The Bombay Local Authorities Census Expenses Contribution Act, 1950.

1950 : Bom. XXIII]   1 
THE BOMBAY LOCAL AUTHORITIES CENSUS 
EXPENSES CONTRIBUTION ACT, 1950 
   [Text as on 18th April 2024] 
________________ 
CONTENTS 
 
PREAMBLE. 
SECTIONS. 
 
 1. Short title and extent. 
 2. Definitions. 
 3. Contribution by local authorities. 
 4. Obligation of local authority to give assistance. 
 5. Power to enforce orders. 
 6. Rules. 
  
2 The Bombay Local Authorities Census [1950 : Bom. XXIII 
 Expenses Contribution Act, 1950    
1950 : Bom. XXIII]               The Bombay Local Authorities Census 3      
                                                  Expenses Contribution Act, 1950 
LIST OF AMENDMENT ACTS 
 1. Adapted and modified by the Bombay Adaptation of Laws (State and Concurrent Subjects)  
                  Order, 1956 
 2. Amended by Bom.  68 of 1959    
 3. Adapted and modified by the A. O. 1960                        
  
4 The Bombay Local Authorities Census [1950 : Bom. XXIII 
 Expenses Contribution Act, 1950    
1950 : Bom. XXIII]               The Bombay Local Authorities Census 5      
                                                  Expenses Contribution Act, 1950 
BOMBAY ACT No. XXIII OF 19501 
[THE BOMBAY LOCAL AUTHORITIES CENSUS EXPENSES CONTRIBUTION ACT, 1950.]2 
        [10th May 1950] 
An Act to provide for contribution by local authorities to census expenses. 
WHEREAS it is expedient to make provision for contribution by local authorities of a portion of 
the expenses incurred in connection with the taking of any census in the State of Bombay and for 
certain other purposes hereinafter appearing ; It is hereby enacted as follows :— 
1.  Short title and extent. — (1) This Act may be called the Bombay Local Authorities Census 
Expenses Contribution Act, 1950.  
3[(2) It extends to the whole of the State of Maharashtra]. 
2.  Definitions.— In this Act, unless there is anything repugnant in the subject or context,— 
(1) “ Census Act ” means the Census Act, 1948 (XXX-VII of 1948) ;  
(2) “ census ” means a census taken in accordance with the provisions of the Census Act ; 
(3) “ prescribed ” means prescribed by rules made under this Act. 
3.  Contribution by local authorities. — (1) Notwithstanding anything contained in any 
enactment in regard to the funds of any local authority, the State Gover nment may direct that such 
portion of any expenses as may be prescribed, incurred for anything done in accordance with the 
Census Act or the rules made thereunder, may be charged to the funds of any local authority 
constituted for and on behalf of the area within which such expenses were incurred.  
(2) The sum directed to be charged under sub -section ( 1) shall be computed and paid in the 
prescribed manner. 
4.  Obligation of local authority to give assistance. — Every local authority shall be bound to 
give such assistance in connection with census as it may be called upon to give by an order made under 
section 6 of the Census Act. 
5.  Power to enforce orders.— If the State Government after receiving a report from the District 
Magistrate or the Superintendent of Census Operations is satisfied that a local authority has failed to 
make payment of the expenses or costs as required by or under section 3 of this Act or section 16 of the 
Census Act or has made default in performing any duty imposed upon it by or under this Act or the 
Census Act, the State Government may make such order or take such steps as it may consider 
expedient for securing the payment of such exp enses or costs or the performance of such duty, as the 
case may be. 
6.  Rules.— (1) The State Government may, by notification in the Official Gazette, make rules to 
carry out the purposes of this Act.  
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may 
provide for all or any of the following matters, namely :—  
(a) the portion of the expenses incurred in connection with the taking of a census which may 
be charged under this Act to the funds of any local authority ;  
(b) the manner in which the sums charged under this Act shall be computed and paid ;  
                                                   
1  For Statement of Objects and Reasons, see Bombay Government Gazette, 1950, Part V, pp. 201-202. 
2  This Act was extended to, and shall in virtue of such ex tension be in force in the rest of the State of Bombay ( vide Bom. 
68 of 1959, s. 2). 
3  Sub-section (2) was substituted for the original by Bom. 68 of 1959, s. 3. 
6 The Bombay Local Authorities Census [1950 : Bom. XXIII 
 Expenses Contribution Act, 1950    
(c) the manner in which and the extent to which any duty in connection with the taking of a 
census shall be performed by a local authority.  
1[(3) All rules made by the State Government under this section shall be laid before each House 
of the State Legislature as soon as may be after they are made, and shall be subject to such 
modifications as the State Legislature  may make during the session in which they are so laid or the 
session immediately following.] 
                                                   
1  Sub-section (3) was inserted by Bom. 68 of 1959, s. 4. 

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