LexThe Assam Heritage(Tangible) Protection, Preservation, Conservation and Maintenance Act, 2020
Assam · state statute
Open in Lexace · Ask the AI about this actTHE ASSAM HERITAGE (TANGIBLE) PROTECTION, PRESERVATION;I CQN~ERVATION AND MAINTENANCE ACT, 2020 h ~lrts I. (I) lhi~ ~24 aaqt bs UIIW the ~slrrnr wage estdul Rpsavrtkm, Conrsnraian arrmncommt 020. . ,, .. . I,. . . t . ; (I) ~~nmeansany mstcrialorphysical Mfqjc li buildiugs, stnrctuns, artifhcts, sdpbm, hdborn and handicrafts. fPklcs. paintings, @SiMWd mush! i-ts ctc. as dealtwitbkreetPan3; *,I Ww@L buildings, precincts, sites, mas, cultural and religious institutions of ., gcople .of ~~ like Sam, Monasteries, .$!i$ym .l?hnghm. Mosques, Dargah, Church and reIigioui institutions of diht ethnic groups having historical legacy, social institutions etc. ; (iii) gmtp of sepnrte or connatcd bui.ldings which bbcarw of their architecm, their homogeneity or their place in the bmkape an of oub@dhg value for the heritage of -; (iv) vffnacular Mtqc i.e. traditional Md hi way by which the communities or individuals shelter themselves wer a period of time in the st& of Assam ; (b) Mwabk Hai- which includes,- (i) mtiquhk rtrh as any coin, sculpun, mmmipt, epignpb, other works of pl or cnAsrmmskip or any such object ; (ii) any rrticlt, object or thing detd#d h.om buiWaa, cane, on walls, fossils, gdogjcal. .adgcnnorphic formPtioM; (iu) any nrtick, abject or thing illurtrative of scisscc, arb crafts, bndlooms, haadhfts, hbricr, film, photogrriph~. documants, litemwe, religion, customs etc., (Iv) my ertW drjsct or machinery, equipment, 4- or things that having heritage value as my k notilid by the Govannmrt to k an antiquity for the purposes of this Act ; lkansdtmgibk 4. All vneknt Md di mkdogid rites -8AMl and mmbs wtriEh hsve not been doclawl by or under law nwb by Parliwnnt to be of nationsl i~ndwhiehhavenotbecntk&dbythe WWmmmt by notifwtion in the Official Ol;aQp m caPcisnt Monuments to be protected under the Axqm Ancient MoMIIlKntr and R~rda Act. 1959. shall be deemad to be trngibk herifega of ~~~~ofthiAct. caeubweot 5. (I) kroo~*rmyk,.Rerthe~of-t ~~~ of tbb Act, Oovemment may, by notifiution in the cbmulahd Offiohl chette, co~tiMe a 6tm kVd Advisory Ra#mtke Coarmib to be known as Assam State Heritage . Advboc3r- conpavclrioa md Pnscrvation Advim Codme for dslibmting on making amsmW, monitor and mhb qp&q the dutks and funahs assigned toitw8athisAct. (2) Thc Strbe Level Advisory Committee sbrll consist ofthe fo~m~llbas :- wen% .pubammht and Foma Depattlllent, Urban rnvelopmem Eqiamim OairiWri-t ~5hDeparttnenf hbayat and Ruml Development hpartment,Tsurism-t, &he Govcsllsent of Assm, (BTADX matipel Socretarg! (KAADC), odncipal Secretary CNCHADC), €bmmmludAmrrmr. Member Members; DirodorWaimpto 8. The Cbwmmm my, by notificrtion in the bedW OfRW Claslsb, dssigaate Dinctor Archaeology or Diw&w il;ksprsao or Diitor of Historical and Adqmrim St& to exmist the powers and disdug h ftraorions contared on the Director, ES the nay be. under this Act. THE ASSAM GA%ElTE, EXTRAO!UIINARY, OCTOBER . . 19, 2020 (4) The mcmbcr -instal rmda dame (x) of sub- (J)+b&hc nomid for a period of three yeam frora ihc date of BUCA mina!ion. rector, Archamlogy or or Dirw of Hisoricnl and casc may be, whether ificmte may be allowed to action to prow heritage mincts, heritage sites and other 8% 'jbb Gmemamt may. on the reoommcndstion of the Ad* Cdsrmiffae, from time to time, by notifie in the Off' aazCne, doctan the W hpitage as defined in this Act, to be Acqwt~on or Id The Oovwnmont may, by notif~cation in the Mfieisi Heritage site Gaze% ,.frore tislc to time, aerplire or take . :,; , _... -&fa~yhaitageor b&qw site for : . , r. l... . ,. , , ion,comavation,- ... .., , . .: .. . :. . I .. with 15. (1) As ~DQI as it is pllDposed that a hetitag.e is to be protaftAtundcranaqrecmentwiththeomm;the Dinctar sWl draw up a tist of items in mspect of w, ffit apcuwmt has to be executed in the Mma or& ptgptr maintctunce and draw up a M aOnamrrif on the basis of the items of the t ad shan work out tfie fill~~ial estimates id4 on beth thc panics on maintenance of the TkIE ASSAM OmIiTE, EXT@kORDMRY, OCTOBER 19, 2020 . .. 2007 ' (bc Director, shell cause an ownership of the heritage; and anv owner rmdih. he shall 2810 THE ASSAM GUE'lTE$ TTXTRAORMNAKY, OCTOBER 19. 2020 (3) The mintamwe of 41 the said propertieSlheritages shdl be tadoi tkt supervision of the Director. Wfi 6 %> W7 .. '1 Mdd&k b$ """' 22. (1) In case of hehge protected under this Act which arc dattd f&h local rraditions and frequently rasd bp.thc lud people such type of heritage shall be maid& sod taken can! of involviq the local people having community interest, for protection. WslseMtion, rwtaantion and atc. (2) For btc pnpose of subsection (I), a local committceohallbcformadby . . thcMncmredDeputy CMrmtsstonet or the SDO (Civil) or Principal u.1~1 See- oonosmad in case ef Sixth Schsdttle mars, . I&IW as mey b, who shall take action regding . . Pny tnmkwei tdml in mpcct of such heritages, in :-. !~WL mi= CO11&1JBltimwi& the Director as and when required. L 3. aN 23. 'lhe heritages located in Sixth Schedule areas shall be ixth looked rAcr Bj. the concerned District Council for its psotec$an, pmmation, conswation, restomtion and IUY~~~E m- mw .qit7:- tnanencc. otel' rader the suprmision of the Dinctor, I.. Archseology or Bhtm, Museums or Director of Hiswim1 d &jqwh Shdies, as the crss my be. T&d gu- Wl be pmvidad by the concemcd -. No &vsloprnental activities within a radius of 100 (one hunclred) maen of the heritage shall bc cd out by any pcnon or Authority withwt obtaining approval ftwn the .(kv&knsnt, through the District Council f2ommd. 3 b rd~ 24. (I) The Adviflff). Committee hall within such time as - my be presorikd have the Hefitage mation Plans in rrspect of dRrsarvltier! tangible kbge pmpd by the Diir of Pbar Arrbr#otogyArrbr#otogy (2) Sudr Pbns rimy popose or provide for all or any of st 8 BIk the twowing maen. namely :- wm 1%. (a) regulakw for preservation, conservation and wlmhistration of heritage (objects, buildings, 4- aak (0) @p&n fw development control for co~ervation of hefitage; t~h dth #&$ Me) pt~pa&* for incentives such as tax exemption, )bat'lo hmsk of development rights or acquisition of *. .. .% . : .* -A'*, ,-. (Q pamek'in a- case to case basis, for any , tiw. to development control regulations .*mmdsrab& ,~ - 'for k, .protection and enhancement . .. heritage 'hue of the heritagdsites : - .JpI.tias,.ia!3iad!w&@&~ :.: ,d. .' Pro~~t dl such provisions of the ., . . &d&&kritage Conservation Plans shall as far as , In car# of any excnvation tdmtah in a private Wtfrslilhdmay klrquirsdinthcmanw THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 19, 2020 2013 Pmided that no off- shall be compoMdaMe which is committed by failure to comply with a notice, order or requisition issued by or on behalf of the Advisory Committee unless and until the same has been compiled with so far as the compliana is possible. (2) Where an offence hes been ~ompo~dd, the off9ndsr, if in custody, shall be discharged end no fiatka pmcdsdings shall be taken against him in respa of the off- so oompouaded. 28. NoCotaiafCri~~tothatofaSCSSionsCourtshall try any offence plmishabIe under this Act. B. No suit, pm@uth or other legal proceedings shall lie against any person for anything which is in good faith done m intended to be done in pursuance of this Act or of any rulcsaradcthaemder. JO. The Govenummt may, by notificetion in the Government Ge2leac, make nrleJ to carry out all or any of the pwposa of this Act. 31 If any &@why arks in giving effect to the provisions of this Act, the Gownmat may. by order, do anything whichepparnrtoittobenecessaryforthepurposeof ranoving the difficulty : Providsd thrrt m such ordw shall be made aftep the nrgirY oftwo ysrrs fiam the dete ofc~mmcllocment of this Ad. '* 2 S. he BUZAR BARUAA, Commissioner & Secretary to the Government of Assam, Lcgislative,Departm@& Pispur, Guwahati-6. Guwahati : Rind and Published by the Dirtdor, Dircctortrte of Printing & Stariwery, Assam, Guwahati-21. Exmodmary Gazene No. 875 - 400 + LO - 19- 10- 2020. (visit at- dpns.8ssam.gov.inf .