Local Authorities Census Expenses Contribution Act, 1950

PUNJAB ACT 019 OF 1950

31 October, 1950

1	2	3	4
Year	No.	Short title	Whether repealed or otherwise affected by legislation.
1950	19	The Punjab Local Authorityes Cenus Express Contribution Act, 1950.	Extended to Pepsu Territory by Punjab Act 41 of 19602.

An Act to provide for contribution by Local Authorities of portion of the expenses to be incurred in connection with the taking of census and for certain other purposes.

It is hereby enacted as follows.

Section 1. Short title, extent and commencement

(1) This Act may be called the Punjab Local Authorities Census Expenses Contribution Act, 1950.

(2) It extends to the whole of Punjab, but nothing herein contained shall affect the powers of the Cantonment authorities with respect to the application of cantonment funds and property,

(3) It shall come into force on such date as the State Government may, by notification, appoint in this behalf.

Section 2. Interpretation

In this Act, unless there is anything repugnant in the subject or context.

(a) Census meas a Census taken in accordance with the provisions of the Census Act, 1948 (XXXVII of 1948).

(b) prescribed means prescribed by rules made under this Act.

Section 3.

3. Notwithstanding anything contained in any enactment in regard to the funds of any Local Authority, the State Government may direct that such portion of any expenses, as may be prescribed, incurred for anything done in accordance with the Census Act, 1948 (XXXVII of 1948) or the rules made thereunder, may be charged to the funds of any local authority constituted for and on behalf of the area within which such expenses were incurred.

Section 4. Power to enforce orders

If the State Government on receiving a report from the District Magistrate or the Superintendent of Census Operations is satisfied that a local authority has made default in performing any duty imposed on it by or under this Act or the Census Act, 1948 (XXXVII of 1948) or has failed to make payment of expenses or cost as required by or under section 3 of this Act or section 16 of the Census Act, 1948 (XXXVII of 1948) the State Government may make such orders and take such steps as it may consider expedient for securing the performance of such duties or the payment of such expenses or cost, as the case may be.

Section 5. Powers to make rule

(1) The State Government may make rules to carry out the purposes of this Act.

(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:

(a) the portion of the expenses in-curred in connection with the taking of census which may be charged under this Act to the funds of any local authority;

(b) the manner in which sums charged under this Act shall be computed and paid;

1. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1950 page 845; for proceedings in the Assembly, see Punjab Legislative Assembly Deaates, Volume II, 1950, pages (9)103-(9) 106.

2. For Statement of Object and Reasons, see Punjab Government Gazette (Extraordinary), 1960, page 590.