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Arunachal Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 2003

(Act No. 2 of 2003)

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(ii) It extends to the whole of the State of Arunachal Pradesh.

(iii) It shall come into force on such date as the State Government may, by notification in the official Gazette, appoint and different dates may be appointed for different areas and for different provisions of the Act.

(i) "Deputy Commissioner" means the Deputy Commissioner in charge of a District;

(ii) "Estate Officer" means an Officer appointed as such by the State Government under section 3;

(iii) "Premises" means any land or any building or part of a building and includes:-

(a) the houses, gardens, grounds and the building or part of a building; and

(b) any fittings affixed to such building or part of a building for more beneficial enjoyment thereof;

(iv) "Public Premises" means any land or structure belonging to:

(a) The state Government, and

(b) Any other Corporation or Public Sector undertakings owned or sponsored and controlled by the State Government;

(v) "Rent" in relation to any public premises, means the consideration payable, periodically for the authorized occupation of the premises, and includes-

(a) any charge for electricity, water or any other services in connection with the occupation of the premises;

(b) any tax (by whatever name called) payable in respect of the premises, where such charge or tax, payable by the State Government or the corporate authority.

(vi) "State Government" means the State Government of Arunachal Pradesh;

(vii) "Unauthorized Occupation", in relation to any public premises, means the occupation by any person of the public premises without authority for such occupation, and includes the continuance in occupation by any person of the public premises after the authority (whether by way of grant or any other mode of transfer) under which he was allowed to occupy the premises has expired or has been determined for any reason whatsoever.

(i) appoint such persons, being gazetted officer of the Government, as it thinks fit, to be Estate Officers for the purposes of this Act; and

(ii) define the local limits within which or the categories of public premises in respect of which, the Estate Officer shall exercise the power conferred, and perform the duties imposed, on Estate Officers by or under this Act.

(ii) The notice shall-

(a) specify the grounds on which the order of eviction is proposed to be made; and

(b) require all persons concerned, that is to say, all persons who are or may be in occupation of, or claim interest in, the public premises-

(i) to show cause, if any, against the proposed order on or before such date as is specified in the notice, being a date not earlier than ten days from the date issued thereof; and

(ii) to appear before Estate Officer on the date specified in the notice along with the evidence which they intend to produce in support of the cause shown and also for personal hearing, if such hearing is desired.

(iii) The Estate Officer shall cause the notice to be served by having it affixed on the outer door or some other conspicuous part of the public premises, and in such other manner as may be prescribed, whereupon the notice shall be deemed to have been duly given to all persons concerned.

(iv) Where the Estate Officer known or has reasons to believe that any person is in occupation of the public premises, then without prejudice to the provisions of sub-section (iii) he shall cause a copy of the notice to be served on very such person by post or by delivering or tendering it to that person or in such other manner as may be prescribed.

(ii) If any person refuses or fails to comply with the order of eviction on or before the date specified in the said order or within fifteen days of its publication under subsection (i) whichever is later, the Estate Officer or any other officer duly authorized by the Estate Officer in his behalf may evict that person from, and take possession of, the public premises and, may, for that purpose, use such force as may be necessary.

(a) erect or place or raise any building or any movable or immovable structure or fixture,

(b) display or spread any goods,

(c) bring or keep any cattle or other animals on, or against or in front of, any public premises except in accordance with the authority (whether by way of grant or any other mode of transfer) under which he was allowed to occupy such premises.

(ii) Where any building or other immovable structure or fixture has been erected, placed or raised on any public premises in contravention of the provisions of sub-section (i), the Estate Officer may serve upon the person erecting such building or other structure or fixture, a notice requiring him either to remove or to show cause why he shall not remove such building or other structure or fixture, from the public premises within such period not being less than seven days, as he may specify in the notice, and on the omission or refusal of such person either to show cause, or to remove such building or other structures or fixtures from the public premises, or where the cause shown is not, in the opinion of the Estate Officer sufficient, the Estate Officer may, by order, remove or cause to be removed the building or other structure or fixture from the public premises and recover the cost of such removal from the person aforesaid as an arrear of land revenue.

(iii) Where any movable structure or fixture has been erected, placed or raised, or any goods have been displayed or spread, or any cattle or other animal has been brought or kept, on any public premises, in contravention of the provisions of sub-section (i) by any person, the Estate Officer may, by order, remove or caused to be removed without notice such structure, fixture, goods, cattle or other animals as the case may be, from the public premises and recover the cost of such removal from such person as an arrear of land revenue.

(ii) Where the erection or work has not been completed, the Estate Officer may, by the same order or by a separate order, whether made at the time of the issue of the notice under the proviso to sub-section (i) or at any other time, direct the person at whose instance the erection or the work has been commenced, or is being carried on, to stop the erection or work until the expiry of the period within which an appeal against the order of demolition, if made may be preferred under section 12.

(iii) The Estate Officer shall cause every order made under sub-section (i) or as the case may be under sub-section (ii), to be affixed on the outer door, or some other conspicuous part of the public premises.

(iv) Where no appeal has been preferred against the order of demolition made by the Estate Officer under the sub-section (i) or where an order of demolition made by the Estate Officer under that sub-section has been confirmed on appeal where with or without variation, the person against whom the order has been made shall comply with the order within the period specified therein, or, as the case may be, within the period, if any, fixed by the appellate officer on appeal, and, on the failure of the person to comply with the order within such period, the Estate Officer or any other officer duly authorized by the Estate Officer in this behalf, may cause the erection or work to which the order relates to be demolished.

(v) Where an erection or work has been demolished, the Estate Officer may by order, require the person concerned to pay the expenses of such demolition within such time, and in such number of instalments, as may be specified in the order.

(ii) Where any erection or work or any premises in which any erection or work is being carried on has, or have been sealed the Estate Officer, may, for the purpose of demolishing such erection or work in accordance with the provisions of this Act, order such seal to be removed.

(iii) No person shall remove such seal except:

(a) under an order made by the Estate Officer under sub-section (ii), or

(b) under an order of the appellate officer made in an appeal under this Act.

(ii) Where any goods, materials, cattle or other animals have been removed from any public premises under section 6, the Estate Officer may, after giving fourteen days, notice to the persons owing such goods, materials cattle or other animals and after publishing the notice in at least one newspaper having circulation in the locality, dispose, of, by public auction such goods, materials, cattle or other animals.

(iii) Notwithstanding anything contained in sub-section (i) and (ii) the giving or publication of any notice referred to therein shall not be necessary in respect of any property which is subject to speedy and natural decay, and the Estate Officer, may after recording such evidence as he may think fit, cause such property to be sold or otherwise disposed of in such manner as he may think fit.

(iv) Where any property is sold under sub-section (i), the sale proceeds thereof shall, after deducting the expenses of the sale and the amount, if any, due to the State Government or the corporation/ public sector undertaking on account of arrears of rent or damages or costs, be paid to such person or persons as may appear to the Estate Officer to be entitled to the same:

(v) The expression "costs" referred to in sub-section (iv) shall include the cost of removal recoverable under section 6 and the cost of demolition recoverable under section 7.

(ii) Where any person is, or has at any time been in unauthorized occupation of any public premises, the Estate Officer may, having regard to such principles of assessment of damages as may be prescribed, assess the damages on account of the use and occupation of such premises and may, by order, require that person to pay the damages within such time and in such installments as may be specified in the order.

(iii) While making an order under sub-section (i) or sub-section (ii) the Estate Officer may direct that the arrears of rent or; as the case may be, damages shall be payable together with simple interest at such rates as may be prescribed not being a rate exceeding the current rate of interest within the meaning of the Interest Act, 1978.

(iv) No order under sub-section (i) or sub-section (ii) shall be made against any person until after the issue of a notice in writing to the person calling upon him to show cause within such time as may be specified in the notice, why such an order should not be made and until his objections, if any, and any evidence he may produce in support of the same, have been considered by the Estate Officer.

(i) summoning and enforcing the attendance of any person and examining him on oath;

(ii) requiring the discovery and production of documents;

(iii) any other matter which may be prescribed.

(ii) An appeal under sub section (i) shall be preferred

(a) in the case of an appeal from an order under section 5 within thirty days from the date of publication of the order under sub-section (i) of that section;

(b) in the case of an appeal from an order under section 7 or section 10 within thirty days from the date on which the order is communicated to the appellant: Provided that the appellate officer may entertain the appeal after the expiry of the said period, if he is satisfied that the appellant was prevented by sufficient cause from filling the appeal in time; and

(c) in the case of an appeal from an order under section 8 within thirty days from the date of such order;

(iii) where an appeal is preferred from an order of the Estate Officer, the appellate officer may stay the enforcement of that order for such period and on such conditions as he deems fit:

(iv) Every appeal under this section shall be disposed of by the appellate officer as expeditiously as possible.

(v) The costs of any appeal under this section shall be in the discretion of the appellate officer.

(ii) If any person who has been evicted from any public premises under this Act again occupies the premises without authority for such occupation, he shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to five thousand rupees or with both.

(iii) Any Magistrate convicting a person under sub-section (ii) may make an order for evicting that person summarily and he shall be liable to such eviction without prejudice to any other action that may be taken against him under this Act.

(i) for the purposes of investigation of such offence, and

(ii) for the purposes of matters, other than (l) matters referred to in section 42 of that Code, and (2) arrest of a person except on the complaint of, or upon information received from a Gazetted Officer as may be appointed by the state government in the case of an offence in relation to the public premises specified in sub-section (iv) of Section 2 of the Act.

(ii) Where any person from whom any cost of removal of any building or other structure or fixture or, as the case may be, any goods, cattle or other animals is to be recovered under sub-section (ii) or sub-section (iii) of section 6, or any expenses of demolition are to be recovered under sub-section (v) of section 7, dies before any proceeding is taken for the recovery of such cost or during the pendency thereof, the proceeding may be taken or, as the case may be, continued against the heirs or legal representatives of that person.

(iii) Any amount due to the state government or the corporation from any person whether by way of arrears of rent or damages or costs for removal referred to in section 6 or expenses of demolition referred to in section 7 or interest referred to in sub-section (iii) of section 10 or any other cost shall, after the death of the person, be payable by his heirs or legal representatives but their liability shall be limited to the extent of the assets of the deceased in their hands.

(i) the eviction of any person who is in unauthorized occupation of any public premises, or

(ii) the removal of any building, structure or fixture or goods, cattle or other animals from any public premises under Section 6, or

(iii) the demolition of any building or other structure made or ordered to be made under Section 7, or

(iv) the sealing of any erection or work or of any public premises under Section 8, or

(v) the arrears of rent payable under sub-section (i) of section 10 or damages payable under sub-section (ii) or interest payable under sub-section (iii) of that section, or

(vi) the recovery of-

(a) costs of removal of any building structure or fixture or goods, cattle or other animals under Section 6, or

(b) expenses of demolition under Section 7, or

(c) costs awarded to the state government or corporation under sub-section (v) of Section 12; or

(d) any portion of such rent, damages, costs of removal, expenses of demolition or costs awarded to the state government or the corporation.

(ii) In particulars, and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following matters namely:-

(a) the form of any notice required or authorized to be given under this Act and in the manner in which it may be served;

(b) the holding of inquires under this Act;

(c) the distribution and allocation of work to Estate Officers and the transfer of any proceeding pending before and Estate Officer to another Estate Officer;

(d) the procedure to be followed in taking possession of public premises;

(e) the manner in which damages for unauthorized occupation may be assessed and the principles which may be taken into account in assessing such damages;

(f) the rate at which interest shall be payable on arrears of rent specified in any order made under sub-section (i) of section 10, or damages assessed under sub-section (ii) of that section;

(g) the manner in which the sealing of any erection or work of any public premises shall be made under sub-section (i) of section 8;

(h) the manner in which appeals may be preferred and the procedure to be followed in appeals;

(i) any other matter which has to be or may be prescribed.