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State of Rajasthan - Act

The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

RAJASTHAN
India

The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

Rule THE-RAJASTHAN-COLONISATION-ALLOTMENT-AND-SALE-OF-GOVERNMENT-LAND-IN-THE-INDIRA-GANDHI-CANAL-COLONY-AREA-RULES-1975 of 1975

Published on 8 August 1975
Commenced on 8 August 1975
[This is the version of this document from 8 August 1975.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975Published vide Notification No. G.S.R. 33/F. 4 (10)Revenue/Col/75, dated 8-8-1975, published in Rajasthan Gazette, Part 4(C)(1), Extraordinary, dated 8-8-1975Whereas, the Supreme Court of India has declared void and struck down Condition No. 3 of the Rajasthan Colonisation (Indira Gandhi Canal Project Pre-1955 Temporary Tenants Government land Allotment) Conditions, 1971 and the definition of landless person as contained in clause (xiii) of sub-rule (1) of Rule 2 and the provisions contained in sub-rule (2) of Rule 3 of the Rajasthan Colonisation (Allotment of Government land to Post-1955 Temporary cultivation lease holders and other landless persons in the Indira Gandhi Canal Project Area), Rules, 1971 on the ground that they were discriminatory, under Article 14 of the Constitution of India and in consequence thereof allotments of land made under the said Conditions and the said Rules have been adversely affected;And whereas the Supreme Court has left it open to the State Government to frame new rules applying to both Pre-1955 and Post-1955 tenants without any discrimination between them;Now, therefore, in exercise of the powers conferred by section 7 read with section 28 of the Rajasthan Colonisation Act, 1954 (Act No. XXVII of 1954), the State Government hereby makes the following rules for allotment and sale of Government land in the Indira Gandhi Canal Colony area, namely:-

1. Short title, extent and Commencement.

(1)These rules may be called the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony area) Rules, 1975.

(2)They shall extend to the whole of Indira Gandhi Canal Colony area.

(3)They shall come into force from the date of their publication in the Official Gazette.

2. Interpretation.

(1)In these rules, unless there is anything repugnant to the subject or context:-

(i)"Act" means the Rajasthan Colonisation Act, 1954 (Rajasthan Act 27 of 1954);

(ii)"Advisory Committee" means a Committee Constituted by Rule 13;

(iii)"Agricultural Graduate" means a landless person who is a graduate or a post-graduate in agriculture or agricultural engineering [from any University in India] [Substituted by Notification dated 06.07.1976 - Rajasthan Government Gazette, dated 15.07.1976.] and who is unemployed;

[(iv-A) "Beneficiary of the Integrated Rural Development Programme" means a person who has been identified as being below the subsistence level and included in the Integrated Rural Development Programme and certified as such by the Collector or his authorised representative.] [Inserted by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982 - Rajasthan Government Gazette, Part IV-C, dated 25.11.1982, page 525.]

(v)"Bhakra Landless Person" means a landless person as defined under sub-rule (vi) of Rule 2 of the Rajasthan Colonisation (Bhakra Project Government land allotment and sale) Rules, 1955 who will be declared eligible for allotment of land under those rules but who could not be allotted land in the Bhakra Project area;

(vi)"Ceiling area" shall have the same meaning as is assigned to that expression by clause (d) of section 2 of the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973;

(vii)"Colonisation Commissioner" means an Officer appointed by the State Government as such and shall include any other Officer appointed by it to exercise the powers and perform the functions of the Colonisation Commissioner;

(viii)"Colonisation Tehsil" and "Colonisation Tehsildar" shall respectively mean the area declared as such and an officer appointed as such for that area by the State Government and shall, where Colonisation operations have been closed, respectively include the concerned revenue tehsil and the Tehsildar appointed in relation thereto under section 20 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. XV of 1956);

(ix)"Command Land" and "Un-commanded Land" shall respectively mean land shown as such by the Irrigation Department of the State Government in its latest authenticated command arid un-command statement with reference to any area of the Indira Gandhi Canal Colony;

[(ix-a) "Ex-Serviceman" shall mean a landless person, other than a commissioned officer, who has been discharged from the Armed Forces of India after rendering at least 5 years service but shall not include such person who has been discharged on disciplinary grounds.] [Notification dated 30.01.1978 - Rajasthan Government Gazette, dated 25.05.1978.]

(x)"Form" means form annexed to these rules;

[(x-a) "Index price" means the market value of the land determined, from time to time, by the District Level Committee constituted under the provisions of the Rajasthan Stamp Rules, 1955 with respect to the land of similar soil class for the area in which the land to be allotted is situated.] [Inserted by Notification No. F. 4(10) Col./95, dated 05.05.1999 - Rajasthan Government Gazette, Extraordinary, Part IV-C(I), dated 19.05.1999, page 29(10), w.e.f. 19.05.1999 = 1999 RSCS/Part II/ page 418/H. 353.][ [(x-b)] [Added by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982 - Rajasthan Government Gazette, Part IV-C, dated 25.11.1982, page 525.] "Integrated Rural Development Programme" means a programme undertaken by the State Government to identify the poorest persons subsisting below the poverty line, as well as the subsistence level, and residing in a rural area, and to provide productive assets and benefits for their economic upliftment.]

(xi)"Joint Family" means an undivided Hindu family and shall include in the case of other persons, a group or unit of the members of which are by custom or usage joint in estate or residence;

(xii)"Johar Paitan land" shall mean land recorded as such in the record of right and which has not been converted into culture-able soil class by a competent authority;

(xiii)"Landless Persons" means a person who,-

(i)is a resident of Rajasthan ; and

(ii)has been by profession a bona fide agriculturist or a bona fide agricultural labourer,

having agriculture as the primary source of his income and who either does not hold any land anywhere in India or holds land less than 25 bighas, but it does not include temporary cultivation lease holder:Provided that a person holding continuously since before the 1st day of April, 1955 only barani land in a village may surrender that land in favour of Government free of cost and on acceptance of such surrender, he will also be treated as a landless person of that village, Deleted by [xxx] [[Deleted by Notification. No. F. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4) = 1996 RSCS/Part II/page 117/H. 102, previous expression was :-'In case he is not allotted any command land within a year of such surrender, he can revoke the surrender of the land made by him.']]:[Provided further that a released 'Sagri' as certified by the Sub-Divisional Officer will also be treated as landless person of that village.Explanation. - For the purpose of this proviso "Sagri" means the bonded labourer as defined in the Bonded Labour System (Abolition) Act, 1976 (Central Act 19 of 1976).] [Added by Notification dated 27.08.1976 - Rajasthan Government Gazette, dated 02.09.1976.][Provided further that the following categories of persons shall not be deemed to be landless persons, namely:-

(a)an employee other than a casual or work charged employee of the Government or of a commercial or industrial establishment or concern, his wife and children dependent on him.

(b)a person who has sold or otherwise transferred the whole or part of the land held by, or allotted to him other than land transferred to or acquired by the Government or statutory bodies and thereby reduces the size of his holding to become landless person.]

[(xiii-A) "Medium Patch" means a piece of land measuring more than 5 bighas of irrigated land and 10 bighas of unirrigated land but not more than 10 bighas of irrigated land and 20 bighas of unirrigatcd land.] [Inserted by Notification No. F. 4(16) Col./99, dated 15.4.2000-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 7.6.2000, page 39(3) =2001 RSCS/Part II/page 243/H. 140.]

(xiv)"Panchayat" and "Panchayat Samiti" shall respectively have the meaning assigned to these expressions by the Rajasthan Panchayat Act, 1953 (Rajasthan Act 21 of 1953) and the Rajasthan Panchayat Samitis and Zila Parishads Act, 1959 (Rajasthan Act 37 of 1959);

(xv)"Resident of Rajasthan" means a person who is ordinarily residing in Rajasthan ; [for a period of not less than fifteen years excluding the persons who left country without passport at any time or during Indo-Pak wars of 1965 and 1971 but returned to India] [[Substituted by Notification No. F. 4(15) Col/92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4) = 1996 RSCS/Part II/page 102/H. 117, for the following:-

'since before the 1st day of April, 1955.']] and shall not include a person ordinarily resident of any other State who has been coming to Rajasthan only from season to season for the purpose of cultivation of land;

(xvi)[ "Small Patch" means a piece of land measuring upto [5 bighas of irrigated land and 10 bighas of un-irrigated land] [[Substituted by Notification No. F. 4(16) Revenue/Col./79, dated 25.06.1981 - Rajasthan Government Gazette, Part IV-C, dated 02.07.1981, page 83, for the following:-

'(xvi) 'Small Patch' means a piece of land measuring upto 5 bighas (1.26 hectares);']] ].[(xvi-A) "Stage-I" means all lands in the Indira Gandhi Canal Colony which arc wholly or partially irrigated through distributaries which take off from the main Indira Gandhi Canal between the Harika Barrage and upto a distance of 393 Km. from that Barrage; [Added by Notification No. F. 2(9) Revenue/Col./69, dated 08.02.1982 - Rajasthan Government Gazette, Part IV-C, dated 18.02.1982, page 435.](xvi-B) "Stage-II" refers to the areas of the Indira Gandhi Canal Colony not covered in Stage-I;]

(xvii)[ "Temporary Cultivation lease holder" means a person who is resident of Rajasthan and who has been a bona fide agriculturist by profession and to whom land was granted, in the Indira Gandhi Canal Colony area on a valid temporary lease under the Rajasthan Colonisation (Temporary Cultivation Lease) Conditions, 1955 or to whom land is deemed to have been let out temporarily in such area by virtue of the provisions of any law for the time being in force [xxx] [Substituted by Notification dated 18.11.1978 - Rajasthan Government Gazette, dated 21.12.1978.] or as a temporary lease holder in respect thereof in the land records (including in the relevant revenue records of the former Jagirdars, in case of resumed Jagirs) and who despite the determination of his temporally lease is continuously holding over such land by payment and acceptance of rent and is cultivating it personally up to the extension of these rules to any area of the Indira Gandhi Canal Colony;]

(xviii)"Tenure land", "Tenure khata" and "Tenure tenant" shall respectively mean land held under Khatedari rights of land allotted on a permanent basis, a khata comprising such land and a person holding such land under any of the aforesaid rights.

(2)Words and expressions defined in the Act or in the Rajasthan Colonisation (General Colony) Conditions, 1955 shall, wherever used in these rules but not defined, be construed to have the meanings assigned to them in the said Act or the said Conditions.

3. Repeal and Savings.

(1)The Rajasthan Colonisation (Indira Gandhi Canal Project Pre-1955 Temporary Tenants Government land allotment) Conditions, 1971 hereinafter referred to as the Pre-1955 conditions and The Rajasthan Colonisation (Sale and Allotment of Government land to Post-1955 Temporary Cultivation Lease Holders and other landless persons in the Indira Gandhi Canal Project Area) Rules, 1971 hereinafter referred to as the "Post-1955 Rules", are hereby repealed.

(2)Notwithstanding any such repeal under sub-rule (1), anything done or any action taken or deemed to have been done or taken under the said repealed Conditions and the said Rules shall, if they are not inconsistent with these rules, be deemed to have been done or taken under these rules.

4. Disposal of pending applications.

(1)Applications for allotment of land presented under the Pre-1955 Conditions and the Post-1955 Rules shall be deemed to have been presented under these rules.

(2)Out of the applications mentioned in sub-rule (1), applications pending at the commencement of these rules shall be heard and decided under and in accordance with the provisions of these rules.

(3)Where an application as is referred to in sub-rule (1) has already been decided by any competent authority and the allotting authority finds that the allotment order passed on such application is inconsistent with the provisions of these rules, it shall, of its own motion, review the order and shall, after giving the affected person an opportunity of being heard, decide the application under and in accordance with the provisions of these rules.

(4)[ While deciding an application in the case of a temporary cultivation lease holder under sub-rule (3), if the allotting authority finds that an [adult son or adult daughter] [Substituted by Notification dated 18.11.1978 - Rajasthan Government Gazette, dated 21.12.1978.] of such lease holders is otherwise eligible for allotment of land under these rules, he shall serve a notice providing an opportunity to such [adult son or adult daughter] [Substituted by Notification No. F. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4) = 1996 RSCS/Part II/page 117/H. 102.] for presenting an application for allotment of land as a landless person within a period of 30 days from the date of service of such notice and if he presents an application in pursuance of such notice the same shall be heard and decided in accordance with the provisions of these rules.] [Added by Notification No. F. 4(10) Revenue/Col./75, dated 27.12.1982 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 11.01.1983, page 333.]

5. Eligibility and Extent of Allotment.

(1)The following persons shall be eligible for allotment of Government land for agricultural purposes under these rules namely:-

(i)[] [Renumbered by Notification dated 18.11.1978 - Rajasthan Government Gazette, dated 21.12.1978.] Agriculture Graduates,

(ii)[] [Renumbered by Notification dated 18.11.1978 - Rajasthan Government Gazette, dated 21.12.1978.] Landless persons, and

(iii)[] [Renumbered by Notification dated 18.11.1978 - Rajasthan Government Gazette, dated 21.12.1978.] Bhakra landless persons

[ [(iv)] [Added by Notification dated 30.01.1978 - Rajasthan Government Gazette, dated 25.05.1978.] Ex-Serviceman]

(v)[ Beneficiary of the Integrated Rural Development Programme.] [Added by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982 - Rajasthan Government Gazette, Part IV-C, dated 25.11.1982, page 525. It is wrongly mentioned as clause (vi) in the amending notification. As a matter of fact it should be clause (v).]

(2)Each such person may be allotted Government land upto 25 bighas (6.32 hectares):Provided that if such person holds any land anywhere, in India, he will be allotted only so much Government land as together with his existing holding does not exceed 25 bighas:Provided further that if such person is eligible for allotment of small patch, such small patch shall be allotted to him only if it is available adjacent to his existing holding.

6. Reservation of Land.

(1)The State Government may reserve Government land in specific areas for allotment to each category of persons specified in sub-rule (1) of Rule 5:[Provided that the Government may direct the colonisation Commissioner to reserve 30% and 20% of the Government Land for the persons belonging to Schedule Castes, Schedule Tribes and other Backward Classes respectively.] [[Substituted by Notification No. F. 4(1) Col./96, dated 26.11.2004-Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 31.1.2005, page 141(9). =2006 RSCS/Part II/page 173/H. 147, for the following:'Provided that the Government may direct the Colonisation Commissioner to reserve Government land for persons belonging to Scheduled Caste and Scheduled Tribes. Such directions may be specific or general as to the extent and place of reservation.']]:[Provided that for the Johar Paitan Land situated anywhere or the Government Land situated within a radius of 12 Km. from the periphery of a city having population of one lakh persons or more, or within a radius of 8 Km. from the periphery of a town having population of fifty thousand or more but less than one lakh or within a radius of 3 Km. from the periphery of a town having population of twenty five thousand or more but less than fifty thousand, the Government may direct the Colonisation Commissioner to reserve 25% [, 15%] [[Substituted by Notification No. F. 4(10) Revenue/Col./75, dated 24.01.1981 - Rajasthan Government Gazette, Part IV-C, dated 05.02.1981, page 372, for the following:'Provided further that the Government may direct the Colonisation Commissioner to reserve 25% of such Government laid which is situated within the radius of eight miles of a town or city having population of more than ten thousand and land which is accorded as Johar Paitan Land, for allotment to the persons belonging to Scheduled Castes and Scheduled Tribes. The remaining land of both the categories shall be allotted to the landless persons.']] of the total land for allotment to the Scheduled Castes and Scheduled Tribes [and Other Backward Classes respectively] [Inserted by Notification No. F. 4(1) Col./96, dated 26.11.2004-Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 31.1.2005, page 141(9) 2006 RSCS/Part II/page 173/H. 147.]. The remaining land of both the categories shall be allotted to the landless persons.]

(2)Subject to the provisions of sub-rule (1), the Allotting Authority may reserve Government land for all or any of the following purposes:-

(i)Allotment to Panchayats and Panchayat Samitis;

(ii)Village abadis, joharas, tanks or any other public purposes; and

(iii)Soil Conservation Schemes.

(3)Notwithstanding anything contained in these Rules, the State Government reserves to itself the right of reservation of any Government land for allotment to :-

(a)Central or State Government mechanised Farms,

(b)agricultural farms to be established by the Agriculture Department of the State Government,

(c)cattle breeding and sheep breeding farms to be established by the Animal Husbandry and Sheep and Wool Department of the State Government,

(d)resettle disabled service personnel and dependents of deceased defence personnel killed in action,

(e)Gallantry award holders,

(f)displaced agriculturists and ousters; and

(g)for any other purpose.

(4)The State Government may receive any area or class or category of Government land for sale by public auction.

(5)[ the Lands belonging to a member of Scheduled Caste or Scheduled Tribe which vests in the State Government under Sections 175 and 176 of the Rajasthan Tenancy Act, 1955 and under Sections 13 and 14 of the Rajasthan Colonisation Act, 1954, shall be allotted only to a member of a Scheduled Caste or Scheduled Tribe respectively, in accordance with the provisions of these rules.] [Added by Notification No. F. 4(13) Revenue/Col./83/I, dated 25.11.1983 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 26.11.1983, page 243.]

7. Priorities for allotment.

- [(1) Priorities for allotment of Government land under these rules shall be in the following order:-(a)Temporary cultivation lease holders;[Provided that the temporary cultivation lease holder of the district in which the land to be allotted, is situated, shall be given first priority in allotment.] [Sub-rule (1) Substituted by Notification No. F. 4(2) Col./92, dated 30.6.1993 - Rajasthan Government Gazette, Part IV-C, dated 15.7.1993, page 82.](b)A landless person of the same village;(c)A landless person of the same Colonisation Tehsil/Revenue Tehsil;(d)A landless person of the same District or under the Antyodaya Scheme of the State Government, or as a beneficiary of the Integrated Rural Development Programme, who has worked for two years as paid labourer of the State Government in the construction of the Indira Gandhi Canal or in the development works connected with its command area, after he is so identified;(e)Agriculture Graduates, ex-servicemen, execrator of Indira Gandhi Canal and Bhakra Landless persons for the areas reserved for them;](f)[Landless persons of the neighbouring district;] [Sub-rule 7(1)(f) Substituted No. Notification No. F. 4(2) Col./92, dated 3.1.1995 - Rajasthan Government Gazette, Extraordinary, Part IV-C(I), dated 9.1.1995, page 367(3), w.e.f. 3.1.1995 = 1995 RSCS/ Part II/page 373/H. 254.](g)[ Landless persons of any other districts of Rajasthan excluding the persons mentioned in clause (h). [Inserted by Notification No. F. 4(2) Col./92, dated 3.1.1995 - Rajasthan Government Gazette, Extraordinary, Part IV-C(I), dated 9.1.1995, page 367(3), w.e.f. 3.1.1995 = 1995 RSCS/ Part II/page 373/H. 254.](h)Land less persons of Colonised Part of Tehsils belonging to area covered by Major and Medium Irrigation Project.]

(2)For the purposes of sub-rule (1) a landless person shall be deemed to be of the village, Tehsil or District where he has been residing [for the last fifteen years] [[Substituted by Notification No. F. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4) = 1996 RSCS/Part II/page 117/H. 102, for the following:-'since before 1st day of April, 1955']]:[Provided that for purposes of allotment of land in Stage-II the inter se priority of those landless persons who were eligible, and had applied for and were registered by the Allotting Authority for allotment of land in Stage-I under Rules 10 and 11 but to whom land could not be allotted due to non-availability of land in Stage-I, shall be reckoned from the date on which they had originally applied for the allotment of land in Stage-I.] [Inserted by Notification No. F. 2(9) Revenue/Col./69, dated 08.02.1982 - Rajasthan Government Gazette, Part IV-C, dated 18.02.1982, page 435.]

8. Programme for Allotment and preparation of list of Government Land available for Allotment.

- [(1) [xxx] [Sub-rule (1) deleted by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46 and the remaining sub-rules, renumbered.] The Allotting Authority may from time to time, fix such time and date as it deems proper for inviting applications for allotment of Government land for any specific purpose or class of persons keeping in view the priorities as laid down in sub-rule (1) of Rule 7 and such dates may be different for different areas, purpose or class of persons.]

(2)[] [Renumbered by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46.] The Allotting Authority shall prepare village-wise/chak-wise lists in Form I of all Government land available for allotment. In case any such land is reserved either by the State Government or by the Allotting Authority for any specific purpose or class of persons, the list for the same shall be prepared separately.

9. Issue and publication of Notice.

(1)After fixing the time and date for inviting applications for allotment and preparing the lists in accordance with Rule 8, the Allotting Authority shall issue a public notice in Form II under its signatures inviting applications for allotment within the time fixed therein, which shall not be less than 30 days of the date of such notice.

(2)Copies of such notice shall be affixed [within a week from the date of issue] [Inserted by Notification. No. F. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4) = 1996 RSCS/Part II/page 117/H. 102.] at the following places for wide publicity, namely:-

(a)Notice Board of the Allotting Authority concerned;

(b)Notice Board of the Colonisation Tehsil/Revenue Tehsil in which the land is situate;

(c)A conspicuous place in the village in which the land is situate.

(2)Where the Allotting Authority is not the Collector of the Revenue District, a copy of such notice shall also be sent to the Collector of the District concerned for affixing it on the Notice Board of the Collectorate.

10. Application for Allotment.

(1)Within the time fixed in the public notice issued under Rule 9 or within such time as may be extended by the Allotting Authority from time to time, any person eligible for allotment of Government land may present an application in [Form as may be specified by The State Government by publication in the Official Gazette] [Substituted by Notification. No. F. 4(11) Col./1991, dated 17.1.2000-Rajasthan Gazette Extraordinary Part IV-C(I), dated 15.3.2000, page 205(1) [w.e.f. 17.1.2000] = 2001 RSCS/Part II/page 656/H. 602, for the expression : 'Form XXII'] to the Allotting Authority of the area or to any other officer authorised by the Colonisation Commissioner in this behalf:Provided that persons belonging to priorities for which applications have already been invited under the Post-55 Rules but who could not apply as they were not eligible under those Rules, may, if they are eligible under these Rules, apply to the concerned Allotting Authority within 30 days from the date of coming into force of these Rules.[(1-a) Where an applicant is a married agriculturist, the application for allotment shall be submitted in the name of both husband and wife.] [Inserted by Notification No. F. 4(17) Col./97, dated 11.9.2002-Rajasthan Gazette Part IV-C(I), dated 19.9.2002, page 27. = 2003 RSCS/Part II/page 2/H. 3.]

(2)An application made under sub-rule (1) shall be verified by the applicant as a plaint according to the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908).

(3)The applicant shall file with his application an affidavit containing true and correct factual information on the following points duly verified by a Magistrate or Oath Commissioner, namely:-

(a)Permanent place of his residence and the place where he ordinarily resides, carries on his business or earns his livelihood specifying the name of his village, tehsil and district and showing that he is a resident of Rajasthan.

(b)Whether he is a landless person or whether he or any other member of his joint family holds any land anywhere in India in his own name or in the name of any other member of the family or as co-tenant with someone else in which case the class of land held, its area, tenure and location and the exact share of the applicant in such joint family or co-ownership land shall be specifically stated.

(c)Full particulars of the land, if any, which he or any other member of his joint family has transferred by sale, gift or otherwise on or after 15-10-1955 and

(d)Such other information as is required in [Form as may be specified by the State Government by publication in the Official Gazette] [Substituted by Notification. No. F. 4(11) Col./1991, dated 17.1.2000-Rajasthan Gazette Extraordinary Part IV-C(I), dated 15.3.2000, page 205(1) [w.e.f. 17.1.2000] = 2001 RSCS/Part II/page 656/H. 602, for the expression : 'Form XXII'].

(4)Application received after the time fixed in the public notice under Rule 9 or after the extended time under sub-rule (1) shall not be considered and shall be filed in a separate file kept for the purpose:[x x x] [[Proviso Deleted by Notification No. F. 4(11) Col./98, dated 20.11.1999-Rajasthan Gazette, Extraordinary, Part IV-(II), dated 23.3.2000, page 207(4) = 2001 RSCS/Part II/page 657/H. 604, for the following:'Provided that the Allotting Authority may in special cases consider any application received after the expiry of the time so specified for reasons to be recorded in writing.']]

11. Enquiry and Report on Applications.

(1)On receipt of an application the Allotting Authority shall immediately register it in a register to be maintained in his office in Form IV and shall issue a receipt to the applicant in Form V.

(2)The Allotting Authority shall scrutinise the applications and the affidavits annexed thereto and shall verify the particulars mentioned therein with reference to the relevant entries in the land record and shall conduct or get conducted such enquiry as he may consider necessary for finding the true state of facts mentioned in applications:Provided that such scrutiny, verification and enquiry shall as far as possible be made at the Headquarters of the Colonisation Tehsil or Revenue Tehsil, in which the land is situate.

(3)The Allotting Authority shall decide the applications received in pursuance of public notice as provided hereinafter.[Provided that the applications which are found defective shall be placed before a committee consisting of concerned District Collector or his nominee as the Chairman and concerned Deputy Commissioner/ Assistant Commissioner, Colonisation as member. The allotting authority shall consider the recommendation of this committee before deciding any such applications.] [Inserted by Notification No. F. 4(16) Col./99, dated 15.4.2000-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 7.6.2000, page 39(3) = 2001 RSCS/Part II/page 243/H. 140.]

12. Allotment of Land to Agriculture Graduates.

- Notwithstanding anything contained in these rules allotment of land to Agriculture Graduates shall be made in the following manner:-

(1)Allotment of Government land to Agriculture Graduates shall be made out of the land reserved for the purpose under Rule 6.

(2)An Agriculture Graduate desiring allotment of Government land shall submit his application for allotment in triplicate in Form VI to the Director of Agriculture, Rajasthan along-with an affidavit that he is an Agriculture Graduate under these Rules who shall immediately register it in a register maintained by him in Form VII and issue to the applicant a receipt in Form VIII.

(3)The Director of Agriculture shall send to the Colonisation Commissioner, two copies of such applications duly certified by him and stating that the applicant has been selected by him for allotment of land in the Indira Gandhi Canal Colony area.

(4)Colonisation Commissioner shall keep one copay of the application in his office and forward the other copy to the concerned Allotting Authority for allotment of land.

(5)The Allotting Authority shall allot each applicant Government land to the extent provided in sub-rule (2) of Rule 5 out of the area reserved. for such persons on the terms and conditions as laid down in these Rules and inform the applicant in Form IX.

(6)The Agriculture Graduate who has been allotted land under these Rules, shall take possession of the land within one month from the date of notice of such allotment. In case of his failure to take possession of the land within the said period, the allottee shall be deemed to have declined the allotment and the land shall thereafter be available for re-allotment to any other Agriculture Graduate under these rules.

(7)The Allotting Authority shall grant a certificate of giving over of possession to the Agriculture Graduate in Form X showing details of the land. A copy of the certificate shall also be forwarded to the Colonisation Commissioner and the Director of Agriculture for record.

(8)The Agriculture Graduate shall use the land allotted to him for personal cultivation and he shall not be allowed to transfer, sub-let or mortgage it to any other person except mortgage it to a Land Mortgage Bank or any other Financial Institution approved by the Government for the purpose of obtaining loans for agricultural purposes in relation to the said land. In case such graduate is employed within five years of the date of allotment anywhere, the land allotted shall revert to the Government and all instalments recovered shall be refunded but [no] [Substituted by Notification No. F. 4(5) Revenue/Col./77, dated 19.03.1980 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 22.03.1980, page 587.] compensation shall be given for the expenditure incurred by the allottee on the improvement of the land.

(9)[ The Agriculture Graduate shall inform the Allotting Authority immediately on his accepting any employment within five years of the allotment of land and his failure to do so, on his own will disentitle him from the refund of instalments referred to in sub-rule (8).] [Substituted by Notification No. F. 4(5) Revenue/Col./77, dated 19.03.1980 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 22.03.1980, page 587.]

12A. [ Allotment of land to Ex-Servicemen.] [Added by Notification dated 30.01.1978 - Rajasthan Government Gazette, dated 25.05.1978.]

- Notwithstanding anything contained in these rules, allotment of land to ex-servicemen shall be made in the following manner:-

(i)Allotment of Government land to Ex-Servicemen shall be made out of the land reserved for the purpose under Rule 6 of these rules.

(ii)The Colonisation Commissioner keeping in view of the availability of land may, from time to time decide to invite applications from the Ex-Servicemen according to the priorities as laid down under Rule 7 for the landless persons through the Collector of the district.

(iii)The public notice for such applications shall be issued under the signature of the Colonisation Commissioner or any other officer authorised by him, inviting applications for allotment within the time fixed therein, which shall not be less than 30 days from the date of such notice, or within such time as may be extended from time to time.

(iv)Copies of such notice shall be affixed at the following places for wide publicity namely:-

(a)Notice Board of the Colonisation Commissioner,

(b)Notice Board of the Collector of the District,

(c)Notice Board of the Secretary, Soldiers, Sailors and Air-men's Board of the district.

(v)An Ex-Servicemen desiring allotment of land shall submit his application for allotment in triplicate in form XIV to the Collector of the district along-with an affidavit that he is an Ex-Servicemen under these rules, who shall immediately register it in a register maintained by him in form XV and issue to applicant receipt in form XVI. The application so submitted shall be verified by the applicant as plaint according to the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) and the affidavit, containing true and correct factual information as required in the application shall be verified by a magistrate or an Oath Commissioner.

(vi)The Collector of the district shall scrutinise the application and the affidavit annexed thereto and shall conduct or get conducted such enquiry as he may consider necessary for finding the true state of facts mentioned in the application. Thereafter, he shall prepare his report in form XVII.

(vii)The Collector of the district shall send two copies of the application along-with report in form XVII to the Colonisation Commissioner who shall keep one copy of the application in his office and forward the other copy with report in form XVII to the concerned Allotting Authority for allotment of land. The Allotting Authority shall register such application in the register to be maintained by him in form XV. The Allotting Authority, after satisfying himself about the eligibility of the applicant shall allot each applicant Government land to the extent provided in sub-rule (2) of Rule 5 out of the area reserved for such applicant on the terms and conditions as laid down in these rules.

[x x x] [[Following words deleted by Notification No. F. 4(11) Revenue/Col./83, dated 05.10.1983 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 13.10.1983, page 187:-'When there are more than one applicant in any priority, allotment shall be made by drawal of lots which shall be in the manner provided in clause (d) of sub-rule (5) of rule 13 of these rules.']][(vii-A) when there are more than one applicant, allotment shall be made by drawl of lots in the following manner:- [Added by Notification No. F. 4(11) Revenue/Col./83, dated 05.10.1983 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 13.10.1983, page 187.]

(a)the Colonisation Commissioner shall prepare a list of persons whose applications have been received within time and who fulfil the eligibility condition for allotment of land under these rules;

(b)the number of persons to whom land may be allotted will be determined by the Allotting Authority on the basis of total area of land available for allotment divided by 25;

(c)lots will be drawn by the Allotting Authority from amongst applicants found eligible under clause (a) above, to select the persons eligible for allotment of land equal to the number determined under clause (b) above. In the same draw of lots, additional persons equal to 25% of the number of persons determined under clause (b) above, shall be selected and arranged in the order, in accordance with the result of the drawl of lots and be kept on the waiting list. The waiting list shall remain valid till the land available for allotment is exhausted;

(d)in case the land available for allotment exceeds the requirement of the land to be allotted to persons declared successful on the basis of the draw of lots, persons from the waiting list in their respective order may be considered for allotment of land;

(e)the applicants declared successful and entitled to allotment of land under clauses (c) and (d) above, will be arranged in homogeneous groups on the basis of tehsils, districts and regions to which they belong;

(f)compact area of land, out of total area available for allotment, commensurate with the requirement of each group formed under clause (c) shall be set apart for each such group and the allotment of land to each person belonging to the same group shall be made in the area thus set apart on the basis of separate draw of lots held amongst persons belonging to such group.]

[(vii-B) All allotments of Government land under this rule shall be made by the Allotting Authority in consultation with the Advisory Committee consisting of the following members, namely:- [Inserted by Notification No. F. 4(11) Revenue/ Col./83, dated 23.8.1984 - Rajasthan Government Gazette, Part IV-C, dated 13.9.1984, page 253.]

(a)Member of the Rajasthan Legislative Assembly in whose Constituency the land proposed to be allotted is situated,

(b)Sarpanch of the Gram Panchayat in whose jurisdiction such land is situated,

(c)Secretary of the Zila Sainik Board concerned,

(d)A representative of the Director-General of Re-settlement as nominated by him, and

(e)Colonisation Tehsildar of the Tehsil in which the land is situated.

(f)[ Sub-Divisional Officer of the concerned sub-division as a representative of District Collector]

The provisions of Rule 13 will apply mutatis mutandis to this advisory committee to the extent they are not provided in this rule.]

(viii)Separate lists of persons whose applications have been granted or rejected shall be affixed forthwith on the Notice Board of the Colony Tehsil or Revenue Tehsil in whose jurisdiction the land is situated. Such publication shall be deemed to be sufficient notice to the applicants of the orders passed on the applications.

(ix)The Allotting Authority shall issue allotment order in form XII, a copy of which shall be sent o the allottee, Colonisation Tehsildar, Collector of the district and the Colonisation Commissioner.

(x)The Ex-Serviceman, who has been allotted land under rules, shall take possession of the land within one month from the date of receipt of allotment order in form XII. In case of his failure to take possession of the land within the said period the allottee shall be deemed to have declined the allotment and the land shall thereafter, be available for re-allotment to any other Ex-Serviceman under these rules.

(xi)The Colonisation Tehsildar shall handover possession of the allotted land to the allottee and issue a certificate to that effect to the allottee. A copy of the certificate shall also be forwarded to the Allotting Authority, Collector of the district and the Colonisation Commissioner.

13. Allotment of Land to other category of persons.

- [(1) All allotment of Government land other than those specified in Rule 12 or 12-A shall be made by Allotting authority in consultation with an-Advisory Committee consisting of:(a)Member of Rajasthan Legislative Assembly in whose constituency the land proposed to be allotted is situated:Provided that in case where there are two Members of Legislative Assembly representing Revenue Tehsil of which colonisation Tehsil is a part in which the land is situated, the other Member of Legislative Assembly shall also be a member and in case there are more than two members of Legislative Assembly, one of them nominated by the State Government shall be the member of Advisory Committee.(b)Pradhan of the Panchayat Samiti in whose jurisdiction such land situates;(c)Sarpanch of the Panchayat in whose jurisdiction such land situates;(d)A Scheduled Caste/Scheduled Tribe Member of the Rajasthan Legislative Assembly or in case of non-availability of such member any other person of Scheduled Caste/Scheduled Tribe belonging to the District in which the land is situated, as may be nominated by the State Government;(e)A Member of the Rajasthan Legislative Assembly belonging to the District in which the landless person to whom land is to be allotted belongs, as may be nominated by the State Government;(f)[ Colonisation Tehsildar of the Tehsil in which the land is situated;(g)Sub-Divisional Officer of the concerned Sub-Division or any officer of equivalent rank nominated by the District Collector;](h)Tehsildar/Nayab Tehsildar of Revenue Tehsil in which the land is situated, or any officer of equivalent rank nominated by the District Collector.][(1-A) Whenever any elections to the parliament or to the Legislative Assembly of the State or to the State Panchayat Bodies are announced by the respective Election Commissions, and any Model Code of Conduct comes into effect as a result of such announcement, then the membership of members of the Legislative Assembly, Pradhans and the Sarpanchs appointed or nominated under sub-rule (1) of Rule 13, shall be automatically suspended with effect from the date from which the Model Code of Conduct come into force till the date of completion of the Election process. The membership of such persons shall be automatically restored on the date of completion of the Electoral Process.] [Inserted by Notification No. F, 4(11) Col./1981, dated 17.1.2000-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 15.3.2001, page 205(1) = 2001 RSCS/Part II/page 656/H. 602.]

(2)The Allotting Authority shall be the Chairman of the Advisory Committee and the Colonisation Tehsildar shall act as Member-Secretary of the Committee.[Provided that if in the opinion of the advisory committee any land is to be allotted to the family member of the Advisory Committee, then the matter shall be referred to the Colonisation Commissioner/District Collector within whose jurisdiction the land is situate. The allotment shall be made after approval of the Colonisation Commissioner/Collector.] [Added by Notification No. F. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4). = 1996 RSCS/Part II/page 117/H. 102.]

(3)For making allotments in consultation with the Advisory Committee the Allotting Authority shall call a meeting of the Committee preferably at the Headquarters of the Colonisation Tehsil or Revenue Tehsil in which the land is situate. The member of the Advisory Committee shall be given at least a week's notice of the meeting [by registered post or through messenger. If the Allotting Authority is satisfied that public representatives are not present in the meeting even after the notice, their non-presence shall not effect the decisions of the Advisory Committee. However, before holding the meeting of Advisory Committee, Allotting Authority shall ensure that notice of meeting has been duly sent to the public representative by registered post and where the same is sent through messenger the receipt of the public representative or of any person authorised by public representative has been received] [Substituted by Notification No. F. 4(17) Col./97, dated 17.11.99-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.4.2000, page 3(2). = 2001 RSCS/Part II/page 88/H. 76, for the following expression: 'by registered post']:[Provided that the presence of three members shall be compulsory in the meeting and if the meeting is adjourned due to lack of corrum the presence of any two members shall be sufficient in the adjourned meeting.] [[Substituted by Notification dated 15.07.1976 - Rajasthan Government Gazette, dated 29.07.1976, for the following:-'Provided that if any member of the Advisory Committee fails to attend on the date fixed, the Allotting Authority shall carry on the work of allotment in consultation with such of the members as attend the meeting.']][xxx] [[Substituted by Notification No. F. 4(17) Col./97, dated 17.11.99-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.4.2000, page 3(2). = 2001 RSCS/Part II/page 88/H. 76, for the following:'Provided further that the presence of the one member out of first 4 members shall be compulsory in the meeting and if the meeting is adjourned twice due lo lack of quorum, the presence of any two members shall be sufficient quorum'Note.-earlier the aforesaid existing second proviso was inserted by Notification No. F. 4(15) /Col./92. dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4). = 1996 RSCS/Part II/page 117/H. 102.]]

(4)Separate reservation-wise list of eligible persons shall be prepared by the Allotting Authority in Form XI and shall be placed before the Advisory Committee at such meeting.

(5)Subject to the availability of land, the Allotting Authority shall, after consulting the Advisory Committee, make reservation-wise allotment of Government land to persons mentioned in the list referred to in sub-rule (4) out of the land entered in the list prepared under sub-rule (3) of Rule 8. in doing so, except where any Government land has been reserved for any specific purpose or class of persons under sub-rules (2) to (4) of Rule 6, the Allotting Authority shall act in the following manner, namely:-

(a)A temporary cultivation lease holder shall be allotted land to the extent to which he is eligible under these Rules out of the land comprised in his temporary cultivation lease:

Provided that if such lease holder holds such lease land less than 25 bighas, he will seek allotment as a landless person for the balance of land to make up the deficiency in the extent of land to which he is eligible along-with other landless persons of the same priority in the manner provided in clauses (c) and (d).[Provided further that the temporary cultivators who were allotted land on or before 1.1.1995 whether their temporary cultivation lease renewed or not, or has not been cancelled by the competent court and such cultivators having possession on such land till date of allotment, such persons will be eligible for allotment of lands on a permanent basis on the terms and conditions laid down in the rues and price of land will be charges as laid down in Rule 17 of the said rules.] [Inserted by Notification No. F. 3(29) Col./86, dated 26.11.2004-Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 31.1.2005, page 141(8). = 2006 RSCS/Part II/page 173/H. 146.]

(b)[ If an [adult son/ adult daughter] [Substituted by Notification dated 18.11.1978 - Rajasthan Government Gazette, dated 21.12.1978.] of a temporary cultivation lease holder is eligible for allotment of Government land under these Rules and after allotment of land to his father there remains any surplus land out of the land comprised in the temporary cultivation lease of the father, such surplus land may be allotted to the [adult son/adult daughter] [Substituted by Notification No. E. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4) = 1996 RSCS/Part II/page 117/H. 102.] to the extent to which he is eligible. In case, there are more than one such [adult son/ adult daughter] [Substituted by Notification No. E. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4) = 1996 RSCS/Part II/page 117/H. 102.], such surplus land shall be equally allotted between them as co-tenants. The remaining land to which such [adult son/ adult daughter] [Substituted by Notification No. E. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4) = 1996 RSCS/Part II/page 117/H. 102.] may be eligible under these Rules will be allotted to him along-with other eligible persons of the same priority to which he belongs and in the manner provided in clauses (c) and (d).]

[Explanation. - In this sub-rule, the expression "adult son" means a son who has attained the age of majority according to the Indian Majority Act, 1875 [on or before 1-1-2001] [Inserted by Notification No. F. 4(14) Revenue/ Col./83, dated 11.9.1986 - Rajasthan Government Gazette Part IV-C, dated 2.10.1986, page 177.] .] [[Substituted by Notification No. F. 3(57) Col./95, Part VI, dated 9.11.99-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.4.2000, page 9(3) = 2001 RSCS/Part II/page 89/H. 78, for the following:'(1) All allotment of Government land other than those specified in Rule 12 of Rule 12-A shall be made by Allotting Authority in consultation with an Advisory Committee consisting of:

(a)Colonisation Tehsildar of the Tehsil in which the land is situated; - Member-Secretary

(b)Tehsildar of Revenue Tehsil in which the land is situated; - Member

(c)Block Development Officer of the Panchayat Samiti in whose jurisdiction land is situated; - Member

(d)Gram Sewak of the Panchayat in whose jurisdiction land is situated; - Member

(e)Any Gazette d officer of Scheduled Caste, of the district in which the land is situate, as may be nominated by the Collector' - Member'

The existing above sub-rule (1) of Rule 13 was earlier substituted by Notification No. T.3 (57) Col./95 Part VI, dated 16.7.99-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 16.7.99, page 87(2). = 1999 RSCS/Part II/page 423/H. 364.]]

(c)If a landless person holds or is allotted any land adjacent to the Government land available for allotment, the allotment shall be made to him out of such Government land to the extent available.

(d)In case a landless person does not hold any land as mentioned in clause (c) or after allotment of land to him under the said clause he still remains eligible for more land, the allotment of land or more land, as the case may be, shall be made by drawing lots strictly according to the order of priority of landless persons specified in Rule 7 [xxx] [[Deleted by Notification No. F. 4(11) Revenue/ Col./83, dated 6.7.1984 - Rajasthan Government Gazette, Part IV-C, dated 19.7.1984, page 142, for the following words:-

'and the lots shall be drawn in the manner as may be directed by the Colonisation Commissioner.']].[Provided that allotment of any Johar Paitan Land shall not be made without prior approval of the Colonisation Commissioner.] [[Substituted by Notification. No. F. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(i), dated 18.9.95, page 113(4). = 1996 RSCS/Part II/page 117/H. 102, for the following proviso:-'Provided that allotment of any Johar Paitan land shall not be made without the prior approval of the State Government.']]

(e)[ The date of submitting application before competent authority under clause (b) shall be [31.12.2008] [Added by Notification No. F. 4(14) Revenue/ Col./83, dated 29.6.1987 - Rajasthan Government Gazette, Part IV-C, dated 1.6.1989, page 21.] .]

(5A)[ the lots shall be drawn in the following manner: -

(i)The Allotting Authority shall prepare a list of persons whose applications have been received within time and who fulfil the eligibility condition for allotment of land under these rules;

(ii)The number of persons to whom land may be allotted will be determined by the Allotting Authority on the basis of total area of land available in bighas for allotment divided by 25;

(iii)Lots will be drawn by the Allotment Authority from amongst applicants found eligible under clause (i) above, to select the persons eligible for allotment of land equal to the number determined under clause (ii) above.

In the same draw of lots, additional persons equal to 25% of the number of persons determined under clause (ii) above, shall be selected and arranged in the order, in accordance with the result of the drawal of lots and be kept on the waiting list. The waiting list shall remain valid till the land available for allotment is exhausted;

(iv)In case the land available for allotment exceeds the requirement of the land to be allotted to persons declared successful on the basis of the draw of lots, persons from the waiting list in their respective order may be considered for allotment of land;

(v)The applicants declared successful and entitled to allotment of land under clause (iii) and (iv) above, will be arranged in homogeneous groups on the basis of [villages] tehsils, districts and regions to which they belong;

(vi)Compact area of land, out of total area available for allotment, commensurate with the requirement of each group formed under clause (v) shall be set apart for each such group and the allotment of land to each persons belonging to the same group shall be made in the area thus set-apart on the basis of separate draw of lots to be held amongst persons belonging to such group.]

(6)The minutes of the meeting shall be recorded by the Member-Secretary and shall be signed by the Allotting Authority as well as by all the members of the Advisory Committee who may be present. If there is difference of opinion between the members, the opinion of each member present shall be recorded. Similarly in case of difference of opinion between the members of the Advisory Committee and the Allotting Authority, the Allotting Authority shall record his reasons for its disagreement before passing final orders.

(7)Separate lists of persons whose applications have been granted or rejected shall be affixed forthwith on the Notice Board of the Colony Tehsil or Revenue Tehsil in whose jurisdiction the land is situated. Such publication shall be deemed to be sufficient notice to the applicants to the orders passed on the applications:[Provided that the allotting authority shall transfer, the applications of eligible persons, to whom land could not be allotted due to non-availability of land, to a Tehsil where land is available for allotment according to their priority in such tehsil.] [Added by Notification dated 15.07.1976 - Rajasthan Government Gazette, dated 29.07.1976.][Provided further that Colonisation Commissioner may transfer the applications of the eligible persons to whom land could not be allotted due to non- availability of land from the allotting authority to another allotting authority in the same district where land is available for allotment according to their priority as per rules.Provided also that Colonisation Commissioner may after taking prior approval of the State Government transfer the application of the eligible person to whom, land could not be allotted due to non-availability of land from one allotting authority of a district to another allotting authority of another district where the land is available for allotment according to their priority as per rules.] [Inserted by Notification No. F. 3(46) Revenue/Col./83, dated 18.3.99-Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 24.3.99, page 513(2). = 1999 RSCS/Part II/page 140/H. 145.]

(8)[ The allotment order shall be issued by the Allotting Authority to the allottee in the prescribed Form XII through a registered letter with A.D. The allotment shall be cancelled if the allottee does not turn-up and take possession of the allotted land within three months from the service of the allotment order.] [[Substituted by Notification No. F. 4(2) Col./92, dated 30.6.1993 - Rajasthan Government Gazette, Part IV-C, dated 15.7.1993, page 82, for the following:-'(8) The allotment order shall be issued by the Allotting Authority in Form XII.']]

(9)If a temporary cultivation lease holder fails to apply for allotment of land under these rules or if his application for allotment for any land or part thereof is rejected by the Allotting Authority, his temporary' cultivation lease in respect of such land or part thereof shall stand terminated on the expiry of the date upto which the application for allotment could be made or on the date of his application for such allotment is rejected, as the case may be, and the Government land covered by such lease shall revert to the State Government free from all encumbrances and he shall be liable to be ejected from such land in accordance with any law for the time being in force.

(10)[ the allotment of the land shall not be made to any member of the Advisory Committee.] [Added by Notification No. F. 4(15) Co)./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4). = 1996 RSCS/Part II/page 117/H. 102.]

13A. [ Sale by special allotment.] [Added by Notification No. F. 4(10) Revenue/Col./75, dated 20.02.1980 - Rajasthan Government Gazette, Extraordinary Part IV-C, dated 20.02.1980, page 555.]

- [(1) Notwithstanding anything to the contrary contained in these rules, such lands as may be notified in this behalf by the State Government in Official Gazette to be sold by special allotment may be I allotted to the persons who are eligible for such allotment in the order of preference given in sub-rule (1) of Rule 7 of these rules and where any such person is not available, to any other person who has been a bonafide agriculturist and a bonafide resident of Rajasthan for a period of not less than twenty years from the date of application in accordance with the priority as mentioned in sub-rule (1-A) subject to the extent of ceiling area applicable to the allottee under the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act 11 of 1973), at a fixed price to be notified by the State Government in the Official Gazette from time to time, for such notified lands.] [[Substituted by Notification No. F. 4(11) Col./1981, dated 17.1.2000-Rajasthan Gazette, Extraordinary, part IV-C(I), dated 15.3.2000, page 205 (1) [w.e.f. 17.1.2000] = 2001 RSCS/page II/page 656/H. 602, for the following:'(1) Notwithstanding anything to the contrary contained in these rules such lands as may be notified in this behalf by the State Government in Official Gazette to be sold by special allotment may be allotted to any person who is a bona fide resident of Rajasthan and a bona fide agriculturist subject to the extent of the ceiling area as applicable to the allottee under the Rajasthan Imposition of Celling on Agricultural Holdings Act, 1973 (Rajasthan Act 11 of 1973), ai a fixed price lo be notified by the State Government in the official Gazette from time to time, for such notified lands.'Prior to 9.11.99 the provision was as under :'(1) Notwithstanding anything to the contrary contained in these rules such lands as may be notified in this behalf by the State Government in Official Gazette to be sold by special allotment may be allotted to the persons who are eligible for such allotment in the order of preference given in sub-rule (1) of rule 7 of these rules and where any such person is not available, to any other person who has been [a bonafide agriculturist and] a bona fide resident of Rajasthan for a period of not less than 2[twenty years] from the date of application [In accordance with priority as mentioned in sub-rule (1-A)] subject lo the extent of the ceiling area applicable to the allot-tees under the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act 11 of 1973), at a fixed price, lo be notified by tile State Government in the Official Gazette from time to time, for such notified lands.']]:[Provided that the State Government may constitute a Committee to consider the proposals for notifying the land and price of the land. If such Committee is constituted by the State Government, the proposal for notifying the land, and price of the land shall be placed before the Committee. After the approval of the Committee the Commissioner Colonisation/ Collector concerned as the case may be, shall notify the land and price of the land to be sold by special allotment.] [Inserted by Notification No. F. 4(17) Col./97, dated 12.7.2001-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 6.8.2001, page 85(2). = 2002 RSCS/Part II/page 133/H. 119.][(1 A) The priorities of allotment in case of other persons who has been a bonafide agriculturist and a bonafide resident of Rajasthan [for a period of not less than 20 years] [Inserted by Notification No. F. 4(2) Col./92, dated 3.1.1995 - Rajasthan Government Gazette, Extraordinary, Part IV-C(I), dated 9.1.1995, page 367(3), w.e.f. 3.1.1995 = 1995 RSCS/ Part II/page 373/H. 254.] [xxx] [Deleted by Notification No. F. 4(11) Col./98, dated 9.11.99-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.4.2000, page 7(2) w.e.f. 9.11.1999 = 2000 RSCS/Part II/page 638/H. 486, the existing expression was: 'for a period of not less than twenty years'], shall be as under:-(a)Resident of the district in which the land, is to be allotted is situated.(b)Resident of the neighbouring district excluding the persons mentioned in priority (d).(c)Resident of any other district of Rajasthan excluding the persons mentioned in priority (d).(d)Persons of colonised part of the Tehsil belonging to an area covered by Major or Medium Irrigation Project.]

(2)Issue and Publication of Notice. - (i) The Allotting authority, soon after the issue of notification by the State Government [or by Commissioner Colonisation/ Collector concerned as the case may be] [Added by Notification No. F. 4(17) Col./97, dated 12.7.2001-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 6.8.2001, page 85(2) w.e.f. 12.7.2009 = 2002 RSCS/Part II/page 133/H. 119, after the word : 'notification by the State Government'] in Official Gazette for sale by special allotment at the price notified, shall be issuing a Public notice in form XVIII under his signature invite applications for special allotment within the time fixed therein which shall not be less than 30 days from the date of issue of such notice. The time fixed by the allotting authority for inviting applications may be extended by him as and when necessary.

(ii)[ The contents of notice shall be made widely known in the locality, in which land proposed to be sold by special allotment is situated,- [Substituted by Rajasthan Notification No. G.S.R. 46, dated 8.8.2012 (w.e.f 8.8.1975).]

(a)by affixing copies thereof at some convenient place on or near about such land and in other conspicuous public places in the locality.

(b)by beat of drum, and

(c)by an advertisement in two newspapers having wide circulation in the locality.]

(iii)Where the allotting authority is not the Collector of the Revenue District, a copy of such notice shall also be sent to the Collector of the District for affixing it on the Notice Board of the Collector-ate.

(3)Application for Allotment. - (i) Within the time fixed in the public notice issued under sub-rule (2) or within such time as may be extended by the authority from time to time any person eligible for allotment under this rule may present an application in [form as may be specified by the State government by publication in the Official Gazette] [Substituted by Notification No. F. 4(11) Col./1981, dated 17.1.2000-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 15.3.2000, page 205 (1), [w.e.f. 17.1.2000] = 2001 RSCS/Part II/page 656/H. 602, for the following expression: 'Form XXII'] to the allotting authority of the areas or to any other officer authorised by the Colonisation Commissioner in this behalf:[Provided that the Allotting Authority may consider any application received after the expiry of the time so specified for reasons to be recorded in writing.] [Added by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46.]

(ii)An application made under sub-rule (3) clause (i) shall be verified by the applicant as a plaint according to the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908).

(iii)The applicant shall file, along-with his application an affidavit duly verified by a Magistrate or Oath Commissioner to the effect that the factual information given by him in his application regarding his permanent place of residence, means of livelihood, extent of his land holding, if any, and other particulars are true to his best knowledge or belief.

[x x x] [[Deleted by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46, which was as under:-'(iv) Applications received after the time fixed in the public notice issued under sub-rule (2) or after the extended time under sub-rule (2) shall not be considered and shall be filed in a separate file kept for the purpose, unless the allotting authority decides to consider any application received late as a special case for reasons to be recorded in writing.']]

(4)Enquiry and report on application. - (i) On receipt of an application the allotting authority shall immediately register it in a register to be maintained in his office on form XX and shall issue a receipt to the applicant in form XXI.

(ii)The allotting authority shall scrutinise the applications and the annexed affidavits and shall verify the particulars contained therein with reference to the relevant entries in the land record and shall conduct or get conducted such enquiry as he may consider necessary for his satisfaction.

(iii)After satisfying himself about the correctness of the information submitted by the applicant the Allotting Authority shall arrange the applications according to the priority for allotment provided in sub-rule (1) of Rule 7. He shall next fix a date, time and place for deciding the applications shall and affix a notice to the effect on the notice board of his office. Such notice shall not be of less than 7 days. The Allotting Authority may decide the applications on the date and time so fixed [in consultation with the Advisory Committee. The constitution of the Advisory Committee and Quorum for the meeting of the Advisory Committee shall be as provided under Rule 13 of these Rules.] [Inserted by Notification No. F. 4(2) Col./92, dated 12.3.1992 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 4.6.1992, page 234.]

(iv)If it is discovered at any time that any information submitted by any applicant is false, or if any allottee fails to cultivate the land personally the entire land allotted may be resumed by the Allotting Authority without payment of compensation.

(5)

(i)A sum [of Rs. 500/-] [Substituted by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46, for 'equivalent to 5%'.] of the notified price shall be deposited by the applicant as earnest money before his application is taken up for consideration by the allotting authority.

(ii)[ Twenty-five percent of the notified price shall be paid by the allottee at the time of issue of the allotment order, and [ten] [[Substituted by Notification No. F. 4(10) Revenue/Col./75, dated 20.08.1981 - Rajasthan Government Gazette, Extraordinary, Part IV-C,dated 20.08.1981, page 261, for the following:-

'(ii) Half of the notified price shall be paid by the allottee after acceptance of his application,

(iii)The balance shall be paid before taking actual possession of the land allotted to the applicant. An applicant who retracts after allotment and does not deposit half the amount of the notified price shall forfeit his earnest money to the Government.']] percent of the notified price shall be paid by him before taking actual possession of the land allotted to him.

(iii)The remaining [60%] [Substituted by Notification No. F. 4(10) Revenue/Col./75, dated 25.11.1983 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 26.11.1983, page 239.] shall be recovered in [five equal instalments] [[Substituted by Notification No. F. 4(8) Col./98, dated 12.10.2000-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 24.10.2000, page 129 w.e.f. 12.10.2000 = 2001 RSCS/Part II/page 345/H. 232, for the following expression:

'three equal instalments' and 'second and third instalments' respectively.]]. If the allotment order is issued before 30th June of the year, the first instalment shall fall due on the first day of January of the year immediately following and if the allotment order is issued in between 1st July and 31st December of the year, the first instalment shall fall due on 1st July of the year immediately following, the [second, third, fourth and fifth instalments] [Substituted by Notification No. F. 4(8) Col/98, dated 12.10.2000-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 24.10.2000, page 129 w.e.f. 12.10.2000 =2001 RSCS/Part II/page 345/H. 232.] shall fall due one year after the preceding instalment respectively.]The earnest money of an applicant who retracts and does not deposit the notified price as prescribed in the rules at the time of allotment shall be forfeited by the State Government:[Provided that if any allottee fails to deposit the instalment on due date, as prescribed in the allotment order, the allotment shall be deemed cancelled without any notice.] [Added by Notification No. F. 4(2) Col/92, dated 1.3.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 16.3.96, page 228. = 1996 RSCS/Part II/page 220/H. 293.][Provided further that if an allottee deposits all or some of his remaining instalments at-least 12 months before the date on which they fall due, then rebate at the rate of 4% per year shall be admissible on each such instalments paid in advance.] [Inserted by Notification No. F. 4(11) Col./98, dated 20.5.2009-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 26.5.2009, page 12(1). = 2009 RSCS/Part II/page 700/H. 391.][Provided that if an allottee pays total price of the land allotted to him in lump-sum at the time of issue of the allotment order, the allottee shall be allowed a rebate of 15% of the price of allotted land.] [Added by Notification No. F. 4(2) Col./92, dated 22.7.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(2). = 1996 RSCS/Part II/page 116/H. 101.][((iii-A) For special allotment in second stage, 20% of the notified price shall be paid by the allottee at the time of issue of the allotment order and thereafter actual possession will be given to him and remaining 80% amount shall be recovered in [twelve yearly equal instalments] [Inserted by Notification No. F. 4(1) Col./2001, dated 28.11.2004-Rajasthan Gazette, Extraordinary Part IV-C(I), dated 21.2.2005, page,155. = 2006 RSCS/Part II/page 400/H. 231.] from the allottee. The other conditions of the Rule 13-A will remain as such as prescribed in the said rule.]

(iv)[ In case more than one eligible persons of the same category applying for allotment of the same plot of land, allotment shall be made by [sealed bid] [[Substituted by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46, for the following :-

'(iv) In the event of more than one eligible person of tire same category applying for allotment of the same plot of land, allotment shall be made to the person who is ready to deposit whole of the notified price at the time of allotment.']] amongst these persons, but the highest bid shall not be sanctioned by the Allotting Authority if it is less than the maximum price for a check as notified under Rule 13-A.][Provided that the applicants to whom land could not be allotted due to the above procedure, may be allotted alternative unallotted land out of those lands which were previously notified and applications were invited for allotment of those lands, if there are no pending applicants from other applicants for allotment such unallotted land.] [Added by Notification No. F. 4(29) Col./92, dated 20.1.2000-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 23.3.2000, page 207 (2). [w.e.f. 20.1.2000]= 2001 RSCS/Part II/page 657/H. 603.]

(v)[x x x] [[Clause (v) deleted by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46, which was as under:-

'(v) In the event of more than one eligible persons of the same category being ready lo deposit whole of the notified price forthwith, allotment shall be made by drawing lots.']]

(vi)After completion of allotment the earnest money of the non-allottee applicants shall be returned immediately.

(vii)[ [If any Government land allotted as uncommand land on or after 21st January, 1992, subsequently becomes command land] [Added by Notification No. F. 3(92) Col./91, dated 21.1.1992 - Rajasthan Government Gazette, Extraordinary, Part IV-C dated 4.2.1992, page 137.], the allottee or his transferee including subsequent transferee, in possession of the land, as the case may be, shall pay to the State Government the price fixed for the nearest command land in the same chak notified under Rule 13-A (1) at the time of the initial allotment of the uncommand land, and in case the price of command land in the same chak has not been fixed under this rule at the time of initial allotment of uncommand land then the price of command land in the nearest chak, increased @ 15% per annum from the date of initial allotment upto the land becoming command land less the price which he has already paid for the allotment of the uncommand land.]

[ [(viii-a)] [Inserted by Notification No. F. 4(2) Col./92, dated 19.2.97-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.3.97, page 255 (3). = 1998 RSCS/Part II/page 290/H. 256.] If any land allotted as a command land is subsequently declared as an un-command land by a competent authority before its price having been fully paid-up the price of such land shall be charged as payable for uncommand land and the amount already paid shall be adjusted towards such price, the amount paid in excess being refundable.The price of un-command land shall be determined on the basis of rate of uncommand land of similar nature in the same chak or nearest chak applicable on the date of allotment along-with interest of 15% per annum on instalments which became due but had not been deposited.] [Added by Notification No. F. 4(11) Revenue/ Col./83, dated 6.7.1984 - Rajasthan Government Gazette, Part IV-C, dated 19.7.1984, page 142.][ [viii-b)] [Inserted by Notification No. F. 4(1) Col./2001, dated 7.12.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.1.2006, page 105. = 2006 RSCS/Part II/page 646/H. 437.] If the allotment of land lo an allottee has been cancelled or deemed cancelled as per provisions of these rules for non-payment of price of land then if the allottee applies within six months from the date of cancellation or the date of deemed cancellation of allotment or from the date of this notification the allotment shall be restored on payment of unpaid price in a lump sum with 12% interest per annum.]

(ix)[ Where the allotment of land to an allotted has been cancelled or deemed to have been cancelled for non-payment of price of land as per the provisions of these rules and the land has not been allotted to any other person, the allotment shall be restored if the allotted deposits the remaining unpaid price of land (without any interest) as laumsum amount up to 31.03.2013.] [Substituted by Notification No. G.S.R. 103, dated 6.2.2013 (w.e.f. 8.8.1975).]

13B. [ [Inserted by Notification No. F. 4(2) Col./92, dated 19.2.97-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.3.97, page 255 (3). [w.e.f 19.2.97] = 1998 RSCS/Part II/page 290/H. 256.]

Notwithstanding anything contained in Rule 13-A, a land allotted before 31.12.92 to a person eligible for allotment as a sale by special allotment under the said rule, but such allotment being invalid on the ground that the land so allotted was not notified in the official Gazette as required may be regularised by Collector/Commissioner on payment of the present cost of land calculated at rates for special allotment prevailing on the date of application for regularisation. The present rates for special allotment shall be determined by the Commissioner keeping in view the rate of land of similar soil classification notified for the special allotment in the same or the nearby chak at the time of earlier allotment and by affecting 15% yearly increase in them. The rate so determined shall be notified. The application for such regularisation shall have to be submitted within a period of 180 days or upto the time to be extended by the Government from time to time from the date of issue of notification of rates at which land shall be regularised. The amount if any already paid shall be adjusted if it is in excess of 35% of the present cost of land and if amount already deposited is less than 35% of the present cost, the balance shall have to be deposited along with application of regularisation. The remaining price shall be recovered as per the provisions of clause 3 of sub-rule 5 of Rule 13-A:Provided if the above allotment is made of a small patch which, in-fact, is not a small patch, such allotment of the land shall not be regularised.]

14. Allotment of small patch.

(1)Notwithstanding anything to the contrary contained in these rules, small patch of Government land may be allotted, to a tenure tenant whose tenure land adjoins such patch, subject to the ceiling area at [half of the index price or [the] [[Substituted by Notification No. F. 4(16) Col./99, dated 26.11.2004-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.4.2005, page 7(1), w.e.f. 26.11.2004 = 2005 RSCS/Part II/page 325/H. 269, for the following expression:'half of the index price or double of the reserve price whichever is higher']] reserve price whichever is higher]:[Provided that if the tenant of the adjoining land fails to apply for the allotment of small patch, the Allotting Authority shall make arrangement for making allotment of such small patch to the tenure tenant of the same chak or of the adjoining chak.] [Added by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46.]

(2)[ In case more than one tenants apply for the allotment of the same small patch, allotment shall be made to the tenant of same murabba.] [[Substituted by Notification No. F. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4). = 1996 RSCS/Part II/page 117/H. 102 for the following:-'(2) In case more than one tenants apply for allotment of same small patch, allotment shall be made by auction and it shall be allotted to the highest bidder'Note.-The above substituted sub-rule (2) was earlier substituted by No. Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46, for The following:-'(2) In case there are more than one such tenant applying for allotment of the same small patch, allotment shall be made by drawl of lots amongst them.']]

(3)[ The price of small patch shall be payable by the allottee in [four annual instalments] [[Substituted by Notification No. F. 4(16) Col./99, dated 26.11.2004-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.4.2005, page 7(1), w.e.f. 26.11.2004 = 2005 RSCS/Part II/page 325/H. 269 for the following expression:'(3) The price of such small patch shall be payable by the allottee in Four annual instalments, the first instalment being payable within a fortnight of The order of allotment. The due date in respect of the second and subsequent instalments shall be the date of the year corresponding lo the date on which the allotment was made. Interest at the rate of 18 per cent per annum shall be charged in default of payment of an instalment on the due date']], the first instalment being payable within a fortnight of the order of allotment in the current financial year of the allotment. The due date in respect of the [second and subsequent instalments] [Substituted by Notification No. F. 4(16) Col./1999, dated 26.5.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 5.6.2007, page 29(2) = 2007 RSCS/Part II/page 570/H. 491, for the following expression: 'second instalment'] shall be the date of the year of corresponding to the date on which the date of allotment was done in the next financial year. Interest at the rate of 12% per annum shall be charged from the defaulter of payment of an instalment on the due date.]:Provided that if such small patch is allotted to a landless person to raise his holding to 25 bighas, the price and mode of payment shall be as prescribed in Rule 17.[Provided further that in case a tenure tenant to whom a small patch of Government land has been allotted under this rule and who is prepared to pay the price of such small patch of land in lump sum and within [663] [Inserted by Notification No. F. 4(19) Revenue/Col./83, dated 13.10.1983 - Rajasthan Government Gazette, Part IV-C, dated 08.12.1983, page 677.] days of the date of publication of the Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) (Amendment) Rules, 1983 in the Official Gazette, the price payable by him shall be such as is provided for in sub-rule (1) of Rule 17 and is applicable to the soil class of such small patch under the said sub-rule of the said rule.][Provided also that if an allottee pays total price of the land allotted to him in lump sum before the date on which the first instalment becomes due, the allottee shall be allowed a rebate of 10% of the price of allotted land.] [Substituted by Notification No. F. 4(16) Col./99, dated 29.2.2008-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 11.3.2008, page 180(1). = 2008 RSCS/Part II/page 605/H. 321.][Provided also that if an allottee deposits, all or some of his remaining instalments at least 12 months before the date on which they fall due, then rebate at the rate of 4% per year shall be admissible on each such instalment paid in advance.] [Substituted by Notification No. F. 4(2) Col./2005, dated 12.6.2008-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 19.6.2008, page 79. = 2009 RSCS/Part II/page 700/H. 392.]

14A. [ Allotment of medium patch. [Inserted by Notification No. F. 4(16) Col./99, dated 15.4.2000-Rajasthan Gazette, Extraordinary Part IV-C(I), dated 7.6.2000, page 39(3). = 2001 RSCS/Part II/page 243/H. 140.]

(1)Notwithstanding anything to the contrary contained in these rules, medium patch of Government land may be allotted to a tenure tenant whose tenure land adjoins such medium patch, subject to the ceiling area [index price]:[Provided that if the tenant of the adjoining land fails to apply for the allotment of medium patch, the Allotting Authority may allot such medium patch to the tenure tenants of the same Chak or of the adjoining Chak subject to the ceiling limit:Provided further that if more than one tenant apply for the allotment of the same medium patch, the allotment shall be made by sealed bid to the highest bidder subject to the ceiling limit.] [[Substituted by Notification No. F. 4(10) Col./95, dated 10.5.2001-Rajasthan Gazette Extraordinary Part IV-C(I), dated 16.6.2001, page 45(5), w.e.f. 10.5.2001 = 2001 RSCS/Part II/page 601/H. 517 for the following expression:'Provided that if more than one tenant of the adjoining land apply for the allotment of the same medium patch, the allotment shall be made by sealed bid to the highest bidder subject to the ceiling limit']].

(2)[ The price of such medium patch shall be payable by the allottee in [four annual instalments] [[Substituted by Notification No. F. 4(16) Col./99, dated 26.11.2004-Rajasthan Gazette Extraordinary Part IV-C(I), dated 3.4.2005, page 7(1), w.e.f. 26.11.2004 = 2005 RSCS/Part II/page 325/H. 269 for the following expression:'(2) The price of such medium patch shall be payable by the allottee in three instalments, the First instalment being payable within a fortnight of the order of allotment. The due date in respect of The second and subsequent instalment shall be the date of The year corresponding to the date on which the allotment was on due. Interest at the rate of 18% per annum shall be charged in defaulter of payment of an instalment on the due date']], the first instalment being payable within a period of fortnight of the order of allotment in the current financial year. The due date in respect of the [second and subsequent instalments] [Substituted by Notification No. F. 4(16) Col./1999, dated 26.5.2007-Rajasthan Gazette Extraordinary Part IV-C(I), dated 5.6.2007, page 29(2) = 2007 RSCS/Part II/page 570/H. 491, for the following expression: 'second instalment'] shall be the date of the year corresponding to the date on which the allotment was done in the next financial year. Interest at the rate of 12% per annum shall be charged from defaulter of payment of an instalment on the due date.] ][Provided that if an allottee pays total price of the land allotted to him in lump sum before the date on which the first instalment becomes, due, the allottee shall be allowed a rebate of 10% of the price of allotted land.] [Added by Notification No. F. 4(16) Col./99, dated 29.2.2008-Rajasthan Gazette Extraordinary Part IV-C(I), dated 11.3.2008, page 180(1) = 2008 RSCS/Part II/page 605/H. 321.][Provided further that if an allottee deposits all or some of his remaining instalments at least 12 months before that date on which they fall due, than rebate at the rate of 4% per year shall be admissible on each such instalment paid in advance] [Added by Notification No. F. 4(11) Col./98, dated 20.5.2009-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 26.5.2009, page 12(1). = 2009 RSCS/page II/page 700/H. 392.]

14B. [ [Inserted by Notification No. F. 4(1) Col./96, dated 26.11.2004-Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 31.1.2005, page 141(9) = 2006 RSCS/Part II/page 173/H. 147.]

(1)Notwithstanding anything contained in these rules and subject to the specific or general directions of the Government, the allotting authority instead of ejecting a trespasser from the small and medium patch land occupied by adjacent tenant and allow him to retain possession of the whole or part of such land subject to the extent of the ceiling area applicable to the allottee under the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act II of 1973).Provided that such trespasser has been in continuous possession of the trespassed land for five or more years upto 30.6.2004.

(2)Upon regularisation in the manner indicated in sub-rule (1), the trespassers shall be deemed to have been allotted the land so regularised under these rules and shall be governed by the terms and conditions prescribed in these rules.

(3)Such trespasser upon regularisation shall bound to pay [the price at the prevalent rates recommended by the District Level Committee constituted under clause (b) of Rule 2 of the Rajasthan Stamp Rules, 2004, or the rates approved by the Inspector General of Stamp under sub-rule (1) of Rule 58 of the Rajasthan Stamp Rules, 2004, or the rates determined by the State Government under sub-rule (2) of Rule 58 of the Rajasthan Stamp Rules, 2004 whichever is higher] for land of a similar soil class in the neighbourhood.]

15. Computation of area.

(1)When land is held jointly by two or more persons as members of a joint family or as co-tenants, each one of them shall be deemed to be holder of so much area of land to which he may be entitled upon partition.

(2)Any transfer of land by sale, gift or in any other manner effected after the 15th day of October, 1955, reducing the area of land held by any person shall not be taken into account while computing the area of land held by him and for purposes of determining his eligibility for allotment, it shall be taken for granted that no such transfer had taken place.

(3)The area and scale of allotment referred to in these Rules are with reference to command land. Where any area of land held or allotted is uncommand land, 2 bighas of such land shall be reckoned as one bigha of command land for purposes of computation of area [or barani land in the Colony area] [Inserted by Notification No. F. 4(5) Revenue/Col./82, dated 08.11.1982 - Rajasthan Government Gazette, Part IV-C, dated 18.11.1982, page 512.].

16. Terms and conditions of allotment.

(1)The Rajasthan Colonisation (General Colony) Conditions, 1955, shall apply to all allotments of land made under these rules.[(1-a) In case where allotment of land is made to a married agriculturist, the allotment shall be made in the joint name of husband and wife and the allottee, in such case, shall be deemed to be joint allottee.] [Inserted by Notification No. F. 4(17) Col./97, dated 11.9.2002-Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 27. = 2003 RSCS/Part II/page 2/H. 3.]

(2)All allotments made under these rules shall be subject to the provisions contained in the Rajasthan Government Grants Act, 1961 (Rajasthan Act 20 of 1961).

(3)Subject to the provisions of the Act, the Rajasthan Colonisation (General Colony) Conditions, 1955 and these Rules, all allotments of Government land made under these rules shall be on a permanent basis and the allottee shall ultimately be eligible for the Conferment of khatedari rights in the land so allotted.

(4)An allottee shall be bound to irrigate at least 25% of the land allotted to him in the command area during the first year of irrigation provided that sufficient water is made available for irrigating the land, On his failure to fulfil this condition the allotment of land shall be liable to cancellation by the Allotting Authority and upon cancellation of the allotment the land shall revert to the State Government free of encumbrances and the allottee shall not be entitled to any compensation.

(5)The allottee shall be bound to co-operate fully in carrying out land development, works for optimum utilisation of irrigation waters and saving the land from any damage and he shall also be liable to pay any expenditure incurred or likely to be incurred in respect thereof by the State Government or by any other agency approved or authorised by the Government, on such terms and conditions as may be determined by the Colonisation Commissioner.

(6)[ If the concerned District Magistrate reports that any allottee of land is involved in any anti-national activities, the allotment of land shall be liable to cancellation by the allotting authority and upon cancellation of allotment, the land shall revert to the State Government free of encumbrances and the allottee shall not be entitled to any compensation. The report of the District Magistrate shall be final and the allotting authority shall be bound to accept the same.] [Inserted by Notification No. F. 4(2) Col./92, dated 12.3.1992 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 4.6.1992, page 234.]

17. Scale of price and mode of payment.

(1)For Government land allotted under these rules, the price at the following scale for each soil class, as sanctioned by the Collector, shall be charged from the allottee:-

[S. No.	Soil Class	Price per murabba of 25 bighas (6.32 Fleet.)(in rupees)
(i)	For Phase I & II of Stage I
	1. Nali	5,00,000/-
	2. Nahari	4,00,000/-
	3. Uncommand	75,000/-
	4. Barani	50,000/-
(ii)	For Stage II
	1. Nali	1,50,000/-
	2. Light loam /Sandy loam	1,00,000/-
	3. Uncommand	20,000/-
	4. Barani	13,500/-]

[[Substituted by Notification No. F. 4(12)/Col./98, dated 24.4.2001-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 4,6.2001, page 29(4). [we.f. 24.4.2001] = 2001 RSCS/Part II/page 600/H. 516, for the following:-[S.Nos. - Soil Class - Price per bigha - Price per murabba of 25 bighas (6.32 Hect.)

1. - 2 - 3 - 4

1. - Nali - 6,000 - 1,50,000

2. - Light loam Sancy loam - 4,000 - 1,00,000

3. - Uncommand - 800 - 20,000

4. - Barani - 540 - 13,500]]]

[Provided that for the Johar Paitan Land situated anywhere or the Government land situated within a radius of 12 Km. from the periphery of a city having population of one lakh persons or more, or within a radius of 8 Km. from the periphery of a town having population of fifty thousand or more but less than one lakh, or within a radius of 3 Km. from the periphery of a town having population of twenty five thousand or more but less than fifty thousand is allotted to any landless person other than the person of a Scheduled Caste or Scheduled Tribe, the scale of price to be charged shall be four times of the reserve price fixed by the Government for that class of land, but from an allottee belonging to a Scheduled Caste or Schedule Tribe, the scale of price shall be double the reserve price mentioned above.] [[Substituted by Notification No. F. 4(10) Revenue/Col./75, dated 24.01.1981 - Rajasthan Government Gazette, Part IV-C, dated 05.02.1981, page 372, for the following:-'Provided that for the Johar Paitan land and the Government land situated within the radius of eight miles of a town or city having population of more than ten thousand, allotted to any person other than the person of Scheduled Caste and Scheduled Tribes, the scale of price to be charged shall be four times than the scale of price, but from an allottee of Scheduled Castes and Scheduled Tribes the scale of price shall be double the scale of price mentioned in this sub-rule.']][Provided also that subject to the general of specific directions of the State Government, the temporary cultivation lease holders to whom land has been allotted under the Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970, [whether they have acquired Khatedari rights or not under the said rules and] [Added by Notification No. F. 4(2) Col./2005, dated 28.5.2007-Rajasthan Gazette Extraordinary Part IV-C(I), dated 4.6.2007, page 31. = 2007 RSCS/Part II/page 495/H. 452.] after declaration of such area as cottony, such temporary cultivation lease holders shall be eligible for permanent allotment to the extent of ceiling limit under these Rules on the payment of 20% of the reserve price of general allotment in one instalment but in case of persons belonging to Scheduled Castes/ shall pay 10% of the reserve price of general allotment in one instalment.]

(2)[ In cases in which the cost of development of the allotted land has been borne by the State Government, the cost shall be payable by the allottee at the rates prescribed by the State Government from time to time, along-with the instalments of the price of the land. ] [[Substituted by Notification No. F. 4(10) Revenue/Col./75, dated 24.01.1981 - Rajasthan Government Gazette, Part IV-C, dated 05.02.1981, page 372, for the following:-'(2) In case land development work has already been carried out either wholly or partly on the allotted land by the State Government or by any other agency approved or authorised by it, the allottee shall pay the expenditure so incurred on such land development work in such instalments or in such other manner as may be determined by the Colonisation Commissioner.']]

(3)[ All annual instalments prescribed in sub-rule (6) shall be paid by the allottee at the nearest sub-treasury on or before the 15th of August every year failing which interest at the rate of 18% per annum shall be payable on the amount of such instalments from its due date until its payment:Provided that if any two consecutive instalments shall remain unpaid the allotment of land shall be liable to cancellation at the discretion of the Allotting Authority and upon such an order of cancellation of allotment the land shall revert to the State Government without payment of any compensation and the Allotting Authority shall be free to allot it to any other eligible person.] [[Substituted by Notification No. F. 4(5) Revenue/ Col./81, dated 19.8.1993 - Rajasthan Government Gazette, Part IV-C, dated 4.9.1993, page 82, w.e.f. 27.10.1988, for the following:-'(3) No betterment charges be levied on Government land allotted at the price mentioned in sub-rule (1)'.]]

(4)If at any time after allotment, any Government land allotted as uncommand land becomes command land, then for the first 25 bighas of command land under his allotment, the allottee shall pay to the State Government the reserve price of command land at the above mentioned rates, less the price which he has already paid in terms of uncommand land. Thereafter for the remaining command land, if any, he shall pay the prevalent market price less the price which he has already paid in respect thereof.

(5)If at any subsequent time any land allotted as command land is declared by the competent authority as uncommand land before its price has been fully paid up, the amount paid towards its price as command land will be adjusted towards the price or instalment payable for it as uncommand land and any amount already paid in excess thereof shall be refunded to the allottee.

(6)[ An allottee shall pay the price of Government land allotted to him in the following annual instalments, commencing from the year in which the irrigation water is let out for such land or two years after the date of allotment, whichever is later.] [Sub-rule (6) substituted by Notification No. F. 4(8) Revenue/ Col./83, dated 18.1.1985 - Rajasthan Government Gazette, Part IV-C, dated 7.2.1985, page 399.][If land is partly command and partly uncommand, the payment of the instalments of un-command land shall be made in the same manner as the instalments of command land are paid.] [Inserted by Notification No. F. 4(2) Revenue/ Col./92, S.O. 112, dated 20.10.1993, - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 30.10.1993, page 172.]

1st year	2% of the total price
2nd year	3% of the total price
3rd year	4% of the total price
4th year	5% of the total price
5th year	6% of the total price
6th year	8% of the total price
7th year	8% of the total price
8th year	8% of the total price
9th year	8% of the total price
10th year	8% of the total price
11th year	8% of the total price
12th year	8% of the total price
13th year	8% of the total price
14th year	8% of the total price
15th year	8% of the total price

Provided that an allottee belonging to Scheduled Castes and Scheduled Tribes shall pay the instalments as under: -

1st year	No instalment.
2nd year	2% of the total price
3rd year	3% of the total price
4th year	4% of the total price
5th year	5% of the total price
6th year	6% of the total price
7th year	8% of the total price
8th year	8% of the total price
9th year	8% of the total price
10th year	8% of the total price
11th year	8% of the total price
12th year	8% of the total price
13th year	8% of the total price
14th year	8% of the total price
15th year	8% of the total price
16th year	8% of the total price

Previous position. - Sub-rule (6) is substituted by Notification No. F. 4(8) Revenue/ Col./83, dated 18.1.1985 - Rajasthan Government Gazette, Part IV-C, dated 7.2.1985, page 399, for the following:-"(6) An allottee shall pay the price of Government land allotted to him in the following annual instalments, commencing from the year in which the irrigation water is let out for such land:-

1st year	2% of the total price
2nd year	3% of the total price
3rd year	4% of the total price
4th year	5% of the total price
5th year	6% of the total price
6th year	8% of the total price
7th year	8% of the total price
8th year	8% of the total price
9th year	8% of the total price
10th year	8% of the total price
11th year	8% of the total price
12th year	8% of the total price
13th year	8% of the total price
14th year	8% of the total price
15th year	8% of the total price

Provided that an allottee belonging to Scheduled Castes and Scheduled Tribes shall pay the price for the Government land allotted to him in the following annual instalments commencing from the year in which the irrigation water is let out for such land:-

1st year	No instalment.
2nd year	2% of the total price
3rd year	3% of the total price
4th year	4% of the total price
5th year	5% of the total price
6th year	6% of the total price
7th year	8% of the total price
8th year	8% of the total price
9th year	8% of the total price
10th year	8% of the total price
11th year	8% of the total price
12th year	8% of the total price
13th year	8% of the total price
14th year	8% of the total price
15th year	8% of the total price
16th year	8% of the total price

(6A)[ An allottee of Johar Paitan land situated anywhere or the Government land situated within a radius of 12 Km. from the periphery of a city having population of one lakh persons or more, or within a radius of 8 Km. from the periphery of a town having population of fifty thousand or more but less than one lakh, or within a radius of 3 Km. from the periphery of a town having population of twenty five thousand or more but less than fifty thousand shall deposit 25% of the total price of the land at the time of allotment and 15% of such price after one year of the allotment, and, the remaining 60% in three equal yearly instalments, the first of which shall be deposited on the expiry of two years commencing from the date of the allotment:Provided that an Allottee belonging to a Scheduled Caste or a Scheduled Tribe shall deposit the price of such land in ten equal yearly instalments. The first instalment shall be deposited after the expiry of two years commencing from the date of the allotment.] [[Inserted by Notification dated 20.09.1978 - Rajasthan Government Gazette, dated 20.09.1978 and Substituted by Notification No. F. 4(10) Revenue/Col./75, dated 24.01.1981 - Rajasthan Government Gazette, Part IV-C, dated 05.02.1981, page 372, for the following:-'(6-A) An allottee of Johar Paitan land and the Government land situated within a radius of eight miles in a town or city having population of more than ten thousand shall deposit 25% of the total price of the land at the time of allotment and 15% of such price after one year of the allotment, the remaining 60% in three equal yearly instalments, the first of which shall be deposited on the expiry of two years commencing from the date of the allotment:Provided that an Allottee of Scheduled Caste or Scheduled Tribe, shall deposit the price of such land in ten equal yearly instalments. The first instalment shall be deposited after the expiry of two years commencing of date of allotment.']]

(7)Notwithstanding anything contained in sub-rule (6), the price or instalments of price, paid by an allottee in respect of the land allotted to him under the Pre-1955 conditions or the Post-1955 Rules, shall be adjusted against the price payable under sub-rule (1) for the fresh allotment of land made to him under these rules and the balance amount of price will only be recoverable from him in accordance with the said sub-rule. If the amount of price already paid by him exceeds the total price payable by him, the excess amount shall be refunded to the allottee.

(8)[ All annual instalments prescribed in sub-rule (6) shall be paid by the allottee at the nearest sub-treasury on or before the 15th of August every year failing which [interest @ 12% per annum] [[Substituted by Notification No. F. 4(5) Revenue/ Col./81, dated 19.5.1992 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 19.11.1992, page 456 and again by Notification No. F. 4(5) Revenue/ Col./81, dated 19.8.1993 - Rajasthan Government Gazette, Part IV-C, dated 4.9.1993, page 82, w.e.f. 27.10.1988, for the following:-[1] upto 31-10-1988, it was as under:'(8) All annual instalments prescribed in sub-rule (6), shall be paid by the allottee at the nearest sub-treasury on or before the 15th August, every year failing which interest @ 9% per annum shall be payable on the amount of such instalments from its due date until its payment.Provided that if any two consecutive instalments shall remain unpaid the allotment of land shall be liable to cancellation at the discretion of the Allotting Authority and upon such an order of cancellation of allotment, the land shall revert to the State Government without payment of any compensation and the Allotting Authority shall be free to allot it lo any other eligible person.'[2] from 1-11-1988, it was Substituted by No. 45 as under:-'The price of the allotted land shall be treated as becoming due for payment from the year of commencement of 1st instalment in terms of this rule and a simple interest at the rate of 6% per annum shall be payable on the total price. All annual instalments prescribed in sub-rule (6), shall be paid by the allottee at the nearest sub-treasury on or before the 15th August every year. In case the allottee does not make payment of the instalment becoming so due even after the lapse of the period prescribed, for each instalment an interest at the rate of 996 per annum shall be payable on the amount of such instalment from its due date and if the instalment continues to fall in arrears exceeding six months the interest at the rate of 12% per annum shall be payable by such defaulter allottee.']] shall be payable on the amount of such instalment from its due date until its payment:Provided that if any two consecutive instalments shall remain unpaid the allotment of land shall be liable to cancellation at the discretion of the Allotting Authority [after giving fifteen days show cause notice to the allottee] [Inserted by Notification No. F. 4(5) Revenue/ Col./81, dated 20.8.1993 - Rajasthan Government Gazette, Part IV-C, dated 4.9.1993, page 84.] and upon such an order of cancellation of allotment, the land shall revert to the State Government without payment of any compensation and the Allotting Authority shall be free to allot it to any other eligible person.][Provided further that if the allottee pays remaining instalment along with interest @12% per annum only from the date of default, the cancellation of allotment order shall be revoked by the allotting authority, unless, in the mean time, the land has been allotted to someone else.] [[Substituted Substituted by Notification No. F. 4(1) Col./2001, dated 28.11.2004-Rajasthan Gazette Extraordinary Part IV-C(I), dated 21.2.2005, page 155 = 2006 RSCS/Part II/page 400/H. 231, for the following expression:'Provided further that if the allottee pays @ 6% more interest from the date of default by way of composition in addition to the prescribed interest from time to time, the cancellation of allotment order shall be revoked by the allotting authority unless in the meanwhile the land has been allotted to some one else']]

(9)If an allottee pays the total price of the land allotted to him in lump sum before the first instalment becomes due, he shall be allowed a rebate of 25 per cent of the price.[Provided that if an allottee deposits all or some of his remaining instalments at least 12 months before the date on which they fall due, then rebate at the rate of 4% per year shall be admissible on each such instalments paid in advance.] [Inserted by Notification No. F. 4(11) Col./98, dated 20.5.2009-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 26.5.2009, page 12(1). = 2009 RSCS/Part II/page 700/H. 392.]

(10)Soon after the allotment of land is made, the Allotting Authority shall maintain such ledgers and other account registers in respect of each allottee as may be [specified] [Substituted by Notification No. page 4(15) Col./92, dated 1.9.95-Rajasthan Gazette Extraordinary Part IV-C(I), dated 18.9.95, page 113(4). = 1996 RSCS/Part II/page 117/H. 102, for the following word:- 'prescribed'.] by the Colonisation Commissioner. Under his supervision the Colonisation Tehsildar shall prepare a demand statement in respect of instalments which may become due and shall proceed to effect recovery of the same till the total price of the allotted land has been realised from the allottee. Upon winding up of the Colonisation operations or on the instructions of the Colonisation Commissioner, such demand statements, ledger and other account registers shall be transferred to the Collector of the Revenue District concerned and thereafter it shall be the duty of such Collector to prepare annually the demand statement, maintain ledger and other accounts and realise from the allottee the remaining instalments/arrears/interest and other dues as and when they fall due.

(11)All dues outstanding against an allottee under these rules shall be recoverable as arrears of land revenue.Explanation. - The term "Allottee" used in these rules shall where allottee dies, includes his heirs, legal representatives and successors.

18. Issue of notice of sale by Auction.

(1)The Allotting Authority shall cause a public notice to be issued in Form XIII giving full details of the land to be sold by [sealed bid] [Substituted by Notification No. F. 4(19) Col./99, dated 9.11.99-Rajasthan Gazette, Extraordinary Part IV-C(I), dated 1.4.2000, page 5(3).[w.e.f. 9.11.99] = 2001 RSCS/Part II/page 88/H. 77 for the expression: 'public auction'], viz., number of chak, number of the square and killa and the date and place of auction.

(2)The public notice shall be affixed at the notice board of the office of the Allotting Authority and the copies of such notice shall be affixed on the notice board of the Colonisation Tehsil concerned and on the notice board of the Panchayat in which the land is situated. Its contents shall be made widely known in the locality in which the land proposed to be auctioned is situated, by affixing copies thereof at some convenient place on or near about such land and in other conspicuous places in the locality [by publishing the same by beat of drum and by an advertisement in two newspaper having wide circulation in the locality.] [Substituted 'or by publishing the same by beat of drum or by an advertisement in a newspaper having wide circulation in the locality or by any two or more of these means' by Rajasthan Notification No. G.S.R. 46, dated 8.8.2012 (w.e.f 8.8.1975).]

19. Officer conducting the [Sealed bid] [Substituted by Notification No. F. 4(19) Col./99, dated 9.11.99-Rajasthan Gazette Extraordinary Part IV-C(I), dated 1.4.2000, page 5(3) = 2001 RSCS/Part II/page 88/H. 77 for the expression: 'Auction'.].

- [Sale by [sealed bid] [[Substituted by Notification No. F. 4(9) Revenue/ Col./87, dated 3.9.1987 - Rajasthan Government Gazette, Part IV-C, dated 1.6.1989, page 24, for the following:-'Sale by public auction under these rules shall be held by the Allotting Authority or by a Gazette d Officer appointed by the Colonisation Commissioner for the purpose not below the rank of an officer of the Rajasthan Administrative Service.']] under these rules shall be hold by the Allotting Authority appointed by the Colonisation Commissioner with the recommendation of Auction Committee appointed by the State Government.]

20. Conditions of Sale.

- The following shall be the conditions of sale under these rules:-

(a)All land sold under these rules shall be subject to the provisions of the Act and of the Rajasthan Colonisation (General Colony) Conditions, 1955 and of these rules.

(b)Land may be put up for sale in one lot or in several lots as may be mentioned in the notice and the [sealed bid officer] [Substituted by Notification No. F. 4(19) Col./99, dated 9.11.99-Rajasthan Gazette Extraordinary Part IV-C(I), dated 1.4.2000, page 5(3) = 2001 RSCS/Part II/page 88/H. 77, for the expression: 'auctioning officer'.] shall be competent to withdraw any lot or lots from sale without assigning any reason.

(c)No land shall be put to sale until the State Government has fixed a reserve price in that respect. The sale price shall be the reserve price determined by the State Government or the price offered in [sealed bid] [Substituted by Notification No. F. 4(19) Col./99, dated 9.11.99-Rajasthan Gazette Extraordinary Part IV-C(I), dated 1.4.2000, page 5(3) = 2001 RSCS/Part II/page 88/H. 77, for the expression: 'open auction'.], whichever higher. The State Government, reserves to itself the right to revise the reserve price for various categories of land from time to time.

Explanation. - Until the State Government fixes the reserve price, the scales of prices as given in Rule 17 shall be deemed to be the reserve price for the purpose of this rule.

(d)[No person shall be allowed to bid unless he has been a bonafide resident of Rajasthan for a period of not less than 10 years prior to the date of [sealed bid] [[Substituted by Notification No. F. 4(9) Revenue/ Col./87, dated 3.9.1987 - Rajasthan Government Gazette, Part IV-C, dated 1.6.1989, page 24, for the following:-

'No person shall be allowed to bid unless he is a resident of Rajasthan since before 1st April, 1955.']] subject to any other restriction imposed by the Government] and unless he-

(i)deposits an earnest money amounting to five per cent of the total reserve price of each plot of land in cash. This earnest money shall be refunded on the spot to the unsuccessful bidder on the conclusion of the [sealed bid] [Substituted by Notification No. F. 4(19) Col./99, dated 9.11.99-Rajasthan Gazette Extraordinary Part IV-C(I), dated 1.4.2000, page 5(3) = 2001 RSCS/Part II/page 88/H. 77 for the expression: 'Auction'.] proceedings on that day; and

(ii)declares in writing before the officer conducting the auction that he does not hold any land in his own name or in the name of any member of the joint family anywhere in India or if he holds land the total area of the land already held and of the land that he wishes to purchase at the [sealed bid] [Substituted by Notification No. F. 4(19) Col./99, dated 9.11.99-Rajasthan Gazette Extraordinary Part IV-C(I), dated 1.4.2000, page 5(3) = 2001 RSCS/Part II/page 88/H. 77 for the expression: 'Auction'.] shall not exceed the ceiling area.

(e)No person shall at any auction retract from his bid and if any dispute arises, the land shall be put up for auction against the last disputed bid.

(f)The highest acceptable offer shall be communicated to the Colonisation Commissioner and the sale shall not be complete unless the offer is accepted by the Colonisation Commissioner:

Provided that the Colonisation Commissioner shall not without the approval of the Government in Colonisation Department, accept an offer unless it is 15% above the reserve price.

(g)The State Government in the Colonisation Department or the Colonisation Commissioner, as the case may be, reserves the right to reject any bid without assigning any reason therefor and to withdraw any lot or lots from [sealed bid] [Substituted by Notification No. F. 4(19) Col./99, dated 9.11.99-Rajasthan Gazette Extraordinary, Part IV-C(I), dated 1.4.2000, page 5(3) = 2001 RSCS/Part II/page 88/H. 77 for the expression: 'Auction'.] at any time without assigning any reasons:

Provided that in case of rejection of any bid the Colonisation Commissioner shall also pass an order for the refund of [20%] [Substituted by Notification No. F. 4 (16) Col./99, dated 29.2.2008-Rajasthan Gazette Extraordinary Part IV-C(I), dated 11.3.2008, page 180(1). [w.e.f. 29.2.2008] = 2008 RSCS/Part II/page 605/H. 321, for the following expression: '50%'.] of the purchase price deposited under clause (h) and any other amount which might have been deposited by the bidder towards payment of the purchase price.

(h)[ A sum of equivalent of 20% of the purchase price shall have to be deposited in each by the bidder whose bid is to be recommended to the Colonisation Commissioner, immediately at the conclusion of the bid and the balance 80% amount shall be deposited by him in four half yearly instalments with an interest of 12% from the date of approval of the sealed bid. The possession of the land would be handed over the after the approval of the bid by the Commissioner.] [[Substituted by Notification No. F. 4(1) Col./2001, dated 28.11.2004-Rajasthan Gazette, Extraordinary Part IV-C(I), dated 21.2.2005, page 155. = 2006 RSCS/Part II/page 400/H. 231, for the following expression:

'(h) A sum equivalent to fifty percent of the purchase price shall have to be deposited in cash by the bidder whose bid is to be recommended to the Colonisation Commissioner immediately at the conclusion of the bid and the balance shall be deposited by him in two equal half yearly instalments with an interest of 12 per cent from The date of auction. Possession of the land would be handed over after the one instalment has been deposited.']]

(i)Should any purchaser fail to observe or comply with any of the foregoing conditions his deposit shall be forfeited to the State Government and the Colonisation Commissioner may have the land resold by a public [sealed bid] [Substituted by Notification No. F. 4(19) Col./99, dated 9.11.99-Rajasthan Gazette Extraordinary, Part IV-C(I), dated 1.4.2000, page 5(3) = 2001 RSCS/Part II/page 88/H. 77 for the expression: 'Auction'.] and any deficiency of the price which may result on such re-sale shall be made good and paid by the defaulting purchaser.

(j)If it is discovered at any time that the declaration referred to in sub-clause (ii) of clause (b) is false or if the purchaser fails to cultivate the land personally, the entire land sold may be resumed by the Allotting Authority without payment of any compensation.

(k)[ If at any time any Government land sold as uncommand land/ barani land becomes command land, the purchaser or his transferee, including subsequent transferees in possession of the land as the case may be, shall pay to the State Government, the price of command land notified by the State Government at the time of the sale of uncommand/barani land of the same murabba/ chak and in case the price of command land in the same murabba/ chak has not been fixed then the price of command land in the nearest murabba/chak or the price offered in open auction at the time of sale of uncommand land, whichever is higher, along with interest @ 12% per annum from the date of sale of uncommand land and up to the date of paying the difference amount of command land, less the price which he has already paid for the uncommand/barrani land.] [Inserted by Notification No. F. 4(19) Col./1999, dated 28.4.2007-Rajasthan Gazette Extraordinary Part IV-C(I), dated 5.5.2007, page 63(1). = 2007 RSCS/Part II/page 477/H. 441.]

21. Cancellation of Allotment.

- If at any time it is discovered that any allotment of Government land was made under these rules upon an incorrect statement of facts made in the application or in the affidavit or any other document produced by an allottee, the Allotting Authority, may order cancellation of such allotment and may also order re-entry upon and taking possession of the land without payment of any compensation [and the amount of instalments already paid shall be forfeited] [Added By Notification No. F. 4(15) Col./92, dated 17.2.97-Rajasthan Gazette Extraordinary, Part IV-C(I), dated 25.3.97, page 280(2). [w.e.f. 17.2.1997] = 1998 RSCS/Part II/page 291/H. 257.]:Provided that no such order shall be made without giving the person, likely to be affected thereby, an opportunity of being heard.

21A. [ Regularisation of certain cases of trespassers. [Inserted by Notification No. F. 4(16) Col./99, dated 26.11.2004-Rajasthan Gazette Extraordinary Part IV-C(I), dated 3.4.2005, Page 7(1), w.e.f. 26.11.2004 = 2005 RSCS/Part II/page 325/H. 269.]

(1)Notwithstanding anything contained in these rules and subject to the specific or general directions of the Government Allotting authority may, on the advice of the Advisory Committee instead of ejecting a trespasser from the land occupied by him allow him to retain possession of the whole, or part of such land subject to the extent of the ceiling area applicable to the allottee under the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act II of 1973):[Provided that such trespasser has been in possession over the trespassed land for minimum five years during preceding seven years from 1.1.2000 and still in continuous possession from 1.1.2000.]

(2)Upon regularisation in the manner indicated in sub-rule (1) the trespasser shall be deemed to have been allotted the land so regularised under these rules and shall be governed by the terms and conditions prescribed in these rules.

(3)Such trespasser upon regularisation shall be bound to pay the price at the District Level Committee (DLC) rate.

(4)The price so fixed under rub-rule (3) shall be paid by the trespasser in four nearly instalments. After scrutinising the papers submitted by the trespasser, if it is found that the case is fit for regularisation, a notice is to be given to the said trespasser indicating the amount assessed and the said trespasser will deposit the first instalment within 15 day, after serving the notice and as soon as the first instalment paid the orders for regularisation will be issued by the competent authority. The subsequent instalment shall be payable on or before 15th July of every year.

(5)The price of land so fixed shall be deemed to have become due from the date of order of regularisation and an interest at the rate of 18% per annum shall be payable on the amount of the instalment which has fallen due for payment.

(6)All instalments together with interest if any, shall be paid at the nearest Treasury or Sub-Treasury.

(7)The following rates of rebate shall be allowed to the allottee :-

	Persons belonging to the SC/ ST/ Beneficiary ofthe IRPD Displaced Agriculturists/ Displaced landlessAgriculturists/ Released Sagri	Others
For payment of the whole price in one lumpsum at the time ofallotment]	15%	10%

(8)[ Notwithstanding anything contained in these rules, the Agriculture Cooperative Society to whom land was allotted and the said society provided part of that land to its member for cultivation and the said land has been resumed under the Rajasthan (Allotment of Land to Cooperative Societies) Rules, 1959 or voluntarily surrendered by such member or his successor who got gairkhatedari or khatedari rights in violation of sub-rule (7) of Rule 5 of the said Rules of 1959, if such member, was member of such cooperative society on or before the date of commencement of these amendment rules and same is verified by the concerned registering authority and such members or his successor is bona fide agriculturist and continuously cultivating the said land personally, the allotting authority may on advice of Advisory Committee instead of ejecting him, allot the whole or part of that land subject to ceiling limit on payment of twenty five percent of the reserve price in case of member of Scheduled Castes, Scheduled Tribes, Other Backward Classes and Below Poverty Line families, and on payment of fifty percent of the reserve price in case of others, by reducing the amount already deposited, if any.] [[Substituted by Notification No. F. 4(2) Col./2007, dated 4.8.2008-Rajasthan Gazette Extraordinary, Part IV-C(I), dated 12.8.2008, Page 113(2), w.e.f. 4.8.2008 = 2009 RSCS/Part II/page 351/H. 163, for the following expression :'(8) Notwithstanding anything contained in these rules, the Cooperative Society to whom land was allotted and the said society provided that land to its member for cultivation and the said land has been resumed under the Rajasthan (Allotment of Land to Cooperative Societies) Rules, 1959. If the said member of his successor is landless and continuously in possession and cultivating the said land personally the allotting authority may on advice of Advisory Committee instead of ejecting him, allot the whole or part of that land subject to ceiling limit on payment of 25% of the reserve price in case of member of Scheduled Castes, Scheduled Tribes, Other backward Classes and Below Poverty Line families and on payment of 50% of the reserve price in case of others.']]

(9)[ Notwithstanding anything contained in these rules, the cultivators who got khatedari rights as per the provisions of Section 12 of the Rajasthan Land Reforms and Jagir Resumption Act, 1952 and said section was omitted by Act No. XIII of 1954 with effect from 18th day of February, 1952 and if the said cultivators or his successors or their transferees is landless and continuously in possession and cultivating the said land personally, the allotting authority may on advice of Advisory Committee instead of ejecting him, allot the whole or part" of that land, subject to ceiling limit, on payment of twenty five percent of the reserve price in case of member of Scheduled Castes, Scheduled Tribes, Other Backward Classes and Below Poverty Line families and on payment of fifty percent of the reserve price in case of others, by adjusting the amount already deposited, if any.] [Inserted by Notification No. F. 4(4) Col./04, dated 3.10.2008-Rajasthan Gazette Extraordinary Part IV-C(I), dated 13.10.2008, page 181(2). [w.e.f. 3.10.2008] = 2009 RSCS/Part II/page 682/H. 352.]

22. Powers of Colonisation Officers.

(1)The Colonisation Commissioner, the Allotting Authority and the Colonisation Tehsildar shall exercise powers conferred by and perform the functions assigned to them under these rules.

(2)The Colonisation Commissioner will have the power to issue instructions to all Colonisation Officers subordinate to him laying down the procedure for preparation of record in regard to allotment of land and to carry out the purposes of these rules.

(3)The Colonisation Commissioner shall have the powers to cancel any allotment made by an Allotting Authority under these rules either suo moto or on the application of any person in a case where the allotment has been made against the rules:Provided that no such order to the prejudice of any person shall be passed without giving such person an opportunity of being heard.

23. Appeal and Revision.

(1)Any person aggrieved by an order passed by an Allotting Authority may within 30 days from the date of such order, appeal to the Colonisation Commissioner.

(2)Any person aggrieved [by a final order] [Substituted for 'by an order' by Notification No. F. 4(10) Revenue/Col./75, dated 29.12.1980 - Rajasthan Government Gazette, Part IV-C, dated 08.01.1981, page 324.] of the Colonisation Commissioner whether passed in appeal or otherwise may within 60 days of the date of such order, file revision to the Board of Revenue for Rajasthan.

23A. [ [[Deleted by Notification No. F. 4(24) Revenue/Col./82, dated 26.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 31.10.95, page 131(2) = 1996 RSCS/Part II/page 52/H. 36. The existing Rule 23-A was:

'Any person against whom an order cancelling his allotment of land has been passed or whose application for allotment of lands has been rejected by the Allotting Authority, and such order or decision of the Allotting Authority has been upheld in the first appeal, shall, if he prefers a second appeal or a revision, deposit 25% of the reserve price of such land as security in the Government Treasury and furnish copy of the treasury challan with the memo of Appeal, Revision or Review. In case of Iris failure to make such deposit the second appeal or the revision or review shall not be entertained.']]x x x].

24. Allotment of Government Land in Special Cases.

(1)Notwithstanding anything contained in these rules the Government may make allotment to any person as a special case:[Provided that Government may delegate the powers of allotment in any case or a class of cases under this rule to the Colonisation Commissioner or the Collector or to any other prescribed authority, subject to such terms and conditions as may be prescribed in this behalf.] [Added by Notification No. F. 18(3) Revenue/Col./77, dated 07.02.1981 - Rajasthan Government Gazette, Part IV-C, dated 12.02.1981, page 430.]

(2)[ [If any Government land] [Added by Notification No. F. 3(92) Col./91, dated 21.1.1992 - Rajasthan Government Gazette, Extraordinary, Part IV-C dated 4.2.1992, page 137.] allotted as uncommand/barani land [on or after 21st January, 1992, subsequently] becomes command land the allottee or his transferee, including subsequent transferee, in possession of land, as the case may be, shall pay to the State Government the price fixed for the allotment of command land under this Rule at the time of the initial allotment of the uncommand/barani land increased @ 15% per annum from the date of allotment upto the land becoming command land less the price which he has already paid for the allotment of uncommand/barani land.]Form 1[See Rule 8 (3)]List of Government Land to be Allotted.Name of Colonisation Tehsil

S. No.	Name of village	Name of Chak	Square No./ Details of area (in bighas)	Soil Class	Remarks
Killa Nos. Command land	Killa Nos. Uncommand land	Total area
1	2	3	4	5	6	7	8

Signature of Allotting Authority.Form IIPublic Notice[See Rule 9(1)]Whereas ................ Bighas ( .......... Hectares) of Government land as given below is available for allotment for agricultural purposes under the Rajasthan Colonisation (Allotment and Sale of Government Land in Indira Gandhi Canal Colony Area) Rules, 1975, this public notice is hereby issued under Rule 9(1) of the said rules and all concerned are hereby informed that any person, who is eligible for allotment of Government land under the said rules may, within .......... days of the publication of this notice, present during office hours an application in the prescribed form to the undersigned/ ................ (officer) authorised by the Colonisation Commissioner under Rule 10(1). The lists of Government land to be allotted may be seen on the Notice Board of the office of the undersigned and on that of the concerned Colonisation Tehsil.Issued under my hand and seal on this ............. day of..........Signature of the Allotting Authority.

(Seal)[Form III xxx] [Deleted by Notification No. F. 4(11) Col./98, dated 16.8.1999-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 28.8.1999, page 109(5).= 2001 RSCS/Part II/page 271/H. 184. The existing 'Form III'.]

Form IV[See Rule 11 (1)]Name of Colonisation Tehsil.................

S. No.	Date	Name of Applicant	Present Address	Remarks
1	2	3	4	5

Signature of Allotting Authority....Form V[See Rule 11(1)]Acknowledgement of Receipt of ApplicationReceived application of Shri/Shrimati ..................... son of ....................... resident of village/chak ............ Tehsil........................ District .......... for allotment of land under the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975 on ............ (date) and registered at Serial No.Signature of Allotting Authority.Form VI[See Rule 12(2)]Application for allotment of landToThe Director of Agriculture,Government of Rajasthan,Jaipur.Sub: - Application for allotment of land under Rule 12 of the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975.Sir,I........................ S/o........... Caste.......... resident of....... Tehsil District hereby submit as under:-

(2)That after passing the B. Sc. (Agr.)/B. E. (Agr. Engg.) examination in the year.......... from............... University, I have not been employed anywhere till the date of this application.

(3)That I am a landless person as defined under Rule (2)(xiii) of the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975.I, therefore, hereby, request that I may be allotted Government land in the area of the Indira Gandhi Canal Colony under the the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975.

	Yours faithfully,
Date : …......................	Signature of applicant with full present address
Place: …......................

VerificationI, ................. Son of ........ age by caste................ resident of ............... do hereby solemnly state and affirm that the particulars given in para No. 1 to 3 above are true to my knowledge and belief.Signature of Applicant.Certificate of Director of AgricultureI hereby certify that the applicant is an unemployed Graduate in Agriculture/Agricultural Engineering and has been selected by me for allotment of land in the area of Indira Gandhi Canal Colony. He may be allotted land according to the Rules and a copy of the Certificate of giving over possession may be forwarded to me for record under Rule 12 (7).Director of AgricultureForm VII[See Rule 12(2)]Register of applications for allotment of Government land in Indira Gandhi Canal Colony area to unemployed graduates in Agriculture/Agricultural Engineer.

S. No.	Name of applicant with parentage &particulars	Date and time of receipt of application	Year of passing B. Sc. (Agr.) B.E. (Agr. Engg.)Examination.
1	2	3	4

Whether holds any land in his own name or in thename of any member of his joint family if so, details of suchholdings	Recommended or not	Date of recommendation	Remarks
5	6	7	8

Form VIII[See Rule 12(2)]Acknowledgement of Receipt of ApplicationReceived application of Shri............... S/O............. Resident of village/chak................. Tehsil............ District........... for allotment of Government land in Indira Gandhi Canal Project area under Rule 12 of the the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975 on .............. at........... A.M./P.M. and registered at S. No. .......... of the register maintained for the purpose.Director of Agriculture,Government of Rajasthan, JaipurForm IX[See Rule 12(5)]Shri .....................................Sub:- Allotment of Government land to landless Agriculture Graduates.Ref:- Your application for allotment dated.............Your application received through the Commissioner Colonisation, Indira Gandhi Canal Project, Bikaner was considered and that:-

1. You have been allotted the following Government land :-

Name of Colonisation Tehsil	Name of Chak	Square No.	Area allotted (In Bighas)
Command	Uncommand	Total
1	2	3	4	5	6

2. You are accordingly informed to take possession of the so allotted land within 30 days of the issue of this notice, failing which it will be presumed that you have declined the allotment.

3. The total price of this land and the instalments to be charged shall be according to Rule 17 of the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975.

4. Your application has been rejected.

Note: - Strike out whichever is not applicable.Allotting AuthorityForm X[See Rule 12(7)]Certificate of PossessionIt is hereby certified that:-

1. Shri ................. S/o............ Caste.......... Resident of ............. Tehsil District.......... has been allotted Government land in Chak No. ........... Murabba No. ......... measuring .......... Bighas........... (Class of soil)

2. Shri........... has been given possession of the said allotted land on spot on......... by the Colonisation Tehsildar.............

3. Shri............ has accepted the allotment of the said land and in lieu of his taking over its possession has signed the certificate in my present.

Place....................
Date.....................	Allotting Authority
Signature of the Allottee.

Form XI[See Rule 13(4)]Reservation-wise List of Eligible Persons

S. No.	Name of eligible applicant with particulars	Description of reservation	Description of previous holding
Name of village chak No.	Name of Tehsil & District
1	2	3	4	5

Total area of holding (In bighas)	Area to be allotted (in Bighas)	Remarks
Command Khasra No./Sq. No.	Uncommand Khasra No./Sq. No.
6	7	8	9

Form XII[See Rule 13 (8)]Allotment OrderShri/Smt.......................................Subject: - Permanent allotment of agriculture land under the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975.Reference:- Your application dated.............Your Application for permanent Allotment of agriculture land has been considered and has been granted as under:-

1. That you have been permanently allotted land of the following description

S. No.	Name of Village/Chak	Square No.
1	2	3

Area in bighas	Soil Class	Remarks
Command Killa Nos.	Uncomrnand Killa Nos.	Total
4	5	6	7	8

2. [ That price of the said allotted land measuring......... bighas amounting to Rs. ........... shall be payable to the State Government in the following instalments on or before the 15th day of August every year. These instalments shall be payable commencing from the year in which the irrigation water is let out for such land or two years after the date of allotment, whichever is later:-] [Substituted by Notification No. F. 4(8) Revenue/ Col./83, dated 18.1.1985 - Rajasthan Government Gazette, Part IV-C, dated 7.2.1985, page 399.]

(A){|

|-| 1st year| 2% of the total price|-| 2nd year| 3% of the total price|-| 3rd year| 4% of the total price|-| 4th year| 5% of the total price|-| 5th year| 6% of the total price|-| 6th year| 8% of the total price|-| 7th year| 8% of the total price|-| 8th year| 8% of the total price|-| 9th year| 8% of the total price|-| 10th year| 8% of the total price|-| 11th year| 8% of the total price|-| 12th year| 8% of the total price|-| 13th year| 8% of the total price|-| 14th year| 8% of the total price|-| 15th year| 8% of the total price|}

(B)For Schedule Caste and Schedule Tribe persons:-

1st year	No Instalment
2nd year	2% of the total price
3rd year	3% of the total price
4th year	4% of the total price
5th year	5% of the total price
6th year	6% of the total price
7th year	8% of the total price
8th year	8% of the total price
9th year	8% of the total price
10th year	8% of the total price
11th year	8% of the total price
12th year	8% of the total price
13th year	8% of the total price
14th year	8% of the total price
15th year	8% of the total price
16th year	8% of the total price

3. That due instalments shall be deposited in Sub-Treasury...............in time failing which interest @ 9% per annum shall be charged for such outstanding instalments.

4. That if any two consecutive instalments remain unpaid within the prescribed time, the allotment may be cancelled and the aforesaid land shall revert to the State Government without payment of any compensation.

5. That if the total price of the allotted land is deposited in lump sum before the first instalment becomes due, a rebate of 25 per cent of the price will be allowed.

6. Terms and conditions of this allotment:-

(a)This allotment is subject to the obligations, terms and conditions prescribed under the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975, Rajasthan Colonisation Act, 1954 (Rajasthan Act 27 of 1954), Rajasthan Colonisation (General Colony) Conditions, 1955 and the Rajasthan Government Grants Act, 1961, and on breach of any of these obligations terms and conditions, the allotment shall be liable to be cancelled without payment of any compensation and the allotted land shall revert to the State Government without any encumbrance.(b)The allottee shall be bound to co-operate fully in carrying out land development works for optimum utilisation of Irrigation waters and saving the land from any damage and he shall also be liable to pay expenditure incurred or likely to be incurred in respect thereof by the State Government or by any other agency approved or authorised by the State Government, on such terms and conditions as may be determined by the Colonisation Commissioner.Issued under my signature and seal today, the .................. of ..........Allotting Authority.Form XIII[See Rule 18(1)]Notice of SaleOffice of the Allotting Authority....................NoticeNotice is hereby given to the general public that the Government lands as mentioned below shall be sold by public auction as per programme given below from........... A.M./P.M. to.......... A.M./P.M.Particulars and maps regarding the lands to be sold can be seen in the office of Colonisation Tehsil Indira Gandhi Canal Project..................Date of auction:-Place of auction:-Colonisation Tehsil, Indira Gandhi Canal Project........

Chak No.	Square No.	Killa Nos	Soil Class
Commands	Uncommands
1	2	3	4	5

Note:- (1) The bidders can bid in the auction after depositing 5 per cent of the reserved price.

(2)50 per cent of the auction money shall have to be deposited by the last bidder immediately on the conclusion of the bid by the auction officer and only after that his bid shall be recommended to the Colonisation Commissioner for confirmation.

(3)Proper arrangements have been made for showing the Government lands to be auctioned by the concerning Colonisation Tehsildar.

(4)Auction shall be made over and above the reserve price which is given below:-

Nali	Rs.	per bigha
Light Loam	Rs.	per bigha
Sandy Loam	Rs.	per bigha
Uncommand	Rs.	per bigha

For Johar Paitan land the reserve price is double the scale of price mentioned above.Allotting AuthorityIndira Gandhi Canal Colony.[Form XIV] [Added form No 14 to 17 vide Notification dated 30.01.1978 - Rajasthan Government Gazette, dated 25.05.1978.][See Rule 12-A(v)]ToThe CollectorSub: Application for allotment of agriculture land under Rule 12-A of the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975.Sir,I............... S/o............... Caste........... age.............. resident of.............. Tehsil......... District.......... hereby submit as under:-

2. That I was employed in the Armed Forces of India ......... (Date) on the post of.............. and continued to serve in the Armed Forces up to year........

3. That I was discharged from the Armed Forces on ................. (Date) from the post of........... (a copy of Discharge Certificate enclosed) for the reasons mentioned as under:-

4. That I have been granted pension @ Rs. .............. per month and drawing my pension regularly from Treasury/Sub-Treasury..........

5. That the applicant holds following lands in his own name or in the name of some other member of his joint family or as a co-tenant with some one else and his exact share in such land is as follows :-

Particulars of Area Land held

S. No.	Name of Distt.	Name of Revenue Tehsil	Name of Village/Chak
1	2	3	4

Khasra No. Square No. Killa No. etc.	Area of land in bighas	Command/Uncommand/ Irrigated/Barani	Whether as Temporary cultivation lease holder
5	6	7	8

Whether in his own name as full owner or as aco-tenant or in the name of any other member of his joint family	In case of joint family as co-ownership landshare with exact or area of the applicant in case of partition	Remarks
9	10	11

6. That the Grand Father/Father/Mother of the applicant holds land as follows:-

S. No.	Name of Grand Father/Father/Mother in whose namethe land is recorded	Relationship with the applicant
1	2	3

Particulars about the land
Khasra No. Sq. No.	Village/chak	Tehsil	Distt.
4	5	6	7

Area in Bighas	Total
Command/Irrigated	Uncommand/Barani
8	9	10

In case of partition share of the applicant inthe land (in bighas)	Name of heirs with relationship with theapplicant	Remarks
11	12	13

7. That the applicant or any other member of his joint family or his Grand Father/Father/Mother have transferred the following land by sale, gift or otherwise after 15-10-1955 :-

S. No.	Name of Distt.	Name of Revenue Tehsil	Name of Village/Chak	Khasra No. Square No. Killa No. etc.	Area in bigha
1	2	3	4	5	6

Command,/ Uncommand Irrigated/ Barani	Name of transferee with relationship withapplicant	In case of joint family/co-ownership land sharewith exact area of the applicant in case of partition	Remarks
7	8	9	10

8. That the particulars of members of the joint family of the applicant together with the lands held by them are as below:-

S. No.	Name of family members	Age	Relation with the applicant	Details of the tenure or other land held by themembers of joint family
1	2	3	4	5

9. That the applicants a bona fide agriculturist by profession whose primary source of income is agriculture and that he has no other source of income or that in addition to agriculture he has ................... profession from which his income is Rs. ..............per annum.

10. That the applicant is eligible for allotment of ....................... bighas of Government land under the said Rules. Therefore the applicant requests that he may be allotted .................... Bighas of Government land in Colonisation Tehsil............

11. The applicant hereby agrees to abide by the provisions of (i) Rajasthan Colonisation Act, 1954, (ii) Rajasthan Colonisation (General Colony) Conditions, 1955 and (iii) the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975 and further undertakes to pay the Price of the Government land fixed by the Government and land development charges if any, under Rule 17 of the aforesaid Rules.

Yours faithfullySignature of the Applicant withfull present address.[Form XV] [Added form No 14 to 17 vide Notification dated 30.01.1978 - Rajasthan Government Gazette, dated 25.05.1978.][See Rule 12-A (v)]Register of application for allotment of Government land in the Indira Gandhi Canal Colony Area to Ex-Serviceman:

S. No.	Name of applicant with percentage and particulars	Date of receipt of application	The year of discharge from Service
1	2	3	4

Whether holds any land in his own name or in thename of member of his joint family, if so, details of suchholdings	Recommended or not	Date of Recommendation	Remarks
5	6	7	8

[Form XVI] [Added form No 14 to 17 vide Notification dated 30.01.1978 - Rajasthan Government Gazette, dated 25.05.1978.][See Rule 12-A (v)](Acknowledgement of Receipt of Application)Received application of Shri .............. S/o .......... resident of village/chak ............. Tehsil and ......... Distt........... for allotment of Government land as Ex-Servicemen in Indira Gandhi Canal Colony area under Rule 12-A of the the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975 on..... A.M./P.M. and registered at S. No. ......... of the register maintained for the purpose.Collector/Allotting Authority.[Form XVII] [Added form No 14 to 17 vide Notification dated 30.01.1978 - Rajasthan Government Gazette, dated 25.05.1978.][See Rule 12-A (vi)]No............Passport Size PhotoEx-Serviceman CertificateOn the basis of the reports received from the Secretary, Soldiers, Sailors and Air men's Board ................ Tehsildar ........... and other concerned officers it is certified that Shri ............. S/o......... by caste .......... r/o ........... Tehsil .......... District........... is an Ex-Serviceman, eligible for allotment of agricultural land in the Indira Gandhi Canal Colony area. It is further certified that:-

1. That Shri ............ S/o ................ is a bona fide resident of village .......... Tehsil........... since before 1.4.1955.

2. That Shri .................. was recruited in the Armed Forces of India on.............. (date) as, .............. continued in the said Forces upto the year .............. and was discharged from the said forces on .......... from the post of ............. for reason that ............

3. That Shri.............. has been drawing Rs. ........ as pension on the basis of P.P.O. No. ............ dated ......................

4. That Shri............. after discharge from the Armed Forces of India, has neither been re-employed nor he has adopted any other occupation except agriculture.

5. That Shri ............. does not hold any land/holds ................ bighas ................. biswas land in village and Shri ............ is not a tenant to any such land from which he can be rejected lawfully.

6. That Shri/Shrimati member of the joint family of Shri ............... holds ......... bighas............. biswas land in village .................... Tehsil ................

7. That grand father/father/mother/Shri/Smt............... of Shri ........... holds the following lands:-

Village/ Chak	Particulars of land command/irrigated	Chahi	Barani	Total	No. of heirs of Shri........
1	2	3	4	5	6

That Shri ................will be eligible for ................. Bighas .......... Biswas as share in case the above mentioned land is partitioned.

8. That Shri ................. has not transferred any agricultural land after 15-10-1955 has transferred the following lands after 15-10-1955:-

Village	Particulars of the land transferred	Date of transfer
Classification	Area
1	2	3	4

9. That Shri ............... had purchased ............. bighas agricultural land but due to non-sanction of mutation the same has not been entered in his name in the land records.

The certificate has been issued under my signature and seal today, the.......... day of........ 19...SealCollector[Form XVIII] [Added by Notification No. F. 4(10) Revenue/Col./75, dated 20.02.1980 - Rajasthan Government Gazette, Extraordinary Part IV-C, dated 20.02.1980, page 555.]Public Notice[See Rule 13-A]Whereas .................... Bighas ............... (Hectares) of Government land situated as given below is available for allotment for agricultural purposes under the Rajasthan Colonisation (Allotment and Sale of Government Lands in Indira Gandhi Canal Colony Area) Rules, 1975, this public notice is hereby issued under Rule 13-A(2)(i) of the said rules and all concerned are hereby informed that any person who is eligible for allotment of Government land under the said rules may, within........... days of the publication of this notice, present during office hours an application in the prescribed form to the undersigned ................ (Officer) authorised by the Colonisation Commissioner under Rule 13-A (ii). This lists of Government land to be allotted may be seen on the Notice Board of the office of the undersigned and on that of the concerned Colonisation Tehsil.Issued under my hand and seal on this............... day of ........

(Seal)Signature of the allotting authority

[Form XIX xxx] [Deleted by Notification No. F. 4(11) Col./98, dated 16.8.1999-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 28.8.1999, page 109(5)= 2001 RSCS/Part II/page 271/H. 184.]Form XXRegister of Applicants for Allotment[See Rule 13-A(4)(i)]Name of Colonisation Tehsil..................

S. No.	Date	Name of Applicant	Present address	Remarks
1	2	3	4	5

Form XXI[See Rule 13-A(4)(i)]Acknowledgement of Receipt of ApplicationReceived application from Shri/Smt.......... S/o or W/o .......... resident of village/chak .............. Tehsil ............ District ............. for allotment of land under the Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975 on........... date and registered at Serial No.Signature of allotting authority.[Form No. XXII xxx] [Deleted by by Notification No. F. 4(11) Col./1981, dated 17.1.2000-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 15.3.2000, page 205 (1) [w.e.f. 17.1.2000] = 2001 RSCS/Part II/page 656/H. 602, the existing Form XXII deleted.][Form No. XXIII [Inserted by Notification No. F. 4(19) Col/99, dated 9.11.99-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.4.2000, page 5(3)= 2001 RSCS/Part II/page 88/H. 77.][Sub-Rule 5(iv) of Rule 13-A]Form for sealed bid :ChairmanAdvisory Committee......................I (Name of applicant .................... son/daughter/wife of Shri .......... resident of............... Chak No. ............. Murabba No. ........... Killa No. ................. Dated (date of sealed bid) .......... place (place of sealed bid) ................... offer Rs. .............. for applied land for sealed bid.Signature/Thumb Impression of applicant.]

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