LexThe UTTAR PRADESH PROMOTION AND PROTECTION OF FRUIT TREES (REGULATION OF HARMFUL ESTABLISHMENTS AND HOUSING SCHEMES)
Uttarakhand · state statute
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mÙkj izns”k Qynkj o`{kksa dk lao)Zu vkSj laj{k.k ¼gkfuizn vf/k’Bku
vkSj vkokl ;kstuk fofu;eu½ vf/kfu;e] 1985
¿mÙkj izns”k vf/kfu;e la[;k 18 lu~ 1985À
THE UTTAR PRADESH PROMOTION AND PROTECTION OF FRUIT TREES
(REGULATION OF HARMFUL ESTABLISHMENTS AND HOUSING SCHEMES)
ACT, 1985
[U.P. ACT NO. 18 OF 1985]
152
mÙkj izns”k Qynkj o`{kksa dk lao)Zu vkSj laj{k.k ¼gkfuizn vf/k’Bku
vkSj vkokl ;kstuk fofu;eu½ vf/kfu;e] 1985
¿mÙkj izns”k vf/kfu;e la[;k 18 lu~ 1985À
¿tSlk mÙkj izns”k fo/kku e.My }kjk ikfjr gqvkÀ
Qynkj o`{kksa dk lao)Zu djus vkSj muds lehiLFk bZaV ds HkV~Bksa ;k vU; gkfuizn
vf/k’Bkuksa ds dkj.k gksus okys ikni jksxksa ls mudk laj{k.k djus ds fy,] vkSj rRlEcU/kh fo’k;ksa
dh O;oLFkk djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds NÙkhlosa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
1&& ¼1½ ;g vf/kfu;e mÙkj izns”k Qynkj o`{kksa dk lao)Zu vkSj laj{k.k ¼gkfuizn
vf/k’Bku vkSj vkokl ;kstuk fofu;eu½ vf/kfu;e] 1985 dgk tk;xkA
¼2½ ;g 15 ebZ] 1984 dks izo`Ùk gqvk le>k tk;xkA
laf{kIr uke vkSj
izkjEHk
2&& tc rd fd lUnHkZ ls vU;Fkk visf{kr u gks] bl vf/kfu;e esa] & ifjHkk’kk,a
¼d½ ^^bZV dk HkV~Bk** dk rkRi;Z fdlh HkV~Bk ls gS tgka bZV idkbZ tkrh gks vkSj ftlesa
bZa/ku ds iz;kstu ds fy;s gkMZ dksd] lk¶V dksd] L ySd dksy ;k fdlh vU; izdkj ds dks;ys dk
mi;ksx fd;k tkrk gS fdUrq blds vUrxZr ns”kh izdkj dk bZ V dk HkV~Bk ugha gS ] ftlesa ydM+h
ds dks;ys dk mi;ksx fd;k tkrk gS(
¼[k½ ^^vUrLFk ifj{ks=** dk rkRi;Z Qy iV~Vh ds laca/k esa] ,slh Qy iV~Vh ds pkjksa vksj
vkSj lekukUrj rhu fdyksehVj ds ifj{ks= ls gS (
¼x½ ^^funs”kd** dk rkRi;Z m|ku deZ ,oa Qyksi;ksx funs”kd] mÙkj izns”k ls gS tks jkT;
ljdkj }kjk bl :i esa fu;qDr fd;k x;k gks (
¼?k½ ^^ckx** dk rkRi;Z ,sls Hkw&[k.M ls gS ] ftl ij Qynkj o`{k bruh la[;k esa yxk;s
x;s gksa fd mu o`{kksa ds dkj.k og Hkwfe ;k mldk vf/kdka”k Hkkx eq[;r;k fdlh vU; iz;kstu ds
fy;s mi;ksx es ugha yk;k tkr k gS ;k muds iw.kZ:i ls fodflr gks tkus ij ugh a yk;k tk;xk]
vkSj blds vUrxZr ,sls o`{kksa ds ikS/kksa ds fodkl ds fy;s ikS/k”kkyk Hkh gS (
¼³½ ^^gkfuizn vf/k’Bku** dk rkRi;Z fuEufyf[kr ls gS %&
¼,d½ bZV dk HkV~Bk (
¼nks½ dkj[kkuk] deZ”kkyk ;k vU; vf/ k’Bku ftlesa mldh HkV~Bh esa bZ /ku ds
iz;kstukssa ds fy;s dksd ;k ydM+h ds dks;ys ls fHkUu dks;ys dk mi;ksx fd;k tkrk gS]
vkSj ftlesa ls /kqvka fu dyrk gS ;k tks /kqvka fudyus dk dkj.k gS] vkSj ftlesa oLrqvksa
dk muds mi;ksx] ifjogu ;k fcØh ds n`f’Vdks.k ls fuekZ.k] izlaLdj.k] vuqdwyu ;k
mRiknu fd;k tkrk gS vkSj ftlesa o’kZ esa fdlh Hkh fnu nl ;k vf/kd deZdkj
lsok;ksftr fd;s tkrs gSa] fdUrq blds vUrx Zr gksVy] jsLrjka ;k vU; vkgkj LFky ugha
gS(
¼p½ ^^vkokl ;kstuk** dk rkRi;Z fdlh O;fDr ds ,sls fdlh vkokl ;k mifuos”k ;kstuk
;k dk;Zdyki ls gS ftldk mn~ns”; fcØh ;k fdjk;s ij nsus ds iz;kstukFkZ ,d ls vf/kd
vkokfld ;k vU; Hkouksa ds fuekZ.k dk gks vkSj blds vUrxZr vkokfld ;k vU; Hkouksa ds fuekZ.k
ds fy;s iV~Vs ij nsus ;k Hkw[k.M ¼IykV½ ds :i esa fcØh ds fy;s fdlh Hkwfe dk fodkl djus dh
dksbZ ;kstuk Hkh gS] fdUrq blds vUrxZr fdlh O;fDr }kjk viuh futh ;k iV~Vk/k`r Hkwfe ij vius
oS;fDrd mi;ksx vkSj v/;klu ds fy;s Hkou dk fuekZ.k djuk ugha gS
¼N½ ^^Qy iV~Vh** dk rkRi;Z jkT; ljdkj }kjk /kkj k 3 ds v/khu bl :i esa ?kksf’kr
fdlh {ks= ls gS(
¼t½ ^^v/;klh** dk rkRi;Z fdlh gkfuizn vf/k’Bku ;k vkokl ;kstuk ds laca/k esa ml
O;fDr ls gS] ftldk gkfuizn vf/k’Bku ;k vkokl ;kstuk ds laca/k esa ml O;fDr ls gS ftldk
gkfuizn vf/k’Bku ;k vkokl ;kstuk ds dk;Z&dyki ij vUrrksxRok fu;a=.k gks vkSj blds
vUrxZr mldk Lokeh ;k izcU/kd Hkh gSA
153
¿m0iz0 Qynkj o`{kksa dk lao)Zu vkSj laj{k.k ¼gkfuizn vf/k’Bku vkSj vkokl ;kstuk fofu;eu½ vf/kfu;e]1985À ¿/kkjk 3&6À
3&& ¼1½ ;fn jkT; ljdkj dh ;g jk; gks fd fdlh {ks= esa Qynkj o`{k ds lao)Zu
vkSj laj{k.k vkSj muds mRiknu ds fy;s gkfuizn vf/k’Bkuksa ds pykus dks vkSj ogka ij vkSj
mlds lehi fdlh vkokl ;kstuk ds dk;kZUo;u dks fofu;fer vkSj fucZf U/kr djuk]
yksd&fgr esa vko”;d vkSj lehphu gS rks og mi/kkjk ¼2½ ls ¼4½ ds micU/kksa ds v/khu jgrs
gq,] xtV esa vf/klwpuk }kjk] ,sls {ks= dh lhek;sa fofufnZ’V dj ldrh gS vkSj mls ,sls
fnukad ls] tks mlesa fofufnZ’V fd;k tk;] Qy iV~Vh ?kksf’kr dj ldrh gSA
Qy iV~Vh dh ?kks’k.kk
¼2½ jkT; ljdkj mi/kkjk ¼1½ ds v/khu fdlh fofufnZ’V {ks= dks Qy iV~Vh ?kksf’kr
djus ds iwoZ xtV esa vf/klwpuk }kjk] vkSj ,slh vU; jhfr ls tSlh fofgr dh tk;] ,slk djus
ds vius vfHkizk; dks vf/klwfpr djsxh vkSj izLrkfor ?kks’k.kk ds lac a/k esa vkifÙk;ka vkSj lq>ko
vkeaf=r djsxhA
¼3½ mi/kkjk ¼2½ ds v/khu dksbZ vkifÙk vkSj lq>ko ,slh vof/k ds Hkhrj tSlh fofgr
dh tk;] izLrqr fd;k tk ldrk gS vkSj mls funs”kd dks lEcksf/kr fd;k tk;sxk tks mls ml
ij viuh Vhdk&fVIi.kh lfgr jkT; ljdkj dks vxzlkfjr djsxkA
¼4½ mi/kkjk ¼3½ esa fufnZ’V vof/k dh lekfIr ij jkT; ljdkj mDr vof/k ds Hkhrj
izkIr vkifÙk;ksa vkSj lq>koksa ij fopkj djsxh vkSj rnqijkUr mi/kkjk ¼1½ ds vuqlkj ml {ks=
dks mldh lhek esa ,sls ifjorZu lfgr ;k jfgr] tSlk og mfpr le>s] ,slk {ks= ?kksf’kr djus
dh dk;Zokgh dj ldrh gSA
4&& jkT; ljdkj] tgka og yksdfgr esa ,slk djuk vko”;d vkSj lehphu le>s]
xtV esa vf/klwpuk }kjk] vkSj ,slh vU; jhfr ls tSlh fofgr dh tk;] vkSj vf/klwpuk esa
fofufnZ’V fnukad ls /kkjk 3 dh mi/kkjk ¼1½ ds v/khu vf/klwpuk esa fofufnZ’V Qy iV~Vh esa
fdlh {ks= dks lfEefyr dj ldrh gS ;k fdlh {ks= dks mlls vioftZr dj ldrh gS%
ijUrq bl /kkjk ds v/khu dk;Zokgh djus esa] /kkjk 3 dh mi/kkjk ¼2½ ls ¼4½ ds
micU/k] ;Fkko”;d ifjorZu lfgr ykxw gksaxsA
Qy iV~Vh esa mikUrj
5&& ¼1½ rRle; izo`Ù k fdlh vU; fof/k esa ;k ,slh fof/k ds vk/kkj ij lizHkkoh
fdlh lafonk] vuqnku ;k vU; fy[kr esa fdlh ckr ds gksrs gq, Hkh] dksbZ O;fDr /kkjk 3 ds
v/khu Qy iV~Vh dh ?kks’k.kk ds fnukad dks ;k mlds i”pkr&&
gkfuizn vf/k’Bku pykus
;k vkokl ;kstuk d s
dk;kZUo;u ij izfr’ks/k
¼,d½ ,slh Qy iV~Vh ;k mlds vUrLFk ifj{ks= esa u rks fdlh gkfuizn
vf/k’Bku dh LFkkiuk djsxk vkSj u mls pyk;sxk ( ;k
¼nks½ jkT; ljdkj dh ;k jkT; ljdkj }kjk bl fufeÙk fofgr jhfr ls
izkf/kd`r vf/kdkjh dh vuqKk ds fcuk ,slh Qy iV~Vh es a fdlh vkokl ;kstuk dks
dk;kZfUor ugha djsxkA
¼2½ mi/kkjk ¼1½ dh fdlh ckr dk ;g vFkZ ugha yxk;k tk;xk fd og fdlh O;fDr
dks izfrf’k) djrh gS fd og Qy iV~Vh dh ?kks’k.kk ds fnukad ls ,d o’kZ dh vof/k esa fdlh
gkfuizn vf/k’Bku dks] tks ,slh ?kks’k.kk ds fnukad ds iwoZ LFkkfir fd;k x;k gks] pykrk jgsA
¼3½ bl /kkjk dh dksbZ ckr m|ksx ¼fodkl vkSj fofu;eu½ vf/kfu;e] 1951 dh izFke
vuqlwph esa fofufnZ’V m|ksxksa ij ykxw ugha gksxhA
6&& ¼1½ tks dksbZ /kkjk 5 ds micU/kksa dk mYya?ku djrk gS] mls lk/kkjk.k
dkjkokl dk tks N% ekl rd gks ldrk gS] ;k tqekZuk ls tks rhu gtkj :i;s rd gks
ldrk gS] ;k nksuksa n.M fn;k tk;sxkA
¼2½ izFke oxZ ds U;kf;d eftLVªsV ds U;k;ky; ls vfuEu dksbZ U;k;ky; bl
vf/kfu;e ds v/khu n.Muh; fdlh vijk/k dk fopkj.k ugha djsxkA
“kkfLr
154
¿m0iz0 Qynkj o`{kksa dk lao)Zu vkSj laj{k.k ¼gkfuizn vf/k’Bku vkSj vkokl ;kstuk fofu;eu½ vf/kfu;e] 1985À ¿/kkjk 7&10À
7&& ¼1½ ;fn bl vf/kfu;e ds v/khu vijk/k djus okyk O;fDr dksbZ dEiuh gS rks
og dEiuh vkSj vijk/k fd;s tkus ds le; mlds dk;Z lapkyu ds fy;s dEiuh dk izHkkjh
vkSj mlds izfr mRrjnk;h izR;sd O;fDr Hkh ml vijk/k dk nks’kh le>k tk;xk vkSj rn~uqlkj
mlds fo:) dk;Zokgh dh tk ldsxh vkSj mls n.M fn;k tk ldsxk %
dEiuh }kjk vijk/k
ijUrq bl mi/kkjk dh fdlh ckr ls dksbZ ,slk O;fDr n.Muh; ugha gksxk ;fn og
lkfcr dj ns fd vijk/k mldh tkudkjh ds fcuk fd;k x;k Fkk ;k mlus ml vijk/k dks
jksdus ds fy, lHkh lE;d~ rRijrk cjrh FkhA
¼2½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq, Hkh] tgka bl vf/kfu;e ds v/khu dksbZ
vijk/k fdlh dEiuh }kjk fd;k x;k gS vkSj ;g lkfcr gks tkr k gS fd vijk/k ml dEiuh ds
fdlh funs”kd] izcU/kd ;k vU; vf/kdkjh dh lgefr ;k ekSukuqefr ls fd;k x;k gS ;k mldh
fdlh mis{kk ds dkj.k gqvk gS rks dEiuh dk ,slk funs”kd] izcU/kd ;k vU; vf/kdkjh Hkh ml
vijk/k dk nks’kh le>k tk;xk vkSj rn~uqlkj mlds fo:) dk;Zok gh dh tk ldsxh vkSj mls
n.M fn;k tk ldsxkA
Li’Vhdj.k %& bl /kkjk ds iz;kstu ds fy;s&&
¼d½ ^^dEiuh** dk rkRi;Z fdlh fuxfer fudk; ls gS] vkSj blds vUrxZr dksbZ QeZ
;k O;fDr;ksa dk vU; leqnk; Hkh gS] vkSj
¼[k½ ^^funs”kd** dk fdlh QeZ ds laca/k esa rkRi;Z ml QeZ ds Hkkxhnkj ls gSA
8&& ¼1½ /kkjk 6 vkSj 7 esa fdlh ckr ds gksrs gq, Hkh] dysDVj] ;g lek/kku gks tkus
ij fd fdlh O;fDr }kjk /kkjk 5 ds micU/kksa dk mYya?ku gqvk gS] vkns”k }kjk] mls &
gkfuizn vf/k’Bku dks
gVkus vkSj vkokl ;kstuk
ds fu’iknu dks jksdus dh
“kfDr
¼d½ gkfuizn vf/k’Bku dks gVkus ;k ,slh jhfr ls tSlh Qy iV~Vh ds laj{k.k
ds fy;s vko”;d gks] mlds lapkyu dks fofu;fer djus dk funs”k ns ldrk gS (
¼[k½ /kkjk 5 ds micU/kksa dk mYya?ku djds gkfuizn vf/k’Bku dh LFkkiuk ;k
fuekZ.k ;k fdlh vkokl ;kstuk ds fu’iknu dks cUn djus ;k jksdus dk funs”k ns
ldrk gS %
ijUrq bl mi/kkjk ds v/khu d ksbZ vkns”k ugha fn;k tk;xk tc rd fd
mlus fufnZ’V O;fDr dks lquokbZ dk volj u ns fn;k x;k gksA
¼2½ tgka mi/kkjk ¼1½ ds v/khu fn;s x;s vkns”k dk visf{kr vof/k ds Hkhrj vuqikyu
u fd;k tk;] ogka dysDVj rnqijkUr gkfuizn vf/k’Bku dks] ;FkkfLFkfr] gVok;xk ;k
fofu;fer djk;sxk] ;k ,slh dk;Zokgh djsxk tSlh mDr vkns”k ds vuqikyu ds fy;s vko”;d
gks vkSj bl ;kstu ds fy;s ,sls cy dk iz;ksx dj ldrk gS ;k djk ldrk gS] tSlk
vko”;d gksA
¼3½ dysDVj mi/kkjk ¼2½ ds v/khu vkns”k ds fu’iknu esa mixr O;; dks v/;klh ls
Hkw&jktLo ds cdk;s dh Hkakfr olwy djsxkA
9&& dksbZ O;fDr tks /kkjk 8 ds v/khu fdlh vkns”k ls O;fFkr gks] ,sls vkns”k dh
lalwpuk ds fnukad ls ,d ekl ds Hkhrj v f/kdkfjrk;qDr vk;qDr dks fofgr jhfr ls vihy
dj ldrk gS vkSj vihy ij vk;qDr dk vkns”k vfUre gksxkA
vk;qDr dks vihy
10&& ¼1½ dysDVj ;k funs”kd ;k buesa ls fdlh ,d }kjk izkf/kd`r dksbZ vf/kdkjh
losZ{k.k djus ;k eki ysus ;k ,slk dksbZ vU; dk;Z djus ds m n~ns”; ls] tks bl vf/kfu;e
ds iz;kstuksa dks dk;kZfUor djus ds fy;s vko”;d gks] fdlh gkfuizn vf/k’Bku esa ;k fdlh
vkokl ;kstuk LFky ij] lHkh ;qfDr;qDr le; ij izos”k dj ldrk gSA
izos”k djus vkSj fujh{k.k
djus dh “kfDr
155
¿m0iz0 Qynkj o`{kksa dk lao)Zu vkSj laj{k.k ¼gkfuizn vf/k’Bku vkSj vkokl ;kstuk fofu;eu½ vf/kfu;e] 1985À ¿/kkjk 11&15À
¼2½ fdlh O;fDr dks tks mi/kkjk ¼1½ ds v/khu l”kDr O;f Dr dks fdlh gkfuizn
vf/k’Bku esa ;k fdlh vkokl ;kstuk LFky ij izos”k djus esa ck/kk Mkyrk gS ;k bl izdkj
izos”k djus ds i”pkr~ ,sls O;fDr dks mRihfM+r djrk gS] lk/kkj.k dkjkokl dk tks rhu ekl
rd gks ldrk gS] ;k tqekZuk dk tks ,d gtkj :i;s rd gks ldrk gS] ;k nksuksa n.M fn;k
tk;xkA
11&& bl vf/kfu;e ds v/khu ln~Hkkouk ls fd;s x;s ;k fd;s tkus ds fy;s vk”kf;r
fdlh dk;Z ds laca/k esa jkT; ljdkj ;k jkT; ljdkj ds fd lh vf/kdkjh ;k fdlh O;fDr
ds fo:) dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh ugha dh tk;xhA
{kfriwfrZ
12&& ¼1½ jkT; ljdkj] yksd&fgr esa] ;k vR;f/kd d’V ds ekeysa esa] xtV esa
vf/klwpuk }kjk] fofgr jhfr ls vkSj ,sls fucU/kuksa vkSj “krksaZ ds v/khu jgrs gq, ] ftUgsa og
bl fufeÙk vkjksfir djs] fdlh vkokl ;kstuk ;k gkfuizn vf/k’Bku dks bl vf/kfu;e ds
leLr ;k fdUgha micU/kksa ds izorZu ls iw.kZr% ;k va”kr% NwV ns ldrh gSA
¼2½ jkT; ljdkj mi/kkjk ¼1½ ds v/khu nh x ;h fdlh NwV dks] blh izdkj xtV esa
vf/klwpuk }kjk] LFkk;h :i ls ;k ,slh vof/k ds fy;s tSlh fofufnZ’V dh tk;] iw.kZr% ;k
va”kr% okil ys ldrh gS %
ijUrq fdlh NwV dks okil ugha fy;k tk;xk tc rd fd ml O;fDr dks ] ftlds
i{k esa NwV nh x;h gks] lquokbZ dk volj u fn;k x;k gksA
jkT; ljdkj dh NwV
nsus ;k NwV okil ysus
dh “kfDr
13&& ¼1½ jkT; ljdkj] fdlh dfBukbZ dks nwj djus ds iz;kstukFkZ] xtV esa
izdkf”kr vkns”k }kjk] funs”k ns ldrh gS fd bl vf/kfu;e ds micU/k] ,slh vof/k esa tSlh
vkns”k esa fofufnZ’V dh tk;] ,sls vuqdwyuksa ds v/khu jgrs gq;s] pkgs os mikUrj] ifjo/kZu ;k
yksi ds :i esa gksa] ftUgsa og vko”;d ;k lehphu le>s] izHkkoh gksaxs %
dfBukbZ n wj djus dh
“kfDr
ijUrq ,slk dksbZ vkns”k bl vf/kfu;e ds izkjEHk ls nks o’kZ ds i”pkr~ ugha fn;k
tk;xkA
¼2½ mi/kkjk ¼1½ ds v/khu fn;k x;k izR;sd vkns”k jkT; fo/kku e.My ds nksuksa
lnuksa ds le{k j[kk tk;xkA
¼3½ mi/kkjk ¼1½ ds v/khu fdlh vkns”k ij fdlh U;k;ky; esa bl vk/kkj ij vkifÙk
ugha dh tk;sxh fd mi/kkjk ¼1½ esa ;Fkk fufnZ’V dksbZ dfBukbZ fo|eku ugha Fkh ;k mls nwj
djuk visf{kr ugha FkkA
14&& jkT; ljdkj] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s fu;e
cuk ldrh gSA
fu;e cukus dh “kfDr
15&& ¼1½ mÙkj izns”k Qynkj o`{kksa dk lao)Zu vkSj laj{k.k ¼gkfuizn vf/k’Bku vkSj
vkokl ;kstuk fofu;eu½ v/;kns”k] 1985 ,rn~}kjk fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ds gksrs gq, H kh] mi/kkjk ¼1½ esa fufnZ’V v/; kns”k ds micU/kksa ds
v/khu d`r dksbZ dk;Z ;k dk;Zokgh bl vf/kfu;e ds rRle ku micU/kksa ds v/khu d`r dk;Z
;k dk;Zokgh le>h tk;xh ekuks bl vf/kfu;e ds micU/k lHkh lkjHkwr le; ij izo`Ùk FksA
fujlu vkSj viokn
156
THE UTTAR PRADESH PROMOTION AND PROTECTION OF FRUIT TREES
(REGULATION OF HARMFUL ESTABLISHMENTS AND HOUSING SCHEMES)
ACT, 1985
[U.P. ACT NO. 18 OF 1985]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
to provide for the promotion of fruit tr ees and their protection from plant diseases
caused by the existence of brick -kilns or other harmful establishments in vicinity, and for
matters connected therewith.
IT IS HEREBY enacted in the Thirty-sixth Year of Republic of India as follows :-
Short title and
commencement
1- (1) This Act may be called the Uttar Pradesh Promotion and Protection of Fruit
Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985.
(2) It shall be deemed to have come into force on May 15, 1984.
Definitions 2- In this Act, unless the context otherwise requires –
(a) ‘brick-kiln’ means any kiln at which bricks are baked and in which hard
coke, soft coke, slack coal or any other kind of coal is used for fuel purposes but
does not include an indigenous type of kiln in which wood coal is used;
(b) ‘Buffer zone’ in respect of a fruit belt means an area of 3 kilometers on all
sides of and parallel to such fruit belt ;
(c) ‘Director’ means the Director of Horticulture and Fruit Utilization, Uttar
Pradesh appointed as such by the State Government ;
(d) ‘Grove’ means any piece of land having fruit trees, planted thereon in such
number that they preclude or when full grown will preclude the land or any
considerable portion thereof from being used primarily for a ny other purpose, and
includes a nursery for growing plants of such trees;
(e) ‘harmful establishment’ means –
(i) brick-kiln,
(ii) factory, workshop, or other establishment which uses coke or coal
other than wood coal for fuel purposes , in its furnace which emits or causes
emission of smoke, and in which articles are manufactured, processed, adapted
or produced with a view to their use, transport, or sale and which employs ten
or more workers on any day in a year, but does not include h otel, restaurant or
other eating places;
(f) housing scheme’ means any housing or colonization scheme or activity by a
person designed to construct more than one residential or other buildings for
purposes of sale or letting and includes any scheme for dev elopment of any land for
lease or sale as plots of land for construction of residential or other buildings, but
does not include construction of a building by a person on his own or lease -hold
land for his personal use and occupation;
(g) ‘fruit belt’ mean s an area declared as such under section 3 by the State
Government;
(h) ‘ Occupier’ in relation to a harmful establishment or a housing scheme
means the person who has ultimate control over the affairs of the harmful
establishment or the housing scheme and includes the owner or manager thereof.
157
[The U. P. Promotion and Protection of Fruit Trees (Regulation of [Section 3-6]
Harmful Establishments and Housing Schemes) Act, 1985]
Declaration of
Fruit belt
3- (1) If the State Government is of opinion that for the promotion and
protection of fruit trees and their produce in any area it is necessary and expedient
in the public interest to regulate and restrict running of harmful establishments and
carrying on of any housing scheme therein and in its vicinity, it may subject to the
provisions of sub -section (2) to (4) by notification in the Gazette, specify the
boundaries of such area and declare it to be fruit belt with effect from such date as
may be specified therein.
(2) The State Government shall, before declaring any specified area to be
fruit belt under sub -section (1), by notification in the Gazette, and in such other
manner as may be prescribed, notify its intention so to do and invite objections and
suggestions in regard to the proposed declaration.
(3) Any objections and suggestions under sub -section (2) may be preferred
within such period as may be prescribed and shall be ad dressed to the Director,
who shall forward the same, with his comments thereon, to the State Government.
(4) On the expiry of the period, referred to in sub -section (3), the State
Government shall consider the objections and suggestions received within th e said
period and may thereupon proceed in accordance with sub -section (1) to declare
such area with or without such changes in its boundary as it may deem fit.
Modification
in fruit belt
4- The State Government, where it considers necessary and expedie nt in the
public interest so to do, may, by notification in the Gazette, and in such other
manner as may be prescribed and with effect from the date specified in the
notification include any area in or exclude any area from the fruit belt specified in
the notification under sub-section (1) of section 3 :
Provided that in taking action under this section, the provisions of sub -
section (2) to (4) of section 3 shall mutatis mutandis apply.
Prohibition
against
running
harmful
establishments
or carrying out
of housing
schemes
5- (1) Notwithstanding anything in any other law for the time being in force,
or in any contract, grant or other instrument having effect by virtue of such law, no
person shall, on or after the date of declaration of a fruit belt under section 3--
(i) install or run any harmful establishment within such fr uit belt or
buffer zone thereof; or
(ii) Without the permission of the State Government or of an officer
authorized by the State Government in this behalf, in the manner prescribed,
carry out any housing scheme within such fruit belt.
(2) Nothing in sub -section (1) shall be construed to prohibit a person from
continuing to run during a period of one year from the date of declaration of a fruit
belt any harmful establishment installed from before the date of such declaration.
(3) Nothing in this section shall apply to the industries specified in the First
Scheduled of the Industries (Development and Regulation) Act, 1951.
Penalty 6- (1) Whoever contravenes the provisions of section 5 shal l be punished with
simple imprisonment which may extend to three thousand rupees or with both.
(2) No court inferior to the court of a Judicial Magistrate of first class shall
try any offence punishable under this Act.
158
[The U. P. Promotion and Protection of Fruit Trees (Regulation of [Section 7-10]
Harmful Establishments and Housing Schemes) Act, 1985]
Offences by
companies
7- (1) If the person committing an offence under this Act is a company, the
company as well as every person in charge of and responsible to the company for the
conduct of its business at the time of the commission of the offence shall be deemed
to be g uilty of the offence and shall be liable to be proceeded a gainst and punished
accordingly :
Provided that nothing contained in this sub -section shall render any such person
liable to any punishment if he proves that the offence was committed without his
knowledge or that he exercised all due diligence to prevent the commission of such
offence.
(2) Notwithstanding anything contained in sub -section (1) where any offence
under this Act has been committed by a company and it is proved that the offence has
been committed with the consent or connivance of, or that the commission of the
offence is attributable to any neglect on the part of any director, manager or other
officer of the company, such director, manger or other officer of the company shall
also be deemed to be guilty of that offence and shall be liable to be proceeded against
and punished accordingly.
Explanation- For the purpose of this section –
(a) ‘company’ means any body corporate, and include a firm or o ther
association of individuals; and
(b) ‘Director’ in relation to firm, means a partner in the firm.
Power to
remove
harmful
establishment
and to stop
execution of
housing
scheme
8- (1) Notwithstanding anything contained in section 6 and section 7 the Collector
may, on being satisfied that t here has been contravention of the provisions of section
5 by any person, direct him by order –
(a) to remove the harmful establishment or to regulate its running in such
manner, as may be necessary for the protection of the fruit belt;
(b) to disco ntinue or stop installation or construction of harmful
establishment or execution of any housing scheme in contravention of the
provisions of section 5:
Provided that no order under this sub -section shall be made unless the person
referred to therein has been given an opportunity of being heard.
(2) Where the order issued under sub -section (1) is not complied with within
the required period, the Collector shall thereupon cause the harmful establishment to
be removed or regulated, as the case may be, or tak e such action as may be necessary
for the compliance of the said order and may for that purpose use or cause to be used
such force, as may be necessary.
(3) The Collector shall recover the expenses incurred in execution of the order
under sub-section (2) from the occupier as arrears of land revenue.
Appeal to
Commissioner
9- Any person aggrieved by an order under section 8 may, within one month from
the date of the communication to him of such order , prefer an appeal in the manner
prescribed to the Commis sioner having jurisdiction and the order of the
Commissioner on appeal shall be final.
Power of
entry and
inspection
10- (1) The Collector or the Director, or any officer authorized by any one of them
may, at all reasonable times enter into or upon any harmful establishment or site of
any housing scheme, in order to survey or take measurements or to do any other act
which may be necessary for carrying out the purposes of this Act.
159
[The U. P. Promotion and Protection of Fruit Trees (Regulation of [Section 11-15]
Harmful Establishments and Housing Schemes) Act, 1985]
(2) Any person who obstructs the entry of a person empowered under sub -
section (1) to enter into or upon any harmful establishment or site of any housing
scheme, or molests such person after such entry shall be punished with simple
imprisonment which may extend to three months or with fine which may extend to
one thousand rupees or with both.
Indemnity 11- No suit, prosecution or other legal proceedings shall lie against the State
Government or any officer of the State Government or any person in respect of
anything which is in good faith done or intended to be done under this Act.
Power of
State
Government
to exempt or
to withdraw
exemption
12- (1) The State Government may, in p ublic interest, or in a case of extreme
hardship by notification in the Gazette, exempt in the manner prescribed and
subject to such terms and conditions as it may impose in this behalf any housing
scheme or harmful establishment wholly or in part from the operation of all or any
of the provisions of this Act.
(2) The State Government may, likewise by notification in the Gazette
withdraw in whole or in part permanently, or for such period as may be specified,
any exemption granted under sub-section (1):
Provided that exemption shall not be withdrawn unless the person in
whose favour the exemption had been granted has been given an opportunity of
being heard.
Power to
remove
difficulty
13- (1) The State Government may, for the purpose of removing any dif ficulty,
by order published in the Gazette, direct that the provisions of this Act shall,
during such period as may be specified in the order, have effect subject to such
adaptations whether by way of modification, addition or omission as it may deem
to be necessary or expedient :
Provided that no such order shall be made after two years from the
commencement of this Act.
(2) Every order made under sub-section (1) shall be laid before both Houses
of the State Legislature.
(3) No order under sub -section (1) shall be called in question in any court
on the ground that no difficulty as is referred to in sub -section (1) existed or
required to be removed.
Power to
make rules
14- The State Government may make rules for carrying out the purposes of this Act.
Repeal and
saving
15- (1) The Uttar Pradesh Promotion and Protection of Fruit Trees (Regulation
of Harmful Establishments and Housing Schemes) Ordinance, 1985 is hereby
repealed.
(2) Notwithstanding such repeal, anything done or any action taken unde r
the provisions of the Ordinance referred to in sub -section (1), shall be deemed to
have been done or taken under the corresponding provisions of this Act as if the
provisions of this Act were in force at all material times.