नबधंन सं या पी0ट0-40 ॢबहर गजट
[सधरण [क
ॢबहर सरकर हर क०शत 1 वण 142 श
(स पटन 4 4) पटन सोमवार 10 अग त 2020 fof/k foHkkx
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vf/klwpuk 10 vxLr 2020 laŒ ,yŒthŒ&01&06@2020&4385@ystA—fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 7 vxLr 2020 dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls]
ihΠlhΠpkS/kjhSSS ]
ljdkj ds lfpoA
1
[fcgkj vf/kfu;e 13] 2020⁄= fcgkj uxjikfydk ¼la'kks/ku½ vf/kfu;e] 2020 fcgkj uxjikfydk vf/kfu;e] 2007 ¼fcgkj vf/kfu;e 11] 2007½ esa la'kks/ku djus ds fy, vf/kfu;eA
Hkkjr&x.kjkT; ds ,dgRrjosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gkas %&
1- laf{kIr uke] foLrkj vkSj izkjEHkA& ¼1½ ;g vf/kfu;e fcgkj uxjikfydk ¼la'kks/ku½ vf/kfu;e] 2020 dgk tk;sxk(
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g jkti= esa blds izdk'ku dh frfFk ls izoR̀r gksxkA
2- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&3 dk la'kks/kuA&
¼i½ mDr vf/kfu;e dh /kkjk 3 dh mi/kkjk ¼1½ ds f}rh; ijUrqd fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk %&
**ijUrq ;g vkSj fd lHkh n'kkvksa esa nh?kZdkfyd o vYidkfyd dk'rdkj dfeZ;ksa ¼df̀"k dfeZ;ksa½ dh dqy tula[;k ml {ks= dh dqy dfeZ;ksa dh tula[;k dk ipkl izfr'kr ls de gksxhA**
3- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&50 dk la'kks/kuA&
¼i½ mDr vf/kfu;e dh /kkjk 50 dh mi/kkjk ¼1½ esa la[;k ^^2@5** dks la[;k ^^1@3** ds }kjk izfrLFkkfir fd;k tk;sxkA
4- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&67 dk la'kks/kuA&
¼i½ mDr vf/kfu;e dh /kkjk 67 ds izFke ijUrqd ds ckn fuEufyf[kr f}rh; ijUrqd tksM+k tk;sxk %& ^^ijUrq ;g vkSj fd jkT; ljdkj ds fy, O;kid tufgr esa ,slk funs'k tSlk fd og ;Fkksfpr le>s] tkjh djuk fof/k laxr gksxk] ,oa Ukxjikfydk izkf/kdkjh ds fy, ,sls funs'k dk ikyu djuk visf{kr gksxkA^^
5- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&145 dk la'kks/kuA&
¼i½ mDr vf/kfu;e dh /kkjk 145 dh mi/kkjk ¼1½ dks fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk %&
¼1½ dksbZ Hkh O;fDr eq[; uxjikfydk inkf/kdkjh dh fyf[kr vuqefr ds fcuk uxjikfydk ds {ks= ds vUrxZr fdlh LFkku esa ;k fdlh lkoZtfud ekxZ
vFkok lkoZtfud LFkku ls fn[kkbZ iM+us okyk dksbZ foKkiu yksdnf̀"V esa pkgs og fdlh jhfr ls gks ¼blesa flusek ds ek/;e ls iznf'kZr dksbZ foKkiu Hkh 'kkfey gS½ iznf'kZr ugha djsxk rFkk u gh dksbZ foKkiu fdlh tehu] Hkou] fnoky] VV~Vh] Ýse] Nrjh]
ijUrq ;g fd yksd lHkk fuokZpu ,oa fo/kku lHkk fuokZpu ds Øe esa
jktuSfrd nyksa ,oa vH;fFkZ;ksa }kjk pquko izpkj ds fy, izdkf'kr foKkiu ds fy, eq[; uxjikfydk inkf/kdkjh dh fyf[kr vuqefr vko';d ugha gksxhA
ijUrq ;g vkSj fd yksd lHkk fuokZpu ,oa fo/kku lHkk fuokZpu ds Øe esa jktuSfrd nyksa ,oa vH;fFkZ;ksa }kjk tu izfrfuf/kRo vf/kfu;e 1951 ds izko/kku dh ifjf/k esa gh foKkiu iznf'kZr fd;k tk;sxkA
6- fujlu vkSj O;kòfRrS `S `S ` A&
¼1½ fcgkj uxjikfydk ¼la'kks/ku½ v/;kns'k] 2020 ¼fcgkj v/;kns'k la[;k 02] 2020½ blds }kjk fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ds gksrs gq, Hkh mDr v/;kns'k ds }kjk ;k ds v/khu iznRr fdlh 'kfDr ds iz;ksx esa fd;k x;k dksbZ dk;Z ;k dh xbZ dksbZ dkjZokbZ bl vf/kfu;e }kjk ;k ds v/khu iznRr 'kfDr;ksa ds iz;ksx esa fd;k x;k ;k dh xbZ le>h tk;sxh] ekuks ;g vf/kfu;e ml fnu izoR̀r Fkk ftl fnu ,slk dk;Z fd;k x;k Fkk ;k ,slh dkjZokbZ dh xbZ FkhA fcgkj&jkT;iky ds vkns'k ls]
ihΠlhΠpkS/kjhSSS ]
ljdkj ds lfpoA
2
10 vxLr 2020 laŒ ,yŒthŒ&01&06@2020&4386@yst—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk fnukad 07 vxLr 2020 dks vuqer fcgkj yksd f'kdk;r fuokj.k vf/kdkj ¼la'kks/ku½ vf/kfu;e] 2020 dk fuEufyf[kr vaxzsth vuqokn fcgkj jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kdr̀ ikB le>k tk;sxk A
fcgkj&jkT;iky ds vkns'k ls]
ihΠlhΠpkS/kjhSSS ]
ljdkj ds lfpoA
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[Bihar Act 13, 2020]
THE BIHAR MUNICIPAL (AMENDMENT) ACT, 2020
AN
ACT
TO AMEND THE BIHAR MUNICIPAL ACT, 2007 ( ACT 11, 2007)
Be it enacted by the legislature of the state of Bihar in the seventy first year of the Republic of India as follows:-
1. Short title, extent and commencement.—
(1) This Act may be called the Bihar Municipal (Amendment) Act, 2020.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force from the date of its publication in the official gazette.
2. Amendment of Section-3 of Bihar Act 11, 2007.—
(i) Second proviso of sub section (1) of section 3 of the said Act shall be substituted by following:-
"Provided further that the total population of main cultivator workers and marginal cultivator workers shall be below fifty percent of total population of workers in such area in all cases."
3. Amendment of Section-50 of Bihar Act 11, 2007.—
(i) In sub-section (1) of section 50 of the said Act the number "2/5" shall be substituted by the number "1/3".
4. Amendment of Section-67 of Bihar Act 11, 2007.—
(i) After first proviso of section 67 of the said Act the second proviso shall be inserted by following:-
"Provided that it shall be lawful for the State Government in the larger public interest to issue such direction to the Municipal Authorities as may be deemed fit and proper, and the Muncipal Authorities will be expected to follow such direction."
5. Amendment of Section-145 of Bihar Act 11, 2007.—
(i) Sub section (1) of Section 145 of the said Act shall be substituted by following:-
"(1) No person shall not erect, exhibit, fix or retain upon or over any land, building, wall, hoarding, frame post, kiosk, structure, vehicle, neon-sign of sky-sign, any advertisement or display any advertisement to public view in any manner whatsoever (including any advertisement exhibited by means of cinematograph), visible from a public street of public place, in any place within the Municipal area without permission, in writing, of the Chief Municipal Officer.
3
Provided that during Lok Sabha Elections and Legislative Assembly elections, written permission of the Chief Municipal Officer will not be necessary for the advertisement published for election campaign by political parties and candidates.
Provided further that during Lok Sabha Elections and Legislative Assembly elections, advertisement will be displayed by the Political Parties and candidates under the provisions of Representation of the People Act,
1951.
6. Repeal and Savings.—
(1) The Bihar Municipal (Amendment) Ordinance, 2020 (Bihar Ordinance No. 02, 2020) is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken in exercise of any power conferred by, or under the said ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act as if this Act inforce on the day on which such thing was done or action taken.
By Order of the Governor of Bihar,
P.C. Choudhary,
Secretary to the Government.
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[ध¡क स०चवलय म१णलय ॢबहर पटन हर क०शत eव# म१ॢ त?
ॢबहर गजट
[सधरण 484%5'1+400%ड+ट,+प+?
Website: http://egazette.bih.nic.in
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