The Punjab Requisitioning and Acquisition of Movable Property Act, 1978

PUNJAB GOVT GAZ. (EXTRA.), NOV. I7, 1978 
(KARTIKA 26, 1900 SAKA) 
No. 51-Leg /78.-The following Act of the Legislature of the State of Ponjab received the assent of the President of India on the 27th October, 1978, and is hereby published for general information 
PARTI 
DEPARTME NT OF LEGISLATIVE AFFAIRS 
Notification 
of 
THE PUNJAB REQUISITIONING AND ACQUISITION OF 
MOVEABLE PROPERTY ACT, 1978. 
2 
The 17th November, 1978 
PUNJAB ACT No. 35 of 1978. 
to provide for the requisit ioning 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 : 
AN 
1. (1)) This Act may be called the Punjab Requisitioning and Acquisition short title of Moveable Property Act, 1978. 
ACT 
(2) It extends to the whole of the State of Punjab. 
Sub-s 
In this Act, unless the context otherwise requires, 
(a) competent authority" mcans 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 ; 
(c) *Government" means the Government of the State of Punjab; 
Provided that no 
Tequisitioned. 
(d) "motor vehicle" shall have the meaning assigned to it in clause 
(18) of section 2 of the Motor Vehicles Act, 1939 ; 
(e) "prescribed" means prescribed by rules made under this Act. 
115 
J. () Where the competent authority is of the opinion that it is 
eveSsary or expedient so to do for the maintenance Power to or improvement of ies and supplies essential to the life of the community or for providing moye able requisition 
iLOT strikes or for the efficient conduct of elections, or for any other 
DronPurpose, it may, by an order in writing, requisition any moveable evy and may make such further orders as appear to it to be necessary or CAPedient in connection with the requisition : 
Immediate relief to Persons affected by floods or any other natural calamity, Property. 
property used for the purpose of religious worship, 0r 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 
(<) Where the competent authority has requisitioned any property under FSection (1), it shall vest in the Government for the period of the requisition 
and extent. 
Definitijons. 
PUNJAB GOVT GAZ. (EXTRA), NOV. 17, 1978 115 
(KARTIKA Zo, 1900 SAKA) 
-_ PART 1 
DEPARTMENT OF LEGISLATIVE AFFAIRS 
Notification 
The 17th November, 1978 
No. 51-Leg./78..—The following Act of the Legislature of the State of 
punjab received the assent of the President of India on the 27th October, 
1978, and 1s 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. (I) This Act may be called the Punjab Requisitioning and Acquisition 
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,— 
(@) “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 ; 
(5) “Commissioner” means the Commissioner of the Division ; 
(¢) “Government” means the Government of the State of Punjab ; 
(4) ““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, 
Short title 
and extent. 
Definitions. 
a (I) Where the competent authority is of the opinion that it is Power to 
ornary or expedient so to do for the maintenance or improvement of requisition im ces and supplies essential to the life of the community or for providing moveable 1m; 4 f . . Mediate relief 1 persons affected by floods or any other natural calamity, 
or for any other 
Purpose, it may, by an order in writing, requisition any moveable 
liotg pt " alle ) 
Public | strikes or for the efficient conduct of elections, 
Pro ] 
pi and may make such further orders as appear to it to be necessary or 
” €0tin connection with the requisition : 
0 motgy Sed that no property used for the purpose of religious worship, 
of such vehicle operating on an inter-State permit or the inter-State permit 
Connecy Vehicle and no aircraft or anything forming part of an aircraft or 
IRQ os ed with the operation, repair or maintenance of aircraft, shall be 
Quisitioned, 
up Where the competent authority has requisitioned any property under 
cclion (1), it shall vest in the Government for the period of the requisition 
property.
Release 
from 
116 
4. (/) The competent authority may, at any time, relcase from requisition 
any property requisitioned under section 3 and shall, as far as possible 
requisition- restore the property in as good a condition as it was when possession thereof 
ing. was taken, subjcct only to the changes caused by rcusonable wcar and tcar. 
PUNJAB GOVT GAZ. (EXTRA.), NOV. 17, 1978 
(KARTTKA 26, 1900 SAKA) 
Power to 
acquire 
and the Government may use or deal with it in such manner as may appear to it to be expedicnt. 
(2) Where any property is to be relcascd from requisition, the competent 
authority may, after such enguiry, if any, as it may in any case consider 
necessary to makc or causc 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 frcm whomn possession was 
taken at the tÉme of the requisition or to the successor-in-interest of such 
person. 
(3) The delivery of posscssion of the requisitioncd property to the person 
specified in the order made under sub-section (2) shall be a full discharge of 
the Government from all liabilitics in respect of such property : 
Provided that nothing in this section shall prejudice any right in respect 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 fron requisiticn. 
(5) When a notice referred to in sub-section (4) is published in the Official 
Gazette, the property specified in such notice shall ccase to be subject to 
requisition on and from the date of such publication and be dcemed to have been delivcred io the person entitled to possession thereof and the 
Government shall not be liable for any compensation or other claims in 
5. () Where any prop.rty is subject to requisition, the competent 
authority may, if it is of opinion that it is necessary to acquire the propert requisitjoned for any of the purposes referred to in scction 3, at any time acquire suei 
property. property by publishing in the Oficial Gazette a notice to the effect that the 
Governiment has decided to acquire the properly in pursuance of this sectien 
Providcd that before issuing such notice, the competent authority St call upon the owner of, or any person who, in the opinion of the compe 
authority, may be interested in, such property to show cause as to wny 
property should not be acquired ; and after considering the cause, 11 
Shown by such person, the competent authority may pass such ordels 
deems fit. 
(2) Where a notice referred to in sub-section () is published in the Orficial 
Gazette, the requisitioned Property shall, on and from Lhe beginning of the 
day on which the notice is so published, vest absolutely in the GOVelLty 
Iree irom all encunbrances and the period of requisition of such PIOP 
shall end. 
respect of the propcrty for any period after the said date. 
a TR ST RTT mmm ———— 
116 PUNJAB GOVT GAZ. (EXTRA), NOV. 17, 1978 
(KARTTKA 26, 1900 SAKA) 
and the Government may use or deal with it in such manner as may appear 
to it to be expedient. 
— — 
4. (I) The competent authority may, at any time, release from requisition Release h GTN : } ; from any property requisitioned under section 3 and shall, as far as possible, 
requisition- restore the property in as good a condition as it was when possession thereof 
ing. was taken, subject only to the changes caused by rewsonable 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-interest 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 respect 
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 dcemed 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. | 
Power (0 5. (J) Where any prop.ity is subject to requisition, the competent 
acquire authority may, if it is of opini-n that it is necessary to acquire the property 
requisitioned for any of the purposes referred to in section 3, at any time acquire suc 
property. property by publishing in the Official Gazette a notice to the effect that the 
Government has decided to acquire the property in pursuance of this scetien - 
Provided that before issuing such notice, the competent authority shall 
call upon the owner of, or any person who, in the opinion of the competet 
authority, may be interested in, such property to show cause as to why CF property should not be acquired ; and after considering the cause, it pat x 
shown by such person, the competent authority may pass such orders as 
deems fit, rhein] 
(2) Where a notice referred to in sub-section (7) is published in the ohn Gazette, the requisitioned property shall, on and [rom the beginning © nent day on which the notice is so published, vest absolutely in the Governtvs, free from all encumbrances and the period of requisition of such prop 
shall end.
PUNJAB GOVT GAZ. (EXTRA.), NOV. I7, I978 
. 
(KART IKA 26, 1900 SAKA) 
The amount payable in tespect ol requisitioned movctbio property, Pay1ent of 
including 
vehicles and vessels, : shall be the sum Lotal ol te followig items: amunt for 
) interest on the cost at which the owner had purchascl the property 
calculated in a a manner and 1 at a rate, not being below th ee per cent 
ar above siX per cent, pCt annum, that may be preserilbed : 
Provided that w where the property has bcen obta ned by the owner as a 
eift or its cost cannot be established by him to th at sfaction of 
the coupetent authority or its cost Cxcecis the curront replace 
ment price oi the property, tlhe current prico of the aiie property 
or property which, in the opinion of the ompetent uthority, is 
substantially similar to it, shall be taken to be its co.t : 
117 
(i) an amount representing depreciation of tl property during the 
period of its requisition calculated at a ra e not exce dËng thirty 
per cent per annuia and in a manner that i nay be spec fied by the 
Government bya general or special or.ler for any cliss o property; 
(iii) an amount for the loss of the use of the property or o. any profits 
that might have been earned but for th: requi sition, as ch percent 
age, not being less than three, per annum, as may be prescribe , 
of the cost refcrred to in item (i) above as 1duceu ty epreciation 
calculated at the same rate as for ite.n (ii) above in s 1ch manner 
and for such period as may be so prescribed ; 
(iv) any further amount that the Government may by geuerl or speciat 
order specify 
Provided that in the case of property for which the full consic eration due 
under a hire-purchase agreement has not been paid, so nuch of the 
amount as relates to items (iii) and (iv) above shall be pa yable to the 
hirer and the balance representing itens (i) and (i) above shall be 
made over to the financier till he receives the full co nsideration 
nd this provision shall over-ride any terms to the contrary in the 
hire-purchase agreement 
Provided further that if during the period of requisition tlhe property is 
damaged otherwise than by normal wear and tear or lost at a time 
when it is not insured, there shall be paid to the owaer an additional 
alnOunt equal to the cost of making g00d the danage or, Uhß 
Case ofa total Joss, an amount that would have ben payable it the 
property had been acquired on the date of the loss, such mont 
being determined in the Dmanner set out in secii0l/: 
Provided further that the OWner of the properly or aily other persoL 
interested shall have the right to ppeal lo the CommiSsiOneT 
within a period of of thirty lays the reeipt ol th order of he 
Competent authority determining 
of requisitioning of the property, or within suci 
and 
as the Commissioner may for sulticient cuse, lloy, in sUch lorm 
manner as may be Prescribed. 
lurther period 
ixed by an order under any law for the time being in lorce : 
reGuisi tËoned 
property. 
acquiSition 
of ProPerty 
property shall be the controlled price of the property, that is io say, the price amount for 
7. The amount payable in respect of the acquisition of ny moveable Payment of 
JAB GOVT GAZ. (EXTRA), NOV, 7. 107 
PUN. (KARTIKA 26, 1900 SAKA) , 1978 19 
mao veal) property, ible in respect of req Uisitionoed 
Payiicnt of 
amount for 
retuisi tian 
property, 
moveable Payment of 
amount for 
of property 
he amount PVATC shall be the sum (otal of (fo f i i" vehicles a ( the Foilow wg ilems 
jel dt 
+ interest on the cost al which the owner had purcha: (fe property ( calculated ina manne and at a rate, not being below th ee per cent 
or above six per cent, per annum, that m ty be presoribied } 
provided that where the property has bean obla ned by ihe owner as a 
oift or its cost cannot be established by hi to (haf faction of 
the competent authority or its cos! exceccs the irr it replace- 
ment price of the property, the current pric: of the are property 
or property which, in the opinion o/ the + om»seten: : uthority, is 
substantially similar to it, shall be talen to be ifs co 
(ii) an amount representing depreciation of 1 propeity during the 
period of its requisition calculated at a ra > rot = ce ding thirty 
per cent per annua and in a manner that hay be spec fied by the 
Government by a general or special or fer for any ¢l s. 0 property; 
(iif) an amount for the loss of the usc of ‘he property oi oo any profits 
that might have been earned but for the requisition, a st ch percent- 
age, not being less than three, per annum, as may be prescribed, 
of the cost referred to in item (i) above as 2ducec ty = epreciation 
calculated at the same rate as for item (ii) above ii s ich manner 
and for such period as may be so prescrided ; 
(iv) any further amount that the Government may by cer or special 
order specify : 
Provided that in the case of property for waich the full cousic eration due 
under a hire-purchase agreement has not been paid, so nuch of the 
amount as relates to items (iii) and (iv) above shall he payable to the 
hirer and the balance representing ites (¢) 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 otherwise than by normal wear and tear or lost at i ti 
when it is not insured, there shall be paid (0 the ow eran additional 
amount equal to the cost of making good the dunia 26, “ bw 
Case of a total loss, an amonnt that would have been payable tt » 
Property had been acquired on the date of the loss wh amoun 
cing determined in the manner sel out in section / 
Py . 3 > ) 
de further that the owner of the property © i ro a 
with ted siall have the right io appl orn ~ order ol the 
com a period ol of thirty days the gecetpb OF Eel 
Mpetent authority determining the amount PEER CET Lg a 'Cquisitioning of the property, or within sue A . ut! ouch form 
oa Commissioner may for sullicient cine, (Hie 
manner as may be prescribed. 
ope: The amount payable in respect of the acquisition ol any MOVES C 
ed by al II be the ye oe the property, hil 15 10 5 the PHS Gequisition 
order under any law for the time being in force
Payment of 
amount. 
Power to 
obtain 
informa to 
and give 
directions. 
Power to 
give effe ct 
118 
Appeal, 
PUNJAB GOVT GAZ. (EXTRA.), NOV. 17, 1978 (KARTIKA 26, 1900 SAKA) 
Provided that, in respect of the property the price of 
which is not controlled or which is not new, the amount shall 
the price which would have been paid for its replacement on the date of the acquisition, reduced by a sum equal to the depreciation of the property, calculated in the manner and at a rate not exceoding thirty per cent per annum as may be prescribed. 
the replacement of the property, no account 
tion in the value there of, afer the date of 
Explamation,-In arriving at the price which would have been paid for 
not cxCced a 
10. 
Provided further that the owner of the property or any other person interested shall have the right to appeal to the Comimissioner within a period 
of thirty days of 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 Cominissioner may, for sufficient cause, allow, in such 
form and manner as nay be prescribed : 
Providel 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. 
sum cqual to 
8. The amount determined by the competent authority for requis0 
tion ing or acq uiring property shall be paid to the person or persons entitled thereto witt in such period, at such intervals and in such manner, as may be 
prescribed : 
shall be taken of any anpreci 
requisition : 
Provid d that where the payment of the anmount is delayed beyond the 
period so presribed, interest shall be payable on the amount or part of the 
amount in rcar at such rate not being below three per ccnt or above six 
per cent per annum and with effect from such date or dates as may be pres 
cribed. 
9. The (iovernment or tlhe competent authority may, with a view to 
carrying out the purposes of this Act, by order-
(a) Tqui any person to furnish such officer, as may be speciied in tic order, such intormation in his possession as nnay be specilied 
iheein rclaling to any property, which is requisitioned or acquired, 
iSIiy be specilied in the order. 
r nlended to be requisitioned or acquired, under this Act; 
(b) lircCt thal the owncr or persOn In possession of the property shall 
10t with.out permis ion dispose it of till the expiry of such period 
to orders. opinion of the Go /ernment 
Tie Govenment or tic compelent authority 
Government : 
May take or 
to be taken uch ste s and use or cause to bc used such force as may, iu the 
or the COmpeicnt authorily, be 
reasonably 
necessary for securing compliance with any order nmade by it under this Act. 
causo 
11. () Any person aggricved by an order made by the competent 
authority un ler sect on 3, or scction 4, or section 3, Inay, within a period 
thirty days iron the date of ser vice of the order, preller an appeal to the 
Payment of 
amoynt. 
Power to 
obtain 
informa to 
and give 
directions. 
Power to 
give effect 
to orders . 
Appeal, 
PUNJAB GOVT GAZ. (EXTRA.), NO ns (KARTIKA 26, 1900 SAKAy V+ 171978 
— 
Provided that, in respect of the property the price of which = 
controlled or which is not new, the amount shall not exceed 5 ry h ig 
the price which w ould have been paid for its replacement on the date of acquisition, reduced by a sum equal to the depreciation of the ol, the 
calculated in the manner and at a rate not exceeding thirty per ce perty, 
annum as may be prescribed. Nt per 
[Explanation.—In arriving at the price which would have been paid 
the replacement of the property, no account shall be taken of ‘any appraciy. 
tion in the value thereof, after the date of requisition : ls 
Provided further that the owner of the property or any other Perso 
interested shall have the right to appeal to the Commissioner within a is 
of thirty days of the receipt of the order of competent authority determining 
the amount paycble in respect of acquisition of the property, or within such 
further period as the Commissioner may, for sufficient cause, allow, in such 
form and manner as may be prescribed : 
Cual tg 
Provided further that where an agreement has been reached between the 
competent wuthority 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 acquiring property shall be paid to the person or persons entitled 
thereto witl in 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 rresciibed, interest shall be payable on the amount or part of the 
amount in ¢ crear 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 a view to 
carrying out the purposes of this Act, by order— 
(a) rquite any person to furnish such officer, as may be specified 
i 11c order, such information in his possession as niuy be specilic. 
therein relating to any properly, which is requisitioned or acquis: 
crintended (0 be requisitioned or acquired, under this Acts 
} . .oty shall (b) ircer that the owner or person in possession of the propetty “oo ol without permis jon dispose it of tll the expiry of sucht saacy be specified in the order. 
10. Tie Government or tie competent authority may take Of in the 
to be taken uch ste ss und use or cause to be used such force as may, 0 Wbly opinion of the o/ernment or the competent authority, be res necessary for securing compliasice with any order made by it under Se 
stent 
11. (1) Any person aggricved by an order made by the as authority un le: <cct on 3, or scetion 4, or section 5, 1ay, within Jen the thirty days ron the date of service of the order, preler an appeal 
Government :
PUNJAB GOVT GAZ. (EXTRA.), NOV. 17, 1978 
(KARTIKA 26, 1900 SAKA) 
Provide that the Government may entertain the appeal after the expiry 
of the said period of thirty days, if it is satisficed that the appellant was 
prevented b sufhcient cause from filing the appeal in time. 
(2) On rceipt of an appeal under sub-scction (), the Government may, 
after calling f for a report: from the compctent authority and giving an opportunity 
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. 
2 Th: competent authority while holding an enquiry, shall have allI 
(a) summoning and enforcing the attendance of any person 
examining him on oath : 
119 
(b) requiring the discovery and production of any document ; 
the powers of a. civil court whilc trying a suit under the Code of Civil Procedure, authority to 
1908 (Central Act 5 of 1908), in respect of the following matters, namely :-
(c) reception of evidence on affidavits 
(d) requisitioning any public record from any court or office 
(e) issuing commissions for examination of witnesses. 
and 
15. 
by notification, 13. Th: Government may, 
exercisable by it under this Act (except the power 
Such circumstances and under such conditions, if 
in the notification, be exercisable also by an officer as may be so specified. 
Competent 
direct that the powerS Delegation 
to make rules) shall, in of powers. 
any, as may be specified 
(2) No suit or other legal pro ceedings shall lie against the Government 
Of the compctent 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. 
have cer tain 
Powers of 
civil court. 
14. () No suit, prosecution or other lcgal procccdings shall lie against Protection 
taken in 
any persSon for anything done or intended to be done in pursuance of this ¢ct of action 
good faith. 
or any rule or order made thereunder. 
No civil court shall have jurisdiction in respect of any matter which Bar 
e GoVernn ent or the compctent authority is emp0wered by or under this jurisdiction 
ACt to deternine. and n0 iniunction shall be granted by any court or other 
uthority in respect of any action taken or to be taken in pursuance of any 
POwer conferred by or under this Act. 
(2) Every rule made under this secion shall be laid, as soon as may be' 
Gt it 1S ma le, 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 
of 
Court. 
0. WTioever contravenes any provision of this Act, or any rule made Penalty for 
uder, or any order nade or direction given under this Act, or obstructs offences. 
lawiul exercise of any power conferred by or under this Act, shall be 
Pishable ith imprisonment for a term which may extend to one year r 
With fine or with both. 
lake rulos 
17. () The Go vernment may, by notificatiol, make rules 1or carrying Power to 
out the purposes of this Act. 
PUNJAB GOVT GAZ. (EXTRA.), NOV. 17, 1978 119 (KARTIKA 26, 1900 SAKA) 
co 
ovidec that the Government may entertain the appeal after the expiry Pr rd seriod of thirty days, if it is satisfied that the appellant was 
of the pr sufficient cause from filing the appeal in time. 
en prev? On i ~ceipt of an appeal under sub-section (/), the Government may, 
ing fyrareport from the competent authority and giving an opportunity 
after” artic: of being heard and alter making such further enquiry, if any, 
to A nocessary, pass such orders, as it thinks fit and the order of the 
 erament «hall be final. 
[S28 
12. Th: competent authority while holding an enquiry, shall have all Competent 
awers of a civil court while trying a suit under the Code of Civil Procedure, authority to 
190s (Central Act 5011908), in respect of the following matters, namely :— have certain 
. 7 civil court. 
(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 ; 
(¢) issuing commissions for examination of witnesses. 
13. Th: Government may, by notification, direct that the powerS Delegation 
exercisable by it under this Act (except the power to make rales) shall, in of Powers. 
such circumstances and under such conditions, if any, as may be specified 
inthe notification, be exercisable also by an officer as may be so specified. 
i4. (I) No suit, prosccution or other legal proceedings shall lic against Protection 
any person for anything done or intended to be done in pursuance of this Act a action 
ora yr orde aken In 
ny rule or order made thereunder. bood faith. 
(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. 
the 5 No civil court shall have jurisdiction in respect of any matter which Bar of 
od Joveran cnt or the competent | authority is empowered by or under this Iirispighion 
0 deter nine, and no injunction shall be granted by any court or other Sh 
0 oonty in respect of any action taken or to be taken in pursuance of any 
Wer conferred by or under this Act. 
there Wi vever contravencs any provision of this Act, or any rule made Penalty for 
the laws; ox any order made or direction given under this Act, or obstructs offences: 
Punish) a of any power conferred by or under this Act, shall be 
With fine e “vith imprisonment for a term which may extend to one year or 
or vith both. 
out 17. (1) "he Government may, by notification, make rules for carrying Power to 
the purposes of this Act. make rules 
(2) Bvery rule made under this section shall be laid, as soon as may be’ 
ay itis male, before the House of the State Legislature while it is in 
Sion 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 t 
in which it is so laid or the successive session 
in making any modification in the rule or the House agrees 
Shuld not be made, the rule shall thereafter have elfect only ins ich modibed form or be of no effect, as the case mnay be i so however, that any such modification or annulment shall be without prejudice to the validity of a 
thing previously done or omitted to be done under that rule. 
the cxpiry of the session aforesaid, the H ouse agrees hat the rule 
18. The East Punjab Moveable Property (Requisitioning) Act, 1947 
(East Punjab Act 15 of 1947) is hercby repealed. 
INDERJIT LÀL AHLUWALIA, 
Additional Secretary to Government, Punjab, 
Department of Legislative Affairs. 
34670/ LIR (P)--Govt. Press, Chd. 
Repeal. 
120 PUNJAB GOVT GAZ. (EXTRA), NOV. 17, 15, (KARTIKA 26, 1900 SAKA) ' 
or in two or more successive sessions, and if, before the expiry n the en in which it is so laid or the successive session aforesaid, the he Session in making any modification in the rule or the House agrees fay Lh Brees 
should not be made, the rule shall thereafter have effect only ins (cf modi 
form or be of no effect, as the case may be ; so howover, tht any oye modification or annulment shall be without prejudice to the vali lity of oi 
thing previously done or omitted to be done under that rule. J 
18. The East Punjab Moveable Property (Requisitioning) Act, 1947 
(East Punjab Act 15 of 1947) is hereby repealed. 
INDERJIT LAL AHLUWA LIA, 
Additional Secretary to Government, Punjab, 
Department of Legislative 2 flair. 
34670/LR (P)--Govt. Press, Chd. 

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