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State of Maharashtra - Section

Section 14 in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970

14. Assessment of agricultural lands under Section 68.

- The assessment of the amount to be paid as land revenue under Section 68 on all agricultural lands which are not wholly exempt from payment or land revenue and on which the assessment has not been fixed under the provisions of Chapter VI of the Code, shall be fixed in terms of cash in accordance with the provisions of sub-rules (2) to (5).
(2)Subject to the provisions of any law for the time being in force and the provisions of sub-rule (3) of this rule, the Collector shall,-
(a)in the case of unassessed land in the village settled under Chapter VI of the Code, applicable to the lands in such village; the assessment on each individual holding payable by the holder thereof shall then be fixed as provided in clause (e);
(b)in case of unsettled villages, arrange to form groups of villages homogeneous as far as possible in respect of -
(i)physical configuration,
(ii)climate and rainfall,
(iii)prices, and
(iv)yield of principal crops.
(c)classify the lands into four classes, namely dry crop, the rice, garden and warkas.
(d)fix the standard rate of assessment per hectare for each class of land in each such group, having regard to the standard rate in force in the settled village or villages in the neighbourhood which in all material particulars most resembles such unsettled village or villages.
Explanation. - For the purpose of clauses (a) and (d), in the case of a settled village in the districts of Nagpur, Chanda, Wardha, Bhandara and Melghat Taluka in Amravati district, the standard rate in force shall be the rate, worked out for land possessing the soil units mentioned in column 3 of the Schedule in Rule 7, on the basis of the rate of assessment per hectare in force.
(e)
(i)Where the survey and classification of each individual holding has already been made under Chapter V of the Code, fix for each individual holding the assessment payable by the holder thereof on the basis of the survey and classification so done at the standard rate fixed under clause (a) or (d);
(ii)Where the survey and classification of each individual holding has not been made under Chapter V of the Code, classify each class of -
(1)dry crop,
(2)rice,
(3)garden, and
(4)Warkas land into three sub-classes, namely;
(a)good
(b)medium, and
(c)inferior;
for taking into consideration the yield of the principal crops and then fix to each individual holding the assessment payable by the holder hereof by applying the standard rate appropriate to the group and class of lands determined under clauses (a) and (d), as the case may be, to good lands, ⅔rds of the said rate to medium lands and ⅓rd of the said rate to inferior lands on the basis of the area of such holding as entered in the land revenue records, such area being converted into hectares where it is recorded in terms of other measures.
(3)In fixing the rate or amount of assessment under clauses (d) and (e) of sub-rule (2), the Collector shall have due regard to the rate or amount of assessment payable in respect of land, or as the case may be, of the holding, at the time he fixes the assessment in respect thereof.
(4)The assessment fixed under clause (e) of sub-rule (2) shall remain in force for the current revenue year and thereafter shall continue in force, until it is revised by the Collector in accordance with sub-rule (5) or till the lands to which this rule applies are settled under Chapter VI of the Code, whichever is earlier.
(5)In revising the rate or amount of assessment, fixed under the foregoing sub-rules, the Collector shall have regard to the following factors, namely :-
(i)the rate of assessment prevalent in the area to which the group can be compared on the basis of homogeneity of soil and crop pattern;
(ii)the fact that survey and classification of each individual holding has been made under Chapter V of the Code.
Form 1[Rule 5 (ii)]Rainfall recorded at ............................. District ............................. for the years.
Year Early rain (1st January to 10th April) Anti-monsoon (11th April to 4th June) Monsoon Kharif (5th June to 14th August)
Fallmm. Rainy daysNo. Fallmm. Rainy daysNo. Fallmm. Rainy daysNo.
(1) (2) (3) (4) (5) (6) (7)
Average :-            
Monsoon Rabbi (15th August to 21st October) Late rain (22nd October to 31st December) Fallmm. Total Rainy daysNo. Remarks
Fallmm. Rainy daysNo. Fallmm. Rainy daysNo.
(8) (9) (10) (11) (12) (13) (14)
Average :-            
N.B. the statistics should be collected for the last 30 years.Form 2[Rule 6 (iii)]Price prevalent in the ............................. Taluka ............................. District ............................. from ............................. to ............................... Name of Zone ................................ Name of group ............................... Taluka ............................. District
Year Name of the Marketing Centre Retail price Rupees per Kg. (For principal cropsgrown in the Taluka) Wholesale prices Rupees per quintal
1 2 3 4 5 6 7 8 9 10 11 12
 
N.B. Figures for the last 3-10 years should be given.Form 3[Rule 5(iii)]Average of prices of principal crops in Marketing CentresName of Zone ..............................
Name of the Marketing Centre Year Average price for each principal crop perquintal
Jowar Bajri Cotton Rice Tur
(1) (2) (3) (4) (5) (6) (7)
    Rs. P. Rs. P. Rs. P. Rs. P. Rs. P.
Notes. - (1) This Form should be prepared for all Market Centres in the Zone, for the required crops.
(2)The price for each year should be the average of price during the months specified by the Settlement Commissioner.
(3)The statement showing how the average of price for each year have been worked out should be preserved by the Settlement Officer.Form 4[Rule 5(iii)]Average of prices of principal crops in selected villagesZone ................................Group ..............................
Name of selected village Name of Marketing Centre Wholesale price at the Marketing Centre
Bajri Jowar Cotton
1 2 3 (a) 3 (b) 3 (c)
Average price :   Rs. P. Rs. P. Rs. P.
Deductions Price at the village
Cartage Octroi Other deduction Bajri Jowar Cotton
4 (a) 4 (b) 4 (c) 5 (a) 5 (b) 5 (c)
Rs. P.Average Price :- Rs. P. Rs. P. Rs. P. Rs. P. Rs. P.
Notes. - (1) The marketing centre for each selected village should be ascertained by the Settlement Officer and column 3 should be filled in for this Centre as worked out in Form 3.
(2)The deductions under column 4 (a), 4 (b) and 4 (c) should be ascertained by Settlement Officer after careful enquiry.
(3)The figures in column 5(a), 5 (b) and 5 (c) will be added and simple average drawn up.
(4)This form will be prepared for each group separately.Form 5[Rule 5 (iv)]Statement showing the actual yield of each principal cropZone .................................. Group .................................. District .................................. Crop-Bajri Mixture (Bajri, Tur, Kulthe)
Name of the selected Village Year of experiment Nature of season Agency Survey No.
(1) (2) (3) (4) (5)
         
Class of land Classification value Area to which the yield relates
Warkas Dry Rice Garden Good Medium Inferior
6 (a) 6 (b) 6 (b) 6 (c) (7) 8 (a) 8 (b) 8 (c)
               
Actual Yield in Kgs.
Good Area Medium Area Inferior Area
Bajri Tur Kulthe Bajri Tur Kulthe Bajri Tur Kulthe
9(a) 9(b) 9(c) 10(a) 10(b) 10(c) 11(a) 11(b) 11(c)
                 
Notes. - (1) The above information is to be tabulated for all selected villages in the group arranged alphabetically.
(2)The information is to be collected from the Collector, Agricultural Department and local inquiry including the experiments performed by the Settlement Officer himself. The local inquiry figures should be of specify yields obtained in specific fields and deemed reliable by the Settlement Officer.
(3)The totals are drawn up for each villages, after each year, of columns 8 (a) to 11 (c).
(4)The information in column 7 will be obtained from land records and will be blank for unclassified lands.
(5)For purposes of columns 8,9,10 and 11 land bearing classification value of 11 annas and more shall be taken as good, from six annas and below eleven annas medium and below six annas as inferior. When the lands are not classified, the sub-class shall be determined by local inquiries.
(6)The figures of actual yields when obtained from crop cutting experiments should be yield after the crops are allowed to dry or after applying the reduction as per driage factor, obtained from the Agricultural Department.
(7)Similar forms shall be prepared for each of the main crops in each class of land, in each group.
(8)In case of mixture crop, mixture crop as such should be taken as a single crop and for each area in columns 8 (a), 8 (b) and 8 (c) the yields for each of the constituted crops in the field should be ascertained and noted in the appropriate columns 9 (a) to 11 (c). If the crop is a single crop the columns 9 (c), 10 (c) will be blank.
(9)When in case of mixture crops the crops experiments results for the principal cereal are available, the corresponding yields for the other constituent crops should be filled in by local enquiry.Form 6[Rule 5 (i)]Statement showing the average yield per hectare of the GroupsZone .................................Group .................................
Name of the selected period Year comprising the period Average area to which yield relates for theperiod in column (2) Average yield for the period in column (2) inrespect of the area in column (3)
Bajri Mixture Jowar Mixture Cotton Mixture
Good Medium Inferior Good Medium Inferior Good Medium Inferior Good Medium Inferior
1 2 3 (a) 3 (b) 3 (c) 4 (a) 4 (b) 4 (c) 5 (a) 5 (b) 5 (c) 6 (a) 6 (b) 6 (c)
191919 -19-19-19                        
Average yield per hectare per village incolumn (1)
Bajri Misture Jowar Mixture Cotton Mixture etc.
Good Medium Inferior Good Medium Inferior Good Medium inferior
7(a) 7(b) 7(c) 8(a) 8(b) 8(c) 9(a) 9(b) 9(c)
                 
Average yield per hectare of the group
Bajri Misture Jowar Mixture Cotton Mixture etc.
Good Medium Inferior Good Medium Inferior Good Medium Inferior
10(a) 10(b) 10(c) 11(a) 11(b) 11(c) 12(a) 12(b) 12(c)
                 
Notes - (1) Yield in column 7a = 4a + 3a; similarly column 7b = 4b/3b; 7 = 4c/3c and so on.
(2) Yield in column 10a = Total of 7a in respect of all selected villagesNo. of selected villages
10b = Total of 7a in respect of all selected villagesNo. of selected villages
Form 7[Rule 5 viii]Details of population according to occupationZone ..................................
Agricultural population Having interest in land Labourers Total N.A. Population (other than agricultural)
Tenants and sub-sharers Other Land-holders
(1) (2) (3) (4) (5)
         
N.B. The figures at the last Settlement should first be given. Below them the latest figures available should be mentioned.Form 8[Rule 5 (ix)]Agricultural stock of the .................................... Villages in the ................................... taluka of the .................................. district during the year 19...................................
Cattle
Number of villages For plough For breeding For other purposes Milch Cattle Young stock
Oxen He-Buffaloes Bulls He-Buffaloes Oxen He-Buffaloes Cows She-Buffaloes Calve Buffalo Calves
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11)
                     
Total Plough Carts Other Implements Cropped land per pair of plough cattle Hectares
Hores and Ponies Sheep Goats Small Large(i.e., of over 2 cattle) For Passengers For produce and goods
(12) (13) (14) (15) (16) (17) (18) (19) (20) (21)
                   
N.B. - Figures at the time of the last settlement should first be given. Below them the latest figures available should be mentioned.Form 9[Rule 5 (x)]Zone ...................................Details of cultivation and crops of the ............................ Taluka of the ............................. District for the year ...........................
Ground and number of villages in each group Cultivated and uncultivated area Cultivable waste un-occupied
Gross area sown Deduct twice cropped area Deduct unassessed land sown Net assessed cropped area Add follow land Total area occupied for cultivation Assessed Un-assessed
(1) (2) (3) (4) (5) (6) (7) (8) (9)
Year of settlement1947-481957-581967-68                
Cultivated and uncultivated area Not availablefor cultivation Gross area Details of column (2) Cereals and Pulses
Forest Other including un-cultivable Rice Wheat Barely Jowar Bajri Ragi Maize
(10) (11) (12) (13) (14) (15) (16) (17) (18) (19)
                   
Details of column (2) Cereals and Pulses - Contd.
Gram Mug Udid Math Val Chawali Kulthi Watana Masur Other cereals and pulses Total
(20) (21) (22) (23) (24) (25) (26) (27) (28) (29) (30)
                     
Condiments and spices
Cardamom Chillies Ginger Turmeric Fennel Coriander Cummin Garlic Others
(31) (32) (33) (34) (35) (36) (37) (38) (39)
                 
        Oil - seeds
Starches Arrowroot Sugar Cane Palm trees Linseed Til Rape and mustard Groundnut Coconut Sunflower
(40) (41) (42) (43) (44) (45) (46) (47) (48)
                 
Oil - Seeds- contd. Fibres Dyes
Niger Seeds Others Total Cotton Bombay hemp Hemp Others Indigo Others
(49) (50) (51) (52) (53) (54) (55) (56) (57)
                 
Drugs and Narcotics
Coffee Tea Tobacco Indian Hemp (Ganja) Betal leaves Betal-nut Ajwain Total Fodder
(58) (59) (60) (61) (62) (63) (64) (65) (66)
                 
Fruits and Vegetables including Root Crops Miscellaneous Grass and Babuls Pickly pear and weeds Fallow details (as required) Total Remarks
Gavar Others Food Non-food Short rain Self Efforescence True Rotation fallow
(67) (68) (69) (70) (71) (72) (73) (74) (75) (76)
                   
Form 10[Rule 5 (x)]Zone ...................................Details of occupied, cultivated, fallow, etc., lands in the villages of the ............................ taluka, District .............................. year by year from ............................ to .............................
Year Total Occupied area of which Government waste Forest Other Grossmea Remarks
Cultivated Fallow
(1) (2) (3) (4) (5) (6) (7) (8) (9)
                 
N.B. Figures for the last 30 years should be givenForm 11[Rule 5 (xi)]Statement showing agricultural wages prevalent in
Taluka District From to  
Year   Agricultural wages  
         
N.B. - Figures to the last 30 years should be given.Form 12(Rule 8)Effect of Revision Settlement proposals on Government occupied land in the taluka of ............................ in the district of ............................
Serial No. Name of village No. of group By former settlement
Standard rates Dry crop Rice
Dry crop Rice Garden Warkas Area Assessment Average Area Assessment Average
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11) (12) (13)
                         
By former settlement - (contd). By Revision Settlement
Garden Warkas Total Standard rates Dry Crop
Area Assessment Average Area Assessment Average Area Assessment Average Dry crop Rice Garden Warkas Area Assessment Average
(14) (15) (16) (17) (18) (19) (20) (21) (22) (23) (24) (25) (26) (27) (28) (29)
                               
Rice Garden Warkas Total Percentage increase or decrease Name of village Serial No.
Area Assessment Average Area Assessment Average Area Assessment Average Area Assessment Average
(30) (31) (32) (33) (34) (35) (36) (37) (38) (39) (40) (41) (42) (43) (44)
                             
Form 13(Rule 9)Notice under Section 97 (2) of the Maharashtra Land Revenue Code, 1966.Notice about the standard rates proposed by the Settlement OfficerIt is hereby made known to the people of the undermentioned villages of taluka ............................ district .............................. that the revision .............................. of the assessment of the lands of the said villages used for agriculture is about to be effected and that it is proposed to divide the said villages into the following groups the existing and proposed standard rate in each group being as shown against it in the following list.
Names of the villages on the group Standard rates according to existing settlementper hectare Standard rates proposed by revision settlementper hectare
Dry crop Rice Garden Dry crop Rice Garden Warkas
1 2 3 4 5 6 7 8
  Rs. P. Rs. P. Rs. P. Rs. P. Rs. P. Rs. P. Rs. P.
Group I  
Group II
Group III
[These included Inam villages which though not under revision, have Government unalienated lands which are included in the revision settlement.] [Amended by UNF. 1867-R, 20.9.1971; M.G.G., part IV-B, 28.10.1971, page 1671.]
The result so far as the village of .............................. is concerned is that the assessment in village is| raisedlowered| by paise in the rupee.
A copy of the Settlement Officer's report together with its appendices is also posted along with this notice in the [village Chavdi/ village Panchayat village/ other prominent place in the village] [Amended by UNF. 1867-R, 20.91971; M.G.G., part IV-B, 28.10.1971, page 1671.] and at the taluka office and is open to the inspection of any person interested.Any person may submit to the Collector, objections in writing to the proposals contained in the settlement report within three months from the date of this notice.Any person feeling aggrieved by the Report may within a period of two months from the date of this notice apply to the State Government to refer the report to the Maharashtra Revenue Tribunal after depositing a sum of Rs. 200 in a Government Treasury on account of cost.[Given under my hand and seal of this office.] [Amended by UNF. 1867-R, 20.9.1971; M.G.G., part IV-B, 28.10.1971, page 1671.][Seal] [Amended by UNF. 1867-R, 20.9.1971; M.G.G., part IV-B, 28.10.1971, page 1671.]DatedCollector.Form 14(Rule 12)Notice under Section 102 of the Maharashtra Land Revenue Code, 1966.
Whereas the Government of Maharashtra has been pleased to sanction under sub-section (1) of Section 100 of the Maharashtra Land Revenue Code, 1966, the| raisedlowered| settlement of assessment
of such lands are now actually used for the purposes of agriculture alone and of unoccupied cultivable lands (but excepting land classed as pot kharab) in the| villagebelow mentioned village| of the taluka
notice is hereby given under Section 102 of the said Code that the said assessments calculated according to the standard rates as noted below .............................. [in] [To be substituted for the word 'below', in original settlements and if the classification basis is altered at the time of revised settlement.] ............................... the accompanying ............................... shall be levied from .............................. and remain in force for Akarband a term of thirty years and shall continue to remain in force until the commencement of the term of fresh settlement.
Class of Land Standard rate [Approximate increase or decrease in the rupeeof existing assessment] [Omitted in the case of original settlement or when the classification basis is altered at the time of revised settlement.]
1 2 3
  Rs. P Rs. P.
Dry Crop    
Rice    
Garden warkas