95
mÙkj izns"k ljdkjh fctyh&O;olk;&laLFkk ¼ns; dh olwyh½ vf/kfu;e] 1958 ¿mÙkj izns"k la[;k 16] 1958À
THE UTTAR PRADESH GOVERNMENT ELECTRICAL
UNDERTAKINGS (DUES RECOVERY) ACT, 1958
[U. P. ACT No. XVI of 1958]
96
mÙkj izns"k ljdkjh fctyh&O;olk;&laLFkk ¼ns;ksa dh olwyh½ vf/kfu;e] 1958
1
¿mÙkj izns"k la[;k 16 o'kZ 1958À ¿m0 iz0 vf/kfu;e la[;k 27] 1963 ,oa m0 iz0 vf/kfu;e la[;k 36]1974 }kjk la"kksf/kr
mÙkj izns"k fo/kku lHkk us fnukad 10 Qjojh] 1958 rFkk mÙkj izns"k fo/kku ifj'kn~ us fnukad 25 ekpZ]] 1958 bZ0 dh cSBd esa Lohdr̀ fd;kAÀ
^^Hkkjr dk lafo/kku^^ ds vuqPNsn 201 ds vUrxZr jk'Vªifr us fnuakd 8 ebZ] 1958 bZ0 dks Lohdf̀r iznku dh rFkk mRrj izns"kh; ljdkj vlk/kkj.k xtV esa fnukad 12 ebZ 1958 bZ dks izdkf"kr gqvkA
ljdkjh O;olk;&laLFkkvkasa }kjk nh tkus okyh fctyh&"kfDr ds ns;ksa dh "kh?kz olwyh dh O;oLFkk djus dk
vf/kfu;e
;g b'Vdj gS fd ljdkjh O;olk;&laLFkkvksa }kjk nh x;h fctyh ds ns;ksa dh "kh?kz olwyh ds fy, O;oLFkk dh tk;(
vr,o Hkkjrh; x.kra= ds uo sa o'kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& 1&& ¼1½ ;g vf/kfu;e mÙkj izns"k ljdkjh fctyh&O;olk;&laLFkk ¼ns;ks a dh olwyh½ vf/kfu;e] 1958 dgyk;sxkA
laf{kIr "kh'kZ uke] izlkj
rFkk izkjEHk
¼2½ bldk izlkj leLr mÙkj izns"k esa gksxkA
¼3½ ;g rqjUr izpfyr gksxkA
2&& fo'k; ;k izlax esa dk sbZ ckr izfrdwy u gksus ij] bl vf/kfu;e es & ifjHkk'kk,a ¿¼d½ ^^miHkksDrk** dk vFkZ gS] dksbZ O;fDr ftls ljdkjh fctyh O;olk; laLFkk }kjk fctyh "kfDr laHkfjr dh tk;] pkgs mlds Loa; miHkksx ds fy;s gks] pkgs mlds fctyh "kfDr ds laHkj.k ds O;kikj ds lEcU/k esa gksa] pkgs vU;Fkk gksa]À
2
¼[k½ ^^fu;r izkf/kdkjh** ds vUrxZr og izR;sd O;fDr vkrk gS ftls jkT; ljdkj us ljdkjh xtV esa foKfIr }kjk bl vf/kfu;e ds v/khu fu;r izkf/kdkjh ds dk;Z djus ds fufeÙk ,sls {ks= ds fy;s] tks foKfIr esa fufnZ'V fd;k tk;s] izkf/kdr̀ fd;k gks(
¼x½ ^^ljdkjh fctyh O;olk; laLFkk** ds vUrxZr dkuiqj bysfDVªd lIykbZ ,sMfefuLVªs"ku rFkk jkT; ljdkj vFkok cksMZ }kjk lapkfyr ;k fu;af=r ,slh vU; fctyh O;olk; laLFkk,a vkrh gS] tks ,rnFkZ foKkfir dh tk;sa ( ¼?k½ ^^jkT; ljdkj** dk vFkZ gS] mÙkj izn s"k dh ljdkj( rFkk ¼³½ ^^cksMZ** dk vFkZ gS le;≤ ij ;Fkk la"kksf/kr bysfDVªflVh ¼lIykbZ½ ,sDV] 1948 dh /kkjk 5 ds v/khu la?kfVr ^^LVsV bysfDVªflVh cksMZ**A 3&& tc fdlh miHkksDrk }kjk fdlh ljdkjh fctyh O;olk; laLFkk dks dksbZ /kujkf"k ¿ftlds vUrxZr bysfDVªflVh lIykbZ ,sDV] 1948 dh /kkjk 47&d ds v/khu ns; izfrHkwfr dh /kujkf"k Hkh gS]À
1
ns; gks rks fu;r izkf/kdkjh og /kujkf"k cdk;k gksus ds fnuakd ls 30 fnu ds ckn fdlh le; nsunkj O;fDr ds uke ekax dk ,d uksfVl rkehy dj vFkok djk ldrk gS] ftlesa ml O;fDr dk uke] mlds }kjk ns; /kujkf"k rFkk og O;olk;&laLFkk] ftlds lEcU/k esa /kujkf"k cdk;k gks] mfYyf[kr gksaxsA ifjHkk'kk,a
1- mÌs";ksa vkSj dkj.kksa ds fooj.k ds fy, fnukad 30 tuojh] 1958 bZ0 dk ljdkjh vlk/kkj.k xtV nsf[k;s ( 2- m0 iz0 vf/kfu;e la[;k 36]1974 dh /kkjk 9 ¼1½ }kjk izfrLFkkfir rFkk lnSo ls j[kk x;k le>k tk;]aA
97
¿mÙkj izns"k ljdkjh fctyh&O;olk;&laLFkk ¼ns;ksa dh olwyh½ vf/kfu;e] 1958À ¿/kkjk 3&5dÀ Li'Vhdj.k& ¼1½ uksfVl dk jftLVªh Mkd }kjk Hkstk tkuk lEc) O;fDr ij i;kZIr rkehy ekuk tk;xkA
Li'Vhdj.k& ¼2½ fcy esa ns; /kujkf"k ds Hkqxrku ds fy;s mfYyf[kr fnukad dh lekfIr ij ljdkjh fctyh&O;olk;&laLFkk dks ns; /kujkf"k cdk;k gqbZ le>h tk;xhA 4&& ¼1½ tc /kkjk 3 ds v/khu fdlh miHkksDrk ij vFkok mlds izkf/kdr̀ vfHkdÙkkZ ij dksbZ ekax dh uksfVl rkehy gks tk; vkSj ;fn og cdk;k /kujkf"k vFkok mlds fdlh va"k ds nkf;Ro ls bUdkj djrk gks rks og fu;r izkf/kdkjh ds ikl fyf[kr fojks/k lfgr og /kujkf"k tek djus ds i"pkr~] bl izdkj tek dh gqbZ cdk;k /kujkf"k vFkok mlds fdlh va"k dh okilh ds fy, okn izLrqr dj ldrk gSA
ns;ksa ds nsus ds nkf;Ro
lEcU/kh vkifÙk ds okn
¼2½ mi/kkjk ¼1½ esa vfHkfn'V okn fu;r izkf/kdkjh ds ikl /kujkf"k tek djus ds fnukad ls N% eghus ds Hkhrj lkf/k{ks= U;k;ky; esa izLrqr fd;k tk ldrk gS] fdUrq okn ds ifj.kke ds v/khu jgrs gq,] ekax dh uksfVl mles mfYyf[kr ns;ksa ds lEcU/k es fu"pk;d izek.k gksxhA
5&& cdk;k /kujkf"k;ka] ftuds fufeÙk ekax dh uksfVl rkehy gks x;k gks] ;fn rkehy ds fnuakd ls rhl fnu ds Hkhrj vFkok ,slh c<+kbZ xbZ vof/k ds Hkhrj ftldh fu;r izkf/kdkjh vuqKk ns] u tek dh tk;] rks os olwyh ds ml O;; lfgr tks fu;r fd;k tk;] ekyxqtkjh ds cdk;k ds :i eas olwy dh tk ldsxh] Hkys gh fdlh fof/k ;k dj.k ;k vuqca/k esa dksbZ fojks/kh ckr gksA
ns;ksa dh olwyh
vU; fof/k rFkk vuqca/k
dh izòfÙk
¿5&d&& bafM;u fyfeVs"ku ,sDV] 1908 ;k rRle; izpfyr fdlh vU; fof/k esa fdlh ckr ds gksrs gq,] Hkh] bl vf/kfu;e ds v/khu fdUgha ns;ksa dh olwyh ds fy, cksMZ }kjk ;k mldh vksj ls fdlh okn ds lEcU/k esa dkykof/k ml fnukad ls N% o'kZ dh gksxh tc ls fdlh futh O;fDr }kjk mlh izdkj ds okn ds fy, bafM;u fyfeVs"ku ,sDV] 1908 ds v/khu dkykof/k izkjEHk gks %
vof/k dky dk
c<+k;k tkuk
izfrcU/k ;g gS fd cksMZ ds izFke ckj laxfBr gksus ds fnuakd ds iwoZ izksn~Hkwr gksus okys fdUgha ns;ksa dh olwyh ds fy,] bysfDVªflVh ¼lIykbZ½ ,sDV] 1948 dh /kkjk 60 dh mi/kkjk ¼1½ ds vk/kkj ij cksMZ }kjk fuosf"kr fdlh okn ds fy, dkykof/k ogh gksxh] ftldh O;oLFkk bafM;u fyfeVs"ku ,sDV] 1908 dh izFke vuqlwph ds vuqPNsn 149 esa dh x;h gS fdUrq og cksMZ ds izFke ckj laxfBr gksus ds fnukad ls N% o'kZ ls vf/kd dh u gksxhAÀ
2
,sDV] la[;k 9]1908 ,sDV]la[;k 54]1948 ,sDV la[;k] 9]1908 6&& ¼1½ jkT; ljdkj] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, ljdkjh xtV esa foKfIr }kjk fu;e cuk ldrh gSA
fu;e cukus dk vf/kdkj
¼2½ fo"ks'k :i ls rFkk iwoZorhZ mica/kksa dh O;kfIr dks ckf/kr u djrs gq,] bu fu;eksa esa fuEufyf[kr esa ls leLr vFkok fdlh fo'k; dh O;oLFkk dh tk ldrh gS( vFkkZr~ &
¼d½ uksfVl dk :i rFkk jhfr] ftlls og rkehy fd;k tk;(
¼[k½ ekax ds uksfVl ds O;; rFkk olwyh ds O;; (
¼x½ vU; dksbZ fo'k;] tks fu;r djuk gks vFkok fd;k tk;A 1- m0 iz0 vf/kfu;e la[;k 36]1974 dh /kkjk 9 ¼2½ }kjk j[kk x;k fnukad 9 vDVwcj] 1972 ls j[ks x;s le>s tk;saA
2- m0 iz0 vf/kfu;e la[;k 27]1963 dh /kkjk 2 }kjk c<+k;h x;h rFkk 1 viz Sy] 1959 ls izpfyr gqbZ le>h tk;A
98
THE UTTAR PRADESH GOVERNMENT ELECTRICAL
UNDERTAKINGS (DUES RECOVERY) ACT, 1958
1
[U. P. ACT No. XVI of 1958]
Amended by U. P. Act no. XXVII of 1963 and by U. P. Act no. XXXVI of 1974 [Passed in Hindi by the Uttar Pradesh Legislative Assembly on February 10, 1958 and by the Uttar Pradesh Legislative Council on March 26, 1958. Received the assent of the President on May 8, 1958, under Article 201 of 'the Constitution of India' and was published in the Uttar Pradesh Gazette Extraordinary, dated May
12, 1958.]
AN
ACT
to provide for expeditious recovery of Government dues for the supply of electrical energy by Government undertakings;
WHEREAS it is expedient to make provision for expeditious recovery of dues for the supply of energy by Government undertakings;
It is hereby enacted as follows in the ninth year of the Republic of India:-- Short title,
extent and
commencement
1. (1) This Act may be called the Uttar Pradesh Government Electrical Undertakings (Dues Recovery) Act, 1958.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall come into force at once. Definition
[(a) "Consumer" means any person who is supplied with energy by a Government electrical undertaking whether for his own consumption or in connection with his business of supplying energy or otherwise ;]2
(b) "Prescribed authority" includes any person authorized as such by the State Government, by notification in the official Gazette to perform the functions of Prescribed Authority under this Act for such area as may be specified in the notification;
(c) "Government Electrical Undertakings" includes the Kanpur Electric Supply Administration and such other electrical undertakings run or controlled by the State Government or the Board as may be notified in this behalf ;
(d) "State Government" means the Government of Uttar Pradesh ; and
(e) "Board" means the "State Electricity Board" constituted under section 5 of the Electricity (Supply) Act, 1948, as amended from time to time. Notice of
demand or
dues not paid
3. Where any dues [including the amount of security payable under section 47-A of the Electricity (Supply) Act, 1948]2are payable by a consumer to a Government Electrical Undertaking, the prescribed authority may, at any time after thirty days from the date on which such dues accrued, serve or cause to be served upon the person liable, a notice of demand stating the name of the person, the amount payable by him and the undertaking in respect of which it is
99
[The Uttar Pradesh Government Electrical Undertakings (Dues Recovery) Act, 1958] [Section 4-6] Explanation (1)- The sending of the notice by registered post shall be deemed to be sufficient service on the person concerned.
Explanation (2)- A sum due to a Government Electrical Undertaking shall be deemed to have accrued on the expiry of the date mentioned in the bill for payment of the dues.
Suit to
challenge the
liability to pay
dues
4. (1) Where a notice of demand has been served on the consumer, or his authorized agent, under section 3, he may, if he denies his liability to pay the dues or any part thereof, and upon deposit thereof with the prescribed authority under protest in writing, institute a suit for the refund of the dues or part thereof so deposited.
(2) The suit referred to in sub-section (1) may be instituted at any time within six months from the date of deposit with the prescribed authority in the Court having jurisdiction, but subject to the result of the suit the notice or demand shall be conclusive proof of the dues mentioned therein. Recovery of
dues
Application of
other laws and
agreement
5. If the dues for which notice of demand has been served are not deposited with the prescribed authority within thirty days from the date of service, or such extended period as the prescribed authority may allow, the same together with such costs of recovery as may be prescribed shall be recoverable as arrears of land revenue, anything contained in any other law or instrument or agreement to the contrary notwithstanding. [Extension of
period of
limitation
Act IX of 1908
Act no. LIV of
1948
Act no. IX of
1908
5-A Notwithstanding anything in the Indian Limitation Act, 1908, or any other law for the time being in force, the period of limitation in respect of any suit by or on behalf of the Board, for the recovery of any dues under this Act shall be six years from the date from which the period of limitation would begin to run under the Indian Limitation Act, 1908, against a like suit by a private person :
Provided that the period of limitation for any suit filed by the Board by virtue of sub-section (1) of section 60 of the Electricity (Supply) Act, 1948, for the recovery of any dues accruing before the date of the first constitution of the Board, shall be the same as provided in Article 149 of the First Schedule to the Indian Limitation Act, 1908, but not, exceeding six years from the first constitution of the Board.]2 Power to make
rules
6. (1) The State Government may, by notification in the official Gazette, make rules for carrying out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely-
(a) the form of notice and the manner in which it may be served ;
(b) the costs of the notice of demand and the costs of recovery;
(c) any other matter which has to be, or may be, prescribed.
1. Inserted by section 9 (ii) of U. P. Act No. 36 of 1974 and be deemed to have been inserted with effect from October 9, 1972.