LexThe Madhya Prdesh Peya Jal Parirakshan Adhiniyam 1986
Madhya Pradesh · state statute
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e/;izns'k jkTki=
¼vlk/kkj.k½
izkf/kdkj ls izdkf'kr
dzeakd 24 ½ Hkksiky]eaxyokj ] fnukad 13tuojh 1987 &ikS"k 23] 'kds 1908
fof/k vkSj fo/kk;h dk;Z foHkkx
Hkksiky]fnukad 13 tuojh 1987
dza-455&21&v ¼izk-½& e/;izns'k fo/kku lHkk dk fuEufyf[kr vf/kfu;e ] ftl ij fnukad 9 tuojh 1987 dks
jkT;iky dh vuqefr izkIr gks pqdh gS] ,rn~n~okjk loZ lk/kkj.k dh tkudkjh ds fy;s izdkf'kr fd;k tkrk gS A
e/;izns'k ds jkT;iky ds uke ls rFkk vkns'kkuqlkj ]
v k j - M h - ' k q D y k ] l f p o -
e/;izns'k vf/kfu;e
dzekad 3 lu~ 1987-
e/;izns'k is;ty ifjj{k.k vf/kfu;e] 1986-
fo"k;&lwph
/kkjk,a %
1- laf{kIr uke vkSj izkjaHk-
2- ifjHkk"kk,a-
3- ty vHkkoxzLr {ks= dh /kks"k.kk-
4- vuqKk ds fcuk ty izHkkoxzLr {k s= esa ds ty L=ksr ls flapu ;k vkS|ksfxd iz;kstu ds fy;s ;k fdlh
vU; iz;kstu ds fy;s ty ysus dk izfr"ks/k-
5- vkns'k dk v/;kjksgh izHkko-
6- vuqKk ds fcuk uydwi [ksknus dk izfr"ks/k-
7- vihy-
8- iqufoWyksdu-
9- vijk/k-
10- fu;e cukus dh 'kfDr-
Mkd O;; dh iwoZ vnk;xh
ds chuk Mkd }kjk Hksts
tkus ds fy, vuqer -
vuqefr i= dzekad Hkksik
y
h
th dzekad Hkksiky
fMohtu 122 ¼,e-ih-½
e-iz- jkti=] fnukad 13tuojh 1987
e/;izns'k vf/kfu;e
dzekad 3 lu 1987-
e/;izns'k is;ty ifjj{k.k vf/kfu;e] 1986-
[fnukad 9] tuojh 1987 dks jkT;iky dh vuqefr izkIr gqbZ vuqefr ^^e/;izns'k jkti= ¼vlk/kkj.k½^^ esa
fnukad 13 tuojh ] 1987 dks izFkeckj izdkf'kr dh xbZ ]
turk dks /kjsyw iz;kstuksa ds fy;s ty dk iznk; cuk;s j[kus ds mnn~s'; ls ty L=ksrksa esa ty dk ifjj{k.k djus rFkk uy
dwiksa ds [kksns tkus dk] fofu;eu djus ds fy;s rFkk rn~uq"akfxd fo"k;ksa ds fy;s mica/k djus gsrq vf/kfu;e]
Hkkjr x.kjkT; ds lSrhlosa o"kZ esa e/;izns'k fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %&
laf{kIr uke vkSj izkjaHk- 1- ¼1½ bl vf/kfu;e dk laf{kIr uke e/;izns'k is;ty ifjj{k.k vf/kfu;e] 1986 gS-
¼2½ ;g ,slh rkjh[k dks izo`Rr gksxk ftls jkT; ljdkj vf/klwpuk }kjk] fu;r djsa -
ifjHkk"kk,a- 2- bl vf/kfu;e esa ] tc rd lanHkZ ls vU;Fkk visf{kr u gks ] &
¼d½ ty ds mi;ksx ds laca/k esa ^^/kjsyw iz;kst uksa ^^ ls vfHkizsr gS ihus]ugkus ]/kksus ]lkQ
lQkbZ djus rFkk fnu&izfrfnu ds vU; fdz;kd ykiksa ds fy;s ty dk euq";ksa }kjk
miHkskx vkSj mlds vUrxZr gS /kjsyw i'kqvksa ds vuqj{k.k ds fy;s mldk rRln`'k iz;kstuksa
ds fy;s mi;ksax(
¼[k½^^uy dwi^^ ls vfHkizsr gS tyks<+ ;k pV~V kuh {ks=ksa esa yEckRedrk dh fofgr lhekvksa ds
Hkhrj mi;qDr xgjkbZ rd tehu dks Nsn dj cuk;k x;k oS/kfNn ¼cksjgksy½ ftls]
visf{kr izdkj ds /kjsyw ikbi ¼gkmflax ik bi½ Mkydj] vko';drkuqlkj jsr ;k dkadjhV
ls tekrs gq;s] 'kkjhfjd lafdz;k ls fHkUu ;k af=d lk/kuksa dh lg k;rk ls] Hkwfexr ty
[khapus ds iz;ksty ds fy;s fufEkZr fd;k x;k gks
¼x½ ^^ ty vHkkoxzLr {ks=^^ ls vfHkizsr gS ,slk {ks= ftls /kkjk 3 ds v/khu ty vHkkoxzLr
{ks= ?kksf"kr fd;k x;k gks (
¼/k½ ^^ ty L=ksr ^^ ls vfHkizsr gS ,slh unh ]cka/k] ugj]ty/kkjk]>juk ¼QkmUVsu½ >hy ]lksrk
¼fLizx½ tyk'k; ¼VSad ½ oa/kku ¼,uhdV~l½ ;k dqvka ftlls jkT; ljdkj ;k LFkkuh;
izkf/kdj.k viuh ty iznk; Ldhe ds v/khu turk dks /kjsyw iz;kstuksa ds gsrq ty iznk;
djrk gS vkSj mlds vUrxZr ,sls vU; ty L=ksr gksxsa tks jkT; ljdkj }kjk] le;≤
ij] bl fufeZr vf/klwfpr fd;s tk;sa] fdUrq e/;izns'k bjhaxs'ku ,DV] 1931 ¼dzekad 3 lu~
1931½ dh /kkjk 3 esa rFkk ifjHkkf"kr ^^dsuky^^ ¼ugj½mlds vUrxZr ugha gksxh -
ty vHkkoxzLr 3- ;fn dysDVj dh ;g jk; gks fd /kjsyw iz;kstuksa gsrq &
{ks= dh /kks"k.kk-
¼d½ turk dks ty dk iznk; cuk;s j[kus ;k c<kus ds fy;s ( ;k
¼[k½ ty dk leku forj.k lqfuf'pr djus ds fy;s ( ;k
¼x½ turk dh vko';drk dh iwfrZ dj us ds gsrq ty izkIr djus ds fy;s(
,slk djuk vko';d ;k lehphu gS rks og] vkns'k }kjk] ftys ds ,sls {ks= dks ] ,slh dkykof/k ds fy;s] tSlk fd
,sls vkns'k esa fofufnZ"V fd;k tk,] ty vHkkoxzLr {ks= ?kksf"kr dj ldsxk vkSj rnqifj bl vf/kfu;e ds mica/k mDr vkns'k ds
izofrZr jgus ds nkSjku ,sls {ks= dks ykxw gksxas-
e-iz- jkti=] fnukad 13tuojh 1987
¼1½ e/;izns'k yS.M jsosU;w dksM] 1959 ¼dzekad 20 lu~ 1959½ esa rFkk rRle; izo`Rr fdlh ,slh
vuqKk ds fcuk fof/k esa] tks Hkkjr ds lafo/kku dh lI re vuqlwph dh jkT; lwph esa izxf.kr izfrf"V;ksa esa
ls fdlh izfof"V ds v/khu vf/kfu;fer dh xbZ gks] vUrfoZ"V fdlh ckr ds gksrs gq;s Hkh] dksbZ Hkh O;fDr]
lacaf/kr dysDVj dh vuqKk ds fc uk]ty vHkkoxzLr {ks= esa ds fd lh Hkh ty L=ksr ls flapu ;k
vkS|ksfxd iz;ksty ds fy;s ;k /k jsyw iz;ksty dks NksM dj fdlh vU; iz;ksty ds fy;s fdUgh Hkh
lk/kuksa }kjk ty ugha ysxk-
¼2½ mi/kkjk ¼1½ ds v/khu vuqKk ds fy;s vkosnu lacaf/kr dysDVj dks ,sls iz:i esa vkSj ,slh
Qhl ds lkFk fd;k tk,xk tSlk fd fofgr fd;k tk,a-
vuqKk ds fcuk
ty vHkkoxzLr
{ks= esa ds ty
L=ksr ls flapu
;k vkS|ksfxd
iz;kstu ds
fy;s ;k fdlh
vU; iz;kstu
ds fy;s ty
ysus dk
izfros/k-
¼3½ dysDVj] mu dkj.ksa ls ] tks ys[kc} fd;s tk;saxs] vuqKk nsu ls yksdfgr esa badkj dj
ldsxk ;fn mldh jk; esa ,sls ty L=ksr ls turk dks /kjsyw iz;kst uksa ds gsrq ty ds iznk; dks
lqfuf'pr djus ds mnn~s'; ls ty dk ifjj{k.k djuk vko';d gS ]
¼4½ bl /kkjk ds v/khu dh izR;sd vuqKk&
¼d½ bl 'krZ ds v?;/khu gksxh fd dysDVj] mu dkj.kksa ls] tks ys[kc} fd;s tk;sxsa] vkns'k
}kjk] ty L=ksr ls ,slh dkykof/k ds fy;s] tks ,sls vkns'k esa fofufnZ"V dh tk;s] ty ds
fy;s tkus dk izfros/k dj ldsxk ;fn mldh jk; esa ,sls ty L=ksr ls fofufn"V dkykof/k
ds nkSjku ty ds fy;s tkus dk yksdfgr esa izfr"ks/k djuk bl mnn~s'; ls vko';d gS fd
,sls ty L=ksr ls turk dks /kjsyw iz;kstuksa ds gsrq ty ds iznk; dks lqfuf'pr djus ds
fy;s ty dk ifjj{k.k fd;k tk lds( vkSj
¼[k½ ,slh vU; 'krksZ vkSj fucaU/kuksa ds v?;/khu gksxh tks fofgr dh tk;sa-
¼5½ dksbZ Hkh O;fDr mi/kkjk ¼4½ ds [kaM ¼d½ ds v/khu ikfjr fd;s x;s vkns'k ds ifj.kkeLo:i vius
}kjk mBkbZ xbZ gkfu ds fy;s jkT; ljdkj ls uqdlkuh dk nkok djus dk gdnkj ugha gksxk] rFkkfi ty ysus ds
fy;s fdUgh Hkh izHkkjksa dk ,sls O;fDr }kjk ml dkykof/k ds fy;s fd;k tkuk visf{kr ugha gksxk ftlds nkSjku mi
/kkjk ¼4½ ds [kaM ¼d½ ds v/khu dk vkns'k izo`Rr jgrk gS] Hkys gh fdlh djkj rFkk ;k :f/k esa ;k rRle; izn~r
fdlh ,slh vU; fof/k esa] tks Hkkjr ds lafo/kku dh lIre vuqlwph dh jkT; lwph esa izxf.kr izfof"B;ksa esa ls fdlh
Hkh izfof"V ds v/khu vf/kfu;fer dh xbZ gks] dksbZ ckr vUrfoZ"V D;ksa u gks -
5- /kkjk 3 ds v/khu dk dksbZ Hkh vkns'k rRle ; izo`Rr fdlh ,slh vU; fof/k esa] tks Hkkjr ds
lafo/kku dh lIre vuqlwph dh jkT; lwph esa izxf.kr izfof"V;ksa esa ls fdlh Hkh izfof"B ds v/khu vf/kfu;fer
dh xbZ gks] vUrfoZ"B fdlh izfrdwy ckr ds gq, Hkh] izHkkoh gksxk -
vkns'k dk
vH;kjksgh izHkko
6 ¼1½ dksbZ Hkh O;fDr] dysDVj dh ;k jkT; ljdkj }kjk bl fufeRr izkf/kd`r fdlh vU;
vf/kdkjh dh vuqKk ds fcuk] ty vHkkoxzLr {ks= esa fdlh Hkh iz;kstu ds fy;s] uydwi ugha [kksnsxk -
vuqKk ds fcuk
uydwi [kksnu dk
izfris"k
¼2½ mi/kkjk ¼1½ ds v/khu vuqKk ds y; s vkosnu dysDVj dks ;k mi/kkjk ¼1½ ds v/khu
izkf/kd`r fdlh vf/kdkjh dks ,sls iz:i esa vkSj ,slh Qhl ds lkFk fd;k tk,xk tSlk fd fofgr fd;k tk;s -
¼3½ mi/kkjk ¼1½ ds v/khu dh dksbZ vu qKk O;frdj.k&ifj{ks= ¼tksu vkWQ bUVjfQ;jsUl½ ds
Hkhrj ugha nh tk;sxh ;fn ml uydwi ds ftlds fd fy;s vuqKk pkgh xbZ gS] [kksns tkus ds dkj.k ,sls
ifj{ks= esa fo|eku ml uydwi ls] tks turk dks ?kjsyw iz;kstuksa ds gsrq tyiznk; djus ds iz;kstu ds fy;s
;FkkfLFkfr jkT; ljkdj ;k fdlh LFkkuh; izkf/kdj.k }kjk lfUufeZr fd;k x;k gks ;k vuqjf{kr fd;k tkrk
gks] ty ds iznk; ij fdlh Hkh Hkh izdkj ls dksbZ izHkko iM+us dh laHkkouk gks -
¼4½ bl /kkjk ds v/khu dh izR;sd vuqKk ,slh 'krksZ vkSj fucaU/kuksa dss v/;/khu gksxh tk
fofgr dh tk;sa -
Li"Vhdj.k%& bl /kkjk ds iz;kstu ds fy;s ^^O;f rdj.k&ifj{ks= ^^ls vfHkizsr gS mi/kkjk ¼3½ esa
fufnZ"V fo|eku uydwi ls ,d lkS ipkl ehVj dh f=T;k ds Hkhrj dk {ks=-
7- dksbZ Hkh O;fDr] tks /kkjk 4 ds v/khu dysDVj }kjk ikfjr fdlh vkns'k ls O;f/kr gks] laHkkx
vk;qDr dks vihy ,sls vkns'k dh rkjh[k ls rhl fnu ds Hkhrj ,slh jhfr esa tks vihy fd fofgr dh tk,
dj ldsxk ftlesa ,sls vkns'k ds] ftlds foL) vihy dh xbZ gS] laca/k esa vkifRr ds vk/kkjksa dk laf{kIr%
o.kZu fd;k tk,xk -
vihy-
iqufoyks
du-
e-iz- jkti=] fnukad 13tuojh 1987
8- bl vf/kfu;e ds mica/kksa ds v/;/khu jgrs gq,] dysDVj Loizsj.kk ls ;k O;fFkr i{kdkj ds vkosnu ij
] fdlh Hkh ,sls vkns'k dk] tks mlds Lo;a ds }kjk ;k mlds in] iwoZofrZ;ksa esa ls fdlh ds Hkh }kjk ikfjr
fd;k x;k gks ] iqufoZyksdu ml n'kk esa dj ldsxk tcfd dksbZ vihy u dh xbZ gks vkSj ,slk vkns'k ikfjr
dj ldsxk tSlk fd og mfpr le>s %
ijUrq&
¼,d½ fdlh Hkh vkns'k es a rc rd dksbZ QsjQkj ugha fd;k tk,xk ;k mls myVk ugha tk,xk
tc rd fd fgrc} i{kdkjksa dks milatkr gksus rFkk ,sls vkns'k ds leFkZu esa lquokbZ
dh tkus dh lwpuk u ns nh xbZ gks(
¼nks½ fdlh Hkh ,sls vkns'k dk] ftl ij ls vihy dh xbZ gks ] rc rd iqufoyksadu ugha fd;k
tk,xk tc rd fd ,slh vihy yfEcr gks -
vijk/k 9- /kkjk 3 ;k /kkjk 4 ds mica/kksa dk mYya/ku dkjkokl ls ] tks nks o"kZ rd dk gks ldsxk] ;k tqekZus ls
tks nks gtkj :i;s rd dk gks ldsxk ;k nksuks ls n.Muh; gksxk -
fu;e
cukus dh
'kfDr
10- ¼1½ jkT; ljdkj ] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, fu;e] iwoZ izdk'ku dh
'krZ ds v/;/khu jgrs gq,] cuk ldsxh -
¼2½ fof'k"Vr% vkSj iwoZxkeh 'kfD r;ksa dh O;kidrk ij izfrdwy izHk ko Mkys fcuk] ,sls fu;eksa esa
fuEufyf[kr leLr fo"k;ksa ;k muesa ls fdlh Hkh fo"k; ds fy, mica/k gks ldsxsa] vFkkZr%&
¼d½ /kkjk 4 dh mi/kkjk ¼2½ ds v/khu vkosnu dk iz:i vkSj mlds fy, Qhl (
¼[k½ os 'krsZ vkSj fucZU/ku ftuds v/;/khu jgrs gq, /kkjk 4 dh mi/kkjk ¼4½ ds v/khu vuqKk nh
tk,xh (
¼x½ /kkjk 6 dh mi/kkjk ¼2½ ds v/khu vk osnu dk iz:i vkSj mlds fy, Qhl ( vkSj
¼/k½ os 'krsZ vkSj fucZU/ku ftuds v/;/khu /k kjk 6 dh mi/kkjk ¼4½ ds v/khu vuqKk nh tk,xh-
¼3½ bl vf/kfu;e ds v/khu cuk, x, fu;e fo/kku lHkk ds iVy ij j[ks tk,xsa -
Hkksiky]fnukad 13 tuojh 1987
dza-456&21&v ¼izk-½& Hkkjr ds lafo/kku ds vuqPNsn 348 ds [k aM ¼3½ ds vuqlj.k esa e/;izns'k is;ty ifjj{k.k vf/kfu;e
1986 ¼dzeakd 2 lu 1987½ dk vaxzth vuqokn jkT;iky ds izkf/kdkj ls ,rn}kjk izdkf'kr fd;k tkr gS A
e/;izns'k ds jkT;iky ds uke ls rFkk vkns'kkuqlkj]
vkj-Mh-'kqDyk ] lfpo-
MADHYA PRADESH ACT
No. 3 OF 1987
THE MADHYA PRADESH PEYA JAL PARIRAKSHAN ADHINIYAM-1986
TABLE OF CONTENTS
Sections:-
1. Short title and commencement.
2. Definitions.
3. Declaration of water scarcity area.
4. Prohibition to take water for irrigation or industrial or any other purpose from
water source in water scarcity area without permission.
5. Overriding effect of the order.
6. Prohibition of digging of t ube wells without permission.
7. Appeal.
8. Review.
9. Offences.
10. Power to make rules.
e-iz- jkti=] fnukad 13tuojh 1987
MADHYA PRADESH ACT
No.3 OF 1987
THE MADHYA PRADESH PEYA JAL PARIRAKSHAN ADHINIYAM,1986.
[Received the assent of the Governor on the 9th January 1987; assent first published in the
"Madhya Pradesh Gazette" (Extra-ordinary), dated the 13th January,1987].
An Act to provide for preservation of water in the wat er sources and for regulation of digging of tube
wells in order to maintain the water supply to the public for domestic purposes and for matters
ancillary thereto.
Be it enacted by the Madhya Pradesh Legislature in the Thirty-seventh Year of the
Republic of India as follows:-
1. (1) This Act may be called the Madhya Prdesh Peya Jal Parirakshan Adhiniyam 1986. Short title and
commencement.
(2) It shall come into force on such date as the State Government may be notification,
appoint.
Definitions
2. In this Act, unless the context otherwise requires:-
(a) "domestic purposes" in relation to use of water means consumption of the same by human
beings for drinking, bathing ,washing, cleansing and other day.to day activities and includes
use thereof for similar purposes for the upkeep of domestic animals;
(b) "Tubewell" means a bore hole within the prescribed limits of verticality, drilled up to
suitable depth, in alluvium or rocky areas installed with re quisite type of housing pipe,
placing of sand or gravel as per necessity, for the purpose of drawing underground
water with the help of mechanical means, other than Manual Operation.
(c) "water scarcity area" means the area decl ared as water scarcity area under section 3;
(d) "water source" means river, dam, canal, st ream, fountain, lake spring, tank, anicuts of
well from which the State Government or lo cal authority supply water to the public
under its water supply scheme for domestic purposes and shall include such other water
sources as may be notified by the State Gov ernment in this behalf, from time to time,
but it shall not include the canal as defi ned in Section 3 of the Madhya Pradesh
Irrigation Act, 1931 (No.3 of 1931).
3. If the Collector is of opinion that it is necessary or expedient so to to-
(a)for maintaining or increasing supply of water to the public; or
Declaration of
water scarcity
area .
(b) for securing its equitable distribution; or
(c) for securing water to meet the need of the public,
Domestic purposes, he may, by order, declare such area of the district for such period as may
be specified in such order to be water scarcity area and thereupon the pr ovisions of this Act
should apply to such area during the operation of the said order.
4. (1) Notwithstanding anything contained in the Madhya Pradesh Land Revenue Code, 1959
(No. 20 of 1959) and any other law, for the time being inforce, enacted un der any of the entries
enumerated in the State List of the Seventh Schedule to the Constitution of India, no person shall
take water by any means from any water source in the water scarcity area for irrigation or
industrial or any other purposes except domes tic purpose without the permission of the
Collector concerned.
Prohibitions to take
water for irrigation
or industrial or any
other purpose from
water source in
water scarcity area
without permission.
(2) An application for permission under sub-section (1) shall be made to the Collector concerned
in such form and accompanied by such fee as may be prescribed.
(3) The Collector may, for reasons to be recorded in writing, refuse to grant permission in the
public interest if in his opinion it is necessary to preserve water in order to enresnsupply thereof
to the public from such water source for domestic purposes.
e-iz- jkti=] fnukad 13tuojh 1987
(4) Every permission under this section shall be subject to –
(a) The condition that the Collector may, for reasons to be recorded in writing, by order
prohibit the taking of water from the source for such period as may be specified in such
order if in his opinion it is necessary in the public interest to prohibit taking of water from
such water source during the period specified to preserve water in order to ensure the
supply thereof from such water sources to the public for domestic purposes; and
(b) Such other conditions and rest rictions as may be prescribed.
(5) No person shall be entitled to claim damage s from the state Government for the loss sustained
by him as a result of order passed under clause (a) of sub-section (4), but however no charges for
the taking of water shall be required to be paid by such person for the period during which order
under clause (a) of sub-section (4) remains in operation notwithstanding anything contained in
any agreement, usage or custom or any other law for the time being inforce, enacted under any of
the entries enumerated in the State List of the Seventh Schedule to the Constitution of India.
Overriding effect
of the oder
5. An order under Section 3 shall have effect notwithstanding anythi ng to the contrary
contained in any other law for the time be ing inforce enacted under any of the entries
enumerated in the State List of the Seventh Schedule to the Constitution of India
Prohibation of
digging of tube wells
without permission
6. (1) No person shall dig tube-well in the wa ter scarcity area for any purpose without the
permission of the Collector or any other office r authorised by the Stat e Government in this
behalf.
(2) An application for permission under sub-s ection (1) shall be made to the Collector of
an officer authorised under sub-section (1) in such form and accompanied by such fee as
may be prescribed.
(3) No permission under sub-section (1) sha ll be prescribed granted within the Zone of
interference unless the digging of tube-well for which permission is sought is not likely to
affect in any way the water supply from the tube well existing in such zons which has been
constructed or is maintained by the State Government or a loca l authority, as the case may
be, for the purposes of water supply to the public for domestic purposes.
(4) Every permission under this section shall be subject to such conditions and restrictions
as may be prescribed.
Explanation – For the purpose of this sect ion" zone of interference" means an area
with the radius of one hundred fifty metres from the existing tube-well referred to in sub-
section (3)
Appeal. 7. Any person aggrieved by an order pa ssed by the Collector under Section 4 may prefer
an appeal to the Commissioner of the Division wi thin thirty days in such manner as may be
prescribed from the date of such order setting forth concisely the grounds of objection to the
order appealed against.
Review 8. Subject to the provisions of this Act, the Collector may either on his own motion or on
the application of the aggrieved party, if no appeal has been preferred, may review the order
passed by himself or by any of his predecessors in office and pass such order as he thinks fit.
Provided that-
(i) no order shall be varied or reversed unless notice has been given to the parties
interested to appear and be heard in support of such order;
(ii) no order from which an appeal has been made shall so long as such appeal is
pending be reviewed.
Offences. 9. The contravention of the provisions of section 3 or s ection 4 shall be punishable with
imprisonment which may extend to two years or a fine which may extend to two thousand
rupees or with both.
Power to make
rules
10 (1) The State Government may, subject to the condition of previous publication, make
rules to carry out the purposes of this Act.
e-iz- jkti=] fnukad 13tuojh 1987
(2) In particular and without prejudi ce to the generality of the foregoing
powers, such rules may provide for all or any of the following matters, namely;-
(a) the form of application and a f ee therefor under sub-ect ion (2) of Section
4;
(b) the conditions and restrictions subj ect to which permission is to be
granted under sub-section (4) of Section 4;
(c) the form of application and fee theref ore, under sub-section (2) of Section
6; and
(d) the conditions and restrictions s ubject to which permission under sub-
section (4) of Section 6 is to be granted.
(3) The rules made under this Act shall be laid on the table of the Legislative
Assembly.
e/;izns'k jkTki=
¼vlk/kkj.k½
izkf/kdkj ls izdkf'kr
dzeakd 371 ] Hkksiky]xq:okj]fnukad 8vxLr 2002 &Jko.k 17'kd 1924
fof/k vkSj fo/kk;h dk;Z foHkkx
Hkksiky]fnukad 8 vxLr 2002
dza- 5823&343&bDdhl&v¼izk-½& Hkkjr ds lafo /kku ds vuqPNsn 348 ds [k.M ¼3½ ds
vuqlj.k esa e/;izns'k is;ty ifjj{k.k ¼la'kks/ku½ fo/ks;d 2002 ¼dzekad 22 lu~ 2002½ dk
vaxzsth vuqokn jkT;iky ds izkf/kdkj ls ,rn~}kjk izdkf'kr fd;k tkrk gS-
e/;izns'k ds jkT;iky ds uke ls rFkk vkns'kkuqlkj
vkj-ds-flVksds]vfrfjDr lfpo]
Mkd O;; dh iwoZ vnk;xh ds
chuk Mkd }kjk Hksts tkus ds fy ,
vuqer - vuqefr i= dzeka d
Hkksiky ,e-ih- @04 Hkksiky 2002
th dzekad Hkksiky fMohtu
,e-ih- 108@ Hkksiky
e-iz- jkti=] fnukad 8 vxLr 2002
MADHYA PRADESH ACT
No.22 OF 2002
THE MADHYA PRADESH PEYA JAL PARIRAKSHAN (SANSHODHAN)
VIDHEYAK,2002
A Bill further to amend the Madhya Pradesh Peya Jal Parirakshan Adhiniyam,1986.
Be it enacted by the Madhya Pradesh Legislature in the Fifty third Year of the Republic of
India as follows:-
Short title 1. This Act may be called the Madhya Pradesh Peya Jal Parirakshan (Sanshodhan)
Adhiniyam, 2002.
Insertion of
new Sections
4-A and 4-B
2. After Section 4 of the Madhya Pradesh Peya Jal Parirakshan Adhiniyam, 1986 (No.3
of 1987) (hereinafter referred to as the Princi pal Act), the following sections shall be
inserted, namely:-
Requisitionin
g of Water
Source
temporarily.
"4-A. (1) Notwithstanding anything contained in any other law for the time being in
force, if in the opinion of the Collector it is necessary or expedient so to do
for securing water to maintain or to increase supply of water to the public
for domestic purposes, he may by order in writing requisition temporarily
any water source situated in the water scarcity area declared as such under
Section 3 for such period, as may be specified in the order which shall not
exceed four months and may make such further orders as may be
necessary or expedient in connection with the requisitioning. Such order
shall be addressed and served to the owner or the person in possession of
the Water source as the case may be, in such manner as he thinks fit.
Provided that adequate of water will conti nue to be supplied to the owner or to the
person in possession of the water source for domestic purposes.
(2) Whenever any water source is requisitioned under sub-section (1), the period
of such requisition may be extended for a further period not exceeding two
months in the same circumstances.
Payment of
rent and
damages for
requisition of
water source.
"4.B. (1) Consequent to an order passed under sub-section (1) of Section 4-A
requisitioning the water source, the owner or person in possession of the said
water source shall be entitled to payment of rent equal to two percent of the
current market value of the developm ent of water source and all related
infrastructure for every month of requisitioning.
( 2 ) A l l o p e r a t i o n a n d m a i n t e n a nce expenses on machinery pertaining to water
supply for the period of requisitioning under sub-section (1) of Section 4-A
shall be borne by the authority requisitioning the water source.
Explanation – Operation and maintenance ex penses will include the electricity charges
and spares for repairs etc.
(3) The owner or the person in possessi on of the said water source shall be entitled to
damages caused to the water soure a nd the related infrastructure or the
property during the period of requisition, other than normal wear and tear.
Amendment
of Section 7
3. In section 7 of the Principal Act, for the word and figure ' section 4" the words and
figures "Section 4, Section 4-A or Section 4-B" shall be substituted.
e-iz- jkti=] fnukad 8 vxLr 2002
STATEMENT OF OBJECTS AND REASONS
The Madhya Pradesh PeyaJal Parirakshan Adhiniyam, 1986 provides for the
preservation of water in the existing water so urces for domestic purposes but there is no
specific provision for requisition of private water sources in the water scarcity area for
maintaining or increasing water s upply to the public. Hence it ha s been decided to requisition
water source temporarily in the water scarcity area for water supply to the public.
2. It is, therefore, proposed to amend the aforesaid Act suitably for the purpose.
3. Hence this Bill.
Bhopal DEEPAK SAXENA
Dated the 2
nd August, 2002 Member-in-charge
e/;izns'k fo/ks;d
dzekad 22 lu~ 2002
e/;izns'k is;ty ifjj{k.k ¼la'kks/ku ½ fo/ks;d] 2002
e/;izns'k is;ty ifjj{k.k vf/kfu;e] 1986 dks vkSj la'kksf/kr djus gsrq fo/ks;d-
Hkkjr x.kjkT; ds frjiuosa o"kZ esa e/;izns'k fo/kku&eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks%&
1- bl vf/kfu;e dk laf{kIr uke e/;izns'k is;ty ifjj{k.k ¼la'kks/ku ½ vf/kfu;e] 2002 gS-
laf{kIr uke
2- e/;izns'k is;ty ifjj{k.k vf/kfu;e] 1986 ¼dzekad 3 lu~ 1987½ ¼tks blesa blds i'pkr~ ewy vf/kfu;e
ds uke ls fufnZ"V gS ½ dh /kkjk 4 ds i'pkr~ fuEufyf[kr /kkjk var% LFkkfir dh tk, vFkkZr%&
ubZ /kkjk 4& d
vkSj 4 &[k dk
var%&% &LFkkiu
^4&d ¼1½ rRle; izo`Rr fdlh vU; fof/k esa varfoZ" V fdlh ckr ds gksrs gq, Hkh] ;fn dysDVj dh jk;
esa ?kjsyw iz;kstuksa ds fy, turk dks ty dk iznk; cuk, j[kus ;k c<+kus ds fy, ty izkIr
djus ds fy, ,slk djuk vko';d ;k lehphu gS rks og] fyf[kr esa vkns'k }kjk /kkjk 3 ds
v/khu bl :i esa ?kksf"kr fd;s x;s ty vHkko xz Lr {ks= esa fLFkr fdlh ty L=ksr dks ,slh
dkykof/k ds fy, tSlh fd vkns'k esa fofu fnZ"V dh tk,] tks pkj ekg ls vf/kd dh ugh
gksxh]vLFkk;h :i ls vf/kxzg.k dj ldsxk vkSj vf/kx zg.k djus ds laca/k esa ,sls vkSj vkns'k
dj ldsxk tks fd vko';d ;k lehphu gks] ,slk vkns'k ;FkkfLFkfr ty L=ksr ds Lokeh ;k
ty L=ksr dk dCtk j[kus okys O;fDr dks] ,slh jhfr esa tSlh fd og mfpr le>s] lacksf/kr
rFkk rkehy fd;k tk,xk %
ijUrq ?kjsyw iz;ksty ds fy, ty L=ksr ds ,sls L okeh ;k ty L=ksr dk dCtk j[kus okys O;fDr dks
ty dh i;kZIr ek=k dk iznk; tkjh jgsxk-
ty L=ksr dk
vLFkk;h :i ls
vf/kxzg.k djuk-
2½ tc dHkh fdlh ty L=ksr dk mi/kkjk ¼1½ ds v/khu vf/kxzg.k fd;k tkrk gS rks ,sls
vf/kxzg.k dh dkykof/k dks bUgha ifjfLFkfr;ksa esa ,slh vkSj dkykof/k rd c<+k;k tk ldsxk
tks nsk ekg ls vf/kd dh ugha gksxh-
^^4&[k- ¼1½ ty L=ksr dk vf/kxzg.k djus ds fy, /kkjk 4 dk dh mi/kkjk ¼1½ ds v/khu ikfjr fd, x,
fdlh vkns'k ds ifj.kkeLo:i] mDr ty L=ks r dk Lokeh ;k ty L=ksr dk dCtk j[kus
okyk O;fdr vf/kxzg.k ds izR;sd ekl ds fy, ty L=ksr ds fodkl vkSj leLr lacaf/kr
v/kkslajpuk ds pkyw cktkj ewY; ds nks izfr'kr ds cjkoj fdjk, ds lank; dk gdnkj gksxk-
ty L=ksr ds
vf/kxzg.k ds fy,
fdjk, vkSj
uqdlkuh dk lank;
-
¼2½ /kkjk 4 d dh mi/kkjk ¼1½ds v/khu vf/kxzg.k dh dkykof/k ds fy, ty iznk; ls lacaf/kr
e'khujh ds izpkyu vkSj la/ kkj.k ij leLr O;; ty L=ksr dk vf/kxzg.k djus okys
izkf/kdkjh }kjk ogu fd, tk,axs-
Li"Vhdj.k%& izpkyu vkSj la/kkj.k O;;ksa esa fo|qr~ izHkkj vkSj ejEer ds fy, iqtsZ vkfn lfEefyr gksxsa-
¼3½ mDr ty L=ksr dk Lokeh ;k mldk dCtk j[ku s okyk O;fDr] vf/kxzg.k dh dkykof/k ds nkSjku
ty L=ksr rFkk lacaf/kr v/kkslajpuk ;k lEifRr dks gq, ,sls uqdlku tks lkekU; VwV&QwV ls fHkUu
gks] dh uqdlkuh izkIr djus dk gdnkj gksxk-
3-ewy vf/kfu;e dh /kkj 7 esa] 'kCn rFkk vad ^^/kkjk 4^^ ds LFkku ij] 'kCn rFkk vad ^^/kkjk 4] /kkjk
4&d ;k /kkjk 4&[k ^^ LFkkfir fd, tk,a -
/kkjk 7 dk la'kks/ku
-
mn~ns';ksa vkSj dkj.kksa dk dFku
e/;izns'k is;ty ifjj{k.k vf/kfu;e] 1986 esa ?kjsyw iz;kstuksa ds fy;s fo|eku ty L=ksrksa esa ty ds ifjj{k.k djus
dk mica/k gS] fdUrq ty vHkkoxzLr {ks= esa turk dks ty dk iznk; cuk;s j[kus ;k c<kus ds fy;s futh ty L=ksrksa ds
vf/kxzg.k ds fy, dksbZ fof'k"V mica/k ugha gS ] vr% ;g fofuf'pr fd;k x;k gS fd ty vHkkoxzLr {ks= esa turk dks ty
dk iznk; djus ds fy;s ty L=ksr dk vLFkk;h :i ls vf/kxzg.k fd;k tk, ]
2- vr,o] ;g izLrkfor gS fd mDr iz;kstu ds fy;s mi;qZDr vf/kfu;e dks ;Fkksfpr :i ls la'kksf/kr fd;k tk,-
3- vr% ;g fo/ks;d izLrqr gS-
Hkksiky%
rkjh[k 2 vxLr] 2002 nhid lDlsuk
Hkkjlk/kd lnL;
&&&&&&
^^ lafo/kku ds vuqPNsn 207 ds v/khu jkT;iky }kjk vuq'kaflr- ^^
foRrh; Kkiu
izLrkfor la'kks/ku fo/ks;d ds dh /kkjk 4&[k esa] ty vHkkox zLr ?kksf"kr {ks= esa lkoZtfud is;ty vkiwfrZ gsrq vLFkkbZ
:i ls vf/kxzfgr futh ty L=ksrksa ds fodkl esa iwathxr O;; ij L=ksr Lokeh dks {kfr iwfr Z ds Hkqxrku rFkk L=ksr ls ty
iwfrZ ij fo|qr~ ,oa vU; la/kkj.k izHkkj ds ogu dk izko/kku gS Hkw&vFkok lrgh ty dh miyC/krk vFkok vHkko eq[;r% izfro"kZ
ekulwuh o"kkZ ij fuHkZj gS- o"kkZ dh ek=k] rhozrk] le;kof/k ,oa forj.k ,sls ?kVd gS tks fd {ks= esa is;ty miyC/krk ij izHkko
Mkyrs gS- is;ty dh vHkkoxzLrrk ds Lo:i ,oa xaHkhjrk ds vuqlkj izLrkfor fo/ks;d ds ek/;e ls futh ty L=ksrksa dk
vf/kxzg.k ,oa mudk lkoZtfud is;ty vkiwfrZ gsrq mi;ksx fofgr gS- vr% la'kks/ku fo/ks;d dh /kkjk 4&[k ds foRrh; izHkko
dk o"kZokj lgh&lgh iwokZuqeku laHko ugh gS] rFkkfi fo/ks;d dh /kkjk 4&[k ds izko/kku Lo:i 'kklu ij izfro"kZ :i;s 25-00
yk[k ¼:i;s iPphl yk[k½ dk vfrfjDr vkorhZ foRrh; Hkkj vuqekfur gS-
izR;k;ksftr fof/k fuekZ.k ds laca/k esa Kkiu
izLrkfor fo/ks;d ds [k.M 2 }kjk ty vHkkoxzLr {ks= esa fLFkr fdlh ty L=ksr dks vf/kxzg.k fd;s tkus dh
dkykof/k fofufnZ"V fd;s tkus rFkk ,sls tyL=ksr ds Lokeh ;k dCtk/kkjh dks rr~lEca/kh vf/kxzg.k ds lEca/k esa lEcksf/kr rFkk
rkehy fd;s tkus okys vkns'k dh jhfr fu;r fd;s tkus ds laca/k esa fo/kk;uh 'kfDr;ka izR;k;ksftr dh xbZ gS-
MWak- ,-ds-i;klh
lfpo
e/;izns'k fo/kku lHkk
mikca/k
e/;izns'k is;ty ifjj{k.k vf/kfu;e] 1986 ¼dzekad 3 lu~ 1987½ ls m}j.k-
/kkjk 7- dksbZ Hkh O;fDr]tks /kkjk 4 ds v/khu dysDVj }kjk ikfjr fdlh vkns'k ls O;fFkr gks] laHkkx vk;qDr dks vihy ,sls
vkns'k dh rkjh[k ls rhl fnu ds Hkhrj ,slh jhfr esa tks fd fofgr dh tk,] dj ldsxk ftlesa ,sls vkns'k ds] ftlds
fo:} vihy dh xbZ gS] laca/k esa vkifRr ds vk/kkjksa dk laf{kIrr% o.kZu fd;k tk,xk-
MWak- ,-ds-i;klh
lfpo
e/;izns'k fo/kku lHkk