PUNJAB GOVT GAZ. (EXTRA.). JUNE 20. 2008
(JYST 30. 1930 SAKA)
PARI-|
DEPARTMENT OF LEGAL AND |EGISLAUVE AFFAIRS. PUNJAB Notification
The 20th June, 2008
No. 24-=eg./2008.-The following Act of the Legislature of the State of Punjab Received the assent of the Governor of Punjab on the 09th June, 2008, and is herecby published for general infornation
97
THE JAAGAT JOT SRJ GURU GRANTH SAHIB SATKAR ACT, 2008
(Punjab Act No. 21 of 2008)
ACT
t0 provide for the prevention of printing, publication, storage, distribution or supply of the Birs of Jaagat Jot Sri Guru Granth Sahib by any person, other than the Shiromani Gurdwara Parlbandhak Committee or any body, authorised by il with a view to ensure their sanctity and respect in accordance with the Sikh Rehat Maryada and for matters connected therewith or incidental thereto ; Whereas it has been felt that while printing, publishing, storing, distributing and supplying the Birs of Jaagat Jot Sri Guru Granth Sahib, private personsare committing grammatical errors and misprinting the proper words and are not following the Sikh Rehat Maryada and are thus hurting the religious feelings of
the Siklh masses ;
Whereas the Shiromani Gurdwara Parbandhak Comnittee is an esteemed and apex body of the Sikh masses and has
recognition all Over the world and is
vested with the duty of due observance of the Sikh
Rehat Maryada in all respects
and therefore. it should be entrusted exclusively with the pious work of printing.
publication, storage, distribution and supply of the Birs of Jaagat Jot Sri Gunm
Granth Sahib ;
Whereas it has been felt that incidents of sacrilege of the Birs of Jaagat
Jot Sri Guru Granth Sahib at the time of their printing, publication, storage.
distribution and supply by private persons have increased manifold:
And whereas in these circumstances, it is deemed expedient that a law
should be made to prevent the printing, publication, storage, distribution or
supplying of the Birs of Jaagat Jot Sri Guru Granth Sanib by the private persons. BE it enacted by the Legislature of the State
of Puniah in the
Fifty-eighth Year of the Republic of India as
follows
1. (1) This Act may be called the Jaagat Jot Sri Guru Granth Sahib
Satkar Act, 2008.
(2) It shall come into forceal once.
Short title and
commencement.
J VT AZ. (EXTRA). 20. 2008 hi
T 0. 930 A)
TI
DEPARTMENT OF AL I EG TI E AFFAIRS. J
otifi t
[ 0t e.
No. 24-I.eg./2008.— 1 he following Act of the Legislature of the State of Punjab Received the assent of the Governor of Punjab on the 09th June, 2008, and 1s hereby published for general information :
J AG SRI GURU I R CT, 2008
Act No. 21 of 2008)
AN
to provide for the enti n of printing, publication, ge, i ti n or supply of the Birs f at i ri ur rant i person, other than the Shiromani Gurdwara bandhak ommittee y, t ori d
by it with a view to ensure their sanctity a r ect i h
Rehat Maryada and for matters connect d h it n enta l t ;
hereas hil r nting, ublishing, storing,
distributing
l i h i at r ur r t hib,
te rsons are
mitti g matical rs isprinti g
he r or d are not
lowi h ehat aryada h
rt h g s s
h k as ;
Whereas th Shiro ani ur ar
ak mmit 1s eem
body h ass rec gnition: a
l over h world 1s
i h ce h a
t ar a a n a re cts
d ther fore, i l l si
ely i h r t g,
blication, o e, dis b t n s l t
h Bi Jaagat Jot Sri Guru
Gra ;
Whereas it b fel th incidents o sacrile e
h i Ja t
Jot Sri Gr t a h im h
pr , publication, s o e,
b t n ply t
n anifold ;
wher in th circumstances, it 1s em ex
i t h aw
o h g, ublication, s o , d ribu
o o
s l h i t ri r
h th s.
i it ed h i a u
re he tate of Punjab in
the
th h R public f I
ndia as fo lows :—
1 (1 c e the Ja
Jo Sri r h S b
Satkar Act,
(2) It sh om into o rce t nce.
ort titie an
e .
1
98
Detinitions.
PUNJAB GOVT GAZ. (EXTRA.). JUNE 20. 2008
(JYST 30, 1930 SAKA)
Printing, publica tion, storage, distri bution and supply ing of the Birs of Jaagat Jot Sri Guru Granth Sahib.
2. ()In this Act. unless the context otherwISe rcquircs.
(a) "Birof Jaagat Jot Sri Guru Granth Sahib" means the holy seriptureof the Sikhs, printcd in any siZe or forn and bound in one single volume, which is regarded as Word incarnatc. the cmbodiment and presence man1fest or spirit of the Ten Sikh Gurus:
(b) Deputy Commissioner" means an officer in-charge of a district, who is appointed as such by the State Government:
and
(c) "Shiromani Gurdwara Parbandhak Committee" means the Committee, named as such by the Board, constituted under the provisions of Part Third of the Sikh Gurdwaras Act,
1925.
(2) The words and expressions used in this Act, but not defined, shall have the same meaning as assigned to them in the Sikh Gurdwaras Act, 1925.
3. (1) The Shiromani Gurdwara Parbandhak Committee or any body authorised by it, shall print, publish, store, distribute and supply the Birs of Jaagat Jot Sri Guru Granth Sahib.
(2) The intimation with regard to the volumes of the Birs of Jaagat Jot Sri Guru Granth Sahib whether finally printed or under process, existing at the time of the commencement of the Jaagat Jot Sri Guru Granth Sahib Satkar
Act, 2008, with any person, shall be given by the person concerned in writing to the Deputy Commissioner within a period of fifteen days of coming into force of this Act.
(3) On receipt of the intimation, referred to in sub-section (2), the
Deputy CommissIoner shall constitute a Committee, consisting of the following members to assess and determine the Bheta of the existing volumes ofthe
Birs of Jaagat Jot Sri Guru Granth Sahib, namely:
(a) One member, to be nominated by the Shiromani Gurdwara
Parbandhak Committee;
(6) One officer, who should be a Sikh, not below the rank of the
ixtra Assistant Commissioner, to be nominated by the Deputy
Commnissioner;
C7One person, who should be a Sikh, engaged in the business of
printong and publication, to be nominated by the Deputy
Connnissioner; and
08 PUNJAB GOVT GAZ. (EXTRA.). JUNE 20. 2008
(JYST 30, 1930 A
Definttons
Printing, publica- non, storage, distri- bution and supply- ing of the Birs of Jaagat Jot Sri ur r t Sahib.
2. (0) In s A u the co ot er ise req i es.
(a) "Buol Jaagat t ri G r G h S ' m the holy scenpture of the Sikhs, printed in an siz o fo m and b mone single volume, w i i r ed a or in ate. the em i ent and p e e manifest o spirit of the Ten Stkh G ;
(hb) "Deputy mis ioner" e o c n c f
district, who is app i t a u h Gov ent: nd (¢) "Shiromani ur ara ak mmitte " ea the mmitte , m u h ard, sti
the on Thir h k ar Act,
words r ssi s n h ct, d, l
the am e ng as assigned to hem in the k Act, 1925.
hi ani ur ara ak ommittee
ri it, all ri t, blish, , b t l h i
Jaagat Jot Sri r h
(2) im it es ir at Jot Sri Guru Granth Sa i hether l printed er ces , i t e im e Sri ur Gr Sahib Satkar
Act, 2008, i h , al rit
to the eput ommis ioner it i r e i
force of this Act.
(3) mati n, e sub-sectio (2), the eputy ommissioner hal consti ute om utte , nsist of t e o i g ember to s m het of i ng e
Birs of Jaagat Jot Sri ur ranth ahib, ely — ) ne ember, minated hi ani urd
wara
Parbandhak Committee ;
(hb) ne f icer, ho ould e a ikh, not
e of
Extra Assi tant om issioner, t e omina
ted t e eputy
Commissioner ;
wn t e business of (¢) One person, who should be a ikh, | by t e eputy
printing d publicati n, t be nominated
Commissioner ; and
PUNJAB GOVT GAZ. (EXTRA.), JUNE 20, 2008
(JYST 30, 1930 SAKA)
td) If a Sikh Officer or person of the categories mentioned n sub-clauses (b) and (e) above, is not availablc, then the Deputy (onmissioner shall nominate another respectable Sikh Officer or person of any other local body or organisation.
99
(4) The Committee, constituted under sub-section (3). shall assess and determine the Bheta of the volumes of the Birs of Jaagat Jot Sri Guru Granth Sahib referred to in sub-section (3) within a period of thirty days from the date of intimation, to be given under sub-section (2), and convey the same to the Deputy Commissioner, who shall further inform the Shiromani Gurdwara Parbandhak Committee and the person, who is in possession of those volumes.
(5) The Bheta, so ssessed and determined, shall be paid by the Shiromani Gurdwara Parbandhak Committee to the person concerned within a period of thirty days from the date of assessment and determination, made by the said Committee.
Explanation : In this section, the term Bheta" mcans the token consideration, received from any person by the Shiromani Gurdwara
Parbandhak Committee or any body, authorized by it for distributing, providing or supplying the Birs of Jaagat Jot Sri Guru Granth Sahib.
4. No person, other than the Shiromani Gurdwara Parbandhak Committee or any body authorised by it, shall print, publish, store, distribute and supply the Birs of Jaagat Jot Sri Guru Granth Sahib after the commencement
of the Jaagat Jot Sri Guru Granth Sahib Satkar Act, 2008.
5. Whoever contravenes the proVisions of this Act, shall be punished Penalty
with imnprisonment for a term, which may extend to two years and with fine.
which may extend to fifty thousand rupees.
6. No suit, prosecution or other legal procecdings hall lie against he
State Govermment or its officer or official in respect of anything, which is done in
good faith or intended to be done in pursuance of the provisions of this Act.
(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance, referred to in sub-section (), shall be deemed to have
been done or taken under the corresponding provisions of this Act.
7. (1) The Jaagat Jot Sri Guru Granth Sahib Satkar Ordinance, 2007 Repeal and
(Punjab Ordinance No. 9 of 2007), is hereby repealed.
REKHA MITTAL,
10701 LRIP-Gov Press. T Chd. Prohibition.
Secretary to Government of Punjab. Departent of Legal and I.egislaive Affairs.
Prolection ot
action taken n
good taith.
saving.
PUNJAB GOVT GAZ (EXTRA), JUNE 20. 2008 9 (YST 30, 1930 SAKA)
——
Cri and (¢) above is not available, then the Deputy ommussioner shall noninate another respectable Sikh Officer or person of any other local body or organisation,
(4) The Committee, constituted unde sub- and determ th heta of th volum Granth Sahib referred to in sub-section (3) the date of intimation, to be given under su to the Deputy Commissioner, w sh Parbandhak C
sectio (3), sha l assess
o the Birs of Jaagat Jot Sri Guru within a period of thirty days from b-section (2), and con the sam
furth inform the Shiromani Gurdwara ommuttee and the person, who is in possession of those volu es. | (3) The Bheta, so assessed and determined, shall be paid b the Shiromani Gurdwara Parbandhak Committee to the person concerne wi a period of thirty days from the date of assessment and determination, by the said Committee.
Explanation : In this section, the term "Bheta" means the token consideration, received from any person by the Shiromani Gurd ara
nd k mit y, t o
b t , i i l i h i at
Sri Gur Grant Sahib.
4. No person, other h o ani ur ara Prohibition ommitte t orised shall rint, publish, store, i t ute and supply the Birs of Jaagat Jot Sri Guru rant hi ft r mencement of the Jaagat Jot Sri Guru Granth Sahib atkar ct, 08.
5. Whoever contravenes the r visions of this ct, al ni enahy with imprisonment for a term, hich ay t ears with fine, which may extend to fifty thousand rupees.
6. No suit, prosecution or other legal proceedings hal li against he Proection ol State Government or its of icer or of icial i r spect of anything, which is done in Btn Sn . . ~ . good fa good faith or intended to be done in pursuance of t e provisi ns of this Act. Band he
7. (1) The Jaagat Jot Sri Guru Granth Sahib Satkar Ordinance, 2007 Repeal and (Punjab Ordinance No. 9 of 2007), is hereby repealed. Tn
(2) Notwithstanding such repeal, anything done or any action t ken under the Ordinance, referred to in sub-section (/), shall be e ed to have been done or taken under the corresponding provisions of this Act.
RE MITTAL,
Secretary to Government of Punjab, Department of Legal and | egislatve Affairs. 1070] LR(P)—Govt Press. UT. Chd
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