LexThe Uttarakhand State Infrastructure Development Board Act
Uttarakhand · state statute
Open in Lexace · Ask the AI about this act - 1 -
dze la[;k& 70 iathd`r la[;k&;w0,0@Mh0vks0 30@2012&14
¼ykblsUl Vw iksLV fonkmV izhisesUV½
ljdkjh xtV] mRrjk[k.M
mRrjk[k.M ljdkj }kjk izdkf”kr
vlk/kkj.k
fo/kk;h ifjf”k’V
Hkkx&1] [k.M ¼d½
¼mRrjk[k.M vf/kfu;e½
nsgjknwu] cq/kokj] 12 ekpZ] 2014 bZ0
QkYxqu 21] 1935 “kd lEor~
mRrjk[k.M “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 112@xxxvi(3)/2014/18(1)@2014
nsgjknwu] 12 ekpZ] 2014
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjk[k.M fo/kku lHkk }kjk
ikfjr mRrjk[k.M lM+d lajpuk lqj{kk fo/ks;d] 2014 dks fnukad 04 ekpZ] 2014 dks vuqefr iznku dh
vkSj og mRrjk[k.M vf/kfu;e la[;k 15] o’kZ 2014 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk
}kjk izdkf”kr fd;k tkrk gSA
- 2 -
mÙkjk[k.M lM+d lajpuk lqj{kk vf/kfu;e] 2014
¿mÙkjk[k.M vf/kfu;e la[;k 15 o’kZ 2014À
lM+d lajpuk ds nq:iz;ksx] {kfr] vukf/kd`r iz;ksx vkSj vfrdze.k dh jksd/kke ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds iaS lBosa osa o"kZ esa mRrjk[k.M jkT; fo/kku lHkk }kjk fuEufyf[ kr vf/kfu;e
cuk;k tkrk gS %&&
laf{kIr uke]
foLrkj vkSj
izkjEHk
1- ¼1½ ;g vf/kfu;e mRrjk[k.M mÙkjk[k.M lM+d lajpuk lqj{kk vf/kfu;e] 2004
dgk tk;sxkA
¼2½ bldk foLrkj lEiw.kZ mRrjk[k.M jkT; esa gksxkA
¼3½ ;g rqjUr izo`Rr gksxkA
ifjHkk’kk,a 2- bl vf/kfu;e esa] tc rd fd lanHkZ esa vFkok visf{kr u gks &
¼d½ **d`f’k** esa m|ku] nqX/kikyu] eqxhZikyu] vkSj fdlh cxhps esa o`{kkjksi.k vkSj
mldk j[k j[kko lfEefyr gS]
¼[k½ **vihyh; izkf/kdkjh** ls ljdkj }kjk jkti= esa vf/klwpuk }kjk bl
vf/kfu;e rFkk blds v/khu cuk;s x;s fu;eksa esa iznRr fdUgh vFkok lHkh
d`R;ks ds fuoZgu ds fy, fu;qDr mRrjk[k.M yksd fuekZ.k foHkkx ds
{ks=h; eq[; vfHk;Urk vfHkizsr gS]
¼x½ **Hkou** ls vkokl] >ksiM+h vFkok vU; Nr dk <kapk pkgs og fdlh
iz;kstu ds fy, gks vFkok fdlh lkekxzh ls fufeZr gks vkSj mldk dksbZ
Hkkx rFkk blesa dksbZ nhokj vFkok iDdk ?kj vFkok iDdh [kkbZ vFkok
ukyh lfEefyr gS fdUrq blesa dksbZ rEcw vFkok d`f’k iz;kstu ds fy, ckM+
lfEefyr ugha gS]
¼?k½ **Hkou dze** ls fdlh lM+d ;k fdlh lM+d ds Hkkx ds ,d vksj ds dze
ftls ljdkj }k jk jkti= esa vf/klwpuk ls ,slh lM+d vFkok Hkkx esa
fu;r jhfr ls fofgr djs] vfHkiszr gS]
¼M½ ** vuqeksnu izkf/kdkjh** ls ljdkj }kjk jkti= esa vf/klwpuk }kjk bl
vf/kfu;e rFkk blds v/khu cuk;s x;s fu;eksa esa iznRr fdUgh vFkok lHkh
d`R;ks ds fuoZgu ds fy, fu;q Dr mRrjk[k.M yksd fuekZ.k foHkkx dk
vf/k”kklh vfHk;Urk ds Js.kh ls vfuEu dksbZ izkf/kdkjh vfHkizsr gS]
¼p½ **fu;af=r {ks=** ls bl vf/kfu;e ds iz;kstuksa ds fy, mRrj izns”k ik”oZ
lM+d Hkwfe fu;a=.k vf/kfu;e] 1945 ¼le;≤ ij ;Fkk la”kksf/kr½ dh
/kkjk 3 ds v/khu ?kksf’kr dksbZ {ks= vfHkiszr gS]
- 3 -
¼N½ **fu;af=r dze** ljdkj }kjk jkti= esa vf/klwpuk ls ,slh lM+d vFkok
Hkkx ds lEcU/k esa fu;r jhfr ls fofgr Hkou dze ls brj fdlh lM+d
vFkok fdlh lM+d ds Hkkx ds fdlh {ks= dk dze vfHkiszr gS]
¼t½ **foHkkx** ls mRrjk[k.M ljdkj dk ,slk foHkkx tks lM+d lajpuk ls
lEcfU?kr dk;ksZ dk fu’iknu djrk gS] vfHkiszr gS]
¼>½ **ljdkj** ls mRrjk[k.M dh ljdkj vfHkiszr gS]
¼¥½ ** uD”ks** ls bl vf/kfu;e dh /kkjk 4 ds v/khu jkT; ljdkj }kjk
vf/klwfpr fdlh Hkkx dk lM+d lajpuk uD”kk vfHkiszr gS]
¼V½ **”kkldh; xtV** ls mRrjk[k.M dk jkti= vfHkiszr gS]
¼B½ **iwtk LFky** esa eafnj] ppZ] eafLtn] beke ckM+k] njxkg] djcyk] rfd ;k]
bnxkg] lekf/k] eB] lrh dk LFkku vFkok xq:}kjk lfEefyr gS]
¼M½ **fofgr** ls bl vf/kfu;e ds v/khu fu;eksa }kjk fofgr vfHkiszr gS]
¼<½ ** fofgr izkf/kdkjh** ls ljdkj }kjk jkti= esa vf/klwpuk }kjk bl
vf/kfu;e rFkk blds v/khu cuk;s x;s fu;eksa esa iznRr fdUgh vFkok lHkh
d`R;ks ds fuoZgu ds fy, fu;qDr mRrjk[k.M yksd fuekZ.k foHkkx dk
dfu’B vfHk;Urk ds Js.kh ls vfuEu dksbZ izkf/kdkjh vfHkizsr gS]
¼.k½ **iqufoZyksdu izkf/kdkjh** ls ljdkj }kjk jkti= esa vf/klwpuk }kjk bl
vf/kfu;e rFkk blds v/khu cuk;s x;s fu;eksa esa iznRr fdUgh vFkok lHkh
d`R;ks ds fuoZgu ds fy, fu;qDr mRrjk[k.M yksd fuekZ.k foHkkx dk
lfpo vfHkizsr gS]
¼r½ **lM+d** ls mRrjk[k.M ljdkj vFkok fdlh LFkkuh; izkf/kdkjh lajf{kr
lM+d vfHkiszr gS vkSj blesa jk’Vªh; jktekxZ lfEefyr ugha gS]
¼Fk½ **lM+d lajpuk** ls ;krk;kr vFkok lapkj ds fy, dksbZ lM+d] iFk vkSj
xyh vfHkiszr gS] vkSj blesa&
¼,d½ vftZr lM+d Hkwfe dh pkSM+kbZ]
¼nks½ lHkh izdkj dh lM+d vkSj mudh lajpuk] tSls lM+d [kMUtk]
fdukjs] [kM+h nhokj] frjNh nhokj] lkekU; nhokj] ukfy;ka] eksM+]
lM+d fdukjs dh ukfy;ka] lM+d feyku] esfM;sUl] Bksdj tSls
jEcy LVªhi] iFk izdk”k] ;krk;kr jks”kuh bR;kfn]
¼rhu½ dksbZ ;krk;kr vkSj lapkj i)fr lM+d dh lgk;d lajpuk]
¼pkj½ iqy ftlesa igaqp ekxZ] [kM+h nhokj] frjNh nhokj] lqj{kkRed dk;Z
vkSj lg;ksxh lajpuk lfEefyr gS]
¼ikap½ ,Dlizsl ekxZ ftlesa vkilh ifjorZu] Js.kh cVokjk] f}&Hkkx vkSj
vU; vko”;d lajpuk lfEefyr gS]
¼N%½ lM+d lqfo/kk tSls iSjkfQVl] jSfyax] eksM+ iRFkj] fdyksehVj iRFkj ]
cSap] fu”kku] n”kZuh; vkSj lkbu cksMZ] cSjhdsfaVx vkSj dSz”k csjh;j]
¼lkr½ lM+d Åijh iqy] ¶ykbZvksolZ vkSj vkus tkus ds ekxZ rFkk mudh
- 4 -
lg;ksxh lajpuk]
¼vkB½ lM+d ik”oZ ikfdZx LFky]
¼ukS½ lM+d ik”oZ o`{kkjksi.k] ulZjh] gSt vkSj vU; Hkw&n`”; oLrq,a]
¼nl½ VkWy cwFk@Iyktk]
¼X;kjg½ lqjaxssa vkSj vko”;d lajpuk]
¼ckjg½ ekxZ ik”oZ lqfo/kk,@ljapuk tSls o’kkZ ls cpko ds fy, vkJ;]ckbZ
cl ysu]lkoZtfud lqfo/kk,a] ikdZ vkSj lM+d ls layXu “kkldh;
Hkwfe ij fLFkr [kqyk LFkku]
¼n½ ** lfpo** ls yksd fuekZ.k foHkkx dk mRrjk[k.M ljdkj dk lfpo
vfHkiszr gS vkSj blesa vf/klwpuk }kjk bl vf/kfu;e rFkk blds v/khu
cuk;s x;s fu;eksa esa iznRr fdUgh vFkok lHkh d`R;ks ds fuoZgu ds fy,
lfpo ds :i esa fdlh le; ds fy, fu;qDr dksbZ O;fDr vfHkizsr gS]
¼/k½ **dk;Z fujh{kd** ls vf/klwpuk ls jkT; ljdkj }kjk fu;qDr yksd fuekZ.k
foHkkx dk dksbZ deZpkjh vfHkiszr gS vkSj blesa foHkkx dk odZ ,tsUV vkSj
esV lfEefyr gSA
vfrdze.k ij
fu’ks/k
3- dksbZ O;fDr &
¼,d½ lM+d lajpuk ds v/khu ljdkjh Hkwfe dk vf/kdze.k ugh djsxk]
¼nks½ dksbZ LFkk;h] vLFkk;h vFkok pfyr lajpuk lM+d ij vFkok lM+d
ljapuk ls ugh cuk;sxk]
¼rhu½ fdlh dk;Z”kkyk vFkok fdlh okf.kfT;d xfrfof/k;ksa dk dk;ZUo;u
ftlesa lM+d lajpuk ij i”kqvksa dks cka/kus lfgr lM+d dk
nq:i;ksx ugh djsxk]
¼pkj½ lM+d fdukjs dh ukfy;ksa vkSj vkj&ikj ukfy;ksa dh i)fn dks
vojks/k@{kfr ugh igqapk;sxk]
¼ikap½ lM+d ij futh lfEifr;ksa ls dwM+k djdV ugha Qsadsxk]
¼N%½ lM+d ij [kqnku dh feV~Vh @eyok ;k dksbZ vU; lkekxzh ugh a
QSyk;sxk vkSj vukf/kd`r :i ls lkekxzh @oLrqvksa dk LFkk;h
Hk.Mkj.k ugha djsxk]
¼lkr½ l{ke izkf/kdkjh ls vuqefr ds fcuk lM+d lajpuk dks {kfr@ [kqnkbZ
ugh djsxk]
¼vkB½ vukf/kd`r :i ls dksbZ g aSMiEi vFkok iSVª sky iEi LFkkfir ugha
djsxk]
¼ukS½ igaqp ekxZ] lqj{kk nhokj vkSj fcx nhokj] iSjkfQV] jSfyax] vkSj iz dk”k
i)fr] lqj{kkRed dk;Z] lqjax] muds lg;ksxh lajpuk rFkk vU;
lajpuk,a tSls lM+d [kMUtk] fdukjs] fjVsfuax nhokj] cszLV nhokj] nks
nhokj] fudklh ukfy;ka vkSj lM+d fdukjs dh ukfy;ka] lM+d
feyku] Bksdj tSls jEcy LVªhIl] iFki zdk”k] ;krk;kr izdk”k]
- 5 -
cSjhdsV~l] dS”k cSfj;j] lkbu cksMZ] fdyksehVj IkRFkj] lUnHkZ fiyj]
pkgjnhokjh fiyj] lM+d fpUgkdu lajpuk,] iSny ekxZ]
VkWycwFk@Iyktk] ekxZ dh lqfo/kk,a tSls o’kkZ ls cpko ds fy, vkJ;]
ckbZ cl ysu] yksd lqfo/kkvksa ds fy, ikdZ rFkk lM+d ,oa Hkoukas ls
yxh [kkyh Hkwfe vkSj vU; ljapuk, tks fd lM+d dh j[kj[kko vkSj
;krk;kr dh lqfo/kk fnykus ds fy, vko”;d gks lfgr iqy] lM+d]
vksojfczt] ¶ ykbZvksoj] vkSj vfuEu izos”k dks {kfr@fo:fir ugh
djsxk]
¼nl½ nq?kZVuk LFky vFkok vuqIk;qDr vFkok ejEer vFkok ejEer ds fcuk
vFkok csdkj lkexzh @e”khuksa dks lM+d ij [kM+k ugh djsxk]
¼X;kjg½ lM+d ds fdukjs fd, x;s o`{kkjksi.k] ulZjh] gSt vkSj vU; Hkw&n`”;
oLrqvksa dks {kfrxzLr@ugh m[kkM+sxk]
¼ckjg½ vukf/kd`r :i ls gksfMZx dks iz;ksx ugha djsxk]
¼rsjg½ mRrjk[k.M yksd lEifRr fo:i.k dk izfr’ks/ k vf/kfu;e] 2003 ds
v/khu izfrf’k) d`R; ugha djsxk]
¼pkSng½ vukf/kd`r :i ls Lokxr }kj bR;kfn dks ugh gVk;sxk]
¼iUnzg½ bl /kkjk ds v/khu ljdkj vf/klwfpr dksbZ foyksiu vFkok vkpj.k
dk dksbZ d`R; dkfjr ugh djsxk] tks fd lM+d ljapuk ds fy,
gkfudkjd gks]
¼lksyg½ {ks= esa [kuu ds QyLo:i lM+d lajpuk dks {kfrxzLr ugh djsxk]
¼lRrjg½ fu;af=r {ks= esa dksbZ <kapk u rks yxk;sxk vkSj u gh cuk;sxkA
lajpuk 4- ¼1½ lM+d lajpuk dk izHkkjh vf/k”kklh vfHk;Urk 1 -500 eki ij vius
{ks=kf/kdkj esa lM+d lajpuk dk ,d uD”kk tks fd lM+d dh yEckbZ
vkSj pkSM+kbZ dks iznf”kZr djsa] rS;kj djsxkA
¼2½ uD”ks esa egRoiw.kZ LFkyksa ftlesa Hkou vkSj fu;a=.k js[kk, a rFkk jktLo
foHkkx }kjk fu;r LFky lfgr lM+d lajpuk ds :i esa lM+d
lajpuk ds fpUgkdu vkSj iqu% lhekdUak ds fy, lanHkZ fcUnq Hkh
iznf”kZr djsxk vkSj uD”ks dks lEcfU/kr {ks= h; eq[; vfHk;Urk }kjk
vuqeksfnr fd;k tk;sxkA
¼3½ ljdkj lekpkj i=ksa esa izdkf”kr dj yksxks dks lM+d ds uD”ks ds
fo|;ekU;rk ds lEcU/k esa mldh pkgjnhokjh rFkk vU; egRoiw.kZ
LFkyks dks n”kkZ;sxk rFkk lM+d lajpuk ds izH kkjh vf/k”kklh vfHk;Urk
ds dk;kZy; esa yksd fujh{k.k ds fy, ,sls uD”ks dks miyC/k djk;sxk
rFkk lekpkj i= esa lwpuk ds izFke izdk”ku ds fnu ls lkB fnu ds
Hkhrj yksxks ls vkifRr;ka vkaef=r djsxk vkSj blh izdkj ls izR;sd
foLrkj vFkok ifjorZu dks dze”k% iznf”kZr djsxkA
¼4½ mBk;h xbZ vkifRr;ksa ds fuLrkj.k i”pkr~ ljdkj ,sls uD”ks dks vafre
:i nsxh vkSj mldh fof/k ekU;rk vkSj vf/k”kklh vfHk;Urk ds
- 6 -
dk;kZy; esa lanHkZ rFkk iz;ksx dh miyC/krk ds lEcU/k esa turk dks
lwfpr djsxkA
¼5½ mi/kkjk 3 ds v/khu dk;Zokgh dj fy , tkus ds i”pkr~ mRrjk[k.M
yksd fuekZ.k foHkkx ds [k.M esa lM+d lajpukRed ds lanHkZ vfHkys[k
esa j[k fn;k tk;sxk vkSj og [k.M ds lM+d lajpuk uD”kk ds :i esa
tkuk tk;sxkA
¼6½ fofgr@vuqeksfnr izkf/kdkjh ds { ks=kf/kdkj ds Hkhrj lHkh izfrf’k )
xfrfof/k;ksa ds gksus ij mRrjk[k.M yksd fuekZ.k foHkkx ds lEcfU/kr
[k.M ds lM+d lajpuk uD”ks dks fu/kkZj.k gssrq lanfHkZr fd;k tk;sxkA
¼7½ lM+d lajpuk uD”kk tu lkekU; ds fujh{k.k ds fy, [k.M esa miyC/k
jgsxk vkSj fofgr “kqYd ds Hkqxrku djus ij {ks= ds lEcfU/kr
vf/k”kklh vfHk;Urk ls mldh lR;kfir izfr izkIr dh tk ldsxhA
¼8½ jktekxZ lfgr Hkwfe ds fu;a=.k ds fy, vkSj vfrdze.k dks gVkus ds
fy, ljdkj fpfUgr djsxh vkSj lM+d ds fdukjs dh futh lEifr dks
Hkou dze vkSj fu;a=.k js[kk ls nwj djus ds fy, ck/; djsxhA
fujh{kd ds
drZO;
5- fofgr izkf/kdkjh vFkok dk;Z fujh{kd dk ;g drZO; gksxk fd og ;g
lqfuf”pr djsa fd mlds {ks=kf/kdkj esa vf/kfu;e dh /kkjk 3 ds v/khu dksbZ
izfrf’k) xfrfof/k;ka ugh gks jgh gSA
izfrf’k)
xfrfof/k;ksa dk
izdVu
6- ¼1½ /kkjk 3 ds v/khu izfrf’k) fdlh xfrfof/k dh tkudkjh gksus ij fofgr
izkf/kdkjh nks’kh O;fDr dks izfrf’k ) xfrfof/k;ksa jksdus ds fy, vkns”k
tkjh djsxk ,oa vko”;drk gksus ij lM+d lajpuk dks ;FkkfLFkfr
cuk;s j[kus ds vkns”k nsxkA
¼2½ mi/kkjk 1 ds v/khu f ofgr izkf/kdkjh dk vkns”k izfrf’k ) xfrfof/k dks
Li’V :i ls of.kZr djrs gq, fyf[kr :Ik esa gksxk vkSj LdSp ds ek/;e
ls Hkh izfrf’k) xfrfof/k ds izdVu dh fLFkfr uD”ks ds lEcfU/kr Hkkx
ij bafxr djsxk rFkk ,slh xfrfof/k ds foLrkj ij gqbZ {kfr vFkok gksus
okyh {kfr ls voxr djk;sxkA
¼3½ fofgr izkf/kdkjh nks’kh O;fDr dks fufnZ’V vof/k ds Hkhrj lM+d lajpuk
dks vius ewy fLFkfr esa ykus gsrq funsZf”kr djsxk o uksfVl tkjh djus
ds rhu fnu ds Hkhrj ;FkkfLFkfr cuk;s j[kus dh izfdz;k izkjEHk djus
vkSj iw.kZ djus vuqnRr le; Hkh iznku djsxkA
¼4½ fofgr izkf/kdkjh bl /kkjk ds v/khu fn;s x;s dksbZ funsZ”k vFkok ikfjr
vkns”k dk vuqikyu esa vlQy jgus okys fo”ks’k :i ls nks’kh O;fDr
ds ewY; vkSj mlds tksf[ke ij ;FkkfLFkfr cuk;s j[ks tkus ds fy,
dk;Zokgh djsxk] blds vfrfjDr ekSfyd :i esa ykus gsrq ewY; dks
vf/kjksfir dj ldsxkA bl izdkj vk;&O;; dh olwyh Hkw&jktLo ds
ds :i esa dh tk ldsxh vkSj fofgr izkf/kdkjh rn~uqlkj ljdkj dks
lqfufp”r djsxk vkSj fofgr jhfr ls fdlh izfrf’k) xfrfof/k ds
- 7 -
QyLo:i mi;ksx esa yk;h xbZ lEifRr dks tCr dj fodzh djsxkA
¼5½ uksfVl dh rkehy flfoy iz fdz;k lafgrk] 1908 esa nh xbZ jhfr ds
vuq:i gksxhA
¼6½ bl /kkjk ds v/khu ikfjr fdlh vkns”k dks fdlh vk/kkj ij fdlh
flfoy U;k;ky; esa pqukSrh ugh nh tk ldsxhA
n.M dk
vf/kjksi.k
7- bl vf/kfu;e dh /kkjk 11 esa tSlk vfHkO;Dr :i ls micfU/kr gS] fofgr
izkf/kdkjh lM+d lajpuk ij NksM+s x; s okgu@e”khu@lkekxzh dks dCts esa
ysxk vkSj blds vfrfjDr gVkus ds ewY; ij fofgr izkf/kdkjh dh vfHkj{kk
esa okgu@e”khu@lkekxzh j[kus dh vof/k ds fy, chl gtkj :i;s ysfdu
U;wure ikap gtkj rd dk n.M vf/kjksfir dj ldsxk]
ijUrq ;g fd fofgr izkf/kdkjh dh vfHkj{kk esa fy, x;s
okgu@e”khu@lkekxzh dks nl fnu ls vf/kd ds fy, j[kk tkrk gS rks
vuqeksnu izkf/kdkjh dCts esa yh xbZ lEifRr ds fuLrkj.k ds fy, Hkkjrh;
iqfyl vf/kfu;e] 1861 dh /kkjk 25] 26 vkSj 27 ds v/khu dk;Zokgh
djsxkA
vkifRr;ksa ij
lquokbZ
8- O;fFkr i{k dk fofgr izkf/kdkjh }kjk tkjh vkns”k ds fo:) vuqeksnu
izkf/kdkjh dks mDr vkns”k dh rkehy ds iUnzg fnu ds Hkhrj vkifRr
;ksftr dj ldsxk vkSj vuqeksnu izkf/kdkjh O;fFkr i{kdkj dks lquokbZ dk
volj nsrs gq, vkSj mlds i”pkr~ rhl fnu ds Hkhrj vuqeksnu vFkok
fujLr djus ds vkns”k LoifBr vkSj dkj.k lfgr fofgr izkf/kdkjh ds
ek/;e ls tkjh djsxkA
vihy 9- ¼1½ vuqeksnu vf/kdkjh }kjk ikfjr fdlh vkns”k ds fo:) dksbZ vihy rc
rd Lohdkj ugh dh tk;sxh tc rd fd vuqeksnu izkf/kdkjh ds
vkns”k ds ikfjr gksus ds rhl fnu ds Hkhrj vihy ;ksftr u dj nh
xbZ gks]
ijUrq ;g fd bl /kkjk ds v/khu fofufnZ’V vof/k ds lekIr gkus
ds i”pkr~ dksbZ vihy Lohdkj dh tk ldsxh ;fn vkosnd vihyh;
izkf/kdkjh dk ;g lek/kku dj ns fd fu/kkZfjr vof/k ds Hkhrj vihy
;ksftr u djus ds i;kZIr dkj.k Fks]
ijUrq ;g vkSj fd vkosnd tc ,sls vkns”k ds fo:) vihy ;ksftr
djsa] foHkkx }kjk vakdfyr lEHkkfor ewY; dh iapkl izfr”kr /kujkf”k tek
djsxkA
¼2½ vihyh; izkf/kdkjh vihy ds ;ksftr gksus ds rhl fnu ds Hkhrj
vuqeksnu vf/kdkjh }k jk ikfjr vkns”k dks vuqeksfnr vFkok [kkfjt
dj ldsxkA
vihyh;
izkf/kdkjh
10- ¼1½ /kkjk 9 ds v/khu vihyh; izkf/kdkjh }kjk vihy esa ikfjr v kns”k ls
O;fFkr dksbZ O;fDr ,sls vkns”k ds lalwfpr gksus ds rhl fnu ds Hkhrj
iquZfoyksdu ds fy, ljdkj dks vkosnu dj ldsxkA
- 8 -
¼2½ vihyh; izkf/kdkjh ds vkns”k ds fo:) iquZfoyksdu izkf/kdkjh
iquZfoyksdu vkosnu ds izLrqr djus ds rhl fnu ds Hkhrj ;k rks
vihyh; izkf/kdkjh ds vkns”k dks vuqeksfnr djsxk vFkok [kkfjt
djsxkA ljdkj bl /kkjk ds v/khu izfrdwy izHkko Mkys fcuk ,sls
O;fDr dks lquokbZ dk leqfpr volj fn;s fcuk dksbZ vkns”k ikfjr
ugh djsxhA
“kqYd 11- ¼1½ /kkjk rhu ds [k.M ¼,d½] ¼rhu½ vkSj ¼vkB½ esa lanfHkZr fdlh izfrf’k)
xfrfof/k esa lfEefyr dksbZ O;fDr dks fofgr izkf/kdkjh lM+d lajpuk
dks mlds ekSfyd :i esa ykus ds fy, vk ns”k ns ldsxk vkSj ;fn ,slk
O;fDr ,sls vkns”k ikfjr gksus ds rkjh[k ls lkr fnu dh vof/k ds
Hkhrj dk;Z izkjEHk djus esa vlQy jgrk gS rFkk vuqnRr le; ds
Hkhrj iwjk ugh djrk gS rks fofgr izkf/kdkjh =qfV drkZ ds ewY; ij
vkns”k dks izHkkoh fd;s tkus gsrq ,sls mi k; dj ldsxk tSlk og
vko”;d le>saA
¼2½ ;fn dksbZ O;fDr bl vf/kfu;e ds fdlh micU/kksa vFkok mi/kkjk ¼1½
ds v/khu fn;s x;s vkns”k ds fo:) dk;Z djrk gS vFkok vuqikyuk
djus esa vl eFkZ jgrk gS rks fofgr izkf/kdkjh lquokbZ dk leqfpr
volj nsdj ,sls O;fDr dks lM+d lajpuk dks ekSfyd :i esa yk;s
tkus dk “kqYd rFkk lM+d lajpuk ds ekSfyd ewY; dks vfrfjDr :i
ls fuEuor~ Hkqxrku djus ds vkns”k ns ldsxk&
¼,d½ /kkjk 3 ds [k.M ¼nks½] ¼pkj½] ¼ikap½] ¼lkr½] ¼ ukS½] ¼X;kjg½] ¼lksyg½
vkSj ¼l=g½ esa lanfHkZr dksbZ izfrf’k) xfrfo f/k ds mYy?kau ds fy,
ekSfyd ewY; ds ikap xqus ds cjkcj gksxk]
¼nks½ /kkjk 3 ds [k.M ¼N %½ esa lanfHkZr dksbZ izfrf’k) xfrfof/k ds mYy?kau
ds fy, [kqnku dh feV~Vh @eyok ds lanHkZ esa ,d gtkj :i;s
izfr?ku ehVj vFkok mlds Hkkx vkSj [kMh+@iM+h lkexzh ds lanHk Z esa
nks gtkj :i;s izfr Vªd Hkkj vFkok mlds fdlh Hkkx ds izfrfnu dh
nj ls]
¼rhu½ /kkjk 3 ds [k.M ¼ckjg½ esa lanfHkZr dksbZ izfrf’k) xfrfof/k ds
mYy?kau ds fy, ,d gtkj :i;s izfr?ku ehVj izfr lIrkg rc ds
fy, tc rd ;g cuk jgs]
¼pkj½ /kkjk 3 ds [k.M ¼pkSng½ esa lanfHkZr dksbZ izfrf’k) xfrfof/k ds
mYy?kau ds fy, ikap lkS :i;s izfr ehVj] izfrfnu dh nj ls rc
ds fy, tc rd ;g cuk jgs]
¼ikap½ /kkjk 3 ds [k.M ¼rsjg½ vkFkok ¼iUnzg½ esa lanfHkZr dksbZ izfrf’k)
xfrfof/k ds mYy?kau ds fy, gVkus ds ewY; ds ikap xqus dh nj lssA
Li’Vhdj.k& ¼1½ bl /kkjk ds micU/kks ds v/khu lHkh ekSfyd ewY; vkSj
ns; “kqYd nl fnu ds Hkhrj fofgr izkf/kdkjh dks tek fd;s tk;sxsa vkSj
- 9 -
,slk djus esa vlQy jgus ij bls Hkw&jktLo ds vo”ks’k ds :i esa C;kt
lfgr tks fd tek ds fy, vafre rkjh[k ds vuqlj .k ls izkjEHk gksxk]
olwy fd;k tk;sxkA
¼2½ gVkus@ekSfyd ewY; dk fu/kkZj.k mRrjk[k.M yksd fuekZ.k foHkkx dh
orZeku njksa dh izo`r vuqlwph ds vuq:i gksxkA
vijk/k ij
laKku
12- ¼1½ /kkjk 3 ds v/khu izfrf’k) d`R; ds fy, vfHk;qDr dksbZ O;fDr vFkok
bl vf/kfu;e dh /kkjk ¼5½ ds v/khu lkSais x;s nkf;Roksa esa vlQ y
jgus ij nks o’kZ rd dk dkjkokl vFkok vFkZn.M vFkok nksuk as ls
nf.Mr fd;k tk ldsxkA
¼2½ fdlh O;fDr ds fo:) mi/kkjk ¼1½ ds v/khu dksbZ n.Muh; vijk/k
dk laKku dksbZ U;k;ky; ugha ys ldsxk ] tc rd fd jkti= esa
vf/klwpuk }kjk ljdkj vf/kd`r fdlh yksd lsod ds }kjk fyf[kr
f”kdk;r ugha dh tkrh gSA
vijk/kksa dk
fopkj.k
13- bl vf/kfu;e ds rgr fdlh vijk/k ds fopkj.k gsrq izFke Js.kh ds
eftLVªsV ds U;k;ky; ls vfuEu Js.kh lquokbZ gsrq l{ke ugh gksxkA
lqfo/kkvksa dk
miHkksx
14- izR;sd O;fDr tks fuEufyf[kr lqfo/kkvksa dk miHkksx djsxk( vFkkZr~&
¼,d½ lM+d lajpuk ls futh lEifRr dks igWp ekxZ cuk;sxk]
¼nks½ ikbZi ykbZu] flost ykbZu] fo|qr dsfcy] VsyhQksu dsfcy vkfn dks
fcNk;sxk pkgs og lM+d vFkok iqy ds ,d vksj gks ;k nksuks vksj
gks]
¼rhu½ fo|eku lM+d ds ,d vksj 50 ehVj ds Hkhrj [kuu xfrfof/k vFkok
fdlh iqy ds 500 ehVj Åij /kkjk ;k 50 ehVj uhps /kkjk [kuu dh
xfrfof/k;ka]
¼pkj½ vftZr vkSj fu;af=r {ks= ds Hkhrj fdlh futh vFkok okf.kfT;d
xfrfof/k;ksa dk lapkyu]
¼ikap½ vftZr vkSj fu;af=r {ks= ds Hkhrj gksfMZx dk izn”kZu]
¼N½ vftZr vkSj fu;af=r {ks= ds Hkhrj gSaMiEiksa dks yxkuk]
¼lkr½ 48 ?k.Vs rd dh vuf/kd vf/kd ds fy nq?kZVuk ?kfVr
okgu@oLrqvksa dks [kM+k j[kuk] vkSj
¼vkB½ 48 ?kaVs ls vuf/kd vof/k ds fy, lM+d ij fdlh lkekxzh@oLrqvksa
dk LFkk;h Hk.Mkj.k gsrq [k.M ¼,d½ ls ¼N%½ ds v/khu lM+d lajpuk
ds {ks=kf/kdkj okys izHkkjh vf/k”kklh vfHk;Urk ls rFkk bl /kkjk ds
[k.M ¼lkr½ vkSj ¼vkB½ ds v/khu lqfo/kk ds fy, izHkkjh dfu’B
vfHk;Urk ls fyf[kr :i ls vuqefr izkfIr gsrq vkosnu dj sxk ,oa
bl izdkj dh vuqefr gsrq lHkh vkosnu fofgr jhfr ls fd;s tk;saxs]
c”krsZ fd bl /kkjk ds v/khu mfYyf[kr vis{kk ds vuqikyu esa
vlQy gksus ij bl vf/kfu;e dh /kkjk 11 ds micU/kksa ds vuqlkj
- 10 -
ewY;@”kqYd dks Hkqxrku djus ds fy, mRrjnk;h gksxk]
ijUrq ;g fd bl /kkjk esa mfYyf[kr lqfo/kk foHkkx }kjk miyC/k
djk;s tkus dh n”kk esa ykHkxzkgh dks dk;Z dh iwath tek djuh gksxhA
okn dk ijh{k.k 15- vuqeksnu izkf/kdkjh@fofgr izkf/kdkjh dks bl vf/kfu;e ds v/khu fdlh
d`R; dks lEikfnr djus ds iz;kstu ds fy, fuEufyf[kr ekeyksa ds lEcU/k
esa okn ds ijh{k.k ds le; ij flfoy izfdz;k lfgrk] 1908 ds v/khu
flfoy U;k;ky; esa fufgr lHkh “kfDr;ka izkIr gksxh&
¼d½ fdlh O;fDr dks leu Hkstuk ,oa mifLFkfr gsrq ck/; djuk rFkk
“kiFk izkIr djuk]
¼[k½ vfHkys[kks ds ijh{k.k dh vis{kk vkSj izLrqfrdj.k] vkSj
¼x½ vU; dksbZ ekeys tks fofgr fd;s tk;asA
okn otZu 16- bl vf/kfu;e vFkok rn~/khu cuk;s x;s fu;eksa ds v/khu fofgr izkf/kdkjh
vFkok bl vf/kfu;e ds v/khu izkf/kd`r dksbZ vf/kdkjh foHkkx ds fdlh
mPprj vf/kdkjh ds funsZ”k vFkok vkns”kksa ds ikyu esa fdlh d`R;ksa ds fy,
tks mlds }kjk ln~HkkoukiwoZd fd ;k x;k gks vFkok fd;k tkuk vk”k f;r
gks] ds fo:) dksbZ okn ;k vfHk;ksx ugh pyk;k tk;sxkA
{ks=kf/kdkj 17- bl vf/kfu;e vkSj rn~/khu cuk;s x;s fu;eksa ds v/khu fdlh ekeys ds
vlQy gksus ds lEcU/k esa fdlh iz”u ds fuLrkj.k vFkok izLrqr djus dk
dksbZ {ks=kf/kdkj fdlh flfoy U;k;ky; dk ugh gksxkA
foHkkxh;
vfHkj{kk
18- lHkh lM+d lajpuk ,a] tSls gh ;g izHkko esa vk, xk] ljdkj dh vksj ls
foHkkx dh vfHkj{kk esa le>s tk;asxsA
fudk;ksa dks
“kfDr iznku
djuk
19- ljdkj jkti= esa vf/klwpuk }kjk mRrjk[k.M jkT; ds Hkhrj fLFkr uxj
fuxe] uxj ikfydk] uxj iapk;r vkSj fodkl izkf/kdkfj;ksa dks muds
{ks=kf/kdkj esa lM+d lajpuk ds lEcU/k esa ,slh “kfDr;ksa ds lEiknu vkSj
,sls d`R;ksa ds fuoZgu ds fy, bl vf/k fu;e ds v/khu vf/klwpuk esa
fofufnZ’V fd;k tk;s] l”kDr dj ldsxhA
fu;e cukus dh
“kfDr
20- ¼1½ jkT; ljdkj jkti= esa vf/klwpuk }kjk bl vf/kfu;e ds iz;kstuksa ds
dk;kZUo;u ds fy, fu;e cuk ldsxhA
¼2½ fo”ks’k :i ls vkSj iwoZxkeh “kfDr dh O;kidrk ij izfrdwy izHkko
Mkys fcuk] ,sls fu;e fuEufyf[kr lHkh ;k fdUgh fo’k;ksa ds fy,
micU/k dj ldsxsa( vFkkr~&
¼d½ bl vf/kfu;e ds v/khu visf{kr vFkok vf/kd`r fd;s tkus ds fy,
fdlh uksfVl dk izk:i vkSj bls rkehy djus dh jhfr]
¼[k½ bl vf/kfu;e ds v/khu dk;Zokfg;ksa dk lapkyu]
¼x½ fofgr izkf/kdkjh ds dk;Z dk forj.k vkSj vkoaVu rFkk fdlh yfEcr~
dk;Zokgh dks fdlh fofgr izkf/kdkjh ls vU; fofgr izkf/kdkjh dks
vUrfjr fd;k tkuk]
- 11 -
¼?k½ izfrf’k) xfrfof/k;ksa ds d`R;ksa ds ifj.kke Lo:i gqbZ {kfr ds vkadyu
dh jhfr vkSj ,sls {kfr ds v akdyu ds fy, viuk, tkus okys
fl)kUr]
¼M-½ lM+d lajpuk dh igqWp ds lUnHkZ esa uD”kk rS;kj djus dh jhfr]
¼p½ bl vf/kfu;e ds v/khu nh tkus okyh vFkok bUdkj dh tkus okyh
vuqefr dh jhfr vkSj vf/kjksfir fd;k tkus okyk “kqYd] rFkk]
¼N½ dksbZ vU; ekeys tks fofgr fd;s tk;saA
¼3½ bl /kkjk ds v/khu cuk;s x;s lHkh fu;e iwoZ izdk”ku dh “krZ ds
v/;/khu gksxsaA
¼4½ bl /kkjk ds v/khu cuk;s x;s lHkh fu;e ;Fkk”kh?kz fo/kku lHkk ds
le{k j[ks tk;sxsaA
---
- 12 -
The Uttarakhand Road Infrastructure Protection Act, 2014
(Uttarakhand Act No. 15 of 2014)
An
Act
to provide for prevention of misuse, damage, unauthorized use and encroachment
of the road infrastructure.
Be it enacted by the Legislative Assembly of Uttarakhand in the Sixty -fifth year
of the Republic of India, as follows:
Short title, extend
and
commencement
1 (1) This Act may be called the Ut tarakhand Road
Infrastructure Protection Act, 2014.
(2) It shall extend to the whole of Uttrakhand.
(3) It shall come into force at once.
Definition 2 In this Act, unless the context otherwise requires, -
(a) “agriculture” includes horticulture, dairy farming,
poultry farming and the planting and upkeep of an
orchard;
(b) “appellate authority” means the Chief Engineer in -
charge of the zone of Uttarakhand Public Works
Department, appointed by the Government, by
notification, in the Official Gazette, to perform any or
all of the functions as conferred upon him under this
Act and the rules made thereunder;
(c) “building” means a house, hut, shed, or other roofed
structure, for whatever purpose or of whatsoever
material constructed and every part thereof, and
included a wall or masonry platform or masonry ditch
or drain but does not include a tent or a fence for
agricultural purposes;
(d) “building line” means a line on either side of any road
or part of a road, fix ed in the manner prescribed, in
respect of such road or part, by the Government, by
notification in the Official Gazette;
- 13 -
(e) “confirmatory authority” means any authority not
below the rank Executive Engineer of Uttarakhand
Public Works Department appointe d by the
Government, by notification in the Official Gazette, to
perform any or all of the functions as conferred upon
him under this Act and the rules made thereunder;
(f) “controlled area” for the purpose of this Ac t shall mean
an area declared as such u nder section 3 of Uttar
Pradesh Road Side Land Control Act, 1945 (from
amended time to time)
(g) “Controlled line” means a line on either side of any
road or part of a road beyond the building line fixed in
the manner prescribed, in respect of such road or part,
by the Government, by notification in the Official
Gazette;
(h) “Department” means the department of the
Government of Uttarakhand to whom the work
relating to road infrastructure has been entrusted;
(i) “Government” means the Government of Uttarakhand;
(j) “Map” means the road infrastructure map of a division,
notified by the State Government under section 4 of
this Act,
(k) “Official Gazette” means the Rajpatra, Uttrakhand;
(l) “place of worship” includes a temple, church, mosque,
imambara, dargah, karbala, takya, idgah, smadhi,
math, sati ka sthan or gurudwara;
(m) “Prescribed” means prescribed by rules made under
this Act;
(n) “Prescribed authority” means any authority not below
the rank of Junior Engineer of Uttarakhand Public
Works Department, appointed by the Government by
notification, in the Official Gazette, to perform any or
all of the functions as conferred under him under this
act and the rules made thereunder;
- 14 -
(o) “Revisional authority” means Secretary (Public Works
Department) to the Government of Uttarakhand,
appointed by the Government, by notification, in the
Official Gazette to perform any or all of the functions
as conferred upon him under this Act and the rules
made thereunder;
(p) “Road” means a road maintained by the Gov ernment
of Uttarakhand or any local authority and shall not
include National Highways declared under the
National Highway Act, 1956;
(q) “Road infrastructure” means the roads, paths and
streets for transport or communication and shall
include:-
(i) acquired road land width;
(ii) all types of road and their structure, such as road
pavements, shoulders, retaining walls, breasts walls,
toe walls, cross -drainage, kerb, road side drains, road
junctions, medians, speed breakers, i.e. rumble strips,
street lighting, traffic lights etc.;
(iii) any structure ancillary to road transport and
communication system;
(iv) bridges including approaches, return walls, wing
walls, protection works and allied structures;
(v) expressways including interchanges, grade
separators, dividers and other ancillary structures;
(vi) road furniture, such as parapets, railings, kerb
stones, kilometer stones, benches, cat eyes, reflector
pedestals and signboards, barricades and crash
barriers;
(vii) road over bridges, flyovers and under passes and
their allied structures;
(viii) roadside parking area;
(ix) roadside plantation, nurseries, hedges and other
- 15 -
landscape items;
(x) toll booths/ plaza;
(xi) tunnels and ancillary structures;
(xii) wayside amenities/ structure, such as rain shelter,
lay byes bus lanes, public conveniences, parks and
open spaces located on Government land along the
road;
(r) “Secretary” means Secretary Public Works Department
to the Government of Uttarakhand and includes any
person for the time being appointed by the
Government, by notification, to exercise and perform
all or any of the powers and function of the Secretary
under this Act and the rules made thereunder; and
(s) “Work Inspector” means any employ ee of the
Uttarakhand Public Works Department, appointed by
the State Government by notification, as such, and
includes Work agent and Mate of the department.
Prohibition of
encroachment
3 No person shall-
(i) encroach upon the Government land under road
infrastructure;
(ii) raise any permanent, temporary or movable structure
on or from road infrastructure;
(iii) misuse a road by erecting workshop and carrying out
commercial activity including tethering of liv estock on
road infrastructure;
(iv) block/ damage roadside drain and cross drainage
system;
(v) divert sullage/ muck from private properties to the
road;
(vi) stack/ throw excavated earth/ debris on roads and
unauthorisedly stack material on roads;
(vii) dig/ damage road infrastructure without permission
from competent authority;
- 16 -
(viii) un -authorisedly install hand pumps and petrol
pumps;
(ix) damage/ deface bridges, road over bridges, flyovers
and under- passes including approaches, return walls and
wing wall, parapets, railing and lighting system, protection
works, tunnels and their ancillary structures and other
structures such as road pavement, shoulders, retaining
walls, breast walls, toe walls, cross -drainage and roadside
drains, road junctions, medians, speed-breakers, i/e rumble
strips, street lighting, traffic lights, barricades, crash
barriers, sign board, kilometer stone, reference pillar,
boundary pillar, road identification marked infrastructure,
pedestals benches, toll booths/ plaza, way s ide amenities
such as rain shelters, lay byes, bus lanes, public
conveniences parks and open spaces along the road and
building any other structure meant for facilitating road
transportation and maintenance of roads;
(x) part accidental or condemned or serviceable or
unserviceable vehicles or goods/ machinery on the road;
(xi) damage/ uproot roadside plantation, nurseries, hedges
and other landscape items;
(xii) un-authorisedly display of hoardings;
(xiii) commit an act prohibited under the Uttarakhand
Prevention of Defacement of Public Property Act, 2003;
(xiv) un-authorisedly erect welcome gated, arches etc;
(xv) commit any act of omission or commission that may
be notified by the Government under this section as
injurious to the road infrastructures;
(xvi) damage road infrastructure due to mining in the area;
(xvii) erect or construct any structure in the controlled
area.
Structure 4 (1) Executive Engineer in-charge of the road infrastructure
shall prepare on a scale of 1:500 a map of the road
infrastructure within his jurisdiction showing therein
- 17 -
the length and width of the road.
(2) The map shall also show important landmarks
including building and control lines and landmarks
fixed by the Revenue Department along the road
infrastructure as ref erence points for identification
and demarcation of the road infrastructure and the
map shall be approved by the Chief Engineer in -
charge of the Zone concerned.
(3) the Government shall, through publication in
newspapers, inform the public regarding the ex istence
of maps of the roads showing their boundaries and
other important landmarks and the availability of such
maps of public inspection in office of the Executive
Engineer- in-charge of the road infrastructure and the
Government shall also invite public objections within
sixty days of first publication of the notice in
newspapers and similarly for every addition or change
made therein subsequently.
(4) After adjudication upon the objections raised, the
Government shall finalise such maps and inform the
public regarding their existence and availability in the
Executive Engineer’s office for reference and use.
(5) After action under sub -section (3) has been taken, the
map shall become the reference record of road
infrastructure in the division of the Utta rakhand
Public Works Department and shall be known as
‘road infrastructure map’ of a division.
(6) The occurrence of all prohibited activities within the
jurisdiction of the prescribed/ confirmatory authority
may be determined with reference to this road
infrastructure map of the concerned division of
Uttrakhand Public Works Department.
(7) It shall be open to public to inspect the road
infrastructure map of a divisio n and obtain certified
copies from the Executive Engineer concerned of the
- 18 -
area on payment of prescribed fee.
(8) For control of land along highways and for removal of
encroachments, the Government shall demarcate and
enforce building lines and control li nes on the private
lands beyond the right way of the road .
Duties of
Inspector
5 It shall be the duty of the prescribed authority or Work
Inspector, as the case may be to ensure that no activity
prohibited under section 3 of the Act occurs within his
jurisdiction.
Display of
prohibited
Activities
6 (1) On noting the occurrence of any activity prohibited
under section 3, the prescribed authority shall issue an
order directing the defaulter to stop forthwith the
prohibited activity and where necessary , order the
restoration of status quo of the road infrastructure.
(2) An order of the prescribed authority under sub - section
(1) shall clearly describe in writing the prohibited
activity and also indicate by way of sketch, the
location of the occurrence of prohibited activity on a
relevant portion of the map and the extent of such
activity and the damage already caused or being
caused.
(3) The prescribed authority shall also direct the defaulter
to restore the status of the road infrastructure to its
original position within a specified period of time by
starting the process of restoration within 3 days from
the issue of notice and complete the same within the
allowed time.
(4) The prescribed authority shall indicate specifically that
in the event of fai lure to comply with any direction or
order passed under this section, steps shall be taken to
restore the status quo at the risk and cost of the
defaulter, in addition to the restoration cost to be
impose. The expenditure so incurred shall liable to be
recovered as arrears of land revenue and the
prescribed authority shall confiscate to the
- 19 -
Government and sell the dismantled property used in
the commission of a prohibited activity in the
prescribed manner.
(5) The service of notice shall be effected in the manner as
provided in Code of Civil Procedure, 1908.
(6) Any order passed under this section shall not be liable
to be challenged in any civil court on any ground
whatsoever.
Imposition of
punishment
7 Save as provided in section 11 of this Act, the
prescribed authority shall impound vehicles/
machinery/goods abandoned on road infrastructure
and in addition to the cost of removal, impose a
penalty which may extend upto Twenty Thousand
Rupees but shall not less than five thousand Rupees
for the pe riod during which the
vehicles/machinery/goods remain in the custody of
the prescribed authority:
Provided that if an impounded vehicle/
machinery/goods remain in the custody of the
prescribed authority for a period more than 10 days,
the confirmatory authority shall take action under
sections 25, 26 and 27 of the Indian Police Act, 1861
for disposal of abandoned property.
Hearing on
objection
8 The aggrieved party may file objections, against the
order issued by the prescribed authority, to the
confirmatory authority within a period of 15 days from
the service of said order and confirmatory authority
shall thereafter shall afford an opportunity to the
aggrieved party to be heard in person and thereafter
shall pass an order withi n a period of 30 days
confirming or setting aside the order passed by the
prescribed authority through a self speaking and
reasoned order.
Appeal 9 (1) No appeal shall be entertained against any order
passed by the confirmatory authority, unless, the appe al
- 20 -
is filed within 30 days from the passing of order by the
confirmatory authority;
Provided that an appeal may be admitted after
the expiry of the period specified under this section, if
the appellant satisfies the appellate authority that he has
sufficient cause for not preferring appeal within that
period;
Provided further that the appellant while filing
the appeal agai nst such order, shall deposit 50% of the
anticipated restoration cost as assessed by the
department.
(2) The appellate authority shall, within 30 days of the
filing of the appeal, pass an order confirmin g or setting
aside the order passed by the confirmatory authority.
Appellate
authority
10 (1) Any person aggrieved by an order passed in appeal
by the appellate authority under section 9 may,
within 30 days of communication of such order,
make an application to the Government seeking
revision.
(2) The revisional authority shall within 30 days of the
filing of revision application against the order of the
appellate authority pass an order confirming or
setting aside the order of the appellate authority. The
Government shall not pass an order under this
section prejudiced to any person without giving such
person a reasonable opportunity of being heard.
Fees 11 (1) The prescribed authority may order any person, who
has indulged in a prohibited activity as referred to in
clauses (i), (iii) and (viii) of section 3 to restore road
infrastructure to its original state and if such person
fails to start the restoration work within a period of 7
days from the date of passing of such order and
completing it within the time allowed, the prescribed
- 21 -
authority shall take such measures as may appear to
him to be necessary, to give effect to the orde rs at
the cost of the defaulter.
(2) If a person contravenes or fail to comply with, any
provisions of this Act or any order made under sub -
section (1), the prescribed authority may, after
giving a reasonable opportunity of being heard,
direct such person to pay, by way of restoration fee,
in addition to the cost of restoration of road
infrastructure-
(i) for contravention of any prohibited activities as
referred to in clauses (ii), (iv), (v), (vii), (ix), (xvi)
and (xvii) of section 3, an amount which shall be
five times of the restoration cost;
(ii) for contravention of prohibited activities as
referred to in clause (vi) of section 3, an amount
@ one thousand rupees per cubic meter or part
thereof per day in respect of excavated earth/
debris and @ two thousand rupees per truck load
or part thereof per day in respect to stacked
material;
(iii) for contravention of prohibited activities as
referred to in clause (xii) of section 3, a amount
@ one thousand rupees per square meter per eek
till the time such act continues;
(iv) for contraventio n of the prohibited activities as
referred to in clause (xiv) of section 3, an amount
@ five hundred rupees per running meter of the
erection per day till the time the act continues;
and
(v) for contravention of the prohibited activities as
referred to in clause (xiii) or (xv) of section 3, an
amount @ five times the cost of removal.
Explanation: (1) All restoration costs and fees payable
- 22 -
under the provisions of this section shall be
deposited with the prescribed authority within
ten days, failing which it shall be recovered as
arrears of land revenue with interest
commencing from the day following the last
day allowed for deposit.
(2) cost of removal/restoration shall be
determined as per the current schedule of
rates of Uttrakhand Public Works
Department.
Cognizance of
offence
12 (1) Any person who commits any act prohibited under
section 3 or fails to perform their duties assigned
under section 5 of this Act shall be punished with
imprisonment of either description for a term which
may extend to two years or fine, or with both.
(2) No court shall take cognizance of an offence
punishable under sub-section (1) against any person,
unless a complaint in writing is made by public
servant authorised by the Government, by
notifications, in the Official Gazette.
Trial of offence 13 No court inferior to that of a magistrate of the first class
shall be competent to try any offence punishable under
this Act.
Consumption of
facilities
14 Every person who intends to have the following
facilities, namely:
(i) an approach to private property from the road
infrastructure;
(ii) laying of service such as pipeline, electrical cables,
telephone cables etc. either along or across the road
or bridge;
(iii) mining activities within 50 metres from either side of
existing road or 500 metres upstream or downstream
of a bridge;
(iv) carrying out any private or commercial activity
- 23 -
within the acquired and controlled area;
(v) display of hoardings within the acquired and
controlled area;
(vi) installation of hand pumps within the acquired and
controlled area;
(vii) parking of accidental vehicles/machinery on the
road upto 48 hours; and
(viii) temporary stacking of materials/goods on the road
for a period not exceeding 48 hours, shall apply for
permission in writing to the Executive Engineer -in-
charge of the road infrastructure within his
jurisdiction in respect of respect of facility under
clauses (i) to (vi) above and to the Junior Engineer -
in-charge in respect of facility under clauses (v ii)
and (viii) of this section and every such application
for permission shall be in the prescribed manner:
Provided that failure to comply with the
requirements as contained under this section, shall
be liable to pay cost/fee as per pro vision of section
11 of this Act;
Provided further that the facilities as
contained in this section shall be provided by the
department as a deposit work for the beneficiary:
Trial of Suit 15 The confirmatory authority/prescribed authority shall, for
the purpose of performing any function under this Act,
have the same powers as are vested in a civil court under
the Code of Civil Procedure, 1908 when trying a suit in
respect of the following matters, namely:-
(a) summoning and enfor cing the attendance of any
person and examining him on oath;
(b) requiring the discovery and production of documents;
and
(c) any other matter which may be prescribed.
- 24 -
Bar of suit 16 No suit or prosecution shall be entertained against the
prescribed authority or any other officer of the
department authorised under this Act acting under the
order of direction of superior authority of the department,
for anything, which is done by him in good faith or
intended to be done under this Act or any rule made
thereunder.
Jurisdiction 17 No civil court shall have any jurisdiction to entertain or
to decide any question relating to matter failing under
this Act or the rules made thereunder.
Departmental
custody
18 All the road infrastructure shall be deemed to be in the
custody of the department on behalf of Government, as
soon as it comes into existence.
Power to be
confer to the
bodies
19 The Government may, by notification, in the Official
Gazette, empower Municipal Co rporation,
Municipalities, Nagar Panchayats and Development
Authorities within the State of Uttarakhand to exercise
such powers and perform such functions, as may be
specified in the notification under this Act, in respect of
road infrastructure within their jurisdiction.
Power to make
Rule
20 (1) The State Government may, by notification, in the
Official Gazette, make rules for carrying out the purposes
of this Act.
(2) In particular and without prejudice to the generality
of the foregoing power, such ru les may provide for all or
any of the following matters, namely:-
(a) the form of any notice required or authorized to be
given under this Act and the manner in which it may be
served;
(b) the conduct of proceedings under this Act;
(c) the distribution and allocation of work to prescribed
authority and transfer of any proceeding pending before a
prescribed authority to another prescribed authority;
(d) the manner in which the damage resulting from acts
- 25 -
of prohibited activities may be assessed and the
principles which may be taken into account in assessing
such damages;
(e) the manner of the laying out of means of access to
road infrastructure;
(f) the manner in which permission under this Act, may
by granted or refused and fees to be charged; and
(g) any other matter, which may be prescribed.
(3) All rules made under this section shall be subject to
the condition of previous publication.
(4) All rules made under this section shall be laid before
the Legislative Assembly, as soon as they are framed.
---