Bihar Cycle-Rickshaws (Registration of Shops & Stalls) Rules, 1977
Published vide Notification No. G.S.R. 11, dated 1st March, 1977, published in Bihar Gazette, Extraordinary, dated March, 1977
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G.S.R. 11, dated 1st March, 1977, published in Bihar Gazette, Extraordinary, dated March, 1977. - In exercise of the powers conferred by Section 7 of the Bihar Cycle-Rickshaw (Regulation of Licence) Ordinance, 1977 (Bihar Ordinance No. 37 of 1977), the Governor of Bihar is pleased to make the following rules for regulating the sale of rickshaws, its component parts and accessories:-
- (1) These rules may be called the Bihar Cycle-Rickshaws (Registration of Shops and Stalls) Rules, 1977.
(2) These rules shall come into force from 1st March, 1977.
- Definitions.- In these rules, unless there is anything repugnant in the subject or context,-
(a) "The Ordinance" means the Bihar Cycle Rickshaw (Regulation of Licence) Ordinance, 1977:
(b) "The District Magistrate" includes any other officer appointed by him to perform the functions of the District Magistrate under the Ordinance;
(c) "Cycle-rickshaw" means a three wheeled Cycle-rickshaw driven by manual labour and includes all its component parts and accessories;
(d) "Dealer" means a registered shop-keeper who manufactures, assembles and deals in rickshaws, its component parts and accessories, it also includes a shop-keeper who repairs a cycle-rickshaw, its component parts and accessories;
(e) "Licence" means a licence issued under this Ordinance;
(f) "Municipal area" means any area covered by any Municipality or Corporation or Notified Area Committee established under any law for the time being in force;
(g) "Municipal authorities" means and includes any authority of the Municipality or Corporation or Notified Area Committee established under any law for the time being in force;
(h) "Registering authorities" means any person appointed by the District Magistrate for the purpose of registering the shops and stalls dealing in Cycle-rickshaws, its components and accessories.
- No shop or stall shall deal in purchase or sale of any rickshaw or components or accessories or Cycle-rickshaw, unless they are registered under these rules, made hereinafter.
- Whoever wants to deal in purchase or sale of rickshaws or its accessories and component parts shall have to apply to the District Magistrate of the district for registration of his shop for this purpose in Form A appended below.
- The District Magistrate on receipt of such application shall after satisfying himself about the antecedent of such applicants, direct the applicant to deposit a nominal fee for Re. 1 and issue necessary licence to the applicant in Form B.The licence shall be valid for one year only.
- Any person, violating the provisions of these rules, shall be punishable under the provision of Section 5 of the Bihar Cycle-Rickshaw (Regulation of Licence) Ordinance, 1977.
Form A
To,
The District Magistrate....................................
- Name and address or the owner of a shop making the application.
- The situation of the shop where sale is to be carried out.
- Description of business carried out in the shop.
- The approximate date from which the business is being carried out.
Date-
Station-
Signature of the Applicant or his Authorised Agent.
Form B
Office of the District Magistrate..........................................
Licence no.....................................................................
Name of the shop-keeper........................................................
Situation of the shop..........................................................
The shop is licenced for sale of Cycle-rickshaw and its components or accessories.
Date-
Station-
Signature of the Applicant or his Authorised Agent
