Section 12 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
12. Compensation for standing crops.
(1)In fixing the compensation payable by the person put in possession of any land under sub-section (3) of section 23 of the Act for crops standing on the land, the Consolidation Officer shall observe the following principles,-(a)If both the parties agree between themselves with regard to the amount of compensation to be paid the compensation agreed to shall be awarded.(b)if the parties fail to come to an agreement the Consolidation Officer shall appoint a board of arbitrators of three persons one to be nominated by each of the parties and the third to be appointed by the Consolidation Officer, and the award for compensation given by the said board or majority thereof-after local inspection of the crops shall be final and binding on both the parties. In giving the award the board of arbitrators shall take into consideration the cost of the seed used and the labour put in on sowing operations and subsequent agricultural operations up to the date of the award, the cost of further labour and other incidental charges reasonably expected to be incurred on the crop up to the time the crop is ripe and is harvested and the total yield and income expected to be derived from the crop on its maturity.(2)In giving effect to an award for compensation under this, [Rule] [Inserted by Notification No. G.S.R. 73/F. 10(1) Revenue/GR. IV/76 dated 11-1-1979, published in Rajasthan Gazette Part IV-C, dated 4-9-1980.] Consolidation Officer shall fix a target date by which the land shall be vacated by person in possession of the land at the time of award and give possession of to the allottee and shall direct that in case the land is not so vacated and given possession of by the target date fixed under this rule and if new crops are sown on the land after harvesting the crops for which an award has been given the new allottee shall be entitled to get possession of the land without payment of any compensation [x x x] [Omitted by Notification No. G.S.R. 73/F. 10(1) Revenue/GR. IV/76 dated 11-1-1979, published in Rajasthan Gazette Part IV-C, dated 4-9-1980.].
