/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E पी0/uni091F/g5470-40
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F
अ/uni0938/uni093E/uni0927/uni093E/uni0930ण अ/uni0902क अ/uni0938/uni093E/uni0927/uni093E/uni0930ण अ/uni0902क अ/uni0938/uni093E/uni0927/uni093E/uni0930ण अ/uni0902क अ/uni0938/uni093E/uni0927/uni093E/uni0930ण अ/uni0902क
/g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930क/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942क/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930क/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942क/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930क/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942क/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930क/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942क/uni093E/uni093F/uni0936/uni0924
19 19 19 19 /uni091A/uni0948/u093D /uni091A/uni0948/u093D /uni091A/uni0948/u093D /uni091A/uni0948/u093D 1932 1932 1932 1932 (( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni090200 00 पप पप/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E 25 25 25 2588 88) ) ) ) प प पप/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093Eव व व व /uni0936/uni0941/u092C /uni0936/uni0941/u092C /uni0936/uni0941/u092C /uni0936/uni0941/u092Cव/uni093E/uni0930 व/uni093E/uni0930 व/uni093E/uni0930 व/uni093E/uni0930वव वव 99 99 अ/u0942ी/uni0932 अ/u0942ी/uni0932 अ/u0942ी/uni0932 अ/u0942ी/uni0932 20 20 20 2010 10 10 10
fof/k foHkkx
———
vf/klwpuk
9 vizhy 2010
laŒ,y0th0&1&19@2010@yst&116 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e ]
ftlij jkT;iky fnukad 7 vizhy 2010 dks vuqefr ns pqd s 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]
jktsUæ dqekj feJ]
ljdkj ds lfpoA
———
fcgkj foRr vf/kfu;e] 2010
(fcgkj vf/kfu;e 8] 2010 )
izLrkouk— fcgkj ewY;of)Zr dj vf/kfu;e] 2005 ¼2005 dk vf/kfu;e] 27½] fcgkj eksVj okgu djkjksi.k vf/kfu;e]
1994 ¼fcgkj vf/kfu;e 8] 1994½ ,oa fcgkj euksjatu dj vf/kfu;e] 1948 ¼1948 dk vf/kfu;e
XXXV ½ esa la'kks/ku djus ds fy;s vf/kfu;e A
Hkkjr x.kjkT; ds bdlBosa o"kZ esa fcgkj jkT; fo/kk ueaMy }kjk fuEufyf[kr
:i esa ;g vf/kfu;fer gks %&
1- laf{kIr uke] foLrkj ,oa izkjEHk A& ¼1½ ;g vf/kfu;e fcgkj foRr vf/kfu;e]
2010 dgk tk;sxk A
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxk A
¼3½ ;g rqjr izo`Rr gksxk A
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण )] 9 अ/u0942ी/uni0932 2010
Hkkx& I
fcgkj ewY; of)Zr dj vf/kfu;e] 2005 esa la'kks/ku A
2- vf/kfu;e dh /kkjk&15 esa la'kks/kuA& ¼d½ fcgkj ewY; of)Zr&dj
vf/kfu;e] 2005 ¼2005 dk vf/kfu;e 27½ dh /kkjk&15 dh mi&/kkjk¼1½ ds i’pkr ,d
u;h mi&/kkjk¼1d½ fuEuor~ tksM+h tk;sxh %&
^^¼1d½ mi&/kkjk ¼1½ esa varfoZ"V blds izfrdwy fdlh ckr ds gksrs gq, Hkh]
jkT; ljdkj] vf/klwpuk }kjk vkSj ,slh 'krksZa vkSj f uca/kuksa ds v/khu jgrs
gq,] tks fofgr fd, tk,a] ,sls oxZ ds jftLVªhd`r O;k Sgkfj;ksa dks] ftudk
dqy vkorZ vf/klwpuk esa fofufnZ"V lhek ls vf/kd ugh a gS] mlds }kjk
vf/kfu;e ds v/khu lans; dj ds cnys esa ,d fuf’pr jde Hkqxrku djus
dh vuqKk ns ldsxh%
ijarq dksbZ ,slh vuqKk fdlh fofuekZrk ;k fdlh ,sls O;fDr dks ugha nh tk,xh
tks vius dkjckj ds iz;kstu ds fy, fcgkj jkT; ls ckgj fdlh LFkku ls
fdlh eky dk vk;kr djrk gS%
ijarq ;g vkSj fd bl izdkj fofufnZ"V jde ml dj ds vf rfjDr gksxh tks
O;kSgkjh }kjk /kkjk&4 ds v/khu lank; gksA**
¼[k½ fcgkj ewY; of)Zr&dj vf/kfu;e] 2005 ¼2005 dk vf /kfu;e 27½ dh
/kkjk&15 dh mi&/kkjk ¼2½ ds i’pkr~ ,d u;h mi&/kkjk ¼2d½ fuEuor~ tksM+h tk;sxh A
&
^^¼2d½ ,slh O;kSgkjh] ftudks mi&/kkjk ¼1½ ds mica/k ykxw gksrs gSa]&
¼d½ vuqlwph 1 esa fofufnZ"V eky ds foØ; ij fdlh dj dk izHkkj.k ugha
djsaxs(
¼[k½ muds }kjk eky ds foØ; ij dj dk izHkkj.k ugha djsaxs( vkSj
¼x½ muds }kjk fd, x, foØ;ksa ds laca/k esa dj chtdj tkjh djus ds gdnkj
ugha gksaxsA**
¼x½ fcgkj ewY; of)Zr&dj vf/kfu;e] 2005 ¼2005 dk vf/ kfu;e 27½ dh
/kkjk&15 dh mi&/kkjk ¼3½ esa 'kCn] dks"Bd ,oa vad ^ mi&/kkjk ¼1½* ds i’pkr 'kCn]
dks"Bd ,oa vad ^rFkk mi&/kkjk ¼1d½* varfoZ"V dh tk;sxhA &
3- vf/kfu;e dh /kkjk&24 esa la'kks/kuA& ¼d½-fcgkj ewY; of)Zr&dj vf/kfu;e]
2005 ¼2005 dk vf/kfu;e 27½ dh /kkjk&24 dh mi&/kkjk ¼1½ ds [kaM ¼[k½ esa 'kCn ,oa
vad ^/kkjk&15* ds i’pkr 'kCn] dks"Bd ,oa vad ^dh mi &/kkjk ¼1½] mi&/kkjk ¼1d½ rFkk
mi&/kkjk ¼4½* varfoZ"V dh tk;sxhA
¼[k½- fcgkj ewY; of)Zr&dj vf/kfu;e] 2005 ¼2005 dk v f/kfu;e 27½ dh
/kkjk&24 dh mi&/kkjk ¼1½ ds [kaM ¼[k½ esa 'kCn lewg ^fu;r nj ls dj* ds i’pkr 'kCn
lewg ^vFkok fuf’pr jde* varfoZ"V dh tk;sxhA
¼x½ fcgkj ewY; of)Zr&dj vf/kfu;e] 2005 ¼2005 dk vf/ kfu;e 27½ dh
/kkjk&24 dh mi/kkjk ¼4½ ds i’pkr ,d u;h mi&/kkjk ¼4d½ fuEuor~ tksM+h tk;sxhA&
^^¼4d½ izR;sd O;ogkjh ftls /kkjk&15 dh mi&/kkjk ¼1d½ ds v/khu dj dk lank;
djus ds fy, vuqKkr dj fn;k x;k gS] fofgr izkf/kdkjh dks ,sls izk:i esa
vkSj ,slh jhfr esa] tks fofgr dh tk;s] izR;sd foÙkh ; o"kZ dh ckor ,d
okf"kZd izfrosnu] ml o"kZ ls vkxkeh o"kZ dh] ftlls ,slk fooj.k lacaf/kr
gks] tqykbZ dh 31 rkjh[k rd nkf[ky djsxkA**
¼?k½ fcgkj ewY; of)Zr&dj vf/kfu;e] 2005 ¼2005 dk vf /kfu;e 27½ dh
/kkjk&24 dh mi&/kkjk ¼9½ ds i’pkr ,d u;h mi&/kkjk ¼9d½ fuEuor~ tksM+h tk;sxhA&
^^¼9d½ bl /kkjk dh mi&/kkjk ¼9½ esa varfoZ"V fdlh c kr ds gksrs gq, Hkh]
vf/kfu;e dh /kkjk&15 dh mi&/kkjk ¼1d½ ds v/khu dj d k lank; djus
gsrq vuqKkr izR;sd O;kSgkjh mlds }kjk Hkqxrs; leLr fuf’pr jkf’k dk
Hkqxrku ,d eq’r djsxk ,oa vf/kfu;e dh /kkjk&15 dh mi&/kkjk ¼1d½ ds
v/khu dj Hkqxrku djus gsrq vius vkosnu ds lkFk ,slh Hkqxrku dk lk{;
layXu djsxkA**
4- vf/kfu;e eas ,d u;h /kkjk&24d dk tksM+k tkukA& fcgkj ewY; of)Zr&dj
vf/kfu;e] 2005 ¼2005 dk vf/kfu;e 27½ dh /kkjk&24 ds i’pkr ,d u;h /kkjk&24d
fuEuor~ tksM+h tk;sxhA &
3
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण)] 9 अ/u0942ी/uni0932 2010
^^24d dfri; O;ogkfj;ksa dh fooj.kh%& /kkjk&24 esa varfoZ"V blds izfrdwy
fdlh ckr ds gksrs gq, Hkh] izR;sd O;ogkjh ftls /kkjk&15 dh mi&/kkjk ¼5½
ds [kaM ¼[k½ ds izko/kku ykxw gksrs gksa] fofgr izk f/kdkjh dks ,sls izk:i esa
vkSj ,slh jhfr esa] tks fofgr dh tk;s] izR;sd foÙkh ; o"kZ dh ckor ,d
okf"kZd fooj.kh] ml o"kZ ls vkxkeh o"kZ dh] ftlls , slh fooj.kh lacaf/kr
gks] tqykbZ dh 31 rkjh[k rd nkf[ky djsxkA**
Hkkx& II
fcgkj eksVj okgu djkjksi.k vf/kfu;e] 1994 esa la'kks/ku
5- fcgkj eksVj okgu djkjksi.k vf/kfu;e 1994 dh /kkjk&5 esa la'kks/ku A&
¼i½ /kkjk& 5¼4½] mi&/kkjk ¼3½ ds ckn fuEuor~ tksM+h tk,xh &
^^¼4½% lHkh okgu tks dsUnzh; eksVj okgu fu;ekoyh] 1989 ds vUrxZr ^^cSVjh pkfyr ;ku**
ifjHkk"kk ls vkPNkfnr gksaxs dks dqy dj] vfrfjDr eks Vj okgu dj lfgr] ds 50
izfr'kr~ dh NwV nh tk;sxh A**
¼ii ½ /kkjk& 5¼4½ ds ckn ubZ mi&/kkjk ¼5½ fuEuor~ tksM+h tk,xh %&
^^¼5½% oSls LVst dSjst ftudh cSBku {kerk 13 O;fDr;ksa ls d e ugha gks ,oa NwV gsrq
vkosnu fn, tkus ds le; ,d o"kZ ls vf/kd iqjkus ugha gks ,oa ljdkj }kjk
vf/klwfpr uxj fuxe ds lhekvksa ds v/hku fu/kkZfjr : V ij pyrs gkas] dks dqy
dj] vfrfjDr dj lfgr] ds 50 izfr'kr~ dh NwV nh tk;sxh
ijUrq ;g fd] ;g NwV izFke fuca/ku dh frfFk ls 10 o" kZ ls vf/kd iqjkus
okgu dks ekU; ugha gksxh** A
¼iii ½ /kkjk& 5¼5½ ds ckn ubZ mi&/kkjk ¼6½ fuEuor~ tksM+h tk,xh %&
^^¼6½% izR;sd okgu Lokeh }kjk ftuds ikl 12 o"kksZa ls vf/k d iqjkuk fucaf/kr ifjogu
okgu gS] frifg;k okgu] VSªDVj ,oa Vsªyj dks NksM+dj] vfrfjDr dj lfgr dqy dj
dk 10 izfr'kr ^^ gfjr dj** ds :i esa ns; gksxk** A
6- fcgkj eksVj okgu djkjksi.k vf/kfu;e] 1994 dh /kk jk&7 esa la'kks/ku A& /kkjk&7¼7½
ds ckn ,d ubZ mi&/kkjk ¼8½ fuEuor~ tksM+h tk;sxh &
^^¼8½%¼d½ xSj&d`f"k dk;Z gsrq mi;ksx esa yk;s tkus okys ;k j[ks x;s VSªDVj ij blds Ø;
ewY;] oSV dks NksM+dj] dk ,d izfr'kr vkthou dj ns; gksxkA
ijUrq ;g fd] iwoZ ls fucaf/kr VSªDVj ds }kjk ns; ,deq'r dj dh x.kuk iwoZ
esa tek fd;s x;s dj dks ?kVk dj dh tk;sxh A
¼[k½ 3000 fd-xzk- rd ds fucaf/kr ynku {kerk okys l Hkh VSªyj ftUgsa xSj&d`f"k dk;Z
gsrq mi;ksx esa yk;k tkrk gS ;k j[kk x;k gS] ls ,d eq'r #- 4]000-00 dj ns;
gksxk rFkk 3000 fd-xzk- ls vf/kd fucaf/kr ynku {ker k okys lHkh VSªyj ls #-
6]000-00 ,deq'r dj ns; gksxk A
ijUrq ;g fd] iwoZ ls fucaf/kr VSªyj }kjk ,deq'r ns; dj dh x.kuk iwoZ esa
tek fd;s x;s dj dks ?kVk dj dh tk;sxh A**
7- fcgkj eksVj okgu djkjksi.k vf/kfu;e 1994 dh /kkjk&10 esa la'kks/ku A& fcgkj eksVj
okgu djkjksi.k vf/kfu;e 1994 dh /kkjk&10 esa ^^5 iz fr'kr** dks ^^10 izfr'kr** ds }kjk izfrLFkkfir
fd;k tk;sxk A
8- fcgkj eksVj okgu djkjksi.k vf/kfu;e 1994 dk ifjf' k"V&1 dk la'kks/ku A& Øe
la[;k 3 d ¼ i) dks fuEuor~ izfrLFkkfir fd;k tk;sxk ,oa ,d u;k Øe l a[;k 3¼x½ dks 3¼[k½ ds ckn
tksM+k tk,xk rFkk Øe la[;k 5 dks foyksfir fd;k tk;sxk A
Øe la[;k&3& eksVj dSc ,oa vkseuh cl
¼d½ pkj O;fDr;ksa rd dh cSBku {kerk ¼pkyd dks NksM+dj½
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण )] 9 अ/u0942ी/uni0932 2010
¼i½ rhu ifg;k—¼d½ lHkh rhu ifg;k okguksa ij tks fuca/ku ds le; ,d o"kZ dh mez rd
ds gksa jkT; esa izFke fuca/ku dh frfFk ls 10 o"kksZa ds fy, ,d eq'r dj #- 5]000-00 ns; gksxk A
ijUrq ;g fd] tks frifg;k okgu iwoZ ls fucaf/kr gS muij ns; cdk;s dj dh x.kuk iwoZ esa
Hkqxrku dh x;h jkf'k dks ?kVkdj dh tk;xh A
ijUrq vkxs ;g fd] vxj okgu }kjk iwoZ esa #- 5]000-00 ls vf/kd dj dk Hkqxrku dj
fn;k x;k gks rks mls ,deq'r dj ns; ugha gksxk A
¼[k½ 10 o"kksZa ls vf/kd iqjkus frifg;k okguska ij vxys ikWap o"kksZ ds fy, ,deq'r :0 5]000-00
dj ns; gksxk A
ijUrq ;g fd] bu rhu ifg;k okguksa }kjk ns; ,deq'r d j dh x.kuk nl o"kZ dh vof/k
ds ckn Hkqxrku fd;s x, dj dh jkf'k dks ?kVkdj dh tk;sxh A
¼x½ 7 O;fDr;ksa rd dh cSBku {kerk ¼pkyd dks NksM+dj ½ —¼d½ lHkh rhu ifg;k okguksa ij
tks fuca/ku ds le; ,d o"kZ dh mez rd ds gksa jkT; e sa izFke fuca/ku dh frfFk ls 10 o"kksZa ds
fy, ,d eq'r dj #- 7]500-00 ns; gksxk A
ijUrq ;g fd] tks frifg;k okgu iwoZ ls fucaf/kr gS muij ns; cdk;s dj dh x.kuk iwoZ esa
Hkqxrku dh x;h jkf'k dks ?kVkdj dh tk;xh A
ijUrq vkxs ;g fd] vxj okgu }kjk iwoZ esa #- 7]500-0 0 ls vf/kd dj dk Hkqxrku dj
fn;k x;k gks rks mlls ,deq'r dj ns; ugha gksxk A
¼[k½ 10 o"kksZa ls vf/kd iqjkus okguksa ij vxys ikW ap o"kksZ ds fy, ,deq'r :0 7]500-00 dj
ns; gksxk A
ijUrq ;g fd] bu rhu ifg;k okguksa }kjk ns; ,deq'r d j dh x.kuk nl o"kZ dh vof/k
ds ckn Hkqxrku fd;s x, dj dh jkf'k dks ?kVkdj dh tk;sxh A
¼5½ VSªDVj % foyksfir A
9- fcgkj eksVj okgu djkjksi.k vf/kfu;e 1994 dk ifjf 'k"V&2 esa la'kks/kuA& vf/kfu;e
dk ifjf'k"V dk fuEufyf[kr Hkkx foyksfir fd;k tkrk gS %&
Øe la[;k &
¼1½ fjosV foyksfir A
¼2½ ¼d½ foyksfir A
¼3½ fjosV foyksfir A
Hkkx& III
fcgkj euksjatu dj vf/kfu;e] 1948 esa la'kks/ku
10- fcgkj euksjatu&dj vf/kfu;e] 1948 dh /kkjk&2 esa la’kks/kuA&
¼d½ mDr vf/kfu;e dh /kkjk& 2 ¼N½ esa mi&[kaM (iv) ds ckn ,d Li"Vhdj.k
fuEuor tksM+k tk,xk &
“Li"Vhdj.k & ^^izos’k ds fy, Hkqxrku** esa uxj fodkl foHkkx }kjk fofufnZ"V j[k
j[kko Qhl lfEefyr ugh gksxkA* ”
¼[k½ fcgkj euksjatu dj vf/kfu;e] 1948 dh /kkjk&2 esa la’kks/kuA&mDr
vf/kfu;e dh /kkjk&2 dh mi&/kkjk ¼Fk½ ds i’pkr ,d ubZ mi&/kkjk ¼n½ fuEuor~ tksM+h
tk,xh &
^^¼n½ ,dy laxzg.k {kerk dk vFkZ gS Nfox`g dh dqy vk lu {kerk ds fy,
laxzfgr dqy jkf’k] ftlds varxZr izos’k 'kqYd] le;≤ ij /kkjk& 3¼1½
ds varxZr vf/klwfpr dj nj ds vk/kkj ij laxzf.kr dj] fdlh euksjatu
esa izos’k gsrq fdlh vf/kdkj] lqfo/kk lsok ;k mDr ls lacaf/kr oLrq ds fy,
fy;k x;k 'kqYd vFkok vf/kHkkj] uxj fodkl foHkkx }kj k fofufnZ"V
j[k&j[kko 'kqYd dks NksM+dj vkrs gSaA* ”
5
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण)] 9 अ/u0942ी/uni0932 2010
11- /kkjk&3d dk fujluA& fcgkj euksjatu&dj vf/kfu;e] 19 48 dh /kkjk&3d
dks fujflr fd;k tk,xk rFkk 'kCn] vad ,oa v{kj **/kk jk 3d**] vf/kfu;e esa tgka dgh
Hkh iz;qDr gqvk gks] fujflr fd;s tk,saxsA
12- /kkjk&3ddd dk izfrLFkkiuA & fcgkj euksjatu&dj v f/kfu;e] 1948 ¼1948 dk fcgkj
vf/kfu;e 35½ dh /kkjk&3ddd fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh %&
**3ddd - vf/kfu;e esa varfoZ"V fdlh ckr ds gksrs gq, Hkh] izR;sd euksjatu
iznku djusokyk }kjk iznku fd;s x;s euksjatu dh ckor iznku fd;s tk
jgs euksjatu ds ldy laxzg.k ij ,slh nj ls jkT; ljdk j dks dj
Hkqxrku djsxh tks jkT; ljdkj }kjk jktdh; xtV esa iz dkf’kr
vf/klwpuk esa fofgr gksxh rFkk tks ldy laxzg.k ds i Pphl izfr’kr ls
vuf/kd ijUrq ianzg izfr’kr ls vU;wu gksxhA
Li"Vhdj.k& bl /kkjk ds iz;kstukFkZ] in **ldy laxzg.k** ls vfH kizsr gS oSlh
jkf’k;ksa dk ;ksx tks euksjatu iznku djusokyk }kjk vius
lclØkbZcj ls izkIr fd;k x;k gks ,oa tks lclØkbZcj } kjk lsV
VkWi ckWDl ds ek/;e ls izkIr fd;s tk jgs flxuy dh ckor gSA**
fcgkj&jkT;iky ds vkns'k ls]
jktsUæ dqekj feJ]
ljdkj ds lfpoA
———
vf/klwpuk
9 vizhy 2010
laŒ,y0th0 1&19@2010@yst&117 —fcgkj fo/kku eaMy }kjk ;Fkk&ikfjr vkSj jkT;iky }kjk
fnukad 7 vizhy 2010 dks vuqer fcgkj foÙk vf/kfu;e] 2010 dk fuEufyf[kr vaxszth 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 vaxszth Hkk"kk esa izkf/kÑr ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
ljdkj ds lfpo A
———
BIHAR FINANCE ACT , 2010
[B IHAR ACT 8, 2010]
AN
ACT
TO AMEND THE BIHAR VALUE ADDED TAX ACT, 2005 (ACT 27 OF 2005), THE BIHAR
MOTOR VEHICLE TAXATION ACT, 1994 (BIHAR ACT 8 OF 1994) AND THE BIHAR
ENTERTAINMENT TAX ACT, 1948 (BIHAR ACT XXXV OF 1948)
Be it enacted by the Legislature of the State of Bi har in the sixtyfirst year of the
Republic of India as follows :-
1. Short title, extent and commencement— (1) This Act may be called the Bihar Finance
Act, 2010.
(2) It shall extend to the whole of the State of Bihar
(3) It shall come into force at once.
PART - I
AMENDMENT IN BIHAR VALUE ADDED TAX ACT, 2005
2. Amendment in Section 15 of the Act.— (a) After sub-section (1) of section 15 of the
Bihar Value Added Tax Act, 2005 (Act 27 of 2005), a new sub-section (1A) shall be added in the
following way, namely—
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“(1A) Notwithstanding anything to the contrary cont ained in the sub-section (1), the
State Government may, by notification and subject t o such conditions and
restrictions as may be prescribed, permit any class of registered dealers, whose
gross turnover does not exceed the limit specified in the notification to pay a
fixed amount in lieu of the tax payable by the dealer under the Act:
Provided that no such permission shall be granted t o a manufacturer or a person who
imports any goods from any place outside the State of Bihar for the purpose of
his business:
Provided further that the amount so specified shall be in addition to any tax that may be
payable by the dealer under section 4.”
(b). After sub-section (2) of section 15 of the Bihar Value Added Tax Act, 2005 (Act 27
of 2005), a new sub-section (2A) shall be added in the following way, namely—
“(2A) The dealers to whom the provisions of sub-section (1A) apply shall —
(a) not charge any tax on the sale of goods specified in Schedule I;
(b) not charge any tax on sale of goods effected by him; and
(c) not be entitled to issue tax invoices in respect of sales made by them.”
(c). In sub-section (3) of section 15 of the Bihar Value Added Tax Act, 2005 (Act 27 of
2005), after the words, bracket and figures ‘under sub-section (1)’, the words, bracket and figures
‘and under sub-section (1A)’ shall be inserted.
3. Amendment in Section 24 of the Act. — (a) In clause (b) of sub-section (1) of section
24 of the Bihar Value Added Tax Act, 2005 (Act 27 of 2005), after the words, bracket and figures
‘under sub-section (1)’, a comma shall be inserted and after the comma so inserted the words,
bracket and figures ‘under sub-section (1A)’ shall be inserted.
(b). In clause (b) of sub-section (1) of section 24 of the Bihar Value Added Tax Act, 2005
(Act 27 of 2005), after the words ‘at a fixed rate’ , the words ‘or a fixed amount’ shall be
inserted”.
(c) After sub-section (4) of section 24 of the Bihar Value Added Tax Act, 2005 (Act 27
of 2005), a new sub-section (4A) shall be added in the following way, namely—
“(4A) Every dealer who has been permitted to pay ta x under sub-section (1A) of
section 15 shall furnish to the prescribed authorit y an annual statement, in the
form and manner prescribed, in respect of every fin ancial year by the 31 st day of
July of the year following the year to which such statement relates.”
(d) After sub-section (9) of section 24 of the Bihar Value Added Tax Act, 2005 (Act 27
of 2005), a new sub-section (9A) shall be added in the following way, namely—
“(9A) Notwithstanding anything contained in sub-sec tion (9) of this section, every
dealer permitted to pay tax under sub-section (1A) of section 15 of the Act shall
deposit the fixed amount required to be paid by him in one installment and
attach evidence of such payment along with the appl ication required to be
furnished by him for paying tax under sub-section ( 1A) of section 15 of the
Act.”
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4. Addition of a new Section 24A in the Act.— After section 24 of the Bihar Value Added
Tax Act, 2005 (Act 27 of 2005), a new Section 24A s hall be added in the following way,
namely—
“24A. Returns of certain classes of dealers.- Notwithstanding anything to the
contrary contained in section 24, every dealer to w hom the provisions of clause
(b) of sub-section (5) of section 15 apply, shall f urnish to the prescribed
authority an annual return, in the form and manner prescribed, in respect of
every financial year by the 31 st day of July of the year following the year to
which such return relates.”
PART - II
Amendment in Bihar Motor Vehicles Taxation Act, 1994
5. Amendment of Section 5 of Bihar Motor Vehicles Taxa tion Act, 1994 (Bihar Act 8
of 1994).
(I) After Section 5(3) a new sub-section (4) shall be inserted in the following way namely-
"(4) : A rebate of fifty percent of total tax payable, including Additional Tax, shall be
allowed on all motor vehicles which fall under the definition of 'Battery
Operated Vehicle' as defined in the Central Motor Vehicles Rules, 1989."
(II ) After Section 5(4) a new sub-section (5) shall be i nserted in the following way
namely-
"(5) : A rebate of fifty percent of total tax payable, including Additional Tax, shall be
allowed on such stage carriages not more than one y ear old from the date of
first registration at the time of applying for the rebate, with seating capacity not
less than 13 persons and plying on routes within th e limits of Municipal
Corporation as notified by the Government of Bihar.
Provided that this rebate shall not be available fo r such vehicles more than
ten years old from the date of first registration."
(III) After Section 5(5) a new sub-section (6) shal l be inserted in the following way
namely-
"(6) : A “Green Tax” at the rate of ten percent of tax payable, including Additional
Tax, shall be payable by every owner of a registere d transport vehicle more
than 12 years old except on three wheelers, tractors and trailers."
6. Amendment of Section 7 of Bihar Motor Vehicles Taxa tion Act, 1994 (Bihar Act 8
of 1994).— After Section 7(7) a new sub-section (8) shall be i nserted in the following way
namely-
"(8) : (a) One-time tax for the life time of the vehicle sha ll be levied on tractors used
or kept for use for other than agricultural purpose at the rate of one percent of
the cost of the vehicle excluding Value Added Tax.
Provided one time tax payable by tractors already registered shall be calculated
after deducting the tax amount already paid.
(b) A one time tax of Rs. 4,000.00 shall be payab le by all trailers up to 3,000
kgs registered laden weight and Rs. 6,000.00 shall be payable by all
trailers more than 3,000 kgs registered laden weigh t used or kept for use
along with tractors for other than agricultural purpose :
Provided one time tax payable by trailers already r egistered shall be calculated
after deducting the tax amount already paid."
7. Amendment to section 10 of Bihar Motor Vehicles Tax ation Act, 1994 (Bihar Act 8 of
1994).— In section 10 of Bihar Motor Vehicles Taxation Act, 1994 "5%" shall be substituted by
"10%".
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8. Amendment of Schedule I of Bihar Motor Vehicle Taxa tion Act, 1994 (Bihar Act 8 of
1994). — The following shall substitute serial no. (3)(a)(i) , a new serial number 3(c) shall be
inserted after serial number 3(b), and serial no. 5 shall be deleted-
SCHEDULE I
PART C
[See sub-section (3) of Section 7]
3. Motor cabs and omnibuses –
(a) Seating not more than 4 persons (excluding the driver) –
(i) Three wheelers— (a) A one-time tax of Rs. 5,000.00 on all three wheel ers up to one
year of age at the time of registration for a period of ten years from the date of first registration in
the State:
Provided one time tax payable by three wheelers al ready registered shall be
calculated after deducting the tax amount already paid :
Provided further that no one time tax shall be paya ble if the vehicle has already
paid more than Rs. 5000.00 as taxes.
(b) A one time tax of Rs. 5,000.00 for a period of f ive years on three wheelers which
are more than ten years old :
Provided one time tax payable by such three wheeler s shall be calculated after
deducting the tax amount already paid after the ten year period.
(c) Three wheelers with seating upto 7 persons (excluding the driver)—
(a) A one-time tax of Rs. 7,500.00 on all three whee lers up to one year of
age at the time of registration for a period of ten years from the date of
first registration :
Provided one time tax payable by three wheelers already registered shall be
calculated after deducting the tax amount already paid :
Provided further that no one time tax shall be paya ble if the vehicle has
already paid more than Rs. 7,500.00 as taxes.
(b) A one time tax of Rs. 7,500.00 for a period of five years on three
wheelers which are more than ten years old :
Provided one time tax payable by such three wheeler s shall be calculated
after deducting the tax amount already paid after t he ten year
period.
5. Tractors deleted.
9. Amendment of Schedule II of Bihar Motor Vehicle Tax ation Act, 1994 (Bihar Act 8 of
1994).—The following parts of Schedule II shall be deleted from Bihar Motor Vehicle Act,1994-
Serial No.
1. - Rebate ---- - deleted
2(a). -------------- - deleted.
3. - Rebate ---- - deleted
P
ART - III
AMENDMENT IN BIHAR ENTERTAINMENT TAX ACT, 1948
10. Amendment in Section-2 of the Bihar Entertainment T ax Act, 1948 – ( a) After Sub-
clause (iv) of Sub-Section (g) of Section-2 of the Bihar Entertainment Tax Act, 1948 an
explanation shall be inserted in the following way, namely –
“EXPLANATION . – ‘Payment for admission’ shall not include maint enance fee specified
by the Urban Development Department.”
(b) After Sub-Section (q) of Section-2 of the Act a n ew Sub-Section (r) shall be added in
the following way, namely –
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“(r) ‘Gross collection capacity’ shall mean the amount collected in respect of the total
seating capacity and includes payment for admission, tax realized at rates notified
from time to time under sub-section (1) of section (3), any fee or surcharge
realized in respect of any right of entry to an ent ertainment or any service or
facility extended, or in respect of any goods in connection therewith, in respect of
any entry to an entertainment but does not include any maintenance fee specified
by the Urban Development Department.”
11 . Repeal of Section 3A of the Act.—- Section 3A of the Bihar Entertainment Tax Act,
1948 shall be repealed and the word, figure and let ter “section 3A”, wherever appearing in the
said Act, shall be repealed.
12. Substitution of Section 3AAA of the Act. - Section 3AAA of the Bihar Entertainments
Tax Act, 1948 (Bihar Act XXXV of 1948) shall be substituted by the following :–
“3AAA . Notwithstanding any thing contained in the Act, t here shall be levied, and
paid by every entertainment provider to the State G overnment, a tax, in such
manner as may be prescribed, not exceeding twenty-f ive per centum of the gross
collection, but not below fifteen per centum of the gross collection, in respect of
the entertainment provided by him, as may be specif ied by the State Government
in a notification published in the Official Gazette.
EXPLANATION —For the purposes of this Section, the expression “ gross collection”
shall mean the aggregate of the amount of payments received by the
entertainment provider from the subscriber receiving signals through the Set Top
Box.”
By Order of the Governor of Bihar,
RAJENDRA KUMAR MISHRA
Secretary to the Government.
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/g466/uni092C/uni0939/uni093E/uni0930व प/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942क/uni093E/uni093F/uni0936/uni0924 /uni090Fव/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण) 258-571 +400-/uni0921/g5470/uni091F/g5470पी0/uni0964
Website: http://egazette.bih.nic.in
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