Section 29 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
29. Banjar land, jungle and scattered trees.
(1)Subject to the conditions mentioned in sub-paras (3) and (4) of Para 26 in respect to banjar land, jungle and scattered trees, Bhumi Prabandhak Samiti has the same rights as ex-Zamindar had.(2)(A)Rights of Income of the Bhumi Prabandhak Samiti. - Bhumi Prabandhak Samiti has available same right on all the source of Sayar income as Zamindars had previously.(B)Recovery of arrears - [Section 225, 225-A and Rule 180-C, U.P.Z.A. & L.R. Act & Rules] - The whole or any part of the arrears of rent, sayar, or other dues in respect of any land or other property vested in a Gram Sabha or any other local authority may be recovered as arrears of land revenue. It is necessary for the Bhumi Prabandhak Samiti that it shall make itself full efforts to recover the dues. Only those dues, which remain in arrears inspite of best efforts to recover them, may be communicated to the Collector for recovery as arrears of land revenue in B.P.S. Form 3-A by the Chairman.The whole or any part of the arrears of rent, sayar or other dues in respect of any land or other property vested in Gram Sabha or any other local authority under the provisions of the U. P. Zamindari Abolition and Land Reforms Act may, by resolution and subject to confirmation by the Collector, be written off by the Bhumi Prabandhak Samiti or the local authority, as the case may be, as irrecoverable, if the same are outstanding for at least one year.(3)Before abolition of Zamindari customs to be continued. - Generally the existing customs should be permitted to be continued. Facilities, which were available to the public before abolition of Zamindari, should be allowed to be given free of charge. Previous sources of sayar income should be maintained but as far as possible customary rates should not be increased.(4)Grazing of cattle and cutting of grass. - Bhumi Prabandhak Samiti can permit any one to graze his cattle on or to cut grass from the land free of cost but if it was customary in the past to charge fees in cash or kind for grazing or cutting grass, the same should be continued. In place of fees to be taken in kind, amount approved by Sub-Divisional Officer will be taken in cash. If there are fruit bearing trees, Bhumi Prabandhak Samiti can permit any one to pluck many fruits free of charge with the permission of Tahsildar or it can grant licence to some one for plucking fruits by charging fees. If woods are existing, Chairman of Bhumi Prabandhak Samiti shall give woods on the occasion of death or for the marriage of daughter free of charge to such persons, who cannot pay price therefor. He shall get it ratified at the next meeting of the Bhumi Prabandhak Samiti. If permission has been given as wrong and Samiti does not confirm it, Chairman will have to make good the loss.
