Punjab act 042 of 2016 : The Amritsar Culture And Tourism Development Authority Act, 2016

PUNJAB GOVT. GAZ.

(EXTRA),

NOVEMBER

17,

2016 ¹⁴¹

(KRTK ^{26, I938}

SAKA)

PART ^I

GOVERNMENT ^OFPUNJAB

DEPARTMENT ^OFLEGAL^ANDLEGISLATIVE

AFFAIRS,

PUNJAB

NOTIFICATION

The 17th November,

2016

No.

49-Leg./2016.-The following

Act of

the

Legislature of ^theState of Punjab

received ^the

assent^{of the}Governor of

Punjab ^{onthe Ist}

day

of November, 2016, ^is

hereby published ^for

general

information>

THE AMRITSAR CULTURE

AND TOURISM

DEVELOPMENT

AUTHORITY ^ACT,

2016.

(Punjab ^{ActNo. 42of}

2016)

AN

ACT

Definitions.

2. ^Jnthis Act, unless

the context otherwise

requires,-

(a) "Authority"

means the Amritsar

Culture and Tourism

Development Authority; (b)

"Executive Committee"

means the Executive Committee constituted. under ^section

5; (c)

"Fund"

means^the fund ^{of the}Authority;

(d) ''Government"

means the Government

of the

State of

Punjab

in the Department^ofTourism ^and Cultural Affairs; to

provide

for

the

conslilution of ^anAuthority for preservation,

maintenance, cleanliness, provision for supply of essential

services^like electricity.

water supply.

beautification^and

monument lighting. sanitation,

proper

maintenance of roads ^and

disposal

of

solid

waste^inthe

vicinity and around ^the

?pecified areas ^orsites. services/slructuresfor development

and

promotion of

tourism ⁱⁿAmritsar BE ^itenacted

by

the

Legislature

of ^theState of

Punjab ^inthe

Sixty- seventh ^Yearofthe

Republic ^ofIndia^asfollows:

-

J. (1)

This ^Act

may be called

the Amritsar

Culture^andTourism Short

title ^and Development Authority ^{Act, 20I}

6.

commencement.

(2) ^Itshall ^comeinto force ^onand

with effect from ^thedate of its publication^intheOfficial

Gazette.

142 PUNJAB GOVT. GAZ. (EXTRA), NOVEMBER

17,

2016

(KRTK^{26, 1938}SAKA)

Member

Chainnan

Co

-Chainnan Applicability. Constitutlou ^of Authority.

(e) "prescribed" means prescribed by ^therules made under ^this

Act;

(j) "regulations"

means regulations ^made

by ^the

Authority under this Act;

(g) "specified

areas" means areas specified

under section ^3; and

(h)

"Tourism Police" means^theTourism

Police referred ⁱⁿ section 6.

3.

(1)

This^Actshall

apply

within

the radius of

500 meters^to750 meters, ^as

may be

specified

by

the

Authority

with

regard ^tothe

following heritage,

tourism^andcultural

sites ⁱⁿ

Amritsar, namely:-

(i) ^Sri

Golden

Temple;

(ii) ^Sri

Durgiana

Mandir;

(iii) ^RamTirath

Mandir; (iv)

Gobindgarh

Fort;

(v) ^Town

Hall;

(vi) Panorama; ^and (vii)

Urban Haat.

(2) ^Itshall^also

apply ^tothe

following, namely:-

(iJ

Facades^ofall

buildings; ^and

(ii) Roads,

Round-abouts and

Street

Furniture

(Town

Hall to Golden

Temple

and

Exit).

...

(3) ^It

shall^also

apply

to^the

followingservices,

namely:-

(iJ

Hop

on

Hop ^off

Bus

Service;

and (ii)

Amphibious ^Bus

Service.

(4) ^The

Government may by

notification, from time to time

.

I

d any other

site/seryices/structures. , me

u

e

4

•. (/)

There shall be an

Authority

to

be

called the

.

and

Tourism

DevelopmentAuthority

for c ^. Amritsar Culture

.

arrymg ^{out the}purpos f hi The

Authority

shall be

competent

to

und rt k

.

es

o t is Act. 'J ^.

e a e

works m the

specified areas. (-? ^The

Authority

shall

consist of.-

,

(a)

Chief

Minister,

Punjab; {b)

Deputy

Chief

Minister,

Punjab; (c)

Minister,

Tourism and

Cultural Afr.

.

P ^.

b airs, unja

(i} Deputy

Commissioner, Amritsar;

PUNJAB GOVT. GAZ.

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(d) Minister,

Local

Government,

Punjab;

Member (e)

Chief

Secretary

to

Government,

Punjab;

Member ({)

Additional Chief

Secretary/

Principal

Member Secretary ^toGovernment^of

Punjab, Department ^of

Finance; (g)

Additional Chief

Secretary/ Principal

Member Secretary ^toGovernment^of

Punjab, ·Department ^ofLocal

Government; (h)

Principal

Secretary

to

ChiefMinister,

Member Punjab; (i)

Principal Secretary

to Government of Member Punjab, Department ^of

Tourism^and Cultural

Affairs;

0) Principal

Secretary

to

Member Deputy

Chief

Minister,

Punjab; (k}

Secretary,

Public

Relations,

Punjab; Member

(I)

Technical Advisor to ChiefM

inister, Member Punjab; ^and (m)

Director,

Tourism and Cultural

Affairs. Member- Secretary

(3)

Notwithstanding anything

contained in

this

Act,

the

Authority

shall not interfere in any

manner with the powers and

functions of other

local authorities in the matters such as

levying

of

taxes, cess

etc. (./} ^The

Government may by

notification

induct or

remove or

nominate any other

member in the

Authority by

assigning

the reason

thereof.

5. There shall be an Executive

Committee to

dischargeday

to

day

The

Executive work

of

the

Authority.

The

Executive

Committee shall consist

of,-

Committee. : Chief

Executive Officer (ii)

Deputy

Commissioner^ofPolice

concerned.: Member (iii)

Director

Tourism^andCultural

Affairs, :

Member Punjab; ^and (iv)

Commissioner,

Municipal Corporation, Amritsar.

: Member-

Secretary

PUNJAB

GOVT.^GAZ.(EXTRA),

NOVEMBER^17,2016

(KRTK^26,1938SAKA)

6 Then! shall

be^aTourism Police, ^tobe

provided by ^theDepa11ment of ^ItomeAffairs,

for

providing safety, security and render

assistance ^to the

144

luurism Police. Rl!sponsibility^of the Authority. l-und ^{for the} Authority. Ofliccrs and employees ^ofthe Authority.

Olli:nccs

1111d penul^{it ies.} tourists visiting ^thespecified areas.

7. The Authority

shall

be responsible for,-

(i) Planning, coordination and implementation of ^all

activ?ties, events, virtual reality

shows, live

performances etc., proJects and

other

matters incidental therewith ^formanagement, maintenance, marketing

and operation of ^the

specified areas;

(ii) Operation^andmaintenance of sanitation

work ^inthe

specified Meas;

(iii) Operation^andmaintenance of

fa?ade of

buildings ^nearGolden Temple ^and

regulatory

control ^of facades ^inthe

specified areas;

(iv) Operation and maintenance oflighting in the

specified areas; (,•) Operation ^andmaintenance^of overall

infrastructure ^inthe specified

areas;

(vi) Upkeep ^andmaintenance^{of all} civic facilities

in the

specified areas;

(vii) Undertaking

overall comprehensive development. including

holding ^ofconferences ^and

seminars^and all

functions, ^as

may be

necessary ^to

promote

tourism

and

increase tourist footfall; (viii)

Enter^intoan

agreement ^withanyindividual, NGO.

Agency or

body, ^{as maybe}necessary^{for the}

discharge ^of its functions after following

the due process, ^as

may be

specified

by ^the Government ^fromtime^totime; ^and

(ix) Any

other

activity ^asthe

Authority^maydecide^to take up

from ^{timetotimein the}interest of

promotion ^oftourism.

8. To carry ^outthe activities

of

the

Authority. the fund would be provided^{by the}State

Government ^{outof thecess}collected under the Excise

Policy ^oftheState

Government^{or any}other source. as may be

prescribed.

9. The

Authority may, with the

approval

of

the

Government.

create such

posts ^and

appoint ^suchofficers^andother

employees, ^as it may consider necessary for the efficient

discharge

of its functions.

10.

Any person^who

destroys.

defaces. removes. injures,

litters^or' imperils ^the

specified

4

,.

PUNJAB GOVT.

GAZ.

(EXTRA),

NOVEMBER

17,

2016

145

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SAKA)

may extend^lofive thousandrupees,

or with both:

Provided

that the

offences under the

Punjab Municipal Corporation

Act, l

976 and

the

Ancient,

Monuments Preservation

Act,

1904 or

any other

Act,

as may be

applicable ^tothe

specified areas, shall be dealt

with under the

respective Acts.

·

11.

(

1)

The Government may, by

notification,

make rules for

carrying Power 10 make! out the purposes of this Act. rules.

(2) Every ^rulemade

under ^this

section,

shallbe

laid, ^{as soon as maybe,} after it is

made,

before^theHouse of^theState

Legislature

while it is ⁱⁿsession for a total

period

of ten

days,

which may be

comprised

in^onesession^orin^two or more successive

sessions and

if,

before

the

expiry

of the session

in which

it is so^laidor^thesuccessive

sessions as aforesaid, ^theI-louse

agreesⁱⁿ

making any modification

in the rule^ortheHouse

agrees that ^therule should^notbe made, ^theruleshall thereafter ^haveeffect

only ^insuchmodified^formorbeof no effect,

as the case

may be, however, any such

modification^orannulment shall ^bewithout

prejudice ^tothe

validity ^of

anything previously ^doneoromitted to be done under that rule.

12. The

Authority may, with the

previous

approval

of the

Government, Power^tomake make

regulations ^notinconsistent ^withthe

provisions

of this^Actand rules regulations. made

thereunder,

for

carrying ^outthe

purposes

of this^Act.

VJVEK

PURI,

Secretary ^toGovernment^of

Punjab, Department ^of

Legal ^and

Legislative

Affairs. /139//1-20 ^I6/I'b.

Govt. Press,

S.A.S.

Nagar