Cantonments Act, I924

ACT No.2 OF 1924

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Definition And Delimitation Of Cantonments
3	Definition of cantonments
4	Alteration of limits of cantonments
5	The effect of including area in cantonment
6	Disposal of cantonment fund when area ceases to be a cantonment
7	Disposal of cantonment fund when area ceases to be included in a cantonment
8	Application of funds and property transferred under sections 6 and 7
9	Limitation of operation of Act.
Chapter III	Cantonment Boards
10	Cantonment Board and Executive Officer
11	Incorporation of Cantonment Board
12	Appointment of Executive Officer
13	Constitution of Cantonment Boards
14	Power to vary constitution of Boards in special circumstances
15	Term of office of members
16	Filling of vacancies
17	Vacancies in special cases
18	Oath or affirmation
19	Resignation
20	President and Vice-President
21	Term of office of Vice-President
22	Duties of President
23	Duties of Vice-President
24	Duties of the Executive Officer
25	Special Power of the Executive Officer
26	Electoral rolls
Chapter IV	Spirituous Liquors And Intoxicating Drugs
56	Unauthorized sale of spirituous liquor or intoxicating drug
57	Unauthorized possession of spirituous liquor
58	Arrest of persons and Seizure and confiscation of things for offences against the two last foregoing Sections
59	Saving of articles sold or supplied for medicinal purposes
Chapter V	Taxation
60	General power of taxation
61	Framing of preliminary proposals
62	Objections and disposal thereof
63	Imposition of tax
64	Definition of annual value
65	Incidence of taxation
66	Assessment list
67	Publication of assessment list
68	Revision of assessment list
69	Authentication of assessment list
70	Evidential value of assessment list
71	Amendment of assessment list
72	Preparation of new assessment list
73	Notice of transfers
74	Notice of erection of buildings
75	Demolition etc., of buildings
76	Remission of tax
77	Power to require entry in assessment list of details of buildings
78	What buildings, etc.Are to be deemed vacant
79	Notice to be given of every occupation of vacant building or house
80	Tax on buildings and land to be a charge thereon
81	Inspection of imported goods, etc
82	Evasion of octroi or terminal tax
83	Lease of octroi terminal tax or toll
84	Appeals against assessment
85	Costs of appeal
86	Recovery of costs from Board
87	Conditions of rights to appeal
88	Finality of appellate orders
89	Time and manner of payment of taxes
90	Presentation of bill
91	Notice of demand
92	Recovery of tax
93	Distress
94	Disposal of distrained property
95	Recovery from a person about to leave cantonment
96	Power to institute suit for recovery
97	Power to prohibit or exempt from taxation
98	Power to make special provision for conservancy in certain cases
99	Exemption in the case of buildings
100	Exemption of poor persons
101	Composition
102	Irrecoverable debts
103	Obligation to disclose liability
104	Immaterial error not to affect liability
105	Distraint not to be invalid by reason of immaterial defect
Chapter VI	Cantonment Fund And Property
106	Cantonment fund
107	Custody of cantonment fund
108	Property
109	Application of cantonment fund and property
110	Acquisition of immovable property
111	Power to make rules regarding cantonment fund and property
Chapter VII	Contracts
112	Contracts by whom to be executed
113	Sanction
114	Execution of contracts
115	Contracts improperly executed not to be binding on a Board
Chapter VIII	Duties And Discretionary Functions Of [Boards]
116	Duties of Board
117	Discretionary functions of Board
Chapter IX	Public Safety And Suppression Of Nuisances
118	Penalty for causing nuisances
119	Registration and control of dogs
120	Rule of the road
121	Use of inflammable materials for building purposes
122	Stacking or collecting inflammable materials
123	Care of naked lights
124	Regulation of cinematographer and dramatic performances
125	Discharging fire-works
126	Power to require buildings, wells, etc., to be tendered safe
127	Enclosure of waste land used for improper purposes

[AS ON 1955]

An Act to consolidate and amend law relating to the administration of cantonments.

[16th February, 1924.]

WHEREAS it is expedient to consolidate and amend the law relating to the administration of cantonments; It is hereby enacted as follows:-