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State of Andhra Pradesh - Act

Andhra Pradesh Land Licensed Cultivators Rules, 2011

ANDHRA PRADESH
India

Andhra Pradesh Land Licensed Cultivators Rules, 2011

Rule ANDHRA-PRADESH-LAND-LICENSED-CULTIVATORS-RULES-2011 of 2011

  • Published on 10 June 2011
  • Commenced on 10 June 2011
  • [This is the version of this document from 10 June 2011.]
  • [Note: The original publication document is not available and this content could not be verified.]
Andhra Pradesh Land Licensed Cultivators Rules, 2011Published vide Notification No. G.O.Ms.No.634, Rev. (Land Reforms), dated 10.6.2011Last Updated 2nd September, 2019G.O.Ms.No.634. - In exercise of the powers conferred under sub-section (1) of Section 11 of the Andhra Pradesh Land Licensed Cultivators Ordinance, 2011 (Ordinance 1 of 2011) dated 7th June 2011, the Governor of Andhra Pradesh hereby makes the following rules, namely: -

1. Short title, and extent.

(1)These Rules may be called the Andhra Pradesh Land Licensed Cultivators Rules 2011.
(2)They shall extend to the entire State of Andhra Pradesh.

2. Definition.

- In these rules, unless the context otherwise requires,
(1)"Form" means a form appended to these Rules;
(2)"Gram Sabha" means a village assembly which shall consist of all adult members of a revenue village
(3)"Land Owner" means pattadar whose name is recorded in Revenue Registers as a person having right of ownership or right of possession over the land.
(4)"Long duration crop" means crop having duration of more than one (1) agricultural year;
(5)"Ordinance means the A.P. Land Licensed Cultivators Ordinance, 2011 (Ordinance 1 of 2011);
(6)"Section" means a Section of the Ordinance ;

3. Register of Licensed Cultivators.

- On and from the date of enforcement of the Ordinance, a register of licensed cultivators of land shall be maintained in Form-11 for every separate Revenue Village, by the Revenue Officer specified of the respective revenue Mandal.

4. Procedure for preparation of register of Licensed Cultivators (to enable the Revenue Officer to issue Loan Eligibility Card under the Land Ordinance.

- (i) The Revenue Officer specified, under clause (9) of Section 2 of the Ordinance, shall publish every year a notice in Form-I (A) in each revenue village of his intention to prepare a record of Licensed Cultivators, for that year, calling upon licensed cultivators to submit to him a declaration in Form-I stating the particulars of the lands where the said person claims such license, within seven days from the date of issue of such notice, duly intimating the date and place of Grama Sabha where the enquiry will be taken up in respect of said declaration forms. The said public notice shall be published in the village in the following manner.
(a)by affixture in the chavidi or if there is no chavidi, in any other conspicuous place in the village;
(b)by affixture on the notice boards of Gram Panchayat Office, Primary Cooperative Agricultural Credit Society or School, if any, in the village;
(c)by beat of tom tom in the village;
(d)by affixture on the notice board of the office of the Revenue Officer having jurisdiction over the village;
(e)by affixture on the notice board of the office of the Mandal Praja Parishad in which the village is situated.
(ii)Application Forms in Form-I will be given to the Gram Samakyas of each village every year. The Gram Samakyas will distribute forms with effect from February 1st each year, or any other date as may be specified by District Collector and maintain a list of those farmers who have received the forms.
(iii)The Licensed Cultivator shall submit an application/ declaration form to the Revenue Officer concerned in duplicate duly enclosing the written permission of the owner if any. Provided that the family members of the owner/pattedar are not entitled for issue of a loan eligibility card.
(iv)The Revenue Officer specified shall arrange for receipt of the declaration forms submitted in response to the notice referred in sub-rule 4 (i) and shall also arrange for acknowledging the statement of claim on the duplicate and shall proceed to hold an open enquiry in a Grama Sabha in the village, on the dates intimated in the notice.
(v)The Revenue Officer shall maintain a Register of declarations received for Loan Eligibility Cards in Form-II.
(vi)On the date fixed for the in quiry, the Revenue Officer specified after preliminary verification, shall cause enquiry in the Grama Sabha wherein he shall receive confirmation of claims of licensed cultivators from concerned land owners, or persons on their behalf, and objections of land owners if any.
(a)hear any oral representation made in respect of any claim and make a summary record of such representation; and
(b)examine the relevant registers, records already maintained in respect of the lands in the village.
(vii)The Revenue Officer holding an inquiry may if he deems fit adjourn the inquiry a later date or dates and every such adjourned enquiry shall be held in the village on the date to which the inquiry is adjourned by making announcement or the initially notified date.
(viii)After completion of enquiry in the above said manner, the Revenue Officer shall make its endorsement on each application and the out come of said enquiry shall be recorded in the register of declaration of Licensed Cultivator maintained in Form-II appended.
(ix)On the basis of the entries in the register maintained in Form-II and in all cases where eligibility for issuing Card is established, the Revenue Officer shall issue Loan Eligibility Cards U/s 3 of the Ordinance in Form-III, in the Grama Sabha duly obtaining acknowledgement in Form-II.
(x)After issue of Loan Eligibility Card by the Revenue Officer, the list of Loan Eligibility Card holders shall be furnished to all the public financial institutions operating within the Mandal and Agricultural Officer of the Mandal.
(xi)All the records prepared under these rules including the declaration forms and registers prescribed should be handed over to the Tahsildar of the Mandal on the date specified by the Nodal Agenq.

5. Applicability.

- In the Scheduled Area of the State of Andhra Pradesh, these Rules shall apply to Licensed Cultivators who belongs to Scheduled Tribes notified within the Agency area only.

6. Appeals.

- Any person aggrieved by the decision of the Revenue Officer either for grant or refusing to grant of Loan Eligibility Card shall file appeal to Tahsildar not later than 15th June of the year, in Form-IV in respect of licensed cultivator and in Form-V in case of owner/ pattadar/ occupant of land. The appellate authority shall dispose of the appeal by holding summary enquiry within fifteen (15) days of such appeal.

7.

The entire exercise of issue of Loan Eligibility Card shall be completed by 15th May of every year except in cases where appeals are filed, and the list of farmers to whom Loan Eligibility Cards have been issued shall be furnished to concerned public financial institutions in the District by 15th May of each year. Moreover the District Collector may depending on local conditions extend or abridge the aforesaid periods.

8.

Once Loan Eligibility Card is issued under this Ordinance, the licensed cultivator may be entitled to get loans from Public Financial Institutions and other benefits specified on the Card without insisting on production of any other Revenue Record like Adangal or ROR etc.

9.

The Owner/Pattedar of land in spite of the land given on licensed cultivation will be entitled to obtain loans from Public Financial Institutions on security of said land, but not crop loan.

10.

The cost of the Loan Eligibility Card shall be fixed by the Chief Commissioner of Land Administration, A.P., Hyderabad and the amount shall be collected from the card holder.