The Haryana Preservation of Sub-Soil Water Act, 2009 (6 of 2009)

HARYANA
18, 2009 97
TIARY,dNA €OVERNM4ENT
LAW AND LEGIS.LATIVE DEPARTMENT
Notfification
The tgrh March,2[O9
- hro' Leg' r0/200g'- The fotowing Act of the Legisrature of rhestate of Harvana received ,h" ;;r;;;^;iri'" orr"rnor of Haryana on thelzth March, 2009, and is hereby il;ffi ro. g"n"rur informarion :_
TTIE IIARYAI{A
}IARYANA d.CT NO. 6 OF 2OAg
PRESERVATION OF SUB.SOIL WATERacT, 2009
AN
ACT '
to provid,e for the prohibition of sc,::::pt"":,""t oyplaay beja,e ,;; ;;;":";i,y:,t-,ol 
nu:se? of paddy and
connectud *ur"ittl, olr incidental thereta. ned thereof and for the mafters
""* "ffJf;Xffi::i'r*:#,ti:',?:T: 
or the State or Harvana in the sixtieth
Wr,"r,i",, ,ffi: 
O", may be caltect rhe Haryana preservarion of Sub_Soil
2. In this Act, unless the context otherwise requires,_
(a) "autrrorized o-fficer" means an gfficer, autlrorized by the stateGovernmenr, uy notiiir*ii*ln tfr" om"iul Gazetre:
(b) "cotector" means the colrector-as provided under section 6 0f, ft, punjab Land Revenue e"if SSZ (17 of 1gg|),and,includes
. Collector;
: (c) 
;:XHT-Yns any person, cutrivating land either as an owner
lron;"up11lt-or as a s.harecropper for rh-e purporc or ugri"urm",ure, agro forestry and the like;
(d) "notifieo oli:" mean$ the date as may be notified under. sub_secrion (2) of sectionl; 
--
cg-vl GAZ. {ExrnA.), uan.(PHGN.27, 1930 SAKA)
;Short title.
Definitions
s8 I{ARYA.HA GOVT' GAZ'
(FHGN.27,
(EXTR.A.), MAR. 18' 2009
1930 SAKA)
@ribed by ru1es rnade under this Act';
Resftiction trc sow
or transpiant.
Porver to enter
into estate.
Power to issue
directions.
Power to destroy
crop and recover
expenses.
Penalfy.
Appeal.
6)"stateGovernrrent"nneans'theGovernmentoftheStateof
Haryana'
3. (1) No {armet shall $ow nursery of paddy before the 15th May of the
year.
\ Aj No farmer shail transplant paddy before l5th June of the year or
such date, as may b" -";f;;;;'*'" so'" Government' t
(3) Notwrthstanding anything contained in sub-sections (1) and
(2), the p*o#on, ot this section shaill not be app-licable 1" "1{.t:tT1:lproject 
of
Chaudhary charan sir;l Ha;;a Agriculrural university, Hisar or of any other
research institute" notified by the State Government or Central Governrnent'
4' The authorized officer or his subordinate' servant or workman shall
have .he powei" tc ei-rieri"i*itr" estate of any farmer f.or the purpose of surveying
theareatoassesstheviolationoftheprovisionsofthisAct.
Explanation.*Theterrnr..estate',shallhavethesamemeaningashas
been assign; iliill-,i".,r,Jruniau t-and Revenue Acr, 1887 (17 of 1887).
5. The authorized officer' either srra motu sron the information brought
to his notice regarding ttre violation of any provision of this Act' shall dhect the
farmer, wh. has oi*ruiJ uny f'noit*n oi titis Act wi1!. r:g:id to destroying the
;;tt*, of q"Oay, sown or transptantea before the notified date
6. ln case a farmer does not act as per the directions of the authorized
officer given under **oioo 5, the authorized officer shall cause such nursery of
paddrr or tran.ptunt"A iffiu* 'ft" "ou" 
may be' to be destroyed at the expense af
such farm.er.
7. (1) Any farmet' who contravenes any of the provisions of this Act"
shall be liable for pr;lrr;i ten thomsand rupees for 
"o"ry 
month or part thereo'f
per hectare of land.
(2) Ihe penalty referred to in sub-section (1) shall be in addition to
therecoveryoftheexpenses,actuallYrncurredfordestroyingthenursery<lfpaddy'
sown br transplanted before the not'ified date'
(3) Before'passing any order for imposing any penalty under
sub.sectioii (1), the ,utftnita "iticer 
shall make such enquiry' as he may deexn
;;";;;J',.nun ;;;;;r-;p"rtunity of being heard to the concerned farme:r'
8. Any farmer aggrieved by an older df the authcrized officer passed
under sub-sectloo i:i ot s??,iontr,*uy,,within a period of one morth' prefer an
appeal to the Collector in such forrn and manner' as may be prescribed'
osecution or legal proceeding shall lie agains{ the State Protection of1{t' No suit' pr 
: S1ute Governrnent for anything action taken in
Governrnent or any officer or employee of the 4'Jrrrrrr6 
;il'f";. 
"
*t i"tt it irn good faith done or intended to be done under this Acr
11. I.{o civil court slrall have jurisdiction to entertain any suit or Bar of
proceedinig in respect of any rnatler arising out or connected with the provisiom jurisdictions'
of this Act.
12.EveryofficerorofficialactingunderorinpursuanceoftheprovisionSofficerstobe
of this Act or any des made thereunder, shall be deemed to be a public servant public servants
withinthemeaningofsection2lofthelndianPenalCode'1860(CentralAct45
;ffi;
13.(l)ThestateGovernmentmay'bynotificationintheofticialPowertomake
Gazette, make rules fot 
"utying 
out the pu'po'"' of tnis act' rules'
A) Iivery rule made under this Act shall be laid' as soon asmay be'
afteritismade,beforetheHouseofStateLegislaruf,e,whileitisinsession'
HARYANA GOVT. GAZ' (EXTRA'), MAR' 18,'2009 99
(FHGN. 27, L93A SAKA)
,. Tl* p*"I,i{ unA ttte a*penqes'referred to in section 7 shall [s Recoverv'
recoverabte as alTears of land revenue'
I M. s. SULLAR'
Secretary to Government, Haryana'
Law and l-egislative DePartrnent'

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