LexThe Chhattisgarh vishesh jan suraksha Act, 2005
Chhattisgarh · state statute
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@'dh:t'IG ~, ~ 21 qr,:f 2006 . .
CHHAITISGARH ACT
(No. 14 of 2006) ·
CHHATTISGARH VISHESH .JAN SURAKSHA AC1; 200~
An Act to provide for inore effective prevention of certain unlawful activities of
ind~viduals and organizations and ~atters connected thereto.
Be it enacted by the Chhattisgarh legislature in fifly sixth year of Republic of India as
foilows :-
I.
2..
(I) This Act may be called the Chhattisgarh Vishesh Jan S4raksha Adhiniyam,
2005 (No.·, {of 2006 ). · ·
(2) It extend lo whole of Chhattisgarh.
- . • (3) It shall come into force from the date of its puhlication in the Official Gazette.
In this Al:t, unless the context otherwise, ~equires,-
(a) "A~viscfry Board'' means the board constituted under sectio~ 5;
(b) "Organization" means any combination, body or group of persons whether
known by any distinctive name or not and whether registered under any··
relevant law or not and whether governed by any wr1uen constitution or not; . . ... .
(c) "Govcrntnenl'' means the State Govctnn1en1;
(d) "Notificaiion" means notification published in the Chhatti~garh Gazette ·a~d
the word 'notified' shall'hc construed aC:cordingly;
(c) "Unlawful. Activity'' in relation to and itidividual or org.anizaticm means any
· action taken by such individual or organization whether by committing an act
. of hy words citq_er spoken or written or by signs or by visible representation or
'otherwise; ·
(i)
(ii)
(iii)
(iv)
(v)
(vi)
(vii)
which constitute a danger or. nicnace to· public order, peace and
iranquility; or
which interferes or tends to interfere with maintenance of public
order; or '
which interferes or tends to interfere with the administration of law
or its established institutions and person.ncl; or
which is designed to overawe by criminal force or show of criminal.
force or dtherwise to any public servant including the fo~ce pf the
State Government or the Central Government in the exercise of the
lawful powers of such public servant. 1
of indulging in or propagating acts of violence,-terrorism, vandalism
. ot other acts generating fear and apprehension in the puhlicor indulging
in or encouraging the use of firearms, explosives and other devices or
disrupting communicatior1s by rail or road; or
of encouraging or preaching disobedience to established law and its
institutions; or
of collecting money or gonds-forcihly to carry out any one or more of
the unlawful activities mentio,ied above;
(f) "Unlawful Organization'' means any orgunizati"on .which .ind_ulges in or h~s ft)r
its ob_je~t, abets or assits or gives aid, succor-or encouragement directly or
i!'ldirc~tly, through any medium device or otherwise to any unlawful activity.
174 (9)
Short title, exh'nt
and commcncc
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Dclinitiom;.
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=--=,-~==========-=~=======.:::.:..:===-c.=-------~--·--· ----
174'(10)
.Declaration or·un. _3_
organization · as
unlawful;·
Representation by ·
· ·organi:i:a1ioi1.
Constitution anct
rcrcrcncc to the Ad
visory. Board.
Procedure ol' the
Advisory Board.
4.
.5.
6.
. (I)
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If the Government is of opinion that .any organization is, or has become an
unlawful organization, it may be notification, declare such organization to be
unlawful.
(2) Every such notification shall specify the grounds on which it is issued.
(3)
(4)
(5)·
Provided that nothing in this sub-section_ shall require the Govern
m~nl to disclose any fact which it .considers to be against the public interest to
disclose. · ·
-Where such unlawful organization has a registered oincc, the notification shall
.be served by sending the same through Register~ P·ost or by.handing over to
any office bearer iii such registered office any in case any office bearer is not · . , .
avai_lable. or refuses to receive th(?_noti~cation, the _same shall_bc affixed to
some conspicuous part of the office; and where the organization does not have
a registered office l_hc nQtification shall be published in anyone local
, newspaper.
The notification shall be in force for a period of one year and may be extended
for such· further period or periods not exceeding one year at a lime. as may
bf} decr.ned necessary at\er reviewing the position.
A notification. issue.d under·sub,,section (I) may be r~voked by the Government
where it considers that the need of its continuance has.ceased .
. ".r:y f,ig~iiii,:.,iiv11 JL:dan;u lO be u;1iawful may.:il' il so chooses, send a repn:st•111ation to .
· the Government _within fifteen days from t~c <late of publication cifthc notilication or.
the date of receipt or aflixture thereof, in the manner specified in Section 3, whichever
is later and such representation shall be placed before the Advisory-Board for its consi
deration. The organization may if it so desires request for a personal hearing before the·
Advisory Board.
(I)
(2}
( I) .
(a)
(b)
: The State Gov.ernmcnt shall whenever ,necessary constituted an
·. Advisory Board for the purpQse of th\~ Act. .
The Advisory Board shall consist oJ three pi.!rsons who an:: or have been
6r qualified to he appointed as judges of the High Court. The
Government shall' appoint the members and designate one of"thcm as
the Chair;man.
The Government shall within six weeks from the. dale ot" publication of_ lhe
notilicalion under suh-seclion (I) of section 3 make· a reference lo the
Advisory B_oard and place before it a copy of the notitication,_supporting
material and the representation, if any, received from the unlawrul organiza
tio.n for its consideration. '
The Advisory Board shall after considering the ·material placed before it and
after calling for f urthc~ information, if necessary from the GoYernment or from
any office h~arer or i:nembcrs.of the organization concerned and after giving
an opportunity of personal hearing to the authorized office hearer of the orga-
, ni1.ation, shall suh1nit its report to the Government-within three months from
the date of reci.:iipt of reference from the Government.
(2) Where the org~nization seeks personal hearing an 'intimation _specifying the
dall: and ti.me of hearing shall be sent to the address indicated in the rcpr~scn
talion of the organization; The cpncerned organization shall not b~ entitled lo
appear through a lawyer or any person other than an authorized office bearer .
. (3) The report of the Advisory Board shall specify in a scpar-atc pait thereof its
· opinion a,; to whether <)r not there was sufficient cause for the issuante of the
notification in respect of ~he organization concerned.
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9.
(1)
(2)
( I)
(2)
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In any case where the Advisory Board has reported ·that there is, in its opinion,
sufficient cause for the issuance of the notification declaring the concerned
organization as unlawful the Government may confirm the notification and
continue the same for such period as it thinks ~l, subject to the provisions of_
suh-section ( 4) _of section J.
.
ln any case where the Advisory Board has reported that there is. in its opinion
no suflicient ckuse for the issuance of a notification as aforesaid the Govern
ment shall revoke the notification forthwith.
~.
174(11)
_Action upon 1hr. n•
port orthe Acivl!lory
Board ..
Whoever is a member of an unlawful organizati_on or takes part in meciings or 1•en:tlti_l'-"'-
activiti1!s o{:any such organi~ation or contributes or receives or solicits any ·
contribution for the purpose of any suci1 nrgani7..ation shal.1 be punished with
imprisonment for a term which may extend le three years and shall ah;o he
. liable to tine.
Whoever not being a member of an uillawfol organization in any manner
contributes or rnceives or solicits any contribution or ~id for such organjzation
or harbours.any mc·mbcr of such he punished with imprisonment for a
tenn which '!lay el'ttcnd to t,vo years and shall also be liable to fine.
Whoever manages or a_ssists•in the management of an unlawful organization or
promotes or assists in prJ'lmoting a 1neeiing of any suc_h organiztion or any
member thereof, or in any way indulges in ·any unlawful activity of such orga
nization in any manner or through whatever medium or device .shall he
punished with imprisonment for a term which may extend to three years- and
!ihall also he liable to li1_1c. · ·
. .
. ( 4) No police ofliccr shall investigate ~ny crime under sub-section (I) and (2) of
( I }
(2)
(3)
. this section, until the Superintendent.of Police of the-District conl.-erncd ha::-c
not grintcd him a dear pcrmissi•on thereof. ·
Whoever commits or abets.or aucmpts fo· commit or plans to commit any
unlawful activity in any specilied area shali be punished with imprisonment for . -. a term which may extent lo seven years and also be liable lo fine.
The District Magistrnll' may notify any pla\:c which in hi11 opinion is used for
the activities or an' unlawful organization.
Explanation:- For the purpm;c of this scclion, place includes a house or
huildi~g ot. purl thereof or a ~nt- or a vessel.
When any place is notified under sub-section (I) the District Magistrale o~ any
officer authorized in this hehalf in writing by him may lake p,)ssessinn of the
notified place and c.vict thcre-fro;n uny person found thcr~in, and the Dislri,:t
. ~1agistratc shall forthwith make a report of the taking of possl'ssi,m 10 the
Government.
Provided that where such· place·contain·s any _apartme11t occupied hy
women or children, reasonable time and facili'tici. shall be provided for their
withdrawal with least possible inconvenience. ·
A notified. placl.! whereof p·{)~session is taken under suh-section (2) shull re
main in the possL:·ssion of thl' Government as long as the noijfa:ation undn
secti(m 3 in re~pcct t;f suL'h unlawful organization rl'main in.force or for su,·h .
earlier period hs the (_iovemmen1_ decides.
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PM•·er" tu ,11,t!f~•
1111d t:tkc possti.~lou
. qr places used rur
the purpo~e of 1111•
lawful 1u.-th'1li<'s.
I.
174(12)
Movable' property
found in the notifi
cation . .
Powers to _forfeit
f1inds-of an mll11w
l'ul 1,rganization.
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10.
11.
( I)
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The Distrri.:t Magistrate or the officer authorized by him while taking posses·
sion of notified place shall also take possession of movable properly induding.
money, securities or other assets found therein and shall make a list thereof in
the presertee of two respectable witnesses. ·
(2) lf in the opinion of the District Magistrate a,iy article specified in the list is of
may he used for 9r in ·aid of the purposes of the unlawful organizalion he may
proceed)_ subject to the provisions· hereinafter contained in this section; to
(3)
(4)
order such articles to be forfeited to the Government. ·
All other-articles specified in the,list shall be delivered to the ~rson whom the
District Magistrate.consider~ to be entitled to possession thereof and if no such
· person is found cntiLled theieto, it shall be disposed of in such ,nanner -as he
may direct. .
The District Mligistralc shall-publish a notice in two local newspapers one of
which in is Hindi language and shall also affix a copy of such notice on the
conspicuous part of the place where. fro_m such property was taken possession
o( specifying the arlicles which 1't"C proposed to be forfeited and calling upon
any person claiming;_ that any article, ii. not l!ablc for forfeiture to st1bmii in
writing. within fifteen dayli from the dale of publication of notice any represen
tation he d~sir.es to ruake against fotfeitUrc ·or the article.
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(6)
as hc.dcoms fit: If the dcci,ion is to forfeit the article he shall give reasons
· therefore.
Against any order of forfeiture_ pasrred under sub-section (5) t~e person who
made t~ rnpresentation may lilc an appcai to the. Government withiR thirty
days fi-om the date of receipt of the· order. The Governm<;:nt may ,,asi; such
. orders thereon-as _it dcemirlit af(cr gi~il'lg an opportunity lo the appcllirnl. Such
order of the Govcrnrt1er11 slfail he final. . .
(1) The Government. may, in its discretion ai any tinic, suo-rnoto call- for and
examine the records of any order passed by the Dis"ttict Magistrate under sub-.
section (5) for the purpose of ,arii,;fying itself as to the legality, correctness or_
propriety thereof and pa!ls any order with reference thereto as it may deem lit
.(8) Ir the article seized is iivestock or is of a perishable nature, the Dis1ri<:I Magis
\ratc, may if he thinks if expedient order the i111media1c sale thereof and ti~
p;·oceeds of the sale shall be disposed or in thl: manner hfrcin provided for 1hc
disposal of the other articles. ·
. .
(I) When! the Government is satisfied, after such enquiry as it muy think lil. thnt.
(2)
any moneys, securities or other asse_ts .ire hcing used or intem.lcu to b~: used for
• the purpose of an unlawful organization the Government may, bY, order· in
writing. dcdar~~ such-m<mC)'S, securities or other assets Lo whomi;ocvcr they
belong to he forfeited to Gnvernml!nt.
A copy of an order under suh-sedion i I) may he served im tile 1x:r:,nn having
custody Clf lhc money~. securitic~ tll" other as,i.:ts and 011 the ,cr\-'icc pf ~uch. ·
copy such person shall pay or deliver the moneys, securities or other assct:lto
the officer as specified in the order of the Government.
Provided that in the case of mlmcys or securities . .,i copy 01' the rnskr
111ay he endorsed for execution lo such oflkcrs as !ht.: Govcrnmcnl l~tay select
· and such officer shall have power to enter upon and search for such moneys
and securities in any premises where they,may reasonably bi.:: suspi.:ctcd to he.
· and to seize the same.·
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&'«i\1'14~, ~ 21'rmboo6 114 (13)
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(3) Before an order of forfeit1,1re is made under sub-section (I) the Government
shall give a written notice to the person , if any in whose custody the moneys,
securities or others assets are found.of its intention to forfeit and· such person
may make a representation to the Government. against the proposed order of
forfeiture within fifteen days of the receipt of the notice. The· Government
shall after considering the fcpresentation, if any, received from the affected
person· pass such orders as it decins fi~.
.(5)
Where the Government has reason to believe that any' person has custody of
any moneys, securities or other assets which are being used or are intended to
he used for the purp~se of an unlawful organization, the Government may, by
order in writing, prohibit such f)\!rson from paying, delivering, transferring or
otherwise dealing in any manner whatsoever with the same., save in accordance
with the written orders of the Government. A copy of such order shall be
served upon the person to wh<?m it is directed.
. . .
The Government may endorce a copy of an order under ~ob-section (4) for
investigation to any ,officer it may select, and such copy shall be deemed to be
warrant where under such officer may enter upon any premises of the person
to whom the order is directed, examine the books of such person or any officer,
agent or servant or such person: search for moneys and securities and make
inquiries from such person touching the origin of and dealings in any moneys,
secu,rities or other assets which the investigating officer may suspect are being
. used or arc intended to be used for the purpose of an unlawful organi1.ation.
· (6) · A copy ·or an order under this section inay be se.rvcd in the manner pro"ided in
. the Code of Criminal Procedure, 197~ (N9. 2 of 1974) for the service of sum
mons, or where lhe·person to be served is a Corporation, Company,-Bank or
·organization of persur.is, it may be sevcd on any Secretary, Director or other
officer or person- ~onccrned with the management thereof, or by leaving it
with or sending it by post addressed to lhe Corporation, Company, Bank of
· Organization at its registered office, or where there is no registered· office, at
the place where it carries on business. Where the ·Government is satisfied that
in the circumstances it is not rcasonabley practi~able to follow such procedure,
it may cause the order t~ he published in any local newspaper.
( 7) Where an order of forfeiture is made under ·sub7section ( 1) in rc.~ct of any
!ll0neys, securities of other assets in respect M which.a prohibj~ory or~~r has
betn made under sub-section (4), such or~er of forfeiture shall have cff~t
from the date of the prohibitory orders, and the person to whom the prohibitory
order was directed shall pay or d~liver the whole of the.moneys, securities, or
other assets forfoiled, lo the officer specified in the order· of the Government.
( 8) Where any person liable under this ~Hon to pay or deliver any moneys, securi
ties qr otber a..,;,'iets upon the order of the Government refuses, or (ails to comply
with any direction of the Government in this behalf, the Government may
recover form such person, as arrears of land revenue or as a fine, the amount of
such moneys or other financial assets or the market value of such securities.
{9) ~ In this section, security includes a docum.cnt whereby any person acknow
ledges that he 1s under a legal liability to pay money, or where u11dcr any person
obtains a legal right to the payment of money and lhc market value of any
~ecurity means the value as fixed by any officer or person deputed by the
Government in this behalf.
( I 0, E:,,;cept so far as in necessary for the purpose of any proceeding unde~ this
section, no informutfon obtained in the course of-any investigation made under
· sub-section (5) shnll he divulged by any officer of G<>VCrnmcnt without. the
conscni of the Goveuiment.
174(14)
Revision.
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·Trespass upon noti
fied places.
B~r of .Jurisdiction.
12.
13.
14.
Protection of aclion · • 15.
taken in good-f11ith.
Cognir.ance and ln
vestiga tion of of-
- fences.
Constitution of Or
ganir.ation.
. 16.
17.
(11)
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Th·e Goycmment may by order, ·delegat~ its powers ~pder this section to ~~y
officer not below the ran~ of a District Magistrate and likewise withdraw the
same.
The Government may, in itc; discretion at any time, either suo-moto or on an
application made by the person who made the representation, call for and
examine the records of any .order passed by the District Magistrate under sub
section ( 11) for the purpose of satisfying itself as to the legality, correctness or
propriety thereof and pass such orders in reference there t<> as it may ~eems fit:
, Provided that no order under sub-section shall be passed by_ the
Government unless the party likely to be affected there by_ has had an ·oppor
tunity of making a representation.
· (I) An application for revision shall he lie to the. High Court against any oi;der
,.. . passed by the Government under sub-sectio~ (!)of section 7 as confirming the
notification issued under sub-section (I.) of section 3 or against any order passed
urider sub-section (4) of !-lection 3 extending the period of notification or against ·
any order .of forfeiture under sub-section (I) of section I J questioning the
-legality, c<;>~rectness or propriety thereof.
A revision petition under this section shall be filed within a period of thirty
I " t ,
days from the date of receipt of the order of the Government referred to in sub~
section·( I). ·
Any person who _ente~ or remains upon a notified place withoutthe rermission of the
District Magistrate or of an officer :-mthcrl~ed :n this ut:haif by the District Mugistratc
shafi be deemed to comr:nit an offence of criminal trespass.
Save as othe_rwise expressly provided in this Act and without prejudice to the jurisdic
tion and powers of th_e Supreme Court _and. High Court under the :Constilution of India,
no proceedings taken under t~is Act by the Government or the District Magistrate OF
any officer authorized in this behalf by the Government or by the District Magistrate
shall be called in qustion in any court in any suit or proceeding or application ()f by way
or"appeai'.or revision and no injunction shall be granied by any court ~r other authority
in respect of· any action Jaken or to be taken in pursuance of any powers conferred by
or under this Act.
No civil or·criminal proceeding. shall be instituted against any person for anyuiing. done
in good-faith or inte_nded to be done under this Act-or against the. Government or any
person ac.ting on behalf of or by the authority of the Government for any loss or
damage caused to or in respect of any property, whereof possession has been tak~n by
the Government under this Act. .
(I)
(2)
. . . .
A-ll offences under this Act" shall be cogniwble and non-bailable .
All offences under this Act shall be invecst_igated by the Police Officer nq_t
below the rank of Inspector.
(3) Offences under this Act c_ommitted or abetted or attempted or designed to. be
committed shall only be registqred under the written pcnnission by the Superin
tendent of Police of that district.
(4) No court shall take cognizance of any such 1>ffence execpl on the report of
District Magistrate of that area or district. ·
An organization shall not be deemed to have ceased to exist by rc,Hons only of any
formal a(,t of dissolution or chaitge of title by any oral or written declaration but shall be
dee.med to exist so long as such organization or_any·member thereof i:» actually engag~d·
in Of.continuing in any mann~r any unlawful .activity .
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18.
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(1)
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The Government may, by notification make rules for carrying out all or .any of
. the purposes of this Act.
(2) All rules made under this Act shalt be laid on the table-of the Legislative
Assembly.
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·174(1S)
·Power to make ·
rules .
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