/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/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
/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
26 26 26 26 /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 /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E 270 270 270 270) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E, , , , /uni0936/uni0941/u092C /uni0936/uni0941/u092C /uni0936/uni0941/u092C /uni0936/uni0941/u092C/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 16 16 16 16 /uni0905/u0942/uni0940/uni0932 /uni0905/u0942/uni0940/uni0932 /uni0905/u0942/uni0940/uni0932 /uni0905/u0942/uni0940/uni0932 20 20 20 2010 10 10 10
fof/k foHkkx
&&&&&&&&
vf/klwpuk
16 vizhy 2010
la0 ,y0th01&10@2010@yst&% 129 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu; e]
ftlij egkefge jkT;iky fnukad 12 vizhy] 2010 dks vuq efr ns pqds gSa] blds }kjk loZlk/kkj.k dh
lwpuk ds fy;s izdkf'kr fd;k tkrk gS%&
fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
lfpoA
[fcgkj vf/kfu;e 11] 2010 ]
fcgkj d`f"k Hkwfe ¼xSj&d`f"k iz;kstuksa ds fy, lEifjorZu½ vf/kfu;e] 2010
d`f"k Hkwfe ds xSj&d`f"k iz;kstuksa ls lEifjorZu ds fy, rFkk mlls lEc) ,oa vuq"kaxh ekeyksa dks
fofu;fer djus gsrq vf/kfu;eA
Hkkjr x.kjkT; ds bdlBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer
gks%&
1- laf{kIr uke] foLrkj ,oa izkjaHk A&¼
1½ ;g vf/kfu;e fcgkj d`f"k Hkwfe ¼xSj&d`f"k iz;kstu ksa ds fy,
lEifjorZu½ vf/kfu;e] 2010 dgk tk ldsxkA
¼ 2½ ;g fcgkj E;wfufliy vf/kfu;e] 2007 ;k mlds fdlh Hk kx ds rgr uxj {ks= ds :i esa xfBr
;k dSUVksuesaV ds rgr iM+us okys fdlh {ks= dks NksM +dj lEiw.kZ fcgkj jkT; esa foLrkfjr gksxkA bl vf/kf u;e
dk foLrkj ogh gksxk tSlk fcgkj dk'rdkjh vf/kfu;e] 1885 esa micaf/kr gSA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 16 /uni0905/u0942/uni0940/uni0932 2010
Li"Vhdj.k%& ;g vf/kfu;e fdlh gn rd d`f"k Hkwfe lekf gr djrs gq, ,sls {ks= ij ykxw ugha gksxk ftls
ekLVj Iyku ds izdk'ku ds }kjk ;k vU; fdlh fof/k ls O;kolkf;d] vkS/kksfxd ;k uxj {ks= ds :i esa
vf/klwfpr fd;k x;k gksA
¼ 3½ ;g ml frfFk ls izo`Ùk gksxk tks ljdkj vf/klwpuk }kjk fu;r djs
2- ifjHkk"kk,¡ A& bl vf/kfu;e esa] tcrd lanHkZ esa vU;Fkk visf{kr u gks]
¼d½ Þd`f"k HkwfeÞ ls vfHkizsr gS d`f"k ,oa lgc) fØ; kdykiksa ds fy, iz;qDr HkwfeA
¼[k½ ÞlEifjorZuß ls vfHkizsr gS d`f"k ls xSj&d`f"k iz;kstuksa ds fy, Hkwfe mi;ksx esa ifjorZuA
¼x½ ÞlEifjorZu Qhlß esa lEcfU/kr ifjfLFkfr;ksa esa ykxw Qhl 'kkfey gSA
¼?k½ ÞxSj&d`f"k Hkwfeß ls vfHkizsr gS d`f"k Hkwfe l s fHkUu HkwfeA
¼³½ Þljdkjß ls vfHkizsr gS fcgkj ljdkjA
¼p½ ÞlekgÙkkZß ls vfHkizsr gS ftyk lekgÙkkZ ftldh vf /kdkfjrk esa lEifjorZu ds fy, vkosfnr d`f"k Hkwfe
vofLFkr gS] rFkk blesa bl vf/kfu;e ds v/khu ftyk le kgÙkkZ dh 'kfDr;ksa dk iz;ksx rFkk d`R;ksa dk
vuqikyu djus okyk ljdkj }kjk izkf/kd`r dksbZ vU; vf/kdkjh lfEefyr gSA
¼N½ Þl{ke izkf/kdkjß ls vfHkizsr gS vuqeaMy inkf/kd kjh] ftldh vf/kdkfjrk esa lEcfU/kr d`f"k Hkwfe ;k
mldk Hkkx vofLFkr gksA
¼t½ Þfofgr izfØ;kß ls vfHkizsr gS bl vf/kfu;e ds v/ khu ljdkj }kjk fufeZr fu;eksa vFkok ljdkjh
vkns'k ds }kjk fofgr izfØ;kA
¼>½ Þvf/klwpukß ls vfHkizsr gS fcgkj jkti= esa izdkf 'kr vf/klwpuk rFkk 'kCn Þvf/klwfprß rnuqlkj le>k
tk;sxkA
¼¥½ Þvf/kHkksxhß esa fuEufyf[kr lfEefyr gSa %&
¼
i½ dksbZ O;fDr] Hkwfe vFkok mlds Åij fufeZr lajpuk ds fy, rRle; yxku ;k mlds va'k dk
Hkqxrku dj jgk gks ;k Hkqxrku ds fy, mÙkjnk;h gksA
¼ii ½ yxku&eqDr vf/kHkksxhA
¼V½ ÞLokehÞ esa lfEefyr gS dksbZ O;fDr] tks rRle; v ius ys[kk esa ;k fdlh vU; O;fDr ds ,tsUV] VªLVh]
vfHkHkkod] izcU/kd ;k fjlhHkj ds :i esa] ;k fdlh /k kfeZd] 'kS{kf.kd ;k nkrO; iz;kstu ls] d`f"k Hkwfe
;k oSlh Hkwfe ij fufeZr lajpuk ds fy, yxku ;k equkQk ys jgk gks] ;k ysus dh vgZrk j[krk gks rFkk
blesa fuEufyf[kr Hkh lfEefyr gSa] ftUgsa jkT; ljdkj ;k dsUnz ljdkj ds }kjk Hkwfe yht ij nh x;h
gS%&
¼i½ dksbZ yht/kkjh] ;fn ljdkj ds }kjk mls Hkwfe xSj &d`f"k iz;kstukFkZ yht ij nh x;h gS rFkk mls mlls
vk; gks jgh gks(
¼ii ½ dksbZ LFkkuh; izkf/kdkj] ;fn Hkwfe LFkkuh; izkf/k dkj esa fufgr gks rFkk xSj&d`f"k iz;kstukFkZ mlls v k;
izkfIr ds fy,] iz;qDr gSA
¼B½ Þcktkj ewY;ß ls vfHkizsr gS Hkkjrh; LVkEi vf/kf u;e] 1899 ds izko/kkuksa ds v/khu lekgÙkkZ }kjk ;F kk
vo/kkfjr d`f"k Hkwfe dk ewY;A
3
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923)] 16 /uni0905/u0942/uni0940/uni0932 2010
3- Hkwfe mi;ksx lEifjorZu A& ¼1½ l{ke izkf/kdkj dh iwokZuqefr ds fcuk jkT; esa d`f"k Hkwfe dk
xSj&d`f"k mi;ksx ugha fd;k tk,xkA
¼2½ xSj&d`f"k Hkwfe ds iz;kstukFkZ d`f"k Hkwfe d s ,sls lEifjorZu ds fy, vkosnu /kkjk&4 ds v/khu ;Fk k
fofufnZ"V lEifjorZu Qhl lfgr fofgr izi= esa fn;k tk;xkA
¼3½ ;fn mi&/kkjk&¼2½ ds vuqlkj Hkqxrku fd;k x;k l EifjorZu Qhl fofgr Qhl ls de ik;k tkrk
gS rc vkosnu izkfIr ds 30 fnuksa ds Hkhrj l{ke inkf/kdkjh ds }kjk vkosnd dks ,d lwpuk izsf"kr djds Qhl esa
deh dh tkudkjh nh tk,xhA
¼4½ vkosnd mi&/kkjk ¼3½ ds v/khu fuxZr lwpuk esa fu fnZ"V vUrj Qhl dks lwpuk izkfIr ds rhl fnuksa
ds Hkhrj tek djsxkA
¼5½ ;fn vkosnd mi&/kkjk ¼3½ ds v/khu fuxZr lwpuk e sa vafdr vUrj Qhl dks ,slh lwpuk izkfIr ds
30 fnukas ds Hkhrj tek ugha djrk gS] rc l{ke izkf/k dkj vkosnd dks ,d f}rh; lwpuk fuxZr djsxk ftlesa
mls lwpuk izkfIr ds 15 fnukas ds vUnj vUrj Qhl tek d jus dk funs'k fn;k tk;sxkA ;fn vkosnd funs'k dk
vuqikyu djus esa foQYk jgrk gS rc mldk vkosnu vLohd`r dj fn;k tk;sxkA
¼6½ lEifjorZu ds fy, vkosfnr vuqefr vkosnu izkIr g ksus dh frfFk ;k vUrj jkf'k dh izkfIr dh
frfFk] tks ckn esa gks] ds 90 fnuksa ds Hkhrj l{ke inkf/kdkjh ds }kjk iw.kZr% ;k va'kr% ;k rks fuxZr d h tk,xh
vFkok vLohd`r dh tk,xh ijUrq ,sls vkosnuksa dks vLo hd`r djus dh fLFkfr esa] vLohd`fr ds dkj.kksa dks
fyf[kr :i esa vfHkfyf[kr dj vkosnd dks lalwfpr fd;k tk,xkA
;fn mi;qZDr lEifjorZu fcgkj vf/kfu;e 21] 1993 ds i zo`Ùk gksus ds ckn rFkk bl vf/kfu;e ds izo`Ùk
gksus ds iwoZ dj fy;k x;k gks rks lEifjorZu gsrq mÙ kjnk;h O;fDr ds fy, vfuok;Z gksxk fd og vf/kfu;e
izo`Ùk gksus dh frfFk ds 6 eghuksa ds Hkhrj bl vf/k fu;e dh /kkjk&4 esa micfU/kr lEifjorZu Qhl ds lkFk rFkk
lEcfU/kr Hkwfe ds orZeku cktkj ewY; ds 1 izfr'kr
ds vfrfjDr lEifjorZu Qhl ds lkFk l{ke izkf/kdkj ds
le{k] mi;qZDr lEifjorZu ds rF; dk mYys[k djrs gq, vkosnu ns ftlesa vlQy jgus ij l{ke izkf/kdkj bl
vf/kfu;e] dh /kkjk&6 ds vuqlkj dkjZokbZ djsxk %
ijUrq] ;fn fcgkj vf/kfu;e 21] 1993 ds izkjEHk ds iwoZ dksbZ lEifjorZu dj fy;k x;k gS rFkk lacaf/kr
O;fDr dks lEifjorZu vkns'k dh vko';drk gS vkSj og b lds fy, vkosnu nsrk gS rks mls bl vf/kfu;e ds
izko/kkuksa ds v/;/khu rFkk bl vf/kfu;e dh /kkjk&4 ¼1½ esa fofufnZ"V lEifjorZu Qhl dk Hkqxrku djus ij
lEifjorZu djus dh vuqefr nh tk ldsxhA
¼7½ vkosnu izkIr gksus ij l{ke izkf/kdkj bl vf/kfu ;e ds izko/kkuksa ds v/khu] dkjZokbZ djsxk %
ijarq ;fn ,sls vkosnu ij mi /kkjk¼6½ ds v/khu fofg r le; esa dksbZ vkns'k ikfjr ugha gksrk gks] rks
lEcfU/kr vkosnd l{ke inkf/kdkjh dks fucaf/kr Mkd ls mlds }kjk okafNr vuqefr dh
vizkfIr dh lwpuk HkstsxkA ,slh lwpuk izkIr gksus ij l {ke inkf/kdkjh lwpuk izkfIr ds ,d
i{k ds vUnj okafNr vuqefr iznku djsxk vU;Fkk visf{kr vuqefr nh x;h ekuh tk,xhA
ijUrq vkSj fd ;fn vkosnu iw.kZr% ;k va'kr% vLohd`r dj fn;k tkrk gS] rc vkosnd }kjk tek fd;k
x;k lEifjorZu Qhl] ftruh Hkwfe ds fy, vuqefr iznku ugha dh tk ldh] ml vuqikr esa mldks okil dj
nh tk,xhA
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 16 /uni0905/u0942/uni0940/uni0932 2010
Li"Vhdj.k %& fdlh Hkw[kaM ds va'k ;k iw.kZ] ftls xS j&d`f"k iz;kstu ds fy, mi;ksx esa yk;k tk jgk gks ; k
yk;k tkus okyk gks] ds fo:) lEifjorZu dh vuqefr nh tk ldsxhA ,slh Hkwfe ds mi;ksx ds vuqikr
esa lEifjorZu Qhl dk Hkqxrku ns; gksxkA
4- lEifjorZu Qhl yxkus rFkk olwy djus dh 'kfDr A& ¼1½ bl vf/kfu;e ds izo`Ùk gksus dh frfFk
ds izHkko ls d`f"k Hkwfe ds izR;sd n[kydkj ;k Lokeh dks ljdkj ds }kjk le;≤ ij {ks=ksa ds fy, ;Fkk
vf/klwfpr Hkwfe ds cktkj ewY; dk 10 % xSj d`f"k iz;kstu ds fy, lEifjoÙkZu Qhl dk Hkqxrku djuk gksxkA
¼2½ Hkw&Lokeh] tc mldh d`f"k Hkwfe ds xSj d`f"k mi ;ksx ds fy, lEifjorZu dh vuqefr nh tk pqdh
gks] ,sls lEifjorZu ds iwoZ fcgkj dk'rdkjh vf/kfu;e ] 1885 ds izklafxd izko/kkuksa ;k blds v/;/khu fuxZ r
fu;eksa@vuqns'kksa ;fn dksbZ gksa] ds rgr Hkqxrku f d, x, yxku@lsl ds nl xq.kk ds nj ls yxku@lsl Hkwfe
ds ftl va'k ds fy, vuqefr nh x;h gks] dk Hkqxrku djsxkA
5- d`f"k Hkwfe dk xSj&d`f"k iz;kstukFkZ lEifjorZu dk vkns'k nsus ds fy, l{ke izkf/kdkj A&¼1½
vuqeaMy inkf/kdkjh vius {ks=h; vf/kdkfjrk esa vofLF kr Hkwfe ds laca/k esa d`f"k iz;kstu ls xSj&d`f"k i z;kstu esa
Hkwfe ds mi;ksx ds fy, vkns'k nsus ds fy, l{ke gksaxsA
¼2½ l{ke izkf/kdkj ds }kjk lEifjorZu dh vuqefr ek= blh vk/kkj ij vLohd`r dh tk ldsxh fd
leqfpr lEifjorZu Qhl dk Hkqxrku ugha fd;k x;k gS] ; k lEifjorZu ls lkoZtfud U;wlsUl dh lEHkkouk gS
;k bl /kkjk dh mi&/kkjk ¼3½ ds v/khu vf/kjksfir dh tk ldusokyh 'krksZa ds vuqikyu esa Hkw/kkjh v{ke ;k
vfuPNqd gksA
¼3½ ek= fuEufyf[kr mís';ksa ds fy, lEifjorZu ij 'k rsZa vf/kjksfir dh tk ldrh gSa] ;Fkk&lkoZtfud
LokLF;] lqj{kk ,oa lqfo/kk lqfuf'pr djus ds fy, rFkk ,slh Hkwfe ds ekeys esa tgk¡ Hkwfe dk mi;ksx Hkou&LFky
ds :i esa fd;k tkuk gS] rkfd ;g Hkh lqfuf'pr fd;k t k lds fd LFkyksa dk ifjek.k] O;oLFkk vkSj igq¡p
n[kydkjksa ds LokLF; rFkk lqfo/kk ds fy, i;kZIr gS ;k LFkkuh; rkSj ij mi;qDr gSA
¼4½ ;fn fdlh ikfjr vkns'k ;k fdlh Hkh iwoZxkeh mi& /kkjk esa vf/kjksfir 'krksZa ds mYya?ku esa fdlh
Hkwfe ds iz;kstu dk lEifjorZu gks x;k gks rks l{ke izkf/kdkj ,sls mYya?ku ds fy, mÙkjnk;h O;fDr dks lw puk
rkehy gksus ds 6 ekg ds Hkhrj Hkwfe ds ewy iz;kstu ds fy, mi;ksx djus dk vkns'k nsxk ;k vU; ,sls
vko';d dne mBk,xk ftlls Hkwfe dk mlds ewy iz;kstu d s fy, mi;ksx gks lds] ;k 'krZ dk vuqikyu gks
ldsA
¼5½ ;fn mi&/kkjk ¼4½ ds v/khu lwpuk izkIr dksbZ O;f Dr lwpuk esa fofgr vof/k esa l{ke izkf/kdkj ds
}kjk ;Fkkvknsf'kr dkjZokbZ djus esa foQy jgrk gS rc l{ke izkf/kdkj vius vkns'k dk vuqikyu lqfuf'pr
djkus ds fy, vko';d dne mBk,xk rFkk ,slk djus esa m ixr dksbZ [kpZ Hkw&jktLo ds cdk;k ds :i esa ,sls
O;fDr ls olwyuh; gksxhA
6- vuf/kd`r lEifjorZu ds fy, 'kkfLr A&¼1½ l{ke izk f/kdkj Loizsj.kk ls ;k lEcfU/kr vapy vf/kdkjh
ds }kjk bl vf/kfu;e ds izo`Ùk gksus ds ckn fdlh O;f Dr ds }kjk d`f"k Hkwfe ds xSj d`f"k Hkwfe esa lEifj orZu ds
lEcU/k esa lefiZr izfrosnu ij dk;Zokgh izkjEHk dj ldsxkA ,slh lwpuk@izfrosnu izkIr gksus ij l{ke izkf/kdkj
dk;Zokgh izkjEHk djsxk rFkk lEcfU/kr O;fDr dks vius U;k;ky; esa mifLFkr gksus rFkk d`f"k Hkwfe ds xSj& d`f"k
mi;ksx esa izfrosfnr lEifjorZu ds lEcU/k esa dkj.k& i`PNk lefiZr djus] visf{kr lEifjorZu Qhl ,oa mlds
lkFk bl /kkjk dh mi&/kkjk ¼3½ esa fofufnZ"V 'kkfLr tek djus dh vis{kk djrs gq, lwpuk fuxZr djsxkA
5
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923)] 16 /uni0905/u0942/uni0940/uni0932 2010
¼2½ ;fn l{ke izkf/kdkj dh ;g jk; gks fd d`f"k Hkwfe dks /kkjk&3 esa micfU/kr vuqefr izkIr fd;s fcuk
xSj&d`f"k mi;ksx esa yk;k x;k gS rks ;g le>k tk,xk fd d`f"k Hkwfe dks xSj&d`f"k iz;kstu esa lEifjofrZr dj
fy;k x;k gSA
¼3½ ,sls vuf/kd`r lEifjorZu ds ekeys esa l{ke izkf/kdkj vf/kfu;e dh /kkjk&4 esa fofufnZ"V mDr Hkwfe
ds fy, lEifjorZu Qhl ds vfrfjDr lEifjorZu Qhl ds 50 izfr'kr dh 'kkfLr vf/kjksfir djsxkA
¼4½ Hkwfe dk Lokeh ;k n[kydkj ;Fkkfofgr jhfr ls vkn s'k dh frfFk ls rhu ekg ds Hkhrj mi&/kkjk
¼3½ esa vafdr lEifjorZu Qhl ,oa 'kkfLr dk Hkqxrku djsxkA
¼5½ ¼i½ ;fn lEifjorZu Qhl ,oa 'kkfLRk dk Hkqxrku mi&/kkjk ¼4½ esa fofufnZ"V vof/k O;rhr gksus ij
vleknÙk jgs] rc fcgkj ,oa mM+hlk yksd ekax olwyh vf /kfu;e] 1914 ds izko/kkuksa ds vuqlkj ns; jkf'k
olwyuh; gksxhA
¼ii ½ ,sls Hkw&Lokeh ;k Hkw&n[kydkj ds fo:) bl vf/kfu;e dh /kkjk&5 dh mi&/kkjk ¼4½ rFkk ¼5½ ds
v/khu vko';d dkjZokbZ izkjaHk dh tk,xhA
7- lEifjoÙkZu Qhl esa NwV A& ¼1½ m|ksx foHkkx] f cgkj ljdkj ds }kjk bl lEcU/k esa ;Fkk vf/klwfpr
m|ksx ls tqM+s ekeys] eqís vkSj uhfr esa lEifjorZu vuqekU; gksxk ijUrq blesa lEifjorZu Qhl ns; ugha gk sxkA
,rnFkZ] vkosnd l{ke izkf/kdkj ds le{k vkosnu dj lds axs] tks bl vf/kfu;e ds izko/kkuksa ds vuqlkj
lEifjorZu dh Lohd`fr nsxkA
¼2½ mi&/kkjk ¼1½ esa micfU/kr fdlh Hkwfe ds ekeyks a esa] tks ewyr% NwV dh Js.kh esa Fkh] ckn esa ,slk
mi;ksx fd;k tk, ftlds fy, NwV ugha gks] bl vf/kfu;e ds izko/kkuksa ds v/khu lEifjoÙkZu Qhl izHkk;Z gksxkA
8- dfri; Hkwfe ,oa Hkwfe mi;ksx esa lEifjorZu dh vuqefr vuisf{kr gksuk A&
fuEufyf[kr ds laca/k esa lEifjorZu dh vuqefr vuis f{kr gksxh %&
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¼N½ fcgkj dk'rdkjh vf/kfu;e] 1885 dh /kkjk&23 ¼2½ esa fofufnZ"V Hkwfe&mi;ksxA
9- vihy ,oa iqujh{k.k A&¼1½ vuqeaMy inkf/kdkjh ds vkns'k ls O;fFkr dksbZ O;fDr ,sls vkns'k ds 60
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10- vU; fof/k;ksa ij vf/kfu;e dk v/;kjksgh gksuk A&rRle; izo`Ùk fdlh Hkh vU; fof/k ;k fof/k dh
'kfDr;qDr fdlh ijEijk ;k O;ogkj ;k lafonk] U;k;ky; ;k fdlh vU; izkf/kdkj ds fu.kZ;] fMØh ;k vkns'k ls
vlaxr jgus ij Hkh] bl vf/kfu;e ds izko/kku izHkkoh gksaxsA
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 16 /uni0905/u0942/uni0940/uni0932 2010
11- funs'k nsus dh 'kfDr A&bl vf/kfu;e ds izko/kku ksa dks izHkkoh cukus ds iz;kstukFkZ ljdkj fdlh
inkf/kdkjh] izkf/kdkj ;k ljdkj ds v/khuLFk O;fDr dks ;Fkksfpr funs'k nsus esa l{ke gksxhA
12- vf/kdkfjrk dk otZu A& bl vf/kfu;e esa Li"Vr;k vU;Fkk micfU/kr dks NksM+dj fdlh Hkh
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blds v/khu cuh fdlh fu;ekoyh ds v/khu fdlh inkf/kdk jh ;k izkf/kdkj ds }kjk ikfjr vkns'k ;k fy, x,
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ljdkj vf/klwpuk ds }kjk fu;e cuk ldsxhA
16 vizhy 2010
la0 ,y0th0 1&10@2010@yst&130
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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
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lfpoA
[Bihar Act 11, 2010]
THE BIHAR AGRICULTURE LAND (CONVERSION FOR NON-AGRICULTURE
PURPOSES) ACT, 2010
AN
ACT
TO REGULATE THE CONVERSION OF AGRICULTURE LAND TO N ON -AGRICULTURE
PURPOSES AND FOR MATTERS CONNECTED THEREWITH AND INCIDENTAL THERETO .
B E it enacted by the Legislature of the State of Biha r in the sixty-first year of the
Republic of India as follows :-
1. Short title, extent and commencement . -- (1) This Act may be called the Bihar
Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010.
(2) It shall extends to the whole of the State of Bihar except any area constituted
as a municipal area under the Bihar Municipal Act, 2007 or part thereof or which is under
a cantonment. The extent of the Act will be the sam e as provided in the Bihar Tenancy
Act, 1885.
Explanation: - This Act shall not be applicable to any extent if the area comprising the
agriculture land is notified as commercial, industr ial or urban area either by
publication of Master Plan or by any other mode.
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(3) It shall come into force on such date as the G overnment by notification
appoint.
2. Definitions . -- In this Act unless the context otherwise requires,
(a) "agriculture land" means land used for agricu lture and allied activities.
(b) "Conversion" means change of land use from ag riculture to non-
agriculture purposes.
(c) "Conversion fee" connotes fee as applicable i n related
circumstances.
(d) "Non-agriculture land" means land other t han agriculture land.
(e) "Government" means the Government of Bihar.
(f) "Collector" means the District Collector i n whose jurisdiction the
agriculture land for which conversion is applied fo r is situate and also
includes any other officer authorized by the Govern ment to exercise the
powers and perform the functions of the District Collector under this Act
(g) "Competent Authority" means the Sub-Divisiona l Officer in whose
jurisdiction the concerning agriculture land or a part thereof is situate.
(h) "Prescribed Procedure" means procedure prescr ibed by Rules or by any
government order made by the Government under this Act:
(i) "Notification" means a notification published in the Bihar Gazette and the
word "Notified" shall be construed accordingly:
(j) "occupier" includes:
(i) any person for the time being paying or liab le to pay the rent, or any
portion of the rent, for the land or, for the struc ture constructed
thereon;
(ii) a rent-free occupant:
(k) "Owner" includes any person for the time being receiving or entitled to
receive, whether on his own account, or as an agent , trustee, guardian,
manager or receiver, for another person, or for any religious, educational
or charitable purpose, rent or profits for the agri culture land or for the
structure constructed on such land and includes the following to whom the
land have been leased out by the State Government o r the Central
Government:
(i) A lessee, if the land has been leased out by the Government for any
non- agriculture purpose deriving income therefrom.
(ii) a local authority, if the land is veste d in the local authority and
used for any non-agriculture purpose deriving inco me therefrom.
(l) "Market value" means value of the agriculture land as determined by the
Collector under the provisions of the Indian Stamp Act, 1899.
3. Land use Conversion .-- (1) Agriculture land in the State shall not be used for
non-agriculture purpose, without the prior permission of the competent authority.
(2) An application for such conversion of the agri culture land for non-agriculture
purpose shall be made before the competent authorit y in the form prescribed along with
conversion fee as specified under section 4.
(3) If the conversion fee so paid as per sub-sec tion (2) is found to be less than
the fee prescribed, a notice shall be issued by the competent authority to the applicant
within 30 days of the receipt of the application intimating him the deficit amount.
(4) The applicant shall deposit the deficit fees indicated in the notice issued under
sub-section (3) within 30 days of the receipt of such notice.
8 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 16 /uni0905/u0942/uni0940/uni0932 2010
(5) In case the applicant does not deposit the def icit fees indicated in the sub-
section (3) within 30 days of the receipt of such n otice, the competent authority shall
issue a second notice to the applicant directing hi m therein to deposit the deficit fees
within 15 days of the receipt of notice. If the app licant fails to comply with the direction,
his application is liable to be rejected.
(6) The conversion permission applied for shall ei ther be issued, rejected in full
or part by the competent authority within ninety da ys from the date of the receipt of the
application or receipt of the deficit amount whiche ver is later, provided that in case such
applications are rejected, the reasons for such rej ection shall be recorded in writing and
communicated to the applicant.
In case the aforesaid conversion has been made afte r the coming into force of the
Bihar Act 21 of 1993 and prior to the commencement of this Act, it will be incumbent on
the person responsible for the conversion to apply to the competent authority stating
therein the fact of the said conversion within a pe riod of 6 months from the date of the
commencement of this Act along with conversion fee provided in Section 4 of the Act,
and alongwith an additional conversion fee of 1% of the current market value of the land
concerned, failing which the competent authority sh all proceed in accordance with
section 6 of the Act :
Provided, if a conversion has been made prior to th e commencement of the Bihar
Act 21 of 1993 and the person concerned requires an d applies for a conversion order, he
may be allowed to convert, subject to the provision s of this Act and on payment of the
conversion fees as specified in Section 4 (1) of this Act.
(7) On receipt of the application, the competent a uthority shall proceed according
to the provisions of the Act.
Provided that if no order is passed on such applica tion, within the time prescribed
in sub-section (6), the applicant concerned shall i ntimate the competent authority by
registered post regarding the non-receipt of the de sired permission by him. On the receipt
of such intimation, the competent authority shall g rant the required permission within a
fortnight of such receipt, otherwise the required p ermission shall be deemed to have been
given.
Provided further that in case the application is re jected in part or full, the
conversion fee as deposited by the applicant shall be refunded to him in proportion of the
land against which the permission could not be granted.
Explanation.- Permission for conversion may be gran ted against a plot, in part or
whole, which is or is to be used for non-agricultur e purpose. Payment of conversion fees
shall be due in proportion to such land use.
4. Power to levy and collect conversion fee .-- (1) With effect from the date of the
commencement of this Act, every occupier or owner o f agriculture land shall have to pay
a conversion fee for non-agriculture purposes, at t he rate of 10% of the market value of
the land in areas as may be notified by the Government from time to time.
(2) After the permission for conversion of his agri culture land for non-agriculture
purposes is accorded the land owner shall pay rent/ cess in respect of the portion of land
for which the permission has been accorded at the rate of ten times of the rent/cess of that
portion of land being paid by him prior to such con version under the relevant provisions
of the Bihar Tenancy Act, 1885 or Rules/ Instructions if any, issued thereunder.
5. Authority Competent to order conversion of agricult ure land for non-
agriculture purpose .-- (1) The Sub Divisional Officer shall be compete nt to order, in
respect of the land situated within his territorial jurisdiction, conversion of land use from
agriculture purpose to non-agriculture purpose.
9
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(2) Permission to convert may be refused by the co mpetent authority only on the
ground that adequate conversion fee has not been pa id, or that the conversion is likely to
cause a public nuisance, or that the landholder is unable or unwilling to comply with the
conditions that may be imposed under sub-section (3) of this Section.
(3) Conditions may be imposed on conversion for th e following objects, namely,
in order to secure the public health, safety and convenience, and in the case of land which
is to be used as building sites, in order to ensure further that the dimensions, arrangement
and accessibility of the sites are adequate for the health and convenience of occupiers or
are suitable locally.
(4) If the purpose of any land has been converted i n contravention of an order
passed or of a condition imposed under any of the f oregoing sub-sections, the competent
authority may serve a notice on the person responsi ble for such contravention, directing
him, to use the land for its original purpose withi n 6 months of the service of the notice,
or to take such other steps as may be required in o rder that the land may be used for its
original purpose, or that the condition may be satisfied.
(5) If any person served with the notice under sub- section (4) fails within the
period stated in the notice to take action as order ed by the competent authority under that
Sub-section, the competent authority may take neces sary steps so as to ensure a
compliance of his order; and any cost incurred in d oing so shall be recoverable from such
person as if it were an arrear of land revenue.
6 Penalty for unauthorized conversion .-- (1) The competent authority may initiate
proceedings either suo motu or on a report submitted by the Anchal Adhikari co ncerned
regarding the conversion of agriculture land into n on-agriculture land by a person after
the commencement of this Act. On receiving such inf ormation/report, the competent
authority shall start proceeding and shall issue notice to the person concerned to appear in
his court and submit a show cause regarding the rep orted conversion of agriculture land
into non-agriculture use and requiring him to pay t he requisite conversion fee, along with
penalty as specified in sub-section (3) of this section.
(2) If the competent authority is of the opinion th at any agriculture land has been
put to non-agriculture use without obtaining the pe rmission as provided for under section
3 the agriculture land shall be deemed to have been converted into non-agriculture
purpose.
(3) In case of such unauthorized conversion, the co mpetent authority shall impose
a penalty of 50% of the conversion fee over and abo ve the conversion fee for the said
land specified under section 4 (1) of the Act.
(4) The owner or occupier of the land shall pay the conversion fees and penalty as
specified in sub-section (3) within 3 months of the order in such manner as may be
specified.
(5) (i) The conversion fee and penalty which remain unpaid after the lapse of the
period specified in sub-section (4), shall be recov erable as per the provisions of The
Bihar and Orissa Public Demands Recovery Act, 1914.
(ii) Necessary action will be initiated against such land-owner or occupier of land
under sub-sections (4) and (5) of the Section 5 of this Act.
7. Exemption from Conversion Fees . -(1) Conversion may be allowed in case,
issue and policy appertaining to industry notified as such in this regard by the Department
of Industry, Government of Bihar, but no conversion fees shall be payable therein.
Applicants may apply to the competent authority, fo r this, who will allow conversion as
per the provisions of this Act.
10 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 16 /uni0905/u0942/uni0940/uni0932 2010
(2) In case a land falling in the exempt category o riginally as provided in sub-
section (1), is subsequently put to such use for wh ich no exemption is permissible,
conversion fees will be charged as per the provisions of this Act.
8 Permission for conversion not required in respect of certain land and land use -
No permission for conversion shall be required in respect of the following:
(a) land owned by the State Government;
(b) land owned by a local authority which is used for any community
purpose so long as the land is not used for commercial purpose;
(c) land used for religious, social or charitable purposes so long as the
land is not used for commercial purpose;
(d) land used for household micro-industries inv olving traditional
occupation, not exceeding one acre;
(e) land used for small shops subject to a maximu m of 500 square
feet;
(f) land used for such other purposes as may be n otified by the
Government from time to time;
(g) land use specified in Section 23 (2) of The Bih ar Tenancy Act,
1885.
9. Appeals and Revisions . --(1) Any person aggrieved by an order of the Sub
Divisional Officer may file an appeal before the Co llector within sixty days of such
order.
(2) A revision case may be filed against the appell ate order before the Divisional
Commissioner within thirty days of such order.
10. Act to override other laws .-- The provisions of this Act shall have effect
notwithstanding anything inconsistent therewith in any other law for the time being in
force, or any custom or usage having the force of l aw or contract or Judgment, decree or
order of a court or any other authority.
11. Power to give directions .-- For the purpose of giving effect to the provisi ons
of this Act, it shall be competent for the Governme nt to issue such directions as they may
deem fit to any officer, authority or person subordinate to the government.
12. Bar on jurisdiction .-- Save as otherwise expressly provided in this Ac t, no
court shall entertain any suit, or other proceeding to set-aside or modify, or question the
validity of deficit fee under section 3 or fine imp osed under section 6, or order passed or
decision taken by any officer or authority under the Act or any rules made thereunder.
13. Protection of action taken in good faith .-- No suit, prosecution or other legal
proceeding shall be instituted against any person f or anything which is in good faith done
or intended to be done under this Act or under the Rules made thereunder.
14. Power to remove difficulties . -- If any difficulty arises in giving effect to t he
provisions of this Act, the Government may, by an o rder published in the Bihar Gazette,
11
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make such arrangements not consistent with the prov ision of this Act, as it appear to be
necessary or expedient for removing the difficulty.
15. Power to make rules . -- The Government may, by notification, make rule s for
carrying out all or any of the purposes of this Act.
By order of the Governor of Bihar,
RAJENDRA KUMAR MISHRA,
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) 270-571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.