Section 23 in The Rajasthan Soil and Water Conservation Rules, 1966
23. Manner of Inquiry under section 33 of the Act.
- (i) The Collector, on receipt of an application for compensation, shall appoint an Inquiry Officer by a notification displayed at the places specified under Rule 13 in respect of any land under enquiry which shall be mentioned in the notification.(ii)The Inquiry Officer shall be a Revenue Officer not below the rank of Naib Tehsildar.(iii)The Inquiry Officer shall determine :-(a)the annual rent payable by the Khatedar tenant.(b)the average gross annual income assessed on the date of the past three years.(c)the net amount of the compensation payable to the Khatedar tenant, mentioning the name of the person/s to whom the same is payable.(iv)In respect of any other land he shall determine the average net annual income, if any, without deducting any land revenue. This amount shall also be determined on the basis of the income derived during the three preceding years.(v)In conducing this inquiry, the Inquiry Officer, shall have access to all available information including the claim preferred by the tenant.(vi)The Collector, shall on receipt of the report of the Inquiry Officer, issue an award of compensation in Form 13 endorsing a copy thereof to the Board and the District Soil Conservation Officer.
