Meghalaya act 024 of 1980 : The Meghalaya (Benami Transactions Prohibition) Act,1980 (Act No.24 of 1980)

  • Date:
Department
  • Law Department
Ministry
  • Ministry of Law Department
Enforcement Date

31 Mar 1995

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Section 1.Short title, extent and commencement.

(1) This Act may be called the Meghalaya (Benami Transaction Prohibition) Act, 1980.

(2) It extends to the whole of Meghalaya.
(3) It shall come into force at once.


Section 2.Definitions

In this Act, unless the context otherwise requires-

(a) benami transaction or transaction in benami means the acquiring or holding of any property (movable or immovable or the carrying of any business, trade or any transaction by a non-tribal in the name 1[...........................[ of a tribal;
(b) non-tribal means a person who is not a tribal;
(c) State means the State of Meghalaya;
(d) tribal means a person belonging to any of the Scheduled Tribes pertaining Meghalaya and as specified in the Constitution (Scheduled Tribes) Order, 1950 as amended from time to time 2[.[ 3[......................................[
(e) 4Benamidar means a person or a fictitious person, as the case may be, in whose name the benami properly is transferred or held and includes a person who lends his name..
(f) Beneficial owner, means a person, whether his identity is known or not, for whose benefit the benami property is held by the benamidar.


1Omitted by Amendment Act No. 4 of 2016 Sec 2 Earlier the words read as or on behalf
2Inserted by Amendment Act No.4 of 2016 Sec.2.
3Omitted by Amendment Act No. 4 of 2016 Sec 2. Earlier the words read as and for the purpose of this Act shall also include the Rabhas, Kacharis and Koch resident in Meghalaya
4Inserted by Amendment Act No.13 of 2018 Sec.2

Section 3.Benami Transaction unlawful.

On and from the commencement of this Act and notwithstanding anything to the contrary contained in any law in force or in any custom or usage benami transaction, in any from between a tribal an a non-tribal is prohibited and shall be unlawful and void and every person involved in any such transaction shall be deemed to have committed an offence under this act;

Provided that no transaction in the name of a tribal shall be deemed to be benami where such transaction is in favour of or for and on behalf of any tribal organisation association or institution:
Provided further that no transaction shall be deemed to be benami where such transaction is between the members of the same family.
Explanation.- For the purpose of this section-
(i) tribal organisation, association or institution means any organization association or institution as may be recognised and notified by the State Government as a tribal organisation, association or institution for the purposes of this Act.
1(ii) members of the same family means either one of the spouses is a tribal and includes the children either of whose parent is or was a tribal.


1Substituted by Amendment Act No.4 of 2016, Sec 3. Earlier the words read as members of the same family includes the children either of whose parents is or was a non-tribal.

Section 4.Power to enter and search

[1) The State Government may by notification in the Official Gazette constitute a committee or an authority in each district for receiving and causing verification of a complaint or information of a transaction in benami in the State, as may be prescribed by Rules.

2) On receiving a complaint or information under sub-section (1), the committee or the authority so constituted shall cause verification of such complaint or information and after such verification and if prima facie objectively satisfied and after giving opportunity of being heard to the person against whom a complaint or information of transaction in benami is received, the committee or the authority may refer the matter to the Superintendent of Police for further investigation.
3) The committee or the authority constituted under sub-section (1) may detect and identify any transaction in benami and if the committee or authority finds any such transaction to be benami after following due process of verification as provided for in sub-section (2) above, it may refer the same to the Superintendent of Police for further investigation.
4) The committee or the authority constituted under sub-section above shall have the power to require the presence of an officer of the State Government or local authority or any person who is responsible for maintaining books of account or other documents containing a record of any transaction relating to any property transacted in benami or any other matter relevant for the purposes of this Act.
5) On receipt of a reference from the committee or the authority, the Superintendent of Police by himself or by any officer of Police not below the rank of Sub-Inspector duly authorized by him may enter and search at all reasonable hours, any premises where he has reason to believe that any register of account or other documents relating to or having any bearing on such transaction are kept in electronic form or otherwise and such police officer may direct any person whom he has reason to believe to be in custody of such register, books of account or other documents relating with the transaction to produce them for his inspection and if required may seize such register, books of account or other documents or records or electronic systems.[


1Substituted by Amendment act No.4 of 2016, Sec. Earlier the section read as (a) On a complaint or information in writing made to a Magistrate of the First Class or Superintendent of Police by such person, Committee or authority as the State Government may notify in this behalf that a transaction is in benami, such Magistrate or Superintendent of Police shall or (b) If a Magistrate of the First Class or a Superintendent of Police upon credible information and after such enquiry as he may consider necessary has reason to believe that a transaction is in benami, such Magistrate or Superintendent of Police may, Either by himself or by his warrant authorizes an Officer of Police not below the rank of a Sub-Inspector of Police to enter and search at all reasonable hours, any premises which he has reason to believe any register, books of account or any other documents relating to or having any bearing or such transaction are kept therein and such police officer may direct any person whom he has reason to believe to be in custody of such register, books of account or any other documents relating the transaction to produce them for his inspection or he may seize such register, books of account or other documents found therein or so produced for his inspection, as the case may be. 2 Substituted by Amendment act No.13 of 2018, Sec. 2. Earlier the words read as The State Government may, by notification in the Official Gazette,constitute a committee or an authority for receiving and causing verification of a complaint or information of a transaction in benami in the State.

Section 4A.Power to enter and search

1[(1) Notwithstanding anything contained in the Registration Act,1908 or in any other law in force, no Registering Officer appointed under the said Act or law shall register any document or instrument relating to benami transaction or transaction in benami:[ Provided that the Registering Officer may, for the purpose of this sub-section seek the opinion or recommendation of the 2[authority notified under Section [ 3[4(a) of this Act.[ (2) Any Registering Officer refusing to register a document on instrument under the preceding sub-section (1), shall make an order of refusal in writing recording reasons thereof in Book No. 2 maintained by him under the Registration Act, 1908 and, shall also endorse the same on the document and instrument and the position shall be reported by him, giving particulars of the transaction thereof, to the committee or authority notified under Section 4[4(a) of this Act, and, on application made by any[, 5[executing or claiming under the document or instrument, shall, without payment and unnecessary delay, give him a copy of the reasons so recorded.[ (3) No Registering Officer shall accept for registration a deed, document or instrument so endorsed unless and until, under the provisions hereinafter contained, the document is directed to be registered. (4) Where a document or instrument is refused registration under this Section, any person claiming under such document or instrument or his representative, assign or agent, may, within 30 days after the making of the order of refusal or within such further period as may be allowed by court for sufficient cause, institute in the Civil Court, within the local limits of whose original jurisdiction is situate the office in which the document or instrument is sought to be registered, a suit for a decree directing the document or instrument to be registered in such office if it be duly presented for registration within 30 days after the passing of such decree. (5) If the document or instrument is duly presented for registration within 30 days after the passing of such decree, the Registering Officer shall obey the same and make necessary registration and such registration shall take effect as if the document or instrument has been registered when it was first duly prescribed for registration. (6) For purpose of jurisdiction by court and for court fee a suit under this section shall be deemed as it is a suit under Section 77 of the Registration Act, 1908. (7) Notwithstanding anything contained in the Central Evidence Act, 1872 or in any other law in force Act 1 of the onus of proving that the transaction is not in benami shall lie upon the person who assert it.


1Inserted by Amendment Act No.3 of 1986 Sec.2. 2Omitted by Amendment Act No.4 of 2016 Sec. 5 Earlier the word read as “person”. 3Substituted by Amendment Act No. 4 of 2016 Sec. 5 Earlier the word read as “4(a)” 4Substituted by Amendment Act No. 4 of 2016 Sec. 5 Earlier the word read as “4(a)” 5Omitted by Amendment Act No.4 of 2016 Sec. 5 Earlier the word read as “person”.

Section 5.Searches how to be made.

All searches under this Act shall be conducted, as far as may be, in accordance with the provisions of the Code of Criminal Procedure, 1973.


Section 6.Offences to be bailable or non-bailable

"[1Offence under section 3 shall be cognizable and bailable but whoever willfully refuses or fails to comply with any direction or lawful order made under section 4 such offence shall be non bailable["


1Substituted. By Amendment Act No. 4 of 2016, Sec. 6. Earlier the words read as An Offence under this Act shall be cognizable and bailable

Section 6A.Offences by Companies and Partnership Firms.

"1(1) Where any offence punishable under this Act has been committed by a Company or Partnership firm, every person who at the time of the offence is committed, is in charge of, and is responsible to the Company for the conduct of the business of the Company, or Partnership or Partnership firm shall be deemed to have committed an offence under this Act: "

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 had exercised all due diligence to prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1), in relation to any offence committed under this Act by a Company or Partnership firm, it is proved that the offence has been committed with the consent or connivance of or is attributable to any negligence on the part of any Director, Manager, Secretary or any other officer or Partner individually or collectively shall also be deemed to have committed an offence under this Act Explanation:
For the purposes of this Section:-
(a)Company means a body corporate and includes a firm or an association of individuals;
(b) Director in relation to a company also includes Managing Director; and
(c) Partner in relation to a Partnership firm includes managing partner.


1Inserted by Amendment Act No.4 of 2016 Sec 7.

Section 7.Penalty

1"Whoever commits an offence under Section 3 and 6A or willfully refuses or fails to comply with any direction or lawful order made under sub-section (3) of section 4 shall , on conviction by a court of Judicial Magistrate First Class, be punishable with imprisonment for a term not exceeding six months or with fine not exceeding twenty thousand rupees or with both:

Provided that the minimum punishment for the second and subsequent offence under section 3 shall be with imprisonment for a term not less than three months and also with fine of not less than ten thousand rupees or both."


1Substitute by Amendment Act No. 4 of 2016, Sec. 6. Earlier the words read as Whoever commits an offence under Section 3 or willfully refuses on fails to comply with and direction or lawful order made under Section 4, shall on conviction by a Magistrate be punishable with imprisonment for a term not exceeding six months or with fine not exceeding two thousand rupees or with both:
Provided that the minimum punishment for the second offence under Section 3, shall be with imprisonment for a term of not less than one month and also with fine of not less than five hundred rupees.

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