The BHOPAL GAS TRASADI (JANGAM SAMPATTI KE VIKRAYON KA SHOONYA GHOSHIT KIYA JANA) ADHINIYAM 1985

  
  
  
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      Peat 352 1985. 
MMi iADHYA PRADESH ACT 
i 
No. 3 of 1985 4    
    
THE | i AOPAL GAS TRASADI (JANGAM SAMPATIT KE VERAYON | 
NYA GHOSHIT KIVA JANA) ADHINTY TAM, 1985. 
   
ssen? ‘first sublished <i 
  
President on dhe ist May’ “1985 
  
Cyazetic™ Extraordinary), dat ed the 3rd May 198 5.1 
\ A gst a. a 
i f “t 
wn Act to declare certain cransactions of sale of movable prop erly en‘ered into 
    
certain | rersons under panic caused by leakage of ee “gas from Union Car 
Sxctory, Bhopal to be yoid. eee       
    Be if enacted by the Madhya Pradesh Logislanire, cia Be, Tit st Yea: of 
¢ India as follows :— as ee 
  
i Gd) This Act may be called the Bhopal Gas spissail Ganga Sampal 
iya Janz) Adhiniyam, 1985. : 
the 24th aay of January, 1985, 
    
short tithe ard 
menceme:t yh ocas me 
        
sonva Ghoshit 
  
(2) ie shall be deemed to have come into force on 
'. Tn ihis Act unless the context otherwise requires,— 
omprised wah the limits of Nanident @orporat 
  
‘alfected) area”? micans the area ¢ 
Bhepal. 
3. (1) -Auy person residing in the affected area who ‘has gare paaic eased 
        
Avalon se 3. 
a ea ccakage of injurious gas from Union Carbide ¢ Factory, Bhopal sold aay of his nioy. 
ae i property during the period’ 3rd December, 1984 to 241 December, 1984 to any pe 
may apply to the competent authority to be appointed . by the State, Government We 
eioart de et © dhe rank of Collector for. declaring..*he_f transaction “of. sale to be yoi          
(2) Livery application under sub-section (1) shall ‘cottain ihe following particu! 
re, 4 #2 a, = is é 
  
(i) name of the seller with address; 
ab aame of the purchaser with address + 
tii) details of movable property sold; , ets oes 
‘iv) cousideration received; 6 sok fie OE arte “sy 
ivy date and place of sale; aad Jal @ a a i 
(vi) such ether particulars as may be required. 
  
ponte os aera gle a ae as. 
“che statements in the application shall be yeined: by the ~ applicant in 
the verification of plainis. 2-7 = be as : 
a 
eaganer soquired by law for 
  
may on receipt of. a “application jie secti 
in the cireumistanc es of the’casé’ deem { 
her shes “transaction of sale is of the nature’ § specified in section 3 an 
that section 3 applies . to such transaction, it. shall alter recording 
to conduct ‘an enquiry into* such tiansactioa - in the “ml 
stent uachorily 
> enquiry as it may 
    
     
  
trefor, prected 
ter provided. 
authority 5 shall by a notice served’ on the parties 2 {the transa 
“all relevant facts and docunien. 3 before "it at 
as may be specified in the moticc. 
date and time spect! 
in - person and mal 
fhe competent 
“HW ron them to place 
spel fine 
  
euch dag and it 
hority shall at the place anc at the 
> pay jes of being heard 
die sale. to cincidate inform mah AU 
  
iy The Comp.: 
ie ee 1° ape ere EE Las, the 
Se Lege uel sorts inte? rested in ww 
1 
ant ig ihe sile.
    
   wemea tor, Pots 3 72 1985 
  
  
  
  
x : ‘ . : . . ‘ 27a ; : 2 ze i a Pe 
{1) If after the enquiry the competont authority is satished that— - . (Salting aside Bde ee 
- ad - * ‘sale and retura enn 
©) the transaction of sale is of the nature s ecified i ion 33-6 5 ies EE ae 
‘ ¢ specified in section 3; and 2 preserty or < 
cefording other . Jr 2.7 
     
  
   
   
        
  
   
    
    
    
    
        
      
i) the consideration paid in such transaction of sale was not adequate aveording to rellet. © 
the market value of such property prevalent on the date of sale, i 
it shail ceclare such transaction to be void notwithstanding anything contained in any 
other “o» for the time being inforce aud shall— / - ToS yy 
a) pass an order fo return the property sold on repayment of the amount of cousi- 
deration by the seller ; Seat bei eS 
tb) if the purchaser fails to return the property within fifteen days of the~ order 
passed under clause (a) or where in the opinion of the competent authority 
it is not feasible to return the property, pass order directing the parelianser to 
pay the difference of price under sub-section (2) ; : rete eee 
(eo) pass such oiher consequential orders as may be necessary. 5 z 
{2) ‘Where the purchaser fails to return the property or for any reason to be recorded 
ja write it is not possible to return the property to the scller, the competent authority 
shali ix the price of such property according to the market value of such property 
prevaient on the date of eale and order the purchaser to pay the difference, if any, between 
thy: price so fixed and the amount of consideration actually paid to the seller within, 4 
period of fifteen days. 
/ 
oy T) the purchaser fails to pay the difference of price ordered to be paid under sub- 
secuien 2) within the period specified therein the samc shall be recoverable as am arrear 
of ive revenue and the amount so recovered shall be paid to the seller = 
n 5 shall, without prejudice to any E 
under sub-section (3) of section 5, 
with fine which. may 
6, Whoever contravenes the provisions of sectio 
action ihat may be taken by the cogipetent authority 
be punishable with impiisonment which may extend one year or 
\ 
extend to one thousand rupess oF with both.        
  
7. Any person aggrieved by an order of the competent authority under section “5, aay Appea 
within a petiod of thirty days of passing of such. order, appeal to such authority as may ; 
be appointed by the State Government in this bebalf, in such form and manner aX 
as may be prescribed : ' fa Sp 
  
accompanied such fee 
  
‘ced that in computing the period -aforesaid, time requisite for obtaining the copy 
“téer appealed against shall be excluded. 
    
; 
“Of the Tinali ae    
  
Q. cry order made by the appellete authority in appeal or any order — 
competent authority shall. if no appeal is filed, be final and shall not be called in question °* 
in any court, tribunal or authority by way of appeal or revision or in any original fruit - 
=p or execution proesedins. 
‘ Poop, oo 
decide or deal with any question’ p 
decided or dealt with by the ju 
  
    
   ih eve any jurisdiction “9 settle, 
, or wider this Act required — to be settled. 
authory or the Appellate Authority. , 
f : 
5 before the competent authority or the appellate Lagui:ies anc 
ng within the meaning of section, 193 and Ps seadings te 
and for the purposes of section 19608 : 
_ proceedings. 
whies 
    
comp 
19, AJL enquiries and proceeding 
authors shall be desined to be judiciai proceedi 
98 wf he Indian Penal Cede. 1860 (No. 45 of 1860) 
48 tA} MOlat 
  
ae   
shorent * 
« Yeasnd? (Jangam Sampati Ke Vikrayon Ka Shoonya Ghoshit po saan 4 
the thopabl tus 
Kiya dues; Adhyadesh. i¢85 (No. 4 oof 19851 is hereby repealed.    
Geis, ae sat AAT ATTAT, WHAT So Fa TN Ha AANA, foe & ater 7 THT —168Sm
MADHYA PRADESH ACT’ 
No, 8 of 1985 
“HE BHOPAL GAS TRASADI (JANGAM SAMPATTI KE VIKRAYON 
KA SHOONYA GHOSHIT KIYA JANA) ADHINIYAM, 1985 
TABLE OF CONTENTS 
Secitaizy : 
1. Short title and commencement. ~ 
Definition. : 
Applicaticn io declare transaction of sale tu be void. 
ho 
Ga 
4, Enquiry by competent authority. 
Setling aside sale and return af movable property or affording other relief. aA ett. 
4. Penalty. 
7. Appeal. 
8. Finality of order. 
9, Dar af jurisdiction af civil court, 
i, Enquirtes and proceedings to be judicial proceedings, 
1]. Repeal. os 
 
ae ; \\ 
me G fate aie foot ord feat 
arora, fesie 3 a¥ 1985 
®. sa4e—gawra—ai—(or.). — wees fer war or Prafeked sifGFraa, ra 
we fei 1 Ag 1985 ol werufes at anqufer uret et gat 2, woe are were ot 
wart & fore wart fear vara & | 
PMA B WoT BATT S TAT ste, | 
wa. Ue. ge, fale wifes. 
aye afar 
-~ 7 
BHp 8B U7 1985. 
stare ther aredt (stra wafer & fewal or yea ada far ura) afta, 1985. 
fase yet 
aR : 
1. wert 4H sik URH. 
2 URATSTY. : 
3. flea @ dogger et ere afta fed ori} ford arden. 
4. We UHR ERT wie. 
oa 5. faa ar soe fear ort cen Safer ar aoe ar ary ergery or fear TT. 
6. Bed. 
z are. 
8. areer at aiferran. 
9. Refer -ararera OY enfant wT Iota. 
10. widt wen ordateat anf wplateat Sf. 
11. FRA.
  
Ree afi 
Pam 8 VA 1985. 
alae Te ane (Gira Wafer F feat wr wT eit rar oT) ara, 1995 (Rate 1 ag, toes a werahy at aqui ure es, aqui “meauder waras (rare) F fem 3 Ay, 1985 BY vera vert a mz) 
vine duet & fea & wfaca sa dare’ a, wit ep afta arr yar aralgs wad, wort V ahone thes fea o worst ante o oe Ad a wre afta oe 8g sfhraa, 
ART REY & weird of 4 meade fers asa gre Prafier we F ae aferafia et 
Wert ar ik 
une 
x 
1. (1) Sa aftr or afer arr store ther aradt (ire duet BS faeat or era afta fear arn) afffrad, 1985 2 | 
(2) Ue 24 VAAN, 1985 BT WRT EST WAST VITA | 
2. a afta 4, aa ae fe det a oer ota aS, “sense 
aa’ 4 afta & aR afte fra aoe A dal 3 dee 
warfare et | 
3. (4) waft aa 4 Paw oe ga at W ta aa 
iret aes arigs taht, aor 8 gfex de d Raq OY vas 
aig & SR 3 fedex, 1984 Y 24 feiax, 1984 aw OT areas @ ahr oneht fet sive dofer or faa feet afta ay fora at, 
fry & WA Weager ot yu wea foe aM @ fie andes, yea 
GOR ER ged fey ors set aay wiient a, al welaex at 
aaah 4 rrr yesh or set er, oe aaa | 
(2) Su ERT 1) S aria & yee ates F Prsieite Rifai 
orale eri, aetq 
(Vm) feeat at AT Te Ta, 
(al) «Sar wr AA TaN Ua, 
@m) ah a vive wats & al 
(aR) wea aie, 
(ara) free aot aNte cer xs, ail 
(Be) Wh arg fafiftcar wy arte a are.
  
way 
wiRteRT ERT 
faea at Sunt 
frat OAT ae 
waa dafer ay 
araeit UT stra 
aay er fear 
(3) andes 4 fy ae qed aden ener tet Oa A welder fey 
aret at wet & wera @ fey fa ena alert = | 
4. (4) eae wire ars 6 aria wy odes wT et oy, Wht 
unfte aia, det fe ae aaa at oRReftat A dr aaa, ve 
amaeBad oa a Ra oe un fe gor fread a UAGER NT 3 
4 fatft<e vat oe otk oe wae @ ur fH os 
aE BT ay at % ge vad det A aa wa afar 
ae & wag ta dae Dt ia get gad ea UTAlea Vid 
Hae @ fad areax Vr | 
fama O Gata GON WE ze VT | 
s. (1) ufe via & wear Warr WER SI Ae WAT BY ure @ 
for :— 
(qa) fea ar derma ents 4H fate waft ar &, sik 
(Q) fea & ti Waaen H dat witwa Wh Wc oO wa 
am apt ogy vata adh on st fe flea ot ante wt 
feet 2 | 
at ae ta deer ow, aera wat feat aes G4 sich 
fet art & te ee al Ba Bisa SAAT six — 
(@) as arte ORa wor fe aah ws efter, ear ant whee 
a wen ar via ax Rar ar WT ae TG | 
(@) af dar aos (@) S ons onde TRG fear oI w IE 
fea @ woe Woks ase HA A ort Wee BM Va Sea A a 
es wer REY Hwa a wafer or aes Se Wes a Sy, ST 
at ue fafte ae aon onde wRa wen fe ae wy et 2) 
ania & Hara B sick GT Wary He | 
3
  
ares a aiftaar 
fafee =ararera 
ay aftrertar ar 
(1) 3S ara URonfD ander wR wea GY Re amas ES 
(2) wet dor daft aoe at F arama wear 8 @ RR oT ee a wet waa fasa wt qea arr 
Si, ger wera wire Ri Mafa wl waa, Wh wets S 
Se aT eB ae Pree BRT hf Pa) a 
- i daa @ ué uftea at wer 3 da m 
cnee Ge L. dee fee terse oe lee apa Bl Gat 
@ar 
‘2 
i 
ST ORT (2) G arly Pact fd oA a fog anf 
art & scx a tare, vat fate arent o fae om F 
aaPaA Wa 8 Tl de WRIT a sara DB de oy aeeh ava 
ern alk St VER aye a Tey wHH fader wr Maw HY orey | 
6. GT alg URI 5 & Vudel or veces oT ae Wh far ankag 
We, GT ERT 5 Bl Ve emt (3) S sels wert wiley FRI wy UT 
wed 1, vicar ward Stet fast, SRA G, Gl VE at cp ST st 
GH, UT Wa U, a UH Boe WI TH wT Bt Uda, a ala! &, 
questa Brn | 
7. @ afed, al os b ala wast wien & feet see 3 
cL RU um a ante Y dk fer o 
fe wee WER et su fet qt 
H aor WA Via A ox warm oie wah 
eer Ue wre ert cha for fafea fear ure | 
Wy wer oer a wor oe F ca ara a, 
forad frag afr ad ws @, vfaferfa afta ae @ feiy alert 
wr auahtta oy fear aren | 
8. after & aire oiferert err fara war yea sree aT wa ae A 
ust ae atte wise A al ae By, warm wider) ow areer sifaa 
erm sik ae fart a1 saree, star a wiley 4 eter aT 
tent at ake oy or feet aera, andes or aes ardarer 4 
Weta wel far aE | 
9, fort wt fafa =a at fact vt Ca wea a oer, 
ARRa aA wm vad was 4 odad oe a aig HaoRa 
vel arf fora dae Foe alias ero a vad sels ve sie 
2 f& waa wee a ava wort we frgen, fMRaat wr a 
wa dds A prea He | 
\Y
  
40. wera nent ar anor wert a wae GT wR Gs Te 
aaa ad avs ufeat, 1860 (1860 aT ¥. 45) al ORT 193 
aon 208 & apf @ aienfa ate waa eer 196 & ator & fed 
antes arfafeat art cet | 
a. ara ART area (Give Wafer & feed or ee aa fear 
un arearest, 1985 (pHa 4 WA 1895) WAG amt faxed fora iret 
| 
arora, feaie 3 AS 1985 
S saa7-sasre—a.) — aNd & wasn BS wea se h US (3) @ 
chara te are! (irre wafer a dwelt wr eet eter fear oral) SHAPE 
fos (wats 8 Be 1985) aT ofall YATE eroTTTET wrt S Tae aT HHI 
fear area & | 
pears S USUa Ba S Te STATA | 
uA. wa. a, fasts fea. 
\5
b 
MADHYA PRADESH ACT 
No. 8 of 1985 
THE BHOPAL GAS TRASADI (JANGAM SAMPATTI KE VIKRAYON KA 
SHOONYA GHOSHIT KIYA JANA) ADHINIYAM 1985 
[Received the assent of the President on the 1“ May, 1985; assent first published in 
“Madhya Pradesh Gazette” (Extraordinary), dated the 3 May, 1985] 
Anactto declare certain transactions sale of movable property entered into 
certain persons under panic caused by leakage of injurious gas from Union Carbide 
Factory, Bhopal to be void. 
Be it enacted by the Madhya Pradesh Legislature in the Thirty-sixth Year of 
Republic of India as follows:- 
Short title and 1. (1) This Actmay be called the Bhopal Gas Trasadi (Jangam 
commencement Sampatti Vikrayon Ka Shoonya Ghoshit Kiya J ana) 
Adhiniyam, 1985. 
(2) It shall be deemed to have come into force on the 24" day 
of January, 1985 * 
Definition 2. In this Act unless the context otherwise require, - 
« affected area” means the area comprised within the limits of 
Municipal Corporation Bhopal. 
Application to 3. (1) Any person residing in the affected area who has under 
declare panic caused leakage of injurious gas from Union Carbide 
transaction of Factory, Bhopal sold any of his movable property during the 
sale to be void period 3° December, 1984 to 24" December, 1984 to any 
person may apply to the competent authority to be appointed 
by the State Government with shall not be below the rank of 
Collector for declaring the transaction of sale to be void. 
(2) Every application under sub-section (1) shall contain the 
following particularly namely:- 
(i) name of the seller with address; 
(ii) name of the purchaser with address, 
(iii) details of movable property sold; 
(iv) consideration received; 
(v) date and place of sale; and 
(vi) such other particulars as may be required 
(3) The statements in the application shall be verified by the 
applicant in manner required by law for the verification of 
plaints. 
Enquiry by 4. (1) The Government authority may on receipt of an 
competent application under section-3 make such preliminary enquiry as 
authority it may in the circumstances of the case deem fit to ascertain 
whether the transaction of sale is of the nature specified in 
section 3 and being satisfied that section 3 applies to such 
transaction, it shall after recording opinion therefore, proceed
Setting aside 
Sale and return 
of movable 
property or 
’ affording other 
relief 
Penalty 
(2) 
(3) 
5. 
to conduct an enquiry into such transaction in the manner 
hereinafter provided. 
The competent authority shall by a notice served on the 
parties to the transact of sale call upon them to place all 
relevant facts and documents before it at such plan on such 
date and at such time as may be specified in the notice. 
The competent Authority shall at the place and at the date 
and time specified the notice offered on opportunity to the 
parties of being heard in person and may, necessary examine 
the parties interested in the sale to elucidate information 
relevant to the sale. 
(1) If after the enquiry the competent authority is satisfied:- 
Qa) the transaction of sale is of the nature specified in 
section 3; and 
(ii) the consideration paid in such transaction of sale was 
not adequate according to the market value of such 
property prevalent on the date of sale, 
it shall declare ‘such transaction to be void notwithstanding 
anything contained in any other law for the time being in 
force and shall,-_ 
(a) pass an order to return the property sold on repayment of 
the amount of consideration by the seller; 
(b) if the purchaser fails to return the property within fifteen 
days of the order passed under clause (a) or where in the 
opinion of the competent authority it is not feasible to 
return the property, pass order directing the purchaser to 
pay the difference of price under sub-section (2); 
(c) pass such other consequential orders as may be 
necessary. 
(2) Where the purchaser fails to return the property c- for any 
(3) 
reason to be recorded in writing it is not possible to return 
the property to the seller, the competent authority shall fix 
the price of such property according to the market value of 
such property prevalent.on the date of sale and order the 
purchaser to pay the difference, if any, between the price so 
fixed and the amount of consideration actually paid to the 
seller within a period of fifteen days. 
If the purchaser tails to pay the difference of price ordered to 
be paid under sub-section (2) within the period specified 
therein the same shall be recoverable as an arrear of land 
revenue and the amount so recovered shall be paid to the 
seller. 
Whoever contravenes the provision of the section 5 shall, 
without prejudice to any action to any action that may be 
taken by the competent authority under sub-section (3) of 
section 5, be punishable with imprisonment which may 
Y
extent_one year of with fine which may extend to one 
thousand rupees or with both. 
Appeal 7. Any person aggrieved by an order of the competent authority 
under section 5, may within a period of thirty days of 
passing of such order, appeal to such authority as may be 
appointed by the State Government in this behalf, in such 
form and manner and accompanied such fee as imay be 
prescribed: 
Provided that in computing the period aforesaid, time 
requisite for obtaining the copy of the order appealed against 
shall be excluded. 
Finality of 8. Every order by the appellete authority in appeal or any order 
Order of the competent authority shall, if no appeal is filed, be final 
and shall not be called in question in any court, tribunal or 
authority by way of appeal or revision or in any original suit 
application or execution proceeding. 
Bar of 9. No civil court shall have any jurisdiction to settle, decide or 
Jurisdiction of deal with any question which is by or under this Act required 
Civil Court to be settled decided or dealt with by the competent authority 
or the Appellate Authority. 
Enquiries and 10, All enquiries and proceedings before the competent authority 
proceedings to appellate authority shall be deemed to be judicial proceeding 
be judicial with in the meaning of section 193 and 228 of the Indian 
proceedings Penal Code, 1860 (No. 45 of 1860) and for the purposes of 
section 196 thereof. 
Repeal 11. The Bhopal Gas Trasadi (Jangam Sampatti Ke Vikrayon ina 
Shoonya Ghoshit Kiya Jana) Adhyadesh 1985 (No.4 of 
- 1985) is hereby replaced. 
MADHYA PRADESH ACT 
No. 8 of 1985 
THE BHOPAL GAS TRASADI (JANGAM SAMPATITI LE VIKRAYON 
KA SHOONYA GHOSHIT KIVA JANA) ADHINIYAM 1935 
TABLE OF CONTENTS 
Sections: 
1. Short tile and commencement. 
2. Definition. 
3. Application to declare transaction of sale to be void. 
4. Enquiry by competent authority.
10. 
1h; 
Setting aside sale and return of movable property or affording other relief. 
Penalty. 
Appeal. 
Finality of order. 
Bar of jurisdiction of civil court. 
Enquiries and proceedings to be judicial proceedings, 
Repeal. 
      
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