Census Rule, 1990
6. Census schedules and questionnaires-
The census schedules or questionnaires shall be notified by the [Central Government]1 through Official Gazette under sub-section (1) of section 8 of the Act:
2[Provided that the schedules or questionaires canvasses in relation to conduct of pre-test, pilot studies, post enumeration check and evaluation studies or statistical surveys may not be notified in the Official Gazette.]
3[6A. Declaration of the date and duration of Census.- The Central Government may by a notification published in the Official Gazette declare the date for the commencement of the census and the period during which the houselisting operations and population census shall take place.]
3[6B. Manner of serving the order of requisition of premises and vehicles.- An order of requisition under section 7A, shall be served -
(a) where the person to whom such order is addressed is a corporation or firm - in the manner provided for the service of summons in rule 2 of order XXIX or rule 3 of order XXX, as the case may be, in the first Schedule to the Code of Civil Procedure, 1908 (Act V of 1908); and
(b) where the person to whom such order is addressed is an individual -
(i) personally by delivering or tendering the order, or
(ii) by registered post, or
(iii) if the person cannot be found, by leaving an authentic copy of the order with any adult member of his family or by affixing such copy to some conspicuous part of the premises in which he is known to have last resided or carried on business or personally worked for gain.]
1[6C. Time for application for reference to arbitration under section 7B.- The time within which any interested person, who is aggrieved by the amount of compensation determined under section 7B may make an application for referring the matter to arbitration shall be fourteen days from the date of determination of the amount of such compensation or where the amount of such compensation has been determined in the absence of the person interested or, as the case may be, the owner, fourteen days from the date on which the intimation of such determination is sent to that person or owner.]
1:- Substituted by G.S.R. 589(E), dated 19th July, 1994 for "State Government" (w.e.f 19-7-1994)
2:- Inserted by G.S.R. 458(E), dated 30th June, 2009 (w.e.f 3-7-2009)
3:- Inserted by G.S.R. 589(E), dated 19th July, 1994 (w.e.f 19-7-1994)
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