Back
DARJEELING AND KURSEONG MUNICIPAL(PORTERS) ACT, 1883
DARJEELING AND KURSEONG MUNICIPAL(PORTERS) ACT, 1883
5 of 1883
16th May, 1883
An Act for the Registration and Control of Porters and Dandeewallas in the Darjeeling and Kurseong Municipalities. Preamble. WHEREAS it is expedient to provide for the registration and control of porters and dandeewallas in the Darjeeling and Kurseong Municipalities; It is enacted as follows :
Section 1 Interpretation
In this Act the term 11. Word subs, for the word "coolies" by W.B. Act 26 of 1954. [umazdoors"] shall be limited to porters, and to dandeewallas and other persons employed in carrying, drawing or propelling any vehicle. The term "Commissioners" means the Commissioners of the municipalities of Darjeeling or Kurseong constituted under the Bengal Municipal Act, 1884, or other Act for the time being in force for the regulation of municipalities.
Section 2 Commencement
This Act shall come into force in the Darjeeling and Kurseong municipalities respectively when extended thereto by an order of the 22. Words subs, by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively. [State Government] published in the 33. Words subs, for the words "Calcutta Gazette" by the Government of India (Adaptation of Indian Laws) Order, 1937. [Official Gazette]. Such order shall specify the date on which this Act shall commence in such municipality and shall operate to extend the provisions of this Act to such municipality according to its tenor. The 22. Words subs, by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively. [State Government] may, at any time, cancel or modify an order made under this section.
Section 3 Publication of order
The Commissioners shall, within fifteen days of such publication, cause a copy of the order to be deposited in the office of the Commissioners, and a copy shall be posted up in a conspicuous position at such office, and in such other places as the Commissioners may direct; and a public proclamation of such order shall be made throughout such municipality by beat of drum.
Section 4 Appointment of registering-officer
The Commissioners at a meeting shall, for the purposes of this Act, appoint a registering-officer.
Section 5 Licensing and registration of mazdoors
Every 44. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor]personally working for gain within the limits of such municipality shall like out a license and shall thereupon be registered by the registring-officer appointed under the last preceding section, who shall keep register in which he shall enter the name and residence of every such mazdoor] and every person applying shall, at all reasonable times, be frnished with a certified copy of such particulars on payment of a fee F eight annas :
Provided always that the provisions of this section shall not apply to any [mazdoor] who is hired beyond the limits of the municipality for a period of time not exceeding twenty-four hours, but who performs a portion of the work imposed by such hiring within such limits.
Section 6 Period of license
The year of registration shall commence on the rst day of January of each year and every license granted on any date within that year shall, subject to the provisions of sections 12 and 20, emain in force to the thirty-first day of December next following and no onger.
Section 7 Details of license
Every license granted by the registering-officer hall specify the number of the license, and the name and place of abode and age of the 55. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] to whom such license is granted, and shall further state whether such 55. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] is licensed to work as
(a) a monthly or other servant for a fixed period of time exceeding twenty-four hours; or
(b) a 55. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] empowered to work by the job, or for any period of time not exceeding twenty-four hours. Every license shall bear date on the day on which the same shall be granted.
Section 8 Licensed mazdoor to wear badge
The registering-officer, shall, at the time of granting the license to any 55. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] empowered to work by the job, or for any period of time not exceeding twenty-four hours, deliver to him a metal badge, upon which shall be marked or engraved a number corresponding with the number of such license. Every 55. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] to whom such badge is delivered shall at all times, while waiting for hire or during the performance of his duties as such 55. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor], or while attending before any Magistrate, carry such badge exposed to view.
Section 9 Penalty for omitting to wear badge
Whenever any 55. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] empowered to work by the job, or for any period not exceeding twenty-four hours, shall omit to wear such badge exposed to view as aforesaid, he shall be liable to a penalty not exceeding five rupees.
Section 10 Rates of hire to be fixed and published
The Commissioners at a meeting, of which at least seven days' notice shall have been given by beat of drum, may make and publish, in such manner as they think fit, an order specifying the rates of hire in respect of all 5a5a. Word subs, for the word "coolies" by W.B, Act 26 of 1954. [mazdoors] empowered to work by the job, or for any period not exceeding twenty- four hours. Such rates shall include rates calculated according to distance as well as rates calculated according to time, and such rates may from time to time be varied :
Provided that the list of rates calculated according to distance shall include rates in respect of such places situate beyond the limits of the municipality as may from time to time be determined upon by the Commissioners :
Provided further that no such order shall take effect until it has been confirmed by the 66. Words subs, by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively. [State Government] and published in the 77. Words subs, for the words "Calcutta Gazette" by the Government of India (Adaptation of Indian Laws) Order, 1937. [Official Gazette].
A table of the rates of hire, legibly written or printed in English, Lepcha, Bhutia, Nagri, Urdu and Bengali, shall be affixed in some conspicuous place within the limits of the municipality; and a copy of the same or such portion thereof as may be deemed sufficient, shall be given to every 7a7a. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] at the time of registration.
Section 11 Mazdoor entitled to payment according to rates fixed, subject to special agreements for lower rates
Every such 5a5a. Word subs, for the word "coolies" by W.B, Act 26 of 1954. [mazdoor] shall be entitled to receive payment for his hiring in accordance with the rates specified in the order mentioned in the last preceding section :
Provided that nothing in this Act contained shall prevent any such 7a7a. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] from being bound by any contract into which he may enter to receive payment at a rate lower than that fixed by such or der.
Section 12 Registration of mazdoors when engaged as monthly servants
Any 7a7a. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] engaged as a monthly servant, or for some other fixed period of time exceeding twenty-four hours, who shall be proved to the satisfaction of the Chairman or of the Commissioners to have deserted from such employment without reasonable cause during the period of his engagement; or to have been guilty of gross misconduct during such period of time ;or to have wrongfully prevented or endeavoured to prevent any other 7a7a. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mozdoor] from accepting employment, shall be liable to have his license withdrawn or suspended for such period as the Chairman may direct.
Section 13 Penalty for certain offences committed by registered mazdoors
Every 88. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] empowered to work by the job, or for any period not exceeding twenty-four hours, who shall, without reasonable excuse, refuse to accept hire at the rate fixed of such hiring; or desert from his hiring before being discharged therefrom ; or demand more than the proper rate fixed for such hiring; or be drunk or make use of insulting or abusive language during the period of, or while waiting for, such hiring; or wrongfully prevent, or endeavour to prevent, any other 88. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] from being hired; or fail to produce his table of rates when required to do so, shall be liable to a penalty not exceeding ten rupees, or in default of payment to imprisonment not exceeding one month.
Section 14 Penalty for being un-licensed or lending license to another
Any 88. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] who shall work as such without being duly registered and licensed, and any 88. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] who, having a license in force, shall transfer or lend the same, or allow the same to be used by any other person, shall be liable upon conviction in respect of any one of such offences, to a penalty not exceeding ten rupees, or in default of payment to imprisonment not exceeding one month.
Section 15 Mazdoor entitled to have new badge on loss or obliteration of former one
Whenever the writing on any badge shall become obliterated or defaced, so that the same shall not be distinctly legible, and also whenever any badge shall be proved, to the satisfaction of the registering-officer to have been lost or mislaid, the 88. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] to whom the license relating to any such badge shall have been granted shall deliver such badge (if he shall have the same in his possession), and shall produce such license to the registering-officer; and such 88. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] shall then be entitled to have a new badge delivered to him upon payment of such sum of money, not exceeding one rupee, as the registering-officer shall from time to time appoint.
Section 16 Penalty for neglecting to deliver up badge, lending badge, etc
Upon the expiration or other determination of any license granted to a 88. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] under this Act, such 88. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] shall deliver such license, and in the case of a 88. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] empowered to work by the job, or for any period of time not exceeding twenty-four hours, the badge relating thereto, to the said registering-officer ; and every such 88. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] who, after such expiration or determination as aforesaid, shall wilfully neglect for one week to deliver the same to the said officer, and also every 88. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] who shall use, or wear, or detain any badge which shall have ceased to be in force, or other than such as shall have been delivered to him under the provisions of this Act, and every 99. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] to whom any badge shall have been delivered as aforesaid, who shall lend such badge to any other person, and every person who shall wear or use the badge of any other 99. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor]; shall for every such offence be liable to a penalty of five rupees, or in default of payment to imprisonment, not exceeding one week. It shall be lawful for the registering-officer, or for any person employed by him for that purpose, to prosecute any 99. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] so neglecting to deliver up his license or badge at any period, within twelve calender months, after the expiration of the license.
Section 17 Penalty for using or having a counterfeit badge
Every [mazdoor] or other person who shall, for the purpose of deception, use or wear or have any badge resembling any badge granted under the authority of this Act shall for every such offence be liable to a penalty not exceeding ten rupees or in default of payment to imprisonment not exceeding one month. And it shall be lawful for any police-officer, or any person employed for that purpose by the registering-officer, to seize and take away any such badge, or any badge used for the purpose of deception as aforesaid, wheresoever the same may be found, and to deliver the same to the registering-officer.
Section 18 Penalty for not depositing lost or unclaimed property
Every [mazdoor] empowered to work by the job, or for any period of time not exceeding twenty-four hours, who shall be in possession of any lost or unclaimed property shall within twenty-four hours carry such property, if not sooner claimed by the owner thereof, to the nearest police-station, and shall there deposit and leave the same with the sub-inspector or other officer on duty; and any such [mazdoor] making default herein shall be liable to penalty not exceeding five rupees, or, in default of payment, to imprisonment not exceeding one week.
Section 19 Conviction to be endorsed on mazdoor's license. Penalty for failing to produce license
Whenever any [mazdoor] shall be summoned to appear before any Magistrate to answer any charge preferred against him under this Act, he shall carry with him his license, and produce the same if required so to do; and any [mazdoor] who shall on such requisition fail, without reasonable cause, to produce such license, shall for every such offence be liable to a fine not exceeding five rupees. It shall be lawful for any Magistrate, on conviction of any [mazdoor] of any offence under this Act, to endorse on such licence the nature of the offence, the date of the conviction and the penalty inflicted.
Section 20 Revocation or suspension of mazdoor's license on his conviction of any offence
It shall be lawful for any Magistrate before whom any 1010. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] shall be convicted of any offence, whether, under this Act or under any other law in force, to revoke the license of such 1010. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] or to suspend the same for such time as the Magistrate shall think proper, and for that purpose to require the 1010. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] or any other person in whose possession such license and the badge (if any) thereto belonging shall then be to deliver up the same; and every 1010. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] or other person who, being so required, shall refuse or neglect to deliver up such license and such badge, or either of them, shall be liable to a penalty, not exceeding ten rupees, so often as he shall be so required, and refuse or neglect as aforesaid; and the Magistrate shall immediately send every license and every badge delivered up to him, under this section to the registering-officer, who shall cancel such license if it has been revoked by the Magistrate, or, if it has been suspended, shall, at the end of the time for which it shall have been suspended, re-deliver such license with the badge (if it shall have some into the possession of the registering-officer) to the 1010. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] to whom it was granted.
Section 21 Penalty for refusing to pay legal fare
If any person who shall have hired any 1010. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor] shall refuse to pay such 1010. Word subs, for the word "coolie" by W.B. Act 26 of 1954. [mazdoor], or any authorized agent on his behalf, the proper sum payable for such hiring, it shall be lawful for any Magistrate to order payment of such sum and also such compensation as shall seem reasonable; and, in default of payment, such sum and compensation may be recovered in the same way as fines are recoverable under any Act for the time being in force for the regulation of municipalities.
Section 22 Jurisdiction
Offences punishable under this Act shall be triable by any Magistrate having jurisdiction in the place where the offence is committed, but such Magistrate shall be subject to the provisions of the Code of Criminal Procedure 1111. Figures ins. by Ben. Act 1 of 1939. [, 1898,] as to the amount of fine or imprisonment he may inflict : Provided that the provisions of this section shall not apply to section 12 of this Act.
Section 23 Disposal of fines
Omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.
