Uttar Pradesh act 7 of 1979 : The UTTAR PRADESH COURSE BOOKS ACT, 1979

Date: 19 Feb 1979

Department

Department of Vidhai Anubhag - 1

Ministry

Ministry of Vidhai

Enforcement Date

24 Mar 2013

PDF

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Short title and extent.

Definitions. .

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No. 522 (2) /XVIIN-1-95-1977

Dated Lucknow, February 20, 1979

ei IN pursuance of the provisions of clause (3) of Ankle 348 of the Consti- tution of India, the Governor is pleased to order the publication of the follow-

ieg English translation of the Uttar Pradesh Pathya Pustak Adhiniyam, 1978 (Iittar Pradesh Adhiniyam 8ankhya 7 of 1979). as passed by the Uttar Pradesh

;Legislature and assessment to by the President on February 15, 1979 :

THE UTTAR PRADESH COURSE BOOKS ACT, 1979

[U. P. Acr NO. 7 OF 1979]

(As passed by the Uttar Pradesh Legislature)

AN Aar

to provide, in the interests of the general public, for the control of production, supply and distribution of, and trade and commerce in, course books and for matters connected therewith or incidental thereto.

It Is H&EBY enacted in the Twenty-ninth Year of Republic of India as follows :

—1. (1) This Act may be called the Uttar Pradesh Course Books Act, 1978. (2) It shall extend to the whole of Uttar Pradesh.

2 In this Act,—

"Board" means the Board of High School and Intermediate it Education, Uttar Pradesh;

"course book" means any book prescribed or recommended by or written according to the syllabi of the Department of Education, Uttar Pradesh, or the Board, or any university as defined in clause (20) of section 2 of the Uttar Pradesh State Universities Act, 1975 and specified or referred to in the notification under section 7.

l . .t" 933,—. ‘ ' 16—(1)ﬁmﬁwﬁa%ﬁ'€efﬁr€tiéwﬁﬁfﬁqaﬁam aﬁﬁmi nfa‘ﬁmt % ﬁ‘.rm%m waﬁmﬁ ania‘iﬁ‘rq We}, at? meantime In W m Mir? f ﬁmmﬁmﬁaﬁfﬁma’aﬁiﬁl u 3'8? FRET VHTHRW W3, 20 ‘6??le 19 79 5 3“? (2)mm%m%ﬁiﬁaﬁ%ﬁqaﬁmﬁﬁmﬁﬁ€$m ‘1 timﬁ‘aaﬁ, ﬁwmmémmﬁfﬁﬁmmméﬁwwﬁm marmammam ammame are. mmfaﬁmm‘aﬁaﬁ 'maﬁ‘tih } ' 7 math, " ' Fin arr—aria mi ; f; . ﬂaw: “LXI- . . Qt. V y." t I 1} No. 522 (2) [XVII-V-1—95-1977 Dated Lucknow, February 20, 1979 i E“) IN pursuance 'of the provisions of clause (3) of Article 348 of the Consti- tution of India, the Governor is pleased to order the publication of the follow- iitig English translation of the Uttar Pradesh Pathya Pustak Adhiniyam, 1978 l' 3:: :(pttar Pradesh Adhiniyam Sankhya 7 of 1979) as passed by the Uttat Pradesh [4 - gislature and assessment to by the President on February 15, 1979 : , jt; THE UT'TAR PRADESH COURSE BOOKS ACT, 1979 [0. P. Ac‘r N0. 7 OF 1979] (A: passed by the Uttar Pradesh Legislature) ‘ .' Supply and distribution of, and trade and commerce in, course book: and " [or matters connected therewith or incidental thereto. 1 1 i; IT IS Hl-éREBY enacted in the Twenty-ninth Year of Republic of India as 4 v ollows : ' 7’3... y‘- . --1. (1) This Act may be called the Uttar Pradesh Course Books Act, 1978. Short title and (2) It shall extend to the whole of Uttar Pradesh. extent. In this Act,— ‘ _ AN ‘ t ACT 5‘ 4? provide, in the interests of the general public, for the control of production, I l ! Deﬁnitions. . . (a) “Board" means the Board of High School and Intermediate Education. Uttar Pradesh; ' (b) "course book" means any book prescribed or recommended by _ V ;, or written according to the syllabi of the Department of Education. ‘ v V. Uttar' Pradesh. or the Board. or any University as deﬁned in clause (20) , . - ,» of section 2 of the Uttar Pradesh State Universities Act. 1973 and speciﬁed .“4’ 0r referred to in the notiﬁcation under section 7. ' [

rift stkvi 9;paltfrtuf TilZ, 20 451-40, 1979

"concessional rate paper" means the paper made available by the Central Government at concessional rate, and allotted to publishers through the State Government;

"dealer" means a person engaged in the business of purchase, sale,. or storage for sale, of any course books, whether by wholesale (whether as printer, publisher or distributor) or by retail, and includes his representative or agent;

"director" means the Director of Education, Uttar Pradesh ;

(0 "notified price" in relation to a course book means the price indicated against it in a notification issued under section 7, and until such notification is issued, the price indicated in the Uttar Pradesh Course Books Order, 1975

"Prescribea Authority" means the District Magistrate and includes any officer authorised by him in writing to perform any of his functions under this Act;

"prospectus" means the "Vivran Patrika" issued from time to time for the High School and Intermediate Examinations by the Bond; >

"publisher" means a person who publishes any book prepared according to the syllabus prescribed by the Board for use in the High School and•Intermediate classes or according to syllabus prescribed by the Department of Education for classes I to VIII, and included a person who publishes a course book.

3. (1) No dealer shall—

withhold from sale any course book held in stock by him, at

charge for any course book a price which exceeds its notified price,

(2) No publisher shall, subsequent to ale commencement of this Am, use any paper other than concessional rate paper for the printing or publishing of a text book :—

prescribed or recommended for use in any class by the Board or by the Department of Education, as the case may be; 11-

written according to the syllabus in respect of the subject for' which the Board has not recommended or approved any book:

Provided that nothing contained in this sub-section shall be deemed to require a publisher to use concessional rate paper for the printing or publishing of any book referred to above if concessional rate papa cannot be made available to him for any reason.

Reonisitson of 4. (1) Where the Prescribed Authority has reason to believe that any stock of COMIC dealer has stored or continued to store or acquired for storage, whether on books.

his own account or on account of or in partnership with, any other person. any course books, the Prescribed Authority may, by order, require him to sell at the notified price the whole or a specified part of such stock to the State Government or to such, person or class of persons and in such manner and within such time as it may specify in this behalf.

(2) Where any person against whom an order is passed under sub section (1), fails to comply with it, the Prescribed Authority may take, 01 cause to be taken such stock of course books or part thereof, as the case rag be, in its custody, and may deliver or cause to be delivered such stock or part thereof to the State Government or such person or class of persons as ma) have been specified in the order, and may cause to be paid to the dealer the notified price thereof.

Restrictions on prescribing of text books by recognized insti- tutions,

5. No educational institution recognized by the Board or maintained er, recognized by the Board of Basic Education, Uttar Pradesh, where students en class Ito VIII or any of them are taught shall, save with approval of the Director' prescribe any text-4°k for such classes other than those mentioned in the notification issued under section 7.

Dealer not to withhold from sale or cnanselex- cess price.

an? Stéw harem! use, 20 ml, 1 9 7 9 (c) "concessional rate paper" means the paper made available I); 7‘ the Central Government at concessional rate, and allotted to publisher. ‘_ through the State Government; , ((1) “dealer" means a person engaged in the business of purchase_ ‘3 ' sale. or storage for sale, of any course books. whether by wholesale (whether j as printer, publisher or distributor) or by retail. and includes hi; 'i representative or agent; I 4 (e) “director“ means the Director of Education, Uttar Pradesh; _ (f) “notiﬁed price“ in relation to a course book means the prim 1‘ : indicated against it in a notiﬁcation issued under section 7. and until such notiﬁmtion is issued, the price indicated in the Uttar Pradesh Course ,ﬂ Books Order. 1975; (g) “Prescribed Authority" means the District Magistrate and includes ‘ v any ofﬁcer authorised by him in writing to perform any of his functiom '3 under this Act; (it) "prospectus" means the “Vivran Patrika" issued from time to time for the High School and Intermediate Examinations by the Board; )5 (1') “publisher" means a person who publishes any book prepared ‘ according to the syllabus prescribed by the Board for use in the High School and'Intermediate classes or according to syllabus presaibed by ' the Department of Education for classes I to VIII, and included a person who publishes a course book. Dealer not to 5- (1) N0 dealer shall— giggling; (a) withhold from sale any course book held in stock by him, or .‘ cess price. (b) charge for any course book a price which exceeds its notiﬁed prior. (2) No publisher shall, subsequent to the commencement of this Act, use I ' any paper other than concessional rate paper for the printing or publishing of 3 ' a text book :— - ' (a) prescribed or recommended for use in any class by the Board of ‘ : by the Department of Education, as the case may be ; (3 (2:) written according to the syllabus in respect of the subject for’ which the Board has not recommended or approved any book: Provided that nothing contained in this sub-section shall be deemed” to rquuire a publisher to use concessional rate paper for the printing or pu lishing of any book referred to above it concessional rate paper ' cannot be made available to him for any reason. Requisilson of‘ 4. (1) Where the Prescribed Authority has reason to believe that any stock of course dealer has stored or continued to store or acquired for storage, whether 0” b°°k5- his own account or on account of or in partnership with, any other person; any course books, the Prescribed Authority may. by order, require him 1? sell at the notiﬁed price the whole or a speciﬁed part of such stock to the State Government or to such‘petson or class of persons and in such manna .' and within such time as it may specify in this behalf. - (2) Where any person against whom an order is passed under Sub “‘ section (1), fails to comply with it. the Prescribed Authority may takc. 0‘ . cause to be taken such stock of course books or part thereof. as the case may i ' be. in its custody, and may deliver or cause to be delivered such stock of P3“ thereof to the State Government or such person or class of persons as ma) have been speciﬁed in the order. and may cause to be paid to the dealer Ll“ notiﬁed price thereof. Restrictions on 5. No educational institution recognized by the Board or maintained “- ‘ fgfmgégis 1?; recognized by the Board of Basic Education. Uttar Pradesh, where studen” oi recognized lnsti- class I to VIII or any of them are taught shall, save with approval of the Direct“ l tutions, prescribe any text-book for such classes other than those mentioned in ‘h’ f " notiﬁcation issued under section 7. ‘

Attempts abetment,

False meats.

and

state-

39-K Tfi safftiRiif TIWE, 20 tEtqft, 1 9 7 9 7

6. The Prescribed Authority may, with a view to securing compliance with this Act or to satisfying itself that this Act has been complied with—

require any person to make any statement or to furnish any in forma tion or statistics ;

require any person believed to be a dealer to maintain and produce for inspection such books, accounts and records relating to his business or to the stock of course books under his custody or control as may be specified;

• require any dealer or any person employed by a dealer to produce such books, accounts and other documents relating to the stock of course books under his custody or control as may be specified;

examine and seize any books accounts or other documents which in the opinion of such officer would be useful for, or relevant to any proceedings in respect of any contravention of this Act and return such books, accounts and other documents to the person from whom they : were seized after copies thereof or extracts therefrom, certified under his hand, have been taken; or

search any premises, vehicle or vessel and prepare an inventory of any course books found therein, or seize any course books in respect of which he has reason to believe that a contravention of this Act has• been, is being or is about to be, committed, and thereafter take or authorise the taking of all measures necessary for securing the production of stock so seized in court and for its safe custody pending such production.

The State Government may by notified orders fix fair prices of cours books specified or referred to therein.

If any person contravenes the provisions of section 3, he shall punishable_

in the case of contravention of sub-section (1) of that section with imprisonment for a term which may extend to one year and shall also be liable to fine, and

in the case of any other contravention, with imprisonment for a term which may extend to three years and shall also be liable to fine.

Any person who attempts to contravene, or abets a contravention of, any provision of this Act shall be deemed to have contravened the Act.

If any person—

when required by any order made under section 6 to make any statement or furnish any information or statistics, makes any statements or furnishes any information or statistics which is false in any material particular and which he, knows or has reasonable cause to believe, to be false, or which he does not believe to be true, or

makes any such statement as aforesaid in any books, account, record, declaration, return or other document which he is required by any such order to maintain or furnish, he shall be punishable with impri- sonment for a term which may extend to three years, or with fine, or

. 11. (I) If the person committing an offence under this Act is a company,

every person who, at the time of the commission of the offence was incharge of, and was responsible to, the company for the conduct of its business as well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:

Provided that nothing contained in this sub-section shall render any such Person liable to any punishment if he proves that the offence was committed Without his knowledge or that he exercised all due deligence to prevent the c°Minission of such offence.

Power of col- lecting informs. lion or statistics, entry, search and seizure.

e Power of State Government to notify prices of course books.

be Penalties.

Offences by companies.

eat st'én aerator we, 20 Had, 1979 7 \N e 6. The Prescribed Authority may, with a view to securing compliance P0wer of col- ' . ~ ‘ - - , - ~ _ lectiug informa- wrth this Act or to satisfying itself that this Act has been complied With “0110‘ statistics, (a) require any person to make any statement or to furnish any sgﬂgwmh and information or statistics; . - (it) require any person believed to be a dealer to maintain and produce for inspection such books, accounts and records relating to his business or to the stock of course books under his custody or control as may be speciﬁed ; ' (6) require any dealer or any person employed by a dealer to produce such books, accounts and other documents relating to the stock of course books under his custody or control as may be speciﬁed: ' (d) examine and seize any books accounts or other documents which in the opinion of such ofﬁcer would be useful for, or relevant to any proceedings in respect of any contravention of this Act and return such books. accounts and other documents to the person from whom they were seized after copies thereof or extracts therefrom, certiﬁed under his hand, have been taken; or (a) search any premises, vehicle or vessel and prepare an inventory of any course books found therein, or seize any course books in respect of which he has reason to believe that _a contravention of this Act has been, is being or is about [0 be, committed, and thereafter take or authorise the taking of all measures necessary for securing the production of stock so seized in comt and for its safe custody pending such production. 7. ”Hire State Government may b y notiﬁed orders ﬁx fair prices of. course Power of State books speciﬁed or referred to therein. Goyernmenl to notify prices of , course books. 8. If any person contravenes the provisions of section 3,- he shall be Penalties. punishable— ‘(i) in the case of contravention of sub-section (1) of that section with imprisonment for a term which may extend to one year and shall also be liable to fine. and (ii) in the case of any other connavention, with imprisonment for a term which may extend to three years and shall also be liable to ﬁne. 9. Any person who attempts to contravene, or abets a contravention of, ag‘ét‘éfgs and any provision of this Act shall be deemed to have contravened the Act. ' 10. If any person— False state- ments. (i) when required by any order made under section 6 to make any statement or furnish any information or statistics, makes any statements or furnishes any information or statistics which is false in any material particular and which he, knows or has reasonable cause to believe, to be false, or which he does not believe to be true, or (ii) makes any such statement as aforesaid in an record, declaration, return or other document which he is r uired by with both. ll. (1) If the person committing an oﬂence under this Act i “Cry person who, at the time of th ‘ ' 0f. and was responsible to, the company for the conduct of it Well as the company, shall be deemed to be ‘ be liable to be proceeded against and punished accordingly: 3 a company, Oﬁences by

Offences to be cognizable and bailable.

Power of Court to Publish name, place of business etc. of companies convicted under the Act.

89'7 srkff TI\WE, 20 T240, 197 9

(2) Notwithstanding anything contained in sub-section (1) where an offence uncles this Act has been committed by a company and it is' proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.

Explanation—For the purposes of this section—

"company" means any body corporate, and includes a firm or other association of individuals ; and

"director" in relation to a firm means a partner in the firm.

Notwithstanding anything contained in the Code of Criminal Pro cedure, 1973, every offence punishable under this Act shall be cognizable and bailable.

(1) Where any company is convicted under this Act, it shall be competent for the Court convicting the company to cause the name and place of business of the company, nature of the contravention, the fact that the company has been so convicted and such other particulars as the Court may consider to be appropriate in the circumstance of the case, to be published at the 'expense of the company in such' newspapers or in such other manner as the Court may direct.

No publication under sub-section (1) shall be made until, the period for preferring an appeal, against the order of the Court has expired without any appeal having been preferred or the appeal, if preferred has been disposed of.

The expenses of any publication under sub-section (I) shall be recoverable from the company as if it were a fine imposed by the Court.

Explanation—For the purposes of this section, Company has the meaning assigned to it in clause (a) nf the explanation to section 11.

Cognizance offence.

of 14. No Court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made by order of, or under authority from the District Magistrate or such other officer as may be empowered by the State Government by general or special order in this behalf.

15: Notwithstanding anything contained in section 29 of the Code of Criminal Procedure, 1973, it shall be lawful for any Metropolitan Magistrate. or Judicial Magistrate of the first class, specially empowered by the State Govern- ment in this behalf, to pass a sentence of fine exceeding five thousand rupees on any person convicted of contravening section 3.

16. (1) No suit, prosecution or other legal proceeding shall lie against any person for anything which is, in good faith, done or intended to be done in pursuance of section 3.

• (2) No suit or other legal proceeding shall lie against the State Govern-

ment for any damage caused or likely to be caused by anything which is. in good faith, done or intended to be done in pursuance of any order issued under this Act.

Special provi- sion regarding fine.

Protection of action taken under the Act.

By order,

R. C. DEO SHARMA,

Sachiv.

till:R.81010410 —707-10 386 8T0 (ihrt0)-20-2-79— •( 3850)-1979-750 (z1450) I

an? Starr aerator we, 20 waft, 197 9 (2) Notwithstanding anything contained in subsection '(1) where an offence undet‘this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of any director, manager, secretary or-other oﬁioer , of the company, such director, manager, secretary or other oﬁioer l3 ~ shall also be deemed to» be guilty of that olfence and shall be liable to be ‘7 proceeded against and punished accordingly. Explanation—For the purposes of this section— I‘ ' (a) “company" means any body corporate, and includes a ﬁrm or , other association of individuals; and ' (b) “director” in relation to a ﬁrm means a partner in the ﬁrm. Offences to be' 12. . Notwithstanding anything contained in the Code of Criminal Pro . C°$nil§b1¢ and cedure, 1973, every offence punishable under this Act shall be cognizable and . bailable. bailable, Power of Court 13. (1) Where any company is convicted under this Act. it shall be to publish name, . . nd place of business competent for the Court convxctmg the company to cause the name a place etc'ofcompauies of business of the company, nature of the contravention, the fact that the . Convicth under company has been so convicted and such other particulars as the Court may ' ”1° AOL consider to be a re riate in the circumstance of' the case. to be blished . PP P pu 5, at the'expense of the company in such‘ newspapers or in such other manner " as the Court may direct. (25 No publication under sub-section (l) shall be made until, the period for preferring an appeal, against the order of the Court has expired without any appeal having been preferred or the appeal, if preferred has been disposed of. (3) The expenses of any publication under subsection (18.0 shall be recoverable from the company as if it were a ﬁne imposed by the urt. Explanation—For the purposes of this section, Company has the meaning assigned to it in clause (a) of_the explanation to section 11. CogniZanee of 14$ No Court shall take cognizance of any offence punishable under this offence. Act except on a report in writing of the facts constituting such oﬁence made by order of, or under authority from the District Magistrate or such other ‘ oﬂicer as may be empowered by the State Government by general or special : order in this behalf. ' : §pecial provi- 15.: Notwithstanding anything contained in section 29 of the Code of ,’ E1011 regarding Criminal Procedure, 1973, it shall be lawful for any Metropolitan Magistrate. } “°‘ or Judi'cial Magistrate of the ﬁrst class. specially empowered by the State Govern- ? ‘ _ ment in this behalf, to fpass a sentence of ﬁne exceeding ﬁve thousand rupees on ' any person convicted o contravening section 3. preteen” of 16.’ (1) No suit, prosecution or other legal proceeding shall lie against action taken any person for anything which is, in good faith, done or intended to be done “ad" ‘he A“ in pursuance of section 3i (2)_ No suit or other legal proceeding shall lie against the State Govern- ment for any damage caused or likely to be caused by anything which is. in good faith, done or intended to be done in pursuance of any order issu€d under this Act. By order, _R. C. DEO SHARMA, . ' V Sachiv. wicqaozow‘to—qow‘to 236 am (ﬁmro)—20-z—79— -(3850)-1979—750 (ism) u . ‘3’] < .

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Uttar Pradesh act 7 of 1979 : The UTTAR PRADESH COURSE BOOKS ACT, 1979

SECTIONS