LexThe UTTAR PRADESH REGULATION OF MONEY-LENDING ACT, 1976
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THE UTTAR PRADESH REGULATION OF MONEY-LENDING ACT, 19761
[U.P. ACT NO. 29 OF 1976]
[Authoritative English Text of the Uttar Pradesh Sahukari Viniyaman Adhiniyam, 1976]
AN
ACT
to provide, in the interest of the general public, for the regulation o f money-lending
transactions and for the registration of money -lenders, and for matters connected
therewith, or incidental thereto.
IT IS HEREBY enacted in the Twenty -seventh Year of t he Republic of India as
follows:--
CHAPTER I
Preliminary
Short title,
extent and
commencement
1- (1) This Act may be called the Uttar Pradesh Regulation of Money -Lending
Act, 1976.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall come into force on such date as the State Government may, by
notification appoint in this behalf.
Savings 2- (1) Nothing in this Act shall apply to or in respect of –
[(a) any loan or advance by or any deposit with any bank or a co -
operative society;]2
(b) any loan or advance to or by or deposit with the Government or any
local authority, the Life Insurance Corporation of India or any other statutory
corporation or a public company (as defined in the Companies Act, 1956), or
the Government Post Office Saving Bank;
(c) the purchase or sale or other transfer of any securities (not includi ng
mortgage of immovable property) in which a trustee may, under any law for
the time being in force, invest trust-money ;
(d) any loan to a subscriber to, or a depositor in a provident fund to which
the Provident Funds Act, 1925 applies, or any recognized provident fund as
defined in clause (38) of section 2 of the Income -tax Act, 1961 or the public
provident fund established under the Public Provident Fund Act, 1968 from
the amount standing to his credit in the fund in accordance with the rule of
such fund;
(e) any agreement referred to in section 3 of the Uttar Pradesh Public
Moneys (Recovery of Dues) Act, 1972;
(f) any loan, advance or deposit against a hundi or other bill of exchange
(as defined in the Negotiable Instruments Act, 1881), or a document o f title to
goods (as defined in the Indian Sale of Goods Act, 1930) ;
(Passed in Hindi by the Uttar Pradesh Legislative Assembly on April 29, 1976 and by the
Uttar Pradesh Legislative Council on May 6, 1976).
(Received the Assent of the President on J uly 17, 1976 under Article 201 of ‘the
Constitution of India ’ and was published in the Uttar Pradesh Gazette, Extraordinary, dated
July 20, 1976).
1. For Statement of Objects and Reasons, please see Uttar Pradesh Gazette (Extraordinary),
dated April 29, 1976.
2. Ins. by U.P. Act no. 1 of 1979.
240
[The Uttar Pradesh Regulation of Money-Lending Act, 1976] [Section 3]
(g) any loan or advance to, or by, or a deposit with any society or
association registered unde r the Societies Registration Act, 1869, or any
other enactment relating to a public, religious or charitable object ;
(h) any loan advanced to a Government servant from a fun d established
for the welfare or assistance of such servants and which is sanction ed by the
Government.
(2) Nothing in section 12 shall apply in respect of any loan of a sum
exceeding rupees five thousand advanced to a registered money -lender or to a
contractor or any other person carrying on any profession, trade or industry.
Definitions 3- In this Act –
(1) ‘bank’ means –
(a) a banking company as defined in the Banking Regulation Act, 1949 ;
(b) the State Bank of India constituted under the State Bank of India Act,
1955;
(c) a subsidiary bank as defined in the State Bank of India (Su bsidiary
Bank) Act, 1959 ;
(d) a “corresponding new bank” constituted under the Banking
Companies (Acquisition and Transfer of Undertakings) Act, 1970 ;
(e) a Regional Rural Bank established under sub -section (1) of section 3
of the Regional Rural Banks Act, 1976 ;
(f) any banking institution notified by the Central Government under
section 51 of the Banking Regulation Act, 1949 ; or
(g) any other banking or financial institution notified by the State
Government as a bank for the purposes of this Act ;
(2) ‘business of money -lending’ means the business of advancing loans,
whether or not in connection with or in addition to any other business;
(3) ‘co -operative society’ means a co -operative society as defined in the
Uttar Pradesh Co-operative Societies Act, 1965 ;
(4) ‘interest’ in relation to a loan, includes any sum, by whatever name
called in excess of the principal, paid or payable to a money -lender in
consideration of or otherwise in respect of the loan, but does not include any sum
lawfully charged by a money-lender for or on account of costs, charges or
expenses in accordance with the provision of this Act or any other law for the
time being in force ;
(5) ‘loan’ means an advance at interest whether of money or in kind and
includes any transaction which is in substance a loan, but does not include sale of
any goods by a dealer in such goods whether on credit or on hire-purchase;
(6) ‘money-lender’ means a person who carries on the business of money -
lending ;
(7) ‘principal’, in relation to a loan, means the amount actually advanced to
the debtor ;
(8) ‘registration’ means registration under this Act, and ‘registered’ shall be
construed accordingly.
241
[The Uttar Pradesh Regulation of Money-Lending Act, 1976] [Section 4-7]
CHAPTER II
Appointment of Officers
Registration
Authorities
4- (1) The State Government may, by no tification, appoint a Registrar General
of Money -lending (hereinafter referred to as the Registrar General) who shall
have jurisdiction throughou t Uttar Pradesh, and as many Registrars of Money -
lending (hereinafter referred to as Registrars) or Deputy Registrars of Money -
lending (hereinafter referred to as Deputy Registrars), and Assistant Registrars of
Money-lending (hereinafter referred to as the Assistant Registrars), as it thinks fit,
each having jurisdiction over such area as may be specified.
(2) The Registrar General shall have the superintendence, direction and
control of and over Registrars, Deputy Registrars and Assistant Registrars in th e
performance of their functions under this Act.
Power to
inspect
account and
other records
5- The Registrar General, the Registrars, the Deputy Registrars and the
Assistant Registrars shall have such powers of inspection in respect of the
accounts and other records of the business of money -lending carried on by any
person, and such other powers as may be prescribed.
Register of
money-lenders
6- Every Registrar shall maintain for the area within his jurisdiction, a register
of money -lender in such f orm and containing such particulars as may be
prescribed.
CHAPTER III
Registration of Money-lenders
Certificate of
Registration
7- (1) Any person carrying on the business of money -lending on the date of
commencement of this Act wishing to carry on such business after such
commencement,[or any person wishing to commence suc h business after the said
date,]1 in any part of Uttar Pradesh may apply to the Registrar within the local
limits of whose jurisdiction he has his principal place of such business, and where
his principal place of business is situated outside Uttar Pradesh, to any Registrar
within the local limits of whose jurisdiction he carries on or proposes to carry on
his business, for registration as a money-lender under this Act :
Provided that any person carrying on the said business [from the date of
commencement of the Uttar Pradesh Regulation of Money-Lending (Amendment)
Act, 1978] 2 of this Act may apply for registration under this Act within three
months from the date of such commencement.
(2) The application shall be in such form and shall contain such particulars
and shall be accompanied by a deposit of such fee, which shall be paid in such
manner as may be prescribed.
(3) The Registrar shall after satisfying himself that the application i s in
conformity with the requirement of sub -section (2), and that the applicant is not a
person against whom an order under section 16 or sub -section (2) of section 22 is
for the time being in force, enter his name and other particulars in the register of
money-lender referred to in section 6, and grant him a certificate of registration in
the prescribed form.
1- Added by words in section 3 (a) of U.P. Act no. 1 of 1979.
2- Substituted by section 3 (b) ibid.
242
[The Uttar Pradesh Regulation of Money-Lending Act, 1976] [Section 8-11]
(4) Such certificates shall be valid throughout Uttar Pradesh and shall, unless
cancelled or suspended earlier under this Act, remain in force for a period of one
year from the date of its commencement, and the money -lender shall, on payment
of such fee as may be prescribed, be entitled to renewal of his certificate, unless
the Registrar, for sufficient cause, refuses to renew the certificate:
Provided that no order refusing to renew a certificate shall be passed except
after giving to the money-lender an opportunity of showing cause.
Cancellation
and
suspension of
certificate of
registration
8- (1) The Registrar may, at any time, for sufficient cause cancel or suspend a
certificate of registration granted under section 7 :
Provided that no order cancelling a certificate shall be passed except after
giving to the money-lender an opportunity of showing cause.
(2) Where any certificate of registration is suspended or cancelled under s ub-
section (1), no person shall be entitled to any compensation or to refund of any
registration fee.
Appeal 9- Any person aggrieved by an order of the Registrar refusing to grant a
certificate under section 7 or cancelling or suspending it under sectio n 8 may
within thirty days from the date of such order prefer an appeal against the order to
the Registrar General, who may thereupon pass such orders as he thinks fit.
CHAPTER IV
Duties and Obligations of Money-lenders
Restriction on
business of
money lending
10- (1) No person shall carry on the business of money -lending, unless he holds a
valid certificate of registration :
Provided that a person referred to in the proviso to sub -section (1) of section
7 may, subject to other provisions of this Act , continue to carry on such business
for the period mentioned in that proviso and thereafter until his application for
registration is refused.
(2) Every registered money-lender shall display his certificate of registration in
such manner as may be prescribed.
Maintenance
of liquid assets
11- (1) Every registered money -lender raising money by deposits from the public,
shall maintain by way of liquid assets an amount which shall not, at the close of
the business on any day, be less than twenty -five percen t of his outstanding
liabilities in respect of such deposits.
(2) No money -lender, referred to in sub -section (1), shall, at any time have
invested in an unsecured loan which shall, at the close of the business on any day,
be more than fifty percent of th e dep osits held by him or double the amount of
liquid assets maintained by him, whichever is greater.
Explanation – For the purposes of this section, the expression ‘liquid assets’, in
relation to a money-lender, means –
(a) balance of cash with the money-lender ; or
(b) any amount held by him in a current or any other deposit account with
a scheduled bank ; or
243
[The Uttar Pradesh Regulation of Money-Lending Act, 1976] [Section 12-14]
(c) investment by him in unencumbered securities (not including mortgage
of immovable property) in which trustee may, under any law for the time being in
force, invest trust money.
Maximum rate
of interest
12- (1) Notwithstanding anything contained in any decree, order, custom, contract
or other instrument or any other law for the time being in force, no money -lender
shall in respect of any loan, whether advanced before or after the commencement
of this Act, be entitled to interest exceeding such rates as may be notified unde r
sub-section (2).
(2) The State Government may from time to time, after considering the rate of
interest normally charged by a scheduled banks for commercial loans, notify the
maximum rates of interest that may be charged by money-lenders :
Provided that different rates may be notified for secured and unsecured loans.
(3) Any alteration in the rate of interest notified under sub -section (2) shall
not affect the validity of any claim for interest made in respect of a loan granted
before such alteration.
Duties of a
Money-lender
13- (1) Every money-lender shall -
(a) mention or cause to be mentioned in every document evidencing a
loan advanced by him in the course of his money-lending business –
(i) the true principal amount ; and
(ii) his registration number;
(b) maintain such accounts, forms and registers as may be prescribed,
and furnish to the Registrar such periodical returns as may be prescribed;
(c) issue to the debtor or his agent a receipt attested by at least one
witness for every payment made by him ; and
(d) on payment of the prescribed charges, furnish to the debtor such
documents or yearly statements of accounts as may be prescribed.
(2) A debtor to whom a document or statement of account has been furnished
under clause (d) sub -section (1), shall not be bound to acknowledge or deny its
correctness, and his failure to do so shall not, by itself, be deemed to be an
admission of the correctness thereof.
Certain loans
to be made
only by cheques
14- (1) Every loan advanced, after the comm encement of this Act, by a money -
lender shall be evidenced by a cheque, if the amount of such loan is one thousand
rupees or more :
[Provided that nothing in this sub -section shall apply to a transaction where a
fresh bond or promissory note is executed in lieu of a bond or promissory note
which remains wholly or partly unpaid.]1
(2) Every transaction of money -lending in relation to a loan advanced in
contravention of sub-section (1) shall be void.
1- Add proviso in section 4 by the U.P. Act No. 1 of 1979.
244
[The Uttar Pradesh Regulation of Money-Lending Act, 1976] [Section 15-18]
CHAPTER IV
Procedure in Suits
Special
provisions
applicable to
claims by
money-lender
15- (1) The provisions of this section shall appl y to every suit, whether heard
ex parte or otherwise –
(a) by a money -lender for the recovery of a loan advanced after the
commencement of this Act ;
(b) by a money -lender for the enforcement of any security taken or
any agreement, whether by way of settlement of account or otherwise, made
after the commencement of this Act in respect of any loan advanced either
before or after such commencement;
(c) against a money-lender for the redemption of any security given to
him after the commencement of this Act in respect of any loan advanced
either before or after such commencement.
(2) In any such suit, if the court finds that the money -lender’s claim is untrue,
wholly or in part, and that the money-lender has omitted to comply with any of the
requirements of sub-section (1) of section 13, the court may disallow his costs and
may also disallow the whole or any part of the interest due to him, and where the
omission relates to the requirement of giving a receipt to the debtor for any
payment made by him towa rds the loan, or where the principal amount was
untruly stated by the money lender, may also disallow any part of the principal.
Cancellation
or suspension
of certificate
by court deci-
ding suit, etc.
16- (1) In any suit referred to in sub -section (1) of section 15, the court may, if it
is of opinion, that the money-lender has willfully committed a breach of any of the
provisions of this Act, cancel his certificate of registration or suspend it for such
period as may be specified.
(2) Any court of app eal or revision to which an appeal or revision has been
preferred from the decision in any such suit may, for reasons to be recorded, stay
the operation of any order under sub -section (1) on such terms , if any, as it thinks
fit, and may modify or annul such order.
General
provisions
relating to
orders under
sections 16
and 22
17- (1) The Court making an order under section 16 or sub -section (1) of section
22, shall send a copy of its order to the Registrar by whom such certificate was
issued, and the Registrar shall take necessary action accordingly .
(2) Each of the provisions of sub -section (2) of section 15, section 16 and
section 22 are in addition to and not in derogation of any other of the said
provisions.
Bar to
certain suits
by money -
lenders
[18- No suit on the basis of any loan, agreement or security referred to in sub -
section (1) of section 15 shall be instituted by a money -lender, unless at the time
of advancing such loan or making such agreement or taking such security-
(a) Such money-lender held a valid certificate of registration; or
(b) Such money-lender had applied for such certificate and the same had
not been refused; or
245
[The Uttar Pradesh Regulation of Money-Lending Act, 1976] [Section 19-22]
(c) The period specified in the proviso to sub - section (1) of section 7
had not expired.]1
Place of
institution of
suits
19- Notwithstanding anything contained in any contract or any law for the time
being in force, a suit by a money-lender for the recovery of any loan advanced to a
person actually or voluntarily residing or carrying on business or personally
working for gain in Uttar Pradesh or interest due in respect thereof may, after the
commencement of this Act, be instituted only in a court within the local limits of
whose jurisdiction the debtor so resides or carries on business or works for gain,
and not in any other court :
Provided that in the case of co -debtors, the suit may be instituted in a court
within the local limits of wh ose jurisdiction any of ht eco -debtors so resided or
carries on business or works of gain.
CHAPTER IV
Deposit of Amount by Debtor
Deposit in
court of
money due to
money-lenders
20- (1) A debtor may, at any time, tender to a money -lender any sum of mo ney
payable by him to the money -lender in respect of a loan by way of principal ,
interest, or both, whether the sum has become due or not.
(2) If the money-lender refuses to accept any sum so tendered, the debtor may
deposit, the sum in the court of Munsif having territorial jurisdiction, to the
account of the money-lender.
(3) The court shall thereupon cause written notice of the deposit to be served
on the money-lender, and he may, on presenting a petition stating the sum then due
in respect of the loan, and his willingness to accept the said sum, receive and
appropriate it first towards the interest and the residue, if any, towards the
principal.
Deposit to
operate as
payment to
the creditor
21- Where the debtor had deposited in court any amount under section 20, the sum
shall be deemed to have been paid to the money -lender, and interest on the
principal or on part thereof as the case may be, shall cease from the date of such
deposit.
CHAPTER VII
Offences and Penalties
Penalties 22- (1) Whoever w illfully contravenes any of the provisions of section 20 or
section 11 shall be punishable with imprisonment for a tem which may extend to
six months, or with fine which may extend to five thousand rupees or with both.
(2) Any court convicting a person und er sub-section (1) may also cancel his
certificate of registration or suspend it for such period as may be specified, and any
court of appeal or revision may stay the operation of any such order on such terms,
if any, as it thinks fit, and may modify or annul such order.
(3) No court shall take cognizance of an offence punishable under sub -section
(1) except with the previous sanction of the Registrar.
1- Substituted by section 5 of U.P. Act no. 1 of 1979.
246
[The Uttar Pradesh Regulation of Money-Lending Act, 1976] [Section 23-25]
Penalty for
molestation of
debtors
23- (1) Whoever molests, or abets the molestation of, a debtor for the recovery of
a debt due by him to a creditor shall, on conviction, be punishable with
imprisonment of either description which may extend to three months or with fine
which may extend to five hundred rupees or with both.
Explanation – For the purposes of this sub-section a person who –
(i) with intent to cause the debtor to abstain fr om doing any act which
he has right to do or to do any act which he has a right to abstain from
doing, obstructs or uses violence to or intimidates such debtor, or
(ii) being a money -lender or an agent or employee of money -lender,
loiters on any pay day a t or within fifty meters from the outer boundary or
gate of the factory or office in which the debtor is employed,
shall be deemed to molest such debtor.
(2) Every offence punishable under sub-section (1) shall be cognizable.
Offences by
companies
24- (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 gu ilty of 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 kn owledge 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 section has been committed by a company and it is proved that the
offence has been committed with the consent of connivance of, or that the
commission of the offence is attributable to any neglect on the part of any
managing agent, secretary, treasurer, director, manager or other officer of the
company, such managing agent, secreta ry, treasurer, director, manager or other
officer shall also be deemed to be guilty of that offence and shall be liable to be
proceeded against and punished accordingly.
Explanation – For the purposes of this section –
(a) “company” means any body c orporate, and includes a firm or o ther
association of individuals; and
(b) “Director” in relation to a firm, means a partner in the firm.
Compounding
of offences
25- (1) The Registrar General, and subject to his control, any Registrar may, either
before or after the institution of proceeding for an offence punishable under this
Act, accept from any person charged with such offence, by way of composition of
the offence a sum not exceeding one thousand rupees.
(2) On payment of such sum, no further proceed ing shall be taken against the
accuses person in respect of the same offence, and if in custody, he shall be
discharged, and such composition shall have the effect of an acquittal of the
accused with whom the offence has been compounded.
247
[The Uttar Pradesh Regulation of Money-Lending Act, 1976] [Section 26-31]
CHAPTER VIII
Miscellaneous
Particulars of
debts and
deposits to be
furnished by
every money
lender
26- (1) Every money -lender carrying on the busine ss of money -lending from
before the commencement of this Act shall submit to the Registrar, a statement in
the prescribed form within a period of three months from the date of such
commencement :
[Provided that the Registrar may on an application by such m oney-lender for
sufficient cause condone the delay and accept the statement submitted within three
months from the date of the commencement of the Uttar Pradesh Regulation of
Money-Lending (Amending) Act, 1978.]1
(2) The statement referred to in sub -section (1) shall contain the particulars of
debts due to each money -lender and of deposits made with him and such other
particulars as may be prescribed.
(3) Every such statement shall be counter -signed, dated and sealed by the
Registrar and shall be kept and maintained in the manner prescribed.
(4) Notwithstanding anything contained in any contract, decree or order or any
other law for the time being in force, no money -lender shall be entitled to claim
any amount from a debtor in respect of any loan advance bef ore the
commencement of this Act, unless the name of such debtor and the amount due
from him has been specified in the statement referred to in sub-section (1).
Finality of
orders
27- (1) No order made by any officer or authority in exercise of any powe r
conferred by or under this Act shall be called in question in any court.
(2) 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 in pursuance of
this Act or of any order made thereunder.
Power to
make rules
28- The State Government may by notification make rules for carrying out the
purpose of this Act.
Repeal [29- The Usurious Loans Act, 1918 as amended in its application to Uttar Pradesh,
is hereby repealed wit h effect form August 10, 1976 in relation to loans and
advances to which the provisions of this Act apply.]2
Amendment
of U.P. Act
14 of 1940
30- In the Uttar Pradesh Regulation of Agricultural Credit Act, 1940 clauses (1),
(3) to (5) and (7) to (13) of section 2, sections 3 to 7 and 10 to 35 shall be omitted.
Repeal of U.P.
Act 44 of 1975
31- The Uttar Pradesh Prohibition of Bonded Labour Act, 1975 is hereby
repealed.
1. Added by section 6 of U.P. Act No.1 of 1979.
2. Subs. by section 7 ibid.
248
mÙkj izns”k lkgwdkjh fofu;eu vf/kfu;e] 1976
¿mÙkj izns”k vf/kfu;e la[;k 29 lu~ 1976À
THE UTTAR PRADESH REGULATION OF MONEY-LENDING ACT, 1976
[U.P. ACT NO. 29 OF 1976]
249
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¿mÙkj izns”k vf/kfu;e la[;k 29 lu~ 1976À
¿mÙkj izns”k fo/kku lHkk us fnukad 29 viSzy] 1976 bZ0 rFkk mÙkj izns”k fo/kku ifj’kn~ us
fnukad 6 ebZ] 1976 bZ0 dh cSBd esa Lohd`r fd;kAÀ
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dks vuqefr iznku dh rFkk mÙkj izns”kh; ljdkjh vlk/kj.k xtV esa fnukad 20 tqykbZ] 1976 dksa
izdkf”kr gqvkAÀ
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vf/kfu;e
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v/;k; 1
izkjfEHkd
1&& ¼1½ ;g vf/kfu;e mÙkj izns”k lkgwdkjh fo fu;eu vf/kfu;e ] 1976 dgk
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¼3½ ;g ,sls fnukad ls izo`Ùk gksxk] ftls jkT; ljdkj] vf/klwpuk }kjk bl fufeÙk fu;r
djsA
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¿¼d½ fdlh m/kkj ;k vfxze ij tks fdlh cSad ;k lgdkjh lfefr }kjk fn;k
tk; ;k fdlh fu{ksi ij tks mlds ;gka j[kk tk;(À2
¼[k½ fdlh m/kkj ;k vfxze ij ] tks ljdk j ;k fdlh LFkkuh; izkf/kdkjh]
Hkkjrh; thou chek fuxe ;k fdlh vU; ifjfu;r fuxe] ;k lkoZtfud dEiuh ¼tSlk
fd og dEiuh vf/kfu;e] 1956 esa ifjHkkf’kr gS½ ;k ljdkjh Mkd?kj cpr cSad dks ;k
mlds }kjk fn;k tk; ;k fdlh fu{ksi ij tks mlds ;gka j[kk tk;(
¼x½ dksbZ izfrHkwfr ] ftlesa dksbZ U;klh U;kl/ku dk fofu;kstu rRle; izo`Ùk
fdlh fof/k ds v/khu dj ldrk gS ] mlds Ø; ;k foØ; ;k vU; vUrj.k ij ¼ftlds
vUrxZr LFkkoj lEifÙk dk cU/kd ugha gS½(
¼?k½ dksbZ Hkfo’; fuf/k ftl ij izkf oMsUV Q.M ,sDV] 1925 ykxw gksrk gS ;k
dksbZ ekU;rk izkIr Hkfo’; fuf/k tSlk fd og vk; dj vf/kfu;e] 1961 dh /kkj k 2 ds
[k.M ¼38½ esa ifjHkkf’kr gS ;k dksbZ yksd Hkfo’; fuf/k ] tks yksd Hkfo’; fuf/k vf/kfu;e]
1968 ds v/khu LFkkfir dh x;h gS] mlds vfHknkrk ;k tekdrkZ dks] fuf/k esa mlds uke
tek jkf”k ls ,sls fuf/k ds fu;eksa ds vuqlkj fn;s x;s fdlh m/kkj ij(
¼³½ mÙkj izns”k yksd /ku ¼ns;ksa dh olwyh½ vf/kfu;e] 1972 dh /k kjk 3 esa
fufnZ’V fdlh djkj ij(
¼p½ fdlh m/kkj vfxze ;k fu{ksi ij] tks fdlh gqaMh ;k vU; fofu;eu i= ij
¼tSlk fd og ijØkE; fy[kr vf/kfu;e] 1881] esa ifjHkkf’kr gS½ ;k eky ij gd dh
nLrkost ij ¼tSlk fd og eky foØ; vf/kfu;e] 1930 esa ifjHkkf’kr gS½ fn;k tk;(
1- mn~ns”; vkSj dkj.kksa ds fooj.k ds fy;s d`i;k fnukad 29 viSzy] 1976 bZ0 dk ljdkjh vlk/kkj .k
xtV nsf[k,A
2- m0iz0 vf/kfu;e la0 1 o’kZ 1979 }kjk izfrLFkkfirA
250
¿mÙkj izns”k lkgwdkjh fou;eu vf/kfu;e] 1976À ¿/kkjk 3À
¼N½ fdlh m/kkj ;k vfxze ij tks lkslkbVh jftLVªhdj.k vf/kfu;e] 1860
ds ;k fdlh lkoZtfud /kekZFkZ ;k iq.;kFkZ mn~ns”; ls lEcfU/kr fd lh vU;
vf/kfu;fer ds v/khu jftLVªhd`r fdlh lkslkbVh ;k ,lksfl;s”ku dks ;k mlds
}kjk fn;k tk; ;k fdlh fu{ksi ij tks mudks fn;k tk;(
¼t½ fdlh m/kkj ij] tks fdlh ljdkjh lsod dks ,sls lsodksa ds dY;k.k
;k lgk;rk ds fy;s LFkkfir fdlh fuf/k ls fn;k tk; vkSj tks ljdkj }kjk Lohd`r
gks] ;k mlds lEcU/k esa ykxw ugha gksxhA
¼2½ /kkjk 12 dh dksbZ ckr fdlh jftLVªhd`r lkgwdkj ;k fdlh lafonkdkj ;k dksbZ
o`fÙk O;kikj ;k m|ksx djus okys fdlh vU; O;fDr dks m/kkj nh x;h ikap gtkj :i;s ls
vf/kd jkf”k ds lEcU/k esa ykxw u gksxhA
3&& bl vf/kfu;e esa & ifjHkk’kk,a
¼1½ cSad dk rkRi;Z fuEufyf[kr ls gS %&
¼d½ cSafdx jsX;wys”ku ,sDV] 1949 esa ifjHkkf’kr dksbZ cSaddkjh dEiuh (
¼[k½ LVsV cSad vkQ bafM;k ,sDV] 1955 ds v/khu xfBr LVsV cSad vkQ
bafM;k (
¼x½ LVsV cSad vkQ bafM;k ¼lClhfM;jh cSad½ ,sDV] 1959 esa ijhHkkf’kr dksbZ
leuq’kaxh cSad(
¼?k½ cSaddkjh dEiuh ¼miØeksa dk vtZu vkSj vUrj.k½ vf/kfu;e] 1970 ds
v/khu xfBr ^^rRleku u;k cSad**]
¼³½ jhtuy :jy cSad ,sDV] 1976 dh /kkjk 3 dh mi/kkjk ¼1½ ds v/khu
LFkkfir jhtujy :jy cSad (
¼p½ cSafdax jsX;wys”ku ,sDV] 1949 dh /kkjk 51 ds v/khu dsUnzh; ljdkj
}kjk vf/klwfpr dksbZ cSaddkjh laLFkk] ;k
¼N½ jkT; ljdkj }kjk bl vf/kfu;e ds iz;kstukFkZ cSad ds :i esa
vf/klwfpr dksbZ vU; cSaddkjh ;k foRrh; laLFkkA
¼2½ ^^lkgwdkjh dkjckj** dk rkRi;Z m/kkj ns us ds dkjckj ls gS pkgs og fdlh vU;
dkjckj ds lEcU/k esa gks ;k mlds vfrfjDr gks ;k u gks(
¼3½ ^^lgdkjh lfefr** dk rkRi;Z mÙkj izns”k lgdkjh lfefr vf/kfu;e] 1965 esa
ifjHkkf’kr lgdkjh lfefr ls gS(
¼4½ ^^C;kt** ds vUrxZr m/kkj ds lEcU/k esa dksbZ ,slh /kujk f”k gS pkgs mldk uke
dqN Hkh gks] tks m/kkj ds izfrQykFkZ ;k vU;Fkk mlds lEcU/k esa lkgwdkj dks ewy/ku ds
vfrfjDr nh xbZ ;k ns; gks] fdUrq mlds vUrxZr lkgwdkj }kjk [kpZ] izHkkj ;k O;; ds fy;s
;k mlds dkj.k bl vf/kfu;e ds micU/kksa ds vuqlkj fof/kiwoZd yh t kus okyh dksbZ /kujkf”k
ugha gS (
¼5½ ^^m/kkj** dk rkRi;Z udnh ;k ftUlh C;kt ij nh tkus okyh jkf”k ls gS vkSj
mlds vUrxZr dksbZ ,slk leO;ogkj gS tks rRor% m/kkj gks fdUrq mlds vUr xZr fdlh eky
dk ,sls eky ds O;kikjh }kjk lk[k ij ;k voØ; ij foØ; ugha gS(
¼6½ ^^lkgwdkj** dk rkRi;Z ,sls O;fDRk ls gS] tks lkgwdkjh dk dkjckj djrk gks(
¼7½ ^^ewy/ku** dk rkRi;Z fdlh m/kkj ds lEcU/k esa] _.kh d ks oLrqr% nh x;h
/kujkf”k ls gS(
¼8½ ^^jftLVªhdj.k** dk rkRi;Z bl vf/kfu;e ds v/khu jftLVªhdj.k ls gS] vkSj
^^jftLVªhd`r dk vFkZ rnuqlkj yxk;k tk;xkA
251
¿mÙkj izns”k lkgwdkjh fou;eu vf/kfu;e] 1976À ¿/kkjk 4&7À
v/;k; &2
vf/kdkfj;ksa dh fu;qfDRk
4&& ¼1½ jkT; ljdkj vf/klwpuk izdkf”kr djds] ,d iz/kku jftL Vªkj] lkgwdkjh
¼ftls vkxs iz/kku jftLVªkj dgk x;k gS½ ftldh vf/kdkfjrk lEiw.kZ mÙkj izns”k esa gksxh]
vkSj mrus lkgwdkjh jftLVªkj ¼ftUgsa vkxs jftLVªkj dgk x;k gS½ ;k] lkgwdkjh mi jftLVªkj
¼ftUgs vkxs mi jftLVªkj dgk x;k gS½ vkSj lkgwdkjh lgk;d jftLVªkj ¼ftUgsa vkxs lgk;d
jftLVªkj dgk x;k gS½ ftrus og mfpr le>s] fu ;qDr dj ldrh gS vkSj muesa ls izR;sd
dh vf/kdkfjrk ,sls {ks= esa gksxh] tks fufnZ’V dh tk;A
jftLVªhdj.k izkf/kdkjh
¼2½ iz/kku jftLVªkj dk v/kh{k.k ] funs”ku vkSj fu;a=.k jftLVªkj] mi jftLVªkj vkSj
lgk;d jftLVªkj ij bl vf/kfu;e ds v/khu muds d`R;ksa ds lEiknu ds laca/k esa gksxkA
5&& iz/kku jftLVªkj] jftLVªkj] mi jftLVªkj vkSj lgk;d jftLVªkj] dks fdlh Hkh
O;fDr }kjk fd;s tk jgs lkgwdkjh ds dkjckj ds ys[kksa vkSj vU; vfHkys[kksa ds lE cU/k esa
fujh{k.k djus dh “kfDr vkSj ,slh vU; “kfDr gksxh] tks fofgr dh tk;A
Yks[kk vkSj vU; vfHkys[kk sa
dk fujh{k.k dju s dh
“kfDr
6&& izR;sd jftLVªkj viuh vf/kdkfjrk ds vUrxZr {ks= ds fy;s lkgwdkjksa dk ,d
jftLVj ,sls izi= esa j[ksxk vkSj muesa ,sls C;ksjs fn;sa tk;asxs] tks fofgr fd;s tk;aA
Lkkgwdkjksa dk jftLVj
v/;k; & 3
lkgwdkjksa dk jftLVªhdj.k
7&& ¼1½ ;fn bl vf/kfu;e ds izkjEHk ds fnukad ij lkgwdkjh dk dkjckj djus
okyk dksbZ O;fDr og dkjckj mÙkj izns”k ds fdlh Hkkx esa ,sls izkjEHk ds i”pkr~ djuk
pkgrk gS ¿;k dksbZ O;fDr mDr fnukad ds i”pkr~ ,slk dkjckj mRrj izns”k ds fdlh Hkkx esa
izkjEHk djuk pkgrk gSÀ1 rks og] ftl jftLVj dh vf/kdkfjrk dh LFkkuh; lhekvksa ds Hkhrj
mlds dkjksckj dk eq[; LFkku fLFkfr gks] ml dks vkSj tgka mlds dkjckj dk eq[; LFkku
mÙkj izns”k ds ckgj fLFkr gS og fdlh jftLVªkj dks ] ftldh vf/kdkfjrk dh LFkkuh;
lhekvksa ds Hkhrj mlds }kjk dkjckj fd;k tk; ;k djuk izLrkfor gks] bl vf/kfu;e ds
v/khu lkgwdkjksa ds :i esa jftLVªhdj.k ds fy;s vkosnu&i= ns ldrk gS %
jftLVªhj.k dk izek.k&i=
ijUrq bl vf/kfu;e ds izkjEHk g ksus ds igys ls mDr dkjckj djus okyk dksbZ
O;fDr ¿mRrj izns”k lkgwdkjh fofu;eu la”kks/ku½ vf/kfu;e] 1979 ds izkjEHk ds fnukad lsÀ 2
rhu ekl ds Hkhrj bl vf/kfu;e ds v/khu jftLVªhdj.k ds fy, vkosnu&i= ns ldrk gSA
¼2½ vkosnu&i= ,sls izi= esa gksxk vkSj mlesa ,sls C;ksjs fn;sa tk;saxs vkSj mlds lkFk
,slh Qhl tek dh tk;xh ] ftldk Hkqxrku ,slh jhfr ls fd;k tk;xk] tks fofgr fd;s
tk,aA
¼3½ jftLVªkj viuk ;g lek/kku djus ds i”pkr~ fd vkosnu&i= mi/kkjk ¼2½ dh
vis{kkvksa ds vuq:i gS vkSj vkosnd ,slk O;fDr ugha gS ] ftlds fo:) /kkjk 16 ;k 22 dh
mi/kkjk ¼2½ ds v/khu dksbZ vkns”k rRle ; izo`Ùk gS] mldk uke vkSj vU; C ;ksjs /kkjk 6 esa
fufnZ’V lkgwdkj jftLVj esa ntZ djsxk vkSj mls fofgr izi= esa jftLVªhdj.k dk izke.k&i=
nsxkA
1- m0iz0 vf/kfu;e la[;k 1 o’kZ 1979 dh /kkjk 3 ¼d½ }kjk c<k;k x;kA
2- mi;qZDRk dh /kkjk 3 ¼[k½ }kjk izfrLFkkfirA
252
¿mÙkj izns”k lkgwdkjh fou;eu vf/kfu;e] 1976À ¿/kkjk 8&11À
¼4½ ,slk izek.k&i= lEiw.kZ mÙkj izns”k esa ekU; gksxk vkSj tc rd fd og bl
vf/kfu;e ds v/khu igys gh fujLr ;k fuyfEcr u dj fn;k tk;] vius izkjEHk gksus ds
fnukad ls ,d o’kZ dh vof/k ds fy;s izo`Ùk jgsxk] vkSj lkgwdkj ,slh Qhl nsus ij] tks fofgr
dh tk;] vius izek.k&i= ds uohdj.k ds fy;s gdnkj gksxk tc rd fd jftLVª kj i;kZIr
dkj.k ls izek.k&i= dk uohdj.k djus ls bUdkj u djs ijUrq fdlh izek.k&i= dk
uohdj.k djus ls bUdkj djus dk dksbZ vkns”k rc rd ugha fn;k tk;xk tc rd fd
lkgwdkj dks dkj.k crkus dk volj u ns fn;k x;k gksA
8&& ¼1½ jftLVªkj fdlh Hkh le;] i;kZIr dkj.ko”k] /kkjk 7 ds v/khu fn;s x;s
jftLVªhdj.k ds izek.k&i= dks fujLr ;k fuyfEcr dj ldrk gS %
jftLVªhdj.k ds izek.k &
i= dk fujlu vkSj
fuyEcu
ijUrq fdlh izek.k&i= dks fujLr djus dk dksbZ vkns”k rc rd ugha fn;k tk;xk
tc rd fd lkgwdkj dks dkj.k crkus dk volj u ns fn;k x;k gksA
¼2½ tgka mi/kkjk ¼1½ ds v/khu jftLVªhdj.k dk dksbZ izek.k&i= fuyfEcr ;k fujLr
fd;k tk; ogka dksbZ O;fDr fdlh izfrdj ;k fdlh jftLVªhdj.k Qhl dks okil ikus dk
gdnkj u gksxkA
9&& /kkjk 7 ds v/khu izek.k&i= u nsus ;k /kkjk 8 ds v/khu mls fujLr ;k
fuyfEcr djus ds jftLVªkj ds vkns”k ls O;fFkr dksbZ O;fDr ,sls vkns”k ds fnukad ls rhl
fnu ds Hkhrj iz/kku jftLVªkj dks ml vkns”k ds fo:) vihy dj ldrk gS ] tks ml ij
,slk vkns”k nsxk] ftls og mfpr le>sA
vihy
v/;k; & 4
lkgwdkj ds dÙkZO; vkSj nkf;Ro
10&& ¼1½ dksbZ O;fDr lkgwdkjh dk dkjckj ugha djsxk tc rd fd mlds ikl
jftLVªhdj.k dk ekU; izek.k&i= u gks %
Lkkgwdkjh ds dkjckj ij
fucZU/ku
ijUrq /kkjk 7 dh mi/kkjk ¼1½ ds ijUrqd esa fufnZ’V O;fDr bl vf/kfu;e ds vU;
micU/kksa ds v/khu jgrs gq, mDr ijUrqd esa mfYyf[kr vof/k i;ZUr vkSj rRi”pkr~ tc rd
fd jftLVªhdj.k ds fy;s mldk vkosnu&i= vLohd`r u dj fn;k tk; ] dkjckj djrk
jgsxkA
¼2½ izR;sd jftLVªhd`r lkgwdkj vius jftLVªhd`r izek.k&i= dk izn”kZu ,slh jhfr
ls djsxk] tks fofgr dh tk;A
11&& ¼1½ izR;sd jftLVªhd`r lkgwd kj] tks vekur ds :i esa turk ls /ku dk
mn~xzg.k djrk gS] nzO; lEifÙk ¼fyfDoM v lsV~l½ ds :i esa ,slh jkf”k dks lqjf{kr j[ksxk ]
tks dkjckj dh lekfIr ij fdlh fnu ,sls vekurksa ds lEcU/k esa mlds ifj ’kks/kuh; nkf;Ro
ds iPphl izfr”kr ls de u gksA
udn ifjlEifÙk dk
vuqj{k.k
¼2½ mi/kkjk ¼1½ esa fufnZ’V dksbZ lkgwdkj fdlh le; ,sls vizfrHkw r m/kkj esa tks
fdlh Hkh fnu dkjckj cUn djus ij mlds ikl tek /kujkf”k ds ipkl izfr”kr ;k mlds
}kjk vujf{kr udn ifjlEifÙk;ksa ds nqxqus ls vf/kd /kujkf”k tks Hkh vf/kd gks] fofu;ksftr
ugha djsxkA
Li’Vhdj.k& bl /kkjk ds iz;kstuksa ds fy;s] lkgwdkj ds lEcU/k esa in ^^nzO;
lEifÙk** dk rkRi;Z fuEufyf[kr ls gS %&
¼d½ lkgwdkj ds ikl jksdM+ ckdh ( ;k
¼[k½ fdlh vuqlwfpr cSad esa pkyw [kkrk ;k fdlh vU; fu{ksi ys[ks esa
mlds }kjk /k`r dksbZ /kujkf”k] ;k
253
¿mÙkj izns”k lkgwdkjh fou;eu vf/kfu;e] 1976À ¿/kkjk 12&14À
¼x½ LFkkoj lEifÙk ds cU/kd dks NksM+dj ,sls HkkjeqDr izfrHkwfr;ksa esa mlds
}kjk fofu;kstu] ftlesa dksbZ U;klh rRle; izo`Ùk fdlh fof/k ds v/khu U;kl /ku
dk fofu;kstu dj ldrk gSA
12&& ¼1½ dksbZ lkgwdkj] rRle; izo `Ùk fdlh fcØh] vkns”k] :f<+] lafonk ;k fyf[kr
;k rRle; izo`Ùk fdlh vU; fof/k esa fdlh ckr ds gksrs gq, Hkh] fdlh m/kkj ds lEcU/k esa]
pkgs og bl vf/kfu;e ds izkjEHk gksus ds iwoZ ;k i”pkr~ fn;k x;k gks] ,slh nj ls vf/kd
nj ij C;kt ysus dk gdnkj u gksxk] ftls mi/kkjk ¼2½ ds v/khu vf/klwfpr fd;k tk;A
C;kt dh vf/kdre nj
¼2½ jkT; ljdkj] okf.kfT;d m/kkj ds fy;s vuqlwfpr cSadksa }kjk lkekU;r;k yh
tkus okyh C;kt dh nj ij fopkj djus ds i”pkr~ C;kt dh vf/kdre nj vf/klwfpr dj
ldrh gS] tks lkgwdj ys ldrk gS %
ijUrq izfrHkwr vkSj vizfrHkwr m/kkj ds fy;s fHkUu&fHkUu nj vf/klwfpr dh tk ldrh
gSA
¼3½ mi/kkjk ¼2½ ds v/khu vf/klwfpr C;kt dh nj esa fdlh ifjorZu ls ,sls ifjorZu
ds iwoZ fn;s x;s fdlh m/kkj ds lEcU/k esa C;kt ds fdlh nkos dh fof/kekU;rk ij dksbZ izHkko
ugha iM+sxkA
13&& ¼1½ izR;sd lkgwdj % Lkkgwdkj ds dÙkZO;
¼d½ vius lkgwdkjh ds dkjckj ds nkSjku fn;s x;s fdl h m/kkj ds lk{;
Lo:i izR;sd nLrkost esa %&
¼,d½ okLrfod ewy/ku] vkSj
¼nks½ viuh jftLVªhdj.k la[;k] mfYyf[kr djsxk ;k djk;sxk (
¼[k½ ,slk ys[kk] izi= vkSj jftL Vj j[ksxk] tks fofgr fd;s tk;sa vkSj
jftLVªkj dks ,slh fu;rdkfyd fooj.kh izLrqr djsxk] tks fofgr dh tk;s]
¼x½ _.kh ;k mlds ,tsUV }kjk fd;s x;s izR;sd Hkqxrku ds fy;s mls de
ls de ,d lk{kh }kjk vfHkizekf.kr jlhn nsxk] vkSj
¼?k½ fofgr izHkkj dk Hkqxrku djus ij _.kh dh ,slk nLrkost ;k okf’k Zd
ys[kk&fooj.k nsxk] tks fofgr fd;s tk;sA
¼2½ dksbZ _.kh ] ftls mi/kkjk ¼1½ ds [k.M ¼?k½ ds v/khu dksbZ nLrkost ;k
ys[kk&fooj.k fn;k x;k gks] mldh lR;rk dks vfHkLohdkj ;k vLohdkj djus ds fy;s ck/;
u gksxk vkSj mlds }kjk ,slk u djuk Lor% mldh lR;rk dks Lohd kj dj ysuk ugha le>k
tk;xkA
14&& ¼1½ bl vf/kfu;e ds izkjEHk gksus ds i”pkr~ fdlh lkgwdkj }kjk fn;k tkus
okyk izR;sd m/kkj] ;fn ,sls m/kkj dh /kujkf”k ,d gtkj :i;s ;k bll s vf/kd gks] pSd
}kjk fn;k tk;xk %
dfri; m/kkj dsoy pS d
}kjk fn;k tk;xk
¿ijUrqd bl mi/kkjk dh dksbZ ckr fdlh ,sls laO;ogkj ij ykxw u gksxh tgka iw.kZ
;k vkaf”kd :i ls vlanRr cU/k&i= ;k cpu&i= ds cnys esa u;k cU/k&i= ;k cpu&i=
fu’ikfnr fd;k tk;AÀ1
¼2½ mi/kkjk ¼1½ ds mYya?ku esa fn;s x;s fdlh m/kkj ds lEcU/k esa lkgwdkjh dk
izR;sd laO;ogkj “kwU; gksxkA
1- m0 iz0 vf/kfu;e la0 1 o’kZ 1979 dh /kkjk 4 }kjk c<k;k x;kA
254
¿mÙkj izns”k lkgwdkjh fou;eu vf/kfu;e] 1976À ¿/kkjk 15&18À
v/;k; & 5
okn izfØ;k
15&& ¼1½ bl /kkjk ds micU/k&
¼d½ fdlh lkgwdkj }kjk bl vf/kfu;e ds izkjEHk gksus ds i”pkr~ fn;s x;s
m/kkj dh olwyh ds fy;s]
Lkkgwdkj ds nkoksa dk
izksT; fo”ks’k micU/k
¼[k½ fdlh lkgwdkj }kjk fdlh m/kkj ds lEcU/k esa] pkgs og bl vf/kfu;e
ds izkjEHk gksus ds iwoZ fn;k x;k gks ;k mlds i”pkr~] bl vf/kfu;e ds izkjEHk gksus
ds Ik”pkr~ yh x;h fdlh izfrHkwfr ;k fd; s x;s fdlh djkj dks] pkgs og ys[kk
ifj”kks/ku ds :i esa ;k vU; izdkj ls gks] izo`Ùk djus ds fy,]
¼x½ fdlh lkgwdkj ds fo:) fdlh m/kkj ds lEcU/k esa] pkgs og bl
vf/kfu;e ds izkjEHk gksus ds iwoZ ;k mlds i”pkr~ fn;k x;k gks] bl vf/kfu;e ds
izkjEHk gksus ds i”pkr~ mls nh x;h fdlh izfrHkwfr ds ekspu ds fy;s]
izR;sd okn ij] pkgs mldh lquokbZ ,d i{kh; dh tk; ;k vU; izdkj
ls] ykxw gksaA
¼2½ fdlh ,sls okn esa] ;fn U;k;ky; dks ;g izrhr gks fd lkgwdkj dk nkok] iw.kZr%
;k va”kr% vlR; gS] vkSj ;g fd lkgwdkj us /kkjk 13 dh mi/kkjk ¼1½ dh fdlh Hkh vis{kk dk
ikyu djus esa pwd dh gS rks U;k;ky; mls okn&O;; dk fn;k tkuk vLohdkj dj nsxk vkSj
mls ns; lEiw.kZ C;kt ;k mlds fdlh Hkkx dks Hkh vLohd`r dj ldrk gS] vkSj tgka bl
vis{kk ds fo’k; esa p wd dh xbZ gS fd m/kkj fo’k;d fdlh Hkqxrku ds fy;s _.kh dks jlhn
nh tk;xh ;k tgka lkgwdkj }kjk ewy /ku dks lgh ugha crk;k x;k gS] ogka U;k;ky; ewy/ku
ds fdlh Hkkx dks Hkh vLohdkj dj ldrk gSA
16&& ¼1½ /kkjk 15 dh mi/kkjk ¼1½ esa fufnZ’V fdlh ckr esa] ;fn U;k;ky; dh ;g
jk; gks fd lkgwdkj us bl vf/kfu;e ds fdlh Hkh micU/k dk tkucw>dj mYya?ku fd;k gS]
rks og mldk jftLVªhdj.k izek.k&i= fujLr dj ldrk gS ;k ,slh vof/k ds fy;s] tks
fofufnZ’V dh tk; fuyfEcr dj ldrk gSA
¼2½ dksbZ vihy ;k iqujh{k.k U;k;ky;] ftlds ;gka fdlh ,sls okn ds fofu”p; ds
fo:) dksbZ ;k iqujh{k.k izLrqr fd;k x;k gks] dkj.k vfHkfyf[kr djds mi/kkjk ¼1½ ds
v/khu fdlh vkns”k ds izorZu dks ,slh “krksZa ij] ;fn dksbZ gks] ftUgsa og mfpr le>sa
LFkfxr dj ldrk gS] vkSj ,sls vkns”k dk ifj’dkj ;k vfHk“kwU;u dj ldrk gSA
Okkn vkfn fu.khZr djus
okys U;k;ky; }kjk
izek.k&i= dk fujlu ;k
fuyEcu
17&& ¼1½ /kkjk 16 ;k /kkjk 22 dh mi/kkjk ¼2½ ds v/khu dksbZ vkns”k nsus okyk
U;k;ky; vius vkns”k dh ,d izfrfyfi ml jftLVªkj dks Hkstsxk] ftlus mDr izek.k& i=
tkjh fd;k gks vkSj jftLVªkj rnuqlkj vko”;d dk;Zokgh djsxkA
¼2½ /kkjk 15 dh mi/kkjk ¼2½] /kkjk 16 vkSj /kkjk 22 ds micU/kksa esa ls izR;sd micU/k]
mDr micU/kksa esa ls fdlh Hkh vU; micU/k ds vfrfjDr gS vkSj muesa ls fdlh vU; micU/k
dk vYihdkjd u gksxkA
/kkjk 16 vkSj 22 ds v/khu
vkns”kksa ds laca/k lkekU;
micU/k esa
¿18&& fdlh lkgwdkj }kjk /kkjk 15 dh mi/kkjk ¼1½ esa fufnZ’V fdlh lkgwdkjksa ds
dfri; m/kkj] djkj ;k izfrHkwfr ds v/kkj ij dksbZ okn lafLFkr ugha fd;k tk ldsxk] tc
rd u fd ,slk m/kkj nsrs le; ;k ,slk djkj djrs le; ;k ,slh izfrHkwfr ysrs le; &&
¼d½ ,slk lkgwdkj jftLVªhdj.k ;k fof/kekU; izek.k&i= /kkj.k djrk jgk gks( ;k
¼[k½ ,slk lkgwdkj ,sls izek.k&i= ds fy, vkosnu dj pqdk gks] tks vLohd`r u
dj fn;k x;k gks(
Lkkgwdkjksa ds dfri; oknksa
ij jksd
255
¿mÙkj izns”k lkgwdkjh fou;eu vf/kfu;e] 1976À ¿/kkjk 19&22À
¼x½ /kkjk 7 dh mi/kkjk ¼1½ ds ijUrqd esa fofufnZ’V vof/k vlekIr jgh gksAÀ1
19&& rRle; izo`Ùk fdlh lafonk ;k fdlh fof/k esa fdlh ckr ds gksrs gq, Hkh] fdlh
lkgwdkj }kjk mÙkj izns”k esa okLro esa ;k LosPNk ls fuokl djus okys ;k dksbZ dkjckj djus
okys ;k ykHk ds fy;s Lo;a dk;Z djus okys O;fDRk dks fn;s x;s fdlh m/kkj ;k mlds
lEcU/k esa ns; C;kt dh olwyh ds fy;s bl vf/kfu;e ds izkjEHk gksus ds i”pk r~ okn dsoy
,sls U;k;ky; esa ftldh vf/kdkfjrk dh LFkkuh; lhekvksa ds Hkhrj _.kh fuokl djrk gS ;k
dkjckj djrk gS ;k ykHk ds fy, dk;Z djrk gS] u fd fdlh vU; U;k;ky; esa lafLFkr
fd;k tk ldrk gS %
ijUrq lg&_.kh dh fLFkfr esa okn ,sls U;k;ky; ls lafLFkr fd;k tk;xk] ftldh
vf/kdkfjrk dh LFkkuh; lhekvksa ds Hkhrj dksbZ lg&_.kh fuokl djrk gS ;k dkjckj djrk
gS ;k ykHk ds fy;s dk;Z djrk gSA
Okkn lafLFkr fd;s tkus
dk LFkku
v/;k; & 6
_.kh }kjk /kujkf”k dk tek fd;k tkuk
20&& ¼1½ dksbZ _.kh vius }kjk lkgwd kj dks fdlh m/kkj ds lEcU/k esa ewy /ku]
C;kt ;k nksuksa ds :i esa ns; /kujkf”k dk fufonk lkgwdkj dks dj ldrk gS] Hkys gh og
/kujkf”k ns; gks pqdh gks ;k ughaA
¼2½ ;fn lkgwdkj] bl izdkj fufonÙk dksbZ /kujkf”k Lohdkj u djs rks _.kh ml
/kujkf”k dks eqf UlQ ds U;k;ky; esa ] ftldh {ks=h; vf/kdkfjrk gks] ml lkgwdkj ds uk e
tek dj ldrk gSA
¼3½ rnqijkar U;k;ky; tek dh x;h /kujkf”k dk fyf[kr uksfVl lkgwdkj ij rkehy
djk;sxk] vkSj og ,slh ;kfpdk nsus ij] ftlesa m/kkj ds lEcU/k esa rRle; ns; /kujkf”k vkSj
mDr /kujkf”k dks ysus dh Loh d`fr mfYyf[kr gksxh] ml /kujkf”k dks izkIr dj ldrk gS
vkSj mldk fofu;kstu izFker% C;kt ds izfr vkSj vo”ks’k /kujkf”k dk] ;fn dksbZ gks] ewy/ku
ds izfr dj ldrk gSA
Lkkgwdkj dks ns; /kujkf”k
dk U;k;ky; esa tek
fd;k tkuk
21&& tgka _.kh us /kkjk 20 ds v/khu dksbZ /kujkf”k U;k;ky; esa tek dh gks ogka
,slh /kujkf”k lkgwdkj dks Hkqxrku dh x;h le>h tk;xh] vkSj ;FkkfLFkfr] ewy/ku ;k mlds
Hkkx ij C;kt dk yxkuk bl izdkj tek fd;s tkus ds fnukad ls lekIr gks tk;xkA
tek dh xbZ /kujkf”k
lkgwdkj dks Hkqxrku dh
xbZ le>h tk;xh
v/;k; & 7
vijk/k vkSj Excerpt shown. Open the full act in Lexace.