Section 14 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
14. Allotment of small patch.
(1)Notwithstanding anything to the contrary contained in these rules, small patch of Government land may be allotted, to a tenure tenant whose tenure land adjoins such patch, subject to the ceiling area at [half of the index price or [the] [[Substituted by Notification No. F. 4(16) Col./99, dated 26.11.2004-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.4.2005, page 7(1), w.e.f. 26.11.2004 = 2005 RSCS/Part II/page 325/H. 269, for the following expression:'half of the index price or double of the reserve price whichever is higher']] reserve price whichever is higher]:[Provided that if the tenant of the adjoining land fails to apply for the allotment of small patch, the Allotting Authority shall make arrangement for making allotment of such small patch to the tenure tenant of the same chak or of the adjoining chak.] [Added by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46.](2)[ In case more than one tenants apply for the allotment of the same small patch, allotment shall be made to the tenant of same murabba.] [[Substituted by Notification No. F. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4). = 1996 RSCS/Part II/page 117/H. 102 for the following:-'(2) In case more than one tenants apply for allotment of same small patch, allotment shall be made by auction and it shall be allotted to the highest bidder'Note.-The above substituted sub-rule (2) was earlier substituted by No. Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46, for The following:-'(2) In case there are more than one such tenant applying for allotment of the same small patch, allotment shall be made by drawl of lots amongst them.']](3)[ The price of small patch shall be payable by the allottee in [four annual instalments] [[Substituted by Notification No. F. 4(16) Col./99, dated 26.11.2004-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.4.2005, page 7(1), w.e.f. 26.11.2004 = 2005 RSCS/Part II/page 325/H. 269 for the following expression:'(3) The price of such small patch shall be payable by the allottee in Four annual instalments, the first instalment being payable within a fortnight of The order of allotment. The due date in respect of the second and subsequent instalments shall be the date of the year corresponding lo the date on which the allotment was made. Interest at the rate of 18 per cent per annum shall be charged in default of payment of an instalment on the due date']], the first instalment being payable within a fortnight of the order of allotment in the current financial year of the allotment. The due date in respect of the [second and subsequent instalments] [Substituted by Notification No. F. 4(16) Col./1999, dated 26.5.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 5.6.2007, page 29(2) = 2007 RSCS/Part II/page 570/H. 491, for the following expression: 'second instalment'] shall be the date of the year of corresponding to the date on which the date of allotment was done in the next financial year. Interest at the rate of 12% per annum shall be charged from the defaulter of payment of an instalment on the due date.]:Provided that if such small patch is allotted to a landless person to raise his holding to 25 bighas, the price and mode of payment shall be as prescribed in Rule 17.[Provided further that in case a tenure tenant to whom a small patch of Government land has been allotted under this rule and who is prepared to pay the price of such small patch of land in lump sum and within [663] [Inserted by Notification No. F. 4(19) Revenue/Col./83, dated 13.10.1983 - Rajasthan Government Gazette, Part IV-C, dated 08.12.1983, page 677.] days of the date of publication of the Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) (Amendment) Rules, 1983 in the Official Gazette, the price payable by him shall be such as is provided for in sub-rule (1) of Rule 17 and is applicable to the soil class of such small patch under the said sub-rule of the said rule.][Provided also that if an allottee pays total price of the land allotted to him in lump sum before the date on which the first instalment becomes due, the allottee shall be allowed a rebate of 10% of the price of allotted land.] [Substituted by Notification No. F. 4(16) Col./99, dated 29.2.2008-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 11.3.2008, page 180(1). = 2008 RSCS/Part II/page 605/H. 321.][Provided also that if an allottee deposits, all or some of his remaining instalments at least 12 months before the date on which they fall due, then rebate at the rate of 4% per year shall be admissible on each such instalment paid in advance.] [Substituted by Notification No. F. 4(2) Col./2005, dated 12.6.2008-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 19.6.2008, page 79. = 2009 RSCS/Part II/page 700/H. 392.]
