Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY REFUGEES RULES, 1949 CONTENTS 1. Short title 2. Supply of registration forms. 3. Form of register 4. Issue of certificate of registration 5. . 6. Issue of duplicate certificate of registration 7. Note of change of address 8. Manner of service of orders on refugee. 9 . Copy of order to refugees to reside in or remove themselves from particular camps, etc., to be sent to the registering auth orities. 10. Issue of duplicate certificate of registration 11. Intimation of arrival of refugees to local authorities 12. Submission of reports BOMBAY REFUGEES RULES, 1949 In exercise of the powers conferred by section 15 of the Bombay Refugees Act, 1948 (Bom. XXII of 1948), the Government of Bombay is pleased to make the following rules, namely 1. Short title :- These rules may be called the Bombay Refugees Rules, 1949 2. Supply of registration forms. :- Definitions In these Rules unless there is anything repugnant in the subject or context ,- (a) "Act" means the Bombay Refugees Act, 1948 . (b) "Form" means a form appended It) these Rules; 3. Form of register :- Copies of form of registration shall be available at each registration center and the registering authority or the person for the time being in charge of the registration center shall supply a copy of it to every refugees free of charge on demand. 4. Issue of certificate of registration :- Every registering authority shall maintain a register of refugees in Form "A". 5. . :- On receipt of a form of registration duly filled in from a refugee or a person responsible for registration of a refugee, the registering authority shall enter or cause to be entered all the details in the register. If the registering authority finds that the form of registration is incomplete in any respect, it shall get the required details filled in by the person concerned and enter or cause to be entered the same in the register. The registering authority shall then issue a certificate of registration to the applicant, every member of his family or the person on whose behalf the application was made, as the case may be. In every case the certificate of registration shall be issued not later than seven days from the date of the receipt of the form of registration by the registering authority. 6. Issue of duplicate certificate of registration :- (1) If any certificate of registration issued under -.nese rules is lost, destroyed or defaced, the refugee to whom it was issued or a person responsible for his registration shall make or send to the registering authority by which the certificate of registration was issued to the refugee, a report of the circumstances in which it was so lost, destroyed or defaced together with an application in writing for the issue of a duplicate copy of the certificate of registration. (2) The registering authority shall, after making such enquiries as it deems fit, issue to the refugee a duplicate copy of the certificate of registration lost, destroyed or defaced. 7. Note of change of address :- On receipt of an intimation of change of address of any refugee,- (a) the registering authority by which the certificate of registration was issued to him, herein called the original registering authority, shall take a note of the change of address in the register maintained by it in Form 'A', and (b) if the new address is within the jurisdiction of another registering authority, herein called the second registering authority, such registering authority shall request the original registering authority to forward to it a copy of the form of registration of the refugee. The original registering authority shall thereupon forward a copy of the required form of registration to the second registering authority, after taking a note of sending such copy in the register maintained by it in Form 'A'. The second registering authority shall then from the copy of the form of registration received by it enter or cause to be entered the details which may be available in respect of the refugee in the register maintained by it in Form 'A' and shall enter the new address on the certificate of registration forwarded to it by or on behalf of the refugee. A like procedure shall be followed in case the refugee makes changes in his address subsequently. 8. Manner of service of orders on refugee. :- Every order made under S.7 Bombay Refugees Act, 1948 , S.9 Bombay Refugees Act, 1948 shall be served in the following manner, namely:- (a) the order shall be served on the addressee by delivering or tendering to him a copy of it duly signed by the officer or authority issuing the same and he shall be asked to sign an acknowledgement in token of the receipt of the same. (b) where the person refuses to sign the acknowledgement or where the serving officer, after using all due and reasonable diligence, cannot find the person, the order may be served by leaving an authentic copy of it with some adult male member of his family or by affixing such copy to some -conspicuous part of the premises in which he is known to have last resided or carried on business or worked for gain and by proclaiming the substance of the order by beat of drum in the locality in which such premises are situated. (c) where the service is effected under clause (b) the serving officer shall report to the officer or authority making the order all the circumstances under which and the manner in which the service was effected giving the name and address of the person by whom the premises were identified and in whose presence the copy was affixed. 9. Copy of order to refugees to reside in or remove themselves from particular camps, etc., to be sent to the registering auth orities. :- (1) Where the State Government or an officer authorised by it in this behalf makes an order under Section 7 of the Bombay Refugees Act, 1948 , a copy of such order shall be sent by Government or such officer, as the case may be, to the registering authority within whose jurisdiction the refugee or class of refugees resided and if the refugee or class of refugees are directed to go and reside within the jurisdiction of another registering authority a copy of that other registering authority also. (2) On receipt of the copy of the order, - (a) the first named registering authority shall take note of the order in the register maintained by it in Form 'A' and if the refugee or class of refugees are directed to go and reside within the jurisdiction of another registering authority shall at the same time forward or cause to be forwarded a copy or copies of the form or forms of registration the refugee or class of refugees, as the case may be, to the second named registering authority after taking a note of sending such copy or copies in the register; and (b) a second named registering authority shall take note of the order in the register maintained by it "in Form 'A' and shall from the copy or copies of the form or forms of registration received by it enter or cause to be entered the details in respect of the refugee or refugees concerned in the said register 10. Issue of duplicate certificate of registration :- (1) At each camp, facilities shall be provided by the authorities in charge or the camp for free vaccination against Small-pox or inoculated against plague, cholera or typhoid. (2) In respect of areas which are not camps facilities for free vaccination against small-pox shall be provided by the Public Health Department except in the case of those municipalities and district local boards to whom the control of vaccination has been transferred where vaccination against small-pox shall be carried out by such municipality or local board. Facilities for inoculation against plague, cholera or typhoid shall be provided in municipal areas by municipalities concerned, and by the Public Health Department district local board areas. (3) Every registering authority shall bring to the notice of the refugees registering themselves at its center the facilities provided for vaccination and inoculation of refugees. (4) The vaccinator or the inoculator shall issue a certificate under his signature to every refugee whom he has vaccinated or revaccinated against small-pox or inoculated against plague, cholera or typhoid, that the refugee has been so vaccinated, revaccinated or inoculated, as the case may be, on the date specified in the certificate. The certificate shall be preserved by the refugee and produced for inspection when so required by any officer authorised by the State Government in this behalf. 11. Intimation of arrival of refugees to local authorities :- Every registering authority for any area which is not a camp shall in the beginning of each month notify in the case of a municipal area to the Medical Officer of Health, Chief Officer or Secretary of the Municipality concerned and in the case of other area to the President notice of the District Local Board and the District Health Officer of the district or the Assistant Director of Public Health of the Registration District concerned, the arrival of the refugees with details of their names and addresses. 12. Submission of reports :- (1) Every registering authority shall submit every month to the Commissioner of Police or the District Magistrate, as the case may be, within whose jurisdiction the registration center is situated a statement in Form 'B'. (2) The Commissioner of Police and every District Magistrate, on receipt of the statements under sub-rule (1), shall submit a consolidated statement in Form 'B' for every month to the State Government.