Section 27 in Rajasthan Tenancy (Government) Rules, 1955
27. Principles for deciding whether suspension or remission should be recommended.
- Suspension will ordinarily be sufficient in the case of a calamity affecting the 'Kharif' but when the calamity is exceptionally severe or when the economic condition of the people has been reduced by previous crop failures, or when the Kharif is the main or exceptionally important crop, remission of rent be recommended.When calamities affect the Rabi, remissions should ordinarily be proposed. The reason, why suspension and not remission is ordinarily granted on the occurrence of an agricultural calamity affecting the Kharif, is that Kharif (save cotton) is generally composed of the food crops of the people, while the Rabi consists of the cash or rent paying crops. It is, therefore, necessary to consider the relative importance of the Kharif and Rabi harvests, in determining the extent of relief by way of suspension or remission of rent :[Provided that where there has been continuous famine for three years in succession in any village and the damage caused was more than 8 annas in all the crops, the Collector shall give automatic remission of rent for the first year.] [Substituted and Added by Am. Notification Notification Dated 27-4-1977, Published in Rajasthan Government Gazette, Part IV(C), Dated 27-4-1977.]
