Uttarakhand act 005 of 1947 : The UNITED PROVINCES COTTON (STATISTICS) ACT, 1947

215

la;qDr izkUr dikl ¼lkaf[;dh;½ vf/kfu;e] 1947 ¿la;qDr izkUr vf/kfu;e la[;k 5] 1947À

THE UNITED PROVINCES COTTON (STATISTICS) ACT, 1947

[U. P. Act No. 5 of 1947]

216

la;qDr izkUr dikl ¼lkaf[;dh;½ vf/kfu;e] 1947

1

¿la;qDr izkUr vf/kfu;e la[;k 5] 1947À ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj'dr̀ ¿;qukbVsM izkfoUlst ysftLysfVo ,lsEcyh us fnukad 13 vxLr] 1946 dks rFkk ;qukbVsM izkfoUlst ysftLysfVo dkmfUly us fnukad 18 tuojh] 1947 dh cSBd esa Lohdf̀r fd;kA

xouZesUV vkQ bafM;k ,sDV] 1935 dh /kkjk 75 ds vUrxZr ;qukbVsM izkfoUlst ds xouZj us fnukad 13 ekpZ] 1947 dks Lohdf̀r iznku dh vkSj ;qukbVsM izkfoUlst xtV esa 22 ekpZ] 1947 dks izdkf"kr gqvkAÀ

la;qDr izkUr esa vifj'dr̀ dikl ds lEcU/k esa lkaf[;dh; ds laxzg.k dks lqfo/kktud cukus ds fy,

vf/kfu;e

;g b'Vdj gS fd la;qDr izkUr esa vifj'dr̀ dikl ds lEcU/k esa lkaf[;dh; ds laxzg.k dks lqfo/kktud cuk;k tk;(

izLrkouk

vr% ,rn~}kjk fuEUkfyf[kr vf/kfu;e cuk;k tkrk gS(

1&&¼1½ ;g vf/kfu;e ^^la;qDr izkUr dikl ¼lkafa[;dh;½ vf/kfu;e] 1947^^ dgyk;sxkA

laf{kIr uke] foLrkj rFkk

izkjEHk

¼2½ bldk foLrkj

2

lEiw.kZ mÙkj izns"k ij gksxkA ¼3½ og ,sls fnukad

3

ls izoŸ̀k gksxk] ftls ¿jkT; ljdkjÀ

4

] ljdkjh xtV esa vf/klwpuk }kjk rnFkZ fu;r djsA 1- mn~ns";ksa rFkk dkj.kksa ds fooj.k ds fy, xtV 30 uoEcj] 1946] Hkkx 7] i'̀B 15&16 nsf[k;sA 2- ;g vf/kfu;e bl rkfydk ds LrEHk 4 eas mfYyf[kr frfFk ls rFkk LrEHk 3 eas mfYyf[kr foKfIr] ;fn dksbZ gks] ds vUrxZr LrEHk 2 eas mfYyf[kr vf/kfu;eksa vFkok vkns"kksa ds vUrxZr mu {ks= eas izlkfjr fd;k x;k gS] ftudk mYys[k LrEHk 1 eas fd;k x;k gS %& {ks= vf/kfu;e vFkok vkns"k]

ftuds vUrxZr foLrkj

fd;k x;k

foKfIr] ;fn dksbZ gks] ftuds

vUrxZr izHkkoh fd;k x;k

frfFk] ftlls izHkkoh

fd;k x;k

1 2 3 4

1&ftyk jkeiqj jkeiqj ¼,Iyhds"ku vkQ ykt½

,sDV] 1950

foKfIr ;w0 vks0 la0

133@(iv)/ xvii--345&49] fna0 28 Qjojh] 1951

3 ekpZ] 1951

2&ftyk cukjl cukjl ¼,Iyhds"ku vkQ ykt½ vkMZj]]

1949

foKfIr ;w0 vks0 la0 133@(ii)/ xvii--204&50] fna0 28 Qjojh] 1951 rnSo

3& ftyk fVgjh&

x<+oky

fVgjh x<+oky

¼,Iyhds"ku vkQ

ykt½ vkMZj]] 1949 foKfIr ;w0 vks0 la0 133/ xvii--344&49] fna0 28 Qjojh] 1951

rnSo

3- ;g vf/kfu;e 1 fnlEcj] 1947 dks izòŸk gqvkA xtV fnukad 15 uoEcj 1947] Hkkx 1] ì'B 888 ij vf/klwpuk la[;k 9724@vV~Bkbl&&200] fnukad 6 uoEcj] 1947 nsf[k,A 4- ,MsIVs"ku vkWQ ykt vkMZj] 1950 }kjk ¼izkfoaf"k;y xouZesUV½ ds fy, izfrLFkkfirA

217

¿la0 izk0 dikl ¼lkafa[;dh;½ vf/kfu;e] 1947À ¿/kkjk 2&5À 2&& Tkc rd fo'k; ;k izlax esa dksbZ ckr izfrdwy u gks] bl vf/kfu;e esa & ifjHkk'kk;sa ¼1½ ^^dikl** dk rkRi;Z gj izdkj dh vifj'dr̀ dikl ls gS] ftuds vUrxZr fons"kh vifj'dr̀ dikl dk vof"k'V Hkh gSA

¼2½ ^^vkfFkZd lykgdkj** dk rkRi;Z ¿mÙkj izns"kÀ

1

ljdkj ds vkfFkZd lykgdkj ls gS( ¼3½ ^^Hkkjrh; dsUnzh; dikl lfefr** dk rkRi;Z bafM;u dkVu ¼lsl½ ,sDV] 1923 ds v/khu] la?kfVr Hkkjrh; dsUnzh; dikl lfefr ls gS( ¼4½ ^^Lokeh** dk rkRi;Z dikl vksVus ds fdlh dkj[kkus ;k fdlh dikl laihMu dkj[kkus ds Lokeh ls gS vkSj blds vurxZr ,sls dkj[kkus dk izcU/kd vfHkdÙkkZ ;k izeq[k vf/kdkjh Hkh gS]

¼5½ ^^fofgr fnukad** dk rkRi;Z vxLr ds bdrhlosa fnu ls gS ( ¼6½ ^^¿jkT;À

2

** dk rkRi;Z ¿mÙkj izns"kÀ

1

ls gS ( ¼7½ ^^O;kikjh** dk rkRi;Z ,sls O;fDr ls gS] tks dikl cspus ;k [kjhnus dk dkjksckj djrk gks vkSj blds vUrxZr dksbZ nyky ;k vk<+fr;ka] tks vU; O;fDr;ksa ds fy;s dikl csprk ;k [kjhnrk gks vkSj mudh vksj ls dikl ;k LVkd j[krk gks( ;k dikl dk LVkd j[kus okyk dksbZ O;fDr] Hkh gS (

¼8½ ^^dikl vksVus dk dkj[kkuk** rFkk ^^dikl laihMu dkj[kkuk** inksa ds os gh vFkZ gksaxs] tks dkVu ftfuax ,sUM iz saflx QSDVªht ,sDV] 1925 esa Øe"k% ^^dkVu ftfuax QSDVªh** rFkk ^^dkVu izsaflx QSDVªh** inks ds gSA

1925 dk vf/k 0 la0 12

3&& ¼1½ izR;sd O;kikjh rFkk izR;sd Lokeh fofHkUu fQYeksa ds dikl ds ifjek.k ds laca/k esa] tks mlds dCts esa fofgr fnukad dks gks] fooj.k] bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk fofgr izi= esa] izfro'kZ rS;kj djsxk ;k djk;sxk vkSj mls vkfFkZd lykgdkj dks nsxk ;k fnyk;sxkA

dikl dh okf'kZd fooj.kh

dk fn;k tkuk

¼2½ ,slh izR;sd fooj.kh fofgr fnukad ds lkr fnu ds Hkhrj vkfFkZd lykgdkj dks nh tk;xh ;k Mkd }kjk Hksth tk;xh A

4&& vkfFkZd lykgdkj ;k mlds }kjk fyf[kr ls rnHkZ izkf/kdr̀ fdlh O;fDr dh] /kkjk 3 ds v/khu visf{kr dksbZ lkaf[;dh; laxzghr djus ds iz;kstukFkZ fdlh ,sls] lalqxr vfHkys[k ;k nLrkost rd igqap fdlh gksxh] tks fdlh O;kikjh ;k Lokeh ds dCts esa gks] vkSj og fdlh Hkh Hkh mfpr le; ij fdlh Hkh ,sls Hkwx̀gkfn esa izos"k dj ldsxk] ftlds Hkhrj ,sls vfHkys[k ;k nLrkost dss gksus dk mls fo"okl gks vkSj og iwoksZDr iz;kstu ds fy;s vko";d dksbZ Hkh iz"u iwN ldsxkA

vfHkys[k ;k nLrkost rd

igqap dk vf/kdkj

5&& vkfFkZd lykgdkj /kkjk 3 ds v/khu izLrqr dh xbZ foojf.k;ksa dk ;k /kkjk 4 ds v/khu izkIr dks xbZ tkudkjh dk mi;ksx ,sls iz;kstuksa dss fy;s dj ldsxk] ftUgsa og mfpr le>s :i ls og ,slh foojf.k;ksa ;k tkudkjh dk mi;ksx Hkkjrh; dssUnzh; dikl lfefr }kjk visfZ{kr fdUgha lka[;dh;ksa dh lEiwfrZ djus ds iz;kstukFkZ dj ldsxkA /kkjk 3 ds v/khu visf{kr

fooj.kh dk ;k /kkjk 4 ds

v/khu izkIr dh xbZ

tkudkjh dk mi;ksx

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds fy, izfrLFkkfirA 2- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfoUl½ ds fy, izfrLFkkfirA

218

¿la0 izk0 dikl ¼lkafa[;dh;½ vf/kfu;e] 1947À ¿/kkjk 6&9À 6&& ¼1½ /kkjk 3 ds v/khu nh x;h dksbZ ,dy fooj.kh vkSj ,slh fooj.kh dk dksbZ Hkkx rFkk 4 ds v/khu izkIr dh xbZ dksbZ tkudkjh] ;FkkfLFkfr] ml O;kikjh ;k Lokeh dh ftuds }kjk og fooj.kh Hksth xbZ gks ;k tkudkjh nh x;h ;k mlds izkf/kd`r vfHkdÙkkZ dh] fyf[kr iwoZ lgefr ds fcuk bl izdkj izdkf"kr u dh tk;sxh fd mldh fdUgha fof"kf'V;ksa ;g irk py lds fd os dikl vksVus ds fdlh fo"ks'k dkj[kkus ;k fdlh fo"ks'k dikl laihMu dkj[kkus ;k fdlh fo"ks'k O;kikjh ds dkjksckj ds izfr funsZ"k djrh gSA foojf.k;ksa vkSj tkudkjh

ds izdk"ku ij fuoZU/ku

¼2½ bl vf/kfu;e Hkkjrh; naM lafgrk] 1860 ds v/khu fdlh vfHk;kstu ds iz;kstuksa ds flok;] fdlh Hkh O;fDr dks] tks bl vf/kfu;e ds v/khu visf{kr lkaf[;dh; laxzg.k esa u yxk gks] mi/kkjk ¼1½ esa fufnZ'V dksbZ ,dy fooj.kh ;k tkudkjh ns[kus dh vuqKk ugh nh tk;xhA

1860 dk vf/k0 la0 45

7&&;fn dksbZ O;fDr & "kkfLr;ka

¼d½ /kkjk 3 ds v/khu visfZ{kr fooj.kh ;k tkucw> dj nsus ls badkj djsxk ;k fcuk oS/k dkj.k ds mls nsus dh mis{kk djsxk] ;k

¼[k½ tkucw> dj dksbZ ,slh fooj.kh nssxk ;k fnyk;sxk] ftuds ckjs es aog tkurk gks fd og feF;k gS] ;k

¼x½ /kkjk 4 ds }kjk iznÙk "kfDr;ksa dk iz;ksx djds iwNs x;s fdlh iz"u dk mÙkj nsus ls badkj djsxk] ;k tkucw> dj mldk feF;k mÙkj nsxk] ;k ¼Ä½ lqlaxr vfHkys[k ;k nLrkost rd /kkjk 4 }kjk iznÙk igqap ds vf/kdkj esa ;k izos"k ds vf/kdkj esa vMpu Mkysxk]

rks og tqekZus ls tks ikap lkS :i;s rd gks ldsxk] n.Muh; gksxk vkSj tkjh jgus okys vijk/k dh n"kk esa vfrfjDr tqekZus ls tks izFke fnol ds i"pkr~ ml izR;sd fnol ds fy;s] ftuds nkSjku vijk/k tkjh jgs] nks lkS :i;s rd gks n.Muh; gksxk] rFkk fdlh feF;k fooj.kh ;k mÙkj izns"k ds laca/k esa vijk/k ml le; rd tkjh le> tk;xk tc rd lgh fooj.kh ;k mÙkj u ns fn;k tk;A 8&& ;fn dksbZ O;fDr tks ml vf/kfu;e ds v/khu lkafa[;dh; laxzg.k esa yxk gS] bl vf/kfu;e ds v/khu nh xbZ dksbZ tkudkjh ;k cukbZ xbZ fdlh fooj.kh dh vUroZLrq] bl vf/kfu;e ds v/khu vius dÙkZO;ksa ds fu'iknu ls] vFkok bl vf/kfu;e ds v/khu ;k Hkkjrh; n.M lafgrk] 1860 ds v/khu fdlh vijk/k ds fy;s vfHk;kstu ds iz;kstu ls] vU;Fkk] tkucw> izdV djsxk rks og dkjkokl ls] ftldks vof/k N% ekl rd dh gks ldsxh] ;k tqekZus ls] tks ,d gtkj :i;s rd gks ldsxk ;k dkjkokl rFkk tqekZus nksukssa ls gh] n.Muh; gksxkA

tkudkjh rFkk fooj.k dks

vuqfpr :i ls izdV

djus ds fy, "kkfLr

9&& /kkjk 7 ds v/khu dksbZ vfHk;kstu ¿jkT; ljdkjÀ

1

dh fyf[kr iwoZ eatwjh ds fcuk ugha fd;k tk;xhA vijk/k dk laKku

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM xouZesUV½ ds fy, izfrLFkkfirA

219

¿la0 izk0 dikl ¼lkafa[;dh;½ vf/kfu;e] 1947À ¿/kkjk 10&11À 10&& bl vf/kfu;e ds v/khu lnHkkoiw.kZ dh xbZ ;k fd;s tkus ds fy;s vfHkizsr fdlh ckr ds lac/k essa] fdlh O;fDr ds fo:} dksbZ okn ;k vU; fof/kd dk;Zokgh ugha dh tk;xhA

bl vf/kfu;e ds v/khu

fd, x;s dk;ksZ ds fy,

laj{k.k

11&&¼1½ ¿jkT; ljdkjÀ

1

bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s] iwoZ izdk"ku dh "krZ ds v/khu jgrs gq,] fu;e cuk ldsxhA fu;e cukus dh "kfDr

¼2½ iwoZxkeh "kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk ,sls fu;eksa es fuEufyf[kr fo'k;ksa ds fy;s O;oLFkk dh tk ldsxh] vFkkZr~ & ¼d½ /kkjk 3 ds v/khu izLrqr dh tkus okyh fooj.kh dk izkIr( vkSj ¼[k½ /kkjk 4 )kjk iznÙk nLrkostksa rd igqap ds vf/kdkj rFkk izos"k ds vf/kdkj dk iz;ksxA

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfoaf"k;y xouZesUV½ ds fy, izfrLFkkfirA

220

THE UNITED PROVINCES COTTON (STATISTICS) ACT, 1947¹

[U.P. ACT NO. 5 OF 1947]

Adapted and modified by the Adaptation of Laws order1950 [Passed by the United Provinces Legislative Assembly on August 13, 1947 and by the United Provinces Legislative Council on January 18, 1947. Received the assent of the Governor General on March 13, 1947, under section 75 of the Government of India Act, 1935, and was published in the United Provinces Government Gazette, dated June 22, 1947.]

AN

ACT

to facilitate the collection of statistics relating to raw cotton in the United Provinces Preamble WHEREAS it is expedient to facilitate the collection of statistics relating to raw cotton in the United Provinces;

It is hereby enacted as follows :--

Short title,

extent and

commencement

1. (1) This Act may be called the "United Provinces Cotton (Statistics) Act, 1947".

(2) It extends to the whole²of Uttar Pradesh.

(3) It shall come into force on such date³as the [State Government]⁴may, by notification in the official Gazette, appoint in this behalf.

221

[The United Provinces Cotton (Statistics) Act, 1947] [Section 2-5] Definitions

Act XII of 1925

2. In this Act, unless there is anything repugnant in the subject or context-

(i) "cotton" means raw cotton of every description, including foreign raw cotton and cotton waste;

(ii) "Economic Adviser " means Economic Adviser to Government, [Uttar Pradesh]¹;

(iii) "Indian Central Cotton Committee" means the Indian Central Cotton Committee constituted under the Indian Cotton (Cess) Act, 1923;

(iv) "owner" means the owner of a cotton ginning factory or a cotton pressing factory and includes the' managing agent or other principal officer of such factory;

(v) "prescribed date" means the thirty-first day of August;

(vi) ["State"]²means [Uttar Pradesh]¹;

(vii) "trader'" means a person carrying on the business of selling or purchasing cotton and includes a broker or a commission agent who makes contracts for the sale or purchase of cotton for others and stocks cotton on their behalf, or anyone holding stocks of cotton;

(vii) the expression 'Cotton ginning factory" and cotton pressing factory shall have the meanings respectively assigned to them by the cotton Ginning and pressing Factories Act, 1925.

Delivery of

yearly returns of

cotton

3. (1) Every trader and every owner shall each year prepare and deliver or cause to be prepared and delivered to the Economic Adviser a return, in the form prescribed by rules made under this Act of the quantity of cotton of different varieties in his possession on the prescribed date.

(2) Every such return shall be delivered or sent by post to the Economic Adviser within seven days of the prescribed date.

Right of access

to record or

document

4. The Economic Adviser or any person authorized by him in writing in this behalf shall, for the purpose of the collection of any statistics required under section 3, have access to any relevant record or document in the possession of any trader or owner and may enter at any reasonable time any premises wherein he believes such record or document to be and may as any question necessary for obtaining, any information required for the aforesaid purpose.

Use of return

required under

section 3 or in

formation

obtained under

section 4

5. The Economic Adviser may use the returns furnished under section 3 or information obtained under section 4 for such purposes as he may deem fit and may in particular use such returns or information for the purpose of supplying any statistics required by the Indian Central Cotton Committee.

1. Subs. by the A.O. 114, 1950 for [the United Provinces] 2.Subs. by the A.O. 1950 for [Province].

222

[The United Provinces Cotton (Statistics) Act, 1947] [Section 6-9] Restriction on

the publication

of returns and

information

6. (1) No individual return made under section 3 and no part of such return and no information obtained under section 4 shall, without the previous consent in writing of the trader or owner, as the case may be, by whom the return or information was furnished or given or his authorized agent, be published in such manner as would enable any particulars to be in denitrified as referring to a particular cotton ginning factory or cotton pressing factory or the business of any particular trader,

(2) Except for the purposes of a prosecution under this Act, or under, the Indian Penal Code, 1860, no person not engaged in connation with the collection of statistics, required under this Act shall be permitted to see any individual return or information referred to in sub-section (1). Penalties 7. If any person---

(a) wilfully refuses or without lawful excuse neglects to furnish the return required under section 3, or

(b) wilfully furnishes or causes to be furnished any such return which he knows to be false, or

(c) refuses to answer or willfully gives a false answer to any question asked in exercise of the powers conferred by section 4, or

(d) impedes the right of access to relevant record or document or the right of entry conferred by section 4,

he shall be punishable with fine which may extend to rupees five hundred, and in the case of a, continuing offence, to a further fine which may extend or rupees two hundred for each day after the first during which the Offence continues, and in respect of a false return or answer the offence shall be deemed to continue until the true- turn, or answer has been given or made.

Penalties for

improper

disclosure of

information

and returns

8. If any person engaged in connection with the collection of statistics under this Act wilfully discloses any information or the contents of any return given or made under this Act otherwise than in the execution of his duties under this Act or for the purpose of the prosecution of an offence under this act or under the Indian penal Code he shall be publishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both imprisonment and fine.

Cognizance of

an offence

9. No prosecution under section 7 shall be instituted except with the previous sanction in writing of the [State Government.]¹

223

[The United Provinces Cotton (Statistics) Act, 1947] [Section 10-11] Protection for

Acts done

under this Act

10. No suit or other legal proceedings shall be instituted against any person in respect of any thing which is in good faith done or intended