Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Scheduled Districts Act, 1874 14 of 1874 CONTENTS 1. Short Title 2. Repeal Of Enactments 3. Notification Of Enactment In Force In Scheduled Districts 4. Effect Of Notification Under Section 3 5. Power To Extend Enactment To Scheduled District 5A. Modification Of Enactment In Their Application To Scheduled Districts 6. Appointment Of Officers And Regulation Of Their Procedure 7. Continuance Of Existing Rules And Officers 8. Settlement Of Questions As To Boundary 9. Place Of Imprisonment Or Transportation 10. Extension To Satna Strip Of Act Relating To Public Gambling And Salt Acts 11. Saving Of Criminal Jurisdiction Over European British Subjects SCHEDULE 1 :- THE FIRST SCHEDULE APPENDIX 1 :- APPENDEX A APPENDIX 2 :- APPENDIX B Scheduled Districts Act, 1874 14 of 1874 An Act to ascertain the enactments in force in various parts of British India, and for other purposes. Whereas various parts of British India have never been brought within, or have from time to time been removed from, the operation of the general Acts and Regulations and the jurisdiction of the ordinary Courts of Judicature. And whereas doubts have arisen in some cases as to which Acts or Regulations are in force in such parts; and in other cases as to what are the boundaries of such parts: and whereas among such parts are the territories specified in the first schedule hereto annexed, and it is expedient to provide readler means than now exist for ascertaining the enactments in force in such territories and the boundaries thereof and for administering the law therein. And whereas it is expedient to declare that certain Acts are in force in a tracts of land lying between the Railway Station at Satna and the eastern boundary of the Jabalpur division. It is hereby enacted as follows:- 1. Short Title :- This Act may be called the Scheduled Districts Act, 1874. Local extent:- This Act extends in the first instance to the whole of British India, other than the territories mentioned in the first Schedule hereto annexed, and it shall come into force in each of the Scheduled Districts on the issue of a notification under Section 3 relating to such district. Interpretation clause:- In this Act, the term "Scheduled Districts" means the territories mentioned in the first Schedule hereto annexed; and from the date fixed in the resolution next hereinafter mentioned, it shall also include any other territory to which the Secretary of State for India, by resolution in Council, may declare the provisions of the 33 rd of Victoria Chapter 3, Section 1, to be applicable. 2. Repeal Of Enactments :- The enactments mentioned in the second Schedule here to annexed shall be repealed. 3. Notification Of Enactment In Force In Scheduled Districts :- The local Government may from time to time, by notification in the Local Gazette. Declare what enactments are actually in force in any of the Scheduled District, or in any part of any such districts. Declare of any enactment that it is not actually in force in any of the said districts or in any such district. z Correct any mistake of fact in any notification issued under this section Correct any mistake of fact in any notification issued under this section Provided that a declaration once made under clause (a) or clause (b) of the section shall not be altered by any subsequent declaration other than a declaration under clause (c) of this section. 4. Effect Of Notification Under Section 3 :- On the issue, under Section 3, of notification declaring what enactments are in force or not in force, in any Scheduled District, the enactments so notified shall be deemed to be in force or not in force according to the tenor of the notification, in such district, and every such notification, shall be binding on all Courts of law. 5. Power To Extend Enactment To Scheduled District :- The Local Government may, from time to time by notification in the local Gazette extend to any of the Scheduled Districts, or to any part of any such district, any enactment which is in force in any part of British India at the date of such extension. 5A. Modification Of Enactment In Their Application To Scheduled Districts :- In declaring an enactment in force in a Scheduled District or part thereunder Section 3 of this Act, or in extending an enactment to a Scheduled District, or part thereof under Section 5 of this Act, the Local Government may declare the operation of the enactment to be subject to such restrictions as that Government thinks fit]. 6. Appointment Of Officers And Regulation Of Their Procedure :- The Local Government may from time to time:- Appoint officers to administer Civil and Criminal Justice and to superintendent the settlement and collection of the public revenue, and all matters relating to rent, and otherwise to conduct the administration, within the Scheduled Districts. regulate the procedure of the officers so appointed: but not so as to restrict the operation of any enactment for the time being in force in any of said districts. Direct by what authority any jurisdiction, powers or duties incidental to the operation of any enactment for the time being in force in such district shall be exercised or performed. 7. Continuance Of Existing Rules And Officers :- All rules heretofore prescribed by the Governor- General-in-Council or the local government for the guidance of officers appointed within any of the Scheduled Districts for all or any of the purposes mentioned in Section 6, and in force at the time of passing of this Act, shall continue to be force unless and until the Governor- General-in-Council or the Local Government, as the case may be, otherwise directs. All existing officers so appointed previous to the date on which this Act comes into force in such district shall be deemed to have been appointed here under. 8. Settlement Of Questions As To Boundary :- Whenever any question arises as to the line of boundary between any of the Scheduled Districts and other territory, such officer as the Local Government or (Where the said district and the other territory are not subject to the same local government) as the Governor-General-in-Council from time to time appoints, may consider and determine such line of boundary; and the other made thereon by such officer, if confirmed by the Government which appointed him, shall be conclusive in all courts of Justice. 9. Place Of Imprisonment Or Transportation :- Any person liable to be imprisoned or to be transported beyond sea under any order or sentence passed by any officer appointed under Section 6 may (subject to such rules as the Local Government may from time to time prescribe in this behalf) be imprisoned in such jail or transported to such place as the Local Government districts. 10. Extension To Satna Strip Of Act Relating To Public Gambling And Salt Acts :- Nos. III of 1967 and XXV of 1869 are hereby declared to be in force in the tract of land ceded to the British Government in the year 1863 and lying between the Railway Station at Satna and the eastern boundary of the Jabalpur District. 11. Saving Of Criminal Jurisdiction Over European British Subjects :- And saving of other laws. Nothing contained in this Act or in any notification issued under the powers hereby conferred shall be deemed- to affect the criminal jurisdiction of any Court over European British subjects; or to affect any law other than laws contained in Acts or Regulation or in rules made in exercise of powers conferred by such Acts or Regulations. SCHEDULE 1 THE FIRST SCHEDULE (See Section 1) PART - 1 Scheduled District, Madras. Part-II - IN VISAKHAPATNAM The Jaypur Zamindari Golconda Hills west of the River Boderu The Madugol Maliahs The Kasipur Zamindari The Panchipenta Maliahs. Mondemkilla, in the Merangi Zamindari The Konda Mutta of Merangi The Gumma and Konda Muttas of Kurupam The Kottam, Ram and Konda Muttas of Palkonda Part- III - IN THE GODAVARI DISTRICT The Bhadrachalam Taluq The Rakapilli Taluq The Rampa Country. APPENDIX 1 APPENDEX A Scheduled Districts in which the Scheduled districts act, 1874, has been brought into force by notification under Section 3, of the Act. Presidency or Province Scheduled districts No. and Date of Notification Gazette in which the Notification is published (1) (2) (3) (4) Madras The Taluqs of Bhadrachalam and Rakapilli and the Rampa Country. The remaining 728, dated 26 th June.1879. Dated 20 th India 1879, Pt. 1.P.437, Fort St. George. Scheduled disrticts of Madras, as existing on the 19 th February, 1889. June, 1879, 82, dated 19 th February, 1889. 1879, Pt.1P. 462, India 1889, Pt,1,P.151. 83, dated 19 th February, 1889. Fort St. George, 1889, Pt.1,P.121 The villages in the Godavari District to which, by Resolution dated the 4 th April, 1891, the provisions of 33 Vict., Chap.3, Sec.1, were made applicable 1604, dated 11 th August, 1893. India , 1893, Pt.1,P.516. 330, dated 11 th August, 1893 Fort St.George , Pt.St.George, Pt.1,P 1000 APPENDIX 2 APPENDIX B Territories which have become Scheduled Districts by virtue of the concluding portion of the third paragraph of S.1 of the Scheduled District Act, 1874, namely, those to which the Secretary of State for India has, by Resolution in council, declared the provisions of Government of India Act, 1870 (33 Vict., Chap.3), S.1, to be applicable Province Territories Date from which the Resolution took effect Gazette of India in which the Resolution is published (1) (2) (3) (4) Madras In the Godavari District- 1. the unsettled Government villages in the Yerangudem Taluk; 2. the villages of the ex-Mansab of Jab dengi, and 3. the foloiwng petty proprietary estates namely, Bayanagudem, Billamilli, Jangamreddigudem, Gutala Gangolu, Patteshim, Polavaram, Petta Dangengi, Viravaram and Davipatram, In the Godavari District- 1. The following villages of the Ernagudem Taluk- (a) the settled Government villages of Ganapavaram, Taduvaya and Parimpudi; (b) the Agraharams of Ragolopalli, Saggonda, Dondapudi, Palacherla Rajavaram, Ayyanani, polavaram, Srinivasapuram, Palipudi, Ramanujapuram and Krishnapuram; 2. the following villages of the Rajahmundry Taluq; (a) the Lakkonda sima of Gangaram, Lakkon-da, Pidatamamidi, Vanayapudi, Vojubanda, Potamdorapaliem, Jaggampalam, Jiyyampaliam, Rajaram, Neladonalapadu, Kondalapallam, Kumarapadu, Rajupeta Loddi, Yamnapalli, Vunmetta, Chodaram, Loddipallam, Rajampallem Botiredi Sivain Patnam, Gadichinampallem Mattapadu, Kundumulapallem Vemmalana, Autagondi Bandam, Vuyyalamadugu, Agraharapadu, Pedagarlapadu, Goragumovi, Pundapotipallem, Kusamaranji, Amudalabandu, Doramamidi, Yerrampallem, Kottada, Donalpalli, Surampalem, Chinagarlapadu; (b) the unsettled independent village of Boyyanapalli, Kotta Ramavaram, Pattarmavaram, Uppvlapudu, Narassapuram, Ravilanka, Pedda Bhimpali, Nellaudi, Lingavaram, Moller, Kattumlli Ramadevipuram, and Dokulamanda, Krishnavaram.