The RAMPUR (APPLICATION OF LAWS) ACT, 1950

Uttar Pradesh · state statute

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RAMPUR (APPLICATION OF LAWS) ACT, 1950
[U. P. ACT No. XII of 1950]
1-Short title, extent and commencement
2-Definition
3-Extension of enactments
4-Appointment of authorities or officers
5-Repeal of corresponding state laws XLVII of 1947
6-Exception
7-Legal Practitioners
8-Powers of courts and other authorities for adaptation
9-Power to remove difficultie
10-Repeal of U. P. Ordinance no. XIII of 1949 U. P. Act I of 1904

RAMPUR (APPLICATION OF LAWS) ACT, 19501
[U. P. ACT No. XII of 1950]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly
on March 1, 1950, and by the Uttar Pradesh Legislative Council on
March 9, 1950.
Received the assent of the Governor on March 16, 1950,
under section 200 of the Constitution of India and was published
in the Uttar Pradesh Gazette (Extraordinary) dated March 16,
1950.]
AN
ACT
Authoritative English text of the Rampur (Vidhiyon ko lagu karne ka)
Adhiniyam (Act), 1950
WHEREAS by virtue of the State Merger ( U.P.) Order, 1949,
Rampur has to be administered as part of Uttar Pradesh ;
AND WEREAS by the Rampur (Application of Laws) Ordinance,
1949, certain laws in force in the rest of Uttar Pradesh have been
extended and applied to Rampur ;
AND WEREAS the said Ordinance has to be replaced by an Act
of the Legislature ;
IT is hereby enacted as follows ;
Short title,
extent and
commencement
1. (1) This Act may be called the Rampur (Application of Laws)
Act, 1950.
(2) It extends to the whole of Rampur.
(3) It shall be deemed to have come into force from the thirtieth
day of December, 1949.
Definition 2. In this Act unless there is an ything repugnant in the subject
or context—
(a) “authority” includes a committee, board or tribunal ;
(b) “ Rampur” shall have the meanings assigned to it in the
Rampur (Administration) Order, 1949 ;
(c) “ State Government ” means the Government of Uttar
Pradesh;
(d) “State l aw” includes Act, rule, regulat ion, by -law, order or
circular having the force of law and in force in Rampur before the
thirtieth day of December, 1949.

1. For Statement of Object and reasons please see Uttar Pradesh Gazette (Extraordinary), dated February 22,
1950.
2
—————————————————————————————————— ————————

[Rampur (Application of Laws) Act, 1950]
Extension of
enactments
3. (1) The enactments mentioned in Schedul e I are hereby
extended to and shall apply to Rampur subject to —
(i) any amendment to which they were generally subject in or in
their application to United Provinces on November 30, 1949 ;
(ii) the modifications and restrictions, if any, specified in the
Schedule aforesaid, and
(iii) the subsequent provisions of this Act.
(2) Notwithstanding anything in any such enactment is shall,
except where expressly provided in the said Schedule, come into force
with effect from such date as the State Governm ent may, by
notification in official Gazette, appoint in this behalf and different
dates may be appointed for different provisions of an enactment or for
different parts of Rampur.
(3) Where any enactment is enforced by or under sub -section
(2), the State Government may give such direction as may be necessary
for the transfer of—
(a) any suit, case or other proceeding pending or which may
have been instituted or commenced on the day immediately before the
enforcement of the said enactment, before any c ourt or tribunal
abolished by virtue, or as a consequence of the extension and
application, of such enactment ;
(b) any proceeding, matter or work pending or which may have
been instituted or commenced on the said date before any officer or
authority wh o has ceased to exercise jurisdiction, by virtue, or as
consequence of the extension and application, of such enactment.
Appointment
of authorities
or officers
4. Where an enactment extended to, and in force in, Rampur by
or under this Act provides for t he establishment, constitution or
appointment of any authority or officer, the State Government may,
notwithstanding anything contained in such enactment —
(a) direct that till such authority or the officer has been
appointed, established or constituted as aforesaid, the power, duties or
functions exercisable or dischargeable by such authority or officer
shall be exercised or discharged by such authority or officer and in
such manner as the State Government may specify in this behalf ; or
(b) where such officer or all or any of the members constituting
such authority are to be elected, nominate such officer or member for
the purpose of constituting or establishing the authority and the officer
or the member so nominated shall, for the purposes of the en actment
be deemed as if he had been duly elected in accordance therewith ;
(c) fix the term of officer of such officer or member ; and

4
[Rampur (Application of Laws) Act, 1950]
(d) provide for the representation of Rampur upon any
committee or board and nominate its representatives.
Repeal of
corresponding
state laws

XLVII of 1947
5. (1) if immediately before the commencement of this Act there
is in force in Rampur, any state law corresponding to the enactment
mentioned in Schedule I, whether such state law is in force by virtue of
an Order under the Extra -Provincial Jurisdiction Act, 1947, or by
virtue of any other legislative power, such corresponding state law
shall, with e
ffect from the date and to the extent to which an
enactment comes into force under and in accordance with sub -section
(2) of section (3), stand repealed.
(2) The state laws mentioned in Schedule II are hereby repealed
with effect from the date of the commencement of this Act.
Exception

X of 1897
6. (1) Where any state law has been repealed under sub -section
(1) or (2) of section 5—
(a) if the corresponding enactment mentioned in Schedule I is a
Central Act, the provisions of section 6 of the Gener al Clauses Act,
1897, shall apply to the state law so repealed as if it had been an
enactment repealed by a Central Act,

U. P. Act I of
1904
(b) if the corresponding enactment mentioned in Schedule I is
an United Provinces Act, the provisions of sectio n 6 of the United
Provinces General Clauses Act, 1904, shall apply to the state law so
repealed as if it has been an enactment repealed by an United
Provinces Act.
(2) Any reference in any state law repealed by this Act to an
officer, authority or court shall, for purposes of any pending
proceeding or investigation or enforcement of any right, privilege ,
obligation or liability acquired, accrued or incurred thereunder be
construed as a reference to the corresponding officer, authority or
court appointed or constituted by or under the enactments herein by
this Act extended to and in force in Rampur :
Provided that if any question arises as to who such
corresponding officer, authority or court is, the decision of the State
Government thereon shall be final.
(3) Subject to the provisions of sub -sections (1) and (2),
anything done or any action taken including any appointment or
delegation made, notification, order, instruction or direction issued,
rule, regulation, form, by -law or scheme framed, certific ate, patent,
permit or licence granted or registration effected, under such
corresponding law shall—
(a) be deemed to have been taken or done under the
corresponding provision of the enactments herein by this Act extended
to, and in force in, Rampur, and

6
[Rampur (Application of Laws) Act, 1950]
(b) continue in force accordingly unless and until directed
otherwise or superseded by anything done or any action taken under
the said enactments by the State Governmen t or other competent
authority :
Provided that notwithstanding anything in the said enactment,
the State Government may in any case quash any pending proceeding.
Legal
Practitioners
7. (1) Any person who, on the date immediately before the
commencement of this Act, was in accordanc e with the state law,
entitled as of right to practice as an advocate, vakil or mukhtar in the
courts established on that date in Rampur shall, notwithstanding
anything contained in any law, be entitled during a limited period of
six months next hereinafte r to practice in the courts already
established in Rampur.
(2) No advocate, vakil or mukhtar shall merely by reason of the
provisions of sub -section (1) be deemed to be entitled to practice in
such courts after the expiry of the said period.
Powers of
courts and
other
authorities
for
adaptation
8. For the purpose of facilitating the application in Rampur of
any enactment specified in Schedule I, any court or other authority
may construe the provisions of any such enactment with such
alteration or modif ication, not affecting the substance, as may be
necessary or proper in order to adapt it to the matter before the court,
or authority as the case may be.
Power to
remove
difficulties
9. (1) Whereas difficulties may arise in relation to the transition
from the provisions of state laws to the provisions of the enactments
extended to, and in force in, Rampur by this Act ;
And whereas the nature of those difficulties and of the
provisions which should be made for meeting them, cannot at the date
of the passing of this Act be fully foreseen ;
The State Government may, for the purpose of facilitating such
transition by an order, but not affecting the substance—
(a) direct that the provisions of any of the enactments extended
to and in force in Rampur by this Act shall for a period of six months
from the commencement of this Act have effect su
bject to such
consequential changes and modifications as may be so specified, and
(b) make such other temporary provisions for the purpose of
removing any such difficulties as aforesaid as may be so specified.
(2) No order shall be made under this section after the
expiration of six months from the date of commencement of this Act.
Repeal of U. P.
Ordinance no.
XIII of 1949

U. P. Act I of
1904
10. The Rampur (Appli cation of Laws), Ordinance, 1949, is
hereby repealed and the provisions of sections 6 and 24 of the United
Provinces General Clauses Act, 1904, shall apply to it as if it had been
an Act repealed by an United Provinces Act.

8
[Rampur (Application of Laws) Act, 1950]
SCHEDULE I
————
PART I
————
Regulations and Central Acts
—————————————————————————————————————————
Serial Year No. of Subject or Short Modifications,
no. the Acts Title of Regulations if any, and the
or Acts date of
commencement
—————————————————————————————————————————
1 1793 XXXVIII The Indian Civil Service (Bengal) Loans
Prohibition Regulation, 1793.
To come into
force at once
2 1799 V The Bengal Wills and Intestacy Regulation,
1799.
Ditto.
3 1817 XX The Bengal Police Regulation, 1817. Ditto.
4 1822 XI The Bengal Government Indemnity
Regulation, 1822.
Ditto.
5 1823 VI The Bengal Indigo Contracts Regulation,
1823.
Ditto.
6 1823 VII The Indian Civil Service (Bengal) Loans
Prohibition Regulation, 1823.
Ditto.
7 1825 XI The Bengal Aluvian and Diluvion
Regulation, 1825.
Ditto.
8 1827 V The Bengal Attached Estates Management
Regulation, 1827
Ditto.
9 1829 XVII The Bengal Sati Regulation, 1829 Ditto.
10 1830 V The Bengal Indigo Contracts Regulation,
1830.
Ditto.
11
12
13
1831
1836
1846
XI
X
I
Police Powers of Tahsildars
The Bengal Indigo Contracts Act, 1836
The Legal Practitioners Act, 1846
Ditto.
Ditto.
. .
14 1850 XVIII The Judicial Officers Protection Act, 1850 To come into
force at once
15
16
1850
1853
XXXVII
XX
The Public Servants (Inquiries) Act, 1850
The Legal Practitioner Act, 1853
Ditto.
. .
17 1856 XII The Civil Courts Amins Act, 1856 To come into
force at once

10
[Rampur (Application of Laws) Act, 1950]
—————————————————————————————————————————
Serial Year No. of Subject or Short Modifications,
no. the Acts Title of Regulations if any, and the
or Acts date of
commencement
—————————————————————————————————————————
18
19
20
1860
1861
1863
XXI
V
XXIII
The Societies Registration Act, 1860
The Police Act, 1861 . . . . . .
The Waste Land (Claims) Act, 1863
Ditto.
Ditto.
Ditto.
21
22
1867
1867
XXII
III
The Sarais Act, 1867 . . . .
The Public Gambling Act, 1867 . .
Ditto.
. .
23

24
1869

1870
XIII

VII
Procedure of High Court, Agra . .

The Court Fees Act, 1870 . . . .
To come into
force at once.
Ditto.
25

26
1871

1873
I

VIII
The Cattle Trespass Act, 1871 . .

The Northern India Ca
nal and Drainage
Act, 1873.
To come into
force at once.
. .
27 1873 XVI The North-Western Provinces Village and
Road Police Act, 1873.
. .
28
29
1876
1878
XIX
VI
The Dramatic Performance Act, 1876
The Indian Treasure Trove Act, 1878
. .
To come into
force at once.
30
31
1878
1879
XVII
XIV
The Northern India Ferries Act, 1878
The Hackney Carriage Act, 1879 . .
. .
. .
32
33
34
1879
1880
1880
XVIII
I
XIII
The Legal Practitioners Act, 1879 . .
The Religious Societies Act, 1879 . .
The Vaccination Act, 1880 . . . .
. .
. .
. .
35
36
1881
1882
XI
V
The Municipal Taxation Act, 1881
The Indian Easement Act, 1882 . .
. .
To come into
force at once.
37
38
1883
1884
XIX
XII
The Land Improvement Loans Act, 1883
The Agriculturists Loans Act, 1884
Ditto.
Ditto.
39 1886 VI The Births, Deaths and Marriages
Registration Act, 1886.
. .
40
41
1887
1887
VII
IX
The Suits Valuation Act, 1887 . .
The Provincial Small Cause Courts Act,
1887.
. .
. .

12
[Rampur (Application of Laws) Act, 1950]
—————————————————————————————————————————
Serial Year No. of Subject or Short Modifications,
no. the Acts Title of Regulations if any, and the
or Acts date of
commencement
—————————————————————————————————————————
42 1890 I The Revenue Recovery Act, 1890 . . To come into
force at once
43
44
1890
1894
VI
I
The Charitable Endowments Act, 1890
The Land Acquisition Act, 1894 . .
. .
To come into
force at once
45
46
47
1894
1897
1897
IX
III
VIII
The Prisons Act, 1894 . . . .
The Epidemic Diseases Act, 1897 . .
The Reformatory Schools Act, 1897
Ditto.
Ditto.
Ditto.
48
49
1899
1899
II
XIII
The Indian Stamp Act, 1899 . . . .
The Glanders and Farcy Act, 1899 . .
. .
. .
50 1900 III The Prisoners Act, 1900 . . . . To come into
force at once
51
52
1910
1912
V
II
The Dourine Act, 1910 . . . .
The Co-operative Societies Act, 1912
. .
To come into
force at once
53 1912 VIII The Wild Birds and Animals Protection
Act, 1912.
Ditto.
54
55
56
1914
1917
1918
IX
V
X
The Local Authorities Loans Act, 1914
The Destruction of Records Act, 1917
The Usurious Loans Act, 1918 . .
Ditto.
Ditto.
Ditto.
57 1920 III The United Provinces Town Improvement
(Appeals) Act, 1920.
Ditto.
58 1920 XIV The Charitable and Religious Trusts Act,
1920.
. .
59 1920 XXXIII The Identification of Prisoners Act, 1920 To come into
force at once.
60 1922 XXII The Police (Incitement to Disaffection)
Act, 1922.
Ditto.
61
62
1925
1927
XIX
XVI
The Provident Funds Act, 1925 . .
The Indian Forests Act, 1927 . .
. .
To come into
force at once.
63 1930 XXXIII The Musalman Waqf Validating Act, 1930 . .
64 1937 I The Agricultural Produce (G rading and
Marketing) Act, 1937
To come into
force at once.
14
[Rampur (Application of Laws) Act, 1950]
PART II
————
United Provinces Acts and Ordinances
—————————————————————————————————————————
Serial Year No. of Modifications,
no. the Acts Short title of the Acts if any, and the
date of
commencement
—————————————————————————————————————————
1 1892 II The United Provinces Village Sanitation
Act, 1892.
To come into
force at once
2

3
1896

1899
II

II
The United Provinces Honorary Munsif
Act, 1896.
Collection of Taxes by Railway
Administrations Act, 1896
Ditto.

Ditto.
4 1901 III The United Provinces Land Revenue Act,
1901.
Chapters I, II
and sections
21 to 27 of
Chapter III
shall come in to
force on and
from December
1, 1949.
5 1904 I The United Provinces General Clauses
Act, 1904.
To come into
force at once.
6
7
1910
1912
IV
IV
The United Provinces Excise Act, 1910
The United Provinces Court of Wards Act,
1912.
Ditto.
Ditto.
8 1912 VI The United Provinces Prevention of
Adulteration Act, 1912.
Ditto.
9 1914 I The United Provinces Local Rates Act,
1914.
Ditto.
10
11
1917
1919
III
VII
The United Provinces Medical Act, 1917
The United Provinces Primary Education
Act, 1919.
. .
. .
12 1920 I The United Provinces Minor Irrigation
Works Act, 1920.
To come into
force at once.

16
[Rampur (Application of Laws) Act, 1950]
—————————————————————————————————————————
Serial Year No. of Modifications,
no. the Acts Short title of the Acts if any, and the
date of
commencement
—————————————————————————————————————————
13 1920 II The United Provinces Private Irrigation
Works Act, 1920.
To come into
force at once
14 1920 VII The United Provinces Estates Act, 1920. Ditto
15
16
1921
1922
II
I
The Intermediate Education Act, 1921
The United Provinces Aerial Ropeways
Act, 1922.
. .
. .
17 1922 X The United Provinces District Boards
Act, 1922.
. .
18 1922 XII The United Provinces Board of Revenue
Act, 1922.
To come into
force at once
19 1926 I The United Provinces District Board
Primary Education Act, 1926
. .
20 1926 VIII The Agra University Act, 1926 . . To come into
force at once
21 1927 II The Agra Province Zamindars Association
Contribution Act, 1927.
Ditto.
22
23
1929
1929
II
VIII
The Naik Girls’ Protection Act, 1929.
The United Provinces Minor Girls’
Protection Act, 1929.
. .
. .
24 1932 XIV The United Provinces Special Powers Act,
1932.
. .
25 1933 VIII The United Provinces Suppression of
Immoral Traffic Act, 1933.
. .
26 1934 XV The United Provinces Nurses, Midwives,
Assistant Midwives and Health Visitors
Registration Act, 1934.
. .
27 1934 XXVII The United Provinces Agriculturists’
Relief Act, 1934.
. .
28 1935 I The United Provinces Nationa l Parks Act,
1935.
To come into
force at once
29 1935 V The United Provinces Motor Vehicles
Taxation Act, 1935.
Ditto.
30 1936 X The United Provinces Famine Relief
Fund Act, 1936.
Ditto.

18
[Rampur (Application of Laws) Act, 1950]
—————————————————————————————————————————
Serial Year No. of Modifications,
no. the Acts Short title of the Acts if any, and the
date of
commencement
—————————————————————————————————————————
31 1936 XI The United Provinces C otton Pest Control
Act, 1936.
To come into
force at once
32 1936 XII The United Provinces State Tube Wells
Act, 1936.
. .
33 1936 XIII The United Provinces Muslim Waqfs
Act, 1936.
. .
34 1937 VIII The United Provinces Entertainment and
Betting Tax Act, 1937.
To come into
force at once
35 1938 I The United Provinces Sugar Factories
Control Act, 1938.
Ditto.
36 1938 IV The United Provinces Maternity Benefit
Act, 1938.
Ditto
37 1938 V The United Provinces Legislative
Chambers (Members Emoluments) Act,
1938.
Ditto.
38
39
1938
1938
VII
XVI
The United Provinces Borstal Act, 1938.
The United Provinces Melas Act, 1938.
. .
To come into
force at once
40 1939 I The United Provinces Sales of Motor
Spirit Taxation Act, 1939.
. .
41 1939 VIII The United Provinces Consolidation of
Holdings Act, 1939.
. .
42 1939 X The United Provinces Indian Medicine
Act, 1939.
. .
43 1940 VII The United Provinces Legislative
Members (Removal of Disqualification)
Act, 1940.
To come into
force at once
44 1940 VIII The United Provinces Power Alcohol Act,
1940.
Ditto.
45 1940 XIII The United Provinces debt Redemption
Act, 1940.
. .
46 1940 XIV The United Provinces Regulation of
Agricultural Credit Act, 1940.
. .

20
[Rampur (Application of Laws) Act, 1950]
—————————————————————————————————————————
Serial Year No. of Modifications,
no. the Acts Short title of the Acts if any, and the
date of
commencement
—————————————————————————————————————————
47 1944 II The United Provinces Fire Service
Act, 1944.
To come into
force at once
48 1945 X The United Provinces Road Side Land
Control Act, 1945.
. .
49 1947 II The United Provinces Control of Supplies
(Temporary Powers) Act, 1947.
To come into
force at once.
50 1947 V The United Provinces Cotton (Statistics)
Act, 1947.
. .
51 1947 VI The Electricity (Temporary Powers of
Control) Act, 1947.
. .
52 1947 VII The United Provinces Provincialization of
Hospitals Act, 1947.
. .
53 1947 XII The United Provinces (Temporary)
Storage Requisition Act, 1947.
. .
54 1947 XIV The United Provinces Removal of Social
Disabilities Act, 1947.
To come into
force at once.
55 1947 XX The United Provinces Veterinary Council
Act, 1947.
Ditto.
56 1947 XXII The United Provinces Shops and
Commercial Establishment Act, 1947.
. .
57 1947 XXIII The United Provinces Molasses Control
Act, 1947.
. .
58 1947 XXV The United Provinces (Temporary)
Accommodation Requisition Act, 1947.
. .
59 1947 XXVI The United Provinces Panchayat Raj
Act, 1947.
. .
60 1947 XXVII The United Provinces Requisition of
Motor Vehicles (Emergency Powers)
Act, 1947.
To come into
force at once.
61 1947 XXVIII The United Provinces Industrial Disputes
Act, 1947.
Ditto.
62 1948 VII The United Provinces Refugees
Registration and Movement Act, 1948.
To come into
force at once.

22
[Rampur (Application of Laws) Act, 1950]
—————————————————————————————————————————
Serial Year No. of Modifications,
no. the Acts Short title of the Acts if any, and the
date of
commencement
—————————————————————————————————————————
63
64
1948
1948
XV
XXII
The United Provinces Sales Tax Act, 1948
The United Provinces Prevention of Black
Marketing (Temporary Powers) Act, 1947.
. .
To come into
force at once.
65 1948 XXIII The United Provinces Weights and
Measures Act, 1947.
. .
66 1948 XXVI The United Provinces Land Acquisition
(Rehabilitation of Refugees) Act, 1948.
To come into
force at once.
67 1948 XXVII The United Provinces Rural Development
(Acquisitioning of Land) Act, 1948.
Ditto.
68 1948 XXVIII The United Provinces Refugees
Rehabilitation (Loans) Act, 1948.
Ditto.
69 1948 XXXVIII The United Provinces Ra kshak Dal Act,
1948.
Ditto.
70 1948 XXXIX The United Provinces Acquisition of
Property (Flood Relief) (Temporar y
Powers) Act, 1948.
Ditto.
71 1948 XL The United Provinces Provincial Armed
Constabulary Act, 1948.
Ditto.
72 1948 XLV The United Provinces Fisheries Act, 1948 Ditto.
73 1948 XLVII The United Provinces Town Improvement
(Adaptation) Act, 1948.
Ditto.
74 1949 II The United Provinces Objectionable
advertisement Control Act, 1948.
Ditto.
75 1949 VI The United Provinces Private Forests
Act, 1948.
. .
76 1949 IX The United Provinces Cotton Ginning and
Pressing Factories Act, 1948.
. .
77 1949 XI The United Provinces Maintenance of
Public Order (Amendment and
Proceedings Validation) Act, 1949.
To come into
force at once.

24
[Rampur (Application of Laws) Act, 1950]

ORDINANCES
—————————————————————————————————————————
Serial Year No. of Modifications,
no. the Act Short title of the Acts if any, and
the date of
commencement
—————————————————————————————————————————
78 1949 IV The United Provinces Accommodation
Requisition (Amendment) Ordinance,
1949.
. .
79 1949 V The United Provinces (Temporary) Control
of Rent and Eviction (Amendment)
Ordinance, 1949.
. .
80 1949 VI The United Provinces Drug (Control)
Ordinance, 1949.
To come into
force at once.
81 1949 IX The United Provinces Jute Goods
(Control) Ordinance, 1949.
Ditto.
82 1949 VII The United Provinces Intermediate
Education (Amendment) Ordinance,
1949.
. .
—————————————————————————————————————————-
SCHEDULE II
List of Rampur State Laws repealed under section 5 of the Act
(1) Rampur Council Khandan Act, 1931.
(2) Rampur Rural Sanitation Act, 1939.
(3) Rampur Police Chaukidars Act, 1947.
(4) Rampur Removal of Dead Animals Act, 1947.
(5) Rampur Goondas Act, 1947.

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