THE ASSAM HERITAGE (TANGIBLE) PROTECTION,
PRESERVATION;I CQN~ERVATION AND MAINTENANCE ACT, 2020 h
1
~ l r t s I. ( I ) lhi~ ~ 2 4 aaqt bs UIIW the ~ s l r r n r wage
e s t d u l Rpsavrtkm, Conrsnraian arrmncommt 020.
2
. ,, . .
I , . . . t . ;
3
(I) ~ ~ n m e a n s a n y mstcrialorphysical Mfqjc l i buildiugs, stnrctuns, artifhcts,
s d p b m , h d b o r n and handicrafts. fPklcs.
paintings, @SiMWd mush! i-ts ctc. as dealtwitbkreetPan3;
4
*,I Ww@L buildings, precincts, sites,
mas, cultural and religious institutions of
., gcople .of ~~ like S a m , Monasteries, .$!i$ym .l?hnghm. Mosques, Dargah, Church and reIigioui institutions of d i h t ethnic
groups having historical legacy, social institutions etc. ;
5
(iii) gmtp of sepnrte or connatcd bui.ldings which bbcarw of their architecm, their homogeneity or their place in the bmkape an of oub@dhg value for the heritage of
-;
(iv) vffnacular M t q c i.e. traditional Md h i way by which the communities or individuals shelter themselves wer a period of time in the st& of Assam ;
(b) Mwabk Hai- which includes,-
(i) mtiquhk rtrh as any coin, sculpun, mmmipt, epignpb, other works of pl or cnAsrmmskip or any such object ;
(ii) any rrticlt, object or thing detd#d h.om buiWaa, cane, on walls, fossils, gdogjcal. .adgcnnorphic formPtioM;
(iu) any nrtick, abject or thing illurtrative of scisscc, arb crafts, bndlooms, haadhfts, hbricr, film, photogrriph~. documants,
litemwe, religion, customs etc., (Iv) my e r t W drjsct or machinery, equipment,
4- or things that having heritage value as my k notilid by the Govannmrt to k an antiquity for the purposes of this Act ;
lkansdtmgibk 4. All vneknt Md di mkdogid rites -8AMl and mmbs wtriEh hsve not been doclawl by or
under law nwb by Parliwnnt to be of nationsl i ~ n d w h i e h h a v e n o t b e c n t k & d b y t h e
WWmmmt by notifwtion in the Official Ol;aQp m caPcisnt Monuments to be protected under the Axqm Ancient MoMIIlKntr and R ~ r d a Act. 1959. shall be deemad to be trngibk herifega of ~ ~ ~ ~ o f t h i A c t .
caeubweot 5. ( I ) k r o o ~ * r m y k , . R e r t h e ~ o f - t ~~~ of tbb Act, Oovemment may, by notifiution in the cbmulahd Offiohl chette, co~tiMe a 6tm kVd Advisory
Ra#mtke Coarmib to be known as Assam State Heritage . Advboc3r- conpavclrioa md Pnscrvation Adv im C o d m e
for dslibmting on making amsmW, monitor and m h b qp&q the dutks and funahs assigned toitw8athisAct.
(2) Thc Strbe Level Advisory Committee sbrll consist ofthe f o ~ m ~ l l b a s :-
6
w e n % .pubammht and Foma Depattlllent, Urban rnvelopmem E q i a m i m
OairiWri-t ~ 5 h D e p a r t t n e n f h b a y a t and Ruml Development hpartment,Tsurism-t,
&he Govcsllsent of Assm,
(BTADX
matipel Socretarg! (KAADC),
odncipal Secretary CNCHADC), €bmmmludAmrrmr.
Member
Members;
7
DirodorWaimpto 8. The Cbwmmm m y , by notificrtion in the bedW OfRW Claslsb, dssigaate Dinctor Archaeology or Diw&w il;ksprsao or Diitor of Historical and Adqmrim St& to exmist the powers and disdug h ftraorions contared on the Director, ES the nay be. under this Act.
8
THE ASSAM GA%ElTE, EXTRAO!UIINARY, OCTOBER . . 19, 2020
9
(4) The mcmbcr -instal rmda dame (x) of sub-
(J)+b&hc n o m i d for a period of three yeam frora ihc date of BUCA mina!ion.
10
rector, Archamlogy or or D i r w of Hisoricnl and casc may be, whether
ificmte may be allowed to action to prow heritage mincts, heritage sites and other 8% 'jbb Gmemamt may. on the reoommcndstion of the Ad* Cdsrmiffae, from time to time, by n o t i f i e in the O f f ' aazCne, doctan the W hpitage as defined in this Act, to be Acqwt~on or Id The Oovwnmont may, by notif~cation in the Mfieisi
Heritage site Gaze% ,.frore tislc to time, aerplire or take
. : , ; , _ . . . -&fa~yhaitageor b&qw site for
: . , r . l . . . . , . , , ion,comavation,-
... .., , . .: .. . :. .
I . .
with 15. (1) As ~DQI as it is pllDposed that a hetitag.e is to be protaftAtundcranaqrecmentwiththeomm;the
Dinctar sWl draw up a tist of items in mspect of
w, ffit apcuwmt has to be executed in the M m a or& ptgptr maintctunce and draw up a M aOnamrrif on the basis of the items of the t ad shan work out tfie f i l l ~ ~ i a l estimates
id4 on beth thc panics on maintenance of the
12
TkIE ASSAM OmIiTE, EXT@kORDMRY, OCTOBER 19, 2020 . .. 2007
' (bc Director, shell cause an ownership of the heritage; and anv owner rmdih. he shall
13
2810 THE ASSAM GUE'lTE$ TTXTRAORMNAKY, OCTOBER 19. 2020
(3) The mintamwe of 41 the said propertieSlheritages
shdl be tadoi tkt supervision of the Director.
Wfi 6 %> W7 .. '1 M d d & k b$ """' 22. (1) In case of hehge protected under this Act which
arc d a t t d f&h local rraditions and frequently rasd bp.thc l u d people such type of heritage shall be maid& sod taken can! of involviq the local
people having community interest, for protection. WslseMtion, rwtaantionand
atc.
(2) For btc pnpose of subsection (I), a local
committceohallbcformadby . . thcMncmredDeputy CMrmtsstonet or the SDO (Civil) or Principal u . 1 ~ 1 See- oonosmad in case ef Sixth Schsdttle mars, . I&IW as mey b, who shall take action regding
. . Pny tnmkwei tdml in mpcct of such heritages, in :-. ! ~ W L mi= CO11&1JBltimwi& the Director as and when required. L 3 . aN
23. 'lhe heritages located in Sixth Schedule areas shall be ixth looked rAcr Bj. the concerned District Council for its psotec$an, pmmation, conswation, restomtion and I U Y ~ ~ ~ E m- m w . q i t 7 : - tnanencc. otel' rader the suprmision of the Dinctor, I.. Archseology or Bhtm, Museums or Director of
Hiswim1 d &jqwh Shdies, as the crss m y be.
T & d gu- Wl be pmvidad by the concemcd -. No &vsloprnental activities within a radius of
100 (one hunclred) maen of the heritage shall bc c d
out by any pcnon or Authority withwt obtaining approval ftwn the .(kv&knsnt, through the District Council f2ommd.3
b r d ~
24. (I) The Adviflff). Committee hall within such time as -
m y be presorikd have the Hefitage
m a t i o n Plans in rrspect of
dRrsarvltier! tangible kbge pmpdby the Diir of Pbar Arrbr#otogyArrbr#otogy
(2) Sudr Pbns rimy popose or provide for all or any of
st 8 BIk the twowing maen. namely :-
wm 1%.
(a) regulakw for preservation, conservation and
wlmhistration of heritage (objects, buildings,
4- aak
(0) @p&n fw development control for co~ervation of hefitage;
16
t ~ h d t h #&$ M e ) pt~pa&* for incentives such as tax exemption, )bat'lo hmskof development rights or acquisition of
*. . .% . : .* -A'*, ,-. (Q pamek'in a- case to case basis, for any
, tiw. to development control regulations .*mmdsrab& ,~ -
'for k, .protection and enhancement
. .. heritage 'hue of the heritagdsites :
17
, In car# of any excnvation t d m t a h in a private Wtfrslilhdmay klrquirsdinthcmanw
18
THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 19, 2020 2013
Pmided that no off- shall be
compoMdaMe which is committed by failure to comply with a notice, order or requisition issued by or on behalf of the Advisory Committee unless and
until the same has been compiled with so far as the compliana is possible.
(2) Where an offence hes been ~ o m p o ~ d d , the off9ndsr, if in custody, shall be discharged end no
fiatka pmcdsdings shall be taken against him in
respa of the off- so oompouaded.
28. NoCotaiafCri~~tothatofaSCSSionsCourtshall try any offence plmishabIe under this Act.
B. No suit, pm@uth or other legal proceedings shall lie against any person for anything which is in good faith done m intended to be done in pursuance of this Act or of any rulcsaradcthaemder.
JO. The Govenummt may, by notificetion in the Government
Ge2leac, make nrleJ to carry out all or any of the pwposa
of this Act.
31 If any &@why arks in giving effect to the provisions of
this Act, the Gownmat may. by order, do anything whichepparnrtoittobenecessaryforthepurposeof ranoving the difficulty :
Providsd thrrt m such ordw shall be made aftep the nrgirY oftwo ysrrs fiam the dete ofc~mmcllocment of this Ad. '* 2
S. he BUZAR BARUAA,
Commissioner & Secretary to the Government of Assam, Lcgislative,Departm@& Pispur, Guwahati-6.
Guwahati : Rind and Published by the Dirtdor, Dircctortrte of Printing & Stariwery, Assam, Guwahati-21.
Exmodmary Gazene No. 875 - 400 + LO - 19- 10- 2020. (visit at- dpns.8ssam.gov.inf .
19