State of Bihar - Act
The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
BIHAR
India
India
The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
Rule THE-BIHAR-CONSOLIDATION-OF-HOLDINGS-AND-PREVENTION-OF-FRAGMENTATION-RULES-1958 of 1958
- Published on 20 August 1958
- Commenced on 20 August 1958
- [This is the version of this document from 20 August 1958.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short title, extent and commencement.
2. Definitions.
- In these rules unless there is anything repugnant in the subject or context-3. [ Cancellation of notification under section 4 of the Act. [Substituted by S.O. 1461 dated 26.8.1976.]
- The notification made under section 3 of the Act may, among other reasons, be cancelled in respect of the whole or any part of the area on one or more of the following grounds, namely:-4. Application for sanction of transfer or partition under section 6.
- Application for sanction under sub-section (1) of Section 6. -5. [ Appeals under sections 6(4), 10(6), 12-A(2) and 19(2). [Vide Notification No. 1424.R, T. dated 20.8.1958.]
- Manner of disposal of appeals under sub-section (1) of Section 6, sub-section (6) of Section 10, sub-section (2) of Section 12-A and sub-section (2) of Section 19. - In hearing and disposing of appeals filed under sub-section (4) of Section 6, sub-section (6) of Section 10, sub-section (2) of Section 12-A and sub-section (2) of Section 19 the procedure laid down in Order XLI of the Code of Civil Procedure for the disposal of civil appeals shall be followed as far as may be.]6. [ Procedure for cadastral surveys and preparation of record-of-right before consolidation. [Substituted by S.O. 362 dated 30.4.1971.]
- While preparing an up-to-date record-of-right before consolidation under Section 8, the provisions of Chapter X of the Bihar Tenancy Act, 1885 (Act VIII of 1885), Chapter XII of the Chotanagpur Tenancy Act, 1908 (Bengal Act VI of 1908), and the Santhal Parganas Settlement Regulation, 1872 (Regulation III of 1872) for the survey and preparation of record-of-right shall be followed subject to the following modifications:-6A. [ Register of land to contain certain particulars. [Rules 6A to 6D inserted by S.O. 1761 dated 26.8.1976.]
- The register of land shall also contain the following items, namely:-6B. Issue of parwana.
6C. Statement of principles.
6D. Publication of the Statement and Registers.
7. [ Manner of appointment of Village Advisory Committee under section 7. [Substituted by S.O. 1461 dated 26.8.1976.]
8. Manner and purpose of consultation with the Village Advisory Committee under section 40(2)(c)
- Manner in which and the purpose for which the Consolidation Officer shall consult the Village Advisory Committee. -9. Rules for preparation of draft scheme of consolidation under sections 11 and 40(2)(k) Rules for the guidance of the Village Advisory Committee, the [Assistant Consolidation Officer] [Substituted for words 'Consolidation Officer' by S.O. 1461 dated 26.8.1976.] and other persons in preparing the scheme of consolidation under sections 11 and 40(2)(k).
- The following procedure shall be followed in preparing the draft scheme of consolidation:-10. Rules regarding transfer of lease, mortgage or other encumbrance under sections 18 and 40(2)(f).
- Rules for the guidance of the Consolidation Officer in respect of the transfer of a lease, mortgage or other encumbrance under sections 18 and 40(2)(i) - A person having lease, mortgage or other encumbrance on the (former) holding of a raiyat should be allotted land of equivalent value out of the new holding of that raiyat. If the land allotted to a lessee, mortgagee or other encumbrancer is of lesser market value than those of the land previously held under lease, mortgage or other encumbrance, the Consolidation Officer shall determine the amount of compensation which the raiyat of the holding shall pay to him.11. [ Notice under Rule 6-D and Sections 11(1) and 12(1). [Substituted by S.O. 1461 dated 26.8.1976.]
- Notices to be issued under rule 6-D and Sections 11(1) and 12(1) shall be a general notice.]12. [ Form of general notices under rule 6-D and Sections 11 (1) and 12(1). [Substituted by S.O. 1461 dated 26.8.1976.]
- The Assistant Consolidation Officer shall issue a general notice under rule 6-D and Sections 11(1) and 12(1) in Form XA, VII and XII-A.]13. [ Mode of services of general notices under Section 40(2)(a). [Substituted by S.O. 1461 dated 26.8.1976.]
- A general notice prescribed under sub-rules 6 and 7 of Rule 7 and Rule 11 shall be served by affixing a copy of it in presence of not less than two persons of the village of the Gram Panchayat Ghar or any conspicuous place in the village as well as by publishing it in that village by beat of drum. Such notice under section 11(1) and Rule 7(6) shall be served at least 15 days prior to the date fixed for meeting or visit of the officers concerned as the case may be. The notice in sub-rule (7) of Rule 7 shall be served as soon as possible after appointment of the members of the Village Advisory Committee.]14. [ Form of notices under Section 12-A (1). [Substituted by S.O. 1461 dated 26.8.1976.]
- The Consolidation Officer shall issue notice under section 12-A (1) in Forms XIII and XIII-A and the Assistant Director of Consolidation in Forms XIV and XIV-A.]15. Mode of service of notice under Section 40(2)(b).
- Mode of service of notice. - (1) Unless otherwise provided in the Act or prescribed in these rules, any notice or summons required to be served under the provisions of the Act shall be served by delivering or tendering a copy thereof, duly signed and sealed, to the person on whom it is to be served or to his duly authorised agent.16. [ [Substituted by S.O. 1461 dated 26.8.1976.]
17. [ Certificate of transfer under Section 15. [Substituted by S.O. 1461 dated 26.8.1976.]
- Certificate, of transfer. Form and particulars under section 15. - Relevant extract of Register XVII (Parts I and II) shall be issued to every raiyat and under raiyat, which shall constitute the certificate of transfer under section 15.]18. Register of lands under Sections 9 and 13.
| (i) | Register of lands ofraiyats | ... | Form XVII. |
| (ii) | Register of lands of underraiyats | ... | Form XVIII. |
| (iii) | Register of land ofGairmazrua Khas maliklands | ... | Form XIX. |
| (iv) | Register of lands ofGairmazruaam lands | ... | Form XX. |
| (v) | Register of lands held by Government Departments and LocalAuthorities. | ... | Form XXI. |
| (vi) [ [Inserted by S.O. 1461 dated 26.8.1976.] | Register of Draft Consolidation Scheme | ... | Form XXI-A.] |
19.
[x x x x x] [Omitted by S.O. 1461 dated 26.8.1976.]20.
[x x x x x] [Omitted by S.O. 1461 dated 26.8.1976.]21. Assessment of rent including water rates of reconstituted holding under section 40(2)(g).
- The manner in which area and assessment of rent (including water rates if any) of each reconstituted holding shall be determined.-22. Assessment of cost of consolidation under Section 24.
- Procedure (or assessing the cost of consolidation proceedings under section 24(i). The cost of consolidation proceedings in a village shall be assessed by adding up the following items:-23. Appointment of guardians of minors or person of unsound mind under Section 40(2)(h).
- Appointment of guardians of minors whose interest may be affected by consolidation proceedings-24. Court-fees under Section 40(2)(J).
- Court-fees payable on application and memoranda of appeals. - The Court-fees payable on applications, processes and memoranda of appeals shall be as follows:-| Nature of application, process and appeals. | Amount of Court-Fee stamps payable per application, process,or memorandum of appeals. | |
| Rs. | ||
| 1. | Application under sub-section 2(1) of Section 6 | 1.50 |
| 2. | Process fees under sub-section (1) of Section 6 | 1.13 |
| 3. | Memorandum of appeal under sub-section (4) of Section 6 orSection 10 | 2.50 |
| 4. | Application filed during the preparation of therecord-of-rights other than petition of objection. | No court-fee payable |
| 5. | Petition of objection under section 103A of the Bihar TenancyAct, 1885; Section 83 of the Chotanagpur Tenancy Act, 1908 orSection 24 of the Santhal Parganas Settlement Regulation, 1872 | Rs. 1.50 for each objection petition besides process fee ofRs. 1.13 per process |
| 6. | Objections under sub-section (2) of Section 10 | No court-fee payable |
| 7. | Objections under sub-section (2) of Section 12 | Ditto |
| 8. | Objections under sub-section (3) of Section 13 | Ditto |
25. [ [Rules 25 to 28 added by S.O. 1461 dated 26.8.1976.]
The Consolidation Amin shall maintain the proceeding of the meetings of the Village Advisory Committee in Form XXXIII. He should also maintain a diary in Form XXXIV showing the details of works done by him each day. The diary in this Form shall also be maintained by the Assistant Consolidation Officer.26.
27.
The Director of Consolidation shall exercise powers of supervision superintendence over the officers and staff employed in the Consolidation Organisation of the State and may for that purpose issue such directions as may be necessary.28.
An application under section 35 of the Act shall be presented by applicant or his duly authorised agent to the Director of Consolidation within 30 days of the order against which the application is directed. Copies of judgment and order in respect of which the application is preferred shall also be filed alongwith the application.]List of FormsPrescribed in the Schedule to the Statutory Rules under the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956.| Form No. | ||
| I. | - | Form of application for transfer under section 6(1). |
| II. | - | Form of application for partition under section 6(1). |
| III. | - | Form of Notice under section 6(1). |
| IV. | - | Statutory general notice under rule 7(6). |
| V. | - | General Notice under statutory rule 7(7). |
| VI. | - | Omittedby 1976 Amendment |
| VI-A. | - | Form of Parwana under Rule 6B. |
| VII. | - | General Notice under section 11(1). |
| VIII. | - | Omitted by 1976 Amendment |
| IX. | - | Omitted by 1976 Amendment |
| X. | - | Omitted by 1976 Amendment |
| X-A. | - | General Notice under Section 10(1). |
| X-B. | - | Form of Notice under Section 10(1). |
| XI. | - | Omitted by 1976 Amendment |
| XI-A. | - | Form of Notice. |
| XII. | - | Omitted by 1976 Amendment |
| XII-A. | - | Form of General Notice under Section 12(i). |
| XIII. | - | Form of Notice under section 12A(1). |
| XIII-A. | - | Form of Notice under section 12A(1). |
| XIV. | - | Form of Notice under Section 12A(3). |
| XIV-A. | - | Form of Notice under Section 12A(3). |
| XV. | - | Omitted by 1976 Amendment |
| XVI. | - | Certificate of transfer under section 15(2) for holdings ofunderraiyat. |
| XVII. | - | Register of lands held byraiyatsunder sections 9 and13. |
| XVIII. | - | Register of lands held by under-raiyatunder sections 9and 13. |
| XIX. | - | Register ofGairmazrua Khas Malikland under sections 9and 13. |
| XX. | - | Register of village common lands under sections 9 and 13. |
| XXI. | - | Register of lands in occupation of Government Department andLocal Authorities under sections 9 and 13. |
| XXII. | - | Omitted by 1976 Amendment |
| XXII-A. | - | Form of draft consolidation scheme under Section 11. |
| XXIII. | - | Form of receipt under Rule 17. |
| XXIV. | - | Form of payment of compensation under sub-rules (5) and (7) ofRule 16. |
| XXV. | - | Register of cases instituted. |
| XXVI. | - | Statement of Principles. |
| XXVII. | - | Correction slips. |
| XXVIII. | - | Khesrafor valuation of crops for compensation. |
| XXIX. | - | Statement of award of compensation of crop. |
| XXX. | - | Certificate relating to award of compensation. |
| XXXI. | - | Statement of compensation awarded. |
| XXXII. | - | List ofraiyatsandunder-raiyatswhomcompensation is due for the land given in contribution for publicpurposes. |
| XXXIII. | - | Proceeding Book. |
| XXXIV. | - | Diary of ConsolidationAmin. |