258
THE UTTAR PRADESH REGULATION OF COLD STORAGES ACT,
19761
[U. P. Act No. XI of 1976]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on April 6, 1976 and by the Uttar Pradesh legislative Council in April 7, 1976.
Received the assent of the Governor General on April 16, 1976, under Article 200 of 'the Constitution of India' was published in the Uttar Pradesh Gazette, Extraordinary dated April 19, 1976.]
AN
ACT
to provide for the licensing, supervision and control of cold storages in Uttar Pradesh and for matters connected therewith
IT IS HEREBY enacted in the Twenty-seventh Year of the Republic of India :-
CHAPTER I
PRELIMINARY
Short title, extent and commencement 1- (1) This Act may be called the Uttar Pradesh Regulation of Cold Storages Act, 1976.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall be deemed to have come into force on September 20, 1975. Definition
2- In this Act, unless the context otherwise requires-
(a) "agricultural produce" includes products of agriculture or horticulture, animal husbandry or pisciculture and all articles of food or drink wholly or partly made from any of them;
(b) "Board" means the Cold Storages Advisory Board constituted under section 3 ;
(c) "cold storage" means an enclosed chamber insulated and mechanically cooled by refrigeration machinery to provide refrigerated condition to agricultural produce stored therein, but does not include refrigerated cabinets and chilling plants having a capacity of less than 100 cubic metres ;
(d) "hirer" means a person who on payment hires space in a cold storage for storing agricultural produce ;
(e) "licence" means a licence granted under this Act :
(f) "licensee" means any person to whom a licence is granted under this Act ;
(g) "Licensing Officer" means the Director of Horticulture and Fruit Utilization, Uttar Pradesh, and except in the Explanation to section 17 includes--
259
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 3-5]
(1) any other officer of the Horticulture Department, not below the rank of a District Horticulture Officer ;
(2) an officer of the Revenue Department, not below the rank of a Sub- Divisional Officer; empowered by the Director of Horticulture and Fruit Utilization in his behalf to exercise some or all of the powers of the Licensing Officer under this Act ;
(h) "prescribed" means prescribed by rules made under this Act ;
(i) "receipt" means a cold storage receipt including a duplicate receipt issued by a licensee under this Act ;
(j) "Tribunal" means the Tribunal constituted under section 35.
CHAPTER II
COLD STORAGE ADVISORY BOARD
Constitution of the Board
3- The State Government shall, by notification, constitute a Cold Storage Advisory Board, which shall consist of the following members, namely :-
(a) The Agricultural Production Commissioner, Uttar Pradesh who shall be the Chairman of the Board ;
(b) A representative of the Agricultural Marketing Advisor to the Government of India ;
(c) The Director of Industries, Uttar Pradesh;
(d) The Registrar, Co-operative Societies, Uttar Pradesh;
(e) The Director of Mandis, Uttar Pradesh, Lucknow; and
(f) The Director of Horticulture and Fruit Utilization, Uttar Pradesh who shall also act as Secretary.
Duties and
function of the
Board
4- (1) The Board shall discharge the following duties and functions, namely :-
(a) to advise the State Government on policy matters relating to the licensing of cold storages and matters connected therewith;
(b) to make suggestions to the State Government in respect of scientific planning, maintenance, development and expansion of cold storages and to suggest proper steps for co-ordination of cold storage facilities in the State ;
(c) to advise the State Government in the matter of fixation, from time to time, of maximum charges for storing agricultural produce in the cold storage; and
(d) to advise the State Government on such other matters as may be referred to the Board by the State Government, or as may be prescribed.
(2) The business of the Board shall be conducted in such manner as may be prescribed.
CHAPTER III
LICENSING OF COLD STORAGES
Restrictions on carrying on the business of cold Storage 5- On and after such dates as the State Government may, by notification appoint in that behalf, no person shall carry on the business of storing any agricultural produce in a cold storage except under and in accordance with the terms and conditions of a licence granted under this Act.
260
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 6-9] Application
for licence
6- (1) Every application for a licence under this Act shall be made in the prescribed form to the licensing Officer and shall be accompanied by the prescribed fee.
(2) No licence under this Act shall be granted, if it appears to the Licensing Officer that--
(a) the cold storage does not conform to the prescribed specifications;
(b) the cold storage is not suitable for storage of the class of goods for which it is intended ;
(c) the application is not accompanied by the prescribed fee;
(d) the applicant is guilty of any fraud or misrepresentation;
(e) the applicant has been convicted of any offence under this Act, or the rules made thereunder.
Terms and
renewal of
licence
7- (1) A licence granted under section 6 shall be valid for such period, as may be prescribed, and may on application made in that behalf and upon payment of the prescribed fees, be renewed, from time to time, by the Licensing Officer for such further period as may be prescribed.
(2) No licence granted under this Act shall be renewed if it appears to the Licensing Officer that--
(a) any of the grounds mentioned in sub-section (2) of section 6 exists ;
(b) the licensee is guilty of breach of the provisions of this Act or the rules made thereunder ;
(c) that the application involves a breach of any direction issued by the State Government under section 44.
Suspension
and cancellation
of a licencs
8- (1) A licence granted under this Act, may be suspended or cancelled, if it appears to the Licensing Officer that-
(a) any of the grounds mentioned in sub-section (2) of section 7 exists ;
(b) the licencee has parted wholly or partly with the possession or control of the cold storage or that he has ceased or run it.
(2) Where any licence is suspended or cancelled, the licensee shall not be entitled to any compensation therefor nor he shall be entitled to any refund of any fee paid by him for the licence.
Permission for
construction of
a new cold
storage
9- (1) No person shall construct any new cold storage without obtaining prior permission from the Licensing Officer, for such Construction.
(2) Every application for permission under sub-section (1) shall be made in the prescribed form to the Licensing Officer and shall be accompanied by the prescribed fee.
(3) The Licensing Officer shall, while granting the permission under sub- section (1), have regard to -
261
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 10-14]
(a) the number of cold storages operating in the area in which the cold storage is sought to be constructed;
(b) availability of agricultural produce in such area ;
(c) any other matter which may be prescribed.
(4) The Licensing Officer may, while granting permission under sub-section (1), impose such conditions as he may consider necessary. Orders to
contain reasons
10- (1) Every order refusing to grant the licence under section 6, or refusing to renew the licence under section 7, or suspending or canceling the licence under section 8, or refusing permission under section 9, shall be in writing and shall contain the reasons in support thereof.
(2) Before making an order referred to in sub-section (1), the Licensing Officer shall give the licensee or the applicant, as the case may be, a reasonable opportunity of being heard:
Provided that when immediate action is required in public interest, the Licensing Officer may, for reasons to be recorded, suspend a licence without any notice under this section.
Duplicate
licencc
11- Where a licence is lost, destroyed, torn, defaced or otherwise becomes illegible, the Licensing Officer shall in the manner prescribed and on payment of the prescribed fee, issue a duplicate licence.
CHAPTER IV
RIGHTS AND DUTIES OF A LICENSEE
Reasonable care of goods deposited 12- Every licensee shall take such care of to be goods stored in his cold storage as a man of ordinary prudence would take of his own goods under similar circumstances and conditions.
Duty to exhibit
capacity of the
cold storage
13- Every licensee shall, before the commencement of business every day, display and exhibit in the prescribed manner on or near the main entrance of cold storage the following information in respect of the cold storage :-
(a) total capacity of cold storage (both in area and tonnage) ;
(b) capacity physically occupied (both in area and tonnage)
(c) vacant capacity (both in area and tonnage). Acceptance
of goods for
deposit
14- (1) No licensee shall accept for storage, agricultural produce which is likely to cause damage to other agricultural produce which is, or may be stored in the cold storage and if any question arises whether any agricultural produce is such as is likely to cause damage as aforesaid, it shall be referred to the Licensing Officer whose decision shall be final:
Provided that a licensee shall not refuse to store potato seed of bona fide cultivators, so certified in the prescribed form and manner by a Gazette Officer of Horticulture Department or a Block Development Officer, as the case may be, on the ground that it is likely to cause damage to other agricultural produce.
262
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 15-17]
(2) Subject to the provisions of sub-section (1), no licensee shall refuse to accept agricultural produce for storage in his cold storage without any lawful excuse.
Explanation-- The refusal to accept any agricultural produce on the ground that the space in the enclosed chamber, though physically vacant, is booked in favour of any other person, shall not be deemed to be a "lawful excuse" within the meaning of this section.
Preservation
of identity of
goods
15- Every licensee shall keep in his cold storage the agricultural produce of one hirer separate from such produce of other hirer and from other produce of the same hirer for which a separate receipt has been issued, so as to permit at all times the identification and easy delivery thereof :
Provided that where standardized and graded goods are stored in the cold storage, the same variety of goods belonging to the same or different hirer may, subject to any contract to the contrary, be pooled together and each hirer shall be entitled only to his portion of the goods according to weight or quantity as the case may be, as shown in his receipt, less any driage or shrinkage up to the limit fixed under Explanation to section 17.
Licence to
allow facilities
for the hirer to
inspect goods
16- Every licensee shall allow, during such hours as the Licensing Officer may by order direct, necessary facilities to a hirer or his nominee to inspect and satisfy himself that his goods are properly cared for.
Goods
deterioration
in cold storage
and their
disposal
17- (1) Whenever goods stored in a cold storage begin to deteriorate or are likely to deteriorate from a cause beyond the control of the licensee, or where the hirer fails to take delivery of the goods stored in the cold storage within a period of fifteen days from the date specified there for in the receipt, the licensee shall forthwith give notice thereof to the hirer, requiring him to take delivery of the goods immediately after surrendering the receipt duly discharged and paying all charges due to the licensee, and send a copy of such notice to the Licensing Officer.
(2) Where the hirer fails to comply with the notice referred to in sub-section
(1) within a period of seven days from the date of service thereof, the licensee may cause the goods to be removed from the cold storage and sold by public auction at the cost and risk of their hirer:
Provided that the licensee shall give notice of the sale to the Licensing Officer at least forty-eight hours before such sale, and the Licensing Officer shall supervise such sale either himself or through an officer authorized by him in that behalf.
Explanation- Loss of weight or bulk by driage or shrinking or gain of weight or bulk by absorption of moisture shall be deemed to amount to deterioration within the meaning of this section, if the loss or gain exceeds such limits as the Licensing Officer may, from time to time, having regard to the climatic conditions of different areas, fix by notification published in the Gazette.
(3) If there is any excess in the weight or bulk of an agricultural produce stored in a cold storage by absorption of moisture or other causes, the licensee shall not be entitled to such excess.
263
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 18-25] Intimation
regarding
condition of
goods
18- Any person having an interest in any goods stored in a cold storage or in the receipt covering such goods may inform the licensee in writing of the fact and nature of his interest and the licensee shall keep a record thereof and if such person requests in writing that intimation be given to him regarding the condition of goods and agrees to pay the prescribed charges for giving such intimation, the licensee shall be bound to give him intimation accordingly. Delivery of
goods
19- (1) Every licensee shall on demand made by or on behalf of the hirer, deliver the goods stored in the cold storage, provided the hirer surrenders the receipt and pays all charges due to the licensee.
(2) Every receipt so surrendered to the licensee shall be defaced and shall not be reissued.
(3) Subject to an agreement between the parties, the hirer may take partial delivery of the goods stored in a cold storage and in every such case, the licensee shall make necessary endorsement on the receipt and return it to the hirer. Licensee's lien
20- Every licensee in possession of the goods in his cold storage is entitled to retain possession thereof until the receipt therefor is surrendered and necessary charges are duly paid in accordance with section 19.
Licensee not to
pledge or deal in
the goods in cold
storage without
the authority of
the hirer
21- No licensee shall, except with the written authority of the hirer, pledge or otherwise deal in goods received by him for storage in the cold storage. Rate of interest
on loan a hirer
22- If any money is lent by the licensee to a hirer against the goods stored by some hirer in the cold storage, the rate of interest, in no case, shall be higher than one-half of one per cent per annum simple interest over the current rate of interest charged by the State Bank of India, at the time of the loan, for like purposes in respect of advances made by it against goods pledged in its favour. Insurance
23- Every licence shall insure the agricultural produce stored in his cold storage against loss or damage by fire, breakdown (whether mechanical or otherwise) or such other like cause.
Compensation
for loss, destru-
ction, etc.
24- Except as otherwise provided in this Act the licensee shall be liable to pay to the hirer compensation for every loss, destruction, damage, deterioration or non- delivery of the goods stored in his cold storage caused by the negligence, misconduct or default on the part of such licensee.
Dispute
regarding
compensation
to be referred
to the
Licensing
Officer
25- (1) Every dispute regarding compensation payable by the licensee under section 24 shall be referred to the Licensing Officer, and subject to the result of appeal, if any, under section 36, the order of the Licensing Officer shall be final.
(2) When the Licensing Officer is satisfied that any compensation payable by a licensee under sub-section (1) has not been paid within thirty days from the date of the order under sub-section (1) or, as the case may be, from the date of the decision of the Tribunal under section 36, he shall issue a certificate of recovery to the Collector, and the Collector shall recover the amount of such compensation together with costs of recovery as arrears of land revenue and pay the amount realised, after deduction of costs, to the hirer.
264
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 26-33] Prohibition
from recovery
of excess
amount
26- No licensee shall take or receive, for storage or any other service rendered to the hirer, any amount over and above [the charges fixed under section 29]1. Licensee to
maintain
account books
27- Every licensee shall maintain account books and records in such form and manner as may be prescribed
Power of
Licensing
Officer to issue
directions
28- Every licensee shall be bound to comply with such directions of the Licensing Officer under this Act as may be issued by him from time to time for carrying out the purposes of this Act.
CHAPTER V
Service Charges
[Maximum charges 29- (1) Every licensee shall, from time to time, fix the maximum charges for storing agricultural produce in the cold storage or for any other service rendered in connection therewith, and different charges may be fixed for different agricultural produce.
(2) Every licensee shall display and exhibition or near the maintenance of the cold storage the charges fixed under sub-section (1), and shall also delivery copy thereof in the office of the Licensing Officer.
(3) If the State Government is of the opinion that the charges fixed by a licensee under sub-section (1) are unreasonably high, then notwithstanding the provisions of sub-section (1), the State Government may, by a notified order, fix the maximum charges for the purposes of sub-section (1) with respect to such licensee and the charges so fixed by the State Government shall be effective for the remaining part of the financial year in which they are fixed.]2 30- [***]3
Board's report
to be
considered
31- Where a Board has been constituted under section 3, the State Government shall consider its report before fixing the [charge under sub-section (3) of section
29.]4
CHAPTER VI
Cold Storage Receipt
Duty to issue receipt
32- Every licensee shall issue, in the form prescribed, a receipt for the agricultural produce stored in his cold storage.
Cold storage
receipt
transferrable by
endorsement and
delivery
33- The receipt referred to in section 32, shall, unless it is otherwise specified therein be transferable by endorsement and delivery and shall entitle the holder in due course to receive the goods specified in it as it he was the original hirer.
265
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 34-38] Duplicate
receipt
34- If a receipt is lost, destroyed, torn, defaced, or otherwise becomes illegible, the licensee shall, on an application made by the hirer and upon payment of the prescribed fee, issue a duplicate receipt subject to such conditions, if any, as may be prescribed.
CHAPTER VII
Tribunal
Constitution of Tribunal
35- There shall be a Tribunal consisting of the following members, namely :-
(a) the Agricultural Marketing Adviser to the Government of India, who shall be the Chairman;
(b) the Legal Remembrance to the Government of Uttar Pradesh or an Officer of his department nominated by him not below the rank of Joint Legal Remembrance;
(c) the Secretary to the Government in the Agriculture Department or an officer of that department nominated by him not below the rank of Joint Secretary. Appeal 36- Any person aggrieved by an order of the Licensing Officer refusing to grant a licence under sub-section (2) of section 6, or refusing to renew it under sub-section
(2) of section 7 or suspending or canceling it under sub-section (1) of section 8, or refusing permission under section 9, or deciding a dispute referred to in sub- section (1) of section 14 or in sub-section (1) of section 25, may prefer an appeal to the Tribunal within thirty days from the date of communication of such order, and the decision of the Tribunal thereon shall be final.
CHAPTER VIII
Penalties and Procedure
Penalty 37- Whoever contravenes any provision of this Act or any rule, order or direction made thereunder shall on conviction be punishable with imprisonment for a term which may extend to two years or with fine which may extend to ten thousand rupees or with both.
offences by
companies
38- (1) If the person committing an offence under this Act is a company, the company as well as every person in charge of, and responsible to the company for the conduct of its business at the time of the commission of the offence shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly :
Provided that nothing contained in this sub-section shall render any such person liable to any punishment if he proves that the offence was committed without his knowledge or that he exercised all the diligence to prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1), where any offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to any neglect on the part of any managing agent secretary, treasurer, director, manager or other officer of the company, such managing agent, secretary, treasurer, director, manager or other officer of the company shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.
266
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 39-43] Explanation-- For the purpose of this section --
(a) "Company" means any body corporate, and includes a firm or other association of individuals; and
(b) "Director" in relation to a firm, means a partner in the firm. Cognizance of
offence
39- (1) Every offence punishable under this Act shall be cognizable.
(2) No court inferior to that of a Magistrate of the first class shall try any such offence.
CHAPTER IX
Miscellaneous
Power of Licensing Officer 40- The Licensing Officer may-
(a) require any licensee to furnish such information as he may specify in respect of the cold storage owned or run by such licensee;
(b) enter upon and inspect or cause to be inspected any cold storage, its machinery and equipment, goods stored therein, and the account books and records relating thereto, for the purpose of satisfying himself that the requirements of this Act and the rules made thereunder are being complied with;
(c) collect samples of agricultural produce stored in any cold storage and get them analysed, examined or tested in any laboratory selected for the purpose.
Protection of
acts in good
faith
41- (1) No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done under this Act or the rules made thereunder.
(2) No suit or other legal proceeding shall lie against the State Government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act or the rules made thereunder. Savings as to
orders
42- No order made in exercise of any power conferred by or under this Act, shall be called in question in any court.
Effect of Act
and Rules, etc.
inconsistent
with other
enactments
and
instruments
43- The provision of this Act or any rule made thereunder, shall have effect notwithstanding anything inconsistent therewith contained in any enactment other than this Act or in any contract, or in any other instrument having effect by virtue of any enactment other than this Act.
267
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 44-46] Directions by
State
Government
44- In the discharge of his duties under this Act, the Licensing Officer shall carry out such directions of the State Government on matters of policy as may be issued by the State Government from time to time suo motu or on the advice of the Board. 44-A [***]1
Rules
45- (1) The State Government may, by notification in the Gazette, make rules for carrying out the purposes of this Act, including any rules prescribing fees in respect of any proceeding under this Act.
(2) All rules made under this Act shall, as soon as may be after they are made, be laid before each House of the State Legislature while it is in session, for a total period of not less than thirty days comprised in its one session or more than one successive sessions, and shall, unless some later date is appointed take effect, from the date of their publication in the Gazette, subject to such modifications or annulments as the two Houses of the Legislature may, during the said period, agree to make, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder. Repeal and
savings
U. P.
Ordinance 7 of
1976
46- (1) The Uttar Pradesh Regulation of Cold Storages Ordinance, 1976, is hereby repealed.
(2) Notwithstanding such repeal or the repeal of the Uttar Pradesh Regulation of Cold Storages Ordinance, 1975 by the Ordinance mentioned in sub-section (1) anything done or any action taken under the said Ordinances shall be deemed to have been done or taken under the corresponding provisions of this Act as if this Act were in force at all material times.
268
mÙkj izns"k dksYM LVksjst fofu;eu vf/kfu;e] 1976 ¿mÙkj izns"k vf/kfu;e 11] 1976À
THE UTTAR PRADESH REGULATION OF COLD STORAGES ACT, 1976
[U. P. Act XI of 1976]
269
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270
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¼?k½ fucU/kd] lgdkjh lfefr;ka] mÙkj izn s"k(
¼³½ e.Mh funs"kd] mÙkj izns"k] y[kuÅ ( vkSj
¼p½ m|ku ,oa Qyksi;ksx funs"kd] mÙkj izns"k tks lfpo dk Hkh dk;Z djsxkA 4&& ¼1½ cksMZ fuEufyf[kr dÙkZO;ksa vkSj d`R;ksa dk fuoZgu djsxk %& cksMZ ds dÙkZO; vkSj dR̀; ¼d½ dksYM LVksjstksa dks ykblsal nsu s ls lacaf/kr uhfr&fo'k;d ekeyksa vkSj mlls lEc) fo'k;ksa ij jkT; ljdkj dks lykg nsuk(
¼[k½ dksYM LVksjstksa ds oSKkfud fu;kstu] vuqj{k.k] fodkl vkSj foLrkj ds laca/k esa jkT; ljdkj dks lq>ko nsuk vkSj jkT; esa dksYM LVksjst lqfo/kkvksa ds leUo; ds fy;s mfpr dk;Zokgh dk lq>ko nsuk(
¼x½ dksYM LVksjst esa df̀"k mRikn dks LVksj djus ds fy;s le;≤ ij vf/kdre izHkkj fu;r djus ds fo'k; esa] jkT; ljdkj dks lykg nsuk( vkSj
¼?k½ jkT; ljdkj dks ,sls vU; fo'k;ksa ij] tks jkT; ljdkj }kjk cksMZ dks fufZnZ"V fd;s tk;a] ;k tks fofgr fd;s tka;] lykg nsukA
¼2½ cksMZ dk dk;Z fofgr jhfr ls lapkfyr fd;k tk;xkA
v/;k; &3
dksYM LVksjst dks ykblsal nsuk
5&& ,sls fnukad dks vkSj mlds }kjk i"pkr~ tSlk jkT; ljdkj] vf/klwpuk }kjk ml fufeÙk fu;r djs] dksbZ O;fDr] bl vf/kfu;e ds v/khu iznÙk ykblsal dh "krksZa vkSj fucU/kuksa ds v/khu vkSj vuqlj.k ds flok;] dksYM LVksjst esa fdlh df̀'k mRikn dks LVksj djus dk dkjckj ugha djsxkA
dksYM LVksjst dk dkjckj
djus ij fucZU/ku
271
¿mÙkj izns"k dksYM LVksjst fofu;eu vf/kfu;e] 1976À ¿/kkjk 6&9À 6&& ¼1½ bl vf/kfu;e ds v/khu ykblsal ds fy, izR;sd vkosnu&i= ykblsUl vf/kdkjh dks fofgr izi= esa vkSj fofgr Qhl ds lkFk fn;k tk;xkA
ykblasl ds fy, vkosnu&
i=
¼2½ bl vf/kfu;e ds v/khu dksbZ ykblsal ugha fn;k tk;xk] ;fn ykblsal vf/kdkjh dks ;g izrhr gks fd &
¼d½ dksYM LVksjst fofgr fofunsZ"kksa ds vuq:i ugha gS(
¼[k½ dksYM LVksjst ml oxZ ds eky dks LVksj djus ds mi;qDr ugha gS] ftlds fy, ;g vk"kf;r gS (
¼x½ vkosnu&i= ds lkFk fofgr Qhl ugha gS (
¼?k½ vkosnd fdlh diV ;k nqO;Zns"ku dk nks"kh gS (
¼³½ vkosnd] bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa ds v/khu fdlh vijk/k ds fy;s fl)nks"k gqvk gSA
7&& ¼1½ /kkjk 6 ds v/khu iznÙk ykblsal fofgr vof/k ds fy;s] fof/kekU; gksxk] vkSj ml fufeÙk vkosnu&i= vkSj fofgr Qhl ds nsus ij ykblsal vf/kdkjh }kjk] le;≤ ij] vxzrj fofgr vof/k ds fy;s uohdr̀ fd;k tk ldrk gSA
ykblsal dh vof/k vkSj
uohdj.k
¼2½ bl vf/kfu;e ds v/khu iznÙk ykblsal ugha fd;k tk;xk] ;fn ykblsal vf/kdkjh dks ;g izrhr gks fd &
¼d½ /kkjk 6 dh mi/kkjk ¼2½ esa mfYyf[kr dkj.kksa esa ls dksbZ dkj.k fo|eku gS( ¼[k½ ykblsal/kkjh bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa ds micU/kksa dk mYya?ku djus dk nks"kh gS(
¼x½ vkosnu&i= ls /kkjk 44 ds v/khu jkT; ljdkj }kjk fd;s x;s fdlh funs"k dk mYya?ku gksrk gSA
8&& ¼1½ bl vf/kfu;e ds v/khu iznÙk ykblsal fuyfEcr ;k jÌ fd;k tk ldrk gS] ;fn ykblsal vf/kdkjh dks ;g izrhr gks fd &
Ykkblsal dk fuyEcu vkSj
jÌ fd;k tkuk
¼d½ /kkjk 7 dh mi/kkjk ¼2½ esa mfYyf[kr dkj.kksa esa ls dksbZ dkj.k fo|eku gS ( ¼[k½ ykblsal/kkjh us dksYM LVksjst ds dCtk ;k fu;a=.k dks iw.kZr% ;k v"kar% vUrfjr dj fn;k gS ;k mlus mldks pykuk cUn dj fn;k gSA
¼2½ tgka dksbZ ykblsal fuyfEcr ;k jÌ fd;k tk; ogka ykblsal/kkjh u rks mlds fy, fdlh izfrdj dk gdnkj gksxk] u ykblsal ds fy;s vius }kjk nh x;h fdlh Qhl dks okil ikus dk gdnkj gksxkA
9&& ¼1½ dksbZ O;fDr dksbZ u;k dksYM LVksjst cukus ds fy;s ykblsal vf/kdkjh ls iwoZ vuqKk izkIr fd;s fcuk mls ugha cuk;sxkA
u;k dksYM LVksjst cukus
ds fy;s vuqKk
¼2½ mi/kkjk ¼1½ ds v/khu vuqKk ds fy, izR;sd vkosnu&i= fofgr izi= easa vkSj fofgr Qhl ds lkFk ykblsal vf/kdkjh dks fn;k tk;xkA
¼3½ mi/kkjk ¼1½ ds v/khu vuqKk nsrs le; ykblsal vf/kdkjh fuEufyf[kr ckrksa dks /;ku esa j[ksxk %&
272
¿mÙkj izns"k dksYM LVksjst fofu;eu vf/kfu;e] 1976À ¿/kkjk 10&14À ¼d½ ftl {ks= esa dksYM LVksjst cukus dh ekax gS] ml {ks= esa ifjpkfyr dksYM LVksjstksa dh la[;k(
¼[k½ ,sls {ks= easa df̀"k mRikn dh miyC/krk(
¼x½ dksbZ vU; fo'k;] tks fofgr fd, tk;aa(
¼4½ mi/kkjk ¼1½ ds v/khu vuqKk nsrs le; ykblsal vf/kdkjh ,slh "krZs a vkjksfir dj ldrk gS] ftUgsa og vko";d le>sA
10&& ¼1½ /kkjk 6 ds v/khu ykblsal nsus ls badkj djus ;k /kkjk 7 ds v/khu ykblsal ds uohdj.k ls badkj djus ;k /kkjk 8 ds v/khu ykblsal fuyfEcr ;k jÌ djus ;k /kkjk 9 ds v/khu vuqKk nsus ls badkj djus dk izR;sd vkns"k fyf[kr gksxk vkSj mlesa mlds leFkZu es a dkj.k fn, tk;sxsaA
vkns"k eas dkj.k fn;s
tk;saxs
¼2½ mi/kkjk ¼1½ esa fufnZ"V vkns"k nsus ds iwoZ ykblsal vf/kdkjh] ;FkkfLFkfr] vkosnd] ;k ykblsal/kkjh dks lquokbZ dk ;qfDr;qDr volj nsxk %
ijUrq tc yksd fgr esa rRdky dk;Zokgh djuk visf{kr gks rc ykblsal vf/kdkjh] vfHkfyf[kr fd, tkus okys dkj.kksa ls] bl /kkjk ds v/khu fdlh uksfVl ds fcuk dksbZ ykblsal fuyfEcr dj ldrk gSA
11&& tgka dksbZ ykblsal [kks tk;] u'V gks tk;] QV tk;] fo:fir gks tk; ;k vU;Fkk viBuh; gks tk;] ogka ykblsal vf/kdkjh fofgr jhfr ls vkSj fofgr Qhl nsus ij ykblsal dh nwljh izfr tkjh dj ldrk gSA
Ykkblsal dh nwljh izfr
v/;k; & 4
ykblsal/kkjh ds vf/kdkj vkSj dÙkZO;
12&& izR;sd ykblsal/kkjh vius dksYM LVksjst esa LVksj fd, x, eky dh ns[kHkky mlh izdkj djsxk] ftl izdkj fd lkekU; cqf) dk O;fDr leku ifjfLFkfr;ksa vkSj n"kkvksa es a vius eky dh ns[kHkky djrk gSA
tek fd, x, eky dh
;qfDr&;qDr ns[kHkky
13&& izR;sd ykblsal/kkjh izfrfnu viuk dkjksckj izkjEHk djus ds iwoZ] dksYM LVksjst ds izos"k }kj ij ;k mlds fudV dksYM LVksjst ds lEcU/k esa fuEufyf[kr lwpuk iznf"kZr djsxk & dksYM LVksjst dh {kerk
iznf"kZr djus dk dÙkZO;
¼d½ dksYM LVksjst dh dqy {kerk ¼{ks=Qy vkSj Vu Hkkj nksuksa esa½( ¼[k½ oLrqr% v/;kflr {kerk ¼{ks=Qy vkSj Vu Hkkj nksuksa esa½(
¼x½ fjDr {kerk ¼{ks=Qy vkSj Vu Hkkj nksuksa esa ½A
14&& ¼1½ dksbZ ykblsal/kkjh] LVksj djus ds fy,] df̀"k mRikn xzg.k ugha djsxk] ftlls dksYM LVksjst esa LVksj fd, x, ;k fd;s tkus okys vU; d`f"k mRikn dks {kfr igqapus dh lEHkkouk gks vkSj ;fn ;g iz"u mBs fd dksbZ df̀'k mRikn ,slk gS fd mlls mi;qZDr izdkj dh {kfr gksus dh lEHkkouk gS rks og ykblsUl vf/kdkjh dks fufnZ'V fd;k tk;xk] ftldk fofu"p; vfUre gksxk % tek djus ds fy, eky
Lohdkj djuk
ijUrq ykblsUl/kkjh] ;FkkfLFkfr] m|ku foHkkx ds jktif=r vf/kdkjh ;k [k.M fodkl vf/kdkjh }kjk fofgr izi= es a vkSj jhfr ls bl izdkj izekf.kr okLrfod d'̀kdksa ds vkyw ds cht dks bl vk/kkj ij LVksj djus ls bUdkj ugha djsxk fd blls vU; df̀'k mRikn dks {kfr igqapus dh lEHkkouk gSA
273
¿mÙkj izns"k dksYM LVksjst fofu;eu vf/kfu;e] 1976À ¿/kkjk 15&17À ¼2½ mi/kkjk ¼1½ ds micU/kksa ds v/khu jgrs gq,] dksbZ ykblsal/kkjh fof/kiw.kZ dkj.k ds fcuk vius dksYM LVksjst esa df̀"k mRikn dks xzg.k djus ls bUdkj ugha djsxkA Li"Vhdj.k & bl /kkjk ds vFkkZUrxZr fdlh df̀"k mRikn dks xzg.k djus ls bl vk/kkj ij bUdkj djuk fof/kiw.kZ dkj.k ugh le>k tk,xk fd ;|fi ifjc) d{k fjDr gS fdUrq fdlh vU; O;fDr ds i{k esa lqjf{kr gSA
15&& izR;sd ykblsal/kkjh vius dksYM LVksjst esa izR;sd fdjk;knkrk ds df̀"k mRikn dks vU; fdjk;knkrk ds ,sls mRikn ls rFkk mlh fdjk;knkrk ds vU; mRikn ls] ftlds fy, ìFkd jlhn nh xbZ gks] vyx j[ksxk ftlls fd tek eky lHkh le; ij igq apkuk tk lds vkSj mls lqxerkiwoZd fn;k tk lds %
ijUrq tgka dksYM LVksjst esa ekudhd`r vkSj Js.khdr̀ eky LVksj fd, tk,a ogka ,d ;k fofHkUu fdjk;knkrk dk ,d gh izdkj dk eky] fdlh izfrdwy lafonk ds v/khu jgrs gq,] ,d lkFk j[kk tk ldrk gS vkSj mlessa ls izR;sd fdjk;knkrk] ;FkkfLFkfr] rkSy ;k ifjek.k ds vuqlkj tSlk mldh jlhn esa mfYyf[kr gks] /kkjk 17 ds Li'Vhdj.k ds v/khu fuf"pr lhek rd lw[kk ;k ladqpu dks de djrs gq,] dsoy viuk Hkkx ikus dk gdnkj gksxkA
Ekky dh igpku dk
ifjj{k.k
16&& izR;sd ykblsal/kkjh ,sls le; esa] tSlk ykbl sal vf/kdkjh vkns"k }kjk funs"k ns] fdlh fdjk;knkrk ;k mlds uke&fufnZ"V O;fDr dks vius eky dk fujh{k.k djus vkSj viuk ;g lek/kku djus dh lqfo/kk nsxk fd mlds eky dh mfpr ns[kHkky dh tkrh gSA Ykkblsal/kkjh fdjk;knkrk
dks eky dk fujh{k.k djus
dh lqfo/kk nsxk
17&& ¼1½ tc dHkh fdlh dksYM LVksjst esa LVksj fd;k x;k eky ,sls dkj.k ls tks ykblsal/kkjh ds fu;a=.k ls ijs gks] [kjkc gksus yxs ;k mlds [kjkc gks tkus dh laHkkouk gks] ;k fdjk;knkrk dksYM LVksjst esa LVksj fd;s x;s eky dks jlhn esa mlds fy;s fofufnZ"V fnukad ls] iUnzg fnu dh vof/k ds Hkhrj u mBk;s rks ykblsal/kkjh fdjk;knkrk dks rqjUr mldk uksfVl nsxk] ftlesa mlls lE;d~ :i ls mUeksfpr jlhn vH;fiZr djus vkSj ykblsal/kkjh dks ns; leLr izHkkj dk Hkqxrku djus ds i"pkr~ eky dks rqjUr mBkus dh vis{kk dh tk;xh] vkSj ,sls uksfVl dh ,d izfr ykblsal vf/kdkjh dks HkstssxkA
dksYM LVksjst esa eky
[kjkc gksuk vkSj mldk
fuLrkj.k
¼2½ tgka fdjk;knkrk mi/kkjk ¼1½ esa fufnZ'V uksfVl dk ikyu mls rkehy fd;s tkus ds fnukad ls lkr fnu dh vof/k ds Hkhrj u djs] ogka ykblssl/kkjh eky dks dksYM LVksjst ls gVok ldrk gS vkSj mls fdjk;knkrk ds [kpZ vkSj tksf[ke ij lkoZtfud uhyke }kjk fcdok ldrk gS % ijUrq ykblsal/kkjh ykblsUl vf/kdkjh dks ,slh fcdh dh lwpuk fcØh ds de ls de vM+rkyhl ?kUVs iwoZ nsxk] vkSj ykblsUl vf/kdkjh ,slh fcdzh dk i;Zos{k.k ;k rks Lo;a ;k vius }kjk ml fufeÙk izkf/kdr̀ vf/kdkjh ds ek/;e ls djsxkA
Li"Vhdj.k & lw[kk ;k ladqpu }kjk rkSy ;k Hkkj esa deh ;k ueh lks[kus ds dkj.k rkSy ;k Hkkj esa òf) dks bl /kkjk ds vFkkZUrxZr [kjkc gksuk le>k tk;xk] ;fn mDr deh ;k òf) ,slh lhek ls vf/kd gks] ftls ykblsaUl vf/kdkjh le;≤ ij fofHkUu {ks=ksa dh tyok;q dh fLFkfr dks /;ku esa j[krs gq, xtV esa vf/klwpuk izdkf"kr djds fuf"pr djsA
¼3½ ;fn ueh lks[kus ;k vU; dkj.k ls dksYM LVksjst esa LVksj fd;s x;s df̀"k mRikn dh rkSy ;k Hkkj vf/kd gks tk; rks ykblsaUl/kkjh ,sls vkf/kD; dk gdnkj u gksxkA
274
¿mÙkj izns"k dksYM LVksjst fofu;eu vf/kfu;e] 1976À ¿/kkjk 18&25À 18&& dksbZ O;fDr ftldk fdlh dksYM LVksjst esa LVksj fd;s x;s eky esa ;k ,sls eky ls lEcfU/kr fdlh jlhn esa dksbZ fgr gks] ykblsaUl/kkjh dks bl rF; vkSj vius fgr ds Lo:i ls fyf[kr :i ls voxr djk ldrk gS vkSj ykblsaUl/kkjh mldk vfHkys[k j[ksxk] vkSj ;fn ,slk O;fDr fyf[kr :i ls ;g fuosnu djs fd mls eky dh n"kk ds lEcU/k esa izKkiu fd;k tk; vkSj ,sls izKkiu ds fy;s og fofgr izHkkj nsus ds fy;s lger gks rks ykblsaUl/kkjh mls rnuqlkj izKkiu djus ds fy;s ck/; gksxkA
eky dh n"kk ds lEcU/k esa
izKkiu
19&& ¼1½ izR;sd ykblsUl/kkjh fdjk;knkrk }kjk ;k mldh vksj ls ekax fd;s tkus ij dksYM LVksjst esa LVksj fd;s x;s eky dk ifjnku djsxk] ijUrq fdjk;knkrk jlhn vH;fiZr djs vkSj ykblsaUl/kkjh dks ns; leLr izHkkj dk Hkqxrku djsA
eky dk ifjnku
¼2½ ykblsaUl/kkjh dks bl izdkj vH;fiZr izR;sd jlhn fo:fir dj nh tk;sxh vkSj iqu% tkjh ugha dh tk;xhA
¼3½ i{kdkjksa ds e/; fdlh djkj ds v/khu jgrs gq,] fdjk;knkrkk dksYM LVksjst esa LVksj fd;s x;s eky dk ifjnku vkaf"kd :i ls ys ldrk gS vkSj izR;sd ,sls ekeys esa ykblsaUl/kkjh jlhn ij mldk vko";d ì"Bkadu djds mls fdjk;knkrk dks ykSVk nssxkA
20&& izR;sd ykblsaUl/kkjh] ftldk dCtk vius dksYM LVksjst es aeky ij gks] ml le; rd ml ij dCtk j[kus dk gdnkj gksxk tc rd fd /kkjk 19 ds vuqlkj mldh jlhn vH;fiZr u dj nh tk; vkSj vko";d izHkkj dk lE;d Hkqxrku u dj fn;k tk;A
ykblsaUl/kkjh dk LoRo
21&& dksbZ ykblsaUl/kkjh fdjk;knkrk ds fyf[kr izkf/kdkj ds flok; dksYM LVksjst esa LVksj fd;s tkus ds fy;s izkIr eky dks u rks fxjoh j[ksxk vkSj fdlh vU; izdkj ls mlds lEcU/k esa dksbZ O;ogkj djsxkA
ykblsaUl/kkjh dksYM LVksjst
esa j[ks x;s eky dks
fdjk;knkrk ds izkf/kdkj ds
fcuk u fxjoh j[ksxk vkSj u
mlds lEcU/k es dksbZ O;ogkj
djsxk
22&& ;fn ykblsaUl/kkjh dksYM LVksjst esa fdjk;knkrk }kjk LVksj fd;s x;s fdlh eky ij fdlh fdjk;knkrk dks dksbZ /ku m/kkj ns rks C;kt dh nj] fdlh Hkh n"kk esa] m/kkj nsrs le; ,sls gh iz;kstuksa ds fy;s LVsV cSad vkWQ bf.M;k }kjk vius i{k esa fxjok j[ks x;s eky ds lEcU/k esa yh tkus okyh pkyw C;kt dh nj ds vfrfjDr ,d izfr"kr ds vk/ks izfro'kZ lk/kkj.k C;kt dh nj ls vf/kd ugha gksxhA
fdjk;knkrk ds m/kkj ij
C;kt dh nj
23&& izR;sd ykblsaUl/kkjh vius dksYM LVksjst esa LVksj fd;s x;s df̀"k mRikn dk vkx] VwV&QwV ¼pkgsa og ;kaf=d ;k vU; izdkj dk gks½ ;k ,sls gh vU; dkj.k ls gksus okyh gkfu ;k {kfr ds fy;s chek djk;sxkA
chek
24&& bl vf/kfu;e esa vU;Fkk dh xbZ O;oLFkk ds flok;] ykblsaUl/kkjh fdjk;knkrk dks vius dksYM LVksjst esa LVksj fd;s x;s eky ds lEcU/k esa ,sls ykblsaUl/kkjh }kjk dh x;h mis{kk] vopkj ;k O;frØe ds dkj.k gqbZ izR;sd gkfu] uk"k] {kfr] [kjkch ;k eky ds vifjnku ds fy;s izfrdj dk nsunkj gksxkA
gkfu] uk"k] vkfn ds fy,
izfrdj
25&& ¼1½ /kkjk 24 ds v/khu ykblsaUl/kkjh }kjk ns; izfrdj lEcU/kh izR;sd fookn ykblsaUl vf/kdkjh dks fufnZ"V fd;k tk;xk vkSj /kkjk 36 ds v/khu vihy ds] ;fn dksbZ gks] ifj.kke ds v/khu ykblsaUl vf/kdkjh dk vkns"k vfUre gksxkA
Ikzfrdj lEcU/kh fookn
ykblsUl vf/kdkjh dks
fufnZ"V fd;k tk;xk
¼2½ tc ykblsUl vf/kdkjh dk ;g lek/kku gks tk; fd mi/kkjk ¼1½ ds v/khu ykblsaUl/kkjh }kjk ns; fdlh izfrdj dk Hkqxrku mi/kkjk ¼1½ ds v/khu vkns"k ds fnukad ls ;k] ;FkkfLFkfr] /kkjk 36 ds v/khu vf/kdj.k ds fofu"p; ds fnukad rhl fnu ds Hkhrj ugha fd;k x;k gS] rc og dysDVj dks olwyh dk izek.k&i= tkjh djsxk vkSj dysDVj olwyh ds [kpZ lfgr ,sls izfrdj dh jkf"k dks Hkw&jktLo dh cdk;k dh Hkkafr olwy djsxk vkSj olwy dh x;h jkf"k dk Hkqxrku] mlesa ls [kpZ dkVus ds i"pkr~] fdjk;knkrk dks djsxkA
275
¿mÙkj izns"k dksYM LVksjst fofu;eu vf/kfu;e] 1976À ¿/kkjk 26&33À 26&& dksbZ ykblsaUl/kkjh LVksj djus ;k fdjk;knkrk ds izfr dh xbZ fdlh vU; lsok ds fy,] ¿/kkjk 29 ds v/khu fuf"pr izHkkjÀ
1
ds vfrfjDr dksbZ jkf"k ugh a ysxkA vfrfjDr jkf"k dh olwyh
dk izfr"ks/k
27&& izR;sd ykblsaUl/kkjh fofgr izi= esa vkSj jhfr ls ys[kk&cgh vkSj vfHkys[k j[ksxkA ykblsaUl/kkjh ys[kk&cgh
j[ksxk
28&& izR;sd ykblsaUl/kkjh] bl vf/kfu;e ds v/khu ykblsUl vf/kdkjh ds ,sls funs"kksa dk ikyu djus ds fy;s ck/; gksxk] tks bl vf/kfu;e ds iz;kstuks a ds dk;kZUo;u ds fy, mlds }kjk le;≤ ij tkjh fd;s tk;aA
ykblsaUl vf/kdkjh dh
funs"k tkjh djus dh
"kfDr v/;k; & 5 lsok izHkkj ¿29&& izR;sd ykblsaUl/kkjh le;≤ ij dksYM LVksjst esa df̀"k mTikn dks LVksj djus ds fy, ;k mlds lEcU/k esa dh xbZ fdlh vU; lsok ds fy;s vf/kdre izHkkj fuf"pr djsxk vkSj fofHkUu d`f'k mRikn ds fy, fofHkUu izHkkj fuf"pr fd;s tk ldrs gSA ¼2½ izR;sd ykblals/kkjh mi/kkjk ¼1½ ds v/khu fuf"pr izHkkj dksYM LVksjst ds eq[; izos"k }kjk ij ;k mlds fudV iznf"kZr djsxk vkSj mldh ,d izfr ykblasl vf/kdkjh ds dk;kZy; eas Hkh nsxkA
¼3½ ;fn jkT; ljdkj dh jk; gks fd mi/kkjk ¼1½ ds v/khu fdlh ykblasl/kkjh }kjk fuf"pr izHkkj v;qfDr;qDr vf/kd gS rks mi/kkjk ¼1½ ds micU/kksa ds gksrs gq, Hkh] jkT; ljdkj] vf/klwfpr vkns"k }kjk ,sls ykblsal/kkjh ds lEcU/k eas mi/kkjk ¼1½ ds iz;kstuksa ds fy, vf/kdre izHkkj fuf"pr dj ldrh gS vkSj jkT; ljdkj }kjk bl izdkj fuf"pr izHkkj ml foÙkh; o'kZ] ftleas os fuf"pr fd;s tk;a] ds "ks'k Hkkx ds fy, izHkkoh gksaxsAÀ
2
vf/kdre izHkkj 30&& ¿***À3 31&& tgka /kkjk 3 ds v/khu cksMZ xfBr fd;k x;k gks] ogka jkT; ljdkj ¿/kkjk 29 dh mi/kkjk ¼3½ ds v/khu izHkkjÀ
4
fuf"pr djus ds iwoZ mldh vk[;k ij fopkj djsxhA cksMZ dh vk[;k ij fopkj
fd;k tkuk
v/;k;& 6
dksYM LVksjst dh jlhn
32&& izR;sd ykblsaUl/kkjh vius dksYM LVksjst esa LVksj fd;s x;s df̀'k mRikn ds fy;s fofgr izi= esa jlhn nsxkA
jlhn nsus dk dÙkZO;
33&& /kkjk 32 esa fufnZ'V jlhn] tc rd fd mlesa vU;Fkk fofufnZ'V u gks] ì'Bkadu vkSj ifjnku }kjk vUrj.kh; gksxh] vkSj ;Fkk le; mldk /kkjd mlesa fofufnZ'V eky izkIr djus dk gdnkj gksxk ekuksa og ewy fdjk;knkrk gksA
dksYM LVksjst dh jlhn
ì'Bkadu vkSj ifjnku }kjk
vUrj.kh; gksxh
1- m0iz0 vf/kfu;e la[;k 2 o'kZ 1997 dh /kkjk 2 izfrLFkkfirA
2- mi;qZDr dh /kkjk 3 }kjk izfrLFkkfirA
276
¿mÙkj izns"k dksYM LVksjst fofu;eu vf/kfu;e] 1976À ¿/kkjk 34&38À 34&& ;fn dksbZ jlhn [kks tk;] u'V gks tk;] QV tk;] fo:fir gks tk; ;k vU; izdkj ls viBuh; gks tk; rks ykblsaUl/kkjh fdjk;knkrk }kjk vkosnu&i= vkSj fofgr Qhl nsus ij] ,slh
"krkZsa ds v/khu jgrs gq,] ;fn dksbZ gks] tks fofgr dh tk;a] jlhn dh nwljh izfr tkjh djsxkA jlhn dh nwljh izfr
v/;k; & 7
vf/kdj.k
35&& ,d vf/kdj.k gksxk] ftlesa fuEufyf[kr lnL; gksaxs] vFkkZr~%& vf/kdj.k dk xBu ¼d½ Hkkjr ljdkj dk d`f'k e.Mh lykgdkj] tks lHkkifr gksxk(
¼[k½ mÙkj izns"k ljdkj ds fof/k ijke"kksZ ;k muds }kjk uke&fufnZ'V muds foHkkx dk dksbZ vf/kdkjh] tks la;qDr fof/k ijke"khZ ds in ls uhps dk u gks( ¼x½ ljdkj ds d`f'k foHkkx ds lfpo ;k muds }kjk ml foHkkx dk uke&fufnZ'V dksbZ vf/kdkjh] tks la;qDr lfpo ds in ls uhps dk u gksA
36&& /kkjk 6 dh mi/kkjk ¼2½ ds v/khu ykblsaUl nsus ls bUdkj djus ;k /kkjk 7 dh mi/kkjk ¼2½ ds v/khu mldk uohdj.k djus ls bUdkj djus ;k /kkjk 8 dh mi/kkjk ¼1½ ds v/khu mls fuyfEcr ;k jÌ djus] ;k /kkjk 9 ds v/khu vuqKk nsus ls bUdkj djus ;k /kkjk 14 dh mi/kkjk ¼1½ ;k /kkjk 25 dh mi/kkjk ¼1½ esa fufnZ'V fookn ds fofu"p; fo'k;d ykblsaUl vf/kdkjh ds vkns"k ls O;fDr dksbZ O;fDr ,slk vkns"k lalwfpr fd;s tkus ds fnukad ls rhl fnu ds Hkhrj vf/kdj.k dks vihy dj ldrk gS] vkSj ml ij vf/kdj.k dk fofu"p; vfUre gksxkA
vihy
v/;k; & 8
"kkfLr;ka vkSj izfØ;k 37&& bl vf/kfu;e ;k blds v/khu cuk;s x;s fdlh fu;e] vkns"k ;k funs"k ds micU/kksa dk mYya?ku djus okyk dksbZ O;fDr fl)&nks'k gksus ij dkjkokl ls] tks nks o'kZ rd gks ldrk gS ;k tqekZus ls tks nl gtkj :Ik;s rd gks ldrk gS] ;k nksuksa ls nf.Mr fd;k tk;xkA
"kkfLr 38&& ¼1½ ;fn bl vf/kfu;e ds v/khu vijk/k djus okyk] O;fDr dEiuh gks rks og dEiuh vkSj vijk/k fd;s tkus ds le; ml dEiuh ds dk;Z&lapkyu ds fy;s izHkkjh vkSj mÙkjnk;h izR;sd O;fDr Hkh ml vijk/k dk nks'kh ekuk tk;xk vkSj rn~uqlkj dk;Zokgh fd;s tkus vkSj n.M fn;s tkus dk Hkkxh gksxk %
dEifu;kas }kjk vijk/k
ijUrq bl mi/kkjk dh fdlh ckr ls ,slk dksbZ O;fDr fdlh n.M dk Hkkxh ugha gksxk] ;fn og ;g lkfcr dj ns fd vijk/k mldh tkudkjh ds fcuk fd;k x;k Fkk ;k mlus ml vijk/k ds fy, tkus dk fuokj.k djus ds fy;s lc rRijrk djrh FkhA
¼2½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq, Hkh] tc fd bl vf/kfu;e ds v/khu dksbZ vijk/k fdlh dEiuh us fd;k gks vSj ;g lkfcr gks tk; fd og vijk/k ml dEiuh ds fdlh izcU/k vHkdÙkkZ] lfpo] dks'kk/;{k] funs"kd] izcU/kd ;k vU; vf/kdkjh dh lEefr ;k ekSukuqdwyrk ls fd;k x;k ;k mis{kktfur gS rks og izcU/k vfHkdÙkkZ] lfpo] dks'kk/;{k] funs"kd] izcU/kd ;k vU; vf/kdkjh Hkh ml vijk/k dk nks'kh ekuk tk;sxk vkSj rnuqlkj dk;Zokgh fd, tkus vkSj n.M fn;s tkus dk Hkkxh gksxkA
277
¿mÙkj izns"k dksYM LVksjst fofu;eu vf/kfu;e] 1976À ¿/kkjk 39&43À Li'Vhdj.k & bl /kkjk ds iz;kstuksa ds fy, &
¼d½ ^^dEiuh** dk rkRi;Z fdlh fuxfer fudk; ls gS] vkSj blds vUrxZr dksbZ QeZ ;k O;fDr;ksa dk vU; leqnk; Hkh gS( vkSj
¼[k½ ^^funs"kd** dk rkRi;Z fdlh QeZ ds laca/k esa] ml QeZ ds Hkkxhnkj ls gSA 39&& ¼1½ bl vf/kfu;e ds v/khu n.Muh; izR;sd vijk/k laKs; gksxkA vijk/k dk laKku ¼2½ izFke oxZ ds eftLVªsV ds U;k;ky; ls fuEu oxZ dk dksbZ U;k;ky; ,sls fdlh vijk/k ij fopkj ugha djsxkA
v/;k; &9
izdh.kZ
40&& ykblsaUl vf/kdkjh & ykblsaUl vf/kdkjh dh
"kfDr ¼d½ fdlh ykblsaUl/kkjh ls ,slh lwpuk] ftls og ykblsaUl/kkjh ds LokfeRo esa ;k mlds }kjk pyk;s tkus okys dksYM LVksjst ds lEcU/k esa fofufnZ'V djs] izLrqr djus dh vis{kk dj ldrk gS(
¼[k½ viuk ;g lek/kku djus ds mÌs"; ls fd bl vf/kfu;e vkSj blds v/khu cuk;s x;s fu;eksa dh vis{kkvksa dk ikyu fd;k tk jgk gSA fdlh dksYM LVksjst esa izos"k dj ldrk gS vkSj mldk] mldh e"khu rFkk lTtk] mlesa LVksj fd;s x;s eky] vkSj mlls lEcfU/kr ys[kk&cfg;ksa vkSj vfHkys[kksa dk fujh{k.k dj ldrk gS] ;k mudk fujh{k.k djk ldrk gS(
¼x½ fdlh dksYM LVksjst esa LVksj fd;s x;s df̀'k mRikn ds uewus ys ldrk gS vkSj bl iz;kstu ds fy, fu/kkZfjr dh x;h fdlh iz;ksx"kkyk esa mudk fo"ys'k.k] ijh{k.k ;k tkap djk ldrk gSA
41&& ¼1½ fdlh O;fDr ds fo:) bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa ds v/khu ln~Hkkouk ls fd;s x;s ;k fd;s tkus ds fy, vfHkizsr fdlh dk;Z ds lEcU/k esa dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh ugha dh tk ldsxhA
ln~Hkkouk ls fd, x;s
dk;Z dk laj{k.k
¼2½ bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa ds v/khu ln~Hkkouk ls fd;s x;s ;k fd;s tkus ds fy, vfHkizsr fdlh dk;Z ls gqbZ fdlh {kfr ds fy, ;k ftlds gksus dh lEHkkouk gks] jkT; ljdkj ds fo:) dksbZ okn ;k vU; fof/kd dk;Zokgh ugha dh tk ldsxhA
42&& bl vf/kfu;e }kjk iznÙk vFkok blds v/khu fdlh "kfDr dk iz;ksx djds fn;s x;s fdlh vkns"k ij fdlh U;k;ky; esa dksbZ vkifÙk ugha dh tk;sxhA
vkns"kksa ds lEcU/k esa
viokn
43&& bl vf/kfu;e ;k blds v/khu cuk;s x;s fdlh fu;e dk micU/k izHkkoh gksxk] Hkys gh bl vf/kfu;e ls fHkUu fdlh vf/kfu;fefr esa] ;k fdlh vU; lafonk esa] ;k fdlh vU; fy[kr esa] ftldk bl vf/kfu;e ls fHkUu fdlh vf/kfu;fefr ds dkj.k izHkko gks] dksbZ vlaxr ckr gksA vU; vf/kfu;fefr;ksa vkSj
fy[kr ls vlaxr gksrs gq,
Hkh vf/kfu;e vkSj fu;e
vkfn dk izHkko
278
¿mÙkj izns"k dksYM LVksjst fofu;eu vf/kfu;e] 1976À ¿/kkjk 44&46À 44&& bl vf/kfu;e ds v/khu vius dÙkZO;ksa dk ikyu djus esa ykblsaUl vf/kdkjh uhfr laca/kksa fo'k;ksa ij jkT; ljdkj ds ,sls funs"kksa dk ikyu djsxk] ftUgsa jkT; ljdkj Loa; ;k cksMZ dh lykg ls tkjh djsA
jkT; ljdkj }kjk funs"k
44&d&& ¿***À1
45&& ¼1½ jkT; ljdkj xtV esa vf/klwpuk }kjk bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s fu;e cuk ldrh gS] ftuds vUrxZr bl vf/kfu;e ds v/khu fdlh dk;Zokgh ds lEcU/k esa Qhl fofgr djus ds lEcU/k esa dksbZ fu;e Hkh gSA
fu;e
¼2½ bl vf/kfu;e ds v/khu cuk;s x;s lHkh fu;e] cuk;s tkus ds i"pkr~ ;Fkk"kh?kz jkT; fo/kku e.My ds izR;sd lnu ds le{k] tcfd mldk l= gks jgk gks] de ls de dqy rhl fnu dh vof/k i;ZUr] tks mlds ,d l= ;k ,d ls vf/kd vkuqdfed l=ksa esa lekfo"V gks ldrh gS] j[ks tk;saxs] vkSj tc rd fd dksbZ ckn dk fnuk ad fu;r u fd;k tk;] xtV esa izdkf"kr gksus ds fnukad ls ,sls ifj"dkjksa ;k vfHk"kwU;uksa ds v/khu jgrs gq, izHkkoh gksaxs] tks fo/kku e.My ds nksuksa lnu mDr vof/k esa djus ds fy, lger gksa] fdUrq bl izdkj dk dksbZ ifj"dkj ;k vfHk"kwU;u lEc) fu;e ds v/khu igys dh xbZ fdlh ckr dh fof/kekU;rk ij dksbZ izfrdwy izHkko ugha MkysxkA 46&& ¼1½ mÙkj izns"k dksYM LVksjst fofu;eu v/;kns"k] 1976 ,rn~}kjk fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ;k mi/kkjk ¼1½ esa mfYyf[kr v/;kns"k }kjk mÙkj izns"k dksYM LVksjst fofu;eu v/;kns"k] 1975 ds fujlu ds gksrs gq, Hkh] mDr v/;kns"kksa ds v/khu fd;k x;k dksbZ dk;Z ;k dh xbZ dk;Zokgh bl vf/kfu;e ds rnuq:i micU/kksa ds v/khu fd;k x;k dk;Z ;k dh x;h dk;Zokgh le>h tk;xh ekuksa ;g vf/kfu;e lHkh lkjHkwr le; ij izòÙk FkkA
fujlu vkSj viokn
mÙkj izns"k v/;kns"k la
7]1976