Census Act, 1948

ACT No.37 of 1948

[AS ON 1955]

Contents
Sections	Particulars
1	Short title and extent
2	Rule of construction respecting enactments not extending to part B States
3	Central Government to take census
4	Appointment of ceases staff
5	Status of census authorities as public servants
6	Discharge of duties of census officers in certain cases
7	Powers call upon certain persons to assistance
8	Asking of questions and obligation to answer
9	Occupier to permit access and affixing of numbers
10	Occupier or manager to fill up schedule
11	Penalties
12	Sanction required for prosecutions
13	Operation of other laws not barred
14	Jurisdiction
15	Records of census not open to inspection nor admissible in evidence
16	Temporary suspension of other laws as to mode of taking census in municipalities
17	Grant of statistical abstracts
18	Power to make rules

An Act to provide for certain matters in connection with the taking of census.

[3rd September.1948.]

WHEREAS it is expedient to provide for the taking of census in { The word "the Provinces and Acceding States " were rep.by the A.O.1950.} India or any part thereof whenever necessary or desirable and to provide for certain matters in connection with the taking of such census;

It is hereby enacted as follows:-