Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 5A in The Assam Fixation of Ceiling on Land Holdings Rules, 1957

5A. Grant of land for ancillary purposes for increase in area under special cultivation of tea.

(1)In respect of a person holding land for special cultivation of tea, if the verification under Rule 5 reveals that no land has been utilised for-
(a)factory buildings ;
(b)staff buildings and labour lines ;
(c)hospitals and dispensaries ;
then the Collector may allow more land to the held for these ancillary purposes but not exceeding the following limits :
(a) factory buildings................ 2 hectares.
(b) staff building and labour lines................ 4 hectares
(c) hospitals and dispensaries................ 2 hectares:
Provided that the Collector may impose a condition that where such lands allowed under these rules are not utilised for purposes for which they have been allowed within a period of three years such lands shall be deemed to be not needed for the purposes for which they have been allowed and liable for acquisition under the Ceiling Act.
(2)The Collector shall determine the land to be allowed for increase in the area under special cultivation of tea under proviso to sub-section (2) of Section 4 of the Act on the following basis :
(a)where in a tea estate, total planted area is less than 120 hectares, the allowable land shall be 50 per cent of the planted area :
Provided that the area thus allowed together with the planted and specified ancillary purposes shall not be less than 10 hectares ;
(b)where in a tea estate, the total planted area is above 120 hectares and less than 400 hectares-40 per cent of the planted area ;
(c)where in a tea estate, the total planted area is move 400 hectares but less than 800 hectares-20 per cent of the planted area :
(d)where in a tea estate, the total planted area is above 800 hectares-15 per cent of the planted area ;
Provided that the land allowed under this sub-rule in respect of a tea estate shall be allowed to be held in that tea estate only :Provided further that where additional land is allowed under sub-rule (2) the person shall give an undertaking in writing that the will not divert such land for any other purposes and that it will be used only for increase in area under special cultivation of tea.)