LexThe UNITED PROVINCES NATIONAL PARKS ACT, 1935
Uttarakhand · state statute
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la;qDr izkar jk’Vªh; m|ku vf/kfu;e] 1935
¿la;qDr izkar vf/kfu;e la[;k 1] 1935À
THE UNITED PROVINCES NATIONAL PARKS ACT, 1935
[U.P. ACT NO. 1 OF 1935]
176
la;qDr izkar jk’Vªh; m|ku vf/kfu;e] 19351
¿la;qDr izkar vf/kfu;e la[;k 1] 1935À
xouZesUV vkQ bf.M;k ¼,MsIVs”ku vkQ bf.M;u ykt½ vkMZj] 1937 }kjk vuqdwfyr
rFkk ifj’d`r
,MsIVs”ku vkQ ykt vkMZj] 1950 bZ0 }kjk vuqdwfyr rFkk ifj’d`r
¿xouZj us 23 ekpZ] 1935 rFkk xoZuj tujy us 10 vizSy] 1935 dks Lohd`fr iznku
dh rFkk xouZeasV vkQ bafM;k] ,sDV] 1919 dh /kkjk 81 ds v/khu 11 ebZ] 1935 dks izdkf”kr2
gqvkAÀ
jk’Vªh; m|kuksa dh LFkkiuk djus rFkk oU; izk.kh tho ;k muesa vU; oSKkfud egRo
dh oLrqvkas ds ifjj{k.k rFkk vkuq’kafxd fo’k;ksa dh O;oLFkk djus ds fy,
vf/kfu;e
;g b’Vdj gS fd jk’Vªh; m|kuksa dh LFkkiuk djus ds fy;s O;oLFkk dh tk;s vkSj
pwafd xouZeasV vkQ bafM;k ,sDV dh /kkjk 80&d dh mi/kkjk ¼3½ ds v/khu xoZuj tujy dh
iwoZ Lohd`fr izkIr dh tk pqdh gS (
vr% ,rn~}kjk ;g fuEufyf[kr :Ik esa vf/kfu;fer fd;k tkrk gS %&&
1&&¼1½ ;g vf/kfu;e la;qDr izkar jk’Vªh; m|ku vf/kfu;e] 1935 dgyk;sxk A Lkaf{kIr uke vkSj foLrkj
¼2½ ;g vf/kfu;e ,sls fnukad 3 ls izpfyr gksxk] ftls ¿jkT; ljdkjÀ 4 ,rnFkZ
¿ljdkjh xtVÀ5 esa foKfIr izdkf”kr djds fuf”pr djsa A
1- mn~ns”;kas vkSj dkj.kksa ds fooj.k ds fy;s xtV 1934] Hkkx 8 i`’B 245 nsf[k;s (
2- xtV 1935 Hkkx 7 i`’B la[;k 45&47 nsf[k;s A
3- ;g vf/kfu;e 8 vxLr] 1936 dks iz o`Rr gqvk A xtV 1936 Hkkx 1] i`’ B 891 ij foKfIr la0
542&1@14&235 ¼1½ 1933] fnukad 6 vxLr] 1936 nsf[k;s A
bl vf/kfu;e dk foLrkj bl lkj.kh ds LrEHk 1 eas mfYyf [kr {ks=ksa eas LrEHk 2 eas mfYyf[kr
vf/kfu;e vFkok vkKk ds vUrxZr] rFkk LrEHk 3 esa vafdr foKfIr ;fn dksbZ gks] ds vUrZxr mu {ks=ksa
esa] LrEHk 4 esa mfYyf[kr frfFk ls izHkkoh fd;k x;k gS] tks izR;sd ,sls {ks= ds lkeus vafdr gS %
{ks= vf/kfu;e vFkok vkns”k] ftuds
vUrxZr izlkj fd;k x;k
foKfIr] ftlds }kjk
izHkkoh fd;k x;k
frfFk] ftlls
izHkkoh gqvk
1 2 3 4
1& ftyk jkeiqj jkeiqj ¼,Iyhds”ku vkQ ykt½
,sDV 1950
&&& 30 fnlEcj] 1949
2& ftyk cukjl Ckukjl ¼,Iyhds”ku vkQ ykt½
vkMZj 1949
la[;k;sa 3262¼1½@ 17]
fnukad 30 uoEcj] 1949
30 uoEcj] 1949
3& ftyk fVgjh x<+oky fVgjh x<+oky ¼,Iyhds”ku vkQ
ykt½ vkMZj 1949
rnSo rnSo
4- ,MsIVs”ku vkQ ykt vkMZj] 1950 ds }kjk ¼izkfofU’k;y xouZesUV½ ds fy;s izfrLFkkfir ] tks ,MsIVs”ku
vkQ ykt vkMZj] 1937 ds }kjk ¼yksdy xouZesaV½ ds fy;s izfrLFkkfir fd;k x;k FkkA
5- ,MsIVs”ku vkQ ykt vkMZj] 1937 ds }kjk ¼xtV½ ds fy;s izfrLFkkfir A
177
¿la;qDr izkar jk’Vªh; m|ku vf/kfu;e] 1935À ¿/kkjk 2&6À
2&& lanHkZ easa fdlh ckr ds izfrdwy u gksus ij ] bl vf/kfu;e esa rFkk bl
vf/kfu;e ds v/khu fu;ekas eas &&
ifjHkk’kk,a
¼1½ ^^i'kq** ls rkRi;Z fdlh Lruik; h izk.kh] ljhl`Ik ¼jsaxus okys tkuoj½ ¼vtxj ds
vfrfjDr vU; lkaiksa ds NksM+dj½ vFkok i{kh ls gS (
¼2½ ^^ou vf/kdkjh** ls rkRi;Z ml ou vf/kdkjh ls gS ] tks Hkkjrh; ou vf/kfu;e
¼bafM;u QksjsLV ,sDV½] 1927 dh /kkjk 2 esa ifjHkkf’ kr fd;k x;k gS vkSj bleas ,slk dksbZ Hkh
O;fDr lfEefyr gS] ftls bl vf/kfu;e ds iz;kstu dks dk;kZfUor dj us ds fy;s fu;qDr
fd;k x;k gks(
¼3½ ^^m|ku** ls rkRi;Z bl vf/kfu;e ds v/khu la?kfVr jk’Vªh; m|ku ls gS(
¼4½ ^^ik”k** esa ,slk dks bZ mik; ;k ;qfDr lfEefyr gS ] ftlds }kjk fdlh i'kq dk
idM+k tk ldsa(
¼5½ ^^”kL=** eas dksbZ vkXus ;kL= ;k mlds fy;s xk syh&ck:n ;k dksbZ vU; ;a=
lfEefyr gS] ftlls iz{ksi.kh; xksyh pykbZ tk lds vFkok ftls bl jhfr ls pyk;k tk; ;k
iz;ksx fd;k tk; ftlls dksbZ Ik”kq ekjk ;k ?kk;y fd;k tk ldsA
3&& bl vf/kfu;e dh vuqlwph eas fu/kkZfjr fd;s x;s {ks= 1 dks mDRk {ks= esa ik;s
tkus okys oU; izk.kh tho ;k oSKkfud egRo dh vU; oLrqvkas ds izpkj rFkk ifjj{k.k ds
fy;s ,rn~}kjk jk’Vªh; m|ku la?kfVr fd;k tkrk gS A
jk"Vªh; m|ku dk la?kVu
4&& ¿jkT; ljdkjÀ 2 bl vf/kfu;e ds iz;kstuksa ds fy;s ¿ljdkjh xtVÀ 3 eas
foKfIr izdkf”kr djds fdlh vU; ljdkjh ou {ks= dks jk’Vªh; m|ku ds :Ik eas la?kfVr
dj ldrh gS vkSj bl izdkj la?kfVr fd;k x;k dksbZ m|ku bl vf/kfu;e ds v/kh u
la?kfVr fd;k x;k le>k tk;sxk %
izfrca/k ;g gS fd ,slh dksbZ foKfIr ¿jkT; fo/kku eaMy ds nksuks lnukasÀ 4 }kjk
ikfjr fd;s x;s ladYi dh flQkfj”k ds vfrfjDr vU;Fkk ugh tkjh dh tk;sxh A
vU; jk’Vªh; m|kukas dk
la?kVu
5&& fdlh m|ku dh lhek;s ifjofrZr ug ha dh tk;sxh vkSj ,sls m|ku dk dksbZ
Hkkx ¿jkT; fo/kku eaMy ds nksuks a lnukasÀ4 }kjk ikfjr fd;s x;s ladYi dh flQkfj”k ds
vfrfjDr vU;Fkk vU; ladzke.k ;ksX; ugha gksxkA
m|kukas dh lhek;sa
6&& ¼1½ ¿jkT; ljdkjÀ 5 ds fu;a=.k ds v/khu jgrs gq;s eq[; vj.;iky bl
vf/kfu;e ds v/khu la?kfVr fdlh m|ku dk fu;a=.k djus] izca/k djus rFkk vuqj{k.k djus
ds fy;s izkf/kdkjh gksxk vkSj mDr iz;kstukas ds fy;s og fdlh m|ku ds Hkhrj fuEufyf[kr
dk;Z dj ldrk gS &&
m|kukas dk fu;a=.k vkSj
fu;a=.k izkf/kdkjh ds d`R;
vkSj drZO;
1- vuqlwph eas of.kZr ikdZ d h ifjofrZr lhekvkas ds fy;s xtV 1940] Hkkx ,d i`’ B] 562 ij foKfIr la0
721@14&235 ¼1½ 1933] fnukad 08 tqykbZ] 1940 nsf[k; sA ifjofrZr lhek;as vuqlwph ds QqV uksV eas
mfYyf[kr gS A
2- ,MsIVs”ku vkQ ykt vkMZj] 1950 ds }kjk ¼izkfofU’k;y xouZesUV½ ds fy;s izfrLFkkf ir] tks ,MsIVs”ku
vkQ ykt vkMZj] 1937 ds }kjk ¼xouZj bu dkmfUly½ ds fy;s izfrLFkkfir fd;k x;k FkkA
3- ,MsIVs”ku vkQ ykt vkMZj] 1937 ds }kjk ¼xtV½ ds fy;s izfrLFkkfir A
4- ,MsIVs”ku vkQ ykt vkMZj] 1950 ds }kjk ¼izkfofU’k;y ysftLyspj ds nksuksa pSacj½ ds fy;s izf rLFkkfir
tks ,MsIVs”ku vkQ ykt vkMZj] 1937 ds }kjk ¼;wukbVsM izkfofUlsUt ysftLysfVo dkmfUly½ ds fy;s
izfrLFkkfir fd;k x;k FkkA
5- ,MsIVs”ku vkQ ykt vkMZj] 1950 ds }kjk ¼izkfofU’k;y xouZesUV½ ds fy;s izfrLFkkfir tks ,MsIVs”ku
vkQ ykt vkMZj] 1937 ds }kjk ¼xouZesUV½ ds fy;s izfrLFkkfir fd;k x;k FkkA
178
¿la;qDr izkar jk’Vªh; m|ku vf/kfu;e] 1935À ¿/kkjk 7&9À
¼d½ ,slh lM+dkas] iqykas] Hkouksa vkSj ckM+kas dk fuekZ.k djuk rFkk ,sls vU;
fuekZ.k dk;Z dks dk;kZfUor djuk ] ftUgsa og ,sls m|ku ds iz;kstukas ds fy;s
vko”;d le>s( vkSj
¼[k½ og ,slh dk;Zokgh djsxk ] ftlls ,sls m|ku eas izkf.k tho dh lqj{kk
rFkk mDr m|ku dk ,oa mleas jgus okys i'kqvkas dk mudh izkd`frd voLFkk eas
ifjj{k.k lqfuf”pr gks ldsa ( vkSj
¼x½ n”kZdksa ds jgus ds fy;s] ;k nqdkuksa ;k vzU; midzekas d s fy;s Hkou
[kM+s djus dh vuqKk nsuk] izfrca/k ;g gS fd ,slk izca/k gks fd midzekas dk mfpr
fu;a=.k eq[; vj.;iky }kjk fd;k tk; A
¼2½ eq[; vj.;iky] le;≤ ij ou foHkkx ds ,sls vf/kdkfj;kas rFkk deZpkfj;kas
dks fu;qDr dj ldrk gS ;k mudk nq:i;ksx dj ldrk gS tks bl vf/kfu;e ds mn~ns” ;ksa
dks dk;kZfUor djus ds fy;s vko”;d gkasA
7&& fdlh jk’Vªh; m|ku ds Hkhrj ,sls fdlh vf/kdkj eas tks fdlh ou cUnkscLr
vf/kdkjh }kjk Hkkjrh; ou vf/kfu;e ¼bafM;u QkjsLV ,sDV½] 1878 ds v/khu ;k Hkkjrh; ou
vf/kfu;e ¼bafM;u QkjsLV ,sDV½] 1927 ds v/khu x`ghr vkSj vfHkfyf[kr fd;k x;k gks] ;k
tks bl vf/kfu;e ds ikfjr gksus ds iwoZ fdlh dks iznku fd;k x;k gks] izHkkfor vf/kdkj/kkjh
;k x`ghrk dh lgefr ds fcuk u rks dksbZ ifjorZu fd;k tk;s xk vkSj u gh mlesa dksbZ
gLr{ksi fd;k tk;sxk A
m|ku eas vf/kdkfj;kas ds
viokn
8&& ¼1½ ¿jkT; ljdkjÀ1 }kjk cuk;s x;s fu;ekas ds vfrfjDr vU;Fkk dksbZ O;fDr
m|ku eas u rks izos”k djsxk vkSj u fuokl djsxk A
iz;kstu] ftuds fy;s
m|ku esa izos”k fd;k tk
ldrk gS
¼2½ fuEufyf[kr iz;kstuksa ds vfrfjDr vU; fdlh iz;ks tuksa ds fy;s dksbZ O;fDr
m|ku esa u rks izos”k djsxk vkSj u fuokl djsxk %&
¼d½ LokLF;] v/;;u ;k fouksn ;k muls vkuq’kafxd fo’k; (
¼[k½ ,sls ekxksZ ls ;k=k djuk ;k lkeku ys tkuk] tks fu;ekas }kjk fu/kkZfjr
fd;s tk;s ( vkSj
¼x½ m|ku ds Hkhrj fdlh oS/k dk;Z dk lEiknu A
9&& uhps nh x;h foeqfDr;ksa ds v/khu jgrs gq;s ou foHkkx ds fdlh vf/kdkjh ;k
deZpkjh ds vfrfjDr vU; fdlh O;fDr ds fy;s&&
m|ku eas dfri; dk;ksZ
dk izfr’ks/k
¼d½ eq[; vj.;iky ;k muds }kjk ,slh vkKk iznku djus ds fy,
izkf/kd`r ou foHkkx ds fdlh vf/kdkjh dh vuqKk izkIr fd;s fcuk rFkk bl
vf/kfu;e vkSj bl vf/kfu;e ds v/khu cuk;s x;s fu;ekas ds mica/kksa ds v/khu jgrs
gq;s m|ku eas ;k mldh lae hek ds Hkhrj dksbZ foLQksVd] ik”k ;k fo’ k ys tkuk ;k
vius ikl j[kuk oS/k u gksxk %
izfrca/k ;g gS fd dksbZ ,s lk O;fDr tks vk;q/k vf/kfu;e ¼vkElZ ,sDV½]
1959 ;k muds v/khu cuk;s x;s fdlh fu;e ds v/khu ,sls {ks= eas fdlh izdkj dk
dksbZ “kL= ys tkus ;k vius vf/kdkj eas j[kus dk gdnkj gks] ftleas og m|ku
fLFkr gks] vj.;iky ;k mlds Åij dfFkr ,sls vf/kdkjh dks mfpr lwp uk nsus ds
i'pkr m|ku ds Hkhrj ,sls “ kL= ;k mlds fy;s xksyh& ck:n ys tk ldsxk ;k
vius vf/kdkj esa j[k ldsxk (
1- ,MsIVs”ku vkQ ykt vkMZj] 1950 ds }kjk ¼izkfofU’k;y xouZesUV½ ds fy;s izfrLFkkfir tks ,MsIVs”ku
vkQ ykt vkMZj] 1937 ds }kjk ¼yksdy xouZesUV½ ds fy;s izfrLFkkfir fd;k x;k FkkA
179
¿la;qDr izkar jk’Vªh; m|ku vf/kfu;e] 1935À ¿/kkjk 10À
¼[k½ fdlh m|ku ds Hkhrj fdlh i'kq dks ekjuk] ?kk;y djuk] idM+uk ;k
fo{kqC/k djuk vFkok fdlh i{kh dk vaMk ;k ?kkaslyk ysuk ;k u’V djuk oS/k u gksxk%
izfrca/k ;g gS fd ekuo thou dh j{kk ds fy, dksbZ Hkh [krjukd i'kq
ekjk tk ldsxk( vkSj
izfrca/k ;g Hkh gS fd eq[; vj.;iky dh vuqKk ls thou ;k lEifRr dks
{kfrxzLr gksus ls cpkus ds fy;s dksbZ Hkh i'kq ekjk tk ldsxk (
¼x½ fdlh m|ku dks ;k mlds Hkhrj fdlh oLrq dks tkucw> dj ; k
vuo/kkurk ls vkx }kjk ;k vU;Fkk {kfr igaqpkuk oS/k u gksxk (
¼?k½ eq[; vj.;iky dh vuqKk ds fcuk fdlh m|ku eas dksbZ i'kq NksM+uk ]
;k fdlh ikyrq i'kq d ks tkucw>dj fdlh m|ku esa izfo’ V djkus dh vuqKk nsuk
oS/k u gksxk (
¼³½ ,sls m|ku eas o S/kr% NksM+s x;s fdlh i'kq] ;k Ik”kq ds fdlh Hkkx ds
vfrfjDr mDr m|ku eas fdlh thfor ;k e`r i'kq dks gVkuk oS/k u gksxk %
izfrcU/k ;g gS fd m|ku esa drZO;LFk izos”k djus okys ¿ljdkj2 lsok esa yxsÀ1 fdlh
O;fDr ij [k.M ¼d½] ¼?k½ vkSj ¼³ ½ ykxw u gksaxs vkSj fdlh ou cUnkscLr d s v/khu vuqKkr
lhek rd vf/kdkj rFkk fj;k;r /kkjdksa ij [k.M ¼?k½ vkSj ¼M-½ ykxw u gksaxsA
10&& ¿jkT; ljdkjÀ3 bl vf/kfu;e ds micU/kksa dks dk;kZfUor djus ds fy, rFkk
fo”ks’k :i ls fuEufyf[kr leLr fo’k;ksa vFkok muesa ls fdlh Hkh fo’k; ds fy, fu;e cuk
ldrh gS %&
fu;e cukus dk vf/kdkj
¼d½ fuEufyf[kr ds laca/k esa o u foHkkx ds vf/kdkfj;ksa rFkk lsodksa ds
vf/kdkj vkSj drZO;&&
¼1½ m|ku ds Hkhrj fdlh {ks= ;k fdUgha {ks=ksa ls tulk/kkj.k ds
lnL;ksa dk viotZu(
¼2½ m|ku ds Hkhrj fdlh i”kq dks ekjuk] idM+uk ;k ifj c)
djuk vkSj ,sls i”kq dk fuLrkj.k(
¼3½ m|ku ds fdl i”kq] ouLifr ;k [kfut vFkok vU; mRikn
dk fuLrkj.k(
¼[k½ os “krsZa ] ftuds v/khu dksbZ O;fDr /kkjk 8 ds v/khu m|ku esa izos”k
dj ldrk ;k fuokl dj ldrk gS vkSj le; dh og vof/k;ak] ftuds nkSjku esa
m|kku ;k mldk dksbZ Hkkx turk ds fy, [kqyk jgsxk(
¼x½ os “krsZa] ftuds v/khu m|kku esa izos”k djus oky s] mlls xqtjus okyk
;k mlds Hkhrj iMk+o djus okyk dksbZ O;fDr ou foHkkx ds vf/kdkfj;ksa ;k lsodksa
dh lasok;sa ;k mifLFkfr izkIr dj lds vkSj ,slh lsokvksa ;k mifLFk fr ds fy, ns;
“kqYd(
¼?k½ /kkjk 8 ds v/khu m|ku esa izos”k ;k fuokl ds fy,] m|ku ds Hkhrj
fp= ysus ds fy, ;k m|ku ds iz;ksx vkSj euksjatu ls la caf/kr vU; fdlh iz;kstu
ds fy, Ik”kqvksa ;k eksVj xkfM+;ksa ;k vU; xkfM+;ksa ds izos”k ds laca/k esa vuqKk dh
izkfIr ds fy, ns; “kqYd ¼;fn dksbZ gks½(
1- ,MsI”ku vkQ ykt vkMZj 1937 }kjk ¼xouZesUV vkfQf”k;y½ ds fy, izfrLFkkfirA
2- ,MsI”ku vkQ ykt vkMZj] 1950 }kjk ¼dzkmu½ ds fy, izfrLFkkfirA
3- ,MsI”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU”k;y xouZesaUV½ ds fy, izfrLFkkfir tks ,MIVs”ku vkQ
ykt vkMZj] 1937 }kjk ¼yksdy xcuZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA
180
¿la;qDr izkar jk’Vªh; m|ku vf/kfu;e] 1935À ¿/kkjk 11&13À
¼³½ m|ku] mlesa jgus okys i”kqvksa rFkk mldh lEifRr dk laj{k.k vkSj
ifjj{k.k(
¼p½ m|ku esa ;krk;kr dk f ofu;eu rFkk ;kf=;ksa dks ys tkuk] os LFkku
tgka ls O;fDr m|ku esa izos”k dj ldsa vkSj os ekxZ] ftuls gksdj os m|ku ds Hkhrj
ls xqtj ldsa
¼N½ m|ku ds fdlh o`{k] iqy] PkV~Vku] ckM+] LFkku ;k vU; oLrq dks ys[ku
}kjk ;k vU;Fkk dq:i gksus ls laj{k.k iznku djuk(
¼t½ vijk/kksa dk vfHkla/kku ¼jkthukek½ djus dk vf/kdkj(
¼>½ eq[; vj.;iky }kjk mlds vf/kdkjksa dk izR;k;kstuA
11&& ¼1½ tks O;fDr bl vf/kfu;e ds ;k bl vf/kfu;e ds v/khu cuk, x,
fdUgha fu;eksa ds mic U/kksa dk mYya?ku djrs gq, dksbZ dk;Z djrk gS] og ,slh vof /k ds
fy, dkjkokl ds n.M ls tks ,d eghus rd gks ldrk gS ;k vFkZ&n.M ls tks ikap lkS
:i, rd gks ldrk gS vFkok nksuksa ls n.Muh; gksxkA
¼2½ dksbZ ,slk i”kq ;k mldk dk sbZ Hkkx] ftlds laca/k esa bl vf/kfu;e ds v/khu
dksbZ vijk/k fd;k x;k gks vkSj ,slk dksbZ vi jk/k djus ds f y, iz;ksx fd;k x;k dksbZ
“kL= ;k ik”k tCrh dk nk;h gksxkA ,slh tCrh mDr vijk/k ds fy , fofgr fd, x, vU;
fdlh Hkh n.M ds vfrfjDr gks ldrh gSA
“kkfLr;ka
12&& ¼1½ bl vf/kfu;e dh /kkjk 11 ds v/khu n.Muh; fdlh vijk/k ds laca/k esa
Hkkjrh; ou vf/kfu;e ¼bafM;u QkjsLV ,sDV½] 1927 dh /kkjk 64 ls 68 rd ds os micU /k
tks iz;ksT; gksa] bl izdkj ykxw gksaxs ] tSls og vijk/k Hkkjrh; ou v f/kfu;e] ¼bafM;u
QkjsLV ,sDV½] 1927 ds v/khu n.Muh; oukijk/k gksA
¼2½ dksbZ ou vf/kdkjh ;k iqfyl vf/kdkjh fcuk okjaV ds m|k u ds Hkhrj fdlh
,sls LFkku Hkou [kses xkM+h ;k ik= dh ryk”kh ys ldrk gS] ftlds laca/k esa mfpr :Ik ls
;g lansg gks fd mleas dksbZ ,slh oLrq gS ] tks /kkjk 11 dh mi/kkjk ¼2 ½ ds v/khu tCr dh
tk ldrh gS vkS j og ,slh dksbZ oLrq dk tgka dgha Hkh og ik;h tk;s] vf Hkxzg.k dj
ldrk gS rFkk mls izfr/kkfjr dj ldrk gS A
fcuk okjUV ds fxj¶rkj
djus rFkk ryk”kh ysus dk
vf/kdkj
vf/kfu;e la0 16] 1927
13&&& bl vf/kfu;e esa nh x;h dksbZ ckr bl vf/kfu;e ds v/khu m|ku ds
:Ik eas la?kfVr fd;s x;s fdlh {ks= ds laca/k eas Hkkjrh; ou vf/kfu;e ¼bafM;u QkjsLV
,sDV½] 1927 ds mica/kksa ds izorZu dks izHkkfor ;k lhfer u djsxh A
viokn
181
¿la;qDr izkar jk’Vªh; m|ku vf/kfu;e] 1935À ¿vuqlwphÀ
vuqlwph
/kkjk 3 eas mfYyf[kr jk’Vªh; m|ku dh lhekvksa dk fooj.k
mRrj&& lqYrku caxys l s lkaxqjh lksr ¼ Sanguri Sot ½ ds uhps ls xSjky rd]
mlds ckn uhps dh rjQ jkexaxk unh ds ck;as fdukjs ls :ukuh iM+ko rd] mlds c kn
if”pe dh rjQ uhps ikVyh nwu lM+d ls cDlj iqy rd A
if”pe&& blds ckn if”pe vkSj nf{k.k eas uhps dh rjQ jkexaxk u nh ds ck;s
fdukjs ls dkykx<+ rdA
nf{k.k&& blds ckn iwoZ dh rjQ jf{kr ou lhek ls gksrs gq, jf{kr ou lhek
LrEHk la[;k 795 rd] tgka rd og dkykx<+ jf{kr ou ds vf/kdkj {ks= la[;k 4 dh lhek
ls feyrh gS A blds ckn vf/kdkj {ks= la[;k 4 dh lhek ls gksrs gq;s ml LFky rd tgka
og dksVh jkm ¼ Koti Reo½ ds Åij ml LFky rd tgka og eSykuh&teukXokj ¼ Malani
Jamnagwar½ lM+d ls fey tkrh gSA blds ckn iwjc dh rjQ bl lM+d ls gksrs gq,
ml LFky rd tgka og fctjkuh lksr ¼bijrani sot½ ls fey tkrh gS A
iwoZ&& blds ckn fctjkuh lksr rFkk jRrhikuh jko ds Åij blds “kh’ kZ rdA
blds ckn lh/kh js[kk eas c kM+k iuksn ¼ Bara Panod ½ ds “kh’kZ rd blds ckn ckM+k ikuksn
uhps dh rjQ ml LFky rd tgka og jkeuxj& jkuh[ksr lM+d ls feyrh gS A blds ckn
lM+d ds fdukjs&fdukjs /kkux<+h rdA blds ckn /kkux<+h lqYrku ¼ Dhangarhi Sultan ½
cSyxkM+h lM+d ls gksrs gq;s izkjfEHkd LFky lqYrku rd A
1 xtV 1940] Hkkx ,d i`’B] 562 ij foKfIr la0 721@pkSng &235¼1½&&1933] fnukad
08 tqykbZ] 1940 }kjk lhek;ass fuEufyf[kr izdkj ls ifjofrZr dh xbZ %&&
mRrjh lhek&& jkeuxj&jkuh[ksr lkoZtfud fuekZ.k f oHkkx lM+d ds /kkux<+h lksr ls
feyus ds LFkku ls Åij dh rjQ /kkux<+h lksr ds ck;s fdukjs ds xtj lksr ¼Gajar sot½ ls feyus
ds LFky rd ( blds ckn xtj lksr ls ck;s fdukjs ls Åij dh rjQ dqN nwj ml LFky rd tgka
og lqYrku /kkux<+h cSyxkM+h lM+d ls feyrh gS ( bld s ckn cSyxkM+h lM+d ds Åij dh rjQ
lqYrku foJkex`g ds if” pe esa yxHkx 100 xt ij ml LFky rd tgka og lqYrku& f<dkyk
¼Sultan Dhikala ½ eksVj lM+d ls feyrh gS ( blds ckn Åij dh rjQ ykbu dks dkVrs gq;s
lkaxquh lksr ¼Sanguri Sot½ dh ,d “kk[kk rd ( blds ckn lkaxqjh lksr dh bl “kk[kk ds chp ls
uhps dh rjQ ml LFky rd tgka og eq[; lkaxqjh lksr ls feyrh gS( blds ckn eq[; lkax qjh lksr
ls uhps dh rjQ ml LFky rd tgka og xSjky foJkex`g ds ikl jkexaxk unh ls feyrh gSA blds
ckn jkexaxk unh dh eq[; /kkjk ds ty ds ck;s fljs ls ;k ;fn yxHkx mlh rjg ¼;k uki½ dh ,d
ls vf/kd /kkjk;sa gks rks jkexa xk unh dh ck;h a ;k nf{k.kh eq[; “ kk[kk ds ty ds fljs ds fdukjs
fdukjs jksfg.kh iM+ko ¼ Rohni Padao½ ds Bhd iwoZ rd ( mlds ckn Bhd if” pe eas lh/kh js[kk esa
jksfguh iM+ko rd( blds ckn eq[; ikV yh&nwu cSyxkM+h lM+d ls ml LFky rd tgka og iaNsjh
Nksj ¼Panchari Chor½ eas eksVj lM+d ls feyrh gS A blds ckn if” pe dh rjQ eksVj lM+d ls
gksrs gq;s ml LFky rd] tgka og cDlj&rqefj;k eksVj lM+d ls feyrh gS ( blds ckn eksVj lM+d
ds bl pkSjkgs ls lh/kh js[kk ea s ¼tks tehu ij fn[ kkbZ xbZ gS½ nf{k.k rFkk nf{k.k&iwoZ dh rjQ
f<dkyk cDlj cSyxkM+h lM+d ij fyMikuh lksr iqy ¼Lidpani Sot Bridge ½ rd ( blds ckn ,d
vkSj lh/kh js[kk eas ¼tks tehu ij fn[kkbZ xbZ gS½ nf{k.k] nf{k.k&if” pe dh rjQ tkjk lksr ¼ jara
Sot½ ds nkfgus Åaps fdukjs ds fupys fljs ds LFky ¼tks tehu ij fn[kkbZ xbZ gS½ rd ( blds ckn
bl lksr ds nkfgus fdukjs ls uhps dh rjQ ml LFky rd tgka og cDlj ds ikl jkexaxk unh ls
feyrh gS A
182
¿la;qDr izkar jk’Vªh; m|ku vf/kfu;e] 1935À ¿vuqlwphÀ
if”pe lhek&& blds ckn jkexaxk unh ds eq[; /kkjk ds ty ds ck;s fljs ls
gksrs gq;s ydM+?kkV eas ml LFky rd] t gka igkfM+;ka lekIr gks tkrh gS A blds ckn nf{k.k
iwoZ fn”kk eas igkfM+;kas dh rygVh esa ,d dkVus okyh js[kk ls gksrs gq;s ydM+?kkV ou j{kh
pkSdh rd( blds ckn lh/kh js[kk es a ¼tks tehu ij fn[kkbZ xbZ gS½ ckgz; izHkkxh; lhek
LrEHk la[;k 827 rd A
nf{k.kh lhek&& blds ckn iwoZ ds ckn jf{kr ou lhek ls gksrs gq;s jf{kr ou
LrEHk la[;k 975 rd] tgka rd dkykx<+ jf{kr ou ds vf/kdkj {ks= la[;k 4 dh lhek ls
feyrh gS A blds ckn vf/kdkj {ks= la[;k 4 dh lhek ls gksrs gq;s ml LFky rd tgka og
dksVh jkm ¼Koti Rao½ ls feyrh gS ( bl dksVh jkm ds ck;s fdukjs ls Åij dh rjQ ml
LFky rd] tgka og teukXokj&eSykuh lM+d ls feyrh gsS A blds ckn iwoZ dh rjQ bl
lM+d ls gksrs gq;s yky<kax rFkk <syk ¼ Laldhang and dhela½ ou [kaM dh mRrjh lhek
cukrh gS] ml LFky rd] tgka og eSykuh lksr ¼Malani Sot½ ls feyrh gS A blds iwoZ dh
rjQ eSykuh fctjkuh cSyxkM+h lM+d ls gksrs gq;s tks <syk ou [k.M] lafoHkkx 9 rFkk
lokyMsg (Sawaldeh½ ou [k.M dh mRrjh lhek cukrh gS] ml LFky r d] tgka og
fctjkuh lksr ls feyrh gS A
iwohZ lhek&& blds ckn fctjkuh lksr ls ck;s fdukjs rFkk jRrkikuh jkm ¼ Ratta
Pani Rau ½ ds ck;s fdukjs dh Åij dh rjQ , d dkVrh gqbZ js[kk eas] mRrj fn” kk dh
rjQ vkf[kjh M.Mk fjt ¼Akhri Danda Ridge½ eas blds “kh’k rdA blds ckn lh/kh js[kk
eas jÙkkikuh pksVh (Rottapani peak) rdA blds ckn ckM+k iuksn (Bara Panod) ds
nkfgus fdukjs ls uhps dh rjQ ml LFky rd] tgka og lkoZtfud fuekZ.k foHkkx dh
jkeuxj jkuh[ksr lM+d ls feyrh gS A blds ckn bl lM+d ls gksrs gq;s ml LFky rd]
tgka og /kkux<+h lksr ls feyrh gS A
183
THE UNITED PROVINCES NATIONAL PARKS ACT, 19351
[U. P. ACT No. 1 OF 1935]
Adapted and modified by the Government of India (Adaptation of Indian-Laws)
Order, 1937.
Adapted and modified by the Adaptation of Laws Order, 1950.
[Received the assent of the Gov ernor on March 23, 1935, and of the Governor-
General on April 30, 1935, and was pubishcd2 under section 81 of the Government of India
Act, 1919, on May 11, 1935].
AN
ACT
to provide for the establishment of national par ks and the preservation of wild
animal life or other objects of scientific interest therein, and for incidental matters.
WHEREAS it is expedient to make provision for the establishment of national
parks, and whereas the previous sanction of the Governor General has been obtained under
sub-section (3) of section 80 -A of the Government of India Act, it is hereby enacted as
follows:
Short title and
extent
1. (1) This Act shall be called the United Provinces National Parks Act, 1935.
(2) It sha ll come into force on such date 3 as the [State Government]4 may, by
notification in the [Official Gazette]5 appoint in this behalf.
1- For S. O. R. see Gaz. 1934, pt. VIII, p. 245.
2- See Gaz. 1935, Pt. VII, pp. 45 --47.
3- The Act came into force on August 8, 1936. See Not. no. 542.1; XIV-235 (1). 1933, d.
Aug. 6, 1936, in Gaz, 1936, Pt. I, p. 891.
This Act has been extended to the areas mentioned in column 1 of this table under the
Act or Order mentioned in column 2 and enforced in such areas under notification , if
any, mentioned in column 3 with eff ect from the date mentioned in column 4 against
each such area :
Area Act or Order under
which extended
Notification, if any,
under which enforced
Date from which
enforced
1 2 3 4
1. Rampur district Rampur (application
of laws) Act) 1950
-- December 30,
1949
2. Banaras district Banaras (ditto )Order,
1949
Nos.3262 (1) and
3262(2)/XVII.d.Nov.
30.1949
November 30,
1949
3. Tehri-Garhwal
district
Tehri Garhwal (ditto )
Order, 1949
Ditto Ditto
4- Subs. by the A.O. 1950 for (provincial Government) which had been subs. by the A.O.
1937 for (L.G).
5- Subs. for (Gazette) by the A.O. 1937.
184
[The United Provinces National Parks Act, 1935] [Section 2-6]
Definitions 2. In this Act ] and in rules made under this Act, unless inconsistent with the
context-
(1) "Animal" means any mammal, reptile (excluding snakes other than python), or
bird.
(2) "Forest Officer" means a Forest Officer as defined in section 2 of the Indian
Forest Act, 1927 and includes any person appointed for carrying out the
purpose of this Act.
(3) "Park" means a national park constituted under this Act.
(4) "Trap" includes any contrivance or device by means of which an animal can be
captured.
(5) "Weapon" includes any firearm or ammunition therefor, or any other
instrument capable of propelling a projectile, or capable of being propelle d or
used in such a manner that any animal can be killed or injured thereby.
Constitution of
a national park
3. The area1 defined in the schedule to this Act is hereby Constituted a national
park for t he propagation and preservation thereof wild animal life or other
objects of scientific interest.
Constitution of
other national
park
4. The [State Government] 2 may, by notification in the [Official Gazette] 3,
constitute any other Government forest ar ea a nations, park for the purpose of
this Act, and any park so constituted shall be deemed to be constituted under
this Act :
Provided that no such notification shall be made, except on the
recommendation of a resolution passed by [both Houses o f the State
Legislature.]4
Boundaries of
parks
5. The boundaries of any park shall not be altered and no portion of such park
shall be capable of alienation, except on the recommendation of a resolution
passed by [both houses of the State Legislature.]4
Control of parks
and functions and
duties of
controlling
authority
6. (1) Subject to the co ntrol of [the State Government] 5 the Chief Conservator of
Forests shall be the authority to control, ma nage and maintain any park
constituted under this Act, and for that purpose within a park-
-------------------------------------------------------------------------------------------------
1. For the altered boundaries of the part specified in the Sch., see Notification no. 721/XIV -
235(1) 1933, date July 8, 194.0, in Gazzette 1940, Pt. I, p. 562 ; the altered boundaries are re -
produced in footnote under the Schedule.
2. Subs. by the A. O. 1950 for (provincial Government) which had been subs. by the A. O. 1937
for (G. in C.).
3. Subs. for (Gazette) by the A. O. 1937.
4. Subs. for (both chambers of the Provincial Legislature) by the A. O. 1950 which had been
subs. for (the U. P. L. C.) by the A. O. 1937.
5. Subs. by the A. O. 1950 for (the Provincial Govt.) which had been subs. for (Govt.) by A. O.
1937.
185
[The United Provinces National Parks Act, 1935] [Section 7-9]
(a) may construct suc h roads, bridges, buildings and :fences and carry
out such other works as he may consider . necessary for the purposes of such
park; and
(b) shall take such steps as will ensure the secu rity of animal life in
such park and the preservation of such park and the animal therein in a natural
state; and
(c) may permit the erection of buildings for the accommoda tion of
visitors, or of shops or othe r undertakings, provided that arrangements are
made for the proper control of any such undertaking by t he Chief Conservator
of Forests.
(2) The Chief Conservator of F orests may appoint or utilize from time to time
such officers and s ervants of the Forest Depart ment as may be necessary for
the carrying out of the objects of this Act.
Saving of right
in a park
7. No right within a national park which has been admitted and recorded by a
Forest Settlement Officer under the Indian Forest Act, 1878, or under the
Indian Forest Act, 1927, or which has be en granted before the passing of this
Act, shall be altered or interfered with, except by the con sent of the right -
holder or grantee affected thereby.
Purposes for
which a park
may be entered
8. (1) No person shall enter or reside in a park otherwise than in accordance with
rules made by the [State Government]1 .
(2) No person shall enter or reside in a park, except for the purposes of-
(a) health, study or recreation, or matters incidental thereto;
(b) travel or transport along such routes as may be defined by rules; and
(c) transaction of any lawful business within a park.
Prohibition of
certain acts in
a park
9. Subject to the exemptions provided below, it shall not be lawful for any
person other than an officer or servant of the Forest Department-
(a) to convey into a park, or with in the confines thereof to be in
possession of any explosive, tr ap or poison, except with the permission of the
Chief Conservator of Forests or of any officer of the Forest Department
authorized by him to grant s uch permission and subject to the prov isions of
this Act and of the rules made under this Act :
Provided that any person entitle d under the Arms Act, 1959 or any rule
made thereunder to carr y or possess arms of any kind in the area in which a
park is s ituated may, after giving due notice to the Chief Conservator o f
Forests, or such officer as aforesaid, convey into or possess within a park such
arms and ammunition therefor ;
--------------------------------------------------------------------------------------------------
1- Subs. by the A. O. 1950 for (Provincial Government ) which had been subs. by the
A. O. 1937 for (L. G.).
186
[The United Provinces National Parks Act,1935] [Section 10]
(b) within a park to kill, injure, capture or disturb any animal, or to take or
destroy any egg or nest of any bird :
Provided that any dangerous an imal may be killed in defence of human
life ; and
Provided also that, with the permission of the Chief Con servator of
Forests, any animal may be killed to prevent injury to life or property;
(c) wilfully or negligently to cause damage by fire or otherwise to th e
park or any object therein;
(d) except with the permission of the Chief Conservator of Forests, to
introduce any animal, or wilfully to permit any domestic animal to enter, into
a park;
(e) to remove from a park any animal, whether alive or dead, other than
an animal lawfully introduced into such park, or any part of an animal :
Provided that clauses (a) (d) and (e) shall not apply to any 1[person in the
service of the Government2] entering the park on duty, and that the clauses (d)
and (e) shall not apply to holders of rights and concessions to the extent
permitted under a Forest Settlement.
Power to make
rules
10. The [State Government]3 may make rules for the purposes of carrying into
effect the provisions of the Act, and in particular as to all or any of the
following matters --
(a) the powers and duties of of ficers and servants o f the Forest
Department in regard to-
(i) the exclusion of members of the public from an y area or areas
within a park;
(ii) the killing, capturing or impounding of any animal within a
park, and the disposal of such animal;
(iii) the disposal of any animal, vegetable or mineral or other
product of a park;
(b) the conditions subject to which a person may enter or reside in a park
under section 8, and the periods of times during which a park or any portion
thereof shall be open to the public;
(c) the conditions under which the services or attendance o f officers or
servants of the Forest Department may be obtained by the person entering,
passing through or sojourning within a park, and the fees to be paid in respect
of such services or attendance;
(d) the fees (if any) to be paid for permission under section 8 to enter or
reside in a park, for the admission of animals, or of motor cars or other
vehicles, for the taking of photographs within a park, or for any other purpose
connected with the use and enjoyment of a park;
------------------------------------------------------------------------------------------------
1- Subs. by the A. O. 1937 for (Government Official).
2- Subs. by the A. O. 1950 for [Crown}.
3- Subs. by the A. O. 1950 for (Provincial Government) which had been subs, by the A. O.
1937 for (L. G.).
187
[The United Provinces National Parks Act,1935] [Section 11-13]
(e) the protection and preservation of a park and of the animals and the
property therein;
(f) the regulation of traffic and carriage of passengers in a park, the points
by which persons may enter, and the routes by which they may pass through a
park;
(g) the protection from defacement by writing or otherwise of any tree,
bridge, rock, fence, seat or other object in a park;
(h) the power to compound offences;
(i) the delegation of his powers by the Chief Conservator of Forests.
Penalties 11. (1) Whoever does any act in contravention of any of the provisions of this Act or
of any rules made under this Act, shall be punishable with imprisonment for a
term which may exten d to one month, or fine which may extend to five
hundred rupees or both.
(2) Any animal or part thereof in respect of which an offence has been committed
under this Act, and any weapon or trap used in committing any such offence,
shall be liable to con fiscation. Such confiscation may be in addition to any
other punishment prescribed for such offence.
Power to arrest
without
warrant and
power of
search.
Act XVI of
1927
12. (1) In respect of an offence p unishable under section 11 of this Act such of t he
provisions of section 64 to 68 of the Indian Forest Act, 1927, as are
applicable, shall ap ply, as if such offence were a forest offence punishable
under the Indian Forest Act, 1927.
(2) Any Forest Officer or Police Of ficer may, without a warrant, search within a
park any place, building , tent, vehicle or receptacle reasonably suspected to
contain anything liable to confircation under sub-section (2) of section 11, and
may seize and retain any thing wherever found.
Saving
Act XVI of
1927
13. Nothing in this Act shall effect or limit the o peration of the provisions of the
Indian Forest Act, 1927, in respect of any area constituted a park under this
Act.
188
[The United Provinces National Parks Act, 1935] [Schedule]
SCHEDULE
DESCRIPTION I OF BOUNDARIES OF THE NATIONAL PARK REFERRED
TO IN SECTION 3
North- From the Sultan bungalow down the Sanguri sot to Gairal, such thence
down to left bank of the Ramganga river to Runani parao, thence westwards down the
Patli Dun road to Boxer bridge.
West- Thence west and south down the left bank of the Ramganga river to
Kalagarh.
South- Thence eastwards along the reserved forest boundary to reserved forest
boundary pillar no. 795 where it meets the boundary of rights area no.4 of the Kalagarh
reserved. Thencealong the boundary of rights area no. 4 to its junction with the Koti rao.
Thence up the Koti rao to its junction with the Malani -Jamnagwar road. Thence
eastwards aloug this road to its junction with the Bijrani sot.
East- Thence up the Bijra ni sot and the Rattipani rao to its head. Thence in a
straight line to the head of the Bara Panad. Thence down the Bara Panod to its junc tion
with the Ramnagar-Ranikhetroad. Thence along the road to Dhangarhi. Thence along the
Dhangarhi Sultan cart road to Sultan, the starting point.
---------------------------------------------------------------------------------------------------------
1. Boundaries altered as follows by not ification no. 721/XIV -235 (1) -1939, d. July 8,
1940, published in Gaz. 1940, Pt. 1, p. 562.
Northern Boundary —From the junction of the Ramnagar -Ranikhet, public
Works Department road with the Dhangarhi sot to i ts junction with the Gajar sot; thence
up the left bank of the Gajar sot for short distance to its junction with the S ultan
Dhangarhi cart road; thence' up that cart road to its junction with the Sultan Dhikala
motor road about 100
yards west of Sultan Rest House; thence along a cut line northwards to one of the
branches of the Sanguri Sot; thence down the centre of thi s branch of the Sanguri sot to its
junction with the main Sanguri sot; thence down the main Sanguri sot to its junction with
the Ramganga river near Gajaral Rest House. Thence along the left edge of the water of
the main stream of the Ramganga river (or, i f there is more than one stream of
approimately the same size, along the left edge of the water of the left or southerly main
branch of the Ramgunga river) to a point due East of Rohini parao, thence due 'West in a
straight, line to Rohini parao ; thence along the main Patli Dun cart road to its junction
with the motor road at Puncherichor. Thence westwards along the motor road to its
junction with Basksar -Tumeia motor roadg; thence from this motor - road junction In a
straight line (demarcated on the groun d) running S. S. E. to the Lidpani sot bridge on the
Dhikala-Baksar cart road; thence in another stright line (demarcated on the ground)
running S, S. D. W. to a point (demarcated on the ground) at the foot of the' right high
bank of the Jara sot; thence d own the right bank of this sot to its junction with the
Ramganga river near Baksar,
189
[The United Provinces National Parks Act, 1935] [Schedule]
Western Boundary- Thence along the left edge of the water of the main stream of
the Ramganga river to the point at Lakarghat where the hills cease; thence along a out line
along the foot of the hills in a S. E. direction to Lakarghat Forest Guard schowki; thence in
a straight line (demarcated on the ground) to external divisional boundary pillar no. 827.
Southern Boundary - Thence eastwards along the reserved forest boundary to
reserved forest boundary pillar no. 975 where it meets the boundary of the rights area no.
4 of the Kalagarh reserve, thence along the boundary of rights area no. 4 to its junctio n
with the Koti Rau. Thence up the left bank of the Koti Rau to its junction with the
Jamnagwar-Malani Road. Thence eastwards along this road, which forms the northern
boundary of the Laldhang and Dhela forest blocks, to its j unction with tile Malani sot.
Thence eastwards along the Malani -Bijrani cart road, which forms the northern boundary
of Dhela forest block, compartment 9 and of Sawaldeh forest block, to its junction with
the Bijrani sot.
Eastern Boundary - Thence in a northerly direction along a cut line up the left
bank of the Bijrani sot and the left bank of the Rattapani Rau to its head on the Akhiri
Dands Ridge. Thence in a straight line to the Rattapani peak. Thence down the right bank
of the Bara Panod to its junction with the Ramnagar -Ranikhet Public Works Department
road. Thence along this road to its junction with the Dhangarhi Sot.