Section 22 in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
22. Distribution of Bonds.
(1)The Collector of the district in which the head quarters of the Jagir are situated, shall issue a notification in Form No. 16 directing the Jagirdars to take delivery of bonds and/ or receive payment in each on a specified date, and paste the notification on the Notice Board of his office. If such Jagirdar/Jagirdars fail to turn up in compliance with the notification on the date specified in the notification, he shall issue a notice in Form No. 16-A. On the date so fixed, the Collector shall deliver the bonds and or make payment in cash through voucher in Form No. 20 to the Jagirdar/Jagirdars or his/ their duly authorised agent/agents and take signatures in token of receipt in the voucher and/ or on Form No. 21, as the case may be. The receipt in Form No. 21 shall be filed along with the claim of the Jagirdar.[(1-A) If the Jagirdar to whom compensation is payable under the Act and in whose name the bonds were indented dies before the full payment of such compensation, and the distribution of such bonds to him. The Collector may order the disbursement of the bonds to be made to the person or persons found by the Collector upon enquiry as required by section 38 of the Act and rule 42-A of the Rajasthan Land and Reforms and Resumption of Jagirs Rules, 1954 to be entitled to receive the compensation, and the Collector shall make the following endorsement on bonds:-Please pay to Shri/Sarvashri .............. being the heir/ heirs of the deceased Jagirdar Shri ............. according to his personal law.Signature of the CollectorDate ............ District .........](2)When final order determining the compensation is issued under section 32 (2) of the Act on a date subsequent to the issue of the notification mentioned under sub-rule (1), notice in duplicate in Form No. 16-A shall be issued by the Collector, one copy of which shall be handed over to the Jagirdar and the other copy duly signed by him, shall be kept for record.(3)If the notice or notification has been duly made and the Jagirdar does not appear either in person or through a duly authorised agent to receive the bonds until [one month has] [Substituted by Notification No. F.2 (3) Revenue/Gr-VII/77, dated 14-9-77, Published in Rajasthan part IV-C (I) Gazette date 13-10-77] elapsed from the date for which the notice or notification was made, the bonds shall be returned to the [Public Debt Office, Jaipur] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] by the Treasury Officer along with schedule in Form No. 19 on the receipt of advice from the Collector or any officer appointed to function on his behalf under sub-rule (4).(4)In case the Collector ceases to function as the distributing authority for the bonds before the expiry of the said period, the undelivered bonds shall be transferred to the custody of the officer authorised by the Government on his behalf. The latter shall then perform all the duties laid down herein for the Collector.(5)[ In case any bond remains unclaimed for] [Substituted by Notification No. F.1 (23) Revenue/A/Jagir/66, dated 29-6-73, Published in Rajasthan part IV-C (I) Gazette date 07-2-74] [one month] [Substituted by Notification No. F.2 (3) Revenue/Gr-VII/77, dated 14-9-77, Published in Rajasthan part IV-C (I) Gazette date 13-10-77] from the date fixed for delivery, the schedule in Form No. 19 shall be prepared in triplicate by the Treasury Officer and copies alongwith the unclaimed bonds shall be transmitted to the Public Debt Office, Jaipur, which shall, after verification, return one copy duly acknowledged to the Treasury Officer and send one copy to the Collector of the [district] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62],(6)Where bonds are returned to the [Public Debt Office, Jaipur,] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] under sub-rule (3) an entry in respect of the same shall be made by the Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] or the Collector of the district as the case may be, in the Register in Form No. 13 in the remarks column on the basis of this acknowledgement from the [Public Debt Office, Jaipur,] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] in Form No. 19 and the serial number of the bonds shall be entered in the Register in Form No. 17-A and entries made also in columns 19 and 20 of the said Register. On receipt of acknowledgement from the [Public Debt Office, Jaipur] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62], entries shall also be made in columns 21 to 23 of the Register in Form No. 17-A. Similar entries Form No. 13 will be made by the Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] the Collector of the district, on receipt of the acknowledgement from the [Public Debt Office, Jaipur] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62].
