136. Remission in land revenue affecting fertility (Section 157).
(1)In case where fertility of the soil of a holding has become so seriously affected by the over-saturation, deposit of sand, the growth of kans or noxious weeds, or other similar causes that the land revenue cannot be paid without undue hardship, relief in revenue of that holding shall be given in the shape of remission for the period such a calamity lasts on any part of the holding in the proportion in which the area affected by the calamity bears to the entire area of holding.(2)Provisions of sub-rule (1) shall also apply to asamis of Gram Panchayat as if the rent paid by the asami was land revenue.(3)When the whole or part of a holding mentioned in sub-rule (1) is leased, relief shall be given to the asami in accordance with the principle mentioned in the said sub-rule.(4)Immediately after the Kharif partal the Lekhpal shall submit to the Revenue Inspector a statement in triplicate showing all the holdings in his halqa affected by the calamity mentioned in sub-rule (1). The Revenue Inspector shall, by personal inspection, check all the entries in the statement and after making such corrections, as may be necessary, submit the statement to the Tahsildar. The Tahsildar shall, after verifying the accuracy of the statement by spot inspection and percentage checking, transmit two copies of the statement, as corrected by him, to the Collector through the Sub- Divisional Officer, who shall indicate the amount of remission to be given. The Collector shall forward to the Government through the Land Reforms Commissioner, a consolidated statement of such holdings in his district for sanction of remissions.(5)When remission of land revenue or rent has been sanctioned by the Government on account of an agricultural calamity of Class-I, the holding, for which remission has been sanctioned, will be inspected every year after rains by an officer, not below the rank of Tahsildar and where he certifies continuance of the calamity over the whole or part of the holding, the Collector shall continue the remission for the area still affected. Revenue shall be re-imposed on such holding or part thereof, which is no longer subject to the calamity. After the inspection of the holding by the Tahsildar, the Collector shall furnish to the Land Reforms Commissioner for record a statement showing the total land revenue remitted, not later than the 30th November.(6)A register in R.C. Form-34 showing the holdings, in respect of which relief is sanctioned on account of the agricultural calamities of Class-I, shall be maintained at the Tahsil.(7)The Collector is empowered to suspend realisation of revenue or rent for a period of three months only from the date the amount falls due but suspension for longer period will require the sanction of the Board of Revenue or the State Government.
