/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
3 3 3 3 /uni092E/uni093E/uni0918 /uni092E/uni093E/uni0918 /uni092E/uni093E/uni0918 /uni092E/uni093E/uni0918 11 11933 933 933 933 (( ((/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 32 32 32 32) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E,, ,, /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 23 23 23 23 /uni091C/uni0928/uni0935/uni0930/g547 /uni091C/uni0928/uni0935/uni0930/g547 /uni091C/uni0928/uni0935/uni0930/g547 /uni091C/uni0928/uni0935/uni0930/g547 2012 2012 2012 2012
fof/k foHkkx
———
vf/klwpuk,a
23 tuojh 2012
laŒ ,y0th0&1&30@2011@yst&259 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr
vf/kfu;e] ftlij egkefge jkT;iky fnukad 20 tuojh 201 2 dks vuqefr ns pqdsa gSa] blds
}kjk loZlk/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 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 23 tuojh 2012
[fcgkj vf/kfu;e 2] 2012 ]
fcgkj uxjikfydk ¼la'kks/ku½ vf/kfu;e] 2011
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 cklBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk ;g fuEufyf[kr :i esa 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] 2011 dgk
tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjr izo`Ùk gksxk A
22 22---- /kkjk /kkjk /kkjk /kkjk&& &&2 dk la'kks/kuA 2 dk la'kks/kuA 2 dk la'kks/kuA 2 dk la'kks/kuA& mDr vf/kfu;e dh /kkjk&2 esa mi&/kk jk&¼110½ ds ckn fuEufyf[kr ubZ
mi&/kkjk ¼111½ tksM+h tk;sxh] ;Fkk&
"(111)" miHkksDrk izHkkj** ls vfHkizsr gS vf/kfu;e dh /kkj k&128 ds v/khu uxjikfydk }kjk
mn~~x`ghr izHkkjA miHkksDrk izHkkj ,oa lsok izHkkj 'kCnksa dk mi;ksx vf/kfu;e ,oa mlds v/khu cus
fu;eksa rFkk fofu;eksa eas variZfjorZuh; :i esa fd;k tk;sxk vkSj mudk vFkZ ,d gh gksxkA**
33 33---- /kkjk /kkjk /kkjk /kkjk&& &&36 dk la'kks/kuA 36 dk la'kks/kuA 36 dk la'kks/kuA 36 dk la'kks/kuA&
(1) mDr vf/kfu;e dh /kkjk&36 dh mi&/kkjk ¼1½ ds [kaM ¼d ½ ds mi&[kaM
(i) esa 'kCn ^^fcgkj iz'kklfud lsok** ds ckn 'kCn ^^xSj&ljdkjh vf/kdkjh] izca/kd] iz'kkld ;k vfHk;ark
ftUgs 'kgjh dk;Z{ks= izca/ku esa vuqHko@fo'ks"kKrk izkIr gks** tksM+s tk;axsA
(2) mDr vf/kfu;e dh /kkjk&36 dh mi&/kkjk ¼1½ ds [kaM ¼d ½ ds mi&[kaM ¼ ii ½ esa 'kCn ^^;k
fcgkj ys[kk lsok ds lnL;** ds ckn 'kCn ^^;k pkVZMZ vdkm.Vs.V vf/kfu;e] 1949 ds v/khu
pkVZMZ vdkm.Vs.V ;k ykxr vkSj ladeZ ys[kkiky vf/kfu ;e] 1959 ds v/khu ykxr vkSj
izca/ku ys[kkiky** tksM+s tk;saxsA
(3) mDr vf/kfu;e dh /kkjk&36 dh mi&/kkjk ¼1½ ds [k.M ¼[ k½ ds mi&[kaM ¼ vi ½ ds ckn
fuEukafdr ijUrqd f}rh; ijUrqd ds ckn tksM+k tk;sxk%&
^^ijUrq vkSj fd ljdkj uxj ifj"kn@uxj iapk;r esa Hkh uxj dk;Zikyd inkf/kdkjh ds in
ij xSj&ljdkjh O;fDr dks ftUgsa 'kgjh dk;Z{ks=@izca/ ku esa vuqHko@vkSj iz'kklu esa vgZrk
izkIr izca/kd@iz'kkld@vfHk;ark gks ldrs gSa] dks fu;qDr dj ldsxhA
(4) mDr vf/kfu;e dh /kkjk&36 dh mi&/kkjk ¼1½ [k.M ¼[k½ ds mi&[kaM (vi) ds ckn
fuEukafdr ijUrqd rhljs ijUrqd ds ckn tksM+k tk;sxk%&
^^ ijUrq vkSj Hkh fd jkT; ljdkj uxj fudk;ksa dks] v kns'k nsdj] inksa dh la[;k ?kVk] c<+k]
inksa dh lajpuk esa ifjoÙkZu] in ;k inksa ds lekiu] u;s laoxkZs ds l`tu ,oa lekiu] u;s
laoxksZa dh LFkkiuk ;k iquxZBu dj ldsxh ;k blls lac af/kr vU; funs'k ns ldsxh tks 'kgjh
LFkkuh; fudk;ksa ij ck/;dkjh gksxkA
44 44---- /kkjk /kkjk /kkjk /kkjk&& &&69 dk la'kks/kuA 69 dk la'kks/kuA 69 dk la'kks/kuA 69 dk la'kks/kuA& mDr vf/kfu;e dh /kkjk&69 ¼2½ ds [ kaM ¼[k½ ds mi&[kaM ¼ i½ fuEufyf[kr }kjk
izfrLFkkfir fd;k tk;sxk%&
^^¼ i½ lEcfU/kr uxjikfydk ij {ks=h; vf/kdkfjrk {ks= j[ku s okys izeaMyh; vk;qDr] lfefr ds v/;{k
gksxsaA**
55 55---- /kkjk /kkjk /kkjk /kkjk&& &&71 dk la'kks/kuA 71 dk la'kks/kuA 71 dk la'kks/kuA 71 dk la'kks/kuA& mDr vf/kfu;e dh /kkjk&71 esa 'kCn ^^vU; mik;ksa dk fu/kkZj.k djsxh** ds ckn 'kCn
^^vkSj fu/kkZj.k ds rhu ekg ds Hkhrj uxjikfydk dks lalwfpr djsxh** tksM+s tk,axsA
66 66---- /kkjk /kkjk /kkjk /kkjk&& &&127 dk la'kks/kuA 127 dk la'kks/kuA 127 dk la'kks/kuA 127 dk la'kks/kuA& ¼1½ /kkjk&127 dh mi&/kkjk ¼1½ ds [kaM ¼B½] mi&[kaM (ii) esa 'kCn fdlh
^^lkoZtfud lM+d ij pyk;k tkus okyk** ds ckn 'kCn ^vFkok jkT; ljdkj }kjk cukbZ tkusokyh fu;ekoyh ds
v/khu ;Fkk micaf/kr** tksM+s tk,axsA
¼2½ /k`fr ftl lM+d ij vofLFkr gks mldk izdkj vo/kk fjr djus ls lacaf/kr fcgkj uxjikfydk
vf/kfu;e] 2007 dh /kkjk&127 dh mi&/kkjk ¼4½] [kaM (ii) dks (ii) ugha cfYd mi&/kkjk ^^¼2½** i<+k tk;sxkA
(3 ½ mDr vf/kfu;e] ds vaxzsth ikB esa /kkjk 127 dh mi/kkjk ¼7½ ds [kaM (ii) esa 'kCn "Commuted"
'kCn "Calculated" ls izfrLFkkfir fd;k tk;sxkA
(4) mDr vf/kfu;e] dh /kkjk&127 dh mi&/kkjk ¼10½] mi&/kk jk ¼12½ ds :i esa iqulaZ[;kafdr dh
tk;sxh vkSj ubZ mi&/kkjk,¡ ¼10½ vkSj ¼11½ fuEuor~ tksM+h tk;saxh] ;Fkk%&
^^¼10½ fdjk, ij nh xbZ laifÙk;ksa vkSj bl vf/kfu;e dh /kkjk&127 dh mi&/kkjk ¼4½ ds [kaM ¼1½ ds
mi&[kaM ¼?k½ vkSj ¼³½ esa mfYyf[kr /k`fr;ksa esa xS j vkoklh; /k`fr;ksa ds dfri; dksfV;ksa ds fy, jkT;
ljdkj okf"kZd HkkVd ewY; dh x.kuk gsrq fo'ks"k i)fr micaf/kr dj ldsxhA**
^^¼11½ (i) /k`fr;ksa@Hkouksa ds mu Hkkxksa dk] tks vk/;kfRed , oa /kkfeZd izd`fr ds LFkku] dsUnz ,oa laLFkk
gSa] fdlh okf.kfT;d dk;Zdyki] dk;kZy; Hkou] jsLrjk¡ ] nwdku ;k vkoklh; lqfo/kk ds fy, pkgs
3
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 23 tuojh 2012
fu'kqYd ;k 'kqYd lfgr ;k nku ds :i esa izHkkj ysdj mi;ksx fd;k tkrk gS] ftl dksfV ds gksa] ml
dksfV ds vuqlkj lEifÙk dj izHkkfjr fd;k tk;xkA
¼
ii ½ efyu cfLr;ksa esa vofLFkr 250 oxZQhV ls de ds dql hZ {ks= okyh >ksifM+;k¡ ;k vkoklh; ?kj
laifÙk dj ds Hkqxrku ls eqDr gksaxsA**
(5) fcgkj uxjikfydk vf/kfu;e] dh /kkjk&127 esa fuEufyf[ kr ,d ubZ mi&/kkjk ¼13½ tksM+h tk,xh]
;Fkk%&
^^¼13½ ¼ i½ uxjikfydk gj ikap o"kZ esa ,d ckj /kkjk&7 ¼ i½ ds v/khu /k`fr;ksa ds HkkVd ewY; dk
m/oZxkeh iqujh{k.k djsxh rFkk lkoZtfud uksfVl ds ek/;e ls /k`fr;ksa ds lHkh Lokfe;ksa vkSj fu/kkZfjfr;ksa
dks ,sls iqujh{k.k ds dkj.k fu/kkZj.k dh i}fr esa ifjorZu ls voxr djk,xhA
¼ii ½ uxjikfydk gj ikap o"kZ esa ,d ckj mu lM+dksa dk iq uoZxhZdj.k Hkh djsxh ftu ij /k`fr;k¡
vofLFkr gksa vkSj /k`fr dk HkkVd ewY; vo/kkfjr djus esa mldk /;ku j[ksxhA**
(6) fcgkj uxjikfydk vf/kfu;e] 2007 ds vaxzsth ikB dh mi&/kkjk ¼7½ (ii) esa 'kCn** sub-rule ( 1)
dks Clause (i) }kjk izfrLFkkfir fd;k tk;sxkA
77 77---- ,d u;h /kkjk ,d u;h /kkjk ,d u;h /kkjk ,d u;h /kkjk&& &&128 d dk tksM+k tkukA&^^128 d 128 d dk tksM+k tkukA&^^128 d 128 d dk tksM+k tkukA&^^128 d 128 d dk tksM+k tkukA&^^128 d---- uxj lsok izHkkj lykgdkj cksMZ dh LFkkiukA uxj lsok izHkkj lykgdkj cksMZ dh LFkkiukA uxj lsok izHkkj lykgdkj cksMZ dh LFkkiukA uxj lsok izHkkj lykgdkj cksMZ dh LFkkiukA& ¼1½
uxjikfydk }kjk mi;ksxdÙkkZ izHkkjksa ds mn~xzg.k ij lykg nsus ds fy, jkT; ljdkj uxj lsok izHkkj
lykgdkj cksMZ LFkkfir dj ldsxhA
¼2½ cksMZ dh lajpuk] v/;{k rFkk lnL;ksa dh vgZrk vkS j cksMZ }kjk laikfnr fd, tkus okys d`R;ksa dk
vo/kkj.k jkT; ljdkj }kjk vkns'kksa ds v/khu fd;k tk,xkA
¼3½ ,slh dksbZ lEifÙk ftlesa o"kkZ ty laj{k.k (Rain Water Harvesting) rduhd vkSj
lajpuk viuk;h x;h gks] mls jkT; ljdkj ds vkns'k }kjk fofgr jhfr ls dqy lEifÙk dj esa
vo/kkfjr izfr'kr rd jkgr nh tk ldsxhA**
88 88---- /kkjk /kkjk /kkjk /kkjk&& &&138 dk la'kks/kuA 138 dk la'kks/kuA 138 dk la'kks/kuA 138 dk la'kks/kuA&mDr vf/kfu;e] dh /kkjk&138 dh mi&/kkjk ¼2½ ds ckn fuEufyf[kr ,d u;h
mi&/kkjk&¼3½ tksM+h tk,xh] ;Fkk%&
^^¼3½ ;fn nks ;k nks ls vf/kd oSlh /k``fr;ksa ds ek fyd] tks ,d&nwljs ls yxh gqbZ gksa] eq[;
uxjikfydk inkf/kdkjh ds le{k] Lo;a ;k fdlh izorZd@f odkldrkZ ds ek/;e ls] viuh /k`fr;ksa dks
vkesfyr dj vikVZesaV cukuk pkgrs gksa] rks og inkf/ kdkjh lE;d tkapksijkUr vuqefr ns ldsxk vkSj
ftu O;fDr;ksa dh /k`fr;k¡ vkesfyr dh x;h gksa] og la;qDr :i ls Hkw&Lokeh le>s tk;saxs (
ijUrq vkesyu dh vuqefr fey tkus rFkk izorZd@fodkldr kZ ,oa Hkw&Lokfe;ksa esa vikVZesaV
fuekZ.k ls lacaf/kr le>kSrk gks tkus ds i'pkr~ fdlh Hkh n'kk esa /k`fr;ksa dks fQj ls vyx&vyx djus
dh vuqefr ugha nh tk;asxhA**
99 99---- /kkjk /kkjk /kkjk /kkjk&& &&155 dk la'kks/kuA 155 dk la'kks/kuA 155 dk la'kks/kuA 155 dk la'kks/kuA& ¼1½ mDr vf/kfu;e] 2007 ds v/;k; xix ds 'kh"kZd ^^djksa** ds ckn 'kCn
^^vkSj lsok@miHkksDrk 'kqYd^^ tksM+s tk;axsA
¼2½ v/;k; xix esa mi 'kh"kZd ^^d** 'kCn ^^uxjikfydk }kjk djksa** ds ckn** 'kCn ^^vkSj lsok@miHkksDrk
'kqYd^^ tksM+s tk;axsA
(3) mDr vf/kfu;e] dh /kkjk&155 esa 'kCn ^^djksa** ds ck n 'kCn ^^vkSj lsok@miHkksDrk 'kqYd^^ tksM+s
tk;axsA
(4) /kkjk&155 esa 'kCn ^^fdlh dj** ds ckn 'kCn ^^vkSj lsok@miHkksDrk 'kqYd^^ tksM+s tk;axsA
(5) mDr vf/kfu;e] dh /kkjk&155 ds vaxszth ikB ds [kaM ¼ c½ esa 'kCn ^^ distrait" 'kCn "seizure"
ls izfrLFkkfir fd;k tk,xkA
(6) /kkjk&155 esa [kaM ¼N½ ds ckn fuEufyf[kr u;k [kaM ¼t½ tksM+k tk,xk] ;Fkk%&
^^ ¼t½ /k`fr ds Lokeh ;k fu/kkZfjrh dks nks LFkkuh; lekpkj i=ksa esa foKkiu }kjk laifÙk dj dk
Lo&fu/kkZj.k dj mls fu;eksa ,oa fofu;eksa esa fofgr frfFk ,oa jhfr ls Hkqxrku djus dk funs'k nsdj**(
(7) /kkjk&155 ds [kaM ¼[k½ eas 'kCn ^^ekax&i= rkehy dj** ds ckn 'kCn
^^30 twu rd ns; dj dk Hkqxrku djus esa /k`fr ds Lo keh ;k fu/kkZfjrh ds foQy jgus ij** tksM+s
tk;axsA
(8) /kkjk&155 ds [kaM ¼[k½ ds ckn fuEufyf[kr u;k [kaM ¼[k [k½ tksM+k tk;sxk] ;Fkk%&
^^ ¼[k [k½ O;frØeh dks lkr fnukas dh uksfVl nsus d s ckn uxjikfydk lsok,¡] ;Fkk tykiwfrZ] eyogu
rFkk Bksl vif'k"V izca/ku jksddj] ;k
10 10 10 10---- /kkjk /kkjk /kkjk /kkjk&& &&156 dk la'kks/kuA 156 dk la'kks/kuA 156 dk la'kks/kuA 156 dk la'kks/kuA& (1) mDr vf/kfu;e dh /kkjk&156 ds mi&'kh"kZd esa 'kCn ^^ djksa** ds ckn
'kCn ^^vkSj xSj dj jktLo** tksMs+ tk;axsA
(2) /kkjk&156 dh mi&/kkjk ¼1½ eas 'kCn ^^dksbZ dj** ds ckn 'kCn ^^vkSj ^^mi;ksxdRrkZ izHkkj** tksM+s
tk;saxsA
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 23 tuojh 2012
(3) /kkjk&156 dh mi&/kkjk ¼2½ esas 'kCn ^^fdlh cdk;s jde** ds igys 'kCn ^^dj ds** tksM+s tk;saxsA
(4) fcgkj uxjikfydk vf/kfu;e] 2007 dh /kkjk&156 dh mi&/ kkjk ¼2½ fuEufyf[kr ls izfrLFkkfir
fd;s tk;saxs %&
^^¼2½ frfFk] ftl frfFk dks dj ,oa mi;ksxdRrkZ izHkk j ns; gks ds Hkqxrku dh frfFk vkSj jhfr] tc vkSj
ftl jhfr ls mudk Hkqxrku fd;k tk;xk rFkk muij NwV , oa 'kkfLr dh jkf'k fu;ekoyh ds v/khu
fofgr dh tk;xhA**
11 11 11 11---- /kkjk /kkjk /kkjk /kkjk&& &&157 dk la'kks/kuA 157 dk la'kks/kuA 157 dk la'kks/kuA 157 dk la'kks/kuA&
(i) mDr vf/kfu;e] dh /kkjk&157 dh mi&/kkjk ¼1½ esa fuEu fyf[kr Uk;k [kaM
¼?k½ tksM+k tk;sxk&
^^¼?k½ Lofu/kkZj.k ds vk/kkj ij Hkqxrku fd;k x;k dj**
(ii) mDr vf/kfu;e] dh /kkjk&157 esa 'kCn ^^tc dksbZ dj** ds ckn 'kCn ^^vkSj lsok@miHkksDrk 'kqYd**
tksM+s tk;axsA
(iii) fcgkj uxjikfydk vf/kfu;e] 2007 dh /kkjk&157 ds ijUr qd esa 'kCn ^^dj dh olwyh** ds ckn
'kCn ^^vkSj lsok@miHkksDrk 'kqYd** tksM+s tk;axsA
12 12 12 12---- /kkjk /kkjk /kkjk /kkjk&& &&158 dk la'kks/kuA 158 dk la'kks/kuA 158 dk la'kks/kuA 158 dk la'kks/kuA& (1) mDr vf/kfu;e] dh /kkjk 158 esa 'kCn ^^dj ds Hkqxrku vkSj olwyh ls
lacaf/kr fofu;eksa** ds ckn 'kCn ^^vkSj lsok@mi;ksxdRrkZ izHkkj** tksM+s tk;axsA
(2) /kkjk&158 esa 'kCn ^^vius cdk;s dj ds Hkqxrku ,oa o lwyh lqfuf'pr djus ds fy,** ds ckn 'kCn
^^vkSj lsok@mi;ksxdRrkZ izHkkj** tksM+s tk;axsA
(3) mDr vf/kfu;e] dh /kkjk&158 ds [kaM ¼[k½ essa 'kCn ^ ^cdk;s dj** ds ckn 'kCn ^^vkSj
lsok@mi;ksxdRrkZ izHkkj** tksM+s tk;axsA
(4) mDr vf/kfu;e dh /kkjk&158 ds [kaM ¼x½ esa 'kCn ^^cd k;s dj dh olwyh** ds ckn 'kCn ^^vkSj
lsok@mi;ksxdRrkZ izHkkj** tksM+s tk;axsA
(5) mDr vf/kfu;e] dh /kkjk&158 ds [kaM ¼p½ esa 'kCn ^^dj dh olwyh** ds ckn 'kCn ^^vkSj
lsok@mi;ksxdRrkZ izHkkj** tksM+s tk;axsA
13 13 13 13---- ,d ubZ /kkjk ,d ubZ /kkjk ,d ubZ /kkjk ,d ubZ /kkjk&& &&274 d dk tksM+k tkukA 274 d dk tksM+k tkukA 274 d dk tksM+k tkukA 274 d dk tksM+k tkukA&^^274 d& ftyk ;kstuk lfefr vk Sj egkuxjh; lfefr /kkjk
274 esa ;Fkk micaf/kr fodkl ;kstuk rS;kj djsxh vkSj mls vuqeksnu ds fy, jkT; ljdkj dks izLrqr
djsxhA jkT; ljdkj mikUrj.k ds lkFk ;k mlds fcuk ;ks tuk dks ;Fkk'kh?kz] fdUrq mlds izLrqr fd,
tkus ds 12 ekg ds ckn ;kstuk dk vuqeksnu ugh djsxhA**
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[Bihar Act 2, 2012]
The Bihar Municipal (Amendment) Act, 2011
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-second 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, 2011.
(2) It shall extend to the whole of the State of Bihar.
5
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(3) It shall come into force at once.
2. Amendment of Section 2.- In Section 2 of the said Act After sub-section (110) the
following new sub-section (111) shall be add namely-
"(111) "user charges" means charges levied by the m unicipality under
section 128 of the Act. The words 'user charges' 's ervice charges' shall
be used interchangeably in the Act and Rules and Re gulations made
thereunder and shall mean the same."
3. Amendment of section 36.- (1) In sub-clause (i) of clause (a) of sub-section (1)
of section-36 of the said Act the words "or non Gov ernment officers, Managers,
Administrators or Engineers who have experience/spe cialization in urban sector
management" shall be added after the words "Bihar Administrative Service."
(2) In sub-clause (ii) of Clause (a) of sub-Section (1 ) of Section 36 of the said
Act, after the words "or a member of Bihar Account Service", the words “ or a Chartered
Accountant under the Chartered Accountants Act, 194 9, or a Cost and Management
Accountant under the Cost and Works Accountants Act, 1959." shall be added.
(3) After sub clause (vi) of clause (b) of sub-section (1) of section 36 the
following proviso shall be added after the second proviso:-
"Provided further that the Government may appoint a Non Government
person who has experience/specialization in urban s ector management and
administration who can be a qualified Manager/Admin istrator/Engineer on
the post of Municipal Executive Officer even in Mun icipal council and
Nagar Panchayat.
(4) After sub clause (vi) of clause (b) of sub-section (1) of section-36 the
following proviso shall be added after the third proviso,
"Provided also that the Government may by order to the Municipalities
subtract, add, change the number and structure of p osts, abolish a post or
posts, determine and abolish cadres, create new cad res, restructure their
administrative structure and establishment or can give any other direction
in this regard which shall be binding on the Urban Local Bodies."
4. Amendment of section 69 .- Sub-clause (i) of section-69 (2) (b) of the said Act
shall be substituted by the following:-
(i) "The Divisional Commissioner of the Division having territorial jurisdiction over
the concerned Municipality, shall be the chairperson of the Committee."
5. Amendment of Section 71 .- In Section 71 of the said Act, after the words “ the
State Government shall determine” the words “and co mmunicate to the Municipality
within three months of determination”. shall be added.
6. Amendment of Section 127 .- (1) In sub-clause (ii) of Clause (k) of sub-Sec tion
1 of Section 127, after the words “plying on a publ ic street” the words “or as may be
provided for under orders by the State Government” shall be added
(2) Clause (ii) of sub-Section (4) of Section 127 o f the Bihar Municipal Act, 2007
regarding determining the type of a road on which a holding is located, shall be read
as sub-Section "(2)", rather than (ii)
(3) In Clause (ii) of sub-Section (7) of Section 1 27 in the English version of the
Bihar Municipal Act, 2007, the word “commuted” shal l be replaced by the
word 'calculated'.
(4) Sub-Section (10) of Section 127 of the Bihar M unicipal Act, 2007 shall be
renumbered as (12) and new sub-Sections (10) and (11) shall be added as under:-
" (10) The State Government may provide differentia l methods for calculation
of the annual rental value of tenanted properties a nd certain categories of non-
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 23 tuojh 2012
residential holdings from among those mentioned in clause (d) and (e) of
Sub-section (4)(1) of Section 127 of this Act.”
"(11) (i) Those portions of the holdings/buildings which are places, centres
and institutions of spiritual and religious nature are used for commercial
purposes, office buildings, boarding and/or lodging facilities whether free of
charge or where fee or donation is charged, shall b e charged property tax, as
per the category to which they belong.
(ii) All hutments or dwelling units situated in slu ms having a total plinth
area of less than 250 square feet shall be exempt f rom payment of Property
Tax. "
(5) The following new Sub-Section (13) shall be a dded in Section 127 of the
Bihar Municipal Act, 2007 as under:-
“(13)(i) The Municipality shall carry out upward r evision of rental value of
holdings under section 7(i) once in every five year s and through a
public notice, inform all owners of holdings and as sesses about the
change in the method of assessment on account of such revision.
(ii) The Municipality shall also reclassify the ro ads on which holdings
are situated once in every five years and take it i nto consideration
for determining the rental value of holdings."
(6) In English version of Bihar Municipal Act, 200 7, in Sub-Section 7(ii) the
words "sub rule (1)" shall be replaced by "clause (i)"
7. Addition of a new section 128A .- "128A" Establishment of an Urban Services
Charge Advisory Board. (1) The State Government may establish an Urban Services
Charges Advisory Board to advise the levying of User Charges by the Municipality.
(2) Composition of the Board, qualification of Chai rpersons and members and
functions to be performed by the Board shall be determined by the State Government
under orders
(3) Any property that has adopted the technique and structure of rainwater harvesting
may be given relief to a determined percentage from the property tax in the manner
prescribed by the State Government by order".
8. Amendment of Section 138 .- The Following new Sub-Section (3) shall be
added after Sub-Section (2) of Section 138, namely-
"(3) If two or more owners of separate but adjoinin g holdings apply jointly or
through a promoter/developer to the Chief Municipal Officer for
amalgamation of their holdings for construction of Apartment, such
permission, on due enquiry, can be permitted and th e persons whose holdings
get amalgamated shall be jointly treated as landowners,
Provided once amalgamation is allowed and takes pla ce and agreement with
promoter/developer has been signed for construction of an apartment
deamalgamation will not be permitted in any case.
9. Amendment of Section 155 .- (1) In the caption of Chapter XlX of the Bihar
Municipal Act, 2007, after the words “Recovery of T axes” following words shall be
added, namely-
"and user charges"
(2) In sub-title “ A. Recovery of Taxes by Municipality ” in Chapter XlX after the
words “ Recovery of Taxes” following shall be added, namely-
"and user charges"
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(3) In Section 155, of the Bihar Municipal Act, 2007, a fter the words “Manner of
recovery of taxes” following words shall be added, namely-
"and user charges"
(4) In Section 155, after the words “ any tax” foll owing words shall be added
namely—
”and user charges"
(5) In Clause (c) of Section 155, of the Bihar Muni cipal Act, 2007 the word
“distrait” shall be replaced
by the word “seizure”
(6) In Section 155, The following new Clause (h) shal l be added, after clause (g)
namely-
" (h)" by directing the owner of the holding or the assessee through
advertisement in two local newspapers to do self as sessment of property tax
and pay the same by such date and in such manner as prescribed under Rules
and Regulations".
(7) In Clause (b) at section 155 after the words “by s erving a notice of demand,”
The words“ on failure of the owner of holding or th e assessee to pay the tax due by 30th
June of each financial year” shall be added,
(8) After Clause (b) of Section 155, The following new Clause (bb) shall be added,
namely,
“(bb) by discontinuing municipal services such as water supply, sewerage, and
solid waste management after giving seven day’s Notice to the defaulter”
10. Amendment of Section 156 .- (1) In the sub-title of Section-156, the words “ and
user charges" shall be added after the words 'of taxes'.
(2) In Sub-section (1) of Section 156 of the said Act, the words ”user charges"
shall be added after the words 'any tax'.
(3) In sub-section (2) of Section 156 of the Act, after the words “If any amount
due” the words “of taxes and user charges" shall be added.
(4) Sub-Section (2) of Section-156 of the Act shall be substituted by the
following, namely :-
"(2). The date on which payment of taxes and user c harges are due, the date
and manner in which they shall be paid and the amou nt of rebate or penalty
thereon shall be prescribed under Rules."
11. Amendment of Section 157 .-
(i) In sub-Section (1) of Section 157 of the Bihar Muni cipal Act, 2007, a new clause
(d) shall be added as namely,
“(d). Property Tax to be paid on the basis of self- assessment as per Section
155(A) of the Act.”
(ii) In Section 157 of the Bihar Municipal Act, 2007, af ter the words “when any tax”,
new words shall be added, namely-
“and user charges"
(iii)In proviso of Section 157 of the Bihar Municip al Act, 2007, after the words “of
recovery of any tax” the following words shall be added, namely-
“and user charges"
12. Amendment of Section 158.- (1) In Section 158 of the said Act, after the word s
“Regulations regarding payment and recovery of tax” the words ”and user
charges" shall be added,
8 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 23 tuojh 2012
(2) In Section 158, after the words “To ensure payment and recovery of its
tax” following words shall be added, namely-
”and user charges"
(3) In Clause (b) of Section 158 of the said Act, a fter the words "recovery of tax"
the words “and user charges" shall be added.
(4) In Clause (c) of Section 158 at the said Act, a fter the words “recovery of tax”
the words “and user charges" shall be added.
(5) In Clause (f) of Section 158 of the said A ct, after the words “recovery of
tax”, the words ”and user charges" shall be added.
13. Addition of a new Section 274A .- "274A The District Planning Committee and
the Metropolitan Committee shall prepare developmen t plan as provided for in
section 274 and submit the same to the State Govern ment for approval. The State
Government shall approve the plan with or without m odification as early as
possible, but not later than 12 months from the date of submission”.
By order of the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to Government.
————
/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F,
/g466/uni092C/uni0939/uni093E/uni0930, /uni092A/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 32-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
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