The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978

The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978

Rule THE-RAJASTHAN-COLONISATION-JAWAI-PROJECT-GOVERNMENT-LANDS-ALLOTMENT-AND-SALE-RULES-1978 of 1978

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Act

1. Short title, Extent and Commencement.

2. Applicability of rules to old allotments.

3. Interpretation.

4. Application of General Colony Conditions.

5. Persons eligible for allotment of Government land.

6. Reservation.

6A. [ Reservation of land for Scheduled Caste/Scheduled Tribe. [[Substituted by Notification No. F. 4(18) Revenue/Col./76, dated 25.06.1981 - Rajasthan Gazette, Extraordinary, Part IV-(C), dated 02.07.1981, page 85, for the following:

7. Persons not eligible for allotment of Government land.

8. Terms of allotment.

9. Land not available for Allotment under these rules.

10. Priorities in allotment.

11. Procedure for allotment.

12. Applications for allotment.

13. Allotments to be in consultation with the Advisory Committee.

13A. [ Regularisation of certain cases of trespassers. [Inserted by Notification No. F. 4(13) Revenue/Col./88, dated 06.05.1989 - Rajasthan Gazette, Part IV-(C), dated 14.05.1992, page 196.]

14. Allotment to displaced Agriculturist.

15. Rules of computation and allotment.

16. Scale of allotment.

17. Fixation of scale of reserved price.

18. Cancellation of allotment.

19. Power of Government to allot land.

20. Disposal of Government land by auction.

21. Allotment of small patches.

22. [ [[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 existing provision was:

2. [I/We] [Substituted by Notification No. F. 4(13) Col./88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following word: 'I'], therefore, hereby request that [I/we] [Substituted by Notification No. F. 4(13) Col./88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following word: 'I'] may be allotted the under mentioned lands for cultivation:-

3. [I/We] [Substituted by Notification No. F. 4(13) Col./88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following word: 'I'] hereby agree to abide by the provisions of (1) the Rajasthan Colonisation Act, 1954, (2) the Rajasthan Colonisation (General Colony) Conditions, 1955 and (3) these rules.

4. [I/We] [Substituted by Notification No. F. 4(13) Col./88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following word: 'I'] further undertake to pay the price of the land as fixed by the Government.

State of Rajasthan - Act

[Cites 0, Cited by 0]

RAJASTHAN
India

Published on 27 June 1978
Commenced on 27 June 1978
[This is the version of this document from 27 June 1978.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978Published vide Notification No. G.S.R. 17/F. 4(2) Revenue/Col/76, dated 27-6-1978 - Rajasthan Gazette, Part 4-C, Sub-Part (1), Extraordinary, dated 6-7-1978In exercise of the powers conferred by section 28 read with section 7 of the Rajasthan Colonisation Act, 1954 (Rajasthan Act No. 27 of 1954), the State Government is pleased to make the following rules, namely:-

(1)These rules may be called the Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978.

(2)They shall apply to such areas to which the Rajasthan Colonisation Act, 1954 (Act No. 27 of 1954) has been applied by the State Government under clause (ii) of section 2 of the said Act and which are served by Jawai Project.

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

- All allotments of Government land made in the Jawai Project area before the commencement of these rules shall be deemed to have been made under these rules.

- In these rules, unless there is anything repugnant in the subject or context.-

(i)"Act" means the Rajasthan Colonisation Act, 1954 (Rajasthan Act No. XXVII of 1954).

(ii)"Allotment Authority" means the Collectors as defined in section 2 (ii) 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)"Commanded land" means land shown as such by the Irrigation Department in their command statements with reference to Jawai Project.

(iv)"Displaced agriculturist" means a person who has been displaced from his agricultural holding due to the construction of a project or its canals or other works connected therewith, and has not been compensated in any other way for his lands and includes a landholder whose lands may have been submerged in a reservoir constructed on the project or acquired for the construction of canals or other work connected therewith.

(v)"Government land" means and includes all lands belonging to or vesting in the State Government except those in which khatedari rights have been acquired by or conferred upon any person under the provisions of any law for the time being in force.

(vi)"Gram Panchayat" and "Panchayat Samiti" will respectively have the same meaning as is assigned to these expressions by the Rajasthan Panchayat Act, 1953 (Act No. 21 of 1953) and the Rajasthan Panchayat Samitis and Zila Parishad Act, 1959 (Act No. 37 of 1959) and which forms part of a colony to which these rules apply.

[(vi-A) "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 a rural area, and to provide productive assets and benefits for their economic upliftment.] [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.]

(vii)"Landless person" means a resident of Rajasthan who is either a bona fide agriculturist or an agricultural labourer, cultivating or likely to cultivate the land personally and whose main source of income is agriculture or any subsidiary occupation like cattle breeding provided such person does not hold any tenure land anywhere in Rajasthan or such land that he holds is less than a fragment:

Provided that a released Sagri certified by the Sub-Divisional Officer as such will be treated as a landless person of that village:[Provided further that the following categories of persons shall not be deemed to be landless persons 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 a landless person.]

(viii)"Advisory Committee" means a committee formed under Rule 13.

(ix)"A released Sagri" means a person who is certified by the Sub-Divisional Officer as such.

Explanation. - For the purpose of this clause Sagri means the bonded labourer as defined in the Bonded Labour System (Abolition) Act, 1976 (Central Act 19 of 1976).

(x)Words and expressions defined in the Rajasthan Tenancy Act, 1955 (Act No. III of 1955) shall, wherever used herein, be construed to have the meanings assigned to them by the said Act.

- The Rajasthan Colonisation (General Colony) Conditions, 1955, issued under sub-section (2) of section 7 of the Act shall mutatis mutandis, apply to all allotments of land made under these rules.

- [(1)] [Renumbered by Notification No. F. 4(13) Revenue/Col./83, dated 25.11.1983 - Rajasthan Gazette, Extraordinary, Part IV-(C), dated 26.11.1983, page 242.] The persons eligible for allotment of Government lands under these rules shall be:-(a)landless tenants including landless tenants belonging to Scheduled Castes and Scheduled Tribes;(b)displaced agriculturists;(c)Panchayat and Panchayat Samitis;(d)unemployed landless agricultural graduates;(e)released Sagris;(f)[ Beneficiary 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, for the following :-'(f) persons identified under Antyodaya Scheme of the Stale Government for assistance.']]

(2)[ The land belonging to a member of a Scheduled Caste or a 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 a Scheduled Tribe respectively, in accordance with the provisions of these rules] [Inserted by Notification No. F. 4(13) Revenue/Col./83, dated 25.11.1983 - Rajasthan Gazette, Extraordinary, Part IV-(C), dated 26.11.1983, page 242.].

- 25% of the Government land in Jawai Project area shall be reserved for allotment at reserve price to:-

(i)Panchayat Samitis and Panchayats.

(ii)Members of Scheduled Castes and Scheduled Tribes. The remaining land shall be disposed off by allotment to displaced agriculturists and landless persons but the State Government may reserve any area in Jawai Project for auction.

'6A. Reservation of land for Scheduled Castes and Scheduled Tribes. - Notwithstanding anything contained in rule 6, the Stale Government land as is situated within the radius of eight miles of a town or city having population of more than ten thousand, for the persons belonging to Scheduled Castes and Scheduled Tribes and the remaining land shall be allotted to other eligible landless persons.']]- Notwithstanding anything contained in Rule 6, the State Government may reserve 25% of the Government land, which is 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 a 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 for the persons belonging to Scheduled Castes or Scheduled Tribes. The remaining land shall be allotted to other landless persons eligible for allotment.] [Inserted 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.]

- (i) No allotment of Government land shall be made to any displaced agriculturist or persons even though his lands may have been acquired in connection with the project if his total holding after such acquisition exceeds the ceiling limit fixed by any law for the time being in force.

(ii)The claims of such persons for compensation may be settled by cash payment.

(1)No person shall be entitled as of right to allotment of Government land under these rules or to the acquisition of tenancy rights.

(2)Subject to the terms and conditions specified in the Rajasthan Colonisation (General Colony) Conditions, 1955, all allotments of Government land under these rules shall be on a permanent basis the allottee being eligible lo the conferment of Khatedari rights unless otherwise stated. All allotments so made shall be subject to the special terms and conditions, if any, further imposed by the Government.[(2-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 allottee's, in such case shall be deemed to be joint allottee's.] [Inserted by Notification No. F. 4(13) Col./88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622.]

- The commanded land falling within the Municipal limits of any town or city shall not be disposed off under these rules.

(1)Except in cases falling under Rule 6, the following order of priority shall be observed in the allotment of Government land under these rules :-

(i)displaced agriculturists,

(ii)[ Persons identified as 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, for the following :-

'(ii) person identified under Antyodaya Scheme of the State Government for assistance.']]

(iii)landless persons.

(2)Allotment to persons under category (iii) above shall be made in the following order of preference-

(i)landless of the same village,

(ii)landless of the adjoining villages,

(iii)landless of the same tehsil:

[Provided that a landless person who does not hold any tenure land anywhere in Rajasthan or such land as he holds is less than 2½ acres of irrigated land or 5 acres of un-irrigated land shall be given preference within the category specified in sub-rule (2) which appertains to him.] [Inserted 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.]

(1)The allotting authority shall before taking up the allotment in any particular area issue under its signatures a public notice in Form I inviting applications for allotment from displaced agriculturists and landless tenants within the time fixed therein.

(2)Copies of the said public notice shall be affixed on the notice board of the office of the Allotting Authority and office of the Tehsil concerned and in a conspicuous place in the village concerned and the same shall also be proclaimed by beat of drum in the village or villages in which lands to be allotted are situated.

(1)Within one month from the date of Publication of the public notice under sub-rule (1) of Rule 11, any person eligible for allotment of Government land on permanent basis under these rules, may submit to the Tehsildar of his area an application in writing in Form II for such allotments provided that the State Government may by notification reduce the period of one month to [7] [Substituted for '15' by Notification No. F. 4(13) Revenue/Col./88, dated 24.12.1988 - Rajasthan Gazette, Part IV-(C), dated 21.09.1989, page 109.] days within which the eligible persons may submit application to the Tehsildar.[(1-a) Where an applicant is a married agriculturist, the application for allotment shall be submitted in the name of both husband and wife.] [Inserted by Notification No. F. 4(13) Col./88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622.]

(2)Tehsildar shall, on receipt of an application for allotment:-

(a)immediately register it in a register to be maintained in the Tehsil in Form IV and issue to the applicant a receipt in Form III, and

(b)scrutinise these applications and verily the particulars mentioned in the application with reference to relevant entries in the land records and may also conduct such enquiry as may be necessary as regards the rights and eligibility of the applicant for allotment under these rules.

(3)The Tehsildar shall submit within [such time as may be fixed by the Allotting Authority] [Substituted for the words '2 months from the receipt thereof' by Notification No. F. 4(13) Revenue/Col./88, dated 24.12.1988 - Rajasthan Gazette, Part IV-(C), dated 21.09.1989, page 109.] all applications with his report on each of them to the allotting authority.

(4)On grant of the application, the Allotting Authority shall issue an allotment order to the applicant and will deliver possession of the land allotted to him.

(5)Application received after due date or made by persons who are not eligible for allotment under these rules shall be rejected.

(1)All allotments shall be made by the Allotting Authority in consultation with an Advisory Committee consisting of:-

(a)the Member of the Rajasthan Legislative Assembly in whose constituency the land is situated,

(b)the Pradhan of the Panchayat Samiti in whose jurisdiction the land is situated or a nominee of such samiti,

(c)the Sarpanch of the Gram Panchayat in whose jurisdiction the land is situated, and

(d)a representative of the Scheduled Castes or Scheduled Tribes as may be nominated by the Government if there is no representation of the said castes or tribes in the Advisory Committee.

(2)The allotting Authority shall give to the members of the Advisory Committee at least 15 days notice of the date of meeting; provided that if any member of the Advisory Committee fails to attend on the date fixed despite service of notice, the Allotting Authority shall carry on the work of allotment in consultation with such of the members as attend the meeting.Explanation. - The notice of the date of meeting shall be served in the manner prescribed in the Revenue Courts Manual for the service of summons or notices:Provided that if the service is not possible in the aforesaid manner, the notice shall be sent under a postal certificate or by registered posts:Provided further that the State Government may by notification reduce the notice period of 15 days to 7 days.

(3)The Allotting Authority and the members of the Advisory Committee shall meet at the Headquarters of the Allotting Authority or at any other place as may be decided by the Allotting Authority.

(4)The minutes of the meeting shall be recorded by the Allotting Authority and signed by the members present, and if there is a difference of opinion the opinion of each member attending the meeting shall be recorded. In case of difference of opinion between the members of the Advisory Committee and the Allotting Authority the latter shall record his reasons and pass final order rejecting or granting the application for allotment. If there are more than one applicant of the same category for the same plot of land, the land shall be allotted by drawing of lots amongst the said applicants in the manner laid down in sub-rule (5). No applicant is entitled to more than one plot of lands under these rules.

(5)For the purpose of drawing lots, one box of suitable size will be used. This box will contain paper slip bearing the names of eligible applicants of the same category. After the Advisory Committee have satisfied themselves that slip in respect of eligible applicants for a particular plot have been duly prepared, such slip shall be rounded up in the shape of balls and put into the box and thereafter the box shall be turned up and down so that the balls are satisfactorily mixed up The lots will be drawn under the supervision of Advisory Committee in the meeting and by a person selected at random from amongst persons present on the occasion. The names of the successful applicants will be recorded in the minutes of the meeting. Thereafter, necessary step will be taken for allotment of Government lands leases after calling for necessary security deposit and compliance with other instructions.

(1)Notwithstanding anything contained in these rules, and subject to the specific or general directions of the Government, the Allotting Authority may, on the advice of the Advisory Committee, 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 II of 1973):Provided that such trespasser has been in continuous possession of the trespassed land prior to [1.1.2000].

(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 the market rate.

(4)The price so fixed under sub-rule (3) shall be paid by the trespasser in four yearly instalments and the first of such instalments shall be payable within 30 days from the date of order of regularisation. The subsequent instalments shall be payable on or before 15th July every year.

(5)The price of land so fixed shall be deemed to have become due from the date of order of regularisation and a simple interest at the rate of 6% per annum shall be payable on the amount due the total price. All annual instalments prescribed in sub-rule (4) shall be paid by the allottee's at the nearest sub-treasury. In case the allottee does not make payment of the instalment becoming so due even after the lapse of the period prescribed, for each instalment, interest at the rate of 9% per annum shall be payable on the amount of such instalment from its due date and if the instalment continues lo fall in arrears exceeding six months the interest at the rate of 12% per annum shall be payable by such defaulter.

(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 to the allottee:-

	Persons belonging to the S.C./S.T./Beneficiaryof the IRDP/Displaced Agriculturist/Displaced landlessagriculturists/Released Sagri	Others
For payment of the whole price in one lump sum atthe time of allotment	15%	10%]

(1)So far as possible, land of the same quality and value as may have been acquired from a particular displaced agriculturist shall be allotted to him.

(2)Any claims remaining unsatisfied due to paucity of land may be satisfied by payment of cash compensation.

(1)For purposes of computation of area, 1 bigha of irrigated land shall be deemed to be equal to 3 bighas of barani or culture-able fallow land.

(2)A joint family shall, for purposes of existing holdings or for allotment of land under these rules, be deemed to be one person and dealt with accordingly.

(3)When a khata is held by two or more persons as co-tenants, for purposes of computing the area held by each co-tenant or the area to the allotment of which each of them is eligible, each co-tenant shall be deemed to be in possession only of so much area of the joint khata as falls to his share.

(4)While making allotment, as far as possible, compact blocks shall be assigned to each allottee.

- The following shall be the scale of allotment:-

(i)Landless persons and members of Scheduled Castes and Scheduled Tribes-10 acres of commanded land.

(ii)Panchayat Samiti-upto 50 acres commanded land for the establishment of a seed multiplication farm or for general agricultural development subject to the conditions that the Panchayat Samiti shall pay the reserve price regularly and pay the other dues and shall use the land for the purposes for which it is allotted and shall not alienate it in any manner without prior sanction of the Government.

(iii)Panchayat-upto 10 acres commanded land for the purpose of agricultural production subject to the condition that the Panchayat shall pay the reserve price regularly and pay the other dues and shall not use the land for any other purpose and shall not alienate it in any manner.

(1)The State Government shall fix the scale of reserve prices which may be charged for Government lands allotted under these rules. Such prices may be different for different areas and different classes of land.

(2)For the Government lands allotted under the rules, the price at the following scale for each soil class shall be charged from the allottee's.

S. No.	District	Soil Class	Price per bigha
1.	Jalore	I	Rs. 300/-
		II	Rs. 225/-
2.	Pali	Chahi I, II, III	Rs. 450/-
		Chahi IV, V
		Jawai I, II	Rs. 375/-
		Barani I, II
		Barani III and
		others un-command.	Rs. 225/-

(3)The price shall be realised in 10 equal half yearly instalments:[Provided that the instalment shall be payable from the year in which the irrigation water is let out for such land or two years after the date of allotment, whichever is later.] [[Inserted by Notification No. F. 4(2) Revenue/Col./81, dated 08.11.1982 - Rajasthan Gazette, Part IV-(C), dated 18.11.1982, page 515 and Substituted by Notification No. F. 4(13) Revenue/Col./88, dated 06.12.1988 - Rajasthan Gazette, Part IV-(C), dated 21.09.1989, page 112 for the following:-'Provided that the first of such instalments, shall be payable before possession of the allotted land is handed over to the allottee.']]

(4)[ (a) For 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 twenty five thousand or more but less than fifty thousand persons, the scale of price to be charged from an allottee, other than an allottee belonging to a Scheduled Caste or Scheduled Tribe, shall be four times of the reserve price fixed by the Government for that class of land, but for an allottee belonging to a Scheduled Caste or Scheduled Tribe, the scale of price shall be twice the reserve price.

(b)For land situated within 2 Km from the periphery of a mandi not included in clause (a), the price shall be 25% above the reserve price.

(c)That 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 from the date 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 from the date of allotment, but an allottee belonging to a Scheduled Caste or Scheduled Tribe shall deposit the price in ten equal yearly instalments, the first of which shall be deposited on the expiry of two years from the date of allotment.

Explanation. - The term "Reserve Price" means the price fixed under these rules.] [[Added by Notification dated 20.09.1978 - Rajasthan Gazette, Extraordinary, Part IV-(C), dated 20.09.1978 and Substituted by Notification No. F. 4(18) Revenue/Col./76, dated 25.06.1981 - Rajasthan Gazette, Extraordinary, Part IV-(C), dated 02.07.1981, page 85 for the following:-'(4) For the Government land situated within the radius of eight miles of a city or town having population of more than ten thousand, the scale of price from an allottee other than the allottee of Scheduled Castes and Scheduled Tribes shall be four limes of the reserve price, but from an allottee of Scheduled Castes and Scheduled Tribes the scale of price shall be double the reserve price mentioned in this rule:Provided that 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 the allotment. The remaining 60% in three equal yearly instalments, the first of which shall be deposited on the expiry of two years commencing from the date of allotment, but an allottee of Scheduled Castes and Scheduled Tribes shall deposit the price in ten equal yearly instalments, the first instalment, shall be deposited after the expiry of two years commencing from the date of the allotment.']]

- The Collector of the district shall have the power to cancel any allotment made under these rules, either suo moto or on the application of any person, in case the allotment has been secured through fraud or miss-presentation, or has been made against the rules or in case the allottee has committed breach of any of the conditions of allotment:Provided that no such order, to the prejudice of any person, shall be passed without giving such person an opportunity of being heard.

- Nothing contained in these rules shall, at any time and in any manner, limit the powers of the Government in the Colonisation Department to dispose of any Government land in any manner it deems fit:[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 may be 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.]

- The State Government may, instead of disposing of all available Government land by allotment, order that the whole or a certain proportion thereof to be specified by it, shall be sold by public auction in which event the provisions contained in Rules 20 to 22 of the Rajasthan Colonisation (Bhakra Project Government Lands Allotment and Sale) Rules, 1955 shall mutatis mutandis apply to such sales by auction.

- Small patches of land up to 2 acres or less shall be allotted to a tenant of contiguous field or holding by charging 25% over and above the reserve price, but if there are more than one claimant for such patch it will be given to the highest bidder by initiating auction amongst such claimants having contiguous field or holding thereto.

'22. Any person against whom an order cancelling his allotment of land has been passed or whose application for allotment of lands has been rejected by 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 failure to make such deposit the second appeal or the revision or review shall not be entertained.']]x x x]Form I[See Rule 11 (i)]Public NoticeWhereas ............. Bighas of Government lands situated in village ............ of Tehsil ............ is available for allotment for agriculture purposes under Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978, this public notice is hereby issued under Rule 11 (i) of the said Rules and all concerned are hereby informed that any person who wishes to apply for allotment of any of the lands available for allotment should apply to the Tehsildar concerned within one month of the publication of this notice in the prescribed form. The list of the lands available for the allotment may be seen at the Tehsil office during office hours on any working day between the date of this public notice and the date of expiry of the period for submission of application.Issued under my hand and the seal of this office ............... day of.................Signature and Designation of Allotting Authority.Form II[See Rule 12(i)]Application for Allotment of LandToThe TehsildarTehsil ...............District..............Sub. - Application for allotment of land under the Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978.Sir,[I/We] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/page II/page 792/H. 622 for the following: 'I'] ................... Son of ................. Caste.............. occupation ......... Permanent resident of ......... Tehsil ............ District.........[; or [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/page II/page 792/H. 622 for the following: 'hereby state as under:-'](In case of married applicant)We, Shri .......................... S/o .............................. Age .......... Caste .................... Occupation ............ (husband), and Smt. ...................... W/o .................... Age ............. Caste ........................ Occupation.......... (wife), permanent R/o ...................... Tehsil.................. District ...... of Rajasthan, hereby state as under.]

Particulars to be stated	(1)	that[I/We am/are] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following words: 'I' and 'am' respectively.]a displaced agriculturist within themeaning of clause (iv) of Rule 2 of the above rules,[my/our] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following words: 'my'.]lands, particulars whereof are given on the margin having beenacquired for the construction.
Of ....... Project ....... of its canals ....... of .........other works.		that[I/We am/are] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following words: 'I' and 'am' respectively.]a landholder whose lands, particularswhereof are given on the margin 4 have been sub-merged..................... reservoir constructed on 4 Project oracquired for the construction of canals etc.
		Or
		that[I/We am/are] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following words: 'I' and 'am' respectively.]a landless tenant.
		Or
		that[I/We am/are] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following words: 'I' and 'am' respectively.]a member of the Scheduled Caste/ScheduledTribe and[my/our] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following words: 'my'.]caste is........
		Or
		that the[applicant/applicants] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following word: 'applicant'.]is /are in a PanchayatSamiti/Panchayat.
		that[I/We] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following word: 'I'.]hold the under-mentionedlands............................
	(2)	[I/We] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following word: 'I'.]do not hold any land.

Name of Village	Name of Tehsil with name of District	Khasra Area number	Soil Class
Nahari Chahi	(Irrigated from canals, irrigated by wells,situated in Khasra No. .....)
			Talabi (Irrigated from tanks)
			Tankbed,
			Dehri,
			Sailabi,
			Barani,
			Banjar
			(3) that[I/We] [Substituted by Notification No. F. 4(13) Col./88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following word: 'I']own ................... Cattle ploughs.

Particulars of land to be given :-

Name of Village with name of Tehsil and District	Khasra number	Area	Soil Class

Yours faithfully,................

(Signature)Witness

[I/We] [Substituted by Notification No. F. 4(13) Col./88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following word: 'I'] ................... Son of........... Caste .......... resident of ......... verify that the statements made in the above application are correct to the best of my/our knowledge..............

(Signature)Form III

[See Rule 12(2)(a)]Acknowledgement of receipt of ApplicationReceived application of Shri .................... son of Shri ......... resident of village/town .......... Tehsil ......... District.............. for allotment of land, under Rule 12(1) of the Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978, on ........... at .......... A.M./P.M. and registered at serial No. .............Tehsildar...............Form IV[See Rule 12(2)(a)]Register of Applications for AllotmentName of Tehsil.................. District.............

Notification Under the Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978Rule 12[Notification No. F. 4 (13) Revenue/Col./88 dated 27-12-1988 - Rajasthan Government Gazette, Part 4(C), dated 21-9-1989, page 114]S.O. 96. - In exercise of the powers conferred by proviso to sub-rule (1) of Rule 12 of the Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978, the State Government hereby reduce the period for submitting applications for allotment of Government land from 'one month' to 'seven days'. This notification shall have effect upto 31-1-89.

Name of applicant

Kind of allotment claimed