State of Rajasthan - Act
Rajasthan Tenancy (Government) Rules, 1955
RAJASTHAN
India
India
Rajasthan Tenancy (Government) Rules, 1955
Rule RAJASTHAN-TENANCY-GOVERNMENT-RULES-1955 of 1955
- Published on 1 November 1955
- Commenced on 1 November 1955
- [This is the version of this document from 1 November 1955.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter I
Preliminary
1. Short title and commencement.
2. Interpretation.
- In these Rules unless there is something repugnant in the subject or context, the Act means the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955).Chapter II
Rules To Give Effect To The Provision Of Clause (28) Of Section 5
3.
[Omitted] [Omitted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.]4.
5.
[x x x] [Omitted by No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.]6.
[In all villages] [Substituted by No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.], which have been surveyed and in which no pasture lands have been earmarked the [Tehsildar] [Substituted by Notification Dated 24-7-1967, Published in Rajasthan Government Gazette, Part IV(C), Dated 5-10-1967.] shall proceed to earmark such land from the [unoccupied area of Maqbooja Birs of the village] [Substituted by Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] in consultation with the Village Panchayat. In doing so he shall have regard to the total number of the cattle in the village and adopt roughly a scale of one-half bigha per head of cattle and also take into consideration not only the cattle population of the village but also its total unoccupied area under cultivation and the demand for land for cultivation. The [Tehsildar] [Substituted by Notification Dated 24-7-1967, Published in Rajasthan Government Gazette, Part IV(C), Dated 5-10-1967.] shall announce to the villagers the proposal that he intend to make; and the [SDO] [Substituted by Notification Dated 24-7-1967, Published in Rajasthan Government Gazette, Part IV(C), Dated 5-10-1967.] shall give an opportunity to the villagers to adduce any objection to the proposals that they may wish to before he finally sanctions the [Tehsildar] [Substituted by Notification Dated 24-7-1967, Published in Rajasthan Government Gazette, Part IV(C), Dated 5-10-1967.] proposals.6A. [ In any area which is included in any irrigation project, pasture land shall be earmarked only out of unirrigated waste land or uncommanded land of the village.] [Inserted by Notification Dated 5-11-1959, Published in Rajasthan Government Gazette, Part IV(C), Dated 31-12-1959.]
7. [ Allotment or setting apart of pasture land. - (1) The Collector may, in consultation with the Panchayat, change the classification of any pasture land, as defined in sub-section (28) of Section 5 of the Act or any pasture land set-apart under Section 92 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956), as unoccupied culturable Government land (Sawai Chak), for allotment for agricultural or any non-agricultural purposes:
Provided that in case where the area of the land sought to be so allotted or set-apart exceeds 4 hectares, the Collector shall obtain prior permission of the State Government :[Provided further that the classification of pasture land shall not be changed as unoccupied culturable government land (Sawai Chak) for mining purposes without the prior permission of the State Government. The permission by the State Government shall be granted only if applicant has surrendered equal area of khatedari land in favour of the State Government in the same village or nearby village within the same Panchayat and has deposited development charges for the development of such surrendered land as pasture land. The development charges for the year 2017-2018 shall be increased by five percent every year. The Development charges so deposited may also be used for the welfare of the cattle of the village by the village Panchayat with prior approval of the District Collector. The land so classified as unoccupied culturable government land (Sawai Chak) shall always remain and treated as government land for all purposes;] [Substituted by Notification Dated 19-5-1993, Published in Rajasthan Gazette Part 4(C), Dated 29-5-1993, p. 40.]Provided also that any such land, falling within the boundary limits of the Jaipur Region as defined in the Jaipur Development Authority Act, 1982 (Act No. 25 of 1982) or within the periphery of 2 kms. of a municipality, shall not be allotted except for the purpose of a public utility institution or for expansion of abadi.7A. Application under Section 15AAA.
Chapter III
Rules To Give Effect To The Provisions Of Section 31
8. Application for allotment of house-sites to tenants.
- Applications for house-sites should be made in writing to the Tehsildar of the Tehsil concerned if the house-site applied for is situated in a village which has not got a Village Panchayat, and in other cases to the Village Panchayat, and should clearly specify the land required, the purpose for which it is required i.e. whether for constructing a Pucca house, Kucha house, Patore, Ekdhalia, Nohra or Bara. The applicant must also give full details of his holding in the village in which he wants a house-site, and if he holds land in more than one village, he should give particulars of all his holding and should indicate the village in which he wishes to enjoy the concession allowed by Section 31 [(1)] [Inserted by Notification Dated 11-10-1961, Published in Rajasthan Government Gazette, Part IV(C), Dated 9-11-1961.] of the Act. The applicant should also state clearly in the application that he does not posses a house in the abadi of the village in which he wants the house-site.8A. [ Application for site for residential house by agricultural worker or artisan. - An application for house-site by an agricultural worker or artisan under sub-section (2) of Section 31 of the Act shall be in Form AA.] [Inserted by Notification Dated 11-10-1961, Published in Rajasthan Government Gazette, Part IV(C), Dated 9-11-1961.]
9.
Each application received should be registered as a separate case and a report should be called for from the patwari of the Halqa, as to the correctness of the statements made in the application and the availability or otherwise of the site, applied for.10.
The fact that an application has been made for a particular site shall be published in the village by beat of drum (at the expense of the applicant) or public announcement, and a notice in [Form AAA] [Inserted by Notification Dated 16.12.1974, Published in Rajasthan Government Gazette, Part IV(C), Dated 16-12-1974.] should be pasted up at the village Chopal and at the site applied for, for a period of 10 days [x x x] [Omitted by Notification Dated 11-10-1961, Published in Rajasthan Government Gazette, Part IV(C), Dated 9-11-1961.]11.
Before the end of the period specified in the foregoing rule, the patwari shall submit a report in [Form B] [Renumbered and Inserted by Notification Dated 11-10-1961, Published in Rajasthan Government Gazette, Part IV(C), Dated 9-11-1961.] in respect of an application under Rule 8 and in Form BB in respect of an application under Rule 8A together with the notice, as published, and a certificate of its publication, duly signed by himself and the Patel or Lambardar of the village, and a regular map and Khasra of the site.12.
The patwari should prepare a map of the site to be granted showing the directions, the adjoining buildings and measurements connecting the site with any permanent or semi-permanent marks in the neighbourhood. All these measurement must be entered in the plotted sketch which must clearly show the scale on which the plot has been made. Rough pencil sketches which are not on scale should not be accepted.13.
[(1) If any objections are received, the Tehsildar, or the Village Panchayat, as the case may be, should hear and dispose of these objections first, and if no objections are received, the Tehsildar, or the Village Panchayat, as the case may be, should dispose of the case by a written order.13A. [ Notwithstanding anything contained in Rules 9 to 13 and Rule 16, the Tehsildar or the Village Panchayat, as the case may be, may after obtaining the report of the Patwari and after holding an enquiry in such manner as he or it may deem fit regarding the eligibility of the applicant for getting, free of charge, a site for residence and availability thereof, dispose of the case by a written order. The order of allotment of the land shall be made in the majma-am in the village. The trees standing on the site shall be removed before the possession of the land is delivered, unless the allottee is prepared to pay the value thereof as fixed by the Tehsildar or the Village Panchayat, as the case may be.] [Inserted by Notification Dated 16.12.1974, Published in Rajasthan Government Gazette, Part IV(C), Dated 16-12-1974.]
This rule shall be effective up to the [15th day of January, 1975] [Substituted by Notification Dated 25-1-1975, Published in Rajasthan Government Gazette, Part IV(C), Dated 30-1-1975.].14.
Land within one hundred yards of railway fencing, or within fifty yards of roads maintained by the Government shall not be allotted for house-sites to tenants. Land within a radius of 12 miles from the Municipal limits of Jaipur City; and land situated within a radius of five miles of a town, should not be allotted within the sanction of the Commissioner.15.
House-sites free of premium (Nazrana) shall be granted at the following scale :-| (a) to a tenant paying rent of Rs. 100/- p.a. or more. | Not exceeding 250 sq. yards |
| (b) to a tenant paying rent between Rs. 50/- and Rs. 100/-p.a. | Not exceeding 200 sq. yards |
| (c) to a tenant paying rent below Rs. 50/- p.a. | Not exceeding 150 sq. yards |
| (d) [ to an agricultural worker or artisan. [Inserted by Notification Dated 11-10-1961, Published in Rajasthan Government Gazette, Part IV(C), Dated 9-11-1961.] | Not exceeding 150 sq. yards] |
16.
Where there are trees on the site applied for their value as fixed by the Tehsildar, or the village Panchayat as the case may be, should be recovered from the applicant before he is put in possession of the site.17.
The value of any building, wells, etc. on the land should also be similarly collected.Chapter IV
Rules To Give Effect To The Provisions Of Section 32 Of The Act
18. Form of leases and their counter-parts.
- All leases and their counter-parts shall be in Form C and shall contain all the particulars mentioned therein.Rules To Give Effect To The Provisions Of Section 33 Of The Act.19. Attestation of leases in lieu of Registration.
- The following procedure shall be observed for the attestation, under Section 33 of the Act, of leases, or counter-parts, required to be made by registered instrument. [x x x] [Omitted by Notification Dated 16-6-1959, Published in Rajasthan Government Gazette, Part IV(C), Dated 16-7-1959.].20.
In exercise of the power conferred by sub-section (1) of Section 33 of the Act the State Government hereby appoints every revenue court and every revenue officer, not inferior in rank to an inspector of land records, within the local limits of whose jurisdiction the whole or some portion of the land to which a lease or counter parts related is situated, to be the authority competent to attest such documents.21. Form of Attestation.
- The endorsement required by sub-section (2) of Section 33 of the Act shall be, as nearly as may be, in the following form :-This document was presented before me on the..............................day of ........................ in the year .......................... by the person/persons specified below. I have satisfied myself as to his/their identity and his/their acquaintance with, and assent to, the terms of the document.Execution is admitted by (name)..................................................son of ..............................................................................................caste ...............................................................................................profession ......................................................................................resident of ......................................................................................and (name) .....................................................................................son of ..............................................................................................caste ...............................................................................................profession ......................................................................................resident of .......................................................................................who is/are personally known to me ..............................................ORwho is/are identified by (name) ....................................................son of ..............................................................................................caste ...............................................................................................profession ......................................................................................resident of ......................................................................................and (name) .....................................................................................son of ..............................................................................................caste ...............................................................................................profession ......................................................................................who is/are personally known to me .............................................ORwho is/are identified by (name) ...................................................son of ..............................................................................................caste ...............................................................................................profession ......................................................................................resident of ......................................................................................who is/are of apparent respectability| Date of attestation | Signature of the executant or executants | Signature or thumb impression of the witnesses | Signature of the attesting officer or court |
22. Persons who may present document.
- Every document to be attested shall be presented in person by the executant himself or by his agent, representative or [assignee] [Inserted by Notification Dated 17-8-1965, Published in Rajasthan Government Gazette, Part IV(C), Dated 17-8-1965.], duly authorised by power of attorney executed before and authenticated by a Registrar or Sub-Registrar in India.23. Entries to be made by Inspector of Land Records.
- If the attestation is done by an Inspector of Land Records, he shall note in his register of attested documents (in the form given below) the date of presentation of the document, the nature of the document, and the name and address of the executant of the document and shall also note the fact of attestation in his diary. If he is not satisfied as to the identity of the executant or his acquaintance with, and assent to, the terms of the document, or if execution is not admitted by him, he shall refuse to attest it, and shall enter in his diary the date of presentation, the nature of the document, the name and address of the executant, and the reason for his refusal.Register Of Attested Documents[See Rule 23 of the Rajasthan Tenancy (Government) Rules] [Inserted by Notification Dated 17-8-1965, Published in Rajasthan Government Gazette, Part IV(C), Dated 17-8-1965.]| S. No. | Date of presentation of document | Nature of document | Name and address of executant | Name of attesting Inspector, Land Records | Signature of attesting Inspector, Land Records. |
24.
Where a document has been executed by more than one person on different dates, it shall be deemed, for the purpose of presentation for attestation within the time prescribed by the first proviso to sub-section (2) of Section 33 of the Act, to have been executed when the last executant signed it.[Chapter IV-A [Inserted by Notification Dated 17-8-1965, Published in Rajasthan Government Gazette, Part IV(C), Dated 17-8-1965]24A. Digging up to a depth of one yard of holding.
- For digging up to a depth of one yard from the surface of the holding no permission shall be required even in the case of holding situated within the radii mentioned in Rule 24B.][Chapter IV-AA] [Inserted by Notification Dated 17-8-1965, Published in Rajasthan Government Gazette, Part IV(C), Dated 17-8-1965.]24AA.
[(1) Exchange of lands by the tenants of the same class, holding lands directly from the State Government may, with the mutual consent of such tenants in writing, be allowed by the Tehsildar of the tehsil in which such lands are situated, or by the Collector of the district if such lands are situated in different tehsils of the same district.] [Substituted by Notification Dated 27-8-1958, Published in Rajasthan Government Gazette, Part IV(C), Dated 11-9-1958.]24B. Application to Tehsildar in other cases.
- In the case of holding situated within the following radii the previous permission will be necessary if a field is to be dug up for a depth exceeding one yard :-24C. Contents of application.
- The application shall be addressed to the Tehsildar of the Tehsil in which the holding is situated and shall contain the following particulars, namely :-24D. Enquiry and disposal of application.
24DDDD. [ Procedure for regularisation of sale, gift or bequest under Section 42-B. - The sale, gift or bequest by a Khatedar Tenant of his interest in the whole or part of his holding which has been made before the commencement of the Rajasthan Tenancy (Amendment) Act, 1992 (Act No. 22 of 1992) was void on account of contravention of any of the provisions of clause (a) of Section 42, as it stood before the said amendment Act of 1992, such sale, gift or bequest may be declared to be valid by the Collector or any Officer or authority empowered by the State Government in this behalf on payment of such fee and/or penalty prescribed in the relevant rules by the Government in his behalf in the manner indicated below :-] [Inserted by No. F. 5(30) Revenue/Gr. 4/79, Dated 24-4-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 24-4-1981, pp. 9-13.]
24E. [ Minimum areas. - The minimum areas for the purpose of sub-section (1) of Section 53 of the Act shall be five acres:
Provided that where a tenant has Class I irrigated land such minimum area shall be 2.5 acres.] [Substituted by No. F. 6(23) Revenue/Gr. IV/79/60, Dated 2-9-1986, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 18-9-1986, p. 165.]Explanation. - Class I irrigated land shall mean land under assured irrigation capable of growing at least two crops in a year.Chapter V
Rules To Give Effect To The Provision Of Section 84 Of The Act
24EE. [ Form of application. - (1) An application for permission under the proviso to sub-section (2) of Section 84 of the Act shall be in Form "C-I".
[Provided that no such permission shall be necessary in cash of removal of Eucalyptus, Su-Babul, Ardu, Vilaiti Babul, [Desi Babul] and Israeli Babul Standing on applicant's holding is sought.]24F. Patwari's Report.
- The Patwari shall, within one week of the receipt of the application and after seeing the site, submit his report to the Tehsildar in Part II of Form C-I on the correctness or otherwise of the particulars mentioned in the application.24G. [ Enquiry and disposal [xx] [Substituted by No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.]. - (1) The Tehsildar shall in every case inspect the site himself or get it inspected by an officer not below the rank of an Inspector, Land Records. The Tehsildar or such Officer, as the case may be, shall clearly indicate in his inspection report (a) total area of holding of the applicant with khasra numbers; (b) number of trees standing on the holding; (c) number of trees sought to be removed; (d) justification for the removal of trees that may be permitted to be removed, and (e) specific reasons which necessitate removal of trees. The inspection report shall be submitted in Form C-I Part III.
24H. Conditions for grant of permission.
24I. Inspection.
- All permissions issued under these rules shall be liable to inspection by any Revenue Officer, any Forest Officer not below the rank of Sub-Inspector of Police any breach of terms of the permission or irregularity in the issue of the same shall be reported by the Officer detecting it to the authority which has issued the permission. [The inspection made by the Inspector, Land Records shall be recorded in the register prescribed in Form C-I Part VI.] [Added by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.]24J. Cancellation of permission.
- The authority competent to issue the permission under these rules may, at any time, before the trees are cut, cancel the same where it is subsequently discovered that applicant had misrepresented facts to secure the permission.24K. Form and register of permission.
- [(1)] [Renumbered by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] Permission shall be in the Form "C-II" and a register of permission in the same Form shall be maintained and kept up-to-date at each Tehsil Office.25.
The fee for the issue of licences under sub-section (5) of Section 84 of the Act shall be as follows.25A. Maximum rent where the land revenue is settled.
- Subject to the provisions of Rule 24C wherever land revenue has been assessed in cash by settlement upon estate holders and rent payable in cash by the tenants of such estate-holder and such rent has not already been assessed in cash by the settlement Department or fixed by a decree or order of a competent court, the rent to be charged by such estate-holders from such tenants shall not exceed two times the amount of such land revenue;25B. Maximum rent in areas where rent has been settled.
- Subject to the provisions of Rule 25C, wherever rent payable by tenants has been determined in cash by settlement and rents are payable in cash by sub-tenants but the cash rent payable by such sub-tenant to the tenants in chief have not been determined by the Settlement Department or fixed by or under a decree or order of a competent court, the rents to be charged by the tenants-in-chief from their sub-tenants shall not exceed two times the amount of rent so assessed or fixed.25C. Higher maximum in certain cases.
- Where the estate-holder or the tenant who sub-lets is a widow or a minor or a disabled person or a student who is below 25 years of age and is studying in a recognised institution the rent to be charged from the tenant by such estate-holder or from the sub-tenants by such tenant-in-chief may extend in the case of the estate-holder to ! [3] [Substituted and shall be deemed always to have been substituted by Am. Notification Notification Dated 15-1-1960, Published in Rajasthan Government Gazette, Part IV(C), Dated 16-1-1960.] times the assessed land revenue, add in the case of a tenant who sublets to ! [3] [Substituted and shall be deemed always to have been substituted by Am. Notification Dated 15-1-1960, Published in Rajasthan Government Gazette, Part IV(C), Dated 16-1-1960.] times the assessed rent.25D. Maximum rate of rent in kind.
- Where rents are payable in kind the maximum rent in kind payable by a sub-tenant to a minor or a lunatic, or an idiot, or a woman who is unmarried or divorced separated from her husband or is a widow, or a person incapable of cultivating his holding by reason of blindness or other physical disability or infirmity, or a person not exceeding 25 years of age who is a student prosecuting his studies in a recognised institution may extend to ¼th of the gross produce.Chapter VI
Rules To Give Effect To The Provisions Of Section 126 Of The Act
26.
Agricultural calamities are of two kinds (1) wide-spread and (2) local. Famine and drought are considered wide-spread, while frost, rust, hail, locusts and flood are generally local affecting a limited area. On the occurrence of an agricultural calamity, relief is given either by suspension or by remission of rent.27. Principles for deciding whether suspension or remission should be recommended.
- Suspension will ordinarily be sufficient in the case of a calamity affecting the 'Kharif' but when the calamity is exceptionally severe or when the economic condition of the people has been reduced by previous crop failures, or when the Kharif is the main or exceptionally important crop, remission of rent be recommended.When calamities affect the Rabi, remissions should ordinarily be proposed. The reason, why suspension and not remission is ordinarily granted on the occurrence of an agricultural calamity affecting the Kharif, is that Kharif (save cotton) is generally composed of the food crops of the people, while the Rabi consists of the cash or rent paying crops. It is, therefore, necessary to consider the relative importance of the Kharif and Rabi harvests, in determining the extent of relief by way of suspension or remission of rent :[Provided that where there has been continuous famine for three years in succession in any village and the damage caused was more than 8 annas in all the crops, the Collector shall give automatic remission of rent for the first year.] [Substituted and Added by Am. Notification Notification Dated 27-4-1977, Published in Rajasthan Government Gazette, Part IV(C), Dated 27-4-1977.]28. Promptitude essential.
- Relief [shall] [Substituted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] be related [x x x] [Deleted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] to the loss suffered by individuals, but promptitude in the issue of orders is of far greater importance than meticulous accuracy in the estimation of loss. Particularly when the area which has suffered loss is large, small difference in the loss suffered by different crops [shall] [Substituted by No. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] be ignored and an average rate of loss assumed.29. [ Scale of relief. - The relation between the relief to be given in rent and the loss on the holding calculated, is given in the following table :
| Loss measured in paise per rupee of normalproduce | Relief in rent | |
| 1. | Less than 37 paisa | Nil |
| 2. | Amounting to 37 paisa but not amounting to 50 paisa | 25 paisa |
| 3. | Amounting to 50 paisa but not amounting to 62 paisa | 37 paisa |
| 4. | Amounting to 62 paisa but not amounting to 75 paisa | 50 paisa |
| 5. | Amounting to 75 paisa | 62 paisa |
| 6. | More than 75 paisa | 100 paisa |
30. Principles for deciding whether suspended amount should or should not be collected.
- The following principles should guide the Collector in deciding whether a suspended amount or rent falling due for collection should be collected or not :-31. Necessity of constant watch over crop condition.
- It is the business of revenue officers and in particular of Collectors and Sub-Divisional Officers closely to watch the state of the crops in the areas committed to their charge. It is only by paying continuous attention to the weather and other conditions which affect the crops from the time of sowing to the time of harvest, that it is possible to take action to give relief with the necessary promptness. Inspections of crops must, therefore, not be confined to harvest time or delayed until it is rumoured that the crops have failed. During their rainy season and cold weather tours, revenue officers must make constant inquires as to the crop prospects and must make a point of visiting those areas in which there is a possibility of crop failure.It is the duty of all subordinate revenue officials to report cases of crop failure promptly to their superiors and it is the duty of the Collector and Sub-Divisional Officers and Tehsildars in cases in which they cannot make sufficiently detailed inquiries themselves to call for detailed reports from their subordinates. Government and Commissioners must be kept in touch with the agricultural situation through Collector's fortnightly demi-official letters. Commissioners themselves should, if there is expectation of an extensive calamity, arrange to visit the area affected.32. Special Inquiries.
- When it appears that relief to the cultivators will probably be necessary, the Collector should arrange for a special inspection of the area affected and should unless the area damaged is very small, himself inspect the area, If the area is large it will generally be impossible for the Collector to make a detailed inspection himself. In such a case it will generally be expedient to have detailed village inspections done by Inspectors of Land Records and Naib Tehsildars and to have their work checked by Tehsildars and Sub-Divisional Officers. Reports should at this stage not be called for from patwaris. The Collector should himself carry out a sufficient check of the work of his subordinates to enable him with the knowledge he has obtained from watching the crops since they were sown to satisfy himself of the accuracy of the reports which he has received or to correct these reports. The Collectors should be able when issuing instructions for detailed inspection of an affected area, to indicate the general lines on which he wishes that inquiry to proceed and the point on which he wishes for detailed information. It is useful especially in the case of extensive damage, for the Collector to hold a conference of the Sub-Divisional Officers and Tehsildars concerned at which final conclusions can be reached as to the extent and nature of the damage. The preparation of maps showing the villages affected and the comparison of the maps of one tehsil with the maps of neighbouring tehsils is a valuable check to ensure that no area, where relief is necessary, has been left out and that relief will be given on the same principles throughout the district.33. Classification of fields and estimate of loss.
34. The "normal area".
- If the nature of the calamity in such that it has reduced the sown area, as happens in the case of a shortage in the late monsoon rainfall, allowance must be made for this reduction in area in calculating the loss suffered by the cultivator. The general principle is that area which has not been sown, but which would have been sown but for the calamity is treated as if it had suffered a loss of 16 annas. It is obviously extremely difficult to decide which of the fields that have not been sown in a particular year would have been sown if the circumstances had been different. The most direct method of approach would be to compare the sown area of each holding with the sown area of the holding in a normal year. This necessitates a detailed comparison of the khatauni of the year. In which the calamity occurs with the khatauni of a normal year which is a laborious process and takes time. Difficulties too arise in areas of shifting cultivation. A less laborious and quicker method is to determine by comparison with a normal year the percentage of the holdings area which is normally sown and to assume that this percentage of each holding would have been sown in the year of the calamity if the season had been normal.35. Preliminary report to the Commissioner.
36. Commissioner's orders on Collector's preliminary report.
- As soon as the Commissioner receives the Collector's report submitted under the previous paragraph, he should forward a copy of the Collector's report and of his recommendations thereon to Government for information. It is essential that the Commissioner should make explicit report approving or modifying the estimates of the loss of the classes of fields submitted by the Collector. It is the Commissioner's duty to see that adequate, but not excessive, relief is given. Commissioner should see that proposals are not detained for more than a week in their office before being submitted to Government.Preparation Of Relief Statements37. Entry of loss in Khasra and Relief Khatauni.
- As soon as the Collector has decided on the nature and extent of the calamity and the measures necessary to deal with it, he shall, on receiving the orders of the Government issue orders for the preparation of the relief statements. The Patwaris of the villages affected by the calamity should be called to the tehsil and, except in very special cases, should remain at the tehsil until their statements are prepared. The first step in the preparation of these statements is to enter in the remarks column of the khasra opposite each field the estimated damage in anna per rupee caused to the crop in that field in accordance with order passed under Rule 33. At the same the area of "equivalent total loss" will also be calculated and entered in the remarks column. This is a measure of the loss on the sown area expressed as an area. Thus if the sown area of two acres has suffered a loss of 10 annas in the rupee this is taken as the equivalent of ¾ acre of undamaged crops and 1¼ acres of total loss. This area of 1¼ acres is the area of equivalent total loss. A sufficient number of these entries must be checked by the Inspector of Land Records to ensure that the Collector's orders are being carried out. The information contained in the khasra will generally enable this to be done, but in cases in which only certain portions of the village have been damaged by hail, flood, etc. a reference to the map will be necessary.38. Calculation of relief in tenants holdings paying a fixed cash rent.
| Serial No. in ordinary Khatauni | Name and parentage of cultivator | Khasra No. of field | Area sown | Area of equivalent total loss | Normal area of season | Shortage of area | Total of shortage of area and area ofequivalent total loss | Loss in anna per rupee | Rent demand of the season | Rent payable in the season | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 |
39. Checking of entries by Superior Officers.
- It is of the utmost importance that entries of equivalent total loss in the khasra and the entries and calculations made in the khatauni should be subjected to a thorough and complete check as they form the basis of the actual amount of relief in money. While the Inspector of Land Records shall be immediately responsible for the accuracy of the entries and calculations, the Collectors must also prescribe a suitable percentage of check by the Tehsildar and Naib-Tehsildar. The Sub-Divisional Officer should see that the check done by the Tehsildar and other subordinates is real and effective.40. Relief Khatauni may be dispensed within certain cases of uniform damage.
- If uniform damage is caused to all the crops of a village, it is, of course, unnecessary to prepare the relief khatauni as relief to be given, can be calculated directly from the table given in Rule 29, but except in unirrigated areas, such cases seldom arise the damage is due to floods :[Provided that no relief khatauni shall be prepared in cases where automatic remission is to be given under Rule 27.] [Added vide Notification Dated 17-1-1970, Published in Rajasthan Government Gazette, Part IV(C), Dated 19-1-1970.]41. Relief to sub-tenants.
- If the sub-tenants area is large, the subtenants may also be given relief in the same proportion as is granted to the tenants-in-chief.41A. [ Rent suspended due to failure of crop shall not be realised for more than two years at a time in a good year following the period of calamity including the Land Revenue for the good year.] [Added vide Notification Dated 17-1-1970, Published in Rajasthan Government Gazette, Part IV(C), Dated 19-1-1970.]
Chapter VII
Rules To Give Effect To The Provisions Of Section 137 Of The Act
42. Receipt Book and Tehsildar's responsibility.
- The Tehsildar shall be responsible for the safe custody and sale to landholders of books of receipt with counterfoils (Form 'D') [as appended to these rules] [Inserted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] supplied by the Government Press and for maintaining accounts of receipts and sales in the prescribed form. He shall also see that the stock of books in hand is at all times sufficient to meet the normal requirements of his Tehsil, that indents for them are punctually submitted and are prepared with due regard to forceable demand, that all receipts from the Press and sales to landholders are promptly recorded in the register maintained for this purpose, and that all entries for receipt and sale are signed by him before the close of the day on which they are recorded.43. Form of account.
- The account of receipt and sale of books shall be maintained in register in the following form :-Register of Account of Receipt Books prescribed by Section 137 of the Rajasthan Tenancy Act, 1955.| Date of receipt | No. of books received with book numbers | Value of books received at two annas per book | Signature of the Tehsildar | Date of sale | Name and addresses of the person to whom soldor of the person on whose behalf the purchase is made | No. of books sold with book numbers | Price | Signature of purchaser | Date of deposit in the treasury of the saleproceeds with challan number | Balance of receipt book in hand | Signature of the Tehsildar |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 |
44.
[x x x] [Omitted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.]Chapter VIII
Rules To Give Effect To The Provisions Of Section 138 Of The Act
45. When tenant may [receive] [Substituted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] a statement of account.
- A tenant shall be entitled to [receive] [Substituted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] a statement of account of the rent and sayar of his holding or holdings only between the first day of June and the first day of September of any year.46. [ Fee to accompany demand. - Such demand may be made by the tenant in a written or verbal request and alongwith such request a fee of 25 paisa and, if the tenant wishes the statement of account to be sent by post a further sum sufficient to cover the cost of postal charges and certificate of posting shall be paid by him either personally by delivering to the land holder or by remitting the amount by Money Order. The land holder shall give a receipt to the tenant for the amount received.] [Substituted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.]
47. Land-holder to furnish a statement of account.
- Within one month of the receipt of the fee, the land-holder shall furnish a statement of account to the tenant in Form E and obtain a receipt therefor signed by the tenant of, if the tenant has paid the cost of postage and the certificate of posting send the account by post and obtain a certificate of posting.Chapter IX
Rules To Give Effect To The Provisions Of Sections 148-149 Of The Act
48. Officer to be deputed to make division estimate or appraisement of crops.
- The Officer to be deputed under Section 149 of the Act to make the division, estimate or appraisement shall ordinarily be the Inspector of Land Records.49. Fee.
- With every application a fee of Rupee one shall be deposited by the applicant.Chapter X
Rules To Give Effect To The Provisions Of Section 160 Of The Act
50.
[x x x] [Omitted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.]51. Area to which application shall relate.
- An application to the Collector for realisation of arrears of rent as arrears of land revenue under Section 160 of the Act shall not relate to an area larger than a village. There shall be a specific application for each village or part of.52. List to accompany of application.
- Each application shall be accompanied by lists in duplicate showing in Form F appended a village to these rules the details specified in columns 1 to 6 of that form for every defaulter in the village against whom the application desires proceedings to be taken. If a defaulter is in arrears in respect of more than one holding, each such holding shall be shown separately.53. Receipt book to be produced with application.
- The applicant shall produce along with his application one or more receipt books printed under the provisions of Section 137 of the Act, and containing a sufficient number of receipt forms and counterfoils for the use of the officer realising the arrears.54. Verification of application.
- The application shall be verified as a pleading in accordance with Rule 15 of Order VI of the Code of Civil Procedure (V of 1908).55. Application how treated.
- The application, after presentation shall be at once formed into a file with an index and order sheet attached.56. Checking of list by Collector.
- The Collector shall check the lists by examining the record relating to the realisation of rents maintained by the land-holder or the Patwari, or by any other suitable method, and shall satisfy himself that the amount claimed is due and may make such modifications in the lists as appear to be necessary. The Collector shall also see that the claim on account of interest in column 5 has been correctly calculated at the rate prescribed by the Act, (one anna per rupee per annum simple interest). After checking the entries in columns 3-6 and making such alterations in them as may be necessary, the Collector shall enter in column 7 the amount passed by him for realisation.57. Agency for collection.
- The Collector shall then send the lists, together with the receipt-books, to the Tehsildar who shall either proceed to realise the arrears himself or shall entrust the duty to another officer who shall be [x x x] [Deleted by Am Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] a Naib-Tehsildar or an Inspector of Land-Records. The arrears shall be recovered as arrears of land revenue.58. Extra staff.
- The Collector may appoint extra staff to make the collections.59. Limit to the cost of extra staff.
- The cost of the extra staff employed should not ordinarily exceed 4 per cent of the demand, and in no case should it exceed 5 per cent of the demand.60. Receipt to be issued.
- The officer charged with the realisation of the arrears shall give a receipt to each defaulter for the amount realised from him from the printed book or books supplied by the applicant under Rule 53.61. Arrears collected how disposed of.
- The Tehsildar or the Naib-Tehsildar who has made collections may, if the applicant or his authorised agent is present, hand over to him on his written receipt any sum realised by him under these rules. If the applicant or his authorised agent is not present, or does not agree to take the amount realised or if the collections are made by an officer other than the Tehsildar or Naib-Tehsildar, the amount collected, shall be deposited in the treasury as a revenue court deposit of the Teshildar's court payable to the applicant and the requisite challan shall be attached to the file [before die final payment to the applicant is made, the costs of collection fixed by the Collector in accordance with the provisions of sub-section (5) of Section 160 shall be deducted and one of the duplicate list in Form 'F' under Rule 52 will be given to the applicant with all the columns filled in.] [Substituted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.]62. Payment to be entered In cash books.
- Whenever any sum is paid either to the applicant or his authorised agent or deposited in Court, an entry to this effect with the name of the payee and the amount shall be entered in the cash book (Form G) and initialled by the Tehsildar.63. [Intimation of realisation] [Substituted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.].
- The accountant shall maintain a register in Form H in which all sums realised from time to time shall be entered. All such realisations shall be intimated to the Tehsildar.64. [Comparison of accounts] [Substituted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.].
- The officer making the collections shall, on his next visit to the tehsil or as soon afterwards, as possible, compare the entries in his cash book with those in the register kept by the Accountant.Chapter XI
Rules To Give Effect To The Provisions Of Section 180 Of The Act
65. Procedure For Ejectment Of Khudkasht And Ghair Khatedars Tenants Or Sub-Tenants [Under Section 180(2) Of The Act,] [Inserted By Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.].
- In Proceedings [Under Section 180(2) Of The Act,] [Substituted By Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] Where There Are More Tenants Or Sub-Tenants Than One, Whose Ejectment Is Applied For By The Landholder Or Where The Area Held By The Tenant Or Sub-Tenant Is In Excess Of The Area From Which Ejectment Can Be Sought Under Clause (D) Of Section 180, The Court Shall, In Ordering Ejectment, Be Guided By The Following Principles :-66. [ Prescription of minimum area for the purposes of clause (a) of Section 180 of the Act. - The minimum areas for the purposes of clause (a) of Section 180 of the Act shall be such as are shown in the schedule annexed to these rules and where the areas consist of both irrigated and unirrigated land, three acres of unirrigated land shall, for calculating the minimum area, be deemed to be equivalent to one acre of irrigated land.] [Inserted by Am. Notification Dated 8-10-1956, Published in Rajasthan Government Gazette, Part IV(C), Dated 25-10-1956.]
67. [ Enquiry for summary ejectment of trespasser under Section 183-B. - The enquiry on an application under Section 183B shall be concluded as far as possible within 90 days of the receipt of the application. The application under sub-section (1) of Section 183B shall be in Form H.] [Inserted by Am. Notification Dated 8-10-1956, Published in Rajasthan Government Gazette, Part IV(C), Dated 25-10-1956.]
[Chapter XII] [Added by Notification No. G.S.R. 184, dated 16.3.2012 (w.e.f. 17.12.1955).]Rules to give effect to the provisions of Sec. 251-A of the Act68. Application under Sec. 251-A. - An application for grant of permission under sub-sec. (1) of 251-A of the Act shall be in Form 1.
69. Enquiry and disposal of application. - On receipt of an application in Form I, the Sub-Divisional Officer shall either inspect the site himself or get it inspected by an officer not below the rank of the Inspector Land Records and invite objections from the affected persons. The Sub-Divisional Officer after affording an opportunity of being heard to the parties and making such further enquiry, as he thinks necessary, if satisfied that-
70. Determination of compensation. - (1) The amount of compensation payable under sub-sec. (1) of Sec. 251-A of the Act, shall be determined in the following manner:-
(i)if the parties mutually agree on the amount of compensation, the Sub-Divisional Officer, shall determine the amount of compensation as per the mutual agreement.(ii)if the parties do not agree mutually on the amount of compensation, the Sub-Divisional Officer shall determine the amount of compensation for the land equivalent to-(a)two times of the rates recommended by the District Level Committee | constituted under clause (b) of sub-rule (D of Rule 2 of the Rajasthan Stamps Rules, 2004 or the rates determined by the State Government under sub-rule (2) of Rule 58 of the Rajasthan Stamps Rules, 2004, in the matter of a new way or enlargement or widening of an existing way; and(b)10% of the rates recommended by the District Level Committee ; constituted under clause (b) of sub-rule (1) of Rule 2 of the Rajasthan Stamps Rules, 2004 or the rates determined by the State Government under sub-rule (2) of Rule 58 of the Rajasthan Stamps Rules, 2004, in the matter of laying underground pipeline.| S. No. | Name of District | Name of Tehsil | Minimum area of Barani land (inacres) |
| 1 | 2 | 3 | 4 |
| 1. | Bikaner | Bikaner, Lunkaransar, Magra, Nokha | 75 |
| 2. | Churu | Rajgarh, Ratangarh,SujangarhTaranager, Dungargarh, Sardarshahar | 6575 |
| 3. | Ganganagar | Ganganagar, Karanpur, Padampur,Raisinghnagar, AnoopgarhHanumangarh, Nohar,Bhadra, Suratgarh, | (1) 15.6 acres or one Murabba incommanded area(2) 62.5 acres in uncommanded area |
| 50 | |||
| 4. | Alwar | Alwar, Laxmangarh, RajgarhThanaGhazi, Bahrod, Kishangarh, Mandawar, Tijara, Bansur | 2530 |
| 5. | Bharatpur | Kama, Deeg, Nagar, Bayana, Roopwas,Weir, Bharatpur Nadbai[x x x] [Omitted by Notification Dated 5-10-1989, Published in Rajasthan Gazette Part 4(C)(I), Dated 14-5-1992 p. 172.] | 30 |
| 5A. [] [Inserted by Notification Dated 5-10-1989, Published in Rajasthan Gazette Part 4(C)(I), Dated 14-5-1992 p. 172.] | Dholpur | BariGird(Dholpur)RajakheraBasedi | 30303040 |
| 6. [] [Substituted by Notification Dated 21-1-1992, Published in Rajasthan Gazette Part 4(C), Dated 19-3-1992, p. 300.] | Jaipur | Jamwaramgarh, Chaksu, Arain, Phagi,Dudu, Bairah, Kotputli,KishangarhSarwar, Amber, Jaipur,Bassi, Sanganer, RoopnagarPhulera | 40453550" |
| 6A. [] [Inserted by Notification Dated 21-1-1992, Published in Rajasthan Gazette Part 4(C), Dated 19-3-1992, p. 300.] | Dausa | Dausa, Baswa, BandikuiLalsot,Sikrai | 4045 |
| 6B. [] [Renumbered by Notification Dated 21-1-1992, Published in Rajasthan Gazette Part 4(C), Dated 19-3-1992, p. 300.] | Aimer | Ajmer, Kekri and Beawar | 35 |
| 7. | Jhunjhunu | KherriUdaipurwati, Chirawa,Jhunjhunu | 5060 |
| 8. | SawaiMadhopur | Gangapur, Hindaun, Mahwa, Todabhim,Bamanwas, Nadoti, Bonli (Malarana chour) Sawai MadhopurKarauli,Sapotra, Khandar | 3540 |
| 9. | Sikar | Neem-ka-Thana, Srimadhopur,Dantaramgarh, Sikar, Fatehpur Laxmangarh | 50 |
| 10. | Tonk | Tonk, Malpura, Todaraisingh, Duni,Uniara, Newai | 35 |
| 11. | Barmer | SiwanaPachpadraBarmer,Chohtan, Sheo | 6075100 |
| 12. | Jaisalmer | PokaranJaisalmer, Fatehgarh,NachnaRamgarh, Sam | 75100125 |
| 13. | Jalore | Jalore, Ahore, Jaswantpura, Sanchore | 50 |
| 14. | Jodhpur | BilaraJodhpur Shergarh,Osian,Phalodi | 456075 |
| 15. | Nagore | Digana, Parbatsar,NawaMertaDidwana, Ladnu, JayalNagore | 50406065 |
| 16. | Pali | Bali, DesuriJaitaranRaipur,Kharechi (Marwar), Sojat, Pali | 354540 |
| 17. | Sirohi | Sirohi, Reodar, Sheoganj[AbuRoadPindwara] [Inserted by Notification Dated 21-1-1992, Published in Rajasthan Gazette Part 4(C), Dated 19-3-1992, p. 300.] | 4535 |
| 18. | Bundi | Bundi, Patan, Talera, Hindoli, Nainwa | 35 |
| 19. | Jhalawar | Aklera, Bakani, Manohar Thana, Pirawa[including Sunel area] [Inserted by Notification Dated 21-1-1992, Published in Rajasthan Gazette Part 4(C), Dated 19-3-1992, p. 300.]Khanpur, Gangdhar, Pachpahar, JhalraPatan, Dag | 3530 |
| 20. [] [Inserted by Notification Dated 21-1-1992, Published in Rajasthan Gazette Part 4(C), Dated 19-3-1992, p. 300.] | Baran | Baran, Mangrol, Chhabra, Atru,ChhipabarodShahbad, Kishangarh | 3040 |
| 20A. | Kota | Ladpura, DigodPipalda, Ramganjmandi Sangod | 3530 |
| 21. | Bhilwara | Mandal, Raipur, Shahada,AsindBanera, Bhilwara, Hurda, Kotri, Shahpura, Mandalgarh,Jahazpur | 3035 |
| 22. | Chittorgarh | Begun, Chittorgarh, Gangrar, Kapasin,Rashmi, Badi Sadri, Chhoti SadriBhadesar, Doongla, Kanera,Neembahera, Pratapgarh, Achhanera,[Bhoopal Sagar, Bhensrorgarh] [Inserted by Notification Dated 21-1-1992, Published in Rajasthan Gazette Part 4(C), Dated 19-3-1992, p. 300.] | 3035 |
| 23. | Banswara | Banswara, Gadhi, Ghatol, Bagidora,Kushalgarh | 30 |
| 24. [] [Substituted by Notification Dated 21-1-1992, Published in Rajasthan Gazette Part 4(C), Dated 19-3-1992, p. 300.] | Rajsamand | Nathdwara, Railmagra,RajsamandKumbhalgarhAmet, Bheem, Devgarh | 253330 |
| 24A. [] [Inserted by Am. Notification No.26.] | Udaipur | Salumber, Kherwara,SaradaVallabhnagarDhariavadMavli,GirwaGogundaJhadol, Kotra | 403040302540 |
| 25. | Dungarpur | Aspur, Dungarpur, Sagwara | 30 |
1. That I have been recorded as a Gair-Khatedar Tenant of khasra Number .................. area ................. situated in the village ............... Tehsil .................... Distt .................since Sanwat .................. pertaining to the year ...................
The copy of the Jamabandi for the year Sanwat 2011 to 2014 or 2012 to 2015 is enclosed.2. That the above mentioned land has been in my continuous possession as a tenant till today.
3. That I have been paying rent/revenue for the above mentioned land regularly and have been cultivating it personally.
4. That I have not transferred any part of above mentioned land to any person at any time since it was allotted to me.
*[5. That I am enclosing a copy of the Challan Number ................. dated ............... vide which I have paid the first instalment of the reserve price which is required to be paid by me under subsection (3) of Section 15AAA of the Rajasthan Tenancy Act, 1955 at the rate prescribed under Section 7 read with Section 28 of the Rajasthan Colonisation Act, 1954 (Rajasthan Act 27 of the 1954) which is in force on the date of the commencement of the Rajasthan Tenancy (Amendment) Act, 1983.*[6. That I am prepared to pay the remaining amount of the reserve price in equal instalments as applicable to me on 1st day of January and 1st day of July of each succeeding year until the entire reserve price is paid to me.7. That following are the members of my family :-
| Name | Age on the date of application | Relation |
| 1 | 2 | 3 |
8. That the following lands at the following places stand in my name and in the names of members of my family :-
| S. No. | Name of the person holding the land | Village, Tehsil, Distt. and State where landis situated | Khasra Number | Area | Status whether Khatedari/Ghair Khatedar |
| 1 | 2 | 3 | 4 | 5 | 6 |
9. That I am presenting this application within the period presented under sub-section (3) of Section 15AAA of the Act.
10. That this court has jurisdiction to entertain this application.
11. That application is being presented on the Court fee of fifty paise.
I, therefore, hereby request that I may be granted khatedari rights in respect of the above mentioned land.Yours faithfully.Signature of the applicantDated :* Strike out if not applicable.VerificationI ................................... Son of ........................ resident of ........................ do hereby verily that paras of the application are true to my knowledge and I have not supressed or concealed any relevant fact.Signature of the Applicant][Form AA] [Inserted by Notification Notification Dated 11-10-1961, Published in Rajasthan Government Gazette, Part IV(C), Dated 9-11-1961.][See Rule 8A]Application under sub-section (2) of Section 31 of the Rajasthan Tenancy Act, 1955, and Rule 8A of the Rajasthan Tenancy (Government) Rules, 1955.To| TheTehsildar | VillagePanchayat |
| Tehsil…............... | Village …................. |
| Tehsil …................. |
2. I, therefore, hereby apply for a site for a residential house under sub-section. (2) of Section 31 of the Rajasthan Tenancy Act, 1955, and Rule 8A of the Rajasthan Tenancy (Government) Rules, 1955.
3. The required particulars are given below :-
| (i) In the case of an agricultural worker, name(s) of theperson(s) on whose field(s) the applicant has been working asagricultural worker during the past ten years | ...................................... |
| (ii) In the case of an artisan, the exact nature of theprofession viz. black-smith, carpenter, cobbler, weaver etc. tobe specified and the name of the village where the applicant hasbeen working as such during the past ten years to be mentioned :- | ...................................... |
| (iii) Name of the village (with name of Tehsil) in which theapplicant has been permanently residing for the past ten years ormore. | ...................................... |
| (iv) Names, parentages and full addresses of persons who willtestify to the applicant having been so permanently residing. | ...................................... |
| (v) Nature of the construction viz. pucca house, Kucha house,Patore, Ekdhalia etc. | ...................................... |
| (vi) Name of locality, measurements of the land applied forits boundaries. | ...................................... |
| Witness – 12 | Signature .................Dated….............. |
1. Name of village and Tehsil.
2. Name of tenant (applicant) with parentage, caste, age and residence.
3. Particulars of holdings.
4. Whether the applicant has already got a house in the village abadi or not.
5. Name of locality.
6. Khasra No. and name/names of field/fields.
7. Measurements of land showing length and breadth dimension in feet and inches.
NorthEastSouthWest8. Total area in sq. yards and feet.
9. Boundary marks :-
Permanent marks.Semi-permanent marks.10. Purpose for which land is required viz.
Pucca house/kachcha house/Patore/Ekdhalia/Nohra/Bara.11. Particulars of objections, if any, received
or12. Patwari's report and recommendations.
*Strike out whichever is inapplicable[Form BB] [Inserted by Notification Notification Dated 11-10-1961, Published in Rajasthan Government Gazette, Part IV(C), Dated 9-11-1961.][See Rule 11]Patwari's ReportCase No.............of 19 .Application for a house-site by an agricultural worker or village artisan.Name of applicant........................The notice dated.........................was duly published in the village by beat of drum and pasted at the village Chopal and on the land applied for.Signature of PatwariSignature of LambardarDated............................Report on the prescribed Form is submitted herewith.*No objections have been received by the undersigned.The objections received by the undersigned are also submitted herewith.| 1. | Name of the village and Tehsil. | ................................... |
| 2. | Name of the applicant with parentage, age and residence. | ................................... |
| 3. | Whether the applicant has already get a house in the villageAbadi or not. | ................................... |
| 4. | Whether the applicant has been working as agriculturalworker/artisan viz. black-smith, carpenter, cobbler, potter,weaver etc. in the village. | ................................... |
| 5. | Whether the applicant has been permanently residing in theabadi of the village.(name of the village to be mentioned)for ten years or more. | ................................... |
| 6. | Name of locality. | ................................... |
| 7. | Measurements of land showing length and breadth, dimension infeet and inches.NorthEastSouthWest | ................................... |
| 8. | Total area in sq. yards and feet. | ................................... |
| 9. | Boundary marks. | ................................... |
| Permanent marks | ................................... | |
| Semi-permanent marks | ................................... | |
| 10. | Purpose for which land is required viz. pucca house/kachchahouse/Patore/ Ekdhalia. | ................................... |
| 11. | Particulars of objections, if any received. | ................................... |
| 12. | Any other particulars. | ................................... |
| 13. | Patwari's report and recommendation. | ................................... |
| I, AB/EF S/o CD/GH caste ................ aged ........ r/o .............. Tehsil ............ District ............ have leased/taken on lease the undermentioned land| to IJ| s/o| MN| Caste .......... |
| aged .......... r/o................ Tehsil| from KL| District ............. |
| AB land holderEF tenant |
2. The required particulars are given below :-
(i)Name of the applicant with parentage and address.(ii)Particulars of land in respect of which permission is sought.(a)Name of village/town, with name of Tehsil.(b)Khewat/Khatauni Number.(c)Khasra Number(s).*[(d) Total area of my holding.3. That the land is situated in the city/town/periphery village/village ................. of Tehsil ........... of district ............
4. I hereby certify that the information given above is correct and I hereby undertake to abide by the conditions on which the requested exemption is granted to me.
Signature of applicantWitness...........Dated...........*Certified copies of the current Jamabandi and Khasra for the three preceding years to be attached.(Part II) (To be submitted alongwith Part I)To,The .............................(Prescribed Authority)District.........................I, .......................... S/o Shri ............................ R/o ............ hereby affirm my willingness to purchase the piece of agricultural land (fragment) from the seller Shri ................... S/o Shri ................. and on that basis, hereby apply under Section 90A of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956) read with rule ...................... of .................... rules .................... for permission to use the agricultural land the particulars of which are given below, for the residential/industrial/commercial purpose as indicated below :-2. That the land is situated in city/town/periphery village/village .......... of Tehsil .......... of ........ District.
3. I hereby certify that the information given above is correct according to my knowledge and belief and I hereby undertake to abide by all the conditions on the basis of which the aforementioned permission is granted.
| Witness ….......... | Signature of applicant |
| Date …........... | Full permanent address |
2. The required particulars are given below :-
(i)Full name of the applicant, with parentage.(ii)Particulars of the land in respect of which the declaration is sought.(a)Name of Village or Town, with name of Tehsil.(b)Survey (Khasra) Number(s) of which the land applied for is a part.(c)Area of the Khasra Number(s)3. I hereby declare that the information given above is correct, and I hereby undertake to abide by the conditions on which the declaration sought for is made.
| Witness (1) ..................... | Signature of the applicant(NAME IN CAPITALS) |
| Witness (2) ..................... | and full address ...........Date....................... |
| Witness (1) ..................... | Signature of the Transferor(s)(FULL NAME) |
| Witness (2) ..................... | and postal address ...........Date....................... |
Part I – Application for permission under sub-section (2) of Section 84 of the Rajasthan Tenancy Act, 1955.
To,The Tehsildar,...................Tehsil,...................District.Sir,I am a Khatedar tenant holding land in your Tehsil and I desire to remove trees which vest in me or are my property or are in my possession, and I, therefore, hereby apply for permission under the proviso to sub-section (2) of Section 84 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).2. The required particulars are given below :-
3. If the permission applied for is granted -
4. I was granted permission vide order No. .............. dated ........... for the removal of ............. trees and in lieu, planted and stabilised ........... trees on my holding.
Yours faithfully,Signature of the applicantDate...........Place .........Part II – [See Rule 24F]
Patwari's Report1. Date of receipt of application
2. Date of Report
The particulars given in the application are correct/incorrect.Correct particulars are as under :-The condition of the trees is ..........(full description to be given)Signature of the PatwariSubmitted to the TehsildarCircle No. ..........Part III – [See Rule 24G(1)]
Report by the Tehsildar/Inspector Land RecordsAfter inspecting site it is found that the cultivator actually required removal of ........................ trees permission for which may be given/may not be given. The relevant particulars are as follows :-Part IV – [See Rule 24G(2)(a)]
Verification/Technical ReportAfter inspection I recommend that permission to remove trees as stated in the application of the cultivator may be given/may not be given for the following reasons (state clearly) ..................Signature of Ranger/Deputy Conservator of Forest.Part V – [See Rule 24G(2)(b) & (c)]
Order of CollectorAfter considering the permission alongwith the recommendation, I approve/disapprove the permission for removal of trees. Numbering .................. (in words) by ................... (Name).Signature of Collector/Sub-Divisional Officer.Part VI – [See Rule 24 I]
Inspection Report of Inspector, Land Records about compliance of permit| Sr. No. | Name of applicant with full address | Date of Inspection | Name of I.L.R. | Observations | Signature of Inspector, Land Records | Initial of Tehsildar |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| S. No. | Date of issue | Name of applicant with full address | Period of validity of permission | Particulars of permission | Purpose for which removal of trees orclearance of ground allowed | Number of new trees to be planted under Rule24H(2) | Remarks | |
| No. and class of the trees with age and weightif known allowed to be removed | Area in acres/bighas prepared to be cleared. | |||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |
1. The applicant above named is hereby authorised to fall and remove the trees within the period mentioned above and subject to the provision of the Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955) and Rule 24H of the Tenancy Tenancy (Government) Rules, 1955, and to the further condition that the felling and removal of trees shall be done without causing damage to the lands for standing crops, grass or trees or buildings of neighbours.
2. This permission must be produced for inspection when demanded by a Revenue Officer, Forest Officer or a Police Officer not below the rank of Sub-Inspector of Police.
Date & SealSignature of the Tehsildar[Form CC] [Inserted by Notification Notification Dated 13-5-1960, Published in Rajasthan Government Gazette, Part IV(C), Dated 19-5-1960.][See sub-rule (5) of Rule 35]Public notice of loss or damage caused by agricultural calamityTo all whom it may concernTake notice that the loss or damage caused by ...............................[here state the nature of the agricultural calamity] ................................. in the area affected thereby ............................... (here state and describe briefly the area affected by the calamity) .............................. is estimated to be as indicated below :-Class of fields or group of villagesExtent of loss or damageAny person dissatisfied with the above estimate any lodge his objections before the Tehsildar within the local limits of whose jurisdiction his holding is situated within three days from the date of the publication of this notice in his village by beat of drum.SignedCollector of..............Form D[Rule 42][See Section 137]Form of counterfoil and receipt of rent| Counterfoil | Receipt |
| Book No. .......... Page No. ......... Receipt No...................... Name of landholder ..................Received from tenant (Name & father's name) ...............of village .............. Thok .............. Patti................... as follows :- | Book No. ......... Page No. ........... Receipt No............................ Name of landholder........................... Received from tenant (Name &father's name) ..................... of village ...............Thok .......... Patti ............... as follows :- |
| Date | By whom paid (description) | Description of tenant's holding | Qist and year | Whether on a/c of rent of of sayar | Whether in full or in part payment | Amount received Rs. nP. | Date | By whom paid (description) | Description of tenants holding | Qist and year | Whether on a/c of rent or of sayar | Whether in full or in part payment | Amount received Rs. nP. |
| .......................Signature of landholder or Agent | .......................Signature of landholder or Agent |
| Note.- Under Section 135(2) of theRajasthan Tenancy Act, 1955 separate receipts must be issued foreach payment of rent or of sayar. | Note. - Under Section 135(2) of theRajasthan Tenancy Act, 1955 separate receipts must be issued foreach payment of rent or of sayar. |
| Name and Percentage of the tenant | Description of the holding or property sufficientto identify it | Annual rent or sayar | Amount of rent or sayar, if any outstanding foreach year and harvest | Interest | Remarks | |
| Year & harvest | Rs. np. | |||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| TotalGrand Total |
| Dated ….......................... 19 . | …...................................................... |
| (Seal of the Court) | (Signature of landholder or his agent) |
| S. No. | Name and Address of Defaulter | Arrears of rent payable | Interest due | Amount claimed Total of Cols. 4 & 5 | Amount passed by the Collector forrealisation | Amount realised | Remarks | |
| Year | Amount | Amount | Amount | Amount | Amount | Amount | ||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |
| S. No. | Name of defaulter with number in Form F | Amount to be realised i.e. the amount shown inCol. 8 of Form F | Amount realised | Date of realisation | No. of receipt given | Amount still due | Amount paid to the applicant or his authorisedagent and date of payment Date Amount | Name of Payee | Amount deposited in treasuiy and date of depositDate Amount | Initials of Tehsildar | ||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 | 13 |
| S. No. | District | Name of village | Name of Thok or Patti | Total amount to be realised | Amount realised | Date | Amount still due |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |