BENGAL VILLAGE CHAUKIDARI ACT, 1871 THE BENGAL VILLAGE
CHAUKIDARI ACT, 1871[1] [Act No. 01 of 1871][2]
Preamble - BENGAL VILLAGE CHAUKIDARI
ACT, 1871
[25th January, 1871]
PREAMBLE
An Act to amend the
Village Chaukidari Act, 1870.
Whereas
it is expedient to amend the provisions of the Village Chaukidari Act, 1870
(Ben. Act VI of 1870);
It
is enacted as follows:-
Section 1 - Act not to apply till chaukidar appointed
Rep.
by sec. 3 and the Second Schedule of the Bengal Repealing and Amending Act,
1938 (Ben. Act I of 1939.)
Section 2 - Panchayat in certain cases to make assessment within one month
Whenever
a Panchayat shall have been appointed in any village, the Magistrate may direct
that such panchayat shall, within one month after their appointment, make an
assessment for the residue of the year according to the year current in the
village, upon the persons liable to the payment of the chaukidari rate in such
village, and shall enter the same in a list containing the particulars required
to be set forth in the list mentioned in section 16 of the said Act.
Such
list shall, on its completion, be forthwith published in some conspicuous part
of the said village.
Section 3 - Commencement of assessment
Every
assessment so made shall commence and take effect upon the expiration of
fifteen days from the publication of such list.
Section 4 - Effect of assessment
Every
such assessment shall be deemed to be an assessment made in pursuance of the
provisions of the said Act, and the amount thereby assessed may be collected
and enforced accordingly.
Section 5 - The whole Act is repealed by Ben. Act V of 1919 in areas in which that Act is in force
[Rate
payable quarterly instead of monthly.]-Rep. by sec. 3 and the Second Schedule
of the Bengal Repealing and Amending Act, 1946 (Ben. Act XVI of 1946.)
Section 6 - [New clause substituted in section 39 of Ben. Act VI of 1870.]
Rep.
by the Amending Act, 1897 (V of 1897).
Section 7 - Construction
This
Act shall be read with, and as part of, [3][the
Village Chaukidari Act, 1870].
[1] SHORT Title.-This short title was given by the
Amending Act 1903 (I of 1903).
LEGISLATIVE
PAPERS.-For Statement of Objects and Reasons, see the Calcutta Gazette of 1870,
page 2316; and for Proceedings in Council, see ibid Supplement, 1870, pages
777, 790, 837; ibid, Supplement, 1871, page 27.
[2] This Act should be read with sec. 4 and
Sch. I of the West Bengal Panchayat Act, 1957 (West Ben. Act I of 1957).
[3] Substituted by sec. 2 and Sch. I of the
Bengal Repealing and Amending Act, 1946 (Ben Act XVI of 1946).