LexThe UTTAR PRADESH GOSHALA ADHINIYAM, 1964
Uttarakhand · state statute
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mRrj izns”k xks”kkyk vf/kfu;e] 1964
¿mRrj izns”k vf/kfu;e la[;k 10] 1964À
THE UTTAR PRADESH GOSHALA ADHINIYAM, 19641
[U. P. ACT No. X OF 1964]
87
mRrj izns”k xks”kkyk vf/kfu;e] 19641
¿mRrj izns”k vf/kfu;e la[;k 10] 1964À
mRrj izns”k fo/kku ifj’kn us funad 11 fnlEcj 1963 bZ0 rFkk mRrj izns”k fo/kku
lHkk us fnukad 10 Qjojh] 1964 bZ0 dh cSBd esa Lohd`r fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrXkZr jk’Vªifr us fnukad 7 vizSy 1964
bZ0 dh Lohd`r iz/kku dh r Fkk mRrj izns”kh; ljdkjh vlk/kkj.k xtV esa fnukad 15 vizSy
1964 bZ 0 dks izdkf”kr gqvkA
mRrj izns”k esa xkS”kkykvksa ds vis{kkd`r vPNs izca/k rFkk fu;a=.k dh O;oLFkk djus
ds fy,
vf/kfu;e
Hkkjrh; x.kra= ds iUnzgosa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
1&& ¼1½ ;g vf/kfu;e mRrj izns”k xks”kkyk vf/kfu;e] 1964 dgyk;sxkA
¼2½ bldk izlkj leLr mRrj izns”k esa gksxkA
¼3½ ;g ml fnukad ls izpfyr gksxk ] tks jkT; ljdkj] xtV es foKfIr2 }kjk
fu;r djs vkSj mÙkj izns”k ds fofHkUu {ks=ksa ds fy, fofHkUUk fnukad fu;r fd;s tk ldrs
gSA
Lkaf{kIr “kh’kZuke] izlkj
vkSj izkjEHk
2&& fo’k; ;k izlax esa dksbZ ckr izfrdwy u gksus ij] bl vf/kfu;e esa------- ifjHkk’kk,a
¼1½ ^^i”kq** dk rkRi;Z xk; ;k mldh lUrfr ls gS(
¼2½ ^^funs”kd** dk rkRi;Z i”kqikyu funs”kd] mRrj izns”k ls gS vkSj blds
vUrxZr ,sls vU; vf/kdkjh Hkh gS ] ftls jkT; ljdkj bl vf/kfu;e ds v/khu
funs”kd ds lHkh ;k fdUgha d`R;ksa dk lEiknu djus ds fy, fu;qDr djs(
¼3½ ^^la?k** dk RkkRi;Z /kkjk 3 ds v/khu la?kfVr mRrj izns”k xkS”kkyk la?k
ls gS rFkk mDr la?k ds laxBUk ds iwoZ lkslkbVht jftLVsª”ku ,sDV] 1860 ds v/khu
fuc) ¼jftLVMZ½ ;w0ih0 LVsV QsVjs”ku vkQ xks”kkykt vkSj fiatjkiksYl ls gS(
¼4½ ^^xks”kkyk** dk rkRi;Z ,slh /ke kZFkZ laLFkk ls gS tks i”kq j[k us] mudk
vfHktuu] ikyu ;k Hkj.k& iks’k.k djus ds iz;kstu ds fy, vFkok nqcZy ] cw<+s]
v”kDr ;k jksxh Ik” kqvksa dks HkrhZ o izLrqr djus vkSj mudk mipkj djus ds
iz;kstu ds fy, LFkkfir dh x;h gks(
¼5½ ^^xks”kkyk dh lEifr** dk rkRi;Z ,slh lEifRr ls gS ] tks xks”kkyk ds
mi;ksx vkSj yk Hk ds fy, U;kl e sa fufgr gks ;k U;kl ?k`r gks rF kk] ftlds
vUrxZr /kkjk 11 ds v/khu xks”kkyk dks ns; dksbZ /kujkf”k Hkh gS vkSj mlds vUrxZr
xks”kkyk esa j[ks x;s i”kq Hkh gSa(
1- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy, fnukad 23 uoacj] 1963 bZ0 dk ljdkjh
vlk/kkj.k xtV nsf[k,A
2- foKfIr la0 5008@12&bZ0&12bZ0&12 ¼69@55] fnukad 10 fnlEcj] 1964 }kjk
lgkjuiqj] eqtIQj uxj] esjB] cyqUn”kgj] vthx<] vkxjk] ,Vk] eSuiqjh] eFkqjk] fctukSj]
eqjknkckn] cnk;wq] jkeiqj] cjsyh] ihyhHkhr] “kkgtjkaiqj] bVkok rFkk Q:Z[kkckn ftyksa esa
izpfy fd;k x;k rFkk foKfIr la0 6100@ 12bZ0 &12¼6½@65] fn0 8 uoaEcj 1965 }kjk
nsgjknwu] dkuiqj] Qrsgiqj] bykgkckn] >kalh] tkyksu] gehjiqj] xkank] ckjk.klh] fetkZiqj]
tkSuiqj] xkthiqj] cfy;k] xksj[kiqj] nsofj;k] cLrh ] vktex<] uSuhrky] vYeksMk] x<+oky]
Vsgjh x<+oky] fiFkkSjkx<+] peksyh] mRrjdk”kh] y[kuÅ] mUUkko] jk;cjsyh] lhrkiqj] gjnksbZ
[khjh] QStkckn] cgjkbp] lqYrkuiqj] izrkix<+] ckjkcadh rFkk xksaMk ftyksa esa izpfyr fd;k
x;kA
88
¿mRrj izns”k xks”kkyk vf/kfu;e] 1964À ¿/kkjk 3&4À
¼6½ ^^fu;r** dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk
fu;r ls gS(
¼7½ ^fucU/kd** dk rkRi;Z jkT; ljdkj }kj k fu;qDr xks”kkykvksa ds
fucU/kd ls gS(
¼8½ ^^fofu;e** dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x;s fofu;eksa ls
gS(
¼9½ ^^fu;e** dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa ls gS(
¼10½ jkT; ljdkj** dk rkRi;Z mRrj izns”k ljdkj ls gS( vkSj
¼11½ xks”kkyk ds lEcU/k esa ^^U;klh** dk rkRi;Z fdlh O ;fDr ;k O;fDr;ksa
ds ,sls leqnk; ls gS] Hkys gh og fdlh Hkh uke ls tkuk tkrk gks] ftle sa xks”kkyk
;k mldh lEifRr dk izca/k fufgr gks vkS j blds vurxZr ,slk O;fDr Hkh tk s bl
izdkj mRRkjnk;h gks ekuks og U;klh gh gksA
3&& ¼1½ bl vf/kfu;e d s izpfyr gksus ds i”pkr~ ;FkklEHko “kh?kz mRrj izns”k
jkT; esa ,d la?k LFkkfir fd;k tk;xk] tks mRrj izns”k xks”kkyk la?k dgyk;sxkA
Lak?k
¼2½ la?k esa xks”kkykvksa ds U;kfl;ksa }kjk ,slh jhfr ls fuokZpu fd;s x;s mrus O;fDr
gksaxs] ftrus fu;r fd;s tk;saA
¼3½ bl /kkjk ds iz;kstuksa ds fy, dskbZ Hkh O;fDr U;klh u le>k tk;xk ;fn mldk
uke u;klh ds :i esa izns”k xks”kkyk jftLVj esa ml fnukad esa izfo’V u gk s] tks jkT;
ljdkj bl fo’k; esa xtV esa foKfiRk }kjk rnFkZ fu;r djsA
4&& ¼1½ xks”kkyk dk U;klh] fucU/kd dks ,d fooj.k&i= izLrqr djsxk] ftlesa
fuEufyf[kr ckrsa nh gksaxh&&&&
Xkks”kkykvksa ds lEcU/k
esa fooj.k izLrqr djus
dk nkf;Ro
¼d½ xks”kkyk dk uke vkSj irk(
¼[k½ xks”kkyk dh LFkkiuk dk fnukad vkSj mls LFkkfir djus dh jhfr(
¼x½ xks”kkyk ds U;klh dk uke vkSj irk vkSj ;fn U;klh O;fDr;ksa dk dksbZ
leqnk; gks rks ,sls leLr O;fDr;ksa ds uke o irs(
¼?k½ U;klh dk mRrjkf/kdkjh gksus dh jhfr(
¼³½ xks”kkyk dh lEifRr dk fooj.k(
¼p½ ml o’kZ ds ftlesa fooj.k&i= izLrqr fd;k tk; Bhd iwoZ rhu o’kksZa esa
xks”kkyk dh ldy okf’kZd vk;] ;fn dksbZ gks(
¼N½ mDr vk; dk lzksr(
¼t½ [k.M ¼p½ esa vfHkfn’V vof/k esa ;fn xks”kky ds lEcU/k esa dksbZ O;;
fd;k x;k gks rks og O;;( vkSj
¼>½ ,sls vU; fooj.k] tks fu;r fd;s tk;saA
¼2½ fooj.k&i= ij fu;r jhfr ls gLrk{kj fd;s tk;saxs vkSj mls lR;kfir fd ;k
tk;xk rFkk mlds lkFk fuEufyf[kr gksaxs&&&&
¼d½ ;fn dksbZ ,slk ys[; gks ] ftlds }kjk xks”kkyk LFkkfir f d;k x;k gks
rks mldh ,d izfr(
¼[k½ ml ys[; dh ,d izfr ] ftlesa xks”kkyk dk izca/k vkSj U;kl/kkfjrk esa
mRRkjkf/kdkj dks fofu;fer fd;k x;k gks] vkSj ;fn ,slk ys[; miyC/k u gks rks
,slk Kkiu] ftlesa xks”kyk ds mnns”; vkSj mldh lEifRr dk izcU/k djus dh jhfr
nh tk;( vkSj
89
¿mRrj izns”k xks”kkyk vf/kfu;e] 1964À ¿/kkjk 5&8À
¼x½ ;fn xks”kkyk ds ys[ks dh laijh{kk gks x; h gks rks ys[kk ijh{kd }kjk
izekf.kr vfUre iDds fpV~Bs dh ,d izfrA
¼3½ mDr fooj.k&i =] xks”kkyk dh LFkkiuk ds ;k lac) {ks= esa bl vf/kfu;e ds
izpfyr gksus ds fnukad ls] blesa tks Hkh i”pkrorhZ gks] rhu ekl ds Hkhrj izLrqr fd;k
tk;xk] fdUr izfrcU/k ;g gS fd fucU/kd fyf[kr dkj.kksa }kjk fooj.k&i= izLrqr djus dh
vof/k c<k+ ldrk gSA
5&& izR;sd ,slh xks”kkyk dk fooj.k] ftlds lEcU/k esa /kkjk 4 ds micU/kksa ds
vuqlkj fooj.k&i= izLrqr fd;k tk;] bl fo’k; esa j[ks x;s ,d jftLVj esa ] ftls **izns”k
xks”kkyk jftLVj** dgk tk;xk] ntZ fd;k tk;xk vkSj fu;r izi= esa ,d fucU/ku
izek.k&i= mDr izR;sd xks”kkyk ds lEcU/k esa tkjh fd;k tk;xkA
Xksk”kkykvksa dk fucU/ku
6&& ¼1½ fucU/kd fu;r izi= es izns”k xks”kkyk jftLVj j[ksxkA
¼2½ izns”k xks”kkyk jftLVj dh izfr;ka ;k mld s m)j.k ,slh “krksZa ij vkSj ,slh
jhfr ls fn;s tk;saxs] tks fu;r fd;s tk;saA
izns”k xks”kkyk jftLVj
7&& ¼1½ /kkjk 5 ds v/khu fuc) xks”kkyk ls lEc) fdlh fooj.k esa tc dksbZ
ifjorZu gks tk;] rks xks”kkyk dk U;klh ,sls ifjorZu ds rhu ekl ds Hkhrj] mldh lwpuk
fucU/kd dks nsxkA
¼2½ ml lwpuk ij] fu;r jhfr ls] gLrk{kj fd;s tk;saxs vkSj mls lR;kfir fd;k
tk;sxkA
¼3½ fucU/kd mi/kkjk ¼1½ ds v/khu lwpuk izkIr gksus vFkok mu rF;ksa ij ftudh
vksj mldk /;ku vU; izdkj ls vkd`’V gks vkSj ,slh tkap djus ds i”pkr~ ;fn dksbZ gks]
tks og vko”;d le>s] izns”k xks”kkyk jftLVj dh fdlh izfof’V esa la”kks/ku dj ldrk
gSA
izns”k xks”kkyk jftLVj
dh izfof’V;ksa dk
la”kks/ku
8&& ¼1½ fucU/kd] fdlh Hkh le;] ;k rks Lo;a] ;k xks”kkyk esa LoRo j[kus dk
nkok djus okys fdlh O;fDr }kjk ;k jkT; ljdkj ds i’kqikyu foHkkx ds fdlh vf/kdkjh
}kjk tks ftyk i”kq/ku vf/kdkjh ds in ls uhps ds in dk u gks] izkFkZuk&i= fn;s tkus ij
xks”kkyk ds lEcU/k esa fuE ufyf[kr ckrsa lqfuf”pr djus ds fy, fu;r jhfr ls tkap dj
ldrk gS&&
fucU/kd }kjk tkap
¼d½ U;klh dk uke vkSj irk] vkSj ;fn U;klh vusd O;fDr;ksa dk leqnk; gks
rks mDr izR;sd O;fDr dk uke vkSj irk(
¼[k½ U;kl/kkfjrk esa mRrjkf/kdkj dh jhfr(
¼x½ xks”kkyk dh lEifRr dk fooj.k( vkSj
¼?k½ vk; vkSj O;; rFkk ,slh vk; dk lzksrA
¼2½ bl /kkjk ds v/khu izR;sd tkap esa fucU/kd] tkap dk ,d uksfVl i”kqikyu
funs”kd] mRRj izns”k rFkk ,d uksfVl izns”k xks”kky jftlVj esa xks”kkyk ds U;klh ds :i esa
ntZ O;fDr ij rkehy djk;xk vkSj mUgsa lquokbZ dk volj nsxkA uksfVl ,sls vU; O;fDr;ksa
ij Hkh rkehy fd;k tk x;xk vkSj ,slh jhfr ls izdkf”kr Hkh fd;k tk;xk ] tks fu;r fd;s
tk;saA
¼3½ bl /kkjk ds v/khu tkap ds iz;kstuksa ds fy, fucU/kd dks ogh vf/kdkj izkIr
gksaxsa tks fuEufyf[kr fo’k;ksa ds lEcU/k esa fdlh okn ij fopkj djrs le; dksM vkQ flfoy
izkslhtj] 1908 ds v/khu fdlh U;k;ky; esa fufgr gksrs gS( vFkkZr~ &
90
¿mRrj izns”k xks”kkyk vf/kfu;e] 1964À ¿/kkjk 9&11À
¼d½ fdlh O;fDr dks mifLFkr gks us ds fy, ck/; djuk vkSj “kiFk ;k
izfrKku ij mldk c;ku ysuk(
¼[k½ dksbZ ys[; izLrqr djus ds fy, ck/; djuk(
¼x½ fdlh lk {kh dk c;ku ysus ;k ys[ks dh tkap djusds fy, deh”ku
tkjh djuk( vkSj
¼?k½ ,slh vUrfje vkKk;sa nsuk] tks U;k; dh n`f’V ls vko”;d gkasA
¼4½ tkap dh le kfIr ij fucU/kd tkap ls lEcfU/kr fdlh fo’k; ds ckjs esa ,slh
vkKk ns ldrk gS ] tks og mfpr le>s vkSj bl izdkj nh x;h vkKk tc rd l{ke
{ks=kf/kdkj ;qDr U;k;ky; }kjk lekIr u dj nh tk;] vfUre rFkk cU/kudkjh gksxhA
9&& ¼1½ bl vf/kfu;e ds dk;kZUo;u esa gksus okys O;; dks iwjk djus ds iz;kstu
ds fy,] /kkjk 5 ds v/khu fuc} izR;sd xks”kkyk dk U;klh izR;sd foRrh; o’kZ esa] fucU/kd
dks] fiNys foRrh; o’kZ esa xks”kky k dh ldy vk; dks 5 izfr”kr ls vuf/kd ,slk “kqYd
nsxk] tks fucU/kd la?k ds ijke”kZ ls vkSj jkT; ljdkj dh Lohd`fr ls fuf”pr djsA
¼2½ mDr “kqYd ,sl h jhfr ls vkSj ,sls fnukad ;k fnukadks a dks ns; gksxk ] tks
fucU/kd le;≤ ij fuf”pr djsA
¼3½ “kqYd ds :i esa gksus okyh lHkh izkfIr;ka ,d fuf/k esa tek dh tk;saxh ] tks
izns”k xks”kkyk fuf/k dgyk;sxhA
“kqYd] tks izR;sd
xks”kkyk ds U;klh
}kjk fn;k tk;xk
10&& ¼1½ /kkjk 5 ds v/khu fuc) xks”kkyk dk U;klh] xks”kkyk dh lHkh
ifjlEifRr;ksa vkSj nkf;Roksa rFkk izkfIr;ksa vkSj O;; dk fu;fer :i ls ys[kk&tks[kk j[ksxkA
Ysk[ks j[kuk vkSj
mudh laijh{kk
¼2½ mDr ys[kk ,sls izi= esa gksxk vkSj mlesa ,sls fooj.k fn;s jgsaxs ] tks fu;r fd;s
tk;saA
¼3½ izR;sd o’kZ 31 ekpZ dh lekfIr ij ys[ ks dh jksdM+ ckdh fudkyh tk;xh vkSj
izfro’kZ mldh okf’kZd tkap rFkk laijh{kk ,sls O;fDr }kjk rFkk ,lsh jhfr ls dh tk;sxh tks
fu;r dh tk;A
¼4½ mi/kkjk ¼3½ ds v/khu ys[kk ijh{kk ds iz;kstu ds fy, izR;sd ys[kk ijh{kd]
xks”kkyk ls lEc} lHkh ,sls ys[kksa] iqfLrdkvksa] chtdksa vkSj ys[;ksa dks ns[k ldsxk] tks xks”kkyk
ds U;klh ds dCts esa ;k mlds fu;a=.kk/khu gksaA
¼5½ ml fnukad ls] tc ys[kksa dh jksdM+ ckdh fudkyh tk; rhu ekl ds Hkhrj ;k
,sls vfrfjDr le; ds Hkhrj tks fucU/kd ys[kc} dkj.kksa }kjk iznku djs] izR;sd xks”kkyk dk
U;klh fucU/kd dks ys[sk dk ,d fooj.ki= izLrqr djsxk tks ,sls izi= esa gksxk rFkk mlesa
,sls fooj.k fn;s tk;saxs] tks fu;r fd;s tk;saA
11&& ¼1½ la?k] funs”kd ls ml {ks= ds lEcU/k esa flQkfj”k djsxk] ftlesa dksbZ
xks”kkyk ;k xks”kkyk;sa dk;Z djsxh] vkSj funs”kd ;k rks ml flQkfj”k dks Lohdkj dj ysxk
vkSj rnuqlkj {ks= fuf”pr dj nsxk vFkok ml ekeys dks jkT; ljdkj dks vfHkfn’V djsxk
vkSj mlds fu.kZ; ds vuqlkj {ks= fuf”pr dj nsxkA
Xksk”kkyk dk {ks= vkSj
O;olkf;;ksa rFkk
O;kikfj;ksa ds nkf;Ro
¼2½ dksb Z O;kikjh ;k O;olk;h vius xzkgdksa ls vius dkjkckj&LFky ds {ks= dh
xks”kkyk ;k xks”kkykvksa] ;fn ,d ls vf/kd gksa] ls fHkUu fdlh vU; xks”kkyk ds ykHkkFkZ dksbZ
ifjO;; ;k nku izkIr vFkok olwy ugha djsxkA
91
¿mRrj izns”k xks”kkyk vf/kfu;e] 1964À ¿/kkjk 12&16À
¼3½ izR;sd O;kikjh ;k O;olk;h vius xzkgdksa ls &&&
¼d½ xks”kkyk ;k xks”kkykvksa ds ykHkkFkZ fdlh ifjO;; ;k nku ds :i esa izkIr
vFkok olwyh dh x;h /kujkf”k dk iwjk] vkSj
¼[k½ ^/kekZnk* ;k ^iw.;[kkrk* tSls vfufnZ’V /kekZFkZ iz;kstu ds ykHkkFkZ fdlh
ifjO;; ;k nku ds :i esa izkIr vFkok olwy dh x;kh /kujkf”k dk vk/kk(
,sls vUrjkyksa ij vkSj ,slh jhfr ls] tks fu;r dh tk;] ml {ks= esa dk;Z djus
okyh xks”kkykvksa ds U;kl/kkfj;ksa dks Hkqxrku djsxk %
izfrcU/k ;g gS fd Hkqxrku djus ds iwoZ vius }kjk bl mi/k kjk ds v/khu ns;
/kujkf”k esa ls og chl ls vuf/kd ml izfr”kr ds fglkc ls] tks fu;r dh tk;]
olwyh O;; dkV ysxkA
Li’Vhdj.k& tc fdlh {ks= esa ,d ls vf/kd xks”kkyk;sa dk;Z dj jgh gksa rks funs”kd
muesa forfjr dks tkus okyh izkfIr;ksa rFkk olwfy;ksa ds vuqikrksa dks fuf”pr djsxkA
12&& /kkjk 11 dh mi/kkjk ¼3½ esa mfYyf[kr izkfIr;ka rFkk olwfy; ka djus okyk
izR;sd O;kikjh ;k O ;kolk;h de ls de N% ekl ds ,sls vU rjkyksa ij tks fu;r fd;
tk;sa] ftyk i”kq/ku vf/kdk jh ;k jkT; ljdkj ds ,sls jktif=r vf/kdkjh dks tks fu;r
fd;k tk;] fu;r izi= esa fooj.k izLrqr djsxk ] ftlesa og vius }kjk dh xbZ izkfIr;ksa
rFkk olwfy;ksa dk ys[kk nsxkA
O;kikfj;ksa vkSj
O;olkf;;ksa }kjk
fooj.kh izLrqr dh
tk;saxh
13&& ¼1½ U;klh ds izkFkZuk&i= ij ;k vU; iz dkj ls lwpuk izkIr gksus ij
fucU/kd ;g lqfuf”pr djus ds fy, fd O;olk;h ;k O;kikjh us xks”kkyk ds U;klh dks
ns; /kujkf”k dk Hkqxrku dj fn;k gS vFkok ugha fdlh Hkh O;olk;h ;k O;kikjh dh ys[kk
iqfLrdkvksa dks eaxk ldrk gS fdUrq ,slh ys[kk iqfLrdkvksa dk fdlh vU; O;fDr }kjk
fujh{k.k djus dh vuqefr u nh tk;xhA
¼2½ fucU/kd] fdlh fo”ks’k ekeys esa mi/kkjk ¼1½ ds v/khu viuk vf/kdkj ml
vf/kdkjh dks izfrfufgr dj ldrk gS ] ftlls O;kikjh ;k O;olk;h us /kkjk 12 ds v/khu
fooj.kh izLrqr dh gksA
fujh{k.k ds fy, ys[kk
iqfLrdkvksa dk eax k;k
tkuk
14&& Ik”kqikyu foHkkx dk dksbZ vf/kdkjh] tks ftyk i”kq/ku vf/kdkjh ds in ls
uhps ds in dk u gks] ;k jkT; ljdkj }kjk rnFkZ ;Fkkfof/k vf/kd`r dksbZ vU; O;fDr]
fdlh xks”kkyk ;k xks”kky k ls lEc) fdlh LFkku esa viuk ;g lek/kku djus ds fy,
izos”k dj ldrk gS vkSj mldk fujh{k.k dj ldrk gS fd bl vf/kfu;e vkSj fu;eksa rFkk
fofu;eksa ds micU/kksa dk ;Fkkfof/k ikyu fd;k tk jgk gS ;k ughaA
Xksk”kkyk dk fujh{k.k
15&& dksbZ O;fDr fdlh ,slh xks”kkyk ds fy, u rks dksbZ /kujkf”k ,d= djsxk
vkSj u dksbZ pUnk Lohdkj djsxk] tks bl vf/kfu;e ds v/khu fuc) u gksA
vfuc) xks”kkyk ds
fy, pUnk ,d= djus
ij jksd
16&& ¼1½ ;fn fdlh xks”kkyk dk U;klh bl vf/kfu;e }kjk ;k blds v/khu
visf{kr dksbZ fooj.kh] izfrosnu ;k lwpuk rnFkZ fu;r le; ds Hkhrj izLr qr ugha djrk
;k ,slh fooj.kksa] izfrosnu ;k lwpuk izLrq r djrk gS ] ftlds ckjs esa og tkurk gS ;k
ftlds lEcU/k esa mls ;g fo”okl djus dk dkj.k gS fd lkjoku fooj.k dh n`f’V ls og
feF;k gS rks og nks’k fl) gksus ij ,d gtkj :i, ls vuf/kd vFkZ&n.M dk Hkkxh
gksxkA
“kkfLr;ka
92
¿mRrj izns”k xks”kkyk vf/kfu;e] 1964À ¿/kkjk 17&19À
¼2½ ;fn dkbZ O;olk;h ;k O;kikjh /kkjk 11 vkSj rnFkZ cus fu;eksa ds micU/kksa ds
vuqlkj /kujkf”k dk Hkqxrku ugha djrk ;k /kkjk 12 ds v/khu fu;r le; ds Hkhrj fo oj.kh
izLrqr ugha djrk rks og n ks’kh fl) gksus ij ikap lkS :i, ls vuf/kd vFkZ& n.M dk Hkkxh
gksxkA
¼3½ ;fn dksbZ O;fDr bl vf/kfu;e ds ;k rnUrxZr cuk, x, fdl h fu;e] fofu;e
;k fn, x, vkns”k ds fdlh vU; micU/k dk mYya?ku djs rks og nks’kh fl) gksus ij rhu
lkS :i, ls vuf/kd vFkZ&n.M dk Hkkxh gksxkA
¼4½ U;k;ky;] mi;qZDr fdUgha mi /kkjkvksa ds v/khu naMkKk nsrs le; ml vof/k dks
fufnZ’V djsxk] ftlds Hkhrj bl izdkj fl) &nks’k Bgjk;k x;k O;fDr bl vf/kfu;e ;k
rnUrxZr cuk, x, fu;e] fofu;e ;k fn, x, vkns”k ds laxr micU/k dk ikyu djsxk vkSj
,slk vfrfjDr vFkZ&n.M Hkh vkjksfir djsxk tks fufnZ’V vof/k ds i”pkr~ izR;sd ,sls fnu ds
fy,] ftlesa pwd tkjh jgs] iphl :i, ls vf/kd u gksxk %
izfrcU/k ;g gS fd ;fn mDr O;fDr U;k;ky; dk ;g lek/kku dj ns fd ,ssls
mfpr dkj.k fo|eku Fks fd og ml mDr vof/k ds Hkhrj U;k;ky; ds vkns”k dk ikyu ugha
dj ldrk rks U;k;ky; v kns”k ds vuqikyu ds fufeRr mDr vof/k dks c<k+ ldrk gS vkSj
vfrfjDr vFkZ&n.M esa iwjh&iwjh ;k vkaf”kd NwV Hkh ns ldrk gSA
17&& ¼1½ ;fn bl vf/kfu;e ds v/khu vijk/k djus okyk O;fDr dk sbZ dEiuh
gks rks dEiuh vkSj Ikz R;sd O;fDr] tks vij k/k fd, tkus ds le; dEiuh dk dkjksckj
pykus d fufeRr dEiuh dk izHkkjh] rFkk mlds izfr mRrjnk;h jgk gks] vijk/k djus ds
nks’kh le>s tk;saxs vkSj muds fo:+) dk;Zokgh dh tk ldsxh rFkk rn~uqlkj mUgsa n.M
fn;k tk ldsxk%
dEifu;ksa }kjk fd, x;s
vijk/k
izfrcU/k ;g gS fd ;fn mDr O;fDr ;g fl} dj ns fd vijk/k mldh tkudkjh esa
ugha gqvk Fkk vFkok m lus ml vijk/k dks j ksdus ds fy, lHkh izdkj dh ;Fkk sfpr lko/kkuh
cjr yh Fkh rks bl mi/kkjk dh fdlh ckr ls og fdlh n.M dk Hkkxh ugha gksxkA
¼2½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq, Hkh] ;fn bl vf/kf u;e ds v/khu fufnZ’V
vijk/k fdlh dEi uh us fd;k gks vkSj ;g f l) gks tk; fd vijk/k dEiuh ds fdl h
funs”kd] izcU/kd] lfpo ;k vU; vf/kdkjh dh lgefr ls ;k mldh ekSukuqdwyrk ls gqvk gS
vFkok vijk/k mldh fdlh mis{kk ds dkj.k gqvk gS rks og funs”kd] izcU/kd] lfpo ; k vU;
vf/kdkjh Hkh ml vijk/k dk nks’kh le>k tk;xk vkSj mlds f o:) dk;Zokgh dh tk ldsxh
rFkk rn~uqlkj mls n.M fn;k tk ldsxkA
Li’Vhdj.k&& bl /kkjk ds iz;kstuksa ds fy,&&&
¼d½ ^^dEiuh** dk rkRi;Z fdlh fuxfer fudk; ls gS vkSj blds vUrxZr
dksbZ QeZ ;k O;fDr;ksa dk vU; la?k Hkh gS] vkSj
¼[k½ QeZ ds lEcU/k esa ^^funs”kd** dk rkRi;Z QeZ ds lk>hnkj ls gSA
18&& ¼1½ bl vf/kfu;e ds v/kh u n.Muh; fdl vijk/k ds fy, dksbZ
vfHk;kstu rc rd laflFkr u fd;k tk;xk tc rd fd fucU/kd ifjokn u djsA
¼2½ dksbZ Hkh U;k;ky; tks izFke Js.kh ds eftLV~sV ds U;k;ky; ls fuEu Js.kh dk
gks] ,sls fdlh vijk/k ij fopkj djsxkA
vijk/k laKku
19&& bl vf/kfu;e ;k rnUrxZr cuk;s x, fdl h fu;e] fofu;e ;k fn, x,
fdlh vkns”k ds micU/kksa ds vuqlj.k esa ln~Hkkouk ls fd, x, vFkok fd, tkus ds fy,
vfHkizsr fdl dk;Z ds lEcU/k esa fdl O;fDr ds fo:) dksbZ okn] vfHk;kstu ;k vU;
fof/kd dk;Zokgh u dh tk ldsxhA
Lkn~Hkkouk ls dh xbZ
dk;Zokgh dk laj{k.k
93
¿mRrj izns”k xks”kkyk vf/kfu;e] 1964À ¿/kkjk 20À
20&& ¼1½ jkT; ljdkj ] xtV esa foKfIr }kjk bl vf/kfu;e ds micU/kksa dks
dk;ZkfUor djus ds fy, fu;e cuk ldrh gSA
fu;e
¼2½ iwoksZDr vf/kdkj dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fu;eksa esa
fuEufyf[kr dh O;oLFkk dh tk ldrh gS %&
¼d½ la?k dk la?kVu vkSj iqu% la?kVu(
¼[k½ /kkjk 4 ds v/khu fooj.k&i= esa f n, tkus okys fooj.k ,sls fooj.k&i=
ij gLrk{kj rFkk mls lR;kfir djus dh jhfr(
¼x½ xks”kkyk dks tkjh fd, tkus okys fucU/ku izek.k&i= dk izi=(
¼?k½ izns”k xks”kkyk jftLVj dk izi=(
¼³½ “krsZa] ftu ij vkSj jhfr ftlds vuqlkj izns”k xks”kkyk jftLVj dh
izfr;ka ;k m)j.k izLrqr fd, tk;saxs(
¼p½ vf/kdkjh] ftUgsa vkSj vUrjky ftu ij izns”k xks”kkyk jftLVj dh izfr;ka
;k m)j.k izLrqr fd, tk;sxs(
¼N½ /kkjk 7 ds v/khu izfrosnu ij gLrk{ kj djus vkSj mls lR;kfir djus
dh jhfr(
¼t½ /kkjk 8 ds v/khu tkap djus dh jhfr(
¼>½ O;fDr] ftu ij ,slh tkap dk uksfVl rkehy fd;k tk;xk vkSj ,sls
uksfVl dks izdkf”kr djus dh jhfr(
¼¥½ xks”kkyk ds U;klh }kjk j[ks tkus okys ys[kksa dk izi= vkSj muesa fn;s
tkus okys fooj.k(
¼V½ izns”k xksk”kkyk fuf/k ds ys[kksa dh O;oLFkk djuk vkSj mUgsa j[kuk(
¼B½ /kkjk 10 dh mi/kkjk ¼5½ ds v/khu izLrqr fd;s tkus okys ys[k dk
fooj.k &i= dk izi= vkSj mlesa fn, tkus okys fooj.k(
¼M½ vUrjky ftu ij vkSj jhfr ] ftlds vuqlkj O;kikjh ;k O;olk;h
xks”kkykvksa ds U;kfl;ksa dh /kujkf”k nsxk(
¼<½ olwyh O;; ds :i esa o:olk;h ;k O ;kikjh }kjk dkVh tkus okyh
izfr”kr(
¼.k½ vUrjky] ftu ij vkSj izi= ftlesa rFkk vf/kdkjh ftls /kkjk 12 ds
v/khu fooj.kh izLrqr dh tk;(
¼r½ bl vf/kfu;e ds v/khu d`R;ksa dk lEiknu djus ds fy, vf/kdkjh ;k
izkf/kdkjh }kjk vuqlj.k dh tkus okyh izfdz;k(
¼Fk½ bl vf/kfu;e ds v/khu uksfVlksa vkSj v kns”kksa dks rkehy djus dh jhfr(
vkSj
¼n½ dksbZ vU; fo’k;] tks fu;r fd;k tkuk gks ;k fu;r fd;k tk;A
¼3½ bl /kkjk ds v/khu fu;e cukus dk vf/kdkj bl “krZ ds v/khu gksxk fd fu;e
iwoZ izdk”ku ds i”pkr~ cuk;k tk;A
¼4½ bl vf/kfu;e ds v/khu cuk, x, lHkh fu;e] cuk, tkus ds i”pkr ;Fkk”kD;
“kh?kz] jkT; fo/kku e.My ds izR;sd lnu ds le{k tc mldk l= gks jgk gks] mlds ,d
l= ;k ,dkf/kd vkuqdzfed l=ksa esa dqy 14 fnu dh vof/k i;ZUr j[ks tk;saxs] vkSj tc rd
fd jkT; ljdkj }kjk dksbZ ckn dk f nukad fu/kkZfjr u fd;k tk;] xtV esa muds izdk”ku
ds fnukad ls ,sls ifj’dkjksa ;k vfHk”kwU;uksa ds v/khu jgrs gq, izHkkoh gksxsa tks fo/k ku e.My
ds nksuksa lnu djus ds fy, lger gksa] fdUrq bl izdkj dk dksbZ ifj’dkj ;k vfHk”kwU;u
lEc} fu;eksa ds v/khu igys dh xbZ fdlh ckr dh oS/krk ij izfrdwy izHkko u MkysxkA
94
¿mRrj izns”k xks”kkyk vf/kfu;e] 1964À ¿/kkjk 21&22À
21&& funs”kd] jkT; ljdkj dh iwoZ Lohd`fr ls fuEufyf[kr fo’k;ksa ds lEcU/k esa
,sls fofu;e cuk ldrk gS] tks bl vf/kfu;e ;k fu;eksa ls vlaxr u gks %&
fofu;e
¼1½ xks”kkyk esa vfHktuu ds fy, dq”ky izkfof/kd izcU/k dh O;oLFkk vkSj
mldk i;Zos{k.k(
¼2½ xks”kkyk esa vfHktuu dks mlds vU; dk;Zdykiksa ls i`Fkd djuk vkSj
,sls dk;Z dk ukxj {ks=ksa ls xkze {ks=ksa esa ladzkfer djuk(
¼3½ lkaMksa dk vfHktuu ds iz;kstuksa ds fy, xks”kkyk ls fdl vU; LFkku
dks Hkstuk(
¼4½ xks”kkyk esa vfHktuu ls lEc) vfHkys[kksa dk j[kuk vkSj mudk izcU/k
djuk(
¼5½ vfHktuu ds iz;kstuksa ds fy, uj vkSj eknk nksuksa i”kqvksa dks vyx
j[kuk( vkSj
¼6½ xks”kkyk esa i”kq dh fpfdRlk vkSj fujh{k.kA
22&& bl vf/kfu;e ds v/khu fuc) xks”kkyk ij pSfjVsfcy ,asaM jsyhtl V~LV
,sDV] 1920 ds micU/k ykxw u gkssaxsA
1920 dk ,sDV la[;k 14
xks”kkyk ij ykxw u gksxk
95
THE UTTAR PRADESH GOSHALA ADHINIYAM, 19641
[U. P. ACT No. X OF 1964]
[Passed in Hindi by the Uttar Pradesh Legislative Council on December 11, 1963 and by
the Uttar Pradesh Legislative Assembly on February 10, 1964]
[Received the assent of the President on April 7, 1964, under Article 201 of the
Constitution of Ind ia and was published in the Uttar Pradesh, Gazette Extraordin ary. dated April
15, 1964.]
AN
ACT
to provide for better administration and control of Goshalas in Uttar Pradesh.
It is hereby enacted in the Fifteenth Year of the Republic of India as follows :--
Short title,
extent and
commencement
1- (1) This Act may be called the Uttar Pradesh Goshala Adhiniyam, 1964.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall come into forc e on such date as the State Government may,
by notification2 in the Gazette, appoint, and different dates may be appointed
for different areas of Uttar Pradesh.
Definitions 2- In this Act, unless there is anything repugnant in the subject or context-
(1) "cattle" means a Cow, or its progeny ;
(2) "Director" means the Director of Animal Husbandry, Uttar Pradesh,
and includes any other officer appointed by the State Government to perform
all or any of the functions of Director under this Act ;
(3) "Federation" means th e Uttar Pradesh Goshala Sangh constituted
under section 3, and until the Sangh is so constituted, the U. P. State
Federation of Gau shalas and Pinjrapoles regis tered under the Socie ties
Registration Act, 1860 ;
(4) "Goshala" means a charitable institution established for the purpose
of keeping, bre eding, rearing or maintenance of cattle or for the purpose of
reception, production and treat ment of infirm, aged, decrepit or diseased
cattle;
(5) "Goshala property" means the property vesting in or held in trust for
the use and b enefit of the Goshala and in cludes any money payable to the
Goshala under section 11, and also includes the cattle kept in the Goshala;
1. For statement of Objects and Reasons, see Uttar Pradesh. Gazette, Extr aordinary,
dated November 23, 1963.
2. Enforced in districts of Saharanpur, Muzaffarnagar, Meerut, Bulandshahr, Aligarh,
Agra, Etah, Mainpuri, Mathura, Bijnor, Moradabad, Budaun, Rampur, Bareilly,
Pilibhit, Shahjahanpur, Etawah and Farrukhabad vide notificat ion no. 5008/XII-E-
12(6)-55, dated September 10, 1964 and enforced in districts of Dehra Dun,
Kanpur, Fatehpur, Allahabad, Jhansi, Jalaun, Hamirpur, Banda, Varanasi,
Mirzapur, Jaunpur, Ghazipur, Ballia, Gorakhpur, Deoria, Basti, Azamgarh, Naini
Tal, Almora , Garhwal, Tehri -Garhwal, Pithor agarh, Chamoli, Uttar Kashi,
Lucknow, Unnao, Rae Bareli, Sitapur, Hardoi, Kheri, Faizabad, Bahraich,
Sultanpur, Pratapgarh, Bara Banki and Gonda vide notification no. 6100/XII.E -
12(6)-55, dated November 8, 1965.
96
[The Uttar Pradesh Goshala Adhiniyam, 1964] [Section 3-4]
(6) "prescribed" means prescribed by rules made under this Act;
(7) "Registrar" means the Registrar of Goshalas appointed by the state
Government ;
(8) “regulations” means the regulations made under this Act;
(9) "rules" means rules made under this Act ;
(10) " State Gover nment" means the Government of Uttar Pradesh;
and
(11) “ trustee" in relation t o a Goshala means a person or body of
persons by whatever d esignation known, in whom the administration of
the Goshala or it s property vests and includes any person who is liable as
if he were a trustee.
Federation 3- (1) As soon as may be after the commencement of this Act there shall be
established in the State of Uttar Pradesh a federation to be call ed the Uttar
Pradesh Goshala Sangh.
(2) The Federation shall consist of such number of persons elected by the
trustees of Goshalas in such manner as may be prescribed.
(3) For the purposes of this section no person shall be deemed to be a
trustee whose name is not entered as such in the Pradesh Goshala Register on a
date appointed in this behalf by the State Government by notification in the
Gazette.
Obligation to
furnish particulars
relating to
Goshalas
4- (1) Th e trustee of a Goshala shall furnish to the Registrar a statement
setting out :
(a) the name and location of the Goshala
(b) the date and the manner of establishment of the Goshala;
(c) the name and address of the trustee of the Goshala and wh ere the
trustee is a body of persons the names and addresses of all such persons ;
(d) the mode of succession to the trusteeship ;
(e) particulars of Goshala property ;
(f) the gross annual income, if any, of the Goshala during the three
years immediately preceding the year in which the statement is furnished ;
(g) the source of such income ;
(h) the expenditure, if any , incurred in connection with the Goshala
during the period referred to in clause (f); and
(i) such other particulars as may be prescribed.
(2) The statement shall be signed a nd verified in the prescribed manner
and shall be accompanied by :
(a) a copy of the document, if any, by which the Gosh ala was
established ;
(b) a copy of the document reg ulating the adminis tration of the
Goshala and succession to the trusteeship, and in case of non-availability
of such document, a memorandum giving the objects of the Goshala and
the manner of administration of its property ; and
97
[The Uttar Pradesh Goshala Adhiniyam, 1964] [Section 5-8]
(c) in case the accounts of the Goshala have been audited, a copy
of the last balance-sheet certified by the auditor.
(3) The statement shall be furn ished within th ree months of the
establishment of the Gosh ala or of the coming into force of this Act in that
area whichever is later, pro vided that the Reg istrar may, for reasons to be
recorded in writing, extend the period for, furnishing the statement.
Registration of
Goshala
5- The particulars of every Gos hala in respect of which a statement is
furnished in accordance with the provisions of section 4, shall be entered in
a register, in this Act called the Pradesh Goshala Register, and a registration
certificate in the prescribed form shall be iss ued in respect of every' such
Goshala.
The Pradesh
Goshala Register
6- (1) The Pradesh Goshala Register s hall be maintained by the Registrar
in the prescribed form.
(2) Copies or extracts of the Prad esh Goshala Register shall be
furnished on such terms and in such manner as may be prescribed.
Amendment of
entries in
Pradesh Goshala
Register
7- (1) Whene ver a change occurs in any of th e particulars re lating to a
Goshala registered under section 5, the trustee of the Go shala shall, with in
three months of the occurrence of such change, report the same to th e
Registrar.
(2) The report shall be signed and verified in the prescribed manner.
(3) The Registrar may on a report under s ub-section (1) or on the facts
coming to his notice otherwis e, and after such enquiry, if any, as he may
consider necessary, amend an entry in the Pradesh Goshala Register.
Enquiry by
Registrar
8- (1) The Registrar may, at any time, either of his own motion or on
application of a person claiming to have interest in the Gosh ala or of an
officer of th e Animal Husban dry Department of the State Government not
below the rank of Dist rict Livestock Officer, hold an enqu iry in the
prescribed manner to ascertain in respect of the Goshala-:
(a) the n ame and address of the trustee; and wh ere the trustee is a
body of persons the name and address of every such person ;
(b) the mode of succession to trusteeship ;
(c) the particulars of the Goshala property; and
(d) the income and expenditure and the source of such income.
(2) In every enquiry under this sectio n the Registrar shall cause a
notice of the enquiry to be served on t he Director of Animal Hus bandry,
Uttar Pradesh and also in th e p erson entered in the Pradesh Goshala
Register as trustee of the Goshala and allow them an opportunity of being
heard. Th e notic e may be served on such other persons and may also be
published in such manner as may be prescribed.
(3) For the purposes of an inqui ry under this section the Registrar shall
have the same powers as are vested in a court under th e Code of Civil
Procedure, 1908, while trying a suit, in respect of the following matters: -
98
[The Uttar Pradesh Goshala Adhiniyam, 1964] [Section 9-11]
(a) enforcing attendance of any person and examining a person on oath
or affirmation ;
(b) compelling the production of any document;
(c) issuing commission for the examination of any witness or accounts
; and
(d) passing such interim orders as may be necessary in the ends of
justice.
(4) On the conclusion of the enquiry the Registrar may pass such order as
he may deem proper as to any matter to which the enquiry related, and subject
to determination by a court of complent jurisdiction, the order so passed shall be
fial and binding.
Fees to be paid by
trustee of every
Goshala
9- (1) For the purpose of defraying the expenses in the administration of this
Act the trustee of e very Goshala registered un der s ection 5 shall in each
financial year pay to the Registrar such fee not exceeding 5 percent of the gross
income of the Goshala during the preceding financial year, as the Registrar may
in consultation with the Federation and with the previous tanction of the State
Government fix.
(2) Such fee shall be payable in such man ner and on such date or dates as
may, from time to time, be fixed by the Registrar.
(3) All receipts on accoun t of fees shall be credited to a fund to be called
the Pradesh Goshala Nidhi.
Maintenance of
accounts and their
audit
10- (1) The trustee of a Goshala registered under section 5 shall keep regular
accounts of all the assets and liabilities and the receipts and expenditure of the
Goshala.
(2) The account shall be in such form and shall contain such particulars as
may be prescribed.
(3) The account shall be balanced each year at the close of the 31 st day of
March and shall be examined and audited annually by such person and in such
manner as may be prescribed.
(4) Every auditor shell for the purposes of audit under sub -section (3) have
access to all the accounts, books, vouchers and documents relating to the
Goshala, which are in the possession of or under the control of its trustee.
(5) Within three months of the date on which t he accounts are balanced or
within such futher time as the Registrar may, for reasons to be recorded, grant,
the trustee of every Goshala shall furnish to the Registrar a statement of the
account in such form and containing such particulars as may be prescribed.
Area of Goshala
and obligations of
traders and
merchants
11- (1) The Federation shall make recommendations to the Director with regard
to the area in which a Gosha la or Goshalas shall function, and the Director shall
either accept there commendation and fix the area accordingly or refer the
matter to the State Government and fix the area in accordance with its decision.
(2) No merchant or trader shall realize or collect from his custo mers any
charges or donations purporting to be for the benefi t of a Goshala other than the
Goshala, or if th ere are more than one, all the Goshalas, functioning in the area
in which his place of business lies.
99
[The Uttar Pradesh Goshala Adhiniyam, 1964] [Section 12-16]
(3) Every merchant or trader realizing or collecting from this customers any
charges or donations purporting to be for the benefit of-
(a) Goshala or Goshalas, shall pay the whole;
(b) an unspecified charitable purpose, such as in the name of 'Dharmada’ or
"Punya Kha ta", shall pay one -half of the realizations a nd collections, at s uch
intervals and in such manner as ma y be presc ribed, to the trustees of the
Goshalas functioning in that area :
Provided that he may before payment deduct as collection expenses such
percentage, not exceeding twenty, as may be prescribed, of the amount p ayable
by him under this subsection.
Explanation--Where more th an one Goshala functions in an area the
Director shall fix th e proportions in which the realisa tions and collections shal l
be divided between them.
Return to be
furnished by
traders and
merchants
12- Each trader or merchant making collections or realization referred to in sub -
section (3) of section 11 shall, at such intervals of not less than six months as
may be prescribed, furnish to the District Li vestock Officer or such other
gazetted officer of the State Government as may be prescri bed a return in the
prescribed form giving an account of such collec tions or realizations made by
him.
Calling for
account books
for inspection
13- (1) The Registrar may, on th e application of a trustee or on information
received otherwise, call for the account books of any merchant or trader to
ascertain whether the merchant or trader has paid the moneys payable by him to
the trustee of a Goshala, but no inspection of such account books by any other
person shall be allowed
(2) The Registrar may in any particular case delegate his power under sub -
section (1) to the officer t o whom the trader or merchant has furnished a return
under section 12.
Inspection of
Goshala
14- An officer of the Animal Hu sbandry Department, not below the rank of
District Livestock Officer, or any other person duly empowered in this behalf by
the State Government may enter into and inspect any Goshala or any place
appertaining to a Goshala f or the purpose of satisfying himself that the
provisions of this Act and the rules and regulations are duly complied with.
Ban on raising
subscription for
unregistered
Goshala
15- No person shall collect any money or accept any subscription for a Goshala
which is not registered under this Act.
Penalties 16- (1) If a trustee of a Goshala fails to furnish a return, report or information
required by or under thi s Act within the time allowed therefor or furnishes a
return, a r eport or information which he knows or has reason to believe to be
false in any material parti cular, he shall on conviction be l iable to a fine not
exceeding one thousand rupees.
100
[The Uttar Pradesh Goshala Adhiniyam, 1964] [Section 17-19]
(2) If a merchant or trader fails to pay the moneys in accordance with the
provisions of section 11 and the rules in this behalf or fails to furnish within the
prescribed time the return under section 12 he sha ll on conviction be liable to a
fine not exceeding five hundred rupees.
(3) If a person contravenes any other provision of this Act or of a rule,
regulation or order made thereu nder, he shall on conviction, be liable to a fine
not exceeding three hundred rupees.
(4) A court shall, while passing a sentence under any of the fore going sub-
sections, specify the period within which the person so convicted shall comply
with the relevant provision of this Act or the rule, regula tion or order made
thereunder and shall also impose an additional fine not exceeding twe nty-five
rupees for every d ay during which the default continues af ter the period so
specified :
Provided that if such person satisfies the court that there was good reasons
for his failure to comply with the order of the court within the period so
specified, the court may extend t he period for the compliance and may also
remit the whole or any part of the additional fine.
Offences by
companies
17- (1) If the person committing an offence under this Act is a company, the
company as well as every person in charge of, and responsible to , the company
for the conduct of Its business at the time of the commission of the offence shall
be deemed to be guilty of the offence and shall be liable to be proceeded against
and punished accordingly :
Provided that nothing contained in this sub-section shall render any such
person liable to any punishment if he proves that the offence was committed
without his knowledge or that he exercised all due diligence to prevent the
commission of such offence.
(2) Notwithstanding anything contained in sub -section (1), where an
offence under this Act has been committed by a company and it is proved that
the offence has been committed with the consent or connivance of, or that the
commission of the offence is attributable to any neglect on the part of, any
director, manager , secretary or other officer of t he com pany, such director,
manager, secretary or other officer shall also b e deemed to be guilty of that
offence and shall be liable to be proceeded against and punished accordingly.
Explanation---For the purposes of this section- --
(a) "company" means any b ody corporate and includes a firm or other
association of individuals, and
(b) "Director", in relation to a firm, means a partner in the firm.
Cognizance of
offence
18- (1) No prosecution for an offe nce punishable under this Act shall be
instituted except on a complaint of the Registrar.
(2) No court inferior to that of a Ma gistrate of first class shall try any such
offence.
Protection of
action taken in
good faith
19- No suit, prosecution or oth er legal proceeding shall lie against any person
for anything which is in good faith done or intended to be done -in pursuance of
the provisions of this Act or any rule, regulation or order made thereunder.
101
[The Uttar Pradesh Goshala Adhiniyam, 1964] [Section 20]
Rules 20- (1) The State Government may, by notification in the Gazette, make rules for the
purposes of carrying into effect the provisions of this Act.
(2) Without prejudice to the generality of the foregoing power, such rules may
provide for-
(a) the constitution and re-constitution of the federation;
(b) the particulars to be set out in a statement under section 4 and the manner of
signing and verifying such statement ;
(c) the form of registration certificate to be issued to a Goshala ;
(d) the form of Pradesh Goshala Register;
(e) the terms on which and the manner in which copies or extracts of the
Pradesh Goshala Register shall be furnished ;
(f) the officers to whom and the intervals at which copies or extracts of the
Pradesh Goshala Register shall be submitted ;
(g) the manner of signing and verifying a report under section 7 ;
(h) the manner of enquiry under section 8 ;
(i) persons on whom the no tice of such enquiry shall be served and the manner
of publication of such notice;
(j) the form of and the particulars to be contained in the accounts to be
maintained by the trustee of a Goshala :
(k) the administration and maintenance of accounts of the Pradesh Goshala
Nidhi;
(l) the form of and the par ticulars to be contained i n a statement of account to
be furnished under sub-section (5) of section 10 ;
(m) the intervals at which and the manner in which a merchant or trader shall
pay moneys to the trustees of Goshalas ;
(n) the percentage that may be deducted by a merchant or trader as collection
expenses ;
(o) the intervals at which and the form in which and the officer to whom a
return may be furnished under section 12;
(P) the procedure to be followed by any officer or authority performing
functions under this Act;
(q) the manner of service of notices and orders under this Act ; and
(r) any other matter which is to be or may be prescribed.
(3) The power to make rules under this section shall be subject to the condition of
the rules being made after previous publication.
(4) All rules made under this Act s hall, as soon as may be after they are made, be
laid before each House of the State Legislature while it is in session, for a total period of
fourteen days, extending in its one session or more than one succes sive sessions, and
shall, unless some later date is appointed by the State Government, take effect from the
date of their publication in the G azette, subject to such modi fications or annulments as
the two Houses of the Legislatur e may agree to make, so however that any such
modifications or annulments shall be without prejudice to the validity of anything
previously done thereunder.
102
[The Uttar Pradesh Goshala Adhiniyam, 1964] [Section 21-22]
Regulations 21- The Director may, with the previous sanction of the State Government,
make regulations not inconsistent with this Act or the rules for the following
matters :-
(1) provision of skilled technical management of breeding at a Goshala
and supervision thereof;
(2) segregation of breeding at a Goshala from other activities
thereof and transfer if such work from urban to rural areas;
(3) transport of bulls from a Goshala to any other place fo r purposes of
breeding ;
(4) maintenance and management of records re lating to breeding at a
Goshala;
(5) setting apart of cattle both male and female for breeding purposes;
and
(6) medical treatment and inspection of cattle at a Goshala.
Act no. XIV of
1920 not to
apply to a
Ghoshala
22- The provisions of the Cha ritable and Religious Trusts Act, 1920 shall not
apply to a Goshala registered under this Act.