Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 30 in The Goa Command Area Development Act, 1997

30. Special powers of Command Area Development Board in dealing with the cases of lands falling under command area but left fallow.

(1)No sooner the particular patch of land in the Command Area is provided with "irrigation" facility or found technically feasible for "irrigation", it shall be obligation of the concerned landholder to cultivate the said land and he is liable to pay charges at the prevailing water rate, whether or not the water is used by him for "irrigation" of land.
(2)Except in case where land is in litigation in a court of law, if the land-holder fails to cultivate the above said fallow but cultivable land for a period of two consecutive years, the Command Area Development Board shall have power to levy and recover the water charges of the regulated crop for the given location as per the notification under section 28(1) of this Act and in addition to this, the Command Area Development Board shall also have power to impose fine which shall be revisable every five years, on the land-holder as per the Table here-below and to recover the same as arrears of land revenue:Provided that if the land-holder fails to cultivate, such land for further period of two consecutive years the fine shall be twice the amounts indicated in the table.Table
Sr. No. Category of land Fine in Rupees to be imposed per "irrigation"season per hectare
(1) (2) (3)
(1)   Garden Crop   Rs. 4200/-
(2)   Rice/Cereal land    
    (a) Kher   Rs. 1500/-
    (b) Khajan (Reclaimed)   Rs. 750/-
    (c) Morod   Rs. 1000/-
(3)   Sugarcane   Rs. 3500/-
(4)   Vegetables   Rs. 1500/-
(5)   Pulses/Oil Seeds   Rs. 3750/-
(3)If the land-holder fails to cultivate the land referred to in sub-section (2) for a period of 5 consecutive years, the Command Area Development Board may take over the management of such land on such terms and conditions as may be prescribed.Chapter - XI