िनबंधन सं या पी0ट0-40 बहार गजट
असाधारण अंकंंं
बहार सरकार ारा ूकािशत 25 ौावण 1935 (श0) (संंंं0 पटना 662) पटना, शुबुुु वार, 16 अगः त 2013 fof/k foHkkx
&&& &&& && &&&
vf/klwpuk,a
16 vxLr 2013
la0 ,y0th0&1&22@2013@yst%1 6 3—f c g k j f o /k k u eaM y } k j k ;F k k ik f j r fu E uf yf [k r v f / k fu ;e ] f t li j e g ke f g e j k T;i k y fnukad 13 vxLr] 2013 dks v uqe f r n s pqds g Sa] b lds } k j k loZ&lk / k k j . k dh lwp u k ds fy ;s i zdk f ' k r f d;k t k rk gSA
f c g k j&j k T;i k y ds v k ns' k ls]
mTToy dqekj nqcs]
lj dk j ds la;qD r lf p o A
1
fcgkj tekdÙkkZvksa ds Z sa sZ sa sZ sa s fgrksa dk laj{k.k ¼foÙkh; LFkkiukvksa esa½ ¼la'kks/ku½ sa a sa sa a ssa a sa sa a ssa a sa sa a s vf/kfu;e] 2013 [fcgkj vf/kfu;e 19] 2013]
fcgkj tekdÙkkZvksa ds fgrksa dk laj{k.k ¼foRrh; LFkkiukvksa esa½ vf/kfu;e] 2002 ¼fcgkj vf/kfu;e]
18] 2002½ dk la'kks/ku djus ds fy, vf/kfu;e A Hkkjr x.kjkT; ds sss pkSlBosa o"kZ esa fcgkj jkT; ds fo/kku eaMy }kjk fuEufyf[kr :i esa S sa Z sa s a saS sa Z sa s a saS sa Z sa s a sa ;g vf/kfu;fer gks %&sss
1- laf{kIr uke] foLrkj ,oa izkjaHk A&a a z aa a z aa a z a ¼1½ ;g vf/kfu;e fcgkj tekdÙkkZvksa ds fgrksa dk laj{k.k ¼foRrh; LFkkiukvksa esa½ ¼la'kks/ku½ vf/kfu;e] 2013 dgk tk ldsxk A
¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxk A
¼3½ ;g rqjar izòÙk gksxk A
2- fcgkj vf/kfu;e& 18] 2002 dh /kkjk& 2 esa la'kks/ku A&& ¼1½ sa a ssa a ssa a s mDr vf/kfu;e esa] /kkjk&2 dh mi&/kkjk ¼d½ ,oa ¼[k½ fuEufyf[kr }kjk izfrLFkkfir dh tk,xh %&
^^¼d½ ^^l{ke izkf/kdkjh** ls vfHkizsr gS jkT; ljdkj }kjk vf/klwfpr dksbZ Hkh inkf/kdkjh
vFkok ftyk lekgÙkkZ vFkok ftyk dk dksbZ inkf/kdkjh tks vij lekgÙkkZ vFkok led{k dh iafDr
ls uhps dk u gks A
¼[k½ ^^vfHkfgr U;k;ky;** ls vfHkizsr gS /kkjk& 7 ds v/khu xfBr vfHkfgr U;k;ky;A**
¼2½ mDr vf/kfu;e dh /kkjk&2 dh mi&/kkjk ¼?k½ ds ckn fuEufyf[kr ,d Li"Vhdj.k
tksM+k tk,xk %&
^^Li"Vhdj.k & blesa oSlk O;olk; ;Fkk] vpy laifÙk] o{̀kkjksi.k] i;ZVu vkSj ;k=k]
i'kqikyu] gksVy] fjlkWVZ] euksjatu ikdZ] mlds fdlh Hkh dherh lkeku ;k lsok ;k migkj dh
vkiwfÙkZ vkfn] ftlesa izPNUu :i esa /kujkf'k tek fy;k tkrk gS] Hkh 'kkfey gksxk A**
3- fcgkj vf/kfu;e 18] 2002 dh /kkjk& 2 ds ckn ,d ubZ /kkjk& 2d dk vUr%LFkkiu s Zs Zs Z
A&& mDr vf/kfu;e dh /kkjk&2 ds ckn fuEufyf[kr ubZ /kkjk&2d vUr%LFkkfir dh tk,xh %&
^^2d-& vkKkid lwpuk] www lwpuk ekaxus dh w a sw a sw a s 'kfDr rFkk xSj vuqikyu ds fy, S q sS q sS q s ltk % (1) fcgkj jkT; ;k mlds fdlh fgLls esa dk;kZy; LFkkfir djus ,oa dk;Z dk ifjpkyu djus gsrq
vk'kf;r dksbZ foÙkh; LFkkiuk vius fØ;k&dykiksa] dk;Z {ks=ksa ,oa@;k O;olk; dh] lHkh vko';d
dkxt&i=ksa ds lkFk foLrr̀ tkudkjh fyf[kr :i esa l{ke izkf/kdkjh dks nsxk A bl tkudkjh esa
lacaf/kr jkT; ds daiuh jftLVªkj }kjk bldk jftLVªhdj.k ,oa Hkkjrh; fjtoZ cSad] Hkkjrh; izfrHkwfr ,oa fofue; cksMZ ;k mi;qZDr iz;kstukFkZ fdlh vU; fofu;ked izkf/kdkj ls izkIr vuqKfIr vkSj
jftLVªhdj.k ds ckjs esa C;ksjs ds lkFk blds dk;kZy; lajpuk vkSj fofufnZ"V LFkku@irk Hkh
lfEefyr gksxk %
ijUrq bl vf/kfu;e ds izkjaHk gksus ds igys ls ifjpkfyr foRrh; LFkkiuk bl vf/kfu;e
ds izkjaHk gksus ds 30 fnuksa ds Hkhrj ftyk lekgÙkkZ@l{ke izkf/kdkjh dks visf{kr tkudkjh izLrqr djsxk A**
(2) l{ke izkf/kdkjh dks] foRrh; LFkkiuk ;k mlds in/kkjh ftlesa mlds izoÙkZd] funs'kd] Hkkxhnkj ;k izca/kd ;k ,slh foRrh; LFkkiuk ds lnL; 'kkfey gSa] ls tkudkjh dh ekax djus ;k vis{kk djus ;k ;Fkkisf{kr ,slh tkudkjh nsus gsrq ljdkj ds fdlh dk;kZy; ;k izkf/kdkjh ;k fdlh LFkkuh; izkf/kdkjh ;k fdlh vU; O;fDr dks funs'k nsus dh 'kfDr gksxh vkSj ,slh foRrh; LFkkiuk ;k mlds in/kkjh ;k izoÙkZd] funs'kd] Hkkxhnkj ;k izca/kd ;k ,slh foRrh; LFkkiuk ds lnL; ;k ljdkj dk inkf/kdkjh ;k izkf/kdkjh ;k LFkkuh; izkf/kdkjh ;k dksbZ vU; O;fDr rqjUr ml tkudkjh dks l{ke izkf/kdkjh dks nsxkA
(3) /kkjk&2d dh mi&/kkjk ¼1½ ds v/khu l{ke izkf/kdkjh dks visf{kr tkudkjh nsus esa foQy gksus vFkok xyr ;k Hkzked c;ku nsus ;k /kkjk&3d ds v/khu ;Fkkisf{kr vfHkys[k@nLrkost vkfn dk miLFkkiu vFkok fujh{k.k dh vuqefr nsus ls badkj djus dh fLFkfr esa ftyk ds lekgÙkkZ] ftlds LFkkuh; {ks=kf/kdkj esa foRrh; LFkkiuk] dkjckj dk lapkyu dj jgk gS] larq"V gksdj] fof/k ds vuqlkj] foRrh; LFkkiuk dks mfpr volj nsus ds ckn] ,slh gjsd pwd ds fy, 100000@& ¼,d yk[k½ :i;s rd dk tqekZuk yxk ldsxk A
4- fcgkj vf/kfu;e& 18] 2002 dh /kkjk&3 esa la'kks/ku A&&sa a ssa a ssa a s mDr vf/kfu;e esa /kkjk&3 ds fo|eku mica/k dks mi&/kkjk ¼1½ ds :i esa i<+k tk,xk ,oa rRi'pkr~ fuEufyf[kr ubZ mi&/kkjk ¼2½ tksM+h tk,xh %&
2
^^¼2½ viuh vf/kdkfjrk ds v/khu iqfyl mik/kh{kd ;k mlds led{k ls uhps dh iafDr dk dksbZ iqfyl inkf/kdkjh bl vf/kfu;e ds v/khu fdlh vijk/k dh tkWp ugha djsxk( ijUrq iqfyl fujh{kd ls vU;wu iafDr dk dksbZ iqfyl vf/kdkjh Hkh ;fn bl fufeÙk] lkekU; ;k fo'ks"k vkns'k }kjk] jkT; ljdkj }kjk izkf/kÑr fd;k x;k gks rks og] ;FkkfLFkfr] izFke Js.kh ds esVªksiksfyVu eftLVªsV vFkok izFke Js.kh ds eftLVªsV ds vkns'k ds fcuk] fdlh ,sls vijk/k dk vuqla/kku dj ldsxk vFkok mlds fy, fcuk okjaV ds fxj¶rkjh dj ldsxk** A 5- fcgkj vf/kfu;e& 18] 2002 dh /kkjk&3 ds ckn sss ubZ /kkjk&ZZZ 3d ,oa 3[k dk aaa vUr%LFkkiu A& mDr vf/kfu;e dh /kkjk&3 ds ckn fuEufyf[kr ubZ /kkjk&3d ,oa 3[k vUr%LFkkfir dh tk,xh &&
^^3d& ifjlj esa izos'k djus rFkk dfri; nLrkostksa dk fujh{k.k djus dh sa z s s s sa ssa z s s s sa ssa z s s s sa s 'kfDr&&(1) l{ke izkf/kdkjh ;k mlds v/khu vuqeaMy inkf/kdkjh ls vU;wu iafDr dk dksbZ vU; izkf/kdkjh bl vf/kfu;e ds mís';ksa dks vkxs c<+kus ds fy,] fdlh Hkh ifjlj] tgk¡ dksbZ jftLVj] fdrkc]
vfHkys[k] dkxt&i=] vkosnu] bysDVªkWfud HkaMkj.k vkSj iquizkZfIr fMokbl ;k ek/;e ls lwpuk] fy[kr ;k dk;Zokgh j[kk x;k gks] esa izos'k dj ldsxk rFkk fujh{k.k dj ldsxk rFkk mUgsa fujh{k.k djus ds ckn ,slh fVIif.k;k¡ vkSj m)j.k ys ldsxk] tks og mfpr le>s A
(2) gjsd O;fDr] ftldh vfHkj{kk esa ;k vuqj{k.k esa bl rjg dk jftLVj] fdrkc] vfHkys[k] dkxt&i=] vkosnu] fy[kr ;k dk;Zokgh gks] ;Fkksfpr le; ij l{ke izkf/kdkjh vFkok l{ke inkf/kdkjh }kjk izkf/kÑr vU; izkf/kdkjh ds le{k miLFkkfir djsxk ;k fujh{k.k djus ;k mldk uksV vkSj m)j.k] tSlk vko';d le>s] ysus ds fy, vuqefr nsxk vkSj ;fn vko';d gks rks og mUgsa vfHkx̀ghr vkSj ifj:) ¼bEikmUM½ djsxk %
ijUrq ml {ks= dh vf/kdkfjrk okys eftLVªsV }kjk fuxZr lpZ okjaV ds izkf/kdkj ds flok; vkoklh; ifjlj ¼tks dkjckj&lg&vkokl LFky u gks½ esa dksbZ Hkh izos'k rFkk ryk'kh ugha dh tk,xh rFkk] tgk¡ rd gks lds] bl /kkjk ds v/khu lHkh ryk'kh naM izfØ;k lafgrk] 1973 ds mica/kksa ds vuqlkj dh tk,xh A
3[k& ryk'kh] vfHkxzg.k] laifÙk dh tCrh rFkk mldk izca/ku %& z a z az a z az a z a (1) tgk¡ l{ke izkf/kdkjh dks tkudkjh gksus ij rFkk ,slh tkWp&iM+rky ds ckn ftls og Bhd rFkk vko';d le>s] fo'okl djus dk dkj.k gks fd fdlh foÙkh; LFkkiuk ds dkjckj vFkok dk;ksaZ dks lapkfyr djus vFkok izca/ku ds fy, ftEesnkj fdlh foRrh; LFkkiuk ;k izoÙkZd] Hkkxhnkj] funs'kd] izca/kd] lnL;] deZpkjh ;k izca/ku ds fy, ftEesnkj dksbZ vU; O;fDr &
¼d½ us ,slk dk;Z fd;k gS tks /kkjk&3 dh mi&/kkjk ¼1½ ds v/khu ,d vijk/k gS( vFkok ¼[k½ /kkjk&3 dh mi&/kkjk ¼1½ ds v/khu fdlh vijk/k esa varxZzLr dksbZ lkexzh mlds dCts esa gS( vFkok
¼x½ /kkjk&3¼1½ ds v/khu fdlh vijk/k ls lac) dksbZ vfHkys[k mlds dCts esa gS( vFkok ¼?k½ /kkjk&3 dh mi&/kkjk ¼1½ ds v/khu fdlh dk;kZy; ls lac) dksbZ Hkh laifÙk mlds dCts esa gS] ,slk l{ke izkf/kdkjh bl fufeÙk cuk, x, fu;eksa ds v/;/khu] fdlh Hkh inkf/kdkjh dks &&
(i) fdlh Hkh Hkou] txg] ty;ku] okgu ;k foeku esa ,slh lgk;rk ds lkFk tks vko';d gks ds lkFk izos'k vkSj ryk'kh djus ds fy, izkf/kÑr dj ldsxk] tgk¡ mls lansg djus dk dkj.k gks fd mlesa vijk/k dk fdlh rjg dk vfHkys[k ;k vkxe j[kk x;k gks(
(ii) dksbZ njoktk] ckWDl] ykSdj] lsQ] vkWyekjh vkfn dk rkyk rksM+us@[kksyus ds fy, izkf/kÑr dj ldsxk(
(iii) tgk¡ ,sls inkf/kdkjh dks ;g fo'okl djus dk dkj.k gks fd ,slh ryk'kh esa ik;h x;h laifÙk Nqik;h] varfjr vFkok bl jhfr ls fuiVk;h tk ldrh gS ftlds ifj.kkeLo:i og laifÙk O;fur gks tk,xh rks og ml laifÙk ds vfHkys[k dh tOrh ds fy, vkns'k dj ldsxk;
(iv) ,sls vfHkys[kksa ij igpku dk fu'kku yxkus ;k mldk m)j.k ;k izfr;k¡ djus ;k djokus ds fy, izkf/kÑr dj ldsxk(
(v) ,sls vfHkys[kksa ;k laifÙk dh ,d lwph vFkok fooj.k rS;kj djus ds fy, izkf/kdr̀ dj ldsxk(
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(vi) fdlh O;fDr dh] ftlds dCts ;k fu;a=.k esa dksbZ vfHkys[k ;k laifÙk ik;h tk;] bl vf/kfu;e ds v/khu fdlh vuqla/kku ds iz;kstukFkZ lqlaxr lHkh ;k fdlh fo"k; dh ckcr 'kiFk ij tkWp djus ds fy, izkf/kÑr dj ldsxk A
¼2½- tgk¡ fdlh foRrh; LFkkiuk ;k mlds izoÙkZd] Hkkxhnkj] funs'kd] izca/kd] lnL;] deZpkjh ;k izca/ku ds ftEesnkj fdlh vU; O;fDr ;k bl rjg ds foRrh; LFkkiuk ds dkjckj ;k ekeyksa dk lapkyu djus ds vfHkys[k ;k laifÙk dk vfHkxzg.k O;kogkfjd ugha gks] ogk¡ mi&/kkjk ¼1½ ds v/khu izkf/kdr̀ inkf/kdkjh bls l{ke izkf/kdkjh dks izfrosfnr djsxk] tks ,slh jhfr ls tks fofgr fd;k tk;] ,slh laifÙk ij jksd yxkus ds laca/k esa ,d vkns'k ikfjr dj ldsxk ftlds i'pkr~ ,slk vkns'k djusokys inkf/kdkjh dh iwokZuqefr ds flok; laifÙk dk varj.k vFkok vU;Fkk fuiVkjk ugha fd;k tk;sxk vkSj vkns'k dh ,d izfr lacaf/kr O;fDr dks rkehy dj nh tk,xh A ¼3½- tgk¡ l{ke izkf/kdkjh mi&/kkjk ¼1½ ,oa mi&/kkjk ¼2½ ds v/khu vkns'k nsrk gks rks og] ;FkkfLFkfr] mi&/kkjk ¼1½ ;k ¼2½ ds v/khu vkns'k ds izdk'ku dh rkjh[k ls 30 fnuksa ds Hkhrj vfHkfgr U;k;ky; esa mu vk/kkjksa dk dFku djrs gq,] ftuij l{ke izkf/kdkjh us ml mi&/kkjk ds v/khu ,slk vkns'k ikfjr fd;k gS] ,d 'kiFk i= ds lkFk vkosnu djsxk rFkk vfHkfgr U;k;ky;] lacaf/kr O;fDr dks lqus tkus dk volj iznku djus ds i'pkr~] foRrh; LFkkiuk dh vfHkxg̀hr vFkok jksdh xbZ laifÙk vFkok gjsd O;fDr] ftlds varxZr izoÙkZd] Hkkxhnkj] funs'kd] izca/kd] lnL;] deZpkjh vFkok /kkjk 4 esa ;Fkk mfYyf[kr jhfr ls] ,slh foÙkh; LFkkiuk ds dkjckj vFkok ekeyksa dk lapkyu ;k izca/ku djus ds fy, ftEesnkj dksbZ O;fDr gks] dh laifÙk dks tCr djus dk vkns'k ikfjr djsxk A
¼4½- tgk¡ mi&/kkjk ¼3½ ds v/khu fdlh foRrh; LFkkiuk dh vfHkxg̀hr vFkok jksdh xbZ laifÙk vFkok gjsd O;fDr dh ftlds v/khu izoÙkZd] Hkkxhnkj] funs'kd] izca/kd] lnL;] deZpkjh ;k ,slh foRrh; LFkkiuk ds dkjckj ;k ekeyksa dk lapkyu ;k izca/ku djus ds fy, ftEesnkj dksbZ O;fDr gks] laifÙk tCr djus dk vkns'k ikfjr fd;k x;k gks rks lHkh izdkj ds _.kHkkj ls eqDr ,slh laifÙk ds lHkh vf/kdkj ,oa gd l{ke izkf/kdkjh esa fufgr gks tk;saxs A ¼5½- l{ke izkf/kdkjh] mruh la[;k esa] tSlk mfpr le>s] inkf/kdkfj;ksa dh fu;qfDr] fyf[kr :i esa] iz'kkld dk dk;Z djus gsrq dj ldsxk A
¼6½- mi&/kkjk ¼5½ ds v/khu fu;qDr iz'kkld laifÙk dks izkIr djsxk rFkk mldk izca/ku ml jhfr rFkk mu 'kÙkksZa ds v/;/khu djsxk tks fofgr dh tk; A
¼7½- tekdÙkkZvksa ds fgrksa dh j{kk ds fy, jkT; ljdkj }kjk fu;qDr l{ke izkf/kdkjh esa fufgr laifÙk ds fuiVkjk gsrq iz'kkld] ,sls mik;] ,slh jhfr ls djsxk tks fofgr dh tk;A** 6- fcgkj vf/kfu;e& 18] 2002 dh /kkjk&5 esa la'kks/ku A&&sa a ssa a ssa a s mDr vf/kfu;e dh /kkjk&5 dh mi&/kkjk ¼1½ ,oa ¼2½ fuEufyf[kr }kjk izfrLFkkfir dh tk,xh %&
^^¼1½ l{ke izkf/kdkjh foÙkh; LFkkiuk dh /kkjk&4 ds v/khu ljdkj ds vkns'k }kjk dqdZ /ku ,oa laifÙk ij fu;a=.k djsxk A
¼2½ l{ke izkf/kdkjh] vfcyEc ,slh lHkh vko';d dkjZokbZ djsxk tks lacaf/kr foRrh; LFkkiuk ds lHkh /ku ,oa vkfLr;ksa dks HkkSfrd dCtk esa ysus ds fy, vko';d ,oa lehphu gks vkSj l{ke izkf/kdkjh dks lHkh 'kfDr;k¡ izkIr gksxh tks iwoksZDr iz;kstukFkZ vko';d gksa A** 7- fcgkj vf/kfu;e& 18] 2002 dh /kkjk&6 esa la'kks/ku A&&sa a ssa a ssa a s mDr vf/kfu;e dh /kkjk&6 dh mi&/kkjk ¼1½ fuEufyf[kr }kjk izfrLFkkfir dh tk,xh %&
^^¼1½ l{ke izkf/kdkjh foRrh; LFkkiuk dh vkfLr;ksa vkSj tek nkf;Roksa dk fu/kkZj.k djsxk vkSj mldk fooj.k /kkjk&4¼1½ ds v/khu vkns'k gksus ds 30 fnuksa ds Hkhrj vfHkfgr U;k;ky; dks Hkst nsxk A**
f c g k j&j k T;i k y ds v k ns' k ls]
mTToy dqekj nqcs]
lj dk j ds la;qD r lf p o A
16 vxLr 2013
la0 ,y0th0&1&22@2013@164@yst%A &f c g k j f o/ k ku eaM y } k j k ;Fk k i kf j r v kSj e g k e f ge j k T;i k y } k j k f n uk ad 1 1 v x L r 2 0 1 3 dks v uqe r fcgkj tekdÙkkZvksa ds fgrksa dk laj{k.k ¼foÙkh; LFkkiukvksa esa½ ¼la'kks/ku½ vf/kfu;e] 2013 dk f u Eu fy f [k r vax zst h v uqo k n f c g k j&j k T;i k y ds i zk f / k dk j ls b ld s
4
} k j k izdk f ' k r f d;k t k rk gS] f t ls Hk k j rh; laf o /k k u ds v uqP N sn 3 4 8 ds [k aM ¼ 3 ½ ds v / khu mD r v f / kf u ;e dk v ax zst h Hk k "k k esa i zk f / k d̀r i k B le > k t k ;sx k A
f c g k j&j k T;i k y ds v kn s' k ls]
mTToy dqekj nqcs]
lj dk j ds la;qD r lf po A
The Bihar Protection of Interest of Depositors (In Financial Establishments) (Amendment) Act, 2013
[Bihar Act 19, 2013]
AN
ACT
TO AMEND THE BIHAR PROTECTION OF INTEREST OF DEPOSITORS
(IN FINANCIAL ESTABLISHMENTS) ACT, 2002 [BIHAR ACT, 18 OF 2002]
Be it enacted by the Legislature of the State of Bihar in the Sixty-fourth year of the Republic of India follows :-
1. Short Title, extent and Commencement -- (1) This Act may be called the Bihar Protection of Interest of Depositors (In Financial Establishments) (Amendment) Act, 2013.
(2) It shall extend to whole of the State of Bihar.
(3) It shall come into force at once.
2. Amendment in section 2 of the Bihar Act, 18 of 2002 -- (1) In the said Act sub-section (a) and (b) of section- 2 shall be substituted by the following :-
"(a) "Competent Authority" means any officer notified by the State Government or the Collector of the district or any officer, not below the rank of Additional Collector or equivalent in the district.
(b) "Designated Court" means the Designated Court Constituted under section 7;"
(2) The following Explanation shall be added after sub-section (d) of section 2 of the said Act :-
Explanation - "It shall also include deposit taking business in disguised form like the business of real-estate, plantation, tours and travels, cattle rearing, hotels, resorts , amusement parks, supply of any valuable goods or service or gift thereof etc."
3. Insertion of new section 2A after section 2 of the Bihar Act, 18 of 2002- the following new section 2A shall be inserted, after section 2 of the said Act :-
"2A Mandatory Intimation, Power to call for information and punishment for non compliance- (1) Any Financial Establishment intending to establish an office and operate in the State of Bihar or any part thereof shall furnish information in writing to the Competent Authority about the details of its activities, areas of operation and/or business, supported by all necessary papers. This information shall also include its registration by the Registrar of Companies of the State Concerned as also about the registration and the license obtained from the Reserve Bank of India, Securities and Exchange Board of India or any other regulatory authority for the purpose aforesaid with details of its office structure and specific location/address :
Provided that the Financial Establishment operating before the commencement of this Act shall furnish the requisite information to the Collector of the district/Competent Authority within 30 days of the commencement of this Act.
(2) The Competent Authority shall have the power to call for or require any information about the Financial Establishment or its office bearers including the promoter, director, partner or manager or members of such Financial Establishment or direct any office or authority of the Government or a local authority or any other person,
5
to furnish such information as may be required, and such Financial Establishment or its office bearer or promoter, director, partner or manager or members of such Financial Establishment or officer or authority of the Government or local authority or any other person, shall forth with furnish such information to the Competent Authority.
(3) Failure to furnish the requisite information to the Competent Authority as under sub-section (1) of section 2A or furnishing wrong or misleading statement, or refuse to produce or to permit inspection of records/documents etc, as required under section 3A, the Collector of the District under whose local jurisdiction the Financial Establishment conducting its business operation, if satisfied, may after giving reasonable opportunity to the Financial Establishment in accordance with law, impose a fine of up to Rs. 100000/- (Rupee one Lakh) for every such default. "
4. Amendment in section 3 of the Bihar Act, 18 of 2002 -- In the said Act, the existing provision of section 3 will be read as sub-section (1) after that, The following new sub-section (2) shall be added, after sub-section (1) of section 3 of the said Act :-
"(2) No police official below the rank of Deputy Superintendent of police or equivalent, having jurisdiction, shall investigate an offence under this Act :
Provided that if a police officer not below the rank of an Inspector of police is authorized by the State Government in this behalf by general or special order, he may also investigate any such offence without the order of Metropolitan Magistrate or a Magistrate of the first class, as the case may be, or make arrest thereof without warrant.
5. Insertion of new section 3A and section 3B after section 3 of the Bihar Act, 18 of 2002-- The following new section 3A and 3B shall be inserted, after section 3 of the said Act :-
"3A Power to enter premises and inspect certain documents - (1) The Competent Authority or any other authority not below the rank of the Sub divisional - Officer under him, for the furtherance of the purposes of this Act may enter and inspect any premises, where any register, book, record, paper, application, information in electronic storage and retrieval device or medium, instrument or proceedings are kept and to inspect them and to take such notes and extracts as it may deem necessary.
(2) Every person having in his custody or maintaining such register, book, record, paper, application, instrument or proceedings shall at all reasonable times produce or permit the Competent Authority or any other authority authorized by the Competent Authority to inspect them to take notes and extracts as it may deem necessary and if necessary seize and impound them :
Provided that no residential accommodation (not being a place of business cum residence) shall be so entered into and searched except on the authority of a search warrant issued by a Magistrate having jurisdiction over the area, and all searches under this section shall, so far as may be, be made in accordance with the provisions of the Code of Criminal Procedure, 1973.
3B Search, Seizure and confiscation of property and its management - (1) where the Competent Authority, upon information and after such enquiry as he thinks fit and necessary, has reason to believe that any financial establishment or the promoter, partner, director, manager, member, employee or any other person responsible for the management of, or for conducting the business or affairs of such financial establishment—
(a) has committed any act which constitutes an offence under sub-section (1) of section 3; or
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(b) is in possession of any material of crime involved in an offence under sub- section (1) of section-3; or
(c) is in possession of any records relating to an office under sub-section (1) of section-3; or
(d) is in possession of any property relating to an office under sub- section (1) of section 3; such Competent Authority may, subject to the rules made in this behalf, authorize any officers---
(i) to enter, with such assistance as may be required, and search any building, place, vessel, vehicle or aircraft where he has reason to suspect that such records or proceeds of crime are kept;
(ii) to break /open the lock of any door, box, locker, safe, almirah etc;
(iii) where such officer has reason to believe that any property found in such search is likely to be concealed, transferred or dealt with any manner which will result in disposal of such property, he may make order for seizure of such record or property;
(iv) to place marks of identification on such records or make or cause to be made extracts or copies there from;
(v) to prepare a statement or an inventory of such records or property;
(vi) to examine on oath any person who is found to be in possession or control of any record or property, in respect of all or any of the matters relevant for the purpose of any investigation under the Act.
(2) Where it is not practicable to seize such record or property of any financial establishment or the promoter, partner, director, manager, member, employee or any other person responsible for the management of, or for conducting the business or affairs of such financial establishment, the officer authorized under sub-section (1), shall report the same to the Competent Authority who may, in such manner as may be prescribed, make an order to freeze/attach such property whereupon the property shall not be transferred or otherwise dealt with, except with the prior permission of the officer making such order, and a copy of the order shall be served on the person concerned.
(3) Where the Competent Authority has made an order under sub-section (1) or sub-section (2), it shall, within thirty days from the date of the publication of an order under sub-section (1) or sub-section (2), as the case may be, make an application supported by an affidavit stating the grounds on which such Competent Authority has issued the said order under that sub-section, to the Designated Court and the Designated Court shall, after giving an opportunity of being heard to the person concerned, make an order of confiscating such seized or freezed property of the financial establishment or the property of every person including the promoter, partner, director, manager, member, employee or any other person responsible for the management of, or for conducting the business or affairs of such financial establishment in the same manner as mentioned in section 4.
(4) Where an order of confiscation of seized or freezed property of the financial establishment or the property of every person including the promoter, partner, director, manager, member, employee or any other person responsible for the management of, or for conducting the business or affairs of such financial establishment has been made under sub-section (3), all right and title in such property shall vest to the Competent Authority free from all encumbrances.
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(5) The Competent Authority may, in writing, appoint as many officers as it thinks fit, to perform the functions as an Administrator.
(6) The Administrator appointed under sub -section (5), shall receive and manage the property in such manner, and subject to such conditions, as may be prescribed.
(7) The Administrator shall, in such manner as may be prescribed, take such measures to dispose of the property which is vested in the Competent Authority appointed by the State Government, to protect the interest of the depositors."
6. Amendment in section 5 of the Bihar Act, 18 of 2002 - sub-section (1) and (2) of section 5 of the said Act shall be substituted by the following :-
"(1) The Competent Authority shall exercise control over the money and the properties attached, by the Government order under section 4 of a Financial Establishment.
(2) The Competent Authority shall take such necessary actions as are necessary or expedient for taking physical possession of all the moneys and assets of the concerned financial establishment expeditiously and the Competent Authority shall have all the power which are necessary for the aforesaid purpose."
7. Amendment in section 6 of the Bihar Act, 18 of 2002 - sub-section (1) of section 6 of the said Act shall be substituted by the following :-
"(1) The Competent Authority shall assess to deposit liabilities and the assets of the financial establishment and submit the statement thereof to the Designated Court, within 30 days of the order under section 4(1)."
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अधी,क, सिचवालय मुिणालय,
बहार, पटना ारा ूकािशत एवं मु2ित।
बहार गजट (असाधारण) 662-571+400-ड0ट0पी0।
Website: http://egazette.bih.nic.in
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