W. f. (h THE JHARKHAHD HIGHWAYS ACT, 2OO5- ffi
N* [.tnARKHA]tD ACT 07, 20{HI pr
$tt*&f&S$Sdry:prndeionsforthemnstruction,main'dqq*l*ryrwr&pp ,..,., {lm x.nd,lgm*vxf,nf *n*rqadtm&8t,,Iryvy sn bett*rqt*nt efiarge* und for cefiain other ' ffllttirt of hSlnerE6s of the Jha*hand SHtB whereas, roads are one of the basic needs qt
fu rcmlerrated SocicFwnomk Oenlelryrsrtof any Sate. ttmns*itrtre an imparbntpartd x r" .
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bflls Infrnsfutiurc. So it is relevant to prouide provisions for the construclion, mainte- rW nlnor rnd devetoprnent d hbhwatm, for$'le restriction of ribbon development along high- wrtf, forSre prevention ard removalof encroachrnent thereon, for the lerrryof befierment end for certain other mafters, for the State of Jharkhand.
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{lt.l'l..,r ; At{D, WHEREAS it is epedient to provide for the mnstruc{ion. rnaintenance and
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drcnlopmorrtof higtruraya, fortle restriction of ribbofi developmerrt along the higrrways, for fiuf ,
' ha prunrantion.ard rcrnor*al otencroacfrrnent thareon, for tfp levy of bettermeni chargee and w,
hr ocrtatn othe r rnatters- *'
Tharefore, b,e it sracted by the iegislature of the Steof Jlurkhandin the fifiy eixth $fll
yrrr ol tha Republ ic of lrdla as iolbc#s:
sil&pT&k r
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. }{, :. Fraliminary ffi
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t" thort d& axtent and commencement:-
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(s] I b,M.*.*v,,h TIIS t!1 r YS"ry. I,sl''.*'y: Ac( 2 005.[t sx&Brtds tn &e s&g!g d&e &t€,' df ']h;bffi\e*d t$l
This will come into force immediatety. The State Govemrnent, may, by f*rytr-fi**@ iil tfm Strciai Gaeette, diffit&a,t'*ll,*r xwg,gdffiaprwi*ion* of this Ad shail ffirle into form in zuc*r area ardon zudr date ag may he specifiedin the notifieatbn;
', FnvMadrftet.ffr*@,Sqy*mrr*rt,maxby.n*$@fi**isryudin,l&anfl8r1fffir, exdude any road or way or class of Roads or ways situats in such erea frorrr the operation of allorany of the provisions of thisAct"
2. Osllnlflona :-
ln thisM, unbss lhere is eny4^hirg rapugnantin Slo eu$et* or Contert. - ffi' {a} *Animal" reans arry domesticor captive anirnal; ,4,e*'N (b) 'Building' indudes any erection of vvfraboever material and in whatsoerrer mann*r constnrcfpd $nnfuding'a farrn *xildixg.far apriculh,rral purpoa**) and$qt
abo indudes plinths door, steps; uxalb (incfi.rding mnpourxi walh and fenres) &e like;
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,!i.!!atr:: !r'i I Y,t:t:li?i.*.::, {ffi ..q3ffi&r,,,?4',lm,{S, &ry3' ' ldtrn*&ffi'lhe xuth{rri$,qfpaint*d aasuetr orto which thefunethns of such authority are errlrusted under section 4; *' +;ryr{$ 'illgl1{ay boundaries' means the boundaries of a hlghway fixed in respect of ruch h$hr,llrybya notification undersuFsedion (1) of seciion 7:
" forvehicles sforfoot passergers and includes any streef
"Hlddls of highwaf meansthe point hatf-way betwean the highway bound rrlas;
"Occuplor'includes,- (D any person who for the time being, is paying or is liable to pay to the owner rerut or any portion of the rent of the prernises in respec* of whicn* 7*r such rent is paid or is payable;
fur
e,
,.tii} ,.,!{qry1erlivfrrgin..crW..trsirqhispremises; @., (trl
${ a licensee in occupation of any prernises, and tv) any person who is liable to pay fo the owner damages for the use ard ,]k*I omupation of any premlses;,,'
'Orynef means, -
*, ts
(a) urtren used wi*r reference to arry premires, the pers,c,n who receives the rent of the said premises orwho would bo entitled to receive the rent ,t&s thereof if the prernises were let and includes
'srd (U an agent or trustm who receives such rent on arcount ofthe oY/fieli
lss (ii) an agent or bustee wtlo receivesthe rent of, or is entrusted with,
. er,rynsewedtd(-ax:y.Wrarnblwd*vctedtryrutigiotrsorchari *Z',
sef (iii) a receiver, sequestratorormanagerappointed byanycourtof compelent ju risd iction; a nd
bullt
fiv) arn*@agea.,in*po*s*s*icn;1 .r
#$&e {b}. ,,&an uqed,wtsl rq&rsnee'ta,an iiadi*utisn nr &r"6U **rpo&r,*, *ru )d On manager of such instlution or body corporate;
(r)
"Prescribod" means prescribed by Rulea rnade urder thisAu,
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HrGnE rtq-e (q'€TririrT) {EErK, 24 rilrrfr, 2006 iq) tHailxql*tsrl$n&Wa rxo hastlr*,"sams mealr*fiS as in the ll ian fr*ilw .4, aa
Ad, 1890. .::
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1&llictsl,rincludr*s abariqf;t,xhdgs,r pk{I#h, dmg:*xda u,trqeled corwcyance of anydescription capable of being used on a higfTur/ay. \ i
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ttre expressions'lard', "psmons intereshd'ard "personeantit ed to acf r"rsed in thi$Acf.eMll,have the sarne meaning a$ the,eaid:,s&re*elsn*,,hry& i,rr'tk* Land Acquisition AcL 1 894.
GHAPTER II
*wljl&xnox oF HlsHwAYs, HtGHYl*8y AUrH oRrrY L13]t: R AN D ruH,sTrIg'.iYlsor{uE The State Govenrment may, by notificationin the Official Gazette dedare any roed way or land tro be a highway and classity it as :-
(i) a Stato Highway (Special),
(ii) a &atsHbhway,
(iii) a rnaior district road,
(iv) otherdistridroad.
(v) Vlllage road. tl. Appointment of Highwayt Authoritiss :-
The $.ate Gowmment rnay, by noiification in the offieial Gazette, appoint for the purpos€ of this Act or any of ihs provisions any person or any ar.rthority to be a Highway Authority for all the highways {in the Sate) or, in parts (tfreruoQ or for any particular highway or highways (therein). specified in the notification.
5. Dutles of highway.&uthoritias :-
Subject to such condilions as may be specifid in the rlotification appolnting a High- wayAuthority and subject to the general or special ordem of the Sate Governrnent, a HighwayAuthority shall ocercise powerc and discfiarge dulies in accordance with the provisions of thisAc[ for the restidion of ribbcn development along higlrways, for the prevention and remoral of encroacf,rments and for allmaters necess,ary and inciden- talto anyor allof thaabove sub.jects.Also subiecttothe apprwalof the Serte Govern- rnentand b*uchryneral*-rspqqialqrderxvvhi&.lhv@GclremNerflrnEy make irr
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ffiieheheflit*ha$bshr,vfultoaH{ThwayAr"rtf-roritytourdertaketheconm.reii*n,main- $ tsnanue, derrehpment or improvementofhi$tlv{eye. I
6. Offfcers and Employooa of HighwayAuthority :-
Forlhs purposs *f mablin* a.Hlghway,Afiffi*riry ts exercise the powers confered , and to discharge $"re duties imposed upon it by or underthe provisions of thisAct, the Ssee &*uernmcnt rlrx rppoint such officere and emp1ry*e* as it deem necessary to urork u nder wch Autf*ority.
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. @'rrysat{;24 ffi,affi 13
CHAPTER III
. RESTRIGTION OF RIBBON DEVELOPMEI{T 'b fifhuund** 6$lldlng *nd rtrxt*rl lineo of hlghw*y :-
. it.iiil',,, 'q :sS
{l} ln rnyrru lfl whhh the provisions of thisAct haue been brought into brce, and tlls
h$tltrstr!{ txdrlr
r Sah Gqenrment cons&rers it reeesary to fix, as respee suctr h{;tnwy, hbfnvay boundary, the hrildiry line or contrd line, *re Sab Govemn'lent mry, by notilicationin the officialGazetla, frx, as respects suctr highway, tha Hlghway boundary the buiHing line ard the controllinet ProvUed that, having ,,,;..::..,..,. W,,*r*lr ci-iuelior-rtrttr$* rqu{rmr of s,&&fi}ttiryevertfraemd?l}nrn sfthe bcal erea ttuough whkf,r a highway possss, it shall be lawful fu $u Sats Ciov- lmmant to fix dffierent building or control linet in r6sp6c{ of any h}ghway, or portona trseof.
than cixty days befare i*sulng a notifirxtion under sub-sec{ion (1}, the Sate ahsll cawo to be pubtished in the OfftcialGazeHe, ard in the pruscribed mlt*;thsxHlag*;an{ atths'}sa{quartem ef tf** bbcki *uhdfu{*ion and dbtrist in mefi h{Slx#-a:f is afu'r&d, x n*&fimtlon slaUng that itproprwxis i*suaa notifi*a* lhn ln brma of aub-sedion (1), and specitying therein aH the ]ards eituated betnreen ;k
boundary and ttls ctrrfrt* line proposed tobs fixed urdersuch notifrcathn Sffi *n$,,in&.g fqqgof r*nwworka, alCIc landeb*na{iting bythe construction ordevetop- eg
nurt dsre higtnray, as the case may be. A notie shall also be issued sirnuttanoansty rt?l.
.:ii' 'r*llffirstkmwi&r trsp$t*tlr*i$,sile of suclr a notificati*n,to ff &mittheirohjoclions sr ru&Sestiofte in writing t* tha High*my&ruthnrity'o,r spp*ar bsfurs sudl autlrrrig. ndth{n two r}onths of the publkxthn of th€ notificetion in the official Gazette, orwithin 3lr-
cxrr month form the date of the publicatir:n of the notification in the vilhge, whichever f,a
plrlod expires later. Sw
&* {} Th t l*ig hwa,y Au{harity xixall, a&er all eu*h obj*Sic&s or safggestions have beon con- !lft- rldamd or heard, as the cas€ may k, and after suctr further trquiry, if any as I thinks nGcceaary, fonuard to tfre $ate Goverrrment a copy of the record of itl proceedings ?!n
hold by lt together with a report se$ing forthits recornmerdations on the objec*ions or $n- *u6prx,ti*r'lr.
{*} lf,bsst?rke&am$qqeff*et*neallmM bysr.rb-sec*ion(2) fortflefiling orlaarfng cf objectbns or suggestions. no objections or suggiestion has been made, the $ate aJ
Govamment shall proceed at once to issue the notifrcation under sub-section (1). lf H'ra *ny euch or euggestio*rs has been made, Ure S&te Govemment shallcon- ,ts
ader the record ard Ere report refend to in sub-,section (3) and may eltfier-
(a) abandon the proposal to issue tho notification under sL,b-section (1), or
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'#,,,, w€ wrd {e$fi{fiqf} ffsr&,,esiffi*"_!ry {i}, construcl frorn layout any means of access to, or frorn a highway, or
(ii) ered any building, or (i,{}
materially alter any existing building, or {ir}
make orextend any excavation, or tv) construct, form or layout any works; or {b} upoh rnt laxd lying b*hreen1he buildlrnglbn* a.nd&*. qankol {ln*'pm- posed to be fixeC under xib-section (2), or fixed under suFsection(1), of section 7. as the case may bo,
{*} tons.truct, fsrmBr layeut any means of access to, or frryfi a h}glr* way. or
{ii} sr*Srany buiHipg, *r
(iiii materially aiter any existing bullding;
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TrsqR, 24 qilrfil, 2006 3 *t'
:ri: . &qlt{s/ W' w,,fi@ tfls uss sf ryf b$lWi{€t e}lwdyseqtsd',ir? rxfin- rwr whifi ln tfm opln ion of ttra H{Ifnvry Aufi ority wi$, any ma rmsr whd- ff*-r' soryer, inftinge any of Ure proviskme of hbAst or irf,erferc wittr trs use d* fiUtrw-sy adioinrng tfi6 tard on rvhk*Xi s{edt &$MIng' 6 st*** {$}
:ta ;i.*'ffi1; ,tMfu nr nrffirw ofsw&; *s frc,&sa rn*y k, ts tdxMr*!*
gn ..,',' rPPlieathn rehtes.
'*r
h*, icr es lt may consider ne€sEary, shall orderin writing either-
6e-'
tk.:' {n}gnanttlp panrissbn, subiec*b such mnditions,if any, as maybe W$
mil tld ln the order, or
., m,gti!?surrsl i$*$iefi
PrcvtJed tut-
Permisaion under ctauee {a} of sub-sectiort (1) to tho making of any
.alreav*$netr,$r *srs,& *n,,frrmxtkr sr l*yirw ot{t..*f 'vmlikx t& in la nd for
1* he.gurpqss sf fspalrias, r*nryryifi$, *nirypf*g rr araintdning any
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undergrwnd safir€r, drainddic lina, pipe, duct or otrrer apparatus h. *li*fi rwth* tr1h6ld nor b*'' .*it:ibp*ttr,a{t? mnditio** save sush es may bs neaessary for eecurinE that the swrcr, drain ebctric !ine, pipq, dug *f ntfi*r appamtus *hafi h* laid in *uch mar*n*r srd at serch hwts $|at $e construclion, m&iflbnance, deve&rpment, irnprorernant ,sf,a@,,Qryq{$.i{t@{h*rrrw*!*{'or:prejudiciallya$me*thmr*g {t,} parmigqSn under *l*uee {b} cf cub's,gstlqn (1} to the sreelirn rr atteration of a buiHing or laying out any rneans of awess to at highway rrrhich conform to the requirernenB of public health and u,retfars ard of uafety and convenieflce d traffic on the adjoining road shall neiltrer be sti&fuS,xm, suffeet&ufi bk'w*ditlryrs:
Provided that In *re case of means of access required for agricuFtural purposes sudr permissbn thall neisrer ba withheH rpr be made aubject to any conditions save such as may be necassary for mcuring tfrat the meane of acess shall be used for agricultural frlrna**a*tp
(iii) permbsion undor clause (b) of sub-sectbn( 1 ) to ttre ru-erectirsn or attoration of a buildirqwhicfiwasin existenco beforethe appointedday shall neitlaer be withheld nor made subiec* to reetrictions unless such r+ erection or ahtaration invofue any material alteration to the outside appearance of tre building,
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Sfkn the HiglwayAutlronty,lxfux*a permission, Sre reasona the,raibrx airxlt be recondd ard mmmunbated to te applicant.
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Proddd Brat nothing herein coqtained shalldebara person frornmak- ',&i ''ga
n$,an Sgr,ryr- tW'[!^- tL^-- L^=^!L^ ry,i*qry $erc:ffts^,L*:-hJ--q^Ll&-r^-rwb& &etilreq fiam* *
.,
. : :.,,,.ry111g1i,qgffi,tahkn,**.,#,cfecgido.nsewutltsfwhkhsushppmtl*sionlmwr&*$ fused, 1
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:trf a*tfte expitxtlen:,of a'p*nadrlttltrss ma,ldh* Ekar an applicffien fur au& pq-rn:*spmrspts*i&&q tlt* r*xm* apd'addreqs *.th*,ryp'f;sqt?tlla*, *n;rnade to &e Highrra:yAufi1ori&,.or suuh furlherp,erid,,rotr*xcaedittg thrce msl$he as may haa*b**n llrtifi*d btr tlw,HlgliUmy&uthorql baxlaryed' xlld ne decisiCIn has been notif,ed in writirq posted or delivered to the applicantattlte addrees, rt,t'r*n tsxeeptras ma)r ethsnrriee hs agreed in xnitfns hetfirsefl the Hlghlnqy, &t t- ffwriry 6& frs,aflili&n$,p*rryi**,ion shallbe deeined e kuve been given wttlt- outtae imp*citionby the HighwayAuthcr*y *t xny wndidona,
p) The Flighway&uth*ris ahaltr rnaintain,a;rogbt*rwilheuffi*iant partieular* d all ipenni$si*n,gitlsn,or refusedby it underthie sse?lon srd'tk* r*gi*tar ahallbx availahl* &f $nsp ac{icn.ke *f charye,by all nr rryfie',iwtr;rM,and' alc*t per-, sons shallbe entitled to take extrac*s therefrom.
Exllanatl** #'nr the purpoxarcf '&ie swti*n, the "app uinleddxt' *llalt w4ifi ,,tr*fur&rlo&k cfiy.h.igry{ay b*umdary,,,buildirgr lina'ei eiry&CIl line, mean- .{ i}, t}reday.nxwhidr s. M*nri*,pr:hl.lsM,irt}t* #fitiwt&,ew**,uRdst:&suhee*rlion.t2)rfsEefiqri?propeaiingkfixgd*x*fttrigh{eaybwlu;Mary,'
,% building line or control line and & *
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{ii},ff *ny madifi cation ts rrmda in a a*h higltvt:ay.boundary buitrd ir*g line or control line, the day on which *re notification is published under sub s*{tl,on {t}sf eedion ?tixingmxch liighumyboundary build[rrp line *r conholline.
10" Appeat :-
ttl lf snyapplieent,kaagrieu4- by any deei i$nof thn High$myAutharity uMer seffti*n 9, withholding permi,*s!ffr, nr Imp.ocing.any *$:rdlfian. he rnay appeal to the Satre Goremrnentwithin thrty days from tIp date on which such decision was communicated to him.
,i3l Tlrc $tate G*vernmemt may* after6ivin6,4glopp**ilnif1, tntheapplicanttobe h*ardu make sudr srder asit ihinks fit uV*ntk** a;,rywladttwdwision of tre State Govemment shallbe final.
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aKqry€
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wq{, ak. fi!**
3,F':;l.&si'r*|itti*lioax.ir*- force $Rder iection g, except reetrtctirrnas to the m- ,?&s n, & un or taying out or'maarc sf &ms; *hall aBplyta sny lrnd forming part of a burial or cremation ground or other placa for tre iispoeaf d he
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"ffiN,' c m*iri*lonsin forse ulds,w{nn$ ehall apphr;;;y**r.fio* *rrrmdry bfi
,,:,:r .,rrr:,,r,.',- fl*s8**ry'in eonnee$EnMth,eny dtgin*;drt , or other drainage worka for usr.
. rgrlcullure purpos€s or to any wod
rnlargermnt or maintefiance of any serr/er, drain, electric line, pipe, duct, or &.
other apparatus, osnstucted ln or upon the land before the dataon whl* the raaklctions cam€ intoforce orwitr tre consortof the HigtwayAuthority on or tf,arthatdab.
ell
be brck to bullding Iine or control :-
er-
ffhrnrvor any building.or any part thereof erected bsfore the appointed day ilfrntd to ln section I lies Letween the building line and the *iUOte of the hlghwry, thc HighwayAuthority, may w{renever any s-uch buitding or part has either fntlnly or ln groater part been taken down. burnt down or fallen down by notice ruch building or partwhen re-erected to be sent back to the building line k[
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dlvrnlon of right of accegg to highway :-
'nE
.86, HhhwayAulr!'nty may, if it b considered essential in the interest orsafety $ili
or convenience of traffic, regulate or divert any existing r€ht or amess to e !i,.,i'i&ff gry-csajardllying *t1. f* *!*,sofltr,sllinaanilttm higtx,rrayboundary:
Provtded that the existirq rig- ht of acoffis shalt not be diverted until
afrsmetiw acc€ss has been given.
Whers tha existing right of access is diverted, tho point at which atternative
.',,,,i,,,,,,*@s*
sl. {t $*en to the hrgh,way srral}'ngl,b& ilfir&Bsonably distant from the
xt
rxlating point of access. ,..r1l@$r,&${$}
Tfre Xtg|t'wayAuthority shall, by notification in the fficial Gazette, publish ttrc dtlo on which the existing right of access has been diverted and altemativs eccesa haa been given.
f l, Fowefl of hlghway authority and ofEcers and employees appolntnent urdsr tlodon 6 ln rwpoct of surueys :-
For lho pur-pose of carrying out any of Bre provisions of thisAc*, the Highr,myAuhority rncl tha officars and ernployees appointed under se{tion 6 may - {s} anterupon, surveyand take rneasurements and levels of any land, (bl msrk euch levels, dig or bora in to the aubsoil of any land,
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a 3S Err6rrg q-{c (silsrrTfrst) roEqfi, 24 s-Gni, 2m6 (cl demaru*&r tlw bounda@ of the higl'ult*y by plantiryg st*nee &rfither wrrterbtr ryarksin dtff*mrimkt@ sf a dumhle nature at inteffals,all,aEml#{ts ffihwa! in such a manrerthat the irnaginary line joining such stones or marks shows the road boundary conecty:
{d} Whero there are bends or kinks on the road boundary locate the etones or marlrs: ifi dlffer*nt *al*ure so a$ to, Sfe ifte eaneet csn.{i8rlrrrstiriln cf the .',,,,b&rr*d ty if tky,,er*&i{n,by xtraightlins&'''
.....
{6} $i!€, *&rxqq*ffie nur*b.*,rx,l* audr. b*undfi ry:ehfiffi: sr markx a** maintain tharn*n *m*r*xnd asif,the$ u@ffiiloftheh;tgy.
{s
!&yquf $le br$lding and mntrol lines s'y plariing rnarke,ln *tffi*rent oefeutx and cuRing trenches:
{s}
if tha mrtey eennot offienolge hp {*ade, or mea6ure_me*te sf }ermfg,rtaken,or ' bcxrtd*ri*simarkedrffind line* lsH'cut, rut d*utn *rrd'ofusr wmv'r$nva n&ng qqqprry!,e$Ba&r:i{rll{l*ore rteem , ,' ,,
{lr} -,, ,dcaln nttieraets f-i$*eg$e{y [tr,thatrbsh&i{:"
''
Frsvid*d HighyryfW;1y*trXll,m,etre*pt@*:ie.wn&$.*
ths **cq$i*r&*p{;, enter rr p**xlt.any cf:the'*ffice,r* crrmplaffig t* emter
anry premisq? vry&qrlf,ptaviausly Sivirq s *ghryt:$er a{:ktetrfury,q,&Xht lpxrs,
$qtlee'intrri*ru,sf.?hihtelnllry:w:W*a,'w,. : ::"'
16.Powera to acquire land etc. :-
(1) Arnf land required by the Hlghway Auttrority for discharging its function urder this A*t shalf bm deerned'tc ba thp.la ndrleredad'f*r e puhli*,p{,rrcss and such Iand may on s rqques{ being received kom tha Aut!:ority, ba a,ryuir*d by tne State Govemment for the said Authority uncler the provision of thisAct. ' W *n the l-tlg,hxtayAuthcri$ apprca*hing th* $tate Gsue,rnmerlt ao pr*vid*d under subr-section (1) with such requisition and the $tate Government being satisfied that for a public purpose any land is required for the building, notifieation in the officlal Gazette, declare its intention to acquire such land; Pruu{ed,that, if tli* land {ntended to be acquired is sifuated in the S*heduNed*-lea; hs{aradec{aring itx intenUsntoacEuire*u*h *arrd, the State Gouemrnent or the of{icer authorized in this behatf shall consult the follcnning, in such.rnanner.ae rnay t by the $ate Government by a g*"*ril ot!r,.C !ow_n sp**ialcrderi*sr*@ {n thir baha[.
{i} the Eram Ssbh* *r F anchryat coneemed, if ttre land *s faXling within the )rmt,dm'*t a vitrtage;
tit) '{r* P1y*haVaJ ftmia rynryl*1,if fl:* land b fal}lng ffiz*ntfre linnits nf rx*t* tba* nne villagex in a Slaeilr -t
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Exph neson purposes +or the o{ this sub.section - expressions the "Gram sabha' and'schedured Area" shali have ths m te&pecti*ely *at&gnsdtCI,thern i,a tlre Jharkhard Fancltq6rrt Rqj Act 2001.
uFarrdraM parishd, eeerryfe_u*ios* {&}l
ar$ ?3lla shsE have Sqfni$ the:$li,11121;1;r'1:11.
meeniry ru*pe$&k-regrgnd tc'Hr*niin$x* Jha rd &n*ranat Rai Act.20Ol
Evory notificatbn issuod undersub,.sedion (2) give shall a brief description of $!c hnd.
Iny officerauthorized by the $tate Govemmenl, by notificafion in the officiai shattcanes&s.subetanwofthenotification .-.,,.}tm {Acqunn:itionom ir..:' ' fiillir,rtlhli$hrd looal ne$repapsre; she ill'fkv* of,vyhich will be in a vernacqrlar hnguage.
rnirr b or turyey etc. :-
lrtuo thc of lhe notification under subsection of settion 1 S, it shall be laurfi.rl {2) fur ffi cer person or any a uthorized by ttre $ate Govem ment in th b gny,jnssqdb*:,eunqy.r rnakq yalu measpreman{r Ier ion:cr iruuiry; ett
&ftglav#r;?is
dlg bom er srrb.s&it'lnto ts}
d rctaut boundarias and lntended lines of $l worli; ns
lS' guch mefl< ',{*} bveb boundaries and lines phcing by marks and cutting kenches;by or ds such otheracts orthings prescribed.m as may be
hE
ry
ffi
cr {?. H*rrlng *f rhJ*ctlorrE l*
'ill' Anyperaonirrteresred'ifi,&e land otherthan pel*onsx,tlsfi*oh.lectiona the or ' rt.U6estinn* alieadSpbeenconside{Bdortr*ardhy*rgH6fN$xaiA111hpriry klrqqpofise.tothe, nis*urdbytheHiglr&ffilrn*frryWun*r,imdioni
may, witfiln tu.*nty a*e dey*,fuirn publiea*rn &nerdat* of of t}re *otification gf,
under sub- (z) section of sectiln 1s, object t thtr* ,t trr* uro fo,r't;
purpore pu{pose.s rf ment*or*ed in that eub-eecson-
11
' ,1 *tl
s #
I
x, r
t3) €very shjectlon under sub-sectiantt) rhail e*,BedB to lhs LaM Acquk tlsrt ',i:
0ffiffir in writing and shall s€rt out he$lunds theresf and the Lard@uisition
. offi@sfrallgiue *re epctor an opprilni$of beirq heard, ei*rar in person ot bya {egal practitioner,and rnay, after.heSring all eu*l* obia&ionaramd a*mr ffieklrry su$rfurlFffir€rlquiry, rf ary, a* th* {;4rrle@l*isftinn &fi?a*rdri#mnec- ecrary by,+da[ si&ar al* w wr diexltlrygr@ *b]&6ticns.
Explanation - For the purposes of this sub-section, "legalPr:actjtioner' has the 19€1 same meaning as in clause(i) of sub- section (1) of section 2 of the ;*{1ry&s*ct {e61
tfr* , *ny wd u1@*byt*la l-snd Asquisition ofimr undmr sub. sertisn fi} ehall be nn8l.
12
*, .laii*if.. $E*, ,Erx ?rt W&; :SS$ ficBt,
tQq- rmllas anyotrwpereon who msy ba in poeeseakrn of such lard to @ ffiiiilikihffi S*rmfts tt*a LaM8rqillaflion &r or afty tS{t'
*ti e$it rby,h&rir*6rixbslteff**ittiirrq$ff dry*-,*fths*eMca of lf rny p€rson refuses or fails to comply with any directiofl made under tubrsction (1), the Land Acquisition 0fficer shall app$ to the Oeputy Cortrmleeioner of the ooncemed Disfid; and the Depu$ Commissinner ehaH t .ttra *unerder d'thc [end, to the 1*a*d'A*q*isltlon *ffiffi or to Sre duty ar.rthorized by hirn.
,,,ffiffiry i, 1tfd bs fel@Ws ss@st'llr &s.laln&xn*trre&r{er of '* ran&yryr6,!s*nrt,*,,g1s,1alx6 u**i{ififin strc*r f?*a'**,, ruryer &in tf {xWlg,W
wket*'flxn d wxtrd,l*&tak ,6srrerrffirs?rt r* l.'*t*ikmt '&ryry*wt*0futkryate ctu erxc on't8,itsha{b* kltMt*r$? uiriltiorifmiler:oranyperaoiil6,utt&ri'ryhimhfl.rkb*h8ff, k **td,,,.6* ather ac{ n*s*s**ry up*n the lar*d f*r carqfing otrt the building i B!finsusrlrefit sr ary*retion of a higtmmy oripxrt- thelxfu,r$ $r any oflef rdtherewitr"
of ,xnno unt pxyklo'ax vwr*Wrlrlx&wr >
.(ll Whcre any land is acqulred by the Sate Govemment underthb chapter&ere idgr:' ''il' rhrll be pakl an &'
arnount of compensation wtrich shall be debrmined ini,-:i il'il:li;:::ri'j'i X 'r.,jir & :l:;':;l t i.i. { rtl 6 ll,-.t t :,, r ,.-. i ., w *rrr..j *,
l**erryrkAn,gf,tlirceahn. p.erf
&lly,
,... Wbg$ *:r*:f66unl*fryrpqfirattan hae,been detennked by'esrepmsr,lt hs-
"'' ' - 'tffi,'gt ;,,9&rrsn?ffi&r* and tflerpqxo* a.n*',*rnwllda*s,,it pfias h* {*ts*rnincd,in q l rrliith eu{h.ag nem
**r
a sf'
Where no such agreementcan be reacfied, the State Government shall refer isf:
thc caae to the Land Acqulsition fficer for determination of the amount of **mpans*ion tn b* pair{ fipr rarctrr a*qai*ili*n'and *l*a'*re person or pereong to wtrorn sucfr compensation shallbe paid:
Provided that, no compensation exceeding such amount asthe $ate Governmentrnay by generalorder speqif$ $tral* r:'e det*minad hytha Land &gqui*itisn Offissru*thout Sl* pnevifiW epprorral *f th* St*le ' Gov*rnmant cr rucfr Officer as the $ane Gowmment may sppoint in Sris behalf. Sstt
iwx:
fi) Hei&i&semding'affiir€cnnt*fnedi**u:tr (3), if afterthecaeeisre- rOBf fened tc the LandAaquisition fficer under&o sa$d sub-sedion {3) but before la*a h6fmAllyde{e{ryIined*1r}'afi,lnu*tcf eamperls#istr, sLr6h arnaunt is determlned ,frr*
byryreeryffitbetlyeen trro Sate G*vprlrmentandiha Frson to be compen- sated, the cornpensation ahall be determined by the LardAcquisition Officer in affirdancs with such agreemed
13
* . .,-,,,,, ,fffs*q 1ryr {rerqrqi {ryqrt, :+ 3ffi,, ryq* . - --. m' WnW*.me right,*f u*er*r arly $ght ix tlrs neture sf &n a*eenrsnlsn&fiykndis a&ur@ und*rih**Ae& there shall be paid. to tlrs *ryrter und any *t:}ier pryqcn:
s4.lose iisht sf Bnj#yr**nt in tfi*t land,tras $**n affe$*d in any wem'rx*{ wfrx*o*&r by resson of,srrch sqquixifi**1, a* arno*nt, wle&delqq at ten percent of ttm a rno u n f dete nn i ned u nd er s ub -s*ctisn {t} or x u&*edicn {*}, xV'|&€ Ww mey be:forthai lxnd,'fmth* p*riM tomrner:rnin6 *r **d {r*m M*,* Pu,bii- m,ttm *f *e rutifiratlnn or the date oi taking p$**es*i*n *f&g lxnd wh*xhw*wr is earlier-
(6t Sefrre prn***d!n6 tr deterrnine the ameunt under sub- secti** t&3 xr . *uh.secticn {$}, the Land Aequi*iti*n *ffic*r xfiall giva a pu'blia x*l\xw p,ublished in tw* loca{ new*pa$}*rs, arlra rf which shal} he irz v*raa*_til*t
ianguugu, irruiting claims kom all persons int*rssted in ths land tn b*aWuirw&.
(?l *u*h nCItiee *hall stm{e the particulars of the land and sha}l'rAWXrwwtrl
psrson* i*terested in such land t* appear in p*rs*n *r &y an a:g'****r by'x
. ,, iqsa1 pra*tit$om*r rcfe{r*d t* in *ub-aestlon {?} *f xcdirn17k'*fers tha Land Afqui*iticn affic*r, at a tirne amd piarix, efid t* sta'te the ,nature cf tNrmir reap*etirr*'ilrt*r,eit in xueh lxndirr wrili*6 and *ignedby the partyor his
. agent or legal Practitioner t8) If the amount detenrrineelhy&* {-xncikq*is#lirrn fiffi*erundsreUb'g{3&*nte?
arsussecti*r: {S} i*ne{ a666pt*bl*t* either*f thepx*iux:,th*amsuftt'x7'rxltr'*n an appli*afi&fi,by either of the parties, be deterrxi**d,by th* afhttrat*:rl*b* , xppcin{ed by,th*$tatc sovrrament'
{g} Sub}ecf t* tha pr*vicic*s ryf tiri* e{ the provi*i*n cf the Arhitrethnaxd C*neillatisn &ct.'t 6$Sxh a{N apprly,t* ev*ry erhitrntirn tlnder tht* Afit ,,t1'tfr Yhe, Land A*qulsiti*m,*{fiwr *r thm arbitr*t*n whila de{ermining the *rnurynt r.lndsr *n$s661i*rr {*i*r sub"*e*tiem'{S},.-*s the *xx* rngy*e, s,hstl t*kxir*t* cnnsiderxllsll, ;
{a} the market, value of the land on the date of publbation of fie notifrcation undersecfuon15:
{h} the damag,e; if aRy, su.*tsin*d by the p*f$sn in,bers*t*d at th* tlrn* cf laking p*dssrni*n*f thc,land, by rea*an *f {he r*vering of suchland from oiherland;
te) the damag*, ifa*y, sustieinmd,by th,e persea int*restrsd at th* tirne *f takins p*ss*asirn of the tand. by reassn ef tlre a*quiakion iniurior*r{y af**ry *ris sther immovabla propertry in any ffsnner, rr hl* earninge;
(d) if, in c*m*eqdrenm*$ sf the asEuixlti*rl d *?wlg1nd. th* peruo,n intsrmxteiJ ia crxnpqiled tuieh*nge his resiclerce cr place cf businags, tha rea*crc* abte expenses,if any, incidental to such change.
14
E-r . ..rit4;.'-. :.il,-: , . ; ., .1 ;^ f'.'$1 .- .. ;: a l ., .. i ;:- ':
*&,
ffi:'": rf rrncunt:*
rcr
tnfi.rnt determined undersedion1SB sha[ be depwited by tto SatB t3di- h the prescribed man na, with the hrd Aquisition OfficEr befors bb
uf th*land' sr'
or
m
',;. rlar , rBI per6qn*&itr, b bc irt&les[edin ste srnountdepe@,undar gS. rt$+ectlon(1) tle LandAquisitkm fficer shalldetermine the personstlltro .&lil*Ap{fi,ffi effieKM ts *ethearnsu$r*yabbbisachofth*tli' alI,
bptle $i$€s aartei,@ app,@qnrywnt of&e arnount or any part&sm arf Y'8
M & rttypsfgsflto),l|h !!!ther,aanreCIrsnypt{trthqlppf,ie'pqrab,l*, tfrs Ls*d tAlt Aoqulrttlon Officershall referthe dispute to the decision of the Principal Givil ,!iHt
n*Souft ,KB of orhinaljurisdk*inn within the limits sf tntose the hrd is situated.
tho emount determlned under sub-section (8) of sectiqn 198 by the k in scess ol tre amount detremined by the Land - @ubitiondlher, Srs arbiEator rnay award interest lvhicfr shall nc( bs h6s Sran the
":: ":,,,';',:.:,,,'ffivxtllng bank interast rates, gghjeet tc a rnaxirnurn ef nine Fqrmnt per rnnunx on euch excess amount fonr the date of taking possession under :i*, "**tltrlllie*a*s.lrf,lheri&,i4dw,cilthereof.
Whuo the amount determined by the arbitrator is in exoess of the amount dttonnined by the t^a nd Aquisition ffi cer, the excess amount together with rn lntsr@L if any, awardd under sub- secikrn (5), shall be depa$ted by ths &tU Governrnerfr,in tfn prescribed manner, wlh the LandAcquisition Ommr rnd the provisions of subeection(2) to {4} shall apply to such deposit, Jfid rcqulriUon offtcer to have csrtaln powsra of civil court :-
Tft* t*xdA,qufeitio.t Wrschalf haveiforSle puposes of trrlsAct allthepsffersafa ofollcourtwhiletryingasuitunderthaCodeof CivilProcedure,
4,.*
1908, inrespectof the ldkmtng Lard rnattrsrs nanrely:-
$rd,,
tf,l
xmr*ord{& md e*&rr*ng thc a&qndance *f *ny psmcn amd axarnining r*f
him on oa$t, &. rqulrtqq tl,s diecrrue{y and pmdu$$pn af any doolm€flL ipi. {u
&{ {c}receptiur of evidence on affidavits, {d}
reqryi*i$oning e.ny puh,Xe rwrd k*rn any c*u*pr ffi*&, ta)
bsuing commission forercmination of witnsses.
15
a flr{6u-g rr{d t,{{Hrr}I$T} ,}{ w*, }ss& CHEPTf;&
'V
PREVEH . T . I : O .. N . . OF UNAUTHOREECI OCCUPATICIN AI{D ENCROACT{fif,ENT ON AilIGHWAY AT{D RE}II*WL {}F T,?{frHQE0IWMX*AT
20. Lsnd fomring part of highway deenred to ba Govemment prop€rty :-
All lands forming part of higfrway v*rch donot already vest in Sate Goverrurrent ehal furthe purpss*,frf this Chapier, bcdesrne$ to'hB'*re pWwW sf'the &tmte Govern merrt
21. Prevention of unautrorized occupation of Highway :-
{1} },1* pareen xhall qq_c*py *r *n*{6edh s{1 er}y higfrwxy.withintha highwal boundaries without obtaining the previous pemission in wrtting of the Highwal Authority or an officer authorized in Sis bdralf bythe HighwayAuthority (2t Tlre HighwayAuthority or an officer authorized bythe HighwayAuthority in thr+ behatf may, wrth due regard to the safety and convenience of trafific and subjec
. to such conditions as may be irnposed and such Rulesa6 may be prescribec be prescribed under such Rules. perrnit any person,
(i) to place a ternporary encroachrnent on any highway in frcnt of an1 buifding swned by him ormake a temporarystructure overhanging the h'-ai-o l'r-w"--,a vc- r- (ii) to put up a temporary awninE or tent. pandal or stfier similar erection o ,aternp*rxry,xtallat" din ,i*n,anyhg or
{iii} to deposit or cause to be deposited building materials, goods for sair or other articles on any hlghway or
(iv) to make a tcmporary excavalion for carryrng frrt any repairs onrnprove rnent to adjoining bui{ding;
Provided that no such permrssion shallbe deemed lo be valii beyond a period otone year unl*ss expressl'y renewed bythe Highwar ,., ,, ,,,&:r&lw:t*$ *r,*z*,airthryY ***n
,
ts)
Ytr*perrni*eion ee,Srxrtted xft*ll, *l*aftr qp*crfy the da[* wh** the p*nnixx]*r expires i.e, up to which the person is authorized to occupy the highway, thr S{Jfp*sffi.,t*,f w}tkh oc*qpati*n,,ia cut*rorized and the exa*t p*r,tion af tht highway permitted to be occupied and shallabo be accompanied by a plan o sketch of that po*ion of the hrghway if necessary The slretch shall contain thr expiry date reference nurnber ard the seal and endorsernent of the Highwa, auttimrff duly auth*rired fur thi* purp**e
{4} Th* pera*n in whse* f*vnur sil&h & perffiissicrr ka* bserr glsen **altr*rrd;u*r th'*'perm'Kfnr,irmpe*tion.whenaver ealled up*n ta do so by the Higiwal
16
j,*r:ii$;*i:rti:q4. ar.
.sr{sry
(e{WqTryr) qlF-ryf{, w{q{-}, Au*ror*ty or any ofiicer by a general or special order emporarered in trat behalf 1;*rr:mtr,lud:',:a,*tIh lr*lJl!!,,,a.,ttl! ttthtlPs s!Errl'd *, t?6,fbrlsd spqtrfisr, ifi th6 permit re*sese Hr* i*nd ooeupation by him.
?,|K,highsq$ 4{,lt|r*rirf ;;**'r***n isxuing tho prmie*io* slr*lt matntsin *
a.*siltplsbt$S$g;d cf altsrrch p*ffiisrisn$ilBxled and sh**l,also causs a ched<
, ,gF tstu -ade i&,,8qry'pg;ry,fi,$i;*.ryimtion of &a:period ap to wfrich oce{lpa- Sgn hax hseniauthq@{ b snsu}a *}ffttts land,hss.actilal:ly.kn y*cated"
.**fit*[pry|,r'i{z*
$a h{ighurayAu&ari$:,xry,,W*Ar,thn pq{sd of ,aBdiryof lhe penrrtt, canc*I1rfi)frpslmb*$nn gr,finted,ruffi*r So1fi6f tp. se{*ion ?1 - &ey
q rifiav
{*}
if any rerrt or charge is not duly paid, if he purpose forwhich the permission was given has csas€d to exist, tth&s
J6i*ha sys*l,rf *nyrbrcaofi,br ho,Qgo! su*h'pqrfiisslan ar af nny terms and conditions of sucfr penntssion,
ffre land onwhicfr sucfi
" encroachmeni has been madeis reguiredforrany publielpurpmri,er eil& enff{oadtru*er*,i*rmuailq imped,imert or danger to traffic.
,ft&trtrths'pqr:ni**irn hssfueCIncancelkl urder,clauea (b) or (d) of sub."sac- tlan.fi} enyrent'*f.chargs$aid Inadyancseh*ll b* rcfilnded to ttre holder of *{,lsh pen'nissl&c,ks$ thEarno{rm, if *ny; dua to &e Sate Govemment
Whon as a result of check of highway boundaries made or otherwise it
lranupires that an encroachrnent his talen place on a highwry n" nist *"y
Althority or *re officer authorized urder sub.section (1) of section 21 shalis€rve I notlca on the psrson responsible forthe encroachment or his rcpresentative ref uldrlg him't* re es*l encraaefrmentan* regiorsih* tanA ta its ariginat
ssndikns bsfo rc.the e*crusch:rw*t**hin].thprpqrf*d spe*tfiad,in the rn*tice, slsfi
1,'t. ,tthe
Tho notice shall speclfy 8re hnd encroached upon and the time limit udthin &e
which such encroachment shall be !'emovpdand shallatsostatethat failureto .lt&l gryf$lywrthln ths,&redned tpat'{fl xhefl renderlh* perasn liabta to prosec*rtion itha
end aleo to summaryevic*ion. @V,
{$} tl the encroachrnent b not removed wi*rin Ors timo{imit specified in ths notice and no valid cause is shown for non- compliance, the Highwaynutnonty oiu,,"
rulhoriusd ofllcer referred to in sub-section {1) may pLsec;te suctr'person bsfuro the approprtate Magistrateof his having made orcaulsed the encroacfr- mont and for his failure to remove it within the specified time.
17
.. .i, l.r:rir,:.,. ,.... * ..,#-- ,r;j;;rr\idi*i&ii..+,--4,* *
I
i q._., , ,, ,, ffi':ry*ffirn*i g**, ,j_Ysi 3y ,, ,, .. ,,, t4) . lffkre,*f:e anrwlimqrtt i* made fur ttre ,purpq*q rf *xpr*ing atkkfu{ssk, *b -',ryray'rrf&,r*h*,hslr,of gha pofke, [f nate**ary have Euch encroachment ' . s{rt!fi*ar*lyrqryeyedwit utixq{*ing nrn*@,asffiquit# hy,s&$e$!o,?,{1}, *l:
tmili*,,ti d rsmrual *lfth* er*croachrner* may giw the perffirt n**po krqr &*
,,'sncqqqlt rlt ry@n cf *Wcrylfn6g' ae:{Rfxtmxr c,f ee HegMay Atdhori$ott
pa{nst* rf rentfnrtlle erw encrqanhm*r:t upn.
(31 'Wh*n the *ntrrs*hrnent is s{ * *mpfirary natur:e snd,mn *sailyl'ba rsmsv*'S
' , br;tisnotsucl1&s qq{!be descrrbsd *s kivialwi&in &* msaning sf*ub-secf,k}n
i*i, th* HUt yeuthsrfb *r theautlmrird rfficer refurrsd l* in *Hh-section {1}
may in addition to or in lieu of prosecuting the person responsible for the en-
cma*rman{ u:*der *utF.se{*islr t*} have Bt* encrc**hrnwlt w1*ra&li?f rcrn*@
wilh the assistance of ttrc polic€, if necessary"
:l
,,,,. {S} .,!!{g*re.the encp4chnrentip cf xu*hix rdttlr*,B}at ,?ts immediste rernoval is, t:
c&&tg*lg , al igl'1*re';n*rre€e *f, W ,$,,1raffi,*.*n th* kigf ryay,sr tlw - ,,fitlt,ir ,,ffirc,r,ref*trad tr in,*ub*s*efi fir\,tll. rnaK lB addit;ofi m $r&efifitiefi of the perstrl undersub- section (3) either*
{i} have such pr*{e&ive v*ulk, ae raay bs'fe*gih}*at & raaxrlrnahis eost"
exxi*d'cutss #$ t* mirrimira the danger tr tra#ls on's.r Vttghwatl, *r, , ' '{ii} ,liavr,,th*'srrcro@il}sr}trery6$&dy,-ith:th*.h*lpaf_@p*fire,ifn "
sary.
23A. A copy of such nolice issued under sec 23 shall be sent to the various public utilities s*e*ct*s lirt slqdricity tdeph*ne rryat'*r a*ppW xew*raqe',beard M,urutl*ipg&,8* *uth*ritisx ,wf** sra}} initi& preen*ses ef S6@lkti*rr rf su*lt , f*c*l*t&er 6r*mtmd.te ,rtxt ,V6.*pp*1,,*sxirrai rra$*c* *sr,nad *rnd*r *r*bq l*l'x€.xa$[*rn tI :* Wh*re th*ip*r*sfi,*R,,wh*m nrtlre tc r*rn*vs an encroachment has besrl sarv*drunder sub-section (ti of seetion ?t l'aya elaitn'that *h* ia*d ir ',,,,r&$$*et,*f,:lrhi*h *r,r*r*,a*ir,ment'ha*:been al{*g*d ic hi*,prrperty sr that rrtrise he,shall,t*r}.{hin tltsrtima *imit piA*cr}b*d in't}rer,**t}**,'fcr the rernoval af tha:*ncrcarhmant- file &fl ?p,pssl ,he{*rg *h*':'?**l;ty frrmm'iasisner under intlrnatlan,tm the *ighway.&xlhorfty-.60 'gn* offia*r auth*rized u nder ,8ub'*$action {1} rf s,sct,ion 31, a,x {h* ease'msy b*" The ft,rp*t'y , f;cmtrni6gi*rl*r*hsll sft*r due,irrqui6y, rec*rd'hix'dseisian in.writir*g and' communicates the same to the appeltant and the Highway authorityor
ra;c.l+ *ffi*sr, Th* *"tighraay A*th*rity rr xuah sf{lesr shcll desist frorn
'laking furth*r,salirr in tlre r*atter''till the r:eceipt of the communi$*tl*n
sf tlre Seputy *crnrniaei*n*r"
18
:l !:&t4j*ai*-u.jilr{F -. -., 34 !F,Tfi*, 20Sd,
$liat.i
r,s ffi
6 sri*i*axkmant;- ,,f;I
*rr! i HlghrmyAuthority orthe ofiicer authorized undersub- sectbn. si:
has underttm pncvbions dsectbn 23 renrcued anyencroach n e,,
,{:*"!4t.*,r.ry p{otssthi* }1,prltr i* reaped,sf any snffi}achmtsnt. the gil :Self'bu,o.**r$d,'rrern the perao*, ra*ponsiblB for trre x her*n tsliidqg;,:,,
Bd. *e ikr*insurr€S.shs?f:bex*rtred,bytheHighway
r* .s,:i
t1,1
*fh
ed.
lllrhrll ba accompanied by a certificate from the HighwayAuthor-
6,
$thqrixed offioer ref*rradtp in rub-seeticn (1) to the affect ount of expenditure indicated in the bill represents S:r& the charges
&e {fd*u*tl a cstificate shall ba conclusive piar{thatths,charl*srilly been incuned. lCIn
::t&,a.:..t;i.:1.::L:'r:.::'\a::::..::.. .... . .i_.
lf lt!&pf sf$e *u&ion salads hat coverthebtal amountbilkd:fnr; fl:e tx*6&n wer.thq anneunt rerlited by the oah rf mster{als; or if there ara no m*t6rial* tp ditpgae,of and thq: hilted amnunt har not beelr paid by th* per ron rE*poneihp, the encroachrnentrlriilhktt*e*p**ifiedpericd,'ihe *i,rtr* trllowlt,sflhe-hilf*haU be recovgred frsmlsue.h pare*n,gs an a.rearot..land r6v€nue.
ln case the encroachment
Sstf! :,',' *ei:i is done by any group or organization, each trin
sf tha,trustqss xnd employees working urlth pr in aesoeiation sf the hxt
tnfiroa$her nhall he liable t* pay ttre_'praqesds and in case of non- lsri fteeipt, the ssm& can, bs 'regev*reld sa &fI grrear of land ,uel
rev*n q*{ee rtifiqqtq prryedlinq;},i s rch i rs*6e$l trg * c&n ei m u lta **nurly fisl: b* initi*trd,,i6 the piare'ti the off*nEe; in,,the,,hcrne dletricrt of tlre dsr
pmeon{x} ar wftcr*ver:th6 penron'hte irnrN'avabtre property in his own ill$'
nam6 or in the name of his associates- *nri
rqr tlt Allrr tha road-line/cortbol-line has been redefinod, ths oafter/conboller of any utilig-,line r*fi} nr *kuctum thati*elqde*, eler{riei&, $rater-surfl kmptlsllr, OF* ete_. ahalf ainelr llrri
ri**r'rostreffi*vel*hifthe sryTre te.$ $efiraW*errtttratlrquld nrtint*$are *if,n"purprys of the highway, The safe alignrnent-forthis purpose shall be determi;;, lhc Highways auhority.
19
4* ww6 ,rixm tqEm*an"rj q6-En, ?4 tfi'ffi, a**s' E err,{rrx}[V
eff&tr&$l$siffi{}}i{
Whil*,.exerc-i*{ng.,th* pcryqre uneler'trr-e fc,llrwing, pirviei*n* b?rrlha Higfvway Anrttr*iiry'?r *uy,affir*r *r *mplaye* xpp*intedr'xnd,erAnd section or"S &nyotherp*ryenxu{i1srixedby *r *nd*r thi* A*t by th* St*t* '&overnm*;r{ it,*hal* he eneured,{hat: as,*itt}e damage as san is done and &&ffip*nsati*n in titr manner pf*,**fibe
be
paid ta, any p*r6ofl who sustainS dgm66e ln Son*6qperics *fth* exercise of such power namelY;
{aI
ths ixlpssiti*n of rsrtr{*tianx undsr secfi**S; e)
til* settins h*ck *f xtty building cr part tlrer*cf uneler x*ctisn12. {c}
fihe regulalion sr divarsiCIn cf xny,right *.a*ry* t*1tr*cltwar *noe, Y.l I ::
{d} th* *nyy, st iv*y r&eas.Urqnne;rtand #*ing o{ *ny Of{h* Aetc sfl arry land x;ndar section'14,
(e) the clozure of any hrghway or pa!"t thereof under section52. X{.*x**rxlix,ati*ia ;tfxmr*l*t *f'**m*3**nx*tir:n h.*' agrtcmcnt:* Yh* arn*unt af e*mpe**ati*n payable xnder rection 26, the persons to whorn itisb* paidxnd the apportronmentof such arnountof an*rnE'ffie.perxansintarestad lherein *haltr be,d*t*'rrnln*O,by agrcem*nt he&rceil tlre l-'lighwayAathority orany *ffie*r a#ranzedby the State *overnnren*:and'thx perssn,or pqr$sll* *tairning [nterest tterein"
28. De terminatiou cf amount of compensatiua in default of ngrtemenl:-
tn dafxultsf any agreetllent under section 27, the HighwxyAxthrnifyttr* cffic*rautk*- rized by rhe State bovernrnent sh.rll sublect to the provisions o{ Sris Act. after holding an inquiry make an award detetmtrring.
(ai the'am*un{ e#crmp*ncaticn to b* paid urlder xseticrr 26,."
ffi the apporiisnRr*nt* if any *f such r#rfipsn*eti*n enl*ng all pcr*rm* kncwn believed to be entiUed thereta;
Frqvirled th&t msalxerd anlm*ilrg e*mpensatis*t exe*eding *urh
ax,thg, SAte : S*vgrnm*nt may, by general *r, xp**iw I *fi*Br specify,sha I I rrade wi&cut th* pr*vior:o&ppfifiral of theffi*t* &olremrlft&nt or &uch ofrr*r tha &tmt* Spvernmrnt rn*y app*int in tllis bmhaK
?S" t'1p c.6;t?psmsetitln tf rim*lar rerytrlciis*s in {or** undsr eny &th*r lanr rr if anyrl compsnsation already rocaived:-
l{m eorl"}petlsat}an *hall be aw*rded-
{*if and in xc f;ar ar the'trn* ix subi**t to rabxtantiallysimilar rs*?riet{*n in forc* undar some otherlaw whieh w6$ in f*r*e an tl'le *at* *n wtiieh tlre reatri*ti*m* were lnnp*rxedbY ti:eAct.
20
q*4*l t{' 2ffi nretlon ln respectof same rcstr*Hions impos€d underthisActorsub :l&tillark {bm an ixny rfaw hffi €tra*dy kn,paid .ths rf i&t**&& l*g *ra predeee*osr:in ts &s, *talr-nant:en ta sny fult rsat sf #mnt psi?H Af lsfuaef W:*riod," rf, lax';i ,i*
s,lar
Ssri
ste
*nrJ
1r',be.
rh,s
trtMlr&rgklnibf err ** *xe ai&?nafi!re accosgi* ,***uf
1:,tSi
rrlghtof to aocass a higl'n ray has been destroyed as a result of lhe diversionm*er,
an altsrnalive and thrraof aess given, or has been the amounr of com- lnphxltln tTo,e6se exmedftq orer *laytng,a,6swme*ns nfeccess frorn sra
...
of claimantto such ho altemative route. ,.,-..i
'':lS_
forcutting of shnding crops, hss etc.:-
At hq*It
trc tkne of an entry, survey or rneasurement doing or of any of the things *M 1+,,!f3.ifffcer malne yrryTiry the,er@,',*@ CIrriiesxurerrm r*:w dcrtrry ;' lr.$lY
iil',ffi;llfff#Xru&ffi;;#'# g*fih: flns , t@#m'r S*rn*ge done ae a result' 6f e'&$,iuru*y;, ""''' *g6*un*m*nt *r *X*S!8lon *frthe}ryrltinqqdlngrthg ,., tr&eq, sr,r*mot*l*u$ilg ffsendlEgre?pq, tomporary of atructures, if a ny, on the tanl. tt trs sum"i.n.ry of the amount so kpi*AX;,g1Br$mffir*n*,ifratiat oncs,r*&i :.,,p*tr,ot1a\ 1@{$,, tfrc 'dtrpute ** th*,flryxu.?y nuno$y and:: a&id A liori$ishxll $rith ttrs, lsast eecido,0re,dieputs ,,,Px@4,blr*&hy pqrcon enti{t*d e@.rpqyrsr{rs tfis arrfiunt lf rt thatimo possession of taking of the land f,) undersection 1g there sre any ' lhndtng ffoPs, treesortemporarystructurs on the landthe ffigfrrrrrayAu1'tority eftott'tqpe$et ;Wil$ayorl Entffi$d&eernoilntef,ssrnp6fis*1ion torsudl , ,,,,,,,1 , ,' s{nictilrer. nlhesufficiericyrofsudrarnount '*t&nfilngamF&ryspr tf,kerr Ints *finsideratb* in' in$dlthe:ffia*dr*rrinapanc*tion for the
hnd underseclbn 198.
*l'HgcrmtprnrrUrnfbr'unautlr*ritrederection*:*
prnon lf unau&mi:*ogqry@; ery hss *igtter huiHtng nny on,,added
nny *xnd whlch is'aqulredl pt"lr'p$$e f6r tfte sf hkh$Nai t *oy incmas,e in *ra vitua
21
'w-* ;* r* il G w
:t -. s req6qw
ry*rfifiwr 'qxsqry, ?4 $'M:
rfthe,kn*trerpr*qq{lr*ryS*nseryS*q@,, ttian,*dditisntrY&,*,tt<rfieth* *tffi.,W*aryxr&r&.@,V val;wdtW'Ia;*d"
| ,::.,', . ::'let;di,?wfrx&l 'r, , i ,,, .fil*{$,ar und*r,auh ,,,,,,,,,,, ,fi), 4 Vgre*l:af 'and sfiAjN i* .l..l..:]]....:..$@nr,aa $*, f 6sdum and pm, asction 35 and 44 :- |
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lse tr{$psffietiry}$r{ r" Wyfbb'€*r @trcryg1.{ #a'ry Kqry?ry, .
$$" fi,rfelwnr* *&lxixxt xtsxyd:a*.Mi,&hwxy@*?15,*r a,x*hrrXxad *fficef under
ssstion 28:-
,::.,', . ::'let;di,?wfrx&l,:x:nger,Ec*inm'rg*-E*lellhraffi*f**,i@qi: &,tlq@,
'r, , i ,,, .fil*{$,ar di ,lwuktflat,fiw, *rW@i &.,&A appdr*od
und*r,auh's rnt&)cf &n'l[S&"
.-
,,,,,,,,,,, ,fi), 4 Vgre*l:af'p{i**t}q*sMlb*rl@euvfihin six$@:M'ttr*,d&,*f$:s i,
'and sfiAjN i* su*&,furm e* rnqy fus prercrib'ed';
.l..l..:]]....:..$@nr,aaner-ac.rwy.frx#bd1.
$*, fr6,6sdum and pm, tt,af,ttre auttryr*tiw awl,rrrrv*wr&ts &*ida ry - nce undsr
asction 35 and 44 :-
::,,., :: 6$'!,,::,, Helhremerun@s@qr,! xw*s,**dtellbedggrrredtoh*p-*@t* vmw*
,,,,,,:,,' ,r ,,,&a ,ih gx$tlo@, id, !*h,W:fur
-r,r,,,,,.,,,:,, rqry,qry@.alltrt€,,xf'x,,,,W,,,Wr1$n&*,v*zrt *r&,'
1 , , . i s, e{dem *f ths rfia&er$ mif*nx t* t}i*xstfiwffitgg.nww'
#T;.qaqrrinl*als*lsr rf trn{*c* *r n*at**t.gup*dnknde*"'x* p*tl,e* ts eafov**6*tt?w7t*
'd*rprra*gtocrr s'rw:,*wbraetr;hiwrrki* : :
-
f UE HighwayArfrhortty or any offcer or employree faces opposttion or im@imentin
'' , - g,crqf ,r&r.in,rqg!qy!;1g *It iar*.*rtd*r thi*$#. th&,r{igh$ray
Auffrority or ofur or emptoyee conemed shall apply to tfre CIisbict $uperintendent
,,,,,,,,i r.,,,*f p*tim,or*&*b f@rwtdmpf$e by.,@&.$-ovemment in this behatf, ard the
,...' ' .,,,*.&qf .surpet{nt ,*r&{,e r *rA* rpd shall enfoffi tfre aurende{i
removal or exscution, as the case may be.
t8, dlrais},ow .d xtlssrriffiw andp;r wffi** 35 & ** W bs *t***x** *o decraedaa
decre€s of civil court:-
Yt*s d&i*rm uf &* au&rr&es ennpowr red to decide refryrrytrases trrrder sesti ffis M
*nd 44 shalt ha'effirraabl* s* * denrgl* d s civil w$rt*
22
a ir T
E
anjr.f?
.. ''- L:i T :",rt$,. '* ,.- :' 3& .',!' ffftrt{r rlErc (eflimqEq) qr5qfi, 24 :awf,r*pd':'
. :i ilr
. ..', ,t{
datcnninatkrn d @mpensatiofl by agreement urder section 27, or ;i
} flt sf:en ar* urd*rsection 28,or
tf .,l
6 r6fsren6e undersedion 35 againstsuch a$rard. Thl HlghwayAuthorityshallmake the paymerrl of the compensation cd to ths person entitled ihereto ln accordance wtth tho agreement, its ,f*,tfpd nr,af thm&uthoriry snlpommd tr dgsd* rcfsrxnms under ffOthn 3fi, lsthe case may be. The provisione of sedion 1gC shall, nlufatis mdmdli, appryto suctr paymenl
ffrldlry*ftn*nt:-
duttobe rnade to any person bynay of cornpensation by lhe Highway dar thlEAct shall, as far as possibte, be made by adjustment of better- o iifi$*r*frsffi*i*h perssn r*lderletrapt'er M.
...1:?, SH&PTEre VI
ryr}'
l$ef. LTINT *F BHTTEH,N,IEI{Y THAX,6ES
rd&
::,r3'rlri
,K @f*rr *nd p-areqqlx intarer&ed,r,I- ,{(ty@1ffhi$fll.tllE,,HqhyryAuthorilybern toundqrt4ke'b'y,omrRder Fxo
vlsryt*cfthk$d,bund n{h*,sfilser,affisfirpdhyth*stateGoremrr*ent $A,f*hallrxr lgrye loliqe to tft e ps*ons'mqxffS $r: beliir*A t*Ae fim oarers fftfr*aisat6d',ln&e,tg,nds t .hyruerr,*mrrrreniiirtng,&*mtnapp*arhefore &lmxlthryfper*enally*r&,yalri$cxaiirna:Cna:gacetrcrx+ii.rrr*ntiffl*d {sq$h tirne ffi&Xlngaxrlisrthan thirty dayqfrorn tlte**t*"$'n*tl*;tsetatesl*irabJ#i*ns, if .#{ile & Iha irnpcslfisnraM rqastqry sf be&mentcharye* on.sudr lande; , ''Pr*vldad thatno *urh notice *lrall be,giv6n'unless,Bre oepafy:conrrrigEioner xith thx pr*vlou*sanrtion atthe Stat* G*v,*mment, hee dedarad inatme yaluo of ,*&*Xh irn*x ia liko$ e ifie{Bae* or fia* incre&gqd by rsa$ry] of Bre construqtion of such untrk
ll, lnquiry lnd order :-
rte to whlch the inquiry may be
*rrl*llrt1#d.ffitr *fffcurauthorized'underse*tiqn'*1 ehall aff6f fiqHfns afqrffiatr*nquirfan* xfi$ihxerlng'thg ofujsctiqng;,iflany,,.agtg{ by,the p*wor** as'r*qui{?d bynotice unoer :*exlkxt 4$ r mek*rgn Srder, ?hs ardAf.:rhalt*p&&-
{s} ths lends beneffbd byfrc eonstrudion of &re wprk.
23
s2
sl1w qqre ($!qTqrpr) q6&K, 34 T?t?ffir 1$0S {b} tho incresse irr thevalue,*f *uch {andr byth* pr*pEs*d *sfistrystignu {ql
the arnount of the betterment charges leviable on each of the said lands, (d)
th* dats fronr whkXl su*h bettarw*nl**,rg*s ehali ba leviablel frsyidsd that n* batt*rmsni chargea xhallba leviable in re*pertof any,land * te} !ryfiiolt is unxuil*bls turd*v***pm*nta* a h,uilding eite, or {b} 'ls*}kh }a si{xale,*eynnd,r dt*4u*w *'f rse farrfqng ,tmm tha nnlddJs sf th*
24
14 ,qrsrys, ?00f, first charge on land next to land revanua :-
charges shall be payable on the date fixed under the Rules utder-s*elirn?1:
nuart
r&i*
1{{lt
slnl
{F'a
,tki',
g1s
tfeh
Jts
f*l
whanwer the Highway Authority is of opinion 'prg,ventifirr*fdang*rertrirlgfrsm that it ls nrer;rclirecsrtrs{raqrt yrr f llo,f r .tthIleg *stmction ofthe' $r,*fpgrgsry rra{fffl any }$Yyryf:gjf Sfi"nof attention of euch pe*ons}; *sse*iarg at enybs*ra srdimer srne .rysfry?y, it may sa;* *" ou,#,.y;y*frs6rrsviu& r**iil!lWItl &$fUr.I lrI iai&e4:i:; ;.i':;xi.!,-: ,,1: i , ,r*rtns,a.,noti*e,1$ppn {,*..*
- - tnC'Istlrtfeitre{rradrrwt}ku*p,uis- r r" f sit :'fi , r m ?l.a, e -.n. a --di n .i," d ,rra. k :bit e -:cr ; x$ o r h id ri e ls ou n r e * . e xl,r, r tuh a e x r& m , fryo a ve, y n g b d . a r gt r !ryy{Wfi
ffis.ilolic"*'rtrw heiglrt {r,chamerter of any exiaffng *aff
s8,:
wsll {mt b*ing a structure), !{t
fen€, hedge, bee, advertisernent p*rr, bi* n#r*rrr xny orher "b6rh-;;#;;;;;& #;;ffiffi#itrany requlrements specifted in the notie,
25
ErT{ffi Ylq[ {qH,rqnnri qcqR, z+ s,qt{t;tss& l2', lf any persn upon whorn a notice has baon sorved under aub-seciion(1) r$ie&tcqqrnplywitrany requiryryer*sf *dt rwtlm; tm rnry. wlthin one mqf_& *f ih,ryW*pl s&1d teitli& Authority hl* objectlcn l*,@n*'W,&t}e groundstereof.
fi ) l&&'*rer$n ;ryqrci*c.af Xre pw&rse,efi&rW,*n XW&gW&***}llgfrway Xq*q&geeiree permarrently w sww:&ffi:,x6yfthlmryf or Ftrt thoract lt shal! give notice of its intention so to do ln tlrc dlldrl fihtrfiL, Thr notification shall also k published in at bast tws bcal nrrmprpf qrr of whlch ehall be im*:xmgMallangt$Bgqsfdffi*nYt&# pf*ffiW':@ffiWWkEilue{d
h&fr{ay"
26
{ry
The notics shall indicab ths altemati!€ rolrte, if any, which is prryed to be erpY*6sd*f,!i4lr$lfsf*h&he,in.H&&nw: €iham,abehviksb$ffi*a *'if qn15 t*,tf$ pryeggqlmba,,subm8@ qlt!r,i* sq{S}tinw a* may ba *pdM. wi, The H($rwayAutnrrty shall finafte its proposal to close devn any hlgtnuay or
Fa*dit,a&er*sn*idering,ths,aH.---@gn*n if arry;reffiivsd,wffirirr&mrp,**i&ed
tllx*smd,ehell*t hvt*ttl*efir*lp .t*.ffib,S0&Sot*rnmontforappmval
, & $ifitlSl$*X,qhjffi$ryq@'mqtr hrye laqn r$dwd,against tfp prwcat,
Th€ Sate Govenrnent may either approve the proposa,, with or without
,i,,:,fitodififfttior,w,orrc,$xdit,,,,,.,'. : ::
?Ylt*n, th*: sab,soverrrnent has appfov&d,'th*,pruprs&l * aftafl puryisft le
grdemkr,*re'fficial$ae *,;,"" " : '":,:'
,
When the orders of he Sate Gowmnrent have been publisfred ln ttra fficial Sn{B$nqfhs FJ*Shln ry :x*r$:Argfige *prfurtr* pubticity h be gi$$l t0 gm'srdsr klef hast two local naarupapqrs ana sf@ich efra* bs ln *re rpglmal I*rguW of*i*plu"* in urhhh such hS k'xlhr ; tfr*X*igtffiflryorpxrt t}rergof Ehall ttren be deed.
fn Wfen*er any highuray . or any Fart thereof has been so dosed, reasonable,:,,,',, ,,. ,.:::,::,:.:,': .ffi. l.b r * gvtryperyg|rr*&crrms,*pnfi*lEdEltkenryiaa&elr ' :.,1:,:,'.,,' ... . nf,X&ss tro or from rrb proparlf.sr-rd trss g *xr*age *$r gu*r qlas$r*.
83. consent of highray autrority rcquired to do certaln rcb on hlghways :-
{,1} !'l@ndgrtg grlye#Smnt ir*sd,in any,* errxqenetlt'*onsefit of ihe tiilE bqiqg,in&rse,but*lx@e*tcBe p asft ?* ns persgn $s,Hgryry{ or*,lyes ardr o&ertfranbyfi*hall*bnsbuc{orcarryany sa&l:ry{.$;,Spg . sanyer or cftannef rrmry kry Xrcugh, ar@r,:uru* m
@qly'l*$l@g.,,exeeft: ryi& . thr' pmi*ieh*:, in rxri*n$', rf the H*gh$rey
Auth--fi{ , I I .
ffi)
ln gMng its mnsenl the HighwayAuthority may impose such conditions as it l-*aydqqrn b He****ary.and may a irnpaxe a r*xt sr*tl'rerdrcrpe fur any land formirB part of the h(7hway occupied by or apptied to the proposed \rYU*.
t3)
s ary pruen mrctfuc*s or eniee ot^rt any,xm* in *cntwwntiqr-r *f s.t&"eadirn {r}: sre Hisl:}'e},4ilfrry rlray amrg fnrth* remryal d.swh wurk and re$o- mfiryt *ftlw lttgtueyta ibfir*mers*nditi*r* i* smrrdanm.lviut the pruvisions of sec*ion 23 as if thawork constituted an encroachment on the'highway, ard xu*t%p*rrryew*ffi l-figteey*u{ sryln*urrfi*rthklprgpose, srrail, with- 9S Fquqise tn elqy @hqi'ae*i*n *rs* may b* tfi,k*{r again*t such per*on, he m&wrsd,{rsiiirhim in,a**eidanoa q,ith th*,prcredrym pfi}vidsd in sa*tion *s h ro far as that procedure ls applicabb.
27
"ffi 'sql,qg*r} .&ryq{; "''24,,. "."','*$ffi Sih Prav*a&m,eird ;*nddamegad*tt*h *; .'" (f}. 'fftlp,ercefl lid*flrtltfqqT,orallo*anyv*Itld**f *t*twa/i;",triltt*nharg@eo : ''"""" *u*eg!?y ,t*8fly'i*,t!*.':'
fi) Wtlere in er'bw*@siof' uh-*edjinn {1} sry bi. causodts any hlghway, thts HighwayAuthorig shall hava the damage r,epaired and the e ?$*sin *haii, pre$udiretr sW' &et*ayb*,'W
@einetth*perxcn sryqfofisibb f*r **nti*u*sra*not xx,fu" &1{1} be reoav-
" l r l anrn with tha pra**dur*$ ryxadkln**iwx* farx*th*tpr xrmkappli*abk,
*
28
'r- {T
ji. rL
..n... t'-
t
t
i&.'$;*kh6d,; fine ufiidr mf,y,e@r* h &ro Slqusqnd rupese in,,reki$sr,&S$serwe{,@$hm fineuftk*t X$@i*mtiE&o{sand'rupqryS}*srxtxthsr&,lrs&i :hun* t lircAn,r *,,"='rylfatinn,af the,hitrit*eyur,r cfr Whoever in contravention of sub.section (1) of section 54 s,ilfulb, causet or ,: g@ arly,yelii$e sr,,q@sth r,d* &qrg6 t$ *a,uqe arry,*arnrye t*qtty his shel$
"cn, n,., pm!@{ tryti*Stm k$ryo*hslsard,,!ilp@& S0, $gtcm rplqssisa hn p*nlatrmcn! *[@n**& i,, l, ' Whssre{ cs' fl*$ any pry,yi*iolt *f &i*,A,*t or of any ruh or gder nrade lfieir und*r'slialf,'lf'{'}o o&ar p*natty is provided for Sre *ff n6e Enl*r n, b* punisH.
.'i sl hra*rst :,1/.{..fns'yrhkfi maV.ltarO to sn*,Urou*sndqxryqs- and '',',Si] i'W finewtrich msya&rdtn&nthzuaar*drupse*i
,,, ' ',,,',.i frtrqeryrffis,to: psqltths,finscncmrry*effon,,urd$rth&,prodgions '',,'.: ,,'rof;Sqe.55,58!57;58 and 50,,,*f&i*&$-rhall,Atkg&,tlt* prwi;*lqng of hdian Penel Code, 1860, sec.$Z & GB.
d{t, ert0**xpqriideofikaw:'
''., ,,'.,r,,, Any,,g$b!:le,,€sfnmi&d undtr, firir &d,,rnay,,!s ffi-mpq$fidsd by *t,,$$,if ,qny,.p
Hryhysalr
r,g,,hAva, jrr tl*d,ggailr*t a1ry.Fgryen in any
$ltl,aI.csu&"lhgtt.':ofi,: ':tsrm*t:* tm,..**rrl$rrm?xe ibeing,.iarrlad oul the
:' ,,,,,.@B1$!&g,,ehall,b$.t i$&arcs,unt,toax,,affiqiryqfaild,ir,rxniqa+e.thall,,any,,6grun ,.,,f.@i&&b*,$k{n,ag*irxt,,6ffi,,pr$r$sn,'*,.arry, rty,,:*rf xu .panion rrrfifr refercnce to samof;acts.
GHAFTER" liiK
mtssHtl&lbtEot"r$
6t i }wcr rnd:dutir* of p*lim l*
o,ffcer shall foruryvith furnish informatbn to tre nearest Hlgh r,rmyAnhonty
$almidkrai*'to the HiglruayAuthorfu af anl ry&nrre **n* t&
has been committed againstthisAct orthe Rules made under
:Xfidff,hll bnimg &,,aasiat &e AEhway *lthso.tf *rd its effirere
hftd*and,s*le{r'krru{lld{ttkfi&,
29
w{€qs y{qre {ffiqr'{0r} xffirt, }4 q{r& w &tr" Sufiso af vlllagixl'cfffi*lslx P , B @e$q&@ rdllagpaffirrbnt vil@pvr--....Mry!&ervi$aqe# X*r.by , @;siwfi.{Qr 1*4t,:,xlfryrrr-',,@@W.*tfiMfir&S ,e*i@t A tr$rer.. d*,,r ry &Auesrity'wf!tr1'
,mvail,. 'kwme*,,mryare thatr*fry,sutysy m*rk sr,**g,haun*;a;,;yr, 1* af.ary hbflrry*r:,anyma&*fi,virqebu&dirqcrryt&{.fhwd*e ,,&t ,$a,!lerr-
rffi1r}1qgb6€*tdffi Sqm€fl€d. a*ng*amdor .'.-ffify!&s,k$Y! ie,i{h,or
,ffra*€mydanrage,aarryIrlgkpryry CIr!*r!)rh&tnryqttltW&txwqa
S3"Pnrr*nk' ut lieg.hich*ayfsr*S*arflten rux '*uryotes:-
Tte H[hwayAuthority may uUlize land forming part of a highway whhhIe nat
irnrnedid*ly rqqxfr# for tre passage of traffic temporsr!ry f*r ct}len fianroad pvryend dispme of ths prodqqe qfsu*hland, *
E{.Summary eviction :-
Any person wrongfully occupyingany such land-
(a) fnmictr is s pat of h$gihway, &)
pro,rrision do not provirie for the eviction of such person, shdl b€ oummarily o*cbdby the Deputy Cornmissbnerin the manner provided ln tlre Encroach- rrt'Rsmsval&ctorin'snylryrrclxn$ts lsM rc!ffinte rni*mainartyp*rt*f the Sate, ss the case may be, on being required to do so by the Higlnray Authrrt$warry*ffi para*;?hrr&*dlr*'W,&x}rfw?WtM@Crov*rnmerrt
65. lnquiriee to bs h6ld eunrmarily:-
(1) The Higt$iayAutfrorityorthe officerauthodzed by the fuh Goverrunerrtin this ,,'''' hl fl t:afl, ffW *rnrak a,nyirquiry{urthe purposes of th!s{ql, make .' &*'r,itrquiry in's*$qr*ner provlded for holdin$ a al*nrffinty iftquilY under the r ' ' * ,,.{qrisv6l errt tdqtst".rylryryrelafinf, to tard rerenusin&rra
in ary partof tre Stats, and allthe prwisionscontairred htheBkrActorCode
or law relating to the holding of a summary inquiry, shall, so far asmay be,
spply;
frsyidedthal" wf1ere,in any *trcl: la-wr,ihere is no prwision for holding
inquiry in a sumnrary manner. such inquiryshallbe heH in sudt otherrnnner
asls prsYided kr thd t*w
{X} TheH[hwayAuthorfu andanafflrarautksrked hyfiW&abGovemmentor
*rsH$,tfrsmlrA*llr*dburd,erthirAst,*lrs$ hm*,tte s*me pl*rprs,br BumrnorF
irrg *md'snfor*irryg $s. attendance of a ny persq n: *nd @rtinlng him on oa&
*rd'camp*iling ths p@ucli*r af drcumentra a* are vested In th,* revrnue
*furs urder the Ermclrrront RnmsvalAct w ur&w any law ml*tlt'6iru|*ry*
revtsnue ln force in any part of the SatB.
30
i ., .... ;,s*;@'.... ffi:nry,,,,mad*,undrra${**xatry*Etrs{;*, ;i
.,,, '"tmthk$,,fu.qtx,{afranfisg}Firetiun&e& *trallkdffiil}qd 1S0&, {1}' to rqquirra the i t- l.-rog&-t'*eertdanyn$plm#e,,und*rs€cffon$'..
(2) euch p{rrposes All msps shall, for the of sdions 49 and 50 of the lndian ': "mBSi@Son pgistemd t,ffi&- be.d*emed.l*,r}:,avs,.h*sn,and be to in plwlfiie* awrdal}sq,rryf&,$r* *f ttlat&e*"
Prwideq purblh sratthe maps shall be acmsibte the to in the manner t e5criW; "'r':."i' ' ,
"t'r: p*till*c6ryantsr *f,& lnprernaia, T'hs Highttxy and the Authonty officers pereen* and cuthorized r&*r or appirted urderthbAc! puHic straU be deenpd to be Pubh servants within the mearr S& B*rlxr*adi*tian :-
.{
jurisdiction No Civil Court shall have to settle, decide questionor deal with any .trhidt'kh'ysrunder&isAdreqx&red to setfled. be er{aa**An Uy the High- {q@M yiffiyA rcfY,fi:*CIerutlr* krirn*n anffi:wr$rporc,onauthorieedundertiz*u anyA*tbority Act, under sestiffil Es or:se4ff*h.dd, or *ts,&atn sw*r&rfient
-,,ssr r fi$nsf,pryrs *xs*r6m.6 &It*r,rndilm.kfiam sfgultc;srssreuffon l i
f
(1) prceeantion No Suit, orother legalproceedings l shallbe instituted against any
I
) : '''rr',{IRyilx '' donsing@rk1*l,orinterdedt*,, dweundsrtfris,qr*" Sr*arulrer ,r
IF
public ,' lnstitutd',against {t} ''Ns'su,fisrpross*$fon.shcllb* any servant or officer, :
orywsn duFry;th@ed. mdnr&inAot |, in,rerye* of arrffirq done*r intsrldd i
: .: to b6 d*ne under thi$&st, unls$s pruse*di*n the suit,sr has b6_gn itlsfku*d y!,{thin'six,mont *frsm t}re dak,cd*m act cortrplainsd of.
70. Servlcss of notices end biil :-
Every notice or bill issued prepared or under 1*1
this AcL may be seryed or presentd:
eydslh*ertng,orter*deri*S it*rryp6ing {m} it,hypoettatheBemonhwhcrn
(b) if such a his or agents is found not then by leaving it at P€rson his usual last plaoe or knorlrn of abode or by delivering or tendering it to sonro adult male mernber of his farnily or by causing it to be fixed on some part conspicuous of the bullding or land, if any, to wfilch lt relates.
31
l r*
50
$- :l* 1filh6tB * ndim urder thieAci is requid tO ila *srved upon an cntrner ar ocot}. pier cf abuigln* orla*d, it sFlsll n*tben*pecsgryt* *arn#tlK ff /n&rsreec{F Fbr: and thsstridmthereof nmyb*sff,M *itf*Et''
(a)
by deliverirq o1 tendering the notice or sending il by post tLo the owner or mctrpler Or if there b4 rnorc Oulnefs or occupkrs than Ofte, to arryone dtftern,or
tb) lf n**uch ovrrnsr cr oerspi*r i* fuund, therr by g*Ying.sr!*nderlng tl'le notice to an adult male member of ssrvant of his family or by causing the notice to befixed on some consplct ous part of ttro buiHing orland towhich the same relates,
{3} lfilh*nnnrerttre to whcrn s not}ee erbill is to.be gerved isa minor, e*r"ryr1,3n wc*vp$n hiaguxrdian ff upo$ an adukmslp mam*r*r aaruantofhxtxfi,fiy. stlall be,dsemsd ts be celvics'upan fw minCIr
?t, Ptwsr k r*alrs rryl** :-
{t} fnams&'ewsmmentrnay-'$**t*ficxii*n lntlw$ffiI
*eeaXe; xnd ar.tb@ ts th* f,CItditio1 3f ryryir'*n pablicatlcn, ma*t* Rut** tc ceny *t"* all'sr &ny CIf th* puryr*er cf lttia Aet"
*ular x*d raith*$tprsiudke tq &o gleneralityof &e &ryBing prnmqr' !l'*,n ffiater #ff emrnent m&y maks rule's fx dl'ar any CIf {f}e full{fi#tfiS rls&€rs:'
(a) the manrerin whidr tro notifration may be publishd in the Vrllage and at &x h*adqu*rters *f ihe distr*& blwlt, sr s'&Jb Sivi*isn undsr sub se€*ion(2) of section 7;
{b} ff"re*therplawsattarhiel'lc*piea drmup mayhe opsnta inrpectlun undersectbn8;
{a}the lqrm * Wpl@tand l4ls sofilents undef *ub* s&e,tisrl&} ef ae*tion g:
{d} qthera*& and thing* $rhlch rnay ho drna by thc Land Acquisitic'n Officer urder sectficn1 6;
{dt-t} ths rfianc?6r in which Sre amount shall be deposiled undsr seffiion lffi;
(a) fte*ffid?t oneonwhicfu arj{ th*arror"mtsf rcrtsr*eru&on palrlns{*sf wftir,t? Bnor*eqhrnsntr rnay ib* nnedr ofi e h*gfl!$ay; t* t?ra.nrann*riflwhifih fl f*r*lefi6asl'1a[ be rnada under section 35 or{4; {g} frffinof &edate ilnrndrichthabrd.ann*nteharget *hall k Psysbk und:er eeetiCIn 4? and inrtallmentr tagather wilh lhe rwt*- *t int*rgst and fiw peri*d wtthin tt&rieh tueh installrncnts sh*ll M paid under th* pmvi- *ian ta th,* tald sectisn:
32
Wqs Tffi {aqxrqr,$r} Xwrq, u* tr.r*" tw,61 :;..,ffi pg6itisn* e* $rtirrfr sny hrld ?ltry be ffitlnquirhsd ry delivrrrd in excfiarge h fam.r of Bre St# Go'vemrnenl urder soction 48; {t} ruke e&thiect tn which any hkhryorpe'rtinn cf it mary&n &**d ts cny &sf mffis, crtle n urnhr and speed or *m&gl* af whi*l** q.&rgtfte hfi;fnray rrnay be regulated u,nder smlion S):
, , ,,,$), , rxk* gubjq$ Us $Sxi*h plylttg af vehi*lex rnay h,s pmhi*ited undmr section 51:
tk) t*sprc,rention of danger arising &qxrr obstndipn of view to persone u*ing fi$frwayry&rrynSi*a**ioTof ry.,: *tuntion ard fre prerenti.m cf .... :. : ,,,,. ,,,,fllffqqry, dlryryrorlniur-yt*st* public; .i.
,$l theprelrent$e*€f$b$hrcti*1t "en,smetrrnsdsndnukarrcsnsrf?Bar any d damages to hi ghw:ays :
(rr) the proper maintena*a* of boundary marks dernarcailng highway boundaries and building and controi lines:
. ., ,,6 thfi'gryfdplion of various forn!$sf sPpq{qtrsts@Hir€dh b*,rrad* endUi*fq{fneof frgte?g *M,,B;fi1requlred h be ssrvtd on persons, the clrargaa to be mads for the supply of copies of maps, ard the rcnt or other chargos to bs impoead or bvled undertfre provislons of thbAd;
(o) the gnnerat guidance to tre HiglnirayAu$ority in the discharge of its fundbns underthisAc*;
(p) regulation ordivemions of existing rights of amess;
(q) any o$rer mattor which is to be or may be prescribed. t
?2. $avlnga :.
(1) Subjectto the provisions of this section, nothirq in thisAct, shall affect :-
{a} tk righe o, any !aca* a&f?o{i$ to rnaice eny effiis*on fur tha purrcs of leying, making, altering, repairing or renewing any seuer. drain rrratar coupe or otherworlq nr
{b} th€ rights of any authority appointed under arry law for the time beirg in force for gas or water, decticity, raihruays, hannvqps or trol by rreh icbs to erecl any support or make any excgvatirfl forthe purposs of Wng rnaking, atterirry. repairing or rene$/ing any rnains, pipe, sluhe, rl€tr,
33
a SKer{ rEfiil (ary"fllw{u* qiuqr{* zq wft, }ofi*
34
$(ts0f rl6rf (erfffw{uri {liEqR, 24 q'l3rfr, 2006 ttterE&r tha prwlrhna of thls Act in so far as they apply to tfre rw[ictbns on build- lrryt betr,trcan thc hlghrany boundary and the building line or betweenthe bulldingline *&rd -ffil{H*rx*g *grar pwir&unr rplatfrlstrr ryst buifding and corrtrol lines, as lh6: r$$.bs; &aprovirxione rf tfiie Ad rcf*tittg t* the *eyy, sf betteafist6 cfiarg es shall, muhth mutandis apply.
75. Removrl of dlfflcultles :-
{1} lf say pradicaldiffiruls ari*es in gfvirlg *ffiesttothe pr*vix}an* nf thi*Act,the Stat*Gcue{nmsnt; fls occasion may ffiqu}rm, by rr*tifimtion pn,blixfi*d in the Offrctal &ae&tter dr xnysrinE nnt inccnsi$tent u,ftn me pmvisions of this Ast fur purpose of removing the difficulty.
{ry *hnuld ilny dmrbt *rise as tnth* *nn,structionand inter"pretxtisru *f any pr*vi- . sion of thisAc{ the same may be refened to the Road Construction Depart- . rnent of the $tab Govem ment.
qt1
ETTgE-g TIE TqtH cF' $[r{n q,
1rIIAI?TETIIII TqIT,
s{s'tr t ffi-v*"-ffi qErqrytr,
a
fre t*rrq) far{r?T, SfffiIw, $-41 I
35