The Cantonments Act, 2006

[Act No 41 of 2006]

[13th September, 2006]

Contents:
Title	The Cantonments Act, 2006
Sections:	Particulars:
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Definition and Delimitaiton of Contonmentservice Privileges
3.	Definition of cantonments
4.	Alteration of limits of cantonments
5.	The effect of including area in cantonment
6.	Disposal of cantonment fund and cantonment development fund when area ceases to be a cantonment
7.	Disposal of cantonment fund and cantonment development 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
11.	Incorporation of Cantonment Board
12.	Constitution of Cantonment of Boards
13.	Power to vary constitution of Boards in special circumstances
14.	Term of office of members
15.	Filling of vacancies
16.	Vacancies in special cases
17.	Oath or affirmation
18.	Resignation
19.	President and Vice-President
20.	Term of office of Vice-President
21.	Duties of President
22.	Duties of Vice-President
23.	Allowances to Vice-President and members
24.	Appointment of Chief Executive Officer
25.	Duties of Chief Executive Officer
26.	Special power of Chief Executive Officer
27.	Electoral rolls
28.	Qualification of electors
29.	Qualification for being a member of the Board
30.	Interpretation
31.	Power to make rules regulating elections
32.	Member not to vote on matter in which he is interested
33.	Certain forms of disgraceful conduct
34.	Removal of members
35.	Consequences of removal
36.	Member of the Board to be deemed a public servant
37.	Disqualification of person as an employee of Board
38.	Cantonment employee to be deemed a public servant
39.	Meetings
40.	Business to be transcted
41.	Quorum
42.	Presiding Officer
43.	Minutes
44.	Meetings to be public
45.	Method of deciding questions
46.	Civil area
47.	Committees for civil areas
48.	Power to make regulations
49.	Joint action with other local authority
50.	Report on administration
51.	Power of Central Government to require production of documents
52.	Inspection
53.	Power to call for documents
54.	Power to require execution of work, etc
55.	Power to provide for enforcement of direction under section 54
56.	Power to override decision of Board
57.	Power of Central Government to review
58.	Power of General Officer Commanding-in-Chief, the Command, on reference under section 56 or otherwise
59.	Power of Central Government on a reference made under section 56
60.	Supersession of Board
61.	Validity of proceedings, etc
Chapter IV	Duties and Discretionary Functions of Boards
62.	Minor punishments
63.	Power to manage property
64.	Discretionary functions of Board
65.	Power of expenditure of educational, health and other purposes outside the cantonment
Chapter V	Taxes and Fees
66.	General power of taxation
67.	Charging of fees
68.	Norms of property tax
69.	Framing of preliminary proposals
70.	Objections and disposal thereof
71.	Imposition of tax
72.	Power of Central Government to issue directions to the Board
73.	Definition of "annual rateable value"
74.	Incidence of taxation
75.	Assessment list
76.	Revision of assessment list
77.	Authentication of assessment list
78.	Evidential value of assessment list
79.	Amendment of assessment list
80.	Preparation of new assessment list
81.	Notice of transfers
82.	Notice of erection of buildings
83.	Demolition, etc, of buildings
84.	Remission of tax
85.	Power to require entry in assessment list of details of buildings
86.	Notice to be given of the circumstances in which remission or refund is claimed
87.	What buildings, etc, are to be deemed vacant
88.	Notice to be given of every occupation of vacant building or house
89.	Tax on buildings and land to be a charge thereon
90.	Inspection of imported goods, octroi, terminal tax and toll, etc
91.	Power to seize, etc
92.	Lease of octroi, terminal tax or toll
93.	Appeals against assessment
94.	Costs of appeal
95.	Recovery of costs from Board
96.	Conditions of right to appeal
97.	Finality of appellate orders
98.	Time and manner of payment of taxes
99.	Public notice for taxes due
100.	Notice of demand
101.	Recovery of tax
102.	Interest payable on taxes due
103.	Distress
104.	Disposal of distrained property
105.	Attachment and sale of immovable property
106.	Recovery from a person about to leave cantonment and refund of surplus sale proceeds, if any
107.	Power to institute suit for recovery
108.	Board to be a Municipality for taxation purposes
109.	Payment to be made to a Board as service charges by Central Government or State Government
110.	Power to be make special provision for conservancy in certain cases
111.	Exemption in case of buildings
112.	General power of exemption
113.	Exemption of poor persons
114.	Composition
115.	Irrecoverable debts
116.	Obligation to disclose liability
117.	Immaterial error not to affect liability
118.	Distraint not to be invalid by reason of immaterial defect
Chapter VI	Cantonment Fund and Property
119.	Cantonment fund and cantonment development fund
120.	Custody of cantonment fund and cantonment development fund
121.	Power of Board to borrow money
122.	Property
123.	Application of cantonment fund, cantonment development fund and property
124.	Acquisition of immovable property
125.	Power to make rules regarding cantonment fund, cantonment development fund and property
Chapter VII	Contracts
126.	Power to make rules regarding cantonment fund, cantonment development fund and property
127.	Sanction
128.	Execution of contract
129.	Contracts improperly executed not to be binding on a Board
Chapter VIII	Sanitation and The Prevention And Treatment of Disease
130.	Responsibility for sanitation
131.	General duties of Health Officer
132.	Public latrines, urinals and conservancy establishments
133.	Duty of occupier to collect and desposit rubbish, etc
134.	Power of Board to undertake private conservancy arrangement
135.	Deposits and disposal of rubbish, etc
136.	Cesspools, receptacles, for filth, etc
137.	Filling up of tank, etc
138.	Provision of latrines, etc
139.	Sanitation in factories, etc
140.	Private latrines
141.	Special provisions for collection of rubbish and solid waste management
142.	Removal of congested buildings
143.	Overcrowding of dwelling houses
144.	Power to require repair or alternation of building
145.	Power to require land or building to be cleansed
146.	Prohibition in respect of air pollutant
147.	Power to order disuse of house
148.	Removal of noxious vegetation
149.	Agriculture and irrigation
150.	Power to call for information regarding burial and burning grounds
151.	Permission for use of new burial or burning ground
152.	Power to require closing of burial or burning ground
153.	Exemption from operation of sections 150 to 152
154.	Removal of corpses
155.	Obligation concerning infectious, contagious o communicable diseases
156.	Blood Bank
157.	Special measures in case of outbreak of infectious or epidemic diseases
158.	Power to require names of a dairymans customers
159.	Power to require names of a washermans customers
160.	Power to require names of patients or customers of a medical practitioner or paramedical workers
161.	Report after inspection of dairy or washerman or medical practitioners place of business
162.	Action on report submitted by Health Officer
163.	Examination of milk, washed clothes or needles, syringes, etc
164.	Contamination of public conveyance
165.	Disinfection of public conveyance
166.	Penalty for failure to report
167.	Driver of conveyance not bound to carry person suffering from infectious or contagious disease
168.	Disinfection of building or articles therein
169.	Destruction of infectious hut or shed
170.	Temporary shelter for inmates of disinfected or destroyed buildings or shed
171.	Disinfection of building before letting the same
172.	Disposal of infected article without disinfection
173.	Means of disinfection
174.	Marking or selling of food, etc, or washing clothes by infected person
175.	Power to restrict or prohibit sale of food or drink
176.	Control over wells, tanks, etc
177.	Disposal of infectious corpse
178.	Maintenance or aiding of hospitals or dispensaries
179.	Medical supplies, appliances, etc
180.	Free patients
181.	Paying patients
182.	Power to order person to attend hospital or dispensary
183.	Power to exclude from cantonment persons refusing to attend hospital or dispensary
184.	Routes for pilgrims and others
185.	Conditions of service of Safai Karamcharis and others
Chapter IX	Water-Supply, Drainage and Sewage Collection
186.	Maintenance of water-supply
187.	Terms of water-supply
188.	Board to carry out survey and formulate proposals
189.	Control over sources of public water-supply
190.	Power to require maintenance or closing of private source of public drinking water-supply
191.	Supply of water
192.	Power to require water-supply to be taken
193.	Supply of water under agreement
194.	Board not liable for failure of supply
195.	Conditions of universal application
196.	Supply to persons outside cantonment
197.	Penalty
198.	Power of Board to lay wires, connections, etc
199.	Wires, etc, laid above surface of ground
200.	Connection with main not be made without permission
201.	Power to prescribe ferrules and establish meters, etc
202.	Power of inspection
203.	Power to fix rates and charges
204.	Government water-supply
205.	Water supply for domestic consumption
206.	Recovery of charges
207.	Supply of water from Government water-supply to the Board
208.	Functions of the Board in relation to distribution of bulk supply
209.	Special provisions concerning drainage and sewage
210.	Construction of and control of drains and sewage collection and disposal works
211.	Certain matters not to be passed into cantonments drains
212.	Application by owners and occupiers to drain into cantonment drains
213.	Drainage of undrained premises
214.	New premises not be erected without drains
215.	Power to drain group or block of premises by combined operations
216.	Power to close or limit the use of private drains in certain cases
217.	Use of drain by a person other than the owner
218.	Sewage and rain water drains to be distinct
219.	Power to require owner to carry out certain works for satisfactory drainage
220.	Appointment of places for the emptying of drains and collection of sewage
221.	Connection with water works and drains not to be made without permission
222.	Buildings, railways and private streets not to be erected or constructed over drains or water works without permission
223.	Rights or user of property for aqueducts, lines, etc
224.	Power of owner of premises to place pipes and drains through land belonging to other persons
225.	Power to require railway level, etc, to be raised or lowered
226.	Power to execute work after giving notice to the person liable
227.	Power to affix shafts, etc, for ventilation of drain or cesspool
228.	Power to examine and test drains, etc, believed to be defective
229.	Bulk delivery of sewage by the Board
230.	Employment of Government agencies for repair, etc
231.	Works to be done by licensed plumber
232.	Prohibition of certain acts
Chapter X	Town Planning and Control Over Building, Etc
233.	Preparation of land use plan
234.	Sanction for building
235.	Notice of new buildings
236.	Conditions of valid notice
237.	Powers of Board under certain sections exercisable by Chief Executive Officer
238.	Power of Board to sanction or refuse
239.	Order of stoppage of building or works in certain cases and disposal of things removed
240.	Power to sanction general scheme for prevention of overcrowding, etc
241.	Compensation
242.	Completion notice
243.	Lapse of sanction
244.	Restrictions on use of buildings
245.	Period for completion of building
246.	Completion certificate
247.	Illegal erection and re-erection
248.	Power to stop erection or re-erection or to demolish
249.	Power to seal unauthorised constructions
250.	Courts not to entertain proceedings in certain cases
251.	Power to make bye-laws
252.	Prohibition of structures or fixtures which cause obstruction in streets
253.	Unauthorised buildings over drains, etc
254.	Drainage and sewer connections
255.	Power to attach brackets for lamps and other accessories
256.	Maintenance of Roads
257.	Temporary occupation of street, land, etc
258.	Closing and opening of streets
259.	Scope of power of suspension
260.	Group Housing Schemes
261.	Boundary walls, hedges and fences
262.	Felling, lopping and trimming or trees
263.	Digging of public land
264.	Improper use of land
Chapter XI	Market, Slaughter-Houses, Trades and Occupations
265.	Public markers and slaughter-houses
266.	Use of public market
267.	Power to transfer by public auction, etc
268.	Stallages, rents, etc, to be published
269.	Private markets and slaughter-houses
270.	Conditions of grant of licence for private market or slaughter-house
271.	Penalty for keeping market or slaughter-house open without licence, etc
272.	Penalty for using unlicensed market or slaughter-house
273.	Prohibition and restriction of use of slaughter-house
274.	Power to inspect slaughter-houses
275.	Power to regulate certain activities
276.	Provision of washing places
277.	Licences required for carrying on of certain occupations
278.	Power to stop use of premises used in contravention of licences
279.	Conditions which may be attached to licences
280.	Power to vary licence
281.	Carrying on trade, etc, without licence or in contravention of section 280
282.	Feeding animals on dirt, etc
283.	Powers of entry and seizure
284.	Import of cattle and flesh
285.	Unauthorised sale of spirituous liquor or intoxicating drug
Chapter XII	Spirituous Liquors and Introxicating Drugs
286.	Unauthorised possession of spirituous liquor
287.	Arrest of persons and seizure and confiscation of things for offences against the two last foregoing sections
288.	Saving of articles sold or supplied for medicinal purposes
Chapter XIII	Public Safety and Supression Of Nuisances
289.	Penalty for causing nuisances
290.	Registration and control of dogs
291.	Traffic rule of the road
292.	Use of inflammable materials for buildings purposes
293.	Stacking or collecting inflammable materials
294.	Care of naked lights
295.	Regulation of cinematographic and dramatic performances
296.	Discharging fire-works, fire-arms, etc
297.	Power to require buildings, wells, etc, to be rendered safe
298.	Enclosure of wasteland used for improper purposes
Chapter XIV	Removal and Exclusion From Cantonmnets And Suppression of Sexual Immorality
299.	Power to remove brothels and prostitutes
300.	Penalty for loitering and importuning for purposes of prostitution
301.	Removal of persons from cantonment
302.	Removal and exclusion from cantonment of disorderly persons
303.	Removal and exclusion from cantonment of seditious persons
304.	Penalty
Chapter XV	Powers, Procedures, Penalties and Appeals
305.	Powers of entry
306.	Power of inspection by member of a Board
307.	Power of inspection, etc
308.	Power to enter land, adjoining land where work is in progress
309.	Breaking into premises
310.	Entry to be made in the day time
311.	Owners consent ordinarily to be obtained
312.	Regard to be had to social and religious usages
313.	Penalty for obstruction
314.	Arrest without warrant
315.	Duties of police officers
316.	Notices to fix reasonable time
317.	Authentication and validity of notices issued by Board
318.	Service of notice, etc
319.	Method of giving notice
320.	Powers of Board in case of non-compliance with notice, etc
321.	Occupier not to obstruct owner when complying with notice
322.	Liability of occupier to play in default of owner
323.	Relief to Agents and Trustees
324.	Method of recovery
325.	Application for a Committee of Arbitration
326.	Procedure for convening Committee of Arbitration
327.	Constitution of the Committee of Arbitration
328.	No person to be nominated who has direct interest or whose services are not immediately available
329.	Meetings and powers of Committee or Arbitration
330.	Decisions of Committee of Arbitration
331.	Prosecutions
332.	Composition of offence
333.	General penalty
334.	Offences by companies
335.	Cancellation or suspension of licences, etc
336.	Recovery of amount payable in respect of damage to cantonment property
337.	Limitation for prosecution
338.	Protection of action of Board, etc
339.	Notice to be given of suits
340.	Appeals from executive orders
341.	Petition of Appeal
342.	Suspension of Action Pending Appeal
343.	Revision
344.	Finality of the Appellate Orders
345.	Right of appellant to be heard
Chapter XVI	Rules and Bye-Laws
346.	Power to make rules
347.	Supplemental provisions respecting rules
348.	Power to make bye-laws
349.	Penalty for breach of bye-laws
350.	Supplemental provisions regarding bye-laws and regulations
351.	Rules and bye-laws to be available for inspection and purchase
Chapter XVII	Supplemental Provisions
352.	Extension of certain provisions of the Act and rules to place beyond cantonments
353.	Power to delegate functions to the President, etc
354.	Registration
355.	Validity of notices and other documents
356.	Admissibility of document or entry as evidence
357.	Evidence by officer or employee of the Board
358.	Application of Act 4 of 1899
359.	Power to remove difficulties
360.	Repeals and savings
Schedule I	Notice of Demand
Schedule II	Form of Warrant
Schedule III	Form of Inventory of Property Distrained and Notice of Sale
Schedule IV	Table-1
Schedule V	Table-2