LexThe UTTAR PRADESH REGULATION OF COLD STORAGES ACT
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THE UTTAR PRADESH REGULATION OF COLD STORAGES ACT,
19761
[U. P. Act No. XI of 1976]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on April 6, 1976 and by
the Uttar Pradesh legislative Council in April 7, 1976.
Received the assent of the Governor General on April 16, 1976, under Article 200 of
‘the Constitution of India ’ was published in the Uttar Pradesh Gazette, Extraordinary dated
April 19, 1976.]
AN
ACT
to provide for the licensing, supervision and control of cold storages in Uttar
Pradesh and for matters connected therewith
IT IS HEREBY enacted in the Twenty-seventh Year of the Republic of India :-
CHAPTER I
PRELIMINARY
Short title,
extent and
commencement
1- (1) This Act may be called the Uttar Pradesh Regulation of Cold Storage s
Act, 1976.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall be deemed to have come into force on September 20, 1975.
Definition
2- In this Act, unless the context otherwise requires-
(a) "agricultural produce" includes products of agric ulture or horticulture,
animal husbandry or pi sciculture and all articles of food or drink w holly or
partly made from any of them;
(b) "Board" means the Cold Storages Advisory Board constituted under
section 3 ;
(c) "cold storage" means an enclosed chamber insulated and mechanically
cooled by refrigeration machinery to provide refrigerated condition to
agricultural produce stored therein, but does not include refrigerated cabinets
and chilling plants having a capacity of less than 100 cubic metres ;
(d) "hirer" means a person who on payment hires space in a cold storage
for storing agricultural produce ;
(e) "licence" means a licence granted under this Act :
(f) "licensee" means any person to whom a licence is granted under this
Act ;
(g) "Licensing Off icer" means the Director of Horticulture and Fruit
Utilization, Uttar Pradesh, and except in the Expl anation to section 17
includes--
1. For S.O.R. Uttar Pradesh Gazette Extraordinary, dated April 8, 1976.
259
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 3-5]
(1) any other officer of the Horticulture Department, not below the rank
of a District Horticulture Officer ;
(2) an officer of the Revenue Department, not below the r ank of a Sub-
Divisional Officer; empowered by the Direc tor of Horticulture and Fruit
Utilization in his behalf to exercise some or all of the powers of the
Licensing Officer under this Act ;
(h) "prescribed" means prescribed by rules made under this Act ;
(i) "receipt" means a cold storage receipt including a duplicate receipt
issued by a licensee under this Act ;
(j) "Tribunal" means the Tribunal constituted under section 35.
CHAPTER II
COLD STORAGE ADVISORY BOARD
Constitution of
the Board
3- The State Government shall, by notification, constitute a Cold Storage Advisory
Board, which shall consist of the following members, namely :-
(a) The Agricultural Production Commissioner, Uttar Pradesh who shall be the
Chairman of the Board ;
(b) A representative of the Agricultural Marketing Advisor to the Gover nment
of India ;
(c) The Director of Industries, Uttar Pradesh;
(d) The Registrar, Co-operative Societies, Uttar Pradesh;
(e) The Director of Mandis, Uttar Pradesh, Lucknow; and
(f) The Director of Horticulture and Fruit Utilization, Uttar Pradesh who shall
also act as Secretary.
Duties and
function of the
Board
4- (1) The Board shall discharge the following duties and functions, namely :-
(a) to advise the State Government on policy matters relating to the
licensing of cold storages and matters connected therewith;
(b) to make suggestions to the State Government in respect of scientific
planning, maintenance, development and ex pansion of cold storages and to
suggest proper steps for coordination of cold storage facilities in the State ;
(c) to advise the State Government in the matter of fixation, from time to
time, of maximum charges for storing agricultu ral produce in the cold storage ;
and
(d) to advise the State Government on such other matters as may be referred
to the Board by the State Government, or as may be prescribed.
(2) The business of the Board shall be conducted in such manner as may be
prescribed.
CHAPTER III
LICENSING OF COLD STORAGES
Restrictions on
carrying on the
business of
cold Storage
5- On and after such dates as the State Government may, by notification appoint in
that behalf, no person shall carry on the business of storing any agricultural produce
in a cold storage except under and in accordance with the terms and conditions of a
licence granted under this Act.
260
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 6-9]
Application
for licence
6- (1) Every application for a licence under this Act shall be made in the
prescribed form to the licensing Officer and shall be accompanied by the
prescribed fee.
(2) No licence under this Act shall be granted, if it appears to the Licensing
Officer that--
(a) the cold storage does not conform to the prescribed specifications;
(b) the cold storage is not suitable for storage of the class of goods for
which it is intended ;
(c) the application is not accompanied by the prescribed fee;
(d) the applicant is guilty of any fraud or misrepresentation;
(e) the applicant has been convicted of any offence under this Act, or the
rules made thereunder.
Terms and
renewal of
licence
7- (1) A licence granted under section 6 shall be valid for such period, as may be
prescribed, and may on application made in that behalf and upon payment of the
prescribed fees, be renewed, from time to time, by the Licens ing Officer for such
further period as may be prescribed.
(2) No licence granted under this Act shall be renewed if it appears to the
Licensing Officer that--
(a) any of the grounds mentioned in sub-section (2) of section 6 exists ;
(b) the licensee is guilty of breach of the provisions of this Act or the
rules made thereunder ;
(c) that the application involves a breach of any direction issued by the
State Government under section 44.
Suspension
and cancellation
of a licencs
8- (1) A licence gran ted under this Act, may be suspended or cancelled, if it
appears to the Licensing Officer that-
(a) any of the grounds mentioned in sub-section (2) of section 7 exists ;
(b) the licencee has parted wholly or partly with the possession or
control of the cold storage or that he has ceased or run it.
(2) Where any licence is suspended or cancelled, the licensee shall not be
entitled to any compensation therefor nor he shall be entitled to any refund of any
fee paid by him for the licence.
Permission for
construction of
a new cold
storage
9- (1) No person shall construct any new cold storage without obtaining prior
permission from the Licensing Officer, for such Construction.
(2) Every application for permission under sub -section (1) shall be made i n
the prescribed form to the Licensing Officer and shall be accompanied by the
prescribed fee.
(3) The Licensing Officer shall, while granting the permission under sub -
section (1), have regard to –
261
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 10-14]
(a) the number of cold storages operating in the area in which the cold
storage is sought to be constructed;
(b) availability of agricultural produce in such area ;
(c) any other matter which may be prescribed.
(4) The Licensi ng Officer may, while granting permission under sub -section
(1), impose such conditions as he may consider necessary.
Orders to
contain reasons
10- (1) Every order refusing to grant the licence under section 6, or refusing to
renew the licence under section 7, or suspending or canceling the licence under
section 8, or refusing permission under section 9, shall be in writing and shall
contain the reasons in support thereof.
(2) Before making an ord er referred to in sub -section (1 ), the Licensing
Officer shall give the licensee or the applicant, as the case may be, a reasonable
opportunity of being heard:
Provided that when immediate action is required in public interest, the
Licensing Officer ma y, for reasons to be recorded, s uspend a licence without any
notice under this section.
Duplicate
licencc
11- Where a licence is lost, dest royed, torn, defaced or other wise becomes
illegible, the Licensing Officer shall in the manner prescribed and on payment of
the prescribed fee, issue a duplicate licence.
CHAPTER IV
RIGHTS AND DUTIES OF A LICENSEE
Reasonable
care of goods
deposited
12- Every licensee shall take such care of to be goods stored in his cold storage as
a man of ordinary prudence would take of his own goods under similar
circumstances and conditions.
Duty to exhibit
capacity of the
cold storage
13- Every licensee shall, before the commencement of business every day, display
and exhibit in the prescribed manner on or near the main entrance of cold storage
the following information in respect of the cold storage :-
(a) total capacity of cold storage (both in area and tonnage) ;
(b) capacity physically occupied (both in area and tonnage)
(c) vacant capacity (both in area and tonnage).
Acceptance
of goods for
deposit
14- (1) No licensee shall accept for storage, agricultural produce which is likely
to cause damage to other agricultural produce which is, or may be stored in the
cold storage and if a ny question arises whether any agricultural produce is such as
is likely to cause da mage as aforesaid, it shall be referred to the Licensing Officer
whose decision shall be final:
Provided that a licensee shall not refuse to store potato seed of bona fide
cultivators, so certified in the prescribed form and manner by a Gazette Officer of
Horticulture Department or a Block Development Officer, as the case may be, on
the ground that it is likely to cause damage to other agricultural produce.
262
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 15-17]
(2) Subject to the pr ovisions of sub -section (1 ), no licensee shall refuse to
accept agricultural produce for storage in his cold storage without any lawful
excuse.
Explanation-- The refusal to accept any agricultural produce on the ground
that the space in the enclosed chamb er, though physically vacant, is booked in
favour of any other person, shall not be deemed to be a "lawful excuse" within the
meaning of this section.
Preservation
of identity of
goods
15- Every licensee shall keep in his cold storage the agricultural produce of one
hirer separate from such produce of other hirer and from other produce of the same
hirer for which a separate receipt has been issued, so as to permit at all times the
identification and easy delivery thereof :
Provided that where standard ized and graded goods are stored in the cold
storage, the same variety of goods belonging to the same or different hirer may,
subject to any contract to the contrary, be pooled together and each hirer shall be
entitled only to his portion of the goods acco rding to weight or quantity as the case
may be, as shown in his receipt, less any driage or shrinkage up to the limit fixed
under Explanation to section 17.
Licence to
allow facilities
for the hirer to
inspect goods
16- Every licensee shall allow, during such hours as the Licensing Officer may by
order direct, necessary facilities to a hirer or his nominee to inspect and satisfy
himself that his goods are properly cared for.
Goods
deterioration
in cold storage
and their
disposal
17- (1) Whenever goods stored in a cold storage begin to deteriorate or are likely
to deteriorate from a cause beyond the control of the licensee, or where the hirer
fails to take deliver y of the goods stored in the cold storage within a period of
fifteen days from the date specified there for in the receipt, the licensee shall
forthwith give notice thereof to the hirer, requiring him to take delivery of the
goods immediately after surrendering the receipt duly discharged and paying all
charges due to the licensee, and send a copy of such notice to the Licensing
Officer.
(2) Where the hirer fails to comply with the notice referred to in sub -section
(1) within a period of seven days from the date of service thereof, the licensee may
cause the goods to be removed from the cold storage and sold by public auction at
the cost and risk of their hirer:
Provided that the licensee shall give notice of the sale to the Licensing Officer
at least forty -eight hours before such sale, and the Licensing Officer shall
supervise such sale eith er himself or through an officer authorized by him in that
behalf.
Explanation- Loss of weight or bulk by driage or shrinking or gain of weight
or bulk by absorption of moist ure shall be deemed to amount to deterioration
within the meaning of this section , if the loss or gain exceeds such limits as the
Licensing Officer may, from time to time, having regard to the climatic conditions
of different areas, fix by notification published in the Gazette.
(3) If there is any excess in the weight or bulk of an a gricultural produce
stored in a cold storage by absorption of moisture or other causes, the licensee
shall not be entitled to such excess.
263
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 18-25]
Intimation
regarding
condition of
goods
18- Any person having an interest in any goods stored in a cold storage or in the
receipt covering such goods may inform the licensee in writing of the fact and
nature of his interest and the licensee shall keep a record thereof and if such
person reque sts in writing that intimation be given to him regarding the
condition of goods and agrees to pay the prescribed charges for giving such
intimation, the licensee shall be bound to give him intimation accordingly.
Delivery of
goods
19- (1) Every licensee shall on demand made by or on behalf of the hirer, deliver
the goods stored in the cold storage, provided the hirer surrenders the receipt and
pays all charges due to the licensee.
(2) Every receipt so surrendered to the licensee shall be defaced and sh all not
be reissued.
(3) Subject to an agreement between the parties, the hirer may take partial
delivery of the goods stored in a cold storage and in every such case, the licensee
shall make necessary endorsement on the receipt and return it to the hirer.
Licensee's lien
20- Every licensee in possession of the goods in his cold storage is entitled to
retain possession thereof until the receipt therefor is surren dered and necessary
charges are duly paid in accordance with section 19.
Licensee not to
pledge or deal in
the goods in cold
storage without
the authority of
the hirer
21- No licensee shall, except with the written authority of the hirer, pledge or
otherwise deal in goods received by him for storage in the cold storage.
Rate of interest
on loan a hirer
22- If any money is lent by the licensee to a hirer against the goods stored by
some hirer in the cold storage, the rate of interest, in no case, shall be higher than
one-half of one per cent per annum simple interest over the curren t rate of interest
charged by the State Bank of India, at the time of the loan, for like purposes in
respect of advances made by it against goods pledged in its favour.
Insurance
23- Every licence shall insure the agricultural produce stored in his co ld storage
against loss or damage by fire, breakdown (whether mechanical or otherwise) or
such other like cause.
Compensation
for loss, destru-
ction, etc.
24- Except as otherwise provided in this Act the licensee shall be liable to pay to
the hirer c ompensation for every loss, destruction, damage, deterioration or non -
delivery of the goods stored in his cold storage caused by the negligence,
misconduct or default on the part of such licensee.
Dispute
regarding
compensation
to be referred
to the
Licensing
Officer
25- (1) Every dispute regarding compensation payable by the licensee under
section 24 shall be referred to the Licensing Officer, and subject to the result of
appeal, if any, under section 36, the order of the Licensing Officer shall be final.
(2) When the Licensing Officer is satisfied that any compensation payable by
a licensee under sub-section (1) has not been paid within thirty days from the date
of the order under sub -section (1) or, as the case may be, from the date of the
decision of the Tribunal under section 36, he shall issue a certificate of recovery to
the Collector, and the Collector shall recover the amount of such compensation
together with costs of recovery as arrears of land revenue and pay the amount
realised, after deduction of costs, to the hirer.
264
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 26-33]
Prohibition
from recovery
of excess
amount
26- No licensee shall take or receive, for storage or any other service rendered to
the hirer, any amount over and above [the charges fixed under section 29]1.
Licensee to
maintain
account books
27- Every licensee shall maintain account books and records in such form and
manner as may be prescribed
Power of
Licensing
Officer to issue
directions
28- Every licensee shall be bound to comply with such directions of the Licensing
Officer under this Act as may be issued by him from time to time for carrying out
the purposes of this Act.
CHAPTER V
Service Charges
[Maximum
charges
29- (1) E very licensee shall, from time to time, fix the maximum charges for
storing agricultural produce in the cold storage or for any other service rendered in
connection therewith, and different charges may be fixed for different agricultural
produce.
(2) Every licensee shall display and exhibition or near the maintenance of the
cold storage the charges fixed under sub -section (1), and shall also delivery copy
thereof in the office of the Licensing Officer.
(3) If the State Government is of the opinion that the charges fixed by a
licensee under sub -section (1) are unreasonably high, then notwithstanding the
provisions of sub -section (1), the State Government may, by a notified order, fix
the maximum charges for the purposes of sub -section (1) with respect to suc h
licensee and the charges so fixed by the State Government shall be effective for the
remaining part of the financial year in which they are fixed.]2
30- [***]3
Board's report
to be
considered
31- Where a Board has been constituted under section 3, the State Government
shall consider its report before fixing the [charge under sub-section (3) of section
29.]4
CHAPTER VI
Cold Storage Receipt
Duty to issue
receipt
32- Every licensee shall issue, in the form prescribed, a receipt for the agricultural
produce stored in his cold storage.
Cold storage
receipt
transferrable by
endorsement and
delivery
33- The receipt referred to in sectio n 32, shall, unless it is other wise specified
therein be transferable by endorsement and delivery and shall entitle the holder in
due course to receive the goods specified in it as it he was the original hirer.
1. Substituted by section 2 of U.P. Act No. 2 of 1997.
2. Substituted by section 3 ibid.
3. Omitted by section 4 ibid.
4. Subs. by section 5 ibid.
265
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 34-38]
Duplicate
receipt
34- If a receipt is lost, destroyed, torn, defaced, or otherwise becomes illegible,
the licensee shall, on an application made by the hirer and upon payment of the
prescribed fee, issue a duplicate receipt subject to such conditions, if any, as may
be prescribed.
CHAPTER VII
Tribunal
Constitution of
Tribunal
35- There shall be a Tribunal consisting of the following members, namely :-
(a) the Agricultural Marketing Adviser to the Government of India, who shall
be the Chairman;
(b) the Legal Remembrance to the Government of Uttar Pradesh or an Officer
of his department nominated by him not below the rank of Joint Legal
Remembrance;
(c) the Secretary to the Government in the Agriculture Department or an
officer of that department nominated by him not below the rank of Joint Secretary.
Appeal 36- Any person aggrieved by an order of the Licensing Officer refusing to grant a
licence under sub-section (2) of section 6, or refusing to renew it under sub-section
(2) of section 7 or suspending or canceling it under sub -section (1) of section 8, or
refusing permission under section 9, or dec iding a dispute referred to in sub-
section (1) of section 14 or in sub-section (1) of section 25, may prefer an appeal to
the Tribunal within thirty days from the date of communication of such order, and
the decision of the Tribunal thereon shall be final.
CHAPTER VIII
Penalties and Procedure
Penalty
37- Whoever contravenes any provision of this Act or any rule, order or direction
made thereunder shall on conviction be punishable with imprisonment for a term
which may extend to two years or with fine which may extend to ten thousand
rupees or with both.
offences by
companies
38- (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 guilty o f the offence and shall be liable to be proceeded against 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 knowled ge or that he exercised all the 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 commit ted with the consent or connivance of, or that the commission of
the offence is attributable to any neglect on the part of any managing agent
secretary, t reasurer, director, manager or other officer of the company, such
managing agent, secretary, treasurer , director, manager 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.
266
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 39-43]
Explanation-- For the purpose of this section --
(a) "Company" means any body corporate, and includes a firm or other
association of individuals; and
(b) "Director" in relation to a firm, means a partner in the firm.
Cognizance of
offence
39- (1) Every offence punishable under this Act shall be cognizable.
(2) No court inferior to that of a Magistrate of the first class shall try any such
offence.
CHAPTER IX
Miscellaneous
Power of
Licensing
Officer
40- The Licensing Officer may-
(a) require any licensee to furnish such information as he may specify in
respect of the cold storage owned or run by such licensee;
(b) enter upon and inspect or cause to be inspected any cold storage, its
machinery and equipment, goods stored therein, and the account books and
records relating thereto, for the purpose of satisfying himself that the
requirements of this Act and the rules made thereunder are being complied
with;
(c) collect samples of agricultural produce stored in any cold storage and
get them analysed, examined or tested in any laboratory selected for the
purpose.
Protection of
acts in good
faith
41- (1) No suit, prosecution or other legal proceeding shall lie against any person
for anything which is in good faith done or intended to be done under this Act or
the rules made thereunder.
(2) No suit or other legal proceeding shall lie against the State Government
for any damage caused or likely to be caused by anything which is in good faith
done or intended to be done under this Act or the rules made thereunder.
Savings as to
orders
42- No order made in exercise of any power conferred by or under this Act, shall
be called in question in any court.
Effect of Act
and Rules, etc.
inconsistent
with other
enactments
and
instruments
43- The provision of this Act or any rule made thereunder, shall have effect
notwithstanding anything inconsistent therewith contained in any enactment other
than this Act or in any contract, or in any other instrument having effect by virtue
of any enactment other than this Act.
267
[The Uttar Pradesh Regulation of Cold Storages Act, 1976] [Section 44-46]
Directions by
State
Government
44- In the discharge of his duties under this Act, the Licensing Officer shall carry
out such directions of the State Government on matters of policy as may be issued
by the State Government from time to time suo motu or on the advice of the Board.
44-A [***]1
Rules
45- (1) The State Government may, by notification in the Gazette, make rules for
carrying out the purposes of this Act, including any rules prescribing fees in
respect of any proceeding under this Act.
(2) All rules made under this Act shall, as soon as may be after they are made,
be laid before each House of the State Legislature while i t is in session, for a total
period of not less than thirty days comprised in its one session or more than one
successive sessions, and shall, unless some later date is appointed take effect, from
the date of their publication in the Gazette, subject to su ch modifications or
annulments as the two Houses of the Legislature may, during the said period, agree
to make, so however, that any such modification or annulment shall be without
prejudice to the validity of anything previously done thereunder.
Repeal and
savings
U. P.
Ordinance 7 of
1976
46- (1) The Uttar Pradesh Regulation of Cold Storages Ordinance, 1976, is hereby
repealed.
(2) Notwithstanding such repeal or the repeal of the Uttar Pradesh Regulation
of Cold Storages Ordinance, 1975 by th e Ordinance mentioned in sub -section (1)
anything done or any action taken under the said Ordinances shall be deemed to
have been done or taken under the corresponding provisions of t his Act as if this
Act were in force at all material times.
1. Omitted by section 6 of U.P. Act No. 2 of 1997.
268
mÙkj izns”k dksYM LVksjst fofu;eu vf/kfu;e] 1976
¿mÙkj izns”k vf/kfu;e 11] 1976À
THE UTTAR PRADESH REGULATION OF COLD STORAGES ACT, 1976
[U. P. Act XI of 1976]
269
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¼N½ ^ykblsal vf/kdkjh* dk rkRi;Z m|ku ,oa Qyksi;ksx funs”kd] mÙkj izns”k ls gS]
vkSj /kkjk 17 ds Li"Vhdj.k ds flok; blds vUrxZr m|ku ,oa Qyksi;ksx funs”kd }kjk
mldh vksj ls bl vf/kfu;e ds v/khu ykblsal vf/kdkjh dh fdlh ;k lHkh “kfDr dk iz;ks x
djus ds fy;s l”kDr fuEufyf[kr vf/kdkjh Hkh gS %&&
1- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy, ljdkjh vlk/kkj.k xtV] fnukad 8 vizSy] 1976 bZ0 nsf[k;sA
270
¿mÙkj izns”k dksYM LVksjst fofu;eu vf/kfu;e] 1976À ¿/kkjk 3&5À
¼1½ m|ku foHkkx dk dksbZ vU; vf/kdkjh ] tks ftyk m|ku vf/kdkjh ds
in ls uhps dk u gks(
¼2½ jktLo foHkkx dk dksbZ vf/kdkjh] tks ijxuk vf/kdkjh ds in in ls
uhps dk u gks (
¼t½ ^fofgr* dk rkRi;Z bl vf/kfu;e ds v/khu cuk ;s x;s fu;eksa }kjk fofgr ls
gS(
¼>½ ^jlhn* dk rkRi;Z bl vf/kfu;e ds v/khu ykblsal/kkjh } kjk nh xbZ dksYM
LVksjst dh jlhn ls gS vkSj blds vUrxZr jlhn dh nwljh izfr Hkh gS (
¼´½ ^vf/kdj.k* dk rkRi;Z /kkjk 35 ds v/khu xfBr vf/kdj.k ls gSA
v/;k; & 2
dksYM LVksjst lykgdkj cksMZ
3&& jkT; ljdkj vf/klwpuk }kjk ,d dksYM LVksjst lykgdj cksMZ xfBr djs xh] ftlesa
fuEufyf[kr lnL; gksaxs( vFkkZr~ % &
cksMZ dk xBu
¼d½ d`f"k mRiknu vk;qDr] mÙkj izns”k] tks cksMZ dk lHkkifr gksxk (
¼[k½ Hkkjr ljdkj ds d`f"k e.Mh lykgdj dk ,d izfrfuf/k(
¼x½ m|ksx funs”kd] mÙkj izns”k(
¼?k½ fucU/kd] lgdkjh lfefr;ka] mÙkj izns”k(
¼³½ e.Mh funs”kd] mÙkj izns”k] y[kuÅ ( vkSj
¼p½ m|ku ,oa Qyksi;ksx funs”kd] mÙkj izns”k tks lfpo dk Hkh dk;Z djsxkA
4&& ¼1½ cksMZ fuEufyf[kr dÙkZO;ksa vkSj d`R;ksa dk fuoZgu djsxk %& cksMZ ds dÙkZO; vkSj d`R;
¼d½ dksYM LVksjstksa dks ykblsal nsu s ls lacaf/kr uhfr&fo’k;d ekeyksa vkSj mlls
lEc) fo’k;ksa ij jkT; ljdkj dks lykg nsuk(
¼[k½ dksYM LVksjstksa ds oSKkfud fu;kstu] vuqj{k.k] fodkl vkSj foLrkj ds laca/k esa
jkT; ljdkj dks lq>ko nsuk vkSj jkT; esa dksYM LVksjst lqfo/kkvksa ds leUo; ds fy;s mfpr
dk;Zokgh dk lq>ko nsuk(
¼x½ dksYM LVksjst esa d`f"k mRikn dks LVksj djus ds fy;s le;≤ ij vf/kdre
izHkkj fu;r djus ds fo’k; esa] jkT; ljdkj dks lykg nsuk( vkSj
¼?k½ jkT; ljdkj dks ,sls vU; fo’k;ksa ij] tks jkT; ljdkj }kjk cksMZ dks fufZnZ"V
fd;s tk;a] ;k tks fofgr fd;s tka;] lykg nsukA
¼2½ cksMZ dk dk;Z fofgr jhfr ls lapkfyr fd;k tk;xkA
v/;k; &3
dksYM LVksjst dks ykblsal nsuk
5&& ,sls fnukad dks vkSj mlds }kjk i”pkr~~ tSlk jkT; ljdkj ] vf/klwpuk }kjk ml
fufeÙk fu;r djs] dksbZ O;fDr] bl vf/kfu;e ds v/ khu iznÙk ykblsal dh “krksZa vkSj fucU/kuksa ds
v/khu vkSj vuqlj.k ds flok;] dksYM LVksjst esa fdlh d`f’k mRikn dks LVksj djus dk dkjckj ugha
djsxkA
dksYM LVksjst dk dkjckj
djus ij fucZU/ku
271
¿mÙkj izns”k dksYM LVksjst fofu;eu vf/kfu;e] 1976À ¿/kkjk 6&9À
6&& ¼1½ bl vf/kfu;e ds v/khu ykblsal d s fy, izR;sd vkosnu&i= ykblsUl vf/kdkjh
dks fofgr izi= esa vkSj fofgr Qhl ds lkFk fn;k tk;xkA
ykblasl ds fy, vkosnu&
i=
¼2½ bl vf/kfu;e ds v/khu dksbZ ykblsal ugha fn;k tk;xk] ;fn ykblsal vf/kdkjh dks ;g
izrhr gks fd &
¼d½ dksYM LVksjst fofgr fofunsZ”kksa ds vuq:i ugha gS(
¼[k½ dksYM LVksjst ml oxZ ds eky dks LVksj djus ds mi;qDr ugha gS ] ftlds
fy, ;g vk”kf;r gS (
¼x½ vkosnu&i= ds lkFk fofgr Qhl ugha gS (
¼?k½ vkosnd fdlh diV ;k nqO;Zns”ku dk nks"kh gS (
¼³½ vkosnd] bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa ds v/khu fdlh
vijk/k ds fy;s fl)nks"k gqvk gSA
7&& ¼1½ /kkjk 6 ds v/khu iznÙk ykblsal fofgr vof/k ds fy;s] fof/kekU; gksxk] vkSj ml
fufeÙk vkosnu&i= vkSj fo fgr Qhl ds nsus ij ykblsal vf/kd kjh }kjk] le;≤ ij] vxz rj
fofgr vof/k ds fy;s uohd`r fd;k tk ldrk gSA
ykblsal dh vof/k vkSj
uohdj.k
¼2½ bl vf/kfu;e ds v/khu iznÙk ykblsal ugha fd;k tk;xk] ;fn ykblsal vf/kdkjh dks ;g
izrhr gks fd &
¼d½ /kkjk 6 dh mi/kkjk ¼2½ esa mfYyf[kr dkj.kksa esa ls dksbZ dkj.k fo|eku gS(
¼[k½ ykblsal/kkjh bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa ds micU/k ksa dk
mYya?ku djus dk nks"kh gS(
¼x½ vkosnu&i= ls /kkjk 44 ds v/khu jkT; ljdkj }kjk fd;s x;s fdlh funs”k
dk mYya?ku gksrk gSA
8&& ¼1½ bl vf/kfu;e ds v/khu iznÙk ykblsal fuyfEcr ;k jÌ fd;k tk ldrk gS] ;fn
ykblsal vf/kdkjh dks ;g izrhr gks fd &
Ykkblsal dk fuyEcu vkSj
jÌ fd;k tkuk
¼d½ /kkjk 7 dh mi/kkjk ¼2½ esa mfYyf[kr dkj.kksa esa ls dksbZ dkj.k fo|eku gS (
¼[k½ ykblsal/kkjh us dksYM LVksjst ds dCtk ;k fu;a=. k dk s iw.kZr% ;k v” kar%
vUrfjr dj fn;k gS ;k mlus mldks pykuk cUn dj fn;k gSA
¼2½ tgka dksbZ ykblsal fuyfEcr ;k jÌ fd;k tk; ogka ykblsal/kkjh u rks mlds fy, fdlh
izfrdj dk gdnkj gksxk] u ykblsal ds fy;s vius }kjk nh x;h fdlh Qhl dks okil ikus dk gdnkj
gksxkA
9&& ¼1½ dksbZ O;fDr dksbZ u;k dksYM LVksjst cukus ds fy;s ykblsal vf/kdkjh ls iwoZ
vuqKk izkIr fd;s fcuk mls ugha cuk;sxkA
u;k dksYM LVksjst cukus
ds fy;s vuqKk
¼2½ mi/kkjk ¼1½ ds v/khu vuqKk ds fy, izR;sd vkosnu&i= fofgr izi= easa vkSj fofgr Qhl
ds lkFk ykblsal vf/kdkjh dks fn;k tk;xkA
¼3½ mi/kkjk ¼1½ ds v/khu vuqKk nsrs le; ykblsal vf/kdkjh fuEufy f[kr ckrksa dks /;ku esa
j[ksxk %&
272
¿mÙkj izns”k dksYM LVksjst fofu;eu vf/kfu;e] 1976À ¿/kkjk 10&14À
¼d½ ftl {ks= esa dksYM LVksjst cukus dh ekax gS] ml {ks= esa ifj pkfyr dksYM
LVksjstksa dh la[;k(
¼[k½ ,sls {ks= easa d`f"k mRikn dh miyC/krk(
¼x½ dksbZ vU; fo’k;] tks fofgr fd, tk;aa(
¼4½ mi/kkjk ¼1½ ds v/khu vuqKk nsrs le; ykblsal vf/kdkjh ,slh “krZZsa vkjksfir dj ldrk
gS] ftUgsa og vko”;d le>sA
10&& ¼1½ /kkjk 6 ds v/khu ykblsal nsus ls badkj djus ;k /kkjk 7 ds v/khu ykblsal ds
uohdj.k ls badkj djus ;k /kkjk 8 ds v/khu ykblsal fuy fEcr ;k jÌ djus ;k /kkjk 9 ds v/khu
vuqKk nsus ls badkj djus dk izR;sd vkns”k fyf[kr gksxk vkSj mlesa mlds leFkZu es a dkj.k fn,
tk;sxsaA
vkns”k eas dkj.k fn;s
tk;saxs
¼2½ mi/kkjk ¼1½ esa fufn Z"V vkns”k nsus ds iwoZ ykblsal vf/kdkjh] ;FkkfLFkfr] vkosnd] ;k
ykblsal/kkjh dks lquokbZ dk ;qfDr;qDr volj nsxk %
ijUrq tc yksd fgr esa rRdky dk;Zokgh djuk visf{kr gks rc ykblsal vf/kdkjh] vfHkfyf[kr
fd, tkus okys dkj.kksa ls] bl /kkjk ds v/khu fdlh uksfVl ds fcuk dksbZ ykblsal fuyfEcr dj ldrk
gSA
11&& tgka dksbZ ykblsal [kks tk;] u’V gks tk;] QV tk;] fo:fir gks tk; ;k vU;Fkk
viBuh; gks tk;] ogka ykblsal vf/kdkjh fofgr jhfr ls vkSj fofgr Qhl nsus ij ykblsal dh nwljh
izfr tkjh dj ldrk gSA
Ykkblsal dh nwljh izfr
v/;k; & 4
ykblsal/kkjh ds vf/kdkj vkSj dÙkZO;
12&& izR;sd ykblsal/kkjh vius dksYM LVksjst esa LVksj fd, x, eky dh ns[kHkky mlh
izdkj djsxk] ftl izdkj fd lkekU; cqf) dk O;fDr leku ifjfLFkfr;ksa vkSj n”kkvksa es a vius eky
dh ns[kHkky djrk gSA
tek fd, x, eky dh
;qfDr&;qDr ns[kHkky
13&& izR;sd ykblsal/kkjh izfrfnu viuk dkjksckj izkjEHk djus ds iwoZ] dksYM LVksjst ds
izos”k }kj ij ;k mlds fudV dksYM LVksjst ds lEcU/k esa fuEufyf[kr lwpuk iznf”kZr djsxk &
dksYM LVksjst dh {kerk
iznf”kZr djus dk dÙkZO;
¼d½ dksYM LVksjst dh dqy {kerk ¼{ks=Qy vkSj Vu Hkkj nksuksa esa½(
¼[k½ oLrqr% v/;kflr {kerk ¼{ks=Qy vkSj Vu Hkkj nksuksa esa½(
¼x½ fjDr {kerk ¼{ks=Qy vkSj Vu Hkkj nksuksa esa ½A
14&& ¼1½ dksbZ ykblsal/kkjh] LVksj djus ds fy,] d`f"k mRikn xzg.k ugh a djsxk] ftlls
dksYM LVksjst esa LVksj fd, x, ;k fd;s tkus okys vU; d` f"k mRikn dks {kfr igqapus dh lE Hkkouk
gks vkSj ;fn ;g iz”u mBs fd dksbZ d`f’k mRikn ,slk gS fd mlls mi ;qZDr izdkj dh {kfr gksus dh
lEHkkouk gS rks og ykblsUl vf/kdkjh dks fufnZ’V fd;k tk;xk] ftldk fofu”p; vfUre gksxk %
tek djus ds fy, eky
Lohdkj djuk
ijUrq ykblsUl/kkjh] ;FkkfLFkfr] m|ku foHkkx ds jktif=r vf/kdkjh ;k [k.M fodkl
vf/kdkjh }kjk fofgr izi= es a vkSj jhfr ls bl izdkj izekf.kr okLrfod d`’kdksa ds vkyw ds cht dks
bl vk/kkj ij LVksj djus ls bUdkj ugha djsxk fd blls vU; d`f’k mRikn dks {kfr igqapus dh
lEHkkouk gSA
273
¿mÙkj izns”k dksYM LVksjst fofu;eu vf/kfu;e] 1976À ¿/kkjk 15&17À
¼2½ mi/kkjk ¼1½ ds micU/kksa ds v/khu jgrs gq,] dksbZ ykblsal/kkjh fof/kiw.kZ dkj.k ds fcuk
vius dksYM LVksjst esa d`f"k mRikn dks xzg.k djus ls bUdkj ugha djsxkA
Li"Vhdj.k & bl /kkjk ds vFkkZUrxZr fdlh d`f"k mRikn dks xzg.k djus ls bl vk/kkj ij
bUdkj djuk fof/kiw.kZ dkj.k ugh le>k tk,xk fd ;|fi ifjc) d{k fjDr gS fdUrq fdlh vU; O;fDr
ds i{k esa lqjf{kr gSA
15&& izR;sd ykblsal/kkjh vius dksYM LVksjst esa izR;sd fdjk;k nkrk ds d`f"k mRikn dks
vU; fdjk;knkrk ds ,sls mRikn ls rFkk mlh fdjk;knkrk ds vU; mRikn ls ] ftlds fy, i`Fkd
jlhn nh xbZ gks] vyx j[ksxk ftlls fd tek eky lHkh le; ij igq apkuk tk lds v kSj mls
lqxerkiwoZd fn;k tk lds %
ijUrq tgka dksYM LVksjst esa ekudhd`r vkSj Js.khd`r eky LVksj fd, tk,a ogka ,d ;k
fofHkUu fdjk;knkrk dk ,d gh izdkj dk eky] fdlh izfrdwy lafonk ds v/khu jgrs gq,] ,d lkFk
j[kk tk ldrk gS vkSj mlessa ls izR;sd fdjk;knkrk] ;FkkfLFkfr] rkSy ;k ifjek.k ds vuqlkj tSlk
mldh jlhn esa mfYyf[kr gks] /kkjk 17 ds Li’Vhdj.k ds v/khu fuf”pr lhek rd lw[kk ;k ladqpu
dks de djrs gq,] dsoy viuk Hkkx ikus dk gdnkj gksxkA
Ekky dh igpku dk
ifjj{k.k
16&& izR;sd ykblsal/kkjh ,sls le; esa] tSlk ykbl sal vf/kdkjh vkns”k }kjk funs ”k ns]
fdlh fdjk;knkrk ;k mlds uke&fufnZ"V O;fDr dks vius eky dk fujh{k.k djus vkSj viuk ;g
lek/kku djus dh lqfo/kk nsxk fd mlds eky dh mfpr ns[kHkky dh tkrh gSA
Ykkblsal/kkjh fdjk;knkrk
dks eky dk fujh{k.k djus
dh lqfo/kk nsxk
17&& ¼1½ tc dHkh fdlh dksYM LVksjst esa LVksj fd;k x;k eky ,sls dkj.k ls tks
ykblsal/kkjh ds fu;a=.k ls ijs gks] [kjkc gksus yxs ;k mlds [kjkc gks tkus dh laH kkouk gks] ;k
fdjk;knkrk dksYM LVksjst esa LVksj fd;s x;s eky dks jlhn esa mlds fy;s fofufnZ"V fnukad ls]
iUnzg fnu dh vof/k ds Hkhrj u mBk;s rks ykblsal/kkjh fdjk;knkrk dks rqjUr mldk uksfVl nsxk ]
ftlesa mlls lE;d~ :i ls mUeksfp r jlhn vH;fiZr djus vkSj yk blsal/kkjh dks ns; leLr izHkkj
dk Hkqxrku djus ds i”pkr~ eky dks rqjUr mBkus dh vis{kk dh tk;xh] vkSj ,sls uksfVl dh ,d
izfr ykblsal vf/kdkjh dks HkstssxkA
dksYM LVksjst esa eky
[kjkc gksuk vkSj mldk
fuLrkj.k
¼2½ tgka fdjk;knkrk mi/kkjk ¼1½ esa fufnZ’V uksfVl dk ikyu mls rkehy f d;s tkus ds
fnukad ls lkr fnu dh vof/k ds Hkhrj u djs ] ogka ykblsssl/kkjh eky dk s dksYM LVksjst ls gVok
ldrk gS vkSj mls fdjk;knkrk ds [kpZ vkSj tksf[ke ij lkoZtfud uhyke }kjk fcdok ldrk gS %
ijUrq ykblsal/kkjh ykblsUl vf/kdkjh d ks ,slh fcdh dh lwpuk fcØh ds de ls de
vM+rkyhl ?kUVs iwoZ nsxk] vkSj ykblsUl vf/kdkjh , slh fcdzh dk i;Zos{k.k ;k rks Lo ;a ;k vius }kjk
ml fufeÙk izkf/kd`r vf/kdkjh ds ek/;e ls djsxkA
Li"Vhdj.k & lw[kk ;k ladqpu }kjk rkSy ;k Hkkj esa deh ;k ueh lks[kus ds dkj.k rkSy ;k
Hkkj esa o`f) dks bl /kkjk ds vFkkZUrxZr [kjkc gksuk le>k tk;xk] ;fn mD r deh ;k o`f) ,slh lhek
ls vf/kd gks] ftls ykblsaUl vf/kdkjh le;≤ ij fofHkUu {ks=ksa dh tyok;q dh fLFkfr dks /;ku esa
j[krs gq, xtV esa vf/klwpuk izdkf”kr djds fuf”pr djsA
¼3½ ;fn ueh lks[kus ;k vU; dkj.k ls dksYM LVksjst esa LVksj fd;s x;s d`f"k mRikn dh rkSy
;k Hkkj vf/kd gks tk; rks ykblsaUl/kkjh ,sls vkf/kD; dk gdnkj u gksxkA
274
¿mÙkj izns”k dksYM LVksjst fofu;eu vf/kfu;e] 1976À ¿/kkjk 18&25À
18&& dksbZ O;fDr ftldk fdlh dksYM LVksjst esa LVksj fd;s x;s eky esa ;k ,sls eky ls
lEcfU/kr fdlh jlhn esa dksbZ fgr gks] ykblsaUl/kkjh dks bl rF; vkSj vius fgr ds Lo:i ls
fyf[kr :i ls voxr djk ldrk gS vkSj ykblsaUl/kkjh mldk vfHkys[k j[ksxk] vkSj ;fn ,slk
O;fDr fyf[kr :i ls ;g fuosnu djs fd mls eky dh n”kk ds lEcU/k esa izKkiu fd;k tk; vkSj
,sls izKkiu ds fy;s og fofgr izHkkj nsus ds fy;s lger gks rks ykblsaUl/kkjh mls rnuqlkj izKkiu
djus ds fy;s ck/; gksxkA
eky dh n”kk ds lEcU/k esa
izKkiu
19&& ¼1½ izR;sd ykblsUl/kkjh fdjk;knkrk }kjk ;k mldh vksj ls ekax fd;s tkus ij
dksYM LVksjst esa LVksj fd;s x;s eky dk ifjnku djsxk ] ijUrq fdjk;knkrk jlhn vH;fiZr djs vkSj
ykblsaUl/kkjh dks ns; leLr izHkkj dk Hkqxrku djsA
eky dk ifjnku
¼2½ ykblsaUl/kkjh dks bl izdkj vH;fiZr izR;sd jlhn fo:fir dj nh tk;sxh vkSj iqu% tkjh
ugha dh tk;xhA
¼3½ i{kdkjksa ds e/; fdlh djkj ds v/khu jgrs gq,] fdjk;knkrkk dksYM LVksjst esa LVksj fd;s
x;s eky dk ifjnku vkaf”kd :i ls ys ldrk gS vkSj izR;sd ,sls ekeys esa ykblsaUl/kkjh jlhn ij
mldk vko”;d i`"Bkadu djds mls fdjk;knkrk dks ykSVk nssxkA
20&& izR;sd ykblsaUl/kkjh] ftldk dCtk vius dksYM LVksjst es aeky i j gks] ml le;
rd ml ij dCtk j[kus dk gdnkj gksxk tc rd fd /kkjk 19 ds vuqlkj mldh jlhn vH;fiZr
u dj nh tk; vkSj vko”;d izHkkj dk lE;d Hkqxrku u dj fn;k tk;A
ykblsaUl/kkjh dk LoRo
21&& dksbZ ykblsaUl/kkjh fdjk;knkrk ds fyf[kr izkf/kdkj ds flok; dksYM LVksjst esa LVksj
fd;s tkus ds fy;s izkIr eky dks u rks fxjoh j[ksxk vkSj fdlh vU; izdkj ls mlds lEcU/k esa dksbZ
O;ogkj djsxkA
ykblsaUl/kkjh dksYM LVksjst
esa j[ks x;s eky dks
fdjk;knkrk ds izkf/kdkj ds
fcuk u fxjoh j[ksxk vkSj u
mlds lEcU/k es dksbZ O;ogkj
djsxk
22&& ;fn ykblsaUl/kkjh dksYM LVksjst esa fdjk;knkrk }kjk LVksj fd;s x;s fdlh eky ij
fdlh fdjk;knkrk dks dksbZ /ku m/kkj ns rks C;kt dh nj] fdlh Hkh n”kk esa] m/kkj nsrs le; ,sls gh
iz;kstuksa ds fy;s LVsV cSa d vkWQ bf.M;k }kjk vius i{k esa fxjok j[ks x;s eky ds lEcU/k esa yh
tkus okyh pkyw C;kt dh nj ds vfrfjDr ,d izfr”kr ds vk/ks izfro’kZ lk/kkj.k C;kt dh nj ls
vf/kd ugha gksxhA
fdjk;knkrk ds m/kkj ij
C;kt dh nj
23&& izR;sd ykblsaUl/kkjh vius dksYM LVksjst esa LVksj fd;s x;s d`f"k mRikn dk vkx]
VwV&QwV ¼pkgsa og ;kaf=d ;k vU; izdkj dk gks½ ;k ,sls gh vU; dkj.k ls gksus okyh gkfu ;k {kfr
ds fy;s chek djk;sxkA
chek
24&& bl vf/kfu;e esa vU;Fkk dh xbZ O;oLFkk ds flok;] ykblsaUl/kkjh fdjk;knkrk dks
vius dksYM LVksjst esa LVksj fd;s x;s eky ds lEcU/k esa ,sls ykblsaUl/kkjh }kjk dh x;h mis{kk]
vopkj ;k O;frØ e ds dkj.k gqbZ izR;sd gkfu] uk”k] {kfr] [kjkch ;k eky ds vifjnku ds fy ;s
izfrdj dk nsunkj gksxkA
gkfu] uk”k] vkfn ds fy,
izfrdj
25&& ¼1½ /kkjk 24 ds v/khu ykblsaUl/kkjh }kjk ns; izfrdj lEcU/kh izR;sd fookn ykblsaUl
vf/kdkjh dks fufnZ"V fd;k tk;xk vkSj /kkjk 36 ds v/khu vihy ds] ;fn dksbZ gks] ifj.kke ds v/khu
ykblsaUl vf/kdkjh dk vkns”k vfUre gksxkA
Ikzfrdj lEcU/kh fookn
ykblsUl vf/kdkjh dks
fufnZ"V fd;k tk;xk
¼2½ tc ykblsUl vf/kdkjh dk ;g lek/kku gks tk; fd mi/kkjk ¼1½ ds v/khu ykblsaUl/kkjh
}kjk ns; fdlh izfrdj dk Hkqxrku mi/kkjk ¼1½ ds v/khu vkns”k ds fnukad ls ;k] ;F kkfLFkfr] /kkjk 36
ds v/khu vf/kdj.k ds fofu”p; ds fnukad rhl fnu ds Hkhrj ugha fd;k x;k gS] rc og dysDVj dks
olwyh dk izek.k& i= tkjh djsxk vkSj dysDVj olwyh ds [kpZ lfg r ,sls izfrdj dh jkf”k dks
Hkw&jktLo dh cdk;k dh Hkkafr olwy djsxk vkSj olwy dh x;h jkf”k dk Hkqxrku] mlesa ls [kpZ dkVus
ds i”pkr~] fdjk;knkrk dks djsxkA
275
¿mÙkj izns”k dksYM LVksjst fofu;eu vf/kfu;e] 1976À ¿/kkjk 26&33À
26&& dksbZ ykblsaUl/kkjh LVksj djus ;k fdjk;knkrk ds izfr dh xbZ fdlh vU; lsok ds
fy,] ¿/kkjk 29 ds v/khu fuf”pr izHkkjÀ1 ds vfrfjDr dksbZ jkf”k ugha ysxkA
vfrfjDr jkf”k dh olwyh
dk izfr"ks/k
27&& izR;sd ykblsaUl/kkjh fofgr izi= esa vkSj jhfr ls ys[kk&cgh vkSj vfHkys[k j[ksxkA
ykblsaUl/kkjh ys[kk&cgh
j[ksxk
28&& izR;sd ykblsaUl/kkjh] bl vf/kfu;e ds v/khu ykblsUl vf/kdkjh ds ,sls funs”kksa dk
ikyu djus ds fy;s ck/; gksxk] tks bl vf/kfu;e ds iz;kstuks a ds dk;kZUo;u ds fy, mlds }kjk
le;≤ ij tkjh fd;s tk;aA
ykblsaUl vf/kdkjh dh
funs”k tkjh djus dh
“kfDr
v/;k; & 5
lsok izHkkj
¿29&& izR;sd ykblsaUl/kkjh le;≤ ij dksYM LVksjst esa d`f"k mTikn dks LVksj djus
ds fy, ;k mlds lEcU/k esa dh xbZ fdlh vU; lsok ds fy;s vf/kdre izHkkj fuf”pr djsxk vkSj
fofHkUu d`f’k mRikn ds fy, fofHkUu izHkkj fuf”pr fd;s tk ldrs gSA
¼2½ izR;sd ykblals/kkjh mi/kkjk ¼1½ ds v/khu fu f”pr izHkkj dksYM LVksjst ds eq[; izos”k
}kjk ij ;k mlds fudV iznf”kZr djsxk vkSj mldh ,d izfr ykblasl vf/kdkjh ds dk;kZy; eas Hkh
nsxkA
¼3½ ;fn jkT; ljdkj dh jk; gks fd mi/kkjk ¼1½ ds v/khu fdlh ykblasl/kkjh }kjk
fuf”pr izHkkj v;qfDr;qDr vf/kd gS rks mi/ kkjk ¼1½ ds micU/kksa ds gksrs gq, Hkh] jkT; ljdkj]
vf/klwfpr vkns”k }kjk ,sls ykblsal/kkjh ds lEcU/k eas mi/kkjk ¼1½ ds iz;kstuksa ds fy, vf/kdre
izHkkj fuf”pr dj ldrh gS vkSj jkT; ljdkj }kjk bl izdkj fuf”pr izHkkj ml foÙkh; o’kZ] ftleas
os fuf”pr fd;s tk;a] ds “ks’k Hkkx ds fy, izHkkoh gksaxsAÀ2
vf/kdre izHkkj
30&& ¿***À3
31&& tgka /kkjk 3 ds v/khu cksMZ xfBr fd;k x;k gks] ogka jkT; ljdkj ¿/kkjk 29 dh
mi/kkjk ¼3½ ds v/khu izHkkjÀ4 fuf”pr djus ds iwoZ mldh vk[;k ij fopkj djsxExcerpt shown. Open the full act in Lexace.