Section 3 in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
3.
(1)The period within which the return shall be submitted by a person under Section 5 of of the Act shall be three months from the date these rules tame into force :Provided that the State Government may, for reasons to be stated in writing, by order extend the period for a further term not exceeding three months :Provided further that when the ceiling limit under Section 4 of the Act has been re-fixed by any amendment of the Act, the period within which the return shall be submitted by a person under Section 5 of the Act shall be three months from the date of enactment of such amending Act.(2)The return under Section 4 (1) shall be in the Form A and shall be submitted in duplicate. It shall show-.(a)the name and address of the person ;(b)the plot No., area, location, land revenue, patta No. or touzi No. and the nature of the patta (i.e., whether annual, periodic, lakhiraj, nisf-khiraj etc.) of all the lands held as owner by the person or any member of his family ;(c)the plot No., area, location and patta No. or touzi No. of all the lands held as tenant by the person or any member of the family, under any other person and the name and address of the latter, and the nature of the tenancy (whether occupancy or otherwise );(d)that plot No., location and area of the orchard, if any, included in any of the lands mentioned in (b) and (c) above ;(e)any other particulars not inconsistent with the above as asked for by the Collector:Provided that where the person or a member of his family holds any lands jointly with another person who is not a member of his family, then the share held by him or the member of his family shall be shown distinctly in the return.In the case of Co-operative Farming Society, the above information shall be furnished for every individual member and for all his lands whether held within or outside such society.(4)The person shall also state in the return-(a)the plot No. location and area (not exceeding the limit fixed under Section 4) of the land which he selects for retention with him ;(b)the plot No., location and area of the land which is in excess of the limit fixed under Section 4 ; and(c)the description of any building, structure or crop that may exist in any part of the excess land mentioned at (b) above and the plot No. and location of such land.(5)The return under Section 4 (2) of the Act shall be in Form A-l and shall be submitted in duplicate. It shall show-(a)the name and address of the person ;(b)the name and location of the tea estates (gardens) inside the State ;(c)grant No., patta No. or other lease No. covering the total area of each tea estate (garden) and the land revenue assessed and payable against each;(d)area under actual cultivation of tea as on the date of the commencement of the Act namely, 24th March, 1971;(e)area used for ancillary purposes specified in the Act as on the date of the commencement of the Act namely, 24th March, 1971 ;(f)any other particulars not inconsistent with the above as may be asked for by the Collector.It shall be submitted to the Collector of the sub-division in which the person is ordinarily resident, and in other cases to such Collectors, as the State Government may, by notification, order.The return shall be accompanied by a cadastral map prepared by an approved surveyor showing the details of the area used for actual cultivation of tea and specified ancillary purposes as on date of the commencement of the Act namely, 24th March, 1971.
