Section 7 in The Rajasthan Land Revenue (Eviction of Trespasser) Rules, 1975
7. Food and clothing from private sources.
- A civil prisoner under these rules can supplement his diet and clothing from his private sources.Form A(See Rule 3)Notice under section 91 of the Rajasthan Land Revenue Act, 1956In the Court of Tehsildar.................District...............Miscellaneous Case No of 19.State........Versus................. .AB..................................S/o.....Caste....................Resident of....................Whereas you have committed trespass on Government unoccupied land belonging to Khasra number......................of village......... Tehsil..................measuring......................during............the agricultural..............year...........Notice is hereby given to you that you should vacate the said land before............... (date) or to appear in person or by a pleader on the............. day.............of............19......at.....O'clock in the........noon and to show cause why penalty for committing trespass during the said agricultural year on the said land should not be imposed up to 50 times the annual rent or assessment as the case may be. Take further notice that you had committed trespass on the same land in the agricultural year.......This notice is being given to you in respect of subsequent trespass in the year you are required to show cause who you should not be committed to civil prison for a term which may extend to three months and to pay penalty upto 50 times the annual rent or assessment as the case may be.Also take notice that on you failure to appear on the said date, time and place, the case shall be decided in you absence.Given under my hand and the seal of the Court, this day of 19...........Tehsildar....................Tehsil*Seal*Strike out if not applicable.Form B(See Rule 4)Warrant of arrest in execution of order under section 91 of the Rajasthan Land Revenue Act, 1956In the court of Tehsildar.................District..............Miscellaneous Case No................of 19 State................ versus.................AB............S/o.............Caste......Resident of..............Whereas Shri................... S/o............... Caste........Resident of..............was..........ordered..........to..........be..........committed to..........civil..........prison..........in the above noted case:There are to command you to arrest the said Shri...................and to bring him before the court with all convenient speed.You are further commanded to return this warrant on or before the..........day of............19.............with an endorsement certifying the day on which and the manner in which it has been executed, of the reasons why it has not been executed.Given under my hand and the seal of the court, this.............day......... of 19....SealTehsildar........TehsilForm C(See Rule 5)Warrant of committal of trespasser to civil Jail under section 91 of the Rajasthan Land Revenue Act, 1956In the court of Tehsildar...............District...............Miscellaneous Case No...............................of.........................19 State.............. Versus...........AB.........S/o...........Caste........Resident of...............ToThe Officer Incharge of the JailAt..................Whereas...............who...........has.........been brought before this.....day of...............19......under a warrant of the order made and pronounced by the said court, on the.............day of..........19...and by which order it was directed that the said Shri.................should be committed to civil prison.............. for committing sub-sequent trespass on unoccupied Government Land;You are hereby commanded and required to take and receive the said Shri.................. into...........the..............civil prison and keep him imprisoned therein for a period not exceeding.........................Given under my signature and the seal of the court, this..........day of...........19......................SealTehsildar...................Tehsil
