(1)Abadi sites other than those referred to in rule 61 and vested in a Gram Panchayat may be allotted for construction of buildings for residential or charitable purpose or for purposes for cottage industry in the following order of preference:(a)a landless agricultural laborers or a village artisan residing in the village;(b)a bhumidhar or asami residing in the village and holding land less than 1.26 hectares (3.125 acres);(c)any other person residing in the village.(2)Every allottee under this rule shall be required to deposit an amount equal to five percent of the amount calculated at the circle rate fixed by the Collector from time to time and shall be credited to the Gaon Fund:Provided that no premium shall be charged in respect of site allotted for charitable purpose.(3)The allottee to whom the site has been allotted under the provisions of Zamindari Abolition and Land Reforms Act, 1950 or the rules framed thereunder or under this Code or the rules framed thereunder for the purpose of cottage industry may, if the allottee is not successful in the cottage industry for which the site had been allotted, use the site for any other industrial or commercial purpose.
