LexThe Assam Irrigation (Amendment) Act, 1990
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THE ASSAM GAZETTE
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EXTRAORDINARY
2 P W ®W
PUBLISHED BY AUT HOR ITY
s s . 49 fh«w, 12 v a f s r ^ T 1991, 22 e’® . 1913 "/’•* )
M o. 49 Di aftur Fr id ay 12th Apri l 1991. 22nd Ghaitr a,
19)3 (S. 1 )
GOVERNMENT OF ASSAM
( . RDE RS BY T HF GOVERNOR
LEGISLATIVE DEPARTMENT LEGISLATIVE BRANCH
NOTIFICATIO N
The 11th April 19 91
No-LGL . 157/78/371.-T h e fol'owing Act of the A'Sarn
Legislative Assembly which received the assent of the
Prcrident is iere by published fcr gereial infern alien.
60 THE ASSAM GAZETTE. EXTRAORDINARY, APRIL 12 , 199 1
Preamble
ASSA M AC T NO . II OF 19 91
(Received the asse nt of the Preside nt on 29th March 1991 )
THE ASSAM IRRIGATION (AMENDMENT)
ACT, 1990
An
Act
to amen d t he Assam Irriga tion Act, 198 3
Whereat, it is expedie nt to amend the Assam
Irr iga tio n Act, 1983, (Assam Act. VIII of 1989 ),
herei nafte r called the prin cipal Act, in the ma n
ner her ein after appearing ;
It is her eoy enac ted in the Forty-firs t Year
of th e Repu blic of India as follows ■ —
Sho rt title 1 - (1) This Act may be called the Assam
and com™-irriga tion (Amendment) Act, 199 0.enc ement S V
(2) It shall be deem ed to have come
into force on the 19th d ay of May, 198 3.
Ame nd me nt
o f Section 2
of Assam
Ac t V II I of
1989.
2. In the prin cipa l Act, in Sectio n 2
the words
the words
(1) In sub-section (2), for
"Betterm ent Con tributio n Officer”,
"Betterm ent Levy Officer” sha ll be subs tituted;
(2) In sub-section (7 ) (i), aft er the words
"Escape Chann el” , the word s "fro m irrigation
wo rk” shall be inserted;
(3) In sub-section (9) , at the end of the
exis ting provisions, the following sha ll be ins er
ted, nam ely :—
"th e Gov ernmen t initially constru ctin g
field channels upto 5 to 8 h ectares blocks at the
pro jec t cost as pre scribed,”;
(4) In sub- section (10), for the existing
provision, the follow ing shall be substituted,
nam ely
THE ASSAM GAZETTE, EXTRAORDINARY. APRIL 12 , 19 91 26 1
(10) 'Field drain’ means the chann el for
the discharge of excess water from the field. This
include s escape channels from the irrig ation
work s and other similar work s constructed and
maintained by the owner or occup ier or the State
Gove rnment of Assam at the cost of the owner;” ;
(5 ) In sub-section (14), in clause (iii), after
the words "and water-cours e,” the words "tanks
and dams” , shall be inserted.
r f^ S e c tT o n * 3 - In the principal Act, in section 17, in sub-
1 7 o i A s s a m section (1), for the words " reconstructions, addi-
o fCti9 8 9H tions”, appearing after the word "construc tions ”,
the words "expansions, impr ovem ents” shall be
substituted.
^ T se c ti o6?1 4- In the principal Act, in section 34 , in
3 4 o fA ss a’n clause (d), the words "the requ irem ent of ” shall
j9
c^9
V I ir°f be inserted in between the word s "in rotation”
and "oth er persons” , in place of word "to ”.
*
Amen dmen t 5. In the principal Act, in section 35, the
35 s
('( lo n terms begin ing with the word "it” and ending
A s s a m A ct with the word "effect” , occurring afte r the words
1 9 8 9 . O t "such kind of crop” shall be substituted by the
following , nam ely :—
"Govern men t having regard to soil char ac
teristics, climate, rai nfa ll and water ava ilab ility
may, by notification, make a decla ration to that
effect.” '
Amen dme nt In the principal Act, in section 57, in sub-
cf secti o n section (2 ), the words "Divisiona l Irrigation Offi-
Ac^vin” c e r ” shall be substituted by the words "Co llec tor
of 19 89 . or a functio nar y as delegated by the distric t
administr ation”. _ _ _ _ _ _ ------
, 7. In the principal Act, in section 58,—Am end ment
oi Section ’
Act^mof1 (1) for th e words "Div isional Irriga tion
1 9 8 9 ° Officer” wh ere ver occurs, the foll owi ng shall be
substituted, n a m e ly —
"Co llec tor or a functio nar y as delegated by
the distr ict admin istration” ;
262 THE ASSA M GAZE TTE. EXT RAORDIN ARY. APR. 12, iS91
(2) in sub-section (2), the colon (:), after
the word s "La nd Acquisition Act, 1894”, shall be
dele ted and therea fte r the follow ing shall be in
serted, na m el y:—
"as amended from time to tim e.”
c fm ese “F o n 8 - I n prin cipal Act, in section 59, the term
5 9 o f A ssamb egi nin g with the wor d "become” occuring aft er
t9 89V I1 I°f the word "sh all” shall be sub stituted by the ter m
"be made as per provision of the Lan d Acqu isi
tion Act, 1894, as amen ded from tim e to time.”
o fnes e c ’ ii o nt 9. In the prin cipal Act, in sectson 64, in clause
64 nf A s s a m (iiil. for the wor d "w ire ”, the word "weir” shall
oi Section . . . . . „ ,
64 of Assam (in), for the word
i9 8 9VI11 *fhe substituted.
Anendmeot 10 . In the prin cipal Act, the exis ting provi-
of S e c ti o n s io n in section 75, shall be sub stituted as follows,
A c t vin o f namely :—
1989 "75. Notwithst and ing anyth ing contained in
the Code of Cr imin al Procedure, 197 3 (Act II of
1974), the offences mentioned in section 69 from
(1) to (6) shall be cognizable and the offences
men tioned in serial (7) to (12 ) sha ll be non-cog-
niza ble.”
Amendment 11 . In the prin cipal Act, in section 80, in sub-
o f '• e c ti o n section (1), the exis ting provision shall be substi-
A«t viii o f tut ed as follows :—
198 9 “(1) All Lands req uir ed for construction,
expansions, imorove men ts, altera tions or rea lig n
ment of any irri gat ion work or supply work
under this Act shall be acquired and tak en posse
ssion of under the provisions of the Land Acqu isi
tion Act, 189 4, as amended from time to time,
and the provisions of the said Act shall apply to
the determ ination of t he amo unt of compensations,
app ointme nt of the compensations and other
ma tte r relating to the acqu isition of the said
lands, rig hts and intere st.”
K. LAS KAR,
Sec reta ry to the Gov t, of Assam,
Legislative Department-
\ AH ATI.—Prin ter: ai d publish ed by the Dy. Director (P), Direr W iie of Ftp. rod
U Sty ., t i v i l i i - I l , tl x -f net t- ) Nr. 97- &77 -5CC-17 4 lP9i