The JAUNSAR-BAWAR PARGANA (DISTRICT DEHRA DUN) REVENUE OFFICIALS (SPECIAL POWERS) ACT, 1958

118 
 
JAUNSAR-BAWAR PARGANA (DISTRICT DEHRA DUN) REVENUE 
OFFICIALS (SPECIAL POWERS) ACT, 19581 
[U. P. ACT NO. 27 OF 1958] 
  
 
[Passed in Hindi by the Uttar  Pradesh Gazette (Extraordinary) dated September 
10, 1958 Legislative Council on July 2 9, 1958 and by the Ut tar Pradesh Legislative 
Assembly Published in the Uttar Pradesh Gazette Assembly dated on August 26, 1958.]  
 
[Received the assent of the Governor on September 9, 1958 under Article 200 of 
“the Constitution of India” and was published in the Uttar Pradesh Gazette Extraordinary, 
dated September 10, 1958.] 
 
An 
Act 
to empower the revenue official in the Jan usar-Bawar Pargana of the Dehra D un 
District to exercise the power of a Police Officer-in-charge of a Police-Station. 
Whereas it is expedient to empowered the revenue officials in the Janusar -Bawar 
Pargana of the Dehra Dun District to exercise the powers of a Police Officer or an Officer-
in-charge of a police-station: 
It is hereby enacted as follows in the Ninth Year of the Republic of India : -- 
Short title,  
extent and  
commencement  
1. (1)  This Act may be called Jaunsar-Bawar Pargana (District Dehra Dun) Revenue 
Officials (Special Powers) Act, 1958.  
(2)   It shall extend to the Jaunsar-Bawar Pargana of the Dehra Dun District.  
(3)   It shall come into force at once.  
 
Investing 
Revenue 
Officials in  
certain areas  
with the  
powers of a  
police officer  
or an Officer- 
in-charge of a  
Police Station 
2. (1) Where the State Government so declares by an Order, a Lekhpal, Patwari or 
such other revenue officials, as may be specified, shall, subject to such 
respects and conditions as may be specified, exercise such of the powers and 
perform such of the functions and duties, as may be specified of a police 
officer, an Officer -in-charge of a police station under any law  for the time 
being in force notwithstanding anything inconsistent therewith contained in 
such law. 
(2) An order made under sub -section (1) may contain such incidental and 
consequential provisions as the State Government may consider necessary for 
carrying into effect the provisions of the declaration made under sub -section 
(1). 
(3)  A Lekhpal, Patwari or the revenue official specified in the declaration under 
sub-section (1) shall not merely by reason of exercising the powers of a police 
officer or of the Officer-in-charge of a police station in pursuance of any order 
made under sub -section (1) be deemed to be a police officer enrolled under 
the Police Act, 1861. 
 
 
 
1.  For State ment of Objects and Reasons,  please see Uttar Pradesh Gazette 
(Extraordinary) dated September 10, 1958       
119 
 
[Jaunsar-Bawar Pargana (District Dehra Dun) Revenue Officials        [Section 4] 
(Special Powers) Act, 1958] 
 
Order under  
section 2 to be  
laid before the  
State 
Legislature 
3. (1)   Every Order, proposed to be issued under section  2, shall be laid before 
both Houses of the State Legislature for a period of not less than fourteen 
days while they are in session and if within that period either House 
disapproves it or approves it only with modifications, the Order shall not be 
issued or, as the case may require, shall be issued only with such 
modifications as may be approved by both the Houses. 
(2)  Every such Order shall be published in the official Gazette and shall take 
effect from the date of such publication. 
 
 4. The police powers conferred on the Tehsildar of Chakrata within the  Jaunsar-
Bawar Pargana of Dehra Dun District under the Bengal Regulations XI of 
1831, as per notification no. 874 VIII -21, dated July 3, 1913, shall be deemed 
to have been withdrawn from the date an order made under section 2 comes 
into force. 
 

‹ Prev All Uttarakhand acts Next ›