LexThe UTTAR PRADESH ELECTRIC WIRE AND TRANSFORMERS PREVENTION AND PUNISHMENT OF THEFT) ACT, 1976
Uttarakhand · state statute
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mÙkj izns”k fctyh ds rkj vkSj VªaklQkeZj ¼pksjh dk fuokj.k vkSj n.M½
vf/kfu;e] 1976
¿mÙkj izns”k vf/kfu;e la[;k 42] 1976À
THE UTTAR PRADESH ELECTRIC WIRE AND TRANSFORMERS
[PREVENTION AND PUNISHMENT OF THEFT) ACT, 1976
[U. P. ACT No. XLII OF 1976]
mÙkj izns”k fctyh ds rkj vkSj VªaklQkeZj ¼pksjh dk fuokj.k vkSj n.M½
vf/kfu;e] 19761
¿mÙkj izns”k vf/kfu;e la[;k 42] 1976À
¿mÙkj izns”k fo/kku lHkk us fnukad 9 uoEcj] 1976 rFkk mÙkj izns”k fo/kku ifj’kn~
us fnukad 10 uoEcj] 1976 dh cSBd esa Lohd`r fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 200 ds vUrxZr jkT;iky e gksn; us fnukad 19
uoEcj] 1976 dks vuqefr iznku dh rFkk mÙkj izns”kh; ljdkjh vlk/kkj.k xtV] fnukad 22
uoECkj] 1976 dks izdkf”kr gqvkAÀ
mÙkj izns”k jkT; fo|qr~ ifj’kn~ ds fctyh ds rkj vkSj VªaklQkeZj ;k muds iwtksZa dh
;k muds fofuekZ.k es a iz;qDr /kkrqvkas dh vizkf/kd`r :i ls dCts es a j[kus ds fy;s n.M dh
O;oLFkk djds fctyh ds rkj vkSj VªaklQkeZj dh pksjh ds xaHkhj ladV dks fu;af=r djus vkSj
mlls lEc} fo’k;ksa ds fy;s
vf/kfu;e
Hkkjr x.kjkT; ds lÙkkblosa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
1&& ¼1½ ;g vf/kfu;e mÙkj izns”k fctyh ds rkj vkSj VªaklQkeZj ¼pksjh dk
fuokj.k vkSj n.M½ vf/kfu;e] 1976 dgk tk;sxkA
laf{kIr uke] foLrkj
vkSj izkjEHk
¼2½ bldk foLrkj lEiw.kZ mÙkj izns”k esa gksxkA
¼3½ ;g 20 vxLr] 1976 ls izo`Ùk gqvk le>k tk;xkA
2&& tc rd fd lUnHkZ ls vU;Fkk visf{kr u gks] bl vf/kfu;e esa & ifjHkk’kk,a
¼d½ ^^vY;wehfu;e** ds vUrxZr /kkrqfiaM] nzohHkwr ;k lfgr izR;sd izdkj dk
vY;wehfu;e gS (
¼[k½ ^^rkack** ds vUrxZr /kkrqfiaM] nzohHkwr ;k fufeÙk :i lfgr izR;sd izdkj
dk rkack gS (
¼x½ ^^ ykblsal izkf/kdkjh** dk rkRi;Z ftys d s ftyk eftLVªsV ;k bl
vf/kfu;e ds v/khu ftyk eftLVªsV ds fdlh d`R; dk lEiknu djus ds fy;s mlds
}kjk izkf/kd`r dksbZ vU; vf/kdkjh gSA
3&& ¼1½ dksbZ Hkh O;fDr] ml ftys ds] ftlesa og lkekU;r;k fuokl djrk gS
ykblsUl izkf/kdkjh }kjk fn;s x;s ykbsUll ds fcuk vY;wehfu;e ;k rkacs ds Ø; ;k foØ;
dk dkjckj ugha djsxk ;k ,slk dkjckj djus ds fy;s mudk laxzg ugha djsxkA
¼2½ ykblsUl nsus dh izfØ;k] mldh fof/kekU;rk dk vof/k] mls fuyfEcr djus ;k
jÌ djus] ykblsUl vLohdkj] fuyfEcr ;k jÌ djus ds fo:} vihy djus dh izfØ;k]
mlds laca/k esa Qhl] ykblsUlh }kjk j[ks tkus okys jftLVj vkSj ys[kk vkSj mlds }kjk
izLrqr dh tkus okyh foojf.k;ka ogh gksxh] tks fofgr dh tk;sa A
vY;wehfu;e vkSj rkacs ds
foØ; vkSj laxzg ij
fucZU/ku
1 & mÌs”;ksa ,oa dkj.kksa ds fooj.k ds fy;s fnukad 15 uoEcj] 1976 mÙkj izns”kh; vlk/kkj.k xtV nsf[k,A
¿mÙkj izns”k fctyh ds rkj vkSj VªaklQkeZj ¼pksjh dk fuokj.k vkSj n.M½ vf/kfu;e] 1976À ¿/kkjk 4&7À
¼3½ tgka fdlh le; fdlh O;fDr ds ikl mlds LVkd esa fofgr ifjek.k ls vf/kd
fdlh ifjek.k esa vY;wehfu;e ;k rkack gS ] ogka bl /kkjk ds iz;kst uksa ds fy;s] ;g le>k
tk;xk fd mlus ,slk vY;wehfu;e ;k rkack Ø; ;k foØ; dk djkckj djus ds fy;s laxzg
fd;k gSA
4&& dksbZ O;fDr ftlds LVkd esa] bl vf/kfu;e ds izkjEHk gksus ij] /kkjk 3 ds
v/khu fofgr ifjek.k ls vf/kd ifjek.k esa vY;wehfu;e ;k rkack gS] ml fnukad ls tc ,slk
ifjek.k izFker% fofgr fd;k tk;] iUnzg fnu ds Hkhrj] ykblsUl izkf/kdkjh dks ,sls LVkd
dks ?kksf’kr djsxkA
ekax LVkd dh ?kks’k.kk
5&& dksbZ O;fDr] ftlds dCts es dksbZ fctyh ds rkj vkSj VªaklQkeZj ;k mldk
dksbZ Hkkx ;k ftlds dCts esa /kkrqfiaM ds :i esa ;k nzohHkwr ;k fufeÙk ;k fdlh vU; :i esa
dksbZ rkack ;k vY;wehfu;e ¼tks /kkjk 3 ds v/khu fofgr ifjek.k ls vf/kd gks½ ik;k tkrk gS
;k ;g lkfcr gks tk; fd ik;k x;k gS %&
fctyh dk rkj ;k
VªaklQkeZj dh fof/k dCts
esa j[kus ds fy, “kkfLr
¼1½ ftlds ckjs esa ;g ;qfDr;qDr lUnsg gks fd og pqjk;k x;k gS ;k fof/k
fo:} izkIr fd;k x;k gS vkSj ftlds laca/k es og] ;g lkfcr djus esa vlQy jgk
gS fd mlus mldk dCtk fof/kiwoZd izkIr fd;k Fkk] ;k
¼2½ ftls] mlus ;FkkfLFkfr] /kkjk 4 d v/khu ?kksf’kr u fd;k gks ;k /kkjk 3
ds v/khu fofgr jftLVj ;k fooj.kh esa fn[kk;k u gks&
¼d½ izFke vijk/k ds fy; s dkjkokl ls ftudh vof/k rh u o’kZ
rd gks ldrh gS vkSj tqekZuk ls Hkh n.Muh; gksxk vkSj fo”ks’k vkSj i;kZIr
dkj.k ds] tks U;k;ky; ds fu.kZ; esa mfYyf[kr fd;s tk;saxs] vHkko esa ,slk
dkjkokl ,d o’kZ ls de dk ugh gksxk vkSj ,slk tqekZuk ,d gtkj :i,
ls de dk ugh gksxk(
¼[k½ f}rh; ;k fdl h vuq orhZ vijk/k ds fy;s dkjkokl ls
ftldh vof/k ikap o’kZ rd gks ldrh gS vkSj tqekZuk ls Hkh n.Muh; gksxk
vkSj fo”ks’k vkSj i;kZIr dkj.k ds ] tks U;k;ky; ds fu.kZ; esa mfYyf[kr
fd;s tk;saxs] vHkko es a ,slk dkjkokl nks o’kZ ls de dk ugh gk sxk vkSj
,slk tqekZuk nks gtkj :i,s ls de dk ugh gksxkA
6&& Hkwfe ;k Hkou ds dksbZ Lokeh ;k v/;klh ;k ml Hkwfe ;k Hkou ds izcU/k ds
izHkkjh ,sls Lokeh ;k v/;klh dk dksbZ ,tsUV] tks bl vf/kfu;e ds micU/kksa ds fdlh
mYya?ku dks tkucw> dj vuns[kh djrk gS] dkjkokl ls] ftldh vof /k rhu o’kZ rd gks
ldrh gS ;k tqekZuk ;k nksuksa ls n.Muh; gksxkA
vijk/k ds izfr
ekSukuqdyrk ds fy;s n.M
7&& bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k ij fopkj djus okyk dksbZ
U;k;ky; fdlh ,slh lEifÙk dk] ftlds ckjs esa U;k;ky; dk ;g lek/kku gks tk; fd b l
vf/kfu;e ds v/khu dksbZ vijk/k fd;k x;k gS] ljdkj ds i{k e sa leigj.k fd;s tkus dk
vkns”k ns ldrk gSa vkSj fdlh ,sls ik=] iSdst ;k vkos’Vd dk ] ftlesa ,slh lEifÙk gks vkSj
,slh laifÙk ds ogu esa iz;qDr Ik” kqvksa] xkfM+;ksa] ;k vU; okguksa dk leigj.k fd;s t kus dk
vkns”k Hkh ns ldrk gSA
xkM+h vkfn dk leigj.k
djus dk vkns” k nsus dh
U;k;ky; dh “kfDr
¿mÙkj izns”k fctyh ds rkj vkSj VªaklQkeZj ¼pksjh dk fuokj.k vkSj n.M½ vf/kfu;e] 1976À ¿/kkjk 8&10À
8&& ykblsUl izkf/kdkjh ;k jkT; ljdkj }kjk bl fuf eÙk izkf/kd`r dksbZ vU;
vf/kdkjh] ,slh lgk;rk ls] ;fn dksbZ gks] ftls og mfpr le>sA
ykblasUl izkf/kdkjh dh “krksZa
¼d½ fdlh LFkku] Hkw& x`gkfn] xkM+h ;k ty;k u ds] ftlds lEcU/k es mls
;g fo”okl dk djus dk dkj.k gks fd bl vf/kfu;e ds micU/kksa dk ;k blds
v/khu tkjh fd;s x;s fdlh ykblsUl dh “ krksZa dk mYya?ku fd;k x;k gS ;k fd;k
tk jgk gS] ;k fd;k tkus okyk gS] Lokeh] v/;klh ;k fdlh izHkkjh O;fDr ls] dksbZ
cgh] ys[kk vU; nLrkost ftlesa ,sls mYya?ku ls lEc) laO;ogkjksa dks fn[kk;k x;k
gks] izLrqr djus dh vis{kk dj ldrk gS(
¼[k½ fdlh LFkku ;k fdlh LF kku] Hkw&x`gkfn] xkM+h ;k ty;k u ds] ftlds
lEcU/k es mls ;g fo”okl djus dk dkj.k gks fd bl vf/kfu;e ds micU/kksa dk ;k
blds v/khu tkjh fd;s x;s fdlh ykblsUl dh “ krksaZ dk mYya?ku fd;k x;k gS ;k
fd;k tk jgk gS] ;k fd;k tkus okyk gS] izos” k dj ldrk gS] mldk fujh{k.k dj
ldrk gS ;k mls rksM+ ldrk gS vkSj mldh ryk”kh ys ldrk gS(
¼x½ fdlh ,sls nLrkost ls] ftlesa mDr mYya?ku ls lEcfU/kr laO;ogkj dks
fn[kk;k x;k gks] m}j.k ;k mldh izfrfyfi;ka ys ldrk gS ;k fy[kk ldrk gS(
¼?k½ v Y;wehfu;e vkSj r kacs ds LVkd dh vkSj mudk bl vf/kfu;e ds
micU/kksa dk ;k mlds v /khu tkjh fd;s x;s] ykblsUl dh “ krksZa dk mYya?ku djrs
gq, ogu djus esa ftu I k”kqvksa] xkfM+;ksa] ty;kuksa ;k vU; okguk sa dk iz;ksx fd;k
tk;] mudh ryk”kh ys ldrh gS] vfHkxzg.k d j ldrk gS vkSj gVk ldrk gS vkSj
rRi”pkr~ ,slh leLr dk;Zokfg;ksa] tks bl izdkj vfHk x`ghrk fd;s x;s LVkd vkSj
Ik”kqvksa] xkfM+;ksa] ty;kuksa ;k vU; okguksa dks fdlh U;k;ky; esa is”k fd;s tkus dks
lqfu”pr djus ds fy;s vkSj bl izdkj is”k fd;s tkus rd mudh fujk nu vfHkj{kk
ds fy;s vko”;d gks] dj ldrk gS ;k djus ds fy;s izkf/kd`r dj ldrk gSA
9&& jkT; ljdkj] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s xtV esa
vf/klwpuk }kjk] fu;e cuk ldrh gSA
fu;e cukus dh “kfDr
10&& ¼1½ mÙkj izns”k fctyh ds rkj vkSj Vª kalQkeZj ¼pksjh dk fuokj.k vkSj n.M½
v/;kns”k] 1976 ,rn~}kjk fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ds gksrs gq;s Hkh] mDr v/;kns” k ds v/khu fd;k x;k dksbZ dk;Z ;k
dh xbZ dksbZ dk;Zokgh bl vf/kfu;e ds rnuq:i micU/kksa ds v/khu fd;k x;k dk;Z ;k dh
xbZ dk;Zokgh le>h tk;xhA
fujlu vkSj viokn
mÙkj izns”k v/;kns”k la[;k
22]1976
THE UTTAR PRADESH ELECTRIC WIRE AND TRANSFORMERS
[PREVENTION AND PUNISHMENT OF THEFT) ACT, 19761
[U. P. ACT No. XLII OF 1976]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on November 9, 1976
and by the Uttar Pradesh Legislative Council on November 10, 1976.
Received the assent of the Gover nor on November 19, 1976 under A rticle 200 of
‘the Constitution of India ’ and was published in the Uttar Pradesh Gazette Extraordinary,
dated November 22, 1976. ]
AN
ACT
to control the serious menace of t heft of electric wires and transformers belonging
to the Uttar Pradesh State Electricity Board by providing for punishment for un authorized
possession of the same or parts thereof or metals used in their manufacture and for matters
connected therewith.
IT is HEREBY enacted in the Twenty -seventh Year of the Republic of India as
follow: --
Short title,
extent and
commencement
1. (1) This Act may be called the Uttar Pradesh E lectric Wire and Transformers
(Prevention and Punishment of Theft) Act, 1976.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall be deemed to have come into force on August 20, 1976.
Definitions
2. In this Act, unless the context otherwise requires --
(a) 'aluminium' includes every form of aluminum including ingo t, melted
or finished form :
(b) 'copper' includes every form of copper including ingot, melted or
finished form ;
(c) 'licensing authority' means the District Magistrate of the district or any
other officer authorized by him to perform any of the funct ions of the District
Magistrate under this Act.
Restrictions
on sale and
storage of
aluminium and
copper
3. (1) No person shall carry on the business of purchase or sale of aluminium or
copper or store it for carrying on such business except under a licence
granted by the Licensing Authority of the district in which he ordinarily
resides or carries on business.
(2) The procedure for grant of such licence, its period of validity, for its
suspension or cancellation, for appeals against refusal, sus pension or
cancellation of licence, the fees in respect thereof, the register and accounts
to be maintained by the licensee, and the returns to be furnished by him, shall
be as may be prescribed.
1. For Statement of Objects and Reasons, 100 Uttar Pradesh Gazette extraordinary dated November
15, 1976.
[The Uttar Pradesh Electric Wire and Transformers (prevention and Punishment of Theft) Act, 1976] [Section 4-7]
(3) Where at any time any person has in his stock aluminium or copper in any
quantity exceeding the quantity prescribed, he shall, for the purposes of this
section, be deemed to have stored it for carrying on the business of purchase
or sale of such aluminium or copper.
Declaration of
existing stocks
4. Any person who at the commenc ement of this Act, has in his stock
aluminium or copper in a quantity exceeding the quantity prescribed under
section 3 shall declare such stock to the Licensing Authority within fifteen
days from the date on which the quantity is first prescribed.
Penalty for
possession of
electric wire or
transformers
5. Whoever is found or is proved to have been in possession of any electric wire
or transformer or any part thereof or in possession (in a quantity exceeding
that prescribed under section 3) of any co pper or aluminium, whether in the
form of ingot or in melted, finished or any other form-
(i) which is reasonably suspected of having been stolen or unlawfully
obtained, and in respect of which he fails to prove that it came into his
possession lawfully; or
(ii) which has not been declared by him under section 4 or, as the case
may be, has not been shown in a register or return prescribed under section 3,
shall be punishable-
(a) for the first offence, with imprisonment for a term which may
extend to three years, and also with fine, and in the absence of special
and adequate reasons to be mentioned in the judgment of the Court,
such imprisonment shall not be less than one year and such fine shall
not be less than one thousand rupees;
(b) for the second or a subsequent offence with imprisonment for
a term which may extend to five years and also with fine, and in the
absence of special and adequate reasons to be mentioned in the
judgment of the court, such imprisonment shall not be less than two
years and such fine shall not be less than two thousand rupees.
Punishment
for connivance
at offence
6. Any owner or occupier of land or building or any agent of such owner or
occupier in charge of the management of that land or building, who willfully
connives at contravention of the provisions of this Act, shall be punishable
with imprisonment for a term which may extend to three years or with fine,
or with both.
Power of
Court to order
forfeiture of
vehicles etc.
7. Any court trying an offence punishabl e under this Act may order the
forfeiture to Government of any property in respect of which the Court is
satisfied that an offence under this Act has been committed and may also
order the forfeiture of any receptacles, packages or coverings in which such
property is contained, and the animals, vehicles or other conveyances used in
carrying the property.
[The Uttar Pradesh Electric Wire and Transformers (prevention and Punishment of Theft) Act, 1976] [Section 8-10]
Powers of the
Licensing
Authority
8. The Licensing Authority or any other officer authorized by the State
Government in this behalf may, with such assistance, if any, as he thinks fit-
(a) require the owner, occupier or any person in charge of any place,
premises, vehicle, or vessel in whi ch he has reason to believe that any
contravention of the provisions of this Act or of the conditions of any licence
issued thereunder has been, is being or is about to be committed, to produce
any books, accounts or other documents showing transactions re lating to
such contravention ;
(b) enter, inspect or break open and search any place or premises,
vehicle or vessel in which he has reason to believe that any contravention of
the provisions of this Act or of the conditions of any licence issued
thereunder, has been, is being or is about to be committed ;
(c) take or cause to be taken, extracts or copies of, any documents,
showing transactions relating to such contravention ;
(d) search, seize, and remove stocks of aluminium and copper and the
animals, vehicles, vessels, or other conveyance used in carrying the same in
contravention of the provisions of this Act, or of the conditions of the licence
issued thereunder, and thereafter, take or authorize the taking of all measures
necessary for securing the p roduction of such stocks and the animals,
vehicles, vessels or other conveyances so seized, in a court and for their safe
custody pending such production.
Power to make
rules
9. The State Government may by notification in the Gazette make rules to carr y
out the purposes of this Act.
Repeal and
savings
U. P.
Ordinance no.
22 of 1976
10. (1) The Uttar Pradesh Electric Wire and Transformers (Prevention and
Punishment of Theft) Ordinance, 1976, is hereby repealed.
(2) Notwithstanding such repeal, anyt hing done or any action taken under the
said Ordinance shall be deemed to have been done or taken under the
corresponding provisions of this Act.
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