LexThe Tamil Nadu Rivers Conservancy Act, 1884
Tamil Nadu · state statute
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PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Rivers Conservancy Act, 1884 Act 6 of 1884 Keyword(s): Conservancy of Rivers, Specified River, Survey of Rivers, Conservators of Rivers 1888 : T.10. Aet ql Fwest a77 1884 : T.N. Act VI] Rivers Omervmy The ~urplus (if any), if not olaimed within two monbhsfrom the date of the sale by the person entitled hhereto, shall be forfeited to Government. B(TAMIL NADU No. VI OF 18844. (Received the assent of the Governor on the 31st March 1884, and of the Clovernor-General on the 28th August I An Act.to provide for the Conservancy of i Rivers in the S(State of Tamil Nadu). WHEREAS it is expedient to make provision for preamble. / the conservanoy of rivers in the 'j[State of Tamil Nadu] ; It is hereby enacted as follows :- i 1. This Act may be cited as the S(Tamil Nadu) short title. Rivers Conservancy Act, 1884. 1 The words "Provinoial Go~ernment" were substituted for the words " Uovernor in Council by the Adaptation Order of I937 and the word "Provincial " was omitted by the Adaptation(Arnend- ment) Order of 1960. SSee now the Land Acc~uisition Act, 1894 (Central Aot I of I 18941, 8.5. 3 Them words were substituted for the word " Madras " by tho Tamil Nadu Adaptation of Laws Order, 1969, as amonded by tho Tamil Nsdu Adaptation of Laws (Second Amendment) Order, 1069, whioh came into foroe on the 14th January 1969. I 4For Statement of Objects and Remom, see Fort St. Qewge Gazette Supplement, dated the 8th July 1881, p. 4; for Report of the Select Committee, 8es ibg, dated the 4th December 1883, p. 1; . I for Promdings in Counail, eee 80, dated the 13th September 1881, p. 9; ib0, dated the 3rd July 1883, p. 26; and ibid, dated the 26th Maroh 1884. p. 1. This Aot was extended to the merged State of Pudukkottai by sectioii 3 of, and the First Schedule to, the Tamil Nadu Merged 1 States (LBWS) Aot, 1949 (Tamil Nadu Act XXXV of 1949). 6 This ex~rosaion mas substituted for the expression " Madras Presidenoy by the Tamil Nadu Adaptation of Laws Order, ! 1870, which was deemed to have come into force on the 14th ls-8aary 1969. @ This expression was ~ubutitutod for tho exproaslon "Presidenoy ! of Madran" by ibid. Notifiaation a to the conservancy of rivere as . provided by this Aot. Power to direot Burvey of rivers. Powers of ewveylng oaoere to enter upon end survey lends. Duties of swveyor. 8uryery- register. Bivere Coltservaracy . L1W : T.N. Aot'.V I 2. The l[State Government] may from time to time declare , by notification in the 2[0ffi~ial Gazette] and in the Gazette of every district in which any part of the river is situated, that the conservancy of any specified river requires to be provided for in manner prescribed by this Act. 3. The l[State Government] may at the aame time direct that a survey be made of such river for the purpose of determining the limits within which this Act is to be applied, and that proper charts and registers be prepared setting forth the channel and all boundaries and land-marks and all other matters necessary for the purpose of ascertaining such limits. 4. All persons authorized to make a survey under geetion 3 shall have the like powers to enter upon land and to do all acts necesssry for the survey as are given in sections 4 and 6 of the Land Acquisition central Act, 1870,3 and subject to the provisos therein f$o,x oontained. 5. It shall be the duty of the surveyor appointed to make a survey of tiny river to note upon the charts thereof all cdtivation existing or ordinarily carried on, and all groynes, buildings, plantations, comtrua- tions or obstructions within the surveyed limits of the said river and to prepare a register to be styled the survey-register, containing the above particulars. The surveyor shll also mark upon the charts the ordinary channel as it exists at the date of the survey so far as it can be ascertained. 1 The words " Provinoial Government " were substituted for the wor& " Governor in Council " by the Adeptation Order qf 1937 and the word "Strrte" wss eubstituted for "Provinoid by the Adaptation Order of 1950. %Thy words were substituted for the words "Fort St. Gwrge Q~~~stte by the Adaptation Order of 1937. See now the Land Acquisition Act, 1894 (Central Aot I of 1894). 1884 : T.N. Act VIj Rive~s Conservancy 279 6. For the purpose of carrying out this Act in Power to i respect of any river, the l[State Government] may atom appoint as many officers as may be deemed necessary, of Rivers, to be styled Comervators of Rivers, end may from ~~~;~ time to time define, by order to be notified in the diCtiom. ! Gazettes of the districts in which any part of such river is situated, the limits of their several jurisdic- I tions. 7. The charts prepared as is provided in section 3, nT?ation shall, when completed, be exhibited for public infor- declaring mation at the kachads of all districts in which any ~?$~e&ptp? part of the river so surveyed is situated, for a period ~vers may of not less than ninety days. Any person or persons bepubliihed, who may desire to raise objections to the boundaries or land-marks set forth in such charts shall be at I liberty, during mh period, to forward a statement of in writing setting forth his or their objections to the Collector of the district in whiob. the boundaries objected to are situated. At the expiry of such period, tb Collector shall forward the said charte, with such statement of objections (if any) and his remarke thereon, to the l[State Government] who ahall then take the same into consideration, and may order su& alteration in the said oharts, or pass such other order thereon as to 8[them] may seem fit, previous to final approval of the said charts. On such fmal approval, the l[State Government] may, by notification in the 4[0fficial Gazeth] and in the Gazette of every district in which any part of the river is situated, declare that the provisions of this Act shall apply to the said river within the boundaries and limits prescribed in the said charts. - 1 The words Provincial Qovernment " were substituted for the words "Governor in Co~cil" by the Adaptation Order of 1937 and the word "State was substituted for "Provincial" I by the Adaptation Order of 1950. i . 2 The words "Such offioers shall be liable to removal by order of the Govcrnor in Council " were omitted by the Adaptation 1 Order of 1937. I ' 8This word was substituted for the word -"himv by dbU. f 4 Thy worda were substituted for tho wordr "Fori St. Qeourte Qattt& by ibid. 23e R $var-twd fined. cJberts of rivere where to be deposited for publio mepection. Power to alter limits of rivers. Rivers Omererancy [I884 : T.N. ~ot V' The land within the limits so defined and approved by the l[State Government] shall be deemed to be the river-bed, and the limits shall, when necessary, be defined by boundary-stones or other suitable marks to be set up. 8. When the survey-register affecting any portion of a river is completed, it shall be handed over with the charts to the Conservator of Rivers within whose jurisdiction the said portion is situated and shall form part of the records of his office. The Conservator shall thereupon furnish to the Collectors cf the districts in which any part of such . river is situhted certified copies of the survey-register and charts. 9. Copies of 811 charts and registers prepared a8 provided in section 5, as hally approved, shall be deposited in the oflice of the Collector of the district in which any part of the river so defined is situated, and shall be open to the inspection of the publio at a11 reasonable times. 10. The l[State Government] may from time to time by notification in the 2[0fficial Gazette] and in the Gazette of every district in which any part of the river is situated, alter, extend or rostrict the limits of any such river-bed, and the altered limits shell be marked in the charts and defined in manner prescribed in section 7 : Provided that no such alteration shall be made until full particulars thereof shall have been publicly exhibited and any objections made thereto disposed of by the l[State Government] as provided for in the said section. 1 The words " Provinoial Government " were substituted for the words L'C40veraor iz Council" by the Adaptation Order of 1937 and the word "State was substituted for "Provincial " by the Adaphtion Order of 1960. 4 These words were substituted for the words " Fort St. Cfeolgo Uagette " by the Adaptation Order of 1937. 1884 : S.N.. Aet ,flI] . River8 Coras&+valtcy $81 '[li. After such surveys have been c omplebd Prohibition and approved and the notification as provided by of new oulti- vation on this Act made by the a[State] &~e~IIment, land land in bed within the limits of a river-bed as defined in section 7 ;e;:Ified which has not been cultivated for two years previous to the date on which this Act is applied to the river, shall not, without the previous permission of the Conservator of Rivers in writing, be cultivated, and it shall not be lawful without such permission to cultivate within the limits of a river-bed any new formation of land. Whoever commences or carries on, or attempts Penalty. to carry on, any cultivation in contravention of this section and of a notice from the Conservator to desist, shall be punishable with fine which may extend to five hundred rupees and, in default of payment of fine, to simple imprisonment not exceeding three months. Explanation.-'C~dtivstion' shall, for the purposes of this Act, include the growing of plants which require the ground to be ploughed once a year or at shorter intervals and which are ordinarily removod at the end of the season but shall exclude 'plantation' as explained in section 13.1 12. The Conservator of Rivers may, with the prohibit Power to previous sanction of the Collector of the district, o,ltivation. by an order in writing require any owner or occupier of land usually cultivated, or cultivated with permis- sion mder section 11, within such river-bed, to abstain from cultivating such land 3[shodd it appear that such cultivation will tend to obstruct or divert the course of the river] ; and it shall be the duty of such owner or occupier to act in obedience to such order. lThis section was substituted by section 2 of the Madrss Rivers Conservancy (Amendment) Act, 1942 (Madres Act XXI c of 1942) for section 11 as substituted for the origind section 11 by section 1 of Madras Act IT of 1886. Madras Aot XXI of 1942 was permanently re-onactod by section 2 of, and the First Schedule to, tho Tamil Nadu Ro-onrccting and nopealing (No. I) Act, 1948 . (Tam11 Nadu Aot VII of 1948). *This word wns substituted for tho word " Provinoial" bf the Adaptation Order, 1960. a 'fh* words were inserted by a. 2 of Madras Act 11 of 1885. $82 Penalty. Construo- tione, plantations, eto., within river-bed without. permission prohibited. Rivera Cmeervancy [I884 : T.N. Act VI Whoever faib to comply with any order made by the Conservator of Rivers under this section shall, on conviction before a Magistrate, be liable to a flue not exceeding rupees five hundred, or, in default of payment, to simple imprisonment not exceeding three months for every such offence. 18. (1) Upon a survey being completed and the notifioation made as provided by this Act, any person intending to make or rem ,re or extend any groyne, building or construction of any kind, or plantation, grasses or trees, within such river-bed l[including any new formation of land therein] shall, one month before beginning so to make, remove or extend, make an application in writing to the Comervator of Rivers for licence to make or remove or extend suoh grope, building, construction, plantation, grasses or trees. "Explanation.-' Plantation' shall, for the pur- poses of this Act, include the growing of plants, shrubs or trees which do not ordinarily require the ground to be ploughed or oultivated every year and which are generally propagated by the planting of outtings, sets, seedlings or shoots such as nanal, alchi, tilh, betel, sugarcane, plantain, bamboo and the like.] (2) The C01188r~8for of Rivers shall, within one month after receiving suoh applioation, pass such orders in writing thereon as he may deem fit. (3) If the Conservator of Rivers does nob pass orders in writing within one month after receiving such application, the applicant may prooeed to make, remove or extend such groyne, building, construction, plantation, grasses or trees in complianoe with the terms of suoh application. 'These words were inaerted by s. 3 of the Msdraa Rivera Conser- vanoy (Amendment) Act, 1942 (Madras Act XXI of 1942). re- ensoied permanently by 8. 2 of,. and the Firat sohedu6 td; the Tamil Nadu Re-emoting and Repealing (No. I) Aot, 1948 (Tamil Nadu Aot VII of 1948). a This Explanation waa added by ibid. - - I 1884 : T.N. Aet VI] Rivers Colteeroancy 2 88 (4) An appeal from any order passed by the Conservator of Rivere under 01a1.m (2) of this seotion shall lie to the Collector of the district if the same be prefemed within sixty days from the date of the receipt of such order. (5) The appeal shall be in writing and shall set forth oonoisely the grounds of objeotion to the deoision of the Conservator of Rivers, and shall be heard and disposed of by the Colleotor of the distriot. (6)Whoever does any aot l[in oontravention of Penelty. this seotion] shall be liable on oonviction before a Magistrate to a fine not exceeding rupees one thousand or, in default of payment, to simple imprisonment for 8 period not exoeeding six months for every suoh offence. 14. The Conservator of Rivers may, with thepowerfQ previous sanotion of the Collecttor of the district, direot by an order in writing, require the owner or oooupier ;;g':;tf', of any land within any such river-bed to remove etr, any groynes, buildings, constructions, plantations, grasses, trees or other thing upon such land whioh the mid Conservator may deem to be an obstruotion to the course of the stream of such river ; and it .i shall be the duty of such owner or occupier to act in oompliaice with such order within a time to be mentioned in such order : Provided that, in the case of the removal of any building being so ordered, it shall be open to the owner or other person in charge thereof to appeal, through the Collector of the district, against suoh order to the 2[Board of Revenue] within sixty days from the date of the receipt of such order ; and in such case the order shall remain in abeyance until kk such appeal shall have been decided by the 2[Board of Revenue]. 7- These words wero substituted for tho words '' ~rohibited by the metion" by seotion 3 of the Madras Rivers Conservancy (Amend- ment) Aot, 1942 (Madras Act XXI of 1942), re-ended 4 by section 2 of, and the Bimt Schedule to, the Tamil Nadu Re- enscting and Repotding (No. I) Act, 1948 (Tamil Nadu Act VII of 1948). 2 These words were substituted for the words " Governor in ! Council " by section 2 of the Medm RiversConservsncy (Amend- ment Act, 1936 (Madraa Act XXII of 1936). 284 Rivers Oonaervwwp . [IS84 : T.N. AB~ V Notioe of every appeal under this seotion, together with a copy of the petition of appeal, shall be sent by the appellant to the conservator of Rivers at the time the appeal is sent to the Collector. Penelty. Whoever fails to comply with any order issued by the Conservator of Rivers under this section shall be liable, on oonviction before a Magistrate, to a fine not exceeding rupees one thousand, or, in default of payment, to simple imprisonment for a period not exoeeding sk months for every such offence. Pertioders 15. The writings presoribed in sections 11 and 13, to be set. clause (2), shall define and describe the kind and for 1 permits, and extent of the cultivation and the nature of the works t, be or things authorized to be de or done, and it shall furnished to be the duty of the Conservator of Rivers from time Co"eoto'. to time to record or cause to be recorded the parti- oulars contained in such writings in the survey- register, and in the certified copies thereof in the possession of the Collector. The Conservator of Rivers shall also f-sh the Collector of the distriot with copies of a11 orders made by him under seotions 12 and 14. Compenee- tion to owner or ocoupier of land within river-bed for constructions removed. ][16. Whenever, under sections 11, 12, 13 or 14, the Conservator of Rivers refuses the owner or occupier of any land permission to plant, cultivate or build on any land, or requires him to remove any groynes, buildings, constructions, plantations, grasses, trees or other obstructions or works existing at the time of the survey, or subsequently authorized by the Conservator of Rivers, such owner or occupier shall be entitled to oompensation for any damages sustained by him by reason of such requirement or refusal of permission.] lThe neation wu substituted fos tho original section I6 by Medras Act I1 of 1881, awtion 3. 1884 : T.N. Act VI] Rivers Conaervmcy 285 17. [The Conservator of Rivers may do or may Power to t cause to be done in oonnexion with the conservancy Conservators to do acts of any river to whioh this Act has been applied, any n-smy to act which appears to him to be necessary to prevent prevent erosion, breach of embankments or the flooding over Ec them, enoroachments by the stream or danger to life property. or property and for such purpose he may, notwith- standing that his acts may involve interference with private rights of property, enter upon any public or private land whether within or outside the river-bed and may dig and use earth from such land, a(con- struct works, or plant and grow reeds, grass or shrubs thereon or cut and remove therefrom such reeds, grass or shrubs) or alter the course of any stream :] Provided that compensation shall be made to any Compensa- tion for person who shall sustain any damage by reason of d&mage any act authorized by this section. sustained by such acts. ' The Conservator shall furnish the Collector of the distriot with a report of every act done by him under this section. is. All or any of the powers conferred upon the Delegation Conservator of Rivers by the preceding seoti~n~~~~~~~ may be emrcised by such of his subordinates as may be Consenrator nominated by him : of Rivers to his subordi. nates. Provided such nomination be notified in the Gazettes of the district in which any part of the river is situated. 19. Any person who obstructs the Conservator ofrofEztE; Oentral Rivers in doing any act authorized by this Act shall be Conservatorr, ~XLV deemed to have committed the offence described in of 1800. section 186 of the Indian Penal Code. 1 This paragraph was substituted for the original paragraph by eection 4 of the Madras Rivers Conservancy (Amendment) Act, 1942 (Madres Act XXI of 1942). which was permanently re-enacted by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948). a These words were substituted for the words " construct workr thereon " by seotion 2 of the Madras Rivera Conservancy (Amend- ment) dot, 1949 (M8dran Act XXXI of 1949). L Conservatorr, to be deemed officers in charge of rivers under Central Aot I of 1868. Power to Conservator to cause removal of obstruotion, eto., in case of default. Reoovery of expenses of such removal. Power to make rules. Riuera Conserudncy I1884 : T.N. Act VI 20. Cbnservators of ~ivers under this Aot shall be deemed and taken to be offioers in charge of rivers within the meaning of Act 1 of 1858 (An Act to 91upke lan0fu.l compulsory lctbour for the prevention of mischief by inundotion, etc.). 21. Whenever the Conservator of Rivers, in &word- ance with the provisions of this Act, requires the owner or occupier of any land to do my act or to remove any obstruction, and such owner or occupier fails tc do what he is required to do within a rsaaona,ble specified time, such Conservator may cause such wt to be done or obstruction to be removed and charge the expense of such act or removal to such owner or occupier. The expense so incurred by the Conservator of Rivers shall be certified by him to the Collector of the district, who shall recover the same from such owner or occupier in the manner provided by law for the recovery of arrsars of land-revenue. 22. The l[State ~vernment] may from time to time make, and when made, alter, add to and rep1, rules not inconsistent with this Act for the prevention of any injury to works constructed upon a11 rivers or upon any river to which this Act may be applied, and for the prevention of acts or omissions likely i;o affect injuriously the conservancy of such rivers or river : Provided Chat no penalty for any one infringement of any such rules shall exceed rupees fifty. All rules made under this section shall be published in three successive issues of the 2[0fficial Gazette] and of the Gazettes of every district in the 3[Sta,h] in which any pa& of the river is situated to which such rules relate, and shall not come into operation until one month after such publication. -- 1 The ~of~& " Provincial Govefpment" were substituted far the words Governtf in Counoil b the Adaptation Order of 1937 and the word State " wcw Buzstituted for " Provinoial " by the Adaptation Order of 1960. 2 These words were substituted for the worde " For$ St. ~metls by the Adaptation Order of 1937. 3 This word was substituted for the word " Presidenoy " by the Tamil Nedu Adaptation of Laws Order, 1970, whioh wap deemed to have oome into foroe on the 14th Ja11uasy 1969. 24. All fines imposed by this Act may be recovered Fines to be in the manner provided in the Code of Criminal ~~,"~~ Procedurel. Code of Criminal Procedure. 25. No suit shall be brought against my Conser- periodof vator, surveyor or subordinate, or any person acting limitation under his direction, for anything done or intended gzEr to be done under this Act until after the expiration of conserva. three months next after notice in writing shall have tors, etc. been delivered or lefb at the office of such Conservator, surveyor, subordinate or person, or at his place of abode, explicitly stating the cause of action and the name and place of abode of the intended plaintiff and of his agent in the cause, if any, and upon the trial of such suit the plaintiff shall not be permitted No evidenoe to go into evidence of any cause of action except :grOf such as is stated in the notice so delivered, and unless ,ept such notice be proved, the Court shall find for the that stated defendant ; and every such suit shall be commenced in notice- within six months next after the sccrud of the cause of action. If any person to whom any such notice of suit is Tender of given shall, before suit brought, tender sufficient ,,&. amends to the plaintiff, such plaintiff shall not recover more than the amount so tendered, and shsll pay all costs incurred by the defendant affer such tender. It shall be lawful for the defendant, before issue papent joined by of the Court in which any suit is intocourt. pendhg, to pay into Court such sum of money as he shall think fit, and thereupon such proceedings shall be had as in other oases where defendants are allowed to pay money into Court. 26. Nothing oontahed in this Act shall be deemed l~menw to affect the provisions of the Indian Easemente Aotnot Aot (Act V of 1882). atreoted. 1 & now central Aot 2 of 1874.