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Bengal Presidency - Act

The Bengal Touts Act, 1942

BENGAL PRESIDENCY
India

The Bengal Touts Act, 1942

Act 5 of 1942

Published on 11 June 1942
Commenced on 11 June 1942
[This is the version of this document from 11 June 1942.]
[Note: The original publication document is not available and this content could not be verified.]

The Bengal Touts Act, 1942Bengal Act 5 of 1942[Dated 11th June, 1942]This Act came into force on 1.11.1948.An Act for the suppression of touts in Courts and certain offices in Bengal.Whereas it is expedient to make better provision for regulating the employment of clerks of Legal Practitioners and for the suppression of touts in Courts and certain offices in Bengal and to that end to amend the Legal Practitioners Act, 1879, the Indian Registration Act, 1908, and the Workmen's Compensation Act, 1923, in their application to Bengal, and also to amend the Bengal Village Self-Government Act, 1919, the Bengal Wakf Act, 1934, and the Bengal Agricultural Debtors Act, 1935, in the manner hereinafter appearing;It is hereby enacted as follows : -

1. Short title and commencement.

(1)This Act may be called the Bengal Touts Act, 1942.

(2)It shall come into force, in whole or in part, on such date1 as the State Government may, by notification in the Official Gazette, appoint, and for this purpose different dates may be appointed for different provisions of this Act.

2. Amendment of the Legal Practitioners Act, 1879, the Indian Registration Act, 1908, and the Workmen's Compensation Act, 1923, in their application to West Bengal.

- The Legal Practitioners Act, 1879, the Indian Registration Act, 1908, and the Workmen's Compensation Act, 1923, shall, in their application to West Bengal, be amended in the manner provided in this Act.

3. Amendment of section 3 of Act 18 of 1879.

- After clause (b) in the definition of "tout" in section 3 of the Legal Practitioners Act, 1879, the following word and clause shall be added, namely :-"or

(c)who is declared to be deemed to be a tout for the purposes of this Act by rules made by the High Court or the Chief Controlling Revenue-Authority, as the case may be, under section 31A.".

4. Amendment of section 13 of Act 18 of 1879.

- After clause (e) of section 13 of the Legal Practitioners Act, 1879, the following clause shall be inserted, namely: -"(ee) who knowing that a person has not a licence under section 31A employs such person as a clerk, or".

5. Amendment of section 22 of Act 18 of 1879.

- After clause (d) of section 22 of the Legal Practitioners Act, 1879, the following clause shall be inserted, namely :-"(dd) who knowing that a person has not a licence under section 31A employs such person as a clerk, or".

6. Insertion of new Chapter VIA in Act 18 of 1879.

- After Chapter VI of the Legal Practitioners Act, 1879, the following Chapter shall be inserted, namely :-"Chapter VIA Of clerks of Advocates, Vakils, Attorneys, Pleaders, Muktears and Revenue-agents.

31A. Power to make rules as to employment, etc., of clerks of Advocates, Vakils, etc., and of Revenue-agents. - (1) The High Court may, from time to time, make rules consistent with this Act as to the following matters, namely:-

(a)the employment of clerks by Advocates, Vakils, Attorneys, Pleaders and Muktears;(b)the manner in which and the terms subject to which such clerks may be granted licences;(c)the fees (if any) to be paid for such licences;(d)the conditions under which persons acting as clerks of Advocates, Vakils, Attorneys, Pleaders and Muktears without licences shall be deemed to be touts for the purposes of this Act.

(2)The Chief Controlling Revenue-Authority may, from time to time, make rules consistent with this Act relating to the matters specified in sub-section (1) in regard to clerks of Revenue-agents.

(3)All rules made under this section shall be submitted to the State Government for approval, and, after they have been approved, they shall be published in the Official Gazette and on publication shall have effect as if enacted in this Act.".

7. Amendment of section 36 of Act 18 of 1879.

- After sub-section (6) of section 36 of the Legal Practitioners Act, 1879, the following sub-sections shall be added, namely :-"(7) Every person who having been excluded from the precincts of a Court under sub-section (4) enters or is found within the precincts of any Court without a written permission from the presiding officer of the Court shall be deemed to be acting as a tout within the meaning of sub-section (6):Provided that this sub-section shall not apply where such person is a party to any case in the Court or has been directed to appear by any process of the Court.

(8)Any presiding officer of a Court may, by an order in writing, direct any person named in the order to arrest any such tout found within the precincts of the Court. Such tout may be arrested accordingly and shall be forthwith produced before the officer.If the tout admits his offence the provisions of sections 480 and 481 of the Code of Criminal Procedure, 1898, shall be applicable, so far as may be, to his detention, trial and punishment.If the tout does not admit his offence the provisions of section 482 of the said Code shall be similarly applicable to his detention, trial and punishment.".

8. Amendment of section 2 of Act 16 of 1908.

- In section 2 of the Indian Registration Act, 1908,-

(1)the word "and" at the end of clause (9) shall be omitted, and

(2)after clause (10) the following word and clause shall be added namely :-"and

(11)'tout' means a person-

(a)who habitually frequents the precincts of a registration office, without a licence granted to him under the rules made under section 80G, for the purpose of obtaining employment for himself or for any other person in connection with any registration business; or

(b)who is declared to be deemed to be a tout for the purposes of this Act by rules made under section 80G;".

9. Insertion of new Parts XIILA and XIIIB in Act 16 of 1908.

- After Part XIII of the Indian Registration Act, 1908, the following Parts shall be inserted, namely:-"Part XIIIA Of Touts

80A. Powers to frame and publish lists of touts. - (1) Every Registrar of a district as regards his own office and the offices subordinate thereto and every sub-divisional magistrate as regards the registration offices within his own jurisdiction may frame and publish lists of persons proved to his satisfaction or to the satisfaction of any Sub-Registrar as provided in section 80B, by evidence of general repute or otherwise habitually to act as touts, and may, from time to time, alter and amend such lists.

(2)No person's name shall be included in any such list until he shall have had an opportunity of showing cause against such inclusion.

(3)Where the name of any person is included in a list framed and published by a sub-divisional magistrate under this section, such person may, within thirty days of the publication of the list in which his name first appears, apply in writing to the Registrar of the district for the removal of his name from such list, and the orders of the Registrar, passed after such inquiry (if any) as he considers necessary, on such application shall be final.

80B. Inquiry by a Sub-Registrar regarding suspected touts. - Any Registrar of a district or sub-divisional magistrate may send to any Sub-Registrar within the jurisdiction of such authority the name of any person alleged or suspected to be a tout, and request the Sub-Registrar to hold an inquiry in regard to such person; and the Sub-Registrar shall thereupon hold an inquiry into the conduct of that person and, after giving him an opportunity of showing cause as provided in sub-section (2) of section 80A, shall report to the authority v he has made the request whether the person has been proved to the satisfaction of the Sub-Registrar to be a tout; and that authority may include the name of any person who has been so proved to be a tout in the list of touts framed and published by him under sub-section (1) of section 80A :

Provided that such authority shall hear any such person who, before his name has been so included, appears before him and desires to be heard.

80C. Hanging up of lists of touts in registration offices. - A copy of every such list shall be kept hung up in every registration office to which the same relates.

80D. Exclusion of touts from precincts of registration offices. - A registering officer may, by general or special order, exclude from the precincts of his registration office any person whose name is included in any such list.

80E. Presumption as to touts found within precincts of registration offices. - Every person who having been excluded from the precincts of a registration office under section 80D is found within the precincts of any registration office without written permission from the registering officer shall be deemed to be acting as a tout for the purposes of section 82A ;

Provided that this section shall not apply where such person is a party to a document intended for registration at such office or has been directed to appear by any process of the registering officer.

80F. Arrest and trial of touts. - (1) Any registering officer may, by an order in writing, direct any person named in the order to arrest any such tout found within the precincts of the registration office. Such tout may be arrested accordingly and shall be forthwith produced before the registering officer.

(2)If the tout admits his offence the provisions of sections 480 and 481 of the Code of Criminal Procedure, 1898, shall be applicable, so far as may be, to his detention, trial and punishment.If the tout does not admit his offence the provisions of section 482 of the said Code shall be similarly applicable to his detention, trial and punishment.

(3)A registering officer shall be deemed to be a Civil Court for the purposes of sections 180, 481 and 182 of the said Code.

Part XIIIB – Of Deed-writers

80G. Power to Inspector-General to make rules relating to deed-writers. - (1) The Inspector-General shall have power, from time to time, to make rules consistent with this Act-

(a)prescribing the manner in which and the terms subject to which persons who write documents, outside the precincts of registration office, or who frequent the precincts of registration offices, for the purpose of writing documents, may be granted licences;

(b)prescribing the fees (if any) to be paid for such licences; and

(c)declaring the conditions under which persons who write documents outside the precincts of registration offices without licences shall be deemed to be touts for the purposes of this Act.

10. Insertion of new section 82A in Act 16 of 1908.

- After section 82 of the Indian Registration Act, 1908, the following section shall be inserted, namely :-"82A. Penalty. - Whoever acts as a tout whilst his name is included in a list of touts framed and published under this Act shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.".

11. Amendment of section 83 of Act 16 of 1908.

- In sub-section (2) of section 83 of the Indian Registration Act, 1908, for the word "Offences" the words, figure and letter "Save as provided in section 80F, offences" shall be substituted.

12. Insertion of new section 31A in Act 8 of 1923.

- After section 31 of the Workmen's Compensation Act, 1923, the following section shall be inserted, namely :-"31A. Application of section 36 of Act 18 of 1879 to touts in office of the Commissioner. - (1) The provisions of section 36 of the Legal Practitioners Act, 1879, shall, subject to the provisions of this section, be applicable, so far as may be, to the framing and publication of a list of touts, to the exclusion of touts included in the list from the precincts of the Court of the Commissioner and to the arrest, detention, trial and punishment of such touts.

(2)A Commissioner shall, for the purposes of the said section 36, be deemed to be an authority referred to in sub-section (1) of that section.

(3)For the purposes of this section 'tout' means-

(a)a 'tout' as defined in clause (a) of section 3 of the Legal Practitioners Act, 1879; or

(b)a person who habitually frequents the precincts of the Court of a Commissioner-

(i)for the purpose of procuring work as an agent under section 24, or

(ii)otherwise than as a party to or a witness in any proceedings before the Commissioner or as a bona fide agent appointed under section 24."

13. to 19.

- [Repealed by W. B. Act 19 of 1949.]

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