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State of Rajasthan - Section

Section 23 in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967

23. Scales of price to be charged for different classes of land and the mode of payment.

(1)Following shall be scales of price which may be charged for Government lands allotted under these rules [for which various soil classes have been sanctioned by the [Collector as defined in the Act] [Inserted with retrospective effect from 18-12-67, vide Rajasthan Government Gazette, Extraordinary, Part 4-C, dated 9-8-68, pages 406-406(3).] ]
Sl. No. Class of soil Price per Bighas Price per Murabba of 25 bighas
1. Nali Rs. 800.00 Rs. 20,000.00
2. Light Loam Rs. 675.00 Rs. 16,875.00
3. Sandy Loam Rs. 500.00 Rs. 12,500.00
4. Uncommand Lands Rs. 150.00 Rs. 3,750.00
(2)No betterment fee shall be charged on Government lands allotted at above prices.
(3)In case land allotted as uncommand becomes command at any subsequent time, the price payable will be [the market price prevalent at the time] [Substituted vide Rajasthan Government Gazette 4-C, Extraordinary, dated 9-8-1968, page 407, w.e.f. [10-8-1968].] for command land and the allottee shall be liable to pay the deficiency in price occasioned thereby and in case any land sold as command is declared as uncommand by the Irrigation Department before its price is fully paid up the amount paid towards the payment of the price thereof as command land, will be adjusted towards the price and instalments payable for it as uncommand land and any amount paid in excess thereof will be refunded to the allottee.
(4)Allottee other than Scheduled Castes and Scheduled Tribes shall pay 12 ½% of the price and those belonging to the Scheduled Castes/Tribes shall pay 5% of the price at the time of allotment and the residuary amount shall be paid in ten equal instalments as indicated below in respect of each square of. 25 bighas commencing from the year in which water is released for the irrigation of the allotted land:-
  Nali Light Loam Sandy Loam Uncommand
Allottee of castes other than scheduled Castesand Tribes Allottee of Scheduled Castes and Tribes Allottee of castes other than scheduled Castesand Tribes Allottee of Scheduled Castes and Tribes Allottee of castes other than scheduled Castesand Tribes Allottee of Scheduled Castes and Tribes Allottee of castes other than scheduled Castesand Tribes Allottee of Scheduled Castes and Tribes
  1 2 3 4 5 6 7 8
At the time of allotment of land 2500 1000 2190 844 1562.50 625.00 718.75 187.50
1st Year 1750 1900 1476 1603 1093.75 1187.50 303.10 356.25
2nd Year 1750 1900 1476 1603 1093.75 1187.50 303.10 356.25
3rd Year 1750 1900 1476 1603 1093.75 1187.50 303.10 356.25
4th Year 1750 1900 1476 1603 1093.75 1187.50 303.10 356.25
5th Year 1750 1900 1476 1603 1093.75 1187.50 303.10 356.25
6th Year 1750 1900 1476 1603 1093.75 1187.50 303.10 356.25
7th Year 1750 1900 1476 1603 1093.75 1187.50 303.10 356.25
8th Year 1750 1900 1476 1603 1093.75 1187.50 303.10 356.25
9th Year 1750 1900 1476 1603 1093.75 1187.50 303.10 356.25
10th Year 1750 1900 1476 1603 1093.75 1187.50 303.10 356.25
Total 20000 20000 16875 16875 12500.00 12500.00 3750.00 3750.00
(5)All annual instalments shall be liable to be paid by the allottee at the nearest sub-treasury on or before 15th July and an interest @ 9% shall be charged on the amount of instalments falling into arrears on that date.
(6)After allotment of land to each individual allottee the Deputy Colonisation Commissioner, shall prepare for each allottee a demand statement of the instalments to be realised from him and shall send it to the Collector and then it shall be the duty of the Collector to realise from the allottee the instalments as and when they fall due and to maintain ledger and accounts registers connected therewith. The amounts realised as well as the instalments falling in arrear with regard to each allottee shall be reported by the Collector after each year to the Colonisation Commissioner and the Deputy Colonisation Commissioner, if any.Sale