LexThe UNITED PROVINCES COTTON PEST CONTROL ACT, 1936
Uttarakhand · state statute
Open in Lexace · Ask the AI about this act
Lka;qDr izkUr dikl ukf”kdhV fu;U=.k vf/kfu;e] 1936
¿la;qDr izkUr vf/kfu;e la0 11] 1936À
THE UNITED PROVINCES COTTON PEST CONTROL ACT, 1936
[U. P. ACT No. XI OF 1936]
Lka;qDr izkUr dikl ukf”kdhV fu;U=.k vf/kfu;e] 19361
¿la;qDr izkUr vf/kfu;e la[;k 11] 1936À
XkouZesUV vkQ bafM;k ¼,MIVs”ku vkQ bafM;u ykt½ vkMZj] 1937 }kjk vuqdwfyr
rFkk ifj’d`r
,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj’d`rA
¿XkoZuj us 4 fnlEcj] 1936 rFkk xouZj tujy us 20 tuojh] 1937 dks Lohd`fr
iznku dh rFkk xouZesaUV vkQ bafM;k ,sDV] 1919 dh /kkjk 81 ds v/khu 6 Qjojh] 1937 dks
izdkf”kr2 gqvkAÀ
dikl ds cht ds mfpr leqipkj dh O;oLFkk djus ds fy,
vf/kfu;e
;g b’Vdj gS fd dikl dh Qlyksa dks] “kyHk IysV~;sMªk xklhfiyk lw.M ds] ftls
lkekU;r% xqykch lwaMh dgk tkrk gS] ykokZ ds vkdze.k ls {kfr u igqapus nsus ds mn~ns”; ls
dkil ds cht ds mfpr leqipkj dh O;oLFkk dh tk;] vkSj bl vf/kfu;e dks ikfjr djus
ds fy, xouZesUV vkQ bafM;k ,sDV dh /kkjk 80&, dh mi/kkjk ¼3½ ds v/khu xouZj tujy
dh iwoZ eatwjh izkIr dh tk pqdh gS]
IkzLrkouk
vr% ,rn~}kjk fuEufyf[kr vf/kfu;e cuk;k tkrk gS(
1&& ¼1½ ;g vf/kfu;e la;qDr izkUr dikl ukf”kdhV fu;U=.k vf/kfu;e] 1936
dgyk,xkA
Lkaf{kIr uke] foLrkj vkSj
izkjEHk
¼2½ bldk foLrkj3 lEiw.kZ ¿mRrj izns”kÀ4 ¿***À5 esa gksxkA
¼3½ ;g ,sls fnukad6 ;k fnukadksa dks rFkk ¿mRrj izns”kÀ4 ds ,sls Hkkxksa esa izo`Rr gksxk
tSlk fd ¿jkT; ljdkjÀ7 ljdkjh xtV esa vf/klwpuk }kjk le;≤ ij funs”k nsA
2&& Tkc rd fo’k; ;k izlax esa dksbZ ckr izfrdwy u gks] bl vf/kfu;e esa & IkfjHkk’kk;sa
¼d½ ^^fu;fU=r {ks=** dk rkRi;Z ¿mRrj izns”kÀ 4 ds fdlh ,sls Hkkx ls gS
ftlesa ;g vf/kfku;e /kkjk 1 dh mi/kkjk ¼3½ ds v/khu tkjh dh xbZ vf/klwpuk ds
vk/kkj ij izo`Rr gks]
1- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy, vlk/kkj.k xtV] fnukad 18 twu] 1936 Ik`’B 6&7 nsf[k,]
2- xtV 1936] Hkkx 7 Ik`’B 1&6 nsf[k,A
3- bl vf/kfu;e dk foLrkj bl lkj.kh ds LrEHk 1 esa mfYyf[kr {ks=ksa esa] LrEHk 2 esa mfYyf[kr vf/kfu;e ;k
vkMZj ds v/khu fd;k x;k gS vkSj bls ,sls {ks=ksa esa] LrEHk 3 esa mfYyf[kr foKfIr] ;fn dksbZ gksa] ds v/khu ml
fnukad ls tks izR;sd ,sls {ks= ds lkeus lrEHk 4 esa mfYyf[kr gS] izo`Rr fd;k x;k gSA
{ks= vf/kfu;e vFkok vkns”k ftuds
vUrxZr izlkfjr fd, x,
foKfIr ;fn dksbZ gS
ftuds vUrxZr izHkkoh
fd;k x;k
frfFk ftlls izHkkoh
fd;k x;k
1 ftyk jkeiqj jkeiqj ¼,Iyhds ”ku vkQ ykt]½
,sDV] 1950
30 fnlEcj]] 1949
2 ftyk cukjl Ckukjl ¼,Iyhsds”ku vkQ ykt½
vkMZj] 1949
3262@17] fnukad 30
uoEcj] 1949
30 uoEcj] 1949
3 ftyk Vsgjh x<+oky Vsgjh&x<+oky ¼,Iyhds”ku vkQ
ykt½ vkMZj] 1949
Rknso rnso
4- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds fy;s izfrLFkkfirA
5- mi;qZDr }kjk “kCn ¼vkQ vkxjk ,sUM vo/k½ fudkys x,A
6- ;g vf/kfu;e 1 vDVwcj] 1939 ls izo`Rr gqvkA
7- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izksfofU”k;y xouZesUV½ ds fy;s izfrLFkkfir ftls , MsIVs”ku vkQ ykt vkMZj] 1937 }kjk ¼yksdy
xouZesUV½ ds fy;s izfrLFkkfir fd;k x;k FkkA
¿la;qDr izkUr dikl ukf”kdhV fu;U=.k vf/kfu;e] 1936À ¿/kkjk 3&7À
¼[k½ ^^fofgr** ds rkRi;Z bl vf/kfu;e ds v/khu cuk, x, fu;eksa }kjk ;k
muds v/khu fofgr ls gS]
¼x½ ^^vifj’d`r dikl** dk rkRi;Z ds ikS/ks ds fcuk vksVs gq, xqPNs ls gS]
ftls lkekU;r% dikl dgk tkrk gS]
¼?k½ ^^cht** dk rkRi;Z dikl ds ikS/ks ds cht ls gS]
¼M-½ ^^gkFk ls vksVus** dk rkRi;Z ,sls lkf/k= }kjk vksVus ls gS] tks ekuo
“kfDr ls izpkfyr gksrk gks]
¼p½ vius oS;kdjf.kd :Ik&Hksnksa vkSj ltkrh; inksa lfgr ^^leqipkj** dk
rkRi;Z cht dks fdlh ukf”kdhV ds ladze ls eqDr djus ds iz;kstuksa ds fy,] fofgr
izfdz;k ds v/khu djus ls gSA
3&& fdlh fu;fU=r {ks= esa vifj’d`r dikl dk] pkgs mDr {ks= esa mldk mRiknu
fd;k x;k gks ;k vk;kr fd;k x;k gks] izR;sd Lokeh ,sls fnukad ds iwoZ] ftls fofgr fd;k
tk;xk vkSj tks ,sls mRiknu ;k vk;kr ds vxys ekpZ ds lksygosa fnu ds ckn dk u gksxk
mls vksVok,xk %
vifj’d`r dikl dk vksVk
tkuk
IkzfrcU/k ;g gS fd dksbZ fnukad] tks viSzy ds izFke fnu ds ckn dk u gks] ,sls
vfUre fnukad ds :Ik esa fofgr fd;k tk ldsxk] ftl rd fd ,slk ifj’d`r dikl gkFk esa
vksVk tk ldsxkA
4&& /kkjk 7 ds micU/kksa ds v/khu jgrs gq, fdlh fu;fU=r {ks= es cht dk izR;sd
Lokeh] pkgs ,sls cht dk ml {ks= esa mRiknu f d;k x;k gks] ;k vk;kr fd;k x;k gks vkSj
,slk izR;sd O;fDr] ftlus fdlh vU; O;fDr dh vksj ls fdlh vifj’d`r dikl dks vksVus
dk dk;Z vius gkFk esa fy;k gks] ,sls fnukad ds iwoZ] tks fofgr fd;k tk;sxk vkSj tks /kkjk 3
esa iwoZ fufnZ’V fofgr fnukad ds Ik”pkr~ ds lkr fnu ds ckn dk u gksxk] ,sls cht dk
leqipkj ,sls <ax ls djk,xk] tks fofgr fd;k tk; %
Ckht dk leqipkj
IkzfrcU/k ;g gS fd lw;Z dh /kwi esa lq[kkdj cht dk leqipkj djus ds iz;kstu ds
fy, fofgr fnukad vizSy ds izFke fnu ds iwoZ dk vkSj ebZ ds iUnzgosa fnu ds ckn dk ugha
gksxkA
5&& dksbZ Hkh O;fDr fdlh ,sls cht dk] ftldk fofgr jhfr ls leqipkj u fd;k
x;k gks] fodz; ;k vU;Fkk O;; u djsxk %
vleqipkfjr cht ds
O;;u dk izfr’ks/k
IkzfrcU/k ;g gS fd gkFk ls vksVs x, cht dk fdlh o ’kZ esa] vDrwcj ds izFke fnu
vkSj vxys ekpZ ds iUnzgosa fnu ds chp fodz; ;k vU;Fkk O;;u fd;k tk ldsxkA
6&& dksbZ Hkh O;fDr ,sls cht dks] ftldk /kkjk 4 ds micU/kksa ds vuqlkj leqipkj
u fd;k x;k gks] u cks,xk] u cksok,xkA
vleqipkfjr cht dks cksus
dk izfr’ks/k
7&& ¼1½ dksbZ Hkh O;fDr fdl h fu;fU=r {ks= esa dksbZ vifj’d`r dikl] /kkjk 3 esa
iwoZ fufnZ’V fofgr fnukad ds Ik”pkr~ vkSj vxys flrEcj ds iUnzgosa fnu rd vFkok dksbZ
cht fdlh Hkh le;] jsy }kjk vkSj cUn oSxuksa esa rFkk bl vf/kfu;e ds v/khu fn, x,
ykblsUl ds fucZU/kuksa ds vuqlkj gh vk;kr djsxk ;k djk,xk] vU;Fkk ugha %
fu;af=r {ks= esa vifj’d`r
dikl ;k cht dk vk;kr
IkzfrcU/k ;g gS fd ;g mi/kkjk ,sls vifj’d`r dikl ;k cht ij] ftls jsyos }kjk
cUn oSxuksa esa ,sls {ks= ls gksdj izokfgr fd;k tk jgk gks vkSj vfHkogu ds lkekU; dze esa
;kukUrj.k ds iz;kstuksa ds flok;] ,sls {ks= ds Hkhrj fdlh LFkku ij u mrkjk tk;] ykxw u
gksxhA
¿la;qDr izkUr dikl ukf”kdhV fu;U=.k vf/kfu;e] 1936À ¿/kkjk 8&10À
¼2½ ,slk izR;sd O;fDr] tks mi/kkjk ¼1½ ds micU/kksa ds vuqlkj fdlh fu;fU=r {ks=
esa fdlh vifj’d`r dikl ;k cht dk vk;kr djrk gks ;k djkrk gks] mlds mDr {ks= ds
Hkhrj igqapus ds iwoZ fdlh ,sls LFkku esa tks ykblsUl esa fofufZnZ’V fd;k tk;xk] mldh
vksVkbZ vkSj leqipkj ds fy, Ik;kZIr O;oLFkk djsxk vkSj mlds igqapus ij rRdky gh mls
mDr LFkku dks izofgr djk,xk vkSj mi/kkjk ¼3½ ds micU/kksa ds vuqlkj mls ogka vksVok,xk
vkSj mldk leqipkj djk,xk %
IkzfrcU/k ;g gS fd ;g mi/kkjk fdlh fu;fU=r {ks= esa fdlh vU; fu;fU=r {ks= ls
bl izdkj vk;kr fd, x, fdlh ,sls cht ij ykxw ugha gksxh] ftlds lEcU/k esa fofgr jhfr
ls ;g izekf.kr fd;k x;k gks fd mldk ,sls vU; fu;fU=r {ks= esa igys gh leqipkj fd;k
tk pqdk gSA
¼3½ fdlh ,sls cht dh n”kk esa] tks fdlh o’kZ esa flrEcj ds iUnzgosa fnu ds Ik”pkr~
vkSj /kkjk 3 esa iwoZ fufnZ’V fofgr fnukad dks ;k mlls iwoZ vk;kr fd;k x;k gk s] mi/kkjk ¼2½
esa micfU/kr leqipkj] bl micU/k ds v/khu jgrs gq, fd leqipkj iwokZsDr fofgr fnukad ds
vM+rkyhl ?kaVs rd iwjk gks tk,] ykblsul esa fofuZfn’V LFkku ij mlds igqapus ds pkSng
fnu ds Hkhrj iwjk fd;k tk;xk( vkSj
¼4½ ;fn vifj’d`r dikl ;k cht dh n”k k esa] ftls /kkjk 3 ds iwoZ fufnZ’V fofgr
fnukad ds ckn vkSj vxys flrEcj ds iUnzgosa fnu rd vk;kr fd;k x;k gks] mi/kkjk ¼2½ esa
micfU/kr vksVkbZ vkSj leqipkj] ykblsUl esa fofufnZ’V LFkku ij mlds igqapus ds vM+rkyhl
?kaVs ds Hkhrj] iwjk fd;k tk;xkA
8&& ;fn vksVus okyksa ls vH;kosnu izkIr gksus ij ;k vU;Fkk] ¿jkT; ljdkjÀ 1 dk
;g lek/kku gks tk; fd bl vf/kfu;e ds micU/kksa ds ykxw gksus ls fu;fU=r {ks= ds Hkhrj
vksVus okyksa ds fgrksa ij izfrdwy izHkko iM+k gS] rks og ,slk vkns”k dj ldsxh] ftlls ;g
izfr’ks/k fd;k x;k gks ,sls dkykof/k;ksa ds nkSjku] ftUgsa mlesa fofufnZ’V fd;k tk;] ml
fu;fU=r {ks= ls vifj’d`r dikl ;k fu;kZr] bl vf/kfu;e ds v/khu fn, x, ykblsUl ds
fucU/kuksa ds vuqlkj fd, tkus ds flok; ugha fd;k tk;sxk vkSj og ,sls vkns”k dks fdlh
Hkh le; fujflr dj ldsxhA
fu;af=r {ks= ls vifj’d`r
dikl dk fu;kZr
9&& ,slk izR;sd O;fDr] tks cht dk leqipkj] lw;Z dh /kwi esa lq[kk dj djus ls
vU;Fkk] djus dk dk;Z vius gkFk esa ysrk gS] ,sls vfHkys[k jftLVj vkSj ys[ks j[ksxk] tks
fofgr fd, tk,aA
jftLVjksa dk j[k tkuk
10&& ¼1½ ¿jkT; ljdkjÀ 1 bl vf/kfu;e }kjk ;k rn~/khu cuk, x, fu;eksa }kjk
fujh{kd dks leuqfn’V lHkh ;k fdUgha “kfDr;ksa dk iz;ksx djus rFkk lHkh ;k fdUgha drZO;ksa
dk ikyu djus ds fy, ,sls O;fDr;ksa dks ftUgsa og Bhd le>s] fujh{kd fu;qDr dj ldsxh
vkSj mu LFkkuh; lhekvksa dks ifjfuf”pr dj ldsxh] ftuds Hkhrj ,slh “kfDr;ksa dk iz;ksx
vkSj ,sls drZO;ksa dk ikyu fd;k tk ldsxkA
fujh{kdksa dh fu;qfr vkSj
“kfDr;ka
¼2½ dksbZ Hkh fujh{kd ,sls fu;eksa ds v/khu jgrs gq,] tks rnFkZ cuk, tk, &
¼,d½ ,sls leLr LFkkuks a esa izos”k dj ldsxk vkSj mudk fujh{k.k dj
ldsxk] ftuesa vifj’d`r dikl dh vksVkbZ ;k fodz; vFkok cht ds leqipkj ;k
fodz; ds lEcfU/kr dksbZ dkjksckj fd;k tkrk gks(
1- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU”k;y xouZesUV½ ds fy;s izfrLFkkfir ftls ,Ms IVs”ku vkQ
ykt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy;s izfrLFkkfir fd;k x;k FkkA
¿la;qDr izkUr dikl ukf”kdhV fu;U=.k vf/kfu;e] 1936À ¿/kkjk 11&12À
¼nks½ cht ds leqipkj ds fy, yxkbZ xbZ fdlh e”khujh dh ijh{kk dj
ldsxk]
¼rhu½ ;g vfHkfuf”pr djus ds iz;kstu ds fy, fd fdlh cht dk
izHkkodkjh <ax ls leqipkj fd;k x;k gS ;k ugha ¼leqipkj ds iwoZ ;k Ik”pkr~½
mldh ijh{kk dj ldsxkA
¼pkj½ fdUgha ,sls vfHkys[kksa ;k jftLVjksa ;k ys[kkvksa dh] ftudk j[kk]
tkuk fofgr gks] ijh{kk dj ldsxk]
¼ik¡p½ fdUgha ,sls Hkw &x`gkfn esa ftuds ckjs esa mls ;g fo”okl djus dk
dkj.k gks fd muesa vifj’d`r dikl ;k cht bl vf/kfu;e dk ;k rn~/khu cuk,
x, fu;eksa dk mYy?ku djds j[kk tk jgk gS] fcuk okjUV ds izos”k dj ldsxk vkSj
mudh ryk”kh ys ldsxk] izfrcU/k ;g gS fd ,slk izos”k vkSj ,s lh ryk”kh fdlh ,sls
fujh{kd }kjk] tks jktif=r vf/kdkjh gks] ;k mlds fyf[kr izkf/kdkj ds v/khu dh
tkus ds flok; ugha dh tk,xh]
¼N%½ ,slh vU; “kfDr;ksa dk iz;ksx dj ldsxk] tks fofgr dh tk,A
11&& Tkks dksbZ /kkjk 3 ls 7 rd esa ls fdlh /kkjk ds vkSj /kkjk 9 ;k /kkjk 8 ds
v/khu fd, x, fdlh vkns”k ds] micU/kksa dk mYya?ku djds dksbZ dk;Z djsxk ;k fcuk
mfpr dkj.k ds dksbZ ckr djus dk yksi djsxk] og izFke oxZ eSftLVªsV ds le{k nks’kflf)
ij&&
“kkfLr;ka
¼d½ mlh /kkjk dk mYya?ku djds fd, x, izFke vijk/k ds fy, ;k
f}rh; vijk/k ds fy, tqekZus ls] tks ,d lkS #Ik, ls vf/kd u gksxk] vkSj
¼[k½ mlh /kkjk dk mYya?ku djds fd, x, r`rh; ;k Ik”pkr~orhZ vijk/k
ds fy, tqekus ls tks ikap lkS #Ik, ls vf/kd u gksxk]
n.Muh; gksxk %
IkzfrcU/k ;g gS fd tc dksbZ O;fDr mDr /kkjkvksa esa ls fdlh /kkjk dk
mYya?ku djds fd, x, izFke vijk/k ds fy, fl)nks’k Bgjk;k tk;] rks eftLVªsV
mls tqekZus dk naMkns”k nsus ds ctk; HkRlZuk ds Ik”pkr~ fueqZDr dj ldsxkA
12&& ¼1½ tc dHkh dksbZ O;fDr fdlh ,sls vijk/k ds fy, fl)nks’k Bgjk;k x;k
gks tks&
¼d½ /kkjk 3]
¼[k½ /kkjk 4]
¼x½ /kkjk 6] ;k
¼?k½ /kkjk 7(
,sls vifj’d`r dikl dk
cht ds O;;u ds fy,
ftlds laca/k esa dksbZ
vijk/k fd;k x;k gks]
eftLVsªV }kjk vkns”k
dk mYya?ku djds fd, x, dk;Z ;k yksi ls gqvk gks rks eftLVsªV naMkns”k nsus ds]
;k HkRlZu ds Ik”pkr ~ vijk/kh dks fueqZDr dju ds le; vijk/kh dks ;g funs”k nsus okyk
vkns”k Hkh djsxk fd og&
;FkkiwoksZDr ¼d½ dh n”kk esa] mrus le; ds Hkhrj tks vkns”k esa fofufnZ’V fd;k tk;]
ml vifj’d`r dikl dks ftuds lEcU/k esa vijk/k fd;k x;k gks] vksVok, vkSj bl izdkj
izkIr cht dk leqipkj djok,]
;FkkiwoksZDr ¼[k½ dh n”kk esa] ml cht dk ftlds lEcU/k esa vijk/k fd;k x;k gks]
mrus le; ds Hkhrj tks vkns”k esa fofufn’V fd;k tk; ;k rks leqipkj djk,] ;k mls
lEcfU/kr fu;fU=r {ks= ls pkSchl ?kaVs ds Hkhrj gVok,]
;FkkiwokZsDr ¼x½ dh n”kk esa] ml Hkwfe esa ftlds lEcU/k esa vijk/k fd;k x;k gks
mrus le; ds Hkhrj] tks vkns”k esa fofufnZ’V fd;k tk;] gy pyok,] ;k
¿la;qDr izkUr dikl ukf”kdhV fu;U=.k vf/kfu;e] 1936À ¿/kkjk 13À
;FkkiwokZsDr ¼?k½ dh n”kk esa] ml vifj’d`r dikl dks ;k ml cht dks] ftlds
lEcU/k eas vijk/k fd;k x;k gks] lEcfU/kr fu;fU=r {ks= ls pkSchl ?kaVs ds Hkhrj gVok,A
¼2½ ;fn vijk/kh mi/kkjk ¼1½ ds v/khu eftLVsªV }kjk fd, x, vkns”k dk fofufnZ’V
le; ds Hkhrj ikyu djus esa vlQy jgs rks] eftLVªsV ,sls vf/kdkjh dks] tks r nFkZ izkf/kd`r
fd;k tk;] funs”k nsxk fd og vkns”k dks rqjUr fu’ikfnr djs ;k ;FkkiwokZsDr ¼d½] ¼[k½ ;k
¼?k½ dh n”kk esa] Lofodsdkuqlkj] mDr vifj’d`r dikl ;k cht dks tyok dj u’V djk,
vkSj bl funs”k dks dk;kZfUor djus esa mDr vifj’d`r dikl ;k cht dks tyok dj u’V
djk, vkSj bl funs”k dks dk;kZfUor djus esa mDr vf/kdkjh }kjk mixr leLr O;;ksa dh
fjiksVZ eftLVsªV dks dh tk,xh vkSj os mlds vkns”k ds v/khu vijk/kh ls] fdlh ,sls tqekZus
ds vfrfjDr ftldk naMkns”k mls fn;k x;k gks] tqekZus dh olwyh ds fy, fof/k }kjk
micfU/kr jhfr ls olwy fd, tk;saxsA
13&& ¼1½ ¿jkT; ljdkjÀ 1 fuEufyf[kr fo’k;ksa ds ckjs esa bl vf/kfu;e ls laxr
fu;e cuk,xh] vFkkZr~&
fu;e fcukus dh “kfDr
¼d½ mu fnukdksa dks fu;r djuk] ftu rd fd vifj’d`r dikl dh
vksVkbZ dj nh tk;xh] os izkf/kdkjh ftuds }kjk ,sls fnukad fu;r fd, tk;saxs vkSj
og jhfr] ftlls os izdkf”kr fd, tk;saxs]
¼[k½ mu fnukadksa dks fu;r djuk ftu rd fd cht dk leqipkj dj
fn;k tk;xk] os izkf/kdkjh] ftuds }kjk ,sls fnukad fu;r fd, tk;asxs vkSj og jhfr
ftlls os izdkf”kr fd, tk;saxs] vkSj
¼x½ os <ax] ftuls vkSj og jhfr ftlls] cht dk leqipkj fd;k tk;xkA
¼2½ ¿jkT; ljdkjÀ 1 vU; fo’k;ksa ds lEcU/k esa ,sls fu;e cuk ldsxh] tks bl
vf/kfu;e ds micU/kksa dks dk;kZfUor djus ds iz;kstu ds fy, vko”; gksaA
¼3½ fo”k’Vr% vkSj mi/kkjk ¼2½ }kjk iznRr “kfDr dh O;kidrk ij izfrdwy izHkko
Mkys fcuk ,sls fu;e fuEufyf[kr ds fy, micUI/k dj ldsaxsA &
¼d½ os “krsaZ ftu ij vkSj os ifjfLFkfr;ka] ftuesa dksbZ {ks= fu;fU=r {ks=
?kksf’kr fd;k tk ldsxk]
¼[k½ /kkjk 7 ds v/khu ykblsUlksa vkSj izek.k&Ik=ksa dk fn;k tkuk] os
izkf/kdkjh ftuds }kjk ,sls ykblsUl vkSj izek.k&Ik= fn, tk ldsaxs] vkSj ,sls
ykblsalksa dh “krsaZ]
¼x½ /kkjk 7 dh mi/kkjk ¼1½ ds v/khu vk;kr fd, x, cht ds leqipkj ds
fy, ykblsalksa es aLFkkuksa dk fofunsZ”k]
¼?k½ og izkf/kdkjh] ftlds }kjk vkSj os “krsaZ ftuds v /khu dksbZ ykblsUl]
fdlh fu;fU=r {ks= ls vifj’d`r dikl ds fu;kZr ds fy,] fn;k tk ldsxk] fofgr
fd;k tkuk]
¼³½ /kkjk 9 ds micU/kksa ds vuqlkj vfHkys[kksa] jftLVjksa vkSj ys[kkvksa dk
j[kk tkuk]
¼p½ fujh{kdksa dh fu;qfDr vkSj /kkjk 10 }kjk iznRr “kfDr;ksa dk muds }kjk
iz;ksx vkSj mUgsa ,slh vU; “kfDr;ksa dk iznku fd;k tkuk] tks bl vf/kfu;e ds
iz;kstuksa ds fy, vko”;d gksa]
1- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU”k;y xouZesUV½ ds fy;s izfrLFkkfir ftls ,MsIVs”ku vkQ
ykt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA
¿la;qDr izkUr dikl ukf”kdhV fu;U=.k vf/kfu;e] 1936À ¿/kkjk 14&15À
¼N½ /kkjk 12 dh mi/kkjk ¼2½ ds v/khu U;k;ky; ds vkns”kksa dks dk;kZfUor
djus ds fy, vf/kdkfj;ksa dks l”kDr djuk vkSj og jhfr] ftlls ,sls vkns”k
dk;kZfUor fd, tk;asaxs( vkSj
¼t½ ¿jkT; ljdkjÀ1 }kjk viuh “kfDr;ksa dk izfrfufgr fd;k tkukA
¼4½ mu fu;eksa dk izk:Ik] ftUgsa bl vf/kfu;e ds v/khu cukus dh izLFkkiuk gks]
jkT; ¿fo/kku e.My ds nksuksa lnuksaÀ 2 ds le{k j[kk tk;xk vkSj fu;eksa dks ml le; rd
vfUre :Ik ls ugha cuk;k tk;xk tc rd fd ¿fo/kku e.My ds nksuksa lnUkksa dksÀ 3 mu ij
viuh jk; O;fDr djus dk volj u feyk gksA
¼5½ ,sls lHkh fu;e ¿ljdkjh xtVÀ4 esa izdkf”kr fd, tk;saxs vkSj tc rd fd dksbZ
Ik”pkr~orhZ fnukad u fu;r fd;k tk;] ,sls izdk”ku ds fnukad dks izo`Rr gksaxsA
14&& ¼1½ ¿jkT; ljdkjÀ1 /kkjk 13 ds v/khu fu;e cukus dh “kfDr ds flok; bl
vf/kfu;e ds v/khu dh viuh “kfDr;ksa esa ls ,slh “kfDr;ka] tks og Bhd le>sa] lEHkkxh;
vk;qDr ;k d`f’k funs”kd ;k ftyk vf/kdkjh dks] bl vf/kfu;e ds v/khu cuk, x, fu;e ksa
ds vuqlkj izfrfufgr dj ldsxhA
“kfDr;ksa dk izfrfgr fd;k
tkuk
15&& dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh fdlh Hkh ,slh ckr ds ckjs esa
tks bl vf/kfu;e ds v/khu ln~HkkoukiwoZd dh xbZ gks ;k dh tkus ds fy, vk”kf;r gks]
fdlh O;fDr ds fo#) u gksxhA
bl vf/kfu;e ds v/khu
dk;Z djus okys O;fDr;ksa
dks laj{k.k
1- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU”k;y xouZesUV½ ds fy;s izfrLFkkfir ftls ,MsIVs”ku vkQ
ykt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA
2- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼chFk pSEclZ vkQ fn izkfofU”k;y ysftLyspj½ ds fy;s izfrLFkkfir
ftls ,MsIVs”ku vkQ ykt vkMZj] 1937 }kjk ¼ysftLysfVo pSEcj½ ds fy, izfrLFkkfir fd;k x;k FkkA
3- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼chFk pSEclZ vkQ ysftLyspj½ ds fy, izfrLFkkfirA
4- ,MsIVs”ku vkQ ykt vkMZj] 1937 }kjk ¼xouZesUV xtV½ ds fy, izfrLFkkfirA
THE UNITED PROVINCES COTTON PEST CONTROL ACT, 19361
[U. P. ACT NO. XI OF 1936]
Adapted and modified by the Government of India (Adaptation of Indian Laws) Order, 1937
Adapted and modified by the Adaptation of Laws Order, 1950
[Received the assent of the Governor on December 4, 1936, and of the Governor General on
January 20, 1937 and was published 2 under section 81 of the Government of India Act, 1919, on
February 6, 1937.]
AN
ACT
to provide for the proper treatment of cotton seed
Preamble- WHEREAS it is expedient to provide for the proper treatment of cotton seed in order
to avoid damage to cotton crops by the attacks of the larva of the moth Platyedra
gossypiella Sund, commonly known as the Pink Bollworm, and whereas the previous
sanction of the Governor General has been obtained under sub section (3), of section 80 -
A of the Government of India Act to the passing of this Act;
It is hereby enacted as follows :
Short title,
extent and
commencement
1. (1) This Act may be called the United Provinces Cotton Pest Control Act, 1936.
(2) It extends3 to the whole of [Uttar Pradesh]4 [****]5
(3) It shall come into force on such date 6 or dates and in such parts of [Uttar
Pradesh]4 as th e [State Government] 7 may, by notification in the off icial
Gazette, from time to time, direct.
Definitions 2. In this Act, unless there is anything repugnant in the subject or context-
(a) "controlled area" means any part of [Uttar Pradesh] 4 in which the Act is in
force by virtue of a notification issued under sub-section (3) of section 1;
1. For S 0 R see Gaz., Extra. dated June 18, 1936, pp. 6-7.
2. See Gaz.; 1936, Pt. VII, pp. 1-6.
3. This Act has been extended to the areas mentioned in column 1 of this table under the Act or Order
mentioned in column 2 and enforced in such areas under notification, if any, mentioned in column 3 with
effect from the date mentioned in column 4 against each such area.
Areas Act or Order under which
extended
Notification, if any,
under which enforced
Date from which
enforced
1 2 3 4
1. Rampur district Rampur (Applicaton
of Laws) Act, 1950.
No. 3262/XVII and December 30, 1949
2. Banaras district Banaras (Applicaton
of Laws) Act, 1949.
32-2(1)/XVII November30, 1949
3.Tehri-Garhwal
district
Tehri-Garhwal
(Applicaton of Laws)
Act, 1949.
Ditto Ditto
4. Subs by the A. O. 1950 for (the United Provinces).
5. The words (of Agra and Oudh) omit. by ibid.
6. The Act came in force on Oct. 1, 1939.
7. Subs by the A.O.1960 for (Provincial Government) which had been subs, by the A. O.1937
(for L.G.).
[The United Provinces Cotton Pest Control Act, 1936] [Section 3-7]
(b) "prescribed" means prescribed by or under rules framed under this Act;
(c) "raw cotton" means the unginned locks of the cotto n plant commonly known
as kapas ;
(d) "seed" means the seed of the cotton plant. ;
(e) "hand ginning" means ginning by means of apparatus operated by human
power;
(f) "treat" with its grammatical variations and cognate expressions means to
subject see d to a prescribed process for the purposes of freeing it from
infection by a pest.
Ginning of
cotton
3. In any controlled area every owner of raw cotton whether produced in or
imported into that area, shall cause it to be ginned before such date as shall
be prescribed, being not later than the sixteenth day of March next
following such production or importation :
Provided that a date not later than the first day of April may be
prescribed as the latest date by which such raw cotton may be hand ginned.
Treatment of
seed
4. Subject to the provisions of section 7, every owner of seed in any controlled
area, whether such seed has been produced in or imported into that area, and
every person who has undertaken the ginning of any taw cotton on behalf of
another, shall before a date, which shall be prescribed, be ing not later than
seven days after the prescribed date first referre d to in section 3, cause such
seed to be treated by such method as shall be prescribed :
Provided that for the purpose of treatment of seed by exposure to the
heat of the sun the date pr escribed shall be not earlier than the first day of
April and not later than the fifteenth day of May.
Prohibition of
disposal of
untreated seed
5. No person shall sell or otherwise dispose of any seed which has not been
treated in the prescribed manner :
Provided that unt reated hand -ginned seed may be s old or otherwise
disposed of between the fir st day of October in any year and the fifteenth
day of March next following.
Prohibition of
sowing of
untreated seed
6. No person shall sow or cause to be sown any seed which has not been
treated in accordance with the provisions of section 4.
Import of raw
cotton or seed
into controlled
area
7. (1) No person shall import or cause to be imp orted into a controlled area any
raw cotton after the prescribed date first referred to in section 3 and not later
than the fifteenth day of Sep tember next following, or any seed a t any time,
except by railway and in closed wagons and except in a ccordance with the
terms of a licence issued under this Act :
Provided that this sub -section shall not apply to raw cotton or seed
conveyed by railway throug h such area in closed wagons and not unloaded
at any place within area for the purpose of transshipment in th e ordinary
course of transit.
[The United Provinces Cotton Pest Control Act, 1936] [Section 8-10]
(2) Every person importing or causing to be imported any raw cotton or seed
into a controlled area in accordance with the provisions of sub -section (1)
shall before its arrival within the said area make adequate arrangements for
its ginning and treatment at a place to be specified in the licence and o n its
arrival shall forthwith cause it to be conveyed to the said place and there
ginned and treated in accordance with the provisions of sub-section (3) :
Provided that this sub -section shall not apply to any seed to be so
imported into a controlled area from any other controlled area, in respect of
which seed it has been certified in the prescribed manner that it has already
been treated in such other controlled area.
(3) In the case of any seed imported after the fifteenth day of September in any
year and on or before the prescribed date fir st referred to in section 3, the
treatment provided for in sub section (2) shall be completed within
fourteen days of its arrival at the place specified in the licence, subj ect to
the provision that the treatment shall be completed not l ater than forty -
eight hours after the prescribed date aforesaid, and
(4) In the case of raw cotton or seed imported after the prescribed date first
referred to in section 3 and not later than the fifteenth day of September
next following the ginning and treatment provided for in sub -section (2)
shall be completed within forty -eight hours of its arrival at the pla ce
specified in the licence.
Export of raw
cotton from
controlled area
8. The [State Government]1 may, if it is satisfied, on receipt of representation
from ginners, or otherwise, that the application of the pr ovisions of this
Act 'has adversely affected the interests of ginners within a controlled area,
pass an order pr ohibiting, during such period as may be specified therein,
the export of raw cotton from that controlled area, except in accordance
with the terms o f a licence issued under this Act and may at any time
cancel such order.
Maintenance of
registers
9. Every person who undertakes the treatment of seed othe r wise than by
exposure to the h eat of the sun shall maintain such records, registers and
accounts as may be prescribed.
Appointment
and power of
inspectors
10. (1) The [State Government] 1 may appoint such persons as it thinks fit to
exercise all or any of the powers and perform all or any of the duties
assigned to an inspector by this Act or b y rules made thereunder and may
define the local limits within which such powers and duties ma y be
exercised and performed.
(2) Any inspector may, subject to such rules as may be made in this behalf-
(i) enter and inspect all places in which any busin ess connected with the
ginning or sale of raw cotton or t he treatment or sale of seed is
carried on ;
1. Subs. by the A. O. 1950 for (Provincial Govt.) which had been subs. by the A. O. 1937 for (L. G.).
[The United Provinces Cotton Pest Control Act, 1936] [Section 11-12]
(ii) examine any machinery installed for the treatment of seed;
(iii) examine any seed (before or after treatment) for the purpose of ascertaining
whether it has been effectively treated;
(iv) examine any records or registers or accounts the maintenance of which is
prescribed; .
(v) enter and search without warrant any premises in which he has reason to
believe that raw cotton or seed is being kept in contravention of this A ct
or the rules framed the reunder, provided that no s uch entry and search
shall be made except by, or under the written authority of, an ins pector
who is a gazetted officer;
(vi) exercise such other powers as may be prescribed.
Penalties 11. Whoever does any act, or without reasonable cause omits to do anything, in
contravention of the provisions of any of sections 3 to 7 and 9 or of an order
passed under section 8 shall be liable on conviction before a magistrate of the
first class-
(a) for a first offence or for a second o ffence in co ntravention of the same
section to a fine not exceeding one hundred rupees, and
(b) for a third or subsequent offence in contravention of the same section to a
fine not exceeding five hundred rupees :
Provided that when any person is convicted of a first offence in
contravention of any of the said sections the magistrate may instead of
sentencing him to fine release him after admonition.
Orders by
magistrate for
disposal of raw
cotton or seed
in respect of
which an
offence has
been committed
12. (1) Whenever any person has been convicted of an offence consisting of act or
omission in contravention of-
(a) section 3,
(b) section 4,
(c) section 6, or
(d) section 7,
the magistrate at the time of passing sentence or of releasing the offender
after admonition shall also pass an order directing the offender----
in case of (a) as aforesaid, to cause the raw cotton in respect of which the
offence has been committed to be ginned, and the seed so obtained to be treated,
within such time as shall be specified in the order,
in case of (b) as aforesaid, either to c ause the seed in respect of which the
offence has been committed to he treated within such time as sha ll be specified
in the order or to cause it to be removed from the controlled area concerned
within twenty four hours,
in case of ( c) as aforesaid, to cause the l and in respect of which the
offence has been committed to be ploughed over within such time as shall be
specified in the order, or
[The United Provinces Cotton Pest Control Act, 1936] [Section 13]
in case of (d) as aforesaid, to cause the raw cotton or seed in respect of
which the off ence has been committed to be removed from the controlled a rea
concerned within twenty four hours.
(2) If the offender has failed to comply with the order pass ed by the Magistrate
under sub-section (1) within the time specified, the magistrate shall direct such
officer as may be empowered in this behalf to execute the order forthwith or in
his discretion, in case of (a), ( b) of (d) as aforesaid, to cause t he said raw cotton
or seed to be destroyed by burning and all expenses incurred by the said officer
in carrying out. this direction sha ll be reported to the magis trate and under his
order shall be -recovered from the off ender in the manner provided by law for
the recovery of fines, in addition to any fine which the offender may have" been
sentenced.
Power to make
rules
13. (1) The [State Government] 1 shall make rules consistent with this Act in respect of
the following matter; namely-
(a) the fixing of dates by which raw cotton shall be ginned, the authorities by
which such dates shall be fixed and the manner i n which they shall be
published;
(b) the fixing of dates by which seed shall be treated, the authorities by whi ch
such dates shall be fixed and the manner in which they shall be published;
and
(c) the methods by, and the manner in which seed shall be treated.
(2) The, [State Government]1 may make such rules in respect of other matters as may
be necessary for the purpose of carrying into effect the provisions of this Act.
(3) In particular and without prejudice to the generality of the power conferred by
sub-section (2) such rules may provide for-
(a) the conditions on and circumstances in which an area may be declared to be
a controlled area,
(b) the issue of licences and certificates under section 7, the authori ties by
whom such licences and c ertificates may be issued, and the conditions of
such licences,
(c) the specificatio n in licences of places for the treatment of seed imported
under sub-section (1) of section 7,
(d) prescribing the authority by whom and the conditions under which a licence
may be issued for the export of raw cotton from a controlled area,
(e) the maintenance of records, registers and accounts according to the
provisions of section 9,
(f) the appointment of inspectors and the exercise by them of the powers
conferred by section 10 and the conferring on them such other powers as
may be necessary for the purposes of this Act,
1 -Subs, by the A. O. 1950 for (provl. Govt.) which had been subs. by the A. O. 1937 for (L.G.).
[The United Provinces Cotton Pest Control Act, 1936] [Section 14-15]
(g) the empowering of officers to carry out the orders of the court under
sub-section (2) of section 12 and the manner in which such orders shall
be carried out; and
(h) the delegation of its powers by the [State Government]1.
(4) A draft of rules, which it is proposed to make under this Act, shall be laid
before [both Houses of the State Legislatures]2 and the rules shall not be
finally made until [both Houses of the State Legislature have] 3 had an
opportunity of expressing an opinion on them.
(5) All such rules shall be published in the [Official Gazette] 4 and shall, unless
some l ater date is appointed, come into force on the date of such
publication.
Delegation of
powers
14. The State Government may delegate such of its powers under this Act, as it
thinks fit, save the power to make rules under section 13, to the Divisional
Commissioner or the Director of Agriculture or to a District Officer, in
accordance with rules framed under this Act.
Protection to
persons acting
under this Act
15. 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.
1Subs, by the A. O. 1950 for (Provincial Government) which had been subs. by the A. O. 1937 for
(L.G.).
2. Subs. by the A. O; 1950 for (both Chambers of the Provincial Legislature) which has been subs.
for (the L.C.) by the A. O. 1937.
3. Subs. by the A. O. 1950 for-(both Chambers of Legislature).
4. Subs. for (Government Gazette) by the A. O. 1937.