160
la;qDr izkUr y?kq flapkbZ fuekZ.k & dk;Z vf/kfu;e] 1920 ¿la;qDr izkUr vf/kfu;e la[;k 1] 1920À
THE UNITED PROVINCES MINOR IRRIGATION
WORKS ACT, 1920
[U. P. ACT No. 1 OF 1920]
161
la;qDr izkUr y?kq flapkbZ fuekZ.k&dk;Z vf/kfu;e] 1920
1
¿la;qDr izkUr vf/kfu;e la[;k 1] 1920À mRrj izns"k vf/kfu;e la[;k 12] 1936
2
}kjk izof̀Rr izfrcfU/kr xouZesUV vkQ bf.M;k ¼,MsIVs"ku vkQ bf.M;u ykWt½ vkMZj] 1937 }kjk vuqdwfyr rFkk ifj'dr̀
,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj'dr̀ ¿ys¶VhusUV xouZj us 30 vizSy] 1920 rFkk xoZuj tujy us 01 twu] 1920 dks Lohdf̀r iznku dh rFkk xouZeasV vkQ bafM;k ,DV dh /kkjk 81 ds v/khu 03 tqykbZ] 1920 dks izdkf"kr gqvkAÀ
3
;g b'Vdj gS fd uknZu bf.M;k dSuky ,.M Mªsust ,DV 1873 ds mica/kkas }kjk visf{kr iSekus ls vis{kkdr̀ NksVs iSekus ij flapkbZ ds fuekZ.k dk;kZs ds fuekZ.k] lq/kkj ,oa vuqj{k.k dh ljdkj }kjk O;oLFkk dh tk;as( vkSj xouZeasV vkQ bafM;k ,DV] 1915 dh /kkjk 79 dh mi/kkjk ¼2½ ds v/khu xoZuj tujy dh iwoZ eatwjh izkIr dh tk pqdh gS ( vr% ,rn~}kjk fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
Hkkx 1
izkjfEHkd
1&& ¼1½ ;g vf/kfu;e la;qDr izkUr y?kq flapkbZ fuekZ.k dk;Z vf/kfu;e] 1920 dgyk;sxk A
Lkaf{kIr uke vkSj foLrkj
¼2½ ¿bldk foLrkj
5
lEiw.kZ mRrj izns"k eas gksxkAÀ
4
2&& tc rd fo'k; ;k izlax eas dksbZ ckr izfrdwy u gks] bl vf/kfu;e eas & ifjHkk'kk;as ¼1½ ^^fuekZ.k** ds vUrxZr ¼ml ds oS;kdjf.kd :i&Hksnksa rFkk ltkrh; inkas lfgr½ ifjlhfer le; ds Hkhrj rFkk fofufnZ'V jhfr ls fd;k x;k lq/kkj Hkh gS( 1- mn~ns";kas vkSj dkj.kksa ds fooj.k ds fy;s xtV 1920] Hkkx 7 i'̀B 73 nsf[k;sA 2- bl vf/kfu;e ds izkfo/kku jktdh; uydwikas ds fy;s ugha ykxw gksrs ¼m0 iz0 vf/kfu;e la[;k 12] 1936 nsf[k;s½ A
3- xtV 1920 Hkkx 7 i'̀B la[;k 695 nsf[k;s A
4- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk /kkjk 1 dh mi/kkjk ¼2½ ds fy;s izfrLFkkfir A 5- bl vf/kfu;e dk foLrkj bl lkj.kh ds LrEHk 1 eas mfYyf[kr {ks=ksa eas LrEHk 2 eas mfYyf[kr vf/kfu;e ;k vkMZj ds v/khu fd;k x;k gS vkSj bls {ks=ksa eas] LrEHk 3 esa mfYyf[kr foKfIr] ;fn dksbZ gks] ds v/khu ml fnukad ls tks izR;sd ,sls {ks= ds lkeus LrEHk 4 eas mfYyf[kr gS] izòRr fd;k x;k gS A {ks= vf/kfu;e vFkok vkMZj ftuds
v/khu foLrkj fd;k x;k
foKfIr] ;fn dksbZ gS]
ftuds v/khu izòRr
fd;k x;k
frfFk ftlds izòRr]
fd;k x;k
1 2 3 4
1& ftyk jkeiqj jkeiqj ¼,Iyhds"ku vkQ ykt½ ,sDV 1 1950
&&& 30 fnlEcj] 1949
2& ftyk cukjl Ckukjl ¼,Iyhds"ku vkQ ykt½ vkMZj 1949
la[;k;sa 3262 ¼1½ rFkk
3262 ¼2½@17] fnukad
30 uoEcj] 1949
30 uoEcj] 1949
3& ftyk fVgjh x<+oky fVgjh x<+oky ¼,Iyhds"ku vkQ ykt½ vkMZj 1949
rnSo rnSo
162
¿la;qDr izkUr y?kq flapkbZ fuekZ.k dk;Z vf/kfu;e] 1920À ¿/kkjk 3&6À ¼2½ ^^y?kq flapkbZ fuekZ.k dk;Z** ;k ^^fuekZ.k dk;Z** dk rkRi;Z fdlh ,sls flapkbZ] vkIykou] ty&fudkl ;k j{kkRed fuekZ.k dk;Z ;k ,sls fuekZ.k dk;Z dh iz.kkyh ls] pkgs og izkdf̀rd gks ;k df̀=e] ftlds ¿jkT; ljdkjÀ
1
}kjk fuekZ.k ;k vuqj{k.k ds laca/k essa ml ljdkj dks ;g izrhr gks fd mlds laca/k eass uknZu bf.M;k dSuky ,saM MSªust ,sDV }kjk vosf{kr iSekus ls vis{kkdr̀ NksVs iSekus ij dk;Z djus dh vko";drk gS( ¼3½ ^^Lokeh** ds vUrxZr ekrgrnkj] nokeh dkLrdkj] iV~Vsnkj nokeh] "kjgeqv;;u dk"rdkj ] rFkk cU/kddrkZ ;k dCtk j[kus okyk cU/kdnkj Hkh gS( fdUrq og cU/kddrkZ ;k cU/kdnkj ftldk dCtk u gks ;k dqN o'kksZa dh vof/k dk iV~Vsnkj ugaha gS] vkSj LokfeRo dk mPprj rFkk fuEurj vf/kdkj lkFk&lkFk gks] ogka mPprj vf/kdkj dk Lokeh Hkh ugha gS A Hkkx 2
;kstuk dk rS;kj fd;k tkuk
3&& ¿jkT; ljdkjÀ
1
dysDVj ;k fdlh vU; O;fDr dks bl ckr dh tkap djus ds fy;s funs"k ns ldsxh fd fdlh fofufnZ'V LFkkuh; {ks= eas fdlh izdkj ds y?kq flapkbZ fuekZ.k dk;Z dk fuekZ.k ;k vuqj{k.k dk;Z izkjEHk fd;k tkuk ckaNuh; gS ;k ughaA jkT; ljdkj dk izkjfEHkd
vkns"k
4&& ¼1½ rnqijkUr dysDVj lacaf/kr xkao ;k xkaokas esa ml LFkku dks] tgka vkSj og fnukad ¼tks uksfVl ds izdk"ku ds fnukad ds ckn ds c;kyhl fnukas ls iwoZ dk u gksxk½ ftldh tkap dh tk;sxh] fofufnZ'V djrs gq;s ,d uksfVl izdkf"kr djsxk] vkSj /kkjk 47 ds v/khu cuk;s x;s fdlh fu;e ds v/khu jgrs gq;s] uksfVl dh ,d izfr fdlh ,d ,sls Lokeh ij rkehy djk;sxk] ftldh Hkwfe d s laca/k eaaas mls ;g fo"okl gks fd izLFkkfir fuekZ.k dk;Z ds fuekZ.k ;k vuqj{k.k ls mlds izHkkfor gksus dh laHkkouk gSA
izkjfEHkd vkns"k dk
izdk"ku
¼2½ uksfVl eas izLrkfor fuekZ.k ;k vuqj{k.k dk lkekU; Lo:Ik miof.kZr gksxk vkSj mlesa ,sls leLr fgrc} O;fDr;kas ls] ftu ij mlls izHkko iM+us dh laHkkouk gks] dksbZ ,slh vkifRr ;k lq>ko tks og izLrqr djuk pkgsa] uksfVl eas fofgr fnukad dks ;k mlls iwoZ izLrqr djus] vkSj tkap djus ds fy;s fu;r fnukad dh ,slh vkifRr ;k lq>ko ds leFkZu esa lk{; izLrqr djus dks dgk tk;sxk A
5&& Hkwfe dk ,slk izR;sd Lokeh] ftldh Hkwfe ds ,sls fuekZ.k ;k vuqj{k.k ls izHkkfor gksus dh laHkkouk gks vkSj tks uksfVl }kjk vuqKkr vof/k ds Hkhrj] fofgr jhfr ls dksbZ vkifRr ;k lq>ko izLrqr ugah djrk gS mlds laca/k esa bl vf/kfu;eksa ds iz;kstuks ds fy;s ;g le>k tk;sxk fd mlus viuh lgefr ns nh gS A
Lokfe;kssa dh foof{kr
lgefr
6&& ¼1½ ;fn dysDVj ;k tkap djus ds fy;s fu;qDr vU; O;fDr] ;Fkkfof/k izLrqr dh x;h fdlh vkifRr ;k lq>ko ij fopkj djus rFkk ,slk lk{; ysus ds i'pkr] tks og vko";d le>s] ;g ik;s fd fuekZ.k dk;Z ds fuekZ.k ;k vuqj{k.k ls izHkkfor gksus ds fy;s lEHkkO; Hkwfe ls de ls de vk/ks Lokeh ,sls fuekZ.k ;k vuqj{k.k ds fy;s lger gS ;k lger gq;s le>s tkrs gS rks og fjiksVZ eas] tks ¿jkT; ljdkjÀ
1
dks izLrqr dh tk;sxh] viuh dk;Zokgh dk fooj.k lekfo'V djsxk vkSj ,slh fjiksVZ esa ml jhfr ds laca/k esa Hkh izLFkkiuk;as djsxk ftlds vuqlkj ¿jkT; ljdkjÀ
1
dh mlds }kjk fd;s x;s iwathxr ;k vkorhZ O;; ds fy;s {kfr&iwfrZ dh tkuh gS ;k ftldh izfriwfrZ mls Lo;a djuh gSA dysDVj }kjk tkap vkSj
fjiksVZ
1- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZeasV½ ds fy;s izLFkkfir tks ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼yksdy xouZesV½ ds fy;s izLFkkfir fd;k x;k Fkk A
163
¿la;qDr izkUr y?kq flapkbZ fuekZ.k dk;Z vf/kfu;e] 1920À ¿/kkjk 7&10À ¼2½ ;fn ,slh Hkwfe ds] tks ,sls fuekZ.k ;k vuqj{k.k ls izHkkfor gks ;k ftlds ,sls izHkkfor gksus dh laHkkouk gks] vk/ks ls vf/kd Lokeh fuekZ.k dk;Z ds fuekZ.k ;k vuqj{k.k ds fo:} gks rks dsoy blh vk"k; dh fjiksVZ ¿jkT; ljdkjÀ
1
dks izLrqr dh tk;sxh A 7&& iwoZorhZ /kkjk dh mi/kkjk ¼1½ eas fufeZr fjiksVZ ls izkIr gksus ij ¿jkT; ljdkjÀ
1
,slh vkSj tkap ds i'pkr] ;fn gks tks og vko";d le>s ¿ljdkjh xtVÀ
2
eas fuekZ.k ;k vuqj{k.k ;k nksuksa dh ;kstuk dk izk:Ik rS;kj djus ;k funZs"k nsus okyh vf/klwpuk izdkf"kr dj ldsxh A
;kstuk dk izk:Ik rS;kj
fd;s tkus dk funs"k nsus
ds laca/k eas jkT; ljdkj
}kjk vf/klwpuk
8&& ,sls izdk"ku ij ,slk dksbZ vf/kdkjh] ftls ¿jkT; ljdkjÀ
1
lkekU; ;k fo"ks'k vkns"k }kjk rnFkZ l"kDr djas] /kkjk 3 esa fofufnZ'V {ks= ds Hkhrj fdlh Hkh Hkwfe ij ;k mlls yxh gqbZ Hkwfe ij fdlh ,sls dk;Z dks djus ds iz;kstukFkZ] tks mldh jk; eas ;kstuk dk izk:Ik rS;kj djus ds fy;s vko";d gks] izos"k dj ldsxk ;k fdlh vU; O;fDr dks izos"k djus ds fy;s izfrfu;qDr dj ldsxk] ijUrq fdlh Hkou ;k fdlh vkoklx̀g ls layXu izkax.k ;k cxhps esa izos"k djus ls iwoZ leqfpr lwpuk nh tk;sxh A ;kstuk dk izk:Ik rS;kj
djus okys vf/kdkjh dh
"kfDr;ka 9&& /kkjk 8 d v/khu izos"k dh n"kk eas mDr /kkjk ds v/khu l"kDr vf/kdkjh ,sls izos"k ds le; ,slh fdlh Hkh {kfr ds fy;s izfrdj fuf"pr djsxk] tks mDr /kkjk ds v/khu dh xbZ fdlh dk;Zokgh ds QyLo:Ik gqbZ gks vkSj bl izdkj fof/kor fdlh /kujkf"k dh i;kZIrrk ds laca/k eas fookn gksus dh n"kk eas og mls fofu"p; ds fy;s dysDVj ds ikl rqjUr fufnZ'V djsxk vkSj ,slk fofu"p; vafre gksxk A
/kkjk 8 ds v/khu izos"k
ds QyLo:Ik gqbZ {kfr ds
fy;s izfrdj
10&& ¼1½ /kkjk 8 ds v/khu ¿jkT; ljdkjÀ
1
}kjk l"kDr vf/kdkjh ¿jkT; ljdkjÀ
1
dks ;kstuk dk izk:Ik izLrqr djsxk vkSj ,slh ;kstuk eas tgka rd og vko";d le>s] fuEufyf[kr fof"kf'V;kas dk lekos"k fd;k tk;sxk rFkk mlds lkFk fuEufyf[kr nLrkostsa Hksth tk;sxh( vFkkZr~(
;kstuk dk izk:i
¼d½ fuekZ.k ;k vuqj{k.k ds fy;s izLrkfor fuekZ.k dk;Z dh fof"kf'V;ka rFkk uD"kk vkSj mlds dkj.k vUroZfyr iwathxr ;k vkorhZ O;; dk izkDdyu ( ¼[k½ og vuqekfur le;] tks fuekZ.k dh ;kstuk ds iwjh gksus ds fy;s visf{kr gks (
¼x½ fooj.k ftleas fuEufyf[kr ds C;kSjs gks &&
¼1½ og Hkwfe vkSj Hkwfe eas] ftUgsa mldh jk; eas ;kstuk dks dk;kZfUor djus ds fy;s vftZr djuk vko";d gksxk (
¼2½ ,slh Hkwfe dk va"k vkSj mleas fgr] tks ckrphr }kjk vftZr fd;s tk ldrs gS(
¼3½ ,slh Hkwfe dk va"k vkSj mleas fgr] ftUgsa Hkwfe vtZu vf/kfu;e] 1894 ds v/khu vftZr djuk vko";d gksxk( vkSj
1894 dk 1
¼4½ vtZu ds iz;kstu ds fy;s visf{kr izR;sd O;; ds laca/k essa izkDdyu (
1- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZeasV½ ds fy;s izLFkkfir tks ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼yksdy xouZesV½ ds fy;s izLFkkfir fd;k x;k Fkk A
2- ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ^^xtV** ds fy;s izLFkkfir A
164
¿la;qDr izkUr y?kq flapkbZ fuekZ.k dk;Z vf/kfu;e] 1920À ¿/kkjk 11À ¼?k½ og lhek tgka rd mldh n"kk eas ;kstuk dks dk;kZfUor djus ls lEifRr dks igqapus okyh {kfr ds fy;s izfrdj nsuk vko";d gksxk vkSj bl iz;kstu ds fy;s visf{kr O;; (
¼³½ ;kstuk ls ykHkkfUor gksus okyk {ks= (
¼p½ fuekZ.k dk;Z ds izca/k dh jhfr (
¼N½ /kkjk 19 ds izfr funsZ"k ls og jhfr ;k jhfr;ka ftlls ;k ftueas ¿jkT; ljdkjÀ
1
}kjk fd;s x;s O;; ds fy;s mldh izfriwfrZ ;k {kfriwfrZ dh tk;sxh ( ¼t½ tgka fd ykHkkfUor {ks= ds leLr ;k mlessa ls dksbZ Lokeh lger gksa fd &
¼1½ os ¿jkT; ljdkjÀ
1
}kjk ;kstuk ds fu'iknu ds laca/k esa le;≤ ij fd;s x;s fdlh O;; ;k ml ij fofufnZ'V nj ls C;kt ds fy;s ;k nksuks ds fy;s ¿jkT; ljdkjÀ1 ds izfr Lo;a mRrjnk;h gksxsa( ;k ¼2½ os ¿jkT; ljdkjÀ
1
}kjk ;kstuk ds fu'iknu ds fy; ¿jkT; ljdkjÀ
1
dh fuf"pr lafonk /kujkf"k ;k /kujkf"k;kas dk ¼muds cdk;kasa ij fofufnZ'V nj ls C;kt lfgr½ Hkqxrku djsxs (
ogka ,sls Lokfe;ksas }kjk bueas ls fdlh Hkh vk"k; dk fu'ikfnr fd;k x;k djkj( ¼>½ fdlh unh dk ;k izkdf̀rd /kkjk ds :i eas cgus okys fdlh lksrs dk ;k fdlh >hy ;k xfrghu ty ds vU; izkdf̀rd laxzg dk fooj.k] ftlds ty dk mi;ksx ;k iz;ksx fuekZ.k dk;Z ds fy;s fd;k tkuk pkfg;s ( ¼¥½ dksbZ vU; fo'k; tks ekeys dh ifjfLFkfr;kas ds vuqlkj visf{kr gksaA ¼2½ ,slh ;kstuk eas ,slh fof"kf'V;ka Hkh lekfo'V gksxh vkSj mlds lkFk dksbZ ,slh nLrkostsa gksxh] tks /kkjk 47 ds v/khu cuk;s x;s fdlh fu;e }kjk visf{kr gksa A ¼3½ mi/kkjk ¼1½ ds [k.M ¼t½ eas fufnZ'V fdlh djkj eas ;g O;oLFkk dh tk ldsxh fd mleas vfHkO;Dr dh x;h /kujkf"k dk Hkqxrku djus ij fuekZ.k dk;Z Hkkx 3 ds mica/kksa ds v/khu jgrs gq;s] djkj fu'ikfnr djus okys Lokfe;kas esa fufgr gksxk vkSj mlds }kjk vuqjf{kr fd;k tk;sxk A
11&& ¼1½ ¿jkT; ljdkjÀ
1
ds larks'kkuqlkj ;kstuk dk izk:Ik rS;kj gks tkus ij ,d uksfVl ftleas ,slh fof"kf'V;ka nh xbZ gks tks rnFkZ fu;e }kjk visf{kr gks] vkSj og LFkku rFkk le; crk;k x;k gks tgka vkSj tc ;kstuk fujh{k.k ds fy;s miyC/k jgsxh] ,sls izR;sd xkao ds fdlh izeq[k LFkku eas uksfVl dh ,d izfr fpidkdj] ftldh Hkwfe ij dysDVj dh jk; eas ;kstuk ds dk;kZfUor fd;s tkus ds QyLo:Ik izHkko iM+us dh laaHkkouk gks] izdkf"kr fd;k tk;sxk A
;kstuk ds izk:Ik dk
izdk"ku
¼2½ dysDVj blh vk"k; dk uksfVl fdlh ,slh Hkwfe ds ftl ij ;kstuk ls izHkko iM+us dh laHkkouk gks] Lokeh ;k v/;klh ij ;k ,sls Lokeh ;k v/;klh ds vfHkdrkZ ij Hkh rkehy djk ldsxkA
¼3½ mi/kkjk ¼1½ ds v/khu uksfVl izdkf"kr gks tkus ij dksbZ O;fDr ftl ij ;kstuk ls izHkko iM+us dh laHkkouk gks] ,sls izdk"ku ds fnukad ls ,d ekl ds Hkhrj dysDVj dks ;kstuk ds laca/k eas viuh fyf[kr vkifRr izLrqr dj ldsxk A
1- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZeasV½ ds fy;s izLFkkfir tks ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼yksdy xouZesV½ ds fy;s izLFkkfir fd;k x;k Fkk A
165
¿la;qDr izkUr y?kq flapkbZ fuekZ.k dk;Z vf/kfu;e] 1920À ¿/kkjk 12&15À ¼4½ dysDVj ¿jkT; ljdkjÀ
1
dks ,slh leLr vkifRr;ka] tks mls izLrqr dh tk;s] ,slh fdlh vH;qfDr ds lkFk Hkstsxk] tks og ,slh vkifRr;ksa ds laca/k eas djuk pkgasA 12&& ¼1½ ;kstuk ds izk:Ik eas ,sls ifj'dkj ds i'pkr] tks iwoZorhZ /kkjk ds v/khu dh tkus okyh vkifRr;kas ds dkj.k visf{kr izrhr gks] ¿jkT; ljdkjÀ
1
;fn og ;kstuk ds laca/k esa vxzszRrj dk;Zokgh djuk mfpr le>s rks] mls ;Fkk vuqeksfnr :Ik esa ¿ljdkjh xtVÀ
2
eaas izdk"ku }kjk vf/klwfpr dj ldsxh vkSj rRi"pkr og ,slh vuqeksfnr ;kstuk dks bl vf/kfu;e ds mica/kkas ds vuqlkj dk;kZfUor djus dh gdnkj gksxh % vuqeksfnr ;kstuk dk
jkT; ljdkj }kjk
viuk;k tkuk
izfrca/k ;g gS fd ;fn ¿jkT; ljdkjÀ
1
dh jk; eas ;kstuk eas lkjHkwr ifjorZu fd;k x;k gS tks /kkjk 11 ds mica/k la"kksf/kr ;kstuk ij ykxw gksxas A ¼2½ ;Fkkuqeksfnr ;kstuk dk mi/kkjk ¼1½ ds v/khu izdk"ku bl ckr dk fu"p;kRed lcwr gksxk fd mleas vfHkfyf[kr dksbZ lgefr ;Fkkfof/k izkIr dj yh xbZ gS] mDr ;kstuk mleas rnFkZ fofufnZ'V {ks= dks ¼ftls ,rRi"pkr~ ykHkkfUor {ks= dgk x;k gS½ ykHkkfUor djsxh vkSj mDr ;kstuk lc izdkj ls ;Fkkfof/k rS;kj vkSj vuqeksfnr dh x;h gSA 13&& /kkjk 12 dh mi/kkjk ¼1½ ds v/khu vf/klwfpr ;kstuk eas] fdlh unh ;k izkdf̀rd /kkjk ds :Ik eas cgus okys fdlh lksrs ds ;k fdlh >hy ;k xfrghu ty ds vU; izkdf̀rd laxzg ds ty dk ;kstuk ls lacaf/kr fuekZ.k dk;Z ds iz;kstu ds fy; mi;ksx ;k iz;ksx djus ds vk"k; dh lwpuk uknZu bf.M;k dSuky ,s.M MSªsust ,sDV] 1873 dh /kkjk 5 ds v/khu ,slh vf/klwpuk ds :Ik eas izofrZr gksxh] ftlesa ;g ?kks'k.kk dh xbZ gks fd vf/klwpuk ds fnukad ls rhu ekl dh lekfIr ds i'pkr mDr ty dk bl izdkj mi;ksx ;k iz;ksx fd;k tk;sxk A
vf/klwfpr ;kstuk dk
1873 ds ,sDV 8 dh /kkjk
5 ds v/khu vf/klwpuk ds
:Ik eas izorZu
1873 dk 3
14&& ¼1½ ¿jkT; ljdkjÀ
1
/kkjk 12 ds v/khu vf/klwfpr fdlh Hkh vuqeksfnr ;kstuk dks le;≤ ij ifj'dr̀ dj ldsxk ;k mlds LFkku ij nwljh ;kstuk izfrLFkkfir dj ldsxh vkSj /kkjk 12 ds v/khu vf/klwfpr ;kstuk ij ykxw gksus okys bl vf/kfu;e ds mica/k bl izdkj ifj'dr̀ ;k izfrLFkkfir fdlh ;kstuk ij rRi"pkr ykxw gksxsaA
vuqeksfnr ;kstuk dk
ifj'dkj ;k mlds LFkku
ij u;h ;kstuk dk
izfrLFkkiu
¼2½ izfrca/k ;g gS fd fdlh ;kstuk ds laaca/k eas bl vf/kfu;e }kjk visf{kr dksbZ lgefr] izdk"ku ;k vU; ckr] fdlh ;kstuk esa ifjorZu ;k fdlh orZeku ;kstuk ds LFkku ij u;h ;sktuk ds izfrLFkkiu ds laca/k esa Hkh vko";d gksxh A Hkkx 3
fuekZ.k vkSj vuqj{k.k
15&& ¿jkT; ljdkjÀ
1
lkekU; ;k fo"ks'k vkns"k }kjk ,d vf/kdkjh fu;qDr dj ldsxh ¼ftls ,rRi"pkr izHkkjh vf/kdkjh dgk x;k gS½ tks ,sls y?kq flapkbZ fuekZ.k dk;Z ds fuekZ.k ;k vuqj{k.k dk izHkkjh gksxk ftlds laca/k esa dksbZ vuqeskfnr ;kstuk izdkf"kr dh x;h gks A
izHkkjh vf/kdkjh dh
fu;qfDr
1- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZeasV½ ds fy;s izLFkkfir tks ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼yksdy xouZesV½ ds fy;s izLFkkfir fd;k x;k Fkk A 2- ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ^^xtV** ds fy;s izLFkkfir A
166
¿la;qDr izkUr y?kq flapkbZ fuekZ.k dk;Z vf/kfu;e] 1920À ¿/kkjk 16À 16&& ¼1½ izHkkjh vf/kdkjh rFkk ,sls fdlh vf/kdkjh dh] ftldk og v/khuLFk gks] fuEufyf[kr "kfDr;ka gksxh( vFkkZr~ %&
izHkkjh vf/kdkjh dh
"kfDr;ka ¼d½ fuekZ.k dk;Z ds laca/k esa uknZu bf.M;k dSuky ,s.M MSªsust ,sDV] 1873 dh /kkjk 6 }kjk iznRr "kfDr;ksa dk iz;ksx djuk (
1873 dk 8
¼[k½ fdlh O;fDr dh fyf[kr vkns"k }kjk dksbZ ,slk dk;Z djus ls jksduk ftlls mldh jk; eas fuekZ.k&dk;Z dh n{krk de gksrh gks ;k de gksus dh laHkkouk gks(
¼x½ ykHkkfUor {ks= ds Hkhrj Hkwfe ds fdlh Lokeh ;k v/;klh ls fyf[kr vkns"k }kjk] ml {ks= ds vUrxZr fdlh ,slh lEifRr ds laca/k eas] tks mldh gks ;k ftl ij mldk dCtk gks] ;g vis{kk djuk gS fd og ,slh dk;Zokgh djsa ;k djus dh vuqKk ns tks fuekZ.k dk;Z ds ifjj{k.k ;k vuqj{k.k ds fy;s vko";d izrhr gks ;k tks ykHkkfUor {ks= ds Hkhrj jtcgh }kjk ;k vU;Fkk fuekZ.k dk;ZZ ds ykHk dks c<+kus ;k mldk foLrkj djus ds iz;kstu ds fy;s vko";d izrhr gks( ¼?k½ fuekZ.k dk;Z dk fuekZ.k ;k vuqj{k.k djus dk mlds laca/k esa gqbZ fdlh nq?kZVuk ds izHkko dk fuokj.k ;k mipkj djus ;k lEiwrZ fd;s x;s ty ds iz;ksx dk fujh{k.k ;k fofu;eu djus ;k mDr fuekZ.k }kjk flafpr vFkok fdlh ty mi"k qYd vFkok vU; /kujkf"k ls izHkk;Z Hkwfe;kas dh eki ysus ;k fuekZ.k dk;Z ds mfpr fofu;eu ;k izcU/k ds fy;s dksbZ vU; vko";d dk;Z djus ds iz;kstu ds fy;s fdlh Hkwfe eas izos"k djuk ;k fdlh vU; O;fDr dks izos"k ds fy;s izkf/kdr̀ djuk(
¼³½ vkikfrd fLFkfr eas] ,slh Hkwfe ds Lokeh ;k v/;klh ls] tks fuekZ.k dk;Z ls ykHk mBk jgk gks] cktkj nj ij ,sls Jfed miyC/k djkus esa lgk;rk djus dh vis{kk djuk tks fuekZ.k dk;Z ds ifjj{k.k ;k vuqj{k.k ;k vuqj{k.k ds fy;s vko";d gks(
¼p½ dksbZ ,slk dk;Z djuk ;k fd;s tkus ls jksduk ftlds laca/k esa mlds }kjk [k.M ¼[k½ vkSj ¼x½ ds v/khu tkjh fd;k x;k gks] izfrcU/k ;g gS fd ftl O;fDr dks ,slk vkns"k fn;k x;k gks] vkSj og ml vkns"k esa fofufnZ'V le; ds Hkhrj mldk ikyu djus esa vlQy jgk gks] vkSj izfrca/k ;g Hkh gS fd [k.M ¼x½ ds v/khu tkjh fd;s x;s fdlh vkns"k ds laca/k eas bl [k.M ds v/khu dksbZ dk;Zokgh rc rd ugah dh tk;sxh tc rd fd ,slk vkns"k }kjk 17 dh v/khu vafre u gks x;k gksa (
¼N½ izHkkxh; ugj vf/kdkjh gksus dh n"kk eas fdlh tyekxZ dk mi;ksx djus okys O;fDr;kas dks] ,sls tyekxZ ds ty ds fdlh ,slh lkoZtfud lM+d ;k ugj ;k ty fudkl dh ukyh ds] tks mDr tyekxZ ds cuk;s tkus ls iwoZ iz;ksx eas yk;h tkrh gks] Åij ls cgko ds fy;s mi;qDr iqyksa] iqfy;ksa ;k vU; fuekZ.k dk;ksZ ds fuekZ.k ds fy;s ;k fdlh ,sls fuekZ.k dk;Z dh ejEer ds fy;s] fyf[kr vkns"k tkjh djuk vkSj ftl O;fDr dks ,slk vkns"k tkjh fd;k x;k gks mlds leqfpr le; ds Hkhrj vkns"k dk ikyu djus esa vlQy gksus ij ml O;fDr ds O;; ij tks /kkjk 28 ds v/khu olwy fd;k tk ldsxk] visf{kr dk;Zokgh Lo;a djuk A ¼2½ mi/kkjk ¼1½ ds [k.M ¼x½ }kjk iznRr "kfDr ds vUrxZr ,d O;fDr }kjk nwljs O;fDr dks fdlh tyekxZ ds ;k fdlh tyekxZ ds fuekZ.k ds fy;s visf{kr fdlh Hkwfe ;k Hkwfe esa vf/kdkj ds] ,sls izfrdj dk Hkqxrku djus ij] tks /kkjk 40 esa fofgr jhfr ls vo/kkfjr fd;k tk;sxk] vUrj.k dk vkns"k nsus dh "kfDr Hkh gksxhA
167
¿la;qDr izkUr y?kq flapkbZ fuekZ.k dk;Z vf/kfu;e] 1920À ¿/kkjk 17&20À 17&& ¼1½ /kkjk 16 ds v/khu izHkkjh vf/kdkjh }kjk tkjh fd;s x;s vkns"kksa ds fo:) iUnzg fnukas ds Hkhrj ,sls vf/kdkjh ;k vf/kdkfj;kas dks] tSlk fd ¿jkT; ljdkjÀ
1
fu;e }kjk funsZf"kr djsa] fyf[kr vihy dh tk ldsxh fdUrq tc rd mlds fo:) fofgr jhfr ls vihy u dh tk;s] os vafre gksxsa A
izHkkjh vf/kdkjh ds vkns"k
ds fo:) vihy
¼2½ vihy izkf/kdkjh dk vkns"k vafre gksxkA
18&& ¼1½ dksbZ Hkwfe ;k dksbZ Hkwfe esa dksbZ fgr] ftls ¿jkT; ljdkjÀ
1
dh jk; eas /kkjk 12 ds v/khu vf/klwfpr ;kstuk ds vuqlj.k eas vftZr djuk vko";d gks] Hkwfe vtZu vf/kfu;e] 1894 ds iz;kstuksa ds fy;s lkoZtfud iz;kstuksa ds fy;s visf{kr le>k tk;sxk A Hkwfe v/;kfIr vf/kfu;e]
1894 dk 1
¼2½ mDr vf/kfu;e dks /kkjk 23 dh mi/kkjk ¼1½ ds iz;kstuksa ds fy;s ml vf/kfu;e dh /kkjk 6 ds v/khu ,slh Hkwfe ls lacaf/kr ?kks'k.kk ds izdk"ku ds fnukad dks mldk cktkj ewY; bl vf/kfu;e dh /kkjk 3 ds v/khu izkjfEHkd vkns"k tkjh fd;s tkus ds le; dk cktkj ewY; le>k tk;sxk A
Hkkx 4
O;; dh olwyh
19&& ¿jkT; ljdkjÀ
1
fdlh ,sls O;; ds fy;s ftls og fuekZ.k ;k vuqj{k.k dh ;k nksuksa dh fdlh vuqeksfnr ;kstuk ds lEiknu esa djs ;k djus ds fy;s lger gks] fuEufyf[kr esa ls fdlh ,d ;k vf/kd
dh oSdfYid jhfr;ka
¼d½ ykHkkfUor {ks= ds Hkhrj Hkwfe ds Lokfe;kas ls ,sls ,d:Ik mi"kqYd ;k HksnkRed mi"kqYdksa ds mnxzg.k }kjk tks ¿jkT; ljdkjÀ
1
}kjk cuk;s x;s fu;ekas ds vuqlkj ,slh Hkwfe ij vf/kjksfir fd;s x;s gks] pkgs ,slk ykHk izR;{k flapkbZ] fjlko] vkIykou] dqavk esa ty lEiwfrZ ds lq/kkj ;k vR;f/kd ty ds fudkl ds :Ik eas gks ;k vU;Fkk ( ;k
¼[k½ /kkjk 10 dh mi/kkjk ¼1½ ds [k.M ¼t½ ¼1½ ;k [k.M ¼t½ ¼2½ ds v/khu djkj fu'ikfnr djus okys fdUgha Lokfe;aks ls ml djkj ds v/khu ns; fdUgha /kujkf"k;ksa dks olwyh djds ( ;k
¼x½ fuekZ.k dk;Z ds ¿jkT; ljdkjÀ
1
}kjk izcU/k fd;s tkus ds QyLo:Ik gksus okyh izdh.kZ vk; dh olwyh djdsA 20&& ¼1½ bl vf/kfu;e ds v/khu fdlh mi"kqYd ds fu/kkZj.k ;k mnxzg.k ds fo:} vihy ml vf/kdkjh dks dh tk ldsxh] ftls fu;e }kjk rnFkZ l"kDr fd;k x;k gksA
mi"kqYdksa ds fo:} vihy
¼2½ izR;sd vihy eas vihy dk [kpZ vihy dk fu.kZ; djus okys vf/kdkjh ds foosdk/khu gksxk A
¼3½ bl /kkjk ds v/khu vihydrkZ ds fo:} vf/kfu.khZr [kpZ vihydrkZ ls bl izdkj olwy fd;k tk ldsxk ekuks og vihydrkZ }kjk ns; Hkwfe ekyxqtkjh dk cdk;k gks A 1- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZeasV½ ds fy;s izLFkkfir tks ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼yksdy xouZesV½ ds fy;s izLFkkfir fd;k x;k Fkk A
168
¿la;qDr izkUr y?kq flapkbZ fuekZ.k dk;Z vf/kfu;e] 1920À ¿/kkjk 21&27À 21&& fdlh mi"kqYd ds lEcU/k esa dksbZ vihy rc rd ugha dh tk ldsxh tc rd fd og mi&"kqYd dks izFke ckj ekax fd;s tkus ds le; ls rhl fnu ds vUnj izLrqr u dh tk;saA
vihy dk ifjlhek dky
22&& fdlh mi"kqYd fu/kkZj.k ds fo:) vkSj fdlh ,sls O;fDr ds] ftl ij mi"kqYd fu/kkZfjr fd;k tk; ;k yxk;k tk;s] nkf;Ro ij dksbZ vkifRr bl vf/kfu;e esa ;k mlds v/khu O;ofLFkr jhfr ;k vf/kdkjh ds vfrfjDr fdlh vU; jhfr ls ;k fdlh vU; izkf/kdkjh }kjk u dh tk ldsxh %
lk/kkj.k U;k;ky; dh
vf/kdkfjrk dk viorZu
izfrcU/k ;g gS fd bl /kkjk dh dksbZ ckr fdlh O;fDr dh flfoy U;k;ky; ls ;g ?kks'k.kk izkIr djus eas fuokfjr u djsxh fd og bl vk/kkj ij fd og ml Hkwfe dk Lokeh ugah gS] ftlds laaca/k eas fu/kkZj.k fd;k x;k gS] ,sls fu/kkZj.k ds laca/k es a nk;h ugh gS vkSj fu/kkZj.k vf/kdkjh ,slh ?kks'k.kk eas ck/; gksxk A
23&& tc mi"kqYd ,slh Hkwfe ij yxk;k tk; tks la;qDr :Ik ls dbZ Lokfe;kas }kjk /k`r gks rks og izcU/kd ;k vU; O;fDr }kjk tks ,slh Hkwfe ds yxku ;k ykHk izkIr djrk gks] ns; gksxk] tks ,sls la;qDr Lokfe;ksa dh vksj ls bl izdkj Hkqxrku dh xbZ fdlh /kujkf"k dks muls olwy dj ldsxkA
dbZ v/;kfr;ksa }kjk Hkwfe
/kr̀ gksus dh n"kk eas ml
ij yxk;k x;k mi"k qYd
fdlds }kjk ns; gksxk A
24&& ¼1½ fdlh vf/kfu;fefr esa fdlh izfrdwy ckr ds gksrs gq;s Hkh fdUrq bl laca/k esa cuk;s x;s fdUgha fu;ekas ds v/khu jgrs gq;s ;g gS fd tgka bl vf/kfu;eksa ds v/khu fufeZr ;k vuqjf{kr y?kq flapkbZ fuekZ.k dk;Z ls ykHk izkIr gksa] ogka ,sls ykHkkas dks pkgsa os izR;{k flapkbZ dh O;oLFkk ;k fjlko] vkIykou] dqvkaas esa ty vkiwfrZ ds lq/kkj ;k vR;f/kd ty ds fudkl ds dkj.k ;k vU;Fkk gks] yxku esa of̀) fd;s tkus dk vk/kkj le>k tk;ssA
yxku esa of̀} vkSj deh
¼2½ blh izdkj fdlh y?kq flapkbZ fuekZ.k dk;Z ls izkIr gksus okys fdUgh ykHkksa dh lekfIr ;k mldk cUn gks tkuk yxku eas deh fd;s tkus dk vk/kkj le>k tk;sxk A 25&& tSlk fd /kkjk 47 ds v/khu cuk;s x;s fu;ekas }kjk vU;Fkk micfU/kr fd;k tk;s] mlds flok; fdlh LFkkuh; {ks= eas iwoZorhZ /kkjk ds v/khu leLr nkos ,sls jktLo U;k;ky; esa okn lafLFkr djds fd;s tk;ssxas] tks ,sls LFkkuh; {ks= esa yxku esa of̀) ;k deh dh tkus ds oknksa ij fopkj djus ds fy, l"kDr gksa vkSj U;k;ky; ,sls okn ds fuokj.k esa] ml izfdz;k dk vuqlj.k djsxk] tks ,sls LFkkuh; {ks= esa yxku esa of̀) ;k deh dh tkus ds oknksa ds fopkj.k ds fy;s fofgr gks A
yxku esa òf} ;k deh
fd;s tkus ds laaca/k eas
izfdz;k
26&& tc /kkjk 19 ds [k.M ¼[k½ ds v/khu ykHkkfUor {ks= ds Hkhrj Hkwfe ds rRdkyhu Lokfe;kas ls dksbZ /kujkf"k olwyh; gks rks os mlds fy;s la;qDrr% vkSj iF̀kdr% nk;h gksxsa A
/kkjk 19 ds [k.M ¼[k½ ds
v/khu ns; /kujkf"k;ksa dk
izHkktu
27&& ¼1½ fdlh ,sls y?kq flapkbZ fuekZ.k dk;Z ds fuekZ.k] ejEer vkSj vuqj{k.k ds laca/k esa tks bl vf/kfu;e ds izoR̀r gksus dh n"kk eas blds v/khu fufeZr ;k vuqjf{kr fd;k x;k gksrk] bl vf/kfu;e ds izor̀ gksus ds fnukad ds iwoZorhZ ckjg o'kZ dh vof/k ds Hkhrj fu'ikfnr leLr djkj ogka rd tgka rd fd muds fucU/ku bl vf/kfu;e ls laxr gks] bl vf/kfu;e ds v/khu fu'ikfnr djkj le>sa tk;sxsa vkSj rn~uqlkj izHkkoh gksxsaA bl vf/kfu;e ds iwoZ
fuLikfnr djkjksa dk
izorZu
169
¿la;qDr izkUr y?kq flapkbZ fuekZ.k dk;Z vf/kfu;e] 1920À ¿/kkjk 28&31À ¼2½ mi/kkjk ¼1½ dh dksbZ ckr fdlh y?kq flapkbZ fuekZ.k dk;Z ds laca/k esa ,sls fdlh djkj ij rc rd ykxw ugha gksxh] tc rd fd ¿jkT; ljdkjÀ
1
¿ljdkjh xtVÀ
2
esa vf/klwpuk }kjk ;g ?kks'k.kk dj ns fd fuek.kZ dk; Z bl ¿/kkjkÀ
3
ds mica/kkaas ds v/khu gsS A 28&& dksbZ /kujkf"k] tks bl vf/kfu;e ds v/khu oS/k :Ik ls ns; gks vkSj izHkkjh vf/kdkjh }kjk bl izdkj ns; izekf.kr gks vkSj dksbZ /kujkf"k tks bl vf/kfu;e ds v/khu vU;Fkk olwyh; u gks] fdUrq /kkjk 27 esa fufnZ'V djkj ds v/khu ns; gks] rFkk tks mlds ns; gksus ds fnukad ds i'pkr va"k nRr jgsA dysDVj }kjk fdlh O;fDr ls tks mlds nk;h gS] bl izdkj olwy dh tk ldsxh ekuks og Hkwfe ekyxqtkjh dk cdk;k gks A izekf.kr ns;ksa rFkk _.kkas
dk Hkwfe ekyxqtkjh ds
:Ik eas olwyh; gksuk
29&& ¼1½ izHkkjh vf/kdkjh ;k dysDVj fdlh O;fDr ls mlds }kjk dksbZ ,slh /kujkf"k olwy fd;s tkus rFkk mls ¿jkT; ljdkjÀ
1
dh Hkqxrku fd;s tkus ds fy;s djkj fu'ikfnr dj ldsxk] tks bl vf/kfu;e ds v/khu fdlh rhljs i{kdkj }kjk ns; gks A cdk;ksa dks olwyh ds fy;s
lafonk djus dh "kfDr
¼2½ ,slk djkj fu'ikfnr gks tkus ij mDr O;fDr ,slh /kujkf"k okn }kjk bl izdkj olwy dj ldsxk ekuks og ml Hkwfe ds laaca/k eas] ftldh ckcr ,slh /kujkf"k ns; gks ;k ty dh lEiwfrZ dh xbZ gks ;k mldk mi;ksx fd;k x;k gks] mls ns; yxku dk cdk;k gks A ¼3½ ;fn ,slk O;fDr fdlh ,slh /kujkf"k ds Hkqxrku djus eas O;frdze djsxk] tks bl /kkjk ds v/khu mlds }kjk olwy dh tkrh gks] rks ,slh /kujkf"k dysDVj }kjk /kkjk 28 ds v/khu mlls olwy dh tk ldsxh vkSj ;fn ,slh /kujkf"k ;k mldk dksbZ va"k blds ckn Hkh rhljs i{kdkj }kjk ns; jg tk;s tks bl izdkj ns; /kujkf"k ;k mldk dksbZ va"k dysDVj }kjk rhljs i{kdkj ls mlh jhfr ls olwy fd;k tk ldsxk A
30&& ¼1½ /kkjk 29 ds v/khu fdlh vU; O;fDr ds lkFk djkj u gksus dh n"kk esa] dysDVj egky ds fdlh yEcjnkj ls fdUgh ,slh /kujkf"k;kas ds olwy rFkk Hkqxrku djus dh vis{kk dj ldsxk] tks ,sls egky eas fdlh Hkwfe ;k ty ds laaca/k eas fdlh rhljs i{kdkj }kjk bl vf/kfu;e ds v/khu ns; gksa] vkSj bl izdkj visf{kr fdlh /kujkf"k dk Hkqxrku djus esa vlQy jgus dh n"kk eas og mls Hkwfe ekyxqtkjh ds cdk;s ds :Ik eas olwy dj ldsxk A
ns;kas dh olwyh ds fy;s
yEcjnkjkas ls vis{kk fd;k
tk lduk
¼2½ tgka fd yEcjnkj mi/kkjk ¼1½ ds v/khu fdlh /kujkf"k dk Hkqxrku djus ds fy;s visf{kr gks ogka mlds }kjk ;k mldh vksj ls dysDVj }kjk fdlh rhljs i{kdkj ls Hkwfe ekyxqtkjh vkSj ikfjJfed Qhl dh olwyh ds laca/k es rRle; ykxw fof/k ds leLr mica/k mlds fy;s nk;h rhljs i{kdkj ls ,slh /kujkf"k;kas dh olwyh ij bl izdkj ykxw gksxsa ekuksa os bl vf/kfu;e esa vf/kfu;fer fd;s x;s gksa A
31&& /kkjk 28] 29 rFkk 30 dh dksbZ ckr tqekZuksa ij ykxw u gksxh A tqekZukas ds laca/k eas O;kòfRr
1- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZeasV½ ds fy;s izLFkkfir tks ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼xouZesV½ ds fy;s izLFkkfir fd;k x;k Fkk A
1- ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ^^xtV** ds fy;s izLFkkfir A
2- bl /kkjk ds vUrxZr foKfIr;kas ds fy;s mn~ns";ksa ,oa dkj.kkas dk fooj.k nsf[k;s A
170
¿la;qDr izkUr y?kq flapkbZ fuekZ.k dk;Z vf/kfu;e] 1920À ¿/kkjk 32&34À Hkkx 5
"kkfLr;ka vkSj fuokjd dkjZokbZ 32&& tks dksbZ mfpr izkf/kdkj ds fcuk vkSj LosPNk ls fuEufyf[kr eas ls dksbZ dk;Z djsxk( vFkkZr~ &&
vijk/k
¼1½ fdlh fuekZ.k dk;Z dh {kfr igq¡pk;sxk] mleas ifjorZu djsxk] mls c<+k;sxk ;k mleas ck/kk Mkysxk (
¼2½ fdlh fuekZ.k dk;Z esa ty dh lEiwfrZ eas ;k mlls] mlds vUnj ls mlds Åij ls ;k uhps ls ty ds izokg eaas gLr{ksi] of̀) ;k deh djsxk ( ¼3½ fdlh fuekZ.k dk;Z ;k mlds Hkkx ds vuqj{k.k ds fy;s ;k fdlh fuekZ.k dk;Z vFkok mlds fdlh Hkkx ds mi;ksx ds fy;s mRrjnk;h gksrs gq;s] mlds ty dk viO;; jksdus ds fy, mfpr iwoksZik; djus esa mis{kk djsxk ;k mlls ty ds izkf/kdr̀ forj.k esa gLr{ksi djsxk ;k ,sls ty dk vizkf/kdr̀ jhfr ls mi;ksx djsxk ( ¼4½ fdlh fuekZ.k dk;Z ds ty dks bl izdkj nwf'kr ;k xUnk djsxk fd og mu iz;kstuksa ds fy;s de mi;qDr jg tk;s] ftuds fy;s mldk lk/kj.kr;k mi;ksx fd;k tkrk gS(
¼5½ fdlh yksd lsod ds izkf/kdkj ls yxk;s x;s ty Lrj fpUg ;k tyekih dks u'V djsxk ;k gVk;sxk (
¼6½ Ik"kqvksa ;k xkfM+;kas dks fdlh fuekZ.k dk;Z ij ;k mlds vkj&ikj bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa ds izfrdwy fudkysxk ;k fudyok,xk ( ¼7½ bl vf/kfu;e ds v/khu cuk;s x;s fdlh ,sls fu;e dk mYya?ku djsxk] ftldk mYya?ku n.Muh; ?kksf'kr fd;k x;k gks] ;k dysDVj vFkok vU; vf/kdkjh ds fdlh oS/k vkns"k dh voKk djsxk (
og fdlh eSftLVªsV ds le{k nks'kfl) gksus ij dkjkokl dk] tks ,d ekl ls vf/kd vof/k dk u gksxk ;k tqekZus dk] tks ipkl :Ik;s ls vf/kd dk u gksxk] ;k pkyw jgus okys vijk/k dh n"kk eas vfrfjDr tqekZus dk] tks izFke nks'kfl) ds fnukad ds Ik"pkr ml izR;sd fnu ds fy;s ftldks vijk/k pkyw jgsxk] nl :Ik;s rd dk gks ldsxk] Hkkxh gksxkA 33&& bleas vUrfoZ'V dksbZ ckr bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k ds fy;s fdlh O;fDr dk fdlh vU; fof/k ds v/khu vfHk;kstu fuokfjr u djsxh] ijUrq dksbZ O;fDr ,d gh vijk/k ds fy;s nks ckj nf.Mr u fd;k tk;sxkA
O;kòfRr
34&& dksbZ O;fDr] tks fdlh fuekZ.k dk;Z dk izHkkjh gks ;k mleas lsok;ksftr gks] mldh Hkwfe;ka ;k Hkouksa ls fdlh ,sls O;fDr dks] ftls og fuEufyf[kr eaas ls dksbZ Hkh vijk/k djrs ns[ksa] gVk ldsxk ;k fcuk okjaV ds vfHkj{kk esa ys ldsxk vkSj fof/k ds vuqlkj dk;Zokgh fd;s tkus ds fy;s vfoyEc fdlh eSftLVªsV ds le{k ;k fudVre iqfyl Fkkus dks ys tk ldsxk ;k Hkst ldsxk %&&
ljljh rkSj ij fxj¶rkjh
¼d½ tkucw> dj fdlh fuekZ.k dk;Z dks {kfr igqWpkuk ;k mleas ck/kk Mkyuk (
¼[k½ mfpr izkf/kdkj ds fcuk fdlh fuekZ.k dk;Z eas ;k mlls ty dh lEiwfrZ ;k ty ds izokg eas bl izdkj gLr{ksi djuk fd ,slk fuekZ.k dk;Z [krjs esa iM+ tk;s] mls {kfr igqWps ;k mldh mi;ksfxrk de gks tk;sA
171
¿la;qDr izkUr y?kq flapkbZ fuekZ.k dk;Z vf/kfu;e] 1920À ¿/kkjk 35&36À 35&&bl Hkkx esa "kCn ^^fuekZ.k dk;Z** ds vUrxZr fdlh ,sls y?kq flapkbZ fuekZ.k dk;Z ds iz;kstukFkZ] ftlds laaca/k eas dksbZ vuqeksfnr ;kstuk izdkf"kr dh xbZ gks ¿jkT; ljdkjÀ
1
}kjk v/;kflr lHkh Hkwfe;ka ;k ,slh Hkwfe;ksa ij ¿jkT; ljdkjÀ
1
}kjk v/;kflr vFkok mlds lHkh Hkou] e"khujh] ck<+] QkVd rFkk vU; lajpuk;as] o{̀k] Qly] isM+&ikS/ksa vFkok vU; mRikn Hkh le>s tk;sxsa A
bl Hkkx esa ^^fuekZ.k dk;Z**
dh ifjHkk'kk
Hkkx 6
vf/kdkfjrk vkSj izfdz;k
36&& ¼1½ tc dHkh ¿jkT; ljdkjÀ
1
fo"ks'k vkns"k }kjk ;k bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk] ,slk funs"k ns] dysDVj fdlh ,sls y?kq flapkbZ fuekZ.k dk;Z ds fy;]s ftlds laca/k eas dksbZ vuqeksfnr ;kstuk izdkf"kr dh xbZ gks] ,slk vfHkys[k rS;kj dj iqujhf{kr djsxk] ftleas fuEufyf[kr lHkh ;k mueas ls dksbZ fo'k; minf"kZr fd;s x;s gksa] vFkkZr~ %&
vf/kdkj vfHkys[k dk
rS;kj fd;k tkuk
¼d½ flapkbZ dh iz.kkyh ;k fu;e (
¼[k½ ty ds laca/k eas vf/kdkj vkSj os "krsZa ftu ij ,sls vf/kdkjksa dk miHkksx fd;k tkrk gS (
¼x½ feyksa dh lajpuk] ejEer] iqufuZekZ.k rFkk dk;Zdj.k ds laca/k eas vf/kdkj vkSj os "krsaZ ftu ij ,sls vf/kdkjksa dk miHkksx fd;k tkrk gS( vkSj ¼?k½ ,sls vU; fo'k; tks ¿jkT; ljdkjÀ
1
fu;eksa }kjk rnFkZ fofgr djas A ¼2½ bl izdkj rS;kj ;k iqujhf{kr fd;s x;s vfHkys[k esa dh xbZ izfof'V;ka vfHkfyf[kr fo'k;kas ds laca/k eas fdlh fookn eas lk{; ds :Ik eas lqlaxr gksxh vkSj tc rd fd rRizfrdwy lkfcr u dj fn;k tk; ;k muds LFkku ij oS/k :Ik ls dksbZ ubZ izfof'V izLFkkfir u dj nh tk;s muds fy;s ;g mi/kkj.kk dh tk;sxh fd os lR; gS %
izfrca/k ;g gS fd ,slh fdlh izfof'V dk vFkkZUo;u ,slk ugaha fd;k tk;sxk] ftlls fd bl vf/kfu;e }kjk ¿jkT; ljdkjÀ
1
dks iznRr "kfDr;kas essa ls fdlh dk ifjlheu gksrk gksA
¼3½ tc mi/kkjk ¼1½ esa mfYyf[kr lHkh fo'k;ksa dks ;k mueas ls fdUgha dks minf"kZr djus okyk vfHkys[k Hkwfe ekyxqtkjh ds fdlh cUnskcLr esa rS;kj fd;k x;k gks rks ,slk vfHkys[k bl /kkjk ds v/khu rS;kj fd;k x;k le>k tk;sxkA
¼4½ izR;sd fgrc) O;fDr] dysDVj dks ;k dysDVj ds funs"k ds v/khu dk;Z djus okys fdlh O;fDr dks bl /kkjk ds v/khu lgh :Ik ls vfHkys[k rS;kj djus ds fy;s vko";d leLr lwpuk izLrqr djus ds fy;s ck/; gksxk A
¼5½ ;wukbZVsM izkfoUlst ySUM] jsoU;w ,sDV] 1901 ds v/;k; 4 ds micU/k] ;Fkk"kD;] ,sls izR;sd vfHkys[k dh rS;kjh rFkk iqujh{k.k ds laca/k eas ykxw gkssxsa A 1- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼dzkmu½ ds fy;s izLFkkfir] tks ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼xouZesV½ ds fy;s izLFkkfir fd;k x;k Fkk A
172
¿la;qDr izkUr y?kq flapkbZ fuekZ.k dk;Z vf/kfu;e] 1920À ¿/kkjk 37&39À 37&& ¼1½ /kkjk 39 ds micU/kkas ds v/khu jgrs gq;s] tc dHkh bl vf/kfu;e ds v/khu fdlh ,sls y?kq flapkbZ fuekZ.k dk;Z ds] ftldh ckcr dksbZ vuqeksfnr ;kstuk izdkf"kr dh xbZ gks] bl vf/kfu;e ds v/khu fuekZ.k ;k vuqj{k.k ls mRiUu gksus okys ;k ,sls fuekZ.k dk;Z ds laca/k esa tkjh fd;s x;s fdlh vkns"k ls mRiUu gksus okys fdlh vf/kdkj ;k nkf;Ro ds laca/k eas nks ;k nks ls vf/kd O;fDr;ksa ds chp fookn gks tk;s rks dksbZ ,slk O;fDr fookn dk fo'k; crkrs gq;s fuekZ.k dk;Z ds izHkkjh vf/kdkjh dks fyf[kr :Ik ls vkosnu dj ldsxkA xSj ljdkjh O;fDr;ksa ds
chp fooknksa dk fuiVkjk
¼2½ rnqijkUr og vf/kdkjh vU; fgrc) O;fDr;ksa dks uksfVl nsxk fd og ml fnukad dks] tks uksfVl esa minf"kZr fd;k tk;sxk] mDr ekeys eas tkap dh dk;Zokgh djsxk A ¼3½ iwoksZDr vf/kdkjh tkap ds fy;s fuf"Pkr fnukad dks ;k fdlh i'pkrorhZ fnukad dks fooknxzLr fo'k; dks vo/kkj.k djus okyk vkns"k nsxk tc rd fd og ml ekeys dks dysDVj dks varfjr u dj nas ¼tSlk fd djus ds fy;s og ,rn~}kjk l"kDr gS½] tks ,slh n"kk eas ml ekeys dh tkap djsxk vkSj vo/kkj.k djus okyk vkns"k nsxk A ¼4½ mi/kkjk ¼3½ ds v/khu fdlh vkns"k }kjk fdlh ,sls O;fDr dks tks dk;Zokgh easa i{kdkj gS] ml {kfr ds fy;s tks dh xbZ gS] fdlh vU; ,sls O;fDr ds fo:} izfrdj vf/kfu.khZr fd;k tk ldsxk( vkSj bl izdkj vf/kfu.khZr dksbZ izfrdj] lac) {ks= eas vf/kdkfjrk j[kus okys jktLo U;k;ky; ls vkosnu djds] ,sls olwy fd;k tk ldsxk ekuks og ml U;k;ky; dh fMxzh }kjk vf/kfu.khZr fd;k x;k gks A
¼5½ ty ds mi;ksx ;k forj.k ds laca/k eas fuekZ.k dk;Z ds izHkkjh vf/kdkjh ;k dysDVjksa dk vkns"k] tgka rd fd og mlds fn;s tkus ds le; cks;h x;h ;k mxrh gqbZ fdlh Qly dk ykxw gksrk gks] vafre gksxk] vkSj tgka rd fd og fdlh Hkkoh Qly ij ykxw gksrk gks] og tc rd vkSj tgka rd fd bl /kkjk ds v/khu fdlh u;s fookn eas fn;s x;s fdlh i'pkrorhZ vkns"k }kjk ;k fdlh flfoy U;k;ky; }kjk viuh vf/kdkfjrk ds vUrxZr fdlh okn ;k dk;Zokgh eas ikfjr fdlh fMdh }kjk j} u dj fn;k tk;s] izoR̀r cuk jgsxk A
¼6½ mi/kkjk ¼5½ ds iz;kstu ds fy;s fdlh fookn dk u;k fookn ml n"kk eas le>k tk;xk tc og fHkUu ;k ifjofrZr ifjfLFkfr;kssa ls mRiUu gksa A
38&& uknZu bafM;k dSuky ,.M Mªsust ,DV] 1873 dh /kkjk 7 ls 13 rd ds ¼ftuds vUrxZr ;s nksuksa /kkjk;sa Hkh gS½ micU/k iwoksZDr /kkjkvksa }kjk izdfYir fooj.k dh] vkSj bl vf/kfu;e ds v/khu fdlh ;kstuk ds dk;kZUo;u ls gqbZ] fdlh :dkoV] deh ;k gkfu ds fy;s izfrdj dh ckkor ,sls ykxw gksxs ekuks os bl vf/kfu;e esa vf/kfu;fer fd;s x;s gksaA
1873 dk 8 ty ds
mi;kstu ;k mi;ksx ls
gqbZ gkfu ds fy;s izfrdj
39&& ¼1½ tgka fd fdlh tyekxZ ds ;k fdlh tyekxZ ds fuekZ.k }kjk visf{kr fdlh Hkwfe ;k Hkwfe ds fgr esa] izfrdj ds lank; ij] vUrj.k dk funs"k /kkjk 16 ds v/khu fd, x, fdlh vkns"k }kjk fn;k tkrk gS ogka dysDVj ,sls vkns"k ls izHkkfor fdlh O;fDr ds vkosnu ij Hkwfe vtZu vf/kfu;e] 1894 ds micU/kksa ds v/khu izfrdj vo/kkkfjr djus dh dk;Zokgh djsxk] fdUrq ml n"kk eas tc izfrdj ikus okys okyk O;fDr ,slh okaNk djsa] og ,slk izfrdj v/;kflr ;k vUrfjrHkwfe ;k tyekxZ ds lEcU/k esa ns; yxku&izHkkj ds :i esa vf/kfuf.kZr dj ldsxk A
tyekxksZ ds laca/k esa
izfrdj 1894 dk1
¼2½ ;fn mi/kkjk ¼1½ ds v/khu vf/kfuf.kZr fdlh /kujkf"k ;k yxku izHkkj dk mls ikus ds fy;s gdnkj O;fDr }kjk oS/k :Ik ls ekaxs tkus ij] Hkqxrku ugha fd;k tkrk rks mDr /kujkf"k dysDVj }kjk bl izdkj olwy dh tk;sxh ekuks og Hkwfe ekyxqtkjh dk cdk;k gks vkSj olwy gks tkus ij og mlds }kjk ml O;fDr dks ns nh tk;sxh] tks mls ikus dk gdnkj gks A
173
la;qDr izkUr y?kq flapkbZ fuekZ.k dk;Z vf/kfu;e] 1920À ¿/kkjk 40&46À 40&& fuekZ.k dk;Z dks gksus okyh fdlh nq?kZVuk ds izHkko dks jksdus ;k mldk mipkj djus ds iz;kstu ds fy;s y?kq flapkbZ fuekZ.k dk;Z dh ik"oZLFk fdUgh Hkwfe;ksa eas /kkjk 16 ¼1½ ds [k.M ¼?k½ ds v/khu fd;s x;s izos"k ds izR;sd ekeys eas izHkkjh vf/kdkjh mDr Hkwfe;kas dks igqaph lEiw.kZ {kfr ds laca/k eas muds ekfydkss ;k v/;kfl;ksa dks izfrdkj fufonRr djsxkA ;fn ,slk fufonku Lohdkj u fd;k tk;s rks izHkkjh vf/kdkjh ml ekeys dks dysDVj dks fufnZ'V djsxk tks ml {kfr ds fy;s izfrdj vf/kfuf.kZr djus ds laaca/k eas bl izdkj dk;Zokgh djsxk ekuks ¿jkT; ljdkjÀ
2
us Hkwfe vtZu vf/kfu;e] 1894 bZ0 dh /kkjk 35 ds v/khu Hkwfe;ksa ds v/;klu dk funs"k fn;k gks A /kkjk 16 ¼1½ ¼?k½ ds v/khu
izos"k djus ds dkj.k gqbZ
{kfr ds fy;s izfrdj
1894 dk 1
41&& tgka fd fdlh y?kq flapkbZ fuekZ.k dk;Z ds laca/k eas bl vf/kfu;e }kjk iznRr "kfDr;kas esa ls fdUgh ds iz;ksx ds dkj.k fdlh O;fDr dh /kkjk 9] 16 ¼2½] 38] 39 ¼1½ ;k 40 esa fufnZ'V fooj.k dks {kfr ls fHkUu dksbZ {kfr igqWps rks fuekZ.k dk;Z dk izHkkjh vf/kdkjh /kkjk 47 ds v/khu rnFkZ cuk;s x;s fdUgha fu;eksa ds v/khu jgrs gq;s ml O;fDr dks ftls {kfr igqaph gks] leqfpr izfrdj fufonRr djsxk vkSj izfrdj ds :Ik eas fufonRr /kujkf"k dh i;kZIrrk ds laca/k esa fookn gksus dh n"kk eas] og ml ekeys dks fu.kZ; ds fy;s rqjUr dysDVj dks fufnZ'V djsxk vkSj ,slk fu.kZ; vfUre gksxkA
vU; ekeykas esa gksus okyh
{kfr ds fy;s izfrdj
42&& bl vf/kfu;e ds v/khu {kfr ds fy;s izfrdj dk dksbZ nkok {kfr ds igWqpus ds ,d o'kZ ds volku ds i'pkr rc ds flok; ugah fd;k tk;sxk tc fd nkosnkj mDr vof/k ds Hkhrj viuk nkok u djus dk i;kZIr dkj.k nf"kZr djas A
{kfr ds fy;s izfrdj ds
nkoksa dh ifjlhek
43&& bl vf/kfu;e ds v/khu ln~Hkkoiw.kZ dh x;h ;k fd;s tkus ds fy;s vk"kf;r fdlh ckr ds fy;s ¿ljdkjÀ
1
ds fdlh vf/kdkjh ds ;k ¿ljdkjÀ
1
ds fdlh vf/kdkjh ds funs"kkas ds v/khu dk;Z djus okys fdlh O;fDr ds fo:) dksbZ okn ;k vU; fof/kd dk;Zokgh ugha gksxh A
vf/kdkfj;ksa ds fo:} oknksa
dk o.kZu
44&& dksbZ vf/kdkjh] tks dksbZ tkap djus ;k izfrdj fu/kkZfjr djus ds fy;s bl vf/kfu;e ds v/khu ;k mlds }kjk l"kDr gksa] lkf{k;ksa dks leu djus vkSj mudh ijh{kk djus ls lacaf/kr ,slh leLr "kfDr;ska dk iz;ksx dj ldsxk] tks flfoy izfdz;k lafgrk] 1908 }kjk flfoy U;k;ky;ksa dks iznRr gS vkSj ,slh tkap ;k dk;Zokgh U;kf;d dk;Zokgh le>h tk;sxh A
Lkkf{k;kas dsk leu djus
rFkk mudh ijh{kk ysus dh
"kfDr 1908 dk vf/kfu;e la[;k
5
Hkkx 7 fofo/k 45&& izR;sd fuekZ.k dk;Z mu O;fDr;ksa ;k izkf/kdkjh eas fufgr le>k tk;sxk] ftUgsa /kkjk 12 ds v/khu vf/klwfpr ;kstuk ds fucU/kuksa }kjk] rRle; muds fuekZ.k ;k vuqj{k.k dk dk;Z lkSaik x;k gks A
fuekZ.k dk;ksZa dk fufgr
gksuk
46&& ¿jkT; ljdkjÀ
2
bl vf/kfu;e ds v/khu dh viuh "kfDr;ksa eas ls fdUgha
"kfDr;ksa dh jktLo ifj'kn~ dk vk;qDr ;k vU; vf/kdkjh dks izR;k;ksftr dj ldsxh vkSj ,slh n"kk esa ¿jkT; ljdkjÀ
2
ds izfr funsZ"kksa dk vFkkZUo;u ,sls fd;k tk;sxk ekuks os ;FkkfLFkfr jktLo ifj'kn~ vk;qDr ;k vU; vf/kdkjh ds izfr funZs"k gks A jkT; ljdkj }kjk
"kfDr;ksa dk izR;k;kstu 1- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼dzkmu½ ds fy;s izLFkkfir] tks ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼xouZesV½ ds fy;s izLFkkfir fd;k x;k FkkA
2- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZeasV½ ds fy;s izLFkkfir] tks ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼yksdy xouZesV½ ds fy;s izLFkkfir fd;k x;k Fkk A
174
¿la;qDr izkUr y?kq flapkbZ fuekZ.k dk;Z vf/kfu;e] 1920À ¿/kkjk 47À 47&& ¼1½ ¿jkT; ljdkjÀ
1
bl vf/kfu;e ds iz;kstukas dks dk;kZfUor djus ds fy;s iwoZ izdk"ku ds i'pkr fu;e cuk ldsxh A jkT; ljdkj dh fu;e
cukus dh "kfDr
¼2½ fof"k'Vr% vkSj iwoZxkeh "kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk ,sls fu;e fuEufyf[kr leLr ;k mueas ls fdUgah fo'k;kas ds laca/k eas cuk;s tk ldsxsa vFkkZr~ && ¼d½ bl vf/kfu;e ds v/khu gkFk esa fy;s tkus okys fuekZ.k dk;ksZ dk Lo:i] mudh O;kfIr vkSj foLrkj (
¼[k½ /kkjk 3 ds v/khu fdlh tkap dk fd;k tkuk rFkk ;kstuk dk izk:Ik rS;kj fd;s tkus ls lacaf/kr vU; fo'k; (
¼x½ /kkjk 4 rFkk 11 ds v/khu uksfVlksa dk izdk"ku rFkk mudk rkehy fd;k tkuk (
¼?k½ ;kstuk ds izk:Ik eas lekfo'V dh tkus okyh ;k mlds lkFk izLrqr dh tkus okyh fof"kf'V;ksa rFkk nLrkost (
¼³½ Lokfe;ksa ij mnxzg.kh; mi"kqYd vkSj muds fu/kkZj.k dh jhfr rFkk Hkqxrku dk le;(
¼p½ og vf/kdkjh ftldh /kkjk 20 ds v/khu vihy dh tk ldsxh A
¼N½ yxku esa of̀} ;k deh ds fy;s /kkjk 24 ds v/khu dh tkus okyh dk;Zokfg;ksa esa viuk;h tkus okyh izfdz;k (
¼t½ /kkjk 29 ;k 30 ds v/khu ¿jkT; ljdkjÀ
1
ds fy;s /kujkf"k;ka olwy djus okys O;fDr;ksa dk ifjJfed] vkSj olwyh esa mfpr :Ik ls fd;s x;s O;;ks ds fy;s mudh {kfriwfrZ (
¼>½ bl vf/kfu;e ds v/khu ¿jkT; ljdkjÀ
1
dks iznRr fdUgha "kfDr;ksa dk mlds }kjk izR;k;kstu A ¼3½ bl /kkjk ds v/khu dksbZ fu;e cukrs le; ¿jkT; ljdkjÀ
1
;g ?kksf'kr djrk gS fd ,sls fu;e dk mYya?ku bl vf/kfu;e ds v/khu n.Muh; gksxk A ¼4½ bl /kkjk ds v/khu cuk;s x;s leLr fu;e ¿ljdkjh xtVÀ
2
eaas izdkf"kr fd;s tk;sxsa vkSj bl izdkj ls izdkf"kr gksus ij ,sls izHkkoh gksxsa ekuks os bl vf/kfu;e ds v/khu vf/kfu;fer fd;s x;s gksa A
1- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZeasV½ ds fy;s izLFkkfir tks ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼yksdy xouZesV½ ds fy;s izLFkkfir fd;k x;k Fkk A
2- ,MsIVs"ku vkQ ykt vkMZj] 1936 }kjk ^^xtV** ds fy;s izfrLFkkfir A
175
THE UNITED PROVINCES MINOR IRRIGATION WORKS ACT, 1920
1
[U. P. ACT No. 1 OF 1920]
Application restricted by the U. P. Act no. XII of 19362 Adapted and modified by the Government of India (Adaptation of Indian Laws) Order,
1937.
Adapted and modified by the Adaptation of Laws Order, 1950. [Received the assent of the Lieutenant-Governor on the 30th April, 1920, and of the Governor General on the 1stJune, 1920, and was published under section 81 of the Government of India Act on the 3rdJuly, 1920.]3
WHEREAS it is expedient to make provision for the construction, improvement and maintenance by Government of irrigation works on a smaller scale than that contemplated by the provisions of the Northern India Canal and Drainage Act, 1873; and whereas the previous sanction of the Governor General has been obtained under sub- section (2) of section 79 of the Government of India Act, 1915; It is hereby enacted as follows : --
PART I
PRELIMINARY
Short title and extent
1. (1) This Act may be called the United Provinces Minor Irrigation Works Act,
1920.
(2) [It shall extend5to the whole of Uttar Pradesh.]4 Definition
2. In this Act, unless there be something repugnant in the subject or context---
(1) "Construction" (with its grammatical variations and cognate expressions) includes improvement within a limited time and in a specific manner ; 1- For S.O.R. see Gaz, 1920, Pt. VII, p.73.
2 - The Provisions of this Act do not apply to State Tube-wells (see U. P. Act XII of
1936).
3- See Gaz. 1920, Pt. VII, p. 695.
Area Act or Order under
which extended
Notification, if any,
under which
enforced
Date from
which enforced
1 2 3 4
1. Rampur district Rampur (application of laws) Act, 1950
-- December 30,
1949
2. Banaras District Banaras (application of Laws) Order, 1949
Nos.3262 (1) and
3262 (2)/XVII dated
Nov. 30.1949
November 30,
1949
3. Tehri-Garhwal district
Tehri Garhwal (Application of laws) Order, 1949 Ditto Ditto
176
[The United Provinces Minor Irrigation Works Act, 1920] [Section 3-6]
(2) "Minor Irrigation work" or "work" means an irrigation, submersion, drainage or protective work or system of such works, natural or artificial, of which the construction or maintenance by the [State Government]1appears to that Government to call for action on a smaller scale than that contemplated by the Northern India Canal and Drainage Act, 1873;
(3) "Owner" includes an under-proprietor, a permanent tenure-holder, a permanent lessee, a fixed rate tenant and a mortgagor or mortgagee in possession; but does not include a mortgagor or mortgagee out of possession or a lessee for a term of years, nor, where a superior and an inferior right of ownership co- exist, the owner of the superior right.
PART II
PREPARATION OF SCHEME
Preliminary order of the State Government
3. The [State Government]1may direct the Collector or any other person to make inquiry whether it is desirable to undertake the construction or maintenance of a minor irrigation work of any description in any specified local area.
publication of
preliminary
order
4. (1) The Collector shall, thereupon, publish a notice in the village or villages concerned specifying the place at which and the date (which shall not be earlier than forty-two days after the date of such publication) on which the inquiry shall be held, and shall also, subject to any rule made under section 47, cause a copy of the notice to be served on any owner whose land he believes to be likely to be affected by the proposed construction or maintenance.
(2) The notice shall set forth the general character of the proposed construction or maintenance, and shall invite all persons having interests, likely to be affected thereby, to submit any objection or suggestion that they may desire to make on or before a date prescribed in the notice and to produce any evidence in support of such objection or suggestion on the date appointed for the holding of the inquiry.
Implied
consent of
owners
5. Every owner of land likely to be affected by such construction or maintenance who fails within the period allowed by the notice to submit any objection or suggestion in the manner prescribed shall be deemed for the purposes of this Act to have given his consent thereto.
Inquiry and
report by
the Collector
6. (1) If the Collector or other person appointed to make the inquiry, after considering any objection or suggestion duly submitted and taking such evidence as he thinks necessary, finds that the owners of at least one-half of the land likely to be affected by the construction or maintenance of the work consent, or are deemed to consent, to such construction or maintenance, he shall embody his proceedings in a report to be submitted to the [State Government]1and shall in such report make proposals as to the manner in which the [State Government]1is to be compensated or to recoup itself for any expenditure, whether capital or recurring, incurred by it.
177
[The United Provinces Minor Irrigation Works Act, 1920] [Section 7-10]
(2) If the owners of more than one-half of the land, affected or likely to be affected are opposed to the construction or maintenance of the work, a report to this effect only shall be submitted to the [State Government]1. Notification by
the State
Government
directing
draft
scheme to be
prepared
7. Upon receipt of the report referred to in sub-section (1) of the preceding section the [State Government]1may, after such further inquiry, if any, as it thinks fit, publish a notification in the [Official Gazette]2, directing the preparation of a draft scheme of construction or maintenance, or of both. Powers of
officer
preparing
draft scheme
8. Upon such publication, any officer empowered by the [State Government]1in this behalf by general or special order may enter, or depute any other person to enter upon, any lands within the area specified in section 3, or on any lands adjacent thereto, for the purpose of doing any act necessary in his opinion for the preparation of the draft scheme, provided that reasonable notice shall be given before entry is made into any building or any enclosed court or garden attached to a dwelling house.
Compensation
for damage
caused by
entry under
section 8
9. In case of entry under section 8, the officer empowered under that section shall, at the time of such entry, tender compensation for any damage which may be occasioned by any proceeding under that section and in case of dispute as to the sufficiency of the amount so tendered, he shall forthwith refer the same for decision by the Collector, and such decision shall be final. Draft Scheme
Act I of 1894
(a) A specification and plan of the work which it is proposed to maintain and an estimate of the capital or recurring expenditure involved thereby;
(b) The estimated time required for the completion of a scheme of construction;
(c) A statement detailing----
(i) the land and interests in land which in his opinion it will be necessary to acquire in order to carry out the scheme;
(ii) the portion of such land and interests therein which can be acquired by negotiation;
(iii) the portion of such land and interests therein which it will be necessary to acquire under the Land Acquisition act, 1894; and
(iv) an estimate in each as of the expenditure required for the purpose of acquisition;
178
[The United Provinces Minor Irrigation Works Act, 1920] [Section 11]
(d) The extent to which it will be necessary, his opinion, to make compensation for damage caused to property by the carrying out of the scheme and the expenditure required for this purpose;
(e) The area which will be benefited by the Scheme;
(f) The method of management of the work;
(g) With reference to section 19, the method or methods by which the [State Government]1will be recouped or compensated for expenditure incurred by it;
(h) Where all or any of the owners within the benefited area agree------
(i) to make themselves responsible to the [State Government]1for any expenditure incurred by the [State Government]1from time to time in the execution of the scheme or for interest at a specified rate thereon, or for both, or
(ii) to pay any fixed contract sum or sums along with interest at a specified rate on arrears thereof to the [State Government]1for the execution by the State Government of the schemes. An agreement to either effect executed by such owner;
(i) the description of any river or stream flowing in a natural channel, or of any lake or other natural collection of still water, whereof the water should be applied or used for the purpose of the work;
(j) any other matter which is required by the circumstances of the case.
(2) Such scheme shall also embody any particulars and be accompanied by any documents required by any rule made under section 47.
(3) Any agreement referred to in clause (h) of sub-section (1) may provide that on payment of the amount expressed therein the work shall vest in and be maintained by the owners executing the agreement, subject to the provisions of Part III.
Publication of
draft scheme
(2) The Collector may also serve notice to the same effect on any owner or occupier of land likely to be affected by the scheme or on the agent of such owner or occupier.
(3) On publication of the notice under sub-section (1) any person likely to be affected by the scheme may, within one month from the date of such publication, present in writing to the Collector any objection which he may have to the scheme.
179
[The United Provinces Minor Irrigation Works Act, 1920] [Section 12-15]
(4) The Collector shall forward to the [State Government]1all objections which may be presented to him together with any remark that he may desire to make in respect of such objection.
Adoption by
the State
Government of
approved
scheme
12. (1) After such modification of the draft scheme as appears to be required by any objection made under the previous section the [State Government]1may, if it thinks fit to proceed with the scheme, notify the same as approved by publication in the [Official Gazette]2and thereafter it shall be entitled to carry out such approved scheme in accordance with the provisions of this Act
:
Provided that if the scheme has, in the opinion of the [State Government]1been substantially altered, the provisions of section 11 shall apply to the amended scheme.
(2) The publication under sub-section (1) of a scheme as approved shall be conclusive proof of the fact that any consent recorded therein has been duly obtained, that the scheme will benefit the area specified therein in that behalf (hereinafter called the benefited area), and that the scheme has in all respects been duly prepared and approved.
Operation of a
notified
scheme as a
notification
under section 5
of the Act,
VIII of 1873
13. The intimation in a scheme notified under sub-section (1) of section 12 of the intention to apply or use the water of any river or stream flowing in a natural channel, or of any lake or other natural collection of still water, for the purpose of the work to which the scheme relate, shall operate as a notification under section 5 of the Northern India Canal and Drainage Act, 1873 declaring that the said water will be so applied or used on the expiration of three months from the date of the notification.
Modification
of approved
scheme or
substitution of
new scheme
(2) Provided that any consent, publication or other thing required by this Act in respect of a scheme shall be necessary also in respect of the alteration of scheme or the substitution of a new scheme for an existing one.
PART III
CONSTRUCTION AND MAINTENANCE
Appointment Of Officer- In-Charge
2 - Subs for "Gazette" by A. O. 1937
180
[The United Provinces Minor Irrigation Works Act, 1920] [Section 16] Powers of
officer-
in-charge
16. (1) The officer in charge and any officer to whom he is subordinate shall have the following powers; namely:--
(a) To exercise, with reference to the work, the powers conferred by section 6 of the Northern India Canal and Drainage Act, 1873;
(b) To prohibit by order in writing any person from doing anything which in his opinion diminishes or is likely to diminish, the efficiency of the work;
(c) To require by order in writing any owner or occupier of land within the benefited are a to take or permit such action in respect of any property therein belonging to him or in his possession as may appear necessary for the preservation or maintenance of the work or may appear to be necessary for the purpose of increasing or extending within the benefited area, by means of distributaries or otherwise, the benefit of the work;
(d) To enter or authorize any other person to enter upon any land for the purpose of construction or maintaining the work, or of preventing or remedying the effect of any accident to the same, or of inspecting or regulating the use of the water supplied, or of measuring lands irrigated by the work or chargeable with any water rate or other sum, or of doing any other thing necessary for the proper regulation and management of the work;
(e) To require in cases of urgency, any owner or occupier of land receiving benefit from the work to assist in procuring at market rates such labour as may be necessary for the preservation or maintenance of the work;
(f) To do or prevent being done anything in respect of which an order has been issued by him under clauses (b) and (c), provided that the person so ordered has failed to obey the order within the time specified in the order, and provided also that no action shall be taken under this Clause in respect of an order issued under clause (c) until such order has become final under section 17;
(g) If a divisional canal officer, to issue an order in writing to the persons using any water course to construct suitable bridges, culverts or other works for the passage of the water of such water course across any public road, canal or drainage channel in use before the said water course was made, or to repair any such works, and on the failure of the person to whom the order has been issued to comply within a reasonable time, himself to take the required action at the cost of such person which shall be recoverable under section 28.
(2) The power conferred by clause (c) of sub-section (1) shall include the power' to order the transfer by one person to another, on the payment of compensation to be determined in the manner described in section 40, of a water course, or of any land or right in land required for the construction of a water course.
181
[The United Provinces Minor Irrigation Works Act, 1920] [Section 17-20] Appeal against
order of officer-
in-charge
(2) The order of the appellate authority shall be final. Land
Acquisition Act,
I of 1894
(2) For the purposes of sub-section (1) of section 23 of the said Act the market value of such land at the date of the publication of the declaration relating thereto under section 6 of that Act shall be deemed to be the market value at the time of the issue of the preliminary order under section 3 of this Act.
PART IV
RECOVERY OF EXPENDITURE
Alternative modes of recoupment by the State Government
(a) by the levy from the owners of land within the beneficed area, whether such benefit takes the form of' direct irrigation, percolation, submersion. Improvement of the water-supply in wells or drainage of excessive water or otherwise, of a uniform rate or of differential rates imposed on such a land in accordance with rules made by the [State Government]1:
(b) by the recovery from any owners executing an agreement under clause (h) (i) or clause (h) (ii) of sub-section (1) of section 10 of any sums due thereunder; or
(c) by the realization of miscellaneous income arising from the management by the [State Government]1of the work. Appeal
against rates
20. (1) An appeal against the assessment or levy of any rate under this Act shall lie to such officer as is empowered by rule in this behalf.
(2) In every appeal the costs shall be at the discretion of the officer deciding the appeal.
(3) Cost awarded under this section against the appellant shall be recoverable as though they were an arrear of land revenue due from the appellant.
182
[The United Provinces Minor Irrigation Works Act, 1920] [Section 21-27] Limitation of
appeal
21. No appeal shall lie in respect of any rate unless it is preferred within thirty days from the time when the demand or the rate is first made. Exclusion of
jurisdiction of
ordinary courts
22. No objection shall be taken to any assessment, nor shall the liability of any person to be assessed or rated be questioned in any other manner, or by any other authority, than is provided in or under this Act :
Provided that nothing in this section shall prevent any person from obtaining declaration in the civil court that he is not liable to such assessment on the ground that he is not the owner of the land in respect of which the assessment has been made, and the assessing officer shall be bound by such declaration.
Rate by whom
payable when
charged on
land held by
several
occupiers
23. Where a rate is charged on land held by several joint owners it shall be payable by the manager or other person who receives the, rents or profits of such land, who may recover from such joint owners any sums so paid on their behalf.
Enhancement
and abatement
of rent
24. (1) Notwithstanding anything contained in any enactment to the contrary, but subject to any rules made in this behalf, where benefits are received for a minor irrigation work constructed or maintained under this Act, such benefits, whether due to the supply of direct irrigation or to percolation, submersion, improvement of the water-supply in wells or drainage of excessive water or otherwise, shall be deemed a ground for enhancement of rent.
(2) In like manner, the loss or discontinuance of any benefits received from a minor irrigation work shall be deemed a ground for abatement of rent. Procedure in
enhancement
and abatement
25. Except as may be otherwise provided by rules made under section 47, all claims under the preceding section in any local area shall be made by suit to be instituted in a revenue court empowered to try suits for the enhancement or abatement of rent in such local area, and the court shall in the trial of such suit follow the procedure prescribed for the trial of suits for the enhancement or abatement of rent in such local area.
Apportionment
of charges due
under clause
(b) of section
19
26. Where any sum is recoverable under clause (b) of section 19 from owners for the time being of land within the benefited area they shall be jointly and severally liable for the same.
Enforcement of
agreement
previous to Act
27. (1) All agreements made within a period of twelve years prior to the date on which this Act comes into force regarding the construction, repair and maintenance of a minor irrigation work which might. have been constructed or maintained under this Act, had it been in force, shall, so far as the terms thereof are consistent with this Act, be deemed to have been made under this Act, and shall have force accordingly.
183
[The United Provinces Minor Irrigation Works Act, 1920] [Section 28-31]
(2) Nothing in sub-section (1) shall apply to any such agreement in respect of a minor irrigation work unless and until the [State Government]1declares the work by notification in the [official Gazette]2to be subject to the provisions of this [section]3.
Certified dues
and debts
recoverable as
land revenue
28. Any sum lawfully due under this Act and certified by the Officer in charge to be so due and any sum not otherwise recoverable under this Act but due under an agreement referred to in section 27 which remains unpaid after the day on which it becomes due shall be recoverable by the Collector from any person liable for the same as if it were an arrear of land revenue. Power to
contract for
collection of
dues
(2) When such agreement has been made, such person may recover such sum by suit as though it were an arrear of rent due to him on account of the land in respect of which such sum is payable or water shall have been supplied or used.
(3) If such person makes default in the payment of any sum to be collected by him under this section, such sum may be recovered from him by the Collector under section 28 and if such sum or any part of it be still due by the said third party, the sum or part so due may be recovered in like manner by the Collector from such third party.
Lambardars
may be
required to
collect dues
30. (1) In the absence of an agreement made under section 29 with any other person the Collector may require the lambardar of any mahal to collect and pay any sums payable under this Act by a third party in respect of any land or water in such mahal and in the event of his failing to pay any sum so required may receiver it from him as an arrear of land revenue.
(2) Where a lambardar is required to pay any sum under sub-section (1), all the provisions of law for the time being applicable to the recovery by him or by the Collector on his be half of land revenue and remuneration fees from any third party shall apply to the recovery of sums from any third party liable for the same as if they were enacted in this Act.
Saving in
respect of fines
2- Subs. for "Gazette" by A. O. 1937.
3- For notifications under this sec. consult S. O. R.
184
[The United Provinces Minor Irrigation Works Act, 1920] [Section 32-34]
PART V
PENALTIES AND PREVENTIVE ACTION
Offences 32. Whoever without proper authority, and voluntary, does any of the following acts namely-
(1) damages, alters, enlarges or obstructs any work ;
(2) interferes with, increases or diminishes the supply of water in or the flow of water from, through, over or under any work;
(3) being responsible for the maintenance of any work or of any part thereof or using any work or any part thereof, neglect, to take proper precautions for the prevention of waste of the water thereof, or interferes with the authorized distribution of water there from or uses such water in an unauthorized manner;
(4) corrupts or fouls the water of any work so as to render it, less fit for the. purpose for which it is ordinarily used;
(5) destroys or moves any level mark or water gauge fixed by the authority of a public servant ;
(6) passes or causes animals or vehicles to pass on or across any work, contrary to rules made under this Act;
(7) violates any rule made under this Act the breach of which is declared to be punishable, or disobeys any lawful order of Collector or other officer:
shall be liable on conviction before a magistrate, to imprisonment for a period not exceeding one month or to a fine not exceeding fifty rupees or, where the offence is a continuing one, to a further fine which may extend to ten rupees for every day on which the offence continues after the date of first conviction.
Saving 33. Nothing herein contained shall prevent any person being prosecuted under any other law for any offence punishable under this, Act, provided that no person shall be punished twice for the same offence.
Summary arrest 34. Any person in charge of or employed upon any work may remove from the lands or buildings belonging thereto or may take into custody without a warrant and take (or send) forthwith to a magistrate or to the nearest police station to be dealt with according to law, any person who within his view commits any of the following offences :
(a) wilfully damages or obstructs any work;
(b) without proper authority interferes with the supply or flow of water to or from any work so as to endanger, damage or render less useful such work.
185
[The United Provinces Minor Irrigation Works Act, 1920] [Section 35-36] Definition of
"work" in this part
35. In this part the word "work" shall be deemed to include all lands occupied by [the Government]1for the purpose of a minor irrigation work in respect of which an approved scheme has been published and all buildings, machinery, fences, gates and other erections, trees, crops, plantations or other produce, occupied by or belonging to [the Government] upon such lands.
PART VI
JURISDICTION AND PROCEDURE
Preparation of record of
rights
U.P. Act no. III of 1901
36. (1) The Collector shall, whenever the [State Government]1by special order, or by rules made under this Act, so directs, prepare or revise for any minor irrigation work in respect of which an approved scheme has been published a record showing all or any of the following matters, namely: --
(a) the custom or rule of irrigation ;
(b) the rights to water and the conditions on which such rights are enjoyed;
(c) the rights as to the erection repair, reconstruction, and working of mills and the conditions on which such rights are enjoyed; and
(d) such other matters as the [State Government]1may by rule prescribe in this behalf.
(2) Entries in the record so prepared or revised shall be relevant as evidence in any dispute as to the matters recorder and shall be presumed to be true until the contrary is proved or a new entry is lawfully substituted therefor :
Provided that no such entry shall be so construed as to limit any of the powers conferred on the [State Government]1by this Act.
(3) When a record showing all or any of the matters enumerated in sub-section (1) has been framed at any settlement of the land revenue such record shall be deemed to have been made under this section.
(4) Every person interested shall be bound to furnish to the Collector, or to any person acting under the direction of the Collector all information necessary for the correct preparation of a record under this section.
(5) The provisions of Chapter IV of the United Provinces Land Revenue Act,
186
The United Provinces Minor Irrigation Works Act, 1920] [Section 37-39] Settlement of
disputes
between
private
persons
37. (1) Subject to the provisions of section 39, whenever a dispute arises between two or more persons in regard to any right or liability arising from the construction or maintenance under this Act of a minor irrigation work in respect of which an approved scheme has been published, or arising from the issue of any order under this Act in respect of such work, any such person may apply in writing to the officer-in-charge of the work stating the matter in dispute,
(2) That officer shall thereupon give notice to the other persons interested that, on a day to be named in the notice, he will proceed to inquire into the said matter.
(3) On the day fixed for the inquiry, or on any subsequent day, the aforesaid officer shall pass an order determining the matter in dispute, unless he transfers (as he is hereby empowered to do) the, matter to the Collector who, in such case, shall inquire into and pass an order determining the said matter:
(4) An order under sub-section (3) may award, compensation to any person who is a party to the proceedings against any other such person for any injury sustained, and any compensation so awarded shall be recoverable upon application made to the revenue court having jurisdiction in the area concerned as if it had been awarded by a decree of that court.
(5) The order of the officer-in-charge of the work or of the Collector as to the use or distribution of water shall be final so far as it applies to any crop sown or growing at the time when such order is made, and so far as it applies to any future crop shall remain in force until and except so far as it is set aside by subsequent order passed in a fresh dispute under this section or by a decree of a civil court passed in a suit or proceeding within its jurisdiction.
(6) For the purpose of sub-section (5) a dispute shall be deemed to be a fresh dispute when it arises out of different or changed circumstances. Compensation
for damage
caused by the
application or
use of water
Act 8 of
1873
38. The provisions of sections 7 to 13 (inclusive) of the Northern India Canal and Drainage Act, 1873, shall be applicable as if they were enacted in this Act, in respect of compensation for any stoppage, diminution or damage of the description contemplated by the aforesaid sections and caused by the carrying out of any scheme under this Act.
Compensation
relating to
water courses
39. (1) Where the transfer of any water course or of any land or interest in land required for the construction of a water course is directed by an order, made under section 16, upon payment of compensation, the Collector shall, on the application of any person affected by such order, proceed to determine the compensation under the provisions of the Land Acquisition Act, 1894; but he may, if the person to be compensated so desires, award such compensation in the form of a rent-charge payable in respect of the land or water course occupied or transferred.
(2) If any sum or rent-charge awarded under sub-section (1) is not paid when lawfully demanded by the person entitled to receive the same, the amount shall be recovered by the Collector as if it were an arrear of land revenue, and shall, when recovered, be paid by him to the person entitled to receive the same.
187
[The United Provinces Minor Irrigation Works Act, 1920] [Section 40-46] Compensation
for damage
caused by
entry under
section 16 (1)
(d)
Act I of 1894
40. In every case of entry under clause (d) of section 16 (1) upon any lands adjacent to a minor irrigation work for the purpose of preventing or remedying the effect of any accident to the work, the officer in-charge shall tender compensation to the proprietors or occupiers of the said lands for all damage done to the same. If such tender is not accepted, the officer in charge shall refer the matter to the Collector, who shall proceed to award compensation for the damage as though the [State Government]2had directed the occupation of the lands under section 35 of the Land Acquisition Act,
1894.
Compensation for damage caused in other cases
41. Where any damage, other than damage of the description referred to in sections 9, 16 (2), 38, 39,(1) or 40 is caused to a person by the exercise, with reference to a minor irrigation work, of any of the powers conferred by this Act, the officer in-charge of the work shall, subject to any rules made under section 47 in this behalf, tender reasonable compensation to the person sustaining, the damage and, in case of dispute as to the sufficiency of the amount tendered, he shall forthwith refer the matter for decision to the Collector, and such decision shall be final.
Limitation of
claims for
compensation
for damage
42. No claim for compensation for damage under this Act shall be made after the expiration of one year from the accrual of the damage, unless good cause is shown by the claimant for not making his claim within that period. Bar to suits
against
officers
43. No suit or other legal proceeding shall lie against any officer of [the Government]1or person acting under the directions of an officer of [the Government]1for anything done or intended to be done, in good faith under this Act.
Power to
summon and
examine
witnesses
Act V of
1908
44. Any officer empowered by or under this Act to conduct any inquiry or to assess compensation may exercise all such powers connected with the summoning and examining of witnesses as are conferred on civil courts by the Code of Civil Procedure, 1908, and the inquiry or proceeding shall be deemed a judicial proceeding.
PART VII
MISCELLANEOUS
Vesting or work
45. Every work shall be deemed to be vested in the persons or authority for the time being entrusted with the construction or maintenance thereof by the terms of a scheme notified under section 12.
Delegation of
power by the
State
Government
46. The [State Government]2may delegate any of its powers under this Act to the Board of Revenue or to the Commissioner or other officer, and in such case references to the [State Government]2shall be construed as references to the Board of Revenue, the Commissioner; or other, officer, as the case may be.
1. Subs. by A. O. 1950 for (the crown) which had been subs. by the A. O. 1937 for (Govt.).
188
[The United Provinces Minor Irrigation Works Act, 1920] [Section 47] Power of
State
Government
to make rules
47. (1) The [State Government]1may, after previous publication make rules to carry out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing Power such rules may be made as to all or any of the following matters, namely—
(a) the nature, scope and extent of works to be undertaken under this Act ;
(b) the conduct of an inquiry under section 3 and other in matters relating to the preparation of a draft scheme ;
(c) the publication and service of notices under sections 4, and 11;
(d) the particulars and documents to be embodied in or submitted with a draft scheme;
(e) the rates leviable from owners and the method of assessing the same and time of payment ;
(f) the officer to whom an appeal shall lie under section 20 ;
(g) the, procedure to be adopted in proceedings held under section 24 for the enhancement or abatement of rent ;
(h) the remuneration of persons collecting sums for the [State Government]1under section 29 or 30 and their indemnification against expenses properly incurred in collection ;
(i) the delegation by the [State Government]1of any power conferred upon it under this Act.
(3) In making any rule under this section the [State Government]1may declare that a breach of such rule is punishable under this Act.
(4) All rules made under this section shall be published in the [official Gazette]2, and, on such publication, shall have effect as if enacted in this Act.