The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

Rule THE-RAJASTHAN-ZAMINDARI-AND-BISWEDARI-ABOLITION-RULES-1959 of 1959

Chapter I
Preliminary

Chapter II
Abolition of Zamindari and Biswedari Estates

Chapter III
Allotment of Khudkasht

Chapter IV
Assessment of Compensation

Chapter V
Payment of Compensation

Chapter VI
Indent and Distribution of Bonds

Chapter VII
Payment of Cash and Bonds

Chapter VIII
Miscellaneous

Part A – Statement of Khudkasht Lands held under sub-Section (4) of Section 5 of Rajasthan Act 8 of 1959

Part B – (See Rule 6)

Part I – Statement of Private Properties

Part II – House Sites, Places of Worship, Nohra, etc.

Part I – Groves

Part II – Tanks, ponds and embankments, situated on khudkasht land or on any other land not being a village-site and in which no other person has got any right of irrigation

Part A – Particulars of all transfers of estate or part of estate made on or after 1st January, 1953, by way of (1) Sale or (2) gift or (3) by making a grant or (4) by way of lease for a non- agricultural purpose:-

Part B – Particulars of agreements or contracts referred to in Section 7(2) of Rajasthan Act No. 8 of 1959,

Part A – Particulars of Co-shares

Part B – Gross Income

Part C – Dues and Deductions

Part D – Other Particulars

Part I – Income

Part II – Details of land revenue, taxes and other deductions to be made:-

Part III – Compensation payable

Part IV – Details of co-sharers

Part V – Details of superior and inferior rights

Part VI – Particulars of instalments

Part VII – Minor and persons suffering from legal disability

Part VIII – Details of the land in the estate which has vested in the State

Part IX – Details of private properties [Section 5(4) and Section 6)

Part X – (A)

Part XI – Remarks

Schedule

Part I – [See Rule 39(3) and 39(4)]

Part II – [See Rule 39(3) & 39(4)1

of Return of Unclaimed Rajasthan Zamindari and Biswedari Abolition Compensation Bonds

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Act

1. Short title, extent and commencement.

2. Interpretation.

3. Issue of proclamation by Collector and taking over charge.

4. Fresh clearings for cultivation or for any other purpose.

5. [ Suit and proceedings affecting abolished estates. [Substituted by Notification No. F. 1(25) Revenue/A/59, dated 25.12.1960-Published in Rajasthan Gazette, Part 4-C, Extraordinary dated 2.2.1961.]

6. Statement of Khudkasht land recorded as such and retained by intermediary under Section 5(4).

7. Statement of private properties.

8. Enquiry regarding khudkasht lands and private properties.

9. Statement of Groves, Tanks, Ponds or Embankments.

10. Statement of transfers, agreements and contracts.

11. Application for allotment of Khudkasht.

12. Enquiry and disposal of application under Rule 11.

13. Principles according to which rent to be charged on khudkasht Land.

14. Maximum area of Khudkasht.

15. Terms and conditions relating to land in Chambal and Rajasthan Canal Projects.

16. Statement of claim for compensation.

16A. [ Statement of claim for annuity in perpetuity under Section 19-A. [Inserted by Notification No. F.LD (61) Revenue A/60 dated 9.3.1962, Published in Rajasthan Gazette, Part 4-C, Supplement No. 6 dated 10.5.1962.]

17. Determination of compensation.

17A. [ Determination of annuity in perpetuity under Section 19-A. [Inserted by Notification No. F.LD (61) Revenue A/60, dated 9.3.62-Published in Rajasthan Gazette Part 4-C, Supplement No. 6 dated 10.5.1962.]

18. Form of statement of compensation.

19. Mode of making deductions under Section 5(3).

20. Manner of enquiry about guardianship of minor or person suffering from legal disability.

21. Manner of enquiry on death of intermediary before payment of compensation.

22. Conditions for payment of interim compensation.

23. Cash when to be paid.

23A. [ Payment of annuity in perpetuity under Section 19-A. [Inserted by Notification No. LD (67) Revenue A/60, dated 9.3.1962-Published in Rajasthan Gazette, Supplement No. 6 dated 10.5.62.]

24. Compensation in Bonds.

25. Denominations of the Bonds and interest.

26. Instalments.

27. Interim compensation to be deducted.

28. When payable.

29. Where payable.

30. Redemption of Bonds.

31. Procedure for payment of bonds and discharge thereof.

32. Issue of Bonds.

33. Indent for Bonds.

34. Indents not to be despatched after the 26th.

35. Consignment of Bonds.

36. Intimation of despatch of Bonds.

37. Intimation of receipt of Bonds.

38. Bonds to be deposited in Double Lock.

39. Entries of the Bonds received and distributed.

40. Verification of stock.

41. Calculation of interest.

42. Distribution of bonds.

42A. [ Distribution of bonds through Tehsildars. [Substituted by Notification No. F. 1(152) Revenue A/59, dated 12.3.1964-Published in Rajasthan Gazette Part IV (Ga), dated 13.8.1964 page 272.]

42B. Drawing up of list of persons.

42C. Treasury Officer to send bonds to Tehsildars.

42D. Bonds to be entered in register and deposited in double lock.

42E. Issue of notice to Zamindar and Biswedar and sending of vouchers in Forms 20 and 20-A to Treasury Officer.

42F. Return of voucher by Treasury Officer.

42G. Distribution of bonds and vouchers.

42H. Monthly statement by Tehsildar.

42I. Return of undisbursed bonds and cash vouchers inspections and verifications.

43. Procedure for payment in cash.

44. Account to be rendered by the Treasury Officer.

45. Manner of holding enquiries under Section 9.

46. Manner of service of summons and notices and issue of proclamation.

47. Period of limitation for review.

48. Court fee.

49. Inspection & copies.

50. Manner of entering upon land or building for purposes of enquiry under the Act.

1. Name of Zamindar/Biswedar with parentage, age and address of.................. (village) Tehsil............. District........

2. Name and description of Estate..................................

3. Date of vesting..............................

4. Particulars of khudkasht land held:-

1. Name of village with name of Tehsil.

2. Khasra No. in which situated.

3. Particulars of tank, pond, embankments.

4. Khasra Nos. of land irrigated together with area.

5. Land Revenue payable in respect of the area.

6. Other terms and conditions on which held on the date of vesting.

1. Full name of Zamindar/Biswedar with parentage, age and full address.

2. Name and description of estate with name of village in which estate is situated, Khewat Nos. and Khasra Nos.

3. Date of vesting.

1. Name, parentage and address of transferee.

2. Full details of area transferred such as Khasra No., area boundaries, rental value.

3. Terms and conditions of transfers.

1. Name or particulars of forest.

2. Name, parentage and address of lessee or contractor.

3. Area, etc.

4. Consideration received.

1. Name parentage and address of tenant.

2. Particulars of land: Khasra No., area, soil class and rent.

3. Particulars of contract,

4. Amount received by Zamindar/Biswedar.

1. Name and description of estate.

2. Name of tenant with parentage and residence.

3. Particulars of holding viz., name of village, Khasra No., area, soil-class.

4. Particulars of agreement or contract with date.

5. Amount received.

6. Remarks.

2. I do not hold any khudkasht land [ /I] [Strike out which ever is inapplicable.] hold khudkasht land as per details given in Form II, Part A, appended to this [application] [Strike out which ever is inapplicable.]/already submitted on............(date)/I also hold tenancy land as per details given in Form II, Part B, appended to this [application] [Strike out which ever is inapplicable.]/already submitted on.................... (date) and as the land already held by me as khudkasht is less in area than the area specified in Section 12 of the said Act, I hereby apply under Section 10 of the Act, for the allotment of land to me for personal cultivation as khudkasht.

3. The necessary particulars are given below:-

4. I hereby undertake to cultivate the land personally and to accept the terms and conditions on which the land may be allotted and to pay the price, betterment charges and any other charges payable in the case of land falling under category (v) mentioned in sub-Section (1) of Section 13 of the Act.

3. Income from rents in respect of lands under the occupation of tenants of Khudkasht or Sub-tenants:

4. Income from cesses in the nature of rent payable and paid by or on behalf of tenants:-

5. Income from grazing dues and from Sayar in respect of lands in estate other than Khudkasht and Shamlat-Deh lands calculated on the basis of average yield for ten years immediately preceding the basic year.

6. Amount payable in respect of the whole of his estate excluding Khudkasht and Shamlat Deh on account of:-

1. Land Revenue.

2. Agricultural Income-tax

3. Any other ta, cess rate, fee duty etc.

7. Land revenue payable for the basis year by Zamindar/Biswedar in respect of:-

8. Whether compensation and rehabilitation grant is required in 15 equal yearly instalments or 30 half yearly instalments.

9. Any other remarks.

2. The particulars of income, dues and deductions and other particulars as per Part B, C and D of Form VII appended to the Rajasthan Zamindari and Biswedari Abolition Rules, 1959, are attached.

State of Rajasthan - Act

[Cites 0, Cited by 0]

RAJASTHAN
India

Published on 8 April 1959
Commenced on 8 April 1959
[This is the version of this document from 8 April 1959.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Zamindari and Biswedari Abolition Rules, 1959Published vide Notification No. F.1 (152) Revenue A/59 Dated 8.4.1959-Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 25.4.1959In exercise of the powers conferred by Section 36 of the Rajasthan Zamindari and Biswedari Abolition Act, 1959 (Rajasthan Act No. 8 of 1959), the State Government does not hereby make the following rules, namely:-

(1)These Rules may be called the Rajasthan Zamindari & Biswedari Abolition Rules, 1959.

(2)They shall extend to the whole of the State of Rajasthan.

(3)They shall come into force on the date on which the Act comes into force.

- In these Rules, unless there is anything repugnant in the subject or context:-

(1)"the Act" means the Rajasthan Zamindari and Biswedari Abolition Act, 1959;

(2)"form" means a form appended to these rules;

(3)"intermediary" means a Zamindar or Biswedar whose estate is abolished in accordance with the provisions of the Act.

(4)"Section" means a section of the Act.

- Upon the issue of a notification under Section 4 of the Act, the Collector shall-

(a)issue a proclamation in (Form I) and cause the same to be published in the village or villages in which the estate or estates to which the said notification pertains are situate-

(i)by pasting copies of the proclamation on the Notice Board of his court, on the Notice Board of Tehsil and at some conspicuous place in or near each such village, and

(ii)if the Collector so directs, by beat of drum in each such village; and

(b)take over charge of the estate on behalf of the State Government.

- After the issue of a notification under Section 4 of the Act, fresh clearings for cultivation or for any other purpose may be made in any land included in the estate or estates to which the said notification pertains only with the previous permission of the State Government, to be obtained through the Collector, and in accordance with the terms and conditions on which the permission is accorded.

(1)In all suits and proceedings by or against the Biswedar or Zamindar affecting his estate that has vested in the State Government by a notification issued under Section 5 of the Act in which because of such vesting, the State Government will be a necessary party that were pending in any court, civil or revenue, at the date of vesting, and in all proceedings consequent upon any decree or order passed in any such suit or proceeding before the said date, the court shall give a notice to the Collector (in whose district such estate was situated) regarding the pendency of the said suit or proceeding.

(2)If an application is made in that behalf by any party to such suit or proceeding or by the Collector, the court, after notice to other parties, shall cause the State Government to be made a party and shall proceed with the suit or the proceedings as the case may be. The State Government make so made a party may any defence appropriate to its-character on account of the vesting of the estate in it.

(3)Where within the time limited hereunder, no application is made under sub-rule (2), the suit or proceeding shall abate as regards the reliefs for or against the Biswedar's or Zamindar's estate that has vested in the State Government.

(4)The application under sub-rule (2) may be made within three months by the Collector from the date of the service of notice on him and by any of the parties from the date when the court directs issue of notice to the Collector.

(5)Where a question arises as to whether a State Government is or is not the necessary party, such question shall be determined by the court.

(6)Notwithstanding anything contained in the foregoing sub-rules, whether the cause of action survives or not, there shall be no abatement by reason of the vesting of the estate in the State Government between the conclusion of the hearing and the pronouncing of the judgment, but judgment may in such case be pronounced notwithstanding the vesting and shall have the same force and effect as if it had been pronounced before the vesting took place.

(7)

(i)Where a suit or proceeding abates under this rule, no fresh suit or proceeding shall be brought on the same cause of action.

(ii)The State Government or the party effected may apply for an order to set aside the abatement; and if it is proved that it was prevented by any sufficient cause from continuing the suit or the proceeding, the court shall set aside the abatement upon such terms as to costs or otherwise as it thinks fit.

(iii)The provision of Section 6 of the Indian Limitation Act, 1877, shall apply to applications under clause (ii).

(8)In the application of this rule to appeals and revision etc., so far as may be the word "suit." shall be held to include an appeal or a revision or a reference.

(9)The provisions of this rule shall apply to proceedings in execution of a decree or order.

(10)Immediately on receipt of a notice issued under sub-rule (1) ox-on an application under sub-rule (2) the Collector shall take steps for the proper representation in the suit or the proceedings as the case may be.

(11)All suits and proceedings that have been stayed in accordance with clause (1) of sub-section (2) of Section 5 of the Act as it stood prior to the 4th of July 1960, and abated in accordance with Rule 5 of these rules as it stood prior to this amendment shall be revived, suo moto or otherwise by the court. Whereupon the provisions of sub-rules (1) to (10) shall be applicable.]

- Immediately on the issue of a proclamation under Rule 3 and in any case not later than one month from the date of vesting, every intermediary whose estate is abolished shall submit to the Collector in Form II (Form II) Part A, a statement of his khudkasht land recorded as such in the annual registers before the date of vesting which he wishes to retain in his possession in accordance with sub-Section (4) of Section 5 of the Act, as also a statement of tenancy lands, held by him outside his estate, in Part B of Form II.

- Immediately on the issue of a proclamation under Rule 3 and in any case not later than one month from the date of vesting, every' intermediary whose estate is abolished shall submit to the Collector a statement in Form III (Form III) of the properties which he claims to his private properties and which he wishes to continue to belong to and be held by him in accordance with the provisions of Section 6 of the Act.

(1)The Collector shall give to the intermediary! a receipt for the statement of khudkasht lands and/or private properties submitted by the intermediary, and if the khudkasht lands and properties appear to the Collector to be prima faice such to which the provisions of sub-Section (4) of Section 5 or sub-Section (1) of Section 6 of the Act, as the case may be, are applicable, the Collector shall desist from taking over possession or charge of the same till he passes orders under sub-rule (4).

(2)The Collector, before he passes orders on these statements, shall publish the statements in the village or villages where the properties mentioned therein are situate and allow a month's time for the filing of objections, if any.

(3)Copies of the statements shall also be sent to the Tehsildar within whose jurisdiction the lands and properties are situated:-

(a)for being proclaimed, by beat of drum, in the village or villages where the lands and properties are situated;

(b)for being exhibited at some conspicuous place in the locality;

(c)for being pasted on the notice board of the Tehsil;

(d)for verification of each item in the statements with reference to the records maintained in the Tehsil any by necessary enquiries on the spot.

(4)If any objections are filed within the time limit allowed under sub-rule (2) or if the Tehsildar after verification reports that certain lands mentioned in the statement khudkasht lands are not khudkasht lands, or that certain properties mentioned in the statement or private properties are not private properties of the intermediary the Collector shall fix a date for holding an enquiry in the presence of the intermediary, or his duly authorised agent, objectors, if any, and a representative of the State Government, who shall be an officer not below the rank of a Naib-Tehsildar and after giving them an opportunity of producing evidence and of being heard, pass such orders as he deems proper about each item of the land and properties mentioned in the statement.

(1)Immediately on the issue of a proclamation under Rule 3 and in any case not later than one month from the date of vesting, every intermediary whose estate is abolished shall submit to the Collector a statement in Form IV (Form IV) of all groves,tanks, ponds and embankments, if any, clearly stating the terms and conditions on which these where held on the date of vesting.

(2)On receipt of such statement, the Collector shall, after giving an opportunity to the intermediary and any other person or persons interested, of being heard, decided terms and conditions, not in-consistent with the provisions of the Act and of the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955) and the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956) on which and the person or person with whom these shall be settled.

(1)Immediately on the issue of the proclamation under Rule 3 and in any case not later than one month from the date of vesting every intermediary whose estate is abolished shall submit to the Collector in Form V (Form V) a statement of (a) any such transfers as are referred to in sub-Section (1) of Section 7 of the Act made by him on or after the 1st of January, 1953 and (b) any such agreement or contract referred to in sub-Section (2) of the said section made by him on or after the aforesaid date.

(2)On receipt of the statements, the Collector shall, after hearing the intermediary as well as the transferee and other persons inserted, decide whether any of the transfers made not in good faith and in the normal course of management but in anticipation of the abolition and acquisition of the Zamindari or Biswedari estate and the transfer should for that reason not be recognised for the purposes of the Act.

- An application by an intermediary for the allotment of land for khudkasht under Section 10 of the Act shall be in Form VI (Form VI).

(1)on receipt of such application, the Collector shall, after verification of the particulars, supplied by the intermediary by reference to the entries in the (1) record of rights prepared at the last record operations, and (2) annual registers of the basis year, and such other enquiries as he may deem proper and giving the intermediary a reasonable opportunity of being heard, pass an order in writing according to the provisions of sub-Section (1) of Section 11 rejecting the application or alloting land for khudkasht:Provided that if such application relates to any land that was in Khudkasht of the intermediary, who was cultivating it personally, but was mortgaged by him some time prior to the date of vesting but, on such vesting, neither the mortgagor nor the mortgagee had acquired Khatedari rights in such land under Section 29 or Section 30 of the Act, the first priority shall, notwithstanding anything contained in this Chapter, be given to the mortgagor and the second priority to the mortgagee.

(2)Allotment of lands in the Chambal and Rajasthan Canal Projects shall be made in consulation with the Director of Colonisation of the project concerned.

- In respect of land allotted as khudkasht under Section 11:-

(a)where rent in respect of such land has been settled and the land is not situated within the Chambal or Rajasthan Canal Project, the rent payable by the intermediary shall be determined on the basis of the rent rate sanctioned therefor during the last settlement; and

(b)where rent in respect of such land has not been settled, the rent shall be determined on the basis of the rent-rate sanctioned during the last settlement for similar land in the neighbourhood.

- The maximum area of land to be allotted as khudkasht to an intermediary under Section 11 together with any land already held by him or any member of his family as khudkasht before the date of vesting, shall not exceed two times the minimum area prescribed for the purposes of [clause (a) of sub-Section (1)] [Substituted by Notification No. F. 1(152) Revenue A/59 dated 12.6.1959-Published in Rajasthan Gazette, Part 4-C, dated 9.7.1959.] of Section 180 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955) (vide Schedule at the end of Rule 66 of the Rajasthan Tenancy (Government) Rules, 1955).

- Where the land is situated within the Chambal or Rajasthan Canal Project, the price of land which may be fixed and such other charges including betterment fee, as may be payable along with such price shall be payable by the intermediary.

(1)The statement of [claim for] [Substituted by Notification No.F. 1(152) Revenue A/59 dated 3.8.59-Published in Rajasthan Gazette, Part 4-C, dated 19.9.59.] compensation to be filed under sub-Section (1) of Section 17 of the [Act shall be] [Substituted by Notification No. F. 1(14) Revenue A/60 dated 10.3.61-Published in Rajasthan Gazette, Part 4-C, Supp. No. 15 dated 13.7.61.] in (Form VII) or (Form VIIA) and shall be in duplicate.

(2)It shall be signed by the intermediary himself:Provided that the Collector may entertain a statement signed by any other person duly authorised by the intermediary if the Collector is satisfied that the intermediary was unable to sign it owing to a physical disability or any other sufficient reason.

(3)In addition to the particulars mentioned in sub-Section (2) of Section 17, the following details shall be given in the statement of claim, namely:

(i)Agreement or contracts if any, made before the date of vesting whereby any rent, cess or sayer for any period after such date was paid to or compounded or (released) by the intermediary (vide clause (f) of sub-Section (2) of Section 5 of the Act), in Form VA (Form VA)

(ii)All arrears of revenue, cesses and other dues in respect of any such estate due from the intermediary or his predecessor-in-interest for any period prior to the date of vesting vide clause (g) (ibid).

(iii)All loans advanced by the State Government or the Court of Wards to the intermediary or his predecessor in interest together with interest thereon, if any, and all arrears due on account of tax on agricultural income assessed under the Rajasthan Agriculture Income Tax Act, 1953 (Rajasthan Act No. 23 of 1953), or on account of any other tax cess,rate, duty, penalty or charge payable by the intermediary under any law for the time being in force for any period prior to the date of vesting (vide clause (h) ibid).

(iv)Khasra numbers and area of each plot held as khudkasht and recorded as such in the annual registers before the date of vesting which he wishes to retain under sub-Section (4) of Section 5 of the Act, whether cultivated personally or through tenants, if the statement in Form II pertaining to the same has not already been submitted as required by Rule 6.

(v)Khasra numbers, area and the land revenue or rent payable on any land held by the intermediary as tenant in any village outside his estate in Form II Part B.

(vi)Properties of the nature specified in sub-section (1) of Section 6 which the intermediary claims to be his private properties and which he wishes to continue to belong to and be held by him, if the statement in Form III pertaining to the same has not already been submitted as required by Rule 7.

(vii)Particular of groves, tanks, ponds and embankments of the nature specified in sub-section (2) of Section 6 of the Act which he wishes to continue to belong to and be held by him on the terms and conditions to be settled, if the statement in Form IV pertaining to the same has not already been submitted as required by Rule 9.

(viii)Particulars of all transfers referred to in sub-section (1) of Section 7 and of all agreements or contracts referred to in sub-Section the first of January 1953 if the statement in Form V pertaining to the same has not already been submitted as required by Rule 10.

(1)The statement of claim for an annuity in perpetuity under Section 19-A shall be filed in Form VII B and shall be in duplicate.

(2)It shall be filed within two years of commencement of the Rajasthan Zamindari and Biswedari Abolition (Amendment) Act, 1960 (Rajasthan Act No. 35 of 1960) or the date of vesting, whichever is later.

(3)The provisions of sub-rules (2) and (3) of Rule 16 shall be applicable to the statement of claim under this rule.]

(1)On receipt of a statement of claim under Section 17 of the Act and Rule 16 of these rules, the Collector shall:-

(a)verify the particulars given therein, in particular the name of the intermediary and the nature and extent of his interest and names of his co-sharers, if any, the extent of share held by each of them in the estate, by a reference to the (1) khewat and khataunis and other constitutions of the record of rights prepared at the last settlement, and (2) the annual registers for the basic years;

(b)publish, in accordance with the provisions of Section 61 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956) a notice in Form VIII (Form VIII) inviting objections, if any, and claims from co-sharers, if any, and if any such objections are received, the Collector shall after giving an opportunity of being heard to the intermediary and the persons who have filed the objections or claims, pass order thereon;

(2)See whether the income from rents in respect of lands in the occupation of tenants shown by the intermediary is in accordance with the provision of the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955) and the rules made thereunder or whether the basis of rent or the amount of rent charged is in excess of the prescribed maxima:

(3)See whether the income from cesses shown by the intermediary accrued to him from cesses sanctioned or approved by the Government;

(4)See whether the income from grazing shown by the intermediary is in accordance with the sanctioned grazing charges, if any;

(5)See whether the income from sayar shown by the intermediary is in accordance with the provisions of law and in accordance with the entries in the record-of rights, or the annual registers, and for this purpose the intermediary may be asked to produce any registers or records regularly maintained by him for the past three years and the Collector may make such enquiries as he deems fit;

(6)If the rents have not been agreed upon, take action in accordance with clause 3 of the Schedule to the Act.

(1)On receipt of a statement of claim in Form VII-B for an annuity in perpetuity under Section 19-A, the Collector shall issue a notice in Form VIII-A.

(2)The notice shall be served in accordance with the provisions of Section 60 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956) and copies of the notice shall also be served on the Zamindar or Biswedar who made the grant in respect of which the annuity is claimed.

(3)On receipt of objections, if any, or the expiry of the period of notice, the Collector shall proceed to determine the amount of annuity in perpetuity in accordance with the provisions of Rule 17, and if the claim for annuity is accepted, the necessary deduction shall be made from the compensation to be paid, or recovery effected from the compensation already paid, to the Zamindar or Biswedar, who had made the grant.

(4)For determining the amount of annuity in perpetuity under Section 19-A, Parts I and II of Form IX or Form IXA may be used. The amount of annuity in perpetuity shall be equal to the amount arrived at by deducting the grant total of deduction to be made from the grand total of the gross income for the basic year determined under clause 2 of the Schedule to the Act.

(5)The certificate for the payment of the annuity in perpetuity shall be in Form No. XXAA.]

- The amount of compensation due to intermediary shall be determined and recorded by the Collector in [Form IX (Form IX) or in Form IX-A (Form IX-A)] [Substituted by Notification No. F. 1(14) Revenue A/60, dated 10.3.1961-Supplement No. 15. dated 13.3.1961.].

(1)The Collector shall ascertain from the Tehsildar and from his own office as-well as from other departments concerned the total amount of arrears of land revenue/cesses and other dues such as agricultural income-tax, District Board cess, etc., as well as the amount of loans advanced by the State Government or the Court of Wards, together with interest outstanding against the intermediary.

(2)For the purpose of determining the amount recoverable from the intermediary under sub-section (3) of Section 5 of the Act, a notice shall be issued to be intermediary in Form X (Form X) calling upon him to pay the dues and debts within a period of one month from the date of the receipt of the notice or file objections, if any, within the said period.

(3)If the intermediary submits any objection in response to such notice, it shall be decided by the Collector within two months from the date of its receipt.

(4)On the receipt of the objection, or if no objection is received on the expiry of the period allowed therefor, the Collector shall issue a certificate in Form XI (Form XI) specifying the dues and debts outstanding on the date of the certificate. Such certificate shall, in no case, enter the amount of dues or the rate of interest at a figure or a rate higher than that mentioned in the notice under sub-rule (2). Where an objection has been filed by an intermediary within the time allowed for it, no decision shall be given unless the intermediary has been given a reasonable opportunity of showing cause against it.

(5)On the issue of the certificate in Form XI, the Collector shall effect deduction of the amount as entered in the certificate from the compensation (including rehabilitation grant) as provided in sub-Section (3) of Section 5 of the Act.

(6)Where after the issue of a notice under sub-rule (2), a higher amount of dues is found to be recoverable from the intermediary, the Collector concerned shall issue immediately a supplementary notice to the intermediary, which shall also be in Form X. Subsequent procedure with respect to the amount mentioned in the supplementary notice shall be governed by the provisions contained above in respect of the first notice.

- For the purpose of ascertaining the person to whom payment of compensation due to a minor or a person suffering from legal disability is to be made under clause (b) of subSection (4) of Section 19, the enquiry referred to therein shall be made in the following manner:-

(a)The Collector within the local limits of whose jurisdiction the minor or the person suffering from legal disability resides shall fix a date and place for the enquiry and a notice thereof shall be served on such person or persons as appear to him to be the natural guardian or guardians of the minor or the person suffering from a legal disability;

(b)The notice shall be affixed on the notice board of such Collector's Court and also served individually on the persons concerned. It shall call upon all persons claiming to be the natural guardian of the minor or the person suffering from legal disability to appear at the enquiry;

(c)On the date and time appointed, or on any other date and time to which the Collector may adjourn the enquiry for sufficient, reason, such Collector shall, after hearing such persons as appear, ascertain the person to be regarded as the natural guardian;

(d)Where such Collector does not make an application as provided in the proviso to clause (b) of sub-section (4) of Section 19 of the Act to the District judge and himself ascertains the name of the guardian, he shall make payment of the compensation money to the guardian so ascertained after one month of his order; subject to any orders to the contrary that he may receive in the meanwhile from any competent Civil Court.

- When an intermediary dies after the abolition of his estate and before the full payment of compensation is made to him, an enquiry shall be made under Section 20 in the following manner in order to determine which person or persons shall be regarded as heir or heirs to the deceased intermediary for the purpose of payment of compensation:-

(a)The Collector within the local limits of whose jurisdiction the deceased person resided shall issue a notice calling upon all persons claiming to be the heir or heirs of the deceased intermediary to appear and prove their claims before the Collector on a date and at a time and place to be specified in the notice.

(b)The notice shall be served on all persons appearing to be entitled to payment of the whole or any part of the unpaid compensation that was payable to the deceased intermediary and shall be published in the Official Gazette.

(c)Subject to the proviso to Section 20 such Collector shall, after hearing such persons as may appear before him on the date and at the time fixed for hearing, or on such date to which the hearing may be adjourned from time to time determine the person or persons entitled to payment of the unpaid amount of the compensation that was payable to the deceased intermediary.

- The following shall be the conditions subject which interim compensation under Section 16 of the Act may be ordered to be paid to an intermediary whose estate is abolished under the Act:-

(1)In the case referred to in the proviso to sub-section (1) of Section 16 of the Act, the interim compensation shall not exceed one-tenth of the estimated amount of compensation.

(2)The amount of such interim compensation shall be paid in cash in one instalment.

(3)Out of each instalment so paid the intermediary shall pay to such co-sharers as are entitled to receive a share of the amount in proportion to the extent of the share as indicated by the Collector.

(4)The intermediary shall be required before the payment of interim compensation under Section 16 to execute a bond in Form XII (Form XII) without sureties or if the Collector so directs with one surety, Form XII-A (Form XII-A) promising to repay to Government:-

(i)The aggregate of all amounts received by him under that provision in case the amount finally determined as payable to him by way of compensation (including rehabilitation grant) after making all deductions therefrom permissible by the Act is nil; or

(ii)The difference between such aggregate and the amount of compensation finally determined.

(5)The intermediary will also be entitled to have a like bond taken by the Collector from the persons referred to in sub-rule (3) of this rule.

(6)If the amount paid as interim compensation exceeds the amount of compensation finally determined under the Act, such excess shall be refunded by the intermediary:-

(a)In a lump sum if it does not exceed one-fourth of the annual instalment of compensation finally determined; and

(b)In two equal instalments in other cases.

(7)Nothing in sub-rule (1) shall be considered as debarring the Collector from refusing to pay interim compensation where it appears to him that after providing of deductions under sub-Section (3) of Section 5 no amount may be payable to the intermediary on account of compensation and rehabilitation grant.

(1)Subject to sub-rule (3), all such amounts as cannot be covered by bonds, shall be paid in cash.

(2)The amount payable in cash under this rule shall be rounded off to the nearest five naya paise.

(3)Where the total amount payable to an intermediary does not exceed rupees fifty, it shall be paid in cash in one lump sum [or by book adjustment by being credited towards the land revenue or rent payable by the intermediary in respect of his Khudkasht land of which he has become a Malik under Section 29 of the Act] [Added & inserted by Notification No. F. LG (84) Revenue I A/2 dated 18.12.1962-Published in Rajasthan Gazette Extraordinary Part VI-C, dated 3.1.1963.]. The amount of interest on cash payments shall also be paid in cash, [or by adjustment as above.] [Added & inserted by Notification No. F. LG (84) Revenue I A/2 dated 18.12.1962-Published in Rajasthan Gazette Extraordinary Part VI-C, dated 3.1.1963.]

(1)The annuity in perpetuity payable under Section 19-A shall be paid in cash from the Government treasury or sub-treasury in which the institution for which the annuity is made is situate.

(2)The order by the Devasthan Commissioner or the Director of Education, as the case may be, for the payment of the annuity shall be in Form XX-B, and the amount shall be drawn on a Bill in Form XX-BB and shall be paid in the following manner:-

(i)	In the case of a Muslim Wakf	To the Mutwali as defined in the Wakfs Act, 1954(Central Act XXIX of 1954), who is, or may hereafter, berecognised, in accordance with law, as being charged for the timebeing with the duty of maintenance of the institution or theplace of worship or the performance of the religiousservice:Provided that in the event of a dispute as tosuccession to the office of Mutwali, the amount shall be paid tothe Board of Wakfs, established under Section 9 of the said Act.
(ii)	In the case of a public trust as defined in the RajasthanPublic Trusts Act, 1959 (Rajasthan Act 42 of 1959)	To the trustee or other person who is, or mayhereafter, be recognised, in accordance with law, as beingcharged for the time being with the duty of maintenance of theinstitution or the place of worship or the performance of thereligious service:Provided that in the event of a dispute asto succession to the office of the trustee or other person, theamount shall be paid to the Devasthan Commissioner:Providedfurther that if a committee of management has been constitutedfor a public trusts under Section 53 of the Rajasthan PublicTrust Act, 1959 (Rajasthan Act 42 of 1959 (the payment shall bemade to such committee of management.
(iii)	If the grant was made for an educational purpose	To the person who is, or may hereafter, berecognised, in accordance with law, as being charged for the timebeing with the duty of maintenance of such institution.Providedthat in the even of a dispute in regard to the person who ischarged, the amount shall be paid to the Director of Educationconcerned].

- Where the compensation is payable in bonds, it shall be given in the Rajasthan Zamindari and Biswedari Abolition Compensation Bonds.

- The bonds shall be issued in denominations of Rs. 50/-, Rs. 100/-, Rs. 200/-; Rs. 500/-, Rs. 1,000, Rs. 5,000/-, Rs. 10,000/- and Rs. 25,000/- and shall bear simple interest at the rate of two and a half percent per annum on the principal that has not become payable, calculated from the date of vesting. No interest shall be payable on any amount of principal beyond the date on which its payment fell due even though the same is not realised by the holder of the bond.

(1)The principal of the bond shall be paid in fifteen equal annual instalments, or in thirty equal half-yearly instalments, at the option of the intermediary, along with the interest then accrued due on the bond. The first annual payments shall become due on the expiry of one year from the date of vesting and the first half-yearly payment shall become due on the expiry of six months from such date;Provided that any bond may be redeemed at an earlier date at the option of the Government.

(2)The annual and the half-yearly instalments shall fall due after the expiry of twelve calendar months and six calendar months, respectively from the date of vesting.

(1)The amount of interim compensation (including rehabilitation grant) paid to the intermediary since the date of vesting to the date of delivery on the bond shall be recouped from the total amount of compensation (including rehabilitation grant) and adjusted against the instalments thereof.

(2)Simple interest at two and a half percent, accrued on the interim compensation (including rehabilitation grant) paid to the intermediary shall be paid to him in cash immediately after delivery of the bond.

- The instalments due on a bond from the date of its enforcement shall be payable on presentation from and after the first date of the yearly or half-yearly instalment which falls next after the delivery of the bond to the intermediary:Provided that if one or more intalments have already fallen due before the delivery of the bond, the interim compensation paid in cash shall be adjusted against such instalments and bonds shall be issued for the balance.

- The instalments shall be payable at the treasury in Rajasthan at which the Bond is enfaced for payment of the instalments.

(1)In case the Government opts to redeem any class or classes of bonds before they are paid up under Rule 26. the Government shall decide what amount, if any, is available for the redemption of the bonds. They shall inform the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 8.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary, dated 23.8.1962.], of the amount and the class of bonds, if any, which are to be redeemed not later than four months before the proposed date of redemption.The [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 8.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary, dated 23.8.1962.] shall arrange, as soon as possible, for the drawing of lots and shall, on the completion of the draw, send a list of the bonds drawn & to be redeemed to the Finance Secretary to the Government of Rajasthan so as to reach him at least two months before the date of redemption. The list will show the names of the treasuries at which the bonds are enfaced. The Finance Secretary shall cause this list to be published in the Rajasthan Gazette and one or more important newspapers having their circulation in the area comprising the treasuries at which the bonds are enfaced and shall; at the same time send a notice of discharge to the treasuries concerned and also the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 8.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary, dated 23.8.1962.] not later than one month before the date of the redemption.

(2)In redeeming the bonds priority shall ordinarily be given to the bonds held by the intermediaries entitled to shall amounts as compensation (including rehabilitation grant).

- In the case of complete redemption of bonds, the procedure laid down in Chapter VIII of the Government Securities Manual for the payment, of terminable loans shall be followed at the treasuries as regards the payment of the outstanding amount of the principal of the bonds. The discharged bonds shall as in the case of other Rajasthan Government Securities, be forwarded to the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1 C(2) Revenue 1 A/62, dated 18.7.1962, Published in Rajasthan Gazette, Part 4-C, dated 23.8.1962.] through the Accountant General, Rajasthan.

- The bonds shall be issued by the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1 C(2) Revenue 1 A/62, dated 18.7.1962, Published in Rajasthan Gazette, Part 4-C, dated 23.8.1962.] on a requisition made by the Collector of the district, and shall be transmitted by the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1 C(2) Revenue 1 A/62, dated 18.7.1962, Published in Rajasthan Gazette, Part 4-C, dated 23.8.1962.] to the Treasury Officer of the district indicated by the Collector in the indent for the purpose. The bonds shall be enfaced for payment of instalments at a such treasury as may be indicated in the indent furnished by the Collector of the district.

(1)After the amount of compensation (including rehabilitation grant) payable to an intermediary has been finally determined, and entries made in the registers in Forms XVII and XVII-A (Forms XVII and XVILA) the Collector of the district, shall have an indent for bonds in form XIII (Form XIII) prepared in [four copies] [Substituted by Notification No. F. 1 (152) Revenue A/59, dated 12.6.1959-Published in Rajasthan Gazette, Part 4-C, dated 9.7.1959.] showing the denomination and number of bonds payable to each intermediary. The Collector of the district, or an officer duly empowered by him in this behalf shall fill in columns 1 to 17 only and sign and seal each copy after satisfying himself that the entries have been correctly shown therein and shall enter in words to his own handwriting the total number of bonds indented, both in the original and copies thereof. He shall despatch [three copies] [Substituted by Notification No. 1 (152) Revenue A/59, dated 4.3.1960-Published in Rajasthan Gazette, Part 4-C, dated 14.7.1960.] to the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1 C(2) Revenue 1 A/62, dated 18.7.1962, Published in Rajasthan Gazette, Part 4-C, dated 23.8.1962.] for compliance and retain the original which shall be maintained in the form of a bond register, each page whereof shall be numbered. The copies shall be prepared on spare sheets of forms and each such copy shall bear the page number of the original from which it has been prepared;

(2)The Collector shall also maintain an abstract, register of indents for bonds in Form XIV (Form XIV).

- The Collector shall not despatch any indent for bonds to the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1 C(2) Revenue 1 A/62, dated 18.7.1962, Published in Rajasthan Gazette, Part 4-C, dated 23.8.1962.] after the 26th day of a month.

- The [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1 C(2) Revenue 1 A/62, dated 18.7.1962, Published in Rajasthan Gazette, Part 4-C, dated 23.8.1962.] shall on receipt of the indent [in triplicate] [Substituted vide No. F. 1(23) Revenue A/66, dated 7.5.1966-Published in Rajasthan Gazette 4(ga). dated 7.7.1966, Page 216.], retain one copy & forward the other two copies together with the consignment of bonds indented to the Treasury Officer of the district to which the indent relates, after entering in columns 18 to 27 of the indent the particulars of the bonds issued.

- The [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue 1A/62, dated 18.7.1962, Published in Rajasthan Gazette, Part 4-C, dated 23.8.1962.] shall also send an intimation of despatch of the consignment in Form XIIIA [in duplicate] [Substituted vide No. F. 1(23) Revenue A/66, dated 7.5.1966-Published in Rajasthan Gazette 4(ga). dated 7.7.1966, Page 216.] (Form XIIIA) to the Treasury Officer and a copy to the Collector of the district.

- Immediately on receipt of the consignment of bonds and the indent [in duplicate] [Substituted vide No. F. 1(23) Revenue A/66, dated 7.5.1966-Published in Rajasthan Gazette 4(ga). dated 7.7.1966, Page 216.], the Treasury Officer shall verily the contents of the consignment of bonds filling in column 28 and signing in column 29 in [both the copies] [Substituted vide No. F. 1(23) Revenue A/66, dated 7.5.1966-Published in Rajasthan Gazette 4(ga). dated 7.7.1966, Page 216.] [and] [Substituted by Notification No. F. 1(152) Revenue A/59, dated 4.3.1960, Published in Rajasthan Gazette Part 4-C, dated 14.7.1960.] he shall send one copy to the Collector of the district, and keep the other copy in a guard file in the order of its receipt The duplicate copy of the advice received in Form XIIIA shall be signed and returned to the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1(152) Revenue A/59, dated 4.3.1960, Published in Rajasthan Gazette Part 4-C, dated 14.7.1960.] as an acknowledgment for the bonds received.

- Tire Treasury Officer shall deposit the bonds so received in the Treasury doublelock, and sent an intimation to the Collector of the district of the receipt of the particular indent in the manner provided in Rule 32. In case of nonreceipt of the indent in full, the Treasury Officer shall give intimation thereof to the Collector of the district who shall then correspond in the matter with the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue 1A/62, dated 18.7.1962, Published in Rajasthan Gazette, Part 4-C, dated 23.8.1962.].

(1)The Collector of the district shall on receipt of intimation in Form XIIIA enter the number and date of intimation, the number of bonds of each denomination and the total value thereof in the register in Form XIV (Form XIV). The Collector shall also enter in columns 18 to 28 of the register in Form XIII, against each relevant entry, the serial number the bonds received on the basis of the receipted indent from the Treasury in Form XIII.

(2)The Collector of the direct concerned shall keep the receipted indent in Form XIII to be received by him from the Treasury under Rule 37 and also the advice of despatch to be received by him in Form XIII-A under Rule 36 in a guard file and on the basis of these, shall cause necessary entries to be made in a register in Form XIV to be maintained for the purpose by him.

(3)The Collector, or an officer duly authorised by him in this behalf shall, on each day of the issue of the bonds, take the indent in file in Form XIII and draw on the basis of entries in the said file such of the bonds as are to be issued on that date and sign the Treasury doublelock register in Form XV (Form XV) in Part I against each entry of issue and he shall also sign against each entry of issue in Part II of the same register. He shall not, under any circumstances, retain any undisputed of bonds overnight, or allow them to pass into the hands of an official. Where any bond is not disposed of during the day, it shall be redeposited in the Treasury double lock the same day.

(4)A register shall be maintained in Form XV in two parts in the Treasury where bonds are stocked. Part I shall be decided into separate portions for bonds of each denominations and the serial number of bonds received shall be entered in it immediately on receipt thereof and entries in column 6 to 9 made on issue of the bonds to the Collector or in case of return to the [Public Debt Office, Jaipur] [Substituted by No. F. IC(2) Revenue 1/A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary , dated 23.8.1962.]. In case a bond is re-deposited in the Treasury doublelock, it shall again be entered in the columns for receipts. Entries in this register shall be made on each working day on which any bond was received or delivered or transmitted.

(5)The Collector shall maintain a register in Form XV-A (Form XV-A) and enter therein the particulars prescribed therein on each day on which bonds are withdrawn from the Treasury or deposited or re-deposited therein. The Collector shall sign all the entries for each day & the Treasury Officer's signatures shall be obtained against each entry of deposit of bonds in the Treasury.

(1)The Collector of the district or the Sub-Divisional Officer at the district headquarters if empowered in this behalf by the Collector, shall verify the stock at the end of each month and record a certificate in his own handwriting in the said register Form XV (Form XV).

(2)On transfer of the Collector or the Sub-Divisional Officer, as the case may be, the officer taking over charge shall verify the stocks of bonds and record a certificate in his own handwriting in both parts of the register.

(3)On transfer of a Treasury Officer the Officer taking over charge shall verify the stocks of bonds and record a certificate in his own hand-writing in both parts of the register in Form XV to the following effect:"verified and found correct."

- The Collector of the district, shall calculate simple interest at two and a half per cent, per annum on the amount paid or to be paid in cash from the date of vesting to the date of determination of compensation (including rehabilitation grant) under the Act or the date of payment whichever is earlier.

(1)The Collector of the district in which the abolished estate is situated, shall issue a notification in Form XVI (Form XVI) directing the intermediaries to take delivery of bonds and/or receive payment in cash on a specified date, and post the notification on the notice board of his office. If such intermediary/intermediaries fail to turn up in compliance with the notification on the date specified therein, he shall issue a notice in Form XVIA (Form XVIA). On the date so fixed the Collector shall deliver the bonds and/or make payment in cash through voucher in Form XX (Form XX) to the intermediary/intermediaries or his/their duly authorised agent/agents and take signatures in taken or receipt in the voucher and/or on Form XXI (Form XXI), as the case may be. The receipt in Form XXI (Form XXI) shall be filed along with the claim of the intermediary.

(1A)[ If the intermediary to whom compensation is payable under the Act, and in whose name the bonds were indented, dies before the full payment of such compensation, and the distribution of such bonds to him, the Collector may order the disbursement of the bonds to be made to the person or persons found by the Collector upon enquiry as required by Section 20 of the Act, and Rule 21 of the rules to be entitled to receive the compensation,and the Collector shall make the following endorsement on the bonds, namely:-"Please pay to Shri/Sarvashri............... being the heir/heirs of the deceased Zamindar/Biswedar,Shri................. according to his personal law."Dated............Signature of the CollectorDistrict.....................]

(2)When final order determining the compensation is issued under Section 18 of the Act on the date subsequent to the issue of the notification mentioned under sub-rule (1), notice in duplicate in Fox-m XVI-A (Form XVI-A) shall be issued by the Collector, one copy of which shall be handed over to the intermediary and the other copy duly signed by him, shall be kept for record.

(3)If the notice or notification has been duly made and the intermediary does not appear either in person or through a duly authorised agent to receive the bonds and three years have elapsed from the date for which the notice or notification was made, the bonds shall be returned to the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C Extraordinary dated 23.8.1962.], by the Treasury Officer along with schedule in Form XIX (Form XIX) on the receipt of advice from the Collector or any officer appointed to function on his behalf under sub-rule (4).

(4)In case the Collector cease to function as the distributing authority for the bonds before the expiry of the said period, the undelivered bonds shall be transferred to the custody of the officer authorised by the Government in this behalf. The later shall then perform all the duties laid down herein for the Collector.

(5)In case any bond remains unclaimed for three years from the date fixed for delivery, the schedule in Form XIX shall be prepared in triplicate by the Treasury Officer and copies alongwith the unclaimed bonds shall be transmitted to the [Public Debt Office, Jaipur) which shall, after verification, return one copy duly acknowledged to the Treasury Officer and send one to the Collector of the district.

(6)Where bonds are returned to the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary dated 23.8.1962.] [Substituted vide Notification No. F. 1(23) Revenue A/66, dated 7.5.1966-Published in Rajasthan Gazette Part IV (Ga), dated 7.7.1966 page 216.] under sub-rule (3), an entry in respect of the same shall be made by the Collector in the register in Form XIII in the remarks column on the basis of the acknowledgment from the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary dated 23.8.1962.] in Form XIX and serial number of the bonds shall be entered in the register in Form XVII A and entries made also in columns 19 & 20 of the said register. On receipt of an acknowledgment from the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary dated 23.8.1962.] entries shall also be made in columns 21 to 23 of the register in Form XVII-A. Similar entries in Form XIII shall be made by the Collector, on receipt of the acknowledgment from the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary dated 23.8.1962.].

- The Jagir Commissioner or the Collector may, by a special or general order, authorise the distribution of bonds through the Tehsildar incharge of a Tehsil upon such maximum value of bonds payable to an individual Zamindar or Biswedar as may be specified in such order.

(1)When a Tehsildar has been so authorised, the Collector, or his authorised nominee, shall draw up a list of persons to whom bonds are to be delivered through the Tehsildars, showing the full address of the Zamindar and Biswedars and the numbers and denomination of bonds and amount in cash payable in each case.

(2)A copy of this list, in triplicate, shall be sent to the Treasury Officer:Provided that bonds that have been attached by a competent authority shall not be included in this list upto the amount of such attachment.

- On receipt of the list, the Treasury Officer shall draw the bonds entered therein from the double lock and send them, along with two copies of the list, to the Tehsildar concerned in the same manners as the bonds are despatched by the Public Debt Officer.

(1)On receipt of the bonds; the Tehsildar shall enter the bonds in a register maintained in Form No. 17-A and deposit them in the doublelock chest of his sub-treasury. He shall return one copy of the list received by him with an acknowledgment of receipt of the bonds.

(2)The receipt issue and verification of bonds in the sub-treasury shall be made in accordance with the provisions of rules 37 and 38.

(1)The Tehsildar shall issue notice to the Zamindar and Biswedar for taking delivery of bonds and cash on an appointed date at least two weeks after the date of issue of such notice. The notice shall be in Forms 16 and 16-A.

(2)On the very date of issue of such notice, he shall also forward, for the amount payable in cash a voucher in Forms 20 and 20-A to the Treasury Officer duly completed but without the Signature of the claimant Zamindar and Biswedar.

- The Treasury Officer, shall within one week of receipt of the voucher, return the same to the Tehsildar, duly passed, for disbursement of the amount.

(1)On the appearance of the payee on the appointed date, the bonds shall be disbursed after obtaining a receipt in duplicate in Form 21. Such receipt shall be attested by the Officer delivering the bonds, one of such receipts shall be got stamped. This shall be sent, to the Collector or Assistant Collector Zamindari and Biswedari, as the case may be the duplicate unstamped register shall be kept by the Tehsildar in a file for audit purpose.

(2)The signature of the claimant shall be obtained on the voucher for payment of cash after affixing of revenue stamp by him wherever necessary. The voucher duly attested by the Tehsildar shall then be delivered to the claimant Zamindar and Biswedar for obtaining payment.

- The Tehsildar shall send monthly statement of issue of bonds and cash payments made, to the Collector specifying the name of claimants Zamindar and Biswedar; amount and specification of bonds issued and cash payment made in each case, along with the stamped receipts for delivery of bonds.

- If the claimant Zamindar and Biswedar:-(i)does not appear after being personally served, or(ii)is reported to have died, or(iii)his whereabouts are not known, or(iv)the bonds could not be delivered within six months of receipt;The bonds and the unpaid cash payment vouchers shall be returned to the Treasury Officer under a registered cover insured for a sum of Rs. 100/- Suitable remarks shall be recorded in the remarks column in the register in Form No. 17-A and in other registers maintained by the Tehsildar. The Treasury Officer shall send to the Tehsildar an acknowledgment of such receipt alongwith full description of the bonds. The respective vouchers for payment of cash shall be cancelled under intimation to the Treasury Officer.

(2)All officers, while inspecting the Sub-Treasury shall invariably inspect and verify the balance of bonds in hand and check the issue of bonds with the registers, receipts and vouchers etc.

(3)The Collector, or the Assistant Collector Zamindari and Biswedari as the case may be, shall certify to the Jagir Commissioner on the 30th June and 31st December, every year that the Tehsildar has rendered account of all bonds sent to him upto six months prior to the date of receipt, showing the value of bonds delivered or returned to the Treasury.

(4)The Tehsildar shall exercise the powers of a Collector or Assistant Collector Zamindari and Biswedari for purposes of distribution of bonds and payment of cash under these rules.]

- Payment in cash under Rule 23 shall be made through vouchers in Form XX (Form XX), The books containing vouchers and counter-foils shall be kept in the personal custody of the Collector who shall, before commencing use of a book of vouchers, send intimation to the Treasury Officer in Form XX-A (Form XX-A). The vouchers shall be sent to the Accountant General, Rajasthan, through the Treasury Officer.

- The Treasury Officer shall furnish in Form XVIII (Form XVII) to the Collector of the district concerned an account of the vouchers presented and encashed on each day of payment, and the Collector shall, on its receipt, fill in entries in column 23 of the register in Form XVII. The statements in Form XVII shall be kept in a guard file in the serial order of receipt Where no payments are made on any day, the Treasury Officer shall despatch a blank statement in Form XVII-A (Form XVII-A) to the Commissioner of the division at the end of each month. He shall also consolidate the statements so received in Form XVII from the Treasury in Form XVIII-B (Form XVIII-B) in triplicate, all the three copies whereof shall be sent to the Treasury Officer for verification of the totals from the Treasury records. The Treasury Officer shall verify the figures from his registers, and note the verified amount on the triplicate copies of the statement in Form XVII-B under his dated signatures and return two copies to the Collector who shall then send one copy to the Accountant-General, Rajasthan, by the 20th of each month and transmit one copy to the Commissioner of the division by the 20th of each month. In case there is any difference between the Treasury and departmental figures, the Collector shall institute an enquiry at once and report the result to the Commissioner of the division.

- All enquiries under the Act shall unless otherwise specifically provided therein or in these rules be conducted:-

(a)In contested cases in the manner provided by law for the trial of a suit in a revenue Court; and

(b)In other cases in the manner provided by law or the trial of an application by a revenue Court.

(1)Except as otherwise provided in these rules, all summons and notices shall be served and proclamation issued in accordance with the procedure laid down in Sections 59, 60 & 61 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956).

(2)Notice to Government shall be served on the Revenue Secretary to the Government in the manner provided for the service of summons on a defendant in a suit under the Code of Civil Procedure, 1908 (Central Act V of 1908).

- The period of limitation for an application for review under Section 26 shall be ninety days from the date of the order sought to be reviewed.

- The Court fee payable on all applications and appeals under the Act shall be the same as is provided for the time being for applications and appeals presented to a revenue court, and process fees shall be payable in respect of notices issued under the Act as if they were processes issued by a revenue Court.

(1)Inspection of all documents, statements and registers maintained under the Act, or under these rules, shall be allowed on application to the Collector, or the Sub-Divisional Officer or the Tehsildar, as the case may be, during office hours on working days on payment of the Court fees as are prescribed for inspection of revenue records, statements and registers maintained by the Collector under the rules in force for the time being.

(2)Copies of such documents, statement and registers may be issued under the orders of the Collector or the Sub-Divisional Officer or the Tehsildar, as the case may be, on payment of the same fees as are prescribed for the issue of copies of the revenue records, registers and statements maintained by the Collector under the rules in force for the same being.

- An Officer or authority holding an enquiry under the Act shall, before entering upon any land or building in the estate of an intermediary, do so in accordance with the provision contained in the proviso to Section 52 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956).Form I(See Rule 3)Form of ProclamationI........................ Collector of................................ district, do hereby declare for the information of all persons possessing or claiming any right, title to interest in the land that, by virtue of notification No. ............ dated.................. issued by the Rajasthan Government under Section 4 of the Rajasthan Zamindari and Biswedari Abolition Act, 1959, (Rajasthan Act No. 8 of 1959), all Zamindari and Biswedari estates to which the notification applies shall, as from....................... (date) the date of vesting, stand transferred to, and vest in, the State Government, free from all encumbrances, and 1 shall,on the date aforesaid, take charge of those estates on behalf of the State Government.Know all men, therefore, that as from the date aforesaid, all rights, titles and interest of the Zamindars or Biswedars and of every other person claiming through them in such estate, including land (cultivable, waste or barren) grove land, grass land, or birs, scrub jungle, forests, trees, fisheries, hills, wells, tanks ponds, water courses and channels, ferries, pathways, villages sites, abadisities, hats, bazars, melas and mela grounds and in all subsoil therein including rights if any, in quarries and mines whether being worked or not, and in all minerals and mineral products, shall cease and be vested in the State Government, free from all encumbrances, for the purposes of the State, and every mortgage, debt or charge on any such right, title or interest shall be a charge on the amount of compensation payable to the Zamindar or Biswedar under the Act; and all the other consequences specified in Section 5 of the Act shall follow. So with effect from the date of vesting all rents and cesses in respect of any holding in such estate for any period after the date of vesting which, but for such in, and be payable to, the State Government and not to the Zamindar or Biswedar, and any payment made in contravention thereof shall not a valid discharge of the person liable to pay the same.Seal of the CollectorDate................SignatureForm II[See Rule 6]

Village ......................................Tehsil................................District..............................

(1)Name of village in which khudkasht land is situated with name of Tehsil.

(2)No. of Khata Khatauni.

(3)Khashra Nos.

(4)Area in acres.

(5)Soil-class, according to current settlement.

(6)Land Revenue payable in respect of the Khudkasht land.

(7)Year from which recorded as khudkasht.

(8)Particulars of order of authority for recording as khudkasht.

(9)Whether cultivated personally by the Zamindar/Biswedar or by tenants; and,if the latter, name and parentage of tenant; year from which in possession; and rent payable by the tenant to the Zamindar/Biswedar.I, solemnly verify that the above particulars are collect to the best of my knowledge and belief that I have stated the truth and have not suppressed or concealed any fact.; and that I do not hold any other khudkasht land which I have not shown in the above statement.Witness.Signature.Date.

Statement of Tenancy Land held by Zamindars/BiswedarsStatement of tenancy lands held by................... Zamindar/Biswedar, son of................ resident of................. (Village, Tehsil............... District................Particulars of land held by the Zamindar/Biswedar as tenant in any Village outside his estate.

Name of village	Khasra No.	Area	Soil Class	Rent	Name of land holder

SignatureI, solemnly verify that the above particulars are true to the best of my knowledge and belief, that I have stated the truth and have not suppressed or concealed any fact and that I do not hold any other tenancy land which I have not shown in the above statement.Signature.Witness.Date..............Form III[See Rule 7]

Statement of properties claimed as private under Section 6 of the Rajasthan Zamindari and Biswedari Abolition Act, 1959 by the Zamindar/Biswedar.

Name of Zamindar/ Biswedar with parentage, ageand address	Name and Description of estate	Date of vesting	Particulars of villages in which propertysituated
Name of village	Tehsil	District	Khewat No.	Khasra No. in which situated
1	2	3	4	5	6	7	8

Full description of property with particulars such as names, situation, boundaries, dimensions, etc.

(1)House-sites purchased by the Zamindar/Biswedar or by his predecessor-in-interest or by any other person for valuable consideration, year and date of purchase, name and address of vendor, price paid; No. and date and other particulars of registered documents, any period for which in continuous possession (certified copies of title-deeds and other document, to be attached).

(2)Places of worship with particulars such as mosque, temple, Gurudwara (with name of deity in the case of temple) and where situated.

(3)Wells situated in house-sites and in Khudkasht land belonging to and held by the Zamindar/Biswedar or any other person on the date of vesting.

(4)Private houses, Nohras and enclsourers attached thereto, proof of their being in continuous possession of the Zamindar/Biswedar since 1st January, 1953.

(5)Situation, dimensions, boundaries etc. of land covered by places of worship, wells, houses, Nohras or enclsoures.

(6)Nos. and particulars of trees claimed as belonging to Zamindar/Biswedar or any other person standing on house sites or on khudkasht land.Date..............SignatureForm IV[See Rule 9]Statement of Groves, Tanks, Ponds and Embankments

Name of village with name of Tehsil in whichthe grove is situated	Khewat No.	Khasra No.	Area of grove	Particulars of grove	Nature of trees	Year in which first recorded as grove	Terms and conditions on which grove was heldon the date of vesting	Whether any portion of the land included inthe grove is cultivated	If, so, particulars cultivated during the pastthree years i.e. area under cultivation, crop grown and rent paid
1	2	3	4	5	6	7	8	9	10

I solemnly verify that the particulars given above are correct to the best of my knowledge and belief; that I have stated the truth and have not suppressed or concealed any fact; and I hereby accept the terms and conditions on which the groves, tanks, ponds and embankments shall be deemed to be settled with me.WitnessDate..........SignatureForm V[See Rule 10]Statement of Transfer referred to in Section 7(1) of Rajasthan Act No. 8 of 1959

(I)Lease or contract of forest for period exceeding three years.

(II)Agreements or contracts tenants from liability for payment of rent.

I solemnly verify that the particulars given above are correct to the best of my knowledge and belief: that I have stated the truth and have not suppressed or concealed any fact and that there are no other transfers, contracts or leases which I have not disclosed.Signature.Witness.Date.............Form V-A[See Rule 16(3)(1)]Statement of agreement or contracts made by.......... Zamindar/Biswedar, son of......... resident of........... before the date of vesting viz.............. (date), where by rents, cess or sayer for any period after such date was paid to or compounded or released by the intermediary.

I solemnly verify that the above particulars are correct to the best of my knowledge and belief and that I have stated the truth and have not suppressed or concealed any fact.Signature.Witness.Date.........Form VI(See Rule 11)Application for Allotment of Land for Personal Cultivation As KhudkashtTo,The Collector,........District.Sir,My Zamindari/Biswedari estate situated in village.............. Tehsil.............. district.......... has, in consequence of notification No. ................. dated........... issued by the Rajasthan Government under Section 4 of the Rajasthan Zamindari and Biswedari Abolition Act, 1959, (Rajasthan Act No. 8 of 1959) vested in the State Government with effect from....... (date).

(1)Full name of the Zamindar/Biswedar with parentage, age and residence.

(2)Description of the Estate-Name of village with name of Tehsil, Khewat No. Khasra No., Area.

(3)Date of vesting of the estate.

(4)Particulars of land required:-Name of village with name of Tehsil, Khasra Nos. or name of fields with boundaries, Area, Soil-class, sanctioned rent-rate.

(5)Whether land falls under clauses (i), (ii), (iii), (iv) or (v) as mentioned in sub-Section (1) of Section 13 of the Act.

I solemnly verify that the statements made in the above application are true to the best of my knowledge and belief and that I have stated the truth and have not suppressed or concealed any fact.WitnessSignatureDate..............Form VII(See Rule 16)Statement of Claim for Compensation under Section 17 of the Rajasthan Zamindari and Biswedari Abolition Act, 1959

Full Name of Zamindar/ Biswedar (Applicant)with parentage, age and full address	Name and description of the estate togetherwith name of village(s) in which estate is situated	Khewat Nos.	Khasra Nos.	Date of vesting	Basic year	Date of filing Claim
1	2	3	4	5	6	7

Names of the co-sharers with parentage andages and full addresses	Extent of the share of each co-sharer	Other necessary particulars
1	2	3

A-Income from rents in respect of lands under the occupation of tenants not being tenants of Khudkasht or sub-tenants (Sub-clause (a) of clause 2 of the Schedule)

B-Income from ceases in the nature of rent referred to in clause (a) of sub-section (2) of Section 173 of the Rajasthan Land Revenue Act, 1956, payable and paid by or on behalf of such tenants (Sub-clause (b) of clause 2 of the Schedule)

Nomenclature or nature of cess	Method of levy	Rate payable for the basic year	How was the cess fixed and whether part (2) ofclause 3 of the Schedule to the Act is applicable	Name, parentage and address of tenant	Particular of holding
Kharsa No.	Area Soil	Class
1	2	3	4	5	6	7	8

C-Income from grazing dues from lands other than Khudkasht and Shamlat Deh lands calculated on the basis of average yield for ten years immediately preceding the basic year (Sub-clause (c) of clause 2 of the Schedule)

Particulars of land from which grazing duesaccrued	Rate of grazing charges and other particulars
Name of village	Khewat No.	Khasra No.	Area
1	2	3	4	5

Year	Total for 10 years	Average per year
1948- 49	1949- 50	1950- 51	1951- 52	1952- 53	1953- 54	1954- 55	1955- 56	1956- 57	1957- 58
6	7	8	9	10	11	12	13	14	15	16	17

D-Income from Sayar in respect of lands in the estate other than Khudkasht and Shamlat Deh lands calculated on the same basis as income from grazing dues (Sub-clause 2 of the Schedule)

Particulars of land from which sayar incomeaccrued	Rate and other particulars of Sayar income
Name of village	Khewat No.	Khasra No.	Area
1	2	3	4	5

Year	Total for 10 years	Average per year
1948- 49	1949- 50	1950- 51	1951- 52	1952- 53	1953- 54	1954- 55	1955- 56	1956- 57	1957- 58
6	7	8	9	10	11	12	13	14	15	16	17

(1)Land Revenue payable for the basic year by the Zamindar/ Biswedar (Application) in respect of:-

(i)My Khudkasht-

(a)Khewat No. (b) Khasra No. (c) Area (d) Land Revenue

(ii)Shamlat Deh lands-

(a)Khewat No. (b) Khasra No. (c) Area (d) Land Revenue

(2)Agricultural Income-Tax, District Board Cess, other taxes, cesses, rates, fees, duties, penalties charged and payable or paid for the basic year.

(i)Particulars, (ii) Year, (iii) Amount, (iv) Total

(3)Amount paid in advance to the applicant on account of compounding or releasing of any rent, case or sayar in pursuance of agreement or contract made before the date of vesting (clause If) of sub-Section (2) of Section 5 of the Act).

(i)Particulars, (ii) Year, (iii) Amount, (iv) Total

(4)Arrears of revenue, cess and other dues in respect of the estate due from the Zamindar/Biswedar (Applicant.) or his predecessor-in-interest for any period prior to the date of vesting (clause (g) of sub-Section (2) of Section 5 of the Act).

(i)Particulars, (ii) Year, (iii) Amount, (iv) Total

(5)Loans advanced by the State Government or Court of Wards to the applicant or his predecessor-in-interest together with interest thereon, if any, & arrears, due from applicant on account of tax on agricultural income, or any other tax, cess, rate, fee, duty, penalty payable by applicant or his predecessor, in-interest under any law for any period prior to the date of vesting (clause (h) of sub-Section (2) of Section 5 of the Act).

(i)Particulars, (ii) Year, (iii) Amount, (iv) Total

(1)Statement of agreements or contracts regarding compounding or release of rents, cess or sayer (Section 5(2)(f) in form V-A attached).

(2)Statement of land claimed at Khudkasht under sub-Section (4) of Section 5 of the Act.Separate statement [attached] [Strike out whichever is inapplicable.] /statement already submitted on .............. (date).

(3)Statement of properties claimed as private under Section 6 Separate statement [attached] [Strike out whichever is inapplicable.]/statement already submitted on ...........(data).

(4)Statement of (i) Groves (ii) Tanks, ponds and embankments referred to in sub-Section (2) of Section 6 of the Act-Separate statement [attached] [Strike out whichever is inapplicable.]/statement already submitted on ..........(date).SignatureI solemnly verify that statements made in the above application are true to the best of my knowledge and belief and that I have stated the truth and I have not suppressed or concealed any fact.WitnessSignatureDate...........[Form VII-A] [Inserted by Notification No. F. 1 g(14) Revenue/A/60, dated 10.3.1961, Published in Rajasthan Gazette, part 4-C, Supplement No. 15 dated 10.3.1961.](See Rule 16)Application Form of Claim for Compensation and Rehabilitation Grant under Section 17 of the Rajasthan Zamindari and Biswedari Abolition Act, 1959

1.	Name of Zamindar/Biswedar son/wife of	Age
	Address
	Tehsil	District
2.	Khasra No.	Area	Khewat No.
	Date of vesting	Basic year
	Extent of the share of each co-sharer (where there are moreco-sharer than one).

Name of tenants with parentage

Address of tenants

Class of tenancy

Khewat No.

Khasra No.

Area

Total rent payable for the basic year Rs.

Name of tenants with parentage

Address of tenants

Nomenclature or nature of cesses

Amount payable for the basis yearRs. P.

Year	Income from grazzing duesRs. P.	Income from SayarRs. P.	Year	Income from grazzing duesRs. P.	Income from SayarRs. P.
1948-49			1953-54
1949-50			1954-55
1950-51			1955-56
1951-52			1956-57
1952-53			1957-58

Total for ten yearsAverage per year

1. Khudhasht	Khewat No.	Area	Land Revenue
2. Shamlat Deh

Signature.Address.Date.............Form VII-B(See Rule 16-A)Statement of Claim for Annuity in Perpetuity under Section 19-ATo,The Collector,.........DistrictSir,I hereby apply for payment of an annuity in perpetuity under Section 19-A of the Rajasthan Zamindari and Biswedari Abolition Act, 1959. The required particulars are given below:-

(1)	Name of applicant, with parentage,age and full address.	…................
(2)	Name of religious/educational/charitableinstitution/purpose/service/for which the grant was held (fullparticulars to be given)	…................
(3)	Name, with parentage and full address of the Zamindar/Biswedarwho made the grant.	…................
(4)	Date on which the grant was made.	…................
(5)	Particulars of grant and description of the estate, togetherwith name of village in which the grant is situate with the nameof Tehsil.
	(i) Khewat Nos.	…................
	(ii) Khasra Nos.	…................
	(iii) Area	…................
	(iv) Soil classification	…................
	(v) Rent	…................
(6)	Date of vesting	…................
(7)	Basic year	…................
(8)	Date of submission of claim for annuity	…................
(9)	Name of person who is at present charged with the duty ofmaintenance of the institution or place of worship or theperformance of the service; and authority who made theappointment together with particulars of order	…................

Date.

Signature.

VerificationI solemnly verify that the statements made in the above application and the appended forms are true to the best of my knowledge and belief and that I have stated the truth and have not suppressed or concealed any fact.

Date..............	Signature
Place.............	Witness	1 ..........2 …......

Form VIII[See Rule 17(1)(b)]Notice Inviting Objections and ClaimsWhereas Shri............... son of ................ resident of.............. Tehsil........... District........... who claims to be the Zamindar/Biswedar of ............. estate.......... which estate has vested in the State Government by virtue of a notification issued under Section 4 of the Rajasthan Zamindari and Biswedari Abolition Act, 1959 (Rajasthan Act No. 8 of 1959) has............. on ........... filed a claim for compensation in accordance with Section 17 of the Act, notice is hereby given as required by Rule 17(1)(b) of the Rajasthan Zamindari and Biswedari Abolition Rules, 1959, that any person interested may on application see the said claim in my office during office hours on any working day and any objections in regard to the claim for compensation or in regard to any item of properties claimed as private or land claimed as Khudkast or any claim by co-sharers to a share of the compensation may be filed within thirty days of the publication of this notice.Take notice that if no objections or claims are filed within the aforesaid period, the undersigned will pass suitable orders.Collector.............SealDated...............[Form VIII-A] [Inserted by Notification No. F. 1D (67) Revenue A/60, dated 9.3.1962-Published in Rajasthan Gazette, Supplement, Part 4-C, dated 10.5.1962.](See Rule 17-A)Notice Inviting Objections to Claim for Annuity in Perpetuity under Section 19-AWhereas Shri................. son of.............. resident of............... Tehsil.............. District.................. who claims to hold a grant made by Shri................. Zamindar/Biswedar of............ for the maintenance of.institution for............ religious worship or for the purpose of .............. service (full particulars to be given) has applied under Section 19-A of the Rajasthan Zamindari and Biswedari Abolition Act, 1959 (Rajasthan Act 8 of 1959) and Rule 16-A, of the Rajasthan Zamindari and Biswedari Abolition Rules, 1959, for an annuity in perpetuity under the said section, notice is hereby given to all concerned of the said claim, and objections are hereby invited.All objections should be filed in my court on or before........ (date.... to be mentioned) when the claim will be taken up for determination.Notice is also hereby given to Shri............. Zamindar/Biswedar of by whom/whose predecessor-in-interest the grant is alleged to have been made to show cause, on or before the said date, why that part of the estate covered by the alleged grant should not be excluded in assessing the amount of compensation payable for the abolition of the said estate/deducted from the amount of compensation as already determined.Take notice that if no objections are filed by the said date the under-signed will pass suitable orders.Date and SealCollectorForm IX(See Rule 18)Statement of Determination of Compensation

Name of District	Name of Tehsil	Name of Village	Name and Description of estate	Date of vestin	Basic year	Name of Zamindar/ Biswedar
1	2	3	4	5	6	7

S. No.	Particulars	Amount	Remarks
1.	Income of the Zamindar/Biswedar forthe basic year in respect of land in the, occupation of tenantsnot being tenants of Khudkasht or sub-tenants (Sub-clause (d) ofclause 2 of the Schedule)-(i) According to sanctionedrent-rates and as agreed upon-(ii) Not agreed upon but determinedin accordance with part (1) of clause 3 of the Schedule-(iii) Determined in accordance with part (2) of clause 3 ofthe Schedule.	Total of (i), (ii) and (iii)	…..........
2.	Income of the Zamindar/Biswedar for the basic year from cessesin the nature of rents referred to in clause (a) of Section 173of Rajasthan Act 15 of 1956 payable and paid by or on behalf oftenants not being tenants of Khudkasht or sub-tenants (sub-clause(b) of clause 2 of Schedule).
3.	Income of the Zamindar/Biswedar forthe basic year from grazing dues from lands other than Khudkashtand Shamlat Deh lands calculated on the basis of average yieldfor ten years immediately preceding the basic year (sub-clause(c) of clause 2 of the Schedule).(a) Year (b) Amount (c) Total for ten years (d) Average peryear.
4.	Income of the Zamindar/Biswedar forthe basis year from sayar in respect of lands in the estate otherthat Khudkasht & Shamlat Deh lands calculated on the samebasis as income from grazing dues (sub-clause (b) of clause 2 ofthe Schedule).(a) Year (b) Amount (c) Total for ten years (d) Average peryear.	Totals of 1, 2, 3 and 4
		..............
5.	Grand total of gross income for basic year determined underclause 2 of Schedule	..............

A.	(i)	Total land revenue payable by theZamindar/Biswedar for the basic year in respect of the wholeestate excluding Khudkasht Shamlat Deh land.
	(ii)	Agricultural Income-	Tax for the basic year in respect of wholeestate excluding Khudkasht and Shamlat Deh lands.
	(iii)	District Board Cess.	-do-	............
	(iv)	............(Name) Cess.	-do-	............
	(v)	............(Name) Fee.	-do-	............
	(vi)	............(Name) Rate.	-do-	............
	(vii)	............(Name) Duty.	-do-	............
	(viii)	............(Name) Penalty.	-do-	............
	(ix)	............(Name) Charge.	-do-	............
			Total
B.	Administrative charges at 10% of the grossincome determined under clause 2 of the Schedule (S.No. 5 of PartI).
			Total
C.	Net income determined under clause 4 of theSchedule (Total of gross income minus total of A and B above.)
D.	Amount of rent, cess or sayer for any periodafter date of vesting paid to or compounded or released by theZamindar/Biswedar and recoverable from him under sub-Section (3)of Section 5 of the Act.
	Particulars. Year. Amount.	Total
E.	Arrears of land revenue, cesses and other dutiesin respect of abolished estate due from Zamindar/Biswedar or hispredecessor-in-interest for period ............. (to be filledup) prior to date of vesting under sub-Section (3) of Section 5of the Act.
	Particulars. Year. Amount	Total
F.	Amount of loans advanced by State Government orthe Court of Wards to the Zamindar/Biswedar or hispredecessor-in-interest together with interest thereon andarrears due on account of tax on agricultural income or any othertax, cess, rate, fee, duty or charge due from Zamindar/Biswedaror his predecessor-in-interest under subSection (3) of Section 5of the Act
	Particulars. Year. Amount	Total
G.	Grand total of deductions to be made.

Under Part (1) of clause 5 of the Schedule:-

(1)	Under sub-clause (a) of Part (1) of clause 5-7times net income in respect of land in the occupation of tenantsnot being tenants of Khudkasht or sub-tenants.
	(item C of Part II).
(2)	At 25% of land revenue payable by theZamindar/Biswedar for the basic year in respect of Khudkashtland.
(3)	At 25% of land revenue payable by theZamindar/Biswedar for the basic year in respect of Shamlat Dehlands.
(4)	Total amount of compensation under Part (1) ofclause 5 of the Schedule.
	Under Part (2) of clause 5 of the Schedule:
(5)	Total amount of land revenue payable by theZamindar/Biswedar.
(6)	Multiple applied.
(7)	Amount of rehabilitation grant under Part (2) ofclause 5 of the Schedule.
(8)	Total amount of compensation includingrehabilitation grant [Total of (4) and (7)].
(9)	Date from which payable viz., the date of vesting.
(10)	Deduct, interim compensation already paid.
(11)	Other deductions to be made as per items D, E and Fof Part II.
(12)	Balance.

[Sub-section (3) of Section 18 of the Act]

Name	Parentage	Age	Residence	Extent of share	Amount
1	2	3	4	5	6

[Sub-section (4) of Section 18 of the Act]

Name and particulars of superior right holders	Name and particulars of inferior right holders	Proportion in which profits were shared by theholder of such superior and inferior rights	Share of net amount of compensation payable tosuperior right holders	Share of net amount of compensation payable toinferior right holders
1	2	3	4	5

Whether payable in 15 equal instalments or 30equal half yearly instalments	Amount of instalments	Date of instalments	Form/cash or bonds or partly in cash or partlyin bonds
1	2	3	4

Whether compensation payable is due to a minoror person suffering from a legal disability (sub-Section (4) ofSection 19)	Whether such minor or such person is under thesuperintendence of the Court of Wards and if so whether theamount is to be paid to the Court of Wards
1	2

In any other case, name and particulars of persons found by enquiry under the rules to be guardian of such minor or such person:-

According to personal law.

Appointed by competent authority.

[Sub-section (1) of Section 18 of the Act]

Name of Village	Name of Tehsil	Whether whole village or part	If part Khewat No.	Khasra No.	Area	Soil Class	Sanctioned rent rates	Rent payable to Government in future	Rent payable by the intermediary in respect ofKhudkasht land under Section 29(1)	Rent payable by tenants to Government under Section30(1)
1	2	3	4	5	6	7	8	9	10	11

(A)Khudkasht land allowed to be retained by the Zamindar/ Biswedar under sub-Section (4) of Section 5 of the Act.

Name of village	Khewat No.	Khasra No.	Area	Soil Class	Land Revenue payable therefor	Date of vesting	Rent payable from the date of vesting
1	2	3	4	5	6	7	8

(B)Private properties allowed to continue to belong to and be held by the Zamindar or Biswedar or any other person at the date of vesting under Section 6(1) of the Act

House sites	Places of worship	Wells situated in house-sites or khudkashtland	Private houses	Nohras	Enclosure attached to Nohras and privatehouses	Lands covered by places of worship, wells,houses, Nohras, or enclosures	Trees belonging to Zamindar/Biswedar or anyother person standing on house sites and on khudkashtland
1	2	3	4	5	6	7	8

(C)Groves (Sub-Section (2) of Section 6 of the Act)

Name of village in which situated	Khewat No.	Khasra No.	Area	Terms and conditions on which held on the dateof vesting
1	2	3	4	5

Terms and conditions on which to be deemed to be settled with...(Name.)

(D)Tanks, ponds and embankments belonging to and held by the Zamindar or Biswedar or any other person allowed to continue to belong to and be held by Zamindar/Biswedar or any other person (Sub-Section (2) of Section 6 of the Act)

Situated in Khudkasht land or any other landnot being village-site	In which no other person has any right ofirrigation
1	2
Name of village	Name of village
Khasra No.	Khasra No.
Other Particulars	Other Particulars

Terms and conditions on which to be deemed to be settled with .......... (Name).Beds of tanks, ponds or embankments under personal cultivation of the Zamindar/Biswedar or any other person and the terms and conditions on which to be deemed to be settled with...(Name).Name of village,Khasra No.Other particulars

Transfers of estate made by Zamindar/Biswedar on or after 1st January, 1953 by way of sale or gift, or by making a grant or by way of lease for a non-agricultural purpose not recognised for the purposes of the Act (vide sub-Section 1 of Section 7 of the Act).(Details to be given)

(B)Particulars of agreements or contracts made by a Zamindar/Biswedar with any person on or after 1st January, 1953.

(a)Relating to or granting a lease of any forest for a period exceeding three years;

(b)Relieving any tenant from liability from payment of rent for any land comprised in his holding;

regarded as null and void under sub-Section (2) of Section 7 of the Act.(Particulars to be given)

Collector.......SealDate..........Form X(See Rule 19(2)]Notice of Payment of Dues and Debts Outstanding against the Zamindar/BiswedarDated .........No ...........FromThe Collector,To,Zamindar/Biswedar of........................An amount of Rs. ............ inclusive of interest upto ................. is due from you to the Government of Rajasthan, as per details given in the attached statement, Since the Zamindari/Biswedari of which you are a Zamindar/Biswedar has been abolished or is going to be abolished and the said outstanding is recoverable from you under sub-Section (3) of Section 5 of the Rajasthan Zamindari and Biswedari Abolition Act, 1959 (Rajasthan Act No. 8 of 1959) from the amount of compensation (including rehabilitation grant) payable to you, you are hereby informed under Rule 19(2) of the Rajasthan Zamindari and Biswedari (Abolition Rules, 1959), that you should pay up the said amount within a period of one month from the receipt of (his notice. In case the amount of the outstanding is not accepted by you, you should please file your objections in my office, either in person or through your authorised representative, along with necessary proof in support thereof, within the said period. In case no objections are received from you within the said period, it shall be presumed that the said outstanding is acceptable to you and a certificate will be issued to deduct from the amount of compensation payable to you, the amount of this outstanding less any amount that may have been received in the meantime from you in part payment thereof and any objection raised by you after he said period wall not be considered valid. It is also stated for your information that in case the amount payable to you on account of compensation falls short of the amount of this outstanding, you will still be liable to pay the remainder and that until the whole outstanding is fully and finally settled the interest due thereon shall continue to accrue.

Seal	Signature ..............
Accomp.-Statement as above.	Designation...........

Form XI[See Rule 19(4)]Certificate for Recovery of Dues and Debts outstanding against Zamindars/BiswedarsNo. ..............Dated..................This is to certify that Shri........... S/o Shri.................. Caste.............. resident of............... who is the Zamindar/Biswedar of.......... Tehsil............. District............. owed to the Rajasthan Government............ on......... a sum of Rs. .............. inclusive in interest on account of...For the discharge of this outstanding the said Shri.......... was served with a notice dated....... under Rule 19(2) of the Rajasthan Zamindari and Biswedari Abolition Rules, 1959, but either on account of no objections having been filed by the said debtor during the period of the notice, or on account of the objections having been decided against him or on account of part payment of the debt or a sum of Rs. (in words......) the details of which are given in the accompanying list, now remains outstanding against him. Since the estate of which Shri.............. is Zamindar/Biswedar has been abolished or is going to be abolished, and the said outstanding can be recovered out of the amount of compensation (including rehabilitation grant) payable to the said debtor under Section 14 of the Rajasthan Zamindari and Biswedari Abolition Act, 1959, therefore this certificate is issued that the said amount of Rs. ............together with the amount of interest which will accrue thereon as detailed in the accompanying list should be recovered from the said debtor, Zamindar/Biswedar, Shri...........S/o .......... of.............. from the amount of compensation (including rehabilitation grant) payable to him. Until the whole of the outstanding has been fully and finally settled, the interest thereon will continue to accrue and in case the amount payable to the said debtor on account of or out of the compensation falls short, of the outstanding the said debtor shall continue to be liable for the payment of the remainder.Issued under my hand and seal dated.

Seal	Signature ..............
Accomp.-Statement as above.	Designation...........

Form XII(See Rule 22(4)]Part 'A' Form of Bond for IntermediaryKnow all men by these presents that I................ S/o ............ resident of...bound to the Governor of Rajasthan in the sum of Rs. .............. (in words)............. to be paid to the said Governor, his successors or assignees, for which payment will and truly be made, I bind myself and may heirs, executors, administrators, and representatives;Whereas the Government of Rajasthan (hereinafter described as "the Government") have paid to the said...an amount of Rs. ........... as interim compensation in lieu of the extinction of my rights, title & interest as a Zamindar/Biswedar in............. (estates) Khewat No. .............. Village............. Tehsil......... District.........;And whereas in pursuance of the rules for the payment of interim compensation under the Rajasthan Zamindari and Biswedari Abolition Act, 1959 (Rajasthan Act, No. 8 of 1959) the Zamindar or Biswedar receiving interim compensation is required to execute a bond for the amount paid to him as interim compensation and to under-take to repay the amount or part thereof as follows:-If the amount paid as interim compensation exceeds the amount of compensation finally determined under the Act in a lump sum if the payment made does not exceed one-fourth of the annual instalment of compensation finally determined and in two equal instalments in other cases; and the aggregate of all amounts received under the said provision in case the amount of compensation (including rehabilitation grant) after making all deductions there from is nil;Now the condition of the above written bond is that if the final award of compensation is made in favour of the said................. for Rs. ................. or over or if the said.............. refunds the amount found due from him, the above written bond will become void and shall be of no effect but otherwise the same shall be and remain in full force and effect;And these presents also witness that until the said sum of Rs. ................... or any part thereof due as aforesaid is paid or the final award of compensation is made for Rs. ........... or over in favour of the said...the property described in the schedule hereto shall remain hypothecated and mortgaged as security to the said Governor for the repayment of the said sum of Rs. ..................... and it shall be lawful for the Governor subject to the provisions of Section 69 of the Transfer of Property Act or other corresponding enactment for the time being in force, to sell without the intervention of any court and without any further consent of the said....................... or his heirs, successors or assigns the property described in the schedule hereto either by public auction or by private contract with power to make such condition respecting title or evidence of title or as to the payment of the purchase money or otherwise as the said Governor thinks fit, and buy in the same or any part thereof & to rescind or vary any contract of sale & resell the same when sold without being answer-able for any loss, to convey the same when sold as the purchaser or purchasers shall direct and to apply the sale proceeds towards repayment to the moneys payable to the said Governor including all costs, charges and expenses. If as a result of exercise of the powers of the said Governor under this clause, any, surplus is left after satisfaction of all the claims of the said Governor against the said................ including all costs, charges and expenses, then such surplus shall be paid to the said................In witness to the above written bond and to all the terms and conditions herein before contained I have hereunto set my hand this.......... day of......... 19..Signed in the presence of ............... and of.............

Witness
1. Signature...............	Date...............
2. Signature...............	Date...............

Form XII-A[See Rule 22(4)]Form of Bond of SuretiesKnow all men by these presents that I................. (Surety) of............... is held firmly bound to the Governor of Rajasthan in the sum of Rs. .................. to be paid to the said Governor, his successor or assigness for which payment will and truly be made, I bind myself and my heirs, executors, administrators and representatives;Whereas the Government of Rajasthan (hereinafter called as 'the Government') have paid to Shri.... an amount of Rs. .............. as interim compensation for extinction of the rights, title and interest as intermediary of the said Shri............... in estate............... khewat khata........... Village........... Tehsil........... District......;And whereas in pursuance of the rules for the payment of interim compensation under the Rajasthan Zimindari and Biswedari Abolition Act, 1959 (Rajasthan Act No. 8 of 1959) the Zamindar/Biswedar receiving interim compensation is required to execute a bond for the amount paid to him as interim compensation and also to furnish if so required one surety for the repayment of the said amount or any part thereof in case final order for award of compensation does not allow the said intermediary any compensation or the whole of the amount paid to him;Now the condition of the above written bond is that if the final award of compensation in favour of the said Shri............ is for Rs. ........... or over or if the said........... refunds the amount found due from him, the above written bond will become void and of no effect but otherwise the same shall and remain in full force and effect;And these presents also witness that in pursuance of the aforesaid agreement and for the consideration aforesaid and security for the payment to the Governor of the said sum of Rs. ........ or any part thereof in accordance with the terms and conditions hereof the said.......... (surety) hereby transfers to the Governor, all the property described in the Schedule hereto the interest that the same will remain and be charged by way of simple mortgage as security for the payment to the Governor, of said sum of Rs. .......... and the said............... (surety) hereby covenants with the Governor that the said property is free from encumbrances. And that for the purpose of recovering the said sum of Rs. ......... or any such lesser sum as may from time to time become due under the above written bond, the Governor or any officer of the Government duly authorises in this behalf may from time to time as occassion shall require without the intervention of any Court sell the property or any part, thereof or take the rents and profits thereof for his own use until he shall have thereby or otherwise recovered such sum as aforesaid:Provided always and it is hereby agreed and declared that the said surety shall not be at liberty to terminate his suretyship except upon giving to the Government six calendar months notice in writing of his intention to do so and his liability under this bond shall continue in respect of all omissions and default on the part of the said surety until the expiration of the said period of six months.In witness to the above written bond and to all the terms and conditions hereinbefore contained I have hereupto set my hand this .......... day of........ 19.Signed............ by........ (surety) in presence of and of...........

Witness
1. Signature...............	Date...............
2. Signature...............	Date...............

Form XIII[See Rules 33, 35 and 37]Office of the Collector, District.............RajasthanIndent for Rajasthan Zamindari and Biswedari Abolition Compensation Bonds bearing yearly, half yearly instalment cases

Indent Number..............	Date......... 19.
District.....................

N.B.-Separate indents should be prepared for bonds bearing yearly and half yearly instalment cases.

S. No.	Name of description of Estate	Tehsil	Name of Zamindar or Biswedar with parentageand residence	Status whether Zamindar/ Biswedar or Co-sharer	Date of vesting of Estate	Claim No.
1	2	3	4	5	5A	6

S. No. of Register in Form No. XVII-A	Number of bonds of each denomination required
Rs. 50	Rs. 100	Rs. 200	Rs. 500	Rs. 1000	Rs. 5000	Rs. 10000	Rs. 25000
7	8	9	10	11	12	13	14	15

Total value of bonds in Rupees	Where to be enfaced for payment	Date of receipt in public Debt Office
16	17	18

Serial No. of bonds issued by Public DebtOffice
Rs. 50	Rs. 100	Rs. 200	Rs. 500	Rs. 1000	Rs. 5000	Rs. 10000	Rs. 25000
19	20	21	22	23	24	25	26

Total value of bonds issued by Public DebtOffice	Date of receipt by Treasury Officer	Signature of Treasury Officer in token ofreceipt	Remarks
27	28	29	30

Total value of bonds indented Rupees...in words and in hand of the Collector.

No.............

Date.............. 19......

Forwarded to the Manager, Reserve Bank of India [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1(2) Revenue 1/A/62,dated 18.7.1962-Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 23.8.1962.] for compliance.

Date	Collector District
No.............	Date.......... 19 .

Forwarded to the Treasury Officer...after completion of entries in columns 18 to 27 together with consignment of bonds requisitioned as per advice No. ............. dated..............in Form No. XIIIA.

	Manager
[* * *] [Omitted by Notification No. F. 1(52) Revenue A/59, dated 12.6.1959, Published in Rajasthan Gazette, Part 4-C, dated 9.7.1959.]	Reserve Bank of India
	(Public Debt Office, Jaipur)
No..............	Date.......... 19

Copy forwarded to Collector.....................after verification of receipt.Treasury OfficerDate..............Form XIII-A[See Rules 36 & 39]Intimation of Despatch of BondsFromThe Manager,Reserve Bank of India,[Public Debt Office, Jaipur] [Substituted by Notification No. F. 1(2) Revenue 1/A/62,dated 18.7.1962-Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 23.8.1962.]ToThe Treasury OfficerDistrict.............

No.............

Date.............. 19

A consignment of Rajasthan Zamindari and Biswedari Abolition Compensation Bonds, particulars of which are as follows has been despatched to you on..............

Indenting Officer	District	Indent No.	Date of Indent
1	2	3	4

Serial No. of bonds of each denominationdespatched
Rs. 50	Rs. 100	Rs. 200	Rs. 500	Rs. 1000	Rs. 5000	Rs. 10000	Rs. 25000
5	6	7	8	9	10	11	12

Total Value of Bonds	Instalment Payable Yearly/Half-Yearly	No. of Packets Parcels Boxes Despatched
13	13A	14

ManagerReserve Bank of India[Public Debt Office, Jaipur] [Substituted by Notification No. F. 1(2) Revenue 1/A/62,dated 18.7.1962-Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 23.8.1962.]

No.............

Date..............

Copy forwarded to the Collector...for information and necessary action.ManagerReserve Bank of India,[Public Debt Office, Jaipur] [Substituted by Notification No. F. 1(2) Revenue 1/A/62,dated 18.7.1962-Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 23.8.1962.][Received the bonds as above] [Added by Notification No. F. 1(152) Revenue A/59 dated 12.6.1959-Published in Rajasthan Gazette, Part 4-C, dated 9.7.1959.]

Date........................

Treasury OfficerDistrict

Form XIV[See Rules 33(2) & 39]Office of the Collector, District.........RajasthanAbstract Register of Indents and Receipts of Rajasthan Zamindari and Biswadari Abolition Compensation BondsDistrict.............

No. and Date of indent	Page Nos. of Indent	Number of bonds of each denomination indented
Rs. 50	Rs. 100	Rs. 200	Rs. 500	Rs. 1000	Rs. 5000	Rs. 10000	Rs. 25000
1	2	3	4	5	6	7	8	9	10

Total value of bonds indented	Installments payable Yearly/ Half-yearly	Signature of the Collector	Date of receipt of intimation from the PublicDebt Office in Form XIII-A	Date of receipt of intimation from Treasury inForm XIII-A
11	11-A	12	13	14

Number of bonds of each denomination enteredin the Intimation of Dispatch by the Public Debt Office
Rs. 50	Rs. 100	Rs. 200	Rs. 500	Rs. 1000	Rs. 5000	Rs. 10000	Rs. 25000
15	16	17	18	19	20	21	22

Total value of bonds supplied	Instalment payable Yearly/ Half-yearly	Signature of Collector	Remarks
23	23-A	24	25

Form XV

Treasury Double Lock Register of Rajasthan Zamindari and Biswadari Abolition Compensation BondsTreasury.......... District...... Denomination............ Installment payable Yearly/Half yearly ........... in words.........

Date of receipt	From whom received	Sr. No. of bonds	Total No. of pieces received	Signature of Treasury officer	Date of issue
1	2	3	4	5	6

To whom issued	Sr. No. of bonds	Total No. of pieces issued	Signature of Collector	Signature of Treasury officer	Remarks
7	8	9	10	11	12

Treasury Double Lock Stock Register of Rajasthan Zamindari and Biswadari Abolition Compensation Bonds

Treasury …..............

District …...............

Instalment payable Yearly/Half yearly

Date	Details of transaction	From whom received or to whom Rs issued	Denominations
Rs. 50	Rs. 100	Rs. 200	Rs. 500	Rs. 1000	Rs. 5000	Rs. 10000	Rs. 25000
1	2	3	4	5	6	7	8	9	10	11
1. Opening Balance
2. Receipts
3. Total
4. Issues
5. Balance

Signature of Treasury Officer	Signature of Collector	Remarks
12	13	14

Form XV-A[See Rule 39(5)]Office of the Collector, District...........RajasthanAbstract Register of Issue and Deposit of Rajasthan Zamindari and Biswedari Abolition Compensation Bonds Instalment payable Yearly/Half-yearly

Date	Details of Transaction	Pieces of each denomination
Rs. 50	Rs. 100	Rs. 200	Rs. 500	Rs. 1000	Rs. 5000	Rs. 10000	Rs. 25000
1	2	3	4	5	6	7	8	9	10
1. Number of bonds withdrawn from the Treasury
2. Number of bonds distributed
3. Balance
4. Number of bonds returned to the Treasury

Signature of Collector	Signature of Treasury Officer
11	12

Form XVI[See Rule 42]Notification for Payment of Rajasthan Zamindari and Biswedari Abolition Compensation GrantIn the Court of the Collector, District................ Final Order in respect of the claim of compensation (including rehabilitation grant) of the following estates/Co-sharers having been made, they are hereby informed to take delivery of Rajasthan Zamindari and Biswedari Abolition Compensation Bonds and/or receive payment in each in my Court at........... on........... day of............. 19 during the office hours.Given under my hand and the seal of the Court this........ day of 19 .

	Collector.................
Seal of Court	District....................

Sr. No.	Claim No.	Name and description of Estate	Tehsil	District	Name of claimant with Parentage	Status whether Zamindar/ Biswedar or Co-sharer	Remarks
1	2	3	4	5	6	7	8

Form XVI-A(In Duplicate)[See Rule 42(1) and 42(2)]In the Court of the Collector, District....... RajasthanNotice for Payment of Rajasthan Zamindari and Biswedari Abolition Compensation GrantToShri.............Zamindari, Biswedari/Co-sharer,Estate...... Tehsil......... District.........Claim No. ............Whereas the net amount of compensation (including rehabilitation grant) payable to you in respect of the above noted estate has been determined to be Rs. ........... and is payable to you in bonds of the amount of Rs. ........... and in cash of the amount of Rs. ............ notice is hereby given to you to appear personally, or through an agent duly authorised to receive the same, in my Court on.......... day of ....... 19 .Given under my hand and seal of the Court this.......... day of........... 19.

	Collector.................
Seal of Court	District....................

Form XVII[See Rules 33 & 44]Office of the Collector, District.......... RajasthanDistrictwise Register of Rajasthan Zamindars and Biswedars and Cash Payment of Compensation (including rehabilitation grantDistrict.........

S. No.	Name or description of Estate	Tehsil	Names of claimant with parentage and address	Status, whether Zamindar/Biswedar or Co-sharer	Claim No.	Date of vesting of Estate
1	2	3	4	5	6	6A

Amount of provisional compensation (includingreh. grant)	Interim compensation (including reh. grantpaid)	Amount finally determined under Section	Date of determination
Compensation	Rehabilitation grant	--	Total
7	8	9	10	11	12	13

Arrears recoverable from final compensationincluding reh. grant	Total amount to be deducted from finalcompensation and reh. Grant Total of 18 and 14	Net amount payable	Interest on the amount of Col. 12 minus Col.17
Total	(column 12 minus col. 16)	Bonds	Cash
14	15	16	17	18	19	20

Total Cash payment	Date and No. of voucher for cash payment	Date of encashment of vouchers in Treasury	In case of Payment in bonds serial number ofregister of bonds in Form No. XVII-A	Signature of Collector	Remarks
21	22	23	24	25	26

Form XVII-A[See Rules 33 and 42 (16)]Office of the Collector, District.......... RajasthanDistrictwise Register of Rajasthan Zamindari and Biswedari Abolition Compensation BondsDistrict.............

S. No.	S. No. of Register in Form No. XVII	Claim No.	Date of vesting of estate	Name and description of estate	Name of Tehsil	Name of claimant with parentage and address
1	2	3	3A	4	5	6

Status whether Zamindar, Biswedar or Co-sharer	Amount of compensation (includingrehabilitation grant) payable in bonds (column 18 of Form No.XVIII)	No an ddate of indent for bonds
7	8	9

Serial number and denomination of bonds issued	Total Value of bonds	date of Delivery of bonds to Zamindar/Biswedar
Rs. 50	Rs. 100	Rs. 200	Rs. 500	Rs. 1000	Rs. 5000	Rs. 10000	Rs. 25000
10	11	12	13	14	15	16	17	18	19

Signature of Collector	In case bonds not delivered No. and date ofdespatch of bonds to Public Debt Office	No. and date of acknowledgment by Public DebtOffice	Signature of Collector	Remarks
20	21	22	23	24

Form XVIII[See Rule 44]Daily Statement of Rajasthan Zamindari and Biswedari Abolition Compensation Grant Cash Vouchers encashed

From	To
The TreasuryOfficer,	TheCollector
Treasury…...................	District...................
No. ….................	Date...................

Date of encashment	Book and Sr. No. of vouchers	Claim No.	Amount paid	Name of claimant with parentage and address	Status whether Zamindar/ Biswedar or co-sharer	Name and description of estate	Tehsil	Remarks
1	2	3	4	5	6	7	8	9

Signature ........Treasury Officer,Date ..............Form XVIII-A[See Rule 44]Office-of the Collector, District.............RajasthanMonthly Statement of Payment of Rajasthan Zamindari and Biswedari Abolition Compensation Grant in Cash

District ….............	Month …...................
	Year …......................

Total value of vouchers in Form No. XX issued	Total amount encashed	Remarks
1	2	3
Rs. P.	Rs. P.	Rs. P.

Collector...................Date........................Form XVIII-B[See Rule 44]Office of the Collector, District.............RajasthanConsolidated Monthly Statement of Payment of Rajasthan Zamindari and Biswedari Abolition Compensation Grant in Cash and/or by Adjustment

District ….............	Month …...................
	Year …......................

S. No.	Name and description of Estate	Tehsil	Name of claimant with parentage and address	Status whether Zamindar, Biswedar or Co-Sharer	Claim No.	Amount paid in cash	Amount paid by transfer credit	Total amount paid	Remarks
1	2	3	4	5	6	7	8	9	10

Signature of Collector..........Date.....................Verified subject to following remarks :-Treasury.............Date..................Form XIX[See Rule 42(3) and 42(5)]

ToThe Manager, Reserve Bank of India[Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962, Published in Rajasthan Gazette, Part 4-C, dated 23.8.1962.]

No.	Date.............. 19

The undermentioned undelivered Rajasthan Zamindari and Biswedari Compensation Bonds and herewith forwarded to you for deposit, as these have remained unclaimed for three year kindly acknowledge receipt

Serial No. of Bonds of each denomination
Rs. 50	Rs. 100	Rs. 200	Rs. 500	Rs. 1000	Rs. 5000	Rs. 10000	Rs. 25000
1	2	3	4	5	6	7	8

Total No. of Bonds	Total value of Bonds in rupees	Remarks
9	10	11

Treasury OfficerReceived the bonds specified aboveManager, Reserve Bank of India[Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962, Published in Rajasthan Gazette, Part 4-C, dated 23.8.1962.]Dated the-Copy forwarded to the Collector,....... RajasthanManager,Reserve Bank of India[Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962, Published in Rajasthan Gazette, Part 4-C, dated 23.8.1962.]Dated the .....................Form XX[See Rules 42 & 43]Vouchers for Payment of Rajasthan Zamindar and Biswedar Abolition Compensation Grant

Book No.	Voucher No.		Book No.	Voucher No.
Name, parentage and residence of the claimant,Status, whether Zamindar, Biswedar or co-sharer. Compensationpaid in respect of Claim No. Name and description of estate,Tehsil District Serial No. of columns of Register in Form No.XVII.		Head of Service chargeable, Major Head,Sub-Head, Minor-Head detailed Head Voucher No. of last ofpayment Received this day of 19 The sum of Rs............ nPbeing the amount due to me as compensation (includingrehabilition grant) in respect of the following estate
Amount Payable (in cash)(in words) Rupees		Name, parentage and address of the claimant Status, whetherthe Zamindar, Biswedar or co-sharer
		Claim No.	Estate
		Tehsil	District
		Serial No.	in Register in Form No. XVII
Signature of Collector		Approved for Rs. (in words)
		Rupees
		Signature of the Collector	Claimant Zamindar/ Biswedar's

		Date	Signature and Address
Pay in cash Rs................. Amount payable in cash)			Received Voucher
(in words Rupees only._______

Signature of Siyah Nivas	Signature[of the Treasury officer] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962, published in Rajasthan Gazette, part 4-C, dated 23.8.1962.]
Date	Date
	Signature of Recipient

Form XX-A[See Rule 43]Intimation in Treasury Officer regarding the use of Rajasthan Zamindari and Biswedari Abolition Compensation Bonds Vouchers Books

Intimation No. …..................

Dated......................

FromThe Collector,District.............ToThe Treasury Officer,........................This is to intimate that I have brought into use Book No. ............. containing voucher Nos. 1 to 100 and only vouchers of which intimation has been sent to you already should be encashed.Please acknowledge receipt of this itimationCollector.............Date.................[Form XX-AA] [Inserted by Notification No. F. LD(67) Revenue A/60, dated 9.3.1962-Published in Rajasthan Gazette, part 4-C Sup. dated 10.5.1962.][See Rule 17-A(5)]Office of the Assistant Collector (Zamindari and Biswedar)..........Certificate for the Payment of Annuity in Perpetuity under Section 19-A of the Rajasthan Zamindari and Biswedari Abolition Act, 1959Name of the Zamindar/Biswedari Estate............. Tehsil............ District.............. Name of the Institution............ Claim No. ..............This is certify that (Name of the Institution) ................ being a (Nature of the Institution whether) Religious, Educational or Charitable ............ institution has been held under Section 19A of Rajasthan Zamindari and Biswedari Abolition Act, 1959 to be entitled to annuity in perpetuity of Rs. ............ in words Rs. ............ on account of abolition of the above noted Zamindari/Biswedari estate, with effect from............ 196 . The annuity will be paid to the said institution by the Devasthan Commissioner/Director of Education, Rajasthan, debitable to his budget grant commencing one year from the date of abolition of the Zamindari/Biswedari estate noted above.It is further certified that a total amount of Rs. ............ has already been paid on this account by way of interim compensation and is to be deducted from the annuity payable as above.Issued this........... day of the month of................. of the year .......... under my hand and seal of the Court.Asstt. Collector,Zamindari and Biswedari................Form XX-B[See Rule 23-A(2)].Order for Payment of AnnuityFromThe Director of Education,Rajasthan, BikanerorThe Devasthan CommissionerRajasthan, UdaipurToThe CollectororThe TehsildarSub : Payment of annuity to institutions in lieu of Grants made by Zamindars/Biswedars.Ref. : Name of Court, Certificate No. ..............Dated..............In pursuance of the certificate cited as referred above, sanction is hereby accorded to the disbursement of an annuity of Rs. ................ to (Name of Institution) ............. in two equal half yearly instalments commencing from 197 , till further orders.A sum of Rs. ......... has already been paid by the ............. as interim compensation which may be deducted from the amount of annuity payable to the institution.The payment shall be made ordinarily in the months of January and July every year and a statement showing the payments made shall be sent to me by the end of February and August each year. Payments made otherwise than during these months may be intimated immediately.The expenditure is debitable .............Form XX-BB[See Rule 23-A{2)]Bill of Annuity in Perpetuity

Bill No.	Voucher No.
	Months of Drawal

HEAD OF ACCOUNT..................................................................Received on behalf of................. (Name of Trust etc.) a sum of Rs. ............. (Rupees)........ being the amount of annuity for the period from........... to........... as sanctioned by the ............ (Name of the authority............. in his Order No. ........... dated.........

Dated.................	Signature.................
	Mutwali/Trustee of..............
Counter Signature
Countersigned for Rs. .............
	Signature Collector/Tehsildar
For use in Treasury
Pay Rs. ...........
Examined...........
Treasury Accountant
	Treasury Officer
For Treasurer
Paid Rs. ............
	Treasurer
For Bank
Paid Rs. ..........
	Manager, Bank
For use in Accountant General's Office
Admitted Rs.
Objected to Rs. ..........
Reasons for Objection ...........

Form XXI[See Rule 42(1)]Receipt for Rajasthan Zamindari and Biswedari Abolition Compensation BondsTehsil............District............Received this day the under-mentioned Rajasthan Zamindari and Biswedari Abolition Compensation Bonds in respect of the following estates:-Claim No. ...........

Denomination and serial number of bonds
Rs. 50	Rs. 100	Rs. 200	Rs. 500	Rs. 1000	Rs. 5000	Rs. 10000	Rs. 25000
1	2	3	4	5	6	7	8

Before of the total value of Rs................ (in words) ............ Name with Parentage and address of the claimant............. Name and description of Estate............ Tehsil District.............Status, whether Zamindar, Biswedar or Co-sharer............... Signature of attesting witness with parentage and address..................Signature of the Chairman Zamindar/BiswedarDate..............Notifications[No. F. 1 (153) Revenue A/59 Dated 24.10.1959 Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 21.10.1959].It is hereby notified for general information that by virtue of the provisions of sub-rule (3) of Rule 1 of the Rajasthan Zamindari and Biswedari Abolition Rules, 1959, the said Rules shall come into force on the 1st of November, 1959, when the Rajasthan Zamindari and Biswedari Abolition Act, 1959 shall come into force.[Notification No. F. 4(3) Revenue/Col./76, dated 10.3.1976-Published in Rajasthan Gazette, Extraordinary Part 4-C(I), dated 10.3.1976, page 739.] = 1976 RSCS/P. 319/H. 210G.S.R. 143. - In pursuance of Rule 15 of the Rajasthan Zamindari and Biswedari Abolition Rules, 1959 and in supersession to Notification No. F. 1(6)Revenue/D/J/Gr. VII/72, dated 21.10.1972, the State Government hereby fixes the following prices of land payable by the intermediaries in the Project Areas of Rajasthan Canal, namely:-

S.No.	Class of Soil	Prices per Bigha	Per murabba of 25 bighas.
1.	Nali	1,600/-	40,000/-
2.	Light Loam	1,350/-	33,750/-
3.	Sandy Loam	1,000/-	25,000/-
4.	Uncommand land	300/-	7,500/-

The prices are payable in one instalment failing which the land shall be resumed to Government.[Notification No. F. 4(8) Revenue/Col/76, dated 13.3.1976-Published in Rajasthan Gazette Extraordinary Ordinance Part 4-C(I), dated 13.3.1976, page 741.] = 1976 RSCS/P. 341/H. 230G.S.R. 144. - In pursuance of Rule 15 of the Rajasthan Zamindari and Biswedari Abolition Rules, 1959 the State Government hereby refixes the price of land payable by the intermediaries in the colony areas of Rajasthan Canal as under:-

S.No.	Class of Soil	Prices per Bigha	Per murabba of 25 bighas.
1.	Nali	1,400.00	35,000.00
2.	Light Loam	1,181.25	29,531.25
3.	Sandy Loam	875.00	21.875.00
4.	Uncommand land	262.50	6,562.50

Name, parentage and address of tenant withclass of tenancy viz. Khatedar or Ghair Khatedar

Particulars of holdings

Istalments of rents with date of instalment

How was rent fixed and whether part (1) ofClause 3 or part (2) of the same clause of the Schedule to theAct is applicable

Khasra No.

Soil Class

Total rent payable for the basic year