िनबंधन सं या पी0ट0-40 बहार गजट
असाधारण अंकंंं
बहार सरकार ारा ूकािशत 3 माघ 1933 (श0)
(संंंं0 पटना 32) पटना, सोमवार, 23 जनवर 2012 fof/k foHkkx
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2 बहार गजट (असाधारण), 23 tuojh 2012 [fc gk j v f /kf u;e 2 ] 2 0 1 2] f c gk j uxji k f yd k ¼ la'k ks/k u½ v f /k f u;e] 2 0 1 1 f c gk j uxji k f yd k v f /kf u;e] 2 0 0 7 ¼f cg k j v f /kf u;e 1 1 ] 2 0 0 7½ esa l a'k k s/k u d s f y, vf /k f u;eA H k k jr x.k jk T ; ds c kl Bosa o " k Z esa f cg k j jk T ; fo /k k ueaM y }k jk ;g f uE uf yf [ k r : i esa v f/k f u;f er g ks% &
1 - l af {k I r uk e] f o Lrk j v k S j i zk jaH k Aa S z aa S z aa S z a &¼1 ½ ;g v f /k f u;e f c g k j uxji k f ydk ¼ la'k k s/k u½ v f /k f u;e] 2 0 1 1 d gk t k l dsxk A
¼2 ½ b l d k f o Lrk j l Eiw.k Z f cg k j jk T ; esa g k sxk A
¼3 ½ ;g rq jr i zo ` Ùk gksxk A
2 - /k k jk &2 d k l a'k ks/k uAa sa sa s & mD r v f /k f u;e d h /kk jk &2 esa mi &/k k jk &¼1 1 0 ½ ds c k n f uE ufyf [ k r ubZ mi &/k k jk ¼1 1 1 ½ t ksM +h t k ;sxh ] ;F k k &
"(111)" mi Hk ksD rk i zH kk j** l s v f H ki zsr g S v f /kf u;e d h /k k jk &1 2 8 ds v /k h u uxji k f yd k }k jk mn~ ~ x` gh r iz Hk k jA miH kksD rk i zH kkj , oa l so k i zH kk j 'k Cnk sa d k mi ;k sx v f /kf u;e , oa ml d s v/k h u c us f u;ek sa rF k k fo f u;eksa eas v ari Z f jo rZ uh ; :i esa f d ;k tk ;sxk v kSj mud k v Fk Z , d g h g ksxk A ** 3 - /k k jk &3 6 d k l a'k k s/k uAa sa sa s & (1) mD r v f /k f u;e d h /k k jk &3 6 dh mi &/k k jk ¼1 ½ d s [ k aM ¼d ½ d s mi &[ k aM
(i) esa 'k Cn ^^f c g k j i z 'k k lf ud l so k ** d s c k n 'k Cn ^^xS j&l jd kjh v f /kd k jh ] iz ca/k d ] i z 'k kl d ;k vfHk;ark f t Ug s 'k g jh dk ;Z {ks= i z ca/k u esa v uq Hk o @fo 'ks" k K rk i zk I r g ks** t k sM +s t k ;axsA
(2) mD r v f /k f u;e d h /k k jk &3 6 d h mi &/k k jk ¼1 ½ d s [ k aM ¼d ½ d s mi &[ k aM ¼ii½ esa 'k Cn ^^ ;k f c gk j ys[ k k lso k ds l nL;* * d s c k n 'k Cn ^^;k pk VZ MZ v dk m.Vs.V v f /k f u;e] 1 9 4 9 d s v /k h u pk VZ M Z v dk m.Vs.V ;k yk xr v k S j lad eZ ys[ k ki k y v f /kf u;e] 1 9 5 9 d s v /kh u yk xr v kS j i z ca/k u ys[ k k ik y** t ksM +s t k ;saxsA
(3) mD r v f /k f u;e d h /kk jk &3 6 d h mi &/kk jk ¼1 ½ ds [ k .M ¼[ k ½ d s mi &[ kaM ¼vi½ d s c k n f uE ukaf d r i jUrq d f }rh ; i jUrq d d s c k n t ksM +k t k ;sxk % &
^^i jUrq v kS j fd l jdk j uxj if j" k n@uxj i apk ;r esa H kh uxj d k ;Zi k yd i nk f /k dk jh ds i n i j xS j&l jd k jh O ;f D r dk s ftUg sa 'k g jh d k ;Z {k s=@i z ca/k u esa v uq Hk o @vk S j iz 'k kl u esa v gZ rk i z kI r iz ca/k d @iz 'k kl d @vf Hk ;ark gk s l d rs g Sa] d ks f u;q D r d j l d sxh A
(4) mD r v f /k f u;e d h /k k jk &3 6 d h mi &/k k jk ¼1 ½ [ k .M ¼[k½ d s mi &[ kaM (vi) d s c k n f uE ukaf d r i jUrq d rh l js i jUrq d d s c k n t ksM +k t k ;sxk % & ^^ i jUrq vk S j H kh fd jkT ; l jd k j uxj f udk ;k sa d ks] v k ns'k nsd j] i nk sa d h la[ ;k ?k Vk ] c <+k] i nk sa d h lajpuk esa i f jo Ù kZ u] in ;k i nksa d s l ek i u] u;s lao xk Z s ds l ` t u ,oa l ek i u] u;s l ao xk sZa d h LFk ki uk ;k i q uxZ Bu d j l d sxh ;k b l ls l ac af /k r vU; f uns'k ns l d sxh t k s 'k g jh LF k k uh ; f ud k ;ksa i j c k /;d k jh g ksxk A
4 - /k k jk &6 9 d k l a'k k s/k uAa sa sa s & mD r v f /k f u;e d h /kk jk &6 9 ¼2 ½ d s [ k aM ¼[ k ½ ds mi &[ k aM ¼i½ fuE uf yf [k r }k jk i z f rLFk kf i r f d ;k tk ;sxk % &
^^¼i½ l E cf U/k r uxji k f ydk i j {k s=h ; v f /kd k f jrk {ks= j[ k us o k ys iz eaM yh ; vk ;q D r] lf ef r d s v /;{k g ksxsaA **
5 - /k k jk &7 1 d k la'k k s/k uAa sa sa s & mD r v f /k f u;e d h /k k jk &7 1 esa 'k Cn ^^v U; mi k ;k sa d k f u/k k Z j.k djsxh ** d s c k n 'k Cn ^^v k S j f u/kk Z j.k ds rh u ek g ds H k h rj uxji k f ydk dks l al wf pr d jsxh ** t k sM +s t k ,axsA 6 - /k k jk &1 2 7 d k la'k k s/k uAa sa sa s & ¼1 ½ /k k jk &1 2 7 d h mi &/kk jk ¼1 ½ d s [ k aM ¼B½] mi &[ k aM (ii) es a 'k Cn f d l h ^^l k o Zt f ud l M+d i j pyk ;k t k us o k yk ** d s c k n 'k Cn ^v Fk ok jk T ; l jdk j }k jk c uk bZ tk uso k yh f u;ek o yh ds v /k h u ;F kk micaf /k r** t k sM +s t k, axsA
¼2 ½ /k ` f r f t l l M+d i j v o fLF k r gks ml d k i z dk j vo /kk f jr d jus l s l acaf /k r f cg k j uxji k f ydk v f /k f u;e] 2 0 0 7 dh /kk jk &1 2 7 d h mi &/kk jk ¼4 ½] [k aM (ii) d k s (ii) ug h a c fY d mi &/kk jk ^^¼2½** i <+k t k ;sxk A (3½ mD r v f /k f u;e] d s v axz st h i k B esa /k k jk 1 2 7 d h mi /k k jk ¼7 ½ d s [ k aM (ii) esa 'k Cn "Commuted"
'k Cn "Calculated" l s i z f rLF kk f i r f d ;k tk ;sxk A
(4) mD r v f /k f u;e] d h /k k jk&1 2 7 d h mi &/k k jk ¼1 0 ½] mi&/k k jk ¼1 2 ½ d s : i esa i q ulaZ [;k af d r d h t k ;sxh v kS j ub Z mi &/k k jk , ¡ ¼1 0½ v k S j ¼1 1 ½ f uE uo r~ t ksM +h tk ;saxh ] ;F k k % & ^^¼1 0 ½ f d jk , i j nh xbZ lai f Ùk;k sa v k S j bl v f /k f u;e d h /kk jk&1 2 7 d h mi &/kk jk ¼4 ½ ds [ kaM ¼1 ½ d s mi &[ k aM ¼?k ½ v kS j ¼³ ½ esa mf Y yf [ k r /k f̀ r;k sa esa xS j v k o k l h ; /k ` f r;ksa d s d f ri ; d k sf V;k sa d s f y, jk T ; l jd k j ok f "k Z d Hk k Vd ewY ; d h x.k uk gsrq f o 'ks" k i) f r micaf /k r d j l d sxh A ** ^^¼1 1 ½ (i) /k ` f r;k sa@H k o uksa d s m u H k k xksa d k ] t k s v k /;k f R ed , oa /k k f eZ d iz d` f r ds LF k k u] d sUnz , oa l aLF k k g Sa] f d lh o k f .k f T ;d dk ;Z d yki ] dk ;k Z y; H ko u] jsLrjk ¡] nwd k u ;k vk ok l h ; lq fo /kk ds f y, pkgs
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बहार गजट (असाधारण), 23 tuojh 2012 f u'k qY d ;k 'kq Yd lf g r ;k nku d s : i esa iz Hk k j ysd j mi ;ksx f d ;k t k rk gS ] f t l d ksf V d s g ksa] ml d k sf V ds v uq l k j lE if Ù k d j iz Hk k f jr fd ;k tk ;xk A
¼ii½ ef yu c f Lr;k sa esa v o f LF k r 2 5 0 o xZ Q h V ls d e d s d q l h Z {k s= o k yh > k si fM +;k ¡ ;k v k okl h ; ?k j l ai f Ùk d j ds H k q xrk u l s eq D r g ksaxsA **
(5) f c g k j uxji kf yd k v f /kf u;e] d h /k k jk &1 2 7 esa f uE uf yf [k r , d ub Z mi &/k k jk ¼1 3 ½ tk sM +h tk , xh] ;F k k % &
^^¼1 3 ½ ¼i½ uxji k f yd k g j i kap o " kZ esa , d c k j /kk jk &7 ¼i½ d s v /k h u /k` f r;ksa d s H kk Vd ewY ; d k m/o Z xk eh iq ujh {k .k d jsxh rF k k l k oZ t f ud uk sf Vl d s ek /;e l s /k ` f r;k sa d s l H k h Lo k f e;ksa v k S j fu/k k Z f jf r;k sa d k s ,sl s i q ujh {k .k ds d k j.k f u/kk Z j.k d h i }f r esa i f jo rZ u l s vo xr d jk , xhA
¼ii½ uxji k f ydk g j ik ap o "k Z esa , d ck j mu lM +d ksa d k i q uoZ xh Zd j.k H kh d jsxh f t u ij /k ` f r;k¡ v o f LF k r gksa v k S j /k f̀ r dk Hk k Vd ewY ; v o /kk f jr d jus esa ml d k /;k u j[ ksxh A **
(6) f c g k j uxji k f yd k v f /kf u;e] 2 0 0 7 d s v axz st h i k B dh mi &/k k jk ¼7 ½ (ii) esa 'kCn** sub-rule (1) d k s Clause (i) }k jk iz f rLFk kf ir f d ;k tk ;sxk A
7 - , d u;h /k k jk &1 2 8 d d k tk sM +k t k ukA &^^1 2 8 ds +s +s + - ux j l so k i z Hk k j l ykg d k j c ksM Z d h LFk ki uk As z s Zs z s Zs z s Z & ¼1½ uxji k f yd k }k jk mi ;ksxd Ù k kZ i z Hk k jk sa ds mn~ xz g .k i j l ykg nsus d s f y, jk T ; l jdk j uxj l so k i zH kk j l yk g dk j ck sM Z LF kk f i r d j ld sxh A
¼2 ½ c ksM Z dh lajpuk ] v /;{k rFk k l nL;ksa d h v gZ rk vk S j c ksM Z }k jk lai k f nr f d , t k us o k ys d ` R ;ksa d k v o /kk j.k jk T ; l jdk j }k jk v kns'k k sa d s v /k h u fd ;k tk , xkA
¼3 ½ , sl h dk sb Z l Ei f Ùk ft l esa o " kk Z t y l aj{k .k (Rain Water Harvesting) rd uh d vk S j
l ajpuk v i uk ;h x;h g ks] ml s jk T ; l jd k j ds v k ns'k }k jk fo f g r jh f r ls d q y l Ei f Ùk d j esa v o /kk f jr iz f r'k r rd jk g r nh t k l dsxh A **
8 - /k k jk &1 3 8 d k l a'k ks/k uAa sa sa s &mD r v f /k f u;e] dh /k k jk &1 3 8 dh mi &/k k jk ¼2 ½ ds ck n f uE uf yf [k r , d u;h mi &/k k jk &¼3 ½ tk sM +h tk , xh ] ;Fk k % &
^^¼3 ½ ;f n nk s ;k nk s l s v f /k d o S lh /k ` f r;ksa d s ek f yd ] t ks ,d &nwl js l s yxh g q b Z g ksa] eq [ ; uxji k f yd k i nk f /kd k jh ds l e{k ] Lo ;a ;k f d l h i z o rZ d @fod k l d rk Z ds ek /;e l s] v i uh /k ` f r;ksa d k s v k esf yr d j v ik VZ esaV c uk uk pk g rs gksa] rk s o g i nkf /k dk jh lE ;d tk apksi jk Ur v uq ef r ns l d sxk vk S j f t u O ;f D r;k sa d h /k` f r;k ¡ vk esfyr d h x;h g ksa] o g la;q D r : i l s Hk w&Lo k eh l e> s t k ;saxs ( i jUrq v k esyu d h v uq ef r f ey t k us rF kk i zo rZ d @f o dk l drk Z , oa H kw&Lo k f e;ksa esa v i k VZ esaV f uek Z .k ls l acaf /k r l e> k S rk g ks t k us ds i 'pk r~ f dl h Hk h n'k k esa /k ` f r;k sa dk s fQ j ls v yx&v yx d jus d h v uq ef r ug ha nh tk ;asxh A **
9 - /k k jk &1 5 5 d k l a'k ks/k uAa sa sa s & ¼1 ½ mD r v f /kf u;e] 2 0 0 7 d s v /;k ; xix ds 'k h "k Zd ^^d jk sa** d s c k n 'k Cn ^^v k S j lso k @ miH kk sD rk 'kq Y d ^^ tk sM +s t k ;axsA
¼2 ½ v /;k ; xix esa mi 'k h " kZ d ^^d ** 'k Cn ^^u xji k f yd k }k jk djk sa** d s c k n** 'k Cn ^^v k S j l so k @mi H kksD rk 'k q Yd ^^ t ksM +s t k ;axsA
(3) mD r v f /k f u;e] d h /kk jk&1 5 5 esa 'k Cn ^^d jk sa** d s c k n 'k Cn ^^v kS j lso k @ mi Hk ksD rk 'k qYd ^^ t ksM +s t k ;axsA
(4) /k k jk &1 5 5 esa 'k Cn ^^f d l h d j** d s c k n 'k Cn ^^vk S j lso k @mi H kksD rk 'k q Yd ^^ t ksM +s t k ;axsA
(5) mD r v f /k f u;e] d h /kk jk &1 5 5 ds v axsz t h i k B ds [ kaM ¼c½ esa 'k Cn ^^distrait" 'k Cn "seizure"
l s i z f rLFk kf i r f d ;k tk , xk A
(6) /k k jk &1 5 5 esa [ k aM ¼N ½ ds c k n f uE uf yf[ k r u;k [k aM ¼t ½ t k sM+k t k , xk ] ;F kk % & ^^ ¼t ½ /k ` f r d s Lo k eh ;k f u/kk Z f jrh d ks nk s LF kk uh ; l ek pk j i =k sa esa f o Kk i u }k jk lai f Ù k d j d k Lo &f u/k k Z j.k d j mls f u;ek sa , o a f o f u;eksa esa f o f g r f rfF k , oa jhf r l s H kq xrk u d jus d k f uns'k nsd j**(
(7) /k k jk &1 5 5 d s [ kaM ¼[ k ½ eas 'k Cn ^^ek ax&i = rk eh y d j** d s c k n 'k Cn ^^3 0 twu rd ns; d j dk H kqxrk u d jus esa /k f̀ r ds Lo k eh ;k f u/k kZ f jrh ds f oQ y jg us i j** tk sM +s t k ;axsA
(8) /k k jk &1 5 5 d s [ kaM ¼[ k ½ ds c k n f uE uf yf [k r u;k [ kaM ¼[ k [ k ½ t ksM +k t k ;sxk ] ;F k k % & ^^ ¼[ k [k ½ O ;f rØ eh dks l k r fnuk as d h uk sf Vl nsus d s c k n uxji k f yd k lso k , ¡] ;F kk t yk iwf rZ ] eyo gu rF k k Bk sl v if 'k " V i zca/k u jk sd d j] ;k
1 0 - /k k jk &1 5 6 d k la'k k s/k uAa sa sa s & (1) mD r v f /k f u;e d h /k k jk &1 5 6 d s mi &'kh " kZ d esa 'k Cn ^^d jk sa** d s c k n 'k Cn ^^v k S j xS j d j jk t Lo ** tk sM s+ t k ;axsA
(2) /k k jk &1 5 6 d h mi &/k k jk ¼1 ½ eas 'k Cn ^^d k sb Z d j** d s ck n 'k Cn ^^v kS j ^^mi ;ksxd R rk Z i zH kkj** t k sM +s t k ;saxsA
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4 बहार गजट (असाधारण), 23 tuojh 2012
(3) /k k jk &1 5 6 d h mi &/k k jk ¼2 ½ esa 'k Cn ^^f d l h cd k ;s jd e** d s i g ys 'k Cn ^^d j d s** t k sM +s t k ;saxsA
(4) f c g k j uxji kf yd k vf /k f u;e] 2 0 0 7 d h /k k jk &1 5 6 d h mi &/k k jk ¼2 ½ f uE uf yf [k r l s i z f rLFk kf i r f d ;s t k ;saxs % &
^^¼2 ½ f rf Fk ] f t l f rfF k dk s d j , oa mi ;ksxd R rk Z i zH kk j ns; g ks d s Hk q xrk u d h f rfF k vk S j jh f r] t c vk S j f t l jh f r ls mud k H kq xrk u fd ;k tk ;xk rFk k mui j NwV , oa 'k kf Lr d h jkf 'k f u;ek o yh d s v /kh u f o fg r d h t k ;xhA **
1 1 - /k k jk &1 5 7 d k l a'k k s/k uAa sa sa s &(i) mD r v f /k f u;e] d h /k k jk &1 5 7 dh mi &/k k jk ¼1 ½ esa f uE uf yf [ k r Uk ;k [ k aM ¼?k ½ t k sM+k t k ;sxk &
^^¼?k ½ Lo f u/k kZ j.k ds v k /kk j i j Hk q xrk u fd ;k x;k d j**
(ii) mD r v f /k f u;e] d h /kk jk &1 5 7 esa 'k Cn ^^t c dksb Z d j** d s c k n 'k Cn ^^v kS j l so k @ mi Hk ksD rk 'kq Y d ** t k sM+s t k ;axsA
(iii) f cg k j uxji kf yd k vf /k fu;e] 2 0 0 7 d h /k k jk &1 5 7 ds i jUrq d esa 'k Cn ^^d j d h o l wyh ** d s c k n 'k Cn ^^v k S j lso k @ miH kksD rk 'k q Yd ** t k sM +s t k ;axsA
1 2 - /k k jk &1 5 8 d k l a'k k s/k uAa sa sa s & (1) mD r v f /k f u;e] d h /k k jk 1 58 esa 'k Cn ^^d j d s H k q xrk u v k S j o l wyh ls l ac af /k r fo f u;ek sa** d s c k n 'k Cn ^^v k S j lso k @ mi ;ksxd R rk Z i zH kk j** t ksM +s t k ;axsA
(2) /k k jk &1 5 8 esa 'k Cn ^^vi us c d k ;s d j ds H kq xrk u ,oa o lwy h lq f uf 'pr d jus d s f y, ** d s c k n 'k Cn ^^v k S j lso k @ mi ;ksxd R rk Z i zH kk j** t ksM +s t k ;axsA
(3) mD r v f /k f u;e] d h /kk jk &1 5 8 ds [ k aM ¼[ k ½ esa 'k Cn ^^c d k ;s d j** d s c k n 'k Cn ^^v k S j l so k @ mi ;ksxd R rk Z i zH kk j** t ksM +s t k ;axsA
(4) mD r v f /k f u;e d h /k k jk&1 5 8 d s [ k aM ¼x½ es a 'k Cn ^^c d k ;s d j d h o lwyh ** d s c k n 'k Cn ^^v kS j l so k @ mi ;ksxd R rk Z i zH kk j** t ksM +s t k ;axsA
(5) mD r v f /k f u;e] d h /k kjk &1 5 8 d s [ k aM ¼p½ esa 'k Cn ^^d j d h o lwyh ** d s c k n 'k Cn ^^v k S j l so k @ mi ;ksxd R rk Z i zH kk j** t ksM +s t k ;axsA
1 3 - , d ub Z /k k jkZ ZZ &2 7 4 d d k t ksM +k t k uk As +s +s + &^^2 7 4 d & f t yk ;kst uk l f ef r vk S j eg k uxjh ; lf ef r /k k jk 2 7 4 esa ;F k k micaf /k r f od k l ;k st uk rS ;k j d jsxh v k S j ml s vuq ek snu d s f y, jk T ; l jd k j d k s iz Lrq r d jsxh A jk T ; l jd k j mik Urj.k ds l k Fk ;k ml ds fc uk ;k st uk dks ;F k k 'k h ?kz ] f d Urq ml ds i z Lrq r f d, t k us d s 1 2 ekg ds c k n ;k st uk d k v uq eksnu ug h d jsxh A **
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23 tuojh 2012
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[Bihar Act 2, 2012]
The Bihar Municipal (Amendment) Act, 2011
AN
ACT
to amend the Bihar Municipal Act, 2007 (Bihar Act 11, 2007) Be it enacted by the legislature of the State of Bihar in the sixty-second year of the Republic of India as follows:-
1. Short title, extent and commencement.- (1) This Act may be called the Bihar Municipal (Amendment) Act, 2011.
(2) It shall extend to the whole of the State of Bihar.
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बहार गजट (असाधारण), 23 tuojh 2012
(3) It shall come into force at once.
2. Amendment of Section 2.- In Section 2 of the said Act After sub-section (110) the following new sub-section (111) shall be add namely-
"(111) "user charges" means charges levied by the municipality under section 128 of the Act. The words 'user charges' 'service charges' shall be used interchangeably in the Act and Rules and Regulations made thereunder and shall mean the same."
3. Amendment of section 36.- (1) In sub-clause (i) of clause (a) of sub-section (1) of section-36 of the said Act the words "or non Government officers, Managers, Administrators or Engineers who have experience/specialization in urban sector management" shall be added after the words "Bihar Administrative Service."
(2) In sub-clause (ii) of Clause (a) of sub-Section (1) of Section 36 of the said Act, after the words "or a member of Bihar Account Service", the words " or a Chartered Accountant under the Chartered Accountants Act, 1949, or a Cost and Management Accountant under the Cost and Works Accountants Act, 1959." shall be added.
(3) After sub clause (vi) of clause (b) of sub-section (1) of section 36 the following proviso shall be added after the second proviso:-
"Provided further that the Government may appoint a Non Government person who has experience/specialization in urban sector management and administration who can be a qualified Manager/Administrator/Engineer on the post of Municipal Executive Officer even in Municipal council and Nagar Panchayat.
(4) After sub clause (vi) of clause (b) of sub-section (1) of section-36 the following proviso shall be added after the third proviso,
"Provided also that the Government may by order to the Municipalities subtract, add, change the number and structure of posts, abolish a post or posts, determine and abolish cadres, create new cadres, restructure their administrative structure and establishment or can give any other direction in this regard which shall be binding on the Urban Local Bodies."
4. Amendment of section 69.- Sub-clause (i) of section-69 (2) (b) of the said Act shall be substituted by the following:-
(i) "The Divisional Commissioner of the Division having territorial jurisdiction over the concerned Municipality, shall be the chairperson of the Committee."
5. Amendment of Section 71.- In Section 71 of the said Act, after the words "the State Government shall determine" the words "and communicate to the Municipality within three months of determination". shall be added.
6. Amendment of Section 127.- (1) In sub-clause (ii) of Clause (k) of sub-Section 1 of Section 127, after the words "plying on a public street" the words "or as may be provided for under orders by the State Government" shall be added
(2) Clause (ii) of sub-Section (4) of Section 127 of the Bihar Municipal Act, 2007 regarding determining the type of a road on which a holding is located, shall be read as sub-Section "(2)", rather than (ii)
(3) In Clause (ii) of sub-Section (7) of Section 127 in the English version of the Bihar Municipal Act, 2007, the word "commuted" shall be replaced by the word 'calculated'.
(4) Sub-Section (10) of Section 127 of the Bihar Municipal Act, 2007 shall be renumbered as (12) and new sub-Sections (10) and (11) shall be added as under:-
" (10) The State Government may provide differential methods for calculation of the annual rental value of tenanted properties and certain categories of non-
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6 बहार गजट (असाधारण), 23 tuojh 2012 residential holdings from among those mentioned in clause (d) and (e) of Sub-section (4)(1) of Section 127 of this Act."
"(11) (i) Those portions of the holdings/buildings which are places, centres and institutions of spiritual and religious nature are used for commercial purposes, office buildings, boarding and/or lodging facilities whether free of charge or where fee or donation is charged, shall be charged property tax, as per the category to which they belong.
(ii) All hutments or dwelling units situated in slums having a total plinth area of less than 250 square feet shall be exempt from payment of Property Tax. "
(5) The following new Sub-Section (13) shall be added in Section 127 of the Bihar Municipal Act, 2007 as under:-
"(13)(i) The Municipality shall carry out upward revision of rental value of holdings under section 7(i) once in every five years and through a public notice, inform all owners of holdings and assesses about the change in the method of assessment on account of such revision.
(ii) The Municipality shall also reclassify the roads on which holdings are situated once in every five years and take it into consideration for determining the rental value of holdings."
(6) In English version of Bihar Municipal Act, 2007, in Sub-Section 7(ii) the words "sub rule (1)" shall be replaced by "clause (i)"
7. Addition of a new section 128A.- "128A" Establishment of an Urban Services Charge Advisory Board. (1) The State Government may establish an Urban Services Charges Advisory Board to advise the levying of User Charges by the Municipality.
(2) Composition of the Board, qualification of Chairpersons and members and functions to be performed by the Board shall be determined by the State Government under orders
(3) Any property that has adopted the technique and structure of rainwater harvesting may be given relief to a determined percentage from the property tax in the manner prescribed by the State Government by order".
8. Amendment of Section 138.- The Following new Sub-Section (3) shall be added after Sub-Section (2) of Section 138, namely-
"(3) If two or more owners of separate but adjoining holdings apply jointly or through a promoter/developer to the Chief Municipal Officer for amalgamation of their holdings for construction of Apartment, such permission, on due enquiry, can be permitted and the persons whose holdings get amalgamated shall be jointly treated as landowners, Provided once amalgamation is allowed and takes place and agreement with promoter/developer has been signed for construction of an apartment deamalgamation will not be permitted in any case.
9. Amendment of Section 155.- (1) In the caption of Chapter XlX of the Bihar Municipal Act, 2007, after the words "Recovery of Taxes" following words shall be added, namely-
"and user charges"
(2) In sub-title "A. Recovery of Taxes by Municipality" in Chapter XlX after the words " Recovery of Taxes" following shall be added, namely-
"and user charges"
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(3) In Section 155, of the Bihar Municipal Act, 2007, after the words "Manner of recovery of taxes" following words shall be added, namely-
"and user charges"
(4) In Section 155, after the words " any tax" following words shall be added namely—
"and user charges"
(5) In Clause (c) of Section 155, of the Bihar Municipal Act, 2007 the word
"distrait" shall be replaced by the word "seizure"
(6) In Section 155, The following new Clause (h) shall be added, after clause (g) namely-
" (h)" by directing the owner of the holding or the assessee through advertisement in two local newspapers to do self assessment of property tax and pay the same by such date and in such manner as prescribed under Rules and Regulations".
(7) In Clause (b) at section 155 after the words "by serving a notice of demand,"
The words" on failure of the owner of holding or the assessee to pay the tax due by 30th June of each financial year" shall be added,
(8) After Clause (b) of Section 155, The following new Clause (bb) shall be added, namely,
"(bb) by discontinuing municipal services such as water supply, sewerage, and solid waste management after giving seven day's Notice to the defaulter"
10. Amendment of Section 156.- (1) In the sub-title of Section-156, the words "and user charges" shall be added after the words 'of taxes'.
(2) In Sub-section (1) of Section 156 of the said Act, the words "user charges"
shall be added after the words 'any tax'.
(3) In sub-section (2) of Section 156 of the Act, after the words "If any amount due" the words "of taxes and user charges" shall be added.
(4) Sub-Section (2) of Section-156 of the Act shall be substituted by the following, namely :-
"(2). The date on which payment of taxes and user charges are due, the date and manner in which they shall be paid and the amount of rebate or penalty thereon shall be prescribed under Rules."
11. Amendment of Section 157.-
(i) In sub-Section (1) of Section 157 of the Bihar Municipal Act, 2007, a new clause
(d) shall be added as namely,
"(d). Property Tax to be paid on the basis of self-assessment as per Section 155(A) of the Act."
(ii) In Section 157 of the Bihar Municipal Act, 2007, after the words "when any tax", new words shall be added, namely-
"and user charges"
(iii)In proviso of Section 157 of the Bihar Municipal Act, 2007, after the words "of recovery of any tax" the following words shall be added, namely-
"and user charges"
12. Amendment of Section 158.- (1) In Section 158 of the said Act, after the words
"Regulations regarding payment and recovery of tax" the words "and user charges" shall be added,
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(2) In Section 158, after the words "To ensure payment and recovery of its tax" following words shall be added, namely-
"and user charges"
(3) In Clause (b) of Section 158 of the said Act, after the words "recovery of tax"
the words "and user charges" shall be added.
(4) In Clause (c) of Section 158 at the said Act, after the words "recovery of tax"
the words "and user charges" shall be added.
(5) In Clause (f) of Section 158 of the said Act, after the words "recovery of tax", the words "and user charges" shall be added.
13. Addition of a new Section 274A.- "274A The District Planning Committee and the Metropolitan Committee shall prepare development plan as provided for in section 274 and submit the same to the State Government for approval. The State Government shall approve the plan with or without modification as early as possible, but not later than 12 months from the date of submission".
By order of the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to Government. ————
अधी)क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु/ित। बहार गजट (असाधारण) 32-571+400-ड0ट0पी0।
Website: http://egazette.bih.nic.in
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