LexThe UTTAR PRADESH CONTROL OF GOONDAS ACT, 1970
Uttarakhand · state statute
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mRrj izns”k xq.Mk fu;a=.k vf/kfu;e] 1970
¿m0iz0 vf/kfu;e la[;k 8] 1971À
THE UTTAR PRADESH CONTROL OF GOONDAS ACT, 1970
[Uttar Pradesh Act No. 8 of 1971]
1
mRrj izns”k xq.Mk fu;a=.k vf/kfu;e] 19701
¿m0iz0 vf/kfu;e la[;k 8] 1971À
¿mRrj izns”k fo/kku lHkk us fnuakd 15 fnlEcj] 1970 bZ0 rFkk mRrj izns”k fo/kku
ifj’kn~ us fnukad 24 fnlEcj] 1970 bZ0 dh cSBd esa Lohd`r fd;k A
**Hkkjr dk lafo/kku*** ds vuqPNsn 201 ds vUrxZr jk’Vªifr us fnukad 13 tuojh]
1971 bZ0 dks Lohd`fr iznku dh vkSj mRr j izns”kh; ljdkjh vlk/kkj.k xtV eas fnukad 18
tuojh] 1971 bZ0 dks izdkf”kr gqvkAÀ
lkoZtfud O;oLFkk cuk;s j[kus ds mn~ns” ; ls xqaMksa ij fu;a=.k djus vkSj mudks
nckus ds fufeRr fo”ks’k O;oLFkk djus ds fy;s
vf/kfu;e
Hkkjrh; x.kjkT; ds bDdhlosa o’kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS&&
1&& ¼1½ ;g vf/kfu;e mRrj izns”k xq.Mk fu;a=.k vf/kfu;e] 1970 dgyk;sxk A
¼2½ bldk izlkj lEiw.kZ mRrj izns”k esa gksxk A
laf{kIr “kh’kZuke rFkk izlkj
2&& tc rd fd izlax }kjk vU;Fk visf{kr u gks] bl vf/kfu;e eas&& ifjHkk’kk;sa
¼d½ ^^ftyk eftLVsªV** ds vUrxZr jkT; ljdkj }kjk rnFkZ vf/kd`r dksbZ
vij ftyk eftLVsªV Hkh gS (
2¿¼[k½ ^^xq.Mk** dk rkRi;Z ,sls O;fDr ls gS &&
¼1½ tks Lo;a ;k fdlh fxjksg ds lnL; ;k ljxuk ds :Ik esa
vH;klr% Hkkjrh; n.M lafgrk dh /kkjk 153 ;k /kkj k 153&[k 294 ;k
mDr lafgrk ds v/;k; 15] v/;k; 16] v/;k; 17 ;k v/;k; 22 ds v/khu
n.Muh; dksbZ vijk/k djrk gS] ;k djus dk i z;kl djrk gS] ;k djus ds
fy, nq’izsfjr djrk gS% ;k
¼2½ tks L=h rFkk yM+dh vuSfrd O;kikj neu vf/kfu;e] 1956
ds v/khu n.Muh; fdlh vijk/k ds fy, fl)nks’k Bgjk;k x;k gks( ;k
¼3½ tks la;qDr izkUr vkcdkjh vf/kfu;e] 1910 ;k lkoZtfud
n~;wr vf/kfu;e] 1867 ;k vk;q/k vf/kfu;e] 1959 dh /kkjk 25] /kkjk 27 ;k
/kkjk 29 ds v/khu n.Muh; fdlh vijk/k d s fy, de ls de rhu ckj
fl)nks’k Bgjk;k x;k gks% ;k
¼4½ ftldh lkekU; [;kfr nq%lkgfld vkSj tuleqnk; ds fy,
[krjukd O;fDr gS% ;k
¼5½ tks vH;klr% fL=;ksa ;k yM+fd;ksa ds izfr vf”k’V mfDr dgrk
jgk gks ;k muls NsM+[kkuh djrk jgk gks% ;k
¼6½ tks nyky ¼VkmV½ gS%
Li’Vhdj.k %& ^^nyky** dk rkRi;Z ,sls O;fDr ls gS tks &&
1- mn~ns”;kas vkSj dkj.kksa ds fooj.k ds fy;s fnukad 15 ebZ] 1970 dk ljdkjh vlk/kkj.k xtV nsf[k;sA
2- m0iz0 vf/kfu;e la[;k 1 o’kZ 1985 dh /kkjk 2 }kjk izfrLFkkfirA
1
¿mRrj izns”k xq.Mk fu;a=.k vf/kfu;e] 1970À ¿/kkjk 3À
¼d½ fdlh O;fDr dks vius fy;s ;k fdlh vU; O;f Dr ds fy;s fdlh
izdkj dk ifjrks’k.k fdlh yksd lsod ;k ljdkj ;k laln ;k j kT; fo/kku e.My
ds lnL; dks Hkz’V ;k voS/k lk/kuksa }kjk dsUnzh; ;k jkT; ljdkj] laln ;k jkT;
fo/kku e.My] fdlh LFkkuh; izkf/kdkjh ] fuxe] ljdkjh dEiuh ;k yksd lsod ls
dqN djus ;k dqN djus ls izfojr jgus ;k fdlh O;fDr ds izfr vuqxzg djus dks
mRisfjr djus ds fy, fdlh O;fDr dk midkj ;k vidkj djus dk iz;Ru djus
dks mRiszfjr djus ds fy, izfrxzghr djrk gS ;k vfHkizkIr djrk gS ;k izfrxzghr
djus dks lger gksrk gS ;k vfHkizkIr djus dk iz;Ru djrk gS% ;k
¼[k½ fof/k O;olk; esa fgrc) fdlh fof/k O;olk;h }kjk izLrkfor fdlh
ikfjJfed ds izfrQy Lo:Ik ml O;olk; esa fdlh fof/k O;olk;h dk fu;kstu
izkIr djrk gS ;k mldks izkIr djus ds fy, fdlh fof/k O;olk;h ls ;k fof/k
O;olk; fgrc) fdlh O;fDr ls] muesa ls fdlh ds }kjk izLrkfor fdlh ikfjJfed
ds izfrQy Lo:Ik izLrko djrk gS% ;k
¼x½ [k.M ¼d½ ;k ¼[k½ esa mY ysf[kr iz;kstuksa ds fy, flfoy nkf.Md ;k
jktLo U;k;ky;ksa ds vgkrksa esa jktLo ;k vU; dk;kZy;ksa] vkokfld dkyksuh ;k
fuokl LFkkuksa ;k mi;ZqDr LFkkuksa ;k jsy ;k cl LVs”kuksa] mrjus ds LFkkuksa Bgjus ds
LFkkuksa ;k vU; yksd lekxe LFkyksa ds vkl&ikl vkrk&tkrk gS( ;k
¼7½ x`g vixzkgh gSA
Li’Vhdj.k & ^^x`g vixzkgh** dk rkRi;Z ,sls O;fDr ls gS tks fdlh Hkou dk]
ftlds vUrxZr Hkou ls lEc) Hkwfe] ckx] xSjk t ;k ckáx`g Hkh gS] vizkf/kd`r dCtk ysrk gS
;k ysus dk iz;Ru djrk gS ;k mlds ysus esa lgk;rk nsrk gS ;k mlds fy, nq’izsfjr djrk gS
;k Hkou esa fof/kiwoZd izos”k djus ds mijkUr ml ij vfof/kiwoZd dCtk cuk;s j[krk gSAÀ1
3&& ¼1½ ;fn ftyk eftLVsªV dks ;g izrhr gks fd && xq.Mkas dk cfg’dklu vkfn
¼d½ dksbZ O;fDr xq.Mk gS ( vkSj
¼[k½ ¼1½ ftys ;k mlds fdlh Hkkx eas mldh xfrfof/k;ka ;k dk;Z
O;fDr;ksa dh tku ;k lEifRr;ksa ds fy;s la=kl] ladV ;k vigkfu djrs gS ;k
djus ds fy;s vk;ksftr gS( ;k
¿¼2½ ,slk fo” okl djus dk ;qfDr;qDr dkj.k gS fd og ftys ;k mlds
fdlh Hkkx esa] /kkjk 2 ds [k.M ¼[k½ ds mi[k.M ¼1½ ls(
¼3½ rd eas f ufnZ’V fdlh vijk/k dks djus eas ;k fdlh ,sls vijk/k ds
nq’izsj.k eas yxk gS ;k yxus okyk gS( vkSj À2
¼x½ Lkk{khx.k viuh tku ;k lEifRr ds {ks= eas viuh vk”kadk ds dkj.k
mlds fo:} lk{; nsus dks rS;kj ugh gS (
rks eftLVªsV ml O;fDr dks fyf[kr uksfVl }kjk [k.M ¼d½] ¼[k½ vkSj ¼x½
ds laca/k esa mlds laca/k eas mlds fo:} lkjoku vkjksiksa dh lkekU; izd`fr dh
lwpuk nsxk vkSj mldks muds fo:) Li’Vhdj.k nsus dk leqfpr volj nsxkA
1- m0iz0 vf/kfu;e la[;k 1 o’kZ 1985 dh /kkjk 2 }kjk izfrLFkkfirA
2- mi;qZDr dh /kkjk 3 ¼d½ }kjk izfrLFkkfirA
1
¿mRrj izns”k xq.Mk fu;a=.k vf/kfu;e] 1970À ¿/kkjk 4&6À
¼2½ ml O;fDr dks] ftlds fo:) bl /kkjk ds v/khu vkns”k nsus dk izLrko gks]
vius ilan ds odhy ls ijke”kZ djus vkSj mlds }kjk izfrjf{kr fd;s tkus dk vf/kdkj gksxk
rFkk] tc rd ftyk eftLVªsV }kjk vfHkfyf[kr fd;s tkus okys dkj.kkas ls mudh jk; eas
mudh rnFkZ izkFkZuk ijs”kku ;k foyEc djus ds iz;kstu ls u dh xbZ gks] mls] ;fn og ,slk
pkgs Lo;a ijhf{kr gksus dk vkSj ,sls vU; fdUgha lkf{k;ksa dks Hkh ftUgsa og vius Li’Vhdj.k
ds leFkZu esa is”k djuk pkgsa] ijhf{kr djus dk leqfpr volj fn;k tk;sxk A
¼3½ rnqijkUr ftyk eftLVªsV viuk ;g lek/kku djus ij fd mi/kkjk ¼1½ ds [k.M
¼d½] ¼[k½ vkSj ¼x½ esa mfYyf[kr “krasZ fo|eku gS] fyf[kr vkns”k }kjk &&
¿¼d½ mls ;g funs”k ns ldrk gS fd og ,sls ekxZ ls ;fn dksbZ gks] vkSj
,sls le; ds Hkhrj tSlk vkns”k esa fofufnZ’V fd;k tk,] viuh LFkkuh; vf/kdk;Zrk
dh lhek ds Hkhrj ds {ks= ls ;k ,sls {ks= vkSj ,sls fdlh ftys ;k ftyksa ;k muds
fdlh Hkkx ls] tks mls vklUu gks Lo;a ckgj pyk tk, vkSj mDr {ks= ;k mDr {ks=
vkSj ,sls vklUu ftyk ;k ftyksa ;k mlds ;k muds fdlh Hkkx esa] ;FkkfLFkfr tgka
ls mls Loa; ckgj tkus dk funs”k fn;k x;k Fkk] rc rd izos”k u djs tc rd fd
N% ekg ls vuf/kd ,slh vof/k] tks mDr vkns”k esa fufnZ’V dh tk,] lekIr u gks
tk, (À1
¼[k½ ¼1½ ,sls O;fDr ls] ,slh jhfr ls] ,sls le; ij vkSj ,sls izkf/kdkjh ;k
O;fDr dks] tSlk vkns”k eas fufnZ’ V fd;k tk;] viuh xfrfof/k dh lwpuk nssus ;k
Lo;a mifLFkr gksus vFkok nksuksa dk;ksZa dh rc rd vis{kk dj ldrk gS (
¼2½ mlds }kjk fdlh ,slh oLrq dks] tSlk vkns”k eas fufnZ’V fd;k
tk;] dCts eas j[kus ;k mldks iz;k sx djus ls rc rd ds fy;s izfrfl)
;k fucZfU/kr djus dk (
¼3½ mlds }kjk vU;Fkk ,slh jhfr ls] tSlk vkns”k eas fufnZ’V
fd;k tk;] vkpj.k djus dk rc rd ds fy;s vkns”k dj ldrk gS&&
tc rd fd N% ekg ls vu f/kd ,slh vof/k] tks vkns”k esa fufnZ’V dh
tk;s] lekIr u gks tk;sA
4&& ftyk eftLVªsV vkns”k }kjk fdlh ,sls O;fDr dks] ftlds laca/k eas /kkjk 3 dh
mi/kkjk ¼3½ ds [k.M ¼d½ ds v/khu vkns”k fn;k x;k gks] vLFkk;h vof/k ds fy;s ml {ks=
eas] tgka mls gVku s dk funs”k fn;k x;k Fkk] ,slh “ krkasZ ij] ftUgsa ftyk eftLVªsV fufnZ’V
djas] izos”k djus ;k okil vkus dh vuqKk ns ldrk gS vkSj fdlh Hkh le; Hkh ,slh fdlh
vuqKk dk fujlu dj ldrk gS A
vLFkk;h vof/k ds fy,
okil ykSVus dh vuqKk
5&& ftyk eftLVªsV lEc) O;fDr dks rnFkZ vH;kosnu djus dk volj] tc rd
fd ,sls dkj.kkasa ls tks vfHkfyf[kr fd;s tk;ssxsa ] mudk ;g lek/kku u gks tk; fd ,slk
djuk O;ogkfjd gksxk] nsus ds i'pkr ~ /kkjk 3 ds v/khu f n;s x;s vkns”k esa fufnZ’V vof/k
dks] lkekU; turk ds fgr esa le;≤ ij c<+k ldrk gS] fdUrq bl izdkj c<+k;h x;h
vof/k fdlh Hkh n”kk esa dqy feykdj nks o’kZ ls vf/kd u gksxh A
vkns”k dh vof/k eas
c<ksÙkjh
6&& ¼1½ /kkjk 3] 4] 5 ds v/khu fn;s x;s fdlh vkns”k ls {kqC/k dksbZ O;fDr ,sls
vkns”k ds fnukad ls iUnzg fnu ds Hkhrj vk;qDr ds ikl vihy dj ldrk gS A
vihy
1- m0iz0 vf/kfu;e la[;k 1 o’kZ 1985 dh /kkjk 3 ¼[k½ }kjk izfrLFkkfirA
1
¿mRrj izns”k xq.Mk fu;a=.k vf/kfu;e] 1970À ¿/kkjk 7&8À
¼2½ vihykFkhZ ;k mlds odhy dks fdlh ,sls vfHkys[k dk] tks /kkjk 3 ds v/khu gqbZ
tkap] ;fn dksbZ gqbZ gks] mls izdV u fd;k x;k gks] fujh{k.k djus ;k mlds laca/k es a lwpuk
nsus dk vf/kdkj u gksxkA
¼3½ vk;qDr vkns”k dh] ifj’dkj lfgr vFkok jfgr] iqf’V dj ldrk gS ;k mls
jn~n dj ldrk gS] vkSj vihy dk fuLrkj.k gksus rd vkns”k ds izorZu dks] ,slh “ krksZa ij]
;fn dksbZ gks] ftUgsa og mfpr le>s] LFkfxr dj ldrk gS A
7&& ¼1½ ftyk eftLVªsV ;k vk;qDr&& dfri; iz;kstukas ds fy;s
eqpyds
¼d½ fdlh ,sls O;fDr] ftlds fo:} /kkjk 3 ds v/khu vkns”k nsus dk
izLrko gks] ;k vkns”k fn;k x;k gks] fdUrq ,sls vkns”k dk izorZu /kkjk 6 ds v/khu
LFkfxr dj fn;k x;k gks] dh mifLFkr lqfuf”pr djus( ;k
¼[k½ /kkjk 3] /kkjk 4] /kkjk 5 ;k /kkjk 6 ds v/khu fdlh O;fDr ds laca/k eas
fn;s x;s vkns”k eas fufnZ’V fd;s funs”k] vis{kk] izfr’ks/k] fucZ/ku ;k “krZ dk ;Fkksfpr
vuqikyu lqfuf”pr djus( ;k
ds iz;sktukFkZ fdlh ,sls O;fDr ls] izf rHkqvksaa lfgr ;k jfgr] ca/ki= fu’ ikfnr djus
dh vis{kk dj ldrk gS] vkSj ¿n.M izfdz;k lafgrk] 1873À1 ds mica/k ,sls ca/ki= ds laca/k eas
vko”;d ifjorZuksa ds lkFk mlh izdkj ykxw gkssxsa] ftl izdkj og mDr lafgrk ds v/khu
fu’ikfnr ;k fu’ikfnr fd;s tkus ds fy;s visf{kr ca/ki= ds laca/k eas ykxw gksrs gS A
¼2½ fo”ks’kr% vkSj mijksDr mica/kks dh O;kiDrk ij izfrdwy izHkko Mkys fcuk&&
¼d½ ftyk eftLVªsV /kkjk 3 dh mi/kkjk ¼1½ ds v/khu fdlh O;fDr dks
uksfVl tkjh djrs le; mldks fxj¶rkjh ds fy;s okjaV] ftlesa mDr lafgrk dh
¿/kkjk 71À 2 ds vuqlkj i`’Bkafdr funs” k fn;k x;k gks] tkjh dj ldrk gS vkSj
lafgrk dh ¿/kkjk;sa 70 ls 85 vkSj 87 ls 89 rdÀ2 ds mica/k tgka rd gks lds] ,sls
okjaV ds laca/k esa mlh izdkj ykxw gksxsa ekuks ftyk eftLVªsV U;k;ky; gks (
¼[k½ ;fn dksbZ O;fDr ftlls fdlh funs”k] vis{kk] izfr’ks/k] fucZ/ku ;k “krZ
ds vuqikyu ds fy;s ca/ki= fu’ ikfnr djus dh vis{kk dh x;h gks] ,slk djus esa
pwd djrk gS] rks mls ml dkyk of/k ds fy;s ftlds f y, mDr funs”k] vis{kk]
izfr’ks/k] fuoZ/ku ;k “krZ dh izo`fRr gks ;k ml dkykof/k ds Hkhrj tc rd fd og]
izfrHkqvksa lfgr ;k jfgr] ;FkkfLFkfr vkns”k ds vuqlkj ca/ki= fu’ ikfnr ugha djrk]
dkjkxkj dks lqiqnZ fd;k tk; sxk vFkok ;fn og igys ls gh dkjkxkj eas gS rks] og
dkjkxkj eas fu:} j[kk tk;sxk o mDr lafgrk dh ¿/kkjk;as 119 ls 121 rd] 123
vkSj 124À3 ds mica/k vko” ;d ifjorZukas ds lkFk ml ij ykxw gksxsa ekuks ftyk
eftLVªsV ;k vk;qDr U;k;ky; gks (
¼x½ mDr lafgrk dh ¿/kkjk;as 445 ls 447 rdÀ4 bl /kkjk ds v/khu
fu’ikfnr lHkh ca/ki=kas ds laca/k eaas vko” ;d ifjorZukas ds lkFk ml ij ykxw gksxsa
ekuks ftyk eftLVªsV ;k vk;qDr U;k;ky; gksA
8&& ftyk eftL VªsV ;k vk;qDr ] fdlh le; viuk ;g lek/kku djus ds
iz;kstukFkZ fd /kkjk 3 ;k /kkjk ds v/khu vkns”k fn;s tkus ds fy;s vko”;d “krZsa fo|eku gS
;k ugha] fdlh ,sls lk{; ij fopkj dj ldrk gS] ftlls og izek.kd ewY; dk le>s] rFkk
Hkkjrh; lk{; vf/kfu;e] 1872 ds mica/k ykxw ugha gksxsa A
lk{; dh izd`fr
1- m0iz0 vf/kfu;e la[;k 1 o’kZ 1985 dh /kkjk 4 ¼d½ }kjk izfrLFkkfirA
2- mi;qZDr dh /kkjk 4 ¼[k½¼,d½ }kjk izfrLFkkfirA
3- mi;qZDr dh /kkjk 4 ¼[k½¼nks½ }kjk izfrLFkkfirA
4- mi;qZDr dh /kkjk 4 ¼[k½¼rhu½ }kjk izfrLFkkfirA
1
¿mRrj izns”k xq.Mk fu;a=.k vf/kfu;e] 1970À ¿/kkjk 9&14À
9&& ftyk eftL VªsV ;k vk;qDr fdlh le; /kkjk 3 ds v/khu fn;s x;s vkns”k
dk] pkgs ml vkns”k dh /kkjk 6 ds v/khu ij iqf’V dh x;h gks ;k ugha] fujlu dj ldrk
gS A
vkns'k dk fujlu
10&& tks O;fDr /kkjk 3] 4] 5 ;k 6 ds v/khu fn;s vkns”kksa dk mYya?ku djsa] og
dfBu dkjkokl ls] tks rhu o’kZ rd dk gks ldrk gS] ijUrq ;g N% ekg ls de ugha gksxk]
nf.Mr gksxk vkSj tqekZus dk Hkh Hkkxh gksxk A
/kkjk 3 ls 6 ds v/khu
vkns”kkas dk mYya?ku djus
ds fy;s n.M
11&& ¼1½ /kkjk 3] /kkjk 4] /kkjk 5 ;k /kkjk 6 ds v/khu fdlh O;fDr ds fo:)
vkns”k fn;s tkus ds i'pkr~ ,slk O;fDr&&
cfg"dkfjr xq.Ms }kjk vkns”k
dk mYya?ku djrs gq;s iqu%
¼d½ vkns”k }kjk fn;s x;s funs”k ds vuqlkj ftys ;k mlds Hkkx ea s vius
dk gVkus esa pwd djrk gS( ;k
izos”k vkfn ij mldk cyiwoZ
gVk;k tkuk A
¼[k½ mDr vkns”k ds izorZu dh vof/k eas] ml {ks= eas] tgka ls mls gVus
dk vkns”k fn;k x;k Fkk] iqu% izos”k djrk gS (
rks ftyk e ftLVªsV mls fxj¶rkj djk ldrk gS vkSj iqfyl dh vfHkj{kk eas mDr
vkns”k esa] fufnZ’V {ks= ds ckgj fdlh ,sls LFkku ds fy;s tSlk og funs”k ns gVok ldrk gSA
¼2½ dksbZ iqfyl vf/kdkjh fdlh ,sls O;fDr dks] ftlds izfr mi/kkjk ¼1½ eas fufnZ’V
dksbZ dk;Z ;k pwd djus ds fy;s ;qfDr;qDr lansg gks] fcuk okjaV fxj¶rkj dj ldrk gS vkSj
bl izdkj fxj¶rkj fd;s x;s O;fDr dks rqjUr fudVre eftLVs ªV ds ikl vxzlkfjr djsxk
tks mls ftyk eftLVªsV ds ikl vxzlkfjr djk;sxk] tks rnqijkUr ml O;fDr dks mDr vkns”k
eas fufnZ’V {ks= ds ckgj ,sls LFkku ds fy;s] tSlk og funs”k nas] iqfyl vfHkj{kk eas gVok
ldrk gSA
¼3½ bl /kkjk ds mica/k /kkjk 10 ds mica/kksa ds vfrfjDr gSa vkSj muds izHkko dks de
ugha djrs A
12&& dksbZ eftLVªsV /kkjk 10 ds v/khu n.Muh; fdlh vijk/k dk] flok;&& vijk/k dk laKku
¼d½ ,sls rF;ksa dh ftueas ,slk vijk/k xfBr gksrk gks] fdlh iqfyl
vkfQlj dh x;h fyf[kr fjiskVZ ij ( ;k
¼[k½ iqfyl vQlj ls fHkUu fdlh O;fDr ls izkIr bfRryk ij ;k vius bl
Kku ;k lansg ij fd ,slk vijk/k fd;k x;k gS (
laKku ugha djsxk A
13&& bl vf/kfu;e }kjk mlds v/khu iznRr fdlh “ kfDr dk iz;ksx djds fn;s
x;s fdlh vkns”k ij fdlh U;k;ky; esa dksbZ vkifRr ugha dh tk;sxhA
vkns'kksa ds laca/k eas viokn
14&& ¼1½ fdlh O;fDr ds fo:) fdlh ,sls dk;Z ds fy;s tks bl vf/kfu;e ;k
rn/khu fn;s x;s fdlh vkns”k ds vuqlj.k esa ln~Hkkouk ls fd;k x;k gks] ;k fd;s tkus ds
fy;s vfHkizsr gks] dksbZ okn] vfHk;ksx ;k vU; fof/kd dk;Zokgh ugha dh tk ldsxh A
vf/kfu;e ds v/khu fd;s
x;s dk;Z ds fy;s laj{k.k
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1
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15] 1970
1
THE UTTAR PRADESH CONTROL OF GOONDAS ACT, 19701
[Uttar Pradesh Act No. 8 of 1971]
[Passed in Hindi by the Uttar Pradesh Legislative council on December 15, 1970 and by the
Uttar Pradesh Legislative Assembly on December 24, 1970
Received the assent of th e President on January 13, 1971, under Article 201, of the
constitution of India and was published in the Uttar Pradesh Gazette Extraordinary, dated January
18, 1971]
AN
ACT
to make special provisions for the control and suppression of Goondas with a vie w to the
Maintenance of Public Order.
It is hereby enacted in the Twenty- first year of the Republic of India as follows:
Short title
and
extent
1. (1) This Act may be called the Uttar Pradesh Control of Goondas Act, 1970.
(2) It extends to the whole of Uttar Pradesh.
Definitions 2. In this Act, unless the context otherwise requires--
(a) "District Magistrate” includes an Additional District Magistrate specially
empowered by the State Government in that behalf ;
2[(b) "Goonda" means a person who- ----
(1) either my himself or as a member or leader of a gang, habitually
commits or attempts to commit, or abets the commission offence punishable
under section 153 or section 153 -B or section 294 of the Indian panel code or
chapter XV, chapter XVI, chapter XVII or chapter XXII of the said code; or
(2) has been converted for an offence punishable under the supersession of
Immoral Traffic in Women and Girls Act, 1956; or
(3) has been converted not less than thrice for an offence punishable under
the U .P. excise Act, 1910 or the Public Gambling A ct, 1867 or section 25,
section 27, or section 29 of the Arms Act, 1959; or
(4) is generally reputed to be a person, who is dispirit and dangerous to the
community; or
(5) has been habitually passing in descent re marks of teasing women or
girls; or
(6) is a tout;
Explanation— Tout means a person who-
1. For statement of Objects and reasons, see Uttar Pradesh Gazette extraordinary, dated May 15, 1970.
2. Substituted by section 2 of U.P. Act No. 1 of 1985.
1
[The Uttar Pradesh Control of Goondas Act, 1970] [Section 3]
(a) Accepts or obtains, or agrees to accept or attempts to obtain from
any person for himself or for any other person, any gratification whatever as
a motive or reward for indu cing, by corrupt or illegal means any public
servant or member of government, Parliament or of state legislature, to do or
forbear to do any thing or to show favor or disfavor to any person or to render
or attempt to render any service or disservice to any person, with the Central
or State Government, Parliament or State Legislature, any Local Athuority,
Corporation, Government Company or Public Servant; or
(b) Procures, in consideration of any remuneration moving from any
legal practitioner interested in any legal business, or proposes to any legal
practitioner or to do any person interested in legal business to procure, in
consideration of any remuneration moving from either of them, the
employment of legal practitioner in such business; or
(c) For the proposes mentioned in explanation (a) or (b), frequent the
presents of civil, Criminal or Revenue courts, revenue or other officers,
residential colonies or residential or vicinity of the aforesaid or railway or bus
station, handing stages lodging places or other places of public resorts ; or
(7) is a house grabber.
Explanation – ‘House- grabber’ means a person who takes or attempts
to take or aids or abates in taking unauthorized passions or having lawfully
interred unlawfully remains in passions, of a building includi ng land, garden,
garage or out-house apartment to a building.]1
Externment,
etc. of
Goondas
Act no. 104,
1956
U.P. act no.
6, 1910
3. (1) Where it appears to the District magistrate----
(a) that any person is a Goonda ; and
(b) (i) that his moveme nts or acts in the district or any part t here of are
causing, or are calculated to cause alarm, danger or harm to persons o r
property; or
[(ii) that t here are reasonable grounds for believing that he is engaged,
or about to engage, in the d istrict or any part, thereof, in the commission of
any offence referred to in sub-clauses (i) to (iii) of clause (b) of section 2 or in
the abetment of any such offence; and]2
(c) that witnesses are not willing to come forward to give evidence
against him by reason of ap prehension on their part as regards the safety of
their person or property;
the District Magistrate sha ll by notice in writing inform him of the
general nature of the m aterial allegations against him in respect of clauses
(a), ( b) and (c) and give him rea sonable opportunity of tende ring an
explanation regarding them.
1. Substituted by section 2 of U.P. Act No. 1 of 1985.
2. Subs. by section 3 (a) ibid.
1
[The Uttar Pradesh Control of Goondas Act, 1970] [Section 4-6]
(2) The person against whom an order under this section is proposed to
be made shall have the rig ht to consult and be defended by a counsel of his
choice and shall be gi ven a reasonable opportunity of examining himself, if
he so desires, an d also of examining any other wit nesses that he may wish to
produce in support of his explanation, un less for reasons to be recorded in
writing the District Magistrate is of opinion that the request is made for the
purpose of vexation or delay.
(3) Thereupon the District Magistrate, on being s atisfied that the
conditions specified in clauses (a), (b) and (c) of sub -section (1) exist, may be
order in writing-
[(a) direct him to remove himself outside the area within the limits
of his local jurisdiction or such area and any district or districts or any
part their of, contagious their to, by such rout, if any, and within such
time as may be specified in the order and to desist from interring the said
area of the area and such contiguous district or districts or part their of,
as the case may be fro m which he was directed to remove himself until
the expiry of such period note exceeding six months as may be specified
in the said order;]1
(b) (i) require such person to notify his movement , or to report
himself, or to do both, in such manner, at such time and to such authority
or peril On as may b. specified in the order;
(ii) prohibit or restrict possession or use by him of any such article
as may be specified in the order;
(iii) direct him otherwise to conduct himself in such manner as
may be specified in the order,
until the expi ry of such period, not exceeding six months as may
be specified in the order.
Permission to
return
temporarily
4. The District Magistrate may, by an order, permit any person in respect of
whom an order hall been made under clause (a) of subsection (3) of section 3
to enter or return, for a temporary period, into or to the area from which he
was directed to remove himself , subjec t to such conditions as the District
Magistrate may specify and may at any time rescind any such permission.
Extension of
period of order
5. The District Magistrate may, after giving, except where for reasons to be
recorded in writing he is sa tisfied that it is impracticable so to do, to the
person concerned a n opportunity of making a re presentation in that behalf,
extend from time to time in the interest of the general public the period
specified in the order made under section 3, but the period so extended shal l
in no case exceed two years in the aggregate.
Appeal 6. (1) Any person aggrieved by an order made under section 3, section 4 or
section 5 may appeal to the Commissioner with in fifteen days from the date
of such order.
1. Substituted by section 3 (b) of U.P. Act No. 1 of 1985.
1
[The Uttar Pradesh Control of Goondas Act, 1970] [Section 7-8]
(2) The appe llant or his counsel shall not be entitled to inspect or to be
informed of any record which wa g not disclosed to him at the inquiry, if any,
held under section 3.
(3) The Commissioner may either confirm the order, with or with out
modification, or set it aside, and may, pending disposal of the appeal, stay the
operation of the order subject to such terms, if any, as he thinks fit.
Recognizance
for certain
purposes
7. (1) The District Magistrate or the Commissioner may for the purpose of----
(a) securing the attendance of any person against whom an order is
proposed to be made under section 3, or has been made but its operation
has been stayed under section 6 ; or
(b) securing the due observance of any direction, requi rement,
prohibition, restriction or condition specified in an order made in respect of
any person under section 3, section 4, section 5 or section 6,-
require such person to enter into a bond, with or without sureties, and the
provision of the [Code of Cr iminal Procedure, 1 873,]1 shall mutatis mutandis
apply in relation to such bond as they apply in relation to bonds executed or
required to be executed under the said Code.
(2) In particular and without prejudice to the generality of the foregoing
provisions-
(a) the District M agistrate while issuing notice to any person under
sub-section (1) of section 3 may issue a warrant for his arrest with
endorsement thereon of a direction in terms of the provisions of [section
71]2 of the said Code, and the provisio ns of [sections 70 to 85 and 87 to
89]2 of the said Code shall, so far as may be, apply in relation to such
warrant as if the District Magistrate were a Court ;
(b) if any person who is required to execute a bond for the observance
of any direction, requ irement, prohibition, restriction or condition fails to
do so, he shall be committed to prison or, if he is already in prison, be
detained in prison until the period for which the direction, requirement,
prohibition, restriction or condition is to operate or until within such period
he executes the bond with or without sureties, as the case may be, in terms
of the order, and the provisions of [sections 119 to 121, 123 and 124] 3 of
the said Code shall mutatis mutandis apply as if the District Magist rate or
the Commissioner were a court;
(c) [sections 445 to 447] 4 of the said Code shall mutatis mutandis
apply in relation to all bonds executed under this section as if the District
Magistrate or the Commissioner were a Court.
Nature of
evidence
8. The Distr ict Magistrate or the Commissioner may for the purpose of
satisfying himself as to whether the conditions necessary for the making or
confirmation of an order under section 3 or section 5 exist or not, take into
consideration any evidence which he considers to have probative value, and the
provisions of the Indian Evidence Act, 1872, shall not apply.
1. Substituted by section 4 (a) of U.P. Act No. 1 of 1985.
2. Subs. by section 4 (b)(i) ibid.
3. Subs. by section 4 (b)(ii) ibid.
4. Subs. by section 4(b)(iii) ibid.
1
[The Uttar Pradesh Control of Goondas Act, 1970] [Section 9-14]
Rescission of
order
9. The District Magistrate or the Commissioner may at any time rescind an
order made under section 3, whether or not su ch order was confirmed on appeal
under section 6.
Punishment
for
contravention
of orders under
sections 3 to 6
10. Whoever contravenes any order made under section 3, section 4, section 5
or section 6 shall be pu nishable with rigorous impri sonment for a term which
may extend to three years but shall not be less than six months, and shall also be
liable to fine.
Forcible
removal of
externed
Goonda re-
entering, etc.
in
contravention
of
order
11. (1) where, after an order is made against a person under section 3, section 4,
section 5 or section 6 such person
(a) has failed to remove himself from the district or part as directed by
the order; or
(b) has re -entered the area, from which he was ordered to remove
himself during the period of operation of that order;
the District Magistrate may cause him to be arrested and removed in
police custody t o such place outside the area specified in the said order as
he may direct.
(2) Any police officer may arrest w ithout warrant any person reasonably
suspected of an act or omission specified in sub -section (1), and shall forthwith
forward the person so arrested to the nearest Magistrate who sha ll cause him to
be forwarded to the District Magis trate, who may thereupon cause the p erson to
be removed in police custody to such place outside the are a specified in the said
order as he may direct.
(3) The provisions of this section arc i n addition to and not in derogation of
the provisions of section 10.
Cognizance
of offence
12. No Magistrate shall take cognizance of an offence punishable under section
10, except-
(a) upon a report in writing of the facts constituting such offence
made by a police officer ; or
(b) upon information received from any person other than a police
officer, or upon his own knowledge or suspicion, that such offence has been
committed.
Savings as
to orders
13. No order made in exercise of any power conferred by or under this Act shall
be called in question in any court.
Protection of
action taken
under the Act
14. (1) No suit, prosecution or oth er legal proceeding shall lie against any
person for anything which is in good faith done or inten ded to be done in
pursuance of this Act or of any order made thereunder.
(2) No suit or other legal proceeding shall lie against the State Government
for any damage caused or likely to b e caused by anything which is in good faith
done or int ended to be done in pursuance of this Act or of any order made
thereunder.
1
[The Uttar Pradesh Control of Goondas Act, 1970] [Section 15-16]
Power to
make rules
15. (1) The State Gove rnment may by notification in the Gazette make rules
for carrying out the purposes of this Act.
(2) All rules made under -this Act shall, as soon as may after they are
made, be laid before each House of the State Legislature, while it is in session,
for a total period of not less than fourteen days extending in its one session or
more than one successive sessions and shall, unless so me later date is
appointed, take effect from the date of their publication in the Gazette subject
to such modifications or annulments as the two Houses of the Le gislature may
during the said period agree to make, so, however, that any such modification
or annulment shall be without prejudice to t he validity of anything previously
done thereunder .
Repeal
U.P.
Ordinance no.
15, 1970
16. The U. P. Control of Goondas Ordinance, 1970 is hereby repealed.