The Punjab Requisitioning and Acquisition of Movable Property Act, 1978

PUNJAB GOVT GAZ. (EXTRA.), NOV. 17, 1978 
(KARTIKA 26, 1900 SAKA) 
PART I 
DEPARTME NT OF LEGISLATIVE AFFAIRS 
Notification 
The 17th Novennber, 1978 
No. 51-Leg./78.--The flowing Act of the Legislature of the State of 
Punjab received the assent of the President of India on the 27th October, 
1978, and is hercby published for general information : 
PUNJAB ACT No. 35 of 1978. 
MOVEABLE 
THE PUNJAB REQUISITIONING AND ACQUISITION OF 
PROPERTY ACT, 1978. 
ÀN 
ACT 
115 
to provide for the requisitioning and acquisition of moveable property in the 
State of Punjab. 
BE it enacted by the Legislature of the State of Punjab in the Twenty 
ninth Year of the Republic of India, as follows -
1. (1) This Act may be called the Punjab Requisitioning and Acquisition short title 
of Moveable Property Act, 1978. 
(2) It extends to the whole of the State of Punjab. 
2. In this Act, unless the context otherwise requires, 
(a) "competent authority'" means any officer, not below the rank of 
District Magistrate, authorised by the Government, by notification, 
to perform the functions of the competent authority under this 
Act for such area as may be spccified in the notification ; 
(b) *Commissioner" means the Commissioner of the Division ; 
(c) Government" means the Government of the State of Punjab : 
(d) "motor vehicle" shall have the meaning assigned to it in clause 
(l8) of section 2 of the Motor Vehicles Act, 1939 ; 
(e) "prescribed'" means prescribed by rules made under this Act. 
Provided that no property used for the purpose of religious worship. 
no motor vehicle operating on an inter-State permit or the inter-State permit 
of such vehicle and no aircraft or anything forming part of an aircraft or 
Connected with the operation, repair or maintenance of aircraft, shall be 
requisitioned. 
and extent. 
3. (1) Where the competent authority is of the opinion that it is Power t 
necessary or cxDedient so to do for the maintenance or improvemnent of requisition 
Services and supplies essential to the life of the community or for providing move able 
lmnediate relief to persons affected by floods or any other natural calamity, Property. 
Tiots or strikes or for the cfficient conduct of elections, or for any other 
Public purpose, it may, by an order in writing, requisition any moVeable 
property and may make such further orders as appear to it to be necessary or 
Cxpedient in conncction with the requisition : 
(2) Where the competent authority has requisitioned any property undcr 
Nb-section (/), it shall vest in the Government Tor the period of the requisition 
Definitions. 
PUNJAB GOVT GAZ. (EXTRA.), NOV. 17, 1978 115 
(KARTIKA 1g, 1900 SAKA) 
omnes 44% A a — 1x r+ I ——————— 
PART I 
DEPARTMENT CF LEGISLATIVE AFFAIRS 
Notification 
The 17th November, 1978 
No. 51-Leg./78.—The fi llowing Act of the Legislature of the State of 
Punjab received the assent of the President of India on the 27th October, 
1978, and is hereby published for general information :— 
PUNJAB ACT No. 35 of 1978. 
THE PUNJAB REQUISITIONING AND ACQUISITION OF 
MOVEABLE PROPERTY ACT, 1978. 
AN 
ACT 
to provide for the requisitioning and acquisition of moveable property in the 
State of Punjab. 
Be it enacted by the Legislature of the State of Punjab in the Twenty- 
ninth Year of the Republic of India, as follows :— 
1. (J) This Act may be called the Punjab Requisitioning and Acquisition Sport title 
of Moveable Property Act, 1978. and extent. 
(2) 1t extends to the whole of the State of Punjab. 
2. In this Act, unless the context otherwise requires, — Definitions. 
(@) “competent authority’ means any officer, not below the rank of 
District Magistrate, authorised by the Government, by notification, 
to perform the functions of the competent authority under this 
Act for such area as may be specified in the notification ; 
(b) “Commissioner” means the Commissioner of the Division ; 
(¢) “Government” means the Government of the State of Punjab ; 
(d) “motor vehicle” shall have the meaning assigned to it in clause 
(18) of section 2 of the Motor Vehicles Act, 1939 ; 
(€) “prescribed” means prescribed by rules made under this Act. 
3. (I) Where the competent authority is of the opinion that RB Bpswer 10 
necessary or expedient so to do for the maintenance or improvement of requisition 
services and supplies essential to the life of the community or for providing moveable 
immediate relief to persons affected by floods or any other natural calamity, Proberty. 
riots or strikes or for the efficient conduct of elections, or for any other 
public purpose, it may, by an order in writing, requisition any moveable 
property and may make such further orders as appear to it to be necessary or 
expedient in connection with the requisition = 
Provided that no property used for the purpose of religious worship, 
0 motor vehicle operating on an inter-State permit or the inter-State permit 
of such vehicle and no aircraft or anything forming part of an aircraft or 
Connected with the operation, repair or maintenance ol aircraft, shall be 
fequisitioned, 
(2) Where the competent authority has requisitioned any property under 
Mb-section (1), it shall vest in the Government for the period of the requisition
Release 
from 
ing. 
4. (I) The competent authority may, at ay time, rclcase from requisition any property rcquisitioned under section 3 ard shall, as far as possible, requisition- restore the property in as good a condition as it \yas when possession thereof was taken, subject only to the changes caused by reasOnable wear and tear. 
116 
Power to 
acquire 
PUNJAB GOVI GAZ. (EXTIRA.), NOV. 17, 1978 
(KARTIKA 26, 1900 SAKA) 
property. 
and the Government may use or deal with it in such manner as may appear 
to it to be expedient. 
(2) Wherc any property is to be released from requ'sithon, the competent authority may, after such enquiry, if any, as it may iT any case consider necessary to make or cause to be made, specify by an order in writing the person to whom possession of the property shall be given and such possession shall, as far as practicable, be given to the person from whom possession was taken at the time of the requisition or to the successor-in-intesest of such 
person. 
(3) The delivery of possession of the requisitioncd property to the pcrson specified in the order made under sub-section (2) shall be a full discharge of 
the Government from all liabilities in respect of such property : 
Provided that nothing in this section shall prcjudice any right in respeet 
of the property which any other person may be entitled to by duc process of law to enforce against the person to whom the possession of the property is. so delivered. 
(4) Where the person to whom the possession of any requisitioncd 
property is to be given cannot be found and has no legal agent or other person empowered to accept delivery on his behalf, the competent authority shall cause a notice, to be published in the Official Gazette, declaring that the 
property is released from requisition. 
5. () Where any prop.ity is subjcct to requisition, the competcnt 
authority may, if it is of opinion that it is neccssary to acquire the propery 
requisitjoned for any of the purposes referrcd to in section 3, at any time acquire se 
(5) When a notice referred to in sub-section (4) is published in the Official 
Gazette, the property specificd in such notice shall ccase to be subject to 
requisition on and from the date of such publication and be deemed to 
have bcen delivered to the person entitled to posscssion thercof and th 
Government shall not be liable for any compensation or other claims Ln 
respect of the property for any period after the said date. 
property by publishing in the Official Gazette a notice to the cffect that the 
Government has decided to acquire the property in pursuance of this scction : 
Provided that before issuing such notice, the comnpctcnt authority shall 
call upon the owner of, or any person who, in the opinion of the connpetent 
authority, may be interested in, such property to show cause as to w hy tie 
propcrty should not be acquired ; and after considering the cause, if any, 
shown by such person, the competent authority may pass such orders as 
deems fit. 
(2) Where a notice referrcd to in sub-section (/) is published in the Oflicial 
Gazette, the requisitioned property shall, on and from the beginning ol le 
day on which the notice is so published, vest absolutely in the Government 
free from all encumbrances and the period of requisition of suçh propcry 
shall end. 
Release 
from 
requisition- 
ing. 
Power to 
acquire 
requisitioned for any of the purposes referred to in section 3, 
property. 
116 PUNJAB GOVT GAZ. (EXT\RA.), NOV. 17, 1978 
(KARTIKA 26, 1900 SAKA) 
—— 
and the Government may usc or deal with #t in such manner as may appea, 
to it to be expedient. 
4. (I) The competent authority may, at ay time, releasc from requisition 
any property requisitioned under section 3 and shall. as far as possible 
restore the property in as good a condition as it yas when possession thereof 
was taken, subject only to the changes caused by reasonable wear and tear, 
(2) Where any property is to be released from requisition, the competent 
authority may, after such enquiry, if any, as it may in any case consider 
necessary to make or cause to be made, specify by an order in writing the 
person to whom possession of the property shall be given and such possession 
shall, as far as practicable, be given to the person from whom possession was 
taken at the time of the requisition or to the successor-in-intesest of such 
person. 
(3) The delivery of possession of the requisitioned property to the person 
specified in the order made under sub-section (2) shall be a full discharge of 
the Government from all liabilities in respect of such property : 
Provided that nothing in this section shall prejudice any right in respeet 
of the property which any other person may be entitled to by due process of 
law to enforce against the person to whom the possession of the property is 
so delivered. 
(4) Where the person to whom the possession of any requisitioned 
property is to be given cannot be found and has no legal agent or other person 
empowered to accept delivery on his behalf, the competent authority shall 
cause a notice, to be published in the Official Gazette, declaring that the 
property is released from requisition. 
(5) When a notice referred to in sub-section (4) is published in the Official 
Gazette, the property specified in such notice shall cease to be subject to 
requisition on and from the date of such publication and be deemed to 
have been delivered to the person entitled to possession thereof and the 
Government shall not be liable for any compensation or other claims In 
respect of the property for any period after the said date. 
the competent 5. (I) Where any prop.:ity is subject to requisition, " 
he property 
authority may, if it is of opinion that it is necessary to acquire the p H 
at any time acquire suc 
fect that the property by publishing in the Cfficial Gazette a notice to the - 
qection d 
Government has decided to acquire the property in pursuance of this 
Provided that before issuing such notice, the competent authority shall 
call upon the owner of, or any person who, in the opinion of the competent 
authority, may be interested in, such property to show cause as to why v 
property should not be acquired ; and after considering the cause, 1 ha 
shown by such person, the competent authority may pass such orders as 
deems fit. 
(2) Where a notice referred to in sub- 
Gazette, the requisitioned property shall, on 
day on which the notice is so published, vest } 
free from all encumbrances and the period of requisition 
shall end. 
section (1) is published in the official 
and from the beginning of the 
absolutely in the Government 
1 of such property
PUNJAB GOVT GAZ. (EXTRA.), NOV. 17, 1978 (KARTIKA 26, 1900 SAKA) 
117 
6. The amount payable in respect of requisitioned moveab e property, Payment of including vehicles and vessels, shall be the sum total oi the following items:amount for requisi tËoned 
property. 
(i) interest on the cost at which the owner had purchased the property calculated in a manner and at a rate, not being below th ee per cent or above six per cent, per annum, that may be prescribed : 
Provided that where the property has been obtained by the owner as a 
gift or its cost cannot be established by him to the satisfaction of the competent authority or its cost exceeds the current replace ment price of the property, the current price of the same property or property which, in the opinion of the competent authority, is 
substantially similar to it, shall be taken to be its cost ; 
(ii) an amount representing depreciation of the property during the 
period of its requisition calculated at a rate not exceeding thirty 
per cent per annun and in a manner that may be specified by the Government by a general or special order for any class of property; 
(iii) an amount for the loss of the use of the property or of any profits 
that might have been earned but for the requisition, at such percent 
age, not being less than three, per annum, as may be prescribed, of the cost referred to in item (i) above as reduced by depreciation calculated at the same rate as for item (ii) above in such manner and for such period as may be so prescribed ; 
(iv) any further amount that the Government may by general or special order specify: 
Provided that in the case of property for which the full consideration due under a hire-purchase agreement has not been paid, so much of the amount as relates to items (ii) and (iv) above shall be pa yable to the hirer and the balance representing items (i) and (ii) above shall be 
made over to the financier till he receives the full consideration 
and this provision shall over-ride any terms to the contrary in the hire-purchase agreement 
Provided further that if during the period of requisition the property is 
damaged otierwise than by nornai wear and tear or lost at a time 
when it is noc insured, there shall be paid to the owner an additional 
amount equal to the cost of making good the damag: or, in the case of a total loss, an amount that would have been payable if the 
property had been acquired on the date of the loss, such amount 
being deternnined in the manner set out in section 7 : 
Provided further that the owner of the property or any other person 
interested shall have the right to appeal to the Commissioner within a period of of thirty days the receipt of the order of the 
competent authority determining the amount payable in respect of requisitioning of the property, or within sucn further period 
as the Commissioner may for sufficient cause, allow, in such form and manner as may be prescribed. 
7. The amount payable in respect of the acquisition of any moveable Payment of property shall be the controlled price of the property, that is lo say, the price aumount fot 
Iixed by an order under any law lor the time being in lorce i acquisition of property 
PUNJAB GOVT GAZ, (EXTRA), NOV , 17, 1978 17 (KARTIKA 26, 1900 SAK4) or - - mn ema at seme mn Tema #4 6. The amount payable i respect of requisitioned moveab e property, Daymens of : i icles 255 shi tthe . s {0 ing i .__ amo including vehicles and ves sels, shall be the sum total oi the following items: I 
property, 
(i) interest on the cost a which the owner had calculated in a manner and at 
or above SIX per cent, per 
purchased the property arate. not being below th ee per cent anitum, that may be prescribed : 
Provided that where the property has been obtained by the owner as a gift or its cost cannot be established by him to the satisfaction of the competent authority or its cos: exceeds the current replace- ment price of the property, the currant price of the same property Or property which, in the opinion of the competent authority, is substantially similar to it, shall be taken to be its cout : 
(ii) an amount representing depreciation of (fe property during the period ol its requisition calculated at a rate not exceeding thirty per cent per annum and in a manner that may be spec fied by the Government by a general or special order for any clos; of property; 
(iif) an amount for the loss of the use of that might have been earned but for the requisition, at sych percent- age, not being less than three, per annum, as ma y be prescribed, of the cost referred to in item (i) above as reduced by depreciation calculated at the same rate as for item (ii) above in such manner and for such period as may be so prescribed 
the property or of any profits 
(iv) any further amount that the Government may by general or special order specify : 
Provided that in the case of property for which the full consideration due under a hire-purchase agreement has not been paid, so much of the amount as relates to items (iii) and (iv) above shall be payable to the hirer and the balance representing items (7) and (ii) above shall be made over to the financier till he receives the full consideration and this provision shall over-ride any terms to the contrary in the hire-purchase agreement 
Provided further that if during the period of requisition the property is damaged otaerwise than by norraal wear and tear or lost at a time when it is no: insured, there shall be paid to the ower an additional amount equzl to the cost of making good the dun ag: or, in the case of a total loss, an amount that would have been pioyable if the property had been acquired on the date of th: loss, sich amount being determined in the manner set out in section 7 : 
Provided further that the owner of the property or any other person . interested shall have the right to appeal (to the Commissioner . within a period of of thirty days the receipt of (he order of the competent authority determining the amount pavable in respect 27 of requisitioning of the property, or within such {yr(her period ... asthe Commissioner may for sufficient cause, allow, in such form © and manner as may be prescribed, 
7. The amount payable in respect of the acquisition of Property shall be the controlled price of the property, that is to xed by an order under any law dor the time being in force 
ny moveable Payment of Say, the price amount for i Acquisition 
of Property
Payment of 
amount. 
Power to 
obtain 
informa to 
and give directions. 
Power to 
Bive effect 
to orders. 
Appeal. 
118 PUNJAB GOVT GAZ. (EX TRA.), NOV. 17, 1978 (KARTIKA 26, 1900 SAKA) 
Provided that, in respect of the property the price of which is nat 
controlled or wAich is 10t new, the amount shall not exceed a sum equal to 
the price which would have been paid for its replacement on the date of the 
acquisition, reduced by a sum equal to the deprecia iion of the property. 
Explanation.-In arriving at the price which would have been paid for the replacer nent of the property, no account shall be taken of any apprecia 
tion in the value thereof, after the date of requisition : 
Provided further that the owner of the property or any other person 
interested sl all have the right to appeal to the Commissioner within a period of thirty days of the receipt of the order of competent authority deterimining the amount payable in respect of acquisition of the property, or within such further period as the Commissioner may, for sufficiert cause, allow, in such 
form and manner as may be prescribed : 
Provided further that where an agreement has been reached between the 
competent authority and the owner of the property or any other person 
interested thercin, the amount agreed to shall, irrespective of its quantum, 
be payable, unless it is revised by the Government after giving to the owner of 
the property or any other person interested therein a reasonable opportunity of being heard. 
8. The amount determined by the competent authority for requisi 
tion ing or acquiring property shall be paid to the person or persons cntitlcd thereto within such period, at such intervals and in such manner, as may be 
prescribed : 
Provided that where the payment of the amount is delayed beyond the 
period so prescribed. interest shall be payable on the amount or part of the amount in arrcar at such rate not being below three per cent or above SiX 
per cent per annum and with eflect from such date or dates as nay be pres 
9. The Governnent or the competent authority may, with a view to 
carrying out the purposes of this Act, by order 
(a) rquire any person to furnish such officer, as may be specificd 
10 the order, such information in his possession as may be specitied 
therein relating to any property, which is requisitioned or acquired, 
or intended to be requisitioncd or acquired, under this Act ; 
10. 
(b) irccL that the owncr or person in possession of the property shall 
I.0t without permission dispose it of till the Cxpiry of such period 
causc 
Tle Government or the competent authority may take or 
to be taken uch steps and use or cause to be used such force as may, in tnd 
opinion of thc Government Or the compcient authority, be reasonably 
nccessary for securing compliance witli any order made by it under this Act. 
11. () Any person aggrieved by an order made by the competent 
authority un ler scction 3, or scction 4, or section 5, may, within a period o 
thirty days .ron the dalc of service of hc order, prefer an appcal to no 
calculated n tho manner and at a rate not exceeding thirty per cent per 
annum as nay be prescribed. 
cribed. 
as may be specified in thc order. 
Government : 
Payment of 
amoynt. 
Power to 
obtain 
informa to 
and give 
directions. 
Power to 
give effect 
to orders. 
Appeal. 
1s PUNJAB GOVT GAZ. (EXTRA.), NOV. 17, 1975 (KARTIKA 26, 1900 SAKA) 
Provided that, in respect of the property the price of which js not controlled cr which is 10t new, the amount: shall not exceed a sum equal : 
the price which would have been paid for its replacement on the date of th acquisition, reduced by a sum equal to the depreciation of the property 
calculated 'n the manner and at a rate not exceeding thirty per cent per 
annum as may be prescribed. } 
Explanation.—In arriving at the price which would have been paid for 
the replacerent of the property, no account shall be taken of any apprecia- 
tion in the value thereof, after the date of requisition 
Provided [urther that the owner of the property or any other person 
interested shall have the right to appeal to the Commissioner within a period 
of thirty days ol the receipt of the order of competent authority determining 
the amount payable in respect of acquisition of the property, or within such 
further period as the Commissioner may, for sufficiert cause, allow, in such 
form and manner as may be prescribed : 
Provided further that where an agreement has been reached between the 
competent authority and the owner of the property or any other person 
interested thercin, the amount agreed to shall, irrespective of its quantum, 
be payable, unless it is revised by the Government after giving to the owner of 
the property or any other person interested therein a reasonable opportunity 
of being heard. 
8. The amount determined by the competent authority for requisi- 
tioning or zcquiring property shall be paid to the person or persons cntitled 
thereto within such period, at such intervals and in such manner, as may be 
prescribed : 
Provided that where the payment of the amount is delayed beyond the 
period so prescribed. interest shall be payable on the amount or part of the 
amount in arrcar at such rate not being below three per cent or above six 
per cent per annum and with effect from such date or dates as may be pres: 
cribed. 
9. The Government or the competent authority may, with 
carrying out the purposes of this Act, by order- 
a view to 
may be specified 
be specified 
acquired, 
(a) require any person to furnish such officer, as 
in the order, such in‘ormation in his possession as miy 
therein relating to any property, which is requisitioned or 
or intended Lo be requisitioned or acquired, under this Act: 
the property shall ; ( direc the owe r person in possession ol (b) ircet that the owner or | | 5 erin 
pol without permission dispose it of till the expiry © 
as may be specified in the order. 
10. Tie Government or the competent authority may take or 9 
to be taken uca steps and usc or cause to be used such force as may, bly 
opinion of the Government or the compeient authority, be 
necessary for securing compliance with any order.made by it unde 
the competent 
within a period 0 11. (/) Any person agpricved by an order nade by 
to the authority ur ler section 3, or section 4, or section o, nay, 
thirty days ron the date ol service of the order, prefer 
Government 
an appeal
PUNJAB GOVT GAZ. (EXTRA.), NOV. 17, 1978 
(KARTIKA 26, 1900 SAKA) 
Provided that the Government may entertain the appcal after the expiry of the said period of thirty days, if it is satisfied that the appellant was nrevented by suficient cause from filing the appeal in time. 
(2) On rceipt of an appeal under sub-section (1), the Government may, 
after calling fTr a report from the competent authority and giving an opportuaity to the partie: of being heard and after making such further enquiry, if any, 
as may be n cessary, pass such orders, as it thinks fit and the order of the Government shall be final. 
12. Th: competent authority while holding an enquiry, shall have all Competent the powers of a civil court while trying a suit under the Code of Civil Procedure, authority to 1908 (Central Act 5 of 1908), in respect of the following natters, namely :- bave certain Powers of 
civil court. 
119 
(a) summoning and enforcing the attendance of any person and 
examining him on oath 
(b) requiring the discovery and production of any document; 
(c) reception of evidence on affidavits 
(d) requisitioning any public record from any court or office ; 
(e) issuing commissions for examination of witnesses. 
13. The Government may, by notification, direct that the powers Delegation 
exercisable by it under this Act (cxcept the power to make rules) shall, in of powers. such circumstances and under such conditions, if any, as may be specified 
in the notification, be exercisable also by an officer as may be so specified. 
14. (I) No suit, prosecution or other legal proccedings shall lie against Protection any person for anything done or intended to be done in pursuance of this Act of action 
or any rule or order made thereunder. taken in 
good faith. 
(2) No suit or other legal proceedings shall lie against the Government 
or the compctent authority for any damage caused or likely to be caused by anything which is in good faith donc or intended to be done in pursuance of 
this Act or any rule or order made thereunder. 
15. No civil court shall have jurisdiction in respect of any matter which Bar 
the Government or the competent authority is empowered by or under this jurisdiction 
Act to determine, and no injunction shall be granted by any court or ot her of civil 
authority in respect of any action taken or to be taken in pursuance of any 
power conferred by or under this Act. 
Cort. 
of 
16. Whoever contravenes any provision of this Act, or any rule made Penalty for 
thereunder, or any order made or direction given under this Act, or obstructs offences . 
the lawful ex rcise of any power conferred by or under ihis Act, shall be 
Punishable with imprisonment for a term which may extend to one year or with fine or with both. 
(2) Every rule made under this section shall be laid, as soon as may be' alter it is made, before the House of the State Legislature while it ís in Session for a total period of ten days which may be comprised in one session 
17. (1) The Government may, by notification, make rules for carrying Power to vut the purposes of this Act. make rulos 
PUNJAB GOVT GAZ. (EXTRA.), NOV. 17, 1978 119 (KARTIKA 26, 1900 SAKA) 
Provided that the Government may entertain the appeal after the expiry 
of the said period of thirty days, if it is satisfied that the appellant was 
prevented br sufficient cause from filing the appeal in time. 
(2) On rzceipt of an appeal under sub-section (I), the Government may, 
after calling for a report from the competent authority and giving an opportunity 
to the parties of being heard and after making such further enquiry, if any, 
as may be necessary, pass such orders, as it thinks fit and the order of the 
Government shall be final. 
12. Th: competent authority while holding an enquiry, shall have all Competent 
the powers of a civil court while trying a suit under the Code of Civil Procedure, authority to 
190 (Central Act 50[1908), in respect of the following matters, namely :— hous sonsia 
: : civil court. 
(a) summoning and enforcing the attendance of any person and 
examining him on oath ; H 
(b) requiring the discovery and production of any document ; 
(¢) reception of evidence on affidavits 
(d) requisitioning any public record from any court or office ; 
(¢) issuing commissions for examination of witnesses. 
13. The Government may, by notification, direct that the powerS Delegation 
exercisable by it under this Act (except the power to make rules) shall, in of Powers. 
such circumstances and under such conditions, if any, as may be specified 
in the notification, be exercisable also by an officer as may be so specified. 
14. (I) No suit, prosecution or other legal proceedings shall lic against Protection 
any person for anything done or intended to be done in pursuance of this Act of action 
or any rule or order made thereunder. taken f ith g¢ ai 
(2) No suit or other legal proceedings shall lie against the Government 
or the competent authority for any damage caused or likely to be caused by 
anything which is in good faith done or intended to be done in pursuance of 
this Act or any rule or order made thereunder. 
15. No civil court shall have jurisdiction in respect of any matter which Bar of 
the Government or the competent authority is empowered by or under this jurisdiction Act to determine, and no injunction shall be granted by any court or other of civil authority in respect of any action taken or to be taken in pursuance of any “*'™ 
Power conferred by or under this Act. 
16. Whoever contravenes any provision of this Act, or any rule made Penalty for thereunder, or any order made or direction given under this Act, or obstructs of fences. the lawful exsrcise of any power conferred by or under ihis Act, shall be Punishable with imprisonment for a term which may extend to one year or 
With fine or with both. 
17. (1) The Government may, by notification, make rules for carrying Power to out the purposes of this Act. make rulss 
(2) Every rule made under this section shall be laid, as soon as may be’ after itis made, before the House of the State Legislature while it is in Session for a total period of ten days which may be comprised in one session
Repeal. 
120 PUNJAB GOVT GAZ. (EXTRA,), NOV, 17, 1978 
(KARTIKA 26, 1900 SAKA) 
or in two or more successive sessions, and if, before the expiry cf the session 
in which it is so laid or the successive session aforesaid, the Fouse agrees 
hat the rule 
in making any modification in the rule or the House agrees 
should not be made, the rule shall thereafter have effect only ins ich modified 
form or be of no effect, as the case may be ; s0 however, thit any such 
modification or annulment shall be without prejudice to the validity of any. 
thing previously done or omitted to be done under that rule. 
18. The East Punjab Moveable Property (Requisitioning) Act, 1947 
(East Punjab Act 15 of 1947) is hereby repcaled. 
INDERJIT L¢L AHLUWALIA, 
Additional Secretary to Government, Punjab, 
Department of Legislative Affairs. 
34 67 0/ LR (P)-Govt. Press, Chd. 
Repeal. 
ep ————— - 
nr, 
120 PUNJAB GOVT GAZ. (EXTRA.), NOV. 17, 1978 
(KARTIKA 26, 1900 SAKA) 
more successive sessions, and if, before the expiry  [ the session 
sso laid or the successive session aforesaid, the Fouse agrees 
fication in the rule or the House agrees hat the rule 
the rule shall thereafter have effect only in s ich modified 
ffect, as the case may be ; so however, thit any such 
modification or annulment shall be without prejudice to the validity of any- 
thing previously done or omitted to be done under that rule. : 
18. The East Punjab Moveable Property (Requisitioning) Act, 1947 
(East Punjab Act 15 of 1947) is hereby repealed. 
or in two or 
in which it i 
in making any modi 
should not be made, 
form or be of noc 
INDERJIT LAL AHLUWALIA, 
Additional Secretary to Government, Punjab, 
Department of Legislative Z (fairs. 
34670/LR (P)—Govt. Press, Chd. 

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