The Cantonments Act, 2006

360 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Definition of cantonments.
Section 4 — Alteration of limits of cantonments.
Section 5 — The effect of including area in cantonment.
Section 6 — Disposal of cantonment fund and cantonment development fund when area ceases to be a cantonment.
Section 7 — Disposal of cantonment fund and cantonment development fund when area ceases to be included in a cantonment.
Section 8 — Application of funds and property transferred under sections 6 and 7.
Section 9 — Limitation of operation of Act.
Section 10 — Cantonment Board.
Section 11 — Incorporation of Cantonment Board.
Section 12 — Constitution of Cantonment of Boards.
Section 13 — Power to vary constitution of Boards in special circumstances.
Section 14 — Term of office of members.
Section 15 — Filling of vacancies.
Section 16 — Vacancies in special cases.
Section 17 — Oath or affirmation.
Section 18 — Resignation.
Section 19 — President and Vice-President.
Section 20 — Term of office of Vice-President.
Section 21 — Duties of President.
Section 22 — Duties of Vice-President.
Section 23 — Allowances to Vice-President and members.
Section 24 — Appointment of Chief Executive Officer.
Section 25 — Duties of Chief Executive Officer.
Section 26 — Special power of Chief Executive Officer.
Section 27 — Electoral rolls.
Section 28 — Qualification of electors.
Section 29 — Qualification for being a member of the Board.
Section 30 — Interpretation.
Section 31 — Power to make rules regulating elections.
Section 32 — Member not to vote on matter in which he is interested.
Section 33 — Liability of members.
Section 34 — Removal of members.
Section 35 — Consequences of removal.
Section 36 — Member of the Board to be deemed a public servant.
Section 37 — Disqualification of person as an employee of Board.
Section 38 — Cantonment employee to be deemed a public servant.
Section 39 — Meetings.
Section 40 — Business to be transcted.
Section 41 — Quorum.
Section 42 — Presiding Officer.
Section 43 — Minutes.
Section 44 — Meetings to be public.
Section 45 — Method of deciding questions.
Section 46 — Civil area.
Section 47 — Committees for civil areas.
Section 48 — Power to make regulations.
Section 49 — Joint action with other local authority.
Section 50 — Report on administration.
Section 51 — Power of Central Government to require production of documents.
Section 52 — Inspection.
Section 53 — Power to call for documents.
Section 54 — Power to require execution of work, etc.
Section 55 — Power to provide for enforcement of direction under section 54.
Section 56 — Power to override decision of Board.
Section 57 — Power of Central Government to review.
Section 58 — Power of General Officer Commanding-in-Chief, the Command, on reference under section 56 or otherwise.
Section 59 — Power of Central Government on a reference made under section 56.
Section 60 — Supersession of Board.
Section 61 — Validity of proceedings, etc.
Section 62 — Duties of Board.
Section 63 — Power to manage property.
Section 64 — Discretionary functions of Board.
Section 65 — Power of expenditure of educational, health and other purposes outside the cantonment.
Section 66 — General power of taxation.
Section 67 — Charging of fees.
Section 68 — Norms of property tax.
Section 69 — Framing of preliminary proposals.
Section 70 — Objections and disposal thereof.
Section 71 — Imposition of tax.
Section 72 — Power of Central Government to issue directions to the Board.
Section 73 — Definition of “annual rateable value”.
Section 74 — Incidence of taxation.
Section 75 — Assessment list.
Section 76 — Revision of assessment list.
Section 77 — Authentication of assessment list.
Section 78 — Evidential value of assessment list.
Section 79 — Amendment of assessment list.
Section 80 — Preparation of new assessment list.
Section 81 — Notice of transfers.
Section 82 — Notice of erection of buildings.
Section 83 — Demolition, etc., of buildings.
Section 84 — Remission of tax.
Section 85 — Power to require entry in assessment list of details of buildings.
Section 86 — Notice to be given of the circumstances in which remission or refund is claimed.
Section 87 — What buildings, etc., are to be deemed vacant.
Section 88 — Notice to be given of every occupation of vacant building or house.
Section 89 — Tax on buildings and land to be a charge thereon.
Section 90 — Inspection of imported goods, octroi, terminal tax and toll, etc.
Section 91 — Power to seize, etc.
Section 92 — Lease of octroi, terminal tax or toll.
Section 93 — Appeals against assessment.
Section 94 — Costs of appeal.
Section 95 — Recovery of costs from Board.
Section 96 — Conditions of right to appeal.
Section 97 — Finality of appellate orders.
Section 98 — Time and manner of payment of taxes.
Section 99 — Public notice for taxes due.
Section 100 — Notice of demand.
Section 101 — Recovery of tax.
Section 102 — Interest payable on taxes due.
Section 103 — Distress.
Section 104 — Disposal of distrained property.
Section 105 — Attachment and sale of immovable property.
Section 106 — Recovery from a person about to leave cantonment and refund of surplus sale proceeds, if any.
Section 107 — Power to institute suit for recovery.
Section 108 — Board to be a Municipality for taxation purposes.
Section 109 — Payment to be made to a Board as service charges by Central Government or State Government.
Section 110 — Power to be make special provision for conservancy in certain cases.
Section 111 — Exemption in case of buildings.
Section 112 — General power of exemption.
Section 113 — Exemption of poor persons.
Section 114 — Composition.
Section 115 — Irrecoverable debts.
Section 116 — Obligation to disclose liability.
Section 117 — Immaterial error not to affect liability.
Section 118 — Distraint not to be invalid by reason of immaterial defect.
Section 119 — Cantonment fund and cantonment development fund.
Section 120 — Custody of cantonment fund and cantonment development fund.
Section 121 — Power of Board to borrow money.
Section 122 — Property.
Section 123 — Application of cantonment fund, cantonment development fund and property.
Section 124 — Acquisition of immovable property.
Section 125 — Power to make rules regarding cantonment fund, cantonment development fund and property.
Section 126 — Contracts by whom to be executed.
Section 127 — Sanction.
Section 128 — Execution of contract.
Section 129 — Contracts improperly executed not to be binding on a Board.
Section 130 — Responsibility for sanitation.
Section 131 — General duties of Health Officer.
Section 132 — Public latrines, urinals and conservancy establishments.
Section 133 — Duty of occupier to collect and desposit rubbish, etc.
Section 134 — Power of Board to undertake private conservancy arrangement.
Section 135 — Deposits and disposal of rubbish, etc.
Section 136 — Cesspools, receptacles, for filth, etc.
Section 137 — Filling up of tank, etc.
Section 138 — Provision of latrines, etc.
Section 139 — Sanitation in factories, etc.
Section 140 — Private latrines.
Section 141 — Special provisions for collection of rubbish and solid waste management.
Section 142 — Removal of congested buildings.
Section 143 — Overcrowding of dwelling houses.
Section 144 — Power to require repair or alternation of building.
Section 145 — Power to require land or building to be cleansed.
Section 146 — Prohibition in respect of air pollutant.
Section 147 — Power to order disuse of house.
Section 148 — Removal of noxious vegetation.
Section 149 — Agriculture and irrigation.
Section 150 — Power to call for information regarding burial and burning grounds.
Section 151 — Permission for use of new burial or burning ground.
Section 152 — Power to require closing of burial or burning ground.
Section 153 — Exemption from operation of sections 150 to 152.
Section 154 — Removal of corpses.
Section 155 — Obligation concerning infectious, contagious o communicable diseases.
Section 156 — Blood Bank.
Section 157 — Special measures in case of outbreak of infectious or epidemic diseases.
Section 158 — Power to require names of a dairyman‟s customers.
Section 159 — Power to require names of a washerman‟s customers.
Section 160 — Power to require names of patients or customers of a medical practitioner or paramedical workers.
Section 161 — Report after inspection of dairy or washerman or medical practitioner‟s place of business.
Section 162 — Action on report submitted by Health Officer.
Section 163 — Examination of milk, washed clothes or needles, syringes, etc.
Section 164 — Contamination of public conveyance.
Section 165 — Disinfection of public conveyance.
Section 166 — Penalty for failure to report.
Section 167 — Driver of conveyance not bound to carry person suffering from infectious or contagious disease.
Section 168 — Disinfection of building or articles therein.
Section 169 — Destruction of infectious hut or shed.
Section 170 — Temporary shelter for inmates of disinfected or destroyed buildings or shed.
Section 171 — Disinfection of building before letting the same.
Section 172 — Disposal of infected article without disinfection.
Section 173 — Means of disinfection.
Section 174 — Marking or selling of food, etc., or washing clothes by infected person.
Section 175 — Power to restrict or prohibit sale of food or drink.
Section 176 — Control over wells, tanks, etc.
Section 177 — Disposal of infectious corpse.
Section 178 — Maintenance or aiding of hospitals or dispensaries.
Section 179 — Medical supplies, appliances, etc.
Section 180 — Free patients.
Section 181 — Paying patients.
Section 182 — Power to order person to attend hospital or dispensary.
Section 183 — Power to exclude from cantonment persons refusing to attend hospital or dispensary.
Section 184 — Routes for pilgrims and others.
Section 185 — Conditions of service of Safai Karamcharis and others.
Section 186 — Maintenance of water-supply.
Section 187 — Terms of water-supply.
Section 188 — Board to carry out survey and formulate proposals.
Section 189 — Control over sources of public water-supply.
Section 190 — Power to require maintenance or closing of private source of public drinking water-supply.
Section 191 — Supply of water.
Section 192 — Power to require water-supply to be taken.
Section 193 — Supply of water under agreement.
Section 194 — Board not liable for failure of supply.
Section 195 — Conditions of universal application.
Section 196 — Supply to persons outside cantonment.
Section 197 — Penalty.
Section 198 — Power of Board to lay wires, connections, etc.
Section 199 — Wires, etc., laid above surface of ground.
Section 200 — Connection with main not be made without permission.
Section 201 — Power to prescribe ferrules and establish meters, etc.
Section 202 — Power of inspection.
Section 203 — Power to fix rates and charges.
Section 204 — Government water-supply.
Section 205 — Water supply for domestic consumption.
Section 206 — Recovery of charges.
Section 207 — Supply of water from Government water-supply to the Board.
Section 208 — Functions of the Board in relation to distribution of bulk supply.
Section 209 — Special provisions concerning drainage and sewage.
Section 210 — Construction of and control of drains and sewage collection and disposal works.
Section 211 — Certain matters not to be passed into cantonments drains.
Section 212 — Application by owners and occupiers to drain into cantonment drains.
Section 213 — Drainage of undrained premises.
Section 214 — New premises not be erected without drains.
Section 215 — Power to drain group or block of premises by combined operations.
Section 216 — Power to close or limit the use of private drains in certain cases.
Section 217 — Use of drain by a person other than the owner.
Section 218 — Sewage and rain water drains to be distinct.
Section 219 — Power to require owner to carry out certain works for satisfactory drainage.
Section 220 — Appointment of places for the emptying of drains and collection of sewage.
Section 221 — Connection with water works and drains not to be made without permission.
Section 222 — Buildings, railways and private streets not to be erected or constructed over drains or water works without permission.
Section 223 — Rights or user of property for aqueducts, lines, etc.
Section 224 — Power of owner of premises to place pipes and drains through land belonging to other persons.
Section 225 — Power to require railway level, etc., to be raised or lowered.
Section 226 — Power to execute work after giving notice to the person liable.
Section 227 — Power to affix shafts, etc., for ventilation of drain or cesspool.
Section 228 — Power to examine and test drains, etc., believed to be defective.
Section 229 — Bulk delivery of sewage by the Board.
Section 230 — Employment of Government agencies for repair, etc.
Section 231 — Works to be done by licensed plumber.
Section 232 — Prohibition of certain acts.
Section 233 — Preparation of land use plan.
Section 234 — Sanction for building.
Section 235 — Notice of new buildings.
Section 236 — Conditions of valid notice.
Section 237 — Powers of Board under certain sections exercisable by Chief Executive Officer.
Section 238 — Power of Board to sanction or refuse.
Section 239 — Order of stoppage of building or works in certain cases and disposal of things removed.
Section 240 — Power to sanction general scheme for prevention of overcrowding, etc.
Section 241 — Compensation.
Section 242 — Completion notice.
Section 243 — Lapse of sanction.
Section 244 — Restrictions on use of buildings.
Section 245 — Period for completion of building.
Section 246 — Completion certificate.
Section 247 — Illegal erection and re-erection.
Section 248 — Power to stop erection or re-erection or to demolish.
Section 249 — Power to seal unauthorised constructions.
Section 250 — Courts not to entertain proceedings in certain cases.
Section 251 — Power to make bye-laws.
Section 252 — Prohibition of structures or fixtures which cause obstruction in streets.
Section 253 — Unauthorised buildings over drains, etc.
Section 254 — Drainage and sewer connections.
Section 255 — Power to attach brackets for lamps and other accessories.
Section 256 — Maintenance of Roads.
Section 257 — Temporary occupation of street, land, etc.
Section 258 — Closing and opening of streets.
Section 259 — Names of streets and numbers of buildings.
Section 260 — Group Housing Schemes.
Section 261 — Boundary walls, hedges and fences.
Section 262 — Felling, lopping and trimming or trees.
Section 263 — Digging of public land.
Section 264 — Improper use of land.
Section 265 — Public markers and slaughter-houses.
Section 266 — Use of public market.
Section 267 — Power to transfer by public auction, etc.
Section 268 — Stallages, rents, etc., to be published.
Section 269 — Private markets and slaughter-houses.
Section 270 — Conditions of grant of licence for private market or slaughter-house.
Section 271 — Penalty for keeping market or slaughter-house open without licence, etc.
Section 272 — Penalty for using unlicensed market or slaughter-house.
Section 273 — Prohibition and restriction of use of slaughter-house.
Section 274 — Power to inspect slaughter-houses.
Section 275 — Power to regulate certain activities.
Section 276 — Provision of washing places.
Section 277 — Licences required for carrying on of certain occupations.
Section 278 — Power to stop use of premises used in contravention of licences.
Section 279 — Conditions which may be attached to licences.
Section 280 — Power to vary licence.
Section 281 — Carrying on trade, etc., without licence or in contravention of section 280.
Section 282 — Feeding animals on dirt, etc.
Section 283 — Powers of entry and seizure.
Section 284 — Import of cattle and flesh.
Section 285 — Unauthorised sale of spirituous liquor or intoxicating drug.
Section 286 — Unauthorised possession of spirituous liquor.
Section 287 — Arrest of persons and seizure and confiscation of things for offences against the two last foregoing sections.
Section 288 — Saving of articles sold or supplied for medicinal purposes.
Section 289 — Penalty for causing nuisances.
Section 290 — Registration and control of dogs.
Section 291 — Traffic rule of the road.
Section 292 — Use of inflammable materials for buildings purposes.
Section 293 — Stacking or collecting inflammable materials.
Section 294 — Care of naked lights.
Section 295 — Regulation of cinematographic and dramatic performances.
Section 296 — Discharging fire-works, fire-arms, etc.
Section 297 — Power to require buildings, wells, etc., to be rendered safe.
Section 298 — Enclosure of wasteland used for improper purposes.
Section 299 — Power to remove brothels and prostitutes.
Section 300 — Penalty for loitering and importuning for purposes of prostitution.
Section 301 — Removal of persons from cantonment.
Section 302 — Removal and exclusion from cantonment of disorderly persons.
Section 303 — Removal and exclusion from cantonment of seditious persons.
Section 304 — Penalty.
Section 305 — Powers of entry.
Section 306 — Power of inspection by member of a Board.
Section 307 — Power of inspection, etc.
Section 308 — Power to enter land, adjoining land where work is in progress.
Section 309 — Breaking into premises.
Section 310 — Entry to be made in the day time.
Section 311 — Owner‟s consent ordinarily to be obtained.
Section 312 — Regard to be had to social and religious usages.
Section 313 — Penalty for obstruction.
Section 314 — Arrest without warrant.
Section 315 — Duties of police officers.
Section 316 — Notices to fix reasonable time.
Section 317 — Authentication and validity of notices issued by Board.
Section 318 — Service of notice, etc.
Section 319 — Method of giving notice.
Section 320 — Powers of Board in case of non-compliance with notice, etc.
Section 321 — Occupier not to obstruct owner when complying with notice.
Section 322 — Liability of occupier to play in default of owner.
Section 323 — Relief to Agents and Trustees.
Section 324 — Method of recovery.
Section 325 — Application for a Committee of Arbitration.
Section 326 — Procedure for convening Committee of Arbitration.
Section 327 — Constitution of the Committee of Arbitration.
Section 328 — No person to be nominated who has direct interest or whose services are not immediately available.
Section 329 — Meetings and powers of Committee or Arbitration.
Section 330 — Decisions of Committee of Arbitration.
Section 331 — Prosecutions.
Section 332 — Composition of offence.
Section 333 — General penalty.
Section 334 — Offences by companies.
Section 335 — Cancellation or suspension of licences, etc.
Section 336 — Recovery of amount payable in respect of damage to cantonment property.
Section 337 — Limitation for prosecution.
Section 338 — Protection of action of Board, etc.
Section 339 — Notice to be given of suits.
Section 340 — Appeals from executive orders.
Section 341 — Petition of Appeal.
Section 342 — Suspension of Action Pending Appeal.
Section 343 — Revision.
Section 344 — Finality of the Appellate Orders.
Section 345 — Right of appellant to be heard.
Section 346 — Power to make rules.
Section 347 — Supplemental provisions respecting rules.
Section 348 — Power to make bye-laws.
Section 349 — Penalty for breach of bye-laws.
Section 350 — Supplemental provisions regarding bye-laws and regulations.
Section 351 — Rules and bye-laws to be available for inspection and purchase.
Section 352 — Extension of certain provisions of the Act and rules to place beyond cantonments.
Section 353 — Power to delegate functions to the President, etc.
Section 354 — Registration.
Section 355 — Validity of notices and other documents.
Section 356 — Admissibility of document or entry as evidence.
Section 357 — Evidence by officer or employee of the Board.
Section 358 — Application of Act 4 of 1899.
Section 359 — Power to remove difficulties.
Section 360 — Repeals and savings.

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