Section 3 in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
3. Terms and conditions of occupation of land directly under the State under sub-section (1) of section 5.
(1) Every thika tenant occupying land under a landlord on the 18th day of January, 1982 or on any subsequent date of creation of tenancies of thika tenant, shall, after that date, occupy such land directly under the State on the following terms and conditions:(a)every thika tenant shall furnish to the Controller a return in Form A, separately for each holding or tenancy, showing the particulars of occupation of such land in total, within two hundred forty days from the date of commencement of the Act. The Controller may, on a written application from such thika tenant, extend the date of furnishing such return by a period not exceeding sixty days :Provided that the Controller may, on reasonable grounds, accept any return which is filed by a thika tenant after the expiry of the aforesaid time limit :Provided further that the thika tenants who already have submitted return in Form A under the Kolkata Thika Tenancy (Acquisition and Regulation) Rules, 1982, shalt not be required to submit any further return in that respect and such returns shall be deemed to have been submitted validly under these rules ;(b)every thika tenant shall pay, as required under sub-sections (2) and (6) of section 5 of the Act, to the Controller an annual revenue or rent in the manner and at the rate mentioned in rule 19.(2)Every thika tenant, in addition to the revenue, shall pay to the Controller all cesses, taxes of municipality or other local bodies, or other impositions or service charges which are, or may hereafter be, imposed on the land with or without structures including easements, if any, or other existing or intended creation on such land being used by thika tenant.
