dze la[;k& 27 iathd`r la[;k&;w0,0@Mh0,u0& 30@03 ¼ykblsUl Vw iksLV fonkmV izhisesUV½ ljdkjh xtV] mÙkjkapy
mÙkjkapy ljdkj }kjk izdkf"kr
vlk/kkj.k
fo/kk;h ifjf"k'V
Hkkx&1] [k.M ¼d½
¼mÙkjkapy vf/kfu;e½
nsgjknwu] lkseokj] 19 tuojh] 2004 bZ0 ikS'k 29] 1925 "kd lEor~
mÙkjkapy "kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 502@fo/kk;h ,oa lalnh; dk;Z@2003 nsgjknwu] 19 tuojh] 2004
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjkapy fo/kku lHkk }kjk ikfjr mRrjkapy yksd lEifr fo:i.k fuokj.k fo/ks;d] 2003 dks fnukad 16&01&2004 dks vuqefr iznku dh vkSj og mRrajkpy vf/kfu;e la[;k 30] lu 2003 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf"kr fd;k tkrk gSA
1
mRrjk[k.M yksd lEifRr fo:i.k fuokj.k vf/kfu;e] 2003 ¿mRrjk[k.M vf/kfu;e la[;k 30] o'kZ 2003À ¼mRrjk[k.M jkT; esa yksd lEifRr fo:i.k fuokj.k gsrq vf/kfu;e] 2003½ Hkkjr x.kjkT; ds pkSouosa o'kZ esa mRrjk[k.M fo/kku lHkk }kjk fuEuor vf/kfu;e fd;k x;k( Pwakfd] yksdfgr esa ;g vko";d gks x;k gS fd yksd lEifRr dks fo:fir djus ij jksd yxk;h tk;s vkSj mlls lEcfU/kr ekeyksa gsrq vkuqa'kkafxd fo'k; ds fy;s
vf/kfu;e
Lakf{kIr uke] foLrkj
vkSj izkjEHk
1- ¼1½ ;g vf/kfu;e mRrjk[k.M yksd lEifRr fo:i.k fuokj.k vf/kfu;e] 2003 dgyk;sxkA ¼2½ bldk foLrkj lEiw.kZ mRrjk[k.M jkT; esa gksxkA
¼3½ ;g ml frfFk dks izoR̀r gksxk] tks jkT; ljdkj jkti= esa vf/klwfpr dj fu;r djsaA ifjHkk'kk,a 2- Tkc rd fd lUnHkZ ls vU;Fkk visf{kr u gks bl vf/kfu;e esa&& ¼d½ ^^ftykf/kdkjh** dk rkRi;Z mRrjk[k.M jkT; ds lEcfU/kr ftys ds ftykf/kdkjh ls gS] ¼[k½ ^^fo:i.k** esa yksd lEifRr ds :i ,oa lqUnjrk dks gkfu igqapkuk vFkok gLr{ksi] {kfr igqapkuk] fonwz'k.k] fcxkM+uk vFkok fdlh vU; izdkj ls {kfr igqapkuk lfEefyr gS rFkk ^^fo:i.k** "kCn dk rn~u qlkj vFkZ yxk;k tk;sxkA
¼x½ ^^yksd lEifRr** esa dksbZ Hkou] >ksiMh+] lajpuk] nhokj] isM+] ckM+ ;k [kEHkk] vFkok dksbZ vU; fuekZ.k lfEefyr gksxkA
¼?k½ ^^ys[k** esa ltkoV] v{kjkadu] vyadj.k vkfn lfEefyr gSaA
Ykksd lEifRr fo:i.k
ds fy;s n.M
3- ¼1½ jks"kukbZ] [kfM+;k feV~Vh] jax isaV vFkok fdlh vU; inkFkZ ls yksd lEifRr dk fo:i.k] ftlesa foKkiu i=ksa dks pLik djuk Hkh lfEefyr gS] djus okys O;fDr dks ¼,slh lEifRr ds ekfyd vFkok vf/kHkksxh dks NksM+dj tks ml ij viuk uke o irk bafxr djrk gS½ ,d o'kZ rd dkjkokl vFkok :i;k nl gtkj rd tqEkkZuk vFkok nksauks n.Mksa ls nf.Mr fd;k tk ldsxkA
¼2½ ;fn vijk/k mi/kkjk ¼1½ ds v/khu fdlh vU; O;fDr vFkok dEiuh ;k vU; fuxfer laLFkk ;k O;fDr;ksa ds laxe ¼fuxfer vFkok vfuxfer½ ds fgr ds fy;s fd;k x;k gS rks ,slk vU; O;fDr rFkk fdlh vU; dk;kZy; dk izR;sd lHkkifr] v/;{k] funs"kd] Hkkxhnkj] izcU/kd] lfpo] vfHkdrkZ ¼,tsUV½ vFkok mlds izcU/ku ls lEcfU/kr O;fDr tc rd ;g fl) ugha djrk fd vijk/k mldh tkudkjh ;k lgefr ls ugha gqvk gS rc rd og ,sls vijk/k ds fy;s nks'kh le>k tk;sxkA
vijk/k dk laKs;
ekuk tkuk
4- bl vf/kfu;e das v/khu n.Muh; vijk/k laKs; vijk/k gksxkA
ftykf/kdkjh dks ys[k
bR;kfn dks gVkus dh
"kfDr 5- /kkjk 3 ds izkfo/kkuksa ij izfrdwy izHkko Mkys fcuk ftykf/kdkjh ,sls dne mBkus ds fy;s l{ke gksxk] tks yksd lEifRr ls fdlh ys[k dks feVkus] fo:i.k dks Bhd fd;s tkus ;k fpUg dks gVkus ds fy;s vko";d gksaA
2
fu;e cukus dh
"kfDr 6- jkT; ljdkj dks jkti= esa vf/klwfpr dj bl vf/kfu;e ds iz;kstu ds fy;s fu;e cukus dh "kfDr gksxh] ftlesa bl vf/kfu;e ds v/khu fdlh dk;Zokgh ds fy;s "kqYd fofgr fd;s tkus okys fu;e Hkh lfEefyr gSaA
vU; fof/k;ksa ij
vf/kfu;e dk
v/;kjksgh gksuk
7- rRle; izoR̀r fdlh vU; fof/k esa fdlh izfrdwy ckr ds gksrs gq, Hkh bl vf/kfu;e ds micU/k izHkkoh gksaxsA
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THE UTTARAKHAND PREVENTION OF DEFACEMENT OF PUBLIC PROPERTY ACT, 2003
[Uttarakhand Act No. 30 of 2003]
to provide for the prevention of the Defacement of Public Property in the State of Uttarakhand
AN
ACT
Whereas, it is expedient in the public interest to provide for the prevention of defacement of public property and for matters connected therewith or incidental thereto;
It is hereby, enacted in the fifty-fourth year of the Republic of India by the Assembly of Uttarakhand as follows:--
Short title,
extent and
commencement
1. (1) This Act may be called The Uttarakhand Prevention of Defacement of Public property Act, 2003.
(2) It extends to the whole of State of Uttarakhand.
(3) It shall come into force on such date as the State Government may by notification, in the Gazette appoint.
Definitions 2. In this Act, unless the context otherwise requires---
(a) "District Magistrate" means District Magistrate of the respective districts of the State of Uttarakhand.
(b) "Defacement" includes impairing or interfering with the appearance or beauty, damaging, disfiguring, spoiling or injuring in any other why whatsoever and the word " deface" shall be construed accordingly;
(c) "Public Property" includes any building, hut, structure, wall, tree, fence, post, pole or any other erection;
(d) "Writing" includes decoration, lettering, ornamentation etc. Penalty for
defacement of
public property
3. (1) Whoever, defaces any property in public view by writing of marking with ink, chalk, paint or any other material including pasting of posters except for the purpose of indication the name and address of the owner or occupier of such property, shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to ten thousand rupees or with both.
(2) Where any offence committed under sub-section (1) is for the benefit of some other person or a company or other body corporate or an association of persons (whether incorporated or not), then such other person and every President, Chairman, Director, partner, manager, Secretary, Agent of any other office or person concerned with the management thereof, as the case may be, shall unless he proves that the offence was committed without his knowledge or consent, be deemed to be guilty of such offence. Offence to be
cognizable
4. An offence punishable under this Act shall be cognizable. Power of
District
Magistrate to
erase writing,
etc.
5. Without prejudice to the provisions of section 3, it shall be competent for the District magistrate to take such steps as may be necessary for erasing any writing, freeing any defacement or removing any mark from any public property.
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Power to make rules
6. The State Government may by notification in the Gazette make rules or carrying out the purpose of this Act, including any rules prescribing fees in respect of any proceeding under this Act.
Act to override
other laws
7. The provisions of the Act shall have effect notwithstanding anything to the contrary contained in any other law for the time being in force.
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