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No. 5246(2)/XVII- 136-76
Dated Lucknow,December 11, 1976
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,
the Governor is pleased to order the !publication of the following English translation of the
Uttar Pradesh Dookan Aur Vanijaya Adhisthan (Sanshodhan) Adhiniyam, 1976 (Uttar Pradesh
Adhiniyam Sankhya 54 of 1976), as passed by the Uttar Pradesh Legislature and assented to by
the President on December 10, 1976:
THE UTTAR PRADESH DOOKAN AUR VANIJYA ADHISTHAN
,(SANSHODHAN), ADHINIYAM, 1976
[ U. P. Acr No. 54 or 1975]
:(As passed by the Uttar Pradesh Legislature)',
AN
ACT
to amend the Uttar Pradesh Doolunt Any Vanijya Adhisthan Adhiniyam, 1962
with a view to providing for registration of shops and commercial establish-
ments and for matters connected • therewith:.
tr IS HEREBY enacted in the Twenty-seventh Year of the Republic of India
as follows :-
1. (1) This Act may be called the Uttar Pradesh Dookan Aur Vanijya
Adhisthan (Sanshodhan) Adhiniyam, 1976.
(2) It shall be deemed to have came into force on October 15, 1976.
2. In section 2 of the Uttar Pradesh Dookan Aur Vanijya Adhisthan
Adhiniyam, 1962, hereinafter referred to as the principal Act—
(i) after clause (1) the following clause shall be inSerted, namely
"(1-A) 'Chief Inspector' means the Chief Inspector appointed
under section 29, and includes a Deputy Chief Inspector or Inspector
appointed under that section
(ii). after clause (13) the lollowing clause shall be inserted, namely :—
" (13-A) Owner', in relation to a shop or commercial establish-
ment, includes a person who runs or. is incharge of such shop or
commercial establishment
3. After Chapter 1 of die principal Act, the following Chapter shall be
inserted, namely :—
'CHAPTER I-A
Registration of Shops and Commercial Establishments
4-A. The Chief Inspector shall maintain in such form and containing such
particulars as may be prescribed, a register of all shops and commercial establish-
ments, to which this Act applies :
Provided that different such registers may be maintained for different
areas and for different classes of shops and commercial establishments.
4-B. (1) Every owner of a shop or commercial establishment shall within
three months of the commencement of such business or within three months
of the commencement of the Uttar Pradesh Dookan Aur Vanijya Adhishthan
(Sanshodhan) Adhiniyam, 1976, whichever is later, apply to the Chief Inspector
for registration of his shop or commercial establishment.
Every application for registration under sub-section (1) shall be in such
form and shall be accompanied by such fees as rgay be prescribed.
The Chief Inspector shall, on being satisfied that the prescribed fee
has been deposited, register the shop or commercial establishment in the
register maintained under section 4-A and shall issue a certificate of registration
to the owner in such form and in such manner, as may be prescribed.
4-C. The registration certificate granted under section 4-B shall be valid
for such period as may be prescribed, and shall on an application being made
in that behalf and upon payment of the prescribed fees, be renewable from time
to time by the Chief Inspector for such further period as may be prescribed.
hort title and
commencement.
Amendment of
section 2 of Act
no. XXV of 1962.
Insertion of new
dopier I-A.
Register of slip
and commercial
establishments.
Registration.
Term and rene-
wal of registra-
tion certificiitc..
awe-4+ war-(wine's, ll tame 1976
N0. 5246(2)/XVIl—V-l——- 136-76
DatedLucknow,December ll, 1976
IN pursuance of the provisions of clause (3) of Article 351,8 ofthe' Constitution of India,
the Governor is pleased to order the gpublicatiou of the followmg English translation of the
Uttar Pradesh Dookan Aur Vanijaya Adhisthan (Sanshodhan) Adhrniyam, 1976 (Uttar Pradesh
Adhiuiyam Sankhya 54 of 1976), as passed by the Uttar Pradesh Legrslatureand assented to by
the President on Becamber 10, 1976:
THE UTTAR PRADESH DOOKAN AUR VANIJYA ADHISTHAN
\(SANSHODHAN); ADHINIYAM, 1976
[U. r. Aer No. 54 or 1976]
;(As passed by the Uttar Pradesh Legislature)'_
\ AN
ACT
to amend the Uttm‘ Pradeslz Doc/am Aw Vanijya. fid/lislhan Adhiniyam, 1962
with a view to providing for registration of shops and commercial establish-
ments and for matters cannerted'therewith.’
IT IS HEREBY enacted in the 'l'wenty-seventh Year of the Republic ot India
as follows 2— ‘
l. (1) This Act may be called the Uttar Pradesh Dookan Aur Vanijya
Adhisthan (Sanshodhan) Adhiniyam. 1976.
(2)' It shall be deemed to have came into force on October 15, 1976.
2. In section 2 of the Uttar Pradesh Dookan Aur Vanijya Adhisthan
Adhiniyam, 1962, hereinafter referred to as the principal Act—
(i) after clause (1) the following clause shall be inserted, namely :—
“(1-A) ‘Chief Inspector" means the Chief Inspector appointed
under section 29, and includes a Deputy Chief Inspector or Inspector
appointed under that section ; ” . ‘
(ii)' after clause (13) the'following clause shall be inserted, namely 1——
"(lS-A) “Owner“, in relation to a shop or commercial establish~
ment, includes a person who runs or is incharge of such shop or
commercial establishment ; "
3. After Chapter 1 of the principal Act, the following Chapter shall be
inserted, namely :—
"CHAPTER LA
Registration of Shops and Commercial Establishments
4-A. The Chief Inspector shall maintain in such form and containing such
particulars as may be prescribed, a register of all shops and commercial establish-
ments, to which this Act applies :
Provided that different such registers may be maintained for different
areas and for different classes of shops and commercial establishments.
4-B. (1) Every owner of a shop or commercial establishment shall within
three months of the commencement of such business or within three months
of the commencement of the Uttar Pradesh Dookan Aur Vanijya Adhishthan
(Sanshodhan) Adhiniyam, 1976, whichever is later, apply to the Chief Inspector
for registration of his shop or commercial establishment.
(2) Every application [or registration under sub-section (1) shall be in such
form and shall be accompanied by such fees as may be prescribed.
(3) The Chief Inspector shall, on being satisfied that the prescribed fee
has been deposited, register the shop or commercial establishment in the
register maintained under section 4-A and shall issue a certificate of registration
to the owner in such form and in such manner, as may be prescribed,
4-C. The registration certificate granted under section 4-B shall be valid
for such period as may be prescribed, and shall on an application being made
in that behalf and upon payment of the preScribed fees, be renewable from time
to time by the Chief Inspector for such further period as may be premibed.
"hart lille and
CO mmeneemenl.
Al'hcndmenl of
secli 2 of Act
no. XXV of1962r
Insertion of new
Ctnpici‘ l-A.
Register of shops
and commercial
Establifihlfients.
Registration.
Term and rene-
wal 01’ registra-
lion certificate.
Amendment
section 40.
4 \art TAW fi1-1T17,137 11,31e, 1 1 fi1.11;Ti, 1976
Duplicate Re-
gistration certi-.
ficate.
Repeal and
vi rigs.
4-D. When a registration certificate is lost, destroyed or torn, or is defaced t
r or otherwise becomes illegible, the Chief Inspector shall in the manner prescribed
and on payment of the prescribed fee, issue a duplicate registration certificate,:z2a
or 4. In section 40 of the principal Act—
(i) in sub-section (1) for the,words "may make rules" the words
" (b-1) the form of register of shops and commercial establish-
ments under Chapter I-A;
the fees for registration, for renewal of registration certi-
ficate and for issue of duplicate registration certificate under Chapter
1-A ;
the form of registration certificate under Chapter la
(iii) sub-section (4) shall be omitted.
5.
(1) The Uttar Pradesh Dookan Aur Vartijya Adhisthan (Sanshodhan)
Adhyadesh, 1976 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under
the principal Act, as amended by the said Ordinance shall be deemed to have
been done or taken under the corresponding provisions of the principal Act, as
amended by this Act.
"may by notification make' rules" shall be substituted ;
(ii) in sub-section (2) after clause (b) the following clauses shall be inserted, namely :—
Ordin
U19::::
n
MAT tr,
*TIRT Wzi iffqW,
IOW
tholzoolorno-u,orilo 717 -93wiwkfical-3797-1974-143 v (*Ro)
4
Duplicate Re-
gistration cem-
ficate,
Amendment of
section 40.
Repeal and
savings.
f or otherwise becomes illegible, the Chief Inspector shall in the mann
4-D. When a registration certificate is lost, destroyed or torn,
er prescribed
and on payment of the prescribed fee, issue a duplicate registration certificate.
4. In section 40 of the plincipal Act—
(i) in sub-section (1) for the.words “may make
“may by notification make‘ rules” shall be substituted ;
(ii) in subsection (2) after clause (1)) the following clauses shall be
inserted, namely :-— » ‘
” (17-1) the form of register of
ments under Chapter l-A;
(6-2) the fees for registration, for renewal
of registration certi—
ficate and for issue of duplicate registration certificate under Chapter
l-i ; ' 4
rules” the words
shops and commercial establish-
(b-S) the form of registration certifi
cate under Chapter l-A ; "
.(iii) sub-section (4) shall be omitted.
5. (1) The Uttar Pradesh Dookan Aur Vanijya Adhisthan (Sanshodhan)
Adhyadesh, 1976 is hereby repealed. .
(2) Notwithstanding such repeal. anythin
the principal Act, as amended by the sai
been done or taken 11
amended by this Act.
g done or any action taken under
d Ordinance shall be deemed to have
nder the corresponding provisions of the principal Act, as
am it, 3
first are Titan, ,
era's l
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No. 5247/XVII-V-1-159-76
Dated Lucknow,December 11, 1976
IN pursuance of the provisions of clause (3) of Article 348 oF the Constitution of India,
the Governor is pleased -to order the publication of the following English translation of the
Uttar Pradesh Hindu Sarvajanik Dharmik Sanstha (Sampatti Apavyaya Niwaran) Upantar
Sahit Punah-Adhiniyaman, Adhiniyam 1976 (Uttar Pradesh Adhirtiyam Sankhya, 55 of 1976)
as passed by the Uttar Pradesh Legislature and assented to by the President on December 10,
1976:
THE UTTAR PRADESH HINDU PUBLIC RELIGIOUS INSTITUTIONS
(PREVENTION OF DISSIPATION OF PROPERTIES) (RE-ENACT-
MENT WITH MODIFICATIONS) ACT, 1976
[U. P. Acr No. 55 OF 1976}
(As passed by Uttar Pradesh Legislature)
- " AN
ACT
to re-enact with certain modifications the Uttar Pradesh Hindu Public Religious
Institutions (Prevention of Dissipation of Properties) (Temporary
Powers) Act, 1962.
IT IS HEREBY enacted in the Twenty-seventh Year of the Republic of India
as follows :-
This Act may be called the Uttar Pradesh Hindu Public Religious
Institutions (Prevention of Dissipation of Properties) (Re-enactment with
Modifications) Act, 1976.
The Uttar Pradesh Hindu Public Religious Institutions (Prevention of
Dissipation of Properties) (Temporary Powers) Act, 1962, hereinafter referred
to as the principal Act, is hereby re-enacted with the modifications set out in
sections 3, 4 and 5.
Ammdment of S. For ,the long title of the principal Act, the following long title shall
long title.
Short title.
Re-enactment of
U. P. Act 22 of
1962 with modi-
fications.
be substituted, namely :—
"An Act to provide for prevention of dissipation and regulation of
transfer of the properties of Hindu Public Religious Institutions in
Uttar Pradesh."
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No. 5247/XVII-V-l~—159-76
Dated Lucknow December 11,1976
IN pursuance of the provisions of clause (3) 01 Article 348 of the Constitution of India,
the Governor is pleased to order the publication of the followmg English transianon of the
Uttar Pradesh Hindu Sarvajanik Dharmik Sanstha (Sampatti Apavyaya Niwaran) Upantar
Sahit Punah- -Adhi'niyaman, Adhiniyam 1976 (Uttar Pradesh Adhiniyam Sankhya, 55 of 1976)
2113 passed by the Uttar Pradesh Legislature and assented to by the President on December 10,
76:
THE UTTAR PRADESH HINDU PUBLIC RELIGIOUS INSTITUTIONS
(PREVENTION OF DISSIPATION 0F PROPERTIES) (RE—ENACF-
MENT WITH MODIFICATIONS) ACT, 1976
' [U. P. Acr No. 55 or 1976]
(As passed by Uttar Pradesh Legislature)
ACT
to re—enact with certain modifications the Uttar Predesh Hindu Public Religious
Institutions (Prevention of Dissipation of Properties): (Temporary
Powers) 2113,1962.
IT IS HEREBY enacted in the Twenty-seventh Year of the Republic of India
as follows :—
Short title. 1. This Act may be called the Uttar Pradesh Hindu Public Religious.
Institutions (Prevention of Dissipation of Properties) (Reenactment with
Modifications) Act, 1976. -
Re—enactmcnt of 2. The Uttar Pradesh Hindu Public Religious Institutions (Prevention 0!
$56};- $3: 2%ng Dissipation of Properties) (Temporary Powers) Act, 1962, hereinafter referred
- m 1 to as the principal Act, is hereby re- enacted with the modifications set out in
floations.
sections 3, 4 and 5.
Amendment of 3. For the long title of the principal Act, the following long title shall
longtitle. be substituted, namely. -- ,
"An Act to provide for prevention of dissipation and regulation of
transfer of the properties of Hindu Public Religious Institutions in
Uttar Pradah.”
/ ,
T6t Sikkr TIWEirCui lire, 11 far, ram, 1976 3
For the preamble of the principal Act,
be substituted, namely :—
"Whereas it is expedient to provide for
regulation of transfer of the properties of
tudons in Uttar Pradesh."
In section 1 of the principal Act,—
(a) in sub-section (1) „the brackets and
shall be omitted; and
(I)) sub-section (3) shall be omitted.
the following preamble shall Substitution of the preamble.
prevention of dissipation and
Piindu Public Religious Insti-
Amendment of
section 1.
words "(Temporary Powers)"
TONT 4,
i9-rvr m-zr TittfW,
ern
itogRoTogio—gorCro 391 RTIO (flaTTO) -• •1976--CSO (if0)
:35" nan
mafia man-m we, 11 faam,197e
4. For the preamble oi the principal Act, the following preamble shall Substitution of
me substituted, namely :— Ihe Preamble-
"Whereas it is expedient to provide for evendon of dissipation and
regulation of transfer of the properties of indu Public Religious Insti-,
tutions in Uttar Pradesh.” . _‘ '
5. In section 1 of the principal Act,— - Amendment of
section 1.
(a) in sub-section 31) “the brackets and words " (Temporary Powers) "
shall be omitted; an
(b) sub-section (3) shall be omitted.
jtfifl %.
afiam am firm,
Hf“ l
.-
q'Toqaoaow‘to-uqon’lo 391 are (f:a10l---1976—-550 (no) I
‘4
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