The Rajasthan Soil and Water Conservation Rules, 1966

The Rajasthan Soil and Water Conservation Rules, 1966

Rule THE-RAJASTHAN-SOIL-AND-WATER-CONSERVATION-RULES-1966 of 1966

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State of Rajasthan - Act

1. Short title and commencement.

2. Definitions.

3. Procedure for declaring a beneficiary under sub-clause (ii) of clause (a) of section 2 of the Act.

4. Proclamation of orders section 4 and admission of claims for compensation.

5. The period within which claim under sub-section (2) of section 5 is to be preferred.

6. Inquiry by the Collector.

7. Notice of the Award.

8. Manner of proposing Representative of Farmer's Forum as member of Board.

9. Conduct of business by and procedure to be followed for meetings of the Board.

10. Circumstances and Conditions subject to which the District Committee or District Soil Conservation Officer may approve and sanction a plan.

11. Conduct of Business and Procedure to be followed by the District Committees.

12. Functions of the District Soil Conservation Officers.

13. Procedure to be followed by the Inquiry Officer and the manner of publication of the draft plan under section 19 of the Act.

14. Procedure for the publication of sanctioned Plans under section 21 (3).

15. Correction of clerical and arithmetical errors.

16. Period of payment and rate of interest to be charged.

17. Liability of persons whose lands are not included.

18. Reports.

19. Maintenance of works carried out before the date of commencement of the Act.

1. Serial No.

2. Name of Village, Panchayat Samiti and District.

3. Khasra No.

4. Total area in acres.

5. Nature of Soil Conservation work done.

6. Name/s of Owner/s, area (in acres) held by each with Khasra Nos.

7. Whether work is to be maintained and repaired individually or jointly by owners as mentioned at item 6.

8. Instructions regarding maintenance and repair.

9. Map of the area/catchment.

10. Any other remarks.

20. Entry in the records of rights.

21. Taking over temporary possession of land under section 29 of the Act.

22. Termination of possession on completion of reclamation.

23. Manner of Inquiry under section 33 of the Act.

24. Accounts.

25. Appeals.

26. Public Access to Document.

27. Records to be maintained.

1. The name of the persons with parentage and address

2. Full description of the land alongwith Khasra numbers thereof with area of each Khasra number and the name of village/s and the Tehsil/s in which it is situated.

3. Value of land

4. Land revenue or rent payable in respect of such land

5. Nature of the right of the claimant in the land

6. Classification of the land as accorded under the settlement record

7. Gross income yearwise from the land during the last three years

8. Amount of the damages anticipated by the claimant as a result of the regulation/restriction or prohibitions imposed upon him under the proclamation on the exercise of his rights in the land as claimed

9. Any other particulars.

1. Khasra No. of the area/catchment.

2. Villages Panchayat SamitiDistrict

1. Khasra No.

2. Village/s

3. Panchayat Samiti

4. District

1. Name of District................ Panchayat Samiti......... Village............

2. Date of initiation of the Scheme............

3. Progress of work and expenditure for the quarter

1. Name of the beneficiary.

2. Khasra No.

3. Area (in acres).

4. Total amount to be recovered from the beneficiary.

5. No. of instalments of recovery.

6. Annual instalment of recovery.

7. Date on which first instalments falls due for recovery.

8. Head of accounts against which the amount is to be deposited.

9. Persons liable to maintain and repair works individually or jointly.

10. Remarks.

1. Tehsildar................. (with two spare copies).

2. Shri/Shrimati.....................

1. [Additional Director of Agriculture (Soil Conservation)] [Substituted vide Notification dated 7-12-72 (14-12-72).]

2. District Soil Conservation Officer........

3. Tehsildar.......

1. Secretary, Sate Soil Conservation Board.

2. District Soil Conservation Officer....... for information and arranging payment.

3. Shri....... S/o....... Village......... Panchayat Samiti............ for information.

State of Rajasthan - Act

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RAJASTHAN
India

Published on 25 April 1966
Commenced on 25 April 1966
[This is the version of this document from 25 April 1966.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Soil and Water Conservation Rules, 1966Published vide Notification No. F. 11(4) Agr./58, dated 25-4-1966, published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 26-4-1966In exercise of the powers conferred by section 52 of the Rajasthan Soil and Water Conservation Act, 1964 (Rajasthan Act No. 1 of 1965), the State Government hereby makes the following rules, namely :-

- These rules may be called the Rajasthan Soil and Water Conservation Rules, 1966.

- In these rules, unless the context otherwise requires:

(i)"Act" means the Rajasthan Soil and Water Conservation Act, 1964 (Rajasthan Act 1 of 1965).

(ii)"Form" means a form appended to these Rules.

(iii)"Section" means a section of the Act.

(iv)"Beneficiary" means a person declared as such within the meaning of sub-section (ii) of section 2 of the Act and as defined in rule 3 of the said rules.

- To determine a beneficiary under sub-section 2(a) (ii) of the Act, the District Soil Conservation Officer will issue a notice in Form 1 to person/s who occupy the land or who are supposed to own or hold the land and are likely to be benefited by the execution of the Plan, inviting objections within a period of 30 days of the service of the notice. Any objection/s received, will be considered by the District Soil Conservation Officer who shall decide the matter after giving an opportunity of being heard to the parties concerned. In case no objection/s are received, District Soil Conservation Officer shall finalise the proceedings and notify the same to the parties concerned under intimation to the authority which sanctions the Plan.

- Upon the publication of the order under section 4, the Collector shall cause to be published a proclamation in Form 2 by affixing a copy thereof :-

(1)On the Notice Board in the Office of the Collector Sub-Divisional Officer, Vikas Adhikari and the Tehsildar concerned.

(2)At the Panchayat-ghar, and at such other place/s if any, as the Collector may consider appropriate in such village/s or town/s as are comprised in the notified area,

- All claims preferred under sub-section (2) of section 5 shall contain full particulars as required in the proclamation referred to in rule 4 and shall be preferred in writing to the Collector within a period of 30 days from the date of issue of the proclamation.

- The Collector shall then hold an inquiry after summoning the claimant and his witnesses if any, and such other persons known or believed to have interest in the land for which claim has been preferred on a date fixed for hearing or any other date to which the hearing may be adjourned and shall determine the amount of compensation under sub-section (3) of section 6.

- (i) The Collector shall give a notice of his award under sub-section (4) of section 6 in Form 3.

(ii)The notice of such award shall be given to the claimant/s or his/their representative/s and to person/s to whom compensation is payable, in the manner specified below :-

(a)In person by delivering or tendering it to them; or

(b)through their agent/s, if any, by delivering or tendering it to the agent/s; or

(c)by registered post.

- One representative of the Rajasthan Branch of Farmer's Forum, proposed by the President thereof in consultation with the Executive Body of Forum, shall be member of the Board.

- (i)(a) The Board shall meet at least once a year and more frequently, if necessary. The Chairman of the Board may either at the request of any Member of his own accord convene a meeting of the Board.

(b)All notices of such meeting shall be issued by the secretary at least 15 days in advance specifying the place and time of the meeting, provided that the Chairman, may if he considers necessary, call an emergent meetings at a shorter notice. Ordinarily, notice regarding meetings shall be sent by post under Certificate of posting which shall be considered as sufficient proof of notice.

(c)Seven Members shall form a quorum.

(ii)Performance of duties of Chairman in his absence. - In the absence of the Chairman, a member nominated by him in writing and when no such nomination has been made, a person chosen by the members present in the meeting, shall preside over the meeting of the Board.

(iii)Record of Proceedings. - The record of proceedings of the meeting shall be maintained in a proceeding book by the Secretary and signed by the Secretary and the Chairman.

(iv)Confirmation of Proceedings. - Before transacting any business, the proceedings of the last meeting if any, shall be read out and confirmation thereof shall be recorded and signed by the Chairman.

(v)Mode of Voting. - Voting, when necessary, shall ordinarily be by show of hands but it may be by ballot when so required by the Chairman.

(vi)Presence of Non-members by special invitation. - The Chairman may request any person/s to attend a meeting/s by special invitation but such person/s shall have no right to vote.

(vii)Payment of T.A. and D.A. - (a) The Non-official member/s of the Board shall be paid T.A. and daily allowance for attending the meeting of the Board at the rates admissible under the State T.A. Rules to the Government Officers of the status of class I. Such claim shall be preferred to the Secretary of the Board who shall check and pass the claims. These claims shall be chargeable to the T.A. grants of the Agriculture Department.

(b)The Official members shall be entitled to receive T.A. and where permissible, at the rates admissible to them from their respective Departments.

(c)Non-official member residing at the place of meeting, shall be entitled to receive Rs. 5/- per day by way of conveyance allowance.

- (i) Where a plan is confined to a Panchayat Samiti area, the District Soil Conservation Officer will accord technical and financial sanction of the plan and execute work within the powers delegated to him.

(ii)When a plan covers more than one Panchayat Samiti area or when such plan is beyond the financial competence of the District Soil Conservation Officer, it shall be submitted to the District Committee for sanction within the limit of its financial powers.

(iii)Plans, the technical sanction of which is beyond the competence of the District Soil Conservation Officer, or plans which are beyond the financial powers of the District Committee, shall be submitted to the [Additional Director of Agriculture (Soil Conservation)] [Substituted by Notification dated 7-12-1972 (14-12-1972).] for sanction.

- (i) (a) The Committee should meet at least once a quarter and more frequently, if necessary, the Chairman of the Committee may either at the request of any member or of his own accord convene a meeting of the Committee.

(b)All notices of such meeting shall be issued by the Secretary atleast 15 days in advance specifying the place and time of the meeting, provided that the Chairman, may if he considers necessary, call an emergent meeting at a shorter notice. Ordinarily, notice regarding meetings shall be sent by post under "Certificate of posting" which shall be considered as sufficient proof of notices.

(c)Three members shall form a quorum.

(ii)Performance of Duties of Chairman in his absence. - In the absence of the Chairman, a member nominated by him in writing and when no such nomination has been made, a person chosen by the members present in the meeting, shall preside over the meeting of the District Committee.

(iii)Record of Proceedings. - The record of proceeding of the meeting shall be maintained in a proceeding book by the Secretary and signed by the Secretary and the Chairman.

(iv)Confirmation of proceeding. - Before transacting any business the proceedings of the last meeting if any, shall be read out and confirmation thereof shall be recorded and signed by the Chairman.

(v)Mode of Voting. - Voting, when necessary, shall ordinarily be by show of hands but it may be by ballot when so required by the Chairman.

(vi)Presence of Non-members by special invitation. - The Chairman may request any persons to attend a meetings by special invitation but such persons shall have no right to vote.

(vii)Payment of T.A. and D.A. - (a) The Non-official member/s of the Committee shall be paid T.A. and D.A. for attending the meeting of the District Committee at the rates admissible under the State T.A. Rules to the Government Officers of the status of Class 1. Such claims shall be preferred to the Secretary of the Committee who shall check and pass the claims. These claims shall be chargeable to the T.A. and D.A. grants of the Agriculture Department.

(b)The Official members shall be entitled to receive T.A. and D.A. where permissible, at the rates admissible to them from their respective Departments.

(c)Non-official members residing at the place of meeting, shall be entitled to receive Rs. 5/- per day by way of conveyance allowance.

- The District Soil Conservation Officer shall perform the following functions:-

(a)To select suitable areas catchments suitable for drawing up Soil Conservation Plans.

(b)To draw up a draft Soil Conservation Plan.

(c)To refer the draft plan to the Panchayat Samiti/s concerned for their comments within a specified period.

(d)To review the draft plan in the light of comments, if any. received from the Panchayat Samitis.

(e)To forward the draft plan to the Inquiry Officer under section 19 of the Act if deemed necessary, and to function as Inquiry Officer in the case of draft plan approved by him or in respect of such plans for which he has been appointed as Inquiry Officer.

(f)To examine and sanction the draft plans within his technical and financial powers and in other cases to obtain technical and financial sanction of the competent authority.

(g)To ensure expeditious and efficient implementation of the approved plans.

(h)To assist and guide the Panchayat Samitis in the development of suitable Soil and Water Conservations Plans.

(i)To organise suitable field demonstrations and to hold field days in consultation with the Panchayat Samiti staff with a view to explain the programme to the field staff and the farmers.

(j)To organise special training programmes for the extension staff and farmers.

(k)To assist the District Committee in formulating an annual programme of work.

(l)To carry out periodical inspections of works with a view to examine progress and furnish technical guidance and supervision.

(m)To exercise adequate financial control and to ensure that accounts are maintained and rendered properly.

(n)To prepare quarterly, annual and any other periodical reports of progress of the various schemes and plans as may be required, and to forward the same to the [Additional Director of Agriculture (Soil Conservation)] [Substituted vide Notification dated 7-12-1972. w.e.f. 31-12-1970.].

(o)To carry out directions of the District Committee [Additional Director of Agriculture (Soil Conservation)] [Substituted vide Notification dated 7-12-1972. w.e.f. 31-12-1970.] and the Board.

- On receipt of a draft scheme/plan approved or prepared by the Board District Committee, District Soil Conservation Officer or [Addition Director of Agriculture (Soil Conservation)] [Substituted vide Notification dated 7-12-1972. w.e.f. 31-12-1970.] the Inquiry Officer shall issue a notice in Form No. 4 and display the same in the manner provided in rule 4. The contents of the notice shall also be published by beat of drum in the village or villages to which the draft plan relates.

(ii)The details of the draft plan shall be displayed in the following manner during office hours on working days for a period of 30 days from the date of publication of the public notice.

(a)Draft Plan approved by the District Soil Conservation Officer shall be displayed in the Gram Panchayat concerned and in the concerned offices under the supervision and control of the District Soil Conservation Officer, and Panchayat Samiti concerned.

(b)Draft Plans approved or prepared by the District Committee shall be displayed at the places indicated in clause (a) above and also in the office of the District Soil Conservation Officer.

(c)Draft Plans approved or prepared by the [Additional Director of Agriculture (Soil Conservation)] [Substituted vide Notification dated 7-12-1972. w.e.f. 31-12-1970.] or Board shall be displayed as provided in clause (b) above and in addition in the office of the [Additional Director of Agriculture (Soil Conservation.)] [Substituted vide Notification dated 7-12-1972. w.e.f. 31-12-1970.]

(iii)Any suggestions or objection pertaining to the said draft plan shall be received only within 30 days from the date of publication of the public notice.

- After the plan has been finalised the Executive Officer shall prepare a Notice in Form No. 5 and shall get it published in the official Gazette. He shall also specify in the Notice the place/places in every village and at the headquarters of the sub-division in which the lands included in the plan are situated, when and during what time the copies of the sanctioned plans will be made available for inspection free of cost.

- The Executive Officer, after checking the relevant records plans etc. may correct any clerical or arithmetical error, in calculation of estimate of works, actual cost of works and such other figures as may be affected by such correction and intimate the authority which has sanctioned the plan.

- Every beneficiary, whose work is carried out by the Executive Officer, shall pay the cost in such equal annual instalments, not exceeding 15, as may be fixed by the Executive Officer. The first instalment will fall due one year after the completion of the work. It will bear such interest as Government may fix from time to time. If the beneficiary fails to pay the instalment when due, it will bear penal interest at 1 ½% above the normal rate of interest fixed by Government from time to time.

- If any default is made in the payment of contributions mentioned in subsection (2) of section 25 of the Act, the Collector or any Officer authorised by him in this behalf shall recover the amount from the persons concerned as arrears of Land Revenue and pay the amount to the persons entitled to it under sub-section (1) of section 25 of the Act.

- (i) Quarterly Reports of progress of work and expenditure shall be prepared by the Executive Officer in respect of individual plans sanctioned at the district level and sent to the District Soil Conservation Officer who shall consolidate all such reports received by him and forward a consolidated report of all such schemes/plans within his jurisdiction to the State Soil Conservation Officer.

(ii)The District Soil Conservation Officer will also prepare a quarterly report of progress in respect of schemes/plans sanctioned by the [Additional Director of Agriculture (Soil Conservation)] [Substituted vide Notification dated 7-12-72.] the Board and the State Government and forward the same to the State Soil Conservation Officer.

(iii)The progress of plans shall also be reported to the District Committee/State Board, as the case may be, by the District Soil Conservation Officer, [Addition Director of Agriculture (Soil Conservation)] [Substituted vide Notification dated 7-12-72.] respectively.

- (i) The District Soil Conservation Officer shall maintain a list of all works which had been or were being undertaken on or before commencement of the Act and submit a copy of the same to the [Additional Director of Agriculture (Soil Conservation)] [Substituted vide Notification dated 7-12-72.] by 30th September, 1966. These lists should contain the following particulars-

(ii)As provided under sub-section (2) of section 27, a notice in Form 7 shall be served on each beneficiary who is liable to maintain such works, before finalising the above statement.

- [(i)] [Renumbered by corrigendum dated 19-1-74 (14-3-74).] As required under subsection (3) of section 27, a statement shall be prepared in Form 8.

(ii)One copy of the Statement will be served upon the beneficiary and three copies will be sent to the Tehsildar, who will forward two copies to the Patwari concerned. The Patwari will make necessary entries in the Khasra Girdawari and attach one copy of the Statement with the relevant record and thereafter return one copy to the Tehsildar recording his compliance report. On the basis of his report the Tehsildar will complete the entries provided on the back of the form and forward one statement to the District Soil Conservation Officer concerned :

(iii)The entry in the Khasra Girdawari shall be repeated from year to year by the Patwari.

- (i) The Board shall issue directions to the Collector in Form 9 to take possession of land specified in the order.

(ii)On receipt of the directions of the Board, the Collector shall cause notice to be issued for taking over temporary possession of the land to the owner/s in Form 10 in the following manner :-

(a)personally by delivering or tendering it to him, or

(b)through his agent, if any, by delivering or tendering it to the agent, or

(c)by affixing a copy thereof at some conspicuous place on the land to which it relates, or

(d)by Registered post, or

(e)where 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 on some conspicuous part of the premises in which he is known to have last resided or carried on business or personally worked for profit.

(iii)Objection if any, by the owner/s may be filed within a period of 30 days of the said notice.

(iv)After hearing the objections and petitions, if any, the Collector shall issue appropriate orders. If the objections are not valid, the Collector shall issue orders in Form 11 for taking over possession of land.

- (i) The Collector may, before making over the possession of land under sub-section (1) of section 32, require the officer appointed by the Board for the purpose of reclamation to submit a detailed report on the reclamation of the said land.

(ii)On receipt of the report of the said Officer, the Collector may issue a general notice as to why the orders for the restoration of the possession of the land in question should not be made in favour of the party or parties from whom possession was taken under sub-section (3) of section 29.

(iii)On the day fixed for hearing, or on any day to which the enquiry may be adjourned, the Collector should proceed to enquire into the objections, if any, by hearing the persons present, examining the documents, if any, produced by him/them, and decide the objection/s and pass orders in Form 12.

(iv)A copy of the orders shall be sent to the person to whom the possession of the land is to be restored.

- (i) The Collector, on receipt of an application for compensation, shall appoint an Inquiry Officer by a notification displayed at the places specified under Rule 13 in respect of any land under enquiry which shall be mentioned in the notification.

(ii)The Inquiry Officer shall be a Revenue Officer not below the rank of Naib Tehsildar.

(iii)The Inquiry Officer shall determine :-

(a)the annual rent payable by the Khatedar tenant.

(b)the average gross annual income assessed on the date of the past three years.

(c)the net amount of the compensation payable to the Khatedar tenant, mentioning the name of the person/s to whom the same is payable.

(iv)In respect of any other land he shall determine the average net annual income, if any, without deducting any land revenue. This amount shall also be determined on the basis of the income derived during the three preceding years.

(v)In conducing this inquiry, the Inquiry Officer, shall have access to all available information including the claim preferred by the tenant.

(vi)The Collector, shall on receipt of the report of the Inquiry Officer, issue an award of compensation in Form 13 endorsing a copy thereof to the Board and the District Soil Conservation Officer.

- (i) Accounts of all receipts and expenditure of money for reclamation of waste-lands as provided in section 30 of the Act shall be maintained by the District Soil Conservation Officer.

(ii)A Ledger in Form 14 shall be maintained and all income and expenditure for such plans in the district shall be recorded in brief as and when any transaction takes place. Separate entries will be made for separate plans. Each entry will be initialled by the District Soil Conservation Officer. Daily totals will be struck and signed by the District Soil Conservation Officer.

(iii)At the close of each month the totals of the income and expenditure will be worked out and the cash balance verified by the District Soil Conservation Officer and a note of verification recorded in the ledger.

(iv)A separate ledger for each plan will also be maintained in Forms 15A and 15B in the same way.

- (i) Appeals against orders shall be heard by the authorities specified below:-

(a)In the case of order under under sub-section (3) of section 6 and section 32 and 33 appeals shall be filed before the Revenue Appellate authority.

(b)In the case of an order passed under section 29, appeals shall lie to the State Government.

(ii)The period for filing appeals under section 38 shall be 30 days from the date of communication of the order.

(iii)The procedure for filing an appeal and for hearing and disposal thereof shall be the same as is prescribed for appeals under the Rajasthan Land Revenue Act, 1956.

- All document and plans shall be accessible to the public in accordance with Rajasthan Registration Rules and copies thereof may be made available to the general public on payment of the charges as under:-

(i)	Site Plan. - Blue print copy (Size 16"=1 Mile) forindividual holding.	Re. 0.50 Paise per copy.
(ii)	Soil and water Conservation plan. - Blue print copy (16"=1 Mile) complete with agronomic recommendation for individualholding.	Rs. 2.50 per copy.
(iii)	Copies of written document	@ Re. 1/- per one thousand words.

- In addition to the various registers required to be maintained and returns to be rendered under General Financial and Accounts Rules, the following registers and records are required to be maintained by the District Soil Conversion Officer and or the Executive Officer:-A-Registers. - (1) Registers for disposal of proposals for catchments/areas for which plans are to be prepared.

(2)Register of works completed since the date of commencement of the Act.

(3)Register of funds allocated for individual plans and the works done.

(4)Registers for recoveries from beneficiaries.

(5)Register fonding technical and financial sanction.

(6)Register for correction of errors in the plan.

(7)Ledger of accounts.B-Statements. - (i) Quarterly statements of cases pending technical and financial sanction.

(ii)Quarterly statements of notifications sent for publications in official Gazette.

(iii)Quarterly statements of works-material to be procured.

(iv)Quarterly statements of recovery from individual cultivator to be rendered to the Collector.

(v)Quarterly statements of progress of works.

Form 1(See rule 3)Whereas a plan for carrying out soil and water conservation measures in............ Khasra No. .......... has been prepared, andWhereas Shri/Shrimati..................... is supposed to have interest in Khasra No....... by virtue of his/her......... being an occupant/holder or owner of the land;Now, therefore, in exercise of the powers conferred upon me under section 2(a)(ii) of the Rajasthan Soil and Water Conservation Act, 1964, I............ District Soil Conservation Officer............. hereby direct the said Shri/Shrimati................ to indicate to the undersigned within a period of 30 days of the service of this notice as to why Shri/Shrimati.............. be not declared a beneficiary within the meaning of section 2 of the Act.If no objection is received within the prescribed period, the case will be decided ex-parte.

Date.............Place.............

District Soil Conservation Officer

Form 2(See rule 4)Whereas the Government have imposed regulation/restriction/prohibition under section 4 of the Rajasthan Soil and Water Conservation Act, 1964 vide notification No. ........... dated......Now, therefore, as provided in sub-sections (2) and (3) of section 5 of the Act you are called upon to prefer your claim, if any to the undersigned in writing, giving the following particulars in support of your claim-

(a)

(b)

(c)This claim should be preferred within a period of 30 days from the date of issue of proclamation.

Collector.............Copy of District Soil Conservation Officer...........Collector.............Form 3(See rule 7)Before .......... at in............ in the case of............ case No........... of 19......To,Shri/Shrimati................. S/o-D/o.............. resident of village.......... Tehsil........... District......You are hereby informed that a sum of Rs.................. (words) ............ has been determined under sub-section (4) of section 6 of the Rajasthan Soil and Water Conservation Act, 1964 as payable to you in respect of the right, the exercise of which is regulated/restricted/prohibited by order No................ dated........ issued under section 4 of the said Act, you may receive the said amount from the office of the District Soil Conservation Officer...........Dated............Collector.............Copy forwarded to:-The District Soil Conservation Officer............... for information and necessary actionCollector..............Form 4(See rule 13)Form of notice to be issued under section 19 by the Inquiry OfficerPublic NoticeNotice is hereby given under section 19 of the Rajasthan Soil and Water Conservation Act, 1964 read with rule 13 of the Rajasthan Soil and Water Conservation Rules, 1966, that State Soil and Water Conservation Board/District Soil and Water Conservation Committee/District Soil Conservation Officer [Additional Director of Agriculture (Soil Conservation)] [Substituted vide Notification dated 7-12-72 (14-12-72).] has approved a draft plan for talking up Soil and Water Conservation work on land bearing the following particulars: -

The details of this plan are on display and can be seen in the following offices during office hours on working days for a period of 30 days from..............*1. Office of the Gram Panchayat......*2. Office of the Panchayat Samiti.....*3. Office of the Soil Conservation Assistant.....*4. Office of the District Soil Conservation Officer.....*5. Office of the [Additional Director of Agriculture (Soil Conservation)] [Substituted vide Notification dated 7-12-72 (14-12-72).]Suggestions and objections if any, may please be sent in writing to the office of the undersigned by the ................ day of......19...., whereafter no suggestion or objection shall be entertained.SignatureDesignation of Inquiry OfficerAddress*If the draft plan has been approved by the District Soil Conservation officer, the notice shall be displayed at places 1 to 3. If the draft plan is approved by the District Committee, the notice may be displayed at places 1 to 4. If the draft plan is approved by the Board or [Additional Director of Agriculture (Soil Conservation)] [Substituted vide Notification dated 7-12-72 (14-12-72).] the notice shall be displayed at all the places listed at 1 to 5.Form 5(See rule 14)Form of notice to be issued under sub-section (3) of section 21Public NoticeNotice is hereby given under sub-section (3) of section 21 of the Rajasthan Soil and Water Conservation Act, 1964 that the State Government/State Soil and Water Conservation Board [Additional Director of Agriculture (Soil Conservation)] [Substituted vide Notification dated 7-12-72 (14-12-72).] District Soil and Water Conservation Committee/District Soil Conservation officer has approved a plan for taking up soil and water conservation work of lands bearing the following particulars.

The plan is on display and can be inspected free of charge at the following places during office hours on any working day for a period of 30 days from............

(1)Name of village, specifying the place where plan is on display.

(2)Office of the Sub-Divisional Officer.Signature,Designation of Executive Officer.Form 6(See rule 14)Proforma for submission of Quarterly ReportProforma for submission of Quarterly Progress Report of Soil Conservation Schemes for quarter ending.

Scheme	Date of sanction	Area to be covered (acres)	Funds sanctioned	Work done (acres)
1	2	3	4	5

Expenditure incurred during the quarter	Expenditure incurred before quarter	Total expenditure incurred	Remarks
6	7	8	9

Form 7(See rule 19)Rule.............No.Date......................................Under Certificate of PostingFromThe Collector,District........RajasthanTo.........................................................Dear Sir/Madam,You are hereby informed that in respect of Soil Conservation works done on your land bearing the following particulars, the responsibility for repairs and maintenance of such works devolves on you under section 28 of the Rajasthan Soil and Water Conservation Act.If you have any objection, please submit the same within 30 days from the date of issue of this Notice, falling which the case will be decided exparte.

S. No.	Village, Panchayat Samiti	Khasra No. of Land	Nature of work done	Whether liability for maintenance is individualor joint
1	2	3	4	5

Form 8(See rule 20)Form of Statement as required under sub-section(3) of Section 27

(i)Total cost of work......

(ii)Deduct subsidy.........

Net:.......

District Soil Conservation Officer,--------------------------------------------Note: - This statement shall be prepared in quadruplicate.Copy:-

He will forward two copies to the patwari who will retain one copy and return the other to the Tehsildar after making necessary entries in the record of right, in respect of the responsibility for maintenance of the Soil Conservation work by the beneficiary/beneficiaries. A note will also be mentioned regarding the amount and period of annual recovery.

(beneficiary)District Soil Conservation Officer.

--------------------------------------------Compliance Report by the TehsildarForwarded to the District Soil Conservation Officer with the remarks that a copy of this statement has been attached with the relevant Khasra Girdawari record of village.....Tehsildar.......Form 9(See rule 21)Order of Talking Temporary Possession of Land under Section 29 of the ActNo.........Dated...........To,The Collector,District.......Rajasthan.Whereas the Rajasthan Soil and Water Conservation Board is satisfied that for the purpose of execution the plan of reclamation of waste land it is necessary that the waste land in village............ Panchayat samiti....... District....... particulars of which are given below, should be taken into possession temporarily by you:-

S. No.	Description of land	Survey or Khasra No.	Area in Acres
1	2	3	4

Right in which held by owner	Name of the owner	Purpose of taking temporary possession
5	6	7

Now, therefore, it is directed that you or any other officer authorised by you shall enter upon and take a temporary possession of the said land after giving due notice and reasonable opportunity of being heard, to persons concerned.Secretary,Rajasthan Soil and Water Conservation BoardPlace.......Date.........Form 10Notice for Taking Temporary Possession of Land under Section 29 of the ActBefore....... at...... in the case of........ case No........ of....... 19.........ToShri................ S/o Shri............... Village.......... Panchayat Samiti............ District..........Whereas it has been ordered by the Rajasthan Soil and Water Conservation Board that the temporary possession of waste land specified in Schedule below should be taken for purposes of executing the plan of reclamation of waste land sanctioned under Rajasthan Soil and Water Conservation Act, 1964.If you wish to make any representation, you should appear personally or by agent on the......... at the office of....... at...... to state the nature of your objection to the....... and petition of any claim for compensation which you may wish to prefer. If you fail to put in your appearance, the case will be decided exparte.

S. No.	Description of land	Survey or Khasra No.	Area in Acres
1	2	3	4

Right in which held by owner	Name of the owner	Purpose of taking temporary possession
5	6	7

Collector.No........ Dated......... District.........Copy forwarded to the District Soil Conservation Officer for information.Form 11(See rule 21)Order for taking Temporary Possession of the Land under Section 29 of Rajasthan Soil and Water Conservation Act, 1964In the office of the Collector..........

No............Case No............ of...... 19.........

Dated.............

ToShri/Shrimati............... S/o................ Village....... Tehsil............. District..............Having considered your representation/case in response to/with reference to the notice issued to you in the case, the undersigned is satisfied that it has been necessary to take temporary possession of land being Khasra Nos............... in Village................ Panchayat Samiti............. Tehsil.............. District.......... with a view to execute the Soil Conservation Plan under Section of the Rajasthan Soil and Water Conservation Act, 1964.Now. therefore, you............ S/o-D/o............ resident...... Tehsil......... are hereby directed this day............. that the temporary possession of the land/s specified above may be handed over to the District Soil Conservation Officer or his duly authorised Agent on or before the........... day of.....19 .Collector..............Dated...................No.Copy forwarded for information and necessary action to the :-

Collector ........Form 12(See rule 22)Order under sub-section (1) of section 32 of the ActNo................Dated........Whereas the land reclamation programme has been completed, it is hereby declared that the waste lands which were taken possession of by State Soil Conservation Board under order No............. dated......... for reclamation of waste lands, are hereby restored to the owners thereof or their successor as given in the Schedule below:-

S. No.	Description of land	Survey or Khasra No.	Area in Acres
1	2	3	4

Name of owner or lawful successors	Date of restoration of possession of land	Rate of rent to be paid per acre by the tenant	Instructions regarding management of tree,pastures etc.
5	6	7	8

Signature.........	Collector........
	District........
No............	dated.......

Copy forwarded to Shri.......... Village Post Office Tehsil......... District.....District Soil Conservation Officer for informationSignature.........Collector..........District............Form 13(See rule 23)Order Regarding Award of Compensation under Section 33 of the ActOrder No............Dated.......Whereas temporary possession of land with Khasra No./s has/have been taken over vide this office order No...... dated.... under Section..... of the Rajasthan Soil and Water Conservation Act, 1964, Shri...... S/o........... Village.......... Panchayat Samiti.......... has preferred claim for compensation.Now, therefore it is declared that he shall be entitled to receive the compensation on the date specified in the schedule below:-

S. No.	Name of Tenant	Khatedar Khasra No.	Annual rent paid by him	Average annual income for past 3 years	Net income (5-4)
1	2	3	4	5	6

Collector.........Dated..............No......Copy forwarded to the:-

Collector.........Form 14(See rule 24)Ledger of Receipts and Expenditure in respect of the lands of which temporary possession is acquired by the Government

RECEIPTS
Date	Ledger folio No.	Particulars of receipt	Amount	Initials of Officer
1	2	3	4	5

EXPENDITURE
Date	Ledger folio No.	Particulars of expenditure	Amount	Initials of Officer
1	2	3	4	5

Form 15A(See rule 24)Ledger Folio No.............Ledger BookName of the owner................Area of the Land.................Survey or Plot and Plan No.............. Village..........Tehsil............ District...........Date of taking possession.............

EXPENDITURE
Date	Ref. of voucher or challan No.	Particulars of Expenditure	Initials of the Officer
Labour charges	Cost of material	Misc. Charges
8	9	10	11	12	13

Form 15B(See rule 24)Register of Annual Account of Receipts and Expenditure of LandName of the owner................ Village........... Tehsil...............Area of land........Survey or plot No...........Date of taking possession...........

Nature of Receipts/Expenditure
I Year	II Year	III Year	IV Year	V Year
Receipt/ Exp.	Receipt/ Exp.	Receipt/ Exp.	Receipt/ Exp.	Receipt/ Exp.
1234

Nature of Receipts/Expenditure
VI Year	VII Year	VIII Year	IX Year	X Year
Receipt/ Exp.	Receipt/ Exp.	Receipt/ Exp.	Receipt/ Exp.	Receipt/ Exp.
1234
			TotalReceipts...................Expenditure.............DistrictSoil Conservation Officers.

No. of receipt

Particulars of Receipt

Initials of the Officer

Labour charges

Cost of material

Misc. Charges