State of Gujarat - Act
The Markets and Fairs Act, 1862
GUJARAT
India
India
The Markets and Fairs Act, 1862
Act 4 of 1862
- Published on 24 April 1862
- Not commenced
- [This is the version of this document from 24 April 1862.]
- [Note: The original publication document is not available and this content could not be verified.]
No Statement of object and Reasons was published. For the Bill, as introduced, see Bombay Government Gazette, 1862, Supplement, page 49; for Report of the Select Committee, see Bombay Government Gazette, page 77, and for proceeding in Council, see ibid, pages 49, 76 and 95.The short title was given by the Bombay Short Titles Act., 1921 (Bombay 2 of 1921).This Act was extended to and shall be in force in that part of the State of Bombay to which immediately before the commencement of Bombay 84 of 1958 it did not extend, but excluding Greater Bombay (vide Bombay 84 of 1958, Section 2.).An Act for regulating the establishment [and the closure] of markets and fairs.PreambleWhereas the establishment of new markets or fairs in the neighbourhood of places where markets or fairs have been previously established leads to disputes between the owners of the lands on which such new and previously established markets or fairs are held, and such disputes not infrequently occasion breaches of peace and serious inconvenience to the frequenters of [such markets or fairs;And Whereas it is expedient to provide also for the closure of existing markets or fairs in the interests of the general public;]It is enacted as follows :-(a)for the prevention of breaches of the peace or serious inconvenience to the frequenters of such market or fair, or (b)because of the vicinity of any place of public religious worship, educational institution, hostel, hospital, nursing home, or other public place to the market or fair and the consequent nuisance caused to such public place by the holding of the market or fair, or (c)on grounds of public health, public convenience or safety, or the proper regulation of traffic, may, by order in writing, direct that, from such date as is stated therein, either permanently or for a period specified in the order such market or fair shall be closed and shall not be held at such place:Provided that no order shall be made by the Magistrate, unless he has followed the procedure set out in section 5D.(2)On receipt of such application, the District Magistrate shall issue a proclamation, stating therein that an application has been made to him for the closure of an existing market or fair and the reasons urged therefore, and-calling upon all persons who may be interested in the holding of the market or fair, or who may have any objection to such closure, to submit their objections in writing to the Magistrate, within six weeks from the date of the proclamation. The District Magistrate shall also cause a notice, setting out the matter contained in the proclamation, to be served upon the owner of the land upon which the market or fair to be closed is held, and also upon the owner of such market or fair, calling upon them to show cause, within six weeks from the date of the notice, why such market or fair should not be closed:Provided that the District Magistrate, instead of issuing a proclamation and notice as aforesaid, may for reasons to be recorded in writing, dismiss the application summarily. (3)If a proclamation is issued, it shall be fixed in a conspicuous place in the village or town in or near to which the market or fair to be closed is held, and a copy of the same shall be affixed at the police station within the jurisdiction of which the village or town is situated. (4)The proclamation and notice (if any) shall be issued and served at the expense of Government. (5)If, within the time specified in the proclamation and notice, no objection is preferred to the closure of the market or fair, the District Magistrate may forthwith, and if within such time any objection is preferred, the District Magistrate shall enquire into the objection, and, pass such order as may appear proper under the circumstances of the case.][6. Appeal. - Every order passed by a District Magistrate under section 3, 4, 5, 5C or 5D shall, within six weeks, be open to appeal to such officer as the State Government may specify in this behalf (hereinafter in this section referred to as 'the appellate authority'). The order made by the District Magistrate, subject to an appeal to the appellate authority, and the decision of the appellate authority on appeal, shall be final.] (1)"market"] includes a bazaar, but does not include-(a)a market belonging to, maintained, established or regulated by, a local authority under any law relating to local authorities and for the time being in force; (b)an assemblage of people collected at, or concerned in, the inauguration of sacred edifices, or collected at or concerned in, any other religious festival or ceremonies not forming a part of a fair or market;] [(2) "a District Magistrate" or "Magistrate of the District" includes any other Magistrate, whom the State Government may, in respect of any area, specify in this behalf.]