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State of Rajasthan - Act

The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

RAJASTHAN
India

The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

Rule THE-RAJASTHAN-COLONISATION-BHAKRA-PROJECT-GOVERNMENT-LAND-ALLOTMENT-AND-SALE-RULES-1955 of 1955

Published on 15 December 1955
Commenced on 15 December 1955
[This is the version of this document from 15 December 1955.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955Published vide Notification No. F. 6(77) Revenue B/64, dated 15-12-1955, published in Rajasthan Gazette, Part 4-C, dated 21-12-1955In exercise of the powers conferred by section 28 of the Rajasthan Colonisation Act, 1954 (Rajasthan Act XXVII of 1954), the Government of Rajasthan is pleased to make the following Rules:-

1. Short title and Commencement.

(1)These rules may be called the Rajasthan Colonisation (Bhakra Project Government Lands Allotment [and sale] [Added by Notification No. F. 6 (77) Revenue I/54, dated 05.10.1957-Rajasthan Gazette, Part IV(C), dated 24.10.1957.]) Rules, 1955.

(2)They extend to whole of the area to be irrigated by Bhakra Project canals consisting of the villages given in the Schedule annexed hereto.

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

2. Interpretation.

- In these rules, unless there is anything to the contrary in the subject or context:-

(i)"Act" means the Rajasthan Colonisation Act, 1954 (Rajasthan Act XXVII of 1954.)

(ii)"Allotting Authority" means the Collector as defined in section 2 (i) of the Act.

[(ii-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 Gazette Part IV(C), dated 25.11.1982, page 524.]

(iii)[ "Colony Tehsildar" means an Officer appointed as Tehsildar in the Colonisation Department or Revenue Tehsildar where colonisation work is not operated.] [Substituted by Notification No. F. 10 (7) Revenue/ B./grade I/64, dated 24.09.1965-Rajasthan Gazette Part IV(C), dated 11.11.1965.]

(iii)[ (a) "Colony Naib-Tehsildar" means an Officer appointed as Naib Tehsildar in the Colonisation Department or Revenue Naib-Tehsildar where colonisation work is not operated.] [Substituted by Notification No. F. 10 (7) Revenue/ B./grade I/64, dated 24.09.1965-Rajasthan Gazette Part IV(C), dated 11.11.1965.]

(iv)"Commanded land" means land shown as such by the Irrigation Department, in their command statement of any particular chak or canal.

[(iv-A)] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.] ["Dy. Colonisation Commissioner"] [Substituted by Notification No. F. 7 (142) Irg./61, dated 13.11.1964-Rajasthan Gazette, Extraordinary, Part IV(C).] means an officer appointed as such in the Colonisation Department.

(v)"Government land" means and includes all unoccupied lands, common village lands and lands held under temporary cultivation leases or leases granted for any specific period or under any specific condition if such period of lease has expired or its conditions have not been duly fulfilled [and all such lands of the resumed Jagir Villages [or resumed Zamindari and Biswedari estate] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.] on which no Morusie or Khatedari rights have been conferred on any tenant and which have been entered in Khatoni Paimaish and other records of the last Settlement as "Arazi Maqbuza Jagirdar or Bhogtan" or as "Arazi Maqbuza Thikana] [or as Shamlat] [Added by Notification No. F. 7 (208) Irg./59, dated 17.08.1961-Rajasthan Gazette, Part IV(C), dated 23.11.1961.],

[(v-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 of the land of similar soil class for the area in which the land to be allotted or sold is situated] [Inserted by Notification No. F. 4(10) Col./95, dated 5.5.99-Rajasthan Gazette Extraordinary Part IV-C(I), dated 19.5.99, page 29(2). = 1999 RSCS/Part II/page 415/H. 350.].[ [(v-B)] [Inserted by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982-Rajasthan Gazette Part IV(C), dated 25.11.1982, page 524.] "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 the rural areas, and to provide productive assets and benefits for their economic upliftment.]

(vi)"Landless tenant" means a bona fide agriculturist by profession who cultivates or can reasonably be expected to cultivate land personally and does not hold any land under Proprietary, Mauroosie or Khatedari rights in his own name or in the name of any member of his joint family and is not a sub-tenant of any land owner or land holder holding Khatas under Proprietary, Mauroosie or Khatedari tenures, not liable to ejectment under the provisions of the Rajasthan Tenancy Act, 1955 or of any law for the time being in force in the area, in which the land situated:

[Provided that a released Sagri as certified by the Sub-Divisional Officer will be treated as landless tenant of that village:] [Added by Notification dated 27.08.1976-Rajasthan Gazette Part IV(C), dated 02.09.1976, page 272.][Provided further that the following categories of persons shall not be deemed to be landless tenants, 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 tenant.]

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);

(vii)"Tenure land" means land held under Proprietary, Mauroosie or Khatedari rights and Khalas composed of such lands and a person holding land, under all or any of the aforesaid rights shall be termed as "tenure-khala" and "tenure tenant" respectively.

(viii)"Temporary tenant" means a person holding Government land under a temporary cultivation lease sanctioned in his favour by a competent authority [on or before 15-1-1987, whether his temporary cultivation lease renewed or not or has been cancelled and such cultivators having possession on such land till the date of allotment] [[Substituted by Notification No. F.20(9) Col./98, dated 8.1.2003-Rajasthan Gazette Extraordinary Part IV-C(I), dated 25.1.2003, page 157(2). = 2003 RSCS/Part II/page 177/H. 133 for the following expression: 'on or before 15.1.87 and temporary cultivation having been continued in subsequent years'

Note.-the above expression substituted the following expression: 'since before 31st December, 1953' by Notification No. F.2O0) Col./98, dated 27.9.2001-Rajasthan Gazette Extraordinary Part IV-C(I), dated 29.10.2001, page 139(3)=2002 RSCS/Part II/H.No. 138, page 153.]] [and shall, in case of resumed Jagir Villages [and resumed Zamindari and Biswedari estates] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.] means a tenant of land shown in the land settlement records as "Arazi Maqubuza Jagirdar or Bhogtan or Thikana" who has not been conferred Mauroosie or Khatedari rights thereon and whose possession on such land has been described in "Naqusha Tanquin Haquq Khatedari" of Misal Bandobast of the said Settlement as that of "Ghair Dehkikari" nature only.][Part-A [Inserted by Notification No. F. 6 (77) Revenue I/54, dated 05.10.1957-Rajasthan Gazette, Part IV(C), dated 24.10.1957.] Allotment]

3. Terms of Allotment.

(1)All allotments of Government lands under these Rules shall be on permanent basis with a right of ultimate conferment of Khatedari rights and unless otherwise stated, all allotment so made shall be subject to the terms and conditions prescribed under the concerned statements of conditions issued from time to time under section 7 of the Act for different classes of allotment or tenants.[(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 allotters, in such case shall be deemed to be joint allotters.] [Inserted by Notification No. F. 4(2) Col./99, dated 11.9.2002 -Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 20 = 2002 RSCS/Part II/page 791/H. 620.]

(2)

(a)No person shall be entitled as of right to a grant or to become a tenant and the Government of Rajasthan hereby reserves to itself and retains absolute discretion in the selection of tenants for the land referred to in these Rules.

(b)Notwithstanding anything in these Rules, the Government reserves to itself the right of reserving any land for any specific purpose or for allotment to any class of persons or tenants:

[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 maybe prescribed in this behalf.] [Added by Notification No. F. 18 (3) Revenue/Col./77, dated 07.02.1981-Rajasthan Gazette Part IV(C), dated 12.02.1981, page 430.]

(3)[ the Land 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/ii, dated 25.11.1983-Rajasthan Gazette Extraordinary Part IV(C), dated 26.11.1983, page 240.]

4. Cancellation of old leases.

- With effect from the date of commencement of these Rules all undermentioned classes of leases of Government land in the project area given before the said commencement shall be deemed to have been terminated and all lands leased out thereunder shall revert to the Government with effect from 15th June, 1955 :-

(1)All leases granted for the purposes of temporary cultivation.

(2)All leases given under Grow More Food and Fodder campaign or for any other specific purpose, if their term has expired or the land granted has not been wholly cultivated or put to use to full extent for the specific purpose for which the lease was granted; and

(3)All leases sanctioned in favour of Co-operative Societies which have not been cultivated lo full extent for the last three successive crops next preceding 1st July, 1955.

5. Procedure for Allotment.

- The allotting authority may, from time to time, fix such time and dates as it may deem proper during which it shall take up allotment of Government lands situated in the area or received for any specific purpose or class of persons or tenants and such dates may be different for different areas or different purposes or different classes of persons or tenants.

6. [Public Notice by Allotting Authority] [Added by Notification No. F. 22 (6) Revenue/Col./65, dated 21.10.1967-Rajasthan Gazette Part IV(C), dated 23.11.1967.].

- The Allotting Authority shall give public notice of the dates fixed by it under Rule 5 in the following manner:-

(a)When the allotments are to be made to persons holding Government lands under temporary cultivation leases by serving a notice in Hindi on each individual tenant or, in case he is absent, by getting the notice pasted at the place where he resides or if he does not reside in the village by affixing a copy thereof at some public place of the village in which the land is situated.

(b)When the allotment is to be made to landless tenants of a village or of a particular area or for any specific purpose or to any particular class of persons or tenants:

(i)By publishing a notice in Hindi therefor in the Rajasthan Gazette and in local news papers, if any, having largest circulation in the area, and

(ii)By exhibiting at some public place, copies of the said notice in Hindi and also so far as possible by making an announcement thereof by beat of drum in the village or villages in which the lands to be allotted are situated.

7. [Application for allotment of land] [Added by Notification No. F. 22 (6) Revenue/Col./65, dated 31.10.1967-Rajasthan Gazette Part IV(C), dated 12.11.1967.].

- [(1)] [Rule 7 renumbered as sub-rule (1) and sub-rule (2) added by Notification No. F. 4(2) Col./99, dated 11.9.2002 -Rajasthan Gazette Part IV-C(I), dated 19.9.2002, page 20. = 2002 RSCS/Part II/page 791/H. 620.] Within one month from the date of the issue of a notice under Rule 6, any person entitled to allotment of Government land on permanent basis under these rules may submit to the Colony Tehsildar of the area an application in writing for such allotment and the Colony Tehsildar shall, after making necessary enquiries as to the rights of the applicant for allotment under these rules, submit within one month from receipt thereof all applications with his report on each of them to the Allotting Authority through the [Deputy Colonisation Commissioner] [Substituted by Notification No. F. 7 (142) Irg./61, dated 13.11.1964-Rajasthan Gazette, Extraordinary, Part IV(C).] of the area concerned [or such other officer as the Government or the allotting authority may, with the previous sanction of the Government from time to time appoint in this behalf.] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.]

(2)[ Where an Applicant is a married Agriculturist, the Application for allotment shall be submitted in the name of both husband and wife.] [Rule 7 renumbered as sub-rule (1) and sub-rule (2) added by Notification No. F. 4(2) Col./99, dated 11.9.2002 -Rajasthan Gazette Part IV-C(I), dated 19.9.2002, page 20. = 2002 RSCS/Part II/page 791/H. 620.]

7A. [ Rejection and appeal. [Added by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.]

- The applications of persons not found eligible to allotment of land shall be rejected by the [Deputy Colonisation Commissioner] [Added by Notification No. F. 4(10) Revenue/Col./75, dated 27.12.1982-Rajasthan Gazette Extraordinary Part IV(C), dated 11.01.1983, page 333.], Any person aggrieved by an order of such officer may within 30 days of such order prefer an appeal to the Commissioner whose decision thereon shall be final.]

8. Disclosure of certain information.

(1)A person applying for allotment of Government land shall be required to file with his application an affidavit duly certified by a Magistrate or an Oath Commissioner giving true information therein on the following:-

(a)Permanent place of his residence and the place where he [ordinarily] [Substituted by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.] resides and earns his livelihood specifying the name of village, district and state;

(b)Whether he is a landless tenant or whether he or any member of his joint family has in his name a tenure-khata of land held under proprietary, mauroosie or Khatedari rights in the village or at any other place. In the latter case class of land (i.e. Irrigated or Barani) its area, class of tenure, and place of its location shall be specified in detail.

(2)A person claiming allotment of Government land on the basis of his being temporary cultivation lease holder thereof shall furnish the following additional information :-

(a)Full details of Government land held by him under temporary cultivation leases in the village or at any other place in 1[any] State.

(b)Whether his temporary cultivation has been shifting i.e. changing periodically from one land to another or whether he has been cultivating the same land continuously and if so from what year; and

(c)Whether any specific entry has been made with regard to his lease in the Settlement records, such as S[Ta-Ekhtetam] [ubstituted by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.] Bando-Bast or "Chousala" etc.

(3)A person claiming allotment of Government land on the strength of any special lease granted to him in the past (such as lease under Grow More Food Campaign or lease to a Co-operative Society of which he was a member) or under any other specific claim such as reservation of certain areas for specific purposes or for any particular class of persons or tenants, shall furnish full details of his lease claim together with certified copies of documents, if any, supporting his claims.

9. Examination of Patels and Patwaris.

- For purposes of verifying the information furnished by the applicant and to ascertain whether or not he is landless tenant or he has any tenure land held under Khatedari, Mauroosie, or Proprietary rights, at any place in the Project area or [any other place in Rajasthan] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.] and whether or not he is a resident of any particular area, the allotting authority or the Colony Tehsildar [or Naib Tehsildar duly authorised by the allotting authority in this behalf] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.] may record statement on oath of any local Patel or Patwari of the village in which the applicant resides or cultivates any land or in which the land to be allotted is situated, [or of any person whose evidence is considered necessary.]

10. [ Status of Joint Family. [Added by Notification No. F. 22 (6) Revenue/Col./65, dated 21.10.1967-Rajasthan Gazette Part IV(C), dated 23.11.1967.]

- A joint family shall for the purposes of existing holdings and of allotment of land under these rules shall be deemed to be one person and dealt with accordingly, [and all lands held jointly or severally] by various members of the joint family under different Khatas of the same or different classes of tenures shall be deemed to be held by the whole family jointly].

10A. [ [Status of Co-partner] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.].

- When a Khata is held jointly by two or more persons, for purposes of computing areas held by each co-partner or areas to the allotment of which each of them is eligible, such co-partner shall be deemed to be in possession of such area of the joint Khata only as falls to his share.]

11. [Computation of areas.] [Added by Notification No. F. 22 (6) Revenue/Col./65, dated 21.10.1967-Rajasthan Gazette Part IV(C), dated 23.11.1967.]

- Where both commanded and un-commanded or Barani lands are held by or allotted to the same person, one bigha of commanded land shall for the purpose of determining the area so held or allotted, be deemed to be equivalent to three bighas of uncommanded or Barani land. [Barani lands held outside the project area shall be taken into consideration while computing areas held by a person but no commanded land lying within the project area shall be exchanged or be allotted in exchange, for such Barani lands held outside the project area.] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.]

12. [Principles to be followed in making allotment] [Added by Notification No. F. 22 (6) Revenue/Col./65, dated 21.10.1967-Rajasthan Gazette Part IV(C), dated 23.11.1967.].

- While allotting Government lands as far as possible small blocks of lands scattered over the village will be first disposed of either to their present temporary' cultivation lease holders of the same or adjoining villages or to other landless tenants and after these smaller blocks are disposed of allotment of lands of larger blocks will be next taken up in continuity from one end of each block of Government land so that compact blocks of allotted and unallotted lands may be maintained and creation of pockets of allotted lands within blocks of unallotted lands and vice versa are, as far as possible avoided.

13. Persons eligible to allotment of Government lands.

(1)Except in cases where any reservation has been made of Government land or lands for any specific purpose or for allotment to any particular class of persons or tenants and provided that the allottee is not otherwise disqualified under these rules for an allotment, in making allotment of Government lands preference shall be given to a person already cultivating Government lands personally under a temporary cultivation lease over a landless tenant.

(2)For purposes of fixing priority for allotment amongst landless tenants, the eligible allot-tees shall categorised into the following groups viz:-[Group A] [Substituted by Notification No. F. 6 (77) Revenue/A/54, dated 04.09.1957-Rajasthan Gazette, Part IV(C), dated 26.09.1957.]

(a)[ Landless persons of the village, Tehsil or the district respectively, identified as a beneficiaries of the Integrated Rural Development Programme.] [Substituted by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982-Rajasthan Gazette Part IV(C), dated 25.11.1982, page 524.]

(aa)[] [Inserted and Renumbered by Notification No. F. 4(13) Revenue/Col./76, dated 19.09.1978-Rajasthan Gazette Part IV(C), dated 28.09.1978.] Inhabitants of the village living therein since before 1947.

(b)Inhabitants who settled permanently in the village in and after 1947, [but before 31st December, 1952] [Added by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.].

(c)Inhabitants of the adjoining villages living therein since before 1947.

(d)Inhabitants of the adjoining villages who settled permanently in the said villages in and after 1947, 6[but before 31st December, 1952].

(e)Inhabitants of other villages in the Tehsil living therein since before 1947.

(f)Inhabitants of other village in the Tehsil who settled therein permanently in or after 1947, [but before 31st December, 1952] [Added by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.].

(g)Inhabitants of other Tehsils of the Bhakra Project area living therein since before 1947.

(h)Inhabitants of the other Tehsil of the said Project area who settled therein permanently in or after 1947, [but before 31st December, 1952] [Added by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.].

Group BResiding outside the Project Area

(a)Inhabitants of the un-commanded areas of Tehsils Hanumangarh, Bhadra, Nohar and Suratgarh.

Group CResiding in other parts of Rajasthan

(a)Inhabitants of border area of Districts Bikaner and Churu uPart a 15 miles dePart from the fringe of the Project Area.

(b)Inhabitants of other Tehsils of Bikaner, Churu and Ganganagar Districts, excluding villages commanded by Gang Irrigation System.

(c)Landless tenants of other pressure areas of Rajasthan, and in making allotment of Government lands to landless tenants Group "A" shall receive priority over Group "B", Group "B" shall receive priority over Group "C" and within the group themselves allotment shall be made in order of preference as set out serially in each group.

(d)[ Inhabitants of Villages the area whereof is commanded by Gang Irrigation System, [living therein since before 31st December, 1952] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.],

(e)displaced persons residing in the project area since before 31st December, 1952.

(f)other displaced persons residing in any place in Rajasthan who have been duly registered in Rajasthan.]

[Provided, that a landless tenant who does not hold any tenure land anywhere in Rajasthan or such land as he holds is less than 2Vi acres of irrigated land or 5 acres of unirrigated land shall be given preference within the category specified in sub-rule (2) which appertains to him. ] [Added by Notification No. F. 4(10) Revenue/Col./75, dated 27.12.1982-Rajasthan Gazette Extraordinary Part IV(C), dated 11.01.1983, page 333.]

(3)Where there are more than one applicant of the same class for any land, it shall be allotted by auction to the highest bidder amongst all such applicants.Note:- The auction shall be for the premium to be paid over and above price and instalments fixed and the bid amount of premium will be liable to be paid down in cash immediately the auction is sanctioned in favour of the bidder. No person will be allowed to bid unless he has deposited Rs. 5/- per bigha as earnest money for honouring his bids.

13A. [ Regularisation of certain cases of trespassers. [Inserted by Notification No. F. 4(2) Col,/99, dated 26.11.2004-Rajasthan Gazette, Extraordinary Part IV-C(I), dated 31.1.2005, page 141(11) = 2006 RSCS/Part II/page 8/H. 7.]

(1)Notwithstanding anything contained in these rules and subject to the specific or general directions of the Government allotting authority may, [xxx], 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 11 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.] [[Substituted by Notification No. F. 4(2) Col./99, dated 11.1.2008-Rajasthan Gazette Extraordinary Part IV-C(I), dated 25.1.2008, page 161(1). = 2008 RSCS/Part II/page 189/H. 377 for the following expression:'Provided that such trespasser has been in continuous possession of the trespassed land for five years or more prior to 1.1.1995.'.]]

(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 District Level Committee (DLC) rate.

(4)The price so fixed under sub-rule (3) shall be paid by the trespasser in four yearly 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 days 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 the 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 was 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 lo the allottee :-

For payment of the whole price in one lump-sum atthe time of allotment.	Persons belonging to the SC/ST Beneficiary of the/IRDP/Displaced Agriculturists/ Displaced landlessAgriculturists/ Released Sagri	Others
	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 [x x x] [[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(1). [w.e.f. 4.8.2008] = 2009 RSCS/Part II/page 350/H. 162 for the following expression:'(8) Notwithstanding anything contained in these rules, the Co-operative Society to whom land was allotted and the said society provided that land of its member of cultivation and the said land has been resumed under the Rajasthan (Allotment of Land to Co-operative Societies) Rules, 1959. If the said member or his successor is landless and continuously in possession and cultivating the said land personally, the allotting authority may [xxx] instead of ejecting him, allot the whole or pari 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 family and on payment of 50% of the reserve price in case of others'.]] 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.]

14. Persons not eligible to allotment of Government lands.

- No allotment of Government land shall be made to any of the following classes of tenants notwithstanding their being in possession of the land under a temporary cultivation lease:-[x x x] [Omitted by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.]

(i)[ A person who resides outside Rajasthan and has no agricultural land of his own in Rajasthan but who comes to Rajasthan from season to season simply for purposes of temporary cultivation of Government land or as sub-tenant of occupied land and then goes back to his own place of permanent residence. [Re-numbered by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.]

(ii)A holder of temporary cultivation lease of Government lands who has either sub-let his lands [for more than one year during the period of such lease] or has not put them under plough and has kept them apart for the last three crops successively without sufficient reasons.

(iii)A sub-tenant of a land owner or a land holder holding tenure Khatas under proprietary, Mauroosie or Khatedari rights [who holds twenty five bighas or more of land in his sub-tenancy and is not liable to ejectment from his sub-tenancy lands] [Substituted by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.] under the provisions of the Rajasthan Tenancy Act, 1955, or any other law for the time being in force in the area.]

[x x x] [Omitted by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.]

15. [ [Allotments to landless Displaced Persons] [Substituted by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.].

- Displaced person who are landless tenants, whether residing in the project area or at any other place in Rajasthan, if eligible for allotment of lands under this rules should as far as possible be allotted evacuee lands available in the project area. Where such lands are not available, such displaced persons may, on production of a certificate of non-availability of evacuee lands duly issued by the Settlement Officer (Evacuee Property) Sri Ganganagar be allotted lands out of Government lands in accordance with the order of priorities laid down in Rule 13.]

16. [ Extent of allotment.] [Substituted by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.]

- All Government lands in the project area whether unoccupied or resumed under Rule 4, shall be allotted to the following different classes of tenants in the scales shown against them:-

(1)Temporary tenants who are cultivating Government lands under temporary cultivation leases, irrespective of the fact that such leases have been renewed in the past from time to time, and who held no tenure lands in their own name or of any member of their joint family, if any,-

(i)	Those cultivating Government lands since 50 before December31, 1947	50 Bighas (two Murrabas) of the joint familyconsists of[adult male members] [Substituted by Notification No. F. 6 (77) Revenue B/54, dated 08.12.1956-Rajasthan Gazette, Part IV(C), dated 20.12.1956.]not exceeding five who haveattained the age of 18 years and if the joint family consists ofmore than five[adult male members] [Substituted by Notification No. F. 6 (77) Revenue B/54, dated 08.12.1956-Rajasthan Gazette, Part IV(C), dated 20.12.1956.]an additional area of 15Bighas per head may be allotted to the tenant for each of (headditional Adult male member of the family, who has attained theage of 18 years.
(ii) [ [[Substituted by Notification No. F.20(9) Col./98, dated 27.9.2001-Rajasthan Gazette Extraordinary, Part IV-C(I), dated 29.10.2001, page 139(3) = 2002 RSCS/Part II/page 153/H. 138 for the following:'(ii) - Those cultivating Government lands since after 31st December, 1947. - 25 Bighas (One Murraba) if the joint family consists of adult male members not exceeding three who have attained the age of 18 years and if the joint family consists of more than three adult male members an additional area of 15 Bighas per tie ad may be allotted (o the tenant for each of the additional adult male member of the family who has attained the age of 18 years.']]	Those cultivating Government lands since after 31st December,1947.	(a) A temporary cultivation lease holders shallbe allotted land to the extent to which he is eligible underthese rules out of the land comprised in his temporarycultivation lease:
Provided that is such lease holder holds suchlease land less than 15 bighas he will seek allotment as alandless person for the balance of land to make up the deficiencyin the extent of land to which he is eligible along-with otherlandless persons.
(b) If an adult son/adult unmarried daughter ofa temporary cultivation lease holder is eligible for allotment ofGovernment land under these rules and after allotment of land tohis father there remains any surplus land out of the landcomprised in the temporary cultivation lease of the father, suchsurplus land may be allotted to the adult son/ adult unmarrieddaughter to the extent to which he is eligible, in-case, thereare more than one such adult son/adult unmarried daughter, suchsurplus land shall be allotted to them as co-tenants.
Explanation.- In this sub-rule, the expression "(adultson/adult daughter)" means a son/daughter who has attainedthe age of majority according to the Indian Majority Act, 1875 onor before 1.1.85.]

(2)Tenure tenants holding Khatas under proprietary, Mauroosie; or Khatedari rights in their own name or of any member of their joint family:-

(i)In case of tenants whose family consists of not more than five adult male members who have attained the age of 18 years-

(a)	If the area of tenure lands held by them underor by members of their joint family is 50 Bighas or more.		No Government land shall be allotted out of thearea held by them under temporary cultivation leases.
(b)	If the area of tenure lands held by them underor by members of their joint family is less than 50 Bighas.		So much area of Government land[held by themon temporary lease] [Substituted by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.]only as would bring up. their lands to anaggregate of 50 Bighas (2 Murrabas) for both tenure as well asGovernment lands to be now allotted.

(ii)Where the joint family of a tenure tenant consists of more than five adult male members who have attained the age of 18 years, an additional area of 15 Bighas per head may be allotted to the tenant for each of such additional members.

(iii)[ When the allotment is made to the father of the joint family as a manager, the co-partners who separated after allotment but before 31st December, 1952 and have been cultivating the lease land severally since partition are eligible to allotment of land according to the following scale :- [Substituted and/or omitted by Notification No. F. 6 (77) Revenue/B/54, dated 04.04.1958-Rajasthan Gazette, Part IV(C), dated 29.05.1958.]

(a)	Father	50 bighas in case he is pre-1947 allottee;
(b)	Sons	25 bighas each:

Provided that they shall not be allotted land in excess of the lease land actually held by them and proportionate reduction in the sons holding shall be made in case the father has more than 50 bighas of tenure land.]

(3)	Landless tenants (other than displaced persons)who are agriculturists by profession and whose main stay of lifeis agriculture but who have no agricultural tenure or temporarycultivation lands in their own name or in the name of any memberof their family and are cultivating lands under tenure tenantswithout having acquired any rights thereon as contemplated inclause (iii) of Rule 14.	[15] [Substituted by Notification No. F. 6 (77) Revenue II/54, dated 29.11.1957-Rajasthan Gazette, Part IV(C), dated 12.12.1957.]Bighas.	[xxx] [Substituted and/or omitted by Notification No. F. 6 (77) Revenue/B/54, dated 04.04.1958-Rajasthan Gazette, Part IV(C), dated 29.05.1958.]
[(3-A) [Added by Notification dated 27.08.1976-Rajasthan Gazette Part IV(C), dated 02.09.1976, page 272.]	Released Sagri	15 Bighas]
(4)	Displaced persons who are agriculturists byprofession and whose main stay of life is agriculture but whohave not been allotted any land out of evacuee property lands andin whose favour a non-availability certificate has been issued ascontemplated in Rule 15.	[15] [Substituted by Notification No. F. 6 (77) Revenue II/54, dated 29.11.1957-Rajasthan Gazette, Part IV(C), dated 12.12.1957.]Bighas.	[XXX] [Substituted and/or omitted by Notification No. F. 6 (77) Revenue/B/54, dated 04.04.1958-Rajasthan Gazette, Part IV(C), dated 29.05.1958.]
(5)	Sub-tenants holding less than 25 Bighas ofsub-tenancy lands on which they have acquired a right and fromwhich they are liable to ejectment as contemplated in clause[(iii)] [Substituted by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.]of Rule 14.	So much area of Government land as would bring up thetotal area of their sub-tenancy lands and the Government land tobe now allotted to an aggregate of[5 Bighas] [Substituted by Notification No. F. 6 (77) Revenue B/54, dated 08.12.1956-Rajasthan Gazette, Part IV(C), dated 20.12.1956.]i.e. an area equalto the difference between[15] [Substituted by Notification No. F. 6 (77) Revenue B/54, dated 08.12.1956-Rajasthan Gazette, Part IV(C), dated 20.12.1956.]Bighas and the area of thesub-tenancy lands held by him.
(6)	Tenure tenants holding Khatas under proprietary,Mauroosie or Khatedari rights who are left with less than 50Bighas of land of their tenure Khata for Khudkasht purposes iftheir sub-tenants not liable to ejectment are allowed to retainlands of their sub-tenancy.	So much area of Government land as would render thearea of his Khudkasht land equal to[15] [Substituted by Notification No. F. 6 (77) Revenue B/54, dated 08.12.1956-Rajasthan Gazette, Part IV(C), dated 20.12.1956.]Bighas or one Murrabai.e. an area equal to the difference between[15] [Substituted by Notification No. F. 6 (77) Revenue B/54, dated 08.12.1956-Rajasthan Gazette, Part IV(C), dated 20.12.1956.]Bighas and thearea of Khudkasht land left with the tenure tenant.
(7)	Tenants of Barani lands of village of Bikanerand Chum Districts and Tehsils Hanumangarh, Nohar, Bhadra andSuratgarh of Sri Ganganagar District adjoining Bhakra.	[15 Bighas] [Substituted by Notification No. F. 6 (77) Revenue B/54, dated 08.12.1956-Rajasthan Gazette, Part IV(C), dated 20.12.1956.].
	Project area lying within a depth of 15 milesfrom the fringe thereof provided that such villages do not fallwithin the expected irrigation zone of the Rajasthan Canal and ifsufficient area is available for such allotment in the borderarea of the Project.

Explanation. - The areas mentioned in this rule shall be of commanded and irrigable lands. Where the area held or to be allotted is uncommanded or Barani, three Bighas thereof shall be reckoned equivalent to one Bigha of the commanded and irrigable area.

16A. [ [Exemption] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.].

(1)[Subject to the provisions of Rule 14 [ii] [Added by Notification No. F. 6 (77) Revenue II/54, dated 29.11.1957-Rajasthan Gazette, Part IV(C), dated 12.12.1957.] no person shall be allotted any land under Rule 16 out of the Government lands held by him under a temporary cultivation lease if he has not been cultivating the lease land personally.][Provided that if a temporary tenant could not secure physical possession in time of the land temporarily allotted to him before the 31st December, 1952, by a competent authority owing to any legal proceedings, obstruction or trespass by other persons or any other reason beyond his control but has subsequently obtained possession under the terms of the said allotment and since then has been cultivating it personally, shall be deemed to be cultivating the said land personally for the period of such dispossession.] [Added by Notification No. F. 6 (77) Revenue/A/54, dated 04.09.1957-Rajasthan Gazette, Part IV(C), dated 26.09.1957.]

(2)No Government land shall be allotted to any tenant or a family under Rule 16 in excess of the Government land actually held by him under a temporary cultivation lease on 15th June, 1955:Provided that no temporary [or tenure] [Substituted by Notification No. F. 6 (77) Revenue B/54, dated 08.12.1956-Rajasthan Gazette, Part IV(C), dated 20.12.1956.] tenant to whom land is allotted under sub-rules (1) and (2), or Rule 16 shall be allotted less than [15] [Substituted by Notification No. F. 6 (77) Revenue B/54, dated 08.12.1956-Rajasthan Gazette, Part IV(C), dated 20.12.1956.] Bigha [x x x] [Omitted by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.] if Government land is available for the purpose in the village.

(3)Where any tenant to whom Government land is to be allotted under Rule 16 also holds any tenure or sub-tenancy land, no Government land shall be allotted to him under the Rule 16 unless he agrees to consolidate them both in one block. This rule may, however, be relaxed if either, for purpose of such consolidation, no Government land is available in the vicinity of the tenure or sub-tenancy land held by the tenant or if the land available is, in the opinion of the colony Tehsildar, of a much inferior quality than the land which he may have to vacate for the purpose.

16B. [ [Allotment of land on the death of a tenant who held a temporary cultivation lease] [Substituted by Notification No. F. 6 (77) Revenue II/54, dated 29.11.1957-Rajasthan Gazette, Part IV(C), dated 12.12.1957.].

(1)Where the tenant to whom a temporary cultivation lease was granted has died but his widow or daughters or male lineal descendants are in continuous possession thereof and have been cultivating it ever since the death of the said original tenant without getting the lease re-granted in their favour, such widow or daughter or male lineal descendants of the deceased tenant shall be deemed to be temporarily cultivation lease holders of the land and allotment thereof shall be made in their favour in accordance with the provisions of Rule 16.

(2)When the allotment was made to one of the brothers living jointly at the time of allotment as Mukhia of the joint family and he dies issue less, the brothers of the deceased allottee who have been in continuous possession and been cultivating the land since the death of deceased allottee without getting the lease re-granted in their favour shall be deemed to be the temporary cultivation lease-holders of the land and allotment thereof shall be made in their favour in accordance with the provisions of Rule 16.]

16C. [Partition and alienation effected after 31-12-1951] [Added by Notification No. F. 22 (6) Revenue/Col./65, dated 21.10.1967-Rajasthan Gazette Part IV(C), dated 23.11.1967.].

- All partitions and alienation's (including sales, gifts and grants of sub-tenancy in a manner as would create a tenure right in favour of the sub-tenant) affected after 31st December, 1952, and which tend to reduce the area of any tenure Khata, shall not be taken into consideration for purposes of Rules 14 and 16 while computing the areas of tenure lands held by a temporary cultivation tenant or for determining his eligibility for allotment of Government lands held under a temporary cultivation lease computed as if no such alienation or partitions had taken place at all.]

17. Fixation of prices.

- [(1)] [Rule 17 renumbered as sub-rule (1) and sub-rule (2) added by No. 34 [18-11-1982].] The State Government shall fix scales of prices which may be charged for Government lands allotted under these Rules and such scales may be different for different areas or different kinds of lands.

(2)[ such price shall be payable in 15 yearly instalments if the land is single cropped and thirty half yearly instalments if the land is double cropped, and the first of such instalments, shall be payable before possession of the allotted land is handed over to the allottee.] [Rule 17 renumbered as sub-rule (1) and sub-rule (2) added by No. 34 [18-11-1982].][Provided that where the allottee fails to deposit the Installments of price of land, no action for cancellation of allotment of land shall be taken by the allotting authority if the allottee deposit the remaining unpaid price of land without any interest as lump sum upto 31.12.2013.] [Substituted by Rajasthan Notification No. G.S.R. 18, dated 13.6.2013 (w.e.f 21.12.1955).][Provided further that where the allotment of land has been cancelled, for nonpayment of installments of price of land and land has not been allotted to any other r person, the allotment shall be restored if the allottee deposits the remaining unpaid price of land without any interest as lump sum upto 31.12.2013.] [Inserted by Rajasthan Notification No. G.S.R. 18, dated 13.6.2013 (w.e.f 21.12.1955).]

(3)[ 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 prevalent reserve price of Command land, 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.] [Inserted by Notification No. F. 4(2) Col./99, dated 14.3.2001-Rajasthan Gazette, Extraordinary Part IV-C(I), dated 28.3.2001, page 219(2) = 2002 RSCS/Part II/page 75/H. 66.]

(4)[ Notwithstanding anything contained in these rules, the price of land for persons to whom land was allotted under the Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970, prior to declaration of colony area, shall be 10% of the price fixed under sub-rule (1) in case of members of Scheduled Castes, Schedules Tribes, Other Backward Classes and Below Poverty Line families and 20% of the price fixed under sub-rule (1) in case of others. The price so fixed shall be payable in one instalment.] [Inserted by Notification No. F. 4(2) Col./2005, dated 7.3.2008-Rajasthan Gazette Extraordinary Part IV-C(I), dated 20.3.2008, page 185 = 2008 RSCS/Part II/page 446/H. 261.]

17A. [ [Rule 17 renumbered as sub-rule (1) and sub-rule (2) added by No. 34 [18-11-1982].]

(1)Notwithstanding anything to the contrary in the rules, small patches of land [upto five bighas of irrigated land or ten bighas of unirrigated land] may be sold to [a person in the following priority, namely] [Substituted by Notification No. F. 4(11) Revenue/Col./75, dated 30.10.1975-Rajasthan Gazette Part IV(C), dated 06.11.1975, page 623.] :-

(i)[ to a person holding land in the same square; [Substituted by Notification No. F. 4(2) Col./94, dated 22.10.97-Rajasthan Gazette Extraordinary Part IV-C(I), dated 6.11.97, page 126 = 1999 RSCS/Part II/page 561/H. 413 for the following: '(i) to a person holding adjoining land; (ii) to a person holding land in the same square'.]

(ii)to a person holding adjoining land,]

(iii)to a person holding land in the same chak;

(iv)to a person holding land in the adjoining chaks, if the person so preferred] is prepared to pay [ [half of the index price or reserve price, whichever is higher] [Substituted by Notification No. F. 4(10) Col./95, dated. 5.5.99-Rajasthan Gazette Extraordinary, Part IV-C(I), dated 19.5.99, page 29(2) = 1999 RSCS/Part II/page 415/H. 350 for the following: 'four times of the price fixed under rule 17 for similar land, in three'.] of the land in four,] equated annual instalments, if any instalments is not paid up by the due date, interest shall be charged thereon [@ [12% per annum] [Substituted by Notification No. F. 4(10) Col./95, dated 5.5.99-Rajasthan Gazette Extraordinary Part IV-C(I), dated 19.5.99, page 29(2) = 1999 RSCS/Part II/page 415/H. 350 for the following: '9 per cent per annum'.] ]:

Provided that the total land already in the possession of such person plus the small patch proposed to be allotted shall not be in excess of the land ceiling limit:[Provided further that if there are more than one such persons in a category who want the same small patch, it shall be put to auction amongst the persons of the same category and given to the highest bidder] [Substituted by Notification No. F. 4(2) Col./94, dated 22.10.97-Rajasthan Gazette Extraordinary Part IV-C(I), dated 6.11.97, page 126 = 1999 RSCS/Part II/page 561/H. 413, for the following: 'Provided further that if there are more than one such person, it shall be put to auction and given lo the highest bidder'.].

(2)Small patches of land more than [five bighas of irrigated land or ten bighas of un-irrigated land] [Substituted by Notification No. F. 4(10) Col./95, dated 5.5.99-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 19.5.99, page 29(2) = 1999 RSCS/Part II/page 415/H. 350 for the following: 'two acres of irrigated land or four acres of un-irrigated land'.] or portions thereof, may be allotted to landless persons of the same chak in the following order, namely :-

(i)landless persons belonging to the Scheduled Castes or Scheduled Tribes;

(ii)other landless persons:

Provided that among landless persons of clauses (i) and (ii) above, T. C. lease-holders shall have an inter se priority:Provided also that if landless persons of the prescribed priority are not available in the same chak, landless persons of an adjoining chak may be allotted land according to the prescribed priority.]

17B. [ Allotment of medium patch. [Inserted by Notification No. F. 4(2) Col./99, dated 26.11.2004-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 31.1.2005, page 141(11) = 2006 RSCS/Part II/page 8/H. 7.]

(1)Notwithstanding anything lo the contrary contained in these rules, "medium patch" of Government land measuring more than live bighas of irrigated land and ten bighas of un-irrigated land but not more than ten bighas of irrigated land and twenty bighas of un-irrigated land may be allotted to a tenure tenant whose tenure land adjoins such medium patch, subject to the ceiling area at the rate of index price:Provided that if more than on tenant of the adjoining land apply for 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 the such medium patch shall be payable by the allottee in two instalments, 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 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.]

18. [ Appeal and Revision. [[Inserted by Notification No. F. 6 (77) Revenue/I/54, dated 17.09.1957-Rajasthan Gazette, Part IV(C), dated 03.10.1957 and Substituted by Notification No. F. 4(12) Revenue/Col./57, dated 28.01.1981-Rajasthan Gazette Part IV(C), dated 05.02.1981, page 371, for the following:-

'18. Appeal. - Any person aggrieved by an order of allotment made by the allotting authority may, within 30 days of the date of such order, appeal to the Commissioner, whose decision thereon shall be final.']]

(1)Any person aggrieved by an order made by the Allotting Authority may, within 30 days of the date of such order appeal to the Revenue Appellate Authority.

(2)Any person aggrieved by an order of the Revenue Appellate Authority may, within 60 days of the date of such order, file revision to the Board of Revenue for Rajasthan.]

18A. [ [[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 existion provision was:

'18-A Any person against whom an order cancelling his allotment of land has been passed or whose application for allotment of lands has been rejected try 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 his failure to make such deposit the second appeal or the revision or review shall not be entertained.']]x x x][Part-B [Inserted by Notification No. F. 6 (77) Revenue I/54, dated 05.10.1957-Rajasthan Gazette, Part IV(C), dated 24.10.1957.] Sale]

19. [ Reservation of land for allotment and sale.] [Substituted by Notification No. F. 6 (77) Revenue/B/54, dated 04.04.1958-Rajasthan Gazette, Part IV(C), dated 29.05.1958.]

- Out of the total Government land available for disposal under these rules, such percentage if any, as the Government may decide may be reserved for allotment to landless tenants and other persons eligible for allotment under Part A of these Rules, and the rest may be reserved for sale by public auction as provided in the succeeding rules:[Provided that the whole or part of the land so reserved for allotment to landless tenant may, with the prior sanction of the State Government by allotment to a co-operative society of such tenants.] [Added by Notification No. F. 6 (80) Revenue/A/1956, dated 09.01.1958-Rajasthan Gazette, Part IV(C), dated 30.01.1958.][Provided further that 25% of the Johar Paitan land situated anywhere, or 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 persons, 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 persons, shall be reserved for allotment to persons belonging to Scheduled Caste or Scheduled Tribes; the remaining land shall be allotted to other landless persons eligible for allotment.] [[Added by Notification No. F. 2 (9) Revenue/Col./69, dated 20.09.1978-Rajasthan Gazette Extraordinary Part IV(C), dated 20.09.1978 and Substituted by Notification No. F. 4(13) Revenue/Col./76, dated 01.07.1981-Rajasthan Gazette Part IV(C), dated 16.07.1981, page 219, for the following:'Provided further that such Government land situated within the radius of eight miles of a city or town having population of more than ten thousand and the land recorded as Johar-Paitan, 25% of such land shall be reserved for allotment to Scheduled Castes and Scheduled Tribes, the remaining land shall be allotted to other eligible landless persons.']]

20. Issue of notice of sale by auction.

(a)The allotting authority shall issue a notice giving full details of the land to be sold by public auction, viz. number of the chak, number of the square of Killa and the date, time and place of auction.

(b)The notice shall be published in the Official Gazette , [published in two newspapers having its wide circulation in the locality.] [Substituted 'and it may also be published in any newspaper having its circulation in the locality' by Rajasthan Notification No. G.S.R. 48, dated 8.8.2012 (w.e.f 21.12.1955).] Copies of the notice shall also be pasted on the notice-board of the allotting authority and at the headquarters of the Tehsil and at some place of public resort on or adjacent to the land to which it refers. The notice shall also be published by beat of drum on or near the land to which it refers.

21. Officer conducting the auction.

- Sales by public auction under these rules shall be held by the allotting authority or by a Gazette d Officer appointed by him for the purpose with the approval of the State Government.

22. 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 or in lots other than those shown in the notice and the allotting authority shall be competent to withdraw any lot or lots from sale without assigning any reason.

[x x x] [Deleted vide Notification No. F. 22 (30) Revenue/Col./65, dated 24.06.1968-Rajasthan Gazette Part IV(C), dated 31.10.1968.]

(c)No land shall be put up for sale until the State Government has fixed a reserved price, therefor. The sale price shall be the reserved price determined by the State Government or the price offered in open auction, whichever is higher.

(d)No person shall be allowed to bid unless he-

(i)deposits an earnest money amount to five percent of the total reserved price of each plot of land in cash. This earnest money shall be refunded on the spot to the unsuccessful bidders at the conclusion of the auction;

(ii)signs a declaration 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 or if he holds land the total area of the land already held and of the land that he wishes to purchase at the auction shall not exceed the area prescribed for the Tehsil concerned for purpose of clause (a) of section 180 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) and that he undertakes to cultivate the land personally.

(e)No person shall, at any auction, retract his bid and if any dispute arises, the land shall be put up to auction again at the last undisputed bid.

(f)[ The highest acceptable offer shall be communicated to the Colonisation Commissioner, Rajasthan Canal Project and the sale shall not be complete unless the offer is accepted by him: [Substituted by Notification No. F. 7 (24) Irg./61, dated 10.08.1962-Rajasthan Gazette, Part IV(C), dated 07.02.1963.]

Provided that the Colonisation Commissioner shall not, without the approval of the State Government accept an offer which is less than ten per cent over the reserved price.]

(g)The State Government reserves the right to reject any bid without assigning any reason therefor or to withdraw any lots or plots from auction at any time without assigning any reason.

(h)[ A sum equal to twenty-five per cent or the purchase price shall have to be deposited in cash on the date the bid is closed; fifteen per cent of the purchase price shall be paid within one month of such date and the remaining sixty per cent in two equal yearly instalments, that is to say, thirty per cent of the purchase price one year after such date and the remaining thirty per cent at the close of the second year. The amounts payable in instalments shall bear interest at [nine] [Substituted by Notification No. F. 22 (26) Revenue/Col./65, dated 23.09.1966-Rajasthan Gazette Part IV(C), dated 06.04.1967, page 13.] per cent per annum and the interest shall be payable along with the instalment of the purchase price:

Provided that the concession of payment in instalments with interest as above may also be extended to all sales by auction effected after the 21st of October, 1961.][Provided further that in the event of total price or all the remaining instalments being paid upto 31-3-1972, a rebate equal to 25% shall be allowed on the amount of price or instalments which have not become due up to this date of payment.] [Added by Notification No. F. 22 (30) Revenue/Col./65, dated 28.11.1970-Rajasthan Gazette Extraordinary Part IV(C), dated 07.12.1970.]

(i)Should any purchaser fail to observe or comply with any of the foregoing conditions, his deposit shall be forfeited to the State Government, which may have the land resold by a public auction, and any deficiency of price which may result on such resale shall be made good and paid by the defaulting purchaser.

[Provided that where the purchaser fails to deposit the installments of price of land, no action for cancellation of allotment of land shall be taken by the allotting authority if the purchaser deposits the remaining unpaid price of land without any interest as lump sum upto 31.12.2013.] [Added by Rajasthan Notification G.S.R. 18, dated 13.6.2013.]

(j)If it is discovered at any time that the declaration referred to in clause (d) is false then the excess and if the purchaser fails to cultivate the land personally then the whole of the land sold may be resumed by the Government without payment of any compensation.

(k)[ If at any time any Government land sold as un-command 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 un-command/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 un-command land, whichever is higher, along with interest @12% per annum from the date of sale of command land and up to the date of paying the difference amount of command land, less the price which he has already paid for the un-command/barrani land.] [Added 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(2) = 2007 RSCS/Part II/page 478/H. 442.]

Schedule

Alphabetical List of Villages of various Revenue Tehsils of Ganganagar District, Bikaner Division to which Rajasthan Bhakra Project (Government Lands) Allotment Rules, 1955, would apply.(Vide sub-rule (2) of Rule 1)Revenue Tehsil Hanumangarh

1. Araiyanwali; 2. Alipura; 3. Amarpura Jalu, 4. Amargarh; 5. Bakshiwala; 6. Bas Naharsingh wala; 7. Birgah Bachirag; 8. Bashir; 9. Berwala; 10. Birwala; 11. Basawasinghwala; 12. Bhakranwali; 13. Bolanwali; 14. Buglanwali; 15. Bahrampura; 16. Bhagalpura; 17. Bahlolnagar; 18. Bhanewala; 19. Banwala; 20. Chandurwali; 21. Chandra; 22. Chetnathwala; 23. Chhogmalwala; 24. Chak Dhola; 25. Chak Sonewala; 26. Chapawali; 27. Chak Hari Ramwala; 28. Chak Jahana; 29. Chistiyan; 30. Daulatpura; 31. Dabarwala; 32. Derewala; 33. Daini Taraf-ki-Tailwala; 34. Dhingtania; 35. Dholnagar; 36. Dingarh; 37. Dhaban; 38. Dholipal; 39. Dabli Bas Chugatta; 40. Dabli Bas Shamlatwala; 41. Debli Bas Pema Rohi; 42. Dabli Bas Sardara; 43. Dabli Bas Chaina; 44. Dabli Bas Karim; 45. Dabli Bas Fateh Mohammed; 46. Fatchgarh; 47. Fatehpur Rohi: 48. Fatchpur Nali; 49. Fatehwala; 50. Fazaldinwala; 51. Fattuwala; 52. Gurusar; 53. Guru Sahaimalwala; 54. Gadhoi; 55. Gudia; 56. Gilwala; 57. Gurusarwala; 58. Gaddarkhera; 59. Harnarainwala; 60. Harisinghwala; 61. Hamir Khanwala; 62. Hathianwala; 63. Haripura; 64. Heera Singhwala; 65. Hiranwali; 66. Imam Buxwala; 67. Inderpura; 68. Indergarh; 69. Jwala Singhwala; 70. Janglat Uanumangar; 71. Jandwala Sikkhan; 72. Jandwali; 73. Jorkiyan; 74. Jhambarwala; 75. Jhambar Barani; 76. Jalalabad; 77. Kohla; 78. Khara Khera; 79. Kulchandra; 80. Kothiwala (Makkasar); 81. Kikarwala; 82. Khunja; 83. Khunja Birwala; 84. Kothiwala (Dhalia); 85. Kamrani; 86. Khudaiwala; 87. Kishanpura; 88. Kheruwala; 89. Kararwala; 90. Khat Sajwar; 91. Kishangarh alias Chamarkhera; 92. Kishanpura Utrada; 93. Kilanwali; 94. Kikarwali; 95. Karnisar; 96. Kutab Barani; 97. Khanania; 98. Kishanpura (Bechirag); 99. Lambi Dhab; 100. Lilanwali; 101. Lalpura; 102. Nagga Regarwala; 103. Munda; 104. Manak Tibi; 105. Malar Khera; 106. Manksar; 107. Muradwala; 108. Makkasar Barani; 109. Molviwala Gadu; 110. Masani; 111. Man Nathwala; 112. Meharsinghwala; 113. Manniwali; 114. Morjand Sikkhan; 115. Mala Rampura; 116. Matili Sarnan; 117. Matiii Khicharan; 118. Morjand Kharil; 119. Manuka; 120. Midha Nali; 121. Mohansinghwala; 122. Molviwala Dabli; 123. Madha Rohi; 124. Mcharwala; 125. Newan; 126. Nagrana; 127. Manuwala; 128. Nizamwala; 129. Nukera; 130. Nurpura; 131. Naraingarh; 132. Nathwana; 133. Padampura; 134. Pir Kamaria; 135. Panniwali; 136. Premwala; 137. Phuldesar; 138. Patli, 139. Pratapnagar; 140. Prappura; 141. Padampura (Pargana Tibi); 142. Pema Nali; 143. Pacca Sarnan; 144. Pacca Bhadwan; 145. Ratanpura; 146. Rorawali; 147. Ramsara Narain; 148. Rampura Bechirag; 149. Ratta Khera; 150. Ralhi Khera; 151. Rasuwala; 152. Sherekan; 153. Salemgarh; 154. Sabuana; 155. Saharani; 156. Surewala; 157. Sarmukhwala; 158. Saliwali; 159. Shergarh; 160. Samne-ki-Tail; 161. Sarmukh Singhwala; 162. Sarcsia; 163. Silwala Khurd; 164. Silwala Kalan; 165. Silnathwala; 166. Santpura; 167. Shahpini, 168. Singhpura; 169. Sunderpura; 170. Schjipura; 171. Seduwala; 172. Sheodanpura; 173. Sangaria; 174. Tibi; 175. Talwara Kalan; 176. Takhat Hazara; 177. Tailwala; 178. Udaiwala, 179. Uttamsinghwala.

Revenue Tehsil Suratgarh

1. Ahmadpura; 2. Ayalki; 3. Amarpura Jatan; 4. Amarpura Rathan; 5. Barekan; 6. Bir Dulmani; 7. Bir Suratgarh; 8. Baropal; 9. Bhagwangarh; 10. Bilochiyanwala; 11. Bhagwansar; 12. Bhagsar Khurd; 13. Bhagi Bandar; 14. Bhaironpura; 15. Chak Nali Rampura; 16. Chak Nali Karnisar; 17. Chak Nali Bhagwansar; 18. Dulmana; 19. Dulmani; 20. Deengwala; 21. Dhaban;

22. Dhirdcsar; 23. Goluwala Nawadan; 24. Goluwala Siyagan; 25. Govindgarh; 26. Gurusar Modia; 27. Ghamandi; 28. Hansaliya; 29. Hardayalpura; 30. Jorkiyan; 31. Kalibangan; 32. Kharliyan; 33. Kanewala; 34. Karnisar; 35. Karnisar Utrada; 36. Kanpur; 37. Kotha Khothanwali; 38. Lakhuwali; 39. Ludhana; 40. Lakhasar; 41. Longwala; 42. Lakhmisar; 43. Lalpura; 44. Manak Theri; 45. Manksar; 46. Mohammedabad; 47. Nihalpura Rohi; 48. Pilibangan; 49. Prempura; 50.Rampura; 51. Rangmahal; 52. Rampura Sidhwa; 53. Ramsara Jakhran; 54. Suratgarh; 55. Saramsar; 56. Sardarpura Bika; 57. Suranwli; 58. Sahuwala; 59. Singhpura; 60. Sangar; 61. Shivpura; 62. Sardargarh; 63. Sadhuwala; 64. Sadasinghwala; 65. ThiRajasthan ala; 66. Umewala.

Revenue Tehsil, Nohar

1. Barwali; 2. Bhukarka; 3. Bar Birana; 4. Charanwasi; 5. Chak Sardarpura; 6. Diplana; 7. Dhandela; 8. Dhaniaraiyan; 9. Dhani Lalkhan; 10. Dhilki Chaylan; 11. Dhilki Jatan; 12. Gogameri; 13. Gudia; 14. Jananiya; 15. Jasana; 16. Karoti; 17. Lalana Bas Nathwania; 18. Lalana Bas Shivpura; 19. Lalana Bas Utrada; 20. Malwani; 21. Nohar; 22. Padampura; 23. Parlika; 24. Phephana; 25. Pichkarai; 26. Rajasthan uria; 27. Ramgarh; 28. Ramsara; 29. Ratanpura; 30. Soti Bari; 31. Soti Parihari;

Revenue Tehsil, Bhadra

1. Amarpura Sardarpura Bas Bhola; 2. AmarPura; 3. Barichhani; 4. Beharipura; 5. Ber; 6. Bhadra; 7. Bhairon Chhani; 8. Bharwana; 9. Bhojasar; 10. Biran; 11. Babalbas; 12. Bir Bhadia; 13. Bhirani; 14. Chak Bhojasar; 15. Chak Chiriya Gandhi; 16. Chiriya Gandhi; 17. Dholpalia; 18. Dobi; 19. Doongarwas; 20. Garhi Chhani; 21. Gandhi Bari; 22. Ganeshpura; 23. Ganga Singhpura; 24. Halhipura; 25. Janana; 26. Jhansal; 27. Johararpura; 28. Jogiwala; 29. Khachwana; 30. Karanpura; 31. Lakhanwas; 32. Malkhera; 33. Mehrana; 34. Motipura; 35. Munsari; 36. Ninan; 37. Nithrans; 38. Nangal; 39. Patwa; 40. Rajasthan ura; 41. Ramgarhia; 42. Ratanpura; 43. Sagra; 44. Sardargarhia; 45. Sardarpura Bas Bhadra; 46. Sardarpura Bas Chiriya Gandhs; 47. Sawai Chhani; 48. Shivpura; 49. Sherpura; 50. Sikrori; 51. Sahuwala; 52. Suratpura; 53. Udran.

Revenue Tehsil, Ganganagar

1. Banwala; 2. Budharwali; 3. Bhagsar; 4. Chak Bhagsar; 5. Chak Dulrasar; 6. Chak Dharamsinghwala; 7. Chak Kikarwala; 8. Chak Kera; 9. Dhalianwali; 10. Dulrasar; 11. Duda Khichar; 12. Dungarsinghpura; 13. Fatehsinghwala; 14. Ganeshgarh; 15. Hakamabad; 16. Jamiyatsinghwala; 17. Jogiwala; 18. Lalgarh; 19. Mamarkhear; 20. Panniwali; 21. Ratanwali; 22. Shyamsinghwala; 23. Sardarpura; 24. Takhranwali.

Revenue Tehsil, Padampur

1. Narsinghpura; 2. Manjiwas; 3. Faridsar.

Revenue Tehsil, Anoopgarh

1. Daultabad; 2. Hindo.

Abstract

1.	Revenue Tehsil, Hanumangarh	179 Villages
2.	Revenue Tehsil, Suratgarh	66 Villages
3.	Revenue Tehsil, Nohar	32 Villages
4.	Revenue Tehsil, Bhadra	53 Villages
5.	Revenue Tehsil, Ganganagar	24 Villages
6.	Revenue Tehsil, Padampur	3 Villages
7.	Revenue Tehsil, Anoopgarh	2 Villages
	Total :	359 Villages

NotificationsRule 17

1. [No. F. 6 (27) Revenue B/55, dated April, 16, 1956].

In exercise of the powers conferred under Rule 17 of the Rajasthan Colonisation (Bhakra Project Government Lands Allotment) Rules, 1955 and in supersession of this Department Notification No. F. 26(27) Revenue B-55 dated 17th December, 1955 (published in Rajasthan Rajpatra, dated 31 December, 1955) the Government of Rajasthan is pleased to fix the following scales of prices and the instalments thereof for sale or allotment of different kinds of Government lands in the different areas of the Bhakra Project:-I. Price of Government lands are fixed as follows:-

Category	Class of soil Category	Price
Per Bigha	Per Murabba
I. Commanded Lands:-
1. Nali area:-
(i) First Category	Area in Revenue Tehsil Hanumangarh which iscommanded and irrigated by the old Northern and Southern GhaggarCanal (A list of lands falling under this category is given inthe schedule appended hereto)	400/-	10,000/-
(ii) Second Category:	All other Nali areas	300/-	7,500/-
2. Loam & Light Loam:		280/-	7,000/-
3. Sandy Loam & Sandy		200/-	5,000/-
II. Uncommanded area:		50/-	1,250/-

(1)No betterment fee will be charged on Government lands sold at above prices.

(2)Where there are more than one applicants of the same class for any land, it shall be allotted by auction to highest bidder amongst all such applicants.The auction shall be for the premium to be paid over and above the price. The whole of the bid amount of premium will be liable to be paid down in cash immediately the auction is sanctioned in favour of the bidder. No person will be allowed to bid unless he has deposited Rs. 5/- per bigha as earnest money for honouring his bids.

(3)Temporary tenants who are in continuous (cultivatory) (vide notification at 29/11/57) possession of Government lands held by them under temporary cultivation leases since before Smt. 1985 in Khalsa villages and under Gair-Dakhalkari tenure since before Smt. 1981 in the resumed Jagir villages shall pay only betterment fee and no price for the first 25 bighas of Government land allotted to them. For lands allotted to them over and above the aforesaid 25 bighas full price as per scale prescribed above shall be charged.

(4)In case land sold as uncommanded becomes commanded at any time subsequently it shall be liable to the levy of betterment fee; and in case any land sold as commanded is declared as uncommanded by the Irrigation Department before its price is fully paid up, the amount paid towards the payment of the price thereof as commanded land will be adjusted towards the price and instalment payable for it as an uncommanded land and any amount paid in excess thereof will be refunded to the allottee.II. The following annual instalments are fixed for the payment of the aforesaid prices per Murabba:-Year.........................................Uncommanded area

Nali
Nali area commanded and irrigated by oldNorthern and Southern Ghaggar Canals	Other Nali area	Loam and light loam	Sandy Loam and Sandy
1	2	3	4	5	6
1st	500/-	375/-	312/8/-	250/-	93/12/-
2nd	500/-	375/-	312/8/-	250/-	93/12/-
3rd	500/-	375/-	312/8/-	250/-	93/12/-
4th	500/-	375/-	312/8/-	250/-	93/12/-
5th	500/-	375/-	312/8/-	250/-	93/12/-
6th	750/-	562/8/-	562/8/-	375/-	93/12/-
7th	750/-	562/8/-	562/8/-	375/-	93/12/-
8th	750/-	562/8/-	562/8/-	375/-	93/12/-
9th	750/-	562/8/-	562/8/-	375/-	93/12/-
10th	750/-	562/8/-	562/8/-	375/-	93/12/-
11th	750/-	562/8/-	562/8/-	375/-	93/12/-
12th	750/-	562/8/-	562/8/-	375/-	93/12/-
13th	750/-	562/8/-	562/8/-	375/-	93/12/-
14th	750/-	562/8/-	562/8/-	375/-	31/4/-
15th	750/-	562/8/-	375/-	375/-
Total	10,000/-	7,500/-	7,500/-	5,000/-	1,250/-

(1)All annual instalments shall be liable to be paid by the allottee at the nearest sub-treasury on or before 15th July, and a final interest at 6% shall be charged on instalments not paid falling into arrears on that dale. The allottee will, however, have an option to pay of his annual instalments in two equal instalments during Kharif and Rabi crops on or before 15th January and 15th July.

(2)The following rates of rebate shall be allowed on advance payments made by an allottee:-

(a)	If the whole price or instalments of not less than 8 years allare paid in a lump sum at any time.............	6%
(b)	If annual instalments of two or more years but of less than 8years arc paid in lump sum at any one time...........	3 ½%
(c)	If any one year's instalment is paid on or before 15thJanuary......................	2 ½%

III. All allottees, other than persons already holding Government lands under temporary cultivation leases and those to whom lands are granted under the Rajasthan Reforms and Resumption of Jagirs (Concessions for Khud Kasht in Bhakra Project Area) Rules, 1955, shall pay in advance as Earnest Money a sum equal to the first year's instalment before they are given possession of the land allotted to them.IV. After allotment of land to each individual allottee the Director of Colonisation shall prepare for each allottee a "Demand statement of the instalment, to be released from him and shall send it to the Collector and then it shall be the duty of the Collector to realise the amounts from the allottee the instalments as and when they fall due and to maintain ledger and other accounts registers connected therewith. The amounts realised as well as the instalments falling in arrears with regard to each allottee shall be reported by the Collector after each crop to the Commissioner and to the Director of Colonisation.

2. [Notification No. F. 22 (30) Revenue/Col./65 dated 20-7-1967, published in Rajasthan Government Gazette 4-C, dated 21-9-67, pages 712-714]

In exercise of the powers conferred by Rule 17 of the Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sales) Rules, 1955, and in partial modification of Revenue Department Notification No. F. 6 (27) Revenue A/B/55, dated 16-4-1956, the State Government hereby refixes the scales of prices and the instalments payable in respect of sale or allotment of different kinds of Government lands in different areas of the Bhakra Project as follows:-

1. The prices of Government land are refixed as under:-

Class of land	Price/bighas in rupees
Nali I	800/-
Nali II	650/-
N-Light loam	600/-
Sandy loam	500/-
Un-Commanded	150/-

For lands reserved orchards and vegetables gardens 50% above the reserve price shall be charged and for lands within 2 miles' radius of respective Mandi area, 25% above the reserve price shall be charged.

2. The allotment price and the reserve price shall be the same.

3. The following annual instalments are fixed for the payment of the aforesaid price per murabba or square of 25 bighas allotted after the publication of this notification.

Classes of soil

Year	Nali I	Nali II	L. Loam	Sandy loam	Uncommanded
1st	1,000	812.50	750	625.00	250
2nd	1,000	812.50	750	625.00	250
3rd	1,000	812.50	750	625.00	250
4th	1,000	812.50	750	625.00	250
5th	1,000	812.50	750	625.00	250
6th	1,500	1218.75	1125	937.50	250
7th	1,500	1218.75	1125	937.50	250
8th	1,500	1218.75	1125	937.50	250
9th	1,500	1218.75	1125	937.50	250
10th	1,500	1218.75	1125	937.50	250
11th	1,500	1218.75	1125	937.50	250
12th	1,500	1218.75	1125	937.50	250
13th	1,500	1218.75	1125	937.50	250
14lh	1,500	1218.75	1125	937.50	250
15th	1,500	1218.75	1125	937.50	250
per bigha	20,000 @ 800	16250.00 @ 650.00	15000 @ 600	12500.00 @ 500.00	3750.00 @ 150.00

3. [Notification No. F. 4 (8) Revenue./Col./76 dated 8-3-1976-Rajasthan Gazette, Extraordinary, Part IV-C, dated 8-3-1976, page 894.]

S.O. 289. - In exercise of the powers conferred by Rule 17 of the Rajasthan Colonisation (Bhakra Project Government Lands Allotment) Rules, 1955, the State Government hereby amends the Notification No. F. 22 (30) Revenue/Col./65 dated 20-7-67 (Published in Rajasthan Government Gazette Part IV-C, dated 21-9-67 at pages 712-714) as under, namely:-AmendmentIn the aforesaid notification:-

(1)in para 1, the figures "800/-", "650/-", "600/-", "500/-" and "150/-" shall be substituted as figures "1600/-", "1300/-", "1200/-", "1000/-" and "300/-" respectively.

(2)Accordingly in para 3, the rates of annual instalments shall also be doubled.

4. [Notification No. F. 4 (8) Revenue/Col./76, dated 13-3-1976-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 13-3-1976, page 744-745.]

G.S.R. 151. - In pursuance of Rule 17 of the Rajasthan Colonisation (Bhakra Project Government Lands Allotment) Rules, 1955, the State Government hereby refixes as under the scale of prices which shall be charged for different kinds of lands that may be allotted in the area to which the said rules extend:-

1. The prices of Government lands are refixed as under:-

Class of Land	Price/Bighas in Rs.
Nali I	Rs. 1400/
Nali II	Rs. 1137.50
N. Light Loam	Rs. 1050/-
Sandy Loam	Rs. 875/-
Uncommanded	Rs. 262.50

For land reserved for orchards and vegetable gardens 50%, above the reserve price shall be charged and for lands within the two miles radius of respective mandi areas, 25% above the reserve price shall be charged.

2. The allotment price and the reserve price shall be the same.

3. The following annual instalments are fixed for the payment of the aforesaid price per murabba or square of 25 bighas allotted after the publication of this notification.

Classes of Soil

Year	Nali I	Nali II	L. Loam	Sandy loam	Uncommanded
1	2	3	4	5	6
1st	1750/-	1420.88	1312.50	1093.75	437.50
2nd	1750/-	1420.88	1312.50	1093.75	437.50
3rd	1750/-	1420.88	1312.50	1093.75	437.50
4th	1750/-	1420.88	1312.50	1093.75	437.50
5th	1750/-	1420.88	1312.50	1093.75	437.50
6th	2625/-	2132.81	1968.75	1640.63	437.50
7th	2625/-	2132.81	1968.75	1640.63	437.50
8th	2625/-	2132.81	1968.75	1640.63	437.50
9th	2625/-	2132.81	1968.75	1640.63	437.50
10th	2625/-	2132.81	1968.75	1640.63	437.50
11th	2625/-	2132.81	1968.75	1640.63	437.50
12th	2625/-	2132.81	1968.75	1640.63	437.50
13th	2625/-	2132.81	1968.75	1640.63	437.50
14th	2625/-	2132.81	1968.75	1640.63	437.50
15th	2625/-	2132.81	1968.75	1640.63	437.50
Per Bigha	35000 @ 1400/-	28437.50 @ 1137.50	26250.00 @ 1050/-	21875.00 @ 875/-	6562.50 @ 262.50

5. [Notification No. F. 4 (13) Revenue/Col./76 dated 1-7-1981-Rajasthan Gazette, part IV-C, dated 16-7-1981, pages 205-206.]

S.O. 279. - In pursuance of Rule 17 of the Rajasthan Colonisation (Bhakra Project Lands Allotment and Sale) Rules, 1955 and in continuation of this Department Notification No. F. 4(8) Revenue/Col. /76, dated 13-3-76, and in supersession of this department Notification No. F. 2 (a) Revenue/Col./69, dated 20-9-78, the State Government hereby fixes as under the scale of price which shall be charged for the land allotted under these rules:-

1. For 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 persons, or within a radius of 3 KM from the periphery of a town having population of 25 thousand or more but less than 50 thousand persons, the price shall be four times of the reserve price fixed for that class of land:

Provided that from an allottee belonging to a Scheduled Caste or a Scheduled Tribe, the price to be charged will be twice the reserve price fixed for that class of land:Provided further that, for the land situated within 2 KM distance from the periphery of a Mandi not situated within the cities and towns mentioned at serial No. 1, the price shall be 25% above the reserve price.Explanation. - The term "Reserve Price" means the price fixed under these rules.

2. An allottee of such land shall deposit 25% of the total price at the time of allotment and 15% of the total price after one year of allotment. The remaining 60% shall be deposited in three equal yearly instalments, the first of which shall be deposited on the expiry of two years commencing from the date of allotment:

Provided that an allottee belonging to a Scheduled Caste or Scheduled Tribe shall deposit the price of such land in 10 equal yearly instalments, the first of which shall be deposited after the expiry of two years from the date of allotment.

6. [Notification No. F.4(19) Col/97, dated 28.4.2001-Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 16.2001, page 107(3).] = 2002 RSCS/Part II/Page 52/H. 34

S.O. 72. - In pursuance of the Rule 17 of the Rajasthan Colonisation (Bhakra Project Government Lands Allotment and Sale) Rules, 1955 and in supersession of this Department Notification No. F.4(8) Revenue/Col/76 dated 13.3.76 and No. F. 4(13) Revenue/Col/76 dated 1.7.81 the State Government hereby fixes as under the scale of prices which shall be charged for different kinds of lands that may be allotted in the area to which the said rules extend:

1. The prices of Government lands are fixes as under :-

Class of land	Price per Murabba in rupees
NaliNahariUn-commandBarani	10 lacs8 lacs1.5 lacs1.0 lacs

For land reserved for orchards and vegetable gardens 50% above the reserve price shall be charged and for lands within the two miles radius of respective mandi areas, 25% above the reserve price shall be charged.

2. The allotment price and the reserve price shall be the same.

3. The following annual instalments are fixed for the payment of the aforesaid price per murabba or square of 25 bighas allotted after the publication of this notification.

Year	Classes of soil
Nali	Nahari	Uncommand	Barani
1st Rs	50,000/-	40,000/-	7,500/-	5,000/-
2nd Rs.	50,000/-	40,000/-	7,500/-	5,000/-
3rd Rs.	50,000/-	40,000/-	7,500/-	5,000/-
4th Rs.	50,000/-	40,000/-	7,500/-	5,000/-
5th Rs.	50,000/-	40,000/-	7,500/-	5,000/-
6th Rs.	75,000/-	60,000/-	11,250/-	7,500/-
7th Rs.	75,000/-	60,000/-	11,250/-	7,500/-
8th Rs.	75,000/-	60,000/-	11,250/-	7,500/-
9th Rs.	75,000/-	60,000/-	11,250/-	7,500/-
10th Rs.	75,000/-	60,000/-	11,250/-	7,500/-
11th Rs.	75,000/-	60,000/-	11,250/-	7,500/-
12th Rs.	75,000/-	60,000/-	11,250/-	7,500/-
13th Rs.	75,000/-	60,000/-	11,250/-	7,500/-
14th Rs.	75,000/-	60,000/-	11,250/-	7,500/-
15th Rs.	75,000/-	60,000/-	11,250/-	7,500/-
Total Rs.	10,00,000/-	8,00,000/-	1,50,000/-	1,00,000/-

4. (i) For 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 a fifty thousand or more but less than one lakh persons, or within a radius of 3 Km. From the periphery of a town having population of 25 thousand or more but less than 50 thousand persons, the price shall be four times of the reserve price fixed for that class of land:

Provided that from an allottee belonging lo a Schedule Caste or a Scheduled Tribes the price to be charged will be twice the reserve price fixed for that class of land:Provided further that for the land situated within 2 Km. Distance from the periphery of mandi not situated within the cities and towns mentioned at Serial No. 1, the price shall be 25% above the reserve price.Explanation. - The term "Reserve Price" means the price fixed under these rules.

(ii)An allottee of such land shall deposit 25% of the total price at the time of allotment and 15% of the total price after one year of allotment. The remaining 60% shall be deposited in three equal yearly instalments, the first of which shall be deposited on the expiry of two years commencing from the date of allotment:

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State of Rajasthan - Act