Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HIMACHAL PRADESH REFUGEES REGISTRATION ORDER, 1948 CONTENTS 1. Short title, extent and commencement 2. Interpretation 3. Registration centres 4. Registration of refugees 5. Certificate of registration 6. Penalty 7. Power to make rules 8. Repeal SCHEDULE 1 :- Registration of Refugees SCHEDULE 2 :- SCHEDULE HIMACHAL PRADESH REFUGEES REGISTRATION ORDER, 1948 In exercise of the powers conferred by Secs. 3 and 4 of the Extra-Provincial Jurisdiction Act, 1947 (47 of 1947)2, and all other powers enabling it in that behalf, the Central Government is pleased to make the following Order :-- 1. Short title, extent and commencement :- (1) This Order may be called the Himachal Pradesh Refugees Registration Order, 1948. (2) It extends to the whole of Himachal Pradesh. (3) It shall come into force at once. 2. Interpretation :- In this Order, unless there is anything repugnant in the subject or context- (a) 'Chief Commissioner' means the Chief Commissioner of Himachal Pradesh; (b) 'Himachal Pradesh' means the area comprised within the territory of the States specified in the Schedule to the Himachal Pradesh (Administration) Order, 1948, as amended from time to time ; (c) 'Refugee' means any person who has since the 1st day of March, 1947 entered Himachal Pradesh, having left his place of residence elsewhere on account of civil disturbances in that place or the fear of such disturbances ; or (d) any person, who had his place of residence in any part of the Dominion of Pakistan and has entered Himachal Pradesh and who is unable to go back to his original place of residence on account of civil disturbances or fear of such disturbances. 3. Registration centres :- The Chief Commissioner shall, as soon as may be, establish in respect of- (a) each camp in which refugees are being accommodated, and (b) each of the areas into which he considers it expedient to divide Himachal Pradesh for the purposes of this Order. a registration centre, and shall appoint a person or a committee of persons to be the registering authority in charge of each such centre. 4. Registration of refugees :- (1) Every refugee for the time being in Himachal Pradesh shall within fifteen days from the commencement of this Order or within fifteen days from the date of his arrival in Himachal Pradesh, whichever is later, register himself at the registration centre of the camp in which he is being accommodated, or if he is being accommodated elsewhere than in a camp for which a registration centre has been established, at the registration centre of the area in which he is being accommodated : Provided that the Chief Commissioner may from time to time extend the period for the registration of any class of refugees or refugees generally : Provided further that a refugee who is the head of a family shall be responsible for the registration of all members of his family for the time being with him: Provided further that, where a refugee is a female, a minor, a lunatic, an idiot or a person incapable by reason of some physical infirmity of attending at the registration centre, the person who is for the time being in charge of such refugee shall be responsible for his registration. (2) A person registering under sub-clause (1) shall, to the best of his ability correctly fill up, or cause so to be filled up, the form set out in the First Schedule. 5. Certificate of registration :- T he registering authority shall issue to every refugee registering under this Order a certificate of registration in the form set out in the Second Schedule. 6. Penalty :- If any person refuses, or without lawful excuse neglects, fully to comply with the requirements of section 4 , he shall be punishable with imprisonment for a term which may extend to one month or with fine which, may extent to two hundred and twenty rupees or with both. 7. Power to make rules :- The Central Government may, by notification in the official Gazette, make rules for carrying out the purposes of this Order and in particular, providing for the preparation and maintenance of registers of refugees registered under this Order. 8. Repeal :- Any law relating to the registration of refugees in force in Himachal Pradesh, immediately before the commencement of this Order, is hereby repealed: Provided that any refugee who has registered himself and obtained a certificate of registration under any such law shall not be required to register himself again and obtain a certificate of registration under this Order. SCHEDULE 1 Registration of Refugees THE FIRST SCHEDULE (See Sec. 4) FORM OF REGISTRATION GOVERNMENT OF HIMACHAL PRADESH Registration of Refugees 1. 1. Serial No ..................................................................... 2. Reception Camp / Registered Office No......................... 3. Name of Registration Centre........................................... 4. Name of Refugee............................................................. 5. Present address of Refugee.............................................. 6. Originally residing at......................District...................... 7. Size of family with the refugee : Male adults............................................ Female adults........................................ Children................................................. Total ................................................... 7. Personal data (a) (b) (c) (d) (e) (f) (g) (h) (i) (j) No. Name Relation Sex Age Civil Special Occupation Monthly Remarks to Refugee condition qualifications income if any With the Refugee At Original Domicile Missing SCHEDULE 2 SCHEDULE THE SECOND SCHEDULE (See Sec. 5) FORM OF CERTIFICATE OF REGISTRATION GOVERNMENT OF HIMACHAL PRADESH Serial No............................Reception Camp No.......................................................... Registration Office No...............................................Name of Refugee......................... Address before evacuation......................................................................................... Name of head of family.............................................................................................. Signature or fingerprint of refugee........................................................................... Office of registration.................................................................................................. Registered by.............................................................................................................. Date............................................................................................................................