dze l[a ;k& 131 iathd`r l[a ;k&;w0,0&30@2012&14 ¼ykblUs l Vw ikLs V fonkmV izhisesUV½ ljdkjh xtV] mRrjk[k.M
mRrjk[k.M ljdkj }kjk izdkf"kr
vlk/kkj.k
fo/kk;h ifjf"k'V
Hkkx&1] [k.M ¼d½
¼mRrjk[k.M vf/kfu;e½
ngs jknuw ] "kfuokj] 03 tuojh]2015 bZ0 ikS'k 13] 1936 "kd lEor~
mRrjk[k.M "kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 340@xxxvi(3)/2015/77(1)/2014 ngs jknuw ] 03 tuojh] 2015
vf/klwpuk
fofo/k
**Hkkjr dk lfa o/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjk[k.M fo/kku lHkk }kjk ikfjr mRrjk[k.M jTtwekxZ fo/k;s d] 2014 dk s fnukad 30 fnlEcj] 2014 dk s vuqefr iznku dh vkjS og mRrjk[k.M vf/kfu;e l[a ;k 02 o'k Z 2015 ds :i es a loZ&lk/kkj.k dh lpw ukFk Z bl vf/klpw uk }kjk idz kf"kr fd;k tkrk gSA
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mÙkjk[k.M jTtqekxZ vf/kfu;e] 2014 ¿mÙkjk[k.M vf/kfu;e l[a ;k 02o'kZ 2015À jkT; e as jTtqekxZ ds lfUuek.Z k] lpa kyu vkjS vuqj{k.k dk s ikz f/kdr̀ djus] lg;kxs djus vkjS fofu;fer djus ds fy,
vf/kfu;e
mÙkjk[k.M fo/kku lHkk }kjk Hkkjrh; x.kra= ds ilaS Boa s o"kZ es a fuEuor~ :Ik e as vf/kfu;fer gks& v/;k;&1
izkjfEHkd
lfa {kIr uke] 1- ¼1½ bl vf/kfu;e dk lfa {kIr uke mÙkjk[k.M jTtqekxZ vf/kfu;e] 2014 gSA foLrkj vkSj
¼2½ bldk foLrkj lEi.w k Z mÙkjk[k.M e as gksxkA
izkjEHk
¼3½ ;g rqjUr ioz `Rr gksxkA
ifjHkk'kk,a 2- bl vf/kfu;e e]as tc rd fd lUnHk Z ;k fo'k; l s vU;Fkk vifs {kr u gks& ¼d½ **ykxw fof/k** ls Hkkjr ljdkj vFkok jkT; ljdkj }kjk ykxw vkjS iHz kkoh lHkh fof/k;ka vfHkizsr gS vkjS bles a muds v/khu cuk;s x;s fu;e] fofu;e vkjS vf/klwpuk, a rFkk le;≤ ij jkT; ljdkj }kjk tSlk iHz kkoh
fd;k tk;] fdlh U;k;ky; ds fu.kZ;] vf/kfu.kZ;] fu'k/s kkKk,a] ;kfpdk
vkjS vkns"k lfEefyr gS(
¼[k½ ^^okgd^^ ls fdlh ,sls okgu ;k ik= vfHkiszr gS] tks fdlh jTtq l s Vaxk gqvk ;k yVdk gks ;k mll s [khapk tkrk gks vkjS ;kf=;ka]s Ik"kvq kas ;k eky ds ogu fd, tkus ds fy, ;k jTtqekxZ ds dk;Zdj.k l s lEcfU/kr fdlh
vU; i;z kstu ds fy, mi;kxs ea s yk;k tkrk gks(
¼x½ **e[q ; fujh{kd** vkjS **ftyk fujh{kd** l s bl vf/kfu;e ds v/khu dze"k% jkT; ds fy, jTtq ekxZ vkjS fty s ds fy, jTTkq ekxZ dk dze"k% e[q ;
fujh{kd vkjS fujh{kd vfHkizsr gS(
¼?k½ ^^dyDs Vj^^ ls fdlh ftys ds jktLo i"z kklu ds e[q ; iHz kkjh vf/kdkjh vfHkiszr gS vkjS blds vUrxZr dkbs Z ,ls k vf/kdkjh Hkh gS] tks bl
vf/kfu;e ds v/khu dyDVj ds dR̀;kas dk fuogZ u djus ds fy, jkT;
ljdkj }kjk fo"ks'k :Ik ls fu;qDr fd;k x;k gks(
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¼M-½ **lLa Fkk** l s vkjS bleas dkbs Z daiuh] VªLV] lkls kbZVh] Qe Z vkjS @vFkok fuxfer fudk; vFkok dkbs Z vU; lxa Bu lfEefyr gS(
¼p½ ^^ljdkj^^ vFkok **jkT; ljdkj** l s mRrjk[k.M dh jkT; ljdkj vfHkiszr gS(
¼N½ **vuqKk* ls bl vf/kfu;e ds v/khu fdlh jTtqekxZ ds lfUuekZ.k] lpa kyu vkjS vuqj{k.k ds fy, iznRr ikz f/kdkj vfHkiszr gS vkjS blds vUrxZr bl vf/kfu;e ds izkjEHk l s Bhd iwoZ fo|eku fdlh jTtqekxZ ds lpa kyu vkjS vuqj{k.k dh fujUrjrk ds fy, inz Rr dkbs Z ikz f/kdkj lkfgr ,ls k ikz f/kdkj lfEefyr gS tks ,sls ikz f/kdkj dh izfrLFkkiuk vFkok l"a kk/s ku vFkok foLrkj gsrq iznRr gks(
¼t½ **O;fDr** ls uSlfxZd O;fDr vfHkizsr gS(
¼>½ **[kaHkk ** ls fdlh [kaHkk] VdVdh] /kkuh] Vsd] Bgjko vFkok fdlh jTtq dk s
¼V½ ^^izk;kstd^* ls fuEu vfHkizsr gS%&
¼,d½ jkT; ljdkj]
¼nk½s jkT; ljdkj dk dkbs Z vfHkdj.k vFkok foHkkx]
¼rhu½ dksbZ O;fDr vFkok lLa Fkk ftls ykxw fof/k ds vuqlkj jkT; ljdkj }kjk p;fur fd;k x;k gks]
¼pkj½ dksbZ O;fDr vFkok lLa Fkk tk s Lo;a bl vf/kfu;e ds ykxw gksus dh frfFk dks fdlh fo|eku jTtq ekxZ dk Lokeh gks ,oa@ vFkok mlds lpa kyu l s lEcfU/kr gks vkjS ftl s /kkjk 10 vFkok /kkjk 5 dh mi/kkjk ¼2½ ds v/khu vuqKk iznku dh xb Z gks vFkok ftl s fdlh jTtqekxZ ds lfUuekZ.k] vuqj{k.k vkSj lpa kyu ds ckjs ea s ikz ;kts d dk s iznÙk vf/kdkj vkjS vf/kjkfs ir nkf;Ro ikz Ir gq, gksa(
¼B½ **ykds jTtqekxZ** ls dksbZ jTtqekxZ tk s ;kf=;ka]s Ik"kvq kas vFkok lkeku vFkok bueas l s bueas l s fdlh ds lkoZtfud ifjogu ds fy, gS] vfHkiszr gS(
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¼M½ **ihihih** ls ykds futh lgHkkfxrk vfHkizrs gS( ¼<½ **nj** ls ;k=h] Ik"kvq kas vFkok lkekxzh ds ifjogu ds fy, fy;k tkus okyk dkbs Z fdjk;k] vf/kHkkj vFkok dksbZ Hkxq rku vfHkizrs gS( ¼.k½ ^^jTtq̂ ^ ea s dkbs Z dsfcy] rkj] jys vFkok ekxZ] pkgs yphyk vFkok l[r gks] fdlh okgd dks yVdkus ;k [khapus vFkok jkds us ds fy, i;z kxs fd;k tkrk gS] lfEefyr gS(
¼r½ ^^jTtqekxẐ ^ ls ;kf=;ka]s Ik"kvq kas ;k lkeku ds O;fDrxr vFkok lkoZtfud ifjogu ds fy, iz;qDr gksus okyk jTtqekxZ vfHkiszr gS vkjS blesaa pkSdh] jTtq] okgd] LVs"ku] dk;kyZ ;] HkkMa kjkxkj] dk;Z"kkyk] e"khu vkjS tgka okgd ds ifg; s iF̀oh ij jsyk s ds mij nkMS rs gS] ,slh jys lfgr jTtwekxZ ds lanHk Z eas i;z qDr gksus okys vU; lHkh dk;Z rFkk lEc) Hkwfe lfEefyr gSa(
¼Fk½ **jkT;** ls mRrjk[k.M dk jkT; vfHkizrs gS( vkjS
¼n½ ^^midze^^ ls izk;kts d dh ,slh lHkh LFkkoj rFkk taxe lEifÙk gS] tks jTtqekxZ ds fy, mi;qDr gS vkjS mlds iz;kts u ds fy, mlds }kjk i;z kxs dh tkrh gS(
vuqKk ikz f/kdkjh 3- v/;k;& nks
vuqKk ikz f/kdkjh vkjS mldk vf/k'Bku
bl vf/kfu;e ds v/khu vuqKk Lohdr̀ djus dh "kfDr ds fy, ikz f/kdkjh ¼ftl s ;gka vkxs vuqKk vf/kdkjh dgk x;k gS½] fuEufyf[kr lnL;ksa a l s lja fpr ,d l"kDr lfefr gksxh&
¼1½ e[q ; lfpo] mRrjk[k.M "kklu v/;{k
¼2½ iez [q k lfpo@lfpo] yks0fu0foHkkx lnL;
¼3½ iez [q k lfpo@lfpo] i;ZVu lnL;
¼4½ icz U/k funs"kd] x
¼5½ icz U/k funs"kd] dqek;w a eaMy fodkl fuxe lnL;
¼6½ lacaf/kr ftykf/kdkjh lnL;
¼7½ iez [q k vfHk;ark] ykds fuek.Z k foHkkx lnL;
¼8½ icz U/k funs"kd] mRrjk[k.M Åtk Z fuxe lnL;
¼9½ v/kh{k.k vfHk;ark ¼fo|qr@;kaf=d½ ykds fuek.Z k foHkkx lnL; ¼10½ jkT; ljdkj }kjk ukefufnZ'V dkbs Z vU; fo"ks'kK lnL; ¼11½e[q ; jTtq ekxZ fujh{kd lnL; lfpo
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dfri; fujh{kdkas] 4- ¼1½ jkT; ljdkj] jTtqekxZ ds fy, ,ls s O;fDr dk s ftl s og Bhd le>s]jkT; v/khuLFk
Lrj ds fy, e[q ; fujh{kd vkjS jTtqekxZ ds ,ls s O;fDr;ks a dk s ftUgsa og vf/kdkfj;ks a dh
fu;qfDr Bhd le>s] LFkkuh; Lrj ij vU; fujh{kd ¼ftl s ;gka vkxs **ftyk rFkk mudh
fujh{kd** dgk x;k gS½] fu;qDr dj ldsxh vkjS bl vf/kfu;e ds v/khu
"kfDr;k¡ rFkk drZO; muds nkf;Roka s ds fuogZ u gsrq ikz ;kts d l s vf/kHkkj ds :Ik eas tSlk fofgr fd;k tk;s] "kqYd fu;r dj ldsxhA
¼2½ eq[; fujh{kd vkjS ftyk fujh{kd] ,slh "kfDr;ks a dk i;z kxs rFkk ,ls s dR̀;ksa vkjS nkf;Roks a dk fuogZ u djxs k] tSlk bl vf/kfu;e ds mic/a kks a ds v/khu fofgr fd;k tk;A ,ls s fujh{kd dk ;g nkf;Ro Hkh gksxk fd og ,ls s jTtqekxZ dk le;≤ ij vkjS e[q ; fujh{kd ds lEcU/k eas U;wure o'kZ eas ,d ckj vkjS ftyk fujh{kd ds lEcU/k eas izR;sd N% ekg es a ,d ckj fujh{k.k djs a vkjS ;g vo/kkfjr djs fd mldk i;z kxs djus okys O;fDr;kas rFkk tu&lkekU; vkjS bl vf/kfu;e ds mic/a kks a ds lxa r lE;d ljq {kk vkjS lfq o/kk ds lkFk Bhd fLFkfr e as vuqjf{kr gS vkjS dk;Z dj jgk gSA
¼3½ eq[; fujh{kd vkjS ftyk fujh{kd] bl vf/kfu;e ds v/khu ikz f/kdr̀ vkSj vifs {kr nkf;Roka s ds fuogZ u ds i;z kts ukas ds fy, tSlk Hkkjrh; naM lfgrk] 1860 ¼dsUnzh; vf/kfu;e l[a ;k 45 o'kZ 1860½ es a ifjHkkf'kr fd;k x;k gS ykds los d le>s tk;sxsaA
¼4½ izk;kts d vkjS mlds depZ kjh rFkk izfrfuf/k e[q ; fujh{kd vkjS ftyk fujh{kd dks bl vf/kfu;e }kjk fn;s x;s nkf;Roka s dk fuogZ u vkjS
"kfDr;ks a dk i;z kxs djus ds fy, leLr lefq pr lqfo/kk, miyC/k djk;sxa sAa
¼5½ jkT; ljdkj bl vf/kfu;e ds i;z kts ukas ds fdz;kUo;u ds fy, nkf;Roksa ds fuogZ u vkSj "kfDr;kas dk i;z kxs djus gsrq fo"ks'kK] ijke"kh]Z lykgdkj vkjS vU; vf/kdkjh tSlk og vko";d le>s]a fu;qDr dj ldsxhA
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v/;k;& rhu izfdz;k vkSj ikz jfEHkd tkap jTtqekxZ ds 5- ¼1½ bl vf/kfu;e ds micU/kks a ds vuqlj.k ds flok; jkT; es a dkbs Z jTtqekxZ vukf/kdr̀
dk lfUuek.Z k] [kksyuk] vuqj{k.k vFkok lpa kyu ugh fd;k tk;sxkA lfUuek.kZ]
vuqj{k.k bR;kfn ¼2½ mi/kkjk ¼1½ es a fdlh ckr ds gksrs gq, Hkh] dksbZ O;fDr vkjS @vFkok lLa Fkk dk fu'ks/k
ftl s jkT; eas jTtqekxZ vFkok ftl s jTtqekxZ ds lpa kyu dh Lohdf̀r bl vf/kfu;e ds ikz jEHk l s iwo Z ikz Ir gqbZ gS] pkgs og turk ds fy,] futh vFkok vks|kfS xd i;z kts u ds fy, gks] mi/kkjk ¼3½ ds vuqlj.k eas bl lUnHkZ eas mlds }kjk vkons u fd;s tkus ij vkjS ,ls h tkap ds Ik"pkr~ tSlk vko";d gks] bl vf/kfu;e ds micU/kks a ds vuqlj.k eas ;Fkk"kD; ,ls s jTtqekxZ ds fodkl@lapkyu ds fy, vuqKk }kjk ikz f/kdr̀ fd;k tk ldsxkA
¼3½ mi/kkjk ¼2½ ds v/khu vkons u bl vf/kfu;e ds izkjEHk dh rkjh[k l s 60 fnu dh vof/k ds Hkhrj lEcfU/kr jTtqekxZ ds lEcU/k eas ,ls s i:z Ik ij vkjS ,ls h jhfr l s rFkk ,ls s rduhdh vkSj vU; fooj.kkas ds lkFk tSlk fofgr fd;k tk;s] vuqKk ikz f/kdkjh dk s izfs 'kr fd;k tk;sxkA
¼4½ mi/kkjk ¼2½ ds v/khu vLohdr̀ fdlh vuqKk vFkok bl mi/kkjk ds v/khu fn;s x;s dkbs Z vU; vkns"k l s O;fFkr dkbs Z O;fDr vFkok lLa Fkk vkns"k dh rkjh[k l s 60 fnu ds vof/k ds Hkhrj jkT; ljdkj dks vihy dj ldsxk
vkjS og ,ls s vkns"k ikfjr dj ldsxk] tSlk og vko";d le>sA
¼5½ mi/kkjk ¼1½ es a micfU/kr fdlh ckr dk mi/kkjk ¼2½ eas lna fHkZr jTtqekxZ ds lapkyu dh fuajrjrk ij] mi/kkjk ¼3½ ds v/khu fn;s x;s vkons u dh vof/k ds nkjS ku vFkok ,ls s vkons u fd;s tkus ij vkns"k dh Lohdf̀r vFkok fdlh vuqKk dh vLohdf̀r ds fy,] tSlk ml mi/kkjk ds v/khu
g]S vafre ugh gks tkrk gS] dksbZ iHz kko ugha iMsx+ kA
vuqla/kku ds 6- fdlh bPNqd izk;kts d }kjk iLz rkfor jTtqekxZ ds lEcU/k eas vko";d fy, vuqefr gsrq
ikz jfEHkd vuql/a kku dh vuqefr ds fy, izR;sd vkons u i= ,ls s i:z Ik ij vkons u
tSlk fofgr fd;k tk;s] vuqKk ikz f/kdkjh dk s iLz rqr fd;k tk;sxkA
- 6 -
vkons u i= ds 7- /kkjk 6 ds v/khu iLz rqr fd;s tkus okys iRz ;sd vkons u i= eas iLz rkfor fooj.k
jTtqekxZ ls lEcfU/kr lHkh lpw uk, a nh tk;sxh vkjS bleas&
¼d½ fdlh jTtqekxZ ds i;z kts u ds fy, ikz ;kts d dh leLr txe vkjS LFkkoj lEifRr;ksa rFkk mlds }kjk i;z kxs dh tkus okyh oLrqvks a vkjS iLz rkfor jTtqekxZ }kjk viuk;s tkus okyh ekxZ dk fooj.k]
¼[k½ lfUuek.Z k vkjS icz U/kd dh jhfr rFkk ,ls s jTtqekxZ l s lenq k; dks gksus oky s ykHkkas dk fooj.k]
¼x½ mlds lfUUkekZ.k eas vkus okys ewY; ds vkadyu dk fooj.k ]
¼?k½ fdz;kUo;u vkjS lEHkkfor ykHk ds vkadyu dk fooj.k]
¼M-½ vf/kdre izLrkfor njks a dk fooj.k] vkjS
¼p½ ,sls uD"ks] ;kts uk] lsD"ku] fp=.k vkjS vU; lpw uk, a tSlh fofgr dh tk;s rFkk vU; ,ls h lpw uk, a vuqKk ikz f/kdkjh }kjk jTtqekxZ dh ;kts uk dk s le>kus ds fy, vi{s kk dh tk;] dk fooj.kA
izkjfEHkd 8- ¼1½ vuqKk ikz f/kdkjh vFkok tgka taxe lEifRr;ka bPNqd ikz ;kts d ls lacaf/kr vuqla/kku dh
u gks] ogka jkT; ljdkj bl vf/kfu;e ds micU/kks a rFkk Hkw&vtZu Lohdf̀r
vf/kfu;e] 2013 ds v/;/khu tSlk ,ls s jTtqekxZ ds cuk;s tkus ds fy, vko";d le>s] ikz ;kts d dks los{Z k.k dh vuqefr inz ku dj ldsxh A ¼2½ mi/kkjk ¼1½ ds v/khu Lohd̀fr inz ku fd;s tkus ls iwoZ vuqKk ikz f/kdkjh vFkok jkT; ljdkj tSlh fLFkfr gks] izLrkfor ikz ;kts d l s ,sls vkdyu] ;kts uk] Lohdf̀r vkjS fof"kf'V;kas ds fooj.k dh vi{s kk dj ldsxk vkjS iLz rko ds i.w k Z fopkj ds fy, ,ls h vxsRz rj lwpuk] tSlk og vko";d le>s] dh Hkh vis{kk dj ldsxkA
¼3½ iLz rkfor ikz ;kts d vkons u i= dh vLohdf̀r ij bl /kkjk ds v/khu gq, fdlh O;; ds fy, jkT; ljdkj l s fdlh ifz rifw rZ ds nko s ds fy, ik= ugha gksxkA
- 7 -
v/;k;& pkj jTtq ekxZ dk lfUuekZ.k lfUuek.Z k gsrq 9- ¼1½ vuqKk ikz f/kdkjh iLz rkfor ikz ;kts d }kjk fn;s x;s fdlh vkosnu i= vkjS vf/kdr̀
/kkjk 8 dh mi/kkjk ¼2½ ds vuqlj.k eas fn;s x;s fooj.k ij lE;d fopkj izLrkfor vuqKk
vkjS ,ls h vuqKk djus ds Ik"pkr~] U;wure ,d O;kid izlkj.k okys LFkkuh; ,d lekpkj ds fooj.k dk
i= es a rFkk jkT; eas O;kid ilz kj.k okys ,d jk'Vªh; lekpkj i= e s]a izdk"ku
ikz ;kts d vFkok mldh vkjs ls] lfUuek.Z k ds fy, ikz f/kdr̀ fd;s tkus okys iLz rkfor vuqKk dk vky[s k ,ls s fucUZ /kukas vkjS "krksZ ij tSlk vuqKk ikz f/kdkjh mfpr le>s] idz kf"kr fd;k tk;sxkA
¼d½ ;kf=;ka s ds ykds ifjogu ds fy,]
¼[k½ ;kf=;ka s vkjS lkekxzh ds yksd ifjogu ds fy,]
¼x½ Ik"kqvk s a vkjS lkekxzh ds ykds ifjogu ds fy,]
¼?k½ ;kf=;ka]s Ik"kvq kas vkjS lkekxzh ds ykds ifjogu ds fy,]
¼M-½ futh vFkok vk|S kfs xd i;z kts ukas ds fy,A
¼2½ ukfs Vl] vuqKk ds vky[s k lfgr bl lpw uk ds lkFk idz kf"kr fd;k tk;sxk fd iLz rkfor vuqKk ds lEcU/k eas dkbs Z O;fDr vuqKk ikz f/kdkjh dk s 30 fnukas ds Hkhrj dkbs Z vkifRr nsrk gS rk s mls ikz Ir ,oa fopkfjr fd;k tk;sxkA
¼3½ vuqKk ikz f/kdkjh mDr {ks= ds Hkhrj vFkok mDr ekxZ lfgr fdlh lgt ǹ"; Hkkx ij vuqKk dh Lohd̀fr ds vk"k; ls ukfs Vl pLik dj fn;k
tk,xk vkjS ;FkklEHko lEcfU/kr Hkwfe ds iRz ;sd Lokeh vFkok vf/kHkkxs h dk s blh idz kj dk] ftlea s ,ls s ekxZ dk fooj.k gks nsxh rFkk iLz rkfor vuqKk ds lEcU/k eas mi/kkjk ¼2½ eas fofgr vof/k ds Hkhrj fdlh O;fDr l s ikz Ir fdlh vkifRr vFkok jk; ij fopkj djxs k vkjS ml ij fu.kZ;
yxs kA
¼4½ iLz rkfor vuqKk ds vky[s k es a iLz rkfor jTtqekxZ ds lEcU/k eas ,ls s fooj.k gksxs]a tSlk fofgr fd;k tk;sxk A
- 8 -
vuqKk dh 10- ¼1½ /kkjk 9 dh mi/kkjk ¼2½ es a fofgr vof/k dh lekfIr ds iow Z vky[s k ds Lohdf̀r
lEcU/k eas dh xb Z vkifRr;kas ,oa jk; ij fopkj djus ds Ik"pkr~ ;fn vuqKk izkf/kdkjh dh jk; eas la"kk/s ku ds vuqlkj vFkok fcuk fcuk l"a kk/s ku fdUgh fucUZ /kukas vFkok "krkZ s ds v/khu] Lohdkj fd;k tkuk pkfg,] rk s og rn~uqlkj vuqKk iznku dj ldsxkA
¼2½ mi/kkjk ¼1½ ds v/khu Lohd̀r fdlh jTtq ekxZ ds lfUUkekZ.k gsrq iRz ;sd vuqKk ,ls s izk:Ik ij tSlk fofgr fd;k tk;s] jkT; ljdkj dh ocs lkbV ij inz f"kZr dh tk;sxhA
/kkjk 10 ds 11- ;fn /kkjk 10 ds v/khu inz Rr vuqKk }kjk vf/kdr̀ izk;kts d }kjk vuqKk v/khu vuqKk
eas fofufnZ'V le; ds Hkhrj ,ls s jTtqekxZ dk lfUuek.k]Z vuqKk ikz f/kdkjh }kjk nh xb Z
"kfDr;kas dh }kjk vuqekfs nr ixz fr dh le;&lkj.kh ds vuq:i ugha fd;k tkrk gS rks lekfIr
,ls h vuqKk }kjk ikz ;kts d dks nh xb Z "kfDr;ka] ;fn vuqKk ikz f/kdkjh dh vkjs l s ikz ;kts d dk s fofufnZ'V le; dk s foLrkfjr djus ds vkons u ij lgefr inz ku ugh dh tkrh] lekIr gks tk;sxh(
ijUrq ;g fd bl /kkjk ds v/khu fn;s x;s vkons u i= dk s ;fn vuqKk izkf/kdkjh [kkfjt dj nsrk gS rk s og bl lna HkZ eas] fyf[kr :Ik es a dkj.k vfHkfyf[kr djrs gq,] vkns"k tkjh djsxkA
vuqKk dk 12- ¼1½ vuqKk ikz f/kdkjh ikz ;kts d ds vkons u ij] vkns"k }kjk vuqKk dk izR;kgj.k vkjS
iRz ;kgj.k] l"a kk/s ku vFkok foLrkj.k vxszRrj vuqKk }kjk dj ldsxkA vxzRrj vuqKk
dh Lohdf̀r ¼2½ mi/kkjk ¼1½ ds v/khu vuqKk ds l"a kk/s ku vFkok foLrkj.k ds fy, vuqKk gsrq vkons u dh ogh jhfr vkSj mUgh "krkZ s ds v/;/khu vkons u fd;k tk;sxk tSlk vuqKk ds fy, fd;k tkrk gSA
¼3½ ;fn vuqKk ikz f/kdkjh vkns"k }kjk fdlh vkons u i= dk s Lohdkj] iRz ;kgj.k vFkok] tSlh fLFkfr gks] vxzRrj vuqKk dh Lohdf̀r mlh jhfr l s inz ku djrk gS rk s ,ls h fLFkfr es a mDr vkons u i= es a fn;s x;s vf/kdkj] "kfDr;ka vkjS ikz f/kdkfjrk eas c<+k sRRkjh] la"kk/s ku vFkok ifz rc/a ku ikz ;kts d dh fyf[kr lgefr ds fcuk ugh fd;k tk;sxkA
- 9 -
v/;k;& ikpa jTtqekxZ dk fujh{k.k izkjEHk fd;s tkus 13- ¼1½ fdlh jTtqekxZ dks fdlh idz kj ds ;krk;kr ds fy, rc rd izkjEHk ugha ds iow Z jTtqekxZ
fd;k tk,xk] tc rd fd blds izkjEHk fd;s tkus ds vkns"k jkT; ljdkj dk fujh{k.k
}kjk u ns fn;s tk;sA bl /kkjk ds v/khu vuqKk ikz f/kdkjh rc rd
Lohdf̀r ugha nsxk tc rd eq[; fujh{kd vuqKk ikz f/kdkjh dk s fyf[kr es a fjikZVs iLz rqr u dj ns fd&
¼d½ jTtqekxZ vkjS mlds miLdjkas dk lko/kkuhiow dZ fujh{k.k dj fy;k x;k gS(
¼[k½ pyus okys vFkok fu;r foLrkj vkjS vU; "krsZ tSlk fofgr fd;k
tk;s dk vuqikyu dj fy;k x;k gS(
¼x½ jTtqekxZ iLz rkfor ;krk;kr gsrq i;kIZ r :i l s llq fTtr gS(
¼?k½ vuqKk ds fu;ekas vkjS "krkZ s dk ikyu dj fy;k x;k gS(
¼M-½ jTtqekxZ ds lpa kyu }kjk vFkok lekfor iznw'k.k dh jkds Fkke vkjS fu;a=.k ds fy, mldh jk; es a Ik;kIZ r O;oLFkk, a dj yh xb Z gS( vkjS ¼p½ mldh jk; es a ;krk;kr ds fy, jTtqekxZ lgh gS vkjS mlds i;z kxs ] mlds deZpkfj;kas vFkok lkekU; turk ds iz;kxs djus eas fdlh idz kj dk [krjk ugha gSA
¼2½ mi/kkjk ¼1½ ds micU/k jTtqekxZ ds vfrfjDr vuqHkkxkas dk s ikz jEHk fd;s tkus gsrq foLrkj dkbs Z ifjo)Zu ftlls lja pukRed i:z ika s ij dkbs Z iHz kko iM+rk gks vFkok ftlds }kjk fdlh dk;Z ij mi/kkjk ¼1½ ds micU/k ykxw gksrs gks] ij ykxw gksxa sA /kkjk 5 dh mi/kkjk ¼2½ es a lna fHkrZ jTtqekxZ dh fujarjrk ds lEcU/k eas Hkh mDr micU/k ykxw gksaxsA
v/;k;& N%
yksd jTtqekxZ dk lfUuek.Z k vkjS vuqj{k.k
ftyk Lrjh; 14- fuEufyf[kr lnL;kas l s feydj ,d ftyk Lrjh; lfefr dk xBu fd;k lfefr dk xBu
tk;sxk&
¼d½ ftyk vf/kdkjh v/;{k
¼[k½ ifq yl v/kh{kd lnL;
- 10 -
¼x½ iHz kkxh; oukf/kdkjh ¼lEcfU/kr ou iHz kkx dk½ lnL; ¼?k½ mi ftykf/kdkjh ¼lEcfU/kr {ks= dk½ lnL; ¼M½ ftyk jTtqekxZ fujh{kd lfpo lnL;
¼p½ vU; dkbs Z lnL; ftl s ftykf/kdkjh vkefa =r djsa lnL; ftyk Lrjh; 15- jkT; ljdkj vFkok mlds fdlh foHkkx vFkok vfHkdj.k vFkok fdlh lfefr ds d̀R;
lLa Fkk@O;fDr ftl s jkT; ljdkj }kjk vFkok mldh vkjs l s fdlh jTtqekxZ dh ifj;kstuk ds fdz;kUo;u gsrq p;fur fd;k x;k gks] ;fn dkbs Z jTtqekxZ ifj;kts uk futh ykds lgHkkfxrk ds vk/kkj ij fdz;kfUor dh tkuh gks rk s lfefr fuEufyf[kr dR̀;kas vFkok jkT; ljdkj }kjk lkSias x, ,ls s dk;kZ s dk fuogZ u djsxha] tSlk fofgr fd;k tk;sa & ¼d½ ou Hkwfe gLrkarj.k vkSj vukifRr ifz dz;k eas lg;kxs ] ¼[k½ futh Hkwfe vf/kxzg.k@Hkfw e [kjhn vkjS Hkwfe ita hdj.k e sa lgk;rk] ¼x½ jkT; iznw'k.k fu;a=.k ckMs Z l s vukifRr iez k.k i= ikz Ir djkus eas lgk;rk]
¼?k½ jTtq ekxZ ifj;kts uk dks fo|rq vkjS tykiwfrZ ikz Ir djkus eas lgk;rk]
¼M-½ layXu ekxZ eas i< +us oky s Vªkalfe"ku ykbuZ ] fo|qr ikys ] ikbZi ykbZu bR;kfn ds fn"kk ifjorZu eas lgk;rk]
¼p½ ifj;kts uk es a fufgr iuq LFkkZiu vkjS iuq okZl l s lEcfU/kr igyqoka as eas ;fn dkbs Z gks] lgk;rk inz ku djuk]
¼N½ ikz ;kts d dk s ftyk Lrj ij vukifRr inz ku djus ds fy, ,dy f[kM+dh ds :Ik es a dk;Z djuk] vkSj
¼t½ vuqKk dh "krkZas ds vkyksd eas ifj;kts uk dh izxfr dh leh{kk djuk rFkk jkT; ljdkj dks f}&ekfld vk/kkj ij ixz fr ds lEcU/k es a vk[;k nsukA
dk;Z fu'ikfnr 16- ¼1½ bl vf/kfu;e rFkk rn~/khu cuk;s x;s fu;ekas ds v/;/khu] rFkk ,ls h taxe djus ds fy,
lEifRr tk s fdlh ekeys eas ikz ;kts d dh ugh gS] ds lna Hk Z eas lkoZtfud izk;kts d dh
vf/kdkfjrk mi;kxs vFkok dEiuh ds fy, Hkw vtZu lEc/a kh rRle; ykxw fdlh dkuwu ds v/;/khu&
- 11 -
¼d½ ,slk los Z tSlk vko";d le>s dj ldsxk] ¼[k½ fdlh jTtq dk s taxe lEifRr ds Åij] lkFk vFkok vkj&ikj LFkkfir vkjS vuqjf{kr dj ldsxk]
¼x½ fdlh jTtq dk s taxe lEifRr ds Åij] lkFk vFkok vkj&ikj fuyfEcr vkjS vuqjf{kr dj ldsxk]
¼?k½ iqy] dYoV] ukfy;ka] ck/a k vkSj lM+ds tSlk vko";d le>k tk;s cuk ldsxk]
¼M½ ,ls h e"khu] dk;kZy;] LVs"ku] vuqj{k.k ?kj vkjS vU; Hkou dk dk;Z vkjS lfq o/kk, tSlk vko";d le>k tk;s] ifjfuek.Z k vkSj lfUuek.Z k dj ldsxk]
¼p½ lkoZtfud jTtwekxZ ds lfUuek.Z k] vuqj{k.k] ifjo)Zu] ejEer vkjS i;z kxs ds fy, vko";d lHkh d̀R; dj ldsxkA
¼2½ vuqKk ikz f/kdkjh ds vkifRr;kas vFkok jk;kas ij dze"k% fopkj djus ij] ;fn dkbs Z gks] vkjS /kkjk 10 ds v/khu vuqKk dh Lohd`fr ij ikz ;kstd] iHz kkfor lEifRr ds Lokeh vFkok vf/kHkkxs h dh vkifRr;ka gksrs gq, Hkh] [k.M ¼[k½ vkjS [k.M ¼x½ ds v/khu dkbs Z dkjoZ kbZ dj ldsxkA
¼3½ dyDVj iHz kkfor lEifRr ds ekfyd dk s ikz ;kts d }kjk Hkxq rku gsrq {kfrifw rZ vFkok okf'kdZ fdjk;k vFkok nkus kas dh ,slh /kujkf"k] tks mldh jk; eas Hkqxrku dh tkuh pkfg;s] fu/kkZfjr djxs k vFkok taxe lEifRr ds ekeys eas mlds Lokeh ;k v/;klh ;k ml ij dkbs Z fgrc) O;fDr vkjS izR;sd dk s Hkxq rku dh tkus okyh jkf"k dk fu/kkZj.k djxs kA ¼4½ bl idz kj fd;s tkus okys vkns"k }kjk {kfrifw rZ dh ,ls h /kujkf"k vFkok iFz ke okf'kdZ fdjk;k Hkxq rku fd;s tkus ds fy, rkjh[k Hkh fu;r dh tk;sxhA
jTtqekxZ l s 17- ¼1½ izk;kts d bl vf/kfu;e ds v/khu cuk;s x;s fu;ekas ds v/;/khu fdlh Hkh lya Xu taxe
le; ykds jTtqekxZ ds ijh{k.k vFkok ejEer ds i;z kts u ds fy, vFkok lEifRr eas
vLFkkbZ ioz s"k fdlh nq?kVZ uk dk s jkds us ds fy, jTtqekxZ l s lya Xu fdlh taxe lEifRr eas ioz "s k dj ldsxk vkjS ,ls s i;z kts ukas ds fy, ,ls s lHkh dk;Z dj ldsxk] tSlk og vko";d le>sA
- 12 -
¼2½ mi/kkjk ¼1½ }kjk iznRr "kfDr;kas dk iz;kxs djds lizorZd vFkok mlds }kjk lE;d :Ik l s tSlh fLFkfr gks ikz f/kd`r depZ kjh vFkok ifz rfuf/k ;FkklEHko U;wure {kfr dkfjr djxs k mlds }kjk ,ls h {kfr ds fy, {kfrifw rZ dk Hkxq rku fd;k tk;sxk vkjS ,ls h {kfrifw rZ dh /kujkf"k ds lEcU/k eas vFkok ftl s ;g /kujkf"k Hkxq rku dh tkuh gS] ds lEcU/k eas dkbs Z fookn gksus dh n"kk eas ekeyk fu.k;Z gsrq dyDVj dk s lanfHkZr fd;k tk;sxkA
ck/kkvks a dk 18- ¼1½ tc dksbZ
10 ds v/khu nh x;h vuqKk ds mijkUr] dkbs Z oLrq jTtqekxZ ds fudV LFkkfir vFkok j[kh x;h gks vkjS og ,sls jTtqekxZ ds lfa UuekZ.k] vuqj{k.k vFkok i;z kxs eas dfBukb Z vFkok ck/kk mRiUu dj jgk gks vFkok mll s dfBukb Z ;k ck/kk mRiUu gksus dh vk"kadk gk]s rk s dyDVj] izk;kts d ds vkons u ij] iHz kkfor O;fDr dk s luq okbZ dk lefq pr volj nsrs gq,
¼2½ mi/kkjk ¼1½ ds v/khu vkons u i= ds fuLrkj.k ds le; dyDVj fgrc) O;fDr dk s ,ls h {kfrifw rZ fnyk ldsxk tSlk og Bhd le>s vkjS dyDVj ,ls h /kujkf"k dk s ikz ;kts d l s Hkw&jktLo ds vo"k's k ds :Ik eas olwy dj ldsxkA
v/;k;& lkr
jTtqekxZ dh dk;Z i.z kkyh
izk;kstd njas 19-- ikz ;kts d dks] fdlh yksd jTtqekxZ ds lpa kyu ds i;z kts u ds fy, vkjS fu/kkZfjr dj
vuqKk izkf/kdkjh }kjk fofgr ,slh vf/kdre njkas ds v/;/khu] ;kf=;ka]s ldsxk
Ik"kvq kas vFkok lkekxzh dk s jTtqekxZ eas ifjogu djus ds fy,] le;≤ ij "kqYd dks fu;r dj ldsxkA
izk;kts d dk 20- dksbZ ikz ;kstd fdlh O;fDr fo"ks'k vFkok ;krk;kr dh fdlh Js.kh ds i{k fcuk fdlh
eas vuqfpr o vns; ikz Fkfedrk vFkok ykHk ugha nsxk vFkok fdlh O;fDr Hksn&Hkko ds
jTtqekxZ fo"ks'k ;k ;krk;kr dh fdlh Js.kh dks vns;rk vFkok vykHk dh fLFkfr es a lpa kyu djus
ugh Mkyxs kA
dk nkf;Ro
- 13 -
nq?kVZ uk dh 21- fdlh jTtqekxZ ds lpa kyu ds nkjS ku gqbZ fdlh nq?kVZ uk eas ikz ;kts d fjikVs Z
fcuk fdlh foyEc ds nq?kVZ uk dh lpw uk&
¼,d½ jkT; ljdkj dks]
¼nks½ vuqKk ikz f/kdkjh vkjS ftyk jTtqekxZ fujh{kd dks]
¼rhu½ ftys ds dyDVj dks]
¼pkj½ tgka nq?kVZ uk ?kfVr gqbZ gks] l s lEcfU/kr LFkkuh; lhek ds Hkhrj ds ifq yl LVs"ku dk s nsxkA
vFkok bl lEcU/k eas jkT; ljdkj }kjk fu;qDr ,ls s eftLVªsV vkjS ifq yl vf/kdkfj;kas dk s Hkh lfw pr djxs kA ;fn nq?kVZ uk eas ekuoh; {kfr gqbZ gks vFkok fdlh ekuo dh xEHkhj "kkjhfjd pksV vkb Z gks rk s mldh lpw uk fudVre fpfdRlky; dk s Hkh Hkts h tk;sxhA
*dkbs Z =qfV ugha* 21-d ¼1½ jTtqekxZ ds i;z kxs djus eas gqbZ fdlh nq?kVZ uk ds QyLo:i fdlh O;fDr ds fla)kr ij
dh eR̀;q vFkok LFkkbZ :i l s fu%"kDr gksus ij vFkok i"k q vFkok lEifRr {kfrifw rZ ds
Hkqxrku dk dh {kfr ij jTtqekxZ ds ikz ;kts d vFkok la;qDr ikz ;kstd la;qDr :i ls nkf;Ro
vFkok iF̀kd&ìFkd :i ls fdlh O;fDr dh ,ls h eR̀;q vFkok fu%"kDrrk
vFkok i"k q vFkok lEifRr dh {kfr ds fy, {kfrifw rZ Hkxq rku djus ds fy, mRrjnk;h gksxsAa
¼2½ mi/kkjk ¼1½ ds v/khu fdlh O;fDr dh èR;q vFkok LFkkbZ fu%"kDrrk vFkok y?kq pksV ds ekeys eas vFkok i"kvq ksa dh {kfr ds ekeys eas vFkok lEifRr dh {kfr ;k uqdlku gksus ij fn;s tkus okyh {kfrifw rZ dh /kujkf"k ,ls h gksxh tSlh fofgr dh tk;sA
¼3½ mi/kkjk ¼1½ ds v/khu {kfrifw rZ ds fy,] dkbs Z nkok] u rk s bl vk/kkj ij dh fdlh O;fDr vFkok i"kq/ku dh =qfV ds QyLo:i ftlea s og èR;q
vFkok LFkkbZ :i ls fu%"kDr gks x;k gks] ds lEcU/k eas [kkfjt fd;k
tk;sxk vkjS u rk s {kfriwfrZ dh ek=k dk s bl vk/kkj ij de fd;k tk;sxk fd ,ls h eR̀;q vFkok LFkkbZ :i l s fu%"kDrrk eas ml O;fDr vFkok i"k/q ku dh fdruh ftEens kjh FkhA
¼4½ bl /kkjk ds v/khu {kfrifw rZ ds nko s dk vf/kdkj fdlh O;fDr dh eR̀;q
- 14 -
vFkok LFkkbZ fu%"kDrrk vFkok i"k q dh {kfr ds lEcU/k eas rRle; ioz `r fdlh vU; fof/k ds v/khu {kfrifw rZ ds nko s ds lEcU/k eas fn;s x;s vf/kdkjkas ds vfrfjDRk gksxs]a
ijUrq ;g fd bl /kkjk ds v/khu Hkxq rku fd;s tkus okyh {kfrifw rZ dh /kujkf"k dks fdlh O;fDr dh eR̀;q vFkok "kkjhfjd {kfr ds fy, fdlh vU; fof/k ds v/khu Hkxq rku dh tkus okyh {kfriwfrZ dh /kujkf"k ?kVk nh tk;sxhA
jTtqekxZ dk s 22- ¼1½ ;fn fdlh ;krk;kr ds fy, [kqys jTtqekxZ ds fujh{k.k ds i"pkr~] ftyk cUn djus vkSj
fujh{kd dh jk; eas] jTtqekxZ vFkok mlds fdlh fof"k'V Hkkx dk s fdlh iqu% [kksyus dh
"kfDr [krj s ds fcuk] lkoZtfud mi;kxs eas yk;k ugh tk ldrk vFkok og ;krk;kr ds fdlh fof"k'V Js.kh ds ifjogu djus ds fy, mi;qDr ugha gS] rk s ftyk fujh{kd viuh jk; vk/kkj lfgr vuqKk ikz f/kdkjh dk s ns ldrk gS vkjS vuqKk izkf/kdkjh] vxzsRrj tkap tSlk og Bhd le>s] ds i"pkr~ ;g vkns"k ns ldrk gS fd jTtqekxZ vFkok mlds fofufnZ'V dkbs Z Hkkx dk s leLr ;krk;kr ds fy, vFkok ;krk;kr dh fdlh Js.kh ds fy, cUn dj fn;k tk;(
ijUrq ;g fd] fdlh vR;Ur vko";d fLFkfr es]a ftyk fujh{kd jTtqekxZ vFkok mlds fdlh Hkkx dks tSlk vko";d le>s] ftls og vuqKk izkf/kdkjh ds vkns"k feyus ds nkSjku] fuyfEcr~ dj ldsxkA ftyk fujh{kd blds lkFk gh vuqKk ikz f/kdkjh ds fy, vius vkns"k dh lEc/a kh fjikVs Z rS;kj djxs k] tk s ml ij lkr fnol dh vof/k ds Hkhrj vko";d vkns"k nsxkA
¼2½ tc mi/kkjk ¼1½ ds v/khu fdlh jTtqekxZ ;k mlds fdlh Hkkx dks fdlh ;krk;kr ds fy, cUn dj fn;k x;k gks rk s jTtqekxZ dks rc rd ugh [kksyk tk;sxk tc rd fd bldk fujh{k.k ugh dj fy;k tkrk gS vkjS blds [kksyus dh vuqefr fofgr jhfr l s ikz Ir ugh dj yh tkrh gSA
- 15 -
v/;k;&vkB jTtqekxZ dk cUn fd;k tkuk jTtqekxZ ds cUn 23- ;fn fdlh jTtqekxZ ds [kksyus ds Ik"pkr~ fdlh le; ij ;g fl) gks gks tkus ij
tkrk gS fd ikz ;kts d }kjk ,ls s jTtqekxZ vFkok mlds fdlh Hkkx dks izk;kstd dh
"kfDr;kas dk fcuk fdlh i;kIZ r dkj.k ds cna dj fn;k gS vkjS vuqKk ikz f/kdkjh dh lekIr gks tkuk
jk; eas ,ls k cna fd;k tkuk mfpr ugh gS rk s vuqKk ikz f/kdkjh] ;fn og Bhd le>]s rk s ikz ;kts d dk s luq okbZ dk ;qfDr;qDr volj nsrs gq, ;g ?kk's k.kk dj ldsxk fd ikz ;kts d dh "kfDr;ka ,ls s jTtqekxZ vFkok ,sls fdlh Hkkx ds lEcU/k eas ,ls h rkjh[k l s ftl s og vo/kkfjr djas] lekIr gks tk;saxhA
fVIIk.kh %& fdlh jTtqekxZ ds /kkjk 10 ds v/khu Lohdr̀ vuqKk eas vo/kkfjr vof/k ds fy, vFkok ;fn vof/k fu/kkZfjr ugh dh xb Z gS rk s rhu ekg ds fy, lpa kfyr u djus dh n"kk esa jTtqekxZ cUn le>k tk;sxkA
fdlh jTtqekxZ 24- ¼1½ fdlh jTtqekxZ vFkok mlds fdlh Hkkx ds lEcU/k es a /kkjk 23 ds v/khu ds ikz ;kts d dh
vuqKk ikz f/kdkjh }kjk dh xbZ dksbZ ?kk's k.kk tc vuqKk ikz f/kdkjh }kjk bl
"kfDr;kas dh lekfIr dks lEcU/k esa fu;qDr fd;s x;s fdlh vf/kdkjh }kjk fdlh le; mDr vkns"k gVk;s tkus dh
ds vo/kkfjr frfFk l s nk s ekg dh lekfIr ij ,ls s jTtqekxZ vFkok mlds vuqKk ikz f/kdkjh
dh "kfDr;ka fdlh Hkkx dks tSlh fLFkfr gks] gVk;k tk ldsxk vkjS ikz ;kts d bl idz kj fu;qDRk vf/kdkjh dk s gVkus dk ,ls k O;; tk s ml vf/kdkjh us mlds }kjk gq, O;; dks vf/kizekf.kr fd;k x;k gks] dk Hkxq rku djxs kA ¼2½ bl idz kj vf/kiez kf.kr O;; dh xbZ /kujkf"k ds vf/kiez k.ku dh ifz r vFkok mldh ifz r mls miyC/k djkus ds ,d ekg ds Hkhrj Hkxq rku djus l s ;fn dkbs Z izk;kts d vlQy jgrk gSa rk s ,ls k vf/kdkjh ikz ;kstd dks lE;d~ lpw uk nsrs gq, fdUrq dkbs Z vU; vuqrks'k dh miyC/krk ij ifz rdwy iHz kko Mky s fcuk ftlls mDr /kujkf"k dh olwyh ds fy, vko";d gS ykds uhykeh }kjk vFkok futh fcdzh }kjk jTtqekxZ vFkok mlds fdlh Hkkx dh lkekxzh dks fodz; vFkok fuLrkj.k dj ldsxkA fodz; dh ifz dz;k eas l s mDror~ vo/kkfjr ewY; dh /kujkf"k dk s mlds }kjk Hkxq rku
- 16 -
vkjS ifz riwfrZ ds Ik"pkr~ fodz; dk ewY; ikz ;kts d dks ,ls h ifz dz;k ds QyLo:Ik Hkxq rku dj nh tk;sxhA
v/;k;& ukS
jTtqekxkZas dk dz;
jkT; ljdkj 25- ¼1½ tgka ikz ;kts d jkT; ljdkj gS ogka jkT; ljdkj fdlh Hkh le;] midze vkjS mlds
vFkok mlds fdlh Hkkx dks fuEu dk s vUrfjr dj ldsxh&
foHkkxkas rFkk
vfHkdj.kkas dh ¼d½ mlds foHkkxka s vFkok vfHkdj.kkas dk s ,ls s foHkkxksa vFkok vfHkdj.kks a dh jTtqekxkZ s dks
lgefr l s fu/kkZfjr ,ls h "krkZsa vkjS ifz rc/a kks a ds vk/kkj ij] vFkok dz; djus dh
"kfDr ¼[k½ jkT; ljdkj vkjS vUrfjrh ds e/; gq, vkilh le>krS s eas ,ls h
"krkZ s vkSj fucZU/kukas ds v/khu ykxw fof/k ds vuqlkj eas p;fur fdlh vU; O;fDr dksA
¼2½ tgka ikz ;kts d jkT; ljdkj vFkok mlds vfHkdj.k vFkok foHkkx ugha gS ogk a jkT; ljdkj Lofoosd ls&
¼d½ vuqKk eas bl lEcU/k eas fofgr ,ls h "krksZ vkjS fucZU/kuks a ds v/kkj ij] vFkok
¼[k½ /kkjk 23 ds v/khu fdlh vf/klpw uk ds idz k"ku ds Ik"pkr~ nk s ekg ds Hkhrj vFkok /kkjk 27 ds v/khu fdlh vf/klpw uk ds idz k"ku ds Ik"pkr~ N% ekg ds HkhrjA
ikz ;kts d dk s jTtqekxZ vFkok mlds fdlh Hkkx dk fodz; jkT; ljdkj dks vFkok mlds fdlh vfHkdj.k vFkok foHkkx dk s fd;s tkus gsrq fyf[kr lpw uk ns ldsxk vkjS mlds i"pkr~ ikz ;kts d vuqKk eas fofgr "krkZas ij vFkok ;fn vuqKk eas "krsa Z fofgr ugh g S rk s ,slh "krsa Z tSlk bl lEca/k fofgr fd;k tk;s] ij fodz; dj ldsxkA
¼3½ mi/kkjk ¼2½ ds v/khu ikz ;kts d dks jkT; ljdkj ds fdlh foHkkx vFkok vfHkdj.k dk s fodz; gsrq vf/k;kpu rc rd ugha Hkts k tk;sxk tc rd fd lEcaf/kr foHkkx vFkok vfHkdj.k }kjk ml s vuqekfs nr ugha dj fn;k tkrk gSA
- 17 -
¼4½ tc dksbZ fodzh bl /kkjk ds v/khu dj nh xb Z gks rk s fodz; fd;s x;s midze vFkok mlds fdlh Hkkx ds lEcU/k eas ikz ;kts d ds lHkh vf/kdkj
"kfDr;ka vkjS vf/kdkfjrk vFkok tgka /kkjk 23 vFkok /kkjk 27 ds v/khu dkbs Z vf/klpw uk idz kf"kr dh x;h gks] ogka ,ls s jTtqekxZ vkjS mlds fdlh Hkkx ds lEcU/k eas vf/klpw uk ds idz k"ku l s iow Zorh Z izk;kts d ds lHkh vf/kdkj] "kfDr;ka vkjS ikz f/kdkfjrk ,ls s midze vkjS mlds fdlh Hkkx dks dz; djus okys ikz f/kdkjh dk s vUrfjr vkSj mleas fufgr gks tk;sxsa rFkk ml izkf/kdkjh }kjk ml idz kj i;z qDr gksxa s ekuksa fd jTtqekxZ dk fuek.Z k mlds gh }kjk bl vf/kfu;e d v/khu Lohdr̀ vuqKk ds rgr fd;k x;k gksA
¼5½ bl /kkjk ds iow oZ rh Z micU/kks a ds v/;/khu vkjS muds vuqlj.k eas nk s ;k nk s l s vf/kd ljdkjh foHkkx vkSj vFkok vfHkdj.k fdlh jTtqekxZ vFkok mlds fdlh Hkkx dks mldh izkf/kdkfjrk lfgr l;a qDr :Ik l s dz; dj ldsxsaA
¼6½ tgka dksbZ dz; mi/kkjk ¼1½ vFkok mi/kkjk ¼5½ ds v/khu iHz kkfor gks rk s & ¼d½ midze vFkok midze l s lya Xu ikz ;kts d dh dksbZ m/kkj] c/a kd ,oa rRleku vU; nkf;Roka s l s eqDr gksdj midze dsrz k eas fufgr gks tk;sxa s(
¼[k½ tSlk mijkDs r esa micfU/kr gS /kkjk 10 ds v/khu Lohdr̀ vuqKk eas lEa i.w kZ "kfDr cuh jgsxh vkjS dsrz k gh ikz ;kts d le>s tk;sxs( ijUrq ;g fd tgka jkT; ljdkj /kkjk 10 ds v/khu Lohdr̀
vuqKk dk s dz; djus dk p;u djsxh] dz; ds Ik"pkr~ tgka rd jkT; ljdkj dk lEcU/k gS] dksbZ vxzRrj lpa kyu lekIr gks tk;sxkA
¼7½ bl /kkjk dh mi/kkjk ¼2½ ds [k.M ¼d½ vFkok ¼[k½ ds v/khu dz; laca/kh p;u dh fyf[kr es a lpw uk nk s o'kZ ls de vof/k eas jkT; ljdkj vFkok LFkkuh; ikz f/kdkjh] tSlh fLFkfr gks] }kjk ikz ;kts d dk s rkehy dh tk;sxhA ¼8½ ;gka bll s iwoZ mfYyf[kr fdlh ckr ds gksrs gq, Hkh dkbs Z foHkkx@vfHkdj.k jkT; ljdkj dh iow Z Lohd̀fr l s dz; djus dk fodYi
- 18 -
vkjS midze ds lpa kyu ds fy, ikz ;kts d ds lkFk mi/kkjk ¼2½ ds [k.M ¼[k½ es a lna fHkrZ vFkok vkns"k eas mfYyf[kr vxzRrj dzfed vof/k dh lekfIr rd ,ls h "krkZ s vkjS ifz rc/a kksa ij tk s le>krS s eas mfYyf[kr fd;s tk;] ,d le>krS k dj ldsxkA
dz; djus ds 26- tgka /kkjk 24 eas lanfHkZr fdlh vof/k dh lekfIr ij u rks jkT; ljdkj fodYi dk
}kjk vkjS u gh blds fdlh foHkkx vFkok vfHkdj.k eas midze dk dz; iz;kxs u djus
vkjS lgefr l s ugha fd;k gS vkjS /kkjk 10 ds v/khu Lohdr̀ vuqKk ikz ;kts d ds vkons u vuqKk ifz rlga r
ij vFkok i;z kstd dh lgefr ls vuqKk dk ifz rlga j.k dj fn;k x;k gS gksus dh n"kk eas
fodz; djus dh rk s ikz ;kts d ds ikl lHkh Hkwfe] Hkou] lkexzh] o{̀k vkjS midzekas ls izk;kstd dh
lEcfU/kr lHkh ;a=ks a dk s ,ls h jhfr l s tSlk og Bhd le>s] fuLrkfjr
"kfDr djus dk fodYi gksxkA jkT; ljdkj 27- ¼1½ ;fn fdlh jTtqekxZ ds [kksyus ds Ik"pkr~ jkT; ljdkj dh jk; es a }kjk
fo|eku jTTkeq kxkZ s dks jk'Vªh; ljq {kk ds fgr eas vFkok ykds fgr es a LokfeRogj.k
vko";drk gks rk s jkT; ljdkj izk;kts d }kjk cuk;s x;s fdlh fooj.k ij fopkj djus rFkk ,slh tkap ftl s og Bhd le>s] ds Ik"pkr~ bl lEcU/k esa jkT; ljdkj }kjk fofgr ,ls h "krkZ s vkjS fucZU/kukas ds v/;/khu ;g ?kk's k.kk dj ldrh gS fd ,ls s jTtqekxZ ds lEcU/k eas ikz ;kts d dh
"kfDr;ka ,ls h ?kk's k.kk dh rkjh[k ls N% ekg dh lekfIr ij lekIr gks tk;sxh vkjS mlds Ik"pkr~ mDr jTtqekxZ ds lEcU/k eas ikz ;kts d dh lHkh
"kfDr;ka] vf/kdkj vkSj ikz f/kdkfjrk] lHkh m/kkjh] cdk;k vFkok lHkh ck/;rkvks a l s jfgr gksdj] vUkU; :Ik l s jkT; ljdkj es a fufgr gks tk;sxhA
¼2½ mi/kkjk ¼1½ ds v/khu fdlh vf/klpw uk ds tkjh fd;s tkus ds i"pkr~ ;Fkk"kh?kz jkT; ljdkj izk;kts d dks midze vkjS lHkh Hkwfe] Hkou] miLdj vkjS ifjlEifRr;ksa] vukifRr vkSj vuqKk, rFkk mlls lEcfU/kr vfHky[s k vkfn jkT; ljdkj dk s vUrfjr djus gsrq mi/kkjk ¼1½ ds v/khu ,d fyf[kr lpw uk nsxh]
ijUrq ;g fd mi/kkjk ¼2½ eas nh xb Z lpw uk jTtqekxZ ds gLrkaj.k ds fy, O;oLFkk fu;r dh tk;sxh vkjS ikz ;kts d dk s jkT; ljdkj }kjk
- 19 -
jTtqekxZ ds vf/kxzg.k ds lEcU/k eas {kfrifw rZ dh jkf"k dk Hkxq rku fd;k tk;sxk] tks ;fn ikz ;kts d }kjk Lo;a dh gks vkjS Hkou] o{̀k vkjS e"khu ds vewY;u dk ewY;] leqfpr gks rFkk midze ds iz;kts u ds fy, i;z kxs es a yk;k tk jgk gks rFkk jkT; ljdkj }kjk ml s vf/kxzg.k dj fy;k x;k gks] ds voeYw ;u ewY; ds cjkcj gksxk vkSj lHkh ekeykas ds fy, {kfrifw rZ dk Hkxq rku jkT; ljdkj }kjk /kkjk 27 dh mi/kkjk ¼1½ es a mfYyf[kr vof/k dh lekfIr ds iwoZ gh dj fn;k tk;sxkA
v/;k;& nl
izk;kstd dk v;kXs ; vFkok fnokfy;k gksuk
izk;kstd 28- ¼1½ ;fn jTtqekxZ ds [kksys tkus ds Ik"pkr~] fdlh le;] jkT; ljdkj dks v;kXs ; vkjS
,ls k irz hr gksrk gS fd jTtqekxZ dk ikz ;kts d fnokfy;k gks x;k gS] fnokfy;k gksus
ds ekeys e as ftlls og jTtqekxZ dk j[kj[kko djus ea s vFkok tulk/kkj.k ds Qk;ns dk;Zokfg;k¡
ds fy, mldks pykus e as vleFk Z gks x;k gS] rk s og izk;kts d ds fdlh Hkh dFku eas fopkjksijkUr ,oa rRlca /a kh tkap ds mijkra ;g ?kkfs 'kr dj ldsxh fd ikz ;kts d dh "kfDr;k¡] vf/klpw uk ds idz k"ku l s N% ekl ds volku ds Ik"pkr~ lekIr gks tk,xh vkjS ml vof/k ds i"pkr~ ikz ;kts d dh "kfDr;k¡ lekIr gks tk,xhA
¼2½ jkT; ljdkj }kjk fu;qDr dkbs Z vf/kdkjh ml rkjh[k l s N% ekl ds volku ds Ik"pkr~ fdlh le; jTtqekxZ dk s mlh jhfr ls rFkk mls gVkus ds O;; ds lank; ds fy, mUgha micU/kks a ds v/khu jgrs gq, rFkk O;; dh olwyh ds fy, mlh mipkj ds v/khu jgrs g,] tk s lcdh ckcr /kkjk 24 ds v/khu gVkus ds ekeykas eas gS] gVk ldsxkA v/;k;& X;kjg
vihy
vuqKk ikz f/kdkjh 29- ¼1½ Hkwfe vtZu vf/kfu;e] 2013 ds micU/kks a ds v/khu dyDVj }kjk fn;s x;s }kjk
,ls s vkns"kkas ds flok; bl vf/kfu;e ds v/khu vuqKk izkf/kdkjh }kjk iqujkoykds u
fd;s x;s leLr vkns"kks a ds fo:} vkns"k dh rkjh[k l s rhl fnu ds
Hkhrj iuq jkoyksdu djk;k tk ldsxk vkjS ,slk iuq jkoykds u vuqKk
ikz f/kdkjh dk s iLz rqr fd;k tk ldsxkA
- 20 -
¼2½ mi/kkjk ¼1½ ds v/khu iLz rqr fd;k x;k iRz ;sd iqujkoykds u] iqujkoykds u dh ikz fIr dh rkjh[k ls lk/kkj.kr;k rhu ekg ds Hkhrj vuqKk ikz f/kdkjh ds }kjk fuLrkfjr fd;k tk;sxkA
¼3½ jkT; ljdkj] vius Lo;a ds iLz rko ls] dyDVj }kjk Hkwfe vtZu vf/kfu;e] 2013 ds v/khu ikfjr dkbs Z vokM Z ds flok;~ vuqKk ikz f/kdkjh }kjk bl vf/kfu;e ds v/khu tkjh fdlh vkns"k dh Ok/S kkfudrk ds fcUnq ij lUrq'V gksus gsrq dk;Zokgh l s lca fa /kr vfHky[s k dh ekax ,oa ijh{k.k dj ldsxh vkjS ;fn fdlh ekeys eas jkT; ljdkj dks ;g iRz khr gks fd ,ls k vkns"k mikUrfjr] l"a kkfs /kr vFkok ifjof) Zr vFkok lekIr fd;k tk ldrk gS rk s jkT; ljdkj iHz kkfor i{k dk s luq okbZ dk ;qfDr&;qDr volj nsdj ,ls s vkns"k ikfjr dj ldsxh tSlk og Bhd le>sAa v/;k;& ckjg
vuqiwjd micU/k
foojf.k;k¡ 30- fdlh jTtqekxZ dk izk;kts d ,ls s le; vUrjky ij vkjS ,sls i:z ika s e as tSlk fofgr fd;k tk;] i¡wth] jktLo O;; ikz fIr;ka vkjS ;krk;kr dh foojf.k;ka] jkT; ljdkj dks iLz rqr djxs hA
lM+d] jys ] 31- jTtqekxZ dk izk;kts d ,ls s jTtqekxZ ds lfUuek.Z k] ejEer] lpa kyu vFkok Vªkeost rFkk
icz U/ku ds nkjS ku fdlh yksd lM+d] jys os] Vªkeots vFkok tyekxZ] tgka tyekxZ dk
lja {k.k vko";d gks] ij ;krk;kr dks vLFkkbZ ck/kk ds flok; fdlh yksd lM+d] jys os] Vkeost vFkok tyekxZ dks dksbZ LFkkbZ {kfr ugh aigqpk;sxk vFkok O;o/kku vFkok gLr{ksi ugha djxs kA
jkT; ljdkj 32- ¼1½ jkT; ljdkj Lor% bl vf/kfu;e ds i;z kts ukas ds fy, Hkwfe vtZu }kjk Hkwfe dk
vf/kfu;e] 2013 ds micU/kks a ds vuqlj.k eas Hkwfe vf/kxzg.k dj ldsxh vtZu
vkjS ;fn og Bhd le>s] bl vf/kfu;e ds i;z kts ukas ds fy, fdlh ikz ;kts d ds mlds LokfeRo dh] vftZr vFkok fu;af=r Hkwfe dk s vUrfjr dj ldsxhA
¼2½ jkT; ljdkj ;fn og Bhd le>s] bl vf/kfu;e ds i;z kts ukas ds v/;/khu fdlh jTtqekxZ ds lfUuek.Z k] foLrkj] dk;Z vFkok icz U/ku ds iz;kts u ds fy, fdlh bPNqd ikz ;kts d ds vkonsu ikz Ir gksus ij
- 21 -
Hkwfe vtZu vf/kfu;e] 2013 ds micU/kks a ds v/khu ,ls h Hkwfe dks mldh vkjs ls vftZr dj ldsxh pkgs Hkwfe vtZu vf/kfu;e es a ;FkkifjHkkf'kr mDr izk;kts d] dEiuh gks vFkok ugha gksA {kfr dh {kfrifw rZ 33- dkbs Z O;fDr jTtqekxZ l s Ik"k qvksa ;k lkeku dks y s tkus e as dh x;h vf/kd vkjS okilh ds
olyw h vFkok Ik"kvq ksa dk s ykus ;k y s tkus e as ;k lkeku dk s bl idz kj ys fy, nko s dh
vf/klpw uk tkus e as gqb Z {kfr] dk s okil djus dk gdnkj ugh gksxk] tc rd fd og ;k mldh vkjs ls okilh ;k {kfrifw rZ ds fy, fyf[kr :Ik e as ikz ;kts d dk s Ik"kqvkas ;k leku dk s y s tkus gsrq ikz fIr dh rkjh[k ls N% ekg ds Hkhrj nkok u ns fn;k tk;A
v/;k;& rsjg
"kfDr;kas dk ifz rfu/kk;u vkjS jkT; ljdkj }kjk fu;eks a dk cuk;k tkuk jkT; ljdkj dks 34- ¼1½ jkT; ljdkj iwoZ idz k"ku ds Ik"pkr~ bl vf/kfu;e ds iz;kts ukas ds fu;e cukus dh
fdz;kUo;u ds fy, fu;e cuk ldsxhA
"kfDr ¼2½ fo"ks'kr;k vkjS iow xZ keh "kfDr;kas ij ifz rdwy iHz kko Mky s fcuk ,sls fu;eks a }kjk fuEu fo'k;kas dk s O;ogr̀ fd;k tk;sxk&
¼d½ /kkjk 4 ds v/khu fu;qDr e[q ; fujh{kd vkjS ftyk fujh{kd dh "kfDr;ka vkjS nkf;Ro(
¼[k½ ,slh nq?kVZ uk, a ftudh lpw uk vuqKk ikz f/kdkjh rFkk ftyk fujh{kd dks nh tk;sxa h(
¼x½ jTtqekxZ eas ;kf=;ka]s Ik"kvq kas vFkok fofHkUUk idz kj dh lkekxzh ds fy, vf/kdre nj] ftl s lEioz rZd }kjk /kkjk 19 ds v/khu fu;r fd;k tk;s( ¼?k½ fdlh nq?kVZ uk ds ?kfVr gksus ij ikz ;kts d] ikz ;kts d ds depZ kjh] ifq yl vf/kdkfj;kas rFkk eftLVsªV ds nkf;Ro(
¼M-½ ekud vk;ke vkjS fof"kf'Vdj.k ftl s jTtqekxZ ij ykxw fd;k tkuk gks( ¼p½ bl vf/kfu;e ds v/khu lpw uk rkehy djus dh jhfr(
¼N½ jTtqekxZ dh lqjf{kr vkjS iHz kkoh lpa kyu(
¼t½ /kkjk 16 vkjS /kkjk 17 }kjk izk;kts d dk s inz Rr "kfDr;kas dk s i;z kxs djus dh ifjfLFkfr;ka vkjS jhfr(
- 22 -
¼>½ fdlh jTtqekxZ vkjS mlds fdlh Hkkx dk s /kkjk 22 dh mi/kkjk ¼2½ ds v/khu iuq % [kksys tkus ds fy, vkons u i= ds fuLrkj.k dh izfdz;k vkjS ,ls s jTtqekxZ dks iuq % [kksyus dh "krs(Z
¼¥½ bl vf/kfu;e ds v/khu vihy dks ;kfs tr djus] luq okbZ vkjS fuLrkj.k ds lEcU/k eas ifz dz;k(
¼V½ bl vf/kfu;e ds v/khu inz ku dh xb Z los kvkas vkSj vuqKk] vkons u] iNw rkN] fujh{k.k ds lEcU/k eas ikz ;kts d rFkk vU; O;fDr ij vf/kjkfs ir fd;s tkus okyk "kqYd(
¼B½ bl vf/kfu;e ds v/khu vkosnu nsus] luq okbZ vkjS fuLrkj.k dh ifz dz;k( ¼M½ ikz Fkfed fpfdRlk vkjS vU; lfq o/kkvkas ds fy, micU/k] rFkk ¼<½ bl vf/kfu;e ds v/khu vU; dkbs Z ekeys ftUgs fofgr fd;k tkuk vko";d gS vkjS le>k tk;sA
¼3½ bl /kkjk ds v/khu cuk;s x;s lHkh fu;e jkti= eas idz kf"kr fd;s tk;sxsaA
¼4½ bl vf/kfu;e ds v/khu cuk;s x;s iRz ;sd fu;e cuk;s tkus ds Ik"pkr~ ;Fkk"kh?kz fo/kkulHkk ds le{k tc og l= es a gks] U;wure pkSng fnu dh vof/k ds fy, gks] pkgs ;g vof/k ,d l= eas vFkok nk s ;k vf/kd vkuqdzfed l=ks a eas ijw h gks] izLrqr fd;k tk;sxk vkjS ;fn ml l= ftlea as bls iLz rqr fd;k tk;] ds volku ds iow Z ;k iow ksDZ r vkuqdzfed l=ks a eas fo/kkulHkk ml fu;e eas dkbs Z ifjorZu djrh gS vFkok fu;e u cukus dk fu.k;Z yrs h gS] rk s og ,sls ifjofrZr :i gh izHkkoh gksxk vFkok ykxw ugh gksxk] tSlh fLFkfr gks] rFkkfi ,ls s fdlh l"a kk/s ku ;k fu'izHkkoh gksus l s fu;e ds v/khu igys dh xb Z fdlh dk;Zokgh dh fof/kekU;rk ij ifz rdwy iHz kko ugh iMx+s kA
ifj;kts ukvkas dk s 35- jkT; ljdkj] ;fn ,ls k Bhd le>s] jkT; eas ykds futh lgHkkfxrk ds vkofa Vr djus
vk/kkj ij jkT; ds Hkhrj fdlh jTtqekxZ ifj;kts uk ds fdz;kUo;u vkjS dh jkT; ljdkj
dh "kfDr lpa kyu ds fy, fdlh lLa Fkk@O;fDr ds lkFk vuqcU/k fu'ikfnr dj ldsxh]
- 23 -
ijUrq ;g fd ,sls fdlh laLFkk vkjS O;fDr ds p;u ds fy, ifz dz;k ykxw fof/k ds vuqlkj dh tk;sxhA v/;k;& pkSng
mifof/k;ka
mifof/k;ka cukus 36- ¼1½ vuqKk izkf/kdkjh mi/kkjk ¼3½ ds micU/kks a ds v/;/khu bl vf/kfu;e ds dh "kfDr
lxa r &
¼d½ okgd dks pykus vFkok /kdsyus dh xfr dk s fuxfer djus ds fy,(
¼[k½ ;g ?kksf'kr djus ds fy, fd dkSu lh oLrq, [krjukd vFkok vkijkf/kd le>h tk;sxh vkjS ,ls s lkekxzh ds ifjogu dk s fuxfer djus ds fy,( ¼x½ izR;sd okgd es a vf/kdre ;kf=;ka s vkjS i"kvq kas rFkk y s tkus okys lkeku ds vf/kdre Hkkj dks fuxfer djus ds fy,(
¼?k½ jTtqekxZ eas Hkki "kfDr ds i;z ksx vFkok vU; dkbs Z ;kaf=d "kfDr vFkok fo|rq "kfDr ds i;z kxs dk s fofu;fer djus gsrq(
¼M-½ ikz ;kts d ds depZ kfj;kas ds O;ogkj dks fuxfer djus ds fy,( ¼p½ jTtqekxZ dk s lpa kfyr vkSj vuqjf{kr djus ds fy, fu;qDr fd;s tkus okys depZ kfj;kas dh ;kXs ;rkvksa dk s fuxfer djus ds fy,(
¼N½ ,slh lkekxzh ds ifz rfuf/k vFkok Lokeh dh vkjs l s fdlh LVs"ku ij ikz ;kts d }kjk lkexzh j[ks tkus oky s vFkok jkds s tkus ds fy, "krkZ s vkjS fucZU/kuksa dks fuxfer djus gsrq( vkjS
¼t½ jTtqekxZ ds ;krk;kr vkjS mlds iz;kxs ] lpa kyu rFkk icz U/ku dk s fuxfer djus ds fy, mifof/k;ka cuk ldsxkA
¼2½ ,ls s mifof/k;ka ;g micaf/kr djrh gS fd dkbs Z O;fDr tk s bueas ls fdlh mic/a kks a dk mYya?ku djsxk og ,ls s vFknZ .M l s ftl s fdlh jkf"k rd c
mRrjnk;h gksxk vkSj mi/kkjk ¼1½ ds [k.M ¼x½ ds v/khu cuk;h x;h
mifof/k ds ekeys eas ikz ;kts d dk deZpkjh tk s fd bl gsrq mRrjnk;h gks] ds ors u l s ,ls h /kujkf"k tk s ,d ekg ds ors u l s vf/kd u gks] vkjS ftudh olwyh i;z kts d }kjk mlds ors u l s dh tk;sxh] tCr dj yh
tk;sxhA
¼3½ bl /kkjk ds v/khu cuk;h x;h dkbs Z mifof/k rc rd izHkkoh ugh gksxh tc rd jkT; ljdkj }kjk bls vuqekfs nr vkjS jkti= es a idz kf"kr ugh
- 24 -
dj fn;k tkrk gS] ijUrq ;g fd ,ls h dksbZ mifof/k rc rd vuqekfs nr ugha dh tk;sxh tc rd fd mls ikz ;kts d }kjk ,ls h jhfr ls] tSlk fofgr fd;k tk;s] iow Z eas gh izdkf"kr u dj fn;k tk;sA
v/;k;& iUnzg
vijk/k ,oa n.M
vf/kfu;e ds 37- ;fn dkbs Z ikz ;kts d &
vuqikyu eas
¼d½ /kkjk 10 vFkok /kkjk 5 dh mi/kkjk ¼2½ ds v/khu fdlh vuqKk dh "krks Z izk;kstd dk
vlQy gksuk ds vuqlj.k ds vykok fdlh jTtqekxZ dk fuek.Z k djrk gS vFkok [kksyrk gS vFkok lpa kyu djrk gS vFkok vuqj{k.k djrk gSs(a vFkok ¼[k½ bl vf/kfu;e rFkk /kkjk 35 ds v/khu cuk;s x;s fdUgh fu;ekas ds micU/kks a dk mYy[kau djrk gS( vFkok
¼x½ bl vf/kfu;e ds micU/kks a ds v/khu dyDVj vFkok jkT; ljdkj }kjk fn;s x;s vkns"k eas fdlh {kfrifw rZ dk s lefq pr le; ds Hkhrj Hkxq rku djus eas vlQy jgrk gS rk s og bl vf/kfu;e dh vi{s kk ds fof"kf'V lEiknu ds izoRkZu eas fcuk vFkok mlds fo:) dksbZ mipkjksa eas izfrdwy iHz kko Mky s fcuk og bl lEcU/k eas vFknZ .M l s tk s nl gtkj :i;s rd dk gks] dk Hkkxh gksxk vkjS ;fn fdlh ekey s eas fdlh vijk/k ds fy, iuq % nk's kfl) fd;k tkrk gS rk s og ,ls s vFknZ .M l s tk s iFz ke nk's kflf) dh rkjh[k l s iRz ;sd fnol ds fy, ,d gtkj :i;s rd dk gks ldsxk] ds fy, n.M dk Hkkxh gksxkA
vfof/kiow dZ 38- ;fn dksbZ O;fDr fcuk fdlh fof/k lEer dkj.k] tks fd mls Lo;a fl) izk;kstd ds
djuk gksxk] ds izk;kts d ds fdlh vf/kdkjh vFkok fdlh depZ kjh dk s depZ kfj;kas dk s
muds drZO;kas ds mlds nkf;Roka s ds fuogZ u eas ck/kk vFkok jkds mRiUUk djrk gS rk s og fuogZ u eas ck/kk
vFknZ .M l s tks nk s lk S :i;s rd dk gks ldsxk] dk Hkkxh gksxkA igqapkuk
jTtqekxZ ds 39- ;fn dksbZ O;fDr fcuk fdlh fof/k ds ,ls k djus ds fy, mls Lo;a fl) lkFk vfof/kiwoZd
djuk gksxk fd mlus fof/k iow dZ fuEufyf[kr dk;Z fd;k gS( vFkkrZ ~& gLr{kis djuk
- 25 -
¼d½ fdlh jTtqekxZ vFkok mlls tqM+s gq, dk;Z eas gLr{ksi ds lkFk mlds fdlh Hkkx dks gVk;k x;k gS vFkok ifjofrZr djrk gS( ¼[k½ fdlh jTtqekxZ ds fdlh okgd ds ;krk;kr eas vojks/k mRiUu djus ds fy, dqN djrk gS(
¼x½ [k.M ¼d½ vFkok [k.M ¼[k½ eas fdlh ckr ds gksrs gq, Hkkjrh; n.M lafgrk] 1860 ¼dsUnzh; vf/kfu;e l[a ;k 45] o'kZ 1860½ ds vFkkUZ o;u es a nq'izsj.k dk i;z kl djrk gS] rk s fdlh U;k;ky; eas fdlh vU; vuqrk's k ikz fIr ds volj ij izfrdwy iHz kko Mksys fcuk ,ls s vFkZn.M l s tks pkj lk S :i;s rd gks ldsxk] ds fy, n.Muh; gksxkA
jTtqekxZ l s 40- ¼1½ ;fn dksbZ O;fDr /kkjk 39 ds [k.M ¼d½] [k.M ¼[k½ vFkok [k.M ¼x½ ;krk;kr djus
eas mfYyf[kr dksb Z dk;Z djrk gS vFkok Hkkjrh; n.M lfgrk] 1860 oky s vFkok
jTtqekxZ ij ¼dsUnzh; vf/kfu;e l[a ;k 45] o'kZ 1860½ ds vFkkUZ o;u eas dkbs Z i;z kl miyC/k O;fDr;kas
djrk gS vFkok nq'izjs .k djrk gS vFkok vU; dksbZ dk;Z djrk gS dk s [krjk
igqapkus gsrq fd, vFkok fdlh jTtqekxZ ds lEcU/k eas dkbs Z dk;Z djrk gS pkgs og x, dR̀; vFkok
vutkus vFkok tkurs gq, djrk fd ;k=k djus okys fdlh O;fDr
iz;kl ds fy,
naM vFkok jTtqekxZ dh ljq {kk ds fy, ;g [krjukd gks ldrk gS rks og dkjkokl ds n.M ds fy,] tk s fd 14 o'kZ rd ds fy, gks
ldrh gS] n.Muh; gksxkA
¼2½ ;fn dksbZ ikz ;kstd fdlh jTtqekxZ ds lEcU/k eas /kkjk 37 es a mfYyf[kr dkbs Z dk;Z djrk gS vFkok dksbZ =qfV djrk gS tks fd ;k=k djus okys vFkok jTtqekxZ ij miyC/k fdlh O;fDRk ds fy, [krjukd gks ldrk gS rks og U;wure ,d ekg ds dkjkokl ds
n.M ds fy,] ftl s ikpa o'kZ rd c<+k;k tk ldrk gS] ds fy,
n.Muh; gksxkA
dfri; /kkjkvkas 41- ¼1½ ;fn dksbZ O;fDr /kkjk 38 vFkok /kkjk 39 ds v/khu dkbs Z vijk/k dk;Z ds fo:)
djrk gS] ftlls jTtqekxZ ds dk;Z eas ck/kk mRiUu gksrh gS vFkok
vijk/k ds fy,
fxj¶rkjh vkSj /kkjk 40 ds v/khu dkjkokl lfgr n.Muh; dkbs Z vijk/k dk;Z djrk mldh ifz dz;k
gS rk s ,ls k O;fDr fcuk okjaV ds ikz ;kts d ds fdlh depZ kjh }kjk vFkok fdlh iqfyl vf/kdkjh }kjk vFkok fdlh vU; ,ls s O;fDr
- 26 -
ftl s depZ kjh vFkok ifq yl vf/kdkjh }kjk viuh lgk;rk gsrq cyq k;k x;k gks] fxj¶rkj fd;k tk ldrk gSA ¼2½ bl izdkj fxj¶rkj fdlh O;fDr dks ;Fkk"kh?kz vf/kdkfjrk okys eftLVªsV ds le{k fopkj.k vFkok mlds }kjk dkfjr vijk/k ds fopkj.k ds fy, iLz rqr fd;k tk;sxkA
*********************
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THE UTTARAKHAND ROPEWAYS ACT, 2014
(Act No. 02 of 2015)
An
Act
to authorize, facilitate and regulate the construction, operations and maintenance of ropeways in the State.
Be it enacted by the Legislative Assembly of Uttarakhand in the sixty-fifth year of the Republic of India as follows:
CHAPTER - I
PRELIMINARY
Short title, 1 (1) This Act may be called the Uttarakhand Ropeways Act, 2014.
extent and commencement (2) It extends to the whole of Uttarakhand.
(3) It shall come into force at once.
Definitions 2 In this Act, unless there is anything repugnant in the subject or context;
(a)"Applicable Law" means all laws, brought into force and effect by the Government of India or the State Government including rules, regulations and notifications made there under, and judgments, decrees, injunctions, writs and orders of any court of record, as may be in force in the State, from time to time; (b)"Carrier" means any vehicle or receptacle hung or suspended from, or hauled by a rope and used for the carriage of
passengers, animals or goods or for any other purpose in connection with the operations of a ropeway;
(c)"Chief Inspector" and "District Inspector" mean the persons appointed under this Act respectively to be the Chief Inspector of Ropeways for the State and the Inspector of Ropeways for a District;
(d)"Collector" means the chief officer in charge of the land revenue administration of a district, and includes any officer specially appointed by the Government to discharge the
functions of a Collector for the purpose of this Act;
(e)"entity" means and includes a company, trust, society, firm, and / or a body corporate or any other organization
established in accordance with the applicable laws.
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(f)"Government" or "State Government" means the State Government of Uttarakhand;
(g)"Licence" means a licence authorising the construction, operation and maintenance of a ropeway under this Act and includes a licence authorising the continuance of the operations and maintenance of a ropeway existing immediately before the commencement of this Act as also any licence substituted for, or amending or extending any such licence;
(h) "person" shall mean a natural person;
(i) "post" means a post, trestle, standard, strut, stay or other contrivance or part of a contrivance for carrying, suspending or supporting a rope;
(j) "prescribed" means prescribed by rules made under this Act;
(k) "promoter" means;
(i) the State Government;
(ii) any agency or department of the State Government;
(iii) any person or entity, which may be selected by the State Government as per Applicable Law;
(iv) any person or entity which is owning and or operating an existing ropeway on the date of coming in to force of this Act.
to whom a licence has been granted under section 10 or under sub-section (2) of section 5 or on whom the rights and liabilities conferred and imposed on the promoter by this Act, as to the construction, maintenance and operations of a ropeway, have devolved.
(l) "public ropeway" means a ropeway used for public carriage of passengers, animals or goods or any of them;
(m) "PPP" shall mean and refer to public private partnership;
(n) "rate" includes any fare, charge or other payment for the carriage of passengers, animals or goods;
(o) "rope" includes any cable, wire, rail or way, whether flexible or rigid, used for suspending; carrying or hauling a carrier;
(p) "ropeway" means a ropeway used for public or private carriage of passengers, animals or goods or any of them and
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includes posts, ropes, carriers, stations, offices, warehouses, workshops, machinery and where the wheels of carriers are made to run on the rails laid on the surface of the earth, such rails as well as any such other works as are used for the purposes of, or in connection with, such ropeway and all land appurtenant thereto;
(q) "State" means the State of Uttarakhand; and
(r) "Undertaking" means all movable and immovable property of the promoter suitable to and used by him for the purposes of a ropeway.
CHAPTER-II
LICENSING AUTHORITY AND ESTABLISHMENT
Licensing 3 The Authority having power to grant licences under this Act
Authority (hereinafter referred to as the Licensing Authority) shall be the Empowered Committee constituted of the following members:
| 1 | Chief Secretary, Govt. of Uttarakhand | Chairman |
| 2 | Principal Secretary/Secretary, PWD | Member |
| 3 | Principal Secretary/Secretary, Tourism | Member |
| 4 | Managing Director, GMVM | Member |
| 5 | Managing Director, KMVM | Member |
| 6 | Concerned D.M. | Member |
| 7 | Engineer in chief of PWD Department | Member |
| 8 | Managing Director, UPCL | Member |
| 9 | Superintended Engineer-E&M, PWD | Member |
| 10 | Any other expert as nominated by State Government | Member |
| 11 | Chief Ropeway Inspector | Member Secretary |
Appointment of 4 (1) The State Government may appoint such person to be the
certain Chief Inspector of Ropeways at the State level and other
Inspectors and
Inspectors of Ropeways at local level (hereinafter referred to
subordinate officers and as the "District Inspector") as it deems fit and may fix the fees
their powers and to be charged to promoters for the performance by them of
duties their duties under this Act and as prescribed.
(2) The Chief Inspector and the District Inspector shall exercise such powers and perform such functions and duties as may be provided by or under the provisions of the Act. It shall also
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be the duty of any such Inspector from time to time and at least once a year in the case of the Chief Inspector and once in every six months in the case of the District Inspector to inspect the ropeways and to determine whether they are maintained in a fit condition and worked with due regard to the convenience and safety of the persons using them and of the general public, and consistently with the provisions of this Act.
(3) The Chief Inspector and the District Inspectors shall, for the purpose of any of the duties which they are authorised or required to perform under this Act, be deemed to be public servants as defined in the Indian Penal Code, 1860 (Central Act 45 of 1860).
(4) The promoter and his employees and agents shall provide to the Chief Inspector and the District Inspector all reasonable facilities for performing the duties and exercising the powers imposed and conferred upon them by this Act.
(5) The State Government may also appoint experts, advisors, consultants and other officers with such designations and assign them such powers, duties and functions as may be necessary for carrying out the purposes of this Act.
CHAPTER - III
PROCEDURE AND PRELIMINARY INVESTIGATION
Unauthorized 5 (1) No ropeway shall be constructed, opened, maintained or
construction, operated within the State, except in accordance with the
maintenance
provisions of this Act.
etc. of Ropeways (2) Notwithstanding anything in sub-section (1), any person and
prohibited / or entity to whom a ropeway has been sanctioned or by whom a ropeway is being operated, in any part of the State, before the commencement of this Act, whether for public, private or industrial purpose may, on an application being made by him in this behalf in accordance with sub-section
(3) hereunder, and after such enquiry as may be considered necessary, be, by licence, authorized to continue the development / operations of such ropeway, as far as may be, in accordance with the provisions of this Act.
(3) The application under sub-section (2) shall, within a period of sixty (60) days from the date of commencement of this
- 31 -
Act, be made to the Licensing Authority in such form and manner and with such technical or other details regarding the concerned ropeway as may be prescribed.
(4) Any person or entity aggrieved by the order refusing to grant a licence under sub-section (2) or by any order otherwise made under the sub-section may, within a period of sixty days of the date of the order, prefer an appeal to the State Government which may pass such order as it deems necessary.
(5) Nothing contained in sub-section (1) shall affect the continuance of the operations of the ropeway referred to in sub-section (2) during the period within which an application under the sub-section (3) may be made or, where such application has been made, up to the date of grant of order or refusal to grant a licence under that sub-section becomes final.
Application for 6 Every application by an intending promoter for permission to
permission to undertake undertake the necessary preliminary investigations in regard to a
investigations proposed ropeway shall be submitted to the Licensing Authority in such format as prescribed.
Contents of 7 Every application to be made under section 6 shall contain all the
applications information relevant to the proposed ropeway and may include:
(a) a description of all movable and immovable property of the promoter suitable to and used by him for the purposes of a ropeway and of the route to be followed by the proposed ropeway;
(b) a description of the system of construction and management and of the advantages to the community to be expected from such ropeway;
(c) an estimate of the cost of construction thereof;
(d) a statement of the estimated working expenses and profits expected;
(e) a statement of the maximum rates proposed to be charged; and
(f) such maps, plans, sections, diagrams and other information as may be prescribed and such other information as the licensing authority may require in order to form an idea of the proposal.
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Sanction to 8 (1) The Licensing Authority or, where the immovable properties
preliminary not belonging to the intending promoter are involved, the
investigations
State Government may, subject to the provisions of this Act and of the Land Acquisition Act, 2013, accord sanction to the intending promoter to make such surveys as may be necessary.
(2) Before according sanction under sub-section (1), the Licensing Authority or, as the case may be, the State Government may also require the intending promoter to submit such detailed estimates, plans, sanctions and specifications and such further information as it may think necessary for the full consideration of the proposal.
(3) The intending promoter shall not be entitled to claim any compensation from the State Government for any expense incurred under this section in the event of his application being refused.
CHAPTER - IV
CONSTRUCTION OF ROPEWAYS
Publication of 9 (1) The Licensing Authority may, on an application being made
proposed by any intending promoter, and after due consideration of the
licence
details supplied in accordance with sub-section (2) of section
authorizing construction 8, publish in at-least one widely circulated local newspapers
and contents of and one widely circulated National newspaper in the State, a
such licence draft of the proposed licence authorizing the construction by, or on behalf of, such promoter, subject to such restrictions and conditions as the Licensing Authority may think proper, of a ropeway within any area or along any route specified in such licence -
(a) for the public carriage of passengers;
(b) for the public carriage of passengers and goods;
(c) for the public carriage of animals and goods;
(d) for the public carriage of passengers, animals and goods; or
(e) for any private or industrial purpose.
(2) A notice shall be published with the draft licence stating that any objection or suggestion which any person may desire to make with respect to the proposed licence will, if submitted to the Licensing Authority, within a period of thirty days from the date of the notice be received and considered by it.
- 33 -
(3) The Licensing Authority shall also cause public notice of the intention to grant the licence to be given at conspicuous places within the said area or along the said route, and shall, so far as may be possible cause a like notice to be served on every owner or occupier of land over which such route lies, and shall consider any objection or suggestion, with respect to the proposed licence, which may be received from any person within the period specified in sub-section (2) and take decision thereon.
(4) The draft of the proposed licence shall contain such details of the proposed ropeway as may be prescribed.
Grant of licence 10 (1) If, after considering any objections or suggestions, which may have been made in respect to the draft before the expiry of
the period specified in sub-section (2) of section 9, the
Licensing Authority is of opinion that the application should be granted with or without modifications, or subject to any
restrictions or conditions, it shall grant a licence accordingly.
(2) Every licence authorizing the construction of a ropeway granted under sub-section (1) shall, in such from as may be prescribed, be uploaded on the website of the State Government.
Cessation of 11 If a promoter authorised by a licence granted under section 10 to
powers given by construct a ropeway does not, within the time specified in the
licence under
licence, make progress according to the schedule of progress
section 10
approved by the Licensing Authority, the powers given to the promoter by such licence shall, unless, on an application made by the promoter in this behalf, the Licensing Authority, extends the time so specified, cease to be exercised;
Provided that in case the Licencing Authority rejects an application made under this section, it shall do so by an order made in this behalf and for reasons to be recorded in writing.
Revocation of 12 (1) The Licensing Authority may, on the application of the
licence and promoter, by order, revoke the licence or amend or extend it
grant of a
by a further licence.
further licence
(2) An application under sub-section (1) for an amendment or extensions of the licence shall be made in the same manner and subject to the same conditions as an application for licence.
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(3) If the Licensing Authority grants the application, it shall, by order, revoke the licence or, as the case may be, grant the further licence in the same manner as a licence except that the rights, powers and authorities asked for in the said application shall not be increased, modified or restricted by the further licence without the consent in writing of the promoter.
CHAPTER - V
INSPECTION OF ROPEWAYS
Inspection of a 13 (1) No ropeway shall be opened for any kind of traffic until the
ropeway before State Government has, by order, sanctioned the opening
opening
thereof for that purpose. The sanction of the Licensing Authority under this section shall not be given until the Chief Inspector has reported in writing to the Licensing Authority -
(a) that it has made a careful inspection of the ropeway and appurtenances;
(b) that the moving and fixed dimensions and such other conditions as may be prescribed have been complied with;
(c) that the ropeway is sufficiently equipped for the traffic for which it is intended;
(d) that due compliance of the rules and conditions of licence has been made;
(e) that in his opinion sufficient measures have been taken to prevent and control the pollution caused or likely to be caused by the working of the ropeway; and
(f) that in his opinion the ropeway is fit for traffic and can be used without danger to those using it, or to the persons employed thereon, or to the general public.
(2) The provisions of sub-section (1) shall extend to the opening of additional sections of the ropeway, to deviation lines, and to any alteration or reconstruction materially affecting the structural character or any work to which the provisions of sub-section (1) apply or are extended by this sub-section. The said provisions shall also extend to the continuance of the ropeways referred to in sub-section (2) of section 5.
CHAPTER-VI
CONSTRUCTION ANDMAINTENANCE OF PUBLIC
ROPEWAYS
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Constitution of 14 A District Level Committee shall be constituted consisting of the
District following members:
Committee
| (a) | District Magistrate | Chairman |
| (b) | Superintendent of Police | Member |
| (c) | Division Forest Officer (of the concerned division) | Member |
| (d) | Sub-Division Magistrate (of the concerned sub- division) | Member |
| (e) | District Ropeway Inspector | Member Secretary |
| (f) | Any other member invited by District Magistrate | Member |
Functions of the 15 (1) With regard to the ropeway projects being implemented by the
District Level State Government or any of its departments or agency or by
Committee
any entity/person selected by or on behalf of the State Government, in case a ropeway project is being implemented on PPP basis, the committee shall discharge following functions, or as may be prescribed by the State Government:-
(a) Assistance in Forest land diversion and clearance process;
(b) Assistance in Private land acquisition / procurement and land registration;
(c) Assistance in procuring clearance from State Pollution Control Board;
(d) Assistance in getting supply of electricity & water to the ropeway projects;
(e) Assistance in the diversion of transmission lines, electric poles, pipelines, etc. falling along the route alignment;
(f) Assistance in resolution of Relocation and Rehabilitation issues, if any, involved in the project;
(g) to act as a single window for providing district level clearances to the promoter; and
(h) to review the progress on the ropeway projects the State Government on bi-monthly basis.
Authority of 16 (1) Subject to the provisions of this Act, the rules made
promoter to thereunder, and in the case of immovable property not
execute works
belonging to the promoter, to the provisions of any enactment for the time being in force for the acquisition of land for public
- 36 -
purposes and for companies, a promoter may -
(a) make such survey as it thinks necessary;
(b) place and maintain a rope over, along or access any immovable property;
(c) suspend and maintain a rope over, along or across any immovable property;
(d) make such bridges, culverts, drains, embankments and roads, as may be necessary;
(e) erect and construct such machinery, offices, stations, warehouses and other buildings, works and conveniences as may be necessary; and
(f) do all other acts necessary for constructing, maintaining, altering, repairing and using a public ropeway;
(2) Subsequent to the consideration of objections or suggestions, if any, by the Licensing Authority and grant of license under section 10, the promoter may take any action under clause (b) or clause (c), notwithstanding the objection of the owner or occupier of the property affected.
(3) The Collector shall fix the amount of compensation, or of annual rent, or of both, which should, in his opinion, be paid by the promoter to the owner of the property affected thereby or in the case of immovable property to the owner or occupier thereof, or any person interested therein and the amount to be paid to each.
(4) The order so made shall also fix the date by which such amount of compensation or of the first annual rent shall be paid.
Temporary entry 17 (1) The promoter, subject to the rules made under this Act, at
upon immovable any time for the purpose of examining or repairing a public
property
ropeway, or of preventing any accident, enter upon any
adjoining ropeway immovable property adjoining such ropeway, and may do all such works as may be necessary for such purposes.
(2) In the exercise of the powers conferred by sub-section (1), the promoter or his duly authorised employee or agent, as the case may be, shall cause as little damage as possible, and compensation shall be paid by him for any damage so caused; and in the case of any dispute as to the amount of
- 37 -
such compensation, or the person to whom it shall be paid, the matter shall be referred to the decision of the Collector.
Removal of 18 (1) When any structure standing or lying near a public ropeway, or
obstructions where any other object which has been placed or has fallen near such ropeway subsequent to the grant of a licence under section 10 in regard to such ropeway, interrupts or interferes with, or is likely to interrupt or interfere with the construction, maintenance or use of such ropeway, the Collector may, subject to the provisions of other Applicable Laws in this regard, on the application of the promoter after affording a reasonable opportunity of being heard to the persons affected, cause the structure or object to be removed or otherwise dealt with as it thinks fit.
(2) When disposing of an application under, sub-section (1), the Collector shall award to the person interested such compensation as the Collector may recover such amount from the promoter as if it were an arrear of land revenue.
CHAPTER - VII
WORKING OF ROPEWAYS
Promoter may 19 The promoter shall for the purposes of operation of a public
fix tariff ropeway and subject to such maximum rates as may be prescribed by the Licensing Authority, have power, from time to time, to fix the rates for the carriage of passengers, animals or goods on the ropeway.
Duty of 20 No promoter shall make or give any undue or unreasonable
promoter to preference or advantage to or in favour of any particular person or
operate ropeway
any particular description of traffic in any respect whatsoever, or
without partiality
subject any particular person or any particular description of traffic to any undue or disadvantage in any respect whatsoever.
Reporting of 21 When any accident occurs in the course of operations of a
accidents ropeway, the promoter shall, with the least possible delay, send notice of the accident to:
(i) the State Government;
(ii) to the Licensing Authority and to District Ropeway Inspector;
(iii) to the Collector of the District;
(iv) to the police station within the local limits of which the accident has occurred
- 38 -
or to such other magistrate and police officer as the State Government may appoint in this behalf and shall also, if the accident is attended with loss of human life or serious physical injury to any human being, send information to the nearest medical facility.
Liability to pay 21.
(1) Where death or permanent disablement of any person or
compensation A livestock and/ or damage to a property, has resulted from an
on the principles
accident arising out of the use of ropeway, the promoter or
of no fault
promoters of the ropeway shall jointly and severally, be liable to pay compensation in respect of such death or disablement of any person and or livestock or damage to a property.
(2) The amount of compensation for death or permanent disablement of persons or in the case of minor injury or in case of loss of livestock or loss or damage of property, to be paid under sub section (1) shall be such sums as may be prescribed.
(3) A claim for compensation under sub-section (1) shall neither be defeated by reason of any neglect or default of the person or livestock, in respect of whose death or permanent disablement, the claim has been made nor shall be quantum of compensation recoverable in respect of such death or permanent disablement be reduced on the basis of the share of such person or livestock in the responsibility for such death or permanent disablement.
(4) The right to claim compensation under this section in respect of death or permanent disablement of any person or livestock shall be in addition to the right of any such person to claim compensation in respect thereof under any other law for the time being in force:
Provided that the amount of compensation payable under any other law, for the death or bodily injury shall be reduced from the amount of compensation payable under this section.
Power to close 22. (1) If after inspecting any ropeway opened to traffic, the District
and reopen Inspector is of opinion that the ropeway or any, specified class of
ropeways
traffic, it shall state that opinion, together with the grounds thereof to the Licensing Authority and the Licensing Authority after such further enquiry if any, as it may think fit, may thereupon order that, for reasons to be set forth in the order, the ropeway, or the
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part thereof so specified, be closed to all traffic or to any specified class of traffic:
Provided that in any case of extreme urgency, the District Inspector may order the suspension of the working of the ropeway or any part thereof which it considers necessary pending the order of the Licensing Authority. The District Inspector shall forthwith make a report of his order to the Licensing Authority who will make necessary order within a period of seven days.
(2) When under sub-section (1), a ropeway or any part thereof has been closed to any traffic, it shall not be reopened to such traffic until it has been inspected and its reopening sanctioned, in the prescribed manner.
CHAPTER - VIII
DISCONTINUANCE OF ROPEWAYS
Cessation of 23. If, at any time after the opening of a ropeway, it is proved that the
powers of promoter has discontinued the operations of such ropeway or of
promoter on
any part thereof, without a reason sufficient, in the opinion of the
discontinuance of public Licensing Authority to warrant such discontinuance, the Licensing
ropeway Authority may, if it thinks fit after providing a reasonable opportunity of being heard to the promoter, declare, that the powers of the promoter in respect of such ropeway or part thereof shall, from such dates as it may determine, be at an end; and thereupon the said powers shall cease and determine. Explanation. - The working of a ropeway shall be deemed to have been discontinued if it has ceased for the period determined in the licence granted under section 10, or if the period has not been so determined, for a period of three months.
Powers of 24. (1) When a declaration has been made by the Licensing Authority
licensing under section 23 in respect of any ropeway or of any part thereof,
Authority to
an officer appointed in that behalf by the Licensing Authority may at
remove a ropeway on any time after the expiration of two months from the date
cessation of determined as aforesaid, remove such ropeway or part thereof, as
promoter's the case may be, and the promoter shall pay to the officer so
powers appointed such costs of removal as shall be certified by that officer to have been incurred by him.
(2) If the promoter fails to pay the amount of costs so certified within one month after the delivery to him of the certificate or of a copy thereof, such officer may, either by public auction or by private sale, and with due notice to the promoter but without prejudice to
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any other remedy which it may have for the recovery of the said amount, sell and dispose-off the materials of the ropeway or part thereof so removed; it may, out of the proceeds of the sale, pay and reimburse to himself the amount of costs certified as aforesaid and the costs of sale, and shall pay over residue (if any) of such proceeds to the promoter.
CHAPTER - IX
PURCHASE OF ROPEWAYS
Power of State 25 (1)Where the promoter is the State Government, the State
Government and Government may at any time transfer the undertaking or any
its departments
part thereof to-
and agencies to purchase (a) its departments and or agencies under terms and conditions
ropeways approved by, and with the consent of, such departments or agencies; or
(b) to any other person selected in accordance with the Applicable Law, under such terms and conditions as may be mutually agreed upon between the State Government and the transferee.
(2) Where the promoter is not the State Government or its agency or department, the State Government may in its sole discretion
(a) within such limits of time and upon such terms and conditions as specified in this behalf in the license, or
(b) within two months after the publication of a notification under section 23 or within six-months after the publication of a notification under section 27,
By a notice in writing, require the promoter to sell to the State Government or to any of its department or agency the ropeway or a part thereof, and thereupon the promoter shall sell the same upon the terms specified in the license, or if the terms were not specified in the license, then upon such terms as may be prescribed in this regard.
(3) A requisition shall not be made under sub-section (2) requiring the promoter to sell to any department or agency of the State Government, unless such requisition has been approved by the concerned department or agency.
(4) When a sale has been made under this section, all the rights, powers and authorities of the promoter in respect of the
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undertaking or part thereof sold, or, where a notification has been published under section 23 or section 27, all the rights, powers and authorities of the promoter previous to the publication of the notification in respect of the undertaking or part thereof sold, shall be transferred to the authorities to whom the undertaking or part has been sold, and shall vest in, and may be exercised by, that authority in the same manner as if the ropeway had been constructed by it under a license granted under this Act.
(5) Subject to, and in accordance with the preceding provisions of this section, two or more government departments and or agencies may jointly purchase an undertaking or so much thereof as is within their jurisdiction.
(6) Where a purchase has been effected under sub-section (1) or sub- section (5),-
(a) the undertaking shall vest in the purchaser free from any debts, mortgages or similar obligations of the promoter or attaching to the undertaking:
b) save as aforesaid, the license granted under section 10 shall remain in full force and the purchaser shall be deemed to be the promoter:
Provided that where the State Government elects to purchase, the licence granted under section 10 shall, after purchase, in so far as the State Government is concerned, cease to have any further operation.
(7) Not less than two years' notice in writing of any election to purchase under clause (a) or clause (b) of sub-section (2) of this section shall be served upon the promoter by the State Government or the local authority, as the case may be.
(8) Notwithstanding anything hereinbefore contained, a department/ agency may, with the previous sanction of the State Government, waive its option to purchase and enter into an agreement with the promoter for the working by him of the undertaking until the expiration of the next subsequent period mentioned in the order or referred to in clause (b) of sub-section (2), upon such terms and conditions as may be stated in the agreement.
Power of 26 Where, on the expiration of any of the periods referred to in section
promoter to sell 24, neither the State Government nor any of its department or
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when option to agency purchases the undertaking, and the license granted under
purchase not section 10 is, on the application or with the consent of the promoter,
exercised and
revoked, the promoter shall have the option of disposing of all lands,
license revoked by consent buildings, works, materials, plants and apparatus belonging to the undertaking in such manner as it may think fit
Expropriation by 27 (1) If, at any time, after the opening of a ropeway, the State
the State Government is of the opinion that an existing ropeway is
Government
required or needed by the Government in the national security interest or in the interest of the public, the State Government may, after considering any statement which the promoter may desire to make, and after such enquiry as it deems necessary, declare, subject to such terms and conditions as the State Government may prescribe in this regard, that the powers of the promoter in respect of such ropeway, shall, at the expiration of six months from the date of such declaration, be at an end and thereupon all the rights, powers and authorities of the promoter in respect of the said ropeway shall vest absolutely in the State Government, free from all debts, encumbrances or similar obligations.
(2) As soon as may be, after a notification under sub-section (1), has been made, the State Government shall by a notice in writing, require the promoter to transfer and handover the undertaking including all land, building, equipments and assets, clearances and permits and documents pertaining thereto, forming part of the ropeway subject matter of the notification under sub-section (1), to the State Government; Provided that the notice set forth in sub-section (2) shall set forth the modalities for the handover of the ropeway and the amount of compensation payable to the promoter in lieu of the takeover of the ropeway by the State Government, which shall be an amount equivalent to the cost of procurement of all land, if owned by the promoter, and the depreciated value of the buildings, plant and machinery of the promoter, suitable to, and used by him for the purposes of the undertaking and taken over by the Government and which compensation shall in all events be paid to the promoter by the State Government prior to the expiration of the period set forth in sub-section (1) of this Section 27:
CHAPTER - X
INABILITY OR INSOLVENCY OF PROMOTER
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Proceedings in 28 (1) If, at any time, after the opening of a ropeway, it appears to the
case of inability State Government that the promoter is insolvent or is unable to
or insolvency of
maintain the ropeway or operate the same with advantage to
promoter
the public, or at all, the State Government may, after considering any statement which the promoter may desire to make, and after such enquiry as it deems necessary, declare that the powers of the promoter in respect of such ropeway, shall, at the expiration of six months from the date of such declaration, be at an end, and thereupon the said powers shall, at the expiration of that period, cease and determine.
(2) At any time after the expiration of the said six months, an officer appointed by the State Government in that behalf, may remove the ropeway in the same manner and subject to the same provisions as to the payment of costs and to the same remedy for the recovery thereof in every respect as in cases of removal under section 24.
CHAPTER - XI
APPEALS
Review by the 29 (1) All orders made by the Licensing Authority under this Act except
Licensing those which are made by the Collector under the provisions of
Authority
the Land Acquisition Act, 2013, shall be appealable within thirty days from the date of order and the appeal shall lie to the State Government.
(2) Any appeal preferred under sub-section (1) shall normally be disposed of by the State Government within three months from the date of receipt of the appeal.
(3) The State Government may, of its own motion, call for and examine the records of any proceedings for the purpose of satisfying itself as to the legality or propriety of any order made under this Act by the Licensing Authority not being an award or order made or passed by the Collector under the provisions of the Land Acquisition Act, 2013 and if in any case it shall appear to the State Government that any such order should be modified, annulled or revised or remitted for reconsideration, the State Government may, after giving the party to be affected thereby a reasonable opportunity of being heard, pass such order thereon as it may deem fit.
CHAPTER - XII
SUPPLEMENTARY PROVISIONS
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Returns 30 A promoter shall, in respect of the ropeway, submit to the State Government, returns of capital and revenue expenditure, receipts and traffic, at such intervals, and in such form, as may be prescribed.
Protection of 31 No promoter shall, in the course of the construction, repair,
roads, railways, working or management of a ropeway, cause any permanent
tramways, and
injury to any public road, railway, tramway or waterway, or
waterways
obstruct or interfere with, otherwise than temporarily as may be necessary, the traffic on any public road, railway, tramway or waterway.
Acquisition of 32 (1) The State Government may, suo motto, acquire land for the
land by the purposes of this Act, in accordance with the provisions of the
State
Land Acquisition Act, 2013, and may if it thinks fit, transfer
Government
the land owned, acquired or controlled by it to any promoter, for the purposes of this Act.
(2) The State Government may, if it thinks fit, subject to the provisions of the Act, on the application of any promoter desirous of obtaining any land for the purpose of constructing, extending, working or managing a ropeway, acquire on his behalf such land under the provisions of Part VII of the Land Acquisition Act, 2013 whether the said promoter is or is not a company as defined in the Land Acquisition Act.
Notification of 33 No person shall be entitled to a refund of an overcharge in
claims to respect of animals or goods carried by a ropeway or to
refund of
compensation for the loss, destruction or deterioration of animals
overcharges and or goods delivered to be so carried, unless his claim to the refund
compensation or compensation has been preferred in writing by him or on his
for losses behalf to the promoter within six months from the date of the delivery of the animals or goods for carriage by the ropeway.
CHAPTER - XIlI
DELEGATION OF POWERS OF, AND MAKING OF RULES BY
STATE GOVERNMENT
Power of State 34 (1) The State Government may, after previous publication, make
Government to rules to carry out the purpose of this Act.
make Rules
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may prescribe-
a) the power and duties of the Chief Inspector and the District
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Inspector appointed under section 4;
b) the accidents of which notice shall be given to the Licensing Authority and to the District Inspector
c) the maximum rates for passengers, animals or various classes of goods on the ropeway, which a promoter may fix under section 19.
d) the duties of the promoter, promoter's employees and of police officers, and magistrate on the occurrence of an accident;
e) the standard dimensions and specifications to which the ropeway is to conform;
f) the manner in which notice under this Act shall be served;
g) the safe and efficient working of ropeways;
h) the conditions under which, and the manner in which, the powers conferred on promoters by section 16 and section 17 may be exercised;
i) the procedure for the disposal of application under sub- section (2) of section 22 to reopen any ropeway or part thereof and the conditions under which such ropeway may be reopened;
j) the procedure for filing, hearing and disposing of appeals under this Act;
k) the fees to be charged to promoters and other persons in respect of licenses, application, enquiries, inspection, and services rendered under this Act;
l) the procedure for making, hearing and disposing or applications under this Act;
m) provisions for fire aid and other amenities; and
n) any other matter which is to be or may be prescribed under this Act.
(3) All rules made under this section shall be published in the Official Gazette.
(4) Every rule made under this Act shall be laid, as soon as may be after it is made, before the House of the State Legislature while it is in session for a total period of not less than fourteen days which may be comprised in one section or in two or more successive sessions and if before the expiry of the session in which it is so laid
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or the sessions aforesaid, the House makes any modification in the rule or decides that the rule should 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 validity of anything previously done under that rule.
Power of State 35 The State Government may, if it deems fit, enter into an agreement
Government to with an entity/ person for implementing and operating a ropeway
award projects
project within the State on a PPP basis, provided that, the process for selection of such an entity/ person shall be such as stipulated under the Applicable Law.
CHAPTER - XIV BYE-LAWS power to make 36 (1) The Licensing Authority shall, subject to the provisions of sub-
bye-laws section (3), make bye-laws consistent with this Act,-
a) for regulating the speed at which carriers are to be moved or propelled;
b) for declaring what shall be deemed to be dangerous or offensive goods and for regulating the carriage of such goods;
c) for regulating the maximum passengers and animals and the maximum weight of goods to be carried in each carrier;
d) for regulating the use of steam power or any other mechanical power or electrical power on the ropeway;
e) for regulating the conduct of the promoter's servants;
f) for regulating the qualifications of the staff employed for running and maintaining the ropeway;
g) for regulating the terms and condition on which the promoter will warehouse or retain goods at any station on behalf of the consignee or owner of such goods; and
h) generally for regulating the travelling upon, and the use, working and management of the ropeway.
(2) Such bye-laws may provide that any person who contravenes the provisions of any of them shall be liable to such fine which may extend to any sum not exceeding one
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hundred rupees and that, in the case of a breach of a bye- law made under clause (c) of sub-section (1), the promoter's servant responsible for the same shall forfeit a sum not exceeding one month's pay, which sum may be deducted by the promoter from his pay.
(3) A bye-law made under this section shall not take effect until it has been approved by the State Government and published in the Official Gazette:
Provided that no such bye-law shall be so confirmed until it has been previously published by the promoter in such manner as may be prescribed.
CHAPTER - XV
OFFENCES AND PENALTIES
failure of 37 If a promoter
promoter to comply with Act a) constructs or opens or operates or maintains a ropeway otherwise, than in accordance with the terms of a
licence granted under section 10 or under sub-section
(2) of section 5; or
b) contravenes any of the provisions of this Act or the provisions of any rule made under section 35; or
c) fails to pay within a reasonable time any compensation awarded by a Collector or by the State Government under the provisions of this Act;
it shall, without prejudice to the enforcement of specific performance of the requirements of this Act or of any other remedy which may be obtained against him, be punishable with fine which may extend to ten thousand rupees and in case of a continuing offence to a further fine which may extend to one thousand rupees for every day after the date of the first conviction during which the offender is proved to have persisted in the offense.
Unlawfully 38 If a person, without lawful excuse, the burden of proving which
obstructing shall lie upon him, wilfully obstructs or impedes any officer or
promoter's
employee of a promoter in the discharge of his duty, it shall be
employees in discharge of his punishable with fine which may extend to two hundred rupees.
duty Unlawfully 39 If any person, without lawful excuse, the burden of proving which
interfering with shall lie upon him, wilfully does any of the following things, namely:-
ropeways
a) interferes with, removes or alters any part of a ropeway or
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of the works connected therewith;
b) does anything in such manner as to obstruct any carrier travelling on a ropeway;
c) attempts to do or abets within the meaning of the Indian Penal Code, 1860 (Central Act 45 of 1860) the doing of anything mentioned in clause (a) or clause (b); it shall, without prejudice to any other remedy which may be obtained against him in a civil court, be punishable with fine which may extend to four hundred rupees.
Punishments for 40 (1) If any person does anything mentioned in clause (a), clause
acts or attempts (b) or clause (c) of section 39 or does, attempts to do, or
tending to
abets, within the meaning of the Indian Penal Code, 1860
endanger safety or persons (Central Act 45 of 1860), the doing of any other act or thing in
travelling or relation to a ropeway with intent, or with knowledge that it is
being upon likely to endanger the safety of any person travelling or being
ropeways upon the ropeway, it shall be punishable with imprisonment for a term which may extend to fourteen years.
(2) If the promoter does anything or omits to do anything, mentioned in section 37, in relation to an ropeway with intent or with knowledge that such act or omission is likely to endanger the safety of any person travelling or being upon the ropeway, it shall be punishable with imprisonment for a term which shall not be less than one month but may extend to five years.
Arrest for 41 (1) If any person commits any offence under section 38 or
offence against section 39 which obstructs the working of a ropeway or commits
certain sections
any offence punishable with imprisonment under section 40, it may
and procedure thereupon be arrested without warrant or other written authority by any servant of the promoter or by any police officer, or by other persons whom such servant or officer may call to his aid.
(2) A person so arrested shall, with the least possible delay, be taken before a Magistrate having authority to try him or to commit him for trial.
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