LexThe UNITED PROVINCES COTTON (STATISTICS) ACT, 1947
Uttarakhand · state statute
Open in Lexace · Ask the AI about this act215
la;qDr izkUr dikl ¼lkaf[;dh;½ vf/kfu;e] 1947
¿la;qDr izkUr vf/kfu;e la[;k 5] 1947À
THE UNITED PROVINCES COTTON (STATISTICS) ACT, 1947
[U. P. Act No. 5 of 1947]
216
la;qDr izkUr dikl ¼lkaf[;dh;½ vf/kfu;e] 19471
¿la;qDr izkUr vf/kfu;e la[;k 5] 1947À
,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj’d`r
¿;qukbVsM izkfoUlst ysftLysfVo ,lsEcyh us fnukad 13 vxLr] 1946 dks rFkk
;qukbVsM izkfoUlst ysftLysfVo dkmfUly us fnukad 18 tuojh] 1947 dh cSBd esa Lohd `fr
fd;kA
xouZesUV vkQ bafM ;k ,sDV] 1935 dh /kkjk 75 ds vUrxZr ;qukbVsM izkfoUlst ds
xouZj us fnukad 13 ekpZ] 1947 dks Lohd `fr iznku dh vkSj ;qukbVsM izkfoUlst xtV esa 22
ekpZ] 1947 dks izdkf”kr gqvkAÀ
la;qDr izkUr esa vifj ’d`r dikl ds lEcU/k esa lk af[;dh; ds laxzg.k dks
lqfo/kktud cukus ds fy,
vf/kfu;e
;g b’Vdj gS fd la;qDr izkUr esa vifj‘d`r dikl ds lEcU/k esa lkaf[;dh; ds
laxzg.k dks lqfo/kktud cuk;k tk;(
izLrkouk
vr% ,rn~}kjk fuEUkfyf[kr vf/kfu;e cuk;k tkrk gS(
1&&¼1½ ;g vf/kfu;e ^^la;qDr izkUr dikl ¼lkafa[;dh;½ vf/kfu;e] 1947^^
dgyk;sxkA
laf{kIr uke] foLrkj rFkk
izkjEHk
¼2½ bldk foLrkj2 lEiw.kZ mÙkj izns”k ij gksxkA
¼3½ og ,sls fnukad 3 ls izo`Ÿk gksxk] ftls ¿jkT; ljdkjÀ 4] ljdkjh xtV esa
vf/klwpuk }kjk rnFkZ fu;r djsA
1- mn~ns”;ksa rFkk dkj.kksa ds fooj.k ds fy, xtV 30 uoEcj] 1946] Hkkx 7] i`’B 15&16 nsf[k;sA
2- ;g vf/kfu;e bl rkfydk ds LrEHk 4 eas mfYyf[kr frfFk ls rFkk LrEHk 3 eas mfYyf[kr
foKfIr] ;fn dksbZ gks] ds vUrxZr LrEHk 2 eas mfYyf[kr vf/kfu;eksa vFkok vkns”kksa ds vUrxZr
mu {ks= eas izlkfjr fd;k x;k gS] ftudk mYys[k LrEHk 1 eas fd;k x;k gS %&
{ks= vf/kfu;e vFkok vkns”k]
ftuds vUrxZr foLrkj
fd;k x;k
foKfIr] ;fn dksbZ gks] ftuds
vUrxZr izHkkoh fd;k x;k
frfFk] ftlls izHkkoh
fd;k x;k
1 2 3 4
1&ftyk jkeiqj jkeiqj ¼,Iyhds”ku
vkQ ykt½
,sDV] 1950
foKfIr ;w0 vks0 la0
133@(iv)/ xvii--345&49]
fna0 28 Qjojh] 1951
3 ekpZ] 1951
2&ftyk cukjl cukjl ¼,Iyhds”ku
vkQ ykt½ vkMZj]]
1949
foKfIr ;w0 vks0 la0
133@(ii)/ xvii --204&50]
fna0 28 Qjojh] 1951
rnSo
3& ftyk fVgjh&
x<+oky
fVgjh x<+oky
¼,Iyhds”ku vkQ
ykt½ vkMZj]] 1949
foKfIr ;w0 vks0 la0 133 /
xvii--344&49] fna0 28
Qjojh] 1951
rnSo
3- ;g vf/kfu;e 1 fnlEcj] 1947 dks izo`Ÿk gqvkA xtV fnukad 15 uoEcj 1947] Hkkx 1] i`’ B
888 ij vf/klwpuk la[;k 9724@vV~Bkbl&&200] fnukad 6 uoEcj] 1947 nsf[k,A
4- ,MsIVs”ku vkWQ ykt vkMZj] 1950 }kjk ¼izkfoaf”k;y xouZesUV½ ds fy, izfrLFkkfirA
217
¿la0 izk0 dikl ¼lkafa[;dh;½ vf/kfu;e] 1947À ¿/kkjk 2&5À
2&& Tkc rd fo’k; ;k izlax esa dksbZ ckr izfrdwy u gks] bl vf/kfu;e esa & ifjHkk’kk;sa
¼1½ ^^dikl** dk rkRi;Z g j izdkj dh vifj’d`r dikl ls gS ] ftuds
vUrxZr fons”kh vifj’d`r dikl dk vof”k’V Hkh gSA
¼2½ ^^vkfFkZd lykgdkj** dk rkRi;Z ¿ mÙkj izns”kÀ1 ljdkj ds vkfFkZd
lykgdkj ls gS(
¼3½ ^^Hkkjrh; dsUnzh; dikl lfefr** dk rkRi;Z bafM;u dkVu ¼lsl½ ,sDV]
1923 ds v/khu] la?kfVr Hkkjrh; dsUnzh; dikl lfefr ls gS(
¼4½ ^^Lokeh** dk rkRi;Z dikl vksVus ds fdlh dkj[kkus ;k fdlh dikl
laihMu dkj[kkus ds Lokeh ls gS vkSj blds vurxZr ,sls dkj[kkus dk izcU/kd
vfHkdÙkkZ ;k izeq[k vf/kdkjh Hkh gS]
¼5½ ^^fofgr fnukad** dk rkRi;Z vxLr ds bdrhlosa fnu ls gS (
¼6½ ^^¿jkT;À2** dk rkRi;Z ¿mÙkj izns”kÀ1 ls gS (
¼7½ ^^O;kikjh** dk rkRi;Z ,sls O;fDr ls gS] tks dikl cspus ;k [kjhnus dk
dkjksckj djrk gks vk Sj blds vUrxZr dksbZ nyky ;k vk <+fr;ka] tks vU; O;fDr;ksa
ds fy;s dikl csprk ;k [kjhnrk gks vkSj mudh vksj ls dikl ;k LVkd j[krk gks(
;k dikl dk LVkd j[kus okyk dksbZ O;fDr] Hkh gS (
¼8½ ^^dikl vksVus dk dkj[kkuk** rFkk ^^dikl laihMu dkj[kkuk** inksa ds
os gh vFkZ gksaxs] tks dkVu ftfuax ,sUM izsaflx QSDVªht ,sDV] 1925 esa Øe”k% ^^dkVu
ftfuax QSDVªh** rFkk ^^dkVu izsaflx QSDVªh** inks ds gSA
1925 dk vf/k 0 la0 12
3&& ¼1½ izR;sd O;kikjh rFkk izR;sd Lokeh fofHkUu fQYeksa ds dikl ds ifjek.k ds
laca/k esa] tks mlds dCts esa fofgr fnukad dks gks] fooj.k] bl vf/kfu;e ds v/khu cuk;s
x;s fu ;eksa }kjk fofgr izi= esa] izfr o’kZ rS;kj djsxk ;k djk ;sxk vkSj mls vkfFkZd
lykgdkj dks nsxk ;k fnyk;sxkA
dikl dh okf’kZd fooj.kh
dk fn;k tkuk
¼2½ ,slh izR;sd fooj.kh fofgr fnukad ds lkr fnu ds Hkhrj vkfFkZd lykgdkj dks
nh tk;xh ;k Mkd }kjk Hksth tk;xh A
4&& vkfFkZd lykgdkj ;k mlds }kjk fyf[kr ls rnHkZ izk f/kd`r fdlh O;fDr dh]
/kkjk 3 ds v/ khu visf{kr dksbZ lkaf[;dh; laxz ghr djus ds iz;kstukFkZ fdlh ,sls] lalqxr
vfHkys[k ;k nLrkost rd igqap fdlh gksxh ] tks fdlh O;kikjh ;k Lokeh ds dCts esa gks]
vkSj og fdlh Hkh Hkh mfpr le; ij fdlh Hkh ,sl s Hkwx`gkfn esa izos”k dj ldsxk] ftlds
Hkhrj ,sls vfHkys[k ;k nLrkost dss gksus dk mls fo”okl gks vkSj og iwoksZDr iz;kstu ds
fy;s vko”;d dksbZ Hkh iz”u iwN ldsxkA
vfHkys[k ;k nLrkost rd
igqap dk vf/kdkj
5&& vkfFkZd lykgdkj /kkjk 3 ds v/khu izLrqr dh xbZ foojf.k;ksa dk ;k /kkjk 4
ds v/khu izkIr dks xbZ tkudkjh dk mi;ksx ,sls iz;kstuksa dss fy;s dj ldsxk ] ftUgsa og
mfpr le>s :i ls og ,slh foojf.k;ksa ;k tkudkjh dk mi;ksx Hkkjrh; dssUnzh; dikl
lfefr }kjk visfZ{kr fdUgha lka[;dh;ksa dh lEiwfrZ djus ds iz;kstukFkZ dj ldsxkA
/kkjk 3 ds v/khu visf{kr
fooj.kh dk ;k /kkjk 4 ds
v/khu izkIr dh xbZ
tkudkjh dk mi;ksx
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds fy, izfrLFkkfirA
2- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfoUl½ ds fy, izfrLFkkfirA
218
¿la0 izk0 dikl ¼lkafa[;dh;½ vf/kfu;e] 1947À ¿/kkjk 6&9À
6&& ¼1½ /kkjk 3 ds v/khu nh x;h dksbZ ,dy fooj.kh vkSj ,slh fooj.kh dk dksbZ
Hkkx rFkk 4 ds v/khu izkIr dh xbZ dksbZ tkudkjh] ;FkkfLFkfr] ml O;kikjh ;k Lokeh dh
ftuds }kjk og fooj.kh Hksth xbZ gks ;k tkudkjh nh x;h ;k mlds izkf/kd`r vfHkdÙkkZ dh]
fyf[kr iwoZ lgefr ds fcuk bl izdkj izdkf”kr u dh tk;sxh fd mldh fdUgha fof”kf’V;ksa
;g irk py lds fd os dikl vksVus ds fdlh fo”ks’k dkj[kkus ;k fdlh fo”ks’k dikl
laihMu dkj[kkus ;k fdlh fo”ks’k O;kikjh ds dkjksckj ds izfr funsZ”k djrh gSA
foojf.k;ksa vkSj tkudkjh
ds izdk”ku ij fuoZU/ku
¼2½ bl vf/kfu;e Hkkjrh; naM lafgrk] 1860 ds v/khu fdlh vfHk;kstu ds iz;kstuksa
ds flok;] fdlh Hkh O;fDr dks ] tks bl vf/kfu;e ds v/khu visf{kr lkaf[;dh; laxzg.k esa
u yxk gks] mi/kkjk ¼1½ esa fufnZ’V dksbZ ,dy fooj.kh ;k tkudkjh ns[kus dh vuqKk ugh nh
tk;xhA
1860 dk vf/k0 la0 45
7&&;fn dksbZ O;fDr & “kkfLr;ka
¼d½ /kkjk 3 ds v/khu visfZ{kr fooj.kh ;k tkucw> dj nsus ls b adkj
djsxk ;k fcuk oS/k dkj.k ds mls nsus dh mis{kk djsxk] ;k
¼[k½ tkucw> dj dksbZ ,slh fooj.kh nssxk ;k fnyk;sxk ] ftuds ckjs es aog
tkurk gks fd og feF;k gS] ;k
¼x½ /kkjk 4 ds }kjk iznÙk “kfDr;ksa dk iz;ksx djds iwNs x;s fdlh iz”u dk
mÙkj nsus ls badkj djsxk] ;k tkucw> dj mldk feF;k mÙkj nsxk] ;k
¼Ä½ lqlaxr vfHkys[k ;k nLrkost rd /kkjk 4 }kjk iznÙk igqap ds vf/kdkj
esa ;k izos”k ds vf/kdkj esa vMpu Mkysxk]
rks og tqekZus ls tks ikap lkS :i;s rd gks ldsxk] n.Muh; gksxk vkSj
tkjh jgus okys vijk/k dh n”kk esa vfrfjDr tqekZus ls tks izFke fnol ds i”pkr~
ml izR;sd fnol ds fy;s ] ftuds nkSjku vijk/k tkjh jgs] nks lkS :i;s rd gks
n.Muh; gksxk] rFkk fdlh feF;k fooj.kh ;k mÙkj izns”k ds laca/k esa vijk/k ml
le; rd tkjh le> tk;xk tc rd lgh fooj.kh ;k mÙkj u ns fn;k tk;A
8&& ;fn dksbZ O;fDr tks ml vf/kfu;e ds v/khu lkafa[;dh; laxzg.k esa yxk gS]
bl vf/kfu;e ds v/khu nh xbZ dksbZ tkudkjh ;k cukbZ xbZ fdlh fooj.kh dh vUroZLrq]
bl vf/kfu;e ds v/khu vius dÙkZO; ksa ds fu’iknu ls] vFkok bl vf/kfu;e ds v/khu ;k
Hkkjrh; n.M lafgrk] 1860 ds v/khu fdlh vijk/k ds fy;s vfHk;kst u ds iz;kstu ls]
vU;Fkk] tkucw> izdV djsxk rks og dkjkokl ls] ftldks vof/k N% ekl rd dh gks
ldsxh] ;k tqekZus ls] tks ,d gtkj :i;s rd gks ldsxk ;k dkjkokl rFkk tqekZus nksukssa ls
gh] n.Muh; gksxkA
tkudkjh rFkk fooj.k dks
vuqfpr :i ls izdV
djus ds fy, “kkfLr
9&& /kkjk 7 ds v/khu dksbZ vfHk;kstu ¿jkT; ljdkjÀ 1 dh fyf[kr iwoZ eatwjh ds
fcuk ugha fd;k tk;xhA
vijk/k dk laKku
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM xouZesUV½ ds fy, izfrLFkkfirA
219
¿la0 izk0 dikl ¼lkafa[;dh;½ vf/kfu;e] 1947À ¿/kkjk 10&11À
10&& bl vf/kfu;e ds v/khu lnHkkoiw.kZ dh xbZ ;k fd;s tkus ds fy;s vfHkizsr
fdlh ckr ds lac/k essa] fdlh O;fDr ds fo:} dksbZ okn ;k vU; fof/kd dk;Zokgh ugha dh
tk;xhA
bl vf/kfu;e ds v/khu
fd, x;s dk;ksZ ds fy,
laj{k.k
11&&¼1½ ¿jkT; ljdkjÀ1 bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s]
iwoZ izdk”ku dh “krZZ ds v/khu jgrs gq,] fu;e cuk ldsxhA
fu;e cukus dh “kfDr
¼2½ iwoZxkeh “kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk ,sls fu;eksa es
fuEufyf[kr fo’k;ksa ds fy;s O;oLFkk dh tk ldsxh] vFkkZr~ &
¼d½ /kkjk 3 ds v/khu izLrqr dh tkus okyh fooj.kh dk izkIr( vkSj
¼[k½ /kkjk 4 )kjk iznÙk nLrkostksa rd igqap ds vf/kdkj rFkk izos”k ds
vf/kdkj dk iz;ksxA
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfoaf”k;y xouZesUV½ ds fy, izfrLFkkfirA
220
THE UNITED PROVINCES COTTON (STATISTICS) ACT, 19471
[U.P. ACT NO. 5 OF 1947]
Adapted and modified by the Adaptation of Laws order1950
[Passed by the United Provinces Legislative Assembly on August 13, 1947 and by the
United Provinces Legislative Council on January 18, 1947.
Received the assent of the Governor General on March 13, 1947, under section 75 of the
Government of India Act, 1935, and was published in the United Provinces Government Gazette,
dated June 22, 1947.]
AN
ACT
to facilitate the collection of statistics relating to raw cotton in the United Provinces
Preamble WHEREAS it is expedient to facilitate the collection of statistics
relating to raw cotton in the United Provinces;
It is hereby enacted as follows :--
Short title,
extent and
commencement
1. (1) This Act may be called the “United Provinces Cotton (Statistics) Act, 1947”.
(2) It extends to the whole2 of Uttar Pradesh.
(3) It shall come into force on su ch date 3 as the [State Government] 4 may, by
notification in the official Gazette, appoint in this behalf.
1. For S.O.R. see gaz., dated November 33, 1946 part, VII, pp.15-16.
2. 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
Rampur District Rampur (Application of
Laws) Act, 1950.
No. U.O.133(iv)/ XVII-345·49, dated
February28,1951, in Gazette, dated
March 3, 1951, Part I, p.184.
March 3, 1951.
Banaras District Banaras (Application of
Laws)
Order, 1949.
No. U.O.-133 (ii)/
XVII-204·50, dated February 28,
1951, in Gazette dated March 3, 1951,
Part I. page 184.
Ditto
Tehri-Garhwal
District
Tehri-Garhwal
(Application of Laws)
Order, 1949.
No. U.O.-133/XVII- 344-49,dated
February 28,1951, in Gazette, dated
March 3, 1951, part 1, page 184
Ditto
3. The Act came into force on December 1, 1947, see, notification no. 9724/XXVIII-200, date Nov. 6, 1947
in Gazzettee Date Nov. 15, 1947, Pt.I. p. 828.
4. Subs. by the A.O. 1950 for [Provincial Government].
221
[The United Provinces Cotton (Statistics) Act, 1947] [Section 2-5]
Definitions
Act XII of 1925
2. In this Act, unless there is anything repugnant in the subject or context-
(i) "cotton" means raw cotton of every descriptio n, including foreign raw cotton
and cotton waste;
(ii) "Economic Adviser " means Economic Adviser to Government, [Uttar
Pradesh]1;
(iii) "Indian Central Cotton Committee" means the Indian Central Cotton
Committee constituted under the Indian Cotton (Cess) Act, 1923;
(iv) "owner" means the owner of a cotton ginning factory or a cotton pressing
factory and includes the' managing agent or other principal officer of such
factory;
(v) "prescribed date" means the thirty-first day of August;
(vi) [“State”]2 means [Uttar Pradesh]1;
(vii) "trader'" means a person carrying on the business of selling or purchasing
cotton and includes a broker or a commission agent who makes contracts for
the sale or purchase of cotton for others and stocks cotton on their beha lf, or
anyone holding stocks of cotton;
(vii) the expression ‘Cotton ginning factory” and cotton pressing factory shall
have the meanings respectively assigned to them by the cotton Ginning and
pressing Factories Act, 1925.
Delivery of
yearly returns of
cotton
3. (1) Every trader and every owner shall each year prepare and deliver or cause to be
prepared and delivered to the Economic Adviser a return, in the form prescribed
by rules made under this Act of the quantity of cotton of different varieties in his
possession on the prescribed date.
(2) Every such return shall be delivered or sent by post to the Economic Adviser
within seven days of the prescribed date.
Right of access
to record or
document
4. The Economic Adviser or any person authorized by him in writing in this behalf
shall, for the purpose of the collection of any statistics required under section 3,
have access to any relevant record or document in the possession of any trader or
owner and may enter at any reasonable time any premises wherein h e believes
such record or document to be and may as any question necessary for obtaining,
any information required for the aforesaid purpose.
Use of return
required under
section 3 or in
formation
obtained under
section 4
5. The Economic Adviser may us e the returns furnished under section 3 or
information obtained under section 4 for such purposes as he may deem fit and
may in particular use such returns or information for the purpose of supplying
any statistics required by the Indian Central Cotton Committee.
1. Subs. by the A.O. 114, 1950 for [the United Provinces]
2.Subs. by the A.O. 1950 for [Province].
222
[The United Provinces Cotton (Statistics) Act, 1947] [Section 6-9]
Restriction on
the publication
of returns and
information
6. (1) No individual return made under section 3 and no part of such return and
no information obtained under section 4 shall, without the previous
consent in writing of the trader or owner, as the case may be, by whom the
return or information was furnished or given or his authorized agent, be
published in such manner as would enable any particulars to be in
denitrified as referring to a particular cotton ginning factory or cotton
pressing factory or the business of any particular trader,
(2) Except for the purposes of a prosecution under this Act, or under, the Indian
Penal Code, 1860, no person not engaged in connation with the collection
of statistics, required under this Act shall be permitte d to see any
individual return or information referred to in sub-section (1).
Penalties 7. If any person---
(a) wilfully refuses or without lawful excuse neglects to furnish the return
required under section 3, or
(b) wilfully furnishes or causes to be furnished any such return which he
knows to be false, or
(c) refuses to answer or willfully gives a false answer to any question
asked in exercise of the powers conferred by section 4, or
(d) impedes the right of access to relevant record o r document or the
right of entry conferred by section 4,
he shall be punishable with fine which may extend to rupees
five hundred, and in the case of a, continuing offence, to a further
fine which may extend or rupees two hundred for each day after the
first durin g which the Offence continues, and in respect of a false
return or answer the offence shall be deemed to continue until the
true turn, or answer has been given or made.
Penalties for
improper
disclosure of
information
and returns
8. If any person engaged in connection with the collection of statistics under
this Act wilfully discloses any information or the contents of any return
given or made under this Act otherwise than in the execution of his duties
under this Act or for the purpose of the prosecution of an offence under
this act or under the Indian penal Code he shall be publishable with
imprisonment for a term which may extend to six months or with fine
which may extend to one thousand rupees or with both imprison ment and
fine.
Cognizance of
an offence
9. No prosecution under section 7 shall be instituted except with the previous
sanction in writing of the [State Government.]1
1. Subs. by the A.O. 1950 for [Provincial Government].
223
[The United Provinces Cotton (Statistics) Act, 1947] [Section 10-11]
Protection for
Acts done
under this Act
10. No suit or other legal proceedings shall be instituted against any
person in respect of any thing which is in good faith done or intended
to be done under this Act.
Power to make
rules
11. (1) The [State Government ]1 may subject to the condition of previous
publication, make rules for carrying out the purposes of this Act-
(2) Without prejudice to the generality of the foregoing powers, such rules
may provide for the following maters; namely-
(a) The form of return to be furnished under section 3; and
(b) The exercise of the right of access to documents and the right of
entry conferred by section 4.
1. Subs. by the A.O. 1950 for [Provincial Government].