Contents |
Sections |
Particulars |
Chapter I |
Preliminary |
1 |
Short title, extent and commencement |
2 |
Definitions |
Chapter II |
Definition And Delimitation Of Cantonments |
3 |
Definition of cantonments |
4 |
Alteration of limits of cantonments |
5 |
The effect of including area in cantonment |
6 |
Disposal of cantonment fund when area ceases to be a cantonment |
7 |
Disposal of cantonment fund when area ceases to be included in a cantonment |
8 |
Application of funds and property transferred under sections 6 and 7 |
9 |
Limitation of operation of Act. |
Chapter III |
Cantonment Boards |
10 |
Cantonment Board and Executive Officer |
11 |
Incorporation of Cantonment Board |
12 |
Appointment of Executive Officer |
13 |
Constitution of Cantonment Boards |
14 |
Power to vary constitution of Boards in special circumstances |
15 |
Term of office of members |
16 |
Filling of vacancies |
17 |
Vacancies in special cases |
18 |
Oath or affirmation |
19 |
Resignation |
20 |
President and Vice-President |
21 |
Term of office of Vice-President |
22 |
Duties of President |
23 |
Duties of Vice-President |
24 |
Duties of the Executive Officer |
25 |
Special Power of the Executive Officer |
26 |
Electoral rolls |
Chapter IV |
Spirituous Liquors And Intoxicating Drugs |
56 |
Unauthorized sale of spirituous liquor or intoxicating drug |
57 |
Unauthorized possession of spirituous liquor |
58 |
Arrest of persons and Seizure and confiscation of things for offences against the two last
foregoing Sections |
59 |
Saving of articles sold or supplied for medicinal purposes |
Chapter V |
Taxation |
60 |
General power of taxation |
61 |
Framing of preliminary proposals |
62 |
Objections and disposal thereof |
63 |
Imposition of tax |
64 |
Definition of annual value |
65 |
Incidence of taxation |
66 |
Assessment list |
67 |
Publication of assessment list |
68 |
Revision of assessment list |
69 |
Authentication of assessment list |
70 |
Evidential value of assessment list |
71 |
Amendment of assessment list |
72 |
Preparation of new assessment list |
73 |
Notice of transfers |
74 |
Notice of erection of buildings |
75 |
Demolition etc., of buildings |
76 |
Remission of tax |
77 |
Power to require entry in assessment list of details of buildings |
78 |
What buildings, etc.Are to be deemed vacant |
79 |
Notice to be given of every occupation of vacant building or house |
80 |
Tax on buildings and land to be a charge thereon |
81 |
Inspection of imported goods, etc |
82 |
Evasion of octroi or terminal tax |
83 |
Lease of octroi terminal tax or toll |
84 |
Appeals against assessment |
85 |
Costs of appeal |
86 |
Recovery of costs from Board |
87 |
Conditions of rights to appeal |
88 |
Finality of appellate orders |
89 |
Time and manner of payment of taxes |
90 |
Presentation of bill |
91 |
Notice of demand |
92 |
Recovery of tax |
93 |
Distress |
94 |
Disposal of distrained property |
95 |
Recovery from a person about to leave cantonment |
96 |
Power to institute suit for recovery |
97 |
Power to prohibit or exempt from taxation |
98 |
Power to make special provision for conservancy in certain cases |
99 |
Exemption in the case of buildings |
100 |
Exemption of poor persons |
101 |
Composition |
102 |
Irrecoverable debts |
103 |
Obligation to disclose liability |
104 |
Immaterial error not to affect liability |
105 |
Distraint not to be invalid by reason of immaterial defect |
Chapter VI |
Cantonment Fund And Property |
106 |
Cantonment fund |
107 |
Custody of cantonment fund |
108 |
Property |
109 |
Application of cantonment fund and property |
110 |
Acquisition of immovable property |
111 |
Power to make rules regarding cantonment fund and property |
Chapter VII |
Contracts |
112 |
Contracts by whom to be executed |
113 |
Sanction |
114 |
Execution of contracts |
115 |
Contracts improperly executed not to be binding on a Board |
Chapter VIII |
Duties And Discretionary Functions Of [Boards] |
116 |
Duties of Board |
117 |
Discretionary functions of Board |
Chapter IX |
Public Safety And Suppression Of Nuisances |
118 |
Penalty for causing nuisances |
119 |
Registration and control of dogs |
120 |
Rule of the road |
121 |
Use of inflammable materials for building purposes |
122 |
Stacking or collecting inflammable materials |
123 |
Care of naked lights |
124 |
Regulation of cinematographer and dramatic performances |
125 |
Discharging fire-works |
126 |
Power to require buildings, wells, etc., to be tendered safe |
127 |
Enclosure of waste land used for improper purposes |