The ASSAM EMBANKMENT AND DRAINAGE ACT, 1953

ASSAM ACT I OF 1954 
THE ASSAM EMBANKMENT AND DRAINAGE ACT, 
(Received the assent of the President on the 22nd January '!954) 
''Cost,'. 
(Passed by the Assembly) 
[Published in the Assam Ga:r.ettc, dated the 3rd February, 1954j 
An 
Act 
to provide for better provisionfor the construction, removal 
and upkeep of embankments a11d for the drainage a11d 
improvement of lands in Assam. 
WHEREAS it is expedient to replace the existing Act by Assam Act 
a new law with better provisions for the construction, main· VII of 1941. 
tenanc e, management, removal and control of embankment 
and for the drainage and improvement of lands in Assam. 
It is hereby enacted as follows : ---
1. (1) This Act may be called the Assam Embankment 
and Drainage Act, 1953. 
(2) It extends to the whole of Assam. 
( 3) It shall come into force on such date as the State 
Governm ent may specity by notification in the official 
Gazette in that behalf. 
2. In this Act, unless there is anything repugnant in 
the subject or !:ontext,-
(i) "Cattle" include also elephan ts, buffaloes, horses, 
ponies, mules, asses, pigs, sheep and goats. 
(ii) "Cost'' means the capital cost of a work includ­
ing that of the connected survey but does not include any 
maintenance or interest charges. 
(iii) "Court" means a principal Civil Court of 
original jurisdiction. 
"De p u t y (iv) "Deputy Commissioner" means the Deputy 
Comm is- Commissioner of the district in which any embank­
iioner". mentor drain is situated or proposed and includes the 
Additional Deput y Commissioner of the said district 
or any other officer empowered by the State Government to 
dischar ge the fonctions of a Deputy Commissioner urider this 
Act. . 
(v) "Drain" includes dongs and irrigation channels in 
the plains, a tunnel, a culvert, a ditch, a channel, a canal, 
a syphon, a sluice or artificial water course of any other des­
cription and any other device for excl;id ing, regulating or 
retaining water, rain water, flood water o'r sub-soil water. 
"Embank- · (vi) (a) "Embankment" means any embankment, 
mcnt". public or private, constructed for the purpose of excluding, 
regulating or retaining water and ifidudes all earthen or 
masonry walls, dams, spilways, piers, groins, sluices, syphons 
water gauges, bench -marks and other works connected 
with any such embankment and land appurtenant thereto ; 
but does not include any "ali" or ridge surrounding or 
dividing a field <?r any public or privat~ road, , · . · 
\ 
!'Private 
Embank­
ment9'', 
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(b) "Private Embankment" means any embankment 
·whiCh is not a public embankment : 
''Public Em- ' (c\ '"Public Einbankmerit" means an embankment 
bankment". vested' hrthe ·S'tate Govetnmenfor under the control and ·· 
administration of the State Government or any Local Board, 
Municipal Board or Town Committee. 
"Embank· (vii)' ''Embankment Officer" '. means the Executive 
ment Engineer of any Division and '' any other officer not below 
Offic~r". the rank of Executive Enginee 'f 'whom the State Government 
may declare to be such. 
, "Occupier', (viii) (a) "Occupier" means the person residing in 
or in possession of any house, land or place. 
'-'Owner... , (b) "Owner" sh11ll include proprietors and settlement 
holders as defihep in the Assam Lan,d ·· and · Revenue Regu- · 
lation. ~ · ias6 ·. (Regtilaiion I of 1886) and every int ermediat e 
tenant between the proprietor or settlement holder and the 
occupier and 'Yith respect to unsettled waste land", shall 
mean State Govefoment. 
"Prescrib· (ix) "Prescribed'~ means pres·cribed by rules made 
ed" • under this Act. 
Right of 3; (i) Whenever it appears to the -State Government 
en~ryt u1pond that any embankment or drainage work is likely to 
pnva e an b · l l' 'fi · h and pay- e necessary m any oca 1ty, a notJ 1cat10n to t at 
ment for effect ' shall be " published · in the official Gazette, and 
damage. the Deputy . Commissioner shall cause publfo notice of 
the substance of _such' notification to be given at 
convenient places in the said locality on a date not 
less · than 2 months in advance of taking up the execution of 
works. 
(ii) Upon publication of the notification under sub­
section ''(i) it shall be lawful for " any officer generally or 
specially authorised by the State Governmeilt in 
thi~ behalf and for his servants · and · workmen to enter 
upon, survey anc:J take levels of any land, whether . 
cov!!red · with· water or not ; to dig or bore into the 
sub-soil to make and set up suitable land marks, level 
II}arks · and water gauges and do all acts necessary for 
inv~stigation or survey of a scheme, or collection of 
information and data under this Act. 
(iii) When for the purpose of such inquiry it appears 
to' the officer authorised under ; ~ub-section (ii) that it is in­
dispensable to cut down and clear away any part of any 
standing ·cropi; fence, trees or jungle, he or any ·other person 
acting undfr his ' ord~rs may do so provided that as ' far as 
possible cuttiilg 'of'crops should be avoided. 
·(iv)'' Every proprietor and settlement holder of 
any I .land and · every person entitled to · receive rent 
in respect · of any land ' or occupying any . land 
as a-· tenant shall ·on ' the writ ten requisition of 
the ~mbankment Officer furnish direct such · information · 
or assistance as · mar be requ'ired ' by the ' Officer for 
the- p'urpose· of collecting necessary data ' for any proposal 
under the Act 
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Provided ' that if tht:haforesai& .. Officer p_r ,perspn ,.acting 
.under hi~ orders prp.poses tq ent.e~ ,iqto .any )el)clqs,ed .GQU.rt or 
gard~n · ;:tttached to lJ.1dweliilJ.g,house; .he shall,,pr.e.vimisly ,give 
the occupier of such court or garden at :. I.east .' 2 ;1 days' 
notice in writing of his intention to do so. 
(v) The Officer · so autliorised shall pay or tender 
payment · for all damages done as aforesaid within one 
month of such entry and in case of any · dispute as to the 
sufficiency of the amount so paid or tendered or as to • 
~he rig ht to re<.::eive ·such compensation, the, matter ,,i;;hall be 
, refi~rred _, to • the ... Deputy Oommi:;;siqnerr for ·· decisiQn·Pn.51n 
application . , b,eing made ;. by "the person entitled to reCtei,ye 
compensation within 6 months of the date on ·6W:hich 
the payment is tendered or made. Thereupon the 
Deputy ,_,Co~Il,lissipner shall : make a gecisi9n. ~hich shall 
.be gased , e,:m :i.n. eqqt1iry .: held eitqer by .J1ir.ns,elf :or pY.;~ a 
Gazetted . Officer not , bel0w. the ,r.ank . of an 1 Extra 1 ,Assistant 
'.Oommiss,lo,-ier[ aµthotise~ 'bx him in this. behalf. . . I ' - • , 
(vi) A person aggrieved . by the decision \ of ;. the 
Deputy Commissioner may. within one month . of the . .decision 
apply .to.the Deputy Co!:Jlmissioner for. referring 1th(fim.atter 
to the . Court. 
Officer shall have . power to 
(a),•Rem0ving . or .altering any embankment . or<dr-ain 
or any obstruction - of . any kind which ,in his 
opinion . endangers the safety of~. any, town or 
in.habited . area, or is dikely · to ' cause,i damage 
to crop and , .extensive loss , of property by 
. interfering .with the .general drainage .or -the flood 
drainage of any tract of land ; and , 
; (b} Constructing any embankment or:drain 1 which. in 
.. his ,opiniow will impi:ove the land and. cultivat~on 
.of an area or ' the .absence of which , .in - his opi­
,, nion endangers ; the safoty of any. iuh(}.bited area 
or cause"' flooding .otfailure ·,.of·crops; · 
. ,(ii) , For Jhct;;pu,rpo,se_of,i,nitiating a scheme , ;is , ,above, 
. the , ~mba_pk,ment Q,ffiqer fipall l!lake, pr~Jiaj;na,ry 
. inyestjgat!on , j,md \tiCo.nn,~i,s1n9e 1 ~ ~-urve¥~ as.; ;J:ie 
Ji,µds -1 necessary c; to qome ~<;.>, a , cq9~h1si.911- 1 reg~rd• 
i,ng th ct fei~.siqility a!!dr sp!fnQ~neSSi of Jh,t:h ~Jl~,gie 
.,,,b_efore Ji,e ~t1-'i?l;ll.it~J:,h~__, s_am~ ~,tQ cthy)?,t~J~ G.P.~~rn- · 
,Proen ,t , \yith. Q~S r«i<COII~l;nep~~iOQS. JfewjlJ ;o<J.:lSO 
" o,}?~~in the, ppinion, of~,tP.~tt Dist~iat Htiads . >1 or~he 
J;;>ep<;l~}.IJ!yPt§JOf R~yen~c;,., f\glii~tdJ~re a.i;id Ji>.1:11.>lic 
. - ,lj! ~~1.th -tqctJ:i.e . p;t.9P9.Sa!s., whci: s,:qalli!J:llPisl!- :.tl}eir 
,1. 1gpjniol}; to ..ithe .:,;E,ljllpa_plqne.nt· Qifll<~ei::.-.,,wqen 
.:.· ·; 1.:.,S\l;\,lg!it ,py_,.l},im. . 
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Applicat!on 5. ( i) (a) If any person or body of persons desires that 
for a dram a bridge, culvert, syphon, sluice or any other device ' he 
~~b~nk~:t mad_e i_n a1:1y public embankment for the purpose of drainage 
or a sluice in or- 1rr1gat10n ; 
a public em­
bankment. 
or 
(b) if within any local area to which section 16 
(ii) has been applied, any person . or body of 
- persons desires that any new embankment or 
drain be constructed or that any existing 
embankment or drain be altered or removed ; 
Such person or body cif persons shall make an 
application in writing to the Deputy Commissioner of the 
District in which such embankment or drain is situated or 
proposed. 
Fees on ap- (ii) At the time of making such application an appli­
plication. cant unless he is applying on behalf of a body of persons or 
the general public, shall deposit the sum of Rs.SO towards 
the expenses of survey, etc., necessary to investigate the 
soundness of the proposal. Provided that if during tLe 
enquiry it appears that the proposal is likely to benefit an 
individual only and the aforesaid sum of Rs.50 has not 
already been paid, the Deputy Commissioner or the 
Embankment Officer may call upon such individual to depo­
sit the said sum within a specified time and on his failure 
to do so, no action shall be taken on his application. 
Procedure 6. (i) When an application has been made to the 
for enquiry. Deputy Commissioner under section 5, he shall forward the 
application to the Embankment Officer and if the Embank­
ment Officer . after necessary enquiry considers the petition 
as bona fide and the proposais put forward therein as sound, 
beneficial and feasible from technical point of -view he shall 
forward the proposals to the State Government with his 
recommendations sending a copy to the Deputy Commis­
sioner for information. 
(ii) The State Government may, in certain cases, receive 
such application direct from the public and forward such 
application to the Embankment Officer calling for report on 
the feasibility, soundness or otherwise of the proposal from 
technical point of view subject to his being satisfied 
after enquiry that the ,application is bona fide and the rro­
posal embodied the:-ein is likely to be beneficial. 
Preparation 7. Whenever from any action taken under sec. 
of ~chemes tions 4, 5 and 6 it appears to the State Government 
for 1tmprovef-that any emban~Ihent or drainage work is necessary men o . . drains em· for ·_ the improvement of any lands or for the proper 
bankU:ents ·cultivation or irrigation thereof or for protection 
and .flood from floods, other accumulation of water or from 
protectwn. ' erosion ' by a river or for the improvement of the 
health of · any tract, the State Government may 
cause a . detailed survey for the Scheme to be made 
and a scheme for such embankment or ·drainage work to be 
draw11 up by the Embankment -Officer and puLlished · toge­
ther witb,,an estimate of its cost and a statement cif such 
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cost as the State Government · propose to recover by 
imposition of be-tterment cess or water rate ·and the 
period during ' which such imposition will be in force. 
Provided that before taking any action under this section 
,· the State Government shall consult the Railway or any -
Local Body which is directly affected by any such scheme. 
8. As soon as possible after the publication of a scheme 
under section 7, a Deputy Commissioner or where the 
Scheme affects persons in more than one District, the -Com­
missioner of Divisions, shall invite objections to the Scheme 
if any, by a proclamation, allowing one month's time, 
from the public and any Railway Administration, 
Local Board, Municipality or Town Committee likely 
to be directly affected. On receipt of any objections the 
Deputy Commissioner or the Commis sioner, as the case may 
be, shall publish a notice stating the place, date and time 
at which an enquiry will be held for the purpose of ascer­
taining the validity or otherwise of the objections. After 
such enquiry has been compl<'lted, the Deputy Commissioner 
er the Commissioner, as the case may be, shall forward the 
objctions along wit~ his recommendations to the State 
Government. 
The Deputy Commis sioner or the Commissioner, as 
·the case may be, at the time of heairng the objections, 
-shall obtain the advice of the Embankment Officer on 
technical points. 
9. After taking into consideration any objections and 
recommendations made und er section 8, the State Govern­
ment may direct that the Schem e drawn up under section 7 
with such consequenti<d modification s as Government deem 
·necessary, be put into operation and completed forthwith 
or within such period as may be fixed. 
10. (i) Whenever any:-
(a) obstruction is removed or embankment or 
drain removed, constructed or altered 
under sectfon 4 (il (a) and (h) ; or . 
(b) embankment or drain<i.ge work carried out 
under section 9 ; or 
(c) emergent work undertaken under section 
16 (v) and in direct consequence thereof 
there has occurred stoppage or diminution of 
supply of water in any existing drain or 
accumulation or diminution of water in any 
place, · resulting in deter1oration in the 
productivity of any land or any other Joss or 
damage arising from any of . the causes 
ref~rre~ to in cla?ses " (a), (h) and (c) 
which is capable of bemg estimated ; or _ 
(d) right of fishery, right of drainage, right of 
use of water or other r~ght of property, 
other than those as mentioned above fias 
been injuriously affected ; any person ·f~eling 
-. 
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aggriev;ed by :afly of .the causes :r,eferred t9 in 
clauses (a); (b), (c) rand , (d) may .;,cJaim 
, compensMion ,[>efore:;the , Deputy Commis­
,!Jsioner s'Within two ,1 years 1frOmAthe " date , of 
:-. ph;ysicaLcompletion of the work as :; potified 
.by ,the State Government and ,the _J),epu.ty 
· Commissioner sh<J.11 <J.ward. such .compensa­
tion · as he cons~ders fair , and · reas.onab,le 
after enquiry in the .prescribed .m<1-nn.er. 
In determining the amount oLsuch cwmpensatipn regard 
shall be had •to ,the diminution ,0£ .. the3nar.ket-valJ1e at , the 
time of ·OCCUP(ence of ,Joss or . ·damage of the pvoperty jn 
n ;spect of which compensation is claimed ; and ,where ~uch 
·m.arket ·va,lue is not ascertainable, .the ,amount ,of:-cornpensa­
,tion may be reckoned . by, ta.king, into a.ccocunttthe 1 exteut of 
diminufionof estim.ated ,annual net profit· ofrsuch pr<;lperty. 
(ii) < An 'appeal against the decision bf. the · Deputy ' 
·commissioner "' shall lie to the G(')urt,' but no· appeal shall be 
entertained unless:it is-made·within ·90tdays· ofthe date of.the 
Deput)i · Cominissioner~s decision. 
(iii) No claim for compensation shall . ht; ., enter­
tained after the expiry of two . years from the . date of the 
com:pletion as notified unless the Deputy Commissioner is 
satisfied that ' the claimant had sufficient cause for, not 
making tht: claim within such period: · 
Provided that no compensation .shall be · awarded for ' 
any ' damage caused by :-
(a) deterioration of climate or soil ; 
( b) stoppage of irr.igation .or of , the m,eans of d,r~fting 
timber or "Yatering cat~le ; 
(c) displacement of labour; 
(d) stoppage or diminution or increase of.percolation . 
or floods. · -
Levy of rate, 11. For all · works carrif".d out unde_r section ~ t~e 
cess aad State Government may, unless they decide . otherwise m 
premium. vspecific caS'eS ,· levron settled land an ar;mual , water rate or 
betterment cess and on unsettled Government waste land 
improved ·by the works, a .. premium, payable on ·settlement of 
' stich ;land, · ,and an annual water · rate or . betterment cess, 
so -as tq realise the initial .cost ·of the Scheme in full or in part 
and ·that of its mainten::mce in the manner as Government 
may · prescri~e "" ' !The tota~ a1;mual water rate, betterment 
-cess '"Of premium to be levied under a scheme shall be fixed 
-as nearly as .. possible ·so as · not to exceed the following 
limits:~ 
' · ·' (i) Six per cent, ,, per, annum on: the_, first cost of the 
said works aqding thereto the , .estimated .yearly cost of 
·inaintenance 'a'nq"supervision ofthe, aame. · 
(ii) ' f3uclf ):ate may. beyaried . from , ~ime to time within 
sue!\ .,
0
ll.l<Pc4tlu'm py the. S,tate ,1Gover,nment. 
7 
(iii) Anfrate chargeable under the Act shaH'be termed 
either'." Water rate'1' or "Betterment Gess" as the case may 
b~'iiiid shall · be recoverable in- the same manner as land 
revenue: ·• 
Provided ·that if the State Government be satisfied that 
due to any unforeseen circumstances or natural causes any 
area or part thereof falling under a Scheme ceases to 
' receive any benefit in full or part from such Scheme, the 
State Government may, by a notification in the Official 
,Gazette, abate or : ·reduce the bettermen~· cess or water-rate 
for so much of the area as may be 'determined ·.1 
12: It shall ;·be lawful for ' the State Government to 
levy"a similar ' Water Rate or Bett:ernient Gess on land 
improved by Embankment and Drairiage Schemes executed 
. b~ lthe Government before the commencement of this Act 
ore and take action under section 13 for such lands as if this Act 
' Ms·been in force 1from ·before. 
tion 13.' As soon as possible ' after ; a Scheme comes into 
ule operation ' under this Act the State Governme nt· shall get a 8
' Schedule · of lands'; chargeable under · the Scheme as 
req~ired . under section 11, prepared by the Deputy 
Commiss1 oner. . 
The Deputy Commissioner shall, in consultation with 
' the·•· Embankment Officer; cause to . be prepared : from 
caclastral or other maps .. of the district a map showing ·. the 
· boundaries of.· land that has been· improved under the 
Scheme . and a Schedule of estates shown therein together 
with·irates proposed to be charged per · bigha . according , to 
thc·degree of benefit derived. 
' 
The 'Depuly Commissioner shall publish tpe Schedule . 
mentioned above, in such places as may be deemed 
necessary and then invite objection s, if any , by a procl ama­
tion allowing one month's time. On receipt of any objection 
th~e' Deputv Commissioner shall publish a · notice stating the 
place; date and time · at which the enquiry will be held for 
th'e p.urpose of ascertaining the validity of the ,objections. 
Any persbn aggrieved by the decision of the · Deputy ·Com­
mission'er may' app'eal to the Commissioner within one · 
• month' from such decision. After the period '"of liinitAtion ' 
. and in case there is an appeal, after the decision (;f the · 
. Co1nmissi0ner, the Deputy · Commissioner :s.hall forward the 
Schedule with 'any · consequen dal modification'!J made the.rein 
tOI the'' State Government for approval; 
, After such . approval of the rates and 'schedule r'of the 
· ,}a:nds'with or without any ·modi'fications ; found necessary by ; 
. thr: State · G0vetnment, the ,rates will become payable ' fl'om , 
suc-h date as may be specified. · 
·' ~ . 
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Ves~ing of 14. The right of access to and maintenance of any 
c~rhtau:i 
1 
embankment or drain or portion thereof, constructed 
ng t m t ie . . d . d d . . f h" A ' State. improve or repaire un er any prov1s1011 o t is ct, shall 
vest in and be under the control and administration of the 
State Government. 
Penalties 15. (i) Any person who , without the permission of the 
for trespais Embankment Officer-- ' · on embank- · 
men ts or 
drains. 
(a) grazes any cattle or allows any cattle belonging to 
him or in his charge to trespass on any public 
embankment or drain or 
(b) cuts or uproots or otherwise damages any trees, 
shrubs or grass growing on any public embank­
ment or drain or 
(c) takes any vehicle over or across any public em­
bankment or drain or 
(d) damages or obstructs any embankment or drain 
constructed, repaired or maintained under the 
provisions of this Act or 
(e) constructs, removes or alters any embankment or 
drain in such manner as will adver~ely affect the 
area served by the scheme under this Act 
shall be punished with imprisonment of either description 
for a term which n1ay extend to six months, or with fine 
which may extend to two hundred rupees, or with both. 
(ii) No person shall, without due authority, cut through 
any embankment or drain or destroy or attempt to destroy, 
any such embankment or drain or open or shut or obstruct 
any sluice in any such embankment or drain or any public 
water course; and every person who commits any breach-of 
the provisions of this sub-section shall be liable to imprison­
ment of either description which may extend to a term of 
three years and to a fine which may extend to one thou-
sand rupees. 
Penaltiedor 16. (i) Whenever it appears to the State Governm ,ent 
cons~ruc~in g , that in any area any public or private embankment, drairi -
m a rntam· h k ·11 h · b d ing etc . ail or ot er wor s anc1 ary t creto reqmre to e protecte , 
embank~ent maintained or improved or that extension, construction, 
or drain . removal, repairs nr alteration of any such works should be 
regulated in public interest, the Government may, by 
notification it; the official Gazette, apply the provision of 
this section to such area. 
{ii) Any person . who, without the permission of the 
Deputy Commissioner or. the Embankment Officer con­
structs, removes, alters or damages any embankment or 
drain, within the limits of any local area to which this 
section has been applied shall be punished with imprison­
ment of either description which .may extend to a term of 
thre,:: years and to a fine which may extend to one thousand 
rupees. 
,. · · (iii) The Deputy Commissioner or the Eµlbankmept 
., .Officer· may by notice require any person, who cons­
··.' tructs or alters any embankment or drain in contravention 
: of the provisions of .sub-section (ii) above to remove the 
. "c s,ame within a r.easonable time to be specified in the notice . 
• ·J 
cfor . (iv) If any embankment or drain the removal of 
!> ,, of which has been required by notice under sub­
·; ~~~tsection (iii) is not removed 'Nithin the time specified in 
's'.for the notice, the Deputy Commissioner or the Embankment 
of Officer may cause the same to be removed. a},. 
(v) In case of grave and imminent danger to life 
:or property the Embankment Officer or Deputy Commis-
. sioner may forthwith get unauthorised embankment or drain 
" or any obstruction to an embankment or drain removed and 
·notify the persons concerned thereafter. 
(vi) The cost of the removal of any embankment or 
drain removed under the provision of sub-section (iv) 
shall be recoverable as an arrear of land revenue either from 
the person who constructed or. altered the embankment or 
drain or who caused it to be constructed or altered or 
jointly and severally from both such persons as the Deputy 
"·co.mmissioner may determine. 
· 17. In case of any accident happening or being appre~ 
bended to any embankment or drain, any Embankment 
:Officer or any person acting under his general or special 
:orders in this behalf may enter upon any Janel adjacent tQ 
·such embankment or drain and may execute all work&' 
which may be necessary for the purpose of repairing 
.,damages or preventing such accident. 
In every such case the Embankment Officer or person 
'acting under his general or special orders shall tender com­
pensation to the owner or occupier of the said land for all 
damages done thereto. If such tender , is not accepted the 
Embankment Officer shall refer the matter to the Deputy 
Oommissioner who shall proceed to award compensation for 
the damages done in accordance with the provisions of sub-
.<section (v) of section 3 of this Act · 
>,(' ~ 
~ - .~ . . , ' 
..... ?· 18. (i) In deciding on all questions inyol~_~ng technical 
~ matters under the provisions of this Act, th"! D,eputy Com­
'.. missioner shall first consult the Public Works Department. 
(ii) Before any capital work is under,take .n 'the Public 
. ,ealth Department shall be consulted. 
~t:,·; . 
, 19. Every. person authorised to function under any 
·ovision · of this Act shall be deemed to be a "public 
fvant'' within ' the meaning of the Indian Penal Code~ 
4 ., ·• 
Actt XLV 
of 1.660. 
I. 
l: 
t 
r 
I 
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1. 
11. 
Power to 
make rules. 
.. 
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20. The State Government may subject i:o the 
condition of previous publication make rules generally to 
carry out the provisions of this Act and in particular to 
regulate the following matters:- . 
(a) the proceedings of any officer who, under any 
provision of this Act, is required or empowered 
to take action in any matter ; 
(b) the manner in which any order or public notice 
issued under the provisions of this Act shall be 
published; 
(c) the mann er in which assessment and recov erv 
of costs under this Act shall be made. · 
Indian Rail- 2 l. Nothing in this Act shall affect the provisions of the 
way1 Act I d' R 'l " · 1890 (Act n ian a1 ways r.ct, 1890. 
IX of 1890) 
not affected. 
Repeal, 22. The Assam Embankment and Drainage Act, 
1941 is hereby repealed. 
ASSAM ACT II OF 1954 
THE SHILLONG (RIFLE RANGE AND UMLONG) 
ASSIMILATION OF STATE LAWS ACT, 
(Passed ' by the Assembly) 
( Received the assent of the President on the 15th February 19.H ) 
[Published i~ the Assam Gazette, dated the 24th February 1954] 
An 
Act 
to assimilate laws in force in the Scheduled areas to the laws in force 
· Khasi and Jaintia Hills District. 
" Preamble.- Whereas it is expedient to assimilate the laws in fore!'! in th 
Scheduled areas with respect to the matters enumerated in List II in the Seventh 
Schedule to the Constitution, to the laws in force with respe ct to the said matters · 
in the Kha$i and Jaintia Hills District in the manner hereinafter appearing; 
It is hereby enacted as follows :- · 
1. Short title, extent and com.mencement.-(1) This Act may be calle 
the Shillong (Rifle Range and Umlong) Cantonments Assimilation of State La 
Act, 1953. r · 
(2) It extends to the Scheduled areas. 
(3) It shall come into force on such date as the State Government may, b}: 
~: 1 notification in the official Gazette , appoint. · , · 
f'! 2. Definitions.~In this Al:t- , · . .~ 
" (a) 'Law' means any Act, Ordinance, Regulation, Rule, Order or Bye 
law relating to any of the matters enumerated . j n Ust II in the Seventh Schedul 
to the •Constitution. · 
(b) · 'Sr;:heduled Areas 1 mean the areas specified in the Schedule. •! 
3. Assimilatio~ of Laws.-(1) All laws which immediately · before · tq 

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