- ) SIKi(IM
EXTRAORDINARY
PUBLISHED BY AUTHORITY
~----------~----------------~----------,------~.-~~--,-------=---~ No. 3/LD/1987
Gangtok, Saturday, March 28, 1987. Nt) 28
GOVERNMENT OF SIKKIM
LAW DEPARTMENT
GANGTOK
NOTlFICA nON Dated the 18th March, 1987. The following Act of the Sikkim Legislative Assembly having received the assent of the Governor on the 13th day of March, 1987 is hereby published for general information:-
Short rifle, ex-
tent and com-
mencement.
Definitions.
SIKKIM SEWERAGE AND SEWAGE DISPOSAL ACT, 1987
( ACT No.2 OF 1987 )
AN
ACT
to provide for regulation of Sewerage and Sewage Disposal and for matters connected thereto.
Be it enacted by the Legislative Assem bly of Sikkim in the Thirty- eighth Year of the Republic of India as follows:-
1. (1) This Act may be called the Sikkim Sewerage and Sewage Disposal Act, 1987.
(2) It extends to the whole of Sikkim.
(3) It shall come into foreeon such date as the State Government may, by notification, appoint .and di- fferent dates may be appointed for different areas or different provisions of this Act.
2. In this Act, unless the context otherwise requires,-
(i) "Cess pool" includes a settlement tank or other tank to receive or dispose of foul matters from any premises;
(ii) "Chief Engineer-cum-Secretary" means the Chief Engineer-cum-Secretary to the Government of Sikkirn in the Buildings, Public Health Engineering and Housing Department;
(iii) "Competent -Authority" means the Chief Engineer- cum-Secretary, in the Buildings, Public Health Engineer- ing and Housing Department of the Government of Sikkim or any other officer authorised by him in his be- half;
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. (iv) "Department" means the Buildings, Public Health Engineering and Housing Department in the Govern- ment of Sikkim;
(v) "Drain" means a sewer, tunnel, pipe, ditch, gutter or channel or any cistern, flush tank, septic tank or other device for carrying ofT or treating sewage, offensive matter, polluted water, sullage, waste water or sub-soil water and includes any culvert, ventilation - shaft or pipe or other appliances or fittings connected with such drain, and any ejectors, compressed air mains, sealed sewage mains and special mechinery or apparatus for raising, collecting, expelling or removing sewage or offensive matter from any place;
(vi) "Government Sewer main" means any pipe or system of pipes alongwith all fittings thereto laid by the State Government by means of which Sewage is transported from any premises to its final disposal point;
(vii) "Occupier", in relation to any premises, means the following-
(a) any person for the time being paying or liable to pay rent or any portion thereof to the owner in respect of those premises;
(b) an owner who is ill occupation of those premises;
(c) a tenant of those premises who is exempted from pay- ment of rent; .
(d) a licensee who is in occupation of those premises; and
(e) any person, who is liable to pay damages to the owner in respect of use and occupation of those premises;
(viii) "Owner" in relation to any premises, means the person who receives the rent of the said premises or who would be entitled to recei ve the rent thereof if the pre- mises were let out and includes=-
(a) an agent or trustee who receives the rent on account of the owner;
(b) an agent or trustee who receives the rent of, or is en- trusted with the management of any premises de- voted to religious or charitable purposes;
(c) a receiver or manager appointed by any Court of com- petent jurisdiction to have the charge of, or to exercise the rights of an owner of the said premises; and
(d) a mortgagee in possession; (x)
(xi)
"premises" means any land part thereof;
"prescribed" means prescribed by rules;
"sewage" means night-soil and other contents of water closets, latrines, privies, urinals, cesspools or drains and polluted water from sinks, bathrooms, stables and other like places and includes trade effluent; and/or building or any
(xii) "sewer" means closed or open conduit for carrying sewage, offensive matter, polluted water, waste water, or su b-soil water;
"sewerage" means a system of collection of waste water from community from its houses, institutions, in- dustries and public places, pumping, treatment, utiliza- tion and disposal of such waste water, its effluent, sludge, gas and other products;
(xiii)
Vesting of nub- lie drab! ill the deportment,
Right 4 Oll'ller or occupier to obtain Sewer
Connection ..
Chargesfor Sewerage sa- vices,
L('1'1 of S~-'l-re- rog~ Tax,
Assessment of
annual value,
...,
.)
(xiv) "Trade Effluent" means any liquid either with or with- out particles of matters in suspension or dissolved therein, which is wholly or in part produced or dis-. charged in the course of any trade or industry, includ- ing agriculture and horticulture, but it does not include domestic sewage; and
(xv) "User" means any person getting the benefit of any sewerage service fr0111 the Department.
3. (1) (a) All public drains, all drains in alongside or under any public street except those constructed alongside the National Highways declared as such under National Highways Act, 1956.
(b) An Sewage disposal works whether constructed by the Departrnen t or otherwise, and all works, materials and things appertaining thereto,
shall vest in the Department.
(2) For the purposes of enlarging, deepening or otherwise repairing, maintaining any such drains or sewage disposal work so much of the sub-soil appertaining thereto as may be necessary for the said purposes shcJl be deemed also to vest ih the Department.
(3) Ail drains and ventilation-shafts, pipes and ail appliances and fittings connected with the sewerage, drainage works constructed/erected or set up out of the Department fund or upon premises not belonging 10 the Department, whether -
(a) before or after the commencement of this Act, and
(b) for the use of the owner or occupier of such premises or not,
shall, unless the Department has otherwise determined, vest and be deemed always to have vested in the Department.
4. The owner or occupier of any premises shall be entitled to empty sewage of the premises into Government Sewer main provi- ded that, before doing so, he-
(a) obtains connection from the department on payment of connection fee and other charges as may be prescribed; and
(b) complies with such other conditions as may be specified.
5. The Government may, from timeto time, by notification, fix the rate or rates of charges for sewerage services on the basis of number of connection points, number of lavatories, size of house connections OJ quantity of sewage flow as may be assessed by the Department.
6. For the purposes of this Act, the Government shall levy, on premises situated in an area where sewerage service is made by it, ,1 tax. at such rate not being less than one per cent. [end not more than ten per cent. of the assessed annual value of the premises as the Govern merit may, from time 10 time, by notification, specify and different rates of tax may be specified for different areas after taking into consideration the economic condition of the people residing in that area: ' ,
Provided that no such tax shall be levied and collected in any area where such tax is already being collected by any local authority under the provisions of any Sikkim Law. 7.' (\) For the purposes of section 6, annual value means five per cent. of the market value of the premises:
Provided that the annual value in the case of pre- mises occupied by the owner himself, shall be deemed to be twenty per cent. less than the annual value other- wise determined under this section.
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(3) unlawfully obstruct the flow of, or flush, draw off at divert or take sewage from any works belonging to the Department; or
(4) obstruct any officer or staff of the Department in dis- charge of his duties under this Act and the rules made thereunder or refuse or wilfully neglect to furnish him with the means necessary for the making of any entry, inspection, examination or inquiry thereunder in rela- tion to sewerage works.
13. The Department may, for the purpose of ventilating any sewer or cees-pcol, whether vested in the Department or not, erect upon any premises or affix to the outside of any building, or to any tree, any shaft or pipe as may appear to it to be necessary.
14. (I) where it appears to the Departrnent that there are reasona- ble grounds for believing that a private sewer or cess-pool is in such condition to be prejudicial to public health or to be a: nuisance or that the private sewer communicating directly or indirectly with a Government sewer main is so defective as to admit sub-soil water or grit or other materials, the Department may examine its condition and for that purpose may apply any test, and if it deems it necessary, open the ground.
(2) If on examination the sewer or cess pool is found to be in proper condition, the Department shall, as soon as possible, reinstate any ground which has been opened by it and determine and pay compensation for the damage caused by it.
Power of entry, 15. (1) Any officer or staff of the Department authorised by it survey ctc. in that behalf, may, with or without assistants or work- men, enter into or open any premises in order-
(a) to make any inspection, survey, measurement, va- luation or inquiry;
(b) to take levels;
(c) to dig or bore into the sub-soil;
(d) to set out the boundaries and the intended line of work;
(e) to make such levels, boundaries and lines by plac- ing marks and cutting trenches; or
(f) to do any other thing necessary for the purpose of this Act or any rules made thereunder:
Power to affix
shaft etc. 'lor
ventilation of
sewer or cess-
pool.
Power 10 exa-
mine and test
sewer etc. beli-
eved to be defe-
ctive.
(3)
Provided that, in exercising the powers under this sub-section, the owner or the occupier of the premises has been given written notice atleast three days before such entry.
When any person is entitled to enter into or upon any premises in exercise of the powers under sub- section (1), he may also enter in similar manner into or upon any adjoining premises for any work authorised by or under this Act or for the purpose of depositing therein, any soil, grind stone or other materials or for obtaining access to such work or for any other purpose connected with the execution of the same.
It shall be lawful for any authorised officer or staff to make any entry into any place or cause to be opened any door, gate or other barrier-
if he considers the opening thereof necessary for the purpose of such entry; and
if the owner or occupier is absent or on being present refuses to open such door, gate or barrier.
(2)
(a) (b)
(,
Power to disin- J 6. Any officer or servant authorised by the Department in iect tanks pools that behalf may have any tank, pool or well, cleaned or disin- and wells.
fected after notice to the owner or occupier, if any, when it ap- pears that such cleaning or disinfection will prevent or check the spread of any dangerous disease. The cost of cleaning or disin- fection shall be recoverable by the Department from the owner or occupier of such tank, pool or well.
Certain matter 17.
110t 10 be passed
in the public
drain.
Recovery 0/
rent. ere as
arrears of land
revenue or pub-
lic demand.
(1) No person shalt throw, empty, or turn into any nublic drain or into any drain communicating with public drain-
(a) any matter likely to injure the drain or interfere with the free flow of its contents, or affect prejudi- cially the treatment or disposal of its. contents; or
(b) any chemical, refuse or waste, steam, or any liquid of a temperature higher than forty five degree centrigrade being refuse or steam which, or a liquid which when so heated, is, either alone or in combination with the contents of the drain, dan-- gerous, or the cause 0[' a nuisance or prejudicial to health; or
(c) any dangerous petroleum.
(2) In this section, the expression "dangerous petroleum" 30 of 1934 has the same meaning as in the Petroleum Act,1934 (30 of 1934).
J 8. If any person refuses or fails to pay any sum due to the Depart- ment on account of tax, charge, penalty or damages or anyportion of such tax, charge, penalty or damages within the time, jf any, specified therefor in the order relating thereto, the department sh311 proceed to recover the amount due as arrears of land revenue or public demand.
Penalty,
19. Whoever contravenes any of the provisions of this Act or of any rule made thereunder or fails to comply with any notice or order issued under this Actor any rule made thereunder shall on conviction be-
punished with fine which may extend to one thous- and rupees, and
with further fine which may extend to five hundred runees for every dav on which such contravention or' failure continues after the conviction; or imprisonment fora term which may extend to two years or both.
20. (1) Where an offence under this Act bas been committed by a company, every person who at the time the offence was committed was responsible to the company for the conduct of its business 21S well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:
O[ffcl1ces by
Companies.
(3)
(b) (c)
(2)
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. Notwithstanding anything contained in sub-section (1) where any 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 is attributable 10 any neglect on the pari: of any director, manager, secretary or ojheroHlcer of the
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Power to arrest person commi- tting an offence and refusing 10 give name and address.
Compounding of offences,
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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 purpose of this section-
(a) 'Company' means any body corporate and in- cludes a firm or other association of individuals; and
(b) 'director' in relation to a firm means a partner in the firm.
21. It shall be lawful for any officer of the Department au tho- rised by it in this behalf to arrest and hand over to the officer- in-charge of the nearest police station any person who commits or is suspected to have committed an offence punishable under Section 19 and who on demand refuses to give his true name or address or where there is reason to believe that the name or address given by him is not correct, such police officer shall adopt legal measures as may be necessary or cause that person to be taken before a Magistrate with the least possible delay.
22. (1) The Chief Engineer-cum -Secretary or any other officer of the Deprartment authorised by him either before or after the institution of proceedings for any offence puni- shable under this Act, accept from any person charged with such offences by way of cornposi tion of the offence a sum not exceeding three thousand rupees as he thinks proper.
(2) On payment of such sum no further proceedings shall be taken against the said person in respect of the same offence.
Cognizance of 23. No court shall' take cognizance of any offence under this offence. Act except on the complaint of the Department made within six months next after the commission of the offence.
Appeal.
Protection of
action taken in
good faith,
Power to make
rules.
24. (I) Any person aggrieved by an order made by the officer authorised by the Chief Engineer-cum-Secretary of the Department may prefer an appeal to the Chief Engineer-cum Secretary of the Department and where such order is made by the Chief Engineer-cum-Secretary of the Department to the Govern- ment within thirty days from the date of the communication to him of such order :
Provided that the authority before whom an appeal is filed may entertain the appeal after the expiry of thirty. days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal within the prescribed period of thirty days.
(2) The appellate authority may, after giving the parties an opportunity of being heard, confirm, set aside or modify the order under appeal.
25. No suit or other legal proceeding shall lie against the Govern- ment or any officer or authority empowered by the Government for anything which is in good faith done or intended to be done under this Act or the rules made thereunder.
26. The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.
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Laying of rules before the Asse- mbly.
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27. Every rule made under this Act shall be laid as soon as may be after it is made before the Assembly while it is in session for a total period of not less than fourteen days which may be compri- sed in one session or in two or more successive sessions and if, before the expiry of the session immediately following the sessions or the successive sessions aforsaid, the Assembly makes any modification in the rule or decides that the rule shall not be made, the rule shall thereafter have effect only in such modified form or be, of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the vali- dity of anything previously done under that rule. By Order of the Governor,
B.R. PRADHAN,
Secretary to the Govt. of Sikkim, Law Department.
( File No. 16 (213)/LD/1986. ) ---------.----- ...•....-~-------~-~---.•. PRINTED AT THE SlKKlt..1 60VERNMENT PRESS, GANGTOK.
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