PUNJAB VILLAGE
AND SMALL TOWNS PATROL ACT, 1918 [1]THE
PUNJAB VILLAGE AND SMALL TOWNS PATROL ACT, 1918 [2] [Act No.
08 of 1918] [12th July, 1918] 1 2 3 4 Year No. Short title Whether repealed or otherwise
affected by legislation 1918 ... VIII The Punjab Village and Small Towns
Patrol Act, 1918 Amended by Punjab Act II of 1942[3] Amended by the Indian Independence
(Adaptation of Bengal and Punjab Acts) Order, 1948 (G.G.O. 40) Amended by the Adaptation of Laws
Order, 1950 Amended by the Adaptation of Laws
(Third Amendment) Order of 1951 An Act to make provision for the performance of nightly patrol
duty by the inhabitants of villages and small towns in [4]Punjab in case of
emergency.
Preamble - PUNJAB VILLAGE AND SMALL TOWNS PATROL ACT, 1918PREAMBLE
Whereas it is expedient to
make provision for the performance of nightly patrol duty by the inhabitants of
villages and small towns in [5]Punjab
in case of emergency; It is hereby enacted as follows: --
Section 1 - Title and extent
(1)
This Act may be called the Punjab Village and Small Towns Patrol
Act, 1918.
(2)
It extends to [6]Punjab.
Section 2 - Definitions
In this this Act--
"Village"
includes a town with a population not exceeding ten thousand inhabitants
according to the last census; also any recognized sub-division of a village or
of such a town;
"village headman
" means the person duly appointed to perform the duties of the village
headman;
"village
panchayat" means [7]
[(a) in the case of a municipality, the municipal committee; (b) in the case of
a notified area, the notified area committee; (c) in the case of a small town,
the small town committee; and (d)] in the case of any other village, the whole
body of the village headmen and such other persons as the Deputy Commissioner
may appoint on a report made, after consulting the village community concerned,
by the zaildar or other person deputed for the purpose by the Deputy
Commissioner; provided that the number of persons so appointed shall not be
more than twice the number of the village headmen.
Section 3 - Order for performance of patrol duty
(1) When the
Deputy Commissioner is of opinion that in any village in his district (a)
special measures are required to secure the public safety, and (b) the
inhabitants have not, either voluntarily, or on being required so to do by the
Deputy Commissioner, made sufficient provision for watch and ward, he may make
an order in writing that from such date as he may fix in the order all
able-bodied adult male inhabitants of the village shall be liable to patrol
duty.
Duration of order.
(2) An order
under sub-section (2) shall remain in force for such period not exceeding one
year as the Deputy Commissioner may fix; but it may be renewed from time to
time as the Deputy Commissioner may direct.
Cancellation of order.
(3) An Order
under sub-section (2) or (2) may be cancelled at any time by the Deputy
Commissioner.
Section 4 - Appointment of village panchayat
(1)
When the Deputy Commissioner has made an order under section 3 he
shall, unless the village is a municipality [8]
[a notified area or a small town], appoint a village panchayat[9] for
the village.
(2)
The village panchayat of any village in respect of which an order
under section 3 has been passed shall report forthwith?
(a)
the number of able-bodied adult male inhabitants of the village;
(b)
the number of persons which in their opinion will be required for
patrol duty each night;
(c)
the method by which in their opinion such persons shall be
selected, that is, whether by rotation or by lot or otherwise.
(3) Upon
receipt of the report of the village panchayat the Deputy Commissioner shall
determine the number of persons required for patrol duty and the method of
their selection, and shall inform the village panchayat of his decision.
(4) Persons
shall be selected by the village panchayat for patrol duty in such numbers and
according to such methods as the Deputy Commissioner may determine.
(5) Where the
selection is by lot, names once drawn shall not be drawn again until all the
remaining names on the list have been drawn.
(6)
The village panchayat shall by publication of a list or otherwise
inform the persons liable to patrol duty of the date, time, area and nature of
such duty.
Section 5 - Substitutes
Any person liable to patrol
duty shall himself perform such duty or shall provide an able-bodied substitute
approved by the village panchayat.
Section 6 - Exemptions
Exemptions from patrol duty
may be granted--
(a)
by the Deputy Commissioner, or
(b)
by the village panchayat, subject to confirmation by the Deputy
Commissioner.
Section 7 - Deputy Commissioner's power of general control
The Deputy Commissioner
shall have power to alter the number of persons required for patrol duty and
the method of their selection, to direct that patrolling may extend to the
whole or any portion of the village area, and generally to regulate and control
all matters relating to patrol duty:
Provided that before
altering the method of selection, he shall consult the village panchayat.
Section 8 - Delegation
The Deputy Commissioner may
delegate to any sub-divisional officer or any magistrate of the first class all
or any of his powers under sections 4, 6 or 7 of this Act.
Section 9 - Fine on defaulting persons
(1)
The village panchayat may impose a fine not exceeding five rupees
on any person who has failed without sufficient cause to perform patrol duty
personally or by substitute; provided that the fine shall be imposed within
fifteen days of such failure.
(2)
All fines imposed under sub-section (1), may, upon application by
the village panchayat, be recovered by the Collector as an arrear of land
revenue.
(3)
No appeal shall lie from an order of fine passed by a village
panchayat; but the Collector may in his discretion refuse to order the recovery
of the fine.
(4)
All fines recovered under this section shall be expended in such
manner as the village panchayat may determine.
Section 10 - Decision of majority to prevail
The decision of the
majority of the members of a village panchayat at the time assembled shall be
deemed to be the decision of the panchayat.
Section 11 - Fine on defaulting village
(1) Where, in
the opinion of the Deputy Commissioner, any village or part thereof, in respect
of which an order under section 3(1) has been passed, fails to provide for the
due performance of patrol duties, the Deputy Commissioner may by written order
impose a fine which may extend to one hundred rupees in any one case upon the
village or part thereof:
Provided that before imposing
any fine under this section the Deputy Commissioner shall give ten days' notice
by beat of drum or otherwise to the village, and shall consider any objections
that may be received by him.
(2) The
Deputy Commissioner, after such enquiry as he may deem necessary, shall
apportion the fine among the inhabitants according to his judgment of their
respective means.
(3)
Any fine under this section shall be recovered as an arrear of
land revenue and shall be credited to the District Board, and may be expended
on rewarding such individuals, or villages as have rendered conspicuous service
under this Act, or in such manner as the said Board may direct.
Section 12 - Appeal
An appeal from an order of
the Deputy Com-, missioner under section 3 or section 11 shall lie to the
Commissioner.
Section 13 - Powers and privileges of patrols
(1)
All persons on patrol duty under this Act shall exercise the same
powers and enjoy the same protection and privileges as are exercised and
enjoyed by village watchmen.
(2)
Every person is bound to render to a person on patrol duty all the
assistance which he is bound to render to a Police Officer.
(3)
Every person on patrol duty shall be deemed to be a public servant
for the purposes of the Indian Penal Code.
[1] For
Statement of Objects and Reasons, see Punjab Gazette. 1918, Part V, pages 172
and 173; for Report of Select Committee, see ibid, Part V, pages 336 and 337
and for proceedings in Council, see ibid, 1918, Part V, pages 276--96 and
415--34.
[2] Extended
to the transferred territories by Punjab Act 30 of 1958, s. 4 and Sch. I.
[3] For
Statement of Objects and Reasons, see Punjab Gazette, 1942, Part I, page 83;
and for proceedings in the Assembly, see the Punjab Legislative Assembly
Debates, Vol, XVIII, page 435.
[4]
Substituted
for the words " East Puniab " (which had been inserted for the word
"the Punjab" by the Indian Independence (Adaptation of Bengal and
Punjab Acts) Order, 1948) by the Adaptation of Laws (Third Amendment) Order,
1951.
[5]
Substituted
for the words " East Puniab " (which had been inserted for the word
"the Punjab" by the Indian Independence (Adaptation of Bengal and
Punjab Acts) Order, 1948) by the Adaptation of Laws (Third Amendment) Order,
1951.
[6]
Substituted
by Adaptation of Laws Order, 1950, for "East Punjab".
[7] Substituted
for the words "in the case of a municipality, the municipal committee and
" by Punjab Act II of 1942, section 2.
[8] Inserted
by Punjab Act II of 1942, section 3.
[9] See
Punjab Gram Panchayat Act, 1953 (Punjab Act No IV of 1953), section 19 (3) (a).