aTUs+Urf fP.:JT
ANDAMAN AND
f;:f?)cfR?'PT
NICOBAR GAZETTE
Nn. :2
the
Presidentinth>
Fourteenth Year of
the J{ppuI il ic ()fIndia ?
..
: I.
·1·.
• 3HfTclT?1rr
EXTRAORDINARY
?Tf.::{
By
Authority ?o
8, Q1i
??,
;tT? 28,
1963/?'=' 7,
l
SS5.
G
No. ?. Port
Blair,
Thursday,
March
:!8,
196::l/Cbaitra 7,
1885.
ANDAMAN AND
NICOBAR
ADMINISTRATION
Chief
Commissioner's
Secretariat
NOTIFICATION
Port
Blair,
doled
tl.»
2
·'.;,'1Jf
arch,
19G]f(
h aiiro
7,
1885.
x».
'J-2/F.
13-L-,6 o:;-.J".
--TJ,a .'\nd .man cud i\;coh;u· T-land? J;::ind
[rnpro\·e1.ncnt Scheme
Reglllatio,1.
IH(j:i
(.\o.
2 of
l'.l(f,)
which \\,h
publish
cl
in the
Uar.ctte of India Extraonlinurv
L'art [ r,
::it-ctionI datei.:..:nd
)brl'I,, l!J(i:;
is
rcpubl
isired
Lclow for
generalill
forma
tion. By order, I'.
V. _\
Jl_R_\
J.:\f, Assistant
Secretary
t(J t.hc
Chief
Commissioner. :\,---
.r'? lT E-\ i\'l) \
?J
.\.K
,L\ T>
?TCOBAH
[SLA?DS L.\.\D
J) D_EL.LL-fJJ.'_\lG.N.T ?CH E:\J ES
REG
lTLA'l'f < > .\1,
1963
I", '
, .
./6 v?)
A
Roaulation to
provide
for the
preparation
and
execution of land
improvement
schemes
including
schemes
for the conservation and
improvement
of
soil
resources, the pre- vention or
mitigation
of soil
erosion,
the
protection
of
land »gainst
damage
by
floods or drougl1t. a11d
the r. clamation of waste land
iu
the Andaman and K
icobar
Islands. Tn
exercise of the power
s couf'crrrrl
bv
clause
(
1)
of articlo 21,0 of the
Constit.ution,
tlie
J'rcsi
pleased
t0
promulgate the
fol'owing .RC>g11lation ma:le
by
him. CIL\.PTER l
1.
( l) 'll1is
ltcgulation may be called
the
Andaman
and
ihort
title, Kirolmr
Islancl? T.:rnd
Tmprnn'me11t
Scliemes
Reguiation,
H)63.
extenand commencement ( :?) Itextcntl.:;toth(1·wholeof'thoUnion
'l'cnitory oEAn
?lan
(3) It"hall co111eintoforce on f'-ucl1 date as Jhe
Cltiel' Commi?- ,i,,11cr way, by
notification in th?
Oflicial Gazette.
appoint. Price :
RupPe
one
and
Twenty-five
Paille
Only.
-- ------------
--
2. In
this
Ilcg-uJatjon,unless
the context
otlicr11·isc
1·c<:uirc,,-
(I) "Aua
Committee" means
the Area
Land
Impr0Yrn1en1 Committee constit11tct: 1rnclc1· section
11;
THE
ANDAMAN AND
NICGBAR
GAZETTE,
EXTRAORDI?ARY,>URCH :!'-,, 1963
2
Definitions. -----------------------
(2) "Iloard" means
the
Au
NicolHr
I?Iand? Land
Im1)fovcmcnt Board con::.titutiou 1tr(let· section
F; ( :?)
''Chief
Commission(:'r" rneaus
I.he
Oliicf Comm
is:-ioucr of the
Andaman and
Nicoba1·
Islands;
(4)
"De,rnty Coinmhsioncr" means
the
Deputy Commis- sioner of
the
Andaman and
Nicobar Islsncls and
includes un vother officer
Rpecially appointed
by
the
Chief
Commissioner
t? perform the
functions or a
Deputy Commissioner nnrcr
thi,c n
egu Jation ;
(6) "eros'on" nwans
the removal or
displacement of eart
Ji, stones or other
materials
fiy the action of
wind or
\l"ater; (t3) "Executi\·o Office!'" means an
offlcor
appointed undc,· eecticu 18 Io
ex:fcute a
scheme ;
(7)
"l11
oillccr
appr)intcd under
sub-section
(5)
of
section 14:
(8) "Officia.1 Gaz0.tte'' lJJCans
the
A11daman .md
Ni1:obarGazette;
(9)
"oinrnr",-
(a) in
relation to
land sit11ated in
the Andam,tn
Grnup of
Islands means II
pcr?on tu
whom a
grant. bas Leen
made, or a
licence 01·
pormir has heen
granted,
under,
the
And:un:-in
Reguia- and
Nirohn.r !?lands
(Land
Tenure) P.,rgnl.1,tion,19:'::Gand in-
??0??. IC
of clucles a
mortgagee
1rith
po?ses::-io11,or a
lessee a
s11lt-Je?sc?;
(b) in
relation to
land
sitwttecl j11
t.l1e
I\icok11.·
Group or
Jslan
person wh o ii in
lawf'n! po?scssion of
Hl!J'land; {10) "JJrescl'ilJcd" n1caas
J)l"t'?crib,?d
by
rules m,u!e
nnclrr
tbjgRegulation;
(11)
"recl:unntion" inclu
('lrltivat:<,n!r1ffonstalion or
:1ny•Jthcl'
improvement of
Lind:
(12) ''scltemc" means a L,in(l Im p1·0Y(n1c11t
sclicn10 preparc'1 nnder tl1is
Jtcgnlation; (1:3) ",rnstc lawl" rnrnns
ar,y bnd, ,rlticlt l'or a
JH:l'iod
u[11ot
less thnn tlrl'ce ccnsccitl.ive Yt\tr-; ha..,
liccn
lyin?· 1rastr 011account
of
,rattr-logging. inlinity, neru:u11ht i1)11ol sand
growth ofweeds, soil
(•1·osion or
an.\· 0tlie· Ctl!i:-> or
fias
lic?n
lyin? unc1dri-,·a.tecl; (! t.)' 'w;rk'' means :1
D)" n-ork <..: m?trnc?cd, r,
cotr>d rr
rnrric,l out
11nde1· a
<.;r,h0me and
i,rcludc-, ;t
pil-;f'lrc or
1"111·\•.;t pro\·i.Jed orrai.;od under a
-;c-i,emf':
(H,) i-he
c·x::prcssions ''<.:ntl k'·.
''fo1·cs(-pl'Oditec","t
iml,<..;r'' nn
''tree" l11n-o the
mcnnings 1·e.'-pc<.:th-el.rassig·tcd
tu
tl,em inthe
rndfan l'ore?t
_\.ct, 19:!.7. :6 of
1926.
UJI .\.
P'f 1-;tt,
If
]
;:, 0 Notification Qf areas. :X on F
J <
.. \ 'J'
II) :S:
0 I·
.
I I: t; \
S \ ,
I>
C () \ T , . 0
L ()
\ I·:
I: T II
,,: II
3.
""\Vhc11on,rit appear,
to
tl,o
Chiel' Cr
mudssioner tliilt in an.\ :u·ea. it is
desirc.tlJle to
proYidc l'or
the conrnnation of
s11lJ-rnil warer orthe
prc\·ention m·
mitigation 01·
erosion of
bncls, the
Chief Co111mi,,- sioner tnay, by 110tification in ll!e
Official
G,uette, declare the a1't:Lt.o
be n,
notified are,i for
the _purposes
of ilris
Regulation.
1
THE
ANDA\'IAN AND
NICOBAR
GAZETTE,
EXTRAORDINARY,
MARCH
28,
1963. 3
.1,. Io
respect
of any notified area or
part thereof the Chief
Pewer
to.
rsgu-
. .
line,
restrjct
er Co mmissio ner
rriay, by
order
publ
ished in the
Official
Gazette, prohibit
ecrt11h1 regulate, restrict or
prohibit-
matters witbill?- notified areas.
(a) the
clearing
or
breaking up of land for
cultivation or the
cultivation of
land;
(b) the
quarrying
of stone or the
burning
of
lime;
(
e)
the
cutting
of trees and
timber or the
collection or removal or
subjection
to
any
manufacturing process, otherwisethan as described in clause
(b),
of
any forest
produce
for any
purpose;
(d) the
setting on fire of
trees,
timber or
forest-produce; ( el
the
admission,
herding, pasturing
or
retention of cattle or
any class or
description
of
cattle;
and
(
f)
the
grant
of permits
to
the inhab
itan ts of towns and villages
situated within tne limits or in the
vicinity
of
the area specified inthe
order - (i )
totakeany tree,
tim
ber, or
forest-produce
for their own
use;
or
(ii) to
pasture
cattle; or (iii} to
erect
buildings
in such areas
and the
produc-tion and return of such
permits by
such persons.
5.
(
I
)
Upon
the
publicat
i rn of an
order under
section
,t.,
the Proclamation Deputy
Commissioner
shall cause to be
pubnshed
in every
vilJa?e?fc?i?dne4???er or town in which any
part
of
the area
specified m such
order is
ad,pis,ioa
of situated a
proclamation
(in
Hindi and
English
and in such other
?:1:ri!?r com· language as the
Deputy
Commissioner may consider
necessary) as provided
in sub-section
(:.:).
( 2)
The
proclamation referred to in
sub-section
(1)
shall contain the terms of
the order and
shall also
require every
person claiming any compensation
in
respect
of any right,
the exercise of which is
restricted or
prohibited
by
the
order, to
prefer
his claim to the
Deputy Commissioner with such
particulars
and within such
period
as
may be
orescribcd.
,
3 •
Any
claim not
preferred within the
prescribed
period
shall be
rejected:
Provided that the
Deputy Commissioner may allow a claim to be
preferred
after the expiry of the
prescribed period
if be
is satisfied that
the claim, nt
had
suflicient cause
.for
not
preferring thr-
claim
wirhiu such
period.
6.
(
J i The
Depu l? Com mrsvioner shall
proceec
to
enquire
in Jrquiri.!s
iutot'i;
prcscrib
d manner into every cla.m pre lerred
under section 5. claims and award of
cornpensa- (2 Ferthepurpose of .?uch
inquiry.
the
Dcputv
Cornrnis-
tion sioicr II
a)
cxcr. ise all or a.
·
o. t he pn\.\LJS of a civil court
for
,)
ot 19():,,,
the
trial ,A st, ts under tl,c -., Je of
Civil
Procedure,
mos.
11) ThP
Denury Com--iss10ner shall, :> Ire r such
inquiry,make an
award
in wr
iung
wi.h respect
to eac.. such
claim,
setting cu-
therein,
the
f
I,\
i.
g 1, i ... ula1 . n
mc,y:-
(1' .Lercrsoo ·rnL :;
t.1 d,
im:
(;11 thenature ad exteut of the
nghc
claimed:
1 iii)
the extent t.., which the
claim is
upheld; (tv th?am<,un t,f
compensation awarcteJ
and
the persons to
whom it is p?1· able.
Method ef awM- din& co-.:ipcmatien
4
THE
ANDA;\1AN A?D
?!COBAR
GAZETTE, EXTRAORDINARY,MARCH
18,
1963.
( .J,) The
Deputy
Commissioner shall
give
notice in the prescribed manner of
his award to
claimants or
their repre- sentatives and to
persons
to
whom
compensation
is
pay?hle,
7
(l)
ln
determining
the amount
of
compensation. the Deputy Commissioner shall be
guided, so far as
may be,by
the
provisions of
sections :rn
and i4
of
the
Land
Acquisi-tion Act.
1894,
and as
regar':ls
m
rtters
which cannot be
dealt 1 or 1s94 with under those
provisions, by
what is
just
and reasonable
inthe
circumstances of each case.
(2) The
Deputy Commissioner may, with the
sanctionof the
Chief
Commissioner and the consent
of
.he person entitled, instead of
money
compensation, a ward
compensa- tion in
land or
by
reduction of revenue or in any other form.
(3) If
in any case, the
exercise of any right
is
prohibitedor
restricted for a time
only, compensation shall be
awarded only
in respect of the
period
during
which the
exercise of such
right
is so
prohibited or
restricted.
CHAPTER III
Co?'l'T'JTTrox OF
Till•: Bo v n n
_\.NI)
?\_l:t-:.\.
Co_\l\ll'l"IJ:1:
T:
'.,f-- eon11titulio11 of lhe Board.
8.
(1)
The
Chief
Commissioner may, for the purpose of carrying out the
provisions of
this
Hegulation, constitu•e for
the
whole of the
Andaman and
Nicobar Islands a
Boardcalled the
Andaman and
Nicobar Islands Land J
mpro,·ement Board.
(2) The
Board shall consist of-
(a) the
Deputy Commissioner who
shall be
the Chairman, exofficio;
(b) two
members to be
nominated
by
the
Chief Commissioner;
(c) the
Conservator of
Forests, er-officio;
(d) thePr
incipn]
Engineeriog Officer, fX·officio;
(e) the
Director of
Agriculture, <'x-offic'o;
(f) the
Secretary
and
Financial Adviser to
Chief Commissioner, ex-officio;
(3) Suchofficer as
may be
nornioated
by
the Chief Commissioner in this behalf shall be
the
Secretary
to the Board. (_I.)TheChief
Commissioner may. from time to
tirr-o,either suo motu. or
on
the advice ot the
Board, appoint any other person
to
be a
member of the
Board for such
period as the
Chief
Commissioner may think
At.
(5) Theterm of
office of the members
referred to in clause
(b)
of
sub-section
( 2) shall t e one
year:
Provided that the term of
office of a
member norn iua ted to
fill a
casual
vacancy sh11I be
for remainder 01
this pre- decessor's term
of
office.
(6) Ifthereisa difference of
opinion amongst
the mem- bers
of the
Board
regarding any question
under this
Regual- tion, the
decisionof
the
majority
of the members
present
shall prevail:
}..
..
894
THE ANDAMAi\
A?D NICOBAR GAZETTE.
EXTRAORDINARY,
MARCH
28,
Hl63 ,r,----------------·---
Provided that when their
opinion
is
equally divided,
the Chairman shall
have and
exercise a
casting
vote.
(7) A
non-official member
may,
at
any
time
by
notice 10 writing tothe
Chairman,
resign his
office. (,;;,) Allcommunications aod orders of
the
Board shall be issued
by
the
Secretary
or
by
such officer subordinate to him as
may
be
authorised
by
the
Board in this
behalf.
9. Tho
Chief Corumissioner may, l1y order,
direct the
Board to Power of pl'epare plans and
estimntrs for a scheme in
respect
of any notified Chief Oommis- area or
rart
thereof. sioner to re- quire
Board to
prepare scheme.
10. 1 lie
functions oft he Hoard
;.]1,dl he- Functions of the Board.
(a) tod
irect either at ifs own instance or
on the order of the Chief
Commiseioner ur der feet
ion
9,
the
preparation
lJ_y the li rca Com Ill it tee
of schcines :
(b) to
considerandapprove the sche rn
es
prepared
hy
t lre ?\.re:i
Committee; ( c) tf)devise ,mys .uul menus lor
the e xecut ion
of the schemes apju
oved
hy
it;
natl (<1) to
perform
;,;11cl1
oth-r
J'·nctions as
nw,y be
SJWcilicd in t his Il cz
u lat i on or in :l1r, r ulcs nu«!e
rhcreuuder.
11.
(l)
Ac, s'
tt<1
ma,\
I,<'.
nftnr tho
issue of a direction undc r
Constitution sect iou
9,
t h c Board
shu
l
l oou-t ir.ut o n Conn11ittcc c
tbe Area of Area
Com· Land
Improvement
Com mitt,. J consist
i11? of- mittee.
(ii) n oofflce
rofth e Government. o tlu-r ti!;tn t 11<' ?\
?,istc1nt Cnmnriss.ior-er, tobec )JeJ tlie
fm1lCI
rm1,rovrrn<'nt
Ofliccr ;
(iii) a
person 111J111inn,ted
l,y
t.l.e H<,,1nl frn1n. :tmor!.:·,,t per suns\\li(se
intcrcsrsin 1!1c
«pi
r iou .,r·
the
Bo.u d m:iy l1L' atl'vcted
Ii?
1 !10
prnpc,sed
S<.;ltcmr-; and (i 1·)a
pn--on luY;n? spcci11l
kn,J,1
l<'d?c
ol' tl1c
s1Ll,jcd mattt 1· oft lie
s<'.1,cn,e.
(2)
'l'h,?
A.,sj1,t;rnt
Con1missioncr ?h
dl
J1rc11,icle onr tl1e
111ceting-, of the
Area
Committee.
(3) Tl1eL:.1111
lrnpro\·cmcnt
Ofli(·e1· ,liali
l,c
P,i;.Offirio Secrchr)· to the Arc,l
Commit!cc.
12.
The l't1ucLi<11t ()[' tlic .\r,•a
Corntllittec shnll he- Functions of
Area
Com-
(a) to lWtke rrc·ornrneudntions fo
ti,e .Board n? to the
mittee· nre::t ill tl1e
notiliec.l '.lren l'or \\'l1icli !-lihcrncs nu." he
prq>ared;
(11) toprepiHcscl1nws fc r Rr·en" in
ih1'
ch:1rge
01
tl1e As-
">istunt
Co111n1i-,-.;i{H<'r;
(c) to
perform
sni:.:11uLltor
fu11ctiu11,
JH.'t1ai11i11!:, to
l:io
;1s
rn:1.yhe
spel'iJi.cd in
tlii?
ltcgulation
or in
the l'llle:., made
thereunder; an i (
to
cr1,n'.'·
outthe
i11.,tructinu? iss11c,l
by
rho J3n,u·
6
THE
ANI>AMAX AND
NlCOBAR
GAZETTE,
EXTRAORDINARY, MARCH
28,
1963.
Olf.\PTER rv P1:?.1·\1?\TIO\ nF
J,\\11
I.\ll't:on:_,ri,::,.;·1 :-.<·EJ1·:)1Es .\latte1 whieh
];{, _\
scheme may
pon-id1)
for
all : r
any of
the
following matt-scheme may
ors,
name]_,:-
provide.
(a) 1mproH·111entor
land;
(h) couservution or itu nruvcment of
c;11h-•<,il \1-nlt r o
r J11ois-ture or
ot nor soil or
w.u.cr
l'esvurce?;
(c) _prncntion or
mitignti<,n
of
,nil
c:or-i<,i,; (C') rccl:tmatloJJ of 1rn-,te
land; (f')
improvement i11
tl1e met
ho.ls ol'
1·nl1
iv.it io» .uid extension or
cultivation; (!{l eo11?lrnct.ion of' enrt h wor k-,
,,ncl n
nsonry"ork3
in
fiolrls, gu llies and
ravines. i
ncludinu cc,n?trnction of
catcli-,ratcr drains .nul contour
1,unc!ing, wliorcver necessary:
(i)
tr"ining
cl
streams;
(j) proliibitiun or
control
of
gr;izil)g er
rc.-,enation of h,]1(1 Jor
pasture; (k)
planti11g
anrl g rassfor
nlforestat ion shelter hclf s
or for an., j>LCSP!Yntion nl' of
unctutival,Je other 11:.iq
osc :
rrecs
,
shrul,s and land or
prov
iding
(1) rc'g111ation or
t•robilition of
1iring
ul'
,e?t>tah,n (rn)
im1)!'11vementd
watL1r.c;npp!:
(11 \
$0diment con:
rol:
( o)
l:tni,
drainage:
(p)
farlll
inigatiu11:
(ij)
cuntrul of' lhc
.,fdr?
()f
laud
f1,nning ,\\,t11q1s
arnl "lll'l' !,;
?n11r1·e-;; n,,d Po•..ver t)
1 1.
{ l)
(
>. r,·c,
·r>
c.i'
. .i. 11 •
, 0!'
U,c :.'l.: 1 C(/n11n, ...
'iio1 ur
unde1 d,r{ct
pre.,).tra-..,ecu u
:;,
tllt! J
.?,
-.,•·tJ. di;·, Cl t.hc A JC t C1ii1,1111ttc1•t0
1 r•·1111ru; twn oi
\Cll?-
-:ch. t·10 i-o,- ti, J :· r,
,!
"'
Pcif;, d HJ
•
110 ,
nlt 1·. lt)l' ,. (:.:) InrPc;pu
t
or n11,, ,
e.?
in i l ,•
.11,1; irr,:lli ·1• d
NiuoL:ir fsla11',, 01::1r t/1
Jl,e a?,
i't•:eric
li-!-,tt;/1(1 (1),
tluJj .1 l n
:1,\,
1 I ).,lt
,/i,·d, ,, I l'LIJl·l' :-n
i h
•
rrco111menc al
i< ',
r
,.
the\ 'l , ( 11J1H1,,f
t1 •
l I>
11( I'
,
,
:
11:\L ,t l"
11<-Cl',sar_r
tr, cl -.t,,dirt L'l
1 h,· I
re1,,1
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-<·h,.., \', J1 1,11 :i ( i ?
1r
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i-),
i !1e Ile, 1·.
v Co1·,111 j>IC
If('. i')'
'(,,rda11t:: ,-j(, ( 1 nL u::h m
e: l .. ?
t1ut - d 1
11 u. <'t,
ul;·::..vt
tir,n
(l) o,
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11,c,int :1:i ofli< ('l'
to 1, , r ·
tinn, t-1? lie rn
., ,,1fll.
a
'THE
ANDMTAN AND
?ICOBAR
G-AZETTE,
EXTRAORDINARY, MARC,H :?3, l9G3. 7 I?---------------------------------------
(l,) the
poundurios a 1111 approximate area of
the land to lie included in
tho
scheme;
(c) the
persons,
including
the (
i-orernmc nt w h o
will be aff'c- cted
by
the
scheme;
(d) the
works, ifany,
to
be carried out
nuder
the
sohcmc;
(e) theagency
or
ageucie?
through
which
tho works
shallbe
c:?!·tied out; and
(I) suchother
particulars as
may lie
prcscriberl
,
( 4) Thedra,ft scheme so
prepared
slu.Il i>e
aul,mittod
by
the said -officer to
the Arca
Committee which shall
forward it
with its comm- ents to
the
Board;
the 1foa.r
draft scheme with 01· without modifications or
may rPject.
it and
prepare
or
cause to
be pee- pared
another draft
scheme.
(5)
Whenever the
Board approves
any draf't
scheme,
the
Chief Commissioner shall
appoint an officer called the
Inquiry
Officer for the purposes hereinaf'ter
spccirlcd. ]ii.
(I)
Copies
of everv draft seb ema
approver] Ly
the
Board,
Publication of together
with tho
connected
maps
and
plans,
if any, shall be for-
draft scheme. warded to
the
Deputy
CommisRioncr and
shall
be mado
available
hyhim fol'
inspection by
1
lie
public
free of
charge
in every
v
illage,
andat the
hcaclcprnrters
or the
tchsil in
which the
lauds
proposed
to
lie included in
the
drnft scheme are
situated,
and at such
places as tho Deputy Commissioner m&y
d
ircct.
(
2)
.'\.
?encrnl notice
xhal! be
pul,Jislied
in the
Olticial <
;<1zelLe and
in 811eh other rnannm- as
t he
Dcpu ty Commissionor m;1_r direct- (a)
i11timating t hat the draft scheme ha-, hec11
prepared,I lint
copies
thereof have IJec11
kqit.
,'tnd
may
he:
iw,pcdcd
by
the public,
free I
c!1nrg-e, at.
the
places specified
ill
sulr?cction
(L)and
tliat
«opies
of tl1c
draft .scheme mar b?
ohtaine
payment,Jf
the co?t
lhernor, ,r!iicli sl1a1! be
s1>e<'ilfod in I he
ndice,
fro111I Ito
Dqmty Com111issio11e1·antl ,tl-;o from s11ch
otl,c1·
Officc1· l\S rnay !Je
specifiecl
in the
notiec;
(u) 1·eqniring-all persons nlfcdcd
by
the
1'-Cliernc who"i?h to
objcd
toil or to
any P'll't
tlic,cof, to
sllbmit their ohj(
ctiOllQ in
w1·iti11g t.o
the
T11q1ii1·_, OffiL·er 01·
to
appNu· licforuhim an,l
state their
olJjf'<·t,iou?,
11i1,hin
t.J1irty
d,iys
oJ' the
puiJJj.c1ttio11 or
the not ice.
·
(3)
Separate
notices t0
the sam('
•;ff?ct shall also
be scrrcd intlic
prc:-:crilJccl ma11nrr on all 111,·ners of tlic
laud.::
affcc.:tccl t)\ the drllf( scheme rind 01J ;tll pel'sons sho\\'n in
the ,
ilb:5e
rccnrds
as· intcrc:-:.tccl ju rnc:h
Janrl:-- ,o J';n ai.; S1ll'li
?·onic1.; n,ny he pri.l(' icaldr.
16
Tl,e
Inquir_,·
OfficPr shall
iuq11ir1•
into tlte
oh_j"cli1111
Inquiry
Ollker e
rec,wded
by
l1i11LiUHl
s:ilnnit them to
the _\ 1·Pa
Cornn,ittce to
consider together with h·i? report tlierelln ao
his rccon1
n1e11
i()no.;, it' an_,·, objections.for tlie
rnodiA<'11ir1n of tlic dr,tft
,diellll'.
and
stub1m1t repor o Area
Commit- tee.
17.
(1)
Afrer
con;-;icleri11g tlw
ol1_jcclions nn,1 the
rcrurt,
arnl re- -commendations of
tlir
Tnqnir\'
O!lie0r nnd ;1:,y f11rt 1,c·r
1·epfJrt
whicl,
BPower of h \
C
. .
r· I
.
I
I
C
.
oard and thet c.
rca
omm1ttce llP'l_Y
reqmrc
rn111
11m, t. 11'
.ll'CiL
omrn1ttec ChiefCommis-shall
fonrardt
lie dt"ctft sclifrn1• to
i,l1e
.Board 11 it
I,
its eorn1,,cHts. ?ioner to san- ction or
reject draft scheme. U)
The
Board mny snudio11 the
,lrnft -;d1e111c with
,1itl1out modi1i·?tions or
rn;1y 1·cject
it. ,rn1l
direct; t bat
in liru
thcl'eof, a frcslidraft
scheme hu
p,·ep:uccl
,tn
tillbniitted t'()r its
Sc'tndion:
THE
ANDAMAN AND NICOBAR
GAZETTE,
EXTRAORDINARY,
MARCH
28,
1963.
I'rovirlorl that it shall submit tho
draft scheme to
the
Chief Comrnissioncr for !i is
orders- (..i)
wheretlicowners 11[ more Uitin
JHt,\ per
cent of tl1e area of I
he lands
included in
the draft scheme
other I
hnn
GoYeL'nment lunds have made
objections
to the
draft sche mo
or
part thereof; or
(h)
wheretlre
draf': sche mo has been
prupnred
in pursuanceof an order o: the Ch ie]
Couunisaionr-r 1111dl'r section 9.
.
u?,
vVne1:c ndr.ift scheme
is
Hilrn1ittc(l to
111r· (. h
ief
Cornmis
,
sioncr uurlc r tl,r,
proviso
tu s
n 1.-?ccLon
(:..:i,
110 1nny -nr.ct ion the d?·,d't scheme\Iitl:orwilhout
modiflca: ions 01·
may reject
it
and direct tlrnt a Iresh
-;elieme he
Jll't'fl,it·ed
n ud
sdnnittecl fol'
his ::;andion .•
(4) Thescheme as sanct.ionr-d I,, i-1-,<· Board 11r
1 he
Chief Com· missioner, as tltl' case
may l1P,
shall be
pul.lishcd
i11 t b o Official Gazette and
copies
thereof
shal!
Le
111a
vnlaec an
l1ea,dq1unters «f
the te hsil i u which th« lands in,cl11dcdin r he
scheme are sit u.u
od,
at
such
place?
and in :--11i.:h nrnu1H'r ns the J)eputy
Co111m :?siuncr may dir, ct.
(5) Oll ,m<1frum tho cl,tt"
of its
pui1:ir,ttion
i11
tl1c
Official Gazette, thescl:eme !-.llitll ccnw ill to l"orcP 11,11<.l s 1all li,1\"C t ffed., ?6)
'l'be
J;c,1rJ may, fol' U1e
purpo.
(' o!"
<"an,, ing
n11t
tl10
ou.iect.:1 of the
scheme ,, lticli
has COil.it' i11to
force undur
?tll,.?·ccti,,n
(.:,) 111ake bye-laws
requiriu6 ar._v
p:rs<
11 OL'
porq;ns
01· the
1,1d,;i(' ?c1,crally
to 1ake cerhi,1
ti.::t,icm 11r to
rrfraiH f1orn
cert:1i11 aurs in
re:--pcct
of ;rn:
matter,;
?11pplemcntary
and
i11ci
s0bemo. C]I .\
PTEl!
,.
]?,\l·:Cl"TIO.\ tlF
TIii·: :--\"111·:.\JE
THE
\'
u
.\ppoiotment of
Executive Officer. Power lo enforce sche- me.
]8.
\\'hen a scheme comes into
force,
1.ho
Chief
Uommissionm ?lJ.tll
;1ppoinr
an
ofiii:cr,
calle
}:xccutive
CJiftccr,
tc,
e.\eC11te
it. la.
(l)
l·?rnr,r C1.rner of l:111.I
i11(·!11d,id i11 tl1c
?chcmc ?l1all pay t-110cost or
pa.rt
of
the
co,t, n::. t lio casa
111ay lie,
<1f t.he works
wl1ich, under I he
scl,emc arP c·arric
l,y
tlie
Co\·e1·umcn? in liis
land at tl,c cost or
1,art
ol"
the cost uf I he O\rne1·.
(2) IfthemYncror thehtrnl
included in
1iic :--elicmc dcsfrrs to carl'y himself nuder
1eclmical
f!Uicl?u<·c
provided
free
Ly
the De- puty
Commissioner nny works ,Tlii<'li under
the ?chellle are to bo t1:\f· rie
bis land
by
tl1e
Go\·ernment, nt the eo?L or
part
of
the cost of the owner, lie shall
gfre
notice
in
writing
to tlint dl'ect to
the .Area. Commit tee
witliiu
thirty
c.1nys oft
he
puhlicat.1011
of tlic scheme
in tl1c
Official
(r;1zettc iu il1e
villitge
concerned ,d,ielte,·e1·
is late,·.
(3) 011
receipt
vi' :s11cli nol
ice,
tl,e .\.rPa ommi ttee s:l1all inform the owner 01· the ,rnr1,s ,rbich arc Jo be
carded out in Iii?
bnd anrt ?11.111lix a d,d(' IJeforc wltieh J
i1e o\rncr sli:1ll
can·,\·
oul' the
works. ( J,) [fsudiowner l":1i]s to
('fl.rry
od P-11cli "·or!- to the
?ati,facf?
inn
of 1!10 .\1·en ('ornrnittce before t,lic dafe fixed ur ,1·itliin
?ucli r1utl1er tintc ,ts ma,· lrn nllo1r1·,l 01' at anr time
i1dimatcs to tlio Area Commit.tee i11
,niti?? that
lw i, ttnahle ,·o cn.rry (Hit any work licforn thnt.
ua1.r,
tlio
Cornmitteo ma\
1·e11uite
i he
]?xecutive O!Ticer to carry out Ilie worka?idre<:11, ,·r tl,c e:-.
peuses j11curred for tlte
purposo fro111 tlic owner iu s11cl1 111ri.nller ""
rn:iy lie
pnJseril)cd. (.i)
\\·J,er1' t.11e un1,crtlieland
inclwleu in n ::-:che,ne is
tho Go,-crnmeot tile
Dcpartlllent
,,r
tlie
_\nc1aman ?nll
Nicobar f
:--l:11tds administration -wl,ich
bas tl,c
cootrn1 or
managcrncnt
of snch
la.]l(ls or Ll1e
:Exccut;rc
Officer,
; r so 11ir(. c?d in this
l,elialf
by
l lie .Arca Com· mil
tee,
the
Do?rd or i
he
(fovenuncnt shall C,ll'J'.r 011t
the w"rd::,
8
TIii:
AXD.'\MAN A?D
NICOBAR
GAZETTE, EXTRAORDINARY,
MARCH
2?.
l96S. which the
Govcrmncut as t hc ow i.er (if
the land is l in
hle to
carr:· out under the
scheme-
20.
(
l)
If
in consequence of any work
carried
out
under
Liability
of the
scheme, any person (including
the
Government)
other persons whose than
the owner of the
land in which
the work
is
done.
is
?a.nts/?e not likely
to be
benef ted. such person shall pay
such
me u
e · amount
and
within such
time as the
Board may de
ermine, to the owner of the
land if
the work is carried out
by
him, or t o the
Government if
the work is
carried out
by
the Executive Officer:
Provided that
before any person is
required
to
pay any such
contribution,
he shall be
given
;i resonable
opportunityof
rnaking
bis
representation,
if' a
ny. in
regard
to Ute matter:
Provided
further that any such
contribution may bewaived
hy
the
Government in
whole or in
part
in
respect
of any work
carried out io Jund owned
by
it. ( 2)If
default is made in the payment or
such contribu- tion
within the time
detr rrnined in that behalf in pursuance ofsub section
(
l
j, the
Deputy
Commissioner or
any officer authorised
by
him in this
bebal f shall recover it
from the defaulter and
pay the same to the owner of the
land in such manner as
may
be pre
sci ibcd. :!). (l J
Notwithstanding anything
coat a ined in this
Pr°Gw er Regulation
the
Chief
Commissioner may ia
the
ca.se
of any
?arr/v?.u?oscheme
which nas come
into force under
sub-section
(5)
of works in a section 17.
direct
by
notification in the
Official
Gazette that scheme. any work under the scheme to be carried out
by
the owner of the
lands shall be carried out
by
the
Government and
that
the cost of such wor k
shall be recovered in
whole or in part fromthe owners of
the lands
included in t be sche me in such proportion as the
Chief
Commissioner may fix
having regard to
the area or
assessment or both or
the lands
included in the scheme.
0) Thecost
directed to be recovered under
sub-section
(I)
together
with
interest thereon at such rate as the
Chief Commissioner may determine,
shall
be recoverable from tbe owners
concerned
in such
number of e
quated
annual
instal- ments
payable on the date
appointed
for the
payment
of thefirst
instalment of
]and revenue as
may be
prescribed:
Provided that where a
person commits
default in the payment of any instalment, the entire
unpaid
balance shall become
immediate]y payable. CHAPTER vi
J\1 \l:,.;T1·:N\Nl'I:, JlFl'.·\11: .'.\IJ
I SE IH'
w
o ns
s
L\T:P.JEl) Ol'T
1·:,..-111-:1, TllE
:--(.'111·:.ill·:
?2.
(I)
The
Executive Officer shall, on
compJetion
of
the Preparationwork prepare
a
statement
giving,
for
any specified area, the
of statement, following particulars, namely:-- (a)
(i) the
work
done;
(ii) thecost thereof:
(iii) thetotal amount
to be recovered
from the owners;
(iv) the
general
rate
per
acre or
per rupee of assess- ment
per
annum at which such amount is to be
recovered from the owners;
10
THE
.ANDAMAN AND
NICOBAR
GAZETTE,
EXTRAORDINARY,MARCH 28,
1963
(v) the
period within which s uch amount is to be recovered;
(vi) thework
which in
his
opinion shall be
maintai-ned and
repaired
individually or
jointly
and
the name of every
such
person; (b)
if in the case
of any
survey number or
sub-division of
survey
number, the owner
is not
liable to
repair or
maint- ain
works
therein, or if
the cost is to
be recovered Ir om anowner at a
rate
other than
the general
rate, a list of
such survey numbers or
sub-divisions
and the rate at
which the cost is to
be recovered
from the owner or
owners
of such survey numbers or
sub-divisions;
(c) a
map
showing
the work
carrie out in the
village;
11
Obligation) M persons tomarn- tain and
repair works. Order for
taking possession of waste
land.
(d) such other matters as
may be
prescribed.
(
:2)
When a
statement is
prepared under this
section, anyrights and
IrabiJities shown
therein shall
be entered in
therecord
of
rights or
where there is no
record
of
rights,
in suchvillage record
and
in such manner as
may be
prescribed andshaJI
thereafter from part
of
such
record of
rights or
suchvillage record. ?:;
(1)
Every person
sb0\\'11 in the:
st.atement
prepared under
section 22 as
liable to
maintain and
repair anv
workshall,
to
the
satisfaction of the
l.Jcputy
Commissioner andwithin such
time as
that
officer may fix, maintain and
repair the
work in
his O\Vn
land and
in any
other
Janel in respect
ofwhich be is
shown as
liable in
the said
statement and shalvundertake such
1ollow up soil
conservation
practices as mal be
prescribed. ( 2) Ifany person fails to
maintain or
repair the work
within the
time fixed
by
tJ1e
Deputy Commissionerunder
sub-section (
I), the
Deputy C<1mmissioner shallhimself get the work executed or
repai1ed and
shallrecover
the cost
thereof from such
p?rson.
(3)
Any dispute as
to
the amount of the
expenses shallbe
decided
by
the
D?puty Commissioner and his
decisionthereon shall
be
final.
CHAPTER VII
RECl.\.,L\TJO\' OF
\l_\,'iTI? l,\\JJ
2.J..
(.i)
If the
board is
satisfied that. for the
purpose
of executing any scheme of
reclamation of waste
land sanctioned under
this
kegulatiun, it is
necessary
that
temporary possess-ion of any waste
Janel should be
taken. it may, by order
in writing, direct the
Deputy Commissioner to
take
temporary possession of
such
land on
bebalt of
the
Government on
suchdate as
may
be
specified in
that order
(2) Theorder shall he made in such
form, and
brought to
the
notice of
the owner or
owners of the
land in suchmanner. as
may be
prescribed.
(
:1)
Oo the
date
specified in the
order.
the
Deputv Comm-issioner or
any other oHicer authorised
by
him
in this
behalf shall enter
upon and
take possession of tl-e
land on
behalf ofthe
Government.
?Us+II ..
?
ANDAMAN AND
I
f.:leiil&«I('(J?q,w
...
NICOBAR GAZETTE
Sf(-11?1(01
EXTBAORDIN ARY
SIIMI( ? S14ilftlff Published
By Authority ao
55,
..li ?
,,wta.,<, ? 12,
196? k 22.
1891.
BO.
55,
PORT
BLAIR,
THURSDAY, JUBl
19,
1969
Jyaistha
22,
1891.
ANDAMAN ADNICOBAR ADYINI"'Tlt \.IIO?
Carsr
Co1uns IO?ER's SEcRET.\JUAT
NOTIFICATION
Port
Blair,
tlte 12th
June,
1969
Jyautlta
22,
1891.
No. 69
69
F. 43-20
63-Dev. 1.-In exerci e ot the powers conferred
by
sub-Section 3 of Section 1 of the
Andaman and
Nicobar
Islands Land
Improvement
Schemes
R
gulati
n,
(2 of
1g63)
I,
H. S.
Butalia,
Chi f
Commissioner,
Andaman
and Nicobar Isla ds
herebv appoint 15th
day of
June, 1969asthedatefrom
whichthesaid
Regulation
shallcmeinto force in the Union
Territory
of th And man nd Nicobar I lands
.
.
0 1
1
\ ------
.,
.
THE A>DA)L\N ?);lCOB.\R Ci-.\Zl:TTI:, EXTH..\.ORDI?.-\RY, .\.PRIL Hma
.\N0:\)1.\1' .\1' D?ICOB.\.ll .\ D\HSlSTB,.\ rIO?
CHIEF CO)DUSSI0:SER's SECJlET\lll.\T ----
?OTIFlCA.TluN
t::x-Ollh:i ,
clo
t! t).
I
,ttl. ,i,, Ch
,i,-,nnn. E·?-01ll1·iu ;\ l,·nt,·r.l.Th»
Deputy
Commissioner, .-\n.in.:n?n a11,: ? i,•110irl slun
l-, Sh,i Shiv
Ram, Senior Yil'e-Charims.r:. ?l
unicipal
Board,
Port Blair :t Shri Prnbhat Sarkar, Rangct PlidJle .\n inmnn)
4. The Conservator
of Fo1
e-ts, Au.hm:in a n.] ); il·»l,nr
l ,'.unds Ci. The
P1ineipal
En\!incer A.P.\Y.n.. An.lsruun
:u11I ). ieobur blan,i,- (;, Th» n;rel'lor of A?rit.:llltnre. Arnhm,111 nn.l?i1.:11l,nr I-Innd
:
, . Th,• Finnuc·e
?e1:rda1 \
..
\n:hmn.ri an,l
?;,.,,lJar .\Jmiili-tr:lti11n Th•· S11il Conservation Oflit·"r,
.\n,lnni:l,l an,l ?H·nU'.H J..,!.rn,l..;
,,h1ll ad a,; S,•1:rdary tothe IJoarJ.
Tiu' te1mnf Otl!c..:
,)f the m,·,nh•'r3 menti,,11el :itSl?,1. ? an l
3 ,·mil
expire nuthl• 'Hst :'.\brd1.
l'l'j·!. Pore Blair,
14th
April,
/971
Chaitra
]4.
1893
.
1-io. 56 71·F. No
4'3-20 Q9 7t·
Dev.
(IJ.-ln exercise ofth-
p,,v
•r;:; conf,•rrecl
Ii_\· Sectiun o ,,f ltit•
,\11 lurnan n.nil
Nicobar
l11hnds L-i11,l Im
,r,wenwnt Sd1?m··s R•·..1.11bti,,n,
L.163
(·!
u[ Plo:?). and in
sn;wr,..,•,;s;onol
this Atlministrntion's Xutilicati,111 );n 11:\·71)1ia?1·1l 18 \1.l!)'jll,
1.
II. S.
[?ntal1a.
Clti,-f
C11mm ssioner..-\nd·ml\11 and ::'l:il',,inr I-lind.,
wr·i,v recu11,,ti:11t•• ti"":\11.bm:rn
:11111
'\ iet1l.,nr l sland-
Land
Impiov
rml?nt Boar,l c,,n?i,,tin; ,1:·:-
• (ti) tntli1t>ct
either ati:,; mvn in;;tance
or
on the ,1r,l?r
of
the Chir•E
Cornmiis10ner nn,kr
,..edion Ooithe sai I
Lteg·ihti011th,•
pre1nr 1tivn hvthe
.\re:1. C•)mmitt?·· of ?chr>m•'
(Ii) toCJnsi lt:ra.11J
appro\"
the
se·1eme, prep:.i.relt,, theArea. Committee. (1:) toJeviseways11,uJ. mcJ.ns for th!ex?c11:ion
of t11(\ schem.N ap,>rnve.lLy it; an,l ( l) to
perform such
oth,•r fu nc:
ions n,
may 1,c
S\)!..>ci ti•• I inttlC s.'li l
Rc>?11lati,morin thf' rules ma.Jc thrrenmler. Th..: function:.
of th!131,u l shall he 1H f,,llu.v : -
0
..
NICOBAR GAZETTEAND
ANDAMAN
af(il\:tl(OI
EXTRAORDINARY
? g
ll@rij?
Published
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14,
1971/? 24,
1895.
No. 60
Port
Blair,
Wednesday, April 14,
1971/Chaitra
24,
1893.
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Price:
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