Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com NAGALAND (REQUISITION OF PORTERS) ACT, 1965 7 of 1965 [28th November, 1965] CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Requisition of porters 4. Power to make rules 5. Penalty 6. Appeal 7. Repeal and saving NAGALAND (REQUISITION OF PORTERS) ACT, 1965 7 of 1965 [28th November, 1965] An Act to provide for requisition of service of porters Preamble. Whereas it is expedient to provide for requisition of porters during any emergency in Nagaland for public purposes including movement of stores and equipment essential to the life of the community and transport of Government stores and baggage in connection with movement of officials on duty within the State of Nagaland; It is hereby enacted in the Sixteenth Year of the Republic of India as follows : 1. Short title, extent and commencement :- (1) This Act may be called the Nagaland (Requisition of Porters) Act, 1965. (2) It extends to the whole of Nagaland. (3) It shall come into force at once. 2. Definitions :- Unless the context otherwise requires (b) "road" means a road over which the mechanically propelled vehicles can ply. 3. Requisition of porters :- (2) The circumstances under which a Deputy Commissioner or any other officer authorised by him in writing in this behalf exercises the powers conferred by sub-S. (1) shall on every occasion be recorded by him in writing. (3) Nothing in this section shall be deemed to authorise a Deputy Commissioner or any other officer to requisition the services of porters to or from a place which is accessible by road or rail. 4. Power to make rules :- (1) The State Government may make rules for the purposes of carrying out the provisions of this Act. (3) Every rule made under this section shall be laid as soon as may be after it is made, before the Nagaland Legislative Assembly while it is in session, and if before the expiry of the session in which it is so laid or the session immediately following, the Nagaland Legislative Assembly agree in making any modification in the rule or the Nagaland Legislative Assembly agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall have without prejudice to the validity of anything previously done under that rule. 5. Penalty :- If any person wilfully disobeys any order issued under S. 3 he shall be punishable with imprisonment which may extend to one year or with fine which may extend to five hundred rupees or with both. 6. Appeal :- Any order for conviction passed under this Act shall be appealable to the Court to which an appeal ordinarily lies under any law for the time being in force from a sentence passed by a Court exercising the powers of a Magistrate of the first class. 7. Repeal and saving :- (1) The Naga Hills District (Requisition of Porters) Regulation, 1953 (Regulation II of 1953) and the North East Frontier Agency (Requisition of Service as Porters) Regulation, 1954 (Regulation 2 of 1954) so far as it may be applicable to the Tuensang District are hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken in the exercise of any powers conferred by or under the said Regulations shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act as if this Act were in force on the date on which such thing was done or action was taken.