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Union of India - Section
Section 22 in The Sarais Act, 1867
22.
/966Statement of Objects and Reasons.-The object of this Bill, which is modelled on certain sections of the English Common Lodging-Houses Acts (14 and 15 Vict., cap. 28, 16 and 17 Vict., cap. 41), is to provide for the regulation of Sarais, or buildings used in he Mofussil for the shelter and accommodation of travellers. The Bill, which has been framed at the request of the Government of the North-Western Provinces on the representation of the Inspector-General of Police, proposes to repeal and re-enact in an improved from the only existing provision on the subject, that, namely, contained in Bengal Regulation XIV of 1807, section 11, clause 5, and it also provides, inter alia, for the registration, cleansing and repairing of Sarais, for the appointment of proper persons as keepers of Sarais and for the maintenance of a number of watchmen sufficient to ensure the protection of travellers using Sarais from robbery. The provisions of the Bill apply also to Puraos, or halting places in the open.The Bill will not affect Sarais belonging to Government or the Municipal Committees.The Bill will in the first place apply only to the North-Western Provinces; but power is given too the Governor-General in Council to extend it, mutatis mutandis, to any other part of British India.[15th March, 1867]An Act for the regulation of public Sarais and Puraos.| As to extent, see note to Section 17, infra. The Act has been declared, by Notification under Section 3(a) of the Scheduled Districts Act, 1874 (14 of 1874), to be in force in the following Scheduled Districts, namely:-" The Districts of Hazaribagh, Lohardaga (now the Ranchi District, see Calcutta Gazette, 1899, Part I, p.44) and Manbhum, and Pargana Dhalbhum and the Kolhan in the District of Singbhum. See Gazette of India, 1881, Part I, p.504. All these form part of Bihar State now.The Tarai of the Province of Arga, see Gazette of India, 1876, Part I, p.505. Agra is a part of U.P. State.It has also been extended to the districts of Ganjam and Koraput and to certain partially excluded areas in the Province of Orissa, see Orissa Government notifications No. 776-P, dated 23.6.1941 and No.188-P, dated 18.1.1939, respectively. |