175
la;qDr izkar jk'Vªh; m|ku vf/kfu;e] 1935 ¿la;qDr izkar vf/kfu;e la[;k 1] 1935À
THE UNITED PROVINCES NATIONAL PARKS ACT, 1935
[U.P. ACT NO. 1 OF 1935]
176
la;qDr izkar jk'Vªh; m|ku vf/kfu;e] 1935
1
¿la;qDr izkar vf/kfu;e la[;k 1] 1935À xouZesUV vkQ bf.M;k ¼,MsIVs"ku vkQ bf.M;u ykt½ vkMZj] 1937 }kjk vuqdwfyr rFkk ifj'd̀r
,MsIVs"ku vkQ ykt vkMZj] 1950 bZ0 }kjk vuqdwfyr rFkk ifj'dr̀ ¿xouZj us 23 ekpZ] 1935 rFkk xoZuj tujy us 10 vizSy] 1935 dks Lohdf̀r iznku dh rFkk xouZeasV vkQ bafM;k] ,sDV] 1919 dh /kkjk 81 ds v/khu 11 ebZ] 1935 dks izdkf"kr
2
gqvkAÀ jk'Vªh; m|kuksa dh LFkkiuk djus rFkk oU; izk.kh tho ;k muesa vU; oSKkfud egRo dh oLrqvkas ds ifjj{k.k rFkk vkuq'kafxd fo'k;ksa dh O;oLFkk djus ds fy, vf/kfu;e
;g b'Vdj gS fd jk'Vªh; m|kuksa dh LFkkiuk djus ds fy;s O;oLFkk dh tk;s vkSj pwafd xouZeasV vkQ bafM;k ,sDV dh /kkjk 80&d dh mi/kkjk ¼3½ ds v/khu xoZuj tujy dh iwoZ Lohdf̀r izkIr dh tk pqdh gS (
vr% ,rn~}kjk ;g fuEufyf[kr :Ik esa vf/kfu;fer fd;k tkrk gS %&& 1&&¼1½ ;g vf/kfu;e la;qDr izkar jk'Vªh; m|ku vf/kfu;e] 1935 dgyk;sxk A Lkaf{kIr uke vkSj foLrkj ¼2½ ;g vf/kfu;e ,sls fnukad
3
ls izpfyr gksxk] ftls ¿jkT; ljdkjÀ
4
,rnFkZ ¿ljdkjh xtVÀ
5
esa foKfIr izdkf"kr djds fuf"pr djsa A 1- mn~ns";kas vkSj dkj.kksa ds fooj.k ds fy;s xtV 1934] Hkkx 8 i'̀B 245 nsf[k;s ( 2- xtV 1935 Hkkx 7 i'̀B la[;k 45&47 nsf[k;s A
3- ;g vf/kfu;e 8 vxLr] 1936 dks izòRr gqvk A xtV 1936 Hkkx 1] ì'B 891 ij foKfIr la0 542&1@14&235 ¼1½ 1933] fnukad 6 vxLr] 1936 nsf[k;s A
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 vFkok vkKk ds vUrxZr] rFkk LrEHk 3 esa vafdr foKfIr ;fn dksbZ gks] ds vUrZxr mu {ks=ksa esa] LrEHk 4 esa mfYyf[kr frfFk ls izHkkoh fd;k x;k gS] tks izR;sd ,sls {ks= ds lkeus vafdr gS % {ks= vf/kfu;e vFkok vkns"k] ftuds
vUrxZr izlkj fd;k x;k
foKfIr] ftlds }kjk
izHkkoh fd;k x;k
frfFk] ftlls
izHkkoh gqvk
1 2 3 4
1& ftyk jkeiqj jkeiqj ¼,Iyhds"ku vkQ ykt½ ,sDV 1950
&&& 30 fnlEcj] 1949
2& ftyk cukjl Ckukjl ¼,Iyhds"ku vkQ ykt½ vkMZj 1949
la[;k;sa 3262¼1½@ 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
4- ,MsIVs"ku vkQ ykt vkMZj] 1950 ds }kjk ¼izkfofU'k;y xouZesUV½ ds fy;s izfrLFkkfir] tks ,MsIVs"ku vkQ ykt vkMZj] 1937 ds }kjk ¼yksdy xouZesaV½ ds fy;s izfrLFkkfir fd;k x;k FkkA 5- ,MsIVs"ku vkQ ykt vkMZj] 1937 ds }kjk ¼xtV½ ds fy;s izfrLFkkfir A
177
¿la;qDr izkar jk'Vªh; m|ku vf/kfu;e] 1935À ¿/kkjk 2&6À 2&& lanHkZ eas fdlh ckr ds izfrdwy u gksus ij] bl vf/kfu;e esa rFkk bl vf/kfu;e ds v/khu fu;ekas eas &&
ifjHkk'kk,a
¼1½ ^^i'kq** ls rkRi;Z fdlh Lruik;h izk.kh] ljhlÌk ¼jsaxus okys tkuoj½ ¼vtxj ds vfrfjDr vU; lkaiksa ds NksM+dj½ vFkok i{kh ls gS (
¼2½ ^^ou vf/kdkjh** ls rkRi;Z ml ou vf/kdkjh ls gS] tks Hkkjrh; ou vf/kfu;e ¼bafM;u QksjsLV ,sDV½] 1927 dh /kkjk 2 esa ifjHkkf'kr fd;k x;k gS vkSj bleas ,slk dksbZ Hkh O;fDr lfEefyr gS] ftls bl vf/kfu;e ds iz;kstu dks dk;kZfUor djus ds fy;s fu;qDr fd;k x;k gks(
¼3½ ^^m|ku** ls rkRi;Z bl vf/kfu;e ds v/khu la?kfVr jk'Vªh; m|ku ls gS( ¼4½ ^^ik"k** esa ,slk dksbZ mik; ;k ;qfDr lfEefyr gS] ftlds }kjk fdlh i'kq dk idM+k tk ldsa(
¼5½ ^^"kL=** eas dksbZ vkXus;kL= ;k mlds fy;s xksyh&ck:n ;k dksbZ vU; ;a= lfEefyr gS] ftlls iz{ksi.kh; xksyh pykbZ tk lds vFkok ftls bl jhfr ls pyk;k tk; ;k iz;ksx fd;k tk; ftlls dksbZ Ik"kq ekjk ;k ?kk;y fd;k tk ldsA
3&& bl vf/kfu;e dh vuqlwph eas fu/kkZfjr fd;s x;s {ks=
1
dks mDRk {ks= esa ik;s tkus okys oU; izk.kh tho ;k oSKkfud egRo dh vU; oLrqvkas ds izpkj rFkk ifjj{k.k ds fy;s ,rn~}kjk jk'Vªh; m|ku la?kfVr fd;k tkrk gS A
jk"Vªh; m|ku dk la?kVu
4&& ¿jkT; ljdkjÀ
2
bl vf/kfu;e ds iz;kstuksa ds fy;s ¿ljdkjh xtVÀ
3
eas foKfIr izdkf"kr djds fdlh vU; ljdkjh ou {ks= dks jk'Vªh; m|ku ds :Ik eas la?kfVr dj ldrh gS vkSj bl izdkj la?kfVr fd;k x;k dksbZ m|ku bl vf/kfu;e ds v/khu la?kfVr fd;k x;k le>k tk;sxk %
izfrca/k ;g gS fd ,slh dksbZ foKfIr ¿jkT; fo/kku eaMy ds nksuks lnukasÀ
4
}kjk ikfjr fd;s x;s ladYi dh flQkfj"k ds vfrfjDr vU;Fkk ugh tkjh dh tk;sxh A vU; jk'Vªh; m|kukas dk
la?kVu
5&& fdlh m|ku dh lhek;s ifjofrZr ugha dh tk;sxh vkSj ,sls m|ku dk dksbZ Hkkx ¿jkT; fo/kku eaMy ds nksuksa lnukasÀ
4
}kjk ikfjr fd;s x;s ladYi dh flQkfj"k ds vfrfjDr vU;Fkk vU; ladzke.k ;ksX; ugha gksxkA m|kukas dh lhek;sa
6&& ¼1½ ¿jkT; ljdkjÀ
5
ds fu;a=.k ds v/khu jgrs gq;s eq[; vj.;iky bl vf/kfu;e ds v/khu la?kfVr fdlh m|ku dk fu;a=.k djus] izca/k djus rFkk vuqj{k.k djus ds fy;s izkf/kdkjh gksxk vkSj mDr iz;kstukas ds fy;s og fdlh m|ku ds Hkhrj fuEufyf[kr dk;Z dj ldrk gS &&
m|kukas dk fu;a=.k vkSj
fu;a=.k izkf/kdkjh ds d`R;
vkSj drZO;
1- vuqlwph eas of.kZr ikdZ dh ifjofrZr lhekvkas ds fy;s xtV 1940] Hkkx ,d ì'B] 562 ij foKfIr la0 721@14&235 ¼1½ 1933] fnukad 08 tqykbZ] 1940 nsf[k;sA ifjofrZr lhek;as vuqlwph ds QqV uksV eas mfYyf[kr gS A
2- ,MsIVs"ku vkQ ykt vkMZj] 1950 ds }kjk ¼izkfofU'k;y xouZesUV½ ds fy;s izfrLFkkfir] tks ,MsIVs"ku vkQ ykt vkMZj] 1937 ds }kjk ¼xouZj bu dkmfUly½ ds fy;s izfrLFkkfir fd;k x;k FkkA 3- ,MsIVs"ku vkQ ykt vkMZj] 1937 ds }kjk ¼xtV½ ds fy;s izfrLFkkfir A 4- ,MsIVs"ku vkQ ykt vkMZj] 1950 ds }kjk ¼izkfofU'k;y ysftLyspj ds nksuksa pSacj½ ds fy;s izfrLFkkfir tks ,MsIVs"ku vkQ ykt vkMZj] 1937 ds }kjk ¼;wukbVsM izkfofUlsUt ysftLysfVo dkmfUly½ ds fy;s izfrLFkkfir fd;k x;k FkkA
5- ,MsIVs"ku vkQ ykt vkMZj] 1950 ds }kjk ¼izkfofU'k;y xouZesUV½ ds fy;s izfrLFkkfir tks ,MsIVs"ku vkQ ykt vkMZj] 1937 ds }kjk ¼xouZesUV½ ds fy;s izfrLFkkfir fd;k x;k FkkA
178
¿la;qDr izkar jk'Vªh; m|ku vf/kfu;e] 1935À ¿/kkjk 7&9À ¼d½ ,slh lM+dkas] iqykas] Hkouksa vkSj ckM+kas dk fuekZ.k djuk rFkk ,sls vU; fuekZ.k dk;Z dks dk;kZfUor djuk] ftUgsa og ,sls m|ku ds iz;kstukas ds fy;s vko";d le>s( vkSj
¼[k½ og ,slh dk;Zokgh djsxk] ftlls ,sls m|ku eas izkf.k tho dh lqj{kk rFkk mDr m|ku dk ,oa mleas jgus okys i'kqvkas dk mudh izkdf̀rd voLFkk eas ifjj{k.k lqfuf"pr gks ldsa ( vkSj
¼x½ n"kZdksa ds jgus ds fy;s] ;k nqdkuksa ;k vzU; midzekas ds fy;s Hkou [kM+s djus dh vuqKk nsuk] izfrca/k ;g gS fd ,slk izca/k gks fd midzekas dk mfpr fu;a=.k eq[; vj.;iky }kjk fd;k tk; A
¼2½ eq[; vj.;iky] le;≤ ij ou foHkkx ds ,sls vf/kdkfj;kas rFkk deZpkfj;kas dks fu;qDr dj ldrk gS ;k mudk nq:i;ksx dj ldrk gS tks bl vf/kfu;e ds mn~ns";ksa dks dk;kZfUor djus ds fy;s vko";d gkasA
7&& fdlh jk'Vªh; m|ku ds Hkhrj ,sls fdlh vf/kdkj eas tks fdlh ou cUnkscLr vf/kdkjh }kjk Hkkjrh; ou vf/kfu;e ¼bafM;u QkjsLV ,sDV½] 1878 ds v/khu ;k Hkkjrh; ou vf/kfu;e ¼bafM;u QkjsLV ,sDV½] 1927 ds v/khu x̀ghr vkSj vfHkfyf[kr fd;k x;k gks] ;k tks bl vf/kfu;e ds ikfjr gksus ds iwoZ fdlh dks iznku fd;k x;k gks] izHkkfor vf/kdkj/kkjh ;k x̀ghrk dh lgefr ds fcuk u rks dksbZ ifjorZu fd;k tk;sxk vkSj u gh mlesa dksbZ gLr{ksi fd;k tk;sxk A
m|ku eas vf/kdkfj;kas ds
viokn
8&& ¼1½ ¿jkT; ljdkjÀ
1
}kjk cuk;s x;s fu;ekas ds vfrfjDr vU;Fkk dksbZ O;fDr m|ku eas u rks izos"k djsxk vkSj u fuokl djsxk A iz;kstu] ftuds fy;s
m|ku esa izos"k fd;k tk
ldrk gS
¼2½ fuEufyf[kr iz;kstuksa ds vfrfjDr vU; fdlh iz;kstuksa ds fy;s dksbZ O;fDr m|ku esa u rks izos"k djsxk vkSj u fuokl djsxk %&
¼d½ LokLF;] v/;;u ;k fouksn ;k muls vkuq'kafxd fo'k; ( ¼[k½ ,sls ekxksZ ls ;k=k djuk ;k lkeku ys tkuk] tks fu;ekas }kjk fu/kkZfjr fd;s tk;s ( vkSj
¼x½ m|ku ds Hkhrj fdlh oS/k dk;Z dk lEiknu A
9&& uhps nh x;h foeqfDr;ksa ds v/khu jgrs gq;s ou foHkkx ds fdlh vf/kdkjh ;k deZpkjh ds vfrfjDr vU; fdlh O;fDr ds fy;s&&
m|ku eas dfri; dk;ksZ
dk izfr'ks/k
¼d½ eq[; vj.;iky ;k muds }kjk ,slh vkKk iznku djus ds fy, izkf/kdr̀ ou foHkkx ds fdlh vf/kdkjh dh vuqKk izkIr fd;s fcuk rFkk bl vf/kfu;e vkSj bl vf/kfu;e ds v/khu cuk;s x;s fu;ekas ds mica/kksa ds v/khu jgrs gq;s m|ku eas ;k mldh laehek ds Hkhrj dksbZ foLQksVd] ik"k ;k fo'k ys tkuk ;k vius ikl j[kuk oS/k u gksxk %
izfrca/k ;g gS fd dksbZ ,slk O;fDr tks vk;q/k vf/kfu;e ¼vkElZ ,sDV½] 1959 ;k muds v/khu cuk;s x;s fdlh fu;e ds v/khu ,sls {ks= eas fdlh izdkj dk dksbZ "kL= ys tkus ;k vius vf/kdkj eas j[kus dk gdnkj gks] ftleas og m|ku fLFkr gks] vj.;iky ;k mlds Åij dfFkr ,sls vf/kdkjh dks mfpr lwpuk nsus ds i'pkr m|ku ds Hkhrj ,sls "kL= ;k mlds fy;s xksyh&ck:n ys tk ldsxk ;k vius vf/kdkj esa j[k ldsxk (
1- ,MsIVs"ku vkQ ykt vkMZj] 1950 ds }kjk ¼izkfofU'k;y xouZesUV½ ds fy;s izfrLFkkfir tks ,MsIVs"ku vkQ ykt vkMZj] 1937 ds }kjk ¼yksdy xouZesUV½ ds fy;s izfrLFkkfir fd;k x;k FkkA
179
¿la;qDr izkar jk'Vªh; m|ku vf/kfu;e] 1935À ¿/kkjk 10À ¼[k½ fdlh m|ku ds Hkhrj fdlh i'kq dks ekjuk] ?kk;y djuk] idM+uk ;k fo{kqC/k djuk vFkok fdlh i{kh dk vaMk ;k ?kkaslyk ysuk ;k u'V djuk oS/k u gksxk% izfrca/k ;g gS fd ekuo thou dh j{kk ds fy, dksbZ Hkh [krjukd i'kq ekjk tk ldsxk( vkSj
izfrca/k ;g Hkh gS fd eq[; vj.;iky dh vuqKk ls thou ;k lEifRr dks {kfrxzLr gksus ls cpkus ds fy;s dksbZ Hkh i'kq ekjk tk ldsxk ( ¼x½ fdlh m|ku dks ;k mlds Hkhrj fdlh oLrq dks tkucw> dj ;k vuo/kkurk ls vkx }kjk ;k vU;Fkk {kfr igaqpkuk oS/k u gksxk ( ¼?k½ eq[; vj.;iky dh vuqKk ds fcuk fdlh m|ku eas dksbZ i'kq NksM+uk] ;k fdlh ikyrq i'kq dks tkucw>dj fdlh m|ku esa izfo'V djkus dh vuqKk nsuk oS/k u gksxk (
¼³½ ,sls m|ku eas oS/kr% NksM+s x;s fdlh i'kq] ;k Ik"kq ds fdlh Hkkx ds vfrfjDr mDr m|ku eas fdlh thfor ;k èr i'kq dks gVkuk oS/k u gksxk % izfrcU/k ;g gS fd m|ku esa drZO;LFk izos"k djus okys ¿ljdkj
2
lsok esa yxsÀ
1
fdlh O;fDr ij [k.M ¼d½] ¼?k½ vkSj ¼³½ ykxw u gksaxs vkSj fdlh ou cUnkscLr ds v/khu vuqKkr lhek rd vf/kdkj rFkk fj;k;r /kkjdksa ij [k.M ¼?k½ vkSj ¼M-½ ykxw u gksaxsA 10&& ¿jkT; ljdkjÀ
3
bl vf/kfu;e ds micU/kksa dks dk;kZfUor djus ds fy, rFkk fo"ks'k :i ls fuEufyf[kr leLr fo'k;ksa vFkok muesa ls fdlh Hkh fo'k; ds fy, fu;e cuk ldrh gS %&
fu;e cukus dk vf/kdkj
¼d½ fuEufyf[kr ds laca/k esa ou foHkkx ds vf/kdkfj;ksa rFkk lsodksa ds vf/kdkj vkSj drZO;&&
¼1½ m|ku ds Hkhrj fdlh {ks= ;k fdUgha {ks=ksa ls tulk/kkj.k ds lnL;ksa dk viotZu(
¼2½ m|ku ds Hkhrj fdlh i"kq dks ekjuk] idM+uk ;k ifjc)
djuk vkSj ,sls i"kq dk fuLrkj.k(
¼3½ m|ku ds fdl i"kq] ouLifr ;k [kfut vFkok vU; mRikn
dk fuLrkj.k(
¼[k½ os "krsZa] ftuds v/khu dksbZ O;fDr /kkjk 8 ds v/khu m|ku esa izos"k dj ldrk ;k fuokl dj ldrk gS vkSj le; dh og vof/k;ak] ftuds nkSjku esa m|kku ;k mldk dksbZ Hkkx turk ds fy, [kqyk jgsxk(
¼x½ os "krsZa] ftuds v/khu m|kku esa izos"k djus oky s] mlls xqtjus okyk ;k mlds Hkhrj iMk+o djus okyk dksbZ O;fDr ou foHkkx ds vf/kdkfj;ksa ;k lsodksa dh lasok;sa ;k mifLFkfr izkIr dj lds vkSj ,slh lsokvksa ;k mifLFkfr ds fy, ns;
"kqYd( ¼?k½ /kkjk 8 ds v/khu m|ku esa izos"k ;k fuokl ds fy,] m|ku ds Hkhrj fp= ysus ds fy, ;k m|ku ds iz;ksx vkSj euksjatu ls lacaf/kr vU; fdlh iz;kstu ds fy, Ik"kqvksa ;k eksVj xkfM+;ksa ;k vU; xkfM+;ksa ds izos"k ds laca/k esa vuqKk dh izkfIr ds fy, ns; "kqYd ¼;fn dksbZ gks½(
1- ,MsI"ku vkQ ykt vkMZj 1937 }kjk ¼xouZesUV vkfQf"k;y½ ds fy, izfrLFkkfirA 2- ,MsI"ku vkQ ykt vkMZj] 1950 }kjk ¼dzkmu½ ds fy, izfrLFkkfirA 3- ,MsI"ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZesaUV½ ds fy, izfrLFkkfir tks ,MIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼yksdy xcuZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA
180
¿la;qDr izkar jk'Vªh; m|ku vf/kfu;e] 1935À ¿/kkjk 11&13À ¼³½ m|ku] mlesa jgus okys i"kqvksa rFkk mldh lEifRr dk laj{k.k vkSj ifjj{k.k(
¼p½ m|ku esa ;krk;kr dk fofu;eu rFkk ;kf=;ksa dks ys tkuk] os LFkku tgka ls O;fDr m|ku esa izos"k dj ldsa vkSj os ekxZ] ftuls gksdj os m|ku ds Hkhrj ls xqtj ldsa
¼N½ m|ku ds fdlh o{̀k] iqy] PkV~Vku] ckM+] LFkku ;k vU; oLrq dks ys[ku }kjk ;k vU;Fkk dq:i gksus ls laj{k.k iznku djuk(
¼t½ vijk/kksa dk vfHkla/kku ¼jkthukek½ djus dk vf/kdkj(
¼>½ eq[; vj.;iky }kjk mlds vf/kdkjksa dk izR;k;kstuA
11&& ¼1½ tks O;fDr bl vf/kfu;e ds ;k bl vf/kfu;e ds v/khu cuk, x, fdUgha fu;eksa ds micU/kksa dk mYya?ku djrs gq, dksbZ dk;Z djrk gS] og ,slh vof/k ds fy, dkjkokl ds n.M ls tks ,d eghus rd gks ldrk gS ;k vFkZ&n.M ls tks ikap lkS :i, rd gks ldrk gS vFkok nksuksa ls n.Muh; gksxkA
¼2½ dksbZ ,slk i"kq ;k mldk dksbZ Hkkx] ftlds laca/k esa bl vf/kfu;e ds v/khu dksbZ vijk/k fd;k x;k gks vkSj ,slk dksbZ vijk/k djus ds fy, iz;ksx fd;k x;k dksbZ
"kL= ;k ik"k tCrh dk nk;h gksxkA ,slh tCrh mDr vijk/k ds fy, fofgr fd, x, vU; fdlh Hkh n.M ds vfrfjDr gks ldrh gSA
"kkfLr;ka 12&& ¼1½ bl vf/kfu;e dh /kkjk 11 ds v/khu n.Muh; fdlh vijk/k ds laca/k esa Hkkjrh; ou vf/kfu;e ¼bafM;u QkjsLV ,sDV½] 1927 dh /kkjk 64 ls 68 rd ds os micU/k tks iz;ksT; gksa] bl izdkj ykxw gksaxs] tSls og vijk/k Hkkjrh; ou vf/kfu;e] ¼bafM;u QkjsLV ,sDV½] 1927 ds v/khu n.Muh; oukijk/k gksA
¼2½ dksbZ ou vf/kdkjh ;k iqfyl vf/kdkjh fcuk okjaV ds m|ku ds Hkhrj fdlh ,sls LFkku Hkou [kses xkM+h ;k ik= dh ryk"kh ys ldrk gS] ftlds laca/k esa mfpr :Ik ls ;g lansg gks fd mleas dksbZ ,slh oLrq gS] tks /kkjk 11 dh mi/kkjk ¼2½ ds v/khu tCr dh tk ldrh gS vkSj og ,slh dksbZ oLrq dk tgka dgha Hkh og ik;h tk;s] vfHkxzg.k dj ldrk gS rFkk mls izfr/kkfjr dj ldrk gS A
fcuk okjUV ds fxj¶rkj
djus rFkk ryk"kh ysus dk
vf/kdkj
vf/kfu;e la0 16] 1927
13&&& bl vf/kfu;e esa nh x;h dksbZ ckr bl vf/kfu;e ds v/khu m|ku ds :Ik eas la?kfVr fd;s x;s fdlh {ks= ds laca/k eas Hkkjrh; ou vf/kfu;e ¼bafM;u QkjsLV ,sDV½] 1927 ds mica/kksa ds izorZu dks izHkkfor ;k lhfer u djsxh A viokn
181
¿la;qDr izkar jk'Vªh; m|ku vf/kfu;e] 1935À ¿vuqlwphÀ vuqlwph
/kkjk 3 eas mfYyf[kr jk'Vªh; m|ku dh lhekvksa dk fooj.k mRrj&& lqYrku caxys ls lkaxqjh lksr ¼Sanguri Sot½ ds uhps ls xSjky rd] mlds ckn uhps dh rjQ jkexaxk unh ds ck;as fdukjs ls :ukuh iM+ko rd] mlds ckn if"pe dh rjQ uhps ikVyh nwu lM+d ls cDlj iqy rd A
if"pe&& blds ckn if"pe vkSj nf{k.k eas uhps dh rjQ jkexaxk unh ds ck;s fdukjs ls dkykx<+ rdA
nf{k.k&& blds ckn iwoZ dh rjQ jf{kr ou lhek ls gksrs gq, jf{kr ou lhek LrEHk la[;k 795 rd] tgka rd og dkykx<+ jf{kr ou ds vf/kdkj {ks= la[;k 4 dh lhek ls feyrh gS A blds ckn vf/kdkj {ks= la[;k 4 dh lhek ls gksrs gq;s ml LFky rd tgka og dksVh jkm ¼Koti Reo½ ds Åij ml LFky rd tgka og eSykuh&teukXokj ¼Malani Jamnagwar½ lM+d ls fey tkrh gSA blds ckn iwjc dh rjQ bl lM+d ls gksrs gq, ml LFky rd tgka og fctjkuh lksr ¼bijrani sot½ ls fey tkrh gS A iwoZ&& blds ckn fctjkuh lksr rFkk jRrhikuh jko ds Åij blds "kh'kZ rdA blds ckn lh/kh js[kk eas ckM+k iuksn ¼Bara Panod½ ds "kh'kZ rd blds ckn ckM+k ikuksn uhps dh rjQ ml LFky rd tgka og jkeuxj&jkuh[ksr lM+d ls feyrh gSA blds ckn lM+d ds fdukjs&fdukjs /kkux<+h rdA blds ckn /kkux<+h lqYrku ¼Dhangarhi Sultan½ cSyxkM+h lM+d ls gksrs gq;s izkjfEHkd LFky lqYrku rd A
1 xtV 1940] Hkkx ,d ì'B] 562 ij foKfIr la0 721@pkSng&235¼1½&&1933] fnukad 08 tqykbZ] 1940 }kjk lhek;ass fuEufyf[kr izdkj ls ifjofrZr dh xbZ %&& mRrjh lhek&& jkeuxj&jkuh[ksr lkoZtfud fuekZ.k foHkkx lM+d ds /kkux<+h lksr ls feyus ds LFkku ls Åij dh rjQ /kkux<+h lksr ds ck;s fdukjs ds xtj lksr ¼Gajar sot½ ls feyus ds LFky rd ( blds ckn xtj lksr ls ck;s fdukjs ls Åij dh rjQ dqN nwj ml LFky rd tgka og lqYrku /kkux<+h cSyxkM+h lM+d ls feyrh gS ( blds ckn cSyxkM+h lM+d ds Åij dh rjQ lqYrku foJkex̀g ds if"pe esa yxHkx 100 xt ij ml LFky rd tgka og lqYrku&f
182
¿la;qDr izkar jk'Vªh; m|ku vf/kfu;e] 1935À ¿vuqlwphÀ if"pe lhek&& blds ckn jkexaxk unh ds eq[; /kkjk ds ty ds ck;s fljs ls gksrs gq;s ydM+?kkV eas ml LFky rd] tgka igkfM+;ka lekIr gks tkrh gSA blds ckn nf{k.k iwoZ fn"kk eas igkfM+;kas dh rygVh esa ,d dkVus okyh js[kk ls gksrs gq;s ydM+?kkV ou j{kh pkSdh rd( blds ckn lh/kh js[kk esa ¼tks tehu ij fn[kkbZ xbZ gS½ ckgz; izHkkxh; lhek LrEHk la[;k 827 rd A
nf{k.kh lhek&& blds ckn iwoZ ds ckn jf{kr ou lhek ls gksrs gq;s jf{kr ou LrEHk la[;k 975 rd] tgka rd dkykx<+ jf{kr ou ds vf/kdkj {ks= la[;k 4 dh lhek ls feyrh gS A blds ckn vf/kdkj {ks= la[;k 4 dh lhek ls gksrs gq;s ml LFky rd tgka og dksVh jkm ¼Koti Rao½ ls feyrh gS ( bl dksVh jkm ds ck;s fdukjs ls Åij dh rjQ ml LFky rd] tgka og teukXokj&eSykuh lM+d ls feyrh gsS A blds ckn iwoZ dh rjQ bl lM+d ls gksrs gq;s yky
iwohZ lhek&& blds ckn fctjkuh lksr ls ck;s fdukjs rFkk jRrkikuh jkm ¼Ratta Pani Rau½ ds ck;s fdukjs dh Åij dh rjQ ,d dkVrh gqbZ js[kk eas] mRrj fn"kk dh rjQ vkf[kjh M.Mk fjt ¼Akhri Danda Ridge½ eas blds "kh'k rdA blds ckn lh/kh js[kk eas jÙkkikuh pksVh (Rottapani peak) rdA blds ckn ckM+k iuksn (Bara Panod) ds nkfgus fdukjs ls uhps dh rjQ ml LFky rd] tgka og lkoZtfud fuekZ.k foHkkx dh jkeuxj jkuh[ksr lM+d ls feyrh gS A blds ckn bl lM+d ls gksrs gq;s ml LFky rd] tgka og /kkux<+h lksr ls feyrh gS A
183
THE UNITED PROVINCES NATIONAL PARKS ACT, 1935
1
[U. P. ACT No. 1 OF 1935]
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 Governor on March 23, 1935, and of the Governor- General on April 30, 1935, and was pubishcd2under section 81 of the Government of India Act, 1919, on May 11, 1935].
AN
ACT
to provide for the establishment of national parks and the preservation of wild animal life or other objects of scientific interest therein, and for incidental matters. WHEREAS it is expedient to make provision for the establishment of national parks, and whereas the previous sanction of the Governor General has been obtained under sub-section (3) of section 80-A of the Government of India Act, it is hereby enacted as follows:
Short title and
extent
1. (1) This Act shall be called the United Provinces National Parks Act, 1935.
(2) It shall come into force on such date3as the [State Government]4may, by notification in the [Official Gazette]5appoint in this behalf. 1- For S. O. R. see Gaz. 1934, pt. VIII, p. 245. 2- See Gaz. 1935, Pt. VII, pp. 45 --47.
3- The Act came into force on August 8, 1936. See Not. no. 542.1; XIV-235 (1). 1933, d. Aug. 6, 1936, in Gaz, 1936, Pt. I, p. 891.
This Act has been extended to the areas mentioned in column 1 of this table under the Act or Order mentioned in column 2 and enforced in such areas under notification , if any, mentioned in column 3 with effect from the date mentioned in column 4 against each such area :
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
184
[The United Provinces National Parks Act, 1935] [Section 2-6] Definitions 2. In this Act] and in rules made under this Act, unless inconsistent with the context-
(1) "Animal" means any mammal, reptile (excluding snakes other than python), or bird.
(2) "Forest Officer" means a Forest Officer as defined in section 2 of the Indian Forest Act, 1927 and includes any person appointed for carrying out the purpose of this Act.
(3) "Park" means a national park constituted under this Act.
(4) "Trap" includes any contrivance or device by means of which an animal can be captured.
(5) "Weapon" includes any firearm or ammunition therefor, or any other instrument capable of propelling a projectile, or capable of being propelled or used in such a manner that any animal can be killed or injured thereby. Constitution of
a national park
Constitution of
other national
park
Provided that no such notification shall be made, except on the recommendation of a resolution passed by [both Houses of the State Legislature.]4
Boundaries of
parks
5. The boundaries of any park shall not be altered and no-portion of such park shall be capable of alienation, except on the recommendation of a resolution passed by [both houses of the State Legislature.]4
Control of parks
and functions and
duties of
controlling
authority
6. (1) Subject to the control of [the State Government]5the Chief Conservator of Forests shall be the authority to control, manage and maintain any park constituted under this Act, and for that purpose within a park- -------------------------------------------------------------------------------------------------
1. For the altered boundaries of the part specified in the Sch., see Notification no. 721/XIV- 235(1) 1933, date July 8, 194.0, in Gazzette 1940, Pt. I, p. 562 ; the altered boundaries are re- produced in footnote under the Schedule.
2. Subs. by the A. O. 1950 for (provincial Government) which had been subs. by the- A. O. 1937 for (G. in C.).
3. Subs. for (Gazette) by the A. O. 1937.
1937.
185
[The United Provinces National Parks Act, 1935] [Section 7-9]
(a) may construct such roads, bridges, buildings and :fences and carry out such other works as he may consider. necessary for the purposes of such park; and
(b) shall take such steps as will ensure the security of animal life in such park and the preservation of such park and the animal therein in a natural state; and
(c) may permit the erection of buildings for the accommodation of visitors, or of shops or other undertakings, provided that arrangements are made for the proper control of any such undertaking by the Chief Conservator of Forests.
(2) The Chief Conservator of Forests may appoint or utilize from time to time such officers and servants of the Forest Department as may be necessary for the carrying out of the objects of this Act.
Saving of right
in a park
7. No right within a national park which has been admitted and recorded by a Forest Settlement Officer under the Indian Forest Act, 1878, or under the Indian Forest Act, 1927, or which has been granted before the passing of this Act, shall be altered or interfered with, except by the consent of the right- holder or grantee affected thereby.
Purposes for
which a park
may be entered
8. (1) No person shall enter or reside in a park otherwise than in accordance with rules made by the [State Government]1 .
(2) No person shall enter or reside in a park, except for the purposes of-
(a) health, study or recreation, or matters incidental thereto;
(b) travel or transport along such routes as may be defined by rules; and
(c) transaction of any lawful business within a park. Prohibition of
certain acts in
a park
9. Subject to the exemptions provided below, it shall not be lawful for any person other than an officer or servant of the Forest Department-
(a) to convey into a park, or within the confines thereof to be in possession of any explosive, trap or poison, except with the permission of the Chief Conservator of Forests or of any officer of the Forest Department authorized by him to grant such permission and subject to the provisions of this Act and of the rules made under this Act :
Provided that any person entitled under the Arms Act, 1959 or any rule made thereunder to carry or possess arms of any kind in the area in which a park is situated may, after giving due notice to the Chief Conservator of Forests, or such officer as aforesaid, convey into or possess within a park such arms and ammunition therefor ;
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1- Subs. by the A. O. 1950 for (Provincial Government) which had been subs. by the A. O. 1937 for (L. G.).
186
[The United Provinces National Parks Act,1935] [Section 10]
(b) within a park to kill, injure, capture or disturb any animal, or to take or destroy any egg or nest of any bird :
Provided that any dangerous animal may be killed in defence of human life ; and
Provided also that, with the permission of the Chief Conservator of Forests, any animal may be killed to prevent injury to life or property;
(c) wilfully or negligently to cause damage by fire or otherwise to the park or any object therein;
(d) except with the permission of the Chief Conservator of Forests, to introduce any animal, or wilfully to permit any domestic animal to enter, into a park;
(e) to remove from a park any animal, whether alive or dead, other than an animal lawfully introduced into such park, or any part of an animal :
Provided that clauses (a) (d) and (e) shall not apply to any1[person in the service of the Government2] entering the park on duty, and that the clauses (d) and (e) shall not apply to holders of rights and concessions to the extent permitted under a Forest Settlement.
Power to make
rules
10. The [State Government]3may make rules for the purposes of carrying into effect the provisions of the Act, and in particular as to all or any of the following matters --
(a) the powers and duties of officers and servants of the Forest Department in regard to-
(i) the exclusion of members of the public from any area or areas within a park;
(ii) the killing, capturing or impounding of any animal within a park, and the disposal of such animal;
(iii) the disposal of any animal, vegetable or mineral or other product of a park;
(b) the conditions subject to which a person may enter or reside in a park under section 8, and the periods of times during which a park or any portion thereof shall be open to the public;
(c) the conditions under which the services or attendance of officers or servants of the Forest Department may be obtained by the person entering, passing through or sojourning within a park, and the fees to be paid in respect of such services or attendance;
(d) the fees (if any) to be paid for permission under section 8 to enter or reside in a park, for the admission of animals, or of motor cars or other vehicles, for the taking of photographs within a park, or for any other purpose connected with the use and enjoyment of a park;
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187
[The United Provinces National Parks Act,1935] [Section 11-13]
(e) the protection and preservation of a park and of the animals and the property therein;
(f) the regulation of traffic and carriage of passengers in a park, the points by which persons may enter, and the routes by which they may pass through a park;
(g) the protection from defacement by writing or otherwise of any tree, bridge, rock, fence, seat or other object in a park;
(h) the power to compound offences;
(i) the delegation of his powers by the Chief Conservator of Forests. Penalties 11. (1) Whoever does any act in contravention of any of the provisions of this Act or of any rules made under this Act, shall be punishable with imprisonment for a term which may extend to one month, or fine which may extend to five hundred rupees or both.
(2) Any animal or part thereof in respect of which an offence has been committed under this Act, and any weapon or trap used in committing any such offence, shall be liable to confiscation. Such confiscation may be in addition to any other punishment prescribed for such offence.
Power to arrest
without
warrant and
power of
search.
Act XVI of
1927
12. (1) In respect of an offence punishable under section 11 of this Act such of the provisions of section 64 to 68 of the Indian Forest Act, 1927, as are applicable, shall apply, as if such offence were a forest offence punishable under the Indian Forest Act, 1927.
(2) Any Forest Officer or Police Officer may, without a warrant, search within a park any place, building, tent, vehicle or receptacle reasonably suspected to contain anything liable to confircation under sub-section (2) of section 11, and may seize and retain any thing wherever found.
Saving
Act XVI of
1927
13. Nothing in this Act shall effect or limit the operation of the provisions of the Indian Forest Act, 1927, in respect of any area constituted a park under this Act.
188
[The United Provinces National Parks Act, 1935] [Schedule]
SCHEDULE
DESCRIPTION I OF BOUNDARIES OF THE NATIONAL PARK REFERRED
TO IN SECTION 3
North- From the Sultan bungalow down the Sanguri sot to Gairal, such thence down to left bank of the Ramganga river to Runani parao, thence westwards down the Patli Dun road to Boxer bridge.
West- Thence west and south down the left bank of the Ramganga river to Kalagarh.
South- Thence eastwards along the reserved forest boundary to reserved forest boundary pillar no. 795 where it meets the boundary of rights area no.4 of the Kalagarh reserved. Thencealong the boundary of rights area no. 4 to its junction with the Koti rao. Thence up the Koti rao to its junction with the Malani-Jamnagwar road. Thence eastwards aloug this road to its junction with the Bijrani sot. East- Thence up the Bijrani sot and the Rattipani rao to its head. Thence in a straight line to the head of the Bara Panad. Thence down the Bara Panod to its junction with the Ramnagar-Ranikhetroad. Thence along the road to Dhangarhi. Thence along the Dhangarhi- Sultan cart road to Sultan, the starting point.
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1. Boundaries altered as follows by notification no. 721/XIV-235 (1)-1939, d. July 8, 1940, published in Gaz. 1940, Pt. 1, p. 562.
Northern Boundary—From the junction of the Ramnagar-Ranikhet, public Works Department road with the Dhangarhi sot to its junction with the Gajar sot; thence up the left bank of the Gajar sot for short distance to its junction with the Sultan Dhangarhi cart road; thence' up that cart road to its junction with the Sultan Dhikala motor road about 100
yards west of Sultan Rest House; thence along a cut line northwards to one of the branches of the Sanguri Sot; thence down the centre of this branch of the Sanguri sot to its junction with the main Sanguri sot; thence down the main Sanguri sot to its junction with the Ramganga river near Gajaral Rest House. Thence along the left edge of the water of the main stream of the Ramganga river (or, if there is more than one stream of approimately the same size, along the left edge of the water of the left or southerly main branch of the Ramgunga river) to a point due East of Rohini parao, thence due 'West in a straight, line to Rohini parao ; thence along the main Patli Dun cart road to its junction with the motor road at Puncherichor. Thence westwards along the motor road to its junction with Basksar-Tumeia motor roadg; thence from this motor- road junction In a
189
[The United Provinces National Parks Act, 1935] [Schedule] Western Boundary- Thence along the left edge of the water of the main stream of the Ramganga river to the point at Lakarghat where the hills cease; thence along a out line along the foot of the hills in a S. E. direction to Lakarghat Forest Guard schowki; thence in a straight line (demarcated on the ground) to external divisional boundary pillar no. 827. Southern Boundary- Thence eastwards along the reserved forest boundary to reserved forest boundary pillar no. 975 where it meets the boundary of the rights area no. 4 of the Kalagarh reserve, thence along the boundary of rights area no. 4 to its junction with the Koti Rau. Thence up the left bank of the Koti Rau to its junction with the Jamnagwar-Malani Road. Thence eastwards along this road, which forms the northern boundary of the Laldhang and Dhela forest blocks, to its junction with tile Malani sot. Thence eastwards along the Malani-Bijrani cart road, which forms the northern boundary of Dhela forest block, compartment 9 and of Sawaldeh forest block, to its junction with the Bijrani sot.
Eastern Boundary- Thence in a northerly direction along a cut line up the left bank of the Bijrani sot and the left bank of the Rattapani Rau to its head on the Akhiri Dands Ridge. Thence in a straight line to the Rattapani peak. Thence down the right bank of the Bara Panod to its junction with the Ramnagar-Ranikhet Public Works Department road. Thence along this road to its junction with the Dhangarhi Sot.