LexThe BIHAR INTEGRATED CHECK-POST AUTHORITY ACT, 2011
Bihar · state statute
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ईuni093Fईuni0928ईuni092Cईuni0902ईuni0927ईuni0928 ईuni0938ईuni0902ईg201 ईuni092Fईuni093E पी0ईuni091Fईg5470-40
ईg466ईuni092Cईuni0939ईuni093Eईuni0930 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 गजईuni091F गजईuni091F गजईuni091F गजईuni091F
अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण अईuni0902क अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण अईuni0902क अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण अईuni0902क अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण अईuni0902क
ईg466ईuni092Cईuni0939ईuni093Eईuni0930 ईuni0938ईuni0930कईuni093Eईuni0930 ईg430ईuni093Eईuni0930ईuni093E ईu0942कईuni093Eईuni093Fईuni0936ईuni0924 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 ईuni0938ईuni0930कईuni093Eईuni0930 ईg430ईuni093Eईuni0930ईuni093E ईu0942कईuni093Eईuni093Fईuni0936ईuni0924 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 ईuni0938ईuni0930कईuni093Eईuni0930 ईg430ईuni093Eईuni0930ईuni093E ईu0942कईuni093Eईuni093Fईuni0936ईuni0924 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 ईuni0938ईuni0930कईuni093Eईuni0930 ईg430ईuni093Eईuni0930ईuni093E ईu0942कईuni093Eईuni093Fईuni0936ईuni0924
66 66 ईg207 ईuni092Fईuni0947ईg207 ईuni092Fईuni0947ईg207 ईuni092Fईuni0947ईg207 ईuni092Fईuni0947ईu0902 ईuni0920 ईu0902 ईuni0920 ईu0902 ईuni0920 ईu0902 ईuni0920 1933 1933 1933 1933 (( ((ईuni0936ईuni0936 ईuni0936ईuni093600 00)) ))
(( ((ईuni0938ईuni0902ईuni0938ईuni0902 ईuni0938ईuni0902ईuni0938ईuni090200 00 पप पपईuni091Fईuni0928ईuni093E ईuni091Fईuni0928ईuni093E ईuni091Fईuni0928ईuni093E ईuni091Fईuni0928ईuni093E 23 23 23 2399 99) ) ) ) पप पपईuni091Fईuni0928ईuni093E ईuni091Fईuni0928ईuni093E ईuni091Fईuni0928ईuni093E ईuni091Fईuni0928ईuni093E,, ,, ईuni0936ईuni0941ईu092Cईuni0935ईuni093Eईuni0930 ईuni0936ईuni0941ईu092Cईuni0935ईuni093Eईuni0930 ईuni0936ईuni0941ईu092Cईuni0935ईuni093Eईuni0930 ईuni0936ईuni0941ईu092Cईuni0935ईuni093Eईuni0930,, ,, 27 27 27 27 मई मई मई मई 20 20 20 2011 11 11 11
fof/k foHkkx
———
vf/klwpuk,a
27 ebZ 2011
laŒ ,y0th0&1&09@2011@yst&107 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr
vf/kfu;e] ftlij jkT;iky fnukad 25 ebZ 2011 dks vuqe fr ns pqdsa gSa] blds }kjk
loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
2 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 गजईuni091F (अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण ), 27 ebZ 2011
[ fcgkj vf/kfu;e 9] 2011 ]
fcgkj lesfdr tk¡p&pkSdh izkf/kdkj vf/kfu;e] 2011
izLrkouk %& okf.kT;&dj] i;kZoj.k ,oa ou] ifjogu] mR ikn vkSj [kuu foHkkxks ds fy, fcgkj jkT;
dh lhekvksa ls yxs fufnZ"V LFkyksa ij lesfdr tk¡p&pk Sfd;ksa ds dk;Zdyki dks fu;a=.k vkSj izca/ku gsrq f cgkj
lesfdr tk¡p&pkSdh izkf/kdkj dh LFkkiuk vkSj lEc) foH kkxksa dk mlls lacaf/kr vFkok mlds vkuq"kafxd vU;
lgc) fo"k;ksa ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds cklBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer
gks %&
1- laf{kIr uke] foLrkj vkSj izkjaHkA& ¼1½ ;g vf/kfu;e fcgkj lesfdr tk¡p&pkSdh izkf/kdkj
vf/kfu;e] 2011 dgk tk ldsxkA
¼2½ ;g fcgkj ds vU; iM+kslh jkT;ksa dh lhekvksa ij fcgkj ljdkj }kjk LFkkfir lHkh lesfdr
tk¡p&pkSfd;ksa ij rFkk jkT; ds vUnj fcgkj ljdkj }kjk LFkkfir lHkh lesfdr tk¡p&pkSfd;ksa ij ykxw gksxkA
¼3½ ;g ml frfFk ls izo`Ùk gksxk tks ljdkj jkti= esa vf/klwpuk }kjk fu;r djsA
2- ifjHkk"kk,¡A& tcrd lanHkZ ls vU;Fkk visf{kr u gks] bl vf/kfu;e esa&
¼d½ Þfu;r fnuß ls vfHkizsr gS og rkjh[k tcls /kkjk &3 dh mi&/kkjk ¼1½ ds v/khu izkf/kdkj
LFkkfir gqvk gks;
¼[k½ Þizkf/kdkjß ls vfHkizsr gS] /kkjk&3 dh mi&/kkj k ¼1½ ds v/khu LFkkfir fcgkj lesfdr
tk¡p&pkSdh ;
¼x½ Þv/;{kß ls vfHkizsr gS] /kkjk&3 dh mi&/kkjk ¼3½ ds [kaM ¼d½ ds v/khu fu;qDr izkf/kdkj ds
v/;{k ;
¼?k½ Þlesfdr tk¡p&pkSdhß ls vfHkizsr gS] dksbZ lhek pkSdh ;k lhek pkSdh ls fHkUu dksbZ pkSdh
ftls jkT; ljdkj jkti= esa vf/klwpuk }kjk fofufnZ"V djs;
¼M½ Þvf/klwpukß ls vfHkizsr gS] fcgkj ljdkj ds jkti= esa izdkf'kr vf/klwpuk ;
¼p½ Þfofgrß ls vfHkizsr gS] bl vf/kfu;e ds v/khu cuk, x, fu;eksa }kjk fofgr ;
¼N½ Þfofu;eß ls vfHkizsr gS] bl vf/kfu;e ds v/khu izkf/kdkj }kjk cuk, x, fofu;e ;
¼t½ Þljdkjß ls vfHkizsr gS] fcgkj ljdkj ;
¼>½ bl vf/kfu;e esa iz;qDr oSls 'kCn ,oa vfHkO;fDr ;k¡ tks ifjHkkf"kr ugha gS ysfdu fcgkj ewY;
of)Zr&dj vf/kfu;e 2005] dsUnzh; fcØh&dj vf/kfu;e] f cgkj izos'k&dj vf/kfu;e] fcgkj
mRikn vf/kfu;e] fcgkj eksVj okgu fu;ekoyh] Hkkjrh; ou vf/kfu;e 1927] oU; tho
¼laj{k.k½ vf/kfu;e 1972 ,oa ,sls vU; vf/kfu;e tks o u laj{k.k rFkk blds jksd&Fkke ls
lacaf/kr gks] fcgkj [kku ,oa [kfut ¼fodkl ,oa fofu; e½ vf/kfu;e 1957] fcgkj [kfut
¼voS/k [kuu dh jksdFkke HkwRro] ifjogu ,oa HkaMkj.k½ fu;ekoyh 2003] fcgkj y?kq [kuu NwV
¼Concession ½ fu;ekoyh] 1972] vk;dj vf/kfu;e 1961] dEiuh vf/kfu ;e 1956 ;k
blds vUrxZr cuh fu;ekoyh esa ifjHkkf"kr gS ds ogh v FkZ gksaxs tks bu vf/kfu;eksa esa buds
izfr Øe'k% leuqnsf'kr fd;s x, gSaA
3- izkf/kdkj dk xBuA& ¼1-½ bl vf/kfu;e ds iz;kstukFkZ ,d izkf/kdkj dh LFk kiuk dh tk,xh]
ftls fcgkj lesfdr tk¡p&pkSdh izkf/kdkj dgk tk,xk] tk s fcgkj ljdkj }kjk vf/klwpuk ds ek/;e ls fu;r
fnu ls izHkkoh gksxkA foRr foHkkx] fcgkj ljdkj] dk mDr izkf/kdkj ij iz'kklfud fu;a=.k gksxkA
¼2-½ izkf/kdkj mi;qZDr uke ls tkuk tk;sxk] ftls bl vf/kfu;e ds izko/kkuksa ds v/;/khu 'kk'or
mRrjkf/kdkj ,oa lkekU; eqgj ds lkFk py vkSj vpy lEifR r;ksa ds vf/kxzg.k] izkfIr ,oa fu"iknu ,oa lafonk
dh 'kfDr;k¡ gksaxh ,oa ml uke ls og okn pyk,xk vkSj mlij okn pyk;k tk,xkA
¼3-½ izkf/kdkj dk xBu fuEufyf[kr dks feykdj fd;k tk;xk%&
¼d½ iz/kku lfpo] foÙk foHkkx] fcgkj ljdkj izkf/kdkj ds insu v/;{k gksaxs;
¼[k½ lnL; ¼;kstuk ,oa fodkl½ rFkk lnL; ¼foRr½ ;
¼x½ de&ls&de nks] ysfdu nl ls vuf/kd insu] oSls lnL ;x.k] tks fcgkj ljdkj ds }kjk
fcgkj ljdkj ds foHkkxk/;{k dh iafDr ls vU;wu iafDr ds vf/kdkfj;ksa ds chp ls fu;qDr
gksxsa vkSj tks foRr] okf.kT; dj] i;kZoj.k ,oa ou] ifjogu] mRikn] [kku ,oa x`g foHkkx dk
izfrfuf/kRo djrs gksa]
3
ईg466ईuni092Cईuni0939ईuni093Eईuni0930 गजईuni091F (अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण), 27 ebZ 2011
¼?k½ tk¡p&pkSdh ds vkWijs'ku] iz'kklu ,oa lqlk/; cuk us ls lacaf/kr fo"k;ksa ij fo'ks"kKrk izkIr
O;fDr;ksa esa ls fcgkj ljdkj }kjk fu;qDr vf/kd&ls&vf/kd nks lnL; ;
¼p½ ,d lnL; lfpo&lg&eq[; dk;Zikyd vf/kdkjh ;
¼N½ O;kikj rFkk m|ksx {ks= ls vf/kdre nks lnL;A
¼4-½ izkf/kdkj dk iz/kku dk;kZy;] iVuk] fcgkj esa gksxkA
4- v/;{k ,oa vU; lnL;ksa dh inkof/k ,oa lsok'krsaZ] vkfnA&
¼1½ v/;{k ,oa vU; lnL; fcgkj ljdkj }kjk fu;qDr gksa xs vkSj laxr vf/klwpuk esa fofufnZ"V
vof/k rd in /kkj.k djsaxs]
ijUrq] ljdkj fdlh Hkh le; v/;{k ,oa fdlh lnL; dks lsokeqDr dj ldsxhA
¼2½ v/;{k ,oa vU; lnL;ksa ds osru ,oa HkRrs vkSj lsok 'kÙksZa ogh gksxh tks fofgr dh tk;A
¼3½ v/;{k ,oa vU; lnL;ksa ds osru] HkRrs ,oa vU; lsok 'krZs mudh fu;qfDr ds ckn izfrdwy <ax
ls la'kksf/kr ugha dh tk,xhA
¼4½ v/;{k ,oa vU; lnL;ksa ds in dh fjfDr] fjfDr gks us dh frfFk ls rhu ekg ds Hkhrj] Hkjh
tk,xhA
5- izkf/kdkj dh cSBdA& ¼1½ izkf/kdkj oSls le; ,oa LFkku ij cSBd djsxk rFkk viuh cSBdksa esa
dk;Z djus ls lacaf/kr ,slh izfØ;k ds fu;eksa ¼cSBd ds dksje lfgr½ dk ikyu djsxk] tks fu;ekoyh esa
micaf/kr fd;s x, gksaA
¼2½ ;fn fdlh dkj.ko'k v/;{k] izkf/kdkj dh cSBd esa mifLFkr gksus esa vleFkZ gks] cSBd eas mifLFkr
lnL;ksa }kjk fuokZfpr dksbZ lnL; cSBd dh v/;{krk djsxkA
6- izkf/kdkj ds inkf/kdkjh ,oa vU; deZpkjhA& ¼1½ bl vf/kfu;e ds v/khu vius d`R;ksa ds
leqfpr vkSj izHkkoh fuoZgu ds iz;kstukFkZ] izkf/kdk j dks ;g 'kfDr gksxh fd og fcgkj ljdkj ds vuqeksnu ij
lnL;&foHkkxksa ls inkf/kdkjh ,oa deZpkjh dks izfrfu;qfDr ds vk/kkj ij mudh lsok ys ldsA
¼2½ izkf/kdkj }kjk fu;qDr gjsd inkf/kdkjh vFkok vU; deZpkjh ,slh lsok&'krksZa ds v/;/khu gksxk vkSj
ml ikfjJfed dk gdnkj gksxk tks vo/kkfjr fd;k tk;A
¼3½ bl vf/kfu;e vFkok blds v/khu cuk, x, fdlh fu;e ds mica/kksa ds vuqlj.k esa dk;Z djrs
le; vFkok dk;Z djrs gq, rkRif;Zr izkf/kdkj ds lHkh inkf/kdkjh vkSj deZpkjh Hkkjrh; naM lafgrk dh
/kkjk&21 ds vFkkZUrxZr yksd lsod le>s tk;saxsA
7- izkf/kdkj ds —R;A& ¼1½ vf/kfu;e ds izko/kkuksa ds v/;/khu] izkf/kdkj d ks vUrjkZT;h; lhek ,oa
fcgkj jkT; ds vUrxZr fufnZ"V LFkyksa ij eky ,oa okguksa dks VSªd djus gsrq lesfdr tk¡p&pkSfd;ksa dks LFkkfir
djus ,oa lqfo/kkvksa dk izca/k djus dh 'kfDr gksxhA
¼2½ mi&/kkjk ¼1½ esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh] izkf/kdkj fuEu —R; dj ldsxk&
¼d½ lesfdr tk¡p&pkSdh ij jk"Vªh; mPp iFk ,oa jsyos d ks NksM+dj lM+d] VfeZuy ,oa
vkuq"kafxd Hkouksa dh ;kstuk] fuekZ.k ,oa j[k&j[kko;
¼[k½ lesfdr tk¡p&pkSdh ij lapkj] lqj{kk] eky dk p<+k o&mrjko ¼gSaMfyax½ ,oa LdSfuax midj.k
dh ;kstuk] izkfIr] LFkkiuk ,oa j[k&j[kko ;
¼x½ vko';drkuqlkj ikfdZax iz{ks=] dkxksZa ,oa eky tk¡p ;kMZ] HkakMkxkj] cSad] lapkj lqfo/kk,a]
izrh{kky;] foJkex`g] nwjHkk"k lqfo/kk,a] dSUVhu] ty iku LVky] lkoZtfud lqfo/kk,a] LokLF;
lsok,a ,oa dqN vU; lsokvksa] tks vko';d gksa] ds fy , leqfpr LFkku ,oa lqfo/kk,¡ miyC/k
djkuk ;
¼?k½ lesfdr tk¡p&pkSfd;ksa ij vius deZpkfj;ksa ds lk Fk&lkFk vfHkfu;ksftr LVkQ vkokl ds fy,
vkoklh; Hkouksa dk fuekZ.k ;
¼M½ lesfdr tk¡p&pkSfd;ksa ij izkf/kdkj }kjk rRle; iz o`Rr vius&vius lafonkRed mica/kksa ds
vuqlkj fofHkUu lsokvksa vkSj lqfo/kkvksa ds lapkyu ds fy, dk;Zjr ,tsalh] QeZ ,oa O;fDr
fo'ks"k ds chp dk;ksaZ dk leUo; djuk vkSj lqlk/; cukuk ;
¼p½ fcgkj ljdkj ds fofHkUu foHkkx tks lesfdr tk¡p&pkS fd;ksa ij rRle; izo`Rr lacaf/kr fof/k
ds v/khu fofHkUu fØ;kdykiksa vkSj dRrZO;ksa ds fuoZgu dk ftEek fy, gSa] ds dk;ksZa dk leUo;
djuk vkSj lqlk/; cukuk ;
¼N½ ,slh lHkh dkjZokbZ djuk tks bl vf/kfu;e ds }kjk mldks iznRr vFkok vf/kjksfir fdlh
'kfDr ds iz;ksx djus vFkok fdlh d`R; ds fuoZgu djus ds fy, vko';d vFkok lehphu
gks vFkok mlds vkuq"kafxd gks;
4 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 गजईuni091F (अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण ), 27 ebZ 2011
¼t½ izkf/kdkj ds loksZÙke O;olkf;d fgr esa lesfdr t k¡p&pkSdh ds fdlh vU; fØ;kdyki dk
ftEek ysuk ;
¼>½ lesfdr tk¡p&pkSdh ij 'kkafr ,oa lqj{kk O;oLFkk lqfuf’pr djus gsrq jkT; iqfyl dk
lg;ksx izkIr djukA
¼3½ bl /kkjk ds v/khu vius dk;ksZ ds fuoZgu ds Øe e sa] izkf/kdkj Hkkjr ljdkj ;k jkT; ljdkj
ds ,sls ea=ky; ;k foHkkx ls lykg dj ldsxk] ftls og vko';d le>s vkSj lkFk gh lesfdr tk¡p pkSdh ds
lE;d~ fodkl ,oa lsokvksa dh n{krk ferO;f;rk ,oa lqj{kk dk mfpr /;ku j[ksxkA
¼4½ izkf/kdkj fuEufyf[kr fo"k;ksa ds lEcU/k esa fu; r fnu dks vkSj ls ,slh vf/kdkfjrk 'kfDr;ksa ,oa
izkf/kdkj dk iz;ksx dj ldsxk tks ml frfFk ls Bhd igys iz;ksx fd, tkus ;ksX; Fkk ;
¼d½ tk¡p&pkSdh ij fcgkj ljdkj ds fofHkUu foHkkxksa }kjk miyC/k djk;h tkusokyh lsokvksa ds
chp rduhdh {kerk ,oa dk;Z pkyu {kerk ;
¼[k½ lesfdr tk¡p&pkSdh }kjk vke turk tSlh izkIrdÙkkZ dh lsokvksa rFkk fofHkUu
foHkkx@ea=ky; }kjk iznÙk lsokvksa;
¼x½ tk¡p&pkSdh ij fØ;k’khy ljdkjh foHkkxksa tSlh iz kIr gksus okyh lsok ,oa vke turk dh
tSlh fofHkUu ckg~; lsok nsus okyksa vkSj vke turk ds chp laxrrk ;
¼?k½ fofHkUu foHkkxksa@ea=ky;ksa ds chp ykxr&lk>k&O ;oLFkkA
¼5½ bl /kkjk esa vUrfoZ"V fdlh ckr dk ;g vFkZ ugha yxk;k tk;sxk fd&
¼d½ rRle; izo`Rr fdlh fof/k dh voKk ds fy, izkf/kdkj }kjk izkf/kd`r djuk] ;k
¼[k½ fdlh O;fDr dks oSls dk;Z ;k nkf;Ro ds laca/k e sa dk;Zokgh lafLFkr djus ds fy, izkf/kd`r
djuk tks izkf/kdkj ;k mlds inkf/kdkfj;ksa ;k mlds deZpkfj;ksa ds v/khu u gksaA
8- vkfLr;ksa ,oa nkf;Roksa dk izkf/kdkj esa fufgr gksukA& ¼1½ /kkjk&3 dh mi&/kkjk ¼1½ ds v/khu
fuxZr vf/klwpuk dh frfFk dks] oSlh leLr vkfLr;k¡] vf /kdkj] 'kfDr;k¡] izkf/kdkjh] fo'ks"kkf/kdkj ,oa oSl h
lEifRr tks pkgs py vkSj vpy lEifRr] okLrfod ;k futh] ewrZ ;k fujkdkj] orZeku ;k vkdfLed] ftlds
vUrxZr Hkwfe] Hkou] e'khujh] midj.k] dk;Z] dk;Z'kky k] udn vfr'ks"k] lqjf{kr iwath] lqjf{kr fuf/k] fuos 'k]
fdjk;knkjh] gkfu] _.k vkSj vU; lHkh vf/kdkjksa ,oa fgrksa tks bl vf/klwpuk ds fuxZeu ds rRdky igys]
dk;Zjr fcgkj ljdkj ds fdlh foHkkx ds lesfdr tk¡p&pkS dh ds LokfeRo esa jgk gks ; ;Fkk jkT; ljdkj]
vf/klwpuk }kjk fofufnZ"n djs] mDr lEifRr;ksa dk LokfeRo izkf/kdkj esa fufgr gks tk;xk vkSj ,slk fufgfrdj.k
iwoZ ds leLr _.k] nkf;Ro] ck/;rk vkfn dks Hkh lekfgr fd;k x;k le>k tk;xkA
¼2½ oSls ekeys esa] tgk¡ lEifRr nwljs foHkkxksa ds LokfeRo ;k fu;a=.k esa gks] lacaf/kr foHkkxksa dh lgefr
ds ckn gh mi&/kkjk ¼1½ ds v/khu vf/klwpuk fuxZr dh tk;sxhA
¼3½ /kkjk&3 dh mi&/kkjk ¼1½ ds v/khu vf/klwpuk fuxZe u ds Bhd igys ykxw lHkh lafonk] djkj rFkk
dk;Z&O;oLFkk iwoZor~ ykxw jgsxkA
9- izkf/kdkj dh vksj ls lafonk fu"iknu dk <axA& ¼1½ bl vf/kfu;e ds izko/kkuksa ds v/;/khu]
izkf/kdkj fdlh rjg dh lafonk djus rFkk mls lEiUu dj us ds fy, l{ke gksxk] tks bl vf/kfu;e ds v/khu]
blds d`R;ksa ds fuoZgu ds fy, vko';d gksA
¼2½ izkf/kdkj dh vksj ls gjsd lafonk] v/;{k ;k izkf /kdkj ds oSls inkf/kdkjh }kjk] tks izkf/kdkj }kjk
vke rkSj ij ;k fo'ks"k :i esa izkf/kd`r gksa] fd;k tk;sxk vkSj ,slh lafonk] tks fu;e esa fofufnZ"V gks ] izkf/kdkj
ds vke eqgj ds lkFk eqgjcan dh tk;sxhA
¼3½ mi&/kkjk ¼2½ ds izko/kkuksa ds v/;/khu] lafonk dk izk:i ,oa jhfr bl vf/kfu;e ds v/khu fofgr
jhfr ls dh tk;xhA
¼4½ oSls lafonk] tks bl vf/kfu;e ds izko/kkuksa ,oa fu;eksa ds vuq:i ugha gks] izkf/kdkj ds fy,
ck/;dkjh ugha gksxhA
10- Qhl] fdjk;k vkfn Hkkfjr djus dh izkf/kdkj dh 'kfDrA& izkf/kdkj] ljdkj ds iwoZ vuqeksnu
ls] fofu;eksa }kjk ;Fkk micaf/kr i`Fkd :i ls gjsd l esfdr tk¡p&pkSfd;ksa ds fy, okguksa dh ikfdZax] tCr
ekyksa dks HkaMkxkj.k esa ykus ;k vU; lsokvksa ds f y, ;k tk¡p&pkSdh ds izpkyu ds Øe esa iznRr vU; lqfo/ kkvksa
5
ईg466ईuni092Cईuni0939ईuni093Eईuni0930 गजईuni091F (अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण), 27 ebZ 2011
ds fy, Qhl ;k fdjk;k vo/kkfjr vkSj izHkkfjr dj ldsxk tks fdlh vU; vf/kfu;e ds v/khu dkuwuh mn~xzg.k
u gksA
11- vfrfjDr izkfIr;kaA& foRr foHkkx okf"kZd ctV vkoaVu ds ek/;e ls tk¡p&pkSd h ij nh tkus
okyh fofHkUu lqfo/kkvksa ds l`tu] izpkyu ,oa j[k&j[ kko ds fufeRr izkf/kdkj dks vuqnku ,oa _.k vkfn
ds :i esa fuf/k miyC/k djk ldrk gSA
12- izkf/kdkj dh fuf/k ,oa mldk fuos'kA& ¼1½ izkf/kdkj dks viuk Lo;a dk dks"k LFkkfir djus
dh 'kfDr gksxh tgk¡ izkf/kdkj dh lHkh izkfIr;k¡ tek dh tk,xh vkSj ogk¡ ls izkf/kdkj viuk lEiw.kZ Hkqxrku dj
ldsxkA
¼2½ bl vf/kfu;e ds izko/kkuksa ds v/;/khu] izkf/kdk j dks vius iz'kkldh; O;; vkSj bl
vf/kfu;e }kjk vU; izkf/kd`r iz;kstuksa ds fy, og jd e [kpZ djus dh 'kfDr gksxh tks og mfpr le>s vkSj
oSlh jde izkf/kdkj dh fuf/k ls fd;s x;s [kpZ le>s tk;saxsA
¼3½ izkf/kdkj dh fuf/k esa tek lHkh /ku dk] ftldk m i;kstu mi&/kkjk ¼2½ esa micaf/kr :i esa 'kh?kz
ugha gksuk gks&
¼d½ Hkkjrh; LVsV cSad ;k vU; vuqlwfpr cSad ;k vU; lkoZtfud foRrh; laLFkkuksa esa mu 'krksZa ds
v/;/khu tek fd;k tk,xk ftUgsa ljdkj] le;≤ ij] fofufnZ"V djsA
¼[k½ ljdkjh izfrHkwfr esa ;k ,slh jhfr ls fuos'k fd;k tk,xk tks fofgr dh tk;A
13- vf/k'ks"k fuf/k;ksa dk vkoaVuA& ¼1½ izkf/kdkj] fdlh lesfdr tk¡p&pkSdh ij fo|eku
lqfo/kkvksa ;k lsokvksa ds foLrkj ;k u;h lqfo/kkvks a ;k lsokvksa ds l`tu ds iz;kstukFkZ ;k fdlh izkd`f rd
vkink ;k nq?kZVuk ls gqbZ gkfu ;k uqdlku ls gksus o kys O;; ;k izfrLFkkiu vFkok bl vf/kfu;e ds v/khu
vius dk;ksZa ds fuoZgu esa gqbZ Hkwy&pwd ds dkj.k fdlh nkf;Ro ds fu"iknu ds iz;kstukFkZ izkf/kdkj] le;≤
ij vkjf{kr fuf/k vFkok fuf/k;ksa ds :i esa bruh jkf'k vyx djds j[k ldsxk tks og mfpr le>s%
ijUrq izkf/kdkj dks fofufnZ"V iz;kstuksa ds fy, fof ufnZ"V vkjf{kr fuf/k LFkkfir djus dh Hkh 'kfDr
gksxh :
ijUrq vkSj fd izR;sd ;k fdlh fofufnZ"V vkSj lkekU; vkjf{kr fuf/k ds laca/k esa okf"kZd :i ls
vyx ls j[kk x;k jde rFkk fdlh Hkh le; mu jdeksa dk dqy ;ksx ml lhek ls vf/kd
ugha gksxk tks ljdkj }kjk bl fufeRr] le;≤ ij] fu;r fd;k tk;A
¼2½ ,slh vkjf{kr fuf/k ;k fuf/k;ksa ;k Mwcar _.kksa ] vkfLr;ksa ds ewY; gzkl rFkk lHkh vU; fo"k;ksa]
ftudk izko/kku daiuh vf/kfu;e] 1956 ds v/khu jftLVªhd`r vkSj lfEefyr daifu;ksa }kjk lkekU; :i ls fd;s
tkrs gSa] dks nsus ds ckn izkf/kdkj vius okf"kZd 'k q) ykHk dk vfr’ks"k ljdkj dh lesfdr fuf/k esa tek d j
nsxkA
14- ys[kk ,oa vads{k.kA& izkf/kdkj leqfpr ys[kk vkSj vU; lqlaxr vfHkys[kksa dk la/kkj.k djsxk
rFkk ykHk ,oa gkfu ys[kk vkSj rqyu i= lfgr ys[kk dk okf"kZd fooj.k rS;kj djsxkA vf/kfu;e ds v/khu
fufeZr fu;eksa ds vuqlkj bldk vads{k.k fd;k tk;xkA
15- izR;k;kstuA& izkf/kdkj] lkekU; ;k fyf[kr :i esa fof'k"V vkns'k l s] izkf/kdkj ds v/;{k ;k
fdlh vU; lnL; ;k fdlh inkf/kdkjh dks vkns'k esa fof ufnZ"V 'krksaZ ,oa lhekvksa ds v/;/khu] ;fn dksbZ g ks]
viuh mu 'kfDr;ksa ,oa dk;ksZa dks bl vf/kfu;e ds v/ khu izR;k;ksftr dj ldsxk ¼/kkjk&22 ds v/khu 'kfDr;k sa
dks NksM+dj½ ftls og vko';d le>sA
16- vkns'kksa dk vf/kizek.ku ,oa izkf/kdkj ds vU; fy[krA& izkf/kdkj ds lHkh vkns'k ,oa fu.kZ;]
v/;{k ;k bl fufeRr izkf/kdkj }kjk izkf/kd`r fdlh vU ; lnL; ds gLrk{kj }kjk vf/kizekf.kr gksxk vkSj
izkf/kdkj }kjk fu"ikfnr vU; lHkh fy[kr izkf/kdkj dh vksj ls izkf/kd`r fdlh inkf/kdkjh }kjk vf/kizekf.k r
gksxkA
17- ln~Hkko esa dh xbZ dkjZokbZ dk laj{k.kA& izkf/kdkj ;k izkf/kdkj ds fdlh lnL; ;k
inkf/kdkjh ;k deZpkjh ij] bl vf/kfu;e vFkok blds v/ khu cus fu;e ,oa fofu;e ds vuq’kj.k esa lnHkko
iwoZd fd, x, vFkok bl vk’k; ls fd, tkus okys dk;ksZ a ds fy, dksbZ okn ;k vfHk;kstu ;k vU; fof/kd
dkjZokbZ ugha dh tk;sxhA
18- tCr@vnkokd`r lEifRr dh vfHkj{kk vkSj fuiVkuA& izkf/kdkj }kjk cuk;s x;s fofu;e ds
v/;/khu] izkf/kdkj] ,slh fdlh laifRr] tks fof/k ds mica/k ds v/khu tCr dh xbZ gks vFkok izkf/kdkj ds i fjlj
6 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 गजईuni091F (अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण ), 27 ebZ 2011
esa vnkokd`r iM+h gks] dh [kjhn djus okys O;fDr dks fof/kekU; gd nsdj lqjf{kr vfHkj{kk vkSj fuiVkjk
lqfuf'pr djsxkA
19- ljdkj dk izkf/kdkj dks vf/kØkUr djus dh 'kfDrA& ¼1½ ;fn fdlh le; ljdkj dh ;g
jk; gks fd&
¼d½ izkf/kdkj bl vf/kfu;e ds mica/kksa ds v/khu vFk ok }kjk vf/kjksfir d`R;ksa vkSj drZO;ksa ds
fuoZgu esa vl{ke gS;
¼[k½ bl vf/kfu;e ds v/khu izkf/kdkj ljdkj }kjk fux Zr funs'kksa ds vuqikyu esa ;k bl
vf/kfu;e ds mica/kksa ds v/khu ;k }kjk d`R;ksa vkSj drZO;ksa ds fuoZgu esa vuojr pwd dj
jgk gS vkSj pwd ds QyLo:i izkf/kdkj dh foRrh; fLFkf r ;k lesfdr tk¡p&pkSdh dk
iz'kklu vfu;ferrkvksa ds dkj.k pjejk xbZ gS;
¼x½ ,slh ifjfLFkfr;k¡ fo|eku gSa ftuds dkj.k yksd fgr esa ,slk fd;k tkuk vko';d gS rks
ljdkj] jkti= esa vf/klwpuk }kjk] izkf/kdkj dks] vf/k lwpuk esa fofufnZ"V vof/k] tks Ng ekg
ls vf/kd u gks] ds fy, vf/kØfer dj ldsxhA
¼2½ mi&/kkjk ¼1½ ds v/khu izkf/kdkj dks vf/kØfer djus dh vf/klwpuk izdkf'kr gksus ij&
¼d½ v/;{k ,oa vU; lHkh lnL; vf/kØe.k dh frfFk ls viuk in bl gSfl;r ls fjDr dj nsaxs;
¼[k½ mi&/kkjk ¼3½ ds v/khu tcrd izkf/kdkj dk iquxZ Bu ugha gks tkrk gS] lHkh 'kfDr;ksa]
dk;ksZa ,oa d`R;ksa] ftudk iz;ksx vFkok fuoZgu vf/k fu;e ds izko/kkuksa ds v/khu ;k }kjk
izkf/kdkj }kjk vFkok izkf/kdkj ds cnys fd;k tkrk gk s] dk iz;ksx ,oa fuoZgu ,sls O;fDr
vFkok O;fDr;ksa }kjk fd;k tk;sxk] tSlk ljdkj funsf'kr djss; vkSj
¼x½ tcrd mi&/kkjk ¼3½ ds v/khu izkf/kdkj dk iquxZBu ugha gks tkrk gS] izkf/kdkj }kjk
fu;af=r ,oa LokfeRo okyh lEifRr ljdkj esa fufgr gksxhA
¼3½ mi&/kkjk ¼1½ ds v/khu fuxZr vf/klwpuk esa fofufnZ"V vf/kØe.k vof/k dh lekfIr ij] ljdkj &
¼d½ vf/kØe.k dh vof/k dks Ng ekg ls vuf/kd ,slh vof /k gsrq foLrkfjr dj ldsxh tks og
vko';d le>s] vFkok
¼[k½ u;h fu;qfDr }kjk izkf/kdkj dk iquxZBu dj ldsxh vkSj bl fLFkfr esa v/;{k ,oa vU; lnL;]
ftUgksaus mi&/kkjk ¼2½ ds [kaM ¼d½ ds v/khu in NksM +k Fkk] fu;qfDr gsrq v;ksX; ugha ekus
tk;saxs %
ijUrq] ljdkj] vf/kØe.k dh lekfIr ds iwoZ] fdlh Hkh le;] pkgs mi&/kkjk ¼1½ ds v/khu ewyr%
fofufnZ"V vFkok mi&/kkjk ¼1½ ds v/khu foLrkfjr :i e sa bl mi&/kkjk ds [kaM ¼[k½ ds
v/khu dkjZokbZ dj ldsxhA
¼4½ mi&/kkjk ¼1½ ds v/khu ljdkj vf/klwpuk fuxZr djk, xh ,oa bl /kkjk ds v/khu dh xbZ
dkjZokbZ ,oa ,slh dkjZokbZ dh tkus dh ifjfLFkfr;ksa ls lacaf/kr iwjh fjiksVZ ;Fkk'kh?kz fo/kku lHkk esa izLrqr djsxhA
20- funs'kksa dks tkjh djus dh ljdkj dh 'kfDrA& ¼1½ bl vf/kfu;e ds iwoZxkeh izko/kkuksa ij
izfrdwy izHkko Mkys fcuk] izkf/kdkj] bl vf/kfu;e ds v/khu vius dÙkZO;ksa ,oa d`R;ksa ds fuoZgu esa] uh fr ds
iz'uksa ij] ,sls funs'k ls vkc) gksxk tks le;≤ ij ljdkj }kjk fyf[kr :i esa fn;k tk; :
ijUrq izkf/kdkj dks] bl mi&/kkjk ds v/khu dksbZ fun s'k fn, tkus ds iwoZ] ;Fkklk/;] vius fopkjksa
dh izLrqfr dk volj fn;k tk,xkA
¼2½ dksbZ iz'u uhfr dk gS vFkok ugha ds laca/k esa ljdkj dk fu.kZ; vfUre gksxkA
¼3½ /kkjk&7 dh mi&/kkjk ¼2½ ds [kaMksa ds v/khu fdl h dk;Z ds fuoZgu gsrq ljdkj] le;≤ ij]
izkf/kdkj dks funs'k ns ldsxh vkSj izkf/kdkj ,sls funs'kksa dk vuqikyu djus ds fy, vkc) gksxkA
21- fu;e cukus dh 'kfDrA& ¼1½ bl vf/kfu;e ds mica/kksa dks dk;kZfUor djus ds fy, ljdkj]
jkti= esa vf/klwpuk }kjk] fu;e cuk ldsxhA
¼2½ fo'ks"k dj vkSj iwoZxkeh 'kfDr;ksa dh O;kidrk i j izfrdwy izHkko Mkys fcuk] ,sls fu;e
fuEufyf[kr ds fy, micfU/kr fd, tk ldsaxs&
7
ईg466ईuni092Cईuni0939ईuni093Eईuni0930 गजईuni091F (अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण), 27 ebZ 2011
¼d½ /kkjk&4 dh mi&/kkjk ¼2½ ds v/khu izkf/kdkj ds v /;{k dh ,oa vU; lnL;ksa dh lsok dh vU;
'krsZaA
¼[k½ og jhfr ftl jhfr ls /kkjk&12 dh mi&/kkjk ¼3½ d s [kaM ¼[k½ ds v/khu izkf/kdkj fuf/k
fuos'k dj ldsxk ;
¼x½ dksbZ vU; fo"k;] tks fofgr fd;k x;k gks vFkok dh tk;A
22- fofu;eksa dks cukus dh 'kfDrA& ¼1½ bl vf/kfu;e ds izko/kkuksa dks izHkkoh cukus gs rq
izkf/kdkj] ljdkj dh iwoZ vuqeksnu ls fofu;eksa dks cuk ldsxh] tks bl vf/kfu;e ,oa blds v/khu fufeZr
fu;eksa ls vlaxr u gksaA
¼2½ iwoZxkeh 'kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fofu;e fuEufyf[kr ds fy,
micaf/kr fd, tk ldsaxs%&
¼d½ izkf/kdkj dh cSBdksa ds le; ,oa LFkku vkSj /kk jk&5 dh mi&/kkjk ¼1½ ds v/khu ,slh cSBdksa
esa dksje lfgr dk;Z ds lapkyu esa viuk;h tkusokyh izfØ;k ;
¼[k½ /kkjk&6 dh mi&/kkjk ¼2½ ds v/khu izkf/kdkj }k jk fu;qDr fd, x, inkf/kdkfj;ksa ,oa vU;
deZpkfj;ksa dh lsok&'kÙksZa vkSj ikfjJfed ;
¼x½ mi&/kkjk ¼1½ ds v/khu izkf/kdkj ds lkekU; eqgj ls eqgjcan dh tkusokyh lafonk] vkSj
/kkjk&9 dh mi&/kkjk ¼3½ ds v/khu dh tk ldus okyh lafonk dk Qkje ,oa jhfr ;
¼?k½ /kkjk&10 dh mi&/kkjk ¼1½ ds v/khu izkf/kdkj } kjk izHkkfjr gkus okyh Qhl ,oa fdjk;k ;
¼M½ [kks;h gqbZ lEifRr dh vfHkj{kk ,oa okilh vkSj /kkjk &18 ds v/khu gdnkj O;fDr dks [kks;h
lEifRr dh okilh djokus laca/kh fucZa/ku vkSj 'kÙksZaA
23- fu;eksa] fofu;eksa ,oa vf/klwpukvksa dks fo/kku e.My esa izLrqr fd;k tkukA& bl
vf/kfu;e ds v/khu cuk izR;sd fu;e vkSj izR;sd fofu; e vFkok fuxZr vf/klwpuk] ;Fkk'kh?kz fo/kku e.My ds
le{k] tcfd ;g pkSng fnuksa dh dqy vof/k ds fy, l= e sa gks] ftlesa ,d l= vFkok nks vFkok blls vf/kd
mÙkjksÙkj l= lekfo"V gksa] j[kk tk,xk vkSj ;fn Bhd i'pkrorhZ l= ds iwoZ l= vFkok mDr mÙkjksÙkj l=ksa esa
fo/kku e.My] ;FkkfLFkfr] fu;e] fofu;e vFkok vf/klwpu k esa ifjorZu djus ds fy, lger gks vFkok blij
lger gks fd] ;FkkfLFkfr] fu;e] fofu;e vFkok vf/klwpu k ugha cuk;k tk; vFkok ugha fuxZr dh tk;] rks
fu;e] fofu;e vFkok vf/klwpuk dk izHkko blds i'pkr~ d soy] ;FkkfLFkfr] ifjofrZr :i vFkok
vizHkkodkjh :i esa gksxk ;|fi ,slk ifjorZu vFkok ckfrfydj.k bl fu;e] fofu;e vFkok vf/klwpuk ds v/khu
iwoZ esa fd, x, fdlh dk;Z dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA
24- dfBukb;ksa dks nwj djus dh 'kfDrA& ¼1½ ;fn bl vf/kfu;e ds izko/kkuksa dks ykxw djus es a
dksbZ dfBukbZ mRiUu gks rks jkT; ljdkj] jkti= esa lkekU; vFkok fo'ks"k vkns'k jkti= esa izdkf'kr djds ,sls
izko/kku dj ldsxh] tks bl vf/kfu;e ,oa izko/kkuksa ds n`f"Vdks.k ls vlaxr ugha gks vkSj ,slk yxs fd df BukbZ
dks nwj djus ds fy, ;g vko';d vkSj lehphu gS(
ijUrq bl vf/kfu;e ds izkjEHk gksus ds nks o"kksZa dh lekfIr ds i'pkr~ ,slk dksbZ vkns'k ikfjr ugha
fd;k tk ldsxkA
¼2½ bl /kkjk ds v/khu fd;k x;k izR;sd vkns’k fo/kku eaMy ds le{k j[kk tk;xkA
25- fooknksa dk fujkdj.kA& /kkjk&7 dh mi&/kkjk ¼2½ esa of.kZr ekeyksa ds lEcU/ k esa ;fn dksbZ
fookn] fcgkj ljdkj ds lsok&iznkrk foHkkxksa ds chp v Fkok tk¡p pkSdh ij lsok vkSj vU; lqfo/kk;sa iznku
djusokyh ckgjh ,tsafl;ksa ds chp vFkok lsok&izkIrdrk Z tSls lkekU;tu] ds chp mRiUu gks] rks ,sls fookn
izkf/kdkj }kjk U;k;fu.khZr fd, tk,axsA
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
———
27 ebZ 2011
laŒ ,yŒthŒ&1&09@2011@yst&108 — fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk
fnukad 25 ebZ 2011 dks vuqer fcgkj lesfdr tkap pkSd h izkf/kdkj vf/kfu;e] 2011 dk 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 [kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kÑr ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
8 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 गजईuni091F (अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण ), 27 ebZ 2011
[Bihar Act 9, 2011]
THE BIHAR INTEGRATED CHECK-POST AUTHORITY ACT, 2011
AN
ACT
Preamble :- To provide for the establishment of the Integrat ed Check-Post Authority of
Bihar for governing and managing the functioning of Integrate d Check-posts for the Department
of Commercial Taxes, Environment & Forest, Transpor t, Excise and Mining, at specified points
along the borders of the state of Bihar and other allied matters connected there with or incidental
thereto pertaining to the concerned departments.
BE it enacted by the Legislature of the State of Biha r in the sixty-second year of the
Republic of India as follows :-
1. Short title, Extent and commencement.— (1) This Act may be called The Bihar
Integrated Check Post Authority Act, 2011.
(2) It is applicable to all the Integrated Check-p osts set by the Government of Bihar at
the border with other neighbouring states of Bihar and all the Integrated Check-posts set by the
Government of Bihar within the State.
(3) It shall come into force on such date as the Go vernment may, by notification in the
Official Gazette appoint.
2. Definitions.— In this Act, unless the context otherwise requires,-
(a) “Appointed day” means, the date with effect fro m which, the authority is
established under sub-section (1) of section-3, by notification issued by the State
and Published in the Official Gazette.
(b) “Authority” means the Integrated Check-Post Authori ty of Bihar established
under sub-section (1) of section-3;
(c) “Chairman” means the Chairman of the Authority appo inted under clause (a) of
sub-section (3) of section-3;
(d) “Integrated Check-post” means any border posts or a ny other than border posts,
as the State Government may, by notification in the Official Gazette, specify;
(e) “Notification” means a notification published in t he Official Gazette of
Government of Bihar;
(f) “Prescribed” means prescribed by rules made under this Act;
(g) “Regulations” means regulations made by the Authority under this Act;
(h) “Government” means Government of Bihar;
(i) Words and expressions used and not defined in this Act but defined in the Bihar
Value Added Tax Act, 2005, Central Sales Tax Act, B ihar Entry Tax Act, Bihar
Excise Act, Bihar Motor Vehicle Rules, Indian Fores t Act, 1927, Wild Life
(Protection) Act, 1972 and such other Acts that per tain to Forest Conservation
and Protection, Bihar Mines and Minerals (Developme nt and Regulation) Act,
1957, Bihar (Minerals Prevention of Illegal Mining, Transportation and Storage)
Rules,2003, Bihar Minor Mineral Concession Rule, 1972, Income Tax Act, 1961,
Companies Act,1956 or the Rules framed thereunder shall have the meanings
respectively assigned to them under those Acts.
3. Constitution of Authority.— (1) Commencing with effect from such date as the
Government of Bihar may, by notification appoint, t here shall be established, for the purposes of
this Act, an Authority to be called the Integrated Check-Post Authority of Bihar. The Finance
Department of the Government of Bihar will have administrative control over the said Authority.
(2) The Authority shall be known by the name aforesaid, having perpetual succession
and a common seal, with power, subject to the provisions of this Act, to acquire, hold and dispose
of property, both movable and immovable, and to contract, and shall, by the said name, sue or be
sued.
(3) The Authority shall be constituted consisting with the following:-
(a) Principal Secretary, Finance Department, Govt. of B ihar who shall be the ex-
officio Chairman of the Authority.
9
ईg466ईuni092Cईuni0939ईuni093Eईuni0930 गजईuni091F (अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण), 27 ebZ 2011
(b) a Member (Planning and Development) and Member (Finance)
(c) not less than two, but not exceeding ten members, E x-officio, to be appointed by
the Government of Bihar amongst the officers, not b elow the rank of the Head of
Department to the Government of Bihar, representing the Departments dealing
with Finance, Commercial Taxes, Environment and For est, Transport, Excise,
Mines and Home.
(d) not more than two members appointed by the Governme nt amongst the persons
with professional expertise on matters pertaining to operation, administration and
facilitation of the check-post.
(e) A Member Secretary-cum-Chief Executive Officer.
(f) not more than two members from trade and industry.
(4) The Authority shall have its head office at Patna, Bihar.
4. Term of Office, conditions of service, etc. of Chairman and other members.— (1) The
Chairman and Other members shall be appointed by Go vernment of Bihar and shall hold office
for the period specified by the notification .
Provided that the Government may terminate at any t ime the appointment of
Chairman and any member.
(2) The salary and allowances payable to and the other terms and conditions of service of
the Chairman and other members shall be such as may be prescribed.
(3) The salary, allowances and other conditions of serv ice of the Chairman or of a
member shall not be revised to their disadvantage after their appointment.
(4) A vacancy caused to the office of the Chairman or a ny other member shall be filled
up within a period of three months from the date on which such vacancy occurs.
5. Meetings of the authority.—- (1) The Authority shall meet at such times and plac es,
and shall observe such rules of procedure with regard to the transaction of business at its meetings
(including the quorum at such meetings) as may be provided in the Rules.
(2) If for any reason, the Chairman is unable to attend any meeting of the Authority; any
other member chosen by members present at the meeting shall preside over the meeting.
6. Officers and other employees of Authority.— (1) For the purpose of proper and
effective discharge of its functions under this Act , the Authority shall have the power to avail the
services of officers and other employees on deputat ion from member departments with the
approval of government.
(2) Every officer or other employee appointed by the Au thority shall be subject to such
conditions of service and shall be entitled to such remuneration as may be determined.
(3) All officers and employees of Authority shall, whil e acting or purporting to act in
pursuance of the provisions of this Act or of any r ule made there under, be deemed to be public
servants within the meaning of section 21 of the Indian Penal Code.
7. Functions of Authority.— (1) Subject to the provisions of this Act, the Authority shall
have powers to establish and manage the facilities of integrated check-posts for tracking goods
and vehicles at designated points along the inter-state borders and within the State of Bihar.
(2) Notwithstanding anything contained in sub-section (1), the Authority may:-
(a) plan, construct and maintain roads, terminals and a ncillary buildings in order to
ensure the smooth functioning of an integrated chec k-post, other than National
Highways and Railways;
(b) plan, procure, install and maintain communication, security, goods handling and
scanning equipment at an integrated check-post;
(c) provide appropriate space and facilities for parkin g zones, cargo and goods
examination yards, warehouses, banks, communication facilities, waiting halls,
rest-rooms, telephone facilities, canteen, refreshm ent stalls, public conveniences,
health services and such other services, as may be deemed necessary;
(d) construct residential buildings for its employees a s well as residential
accommodation for staff deployed at integrated check-posts;
(e) co-ordinate and facilitate the working of agencies, firms and individuals who
have been engaged by it for the operation and maint enance of various services
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and facilities at the integrated check posts in acc ordance with the respective
contractual provisions ,for the time being in force;.
(f) co-ordinate and facilitate the working of various D epartments of Government of
Bihar, who have been engaged at the integrated chec k-posts to undertake various
activities and discharge duties under respective laws, for the time being in force;
(g) take all such steps as may be necessary or expedien t for, or may be incidental to,
the exercise of any power or the discharge of any f unction conferred or imposed
on it by this Act;
(h) undertake any other activity at the integrated chec k post in the best commercial
interests of the Authority.
(i) seek assistance of State Police to ensure peace and security at an integrated
check-post.
(3) In the discharge of its functions under this sectio n, the Authority may consult such
Ministry or Department of the Government of India o r of the State Government as it deems
necessary, and shall have due regard to the develop ment of integrated check-posts and to the
efficiency, economy and safety of such service.
(4) The Authority may exercise, on and from the appoint ed day all such jurisdiction,
powers and authority as were exercisable immediatel y before that date on any matter in relation
to:-
(a) technical compatibility and operational compatibili ty between various
departments of Government of Bihar providing services at the check-posts;
(b) service recipients like general public and services provided by various
department /ministry through the integrated check-post;
(c) compatibility between various external service prov iders and service recipients
like government departments operating at the check-post and general public,
(d) cost sharing arrangements between different departments/Ministries
(5) Nothing contained in this section shall be construed as-
(a) authorising the disregard by the Authority of any l aw for the time being in force,
or
(b) authorising any person to institute any proceeding in respect of duty or liability to
which the Authority or its officers or other emplo yees would not otherwise be
subject to.
8. Assets and liabilities to vest in Authority.— (1) On the date of notification issued
under clause (1) of section 3, all such assets, rig hts, powers, authorities and privileges and such
property movable and immovable, real or personal, c orporeal or incorporeal, present or
contingent, of whatever nature, including lands, bu ildings, machinery, equipments, works,
workshops, cash balances, capital, reserves, reserv e funds, investments, tenancies, losses and
book debts and all other rights and interests arisi ng out of such property, as immediately before
the issue of that notification, were in the ownersh ip or possession of the existing check posts of
any of the departments of Government of Bihar, as t he State Government may, in such
notification, specify, shall vest in the Authority and such vesting shall also be deemed to include
all borrowings, liabilities and obligations of whatever kind then subsisting.
(2) The notification under sub-section (1) shall be iss ued only after the concurrence of
the concerned departments of the Government of Biha r, in case where such properties are owned
or controlled by such departments.
(3) All contracts, agreements and working arrangements prevailing immediately before
the date of notification issued under clause (1) of section-3, shall continue to be enforced.
9. Mode of executing contracts on behalf of Authority.— (1) Subject to the provisions of
this section, the Authority shall be competent to enter into and perform any contract necessary for
the discharge of its functions under this Act
(2) Every contract on behalf of the Authority shall be made by the Chairman or such
officer of the Authority who may be generally or sp ecially empowered in this behalf by the
Authority and such contracts as may be specified, i n the rules, shall be sealed with the common
seal of the Authority;
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(3) Subject to the provisions of sub-section (2), the f orm and manner in which any
contract shall be made under this Act shall be such as may be prescribed.
(4) Any contract which is not in accordance with the provisions of this Act and the rules
made there under shall not be binding on the Authority.
10. Power of Authority to charge fees, rent, etc.— The Authority may with the previous
approval of Government, determine and charge such fees or rent, not being a statutory levy under
any other Act, as may be provided by regulations, s eparately for each integrated check-post for
the parking of vehicles, warehousing of seized good s, or for any other service or facility offered
in connection with the operations of the check-post.
11. Additional Receipts.— The Finance Department may through annual budgetary
allocations provide funds to the Authority by way o f grants, loans etc. for creation, operation and
maintenance of various facilities and services at the check-post.
12. Fund of Authority and its investment.— (1) The Authority shall have the power to
establish its own fund and all receipts of the Auth ority shall be credited thereto and all payments
by the Authority shall be made therefrom.
(2) Subject to the provisions of this Act, the Authorit y shall have the power to spend
such sums as it thinks fit to cover all administrat ive expenses of the Authority or for purposes
authorised by this Act and such sums shall be treat ed as expenditure out of the fund of the
Authority.
(3) All moneys standing at the credit of the Authority which cannot immediately be
applied as provided in sub-section (2), shall be-
(a) deposited in the State Bank of India or any such Sc heduled bank or banks or
other public financial institutions subject to such conditions as may, from time to
time, be specified by the Government;
(b) invested in the securities of the Government or in such manner as may be
prescribed.
13. Allocation of surplus funds.— (1) The Authority may, from time to time, set apart
such amounts as it thinks fit, as a reserve fund or funds for the purpose of expanding existing
facilities or services or creating new facilities o r services at any integrated check post or for
purposes of replacement or meeting expenditure aris ing from loss or damage due to any natural
calamity or accident or meeting any liability arisi ng out of any act of omission or commission in
the discharge of its functions under this Act:
Provided that the Authority shall also have the power to establish specific reserve fund
for specific purposes;
Provided further that the sums set apart annually in respect of each or any of the
specific and general reserve fund and the aggregate at any time of such sums
shall not exceed such limits as may, from time to t ime, be fixed in that behalf by
the Government.
(2) After making provision for such reserve fund or funds and for bad debts, depreciation
in assets and all other matters as are usually prov ided for by companies registered and
incorporated under the Companies Act 1956, the Auth ority shall pay the balance of its annual net
profits to the consolidated fund of the Government.
14. Accounts and audit.— The Authority shall maintain proper accounts and ot her
relevant records and prepare an annual statement of accounts including the profit and loss account
and the balance-sheet. This shall be audited as per rules framed under the Act.
15. Delegation.— The Authority may, by general or special order in writing, delegate to
the Chairman or any other member or to any officer of the Authority, subject to such conditions
and limitations, if any, as may be specified in the order, such of its powers and functions under
this Act, (except the powers under section-22) as it may deem necessary.
16. Authentication of orders and other instruments of A uthority.— All orders and
decisions of the Authority shall be authenticated b y the signature of the Chairman or any other
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member authorised by the Authority in this behalf a nd all other instruments executed by the
Authority shall be authenticated by the signature o f an officer of the Authority authorised by it in
this behalf.
17. Protection of action taken in good faith.— No suit, prosecution or other legal
proceeding shall lie against the Authority or any m ember or any officer or other employee of the
Authority for anything which is in good faith done or intended to be done in pursuance of this Act
or of any rule or regulation made thereunder.
18. Custody and disposal of confiscated/unclaimed prope rty.— Subject to such
regulations as the Authority may make in this behal f, the Authority shall provide for securing the
safe custody and disposal of any property thereby g iving valid title to the person who has
purchased it, which is confiscated under any provis ion of law or is found unclaimed lying on any
premises belonging to the Authority.
19. Power of Government to supersede Authority.-- (1) If, at any time, the Government is
of opinion-
(a) that the Authority is unable to discharge the funct ions and duties imposed on it
by or under the provisions of this Act; or
(b) that the Authority has persistently defaulted in co mplying with any direction
issued by the Government under this Act or in the d ischarge of the functions and
duties imposed on it by or under the provisions of this Act and as a result of
default the financial position of the Authority or the administration of an
integrated check-post has deteriorated;
(c) that circumstances exist which render it necessary in the public interest so to do,
the Government may by notification in the Official Gazette, supersede the
Authority for such period, not exceeding six months , as may be specified in the
notification.
(2) Upon the publication of a notification under sub-se ction (1) superseding the
Authority-
(a) Chairman and all other members shall, as from the d ate of supersession, vacate
their offices as such;
(b) all the powers, functions and duties which may by o r under the provisions of this
Act, be exercised or discharged by or on behalf of the Authority, shall until the
Authority is reconstituted under sub-section (3), b e exercised and discharged by
such person or persons as the Government may direct; and
(c) all property owned or controlled by the Authority s hall, until the Authority is
reconstituted under sub section (3), vest in the Government.
(3) On the expiration of the period of supersession spe cified in the notification issued
under sub-section (1), Government may-
(a) extend the period of supersession for such further term not exceeding six months,
as it may consider necessary, or
(b) reconstitute the Authority by fresh appointment and in such case the Chairman
and other members who vacated their offices under clause (a) of sub-section (2)
shall not be deemed disqualified for appointment:
Provided that the Government may, at any time befor e the expiration of the
period of supersession, whether as originally specified under sub-section (1) or as
extended under this sub-section, take action under clause (b) of this sub-section.
(4) The Government shall cause a notification issued un der sub-section (1) and a full
report of any action taken under this section and t he circumstances leading to such action to be
laid before the Legislature at the earliest opportunity.
20. Power of Government to issue directions.— (1) Without prejudice to the foregoing
provisions of this Act, the Authority shall, in the discharge of its functions and duties under this
Act, be bound by such direction on questions of pol icy as the Government may give in writing to
it from time to time;
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Provided that the Authority shall, as far as pract icable, be given opportunity to
express its views before any direction is given under this sub-section.
(2) The decision of the Government, whether a question is one of policy or not shall be
final.
(3) The Government may, from time to time issue directi ons to the Authority regarding
the discharge of any functions by it under the clau ses of sub-section (2)Excerpt shown. Open the full act in Lexace.