The CAMPING AND MOORING SITES ACT, 2004 (1947 A. D.)

CAMPING AND MOORING SITES
ACT, SVT. 2004 (1947 A. D.)
(Act No. XII of 2004)
THE CAMPING AND MOORING SITES ACT, 2004
(1947 A. D.)
(Act No. XII of Samvat 2004)
CONTENTS
Preamble
Section.
1. Short title, extent and commencement.
2. Definitions.
3. Prohibition to occupy site without permit.
4. Production of permit.
5. Power to make rules.
6. Penalty.
7. Protection of acts under the Act.
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THE CAMPING AND MOORING SITES ACT, 2004
(1947 A. D.)
(Act No. XII of Samvat 2004)
[Received the assent of His Highness the Maharaja Bahadur on
18th May, 1947 and published in Government Gazette dated 5th Har,
2004.]
An Act for the regulation and control of camping and mooring
sites in areas outside municipal limits of Srinagar (Kashmir).
Preamble.–– Whereas it is expedient to provide for the regulation
and control of camping and mooring sites in the camping grounds and
mooring ghats outside municipal limits of Srinagar ; It is hereby enacted
as follows :––
1. Short title, extent and commencement. ––(i) This Act may be
called the Camping and Mooring Sites Act, 2004.
(ii) (a) It extends to the notified area of Pahalgam, to the villages
of Nasim Bagh, Shadipur, Ganderbal, Sonamarg, Achhabal and Kokarnag
and the mooring sites along the Ningli Plantation.
(b) The Government may, by notification in the *[Government
Gazette], direct that all or any specified part of this Act shall extend to
any other place in the Kashmir Province  1[and Jammu Division].
(iii) It shall come into force on such day as the Government may,
by notification in the *[Government Gazette], appoint in this behalf.
2. Definitions.–– In this Act, unless there is anything repugnant
in the subject or context,––
(a) “camping site” means a site in a camping ground
demarcated for pitching of tents ;
(b) “camping ground” means any area which has been
specified for camping purposes ;
* Now Official Gazette.
1. Words “and Jammu Division” added by S. O. 1229 (E) of 2020 dated 31-03-2020.
(c) “mooring site” means a site where a set of house-boats
may be allowed to moor ;
1[(d) “Director” means Director Tourism Kashmir or Jammu].
3. Prohibition to occupy site without permit.–– No person shall
occupy any camping or mooring site except under a permit granted in the
prescribed form by the Director or any officer authorised by him in this
behalf.
4. Production of permit.–– Every person to whom a permit has been
granted under section 3 shall produce the permit and receipt for the money
paid for occupying camping or mooring site, for inspection of the Director
or any officer authorised by the Director, at all reasonable hours when
called upon to do so.
5. Power to make rules. ––(1) The Government may, from time to
time, make rules for the regulation and control of the camping and mooring
sites in the areas to which this Act applies.
(2) In particular and without prejudice to the generality of the
foregoing powers, such rules may––
(a) provide for the method of allotment of the camping and
mooring sites and issuing of permits ;
(b) prescribe the conditions on which the camping and
mooring sites shall be allotted and fix the rate of rent to
be paid therefor ;
(c) fix the area of the camping and mooring sites and
prescribe conditions on which reservation of camping and
mooring sites may be permitted ;
(d) provide for inspection and better sanitary and hygienic
conditions of camping and mooring sites ;
(e) determine the manner in which the occupiers of camping
and mooring sites and their agents acting on their behalf
in this respect, pitch tents or moor boats ; and
278 CAMPING AND MOORING SITES ACT, 2004 (1947 A. D.)
1. Clause (d) substituted by S. O. 1229 (E) of 2020 dated 31-03-2020.
(f) prescribe forms of permits to be issued under this Act.
6. Penalty.–– Any person who contravenes any of the provisions
of this Act or of the rules made thereunder shall, on conviction before
a Magistrate, be liable to a fine not exceeding 1[rupees fifty thousand]
and in the case of a continuing offence to a fine not exceeding rupees
fifty for each day on which the offence continues after such conviction.
7. Protection of acts under the Act.–– No suit, prosecution or other
legal proceedings shall lie against any person for anything which is in
good faith done or intended to be done in pursuance of this Act or any
rules made thereunder.
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CAMPING AND MOORING SITES ACT, 2004 (1947 A. D.) 279
1. Substituted for “rupees five hundred” by S. O. 1229 (E) of 2020 dated 31-03-2020.

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