Section 28 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
28. Enquiry by Sub-Divisional Officer.
- On receipt of an application in Form Ceiling XI, the Sub-Divisional Officer shall,(a)verify the particulars given therein by a reference to the record of the Tehsil, in particular the dates of submission of declaration under Rule 9 and of return under Rule 10, date of Registration of grove, and particulars of cultivation;(b)in the case of an application for exemption under clause (a) or clause (e) of sub-section (1) of Section 30J, see whether the area of the grove or farm is really contiguous and compact or the distance between one grove and another, or one part of the farm and another as stated in the application, is correct, and whether the grove was acquired after 1-5-1959 and was duly registered under Rule 2A of the Rajasthan Tenancy (Board of Revenue) Rules, 1955;(c)in the case of an application for exemption under clause (b) of the said sub-section of the said section, check the particulars given with the relevant record of the Tehsil and ascertain that the sugar-cane farm has been actually used for the growing of sugar-cane for the sugar factory, or whether the sugar-cane has not been grown continuously for five years immediately preceding the appointed date; and enquire about the production of sugar from the Director of Industries and Commerce;(d)in the case of an application for exemption under clause (c) of the said sub-section of the said section make enquiries about the farm from the Registrar of Co-operative Societies and ascertain whether it is functioning properly, and also verify the figures of the production given in the application; and(e)in the case of an application for exemption under clause (c) or clause (e) of the said sub-section of the said section, check the particulars given in the annexure to the application and make such further enquiries as may be necessary.
