Uttarakhand act 010 of 1964 : The UTTAR PRADESH GOSHALA ADHINIYAM, 1964

mRrj izns"k xks"kkyk vf/kfu;e] 1964 ¿mRrj izns"k vf/kfu;e la[;k 10] 1964À

THE UTTAR PRADESH GOSHALA ADHINIYAM, 1964

[U. P. ACT No. X OF 1964]

mRrj izns"k xks"kkyk vf/kfu;e] 1964

¿mRrj izns"k vf/kfu;e la[;k 10] 1964À mRrj izns"k fo/kku ifj'kn us funad 11 fnlEcj 1963 bZ0 rFkk mRrj izns"k fo/kku lHkk us fnukad 10 Qjojh] 1964 bZ0 dh cSBd esa Lohdr̀ fd;kA ^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrXkZr jk'Vªifr us fnukad 7 vizSy 1964 bZ0 dh Lohdr̀ iz/kku dh rFkk mRrj izns"kh; ljdkjh vlk/kkj.k xtV esa fnukad 15 vizSy 1964 bZ 0 dks izdkf"kr gqvkA

mRrj izns"k esa xkS"kkykvksa ds vis{kkdr̀ vPNs izca/k rFkk fu;a=.k dh O;oLFkk djus ds fy,

vf/kfu;e

Hkkjrh; x.kra= ds iUnzgosa o'kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& 1&& ¼1½ ;g vf/kfu;e mRrj izns"k xks"kkyk vf/kfu;e] 1964 dgyk;sxkA ¼2½ bldk izlkj leLr mRrj izns"k esa gksxkA

¼3½ ;g ml fnukad ls izpfyr gksxk] tks jkT; ljdkj] xtV es foKfIr

}kjk fu;r djs vkSj mÙkj izns"k ds fofHkUu {ks=ksa ds fy, fofHkUUk fnukad fu;r fd;s tk ldrs gSA

Lkaf{kIr "kh'kZuke] izlkj

vkSj izkjEHk

2&& fo'k; ;k izlax esa dksbZ ckr izfrdwy u gksus ij] bl vf/kfu;e esa------- ifjHkk'kk,a ¼1½ ^^i"kq** dk rkRi;Z xk; ;k mldh lUrfr ls gS(

¼2½ ^^funs"kd** dk rkRi;Z i"kqikyu funs"kd] mRrj izns"k ls gS vkSj blds vUrxZr ,sls vU; vf/kdkjh Hkh gS] ftls jkT; ljdkj bl vf/kfu;e ds v/khu funs"kd ds lHkh ;k fdUgha d`R;ksa dk lEiknu djus ds fy, fu;qDr djs( ¼3½ ^^la?k** dk RkkRi;Z /kkjk 3 ds v/khu la?kfVr mRrj izns"k xkS"kkyk la?k ls gS rFkk mDr la?k ds laxBUk ds iwoZ lkslkbVht jftLVsª"ku ,sDV] 1860 ds v/khu fuc) ¼jftLVMZ½ ;w0ih0 LVsV QsVjs"ku vkQ xks"kkykt vkSj fiatjkiksYl l s gS( ¼4½ ^^xks"kkyk** dk rkRi;Z ,slh /kekZFkZ laLFkk ls gS tks i"kq j[kus] mudk vfHktuu] ikyu ;k Hkj.k&iks'k.k djus ds iz;kstu ds fy, vFkok nqcZy] cw<+s] v"kDr ;k jksxh Ik"kqvksa dks HkrhZ o izLrqr djus vkSj mudk mipkj djus ds iz;kstu ds fy, LFkkfir dh x;h gks(

¼5½ ^^xks"kkyk dh lEifr** dk rkRi;Z ,slh lEifRr ls gS] tks xks"kkyk ds mi;ksx vkSj ykHk ds fy, U;kl esa fufgr gks ;k U;kl ?k`r gks rFkk] ftlds vUrxZr /kkjk 11 ds v/khu xks"kkyk dks ns; dksbZ /kujkf"k Hkh gS vkSj mlds vUrxZr xks"kkyk esa j[ks x;s i"kq Hkh g Sa(

1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, fnukad 23 uoacj] 1963 bZ0 dk ljdkjh vlk/kkj.k xtV nsf[k,A

2- foKfIr la0 5008@12&bZ0&12bZ0&12¼69@55] fnukad 10 fnlEcj] 1964 }kjk lgkjuiqj] eqtIQj uxj] esjB] cyqUn"kgj] vthx<] vkxjk] ,Vk] eSuiqjh] eFkqjk] fctukSj] eqjknkckn] cnk;wq] jkeiqj] cjsyh] ihyhHkhr] "kkgtjkaiqj] bVkok rFkk Q:Z[kkckn ftyksa esa izpfy fd;k x;k rFkk foKfIr la0 6100@12bZ0 &12¼6½@65] fn0 8 uoaEcj 1965 }kjk nsgjknwu] dkuiqj] Qrsgiqj] bykgkckn] >kalh] tkyksu] gehjiqj] xkank] ckjk.klh] fetkZiqj] tkSuiqj] xkthiqj] cfy;k] xksj[kiqj] nsofj;k] cLrh] vktex<] uSuhrky] vYeksMk] x<+oky] Vsgjh x<+oky] fiFkkSjkx<+] peksyh] mRrjdk"kh] y[kuÅ] mUUkko] jk;cjsyh] lhrkiqj] gjnksbZ [khjh] QStkckn] cgjkbp] lqYrkuiqj] izrkix<+] ckjkcadh rFkk xksaMk ftyksa esa izpfyr fd;k x;kA

¿mRrj izns"k xks"kkyk vf/kfu;e] 1964À ¿/kkjk 3&4À ¼6½ ^^fu;r** dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk fu;r ls gS(

¼7½ ^fucU/kd** dk rkRi;Z jkT; ljdkj }kjk fu;qDr xks"kkykvksa ds fucU/kd ls gS(

¼8½ ^^fofu;e** dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x;s fofu;eksa ls gS(

¼9½ ^^fu;e** dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa ls gS( ¼10½ jkT; ljdkj** dk rkRi;Z mRrj izns"k ljdkj ls gS( vkSj ¼11½ xks"kkyk ds lEcU/k esa ^^U;klh** dk rkRi;Z fdlh O;fDr ;k O;fDr;ksa ds ,sls leqnk; ls gS] Hkys gh og fdlh Hkh uke ls tkuk tkrk gks] ftle sa xks"kkyk ;k mldh lEifRr dk izca/k fufgr gks vkSj blds vurxZr ,slk O;fDr Hkh tks bl izdkj mRRkjnk;h gks ekuks og U;klh gh gksA

3&& ¼1½ bl vf/kfu;e ds izpfyr gksus ds i"pkr~ ;FkklEHko "kh?kz mRrj izns"k jkT; esa ,d la?k LFkkfir fd;k tk;xk] tks mRrj izns"k xks"kkyk la?k dgyk;sxkA Lak?k

¼2½ la?k esa xks"kkykvksa ds U;kfl;ksa }kjk ,slh jhfr ls fuokZpu fd;s x;s mrus O;fDr gksaxs] ftrus fu;r fd;s tk;saA

¼3½ bl /kkjk ds iz;kstuksa ds fy, dskbZ Hkh O;fDr U;klh u le>k tk;xk ;fn mldk uke u;klh ds :i esa izns"k xks"kkyk jftLVj esa ml fnukad esa izfo'V u gk s] tks jkT; ljdkj bl fo'k; esa xtV esa foKfiRk }kjk rnFkZ fu;r djsA

4&& ¼1½ xks"kkyk dk U;klh] fucU/kd dks ,d fooj.k&i= izLrqr djsxk] ftlesa fuEufyf[kr ckrsa nh gksaxh&&&&

Xkks"kkykvksa ds lEcU/k

esa fooj.k izLrqr djus

dk nkf;Ro

¼d½ xks"kkyk dk uke vkSj irk(

¼[k½ xks"kkyk dh LFkkiuk dk fnukad vkSj mls LFkkfir djus dh jhfr( ¼x½ xks"kkyk ds U;klh dk uke vkSj irk vkSj ;fn U;klh O;fDr;ksa dk dksbZ leqnk; gks rks ,sls leLr O;fDr;ksa ds uke o irs(

¼?k½ U;klh dk mRrjkf/kdkjh gksus dh jhfr(

¼³½ xks"kkyk dh lEifRr dk fooj.k(

¼p½ ml o'kZ ds ftlesa fooj.k&i= izLrqr fd;k tk; Bhd iwoZ rhu o'kksZa esa xks"kkyk dh ldy okf'kZd vk;] ;fn dksbZ gks(

¼N½ mDr vk; dk lzksr(

¼t½ [k.M ¼p½ esa vfHkfn'V vof/k esa ;fn xks"kky ds lEcU/k esa dksbZ O;; fd;k x;k gks rks og O;;( vkSj

¼>½ ,sls vU; fooj.k] tks fu;r fd;s tk;saA

¼2½ fooj.k&i= ij fu;r jhfr ls gLrk{kj fd;s tk;saxs vkSj mls lR;kfir fd;k tk;xk rFkk mlds lkFk fuEufyf[kr gksaxs&&&&

¼d½ ;fn dksbZ ,slk ys[; gks] ftlds }kjk xks"kkyk LFkkfir fd;k x;k gks rks mldh ,d izfr(

¼[k½ ml ys[; dh ,d izfr] ftlesa xks"kkyk dk izca/k vkSj U;kl/kkfjrk esa mRRkjkf/kdkj dks fofu;fer fd;k x;k gks] vkSj ;fn ,slk ys[; miyC/k u gks rks ,slk Kkiu] ftlesa xks"kyk ds mnns"; vkSj mldh lEifRr dk izcU/k djus dh jhfr nh tk;( vkSj

¿mRrj izns"k xks"kkyk vf/kfu;e] 1964À ¿/kkjk 5&8À ¼x½ ;fn xks"kkyk ds ys[ks dh laijh{kk gks x;h gks rks ys[kk ijh{kd }kjk izekf.kr vfUre iDds fpV~Bs dh ,d izfrA

¼3½ mDr fooj.k&i=] xks"kkyk dh LFkkiuk ds ;k lac) {ks= esa bl vf/kfu;e ds izpfyr gksus ds fnukad ls] blesa tks Hkh i"pkrorhZ gks] rhu ekl ds Hkhrj izLrqr fd;k tk;xk] fdUr izfrcU/k ;g gS fd fucU/kd fyf[kr dkj.kksa }kjk fooj.k&i= izLrqr djus dh vof/k c

5&& izR;sd ,slh xks"kkyk dk fooj.k] ftlds lEcU/k esa /kkjk 4 ds micU/kksa ds vuqlkj fooj.k&i= izLrqr fd;k tk;] bl fo'k; esa j[ks x;s ,d jftLVj esa] ftls **izns"k xks"kkyk jftLVj** dgk tk;xk] ntZ fd;k tk;xk vkSj fu;r izi= esa ,d fucU/ku izek.k&i= mDr izR;sd xks"kkyk ds lEcU/k esa tkjh fd;k tk;xkA Xksk"kkykvksa dk fucU/ku

6&& ¼1½ fucU/kd fu;r izi= es izns"k xks"kkyk jftLVj j[ksxkA ¼2½ izns"k xks"kkyk jftLVj dh izfr;ka ;k mlds m)j.k ,slh "krksZa ij vkSj ,slh jhfr ls fn;s tk;saxs] tks fu;r fd;s tk;saA

izns"k xks"kkyk jftLVj

7&& ¼1½ /kkjk 5 ds v/khu fuc) xks"kkyk ls lEc) fdlh fooj.k esa tc dksbZ ifjorZu gks tk;] rks xks"kkyk dk U;klh ,sls ifjorZu ds rhu ekl ds Hkhrj] mldh lwpuk fucU/kd dks nsxkA

¼2½ ml lwpuk ij] fu;r jhfr ls] gLrk{kj fd;s tk;saxs vkSj mls lR;kfir fd;k tk;sxkA

¼3½ fucU/kd mi/kkjk ¼1½ ds v/khu lwpuk izkIr gksus vFkok mu rF;ksa ij ftudh vksj mldk /;ku vU; izdkj ls vkd'̀V gks vkSj ,slh tkap djus ds i"pkr~ ;fn dksbZ gks] tks og vko";d le>s] izns"k xks"kkyk jftLVj dh fdlh izfof'V esa la"kks/ku dj ldrk gSA

izns"k xks"kkyk jftLVj

dh izfof'V;ksa dk

la"kks/ku

8&& ¼1½ fucU/kd] fdlh Hkh le;] ;k rks Lo;a] ;k xks"kkyk esa LoRo j[kus dk nkok djus oky s fdlh O;fDr }kjk ;k jkT; ljdkj ds i'kqikyu foHkkx ds fdlh vf/kdkjh }kjk tks ftyk i"kq/ku vf/kdkjh ds in ls uhps ds in dk u gks] izkFkZuk&i= fn;s tkus ij xks"kkyk ds lEcU/k esa fuEufyf[kr ckrsa lqfuf"pr djus ds fy, fu;r jhfr ls tkap dj ldrk gS&&

fucU/kd }kjk tkap

¼d½ U;klh dk uke vkSj irk] vkSj ;fn U;klh vusd O;fDr;ksa dk leqnk; gks rks mDr izR;sd O;fDr dk uke vkSj irk(

¼[k½ U;kl/kkfjrk esa mRrjkf/kdkj dh jhfr(

¼x½ xks"kkyk dh lEifRr dk fooj.k( vkSj

¼?k½ vk; vkSj O;; rFkk ,slh vk; dk lzksrA

¼2½ bl /kkjk ds v/khu izR;sd tkap esa fucU/kd] tkap dk ,d uksfVl i"kqikyu funs"kd] mRRj izns"k rFkk ,d uksfVl izns"k xks"kky jftlVj esa xks"kkyk ds U;klh ds :i esa ntZ O;fDr ij rkehy djk;xk vkSj mUgsa lquokbZ dk volj nsxkA uksfVl ,sls vU; O;fDr;ksa ij Hkh rkehy fd;k tkx;xk vkSj ,slh jhfr ls izdkf"kr Hkh fd;k tk;xk] tks fu;r fd;s tk;saA

¼3½ bl /kkjk ds v/khu tkap ds iz;kstuksa ds fy, fucU/kd dks ogh vf/kdkj izkIr gksaxsa tks fuEufyf[kr fo'k;ksa ds lEcU/k esa fdlh okn ij fopkj djrs le; dksM vkQ flfoy izkslhtj] 1908 ds v/khu fdlh U;k;ky; esa fufgr gksrs gS( vFkkZr~ &

¿mRrj izns"k xks"kkyk vf/kfu;e] 1964À ¿/kkjk 9&11À ¼d½ fdlh O;fDr dks mifLFkr gksus ds fy, ck/; djuk vkSj "kiFk ;k izfrKku ij mldk c;ku ysuk(

¼[k½ dksbZ ys[; izLrqr djus ds fy, ck/; djuk( ¼x½ fdlh lk{kh dk c;ku ysus ;k ys[ks dh tkap djusds fy, deh"ku tkjh djuk( vkSj

¼?k½ ,slh vUrfje vkKk;sa nsuk] tks U;k; dh ǹf'V ls vko";d gkasA ¼4½ tkap dh lekfIr ij fucU/kd tkap ls lEcfU/kr fdlh fo'k; ds ckjs esa ,slh vkKk ns ldrk gS] tks og mfpr le>s vkSj bl izdkj nh x;h vkKk tc rd l{ke {ks=kf/kdkj ;qDr U;k;ky; }kjk lekIr u dj nh tk;] vfUre rFkk cU/kudkjh gksxhA 9&& ¼1½ bl vf/kfu;e ds dk;kZUo;u esa gksus okys O;; dks iwjk djus ds iz;kstu ds fy,] /kkjk 5 ds v/khu fuc} izR;sd xks"kkyk dk U;klh izR;sd foRrh; o'kZ esa] fucU/kd dks] fiNys foRrh; o'kZ esa xks"kkyk dh ldy vk; dks 5 izfr"kr ls vuf/kd ,slk "kqYd nsxk] tks fucU/kd la?k ds ijke"kZ ls vkSj jkT; ljdkj dh Lohdf̀r ls fuf"pr djsA ¼2½ mDr "kqYd ,slh jhfr ls vkSj ,sls fnukad ;k fnukadksa dks ns; gksxk] tks fucU/kd le;≤ ij fuf"pr djsA

¼3½ "kqYd ds :i esa gksus okyh lHkh izkfIr;ka ,d fuf/k esa tek dh tk;saxh] tks izns"k xks"kkyk fuf/k dgyk;sxhA

"kqYd] tks izR;sd xks"kkyk ds U;klh }kjk fn;k tk;xk 10&& ¼1½ /kkjk 5 ds v/khu fuc) xks"kkyk dk U;klh] xks"kkyk dh lHkh ifjlEifRr;ksa vkSj nkf;Roksa rFkk izkfIr;ksa vkSj O;; dk fu;fer :i ls ys[kk&tks[kk j[ksxkA Ysk[ks j[kuk vkSj

mudh laijh{kk

¼2½ mDr ys[kk ,sls izi= esa gksxk vkSj mlesa ,sls fooj.k fn;s jgsaxs] tks fu;r fd;s tk;saA

¼3½ izR;sd o'kZ 31 ekpZ dh lekfIr ij ys[ks dh jksdM+ ckdh fudkyh tk;xh vkSj izfro'kZ mldh okf'kZd tkap rFkk laijh{kk ,sls O;fDr }kjk rFkk ,lsh jhfr ls dh tk;sxh tks fu;r dh tk;A

¼4½ mi/kkjk ¼3½ ds v/khu ys[kk ijh{kk ds iz;kstu ds fy, izR;sd ys[kk ijh{kd] xks"kkyk ls lEc} lHkh ,sls ys[kksa] iqfLrdkvksa] chtdksa vkSj ys[;ksa dks ns[k ldsxk] tks xks"kkyk ds U;klh ds dCts esa ;k mlds fu;a=.kk/khu gksaA

¼5½ ml fnukad ls] tc ys[kksa dh jksdM+ ckdh fudkyh tk; rhu ekl ds Hkhrj ;k ,sls vfrfjDr le; ds Hkhrj tks fucU/kd ys[kc} dkj.kksa }kjk iznku djs] izR;sd xks"kkyk dk U;klh fucU/kd dks ys[sk dk ,d fooj.ki= izLrqr djsxk tks ,sls izi= esa gksxk rFkk mlesa ,sls fooj.k fn;s tk;saxs] tks fu;r fd;s tk;saA

11&& ¼1½ la?k] funs"kd ls ml {ks= ds lEcU/k esa flQkfj"k djsxk] ftlesa dksbZ xks"kkyk ;k xks"kkyk;sa dk;Z djsxh] vkSj funs"kd ;k rks ml flQkfj"k dks Lohdkj dj ysxk vkSj rnuqlkj {ks= fuf"pr dj nsxk vFkok ml ekeys dks jkT; ljdkj dks vfHkfn'V djsxk vkSj mlds fu.kZ; ds vuqlkj {ks= fuf"pr dj nsxkA

Xksk"kkyk dk {ks= vkSj

O;olkf;;ksa rFkk

O;kikfj;ksa ds nkf;Ro

¼2½ dksbZ O;kikjh ;k O;olk;h vius xzkgdksa ls vius dkjkckj&LFky ds {ks= dh xks"kkyk ;k xks"kkykvksa] ;fn ,d ls vf/kd gksa] ls fHkUu fdlh vU; xks"kkyk ds ykHkkFkZ dksbZ ifjO;; ;k nku izkIr vFkok olwy ugha djsxkA

¿mRrj izns"k xks"kkyk vf/kfu;e] 1964À ¿/kkjk 12&16À ¼3½ izR;sd O;kikjh ;k O;olk;h vius xzkgdksa ls &&& ¼d½ xks"kkyk ;k xks"kkykvksa ds ykHkkFkZ fdlh ifjO;; ;k nku ds :i esa izkIr vFkok olwyh dh x;h /kujkf"k dk iwjk] vkSj

¼[k½ ^/kekZnk* ;k ^iw.;[kkrk* tSls vfufnZ'V /kekZFkZ iz;kstu ds ykHkkFkZ fdlh ifjO;; ;k nku ds :i esa izkIr vFkok olwy dh x;kh /kujkf"k dk vk/kk( ,sls vUrjkyksa ij vkSj ,slh jhfr ls] tks fu;r dh tk;] ml {ks= esa dk;Z djus okyh xks"kkykvk sa ds U;kl/kkfj;ksa dks Hkqxrku djsxk % izfrcU/k ;g gS fd Hkqxrku djus ds iwoZ vius }kjk bl mi/kkjk ds v/khu ns; /kujkf"k esa ls og chl ls vuf/kd ml izfr"kr ds fglkc ls] tks fu;r dh tk;] olwyh O;; dkV ysxkA

Li'Vhdj.k& tc fdlh {ks= esa ,d ls vf/kd xks"kkyk;sa dk;Z dj jgh gksa rks funs"kd muesa forfjr dks tkus okyh izkfIr;ksa rFkk olwfy;ksa ds vuqikrk sa dks fuf"pr djsxkA 12&& /kkjk 11 dh mi/kkjk ¼3½ esa mfYyf[kr izkfIr;ka rFkk olwfy;ka djus okyk izR;sd O;kikjh ;k O;kolk;h de ls de N% ekl ds ,sls vUrjkyksa ij tks fu;r fd; tk;sa] ftyk i"kq/ku vf/kdkjh ;k jkT; ljdkj ds ,sls jktif=r vf/kdkjh dks tks fu;r fd;k tk;] fu;r izi= esa fooj.k izLrqr djsxk] ftlesa og vius }kjk dh xbZ izkfIr;ksa rFkk olwfy;ksa dk ys[kk nsxkA

O;kikfj;ksa vkSj

O;olkf;;ksa }kjk

fooj.kh izLrqr dh

tk;saxh

13&& ¼1½ U;klh ds izkFkZuk&i= ij ;k vU; izdkj ls lwpuk izkIr gksus ij fucU/kd ;g lqfuf"pr djus ds fy, fd O;olk;h ;k O;kikjh us xks"kkyk ds U;klh dks ns; /kujkf"k dk Hkqxrku dj fn;k gS vFkok ugha fdlh Hkh O;olk;h ;k O;kikjh dh ys[kk iqfLrdkvksa dks eaxk ldrk gS fdUrq ,slh ys[kk iqfLrdkvksa dk fdlh vU; O;fDr }kjk fujh{k.k djus dh vuqefr u nh tk;xhA

¼2½ fucU/kd] fdlh fo"ks'k ekeys esa mi/kkjk ¼1½ ds v/khu viuk vf/kdkj ml vf/kdkjh dks izfrfufgr dj ldrk gS] ftlls O;kikjh ;k O;olk;h us /kkjk 12 ds v/khu fooj.kh izLrqr dh gksA

fujh{k.k ds fy, ys[kk

iqfLrdkvksa dk eaxk;k

tkuk

14&& Ik"kqikyu foHkkx dk dksbZ vf/kdkjh] tks ftyk i"kq/ku vf/kdkjh ds in ls uhps ds in dk u gks] ;k jkT; ljdkj }kjk rnFkZ ;Fkkfof/k vf/kd̀r dksbZ vU; O;fDr] fdlh xks"kkyk ;k xks"kkyk ls lEc) fdlh LFkku esa viuk ;g lek/kku djus ds fy, izos"k dj ldrk gS vkSj mldk fujh{k.k dj ldrk gS fd bl vf/kfu;e vkSj fu;eksa rFkk fofu;eksa ds micU/kksa dk ;Fkkfof/k ikyu fd;k tk jgk gS ;k ughaA Xksk"kkyk dk fujh{k.k

15&& dksbZ O;fDr fdlh ,slh xks"kkyk ds fy, u rks dksbZ /kujkf"k ,d= djsxk vkSj u dksbZ pUnk Lohdkj djsxk] tks bl vf/kfu;e ds v/khu fuc) u gksA vfuc) xks"kkyk ds

fy, pUnk ,d= djus

ij jksd

16&& ¼1½ ;fn fdlh xks"kkyk dk U;klh bl vf/kfu;e }kjk ;k blds v/khu visf{kr dksbZ fooj.kh] izfrosnu ;k lwpuk rnFkZ fu;r le; ds Hkhrj izLrqr ugha djrk ;k ,slh fooj.kksa] izfrosnu ;k lwpuk izLrqr djrk gS] ftlds ckjs esa og tkurk gS ;k ftlds lEcU/k esa mls ;g fo"okl djus dk dkj.k gS fd lkjoku fooj.k dh n`f'V ls og feF;k gS rks og nks'k fl) gksus ij ,d gtkj :i, ls vuf/kd vFkZ&n.M dk Hkkxh gksxkA

"kkfLr;ka

¿mRrj izns"k xks"kkyk vf/kfu;e] 1964À ¿/kkjk 17&19À ¼2½ ;fn dkbZ O;olk;h ;k O;kikjh /kkjk 11 vkSj rnFkZ cus fu;eksa ds micU/kksa ds vuqlkj /kujkf"k dk Hkqxrku ugha djrk ;k /kkjk 12 ds v/khu fu;r le; ds Hkhrj fooj.kh izLrqr ugha djrk rks og nk s'kh fl) gksus ij ikap lkS :i, ls vuf/kd vFkZ&n.M dk Hkkxh gksxkA

¼3½ ;fn dksbZ O;fDr bl vf/kfu;e ds ;k rnUrxZr cuk, x, fdlh fu;e] fofu;e ;k fn, x, vkns"k ds fdlh vU; micU/k dk mYya?ku djs rks og nks'kh fl) gksus ij rhu lkS :i, ls vuf/kd vFkZ&n.M dk Hkkxh gksxkA

¼4½ U;k;ky;] mi;qZDr fdUgha mi /kkjkvksa ds v/khu naMkKk nsrs le; ml vof/k dks fufnZ'V djsxk] ftlds Hkhrj bl izdkj fl)&nks'k Bgjk;k x;k O;fDr bl vf/kfu;e ;k rnUrxZr cuk, x, fu;e] fofu;e ;k fn, x, vkns"k d s laxr micU/k dk ikyu djsxk vkSj ,slk vfrfjDr vFkZ&n.M Hkh vkjksfir djsxk tks fufnZ'V vof/k ds i"pkr~ izR;sd ,sls fnu ds fy,] ftlesa pwd tkjh jgs] iphl :i, ls vf/kd u gksxk %

izfrcU/k ;g gS fd ;fn mDr O;fDr U;k;ky; dk ;g lek/kku dj ns fd ,ssls mfpr dkj.k fo|eku Fks fd og ml mDr vof/k ds Hkhrj U;k;ky; ds vkns"k dk ikyu ugha dj ldrk rks U;k;ky; vkns"k ds vuqikyu ds fufeRr mDr vof/k dks c s tk;saxs vkSj muds fo:+) dk;Zokgh dh tk ldsxh rFkk rn~uqlkj mUgsa n.M fn;k tk ldsxk%

dEifu;ksa }kjk fd, x;s

vijk/k

izfrcU/k ;g gS fd ;fn mDr O;fDr ;g fl} dj ns fd vijk/k mldh tkudkjh esa ugha gqvk Fkk vFkok mlus ml vijk/k dks jksdus ds fy, lHkh izdkj dh ;Fkksfpr lko/kkuh cjr yh Fkh rks bl mi/kkjk dh fdlh ckr ls og fdlh n.M dk Hkkxh ugha gksxkA ¼2½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq, Hkh] ;fn bl vf/kfu;e ds v/khu fufnZ'V vijk/k fdlh dEiuh us fd;k gks vkSj ;g fl) gks tk; fd vijk/k dEiuh ds fdlh funs"kd] izcU/kd] lfpo ;k vU; vf/kdkjh dh lgefr ls ;k mldh ekSukuqdwyrk ls gqvk gS vFkok vijk/k mldh fdlh mis{kk ds dkj.k gqvk gS rks og funs"kd] izcU/kd] lfpo ;k vU; vf/kdkjh Hkh ml vijk/k dk nks'kh le>k tk;xk vkSj mlds fo:) dk;Zokgh dh tk ldsxh rFkk rn~uqlkj mls n.M fn;k tk ldsxkA

Li'Vhdj.k&& bl /kkjk ds iz;kstuksa ds fy,&&&

¼d½ ^^dEiuh** dk rkRi;Z fdlh fuxfer fudk; ls gS vkSj blds vUrxZr dksbZ QeZ ;k O;fDr;ksa dk vU; la?k Hkh gS] vkSj

¼[k½ QeZ ds lEcU/k esa ^^funs"kd** dk rkRi;Z QeZ ds lk>hnkj ls gSA 18&& ¼1½ bl vf/kfu;e ds v/khu n.Muh; fdl vijk/k ds fy, dksbZ

vfHk;kstu rc rd laflFkr u fd;k tk;xk tc rd fd fucU/kd ifjokn u djsA ¼2½ dksbZ Hkh U;k;ky; tks izFke Js.kh ds eftLV~sV ds U;k;ky; ls fuEu Js.kh dk gks] ,sls fdlh vijk/k ij fopkj djsxkA

vijk/k laKku

19&& bl vf/kfu;e ;k rnUrxZr cuk;s x, fdlh fu;e] fofu;e ;k fn, x, fdlh vkns"k ds micU/kksa ds vuqlj.k esa ln~Hkkouk ls fd, x, vFkok fd, tkus ds fy, vfHkizsr fdl dk;Z ds lEcU/k esa fdl O;fDr ds fo:) dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh u dh tk ldsxhA

Lkn~Hkkouk ls dh xbZ

dk;Zokgh dk laj{k.k

¿mRrj izns"k xks"kkyk vf/kfu;e] 1964À ¿/kkjk 20À 20&& ¼1½ jkT; ljdkj] xtV esa foKfIr }kjk bl vf/kfu;e ds micU/kksa dks dk;ZkfUor djus ds fy, fu;e cuk ldrh gSA

fu;e

¼2½ iwoksZDr vf/kdkj dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fu;eksa esa fuEufyf[kr dh O;oLFkk dh tk ldrh gS %&

¼d½ la?k dk la?kVu vkSj iqu% la?kVu(

¼[k½ /kkjk 4 ds v/khu fooj.k&i= esa fn, tkus okys fooj.k ,sls fooj.k&i= ij gLrk{kj rFkk mls lR;kfir djus dh jhfr(

¼x½ xks"kkyk dks tkjh fd, tkus okys fucU/ku izek.k&i= dk izi=( ¼?k½ izns"k xks"kkyk jftLVj dk izi=(

¼³½ "krsZa] ftu ij vkSj jhfr ftlds vuqlkj izns"k xks"kkyk jftLVj dh izfr;ka ;k m)j.k izLrqr fd, tk;saxs(

¼p½ vf/kdkjh] ftUgsa vkSj vUrjky ftu ij izns"k xks"kkyk jftLVj dh izfr;ka ;k m)j.k izLrqr fd, tk;sxs(

¼N½ /kkjk 7 ds v/khu izfrosnu ij gLrk{kj djus vkSj mls lR;kfir djus dh jhfr(

¼t½ /kkjk 8 ds v/khu tkap djus dh jhfr(

¼>½ O;fDr] ftu ij ,slh tkap dk uksfVl rkehy fd;k tk;xk vkSj ,sls uksfVl dks izdkf"kr djus dh jhfr(

¼¥½ xks"kkyk ds U;klh }kjk j[ks tkus okys ys[kksa dk izi= vkSj muesa fn;s tkus okys fooj.k(

¼V½ izns"k xksk"kkyk fuf/k ds ys[kksa dh O;oLFkk djuk vkSj mUgsa j[kuk( ¼B½ /kkjk 10 dh mi/kkjk ¼5½ ds v/khu izLrqr fd;s tkus okys ys[k dk fooj.k &i= dk izi= vkSj mlesa fn, tkus okys fooj.k(

¼M½ vUrjky ftu ij vkSj jhfr] ftlds vuqlkj O;kikjh ;k O;olk;h xks"kkykvksa ds U;kfl;ksa dh /kujkf"k nsxk(

¼<½ olwyh O;; ds :i esa o:olk;h ;k O;kikjh }kjk dkVh tkus okyh izfr"kr(

¼.k½ vUrjky] ftu ij vkSj izi= ftlesa rFkk vf/kdkjh ftls /kkjk 12 ds v/khu fooj.kh izLrqr dh tk;(

¼r½ bl vf/kfu;e ds v/khu dR̀;ksa dk lEiknu djus ds fy, vf/kdkjh ;k izkf/kdkjh }kjk vuqlj.k dh tkus okyh izfdz;k(

¼Fk½ bl vf/kfu;e ds v/khu uksfVlksa vkSj vkns"kksa dks rkehy djus dh jhfr( vkSj

¼n½ dksbZ vU; fo'k;] tks fu;r fd;k tkuk gks ;k fu;r fd;k tk;A ¼3½ bl /kkjk ds v/khu fu;e cukus dk vf/kdkj bl "krZ ds v/khu gksxk fd fu;e iwoZ izdk"ku ds i"pkr~ cuk;k tk;A

¼4½ bl vf/kfu;e ds v/khu cuk, x, lHkh fu;e] cuk, tkus ds i"pkr ;Fkk"kD;

"kh?kz] jkT; fo/kku e.My ds izR;sd lnu ds le{k tc mldk l= gks jgk gks] mlds ,d l= ;k ,dkf/kd vkuqdzfed l=ksa esa dqy 14 fnu dh vof/k i;ZUr j[ks tk;saxs] vkSj tc rd fd jkT; ljdkj }kjk dksbZ ckn dk fnukad fu/kkZfjr u fd;k tk;] xtV esa muds izdk"ku ds fnukad ls ,sls ifj'dkjksa ;k vfHk"kwU;uksa ds v/khu jgrs gq, izHkkoh gksxsa tks fo/kku e.My ds nksuksa lnu djus ds fy, lger gksa] fdUrq bl izdkj dk dksbZ ifj'dkj ;k vfHk"kwU;u lEc} fu;eksa ds v/khu igys dh xbZ fdlh ckr dh oS/krk ij izfrdwy izHkko u MkysxkA

¿mRrj izns"k xks"kkyk vf/kfu;e] 1964À ¿/kkjk 21&22À 21&& funs"kd] jkT; ljdkj dh iwoZ Lohdf̀r ls fuEufyf[kr fo'k;ksa ds lEcU/k esa ,sls fofu;e cuk ldrk gS] tks bl vf/kfu;e ;k fu;eksa ls vlaxr u gks %& fofu;e

¼1½ xks"kkyk esa vfHktuu ds fy, dq"ky izkfof/kd izcU/k dh O;oLFkk vkSj mldk i;Zos{k.k(

¼2½ xks"kkyk esa vfHktuu dks mlds vU; dk;Zdykiksa ls iF̀kd djuk vkSj ,sls dk;Z dk ukxj {ks=ksa ls xkze {ks=ksa esa ladzkfer djuk( ¼3½ lkaMksa dk vfHktuu ds iz;kstuksa ds fy, xks"kkyk ls fdl vU; LFkku dks Hkstuk(

¼4½ xks"kkyk esa vfHktuu ls lEc) vfHkys[kksa dk j[kuk vkSj mudk izcU/k djuk(

¼5½ vfHktuu ds iz;kstuksa ds fy, uj vkSj eknk nksuksa i"kqvksa dks vyx j[kuk( vkSj

¼6½ xks"kkyk esa i"kq dh fpfdRlk vkSj fujh{k.kA

22&& bl vf/kfu;e ds v/khu fuc) xks"kkyk ij pSfjVsfcy ,asM jsyhtl V~LV ,sDV] 1920 ds micU/k ykxw u gkssaxsA

1920 dk ,sDV la[;k 14

xks"kkyk ij ykxw u gksxk

THE UTTAR PRADESH GOSHALA ADHINIYAM, 1964

[U. P. ACT No. X OF 1964]

[Passed in Hindi by the Uttar Pradesh Legislative Council on December 11, 1963 and by the Uttar Pradesh Legislative Assembly on February 10, 1964] [Received the assent of the President on April 7, 1964, under Article 201 of the Constitution of India and was published in the Uttar Pradesh, Gazette Extraordinary. dated April

15, 1964.]

ACT

to provide for better administration and control of Goshalas in Uttar Pradesh. It is hereby enacted in the Fifteenth Year of the Republic of India as follows :-- Short title,

extent and

commencement

1- (1) This Act may be called the Uttar Pradesh Goshala Adhiniyam, 1964.

(2) It extends to the whole of Uttar Pradesh.

(3) It shall come into force on such date as the State Government may, by notification²in the Gazette, appoint, and different dates may be appointed for different areas of Uttar Pradesh.

Definitions 2- In this Act, unless there is anything repugnant in the subject or context-

(1) "cattle" means a Cow, or its progeny ;

(2) "Director" means the Director of Animal Husbandry, Uttar Pradesh, and includes any other officer appointed by the State Government to perform all or any of the functions of Director under this Act ;

(3) "Federation" means the Uttar Pradesh Goshala Sangh constituted under section 3, and until the Sangh is so constituted, the U. P. State Federation of Gaushalas and Pinjrapoles registered under the Societies Registration Act, 1860 ;

(4) "Goshala" means a charitable institution established for the purpose of keeping, breeding, rearing or maintenance of cattle or for the purpose of reception, production and treatment of infirm, aged, decrepit or diseased cattle;

(5) "Goshala property" means the property vesting in or held in trust for the use and benefit of the Goshala and includes any money payable to the Goshala under section 11, and also includes the cattle kept in the Goshala;

1. For statement of Objects and Reasons, see Uttar Pradesh. Gazette, Extraordinary, dated November 23, 1963.

2 . Enforced in districts of Saharanpur, Muzaffarnagar, Meerut, Bulandshahr, Aligarh, Agra, Etah, Mainpuri, Mathura, Bijnor, Moradabad, Budaun, Rampur, Bareilly, Pilibhit, Shahjahanpur, Etawah and Farrukhabad vide notification no. 5008/XII-E- 12(6)-55, dated September 10, 1964 and enforced in districts of Dehra Dun, Kanpur, Fatehpur, Allahabad, Jhansi, Jalaun, Hamirpur, Banda, Varanasi, Mirzapur, Jaunpur, Ghazipur, Ballia, Gorakhpur, Deoria, Basti, Azamgarh, Naini Tal, Almora, Garhwal, Tehri-Garhwal, Pithoragarh, Chamoli, Uttar Kashi, Lucknow, Unnao, Rae Bareli, Sitapur, Hardoi, Kheri, Faizabad, Bahraich, Sultanpur, Pratapgarh, Bara Banki and Gonda vide notification no. 6100/XII.E- 12(6)-55, dated November 8, 1965.

[The Uttar Pradesh Goshala Adhiniyam, 1964] [Section 3-4]

(6) "prescribed" means prescribed by rules made under this Act;

(7) "Registrar" means the Registrar of Goshalas appointed by the state Government ;

(8) "regulations" means the regulations made under this Act;

(9) "rules" means rules made under this Act ;

(10) " State Government" means the Government of Uttar Pradesh; and

(11) "trustee" in relation to a Goshala means a person or body of persons by whatever designation known, in whom the administration of the Goshala or its property vests and includes any person who is liable as if he were a trustee.

Federation 3- (1) As soon as may be after the commencement of this Act there shall be established in the State of Uttar Pradesh a federation to be called the Uttar Pradesh Goshala Sangh.

(2) The Federation shall consist of such number of persons elected by the trustees of Goshalas in such manner as may be prescribed.

(3) For the purposes of this section no person shall be deemed to be a trustee whose name is not entered as such in the Pradesh Goshala Register on a date appointed in this behalf by the State Government by notification in the Gazette.

Obligation to

furnish particulars

relating to

Goshalas

4- (1) The trustee of a Goshala shall furnish to the Registrar a statement setting out :

(a) the name and location of the Goshala

(b) the date and the manner of establishment of the Goshala;

(c) the name and address of the trustee of the Goshala and where the trustee is a body of persons the names and addresses of all such persons ;

(d) the mode of succession to the trusteeship ;

(e) particulars of Goshala property ;

(f) the gross annual income, if any, of the Goshala during the three years immediately preceding the year in which the statement is furnished ;

(g) the source of such income ;

(h) the expenditure, if any, incurred in connection with the Goshala during the period referred to in clause (f); and

(i) such other particulars as may be prescribed.

(2) The statement shall be signed and verified in the prescribed manner and shall be accompanied by :

(a) a copy of the document, if any, by which the Goshala was established ;

(b) a copy of the document regulating the administration of the Goshala and succession to the trusteeship, and in case of non-availability of such document, a memorandum giving the objects of the Goshala and the manner of administration of its property ; and

[The Uttar Pradesh Goshala Adhiniyam, 1964] [Section 5-8]

(3) The statement shall be furnished within three months of the establishment of the Goshala or of the coming into force of this Act in that area whichever is later, provided that the Registrar may, for reasons to be recorded in writing, extend the period for, furnishing the statement. Registration of

Goshala

5- The particulars of every Goshala in respect of which a statement is furnished in accordance with the provisions of section 4, shall be entered in a register, in this Act called the Pradesh Goshala Register, and a registration certificate in the prescribed form shall be issued in respect of every' such Goshala.

The Pradesh

Goshala Register

6- (1) The Pradesh Goshala Register shall be maintained by the Registrar in the prescribed form.

(2) Copies or extracts of the Pradesh Goshala Register shall be furnished on such terms and in such manner as may be prescribed. Amendment of

entries in

Pradesh Goshala

7- (1) Whenever a change occurs in any of the particulars relating to a Goshala registered under section 5, the trustee of the Goshala shall, with in three months of the occurrence of such change, report the same to the Registrar.

(2) The report shall be signed and verified in the prescribed manner.

(3) The Registrar may on a report under sub-section (1) or on the facts coming to his notice otherwise, and after such enquiry, if any, as he may consider necessary, amend an entry in the Pradesh Goshala Register. Enquiry by

Registrar

8- (1) The Registrar may, at any time, either of his own motion or on application of a person claiming to have interest in the Goshala or of an officer of the Animal Husbandry Department of the State Government not below the rank of District Livestock Officer, hold an enquiry in the prescribed manner to ascertain in respect of the Goshala-:

(a) the name and address of the trustee; and where the trustee is a body of persons the name and address of every such person ;

(b) the mode of succession to trusteeship ;

(d) the income and expenditure and the source of such income.

(2) In every enquiry under this section the Registrar shall cause a notice of the enquiry to be served on the Director of Animal Husbandry, Uttar Pradesh and also in the person entered in the Pradesh Goshala Register as trustee of the Goshala and allow them an opportunity of being heard. The notice may be served on such other persons and may also be published in such manner as may be prescribed.

(3) For the purposes of an inquiry under this section the Registrar shall have the same powers as are vested in a court under the Code of Civil Procedure, 1908, while trying a suit, in respect of the following matters: -

[The Uttar Pradesh Goshala Adhiniyam, 1964] [Section 9-11]

(a) enforcing attendance of any person and examining a person on oath or affirmation ;

(b) compelling the production of any document;

(d) passing such interim orders as may be necessary in the ends of justice.

(4) On the conclusion of the enquiry the Registrar may pass such order as he may deem proper as to any matter to which the enquiry related, and subject to determination by a court of complent jurisdiction, the order so passed shall be fial and binding.

Fees to be paid by

trustee of every

Goshala

9- (1) For the purpose of defraying the expenses in the administration of this Act the trustee of every Goshala registered under section 5 shall in each financial year pay to the Registrar such fee not exceeding 5 percent of the gross income of the Goshala during the preceding financial year, as the Registrar may in consultation with the Federation and with the previous tanction of the State Government fix.

(2) Such fee shall be payable in such manner and on such date or dates as may, from time to time, be fixed by the Registrar.

(3) All receipts on account of fees shall be credited to a fund to be called the Pradesh Goshala Nidhi.

Maintenance of

accounts and their

audit

10- (1) The trustee of a Goshala registered under section 5 shall keep regular accounts of all the assets and liabilities and the receipts and expenditure of the Goshala.

(2) The account shall be in such form and shall contain such particulars as may be prescribed.

(3) The account shall be balanced each year at the close of the 31^stday of March and shall be examined and audited annually by such person and in such manner as may be prescribed.

(4) Every auditor shell for the purposes of audit under sub-section (3) have access to all the accounts, books, vouchers and documents relating to the Goshala, which are in the possession of or under the control of its trustee.

(5) Within three months of the date on which the accounts are balanced or within such futher time as the Registrar may, for reasons to be recorded, grant, the trustee of every Goshala shall furnish to the Registrar a statement of the account in such form and containing such particulars as may be prescribed. Area of Goshala

and obligations of

traders and

merchants

11- (1) The Federation shall make recommendations to the Director with regard to the area in which a Goshala or Goshalas shall function, and the Director shall either accept there commendation and fix the area accordingly or refer the matter to the State Government and fix the area in accordance with its decision.

(2) No merchant or trader shall realize or collect from his customers any charges or donations purporting to be for the benefit of a Goshala other than the Goshala, or if there are more than one, all the Goshalas, functioning in the area in which his place of business lies.

[The Uttar Pradesh Goshala Adhiniyam, 1964] [Section 12-16]

(3) Every merchant or trader realizing or collecting from this customers any charges or donations purporting to be for the benefit of-

(a) Goshala or Goshalas, shall pay the whole;

(b) an unspecified charitable purpose, such as in the name of 'Dharmada' or

"Punya Khata", shall pay one-half of the realizations and collections, at such intervals and in such manner as may be prescribed, to the trustees of the Goshalas functioning in that area :

Provided that he may before payment deduct as collection expenses such percentage, not exceeding twenty, as may be prescribed, of the amount payable by him under this sub-section.

Explanation--Where more than one Goshala functions in an area the Director shall fix the proportions in which the realisations and collections shall be divided between them.

Return to be

furnished by

traders and

merchants

12- Each trader or merchant making collections or realization referred to in sub- section (3) of section 11 shall, at such intervals of not less than six months as may be prescribed, furnish to the District Livestock Officer or such other gazetted officer of the State Government as may be prescribed a return in the prescribed form giving an account of such collections or realizations made by him.

Calling for

account books

for inspection

13- (1) The Registrar may, on the application of a trustee or on information received otherwise, call for the account books of any merchant or trader to ascertain whether the merchant or trader has paid the moneys payable by him to the trustee of a Goshala, but no inspection of such account books by any other person shall be allowed

(2) The Registrar may in any particular case delegate his power under sub- section (1) to the officer to whom the trader or merchant has furnished a return under section 12.

Inspection of

Goshala

14- An officer of the Animal Husbandry Department, not below the rank of District Livestock Officer, or any other person duly empowered in this behalf by the State Government may enter into and inspect any Goshala or any place appertaining to a Goshala for the purpose of satisfying himself that the provisions of this Act and the rules and regulations are duly complied with. Ban on raising

subscription for

unregistered

Goshala

15- No person shall collect any money or accept any subscription for a Goshala which is not registered under this Act.

Penalties 16- (1) If a trustee of a Goshala fails to furnish a return, report or information required by or under this Act within the time allowed therefor or furnishes a return, a report or information which he knows or has reason to believe to be false in any material particular, he shall on conviction be liable to a fine not exceeding one thousand rupees.

100

[The Uttar Pradesh Goshala Adhiniyam, 1964] [Section 17-19]

(2) If a merchant or trader fails to pay the moneys in accordance with the provisions of section 11 and the rules in this behalf or fails to furnish within the prescribed time the return under section 12 he shall on conviction be liable to a fine not exceeding five hundred rupees.

(3) If a person contravenes any other provision of this Act or of a rule, regulation or order made thereunder, he shall on conviction, be liable to a fine not exceeding three hundred rupees.

(4) A court shall, while passing a sentence under any of the foregoing sub- sections, specify the period within which the person so convicted shall comply with the relevant provision of this Act or the rule, regulation or order made thereunder and shall also impose an additional fine not exceeding twenty-five rupees for every day during which the default continues after the period so specified :

Provided that if such person satisfies the court that there was good reasons for his failure to comply with the order of the court within the period so specified, the court may extend the period for the compliance and may also remit the whole or any part of the additional fine.

Offences by

companies

17- (1) If the person committing an offence under this Act is a company, the company as well as every person in charge of, and responsible to , the company for the conduct of Its business at the time of the commission of the offence shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly :

Provided that nothing contained in this sub-section shall render any such person liable to any punishment if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.

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

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

(b) "Director", in relation to a firm, means a partner in the firm. Cognizance of

offence

18- (1) No prosecution for an offence punishable under this Act shall be instituted except on a complaint of the Registrar.

(2) No court inferior to that of a Magistrate of first class shall try any such offence.

Protection of

action taken in

good faith

19- No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done -in pursuance of the provisions of this Act or any rule, regulation or order made thereunder.

101

[The Uttar Pradesh Goshala Adhiniyam, 1964] [Section 20] Rules 20- (1) The State Government may, by notification in the Gazette, make rules for the purposes of carrying into effect the provisions of this Act.

(2) Without prejudice to the generality of the foregoing power, such rules may provide for-

(a) the constitution and re-constitution of the federation;

(b) the particulars to be set out in a statement under section 4 and the manner of signing and verifying such statement ;

(d) the form of Pradesh Goshala Register;

(e) the terms on which and the manner in which copies or extracts of the Pradesh Goshala Register shall be furnished ;

(f) the officers to whom and the intervals at which copies or extracts of the Pradesh Goshala Register shall be submitted ;

(g) the manner of signing and verifying a report under section 7 ;

(h) the manner of enquiry under section 8 ;

(i) persons on whom the notice of such enquiry shall be served and the manner of publication of such notice;

(j) the form of and the particulars to be contained in the accounts to be maintained by the trustee of a Goshala :

(k) the administration and maintenance of accounts of the Pradesh Goshala Nidhi;

(l) the form of and the particulars to be contained in a statement of account to be furnished under sub-section (5) of section 10 ;

(m) the intervals at which and the manner in which a merchant or trader shall pay moneys to the trustees of Goshalas ;

(n) the percentage that may be deducted by a merchant or trader as collection expenses ;

(o) the intervals at which and the form in which and the officer to whom a return may be furnished under section 12;

(P) the procedure to be followed by any officer or authority performing functions under this Act;

(q) the manner of service of notices and orders under this Act ; and

(r) any other matter which is to be or may be prescribed.

(3) The power to make rules under this section shall be subject to the condition of the rules being made after previous publication.

(4) All rules made under this Act shall, as soon as may be after they are made, be laid before each House of the State Legislature while it is in session, for a total period of fourteen days, extending in its one session or more than one successive sessions, and shall, unless some later date is appointed by the State Government, take effect from the date of their publication in the Gazette, subject to such modifications or annulments as the two Houses of the Legislature may agree to make, so however that any such modifications or annulments shall be without prejudice to the validity of anything previously done thereunder.

102

[The Uttar Pradesh Goshala Adhiniyam, 1964] [Section 21-22] Regulations 21- The Director may, with the previous sanction of the State Government, make regulations not inconsistent with this Act or the rules for the following matters :-

(1) provision of skilled technical management of breeding at a Goshala and supervision thereof;

(2) segregation of breeding at a Goshala from other activities thereof and transfer if such work from urban to rural areas;

(3) transport of bulls from a Goshala to any other place for purposes of breeding ;

(4) maintenance and management of records relating to breeding at a Goshala;

(5) setting apart of cattle both male and female for breeding purposes; and

(6) medical treatment and inspection of cattle at a Goshala. Act no. XIV of

1920 not to

apply to a

Ghoshala

22- The provisions of the Charitable and Religious Trusts Act, 1920 shall not apply to a Goshala registered under this Act.