Section 30 in Rajasthan Tenancy (Government) Rules, 1955
30. Principles for deciding whether suspended amount should or should not be collected.
- The following principles should guide the Collector in deciding whether a suspended amount or rent falling due for collection should be collected or not :-(a)Suspended rent should be recovered as soon as the circumstances of the people and the out turn [of] [Inserted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] the harvest permit.(b)As soon as the prospects of the harvest at which the collection of suspensions has been provisionally proposed, are sufficiently clear, the Collector should determine the amount of arrears which he can collect with the harvest and should report his proposals to the Commissioner.(c)In making this report, the Collector should be guided by the nature and the extent of the calamity on account of which relief was given, the character of the harvest about to be reaped, and the condition of the people.(d)When the crops of the harvest to which the suspended rent have been carried forward the themselves below normal, remission of the suspended amount may be recommended in whole or in part.(e)[ x x x] [Deleted by Notification Dated 17-1-1970, Published in Rajasthan Government Gazette, Part IV(C), Dated 19-1-1970]Inspection And Estimates Of Damage
