The West Bengal Government Townships ( Extension Of Civic Amenities ) Act, 1975

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XLII of 1975 
THE WEST BENGAL GOVERNMENT TOWNSHIPS 
(EXTENSION OF CIVIC AMENITIES) ACT, 1975. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta 
Gazette, Extraordinary, of the 5th January, 1976.] 
[5th January, 1976.] 
An Act to provide for the extension of civic amenities to Government 
Townships in West Bengal and for matters connected therewith or 
incidental thereto. 
WHEREAS it is expedient to provide for the extension of civic 
amenities to Government Townships in West Bengal and for matters 
connected therewith or incidental thereto; 
It is hereby enacted in the Twenty-sixth Year of the Republic of 
India, by the Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the West Bengal Government Short title 
Townships (Extension of Civic Amenities) Act, 1975. 	 and extent. 
(2) It extends to the whole of West Bengal. 
2. In this Act, unless there is anything repugnant in the subject or Definitions. 
context,— 
(a) "Administrator" means an officer not below the rank of a 
Deputy Collector, appointed by the State Government to 
carry out the purposes of this Act: 
Provided that there may be different Administrators for 
different areas; 
(b) "civic amenity includes roads, buildings, water-supply, 
street-lighting, drainage, conservancy and sewerage, 
sanitastion, maintenance of public health, prevention or 
abatement of nuisance, registration of births and deaths, 
parks, gardens, recreation grounds, schools, hospitals and 
dispensaries, markets, work-shops, warehouses, godowns, 
201 
The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975. 
[West Ben. Act 
(Sections 3-6.) 
factories, offices, industrial or commercial establishments, or 
any other convenience which the State Government may, by 
notification in the Official Gazette, specify to be an amenity; 
(c) "Government Township" means an area which is declared as 
such by the State Government by notification published in the 
Official Gazette. 
Application 
of enact-
ments to 
Government 
Townships. 
Officers and 
employees 
3. Whenever, in the opinion of the State Government, it is 
necessary to make provisions for all or any of the purposes of this Act 
in respect of a Government Township, the State Government may, by 
order to be published in the Official Gazette, extend to such 
Government Township with such incidental or consequential 
modifications as the State Government may consider necessary— 
(a) any provision of the Calcutta Municipal Act, 1951, the West Ben. 
Bengal Municipal Act, 1932, or the Calcutta Metropolitan AXX etxill 
Water and Sanitation Authority Act, 1966, 	 of 1951. 
(b) any provision of any other Act which applies to the Ben. Act XV of Corporation of Calcutta or to a Municipality, or 	 1932. 
(c) any rule or by-law in force in such Corporation or AweetsVnein. 
Municipality. 	 of 1966. 
4. (1) For every Government Township there shall be an 
Administrator who shall be responsible for carrying out the purposes of 
this Act in respect of the area included within that Government 
Township. 
(2) The Administrator shall be assisted by such number of other 
officers and employees as the State Government may think fit to 
appoint. 
Consequences 5. When any tax is imposed in a Government Township under any 
of the appli- or the provisions of the Calcutta Municipal Act, 1951, or the Bengal cation of certain enact- Municipal Act, 1932, as the case may be, as extended under Section 3, 
meats to a 	 theproceeds of such tax shall be credited to the Consolidated Fund of Government 
Township. 	 the State. 
Vesting of 
additional 
powers. 
6. The State Government may by order vest the Administrator with 
such powers and duties exercisable by any other authority within the 
whole or any part of a Government Township under any law for the 
time being in force, as the State Government thinks fit. 
202 
The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975. 
KLII of 1975.] 
(Sections 7-12.) 
7. If any difficulty arises in giving effect to the provisions of this Removal 
Act or the rules made thereunder the State Government may take such of difficul- 
ties. 
steps or issue such orders not inconsistent with the said provisions as 
may be necessary for the removal of the difficulty. 
8. No suit, prosecution or other legal proceedings shall lie against Indemnity. 
any person for anything in good faith done or intended to be done under 
this Act. 
9. Subject to such conditions as may be imposed by rules made in Delegation. 
this behalf the Administrator may by an order in writing delegate any of 
his powers under this Act to any officer or employee appointed under 
Section 4 to assist him. 
10. The provisions of this Act shall have effect notwithstanding 
anything to the contrary contained in any other law or in any contract, 
express or implied, or in any instrument and notwithstanding any 
custom or usage to the contrary. 
Act to 
override 
other laws. 
West Ben. 
Ord. XII. 
of 1975. 
11. The State Government may, by notification in the Official Power to 
Gazette, mark rules for carrying out the purposes of this Act. 	 marks rules. 
12. (1) The West Bengal Government Townships (Extension of Repeal and 
Civic Amenities) Ordinance, 1975, is hereby repealed. 	 savings.. 
(2) Anything done or any action taken under the West Bengal 
Government Townships (Extension of Civic Amenities) Ordinance, 
1975, shall be deemed to have been validly done or taken under this Act 
as if this Act had commenced on the 23rd day of September, 1975. 
    
203 

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