A (Above Referred to )
B (above referred to )
Signed by the abovenamed in the presence ofSigned by the abovenamed in the presence ofPlans to be attached in terms of the lease.[Seal of the Collector]Form V(See Rule 30)Form of agreement for exchange of plot to be executed by villagers removing to a new village-siteAgreement executed the ...................... day of ...................... 19.....................by A.B. resident of ........................ in the ....................... taluka.Whereas the State Government have been pleased to sanction a change being made in the position of the site of the village in the taluka ...................... district and in pursuance of such sanction, the following plot of ground has been allotted to me in the new site in exchange for the plot held by me in the old site, namely, the piece of land bounded as follows, that is to say on the North by ....................... on the South by ........................ on the East by ....................... on the West by ....................... measuring ........................ metres in length from North to South, and metres in length from East to West and comprising about ...................... square metres ........................ in superficial areas and bearing No. ........................ in the Land Records.I do hereby agree, in consideration of the allotment to me of the new plot of land aforesaid, as follows, namely-(1)That all may rights, title and interest in any land whatsoever, situate within the old site of the said village, shall be deemed to be and is hereby surrendered to the State Government together with the trees standing therein and all rights over or other benefits arising out of or enjoyed by me in respect of the said land;(2)That if the area of the plot allotted to me in the new site is in excess of the plot surrendered by me, I shall pay occupancy price for the additional area at the rate of Rs per sq. metre.(3)That I should hold the price of land aforesaid in the new site from the date of this agreement on the same terms and with the same rights and subject to the same liabilities as would apply to my tenure of the plot held be me in the old site, if I continued to be the holder thereof. In witness whereof I have thereto set my hand the day and year aforesaid. Written bySigned and delivered by .......................... in our presenceForm VI[See Rule 33 (4)]This INDENTURE made the day of the month of year in the year of the Republic of India between the Governor of the State of Maharashtra (hereinafter called the lessor which expression where the context so admits shall include his successors in office, and assigns) of the one part and [.........................] (name of the person) of ......................... (address and occupation) (hereinafter referred to as "the lessee" which expression shall where the context so admits be deemed to include his heirs, executors, administrators, representatives and their permitted assigns) [.........................] and [.........................] (name of person) of ......................... (address and occupation) and ......................... (name of person) of ......................... (address and occupation) (hereinafter referred to as "the lessee" which expression shall where the context so admits be deemed to include their respective heirs, executors, administrators, representatives and their permitted assigns) [.........................] and (name of person) of (address) and ......................... (name of person) of ......................... (address), all carrying on business in partnership at ......................... (address of the firm or syndicate) under the name and style of (name of the firm or a syndicate) registered under ......................... (Act under which registered) (hereinafter referred to as "the lessees" which expression shall where the context so admits be deemed to include all the partners of the said firm or members of the said syndicate, their representative, heirs executors, administrators and permitted assigns) [.........................] and [.........................] (name of the company) a company registered under ......................... (Act under which incorporated and having its registered office at .......................... (address) (hereinafter referred to as "the lessee") which expression shall where the context so admits be deemed to include its successors and permitted assigns and [.........................] (name of the Society) of ......................... (address of the Society), a cooperative society registered or deemed to be registered under the Maharashtra cooperative Societies Act, 1960 (Maharashtra XXIV of 1961) hereinafter referred to as "the lessee" which expression where the context, so admits the deemed to include its administrator and legal representatives (and permitted assigns) of the other part.Witness:- That in consideration of the rents and royalties, covenants and agreements by and in these presents reserved and contained and on the part of the lessee/s to be paid, observed and performed, the lessor doth here in demise unto the lessee/s the land measuring about ......................... situated at the ......................... district ......................... as described and delineated in the plan hereto annexed, and therein surrounded by the boundary lines (hereinafter called the "said land") to hold for a period of twenty-five years commencing on ......................... and ending on ......................... that the purposes and subject to the terms and conditions set forth below, namely:-1. (a) The lessee/s shall utilise the said lands exclusively for the manufacture, storage and sale of salt and its by-products and for the words connected therewith, and shall not utilise it for any other purpose.
Explanation. - Erection of residential quarters for the employees of the lessee/s shall not be treated as a purpose other than one connected with works aforesaid.(b)If the said land is not used for the purpose for which it is granted in 3 consecutive years, the lessor may resume the said land without payment of any compensation.(c)The lessee/s shall obtain from the Salt Commissioner, Government of India, New Delhi, the requisite licence for manufacture of salt under the Central Excise Rules, 1944, before starting the manufacture of any salt and shall not manufacture any salt without such licence. If the lessee/s manufacture salt without such a licence, the lease is liable to be terminated and land resumed by the State Government without payment of any compensation.2. The lessee may, on the expiry of the period of ......................... years of this lease, extend the same for such further period and on such terms and conditions as may then be agreed to between the parties.
3. The lessor or the lessee/s shall be at liberty to determine the lease on giving notice such notice being given at the close of the salt manufacturing season and shall have effect at once, but six months from the date of notice will be allowed for the removal of the salt belonging to the lessee/s. All salt not removed within that period shall be forfeited to the lessor, provided that, the lessor shall not be entitled to determine the lease as aforesaid for any reason except that such determination becomes necessary as a result of Government embarking upon a policy of nationalisation or for reason described in clauses 1 to 19 of this lease.
4. On the expiry of the lease, or the determination of this lease if it is determined before its expiry in accordance with the terms of this lease, the lessee/s shall leave the said lands in such order as in consistent with the due performance of this lease with all works erected or made thereon as they are, provided that any machinery erected by them/him may be removed. The lessee/s shall be entitled to such compensation for the expenditure that he/they may have incurred in respect of the works or the fair value thereof on the date of termination of this lease whichever is less, as may be determined by the Salt Commissioner for India in case the lease is terminated before the expiry of the term as a result of Government embarking on the policy of nationalisation. Provided always that, if the lease is cancelled for the reason described in clauses 1 to 19 of this lease, no compensation of any kind shall be payable to the lessee/s. In other cases, Rules 112 and 114 of the Central Excise Rules, 1944, will apply with regard to payment of compensation to the licensees.
5. The lessor reserves to himself the right to any quarries, mines, veins, and beds of coal, lead, stone, flag, or other minerals in or on the said land with liberty to himself and his employees to enter and search for such minerals and to dig and carry them away doing as little damage to the lessee's works and interfering as little with their works as possible. The lessor further reserves to himself the right to levy a royalty on the quantity of finished by-products at the time of removal from the said lands if the Government of Maharashtra so direct and at such rate as the Government may decide.
6. The lessee/s shall as from during the subsistence of the lease pay yearly rent at the rate of Rs. ......................... (Rupees) of the said lease. He/They shall pay in addition such sum to Salt Department if required by that Department.
7. The lessee/s shall duly observe the terms and conditions of the licence referred to in Clause I (c) above or any statutory modification thereof which the Government of India may in their discretion make. In case of withdrawal or cancellation of such licence by the Government of India for any reason, this lease shall automatically become inoperative, until such licence is renewed or restored to the lessee/s.
8. The Lessee/s shall carrying out and maintain at all times at their own cost to the satisfaction of the officer authorised in that behalf by the Salt Commissioner, quarters of Government Officers and establishment, as may be considered necessary by the said officer.
9. The Lessee/s shall, to the satisfaction of the authorised officer, carry out at their own cost all the necessary works, changes and repairs connected with the manufacture of salt.
10. Except with the written consent of the lessor previously obtained, the lessese/s shall not assign, underlet or part with the possession of the said lands or any portion thereof and shall not transfer by way of sale, gift or otherwise the powers hereby granted to or interest vested in him/them, provided that, nothing herein contained shall prevent the lessee/s at any time from taking any partner into the business carried on by him/them under the present lease after obtaining the previous approval of the authorised officer.
11. The lessee/s shall exercise due diligence and shall give effect to the advice given by the authorised officer or the Salt Commissioner for India in the manufacture of salt and by-products.
12. The lessee/s shall comply with such rules in respect of storage and sale of salt as may be in operation under any law for the time being in force.
13. No salt and by-products thereof which are inferior to the standard laid down for the factory from time to time by (an officer authorised in that behalf by the Salt Commissioner) shall be stored and the authorised officer shall have power to order for this purpose the chemical analysis of the salt and by-products by such person as he may appoint. The said officer may direct that all salt and by-products which on analysis are found to fall below the standard fixed above shall be destroyed at the lessee's expense, (or that it may be stored or otherwise disposed of separately from the salt and by products which confirm to the standard and the decision of the authorised officer or the Salt Commissioner for India on this point shall be final.
14. If notice of termination of the lease as provided in Clause 3 of this lease is given either by the lessee or by the lessor, the lessee/s shall pay all sums due or falling due to the lessor upto the close of the official year in which such notice is given.
15. Any sums due by the lessee to the lessor under this lease shall be recoverable as arrears of land revenue.
16. In case the lessor elects not to determine the lease on the happening of any of the events stated in Clause 19 of this lease, the lessee shall be bound to pay unto the lessor such sum or sums not exceeding Rs. 500 on each occasion of default as may be determined by the said officer whose decision shall be final and binding on the lessees.
17. (a) The lessor or the Government of India shall have the right to purchase or acquire or shall be entitled to the right of first option of purchasing or acquiring every year 25 per cent of the salt produced by the lessee/s on the said lands and the lessee/s shall in any season, in which notice is given to him before the 15th January, store at his own expense and keep in service 15 per cent of the salt manufactured in the leased land in the season. Such salt shall be termed "Government Reserve". The lessor will have the option to purchase it as such rate as may be decided by the lessor from time to time, provided that, the Government Reserve of one season shall be released for disposal by the lessee as it is replaced by equal quantity of new salt of the succeeding season.
(b)No charge shall be mad by the lessee in respect of the space on which salt so reserved is stored unless the normal storage capacity of the platform or platforms attached to the land is exceeded in which case the lessor shall pay for such additional arrangement as may be necessary.18. In case of any dispute arising between the lessor and the lessee/s or of any difference of opinion as to the interpretation of the terms of this lease of the obligations, the matter shall be referred to the Salt Commissioner for India, whose decision shall be final and binding on both the parties.
19. Subject to the foregoing conditions, the lessee/s shall continue to enjoy the said lands undisturbed for the said terms of years. In case, however, there is any breach of any of the above conditions, or in case the lessee/s makes/make default in making the payment of any sum due to the lessor for over two months from the date of its falling due, or in case the licence referred to in Clause 7 is cancelled or forfeited, the lessor may determine the lease forthwith. However, after such determination, the lease may be re-granted for such further period, and on such terms and conditions as may then be mutually agreed upon.
20. The above lease is subject to revision according to any change in policy in relation to salt as a result of negotiation between the Government of India and the Government of the State of Maharashtra.
21. The land shall be liable to resumption, in case it is not used for the manufacture of salt or in case it is used for any purpose other than the manufacture of salt.
22. The land shall be liable to resumption, wholly or in part, in case it is required for Government purposes, on payment of compensation for improvements, if any, made by the lessee at original cost minus depreciation.
In witness of the due execution of this agreement the parties have hereunder set their hands and seals the day and the year first above writtenSigned and delivered by[Seal of the Collector]Shri .......................................Collector of ...........................By order and in the name of the Governor of Maharashtra in presence of(2)Signed and delivered by(3)For and on behalf of the(2)in the presence ofForm VIIForm of Licence of Aerial Projection etc. (E.G. Balconies over Government Land)This indenture made the ......................... day of ......................... one thousand nine hundred and ......................... between the Government of Maharashtra (hereinafter referred to as "the Government") of the one part and of ......................... (hereinafter referred to as "the licensee") (which expression shall, unless it is excluded by or repugnant to the context, include his heirs, executors, administrator and assigns) of the other part.Whereas, the State Government is possessed of and absolutely entitled in perpetuity free from encumbrances to the piece of land measuring approximately square metres and situate ......................... in the (village) ......................... taluka of the ......................... district and bearing Survey No. and boundedOn the North byOn the East byOn the West byOn the South by and of the shape and approximate dimensions shown in the sketch, [.........................] hereto annexed (hereinafter referred to as "the land");And whereas, the licensee wishes to construct [.........................] on the said land (hereinafter referred to as "the said projection");Note. - The sketch should show clearly the position of the plot relative to the road boundary, the centre line of the road and the nearest mile or furlong stone.And whereas the licensee has applied for permission to construct the said projection over the said lands .........................,And whereas, the Collector of ......................... has agreed to grant such permission on the terms and conditions hereinafter mentioned;Now, this indenture witnesseth that in consideration of the payment by the licensee of the sum hereby reserved and of the conditions hereafter contained and on the part of the licensee to be observed and performed, the Collector hereby grants to the licensee permission to construct the said projection over the said land, subject to the following conditions, namely. -(1)The licensee shall pay to Government every year during the continuance of his licence at the office of the Collector on the first day of ......................... the ......................... annual sum of Rs. .........................in cash, the first of such payment to be made on the day of(2)The licence shall not without the previous permission in writing of the Collector extend or add to the said projection.(3)The permission hereby granted shall not in any way be deemed to convey to the licensee any right to, or over, or any interest in, the said land or any easements thereof any right to put up pots or supports on the said land for the said projection.(4)In case the licensee?s building to which the said projection is attached falls down or is destroyed by fire, earthquake, storm or as a result of civil commotion or by any other cause whatsoever or is re-constructed this licence shall immediately determine, and the licensee shall not be entitled to claim any right to put a similar projection in respect of any building which may be constructed in lieu of the building fallen or destroyed as aforesaid.(5)The Collector may cancel this licence at any time by giving to the licensee one month?s notice in writing of his intention, and at the expiration of such period, this licence shall cease and be void.(6)During the subsistence of this licence, the said projection shall be deemed to have been constructed and continued by the consent and permission in writing of the Collector so that the right of the licensee to any easements on the said land shall not become absolute or indefeasible by lapse of timeIn witness where of ......................... the Collector of ......................... District has on behalf of the Government of Maharashtra hereto set his hand and seal of his office the day and year first above written.Signature of the Collector.In the presence of-2.
I accept the above conditionsSignature of the licensee in the presence of(Note. - This licence requires one-rupee stamp and does not require registration).Form VIII(See Rule 39)Form of Agreement(permission to lay underground water mains and pipes)This Agreement made the ......................... day of ......................... one thousand nine hundred and ......................... between the Government of Maharashtra (hereinafter referred to as the "Government") of the one part and ......................... inhabitant of ......................... in the district of ......................... a company incorporated under the Companies Act, 1956 and having its registered office at ......................... hereinafter called the "licensee" which expression shall, unless it be repugnant to the meaning or context thereof include his heirs, executors, administrators/its successors and permitted assign) of the other part.Whereas, the licensee applied to the Government for permission licence to lay underground water mains/pipes underneath/along the Government road/road-side land in charge of the ......................... Department as drawn on/ land the plan No. ......................... hereto annexed and therein coloured hereinafter referred to as "the said water mains/pipes");And the Government doth hereby grant such permission and licence in the licensee upon the following terms and conditions:(1)The said water mains/pipes shall be laid at a depth of not less than 0.91 metre for mains/0.46 metre for pipes below the level of the Government land/road/road-side land/road the exact alignment being settlement in consultation with the Collector of ......................... (hereinafter referred to as "the Collector") before starting the work.(2)Where the said mains/pipes cross the road, the word of ......................... laying/with repairing/finally removing the same shall be carried out in width of the road with suitable precautions for the convenience and safety in the traffic. One-half of the road shall not be opened up until the other side is made passable for traffic. All necessary precautions shall be taken to prevent accidents by providing suitable fencing by day and fencing and lights at night.(3)The portion of the Government road/road side land/land which will be dug up for the purpose of laying or removing the said water mains/pipes or carrying out repairs thereto, shall be restored to its original condition at the expense of the licensee.(4)Where the surface of the Government road/road side land/land will be opened up is a higher type such as asphalt, tar, cement concrete, or the like, the work of opening and restoring it to its original condition shall be carried out by Government at the entire cost of licensee who shall pay the same forthwith on demand and which, if unpaid, may be recovered from the licensee as arrears of land revenue. The decision of the Collector as to the amount of cost incurred shall be final. Where the surface is other than the higher type as aforesaid, the work shall be carried out by the licensee at his cost to the entire satisfaction of the Collector or his representative duly authorized by him in this behalf.(5)The licensee shall have no right or interest whatever in or over the said Government road/road side land/land save merely the licence to enter upon the same for the purpose of carrying out necessary operations on the said water mans/pipes during the continuance of this agreement.(6)The Government does not guarantee the preservation of the licensee?s property for injury.(7)The licensee shall be solely liable for any loss or injury which any person may sustain by reason of any defect or want or repairs in any of the said water mans/pipes or as a/result of any carelessness or negligence or misconduct of his/its employees in laying, repairing or finally removing the said water mains/pipes and the licensee shall indemnify and keep indemnified the Government against all claims, demands, liabilities and expenses which Government may be put to on account of any claim made in this behalf.(8)The licensee shall at his/its own expense maintain the said water mains/pipes in a proper state of repairs and make good immediately any damage which might be caused to the surface of the Government road/road side land/land or to other Government property through leakage or any other cause whatsoever, to the entire satisfaction of the Collector or his representative duly authorized as foresaid.(9)In the event of its being found necessary at any time to carry out any alterations to the road or other land which will necessitate the removal and relaying of the said mains/pipes the cost of such removal and relaying shall be borne by the licensee.(10)On the failure of the licensee to observe any of the conditions of this agreement, the Collector shall be at liberty to cancel this agreement and, if necessary, to remove the said mains/pipes on the expiry of three months notice and the licensee shall be held liable for the expenses so incureed by the Collector.(11)The Government shall at all times be at liberty to terminate this agreement by giving three months notice to that effect in which case the licensee shall not be entitled to any compensation on account of the termination of this agreement.(12)The licensee shall not commence the work of laying the said water mains/pipes to do any other act subsequent thereto, without having previously obtained the permission in writing of the Collector.(13)The licensee shall pay to the Government a fee of Rs. 10 for opening the Government road/road side land/land whenever the water mains/pipes are first laid underneath the road/road side land/land and also rent of [Rs. .........................] per annum in advance every year on or about the 1st April for the use of the road/road side land/land.(14)The licensee shall before the commencement of the work of making the said water mains/pipes pay to the Collector a deposit of Rs. which shall be forfeited to Government whole or in part if the opinion of the Collector any of the above conditions are not duly complied with the satisfaction of the Collector or his representative authorized as aforesaid.(15)If and whenever any part of the sum payable by the licensee under this agreement shall be in arrears, the same shall be recoverable from the licensee as an arrear of land revenue in accordance with the provisions of the Maharashtra Land Revenue Code, 1966 and the rules made thereunder without prejudice to any other remedies which may be open to Government in this behalf.(16)The licensee shall bear the cost of preparation, stamping and execution of this agreement.(17)Any difference of opinion between the licensee and the Collector in connection with this agreement shall be referred to the Commissioner ......................... and his decision shall be final and binding on the licensee.(18)A notice or other document to be given to or served upon the licensee may be given or served on, on behalf of Government by the Collector and any such notice or document shall be deemed to have been duly given to, or served the licensee, if it is delivered at the last known address of licensee/the registered office of the company or sent by registered post to his address/the registered address of the company.(19)This licence is granted subject to the provisions of the Maharashtra Land Revenue Code, 1966 and the rules made thereunder.In witness whereof, the Collector for and on behalf of the Governor of Maharashtra has set his hand and the seal of his office [and .........................] the licensee has set his hand (1) ......................... and (2) [......................... respectively] have for and on behalf of the company in pursuance of a resolution of the Board, dated ......................... set their hands and the seal of the Company has been affixed hereto the day and year first above written signed, sealed and delivered by ......................... on behalf of the Governor of ......................... Maharashtra in the ......................... presence of Collector of .........................
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signed, sealed and delivered by........................ onbehalf of the Company, and the common seal of the Company hasbeen affixed in the presence of-
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signed and delivered by the above named in the presenceof-1.2.
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2.
[Official Seal]The common seal of the Company has been ........................... affixed hereto, pursuant ........................... to a resolution of the Board of ...........................Directors, dated theDay of ........................... 19........................... inThe presence of2.
DirectorsIn witness whereof Collector of hath on behalf of the Governor of Maharashtra set his hand and the seal of his office and shri ............................ hath set his hand, hereunto, the day and the year first above written.Signed, sealed and delivered by Collector of2.
Signed and delivered by the above named ShriIn the presence of-2.
N.B. - Plan to be attached.Form X[See Rule 39(4)]Form of AgreementTo be used when permission is granted for construction of a cesspool on Government landThis agreement made the ............................ day of ............................ one thousand nine hundred and ............................ between the Governor of Maharashtra (hereinafter referred to as "the Government" which expression shall, unless excluded by or repugnant to the context, include his successors in officer and assigns), of the one part, and Shri ............................ in habitant of ............................ in the Taluka of the ............................ district (hereinafter referred to as "the applicant", which expression shall unless excluded by or repugnant to the context include his heirs, executors, administrators and assigns) of the other part:Whereas the applicant on or about the ............................ day of ............................ applied to the Government for permission and licence to construct an underground cess-pool for stagnant water in ............................ square metres, in area, be the same a little more or less, situate in measuring ............................ square metres, in area, be the same a little more particularly delineated on the site plan hereto annexed and signed for the purpose of identification by the parties hereto (hereinafter referred to as "the said land")And the Government doth hereby grant such permission and licence to the applicant upon the following terms and conditions:-(1)The applicant is hereby permitted to construct or cause to be constructed as underground cess-pool at a depth of ............................ metre below the ground level (hereinafter referred to as "the said cess-pool") for the purpose aforesaid and to keep it for a period of ............................ years only commencing from the ............................ day of ............................ and in consideration thereof the applicant shall pay to the Government annually in advance a sum of Rs. ............................ on the ............................ day of in each year during the aforesaid period of ............................ years.(2)The applicant shall take necessary precautions to prevent accident due to any excavations made by him on the said land in connection with the construction or re-construction of or any subsequent repairs to the said cess-pool, by providing suitable fencing by day and fencing and lights at night.(3)The applicant shall, at his own cost, maintain the said cess-pool in a proper state of repair, and make good immediately any damage which the existence of the said cess-pool under the said land may through overflow of water or any other cause whatsoever at any time cause to (the surfacing or said slopes or berms of the said road or to ) the said land, as the case may be.(4)The said land or any other Government land which may be dug up for the purpose of repairing or reconstructing the said cess-pool shall be restored by the applicant to its original condition at his expense to the entire satisfaction of the Collector of ............................ (hereinafter referred to as "the Collector") or his representative and on his failure so to restore the same, it shall be restored by the Collector and the cost of such restoration shall be recovered from the applicant as an arrear of land revenue under the provisions of the Maharashtra Land Revenue Code, 1966.(5)The licence granted by this agreement shall be subject to the provisions of the Maharashtra Land Revenue Code, 1966 and the rules and orders from time to time made or issued thereunder.(6)In the event of its being at any time found necessary to carry out any work or to do anything in or upon the said cess-pool, the the cost of removing and reconstructing the said cess-pool shall be borne by the applicant.(7)The licence hereby granted shall not be constructed to create a tenancy in favour of the applicant in respect of the said land or any portion thereof or to give the applicant any legal right or interest in or over any portion of the said land or any claim to retain the said cess-pool under the said land, save as is expressly provided for by this agreement and the right of the Government to use or dispose of the surface soil of the said land is hereby reserved.(8)The applicant shall indemnify Government from all claims, demands, actions, suits or proceedings made or brought by any person against it, and from all costs, charges and expenses which it may have to incur by reason of or due to the exercise by the applicant of any of the privileges arising from the permission hereby given or due to the existence of the side cess-pool under the said land.(9)The Government shall not be liable for any loss or damage suffered by the applicant on account of the closing of, or stopping of, or obstruction to the said cess-pool or any other interference with the right or interests of the applicants in the said cess-pool caused by any member of the public or resulting from any action brought by any such member.(10)On the expiration of the said period of ............................ years, it shall be entirely at the discretion of the Collector to grant a fresh permission to keep the said cess-pool under the said land, on such terms as to payment of any money and as to the period of occupation or user thereof as may then be agreed upon.(11)On the expiration of the said period of ............................ years, agreement shall cease and determine and the applicant shall unless he has obtained a fresh licence to keep the said cess-pool at his own cost and deliver over the possession of the said land within the period of three months from the date of expiry of the said period of years, and if the said land has to be dug up for the removal of the said cess-pool, he shall also at his own cost make good any damage and restore the said land to its original condition, the Government shall be at liberty to re-enter on the said land, to take possession thereof, to remove the said cess-pool, and to restore the said land to its original condition a the case may be, at the cost of the applicant. The cost of such removal or restoration as the case may be is recoverable from the applicant as the arrear of land revenue.(12)The applicant shall bear the cost of the preparation, execution and stamping of this agreement.(13)If the applicant or any person acting on his behalf commits a breach of any of the conditions of this agreement hereinbefore mentioned, the Government shall be at liberty to cancel the licence hereby granted and to terminate this agreement and thereupon the consequences mentioned in Clause(11) above shall follow, as if the said period of ............................ years had expired.(14)If and whenever any part of the sum payable by the licensee under this agreement shall be in arrears the same shall be recoverable from the applicant as an arrear of land revenue in accordance with the provisions of the Maharashtra Land Revenue Code, 1966 and the rules made thereunder.In witness whereof ............................. Collector of ............................ hath on behalf of the Governor of Maharashtra set his hand and the seal of the office and Shri. ............................ hath set his hand, hereunto, ............................ the day and the year first above-written.Signed, sealed and delivered by Collector of In the presence ofSigned and delivered by the above named Shri. ............................ in the presence of[Official Seal]N.B. - Plan to be attached.Form XI(See Rule 39)(Permission to erect poles, towers, stay roads, or stay rails for head cables etc.)This agreement made the ............................ day of ............................ one thousand nine hundred and ............................ between the Governor of Maharashtra (hereinafter referred to as "the Government" of the one part and ............................ a Company incorporated under the provisions of the Indian Companies Act, 1956 (I of 1956), and having its registered office at ............................ (hereinafter referred to as "the Company" which expression shall, unless excluded by or repugnant to the context, include its successors and assigns) of the other part.Whereas the Company applied to the Government for permission and licence to erect poles, towers, stay roads and stay rails for overhead cables along ............................ Government roads and land in charge of the [.............................] Departments and within the Company's licensed area in the District, as shown on Plan No. ............................ hereto annexed and ............................ therein coloured.And the Government doth hereby grant such permission and licence to the Company upon the following terms and conditions, namely-(1)The poles shall be erected by the Company in such places as may be approved by the Collector of ............................. (hereinafter referred to as "the Collector"). The said poles and the aerial wires shall be maintained in good condition in accordance with the provisions of the Indian Electricity Act, 1910/Law applicable for the time being in force and the rules thereunder and the entire satisfaction in all respects of the Collector.(2)All poles shall be painted with white or aluminium paint up to a height of at least 3.05 metres from the ground level, such painting, being renewed as may be necessary to keep it in good condition so as to be clearly visible to drivers of vehicles at all times.(3)Where the surface of the road dug up for holes made for the poles is a higher type such as asphalt, tar, cement, concrete and the like the work of properly filling the holes shall be carried out by Government at the entire cost of the Company and the berms, if any, kerbing or any other part of the road which may be dug up or disturbed while erecting the poles or carrying out repairs to or removing the same shall be restored by the Collector to their original condition at the entire cost of the Company which shall pay the same forthwith on demand and which, if unpaid, may be recovered as arrears of land revenue. The decision of the Collector as to the amount of the cost so incurred shall be final. Where the surface is other than of a higher type as aforesaid the work shall be carried out by the Company as its cost to the entire satisfaction of the Collector or his representative.(4)The Company shall pay to the Government annually in advance rent of 25 paise per pole/50 paise per tower, stay rod or stay rail on the first day of April, for the use of the Government land or road.(5)The Company shall have no right or interest whatever in or over the said road/land save merely the licence to enter upon it for the purpose of carrying out necessary operations on its plant during the continuance of this agreement.(6)The Government does not guarantee the preservation's of the Company's property from injury.(7)The Company shall be solely liable for any loss or injury which any person may sustain by reason of any defect or want of any repairs in any of its plants, or as a result of any carelessness or negligence or misconduct of its employees in the erection, setting up or use of the plant and the Company may indemnify and keep indemnified the Government against all claims, demands, liabilities and expenses to which Government may be put to on account of any claim made in this behalf.(8)The Company shall at its own expense maintain poles, towers, stay rods and stay rails for overhead cables in proper state of repairs and make good immediately any damage which might be caused to the surface of the road/road-side land/land or to other property of Government to the entire satisfaction of the Collector or his representative duly authorised by him on that behalf.(9)Subject to the provisions of sub-sections(3) and (4) of Section 18 the Indian Electricity Act, 1910, no tree on the road-side shall be cut or mutilated in any way by the Company without obtaining the previous permission in writing of the Collector and without paying to Government such compensation as may be fixed by the Collector for so doing, the lopped off wood or branches in all cases being handed over by the Company to the Collector. The ends of the lopped off branches shall be neatly sawn off and coated with tar by the Company. The said work shall be done by the Company in a manner approved by the Collector or his representative aforesaid.(10)All overhead and straining wires which may be put up shall provide a clear headway of not less than 7.92 metres and where the wires cross the road, they shall be laid at a height of not less than 7.62 metres from the level of the road or other Government land.(11)The Company shall, at its own cost and without any claim for compensation remove the poles, tower, stay rods or stay rails, if and when so required by the Collector on three months notice.(12)In the event of its being at any time found necessary to carry out alteration to the road or any other land which may necessitate the removal and re-erection of the poles, towers, stay rods or stay rails, the cost of removal and re-erection of the same shall be borne by the Company.(13)The licence granted hereunder shall remain in force a period of ............................. years commencing from the day of 19.(14)On the Company's failure to observe any of the conditions of this agreement, the Government shall be at liberty to terminate the agreement and if necessary to remove the towers, the stay rods or the stay rails on the expiry of three months? notice, and the Company shall be liable for the expenses so incurred by the Government.(15)If and whenever any part of sum payable by the Company under this agreement shall be in arrears, the same shall be recoverable from the Company as an arrear of land revenue in accordance with the provisions of the Maharashtra Land Revenue Code, 1966, and the rules made thereunder without prejudice to any other remedies which may be open to Government.(16)The company shall bear the cost of the preparation, stamping and execution of this agreement.(17)Any difference of opinion between the Company and the Government in connection with this agreement shall be referred to the Commissioner of ..............................., and his decision shall be final and binding on the Company.(18)Any notice or other document to be given to or served upon the Company may be given or served on behalf of Government by the Collector, and any such notice or document shall be deemed to have been duly given to or served on the Company, if it is delivered at the registered office of the Company or sent by the registered post to the registered address for the time being of the Company.(19)This licence is granted subject to the provisions of the Maharashtra Land Revenue Code, 1966, and the Rules made thereunder.In witness whereof the Collector ............................. on behalf of the Governor of Maharashtra hath set his hand and the seal of his office hereto and the common seal of the Company has been affixed hereto the day and year first above written.Signed, sealed and delivered by the Collector of ............................. on behalf of the Governor or Maharashtra in the presence of ............................. [Official Seal]2.
The common seal of the Company has been affixed hereto pursuant to a resolution of the Board of Directors, dated the .............................. day of .............................. 19 ............................... in the presence of-1.
[The seal of the Company]2.
DirectorForm XII[See Rule 42 (1) (a) and Rule 45](Form of Agreement to be passed by persons intending to become occupancy of land situated in non-urban areas)AgreementToThe Tahsildar,............................... taluka ............................... district ...............................I, A.B. of agree on behalf of myself and my heirs, executors, administrators and assigns to occupy the land specified in Schedule I appended hereto (hereinafter referred to as the said land) on the conditions stated below, and I pray that my name may be entered in the land records as occupant of the said land.Conditions1. I will pay the land revenue from time to time lawfully due in respect of the said to wit; as assessment the sum of Rs. ................................. (being at the rate of per or at such lower rate as is leviable under the rule for the time being in force and applicable to such land) for the period of ................................ years commencing on and thereafter, I will pay such assessment for such further periods as may from time be fixed by lawful authority.
2. Use. - I will not without the previous sanction of the Collector use or permit the use of the said land and the building erected or to be erected thereon for any purpose other [than] .
3. Building. - I will erect and complete on the said [land] of a substantial and permanent description within a period of years from the date hereto or within such period as may be fixed by lawful authority. I will in regard hereto duly comply in every respect with the building regulations contained in clauses ................................ of the Second Schedule hereto:
4. Reservation of margin. - If at any future date the Collector shall give me notice in writing that a strip from the margin of the said land not more than ................................ metres in depth is required by Government for the purposes of a road, I will, at the expiration of one month after receipt of such notice, quietly surrender and hand over possession of such strip to the Collector in consideration receiving from Government in exchange and as full compensation therefor a sum equivalent to ( ) times the assessment proportionately payable upon the strip so surrendered:
Provided that, where the materials of any gate, wall, pavement or other such authorised erection or construction on such strip cannot in the opinion of the Collector be removed without appreciable loss, such further compensation on this account shall be paid to me as the Collector may deem fit.5. Liability of rates. - I will pay all taxes, rates, and cesses leviable in respect of the said land.
6. Tenure. - [(a)] I, may heirs, executors, administrators and approved assigns shall not any time transfer the said land or any portion thereof or any interest therein without the previous written sanction of the State Government.
(b)[] I, my heirs, assigns and legal representatives shall not at any time by partition, inheritance, lease, mortgage or otherwise howsoever transfer the said land except as a whole or allow any portion of it to be cultivated, used or occupied by any other person so as to divide it.7. [(a)] Transfer. - I will not dispose of the land except along with the construction thereon and the factory plant and other installations, if any, and the land so disposed of shall not be used for the purpose other than the purpose for which it was initially granted, without the permission of the State Government.
(b)I will not sub-divide the land or dispose of any such sub-division without the permission of the State Government.(c)In case I dispose of the land along with the factory plant and other installations thereon by way of sale, the State Government shall be entitled to half the unearned increment and where such land is transferred without any construction aforesaid, the State Government shall be entitled to unearned increment upto 90 per cent.8. Provisions of Code applicable. - The provisions of the said Code and all rules and orders for the time being in force thereunder shall apply, to my occupation of the said land, so far as the same may be applicable.
9. Penalty clause. - (1) If I contravene any of the foregoing conditions, or any rules made under the Code and applicable in relation to my land aforesaid, the Collector may, without prejudice to any other penalty to which I may be liable under the provisions of the said Code, continue the said land in my occupation on payment of such fine and/or assessment as he may direct, unless the land is resumed under Rule 41 of the Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971.
(2)Notwithstanding anything contained in sub-clause (1) it shall be lawful for the Collector to direct the removal or alteration of any building or structure erected or used contrary to the provisions of this grant within a time prescribed in that behalf by the Collector, and on such removal or alteration not being carried out within the prescribed period, he may cause the same to be carried out and may recover the cost of carrying out the same from me as an arrear of land revenue.Map
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(The number of the conditions which are applicable should be entered condition 3 of the grant; and special conditions should be inserted in continuation)1. Building may be erected only within the area marked on the map annexed and the remaining area of the said land shall be left as an open space.
2. "Two-third" of the said land shall ordinarily be left open to the sky and only "one-half" when the land is in the Collector?s opinion of a very high value or the buildings are likely to be inhabited by the poorer clauses or in areas already densely built over such as bazars and the central parts of towns where the value of lands are very high.
3. No latrine, cess-pool or stable shall be constructed on the said land in any place which shall not have been approved for such purpose by the Collector or an officer authorised by him.
4. No buildings shall be erected in the said land with more than a ground floor and upper storely and unless it is provided with suitable access.
5. The building erected on the said land shall be used for purposes only.
6. No building erected on the said land shall be used as a place for carrying on an offensive trade.
7. In case of a residential building, the plinth shall be at least 0.61 metre from the general level of the ground.
8. No. addition to or alteration in a building shall be carried out without the previous written permission of the Collector.
9. The grant shall be subject to the following special conditions:-
(b).................................. etc.Dated the ................................ date of ................................. atForm XIII[See Rule 42 (1) (b)](Form of Agreement to be passed by persons intending to become Occupants of Land situate in Urban Area including in a Development Scheme or in other Special Cases)AgreementToThe Collector of ................................. DistrictI.A.B. ................................ of ................................. agree on behalf of myself and my heirs, executors, administrators and assigns to occupy the land specified in Schedule I appended hereto (hereinafter referred to as the said land?) on the conditions stated below, and I pray that my name be entered in the land records as occupant of the said land:Conditions1. I will pay the land revenue from time to time lawfully due in respect of the said land to wit: as assessment the sum of Rs. (being at the rate of per or at such lower rate as is leviable under the rules for the time being in force and applicable to such land) for the period of ................................. years. Thereafter, I will pay such assessment for such further period as may from time to time be fixed by lawful authority.
2. Use. - I will not use or permit the use of the said land and the building erected or to be erected thereon for any purposes other than ................................... without the previous sanction of the Collector. I will duly comply with the conditions contained in the second schedule hereto.
3. Reservation of margin. - If at any future date the Collector shall give me notice in writing that a strip from the margin of the said land not more than metres depth is required by Government for the purpose of a road, I will, at the expiration of one month after the receipt of such notice, quietly surrender and hand over possession of such strip to the Collector in consideration of receiving from the Government in exchange and as full compensation therefor a sum equivalent to ( ) times the assessment proportionately payable upon the strip so surrendered. Provided that, where the materials of any gate, wall, pavement of other such authorised erection or construction on such strip cannot in the opinion of the Collector be removed without appreciable loss, such further compensation on this account shall be paid to me as the Collector may deem fit.
4. Liability of rates. - I will pay all taxes, rates and cesses leviable in respect of the said land.
5. Tenure. - [(a)] I, my executors, administrators and approved assigns shall not at any time transfer the said land or any portion thereof or any interest therein without the previous written sanction of Government.
(b)[] I, my heirs, assigns and legal representatives shall not at any time by partition, inheritance, lease, mortgage or otherwise howsoever transfer the said land except as a whole or allow any portion of it to be cultivate, used, or occupied by any other person so as to divide it.6. [ Transfer.] - (a) I will not dispose of the land except along with the Constructions thereon and the factory plant and other installations, if any, and the land so disposed of shall not be used for the purpose other than the purpose for which it was initially granted, without the permission of the State Government.
(b)I will not sub-divide the land or dispose of any such sub-division without the permission of the Government.(c)In case I dispose of the land along with the factory plant and other installation thereon by way of sale the State Government shall be entitled to half the unearned increment and where such land is transferred without any construction aforesaid, the State Government shall be entitled to unearned increment upto 90 per cent.7. Provisions of the Code applicable. - The provisions of the said code and all rules and orders for the time being in force thereunder shall apply to my occupation of the land so far as the same may be applicable.
8. Penalty Clause. - (a) If I contravene of the foregoing conditions, or any rules made under the Code and applicable in relation to any land aforesaid the Collector may, without prejudice to any other penalty to which I may be liable under the provisions o the said Code, continue the said land in my occupation on payment of such fine and/or assessment as he may direct, unless the land is resumed under Rule 41 of the Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971.
(b)Notwithstanding anything contained in sub-clause (a) above, it shall be lawful for the Collector to direct the removal or alteration of any building or structure erected or used contrary to the provisions of this grant within a time prescribed in that behalf by prescribed period he may cause the same to be carried out and may recover out and may recover the cost of carrying out the same from me as an arrear of land revenue.Map
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II
1. The applicant shall build on the plot in accordance with the building bye-laws framed by the Municipal Corporation.
2. The grant shall be subject to the following special conditions:-
(a)that on the said land building of a substantial and permanent character shall be built within a period of ................................. years from the date hereof or within such period as may be fixed by lawful authority;(b) (c)Dated the .................................. day of ................................. atSigned A.B.We declare that A.B. who has signed this agreement is to our personal knowledge the person he represents himself to be and that he has affixed his signature hereto in our presence.(Signed)E.F.(Singed)H.G.Form XIV[See Rule 43 (a) (vi)]AgreementThis Agreement made ................................... day of .................................. 19 between the Governor of Maharashtra (hereinafter called "the Grantor"), (which expression shall, where the context so admits include his successors and assigns) of the one part AND (hereinafter called "the Grantee") (which expression shall, where the context so admits include his heirs, executors, administrators, representatives and assigns) of the other part.Whereas, the Grantee has encroached upon the piece of Government land, the full particulars of which are given in the Schedule hereto (hereinafter called "the said land") for purposes of cultivation/constructing .................................. (hereinafter referred to as "the said construction"). And whereas, the Grantee unequivaocally admits title of the Grantor to the said land;And whereas, the Grantee has requested the Grantor to grant the said land to him in occupancy rights under Section 31 of the Maharashtra Land Revenue Code, 1966 on payment of occupancy price and assessment as provided in Section 51 of the said Code:Now, this agreement witnesseth that the Grantor agree to grant the said land to the Grantee in occupancy rights on the following conditions:-(i)that the Grantee shall pay to the Grantor every year the sum of Rs. ................................ being the amount of occupancy price of the said land;(ii)that the Grantee shall pay to the Grantor every year the sum of Rs. Being the amount of assessment of the said land;(iii)that the Grantee shall pay the said assessment from ................................ until the same is enhanced in the revision settlement undertaken in accordance with the provisions of the said Code and rules made thereunder;(iv)that the Grantee shall not use the said land for any purpose other than without the permission of the Collector;(v)that the Grantee shall pay all taxes, rates and cesses and other imposts leviable in respect of the said land under any law for the time being in force;(vi)that the Grantee shall abide in force thereunder in so far as they apply to his occupation of the said land;(vii)that in the event of breach of any of the conditions of this grant, the Grantee shall be liable to the penalty provided in the Code and the rules made thereunder;In witness whereof the Governor of Maharashtra has caused the Collector of to set his hand affix his official seal (if any) hereto on his behalf and the Grantee has set his hand seal hereunto on his behalf the date and year first above writtenThe ScheduleSigned, sealed and delivered by Collector In the presence of(1)..................................(2)..................................[Seal of the Collector]Signed, sealed and delivered by the above named Grantee in the presence ofForm XV[See Rule 43 (b) (vi)]AgreementThis Agreement made this .................................... day .................................... 19 .................................... between the Governor of Maharashtra (hereinafter called "the Lessor") (which expression shall, where the context so admits, includes his successors and assigns) of the one part and ................................... (hereinafter called "the Lessee") (which expression shall, where the context so admits, includes his heirs, executors, administrators, representatives and assigns) of the other part.Whereas, the Lessee has encroached upon piece of Government land, the full particulars of which are given in the Schedule hereto (hereinafter called "the said land") for purposes of cultivation/ constructing .................................. (hereinafter referred to as the "said construction")And whereas, the Lessee unequivocally admits title of the Lessor to the said land;And whereas, the Lessee had requested the Lessor to grant the said land to him in lease-hold rights under Section 38 of the Maharashtra Land Revenue Code, 1966 on payment of occupancy price and assessment as provided in Section 51 of the said Code:Now, this agreement witness that, the Lessor agrees to lease the said land to the Lessee in leasehold rights on the following conditions:-(i)that the lease shall be for a period of thirty years from .................................... (here enter the date of encroachment);(ii)that the Lessee shall pay annually rent of Rs. .............................(iii)that the Lessee shall pay an amount of Rs. .................................. as fine for unauthorised occupation of the said land;(iv)that the Lessee shall vacate the said land without compensation if the said construction is substantially altered during the currency of the lease;(v)that the Lessee shall not use the said land for any purpose other than ................................... without the permission of the Collector;(vi)that the Lessee shall pay all taxes, rates and cesses and other imposts leviable in respect of the said land under any law for the time being in force;(vii)that the Lessee shall abide by the provisions of the Code and all rules and orders for the time being in force thereunder in so far as they apply to his occupation of the said land.(viii)that in the event of breach of any of the conditions of this lease, the Lessee shall be liable to the penalty provided in the Code and the rule made thereunder.In witness thereof the Governor of Maharashtra has caused the Collector of .................................... to set his hand and affix his official seal hereto on his behalf; and the Lessee has set his hand and seal (if any) hereunto on his behalf the date and year first abovewritten.The ScheduleSigned, sealed and delivered by Collector In the presence of(2)[Seal of the Collector]Signed, sealed and delivered by the above named Lessee in the presence of(2)Form XVI(See Rule 44)AgreementThis Agreement made this ............................... day of ............................... 19, between the Governor of Maharashtra (hereinafter called "the Government") (which expression shall, where the context so admits, include his successors and assigns) of the one part and .....(hereinafter called "the Licensee") (which expression shall, where the context so admits include his heirs, executors, administrators, representatives and assigns) of the other part.Whereas the Licensee has encroached upon the piece of Government land, the full particulars of which are given in the Schedule hereunder written and which is delienated upon the plan hereto annexed and thereon coloured (hereinafter called "the said land"), by constructing balconies/ saiwans/ projecting caves/ roof/ chabutras/ steps and carriage ways(hereinafter referred to as "the said construction") which are in existence for about ...................................... years;And whereas, the Licensee unequivocally admits title of Government to the said land;And whereas, the Licensee has requested the Government to allow him to retain the said construction without conferring any right on the Licensee in the said land, on the condition that the permission so granted to retain the said construction will not amount to grant of any interest whatsoever in the said land.And whereas, in consideration of payment of the sum of Rs. .................................... ( ) only, by the Licensee to the Government being the amount of penal licence fee for part occupation, the Licensor has agreed to take no action under the law against the Licensee for removal of the said construction.Now, this Agreement witnesseth, that upon payment by the Licensee of the said sum of Rs. ..................................... ( ) to the Government, the receipt thereof the Government hereby acknowledges, and upon the Licensee having agree to pay by way of penal licence fee a sum of Rs. ..................................... ( ) every year [on or before the] during the subsistence of this agreement, the Government agrees to allow the Licensee to retain the said construction, subject to the following conditions, namely:-1. The said construction shall be allowed to remain so long as the said land is not required by the Government for the use of the Government or for a public purpose.
2. In case the said land is required by the Government for use of Government or for any public purpose (as to which matter the Licensee shall accept as final the decision of the Government), the Licensee on being thereunto required by the Government in writing shall remove the said construction within of the receipt of the said notice, and thereupon, this agreement shall terminate. If within the period allowed in the notice the Licensee fails to remove the said construction, the Government shall be entitled to have the same removed at the cost of the Licensee in accordance with the procedure laid down in Section 45 of the Maharashtra Land Revenue Code, 1966 and the Licensee shall not be entitled to any compensation for the removal of the said construction.
3. If the building to which the said construction is attached falls down, is destroyed by fire, earthquake, storm or as a result of civil commotion or by any other cause whatsoever or is reconstructed, this agreement shall immediately terminate and the Licensee shall not be entitled to claim any right to put up a similar construction in respect of any building which may be constructed in lieu of the building fallen or destroyed as aforesaid. On removal of the said construction completely, of which notice shall be given by the Licensee to the Government this agreement shall terminate and the liability of the Licensee for payment of the annual licence fee shall cease from the date of removal or from the date of the notice, which is subsequent.
4. The licensee hereby agrees that in the event of his failure to pay the licence fee fixed hereunder on the due date, the same may be recovered from him as an arrear of land revenue.
In witness whereof, the Governor of Maharashtra has caused the Collector of .................................... to set his hand and affix his official seal hereto on his behalf and the Licensee has set his hand and seal, if any, hereunto on his behalf, the date and year first above written.The Schedule above referred toSigned, sealed and delivered by Collector of In the presence of(2)[Seal of the Collector]Signed, sealed and delivered by the above named Grantee in the presence(2)Form XVII(See Rule 44)(To be used when a cess-pool is constructed in Government land without previous permissionThis Agreement made the ................................. day of ................................ one thousand nine hundred and between the Governor of Maharashtra (hereinafter referred to as "the Government" which expression shall, unless excluded by or repugnant to the context, include his successor-in-office and assigns) of the one part, and Shri ...................................... inhabitant of ................................ in the taluka of the ................................ district (hereinafter referred to as "the applicant", which expression shall unless excluded by or repugnant to the context include his heirs, executors, administrator and assigns) of the other part.Whereas, the applicant did on or about day of .................................... constructed without the permission of the Government an underground cess-pool for stagnant water in square metres of ground (hereinafter referred to as "the said cess-pool") beneath Government [(road)] land, measuring .................................... square metres in area, be the same a little more or less, situate in the City Survey No. .................................... within the limits of the village of ...................................... in the district, which [(road)] is more particularly delineated on the site plan hereto annexed and signed for the purpose of identification by the parties hereto (hereinafter referred to as "the said land");And whereas, the Government has now agreed to grant the applicant the requisite permission and licence to retain the said cess-pool on the conditions hereinafter mentioned;And whereas, the applicant has paid in one lumpsum to the Government doth hereby grant such permission and licence to the applicant upon the following terms and conditions:(1)The applicant is hereby permitted to occupy the said land and to keep the cess-pool for the purposes aforesaid for a period of [.....................................] years only commencing applicant shall pay annually in advance a sum of rupees ..................................... (Rs. ....................................) to the Government on the day of ..................................... in each year, during the aforesaid period.(2)The applicant shall take necessary precaution to prevent accidents due to any excavations made by him on the said land or other Government land in connection with the construction, or reconstruction of, or any subsequent repairs to, the said cess-pool, by providing suitable fencing by day, and a fencing and lights at night.(3)The applicant shall, at his own cost, maintain the said cess-pool in a proper state of repair, and make good immediately any damage which the existence of the said cess-pool under the said land may through, overflow of water or any other cause whatsoever at any time cause (to the surfacing or side slopes or berms of the road or )1 to the land as the case may be.(4)The said land or any other Government land which may be dug up for the purpose of repairing or reconstructing the said cess-pool shall be restored by the applicant to its original conditions at his expenses to the entire satisfaction of the Collector of ...................................... (hereinafter referred to as "the Collector") or his representative and on his failure so to restore the same, it shall be restored by the Collector and the cost of such restoration shall be recovered from the applicant as an arrear of land revenue under the provisions of the Maharashtra Land Revenue Code, 1966.(5)The licence granted by this agreement shall be subject to the provisions of the Maharashtra Land Revenue Code, 1966 and rules and orders from time to time made or issued thereunder.(6)In the event of its being at any time found necessary to carry out any work or to don anything in or upon the said land or other land, which may necessitate the removal and reconstruction of the said cess-pool, the cost of removing and reconstructing the said cess-pool shall be borne by the applicant.(7)The licence hereby granted shall not be construed to create a tenancy in favour of the applicant in respect of the said land or any portion thereof or to give the applicant any legal right or interest in or over any portion of the said land or any claim, to retain the said cess-pool under the said land, save as is expressly provided for by this agreement, and the right of the Government to use or dispose of the surface soil of the said land is hereby reserved.(8)The applicant shall indemnify the Government from all claims, demands, actions, suits or proceedings made or brought by any person against it, one from all costs, charges and expenses which it may have to incur by reasons of or due to the exercise by the applicant of any of the privilege arising from the permission hereby given or due to the existence of the said cess-pool under the said land.(9)The Government shall not be liable for any loss or damage committed by the applicant on account of the closing of or stopping of, or obstruction to the said cess-pool or any other interference with the right of interests of the applicant in the said cess-pool caused by any member of the public or resulting from any action brought by any such member.(10)On the expiry of the said period for [.....................................] years, it shall be entirely at the discretion of the Collector to grant a fresh licence to keep the said cess-pool under the said land on such terms as to payment of any money and to the period of occupation or use thereof as may then be agreed upon.(11)On the expiration of the said period of [.....................................] years, this agreement shall cease and determine and the applicant shall unless he has obtained a fresh licence to keep the said cess-pool on or before the expiration of the said period of ...................................... years ..................................... remove the said cess-pool at his own cost and deliver over the possession of the said land within a period of three months from the date of expiry of the said period of ...................................... Years, and if the said land has to be dug up for the removal of the said cess-pool, he shall also at his own cost make good any damage and restore the said land to its original condition. In the event of the applicant failing to remove the said cess-pool and deliver over the possession of the said land as aforesaid, or to make good any damage or to restore the said land to its original condition the Government shall be at liberty to re-enter on the said land, to take possession thereof, to remove the said cess-pool and to restore the said land to its original condition, as the case may be, at the cost of the applicant. The cost of such removal or restoration, as the case may be, shall be recoverable from the applicant as an arrear of land revenue.(12)The applicant shall bear the cost of the preparation, execution and stamping of this agreement.(13)If the applicant or any person acting on his behalf commits a breach of any of the conditions of this agreement hereinabove mentioned, the Collector shall be at liberty to cancel the licence hereby granted and to terminate this agreement and thereupon the consequence mentioned in clause (11) above shall follow as if the said period of [.....................................] years had expired.(14)If and whenever any part of the sum payable by the licensee under this agreement shall be in arrears, the same shall be recoverable from the applicant as an arrears of land revenue in accordance with the provisions of the Maharashtra Land Revenue Code, 1966, and the rules made thereunder.In witness thereof .................................... Collector ..................................... hath .................................... on behalf of the Governor of Maharashtra set his hand and the seal of his office and Shri .................................... hath set his hand hereto the day and the year first above written.Signed, sealed and delivered by Collector of in the presence of2.
Signed and delivered by the abovenamed ShriIn the presence[Official Seal]2.
N.B. - Site -plan to be attached.Form XVIII(See Rule 49)It is hereby certified that .................................... A.B. ...................................... inhabitant of ..................................... village taluka ...................................... district, has been granted with effect from .......occupancy rights in perpetuity/lease hold rights for a period of .................................... years, in the land described in the Schedule below and situated within the limits of occupancy price/premium............on payment of Rs. ..................................... and annual land revenue/ rent of Rs. ...................................... with effect from ...................................... for the purposes ofThe grant is subject to the provisions of the Maharashtra Land Revenue Code, 1966, and the Rules made thereunder and to the conditions agreed to by the said occupant/ lessee in the agreement executed by him in this behalf.
Schedule 7
| Village |
Taluka |
District |
Survey No. and Sub-Division No. or Khasra No.C.T.S. Or Plot No.
|
Area |
Assessment or Rent |
| 1 |
2 |
3 |
4 |
5 |
6 |
| |
|
|
|
|
|
| Dated |
Tahsildar |
[Seal of the Tahsildar] |
| |
|
|
d Castes
8. Basor, Burud, Bansor, Bansodi, Basod
9. Beda, Jangam, Budga Jongam
11. Bhambi, Bhambhi, Asadaru, Asodi, Chamadia, Chamar, Chamari, Chambhar, Chamgar, Haralayya, Harali, Khalpa, Machigar, Mochigar, Madar, Madig, Mochi, Telugu Mochi, Kamati Mochl, Ranigar, Rohidas, Nona, Ramnami, Rohit Samgar, Samagara, Satnami, Surjyabanshi, Surjyaramnami, Charmakar, Pardeshi Chamar
12. Bhangi, Mehtar, Olgana, Rukhi, Malkana, Halalkhor, Lalbegi, Balmiki, Korar, Zadmalli, Heda
16. Chenna Dasar, Holaya Dasar, Holeya Dasari
18. Dhor, Kakkayya, Kankayya, Dohor
20. Ellamalvar, Yellammalawandlu
25. Halsar, Haslar, Hulasvar, Halasvar
27. Holaya, Holer, Holeya, Holiya
28. Kalkadi (in Akola, Amravati, Bhandara, Buldana, Nagpur, Wardha and Yavatmal districts and Chandrapur district other than Rajura tahsil)
30. Khangar, Kanera, Mirdha
31. Khatik, Chikwa, Chikvi
37. Mahar, Mehra, Taral, Dhegu Megu
38. Mahyavanshi, Dhed, Vankar, Maru Vankar
46. Mang, Matang, Minimadig, Dankhni Mang, Mang Mahashi, Madari, Garudi, Radhe Mang
47. Mang Garodi, Mang Garudi
56. Shenva, Chenva, Sedma, Ravat
d Tribes
6. Bharia, Bhumia, Bhuinhar Bhumia, Pando
8. Bhil, Bhil Garasia, Dholi Bhil, Dungri Bhil, Dungri Garasia, Mewasi Bhil, Rawal Bhil, Tadvi, Bhil, Bhagalia, Bhilala, Pawra, Vasava, Vasave
12. Chodhora (excluding Akola, Amravati, Bhandara, Buldana, Chandrapur, Nagpur, Wardha, Yavatmal, Aurangabad, Bhir, Nanded, Osmanabad and Parbhani districts)
13. Dhanka, Tadvi, Tetaria, Valvi
16. Dubla, Talavia, I-lalpati
17. Gamit, Gamta, Gavit, Mavchi, Padvi
18. Gond, Raigond, Arakh, Arrakh, Agaria, Asur, Badi Maria, Bada Maria, Batola, Bhimma, Bhuta, Koilabhuta, Koilabhuti, Bhar, Bisonhorn Maria, Chota Maria, Dandami Maria, Dhuru, Dhurwa, Dhoba; Dhulia, Dorla, Kaiki, Gatta; Gatti, Gaita, Gond Gowari, Hill Maria, Kandra, Kalanga, Khatola, Koitar, Koya, Khirwar, Khirwara, Kucha Maria, Kuchaki Maria, Madia Maria, Mana, Mannewar, Moghya, Mogia, Monghya, Mudia, Muria, Nagarchi, Naikpod, Nagwanshi, Ojha, Raj, Sonjhari Jhareka, Thatia, Thotya, Wade Maria, Vade Maria
21. Kathodi, Katkari, Dhor Kathodi, Dhor Kathkari, Son Kathodi, Son Katkari
22. Kawar, Kanwar, Kaur, Cherwa, Rathia, Tanwar, Chattri
28. Koli Dhor, Tokre Koli, Kolcha, Kolkha
29. Koli Mahadv, Dongar Koli
32. Korku, Bopchi, Mouasi, Nihal, Nahul, Bondhi, Bondeya
33. Koya, Bhine Koya, Rajkoya
35. Naikda, Nayaka, Cholivala Nayaka, Kapadia Nayaka, Mota Nayaka, Nana Nayaka
37. Pardhan, Pathari, Saroti
38. Pardhi, Advichincher, Phans Pardhi, Phanse Pardei, Langoli Pardhi, Bahelia, Bahellia, Chita Pardhi, Shikari, Takankar, Takia
44. Thakur, Thakar, Ka Thakur, Ka Thakar, Ma Thakur, Ma Thakar
45. Thoti (in Aurangabad, Bhir, Nanded, Osmanabad and Parbhani districts and Rajura Tahsil of Chandrapur district)
47. Vitolia, Kotwalia, Barodia
[List of Other Backward Classes]
| Sr. No. |
Name of Castes/Communities (including subcastes/ synonyms) in the common list of S.E.B.Cs.
|
Entry No. in State list |
Entry No. in Mandal list |
Remarks |
| 1 |
2 |
3 |
4 |
5 |
| Maharashtra |
| 1. |
Alitkar |
1 |
3 |
|
| 2. |
Bagdi |
2 |
9 |
|
| 3. |
Badia |
4 |
7 |
|
| 4. |
Bajania |
5 |
10 |
|
| 5. |
Bajigar |
6 |
13 |
|
| 6. |
Buttal |
7 |
44 |
|
| 7. |
Bhand |
8 |
29 |
|
| 8. |
Bhavaiya, Targala |
9 |
33 |
|
| 9. |
Bhavin |
10 |
34 |
|
| 10. |
Bhisti or Pakhali |
11 |
38 |
|
| 11. |
Bari or Barai |
13 |
19 |
|
| 12. |
Baria, Koli Baria |
14 |
20 |
|
| 13. |
Basdewa/Vasudeva |
15 |
263 |
|
| 14. |
Bhadbhunja |
16 |
27 |
|
| 15. |
Bhanta |
17 |
31 |
|
| 16. |
Bhaat |
18 |
26 |
|
| 17. |
Chamtha |
19 |
47 |
|
| 18. |
Chandlagada/Chandalagade |
20 |
49 |
|
| 19. |
Charan or Gadhavi |
21 |
50 |
|
| 20. |
Charodi |
22 |
51 |
|
| 21. |
Chippa |
23 |
56 |
|
| 22. |
Das or Dangdidas |
24 |
63 |
|
| 23. |
Dabgar |
25 |
60 |
|
| 24. |
Depala |
26 |
64 |
|
| 25. |
Devli |
27 |
68 |
|
| 26. |
Devdig |
28 |
67 |
|
| 27. |
Dholi |
30 |
72 |
|
| 28. |
Dhangar |
32 |
69 |
|
| 29. |
Devanga |
34 |
65 |
|
| 30. |
Gandharap |
35 |
81 |
|
| 31. |
Gujrathgri Baorl |
36 |
93 |
|
| 32. |
Gadaria |
37 |
77 |
|
| 33. |
Gadri |
38 |
78 |
|
| 34. |
Gadhavi |
39 |
79 |
|
| 35. |
Garpagri |
40 |
84 |
|
| 36. |
Godchaki |
42 |
92 |
|
| 37. |
Gurau/Gurav |
43 |
94 |
|
| 38. |
Gowli |
44 |
2 |
|
| 39. |
Gavandi |
45 |
85 |
|
| 40. |
Halepaik |
46 |
96 |
|
| 41. |
Hatkar/Hatker |
48 |
98 |
|
| 42. |
Jagiasi |
49 |
101 |
|
| 43. |
Jalak |
50 |
102 |
|
| 44. |
Jatiya |
51 |
105 |
|
| 45. |
Jatigar |
52 |
104 |
|
| 46. |
Javeri |
53 |
106 |
|
| 47. |
Jogi |
54 |
109 |
|
| 48. |
Jogin |
55 |
110 |
|
| 49. |
Johari |
56 |
106 |
|
| 50. |
Julaha |
57 |
112 |
|
| 51. |
Jangam |
58 |
103 |
|
| 52. |
Jingar |
59 |
108 |
|
| 53. |
Jhadl |
60 |
107 |
|
| 54. |
Kammi |
62 |
119 |
|
| 55. |
Kapdi |
63 |
122 |
|
| 56. |
Kharwa or Kharwi |
64 |
130 |
|
| 57. |
Khati |
65 |
128 |
|
| 58. |
Koli Suryawamshi |
68 |
132 |
|
| 59. |
Kongadi |
69 |
138 |
|
| 60. |
Korchar |
70 |
134 |
|
| 61. |
Kachora |
72 |
114 |
|
| 62. |
Kadera |
73 |
115 |
|
| 63. |
Kamati |
74 |
118 |
|
| 64. |
Kasbi |
75 |
124 |
|
| 65. |
Koli |
78 |
132 |
|
| 66. |
Koshti |
79 |
139 |
|
| 67. |
Kuchbandh |
80 |
140 |
|
| 68. |
Kuchhria |
81 |
141 |
|
| 69. |
Kumbhar/Kumhar |
82 |
142 |
|
| 70. |
Kunbi (Sub-castes : Lewa Kunbi |
83 |
143 |
|
| 71. |
Lawa Patil, Lewa Petidar) Kurmar |
84 |
145 |
|
| 72. |
Kachi/Kachhia |
85 |
113 |
|
| 73. |
Kathi |
86 |
128 |
|
| 74. |
Kasar (Sub-castes Kanchar Kachari) |
87 |
123 |
|
| 75. |
Labha |
88 |
146 |
|
| 76. |
Ladia, Ladhia,Lari/Laria |
89" |
148" |
|
| 77. |
Ladaff, Laddaf |
90 |
447 |
|
| 78. |
Lakhera |
91 |
149 |
|
| 79. |
Lohar |
92 |
151 |
|
| 80. |
Machhi |
93 |
153 |
|
| 81. |
Manbhav |
94 |
161 |
|
| 82. |
Mangela/Mangala |
95 |
162 |
|
| 83. |
Marwar Baori |
96 |
163 |
|
| 84. |
Me |
97 |
168 |
|
| 85. |
Mina |
98 |
169 |
|
| 86. |
Mahli |
99 |
155 |
|
| 87. |
Medar |
100 |
43 |
|
| 88. |
Mahali |
101 |
155 |
|
| 89. |
Mitha |
102 |
170 |
|
| 90. |
Mathura |
104 |
165 |
|
| 91. |
Namdhari |
105 |
174 |
|
| 92. |
Namdhari Paik |
106 |
174 |
|
| 93. |
Nirshikari |
107 |
184 |
|
| 94. |
Navi, Nhavi/Nai/Nabhik |
108 |
177 |
|
| 95. |
Nethura |
109 |
182 |
|
| 96. |
Nonia |
110 |
185 |
|
| 97. |
Naqashi/Naqqashi |
111 |
176 |
|
| 98. |
Neeli |
112 |
178 |
|
| 99. |
Neelkanti |
113 |
179 |
|
| 100. |
Nekar, Jada |
114 |
180 |
|
| 101. |
Padharia |
115 |
1 |
|
| 102. |
Padiar |
116 |
190 |
|
| 103. |
Patradavaru/ |
117 |
199 |
|
| |
Patradaveru |
" |
" |
|
| 104. |
Phasechari |
118 |
202 |
|
| 105. |
Phudgi |
119 |
203 |
|
| 106. |
Pakhali |
120 |
3,191 |
|
| 107. |
Panchal |
121,151 |
193 |
|
| 108. |
Panka |
122 |
197 |
|
| 109. |
Per ki/Per kewad |
123 |
200 |
|
| 110. |
Putligar |
124 |
207 |
|
| 111. |
Pareet or Dhobi |
125 |
71 |
|
| 112. |
Patkar |
126 |
198 |
|
| 113. |
Phulari |
127 |
204 |
|
| 114. |
Rachevar |
128 |
209 |
|
| 115. |
Raikari |
129 |
212 |
|
| 116. |
Bandi |
130 |
15 |
|
| 117. |
Rachbandhia |
131 |
208 |
|
| 118. |
Rangari |
132 |
217 |
|
| 119. |
Rangrez |
133 |
217 |
|
| 120. |
Raot, Rawt, Rautia |
134, 216 |
218 |
|
| 121. |
Rangrej (Bhawsar or Rangari) |
135 |
217 |
|
| 122. |
Sangar |
139 |
222 |
|
| 123. |
Sanjogi |
140 |
224 |
|
| 124. |
Sarania |
141 |
219 |
|
| 125. |
Suppalig |
145 |
242 |
|
| 126. |
Sutharia (from Sindh) |
146 |
240 |
|
| 127. |
Sahis, Sais, Shis |
147 |
220 |
|
| 128. |
Sapera |
148 |
228 |
|
| |
Nath |
148 |
109 |
|
| 129. |
Shilavat |
149 |
231 |
|
| 130. |
Singiwala |
150 |
236 |
|
| 131. |
Swakul Sali |
151 |
221 |
|
| 132. |
Sali, Padamshali |
152 |
221 |
|
| 133. |
Shimpi |
153 |
232 |
|
| 134. |
Sonar |
154 |
237 |
|
| 135. |
Tandel |
155 |
153 |
|
| 136. |
Targala |
157 |
248 |
|
| 137. |
Thetwar |
158 |
252 |
|
| 138. |
Thoria |
159 |
255 |
|
| 139. |
Tambat |
160 |
246 |
|
| 140. |
Thogti/Thogati |
161 |
253 |
|
| 141. |
Wadi |
162 |
266 |
|
| 142. |
Vaiti |
163 |
259 |
|
| 143. |
Wansfoda |
164 |
268 |
|
| 144. |
Wadhai (Sutar)/Wadai/Bhadai |
165 |
241 |
|
| 145. |
Warthi |
166 |
269 |
|
| 146. |
Vanjari/Wanjari |
167 |
261 |
|
| |
Vanjara/Wanjara |
167 |
67,261 |
|
| |
Vanjar |
“ |
261 |
|
| 147. |
Yerkula |
168 |
133 |
|
| 148. |
Agri, Agale or Kalan |
169 |
1 |
|
| 149. |
Bhawasar |
170 |
217 |
|
| 150. |
Kurhinshetty |
171 |
144 |
|
| 151. |
Nilgar |
172 |
183 |
|
| |
Neeli |
172 |
178 |
|
| |
Nirali |
172 |
183 |
|
| 152. |
Koskanti Devanga |
173 |
139 |
|
| 153. |
Sutar |
174 |
241 |
|
| 154. |
Futgudi |
175 |
75 |
|
| 155. |
Pinjara/Pinjari |
177 |
205 |
|
| 156. |
Billala |
179 |
35 |
|
| 157. |
Dawari/Davari |
180 |
66 |
|
| 158. |
Teli |
181 |
249 |
|
| 159. |
Mali |
182 |
160 |
|
| |
(sub-castes : Phulmal Phule, Halade, Kacha, Kadu, Bawane,Adhpradhu, Adhshethi JireUmdeLingayat Mali)
|
""172182 |
"" |
|
| 160. |
Lonari |
183 |
152 |
|
| 161. |
Talwar Kanade |
185 |
245 |
|
| 162. |
Raghavi (in Vidarbha Districts) |
186 |
211 |
|
| 163. |
Bhandari |
187 |
30 |
|
| 164. |
Ganali or Gandali |
188 |
80 |
|
| 165. |
Kathar |
190 |
127 |
|
| |
Kathar Wani |
" |
" |
|
| |
Kanthahar Wani |
" |
" |
|
| |
(Lingayat Wani or Ladwani excluded) |
" |
" |
|
| 166. |
Momin |
1914 |
171 |
|
| 167. |
Fakir Bhandarwala |
192 |
74 |
|
| 168. |
Ghadshi |
194 |
86 |
|
| 169. |
Tamboli |
195 |
247 |
|
| 170. |
Christians converted |
196 |
59 |
|
| 171. |
Lanzad |
197 |
150 |
|
| 172. |
Yadav, Ahir |
198 |
2 |
|
| 173. |
Gabit |
201 |
70 |
|
| 174. |
Berad/BedarNaikwadi, TalwarWalmiki |
VJ-1"" |
23"" |
|
| 175. |
BesterSanchaluwaddar |
BJ-2" |
25" |
|
| 176. |
Bhamta, BhamtiGirni WaddarKamati, PathrutTakari,Uchale
|
VJ-3""" |
2526528" |
|
| 177. |
Kaikadi(in Bombay, Thana, Kolaba,Ratnagiri, Nashik, Dhule, Jalgaon, Pune, Ahmednagar, Satara,Sangli, Kolhapur, Aurangabad, Nanded districts and Rajura Tehsilof Chandrapur District) Dhontle, Korva Makadwale or Kochi, KorvaPamlor, Korvi (throughout the State)
|
VJ-4 |
116 |
|
| 178. |
ChharaKanjar-Kanjar BhatNat |
VJ-5"" |
121"" |
|
| 179. |
Katabu |
VJ-6 |
126 |
|
| 180. |
Banjara, Banjari Goar, Banjara Lambada/Lambara Lambade,Lambahni Charan, Banjara Labhan Mathura Labhani/ Mathura,Banjara Kachikiwake, Banjara Laman, Banjara Laman, Lamani LabanDhali/Dhalia, Dhalia Banjara, Dhadi/Dhari Singari, Navi Banjara
|
VJ-7"""" |
16"""" |
|
| 181. |
Pal Pardhi |
VJ-8 |
192 |
|
| 182. |
Raj PardhiGaon PardhiHaran Shikari |
VJ-9"" |
213""
|
|
| 183. |
Rajput BhamtaPardesh BhamtiPardeshi Bhamta |
""" |
214"" |
|
| 184. |
Ramoshi |
VJ-11 |
215 |
|
| 185. |
Vaddar/VaddarGadi Vaddar,Jati Vaddar,MatiVaddarPatharvat/Patharod
|
VJ-12"""" |
265266""" |
|
| 186. |
VagharSalat,Salat Vaghri |
VJ-13"" |
257"" |
|
| 187. |
Chhapparband (including Muslim) |
VJ-14 |
53 |
|
| 188. |
Gosavi Bava, Bairagi Bharati, Girigosavi Bharati GosaviSaraswati Parbat Sagar, Ban or Van Teerth Ashram
|
NT-1"" |
91"" |
|
| 189. |
BeldarOd |
NT-2" |
265" |
|
| 190. |
Bharadi Balasantoshi,Kinggriwale,Nath Bava,NathJogi,Nath Pandhi,Davari Gosavi
|
NR-3""""" |
32""""" |
|
| 191. |
Bhute, Bhope |
NT-4 |
40 |
|
| 192. |
Chitrakathi |
NT-6 |
57 |
|
| 193. |
Garudi/GavadiGhisadi |
NT-7"
|
8387 |
|
| 194. |
Ghisadi Lohar,Gadi Lohar,Ghitodi Lohar,RajputLohar
|
NT-8""" |
87""" |
|
| 195. |
Golla Gollewar,Goler,Golkar |
NT-9"" |
88"" |
|
| 196. |
Gondhali |
NT-10 |
89 |
|
| 197. |
GopalGopal BhorpiKhelkari |
NT-11"" |
90"" |
|
| 198. |
Helave Kilav |
NT-12 |
99 |
|
| 199. |
Joshi,Budbudki Damruwale SahedevJoshi Survade,Saroda |
NT-13""" |
111""" |
|
| 200. |
Kasikapadi |
NT-14 |
125 |
|
| 201. |
KolhatiDombari |
NT-15" |
131" |
|
| 202. |
Mairal Dangat,Vir |
NT-16" |
158" |
|
| 203. |
MasanjogiSudgadsiddhaMapanjogi |
NT-17"" |
164"" |
|
| 204. |
NandiwaleTirmal |
NT-18" |
175" |
|
| 205. |
Pangul |
NT-19 |
196 |
|
| 206. |
Raval Raul orRaval-Yogi |
NT-20" |
219" |
|
| 207. |
Sikkalgar Katari |
NT-21 |
234 |
|
| 208. |
Thakkar (in Ratnagiri District only). |
NT-22 |
250 |
|
| 209. |
Vaidu |
NT-23 |
258 |
|
| 210. |
Vasudeo |
NT-24 |
263 |
|
| 211. |
Bhoti/Boi Zinga Bhoi, Pardeshi Bhoi, Raj Bhoi,Kahar, Gadia Kahare, Dhuria Kahar, Kirat, Machwa, Manzi, Jatia,Kewat, Dhiwar, Dhiwar Bhoi Dheewar, Dhimar Palewar, MachhendraNavadi, Malhar, Madhav, Gadhav Bhoi Khadi Bhoi, Khare BhoiDhevra
|
NT-25""""" |
37""""" |
|
| 212. |
Bahurupi |
NT-26 |
" |
|
| 213. |
Thelari (in Dhulia, Nasik, Jalgaon and Aurangabad District) |
NT-27 |
251 |
|
| 214. |
Otari, Otankar, Otkar, Vatari, Ojhari NT-28 186 |
|
|
|
| 215. |
Dhangar/Dhanwar |
NT-29 |
69 |
|
| |
Ahir |
" |
2 |
|
| |
Telwar |
" |
240 |
|
| |
Hatker |
" |
98 |
|
| |
Hatker |
" |
98 |
|
| |
Tellari |
" |
98 |
|
| |
Kanade |
NT-29 |
251 |
|
| |
Kurmar |
" |
245 |
|
| |
Sangar |
139 |
145 |
|
| |
Kokni-Dhangar |
32 |
222 |
|
| |
Varahade-Dhangar |
32 |
69 |
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| 216. |
Powar, Bhoyar Powar, Bhoyar Note : Entry No.216 does not include persons having their surnames as Pawar orPowar but not belonging to these Communities/Caste
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| 217. |
Khatik (other than those included in the listof Scheduled Castes for Maharashtra), Kasai, Kasab,Kasai-Quereshi
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| 218. |
Pahad, Pahadi |
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| 219. |
Kalal, Kalar, Sav Kalar |
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| 220. |
Dode Gujar, Dore Gujar |
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| 221. |
Kohli (This does not cover members of theKhatri Caste/ Community who originally belong to the Punjab anduse Kohli as a title/surname)
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| 222. |
Yellam/Yelam. |
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Community |
Synonyms |
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(1) |
(2) |
| 1. |
Berad |
(a) Bedar, (b) Naikwadi, (c) Talwar, (d) Valmiki, |
| 2. |
Bestar |
Sanchaluwaddar. |
| 3. |
Bhamta |
(a) Bhamti, (b) Girni Waddar, (c) Kamti, (d) Pathrut, (e)Takari, (f) Uchale.
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| 4. |
Kaikadi |
(a) Dhontle, (b) Korva, (c) Mukawale or Konchikorva. |
| 5. |
Kanjar Bhat |
(a) Chhara, (b) Kanjar, (c) Nat. |
| 6. |
Banjara |
(a) Goar Banjara, (b) Lamabara, (c) Lambhini, (d) CharnBanjaras, (e) Labhan, (f) Mathura Labhan, (g) KachikiwaleBanjaras, (h) Laman Banjaras, (i) Laman/Lamani, (j) Laban, (k)Korya or Janged, (l) Dhali/Dalia, (m) Dhad/Dari, (n) Singaris,(o) Navi Banjaras, (p) Jogi Banjaras, (q) Shimgawale Bajaris,(Singawale Vanjaris).
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| 7. |
Phase Pardhi |
Pal Pardhi |
| 8. |
Raj Pardhi |
(a) Chita Pardhi, (b) Goad Pardhi, (c) Heran Shikari, (d)Takankar.
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| 9. |
Rejpur Bhamta |
(a) Pardeshi Bhamta, (b) Pardeshi Bhamti |
| 10. |
Ramoshi |
- |
| 11. |
Vaddar |
(a) Gadi Vaddar, (b) Jati Vaddar, (c) Mati Vaddar, (d)Patharavat.
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| 12. |
Vaghari |
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| 1. |
Bava |
Bairagi |
| 2. |
Beldar |
Old |
| 3. |
Bharadi |
(a) Balshantoshi, (b) Kingriwale, (c) Nath Bava, (d) NathJogi, (e) Nath Panthi Davar Gosavi Bhope.
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| 4. |
Bhut |
- |
| 5. |
Chalvadi |
- |
| 6. |
Chitrakathi |
- |
| 7. |
Garudi |
- |
| 8. |
Ghisadi |
(a) Ghisadi Lohar or Gadi Lohar or Chitodi Lohar. |
| 9. |
Golla |
- |
| 10. |
Gondbhali |
- |
| 11. |
Gopal |
(a) Goapal Bhorpis |
| 12. |
Helve |
- |
| 13. |
Joshi |
(a) Budhudki, (b) Damruwale, (c) Kudmude, (d) Medhangi, (e)Sarode.
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| 14. |
Kashikapadi |
- |
| 15. |
Kolhati |
Dombari. |
| 16. |
Mairal |
(a) Dangat,. |
| 17. |
Masanjogi |
(b) Vir Sudgadsiddha |
| 18. |
Nandiwale |
Tirmal. |
| 19. |
Pangul |
- |
| 20. |
Raval |
(a) Raval or Ravalyogi. |
| 21. |
Sikkalgar |
Katari |
| 22. |
Thakhar (in Ratnagiri district only |
- |
| 23. |
Vaidu |
Zinga Bhoi. |
| 24. |
Vasudeo |
- |
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Purpose |
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Extent of concession granted |
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Rules or orders under which concession isgranted
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1 |
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2 |
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3 |
| (1) |
Schools and Colleges. |
(i) |
Revenue free grants outside limits of Municipal Corporations. |
(i) |
Rules 5 and 6 of the M.L.R. (Disposal of Government Lands)rules, 1971.
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(ii) |
Within limits of Municipal Corporations on payment ofoccupancy price equal to 25% of the market value of the lands ason 1.2.1976 to be determined by the Town Planning and ValuationDepartment.
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(ii) |
Government Resolution Revenue and Forest Department No.L.R.F. 1082, 1496/3700-H.6, dated 11.5.184.
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OR |
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| (2) |
Dispensaries |
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On annual lease rent for a period of 30 years at 8% of 25% ofM.V.of the land as on 1.2.1976 to be determined by the TownPlanning and Valuation Department.
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| (3) |
Other Public Works |
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| (4) |
Hospitals & Hospital-cum-Medical Colleges. |
(i) |
Revenue free grants outside limits of Municipal Corporation. |
(i) |
Rules 5 & 6ibid. |
| (ii) |
Within limits of Municipal Corporations on a nominal leaserent of Rs. 1/- per annum for a period of 99 years.
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(ii) |
Para 8 of Government Circular No. L.R.F. 1083/- 71134/CR.3478-G. 6, dated 8.2.1983.
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| (5) |
Playgrounds or other recreational purposes to educationalinstitutions or local authorities or gymnasiums recognised byGovernment.
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(i) |
On a nominal lease rent of Re. 1/- a year for a period of 15year outside limits of Municipal Corporations.
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(i) |
Rule 7ibid. |
| (ii) |
Within the limits of Municipal Corporation on annual leaserent at 8% of 10% of the m.V. of the land as on 1.2.76 to bedetermined by the Town Planning & Valuation Department forperiod of 15 years.
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(ii) |
Government Resolution, Revenue and Forest Department No LRF.1083/1496/3700-G.6, dated 11.5.1984.
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| (6) |
Co-operative Housing Societies |
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* As per appended statement 'A'. |
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Rules 27 ibid read with orders contained in GovernmentResolution Revenue and Forests Department No LCS. 1083/1882/CR.222-G.4, dated 12.5.1983.
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| (7) |
Co-operative Institutions (excluding cooperative HousingSocieties and cooperative Central Banks) for construction ofoffice buildings, godowns factories, for processing agriculturalproduce.
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On payment of occupancy price equal to 40% of the presentmarket value of the land.
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Rules 32 ibid. |
| (8) |
Building sites to persons belonging to Nomadic Tribes,Vimukta Jatis, B.C. persons and landless agricultural labourersaccording to scheme prepared by Government.
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Free of occupancy price |
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Rule 29ibid. |
| (9) |
Plots new village site in lieu of old site. |
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Free of occupancy price where the plot allotted innew site is equal to area of the area surrendered by thegrantee.
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Rule 30ibid. |
| (10) |
The Backward Class Co-operative Housing Society (old PWDScheme PWR-219)
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Free of occupancy price. |
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Government Resolution, Urban Development and Public HealthDepartment No BCH. 1073/17868, dated 21.2.1974.
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| (11) |
Grant of loan encroached upon in non-urban areas by B.C.persons for housing.
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Free of cost and assessment |
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Rules 45ibid. |
