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Union of India - Act

The Public Premises (Eviction Of Unauthorised Occupants) Rules, 1971

UNION OF INDIA
India

The Public Premises (Eviction Of Unauthorised Occupants) Rules, 1971

Rule THE-PUBLIC-PREMISES-EVICTION-OF-UNAUTHORISED-OCCUPANTS-RULES-1971 of 1971

Published on 25 November 1971
Commenced on 25 November 1971
[This is the version of this document from 25 November 1971.]
[Note: The original publication document is not available and this content could not be verified.]

The Public Premises (Eviction Of Unauthorised Occupants) Rules, 1971Published vide vide Notification G.S.R. 1883, dated 25-11-1971, published in the Gazette of India, Extraordinary, Part 2, Section 3(i), dated 18.12.1971Last Updated 27th September, 2019 [21/922]

1. Short title.

- These rules may be called The Public Premises (Eviction of Unauthorised Occupants) Rules, 1971.

2. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"Act" means the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (40 of 1971);

(b)"Form" means a form appended to these rules;

(c)all other words and expressions used hereinafter but not defined herein shall have the same meaning as respectively assigned to them in the Act.

3. Form of notices and orders.

- A notice or order under the Act shall be in one of the appropriate forms appended to these rules.

4. Manner of service of notices and orders.

(1)In addition to any mode of service specified in the Act, [a notice issued under [section 3B or sub-section (1) of section 4] [ Substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986).] or sub-section (2) of section 5-A or sub-section (1) of section 5-B or sub-section (1) or sub-section (1-A) of section 6 ][or an order issued under section 3-A or sub-section (1) of section 5] [Substituted by G.S.R. 3(E), dated 19-12-1997 (w.e.f. 2-1-1998). ][or sub-section (1) or sub-section (2) or sub-section (5) of section 5-B or sub-section (1) or sub-section (2) of section 5-C or sub-section (1) or sub-section (2) of section 7 of the said Act shall be served by delivering, or tendering a copy of the notice or order, as the case may be,] [ Substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986).] to the person for whom it is intended or to any adult member of his family, or by sending it by registered post acknowledgment due in a letter addressed to that person at his usual or last-known place of residence or business.

(2)Where the copy of [the notice or the order, as the case may be] [Substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986). ] under sub-rule (1) is delivered or tendered the signature of the person to whom the copy is so delivered or tendered should be obtained in token of acknowledgment of the service.

(3)In respect of [a notice issued under [section 3B or sub-section (1) of section 4] [Substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986). ] or sub-section (2) of section 5-A or sub-section (1) or sub-section (1-A) of section 6 ][or an order issued under section 3-A or sub-section (1) or sub-section (3) of section 5-A] [ Substituted by G.S.R. 3(E), dated 19-12-1997 (w.e.f. 2-1-1998).][or sub-section (1) or sub-section (2) or sub-section (5) of section 5-B or sub-section (1) or sub-section (2) of section 5-C or sub-section (1) or sub-section (2) of section 7 of the said Act] [Substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986). ] where the person or the adult member of the family of such person refuses to sign the acknowledgment, or where such person cannot be found after using all due and reasonable diligence, and there is no adult member of the family of such person a copy of [the notice or the order, as the case may be] [Substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986). ] shall be affixed on the outer door or some other conspicuous part of the ordinary residence or usual place of business of such person and the original shall be returned to the estate officer who issued [the notice or the order, as the case may be] [Substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986). ] with a report endorsed thereon or annexed thereto stating that a copy has been so affixed, the circumstances under which it was done so and the name [and] [ Inserted by G.S.R. 741, dated 4-7-1981 (w.e.f. 8-8-1981).] address of the person, if any, by whom the ordinary residence or usual place of business was identified and in whose presence the copy was affixed.

(4)[ If a notice under [section 3B or sub-section (1) of section 4] [ Substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986).] or sub-section (2) of section 5-A or sub-section (1) or sub-section (1-A) of section 6 or an order issued under sub-section (1) of section 5 or sub-section (1) or sub-section (2) or sub-section (5) of section 5-B or sub-section (1) or sub-section (2) of section 5-E or sub-section (1) or sub-section (2) of section 7 of the said Act cannot be served in the manner provided in sub-rule (1), the estate officer may, if he thinks fit, direct that such notice or order, as the case may be, shall also be published in at least one newspaper having circulation in the locality and he may also proclaim the contents of any notice or order in the locality by beat of drum.]

5. Holding of inquiries.

(1)Where any person on whom a notice or order under this Act has been served desires to be heard through his representative he should authorise such representative in writing.

(2)The estate officer shall record the summary of the evidence tendered before him. The summary of such evidence and any relevant documents filed before him shall form part of the records of the proceedings.

6. Transfer of pending proceedings.

(1)On the application of any person to whom a notice under the Act has been served and after hearing him, if he desires to be heard, or of its or his own motion, the Central Government or any Gazetted Officer especially authorised by the Central Government in this behalf by notification in the Official Gazette may at any stage transfer any proceeding before an estate officer for disposal of the same.

(2)Where any proceeding has been transferred under sub-rule (1), the estate officer who thereafter is in charge of such proceeding may, subject to any special directions in the order of transfer, either re-start it or proceed from the point at which it was transferred.

7. Manner of taking possession of public premises.

- [(1) If any obstruction is offered, or is in the opinion of the estate officer likely to be offered, to the taking possession of any public premises; or to the sealing of erection or work or of the public premises, under the said Act, the estate officer or any other officer duly authorised by him in this behalf may obtain necessary police assistance:Provided that no sealing or taking possession of the unauthorised construction shall be made before sunrise or after sunset.] [Substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986). ]

(2)Where any public premises of which possession is to be taken under the Act is found locked, the estate officer or any other officer duly authorised by him in this behalf may either seal the premises or in the presence of two witnesses break open the locks or open or cause to be opened any door, gate or other barrier and enter the premises:Provided that-

(1)no entry shall be made into, or possession taken of a public premises before sunrise or after sunset;

(2)where any public premises is forced open, an inventory of the articles found in the premises shall be taken in the presence of two witnesses.

(3)[ The sealing under sub-section (1) of section 5-C of the Act shall be made in the following manners, namely:-

(i)affixing the office seal on outer door or any erection or work of any public premises after all other outlets and inlets to the erection or work or public premises have been properly bolted, locked or encircled with rope, wire or wire-mesh;

(ii)where doors and windows have not been fixed to any erection or work or public premises or where the erection or work on public premises is of such a nature that it cannot be encircled with rope, wire or wire-mesh in that case such erection or work or public premises shall be covered by wooden planks, iron or cement sheets and office seal affixed in a manner that no person can enter into or upon the erection or work or public premises without tampering the office seal;

(iii)where any erection or work or any public premises is found locked, the lock may be broken or any door, gate or any other barrier caused to be opened in the presence of two witnesses and an inventory of the articles found in the premises shall be prepared in the presence of the two witnesses before affixing the seal in the manner aforesaid.]

8. Assessment of damages.

- In assessing damages for unauthorised use and occupation of any public premises the estate officer shall taken into consideration the following matters, namely:-

(a)the purpose and the period for which the public premises were in unauthorised occupation;

(b)the nature, size and standard of the accommodation available in such premises;

(c)the rent that would have been realised if the premises had been let on rent for the period of unauthorised occupation to a private person;

(d)any damage done to the premises during the period of unauthorised occupation;

(e)any other matter relevant for the purpose of assessing the damages.

9. Procedure in appeals.

(1)An appeal preferred under section 9 of the Act shall be in writing, shall set forth concisely the grounds of objection to the order appealed against, and shall be accompanied by a copy of such order.

(2)On receipt of the appeal and after calling for and perusing the record of the proceedings before the estate officer, the appellate officer shall appoint a time and place for the hearing of the appeal and shall give notice thereof to the estate officer against whose order the appeal is preferred, to the appellant and to the head of the department or authority in administrative control of the premises.

10. Repeal.

- The Public Premises (Eviction of Unauthorised Occupants) Rules, 1958 is hereby repealed.FORM A [Substituted by G.S.R. 741, dated 4-7-1981 (w.e.f. 8-8-1981)]Form of notice under sub-section (1) and Clause (b)(ii) of sub-section (2) of section 4 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971ToShri/Smt./Km ..................................................................................................................:............WHEREAS I, the undersigned, am of opinion, on the grounds specified below that you are in unauthorised occupation of the Public Premises mentioned in the Schedule below and that you should be evicted from the said premises:GroundsNow, THEREFORE, in pursuance of sub-section (1) of section 4 of the Act, I hereby call upon you to show cause on or before the* ..................................why such an order of eviction should not be made.AND in pursuance of clause (b)(ii) of sub-section (2) of section 4, 1 also call upon you to appear before me in person or through a duly authorised representative capable to answer all material questions connected with the matter alongwith the evidence which you intend to produce in support of the cause shown, on ..................at...............for personal hearing. In case, you fail to appear on the said date and time, the case will be decided ex parte.

Schedule

Date ............Signature and Seal of the Estate Officer.]*This date should be [a date not later than seven days] [Substituted by Notification No. G.S.R. 338(E), dated 10.4.2017 (w.e.f. 18.12.1971).] from the date of issue of this notice.Form AA [Added by G.S.R. 741, dated 4-7-1981 (w.e.f. 8-8-1981)]Form of notice under sub-section (2) of section 5-A of the Public Premises(Eviction of Unauthorised Occupants) Act, 1971ToShri/Smt./Km ...............................................................................................................................WHEREAS I, the undersigned, am of the opinion on the grounds specified below, that the building/structure/fixture erected, goods displayed/spread, cattle/animal brought on the public premises mentioned in the Schedule below is/are in contravention of the provisions of sub-section (1) of section 5-A and that the said building/structure/fixture erected, goods displayed/spread, cattle/animal brought on the said public premises should be removed from the said premises.GroundsNow, THEREFORE, in pursuance of sub-section (2) of section 5-A of the Act, I hereby call upon you to remove the said building/structure/fixture erected, goods displayed/spread, cattle/animal brought on the public premises mentioned in the Schedule below on or before the* .......................or to show cause why this should not be removed on or before the above mentioned date. In the event of your refusal or failure to comply with this notice within the period specified above, the said goods/animal, cattle/work, etc., shall be removed by the Estate Officer authorised by him and the cost of such removal shall be recovered from you as arrears of land revenue.

Schedule 2

Date ...............Signature and seal of the Estate Officer.]*This date should be a date not earlier than seven days from the date of issue of this notice.FORM AA-I [Inserted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986)]Order under sub-section (2) of section 5-A of the said ActToShri/Smt./Km ...............................................................................................................................WHEREAS I, the undersigned, is of the opinion on the grounds specified below that you have erected/placed/raised the building/immovable structure/fixture on the public premises mentioned in the Schedule below in contravention of the provisions of sub-section (1) of section 5-A of the said Act;

2. AND WHEREAS, by a written notice dated ......................you were called upon to remove or to show cause by ............................. why you should not remove such building/immovable structure/fixture from the said public premises;

AND WHEREAS you have omitted/refused to show cause/remove such building/immovable structure/fixture from the said public premises;AND WHEREAS I have considered the causes shown by you for not removing the said building/immovable structure/fixture from the said public premises.GROUNDSNow, THEREFORE, in exercise of the powers conferred by sub-section (2) of section 5-A of the said Act, I hereby order that the said building/immovable structure/fixture be removed from the said public premises. I also hereby order Shri/Smt./Km ....................... to pay a sum of Rs ............................../(Rupees...................................) assessed by me as cost of removal of the said building/immovable structure/fixture from the said public premises as an arrear of land revenue.

Schedule 3

Date.............Signature and Seal of the Estate Officer.FORM AA-IIOrder under sub-section (3) of section 5-A of the said ActToShri/Smt./Km ...............................................................................................................................WHEREAS I, the undersigned on the grounds specified below is of the opinion that the movable structure/fixture erected/placed/raised, goods displayed/spread, cattle/animal, brought/kept on the public premises mentioned in the Schedule below by Shri/Smt./Km ....................... is/are in contravention of the provisions of sub-section (1) of section 5-A of the said Act and that the said movable structure/fixture erected/placed/raised, goods displayed/spread, cattle/animal brought on the said public premises be removed from the said premises;GROUNDSNow, THEREFORE, in exercise of the powers conferred by sub-section (3) of section 5-A of the said Act, I hereby order that the said movable structure fixture, erected/placed, raised, goods displayed spread, cattle/animal brought kept on the said public premises be removed from the said public premises. I also hereby order Shri/Smt./Km .....................to pay a sum of Rs ..................... (Rupees .............................) assessed by me as cost of removal of movable structure/fixture erected placed/raised, goods displayed/spread, cattle/animal brought/kept on the said public premises as an arrear of land revenue.

Schedule 4

Date ..........................Signature and Seal of the Estate Officer.]FORM AB [Added by G.S.R. 741, dated 4-7-1981 and sustituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986)]Form of notice under proviso to sub-section (1) of section 5-B of the ActToShri/Smt./Km .....................................................................WHEREAS I, the undersigned is of the opinion on the grounds specified below, that you have erected/completed/commenced the work on the public premises specified below in the Schedule in contravention of, or not authorised by the competent authority and that the said work be demolished in the said premises.GROUNDSNow, THEREFORE, in pursuance of proviso to sub-section (1) of section 5-B of the said Act, I hereby call upon to show cause on or before the* ...........................why an order for demolition of such erection or work may not be made.

Schedule 5

Date ..........................Signature and Seal of the Estate Officer.]*This date should be a date after expiry of 7 days from the date of publication of the notice.FORM B [Substituted by G.S.R. 741, dated 4-7-1981 (w.e.f. 8-8-1981)]Order under sub-section (1) of section 5 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971WHEREAS I, the undersigned, am satisfied for the reasons recorded below that Shri/Smt./Km ........................... is/are in unauthorised occupation of the public premises specified in the Schedule below:REASONSNow, THEREFORE, in exercise of the powers conferred on me under sub-section (1) of section 5 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, I hereby order the said Shri/Smt./Km ............................... and all persons who may be in occupation of the said premises or any part thereof to vacate the said premises within 15 days of the date of publication of this order. In the event of refusal or failure to comply with this order within the period specified above the said Shri/Smt./Km ..............................and all other persons, concerned are liable to be evicted from the said premises, if need be, by the use of such force as may be necessary.

Schedule 6

Date ..........................Signature and Seal of the Estate Officer.]FORM BB [Added by G.S.R. 741, dated 4-7-1981 and subsituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986)]Notice/Order under sub-section (1) of section 5-B of the said ActToShri/Smt./Km ..................................WHEREAS I, the undersigned, is satisfied for the reasons recorded below that the work erected/completed/commenced by Shri/Smt./Km ............................................. on the public premises specified in the Schedule is in contravention of the provisions of the said Act, or not authorised by the competent authority;-------------------AND WHEREAS, by a written notice dated* ............... I........... you-were called upon to remove or to show cause by ...............................why you should not remove such building/immovable structure/fixture from the said public premises;AND WHEREAS you have omitted/refused to show cause/remove such building/immovable structure/fixture from the said public premises.AND WHEREAS I have considered the cause shown by you for not removing the said building/immovable structure/fixture from the said public premises.REASONSNOW, THEREFORE, in exercise of the powers conferred by sub-section (1) of section 5-B of the said Act, I hereby order Shri/Smt./Km ............................that the said work shall be demolished. In the event of your refusal or failure to comply with this order, the said work shall be demolished by the Estate Officer or the officer authorised by him and the expenses of such demolition shall be recovered from you.

Schedule 7

Date ..........................Signature and Seal of the Estate Officer.]*(This date should be a date of not less than seven days from the date of publication of the notice).FORM BB-I [Inserted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986)]Order under sub-section (2) of section 5-B of the said ActToShri/Smt./Km ................................WHEREAS I, the undersigned, is of the opinion that the work erected/commenced by Shri/Smt./Km . .........................on the public premises specified in the Schedule is in contravention of the Act or not authorised by the competent authority.REASONSNow, THEREFORE, in exercise of the powers conferred by sub-section (2) of section 5-B of the said Act, I hereby direct Shri/Smt./Km ........................... to stop the erection or work until the expiry of the period within which an appeal against the order of demolition, if made may be preferred under section 9.

Schedule 8

Date..........................Signature and Seal of the Estate Officer.]FORM BB-IIOrder under sub-section (5) of section 5-B of the ActWHEREAS, in pursuance of the order under sub-section (1) of section 5-B of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, the work erected/completed/commenced by Shri/Smt./Km . ..........................on the public premises specified in the Schedule was demolished and the expenditure of such demolition are recoverable from the said Shri/Smt./Km ...................................Now, THEREFORE in exercise of the powers conferred by sub-section (5) of section 5-B of the said Act, I hereby order Shri/Smt./Km .............................to pay a sum of Rs....................... (Rupees ..............................) as expenses of such demolition within........................(Date to be specified in order), in ..............................No. of instalments.

Schedule 9

Date ..........................Signature and Seal of the Estate Officer.]FORM BC [Inserted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986)]Order under sub-section (1) of section 5-C of the ActWHEREAS I, the undersigned, is satisfied that the work erected/completed/commenced by Shri/Smt./Km ............................on the public premises specified in the Schedule below is in contravention of the provisions of the said Act, or not authorised by the competent authority.Now, THEREFORE, in exercise of the powers conferred by sub-section (1) of section 5-C of the said Act, I hereby order that the said work shall be sealed forthwith.

Schedule 10

Date..........................Signature and Seal of the Estate Officer.FORM BDOrder under sub-section (2) of section 5-C of the ActWHEREAS, the work/erected/completed/commenced by Shri/Smt./Km ........................... in contravention of the provisions of the said Act, or not authorised by the competent authority on the public premises specified in the Schedule below was sealed on .............................in pursuance of order under sub-section (1) of section 5-C of the said Act.AND WHEREAS it is necessary for such seal to be removed for the purpose of demolition of such work erected/completed commenced by Shri/Smt./Km .....................in contravention of or not authorised by the competent authority for the purpose of demolition of such work erected/completed/commenced by Shri/Smt./Km .........................NOW, THEREFORE, in exercise of the powers conferred by sub-section (2) of section 5-C of the said Act, I hereby order that the said seal from the said public premises be removed forthwith for demolition of such work erected/completed/commenced on the said public premises.

Schedule 11

Date..........................Signature and Seal of the Estate Officer.FORM CForm of notice under sub-section (1) of section 6 of the Public Premises(Eviction of Unauthorised Occupants) Act, 1971ToShri/Smt./Km ...............WHEREAS, on the .............you were evicted from the public premises described in the Schedule below which was unauthorisedly occupied by you;NOW, THEREFORE, in exercise of the powers conferred on me by sub-section (1) of section 6 of the Act, I hereby give you notice that after fourteen days of the service of this notice on you, any property remaining on the said premises will be liable to be removed or disposed of by public auction. In case you desire to take possession of your property and to remove the same from the said premises you will be permitted to do so on written authority from the undersigned provided any arrears of rent/damage/costs due from you are paid within the said period of fourteen days.

Schedule 12

Date..........................Signature and Seal of the Estate Officer.FORM CC [Added by G.S.R. 741, dated 4-7-1981 and substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986)]Form of notice under sub-section (1-A) of section 6 of the said ActToShri/Smt./Km .................................................................................................WHEREAS in compliance of the order made under sub-section (2) of section 5-A of the said Act, the Estate Officer has removed the goods described in the Schedule below from the public premises No ....................___________________NOW, THEREFORE, in exercise of the powers conferred on me by sub-section (1-A) of section 6 of the said Act, I hereby give you notice, that after fourteen days of the service of the notice on you such goods as described in the Schedule below shall be disposed of by public auction. In case you desire to take possession of your such goods, you will be permitted to do so on written authority from the undersigned provided any arrears for rent/damages/cost due from you are paid within the said period of fourteen days.

Schedule 13

Date..........................Signature and Seal of the Estate Officer.FORM D [Substituted by G.S.R. 741, dated 4-7-1981 (w.e.f. 8-8-1981)]Form of notice under sub-section (3) of section 7 of the Public Premises(Eviction of Unauthorised Occupants) Act, 1971ToShri/Smt./Km .................................WHEREAS I, the undersigned, am satisfied that you are/were in occupation of the Public Premises described in the Schedule below:AND WHEREAS in exercise of the powers conferred on me by sub-section (1) of section 7 of the public premises (Eviction of Unauthorised Occupants) Act, 1971, I consider that a sum of Rs ...............(Rupees.....................) being arrears of rent from the...............:..... day of .................20................., upto the .................day of .............20................ (both days inclusive) in respect of the said premises is due and payable by you to the Government Statutory Authority;AND WHEREAS in exercise of the powers conferred on me by sub-section (2-A) of section 7 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, I consider that you are also liable to pay [compound interest] [Substituted 'simple interest' by Notification No. G.S.R. 338(E), dated 10.4.2017 (w.e.f. 18.12.1971).] to the Government/Statutory Authority on the said arrears at the rate determined by the undersigned till its final payment;NOW, THEREFORE, in pursuance of sub-section (3) of section 7 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, I hereby call upon you to show cause [on or before the ....................... (not later than seven days) why] [Substituted by Notification No. G.S.R. 338(E), dated 10.4.2017 (w.e.f. 18.12.1971).] an order requiring you to pay the said arrears of rent together with [compound interest] [Substituted 'simple interest' by Notification No. G.S.R. 338(E), dated 10.4.2017 (w.e.f. 18.12.1971).] should not be made.

Schedule 14

Date..........................Signature and Seal of the Estate Officer.FORM EForm of order under sub-sections (1) end (2-A) of section 7 of the Public Premises(Eviction of Unauthorised Occupants) Act, 1971ToShri/Smt./Km .....................................................WHEREAS you are/were in occupation of the public premises described in the Schedule below:AND WHEREAS, by a written notice dated ......................you are/were called upon to show cause on/or before ..........................why an order requiring you to pay a sum of Rs ................(Rupees....................) being the rent payable together with [compound interest] [Substituted 'simple interest' by Notification No. G.S.R. 338(E), dated 10.4.2017 (w.e.f. 18.12.1971).] in respect of the said premises should not be made;AND WHEREAS I have considered your objections and/or the evidence produced by you;AND WHEREAS you have not made any objections or produced any evidence before the said date;Now, THEREFORE, in exercise of the powers conferred by sub-section (1) of section 7 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, I hereby require you to pay the sum of Rs ....................-------------------In exercise of the powers conferred by sub-section (2-A) of section 7 of the said Act, I also hereby require you to [compound interest] [Substituted 'simple interest' by Notification No. G.S.R. 338(E), dated 10.4.2017 (w.e.f. 18.12.1971).] © Rs ................... per annum on the above sum w.e.f. .................. till its final payment.In case the said sum is not paid within the said period or in the said manner, it will be recovered as arrears of land revenue through the Collector.

Schedule 15

Date..........................Signature and Seal of the Estate Officer.FORM FForm of Notice under sub-section (3) of section 7 of the Public Premises(Eviction of Unauthorised Occupants) Act, 1971ToShri/Smt./Km .........................................................WHEREAS I, the undersigned, am satisfied that you are/were in unauthorised occupation of the public premises mentioned in the Schedule I below :And Whereas, in exercise of the powers conferred on me by sub-section (2) of section 7 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, I consider the damages amounting to Rs .......................(Rupees.........................) are due for the period(s) and at the rate(s) shown in Schedule II below on account of unauthorised use and occupation of the said premises;AND, WHEREAS, in exercise of the powers conferred on me sub-section (2-A) of section 7 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, I consider that you are also liable to pay [compound interest] [Substituted 'simple interest' by Notification No. G.S.R. 338(E), dated 10.4.2017 (w.e.f. 18.12.1971).] to the Government/Statutory Authority on the said arrears at the rate determined by the undersigned till its final payment.NOW, THEREFORE, under the provisions of sub-section (3) of section 7 of the Act, I hereby call upon you to show cause [on or before the ....................... (not later than seven days) why] [Substituted by Notification No. G.S.R. 338(E), dated 10.4.2017 (w.e.f. 18.12.1971).] an order requiring you to pay the said damages together with interest should not be made.

I

II

Period Rate at which assessed Amount Assessed Amount paid Balance in arrearsDate..........................Signature and Seal of the Estate Officer.FORM GForm of order under sub-sections (2) and (2-A) of section 7 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971ToShri/Smt./Km ...............................................................................................................................WHEREAS I, the undersigned, am satisfied that you are/were in unauthorised occupation of the public premises mentioned in the schedule below:AND WHEREAS by a written notice dated ................you are/were called upon to show cause on or before ...................why an order requiring you to pay damages of Rs ....................together with [compound interest] [Substituted 'simple interest' by Notification No. G.S.R. 338(E), dated 10.4.2017 (w.e.f. 18.12.1971).] for unauthorised use and occupation of the said premises, should not be made;AND WHEREAS I have considered your objections and/or the evidence produced by you;AND WHEREAS you have not made any objections or produced any evidence before the said date;NOW, THEREFORE, in exercise of the powers conferred on me by sub-section (2) of section 7 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, I hereby order you to pay the sum of Rs .................(Rupees.........................) assessed by me as damages on account of your unauthorised occupation of the premises.In exercise of the powers conferred by sub-section (2-A) of section 7 of the said Act, I also hereby require you to pay [compound interest] [Substituted 'simple interest' by Notification No. G.S.R. 338(E), dated 10.4.2017 (w.e.f. 18.12.1971).] at the rate of Rs ....................per annum on the above sum w.e.f .................. till its final payment.In the event of your refusal or failure to pay the damages or any instalment thereof within the said period or in the manner aforesaid the amount will be recovered as an arrear of land revenue.

Schedule 18

Date..........................Signature and Seal of the Estate Officer.FORM HForm of order under section 12 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971ToShri/Smt./Km ...............................................................WHEREAS, there are reasons to believe that certain persons are in authorised occupation of the public premises described in the Schedule hereto annexed.NOW, THEREFORE, in exercise of the powers conferred by section 12 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 read with the notification of the Estate Officer .................... I hereby require you to furnish the information in the form specified in Schedule II hereto annexed on or before ......................

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Date..........................Signature and Seal of the Estate Officer or the Signature of the Officer authorised by the Estate Officer.Note. - Failure to comply with this order is an offence under the Indian Penal Code.FORM I [Substituted by G.S.R. 741, dated 4-7-1981 (w.e.f. 8-8-1981)]Certificate under section 14 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, from the Estate officer to the CollectorThis is to certify that an amount of Rs ......................... (Rupees....................) is due to Central Government/Statutory authority from Shri/Smt./Km .........................in respect of ...........................for the period from .................... to ...................on account of rent/damages/expenses/costs/interest.In pursuance of section 14 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, I . ........................... Estate Officer, request you to proceed to recover the same as arrear of land revenue.FORM JNotice under sub-section (2) of section 13 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971ToShri/Smt./Km ..........................................................................................................WHEREAS Shri/Smt./Km ............................................ (now deceased) was in occupation/unauthorised occupation of the public premises described in the Schedule below :---------AND WHEREAS the amount of Rs ......................... being arrears of rent/damages from the ................. day of ..............20................. upto the...................day of................20................ in respect of the said premises had become due and payable by the said Shri ..............to the Government:AND WHEREAS you are the heir/legal representative of the deceased, Shri ...................NOW, THEREFORE, in pursuance of sub-section (2) of section 13 of the Act, I hereby call upon you to show cause on or before the* ...................why an order requiring you to pay the said arrears of rent/damages should not be made against you.

Schedule 21

Date ..........................Signature and Seal of the Estate Officer.*This date should be a date later than seven days from the date of issue of the notice.]FORM K [Inserted by G.S.R. 3(E), dated 19-12-1997 (w.e.f. 2-1-1998)]Form of Order under section 3-A of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971All persons concerned and in particularShri/Smt .............................................................Suit/Flat No .........................................................Servant Qtr. No ......................................................Motor Garage No ......................................................WHEREAS I, the undersigned am satisfied for the reasons recorded below that Shri/Smt. .......................is in unauthorised occupation of the public premises specified in the Schedule below.REASONSShri/Smt ........................................was allowed temporary occupation of Public Premises specified in the Schedule below for the period from .............................. to........................He/She has been continuing to occupy the same even after the expiry of the said period of allotment without any authority.Now, THEREFORE, in exercise of the powers conferred on me under section 3-A of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, I hereby order that the said Shri/Smt ................................and all other persons who may be in occupation of the said premises or any part thereof to vacate the premises forthwith. In the event of refusal or failure to comply with this order, the said Shri/Smt ......................and all other concerned are liable to be evicted from the said premises, if need be, by use of such force as may be necessary.

Schedule 22

Suit/Flat No .....................................Servant Quarter/Garage ...........................Signature and Seal of the Estate Officer ....................][Form L] [Inserted by Notification No. G.S.R. 692(E), dated 25.9.2019 (w.e.f. 25.11.1971).]Form of notice under section 3B of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971ToShri/Smt...............................Whereas, I, the undersigned, am of the opinion, on the grounds specified below that you are in unauthorised occupation of the residential accommodation specified in the Schedule below.Now, therefore, in pursuance of sub-section (1) of section 3B of the Act, I hereby call upon you to show cause within three working days why an order of eviction should not be made.You may appear before me in person or through a duly authorised representative capable to answer all material questions connected with the matter along with the evidence which you intend to produce in support of the cause shown. In case, you fail to show cause and/or appear within the stipulated time, the case will be decided ex parte.

Schedule 23

Date................Signature and seal of Estate Officer .....................[Added by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986).]

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