LexThe Bihar Municipal (Amendment) Act, 2013
Bihar · state statute
Open in Lexace · Ask the AI about this act
/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
/g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F
/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915
/g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924
18 18 18 18 /uni092A/uni094C/uni0937 /uni092A/uni094C/uni0937 /uni092A/uni094C/uni0937 /uni092A/uni094C/uni0937 11 11935 935 935 935 (( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni090200 00 /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E 73 73 73 73) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E,, ,, /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 88 88 /uni091C/uni0928/uni0935/uni0930/g547 /uni091C/uni0928/uni0935/uni0930/g547 /uni091C/uni0928/uni0935/uni0930/g547 /uni091C/uni0928/uni0935/uni0930/g547 2014 2014 2014 2014
fof/k foHkkx
&&&&&&&&&
vf/klwpuk,a
8 tuojh 2014
la0 ,y0th0&1&27@2013@yst% 05 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij
egkefge jkT;iky fnukad 27 fnlEcj] 2013 dks vuqefr ns pqdsa gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds
fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls]
mTToy dqekj nqcs]
ljdkj ds la;qDr lfpoA
fcgkj uxjikfydk ¼la'kks/ku½ vf/kfu;e] 2 fcgkj uxjikfydk ¼la'kks/ku½ vf/kfu;e] 2 fcgkj uxjikfydk ¼la'kks/ku½ vf/kfu;e] 2 fcgkj uxjikfydk ¼la'kks/ku½ vf/kfu;e] 2013 013 013 013
¼fcgkj vf/kfu;e 2] 2014½ ¼fcgkj vf/kfu;e 2] 2014½ ¼fcgkj vf/kfu;e 2] 2014½ ¼fcgkj vf/kfu;e 2] 2014½
fcgkj uxjikfydk vf/kfu;e] 2007 ¼fcgkj vf/kfu;e 11] 2007½ esa la'kks/ku ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds pkSalBosa o"kZ esa fcgkj jkT; fo/ kkueaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks&
11 11---- laf{kIr uke] foLrkj vkSj izkjaHkA& laf{kIr uke] foLrkj vkSj izkjaHkA& laf{kIr uke] foLrkj vkSj izkjaHkA& laf{kIr uke] foLrkj vkSj izkjaHkA& ¼1½ ;g vf/kfu;e fcgkj uxjikfydk ¼la'kks/ku½ vf/kfu;e] 2013 dgk
tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjar izo`Ÿk gksxkA
22 22---- fcgkj vf/kfu;e 11] 2007 dh /kkjk&2 ¼11½ dk la'kks/ kuA& fcgkj vf/kfu;e 11] 2007 dh /kkjk&2 ¼11½ dk la'kks/k uA& fcgkj vf/kfu;e 11] 2007 dh /kkjk&2 ¼11½ dk la'kks/k uA& fcgkj vf/kfu;e 11] 2007 dh /kkjk&2 ¼11½ dk la'kks/k uA& mDr vf/kfu;e dh /kkjk&2 dh mi&/kkjk ¼11½
ds ckn ,d u;h mi&/kkjk ¼11d½ tksM+h tk;sxh] ;Fkk &
^^¼11d½ lEiw.kZ fufeZr {ks= ls vfHkizsr gS fdlh ifj lj esa fnokyksa ds vUnj] fnoky dh eksVkbZ ,oa izR;s d
ry ij NTtk lfgr] dkjisV {ks= dk O;ogkj esa yk;k tkus okyk okLrfod {ks=AÞ
33 33---- fcgkj vf/kfu;e] 11] 2007 dh /kk fcgkj vf/kfu;e] 11] 2007 dh /kk fcgkj vf/kfu;e] 11] 2007 dh /kk fcgkj vf/kfu;e] 11] 2007 dh /kkjk 2 ¼31½ dk la'kks/ kuA& jk 2 ¼31½ dk la'kks/kuA& jk 2 ¼31½ dk la'kks/kuA& jk 2 ¼31½ dk la'kks/kuA&mDr vf/kfu;e dh /kkjk 2 ¼31 ½ esa tgk¡ dgha
'kCn **LFkkuh; fudk; ds funs'kd** vk;k gS dks **fun s'kd] uxjikfydk iz'kklu** ls izfrLFkkfir fd;k
tk;sxkA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 8 /uni091C/uni0928/uni0935/uni0930/g547 2014
4- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&2 ¼101½ dk la'kks/k uA& 2 ¼101½ dk la'kks/kuA& 2 ¼101½ dk la'kks/kuA& 2 ¼101½ dk la'kks/kuA& mDr vf/kfu;e dh mi&/kkjk ¼10 1½ dks
fuEukafdr ls izfrLFkkfir fd;k tk;sxk] ;Fkk &
**dk;kZuqikyu izfrosnu** ls vfHkizsr gS fd eq[; uxj ikfydk inkf/kdkjh }kjk /kkjk&94 ds vUrxZr fd;s
x;s dk;ksZa ds lEcU/k esa lefiZr izfrosnuA
55 55----
fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&2 ¼103½ dk la'kks/k uA& 2 ¼103½ dk la'kks/kuA& 2 ¼103½ dk la'kks/kuA& 2 ¼103½ dk la'kks/kuA& mDr vf/kfu;e dh /kkjk&2 ¼103 ½ esa 'kCn
**xfy;ksa esa izdk'k O;oLFkk** ds ckn 'kCn **vkJ;** tksM+k tk;sxkA
66 66---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&19 dk la'kks/kuA& 19 dk la'kks/kuA& 19 dk la'kks/kuA& 19 dk la'kks/kuA& mDr vf/kfu;e dh /kkjk&19 esa 'kCn **;Fkk
fofgr** ds iwoZ 'kCn **jkT; ljdkj }kjk le; le; ij **tksMs+ tk;asxsA
77 77---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&25 dk la'kks/kuA& 25 dk la'kks/kuA& 25 dk la'kks/kuA& 25 dk la'kks/kuA& mDr vf/kfu;e dh /kkjk&25 dh mi&/kkjk ¼2½ ,oa
¼3½ esa vk;s 'kCn **izeaMyh; vk;qDr** dks 'kCn **ljdkj** ls izfrLFkkfir fd;k tk;sxkA
88 88---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&36 dk la'kks/kuA& 36 dk la'kks/kuA& 36 dk la'kks/kuA& 36 dk la'kks/kuA& mDr vf/kfu;e dh /kkjk&36 dh mi&/k kjk ¼4½ ds
ckn ,d u;k ijUrqd tksM+k tk;sxk] ;Fkk &
^^/kkjk 36 dh mi&/kkjk ¼1½ esa fofufnZ"V inkf/kdkf j;ksa ,oa vU; deZpkfj;ksa dh fu;qfDr dh
izfØ;k] okafNr ;ksX;rk] lsok'kRrZ] vkpj.k] vuq'kklu ,oa fu;a=.k lfgr ogh gksaxs tks fu;ekoyh ds }kjk
fu/kkZfjr fd;k tk;A
99 99---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&40 dk la'kks/kuA& 40 dk la'kks/kuA& 40 dk la'kks/kuA& 40 dk la'kks/kuA& mDr vf/kfu;e dh /kkjk&40 ds ckn , d u;h
/kkjk 40v tksM+h tk;sxhA
^^;Fkk&
Þ40v jkT; ljdkj fu;ekoyh cukdj uxjikfydk lsok ,oa u xjikfydk dkfeZd izca/ku ds fofHkUu dksfV
ds inkf/kdkfj;ksa ,oa vU; deZpkfj;ksa dh fu;qfDr] l sok'kŸkZ] inLFkkiu] LFkkukarj.k] izksUufÙk] vuq'kkl fud
dk;Zokgh ,oa vU; lEcfU/kr fo"k;ksa ls lEcfU/kr izko/kku dj ldsxhAÞ
10 10 10 10---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&45 dk la'kks/ku A & 45 dk la'kks/ku A & 45 dk la'kks/ku A & 45 dk la'kks/ku A & mDr vf/kfu;e dh /kkjk&45 esa%&
¼i½ mi&/kkjk ¼1½¼d½ ¼
iv ½ dh mi&/kkjk esa 'kCn **fodkl ,oa lkekftd U;k;** d s igys 'kCn **vkfFkZd**
tksM+k tk;sxkA
¼ ii ½ mi&/kkjk ¼1½¼d½ dh dafMdk ¼ x½ ds ckn ,d ubZ dafMdk ¼ XI ½ tksM+h tk;sxh] ;Fkk &
Þ¼ xi ½ 'kgjh xjhch ds fy, vk/kkjHkwr lsok rFkk 'kgjh xjhch mUewyu dk izko/kkuAß
11 11 11 11---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&46 dk la'kks/kuA & 46 dk la'kks/kuA & 46 dk la'kks/kuA & 46 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&46 esa 'kC n **vfXu
'keu ,oa vfXu lqj{kk ds izca/k** ds ckn 'kCn **'kgj h xjhch dk vkfFkZd l'kfDrdj.k] thfodk ds volj
dk fuekZ.k** tksM+s tk;saxsA
12 12 12 12---- fcgk fcgk fcgk fcgkj vf/kfu;e] 11] 2007 dh /kkjk& j vf/kfu;e] 11] 2007 dh /kkjk& j vf/kfu;e] 11] 2007 dh /kkjk& j vf/kfu;e] 11] 2007 dh /kkjk&82 dk la'kks/kuA & 82 dk la'kks/kuA & 82 dk la'kks/kuA & 82 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&82 esa mi&/kkjk&¼7½ ds
ckn fuEufyf[kr mi&/kkjk,¡ tksM+h tk;sxh%&
Þ¼8½ vk;&O;;d izkDdyu esa U;wure 25 izfr'kr foŸkh; lalk/kuksa dks 'kgjh xjhcksa ds fy;s vk/kkjHkwr
lsokvksa ds izko/kku ds fy;s d.kkZfdar fd;k tk;sxkA
¼9½ ctV izkDdyu uxn ds vk/kkj ij rS;kj fd;k tk;sxk] tks ?kkVs dk ugha gksxkA vFkkZr vk|&'ks"k tks
lHkh izkfIr;ksa tksM+us ds i'pkr~ ,oa lHkh O;; ?kVkus ds ckn vUr'ks"k 'kwU; ls de ugha gksAß rFkk %&
fo|eku mi&/kkjk ¼8½ dks mi&/kkjk ¼10½ ds :i esa iqulaZ[;kafdr fd;k tk;sxkA
13 13 13 13---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&88 dk la'kks/kuA & 88 dk la'kks/kuA & 88 dk la'kks/kuA & 88 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&88 esa 'kC n **fuf/k
cgko fooj.k** dks 'kCn ^^jksdM+ cgko fooj.k** ls rF kk 'kCn **izkfIr ,oa O;; ys[kk** dks 'kCn ^^izkfIr ,oa
Hkqxrku** ls izfrLFkkfir fd;k tk;sxkA
14 14 14 14---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&91 dk la'kks/kuA & 91 dk la'kks/kuA & 91 dk la'kks/kuA & 91 dk la'kks/kuA & ¼
i½ mDr vf/kfu;e dh /kkjk&91 dh mi&/kkjk
¼2½ esa 'kCn **LFkkuh ys[kk ijh{kd** dks v{kj ** fu ;a=d ,oa ys[kk ijh{kd ¼lhå ,.M ,åthå½ ** ls
izfrLFkkfir fd;k tk;sxkA
¼
ii ½ mi&/kkjk ¼2½ ds ckn mi&/kkjk ¼2d½ tksM+h tk;sxh] ;Fkk &
fu;a=d ,oa ys[kk ijh{kd uxjikfydkvksa ds ys[kk ds l E;d~ la/kkj.k ds fy, rduhdh
ekxZ funsZ'k ,ao i;Zos{k.k miyC/k djk;sxkA
¼
iii ½ mi&/kkjk ¼3½ ds 'kCn **LFkkuh; ys[kk ijh{kd** dks 'kCn **fu;a=d ,oa ys[kk ijh{kd ¼lhå ,.M
,åthå½** ls izfrLFkkfir fd;k tk;sxkA
¼
iv ½ mi&/kkjk ¼6½ ds 'kCn **LFkkuh; ys[kk ijh{kd** dks 'kCn **fu;a=d ,oa ys[kk ijh{kd ¼lhå ,.M
,åthå½** ls izfrLFkkfir fd;k tk;sxkA
15 15 15 15---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&92 dk la'kks/ku 92 dk la'kks/ku 92 dk la'kks/ku 92 dk la'kks/kuA & A & A & A & mi&/kkjk ¼1½ ds 'kCn **LFkkuh; ys[kk ijh{kd** dks
'kCn **fu;a=d ,oa ys[kk ijh{kd ¼lhå ,.M ,åthå½** ls izfrLFkkfir fd;k tk;sxkA
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 8 /uni091C/uni0928/uni0935/uni0930/g547 2014
16 16 16 16---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&93 dk la'kks/kuA & 93 dk la'kks/kuA & 93 dk la'kks/kuA & 93 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&93 ds mi&/kkjk ¼1½ ds
'kCn **LFkkuh; ys[kk ijh{kd** dks 'kCn **fu;a=d ,oa ys[kk ijh{kd ¼lhå ,.M ,åthå½** ls izfrLFkkfir
fd;k tk;sxkA
17 17 17 17---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&94 dk la'kks/kuA & 94 dk la'kks/kuA & 94 dk la'kks/kuA & 94 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&94 ds 'kCn **LFkkuh;
ys[kk ijh{kd** dks 'kCn **fu;a=d ,oa ys[kk ijh{kd ¼lhå ,.M ,åthå½** ls izfrLFkkfir fd;k tk;sxkA
18 18 18 18---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&98 dk la'kks/kuA & 98 dk la'kks/kuA & 98 dk la'kks/kuA & 98 dk la'kks/kuA & mDr vf/kfu;e esa
¼i½ /kkjk&98 ¼6½ ¼x x½ esa 'kCn ,oa vad Þ/kkjk 90ß dk s 'kCn ,oa vad Þ/kkjk&92ß }kjk izfrLFkkfir fd;k
tk;sxkA
¼ii ½ /kkjk&98 ¼6½ ¼?k½ esa 'kCn ,oa vad Þ/kkjk&94ß dks 'kCn ,oa vad Þ/kkjk&96ß }kjk izfrLFkkfir fd;k
tk;sxkA
19 19 19 19---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&104 dk la'kks/kuA &104 dk la'kks/kuA & 104 dk la'kks/kuA & 104 dk la'kks/kuA & mDr vf/kfu;e esa &
¼1½ /kkjk&104 dh dafMdk ¼d½ dks fuEukafdr }kjk izfrLFkkfir fd;k tk;sxkA
**l'kDr LFkk;h lfefr uxjikfydk dh fdlh vpy lEifÙk dh fcdzh] gLrkarj.k ;k vU; rjhds ls ;Fkk
fofgr fu;ekoyh ds vuqlkj fu"ikfnr dj ldsxhA**
¼2½ mDr vf/kfu;e dh /kkjk&104 esa ,d u;h dafMdk ¼d d½ tksM+h tk;sxh %&
¼d d½ l'kDr LFkk;h lfefr fu;ekoyh }kjk ;Fkk fu/kkZf jr jhfr lss uxjikfydk dh fdlh vpy lEifr
dks HkkM+s ij nsuk] HkkM+k] fdjk;s] vkoaVu ;k yht ij ns ldsxh ;k cUnkscLr dj ldsxhA
20 20 20 20---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&105 dk la'kks/kuA & 105 dk la'kks/kuA & 105 dk la'kks/kuA & 105 dk la'kks/kuA & mDr vf/kfu;e eas /kkjk&105 dh m i&/kkjk ¼1½
esa izkjafHkd 'kCn **l'kDr LFkk;h lfefr* dks **eq[; uxjikfydk inkf/kdkjhß }kjk izfrLFkkfir fd;k
tk;sxkA
21 21 21 21---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&127¼6½ dk la'kks/ku A & 127¼6½ dk la'kks/kuA & 127¼6½ dk la'kks/kuA & 127¼6½ dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&127 ¼6 ½ dks
fuEukafdr }kjk izfrLFkkfir fd;k tk;sxk%&
gksfYMax dh okf"kZd fdjk;s ewY; dh lax.kuk ds iz;ks tukFkZ Q'kZ {ks=Qy dh eki fuEufyf[kr :i esa
laxf.kr dh tk;sXkh%&
¼
i½ oS;fDrd vkoklh; lEifr&laiw.kZ fufeZr {ks= dk 70 izfr'kr
¼ii ½ oS;fDrd xSj vkoklh; lEifÙk& laiw.kZ fufeZr {ks= dk 80 izfr'kr
¼iii ½ oS;fDrd vkoklh; cgqeaftyk Hkou@vikVZessaV&laiw.kZ fufeZr {ks= dk 70 izfr'kr
¼iv ½ oS;fDrd xSj vkoklh; cgqeaftyk Hkou@vikVZesaV&laiw.kZ fufeZr {ks= dk 80 izfr'krAÞ
22 22 22 22---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&127¼7½ ¼ 127¼7½ ¼ 127¼7½ ¼ 127¼7½ ¼ iii ½ dk la'kks/kuA & ½ dk la'kks/kuA & ½ dk la'kks/kuA & ½ dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&127 dh
mi&/kkjk ¼7½ ¼ iii ½ dks fuEukafdr ls izfrLFkkfir fd;k tk;sXkk%&
ÞÞ ÞÞlaiw.kZ fufeZr {ks= dk fofHkUu oxksZa ds gksfYMax ds fy;s izfr oxZ QqV fdjk;k izfr 5 o"kZ 15 izfr'kr ls
vU;wu c<+k;h tk;sxhA uxj fudk; fdlh Hkh le; fdjk;k ewY; ;k dj dh njksa esa bu ikWap o"kksZa ds vUnj
fdlh le; ljdkj ds vuqeksnu ls la'kks/ku dj ldsxhAß
23 23 23 23---- fcg fcg fcg fcgkj vf/kfu;e] 11] 2007 kj vf/kfu;e] 11] 2007 kj vf/kfu;e] 11] 2007 kj vf/kfu;e] 11] 2007 dh /kkjk& dh /kkjk& dh /kkjk& dh /kkjk&127¼8½ dk la'kks/kuA & 127¼8½ dk la'kks/kuA & 127¼8½ dk la'kks/kuA & 127¼8½ dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&127 dh mi&/kkjk
¼8½ dks fuEukafdr }kjk izfrLFkkfir fd;k tk;sxkA
^^¼8½ uxjikfydk ds vUrxZr Hkwfe ,oa Hkouksa ij okf" kZd fdjk;k ewY; dk U;wure 9 izfr'kr vkSj vf/kdre
15 izfr'kr /kkjk&127 dh mi&/kkjk ¼7½ ds izko/kkuksa ds varxZr lEifÙk dj yxk;k tk;sxk(
ijUrq dksbZ uxj fudk; /kkjk&127 ds vUrxZr fu/kkZfj r dj nj dks de nj ij mn~x`fgr ugha
dj ldsxh(
ijUrq ;g fd uxjikfydk orZeku esa ykxw dj dks /kkjk& 127 dh mi&/kkjk ¼8½ ds varxZZr jkT;
ljdkj ds iwokZuqeksnu ds fcuk ?kVk ugha ldsxh(
24 24 24 24---- fcgkj vf/kfu;e] 127¼8½ ¼ fcgkj vf/kfu;e] 127¼8½ ¼ fcgkj vf/kfu;e] 127¼8½ ¼ fcgkj vf/kfu;e] 127¼8½ ¼
v½½ ½½ dk la'kks/kuA & dk la'kks/kuA & dk la'kks/kuA & dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&127 dh mi&/kk jk ¼8½ ¼ v½ ds
i'pkr~ fuEukafdr ijUrqd tksM+k tk;sxk(
^^ijUrqß ;g fd HkwLokeh }kjk tehu vf/kxzg.k ds nks o"kksZa ds vUnj ;g dj ugha yxk;k tk;sxkA
25 25 25 25---- fcgk fcgk fcgk fcgkj vf/kfu;e] j vf/kfu;e] j vf/kfu;e] j vf/kfu;e] 128 dk la'kks/kuA & 128 dk la'kks/kuA & 128 dk la'kks/kuA & 128 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&128 ds f) rh; ijUrqd dks fuEukafdr
}kjk izfrLFkkfir fd;k tk;sxk(
^^ijUrq ;g fd ljdkj uxjikfydkvksa dks miHkksDrk izH kkj yxkus dk funs'k ns lds ;fn ;g ugha yxk;k
x;k gS vFkok uxjikfydk }kjk bls vkLFkfxr dj fn;k x;kAß
26 26 26 26----
fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&158 dk la'kks/kuA & 158 dk la'kks/kuA & 158 dk la'kks/kuA & 158 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&158 ds ck n ,d u;h
/kkjk&158 *v* tksM+h tk;xhA
;Fkk& **158 *v* ;fn fdlh lEifÙk esa jkT; ljdkj }kjk vuqeksfnr /kkj.kh; o"kkZ ty laxzg.k rduhd
yxk;k x;k gS rks dqy lEifr dj ij ikap izfr'kr dh NwV nh tk ldsxhA
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 8 /uni091C/uni0928/uni0935/uni0930/g547 2014
27 27 27 27---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&228 ¼2½ dk la'kks/k uA & 228 ¼2½ dk la'kks/kuA & 228 ¼2½ dk la'kks/kuA & 228 ¼2½ dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&228 ¼ 2½ dks
fuEufyf[kr }kjk izLFkkfir fd;k tk;sxk] ;Fkk %&
Þ¼2½ ,slk rRdky tqekZuk LoPNrk fujh{kd ls vU;wu dks fV ds inkf/kdkjh }kjk@vFkok uxjikfydk }kjk
lE;d~ :i ls izkf/kd`r ,tsUlh }kjk olwy fd;k tk;sxkAß
28 28 28 28---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&286 dk la'kks/kuA & 286 dk la'kks/kuA & 286 dk la'kks/kuA & 286 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&286 dks f uEukafdr
ds }kjk izfrLFkkfir fd;k tk,xk] ;Fkk &
^^286& xanh cfLr;ksa dks vf/klwfpr vFkok ckfry fd;k tkukA& uxjikfydk fdlh {ks= dks]
ftlesa fuoklh gksa vkSj tks /kkjk&2 ¼109½ esa xUnh cLrh dh ifjHkk"kk ds vUrxZr vkrk gks] dks xUnh cLrh
vf/klwfpr djsxh] bls ckfry djsxh bldh ckgjh ifjlhek vksa dks ifjHkkf"kr djsxh] bu ifjlhekvksa dks
ljdkj }kjk fu;ekoyh ds }kjk fu/kkZfjr ekudksa ds vk/kkj ij le;≤ ij ifjofrZr dj ldsxh(
ijUrq ;g fd fdlh xUnh cLrh dh vf/klwpuk dks rcrd ckf ry ugha fd;k tk ldsxk tc rd ogkW¡
vk/kkjHkwr vko';d lsok,W¡ miyC/k ugha gks rFkk ckfry djus gsrq jkT; ljdkj dk vuqeksnu izkIr ugha dj
fy;k x;k gks(
ijUrq ;g vkSj fd fdlh {ks= dks xUnh cLrh vf/klwfpr gksus ij] u gksus ij Hkh /kkjk&2 ¼109½ dks ;Fkk
ifjHkkf"kr xUnh cfLr;ksa esa cqfu;knh uxjikfydk lsok,Wa miyC/k djk;h tk;sxhA
29 29 29 29---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh gkj vf/kfu;e] 11] 2007 dh gkj vf/kfu;e] 11] 2007 dh gkj vf/kfu;e] 11] 2007 dh /kkjk& /kkjk& /kkjk& /kkjk&287 dk la'kks/kuA & 287 dk la'kks/kuA & 287 dk la'kks/kuA & 287 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&287 esa ¼ i½ 'kh"kZd dks
fuEukafdr }kjk izfrLFkkfir fd;k tk;sxk %&
ÞxUnh cLrh mUu;u ,oa 'kgjh xjhcksa ds fy, vk/kkjHkwr lsokvksa dk izko/kkuAß
¼ii ½ /kkjk&287 esa **,slh lq/kkj ;kstuk,a rS;kj dj lds xh** ds iwoZ 'kCnksa **xUnh cLrh ds fuokfl;ksa ds
ijke'kZ ls** tksM+s tk;saxs%&
¼iii ½ /kkjk&287 esa **xUnh cfLr;ksa ds lkekU; lq/kkj 'k Cnks ds ckn fuEukafdr 'kCn tksM+s tk;saxs **xUnh
cfLr;ksa ds fuokfl;ksa }kjk /kkfjr Hkwfe ds /kkj.k dh fLFkfr ls vizHkkforA**
¼iv ½ tgkW¡ dgha vk;s 'kCn Þdk;ZØeß dks 'kCn Þifj;kstukß ls izfrLFkkfir fd;k tk;sxkA
30 30 30 30---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&296 dk la'kks/kuA & 296 dk la'kks/kuA & 296 dk la'kks/kuA & 296 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&296 esa &
(i) mi&/kkjk¼1½ ds Li"Vhdj.k dks fuEukafdr }kjk izfrLFkkfir fd;k tk;sxk %&
**bl /kkjk esa **vuU; ifjlj la[;k** ls vfHkizsr gS v{kjksa ,oa vadks ls cuh la[;k tks fdlh ifjlj vFkok
mlds Hkkx dks uxjikfydk }kjk fuEukafdr jhfr ls fu;r fd;k tk; %&
¼d½ izFke nks v{kj ml {ks= dks bafxr djsxk ftlesa uxj foHkkftr gks
¼[k½ vxyk rhu vad ml {ks= ds izR;sd iz{ks= dks bafxr djrk gks
¼x½ vxyk pkj vad ml ifjlj dk la[;k gksxk]
¼?k½ vxyk ,d vad ;g bafxr djsxk fd og ifjlj foHkkft r gS vFkok ,d ls vf/kd ifjljksa dks
,dhd`r fd;k x;k gS]
¼M -½ ,d ls vf/kd ifjlj ds ,dhdj.k vFkok c¡Vokjk ds dkj .k mlds foHkktudh fLFkfr ds ml ifjlj
dks ,d u;h la[;k fu;r dh tk;sxh vkSj ifjlj dks fu;r u;h la[;k dks iath esa ntZ fd;k tk;sxk vkSj
vfHkys[k ds fy;s j[kk tk;sxkA
¼ii ½ /kkjk&296 dh mi&/kkjk ¼2½ ds 'kCn **ifjlj ds lEcU /k esa** ds iwoZ ds 'kCn **fdlh okMZ esa** dks
foyksfir fd;k tk;sxkA
¼iii ½ /kkjk&296 dh mi&/kkjk ¼3½ ds 'kCn **ifjlj ds lEcU /k esa** ds iwoZZ ds 'kCn **fdlh okMZ esa** dks
foyksfir fd;k tk;sxkA
¼iv ½ mi&/kkjk ¼3½ ds ckn ubZ mi&/kkjk ¼4½ tksM+h tk;sxhA
Þ¼4½ vuU; ifjlj la[;k fu;r fd;s tkus ds lEcU/k esa foLr`r ;kstuk dk izko/kku ljdkj }kjk fufeZr
gksus okys fu;ekoyh esa fd;k tk;sxkA vko';d gksus ij ljdkj mi /kkjk&¼1½ esa mfYyf[kr Øfed ;kstuk
esa ifjorZu dj ldsxhAß
31 31 31 31---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&314 dk la'kks/kuA & ¼ 314 dk la'kks/kuA & ¼ 314 dk la'kks/kuA & ¼ 314 dk la'kks/kuA & ¼1½ mDr vf/kfu;e dh /kkjk&314 e sa 'kCn
**Hkou dh ;kstuk Lohd`r gksus ij gh** ds iwoZ ds 'k Cn **okLrqdkj vf/kfu;e] 1972 ds v/khu fucaf/kr
fdlh izekf.kd okLrqdkj }kjk** dks fuEukafdr }kjk izfrLFkkfir fd;k tk;sxk%&
**jkT; ljdkj }kjk fufeZr fu;ekoyh ;k mi&fof/k }kjk fufnZ"V l{ke izkf/kdkj**
¼2½ /kkjk&314 dk f}rh; ijUrqd dks fuEukafdr ds }kjk izfrLFkkfir fd;k tk;sxk]
ijUrq ;g vkSj fd ;fn Hkou dh ;kstuk Hkou mi&fof/k d s mYya?ku ;k fopyu dh fLFkfr esa bl
vf/kfu;e ds vUrxZr dh tkus okyh vU; dkjZokbZ ds vfr fjDr] fucaf/kr okLrqfon] fuekZrk vkSj
5 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 8 /uni091C/uni0928/uni0935/uni0930/g547 2014
vuqeksnu izkf/kdkj vfHk;ksftr fd;s tkus dk mŸkjnk;h gksxk vkSj ipkl gtkj :i;s dk naM vFkok
dkjkokl tks ,d o"kZ dh vof/k rd foLrkfjr dh tk ldsxh vFkok nksuksa dk Hkkxh gksxkA
32 32 32 32---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&315 dk la'kks/kuA &315 dk la'kks/kuA & 315 dk la'kks/kuA & 315 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&315 esa ' kCn
**fucaf/kr okLrqfon** dks **l{ke izkf/kdkj** ls izfrLFkkfir fd;k tk;sxkA
33 33 33 33---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&316 dk la'kks/kuA & ¼ 316 dk la'kks/kuA & ¼ 316 dk la'kks/kuA & ¼ 316 dk la'kks/kuA & ¼1½ mDr vf/kfu;e dh /kkjk&316 d s
mi'kh"kZd **fucaf/kr okLrqfon }kjk Lohd`r Hkou fuek Z.k ;kstuk dk C;kSjk eq[; uxjikfydk inkf/kdkjh
dks izLrqr fd;k tk;sxk** dks **fucaf/kr okLrqfon }k jk rS;kj Hkou fuekZ.k ;kstuk l{ke izkf/kdkj dks
izLrqr fd;k tk;sxk** ls izfrLFkkfir fd;k tk;sxkA
¼2½ /kkjk&316 dh mi&/kkjk ¼1½ ds 'kCn **;kstuk dks Lohd`r djrk gS** dks 'kCn **;kstuk dks rS;kj
djrk gS** ds }kjk izfrLFkkfir fd;k tk;sxk %&
¼3½ /kkjk&316 dh mi&/kkjk ¼2½ dks fuEukafdr }kjk izfrLFkkfir fd;k tk;sxkA
**fucaf/kr okLrqfon }kjk rS;kj Hkou fuekZ.k ;kstuk izkIr gksus ij l{ke izkf/kdkj] tkap iM+rky dj
lR;kfir djsxk vkSj Lo;a dks larq"V djsxk fd Hkou fuekZ.k ;kstuk Hkou fuekZ.k mifof/k] vU; vkSj ml
vf/kfu;e ;k fu;ekoyh ;k mifof/k ds vUrxZr okafNr ekudksa ds vuq:i gS vkSj rc vuqeksfnr djsxkAÞ
34 34 34 34---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&317 dk la'kks/ku A& 317 dk la'kks/ku A& 317 dk la'kks/ku A& 317 dk la'kks/ku A& mDr vf/kfu;e dh /kkjk&317 dks f uEukafdr
}kjk izfrLFkkfir fd;k tk;sxk %&
Þ317 tk¡p iM+rky vFkok lR;kiu ds i'pkr~ ;fn eq[; uxj ikfydk inkf/kdkjh ;k l{ke izkf/kdkj ds
}kjk ;g ik;k tkrk gS fd Hkou dk LFkk;h izd`fr ds fuekZ.k dk fuekZ.k ;kstuk izkekf.kd okLrqdkj }kjk
Hkou mifof/k vkSj bl vf/kfu;e ds vU; ekudksa dk mYy a?ku] vfrdze.k ;k fopyu dj rS;kj ,oa
vuq'kaflr fd;k x;k gS rks og vfoyEc fuekZ.k dk;Z dk s jksdsxk vkSj Lokeh] /kkjd ;k ,sls fuekZ.k ds
fy;s mŸkjnk;h fdlh vU; O;fDr ds fo:} dkjZokbZ djsxk vkSj ,sls fucaf/kr okLrqfon ds fo:) Hkh
dkjZokbZ djsxk ftlus ,slh Hkou fuekZ.k ;kstuk dks rS;kj fd;k ,oa vuq'kaflr fd;k(
ijUrq ;g fd ;fn ;g ik;k tkrk gS fd Hkou ;k LFkk;h i zd`fr ds fuekZ.k dk iwjk fuekZ.k vFkok
fuekZ.k dk izkjaHk fof/kor] vuqeksfnr Hkou fuekZ.k ;kstuk ds vk/kkj ij fd;k x;k gS vkSj fopyu
vuqeksfnr ;kstuk ds vuqer fopyu Lrj ds vUrxZr gS] rk s eq[; uxjikfydk inkf/kdkjh ;k l{ke
izkf/kdkj mls fxjkus dk vkns'k ugha ns ldsxk(
ijUrq ;g vkSj fd eq[; uxjikfydk inkf/kdkjh ;k l{ke izkf/kdkj ;Fkk fLFkfr ,slk n.M ;k
tqekZuk dh olwyh dh dkjZokbZ djsxk ftldk izko/kku v f/kfu;e] fu;ekoyh] fofu;e vFkok Hkou
mifof/k ds vUrxZr gks(
ijUrq ;g vkSj Hkh fd vuqer Lrj dk fopyu] Hkou fuekZ. k dh ;kstuk rS;kj djus rFkk mls
vuqeksfnr djus okys fucaf/kr okLrqdkj dks vfHk;ksftr fd;s tkus dk vk/kkj ugha gksxkA
35 35 35 35---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh / gkj vf/kfu;e] 11] 2007 dh / gkj vf/kfu;e] 11] 2007 dh / gkj vf/kfu;e] 11] 2007 dh /kkjk& kkjk& kkjk& kkjk&318 dk la'kks/kuA & 318 dk la'kks/kuA & 318 dk la'kks/kuA & 318 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&318 esa&
(i) mi&/kkjk ¼1½ esa 'kCn **Lohd`r** dks 'kCn**rS;kj vkSj vuq'kaflr** }kjk izfrLFkkfir fd;k tk;sxkA
¼ii ½ mi&/kkjk ¼2½ esa 'kCn **lefiZr Lohd`r** dks 'kCn **rS;kj ,oa vuq'kaflr** }kjk izfrLFkkfir fd;k
tk;sxkA
36 36 36 36---- fcgkj vf/kfu;e] 11] fcgkj vf/kfu;e] 11] fcgkj vf/kfu;e] 11] fcgkj vf/kfu;e] 11] 2007 dh /kkjk& 2007 dh /kkjk& 2007 dh /kkjk& 2007 dh /kkjk&322 dk la'kks/kuA & 322 dk la'kks/kuA & 322 dk la'kks/kuA & 322 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&322 ds f} rh;
ijUrqd fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk] ;Fkk%&
^^ijUrq ;g vkSj fd bl vf/kfu;e ds izo`Ùk gksus ds N g eghus ckn dsoy oSls okLrqfon Hkou
fuekZ.k ;kstuk rS;kj djus ds fy, vf/kd`r gksaxs ftu dk uxjikfydk ds okLrqfonksa dh iath esa uke
fucaf/kr gksxkA **
37 37 37 37---- fc fc fc fcgkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk& gkj vf/kfu;e] 11] 2007 dh /kkjk&329 dk la'kks/kuA & 329 dk la'kks/kuA & 329 dk la'kks/kuA & 329 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&329 dks
fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk %&
Þ329 Hkou fuekZ.k ;kstuk dh uxjikfydk }kjk Lohd`fr ls mRiUu vihy dh lquokbZ ,oa fu.kZ; ds fy,
;fn jkT; ljdkj vko’;d le>s rks ,d ;k vf/kd uxjikfyd k Hkou U;k;kf/kdj.k ¼ckn esa ml /kkjk
esa U;k;kf/kdj.k ds :i esa lanfHkZr½ dh fu;qfDr dj ldsxh rFkk ,slh izfØ;k ,oa ,slh vihyksa dh
lquokbZ ds fy, oSlk Qhl olwy dj ldsxh tSlk ljdkj }kjk fu/kkZfjr fd;k tk ldsxkAß
fcgkj&jkT;iky ds vkns'k ls]
mTToy dqekj nqcs]
ljdkj ds la;qDr lfpoA
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 8 /uni091C/uni0928/uni0935/uni0930/g547 2014
8 tuojh 2014
la0 ,y0th0&1&27@2013@yst% 06 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;i ky }kjk
fnukad 27 fnlEcj 2013 dks vuqer fcgkj uxjikfydk ¼la'kks/ku½ vf/kfu;e] 2013 dk fuEufyf[kr
vaxzsth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds } kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds
vuqPNsn 348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
mTToy dqekj nqcs]
ljdkj ds la;qDr lfpoA
The Bihar Municipal (Amendment) Act, 2013
(Bihar Act 2, 2014)
AN
ACT
to amend the Bihar Municipal Act, 2007 (Bihar Act 11, 2007)
Be it enacted by the legislature of the State of Bi har in the sixty-fourth year of the Republic
of India as follows:-
1. Short title, extent and commencement:- (1) This Act may be called the Bihar
Municipal (Amendment) Act, 2013.
(2) It shall extend to the whole of the state of Bihar.
(3) It shall come into force at once.
2. Amendment of Section 2 (11) of the Bihar Act, 2007- A new sub section (11a)
shall be added after sub section (11) of section 2 of the said Act, namely:-
"(11a) Total built-up area means the carpet area th at is actual usable area within
the walls plus the thickness of walls and the balcony on each floor in a premise".
3. Amendment of Section 2 (31) of the Bihar Act 11, 20 07- The words “Director of
Local Bodies” wherever it occurs in Section 2 (31) shall be substituted by “Director
of Municipal Administration”
4. Amendment of Section 2 (101) of the Bihar Act 11, 2 007- Definition under sub
section (101) shall be substituted by the following namely:-
“Action Taken Report” means the Report to be submitted by the Chief Municipal
Officer on the action taken by the Municipality under Section 94".
5. Amendment of Section 2 (103) of the Bihar Act 11, 2007- In Section 2(103) after
the word “streetlight", the word "shelter" shall be added.
6. Amendment of Section 19 of the Bihar A ct 11, 2007- In Section 19, after
the words ‘as may be prescribed, words “ by Government from time to time” shall be
added.
7. Amendment of Section 25 of the Bihar Act 11, 2007- In Sub section (2) and (3) of
Section 25, wherever the words "Divisional Commissi oner" occurs, shall be
substituted by the Word "Government"
8. Amendment of Section-36 of the Bihar Act 11, 2007- A new proviso under sub-
section (4) of section- 36 shall be added namely:
The method of, and the qualifications required for, recruitment, and the terms
and conditions of service including conduct, discip line and control of officers and
other employees referred to in sub-section (1) of s ection 36 shall be such as may be
prescribed under Rules."
9. Amendment of Section-40 of the Bihar Act 11, 2007. - After section- 40 of the
said Act, a new Section 40A shall be added namely:-
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" 40A The State Government may make provisions by framing Service Rules for
different categories of officers and other employee s of the Municipality for
recruitment, service conditions, posting, transfer, promotion, disciplinary action and
other related aspects of municipal service and municipal personnel management."
10. Amendment of Section 45 of the Bihar Act 11, 2007.- In Section 45 the said Act -
(i) in sub section (1)(a)(iv) the word “economic” shall be inserted after the
words “preparation of plans for”
(ii) after sub-section (1)(a)(x) following new clause (XI) shall be added namely:
"(xi) Provision of basic services for urban poor and urban poverty alleviation".
11. Amendment of Section 46 of the Bihar Act 11, 2007. - In Section 46 of the said
Act after the words “arrangements for fire preventi on and fire safety” the words
“economic empowerment of urban poor, creation of l ivelihood opportunities” shall
be added:
12. Amendment of Section 82 of the Bihar Act 11, 2007. - In section- 82, after sub
section (7) the following new sub-sections shall be added namely:
"(8) The budget estimate shall earmark a minimum of 25% of financial resources
towards provision of basic services to urban poor;
(9) The budget estimate shall be prepared on cash b asis showing no deficit i.e.
opening balances plus all receipts less all expendi tures must not result in negative
cash balances." and existing sub section (8) shall be re-numbered as sub-section
(10)"
13. Amendment of Section 88 of the Bihar Act 11, 2007.- In section 88 of the said Act
- The words “a Funds Flow Statement” shall be subst ituted by the words “a Cash
Flow Statement.” and the words “Receipt and Expendi ture” shall be substituted by
the words “Receipt and Payment.”
14. Amendment of Section 91 of the Bihar Act 11, 2007. - In section 91 of the said
Act - (i) In sub-section-(2) of section 91 of the A ct the words “Examiner of Local
Accounts” shall be substituted by the words "Comptr oller and Auditor General (C &
AG)".
(ii) After sub-section (2) - Sub section-(2a) shall be inserted, namely -
“The Comptroller & Auditor General of India shall provide Technical Guidance
and Supervision (TGS) over the proper maintenance o f accounts and audit thereof of
Urban Local Bodies.”
(iii) In sub-section-(3) the words “Examiner of Loc al Accounts” shall be
substituted by the words "Comptroller and Auditor General (C & AG)".
(iv) In sub-section-(6) the words “Examiner of Loca l Accounts” shall be
substituted by the words "Comptroller and Auditor General (C & AG)".
15. Amendment of Section 92 of the Bihar Act 11, 2007.- In section 92 of the said Act
In subsection-(1) the words “Examiner of Local Acco unts” shall be substituted by
the words "Comptroller and Auditor General (C & AG)".
16. Amendment of Section 93 of the Bihar Act 11, 2007. - In section 93 of the said
Act In subsection-(1) of section- 93 “Examiner of L ocal Accounts” shall be
substituted by the words "Comptroller & Auditor General (C & AG)".
17. Amendment of Section 94 of the Bihar Act 11, 2007.- In section 94 of the said Act
In section 94 of the Act the words “Examiner of Loc al Accounts” shall be
substituted by the words "Comptroller & Auditor General (C & AG)".
18. Amendment of Section 98 of the Bihar Act 11, 2007.- In section 98 of the said
Act-
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(i) in sub section 98(6)(cc) the words and number " section 90" shall be
substituted by the words and number “Section 92”
(ii) in sub section 98(6)(d) the words and number " section 94" shall be
substituted by the words and number “Section 96”
19. Amendment of Section 104 of the Bihar Act 11, 2007.- In the said Act -
(1) Clause (a) of section 104 of the Bihar Municipa l Act, 2007 shall be
substituted by the following:
"(a) The Empowered Standing Committee may sell and transfer or otherwise
dispose of any immovable property belonging to the Municipality by following the
procedure to be prescribed under the Rules.”
(2) A new clause (aa) shall be added to section 104 of the Act namely:
"(aa) The Empowered Standing Committee may let out, rent, hire, lease, allot or
go for settlement of any immovable property belongi ng to the Municipality by
following the procedure to be prescribed under the Rules.”
20. Amendment of Section 105 of the Bihar Act 11, 2007. - In the said Act the words
”The Empowered Standing Committee” in the beginning of sub section-(1) of
Section 105 shall be substituted by the words ”The Chief Municipal Officer”
21. Amendment of Section 127 (6) of the Bihar Act 11, 2 007.-In the said Act in
Section 127 (6) shall be substituted by the following provision:
“For the purpose of calculation of Annual Rental Va lue of holdings,
measurement of total built-up area shall be calculated as under:
(i) Individual Residential Property: 70% of total built up area;
(ii) Individual Non-Residential Property: 80% of total built-up area
(iii) Individual Residential Multistory buildings/apartme nts: 70% of total
built- up area
(iv) Individual Non-Residential Multistory buildings/apa rtments: 80% of
total built up area."
22. Amendment of Section 127 (7) (iii) of the Bihar Act 11, 2007.- In the said Act in
Section 127(7)(iii) of the Bihar Municipal Act, 200 7 shall be substituted by the
following as under”
“The rental value per sq. ft. of the built-up area for different classes of holdings
shall be increased by minimum 15% every 5 years. Th e municipality may also
increase the rental value and rates at any time dur ing the five year period with the
prior approval of the government”
23. Amendment of Section 127 (8) of the Bihar Act 11, 2 007.- In the said Act in Sub-
section (8) of Section 127 shall be substituted by the following:-
(8). “Property Tax shall be levied by the Municipal ity within a minimum of 9
percent and a maximum of 15 percent of the annual rental value of lands and
buildings determined under sub-section (7) of Section 127.”
“Provided that no Municipality shall levy the tax a t a rate less than the minimum
as provided for in Section 127 of this Act.
Provided also that no Municipality shall reduce the rate of tax already in use
between the minimum and the maximum provided for un der sub-section (8) of
section 127, without prior approval of the State Government.”
24. Amendment of Section 127 (8) (v) of the Bihar Act 1 1, 2007.- In the said Act a
"proviso" shall be added in Section 127(8)(v) as follows namely:-
Provided that no such Tax shall be levied within tw o years from the date of
acquisition of land by the owner.
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25. Amendment of Section 128 of the Bihar Act, 11, 2007.- In the said Act second
"proviso to section 128 shall be substituted by the following-
"Provided that the government may direct the Munic ipality to levy user
charges if not levied or postponed by the Municipality."
26. Amendment of Section 158 of the Bihar Act 11, 2 007.-.A new section 158A shall
be added after section 158 of the said Act namely:
“158A Any property that has adopted a sustainable t echnique of rain water
harvesting approved by the government may be given relief of five percent of the
total Property Tax.”
27. Amendment of Section 228 (2) of the Bihar Act 1 1, 2007.- Section 228 (2) of the
said Act shall be substituted by the following namely:-
"(2) Such spot fines may be collected by officers, not below the rank of a
sanitary inspector and/or any agency duly authorized by the Municipality."
28. Amendment of Section 286 of the Bihar Act 11, 2007.- Section 286 of the said Act
shall be substituted by the following namely:-
“286- Notification or de-annulment of slums- "The Municipality shall declare an
area as slum having habitation which meets the defi nition of slum given in Section
2(109) and shall notify, de-notify, define the exte rnal limits of any slum and may,
from time to time, alter such limits by taking into account norms that may be
prescribed by the government in this regard under Rules".
Provided that no slum shall be de-notified until it is provided basic essential
services and prior approval of the Government is obtained to de-notify the same.
Provided also that irrespective of whether a slum i s notified or not, basic
municipal service shall be provided in all slums as defined Section in 2 (109) of this
Act.”
29. Amendment of Section 287 of the Bihar Act 11, 2007.- In Section 287 of the
said Act
(i) The title of this Section shall to be substituted by the following:
Slum up-gradation and provision of basic services for the urban poor
(ii) In section-287 before the words “prepare such improvement schemes” words
"in consultation with the slum dwellers" shall be added.
“in consultation with the slum dwellers”
(iii) In section-287 after the words "general impro vement of slums” new words
shall be added as under:
“Irrespective of tenure status of the lands occupied by the slum dwellers”
(iv) The word “scheme” wherever appearing shall be substituted by the word
“plan”.
30. Amendment of Section 296 of the Bihar Act 11, 2007.- In section 296 of the said
Act -
(i) Explanation of sub section (1) shall be substituted by the following namely:-
“In this section, the expression, “unique premises number” shall mean a number
consisting of alphabets and numbers assigned to the premises or part thereof by the
Municipality in the following manner, namely:-
(a) the first two alphabets indicating the zone of the town in which the town shall
be divided;
(b) the next three digits indicating each sector in the zone;
(c) the next four digits indicating the premises number;
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(d) the next one digit indicating if the property i s partitioned or more than one
premises is merged together;
(e) in cases of merger of more than one premise or fragmentation of premise due
to partition, new number shall be assigned to the p remises and the new number so
assigned to such premises shall be entered in the register and maintained for record.
(ii) In sub-section (2) of section 296, the words “any ward of” appearing after the
words “in respect of premises in” shall be deleted.
(iii) In sub-section (3) of section 296, the words “in any ward” appearing after
the words “in respect of premises” shall be deleted..
(iv) New sub-section (4) shall be added to this section after sub section (3):-
(4) Detailed scheme of assigning the Unique Premise s Number shall be provided
for in the Rules to be framed by the Government. Th e Government if required may
also change the numbering scheme as described in sub-section (1)."
31. Amendment of Section 314 of the Bihar Act 11, 2007.- (1) In Section 314 of the
said Act, the words “by a certified Architect regis tered under Architects Act, 1972”
appearing after the words “the building plan is app roved” shall be substituted by the
following:
“By a competent authority to be designated under Ru les and Bye Laws to be
framed by the Government”.
(2) The second Proviso to Section 314 shall be substituted by the following, -
“Provided further that in case the building plan is in contravention or deviation
of the building bye-law, in addition to any other a ction that may be taken under this
Act, the registered architect, the builder and the approving authority shall be liable to
be prosecuted and shall be liable to pay fine of Ru pees fifty thousand or sentence to
imprisonment for a period which may extend to one year or both.”
32. Amendment of Section 315 of the Bihar Act 1 1, 2007.- In section 315, of the said
Act, the words “registered Architect” shall be subs tituted by the words “competent
authority.”
33. Amendment of Section 316 of the Bihar Act 11, 2007.- ( 1) In section 316 of the
Bihar Municipal Act, 2007, the sub-title of this se ction “Building plan approved by
registered Architect to be submitted to Chief Munic ipal Officer” shall be substituted
by the following:
“Building plan prepared by registered Architect to be submitted to the competent
authority.”
(2) In sub-section (1) of section 316 of the Bihar municipal Act, 2007, the words
“who approves” shall be substituted by the words “ who prepares.”
(3) Sub-section (2) of section 316 of the Bihar Mu nicipal Act shall be substituted
as under:
“On receipt of the building construction plan prepa red by a registered Architect,
the competent authority may enquire and verify and satisfy himself that the building
construction plan conforms to building bye law and other parameters required under
this Act or Rules or Bye Law and approve.”
34. Amendment of Section 317 of the Bihar Act 11, 2007- In the said Act section 317
shall be substituted by the following:
"317 If Chief Municipal Officer or the competent au thority, on such inquiry or
verification, finds that the building or structure of permanent nature is in
contravention, breach or deviation of building bye- law or other parameters under this
Act, he shall immediately stop construction work an d proceed to take action against
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owner, occupier or any person responsible for const ruction of such building in
contravention, breach or deviation of building bye- law and other parameter and shall
also proceed to take action against the registered Architect, who prepared and
recommended such building construction plan;
Provided that if however the building or structure of permanent pnature has been
constructed or commence to construct after dully ap proved building construction plan,
is found to have deviated from approved constructio n plan within permitted level
deviation, the Chief Municipal Officer or the compe tent authority shall not order for
its demolition;
Provided further Chief Municipal Officer or competent authority shall proceed to
realize such fine or penalty as is prescribed under this Act or Rule, Regulation or
building bye-laws as the case may be;
Provided further also that deviation within permitt ed level shall not be a ground
to prosecute the registered Architect who prepared and recommended the building
construction plan."
35. Amendment of Section 318 of the Bihar Act 11, 2007- In section-318 of the said Act-
(i ) Sub-section (1) the word “ approved” “shall be substituted by the words “prepared
and recommended”
(ii) In sub-section (2) the word “submitted” shall be substituted by the words “prepared and
Excerpt shown. Open the full act in Lexace.