Section 165 in Rajasthan Panchayati Raj Rules, 1996
165. Survey of trespassers on Panchayat Lands and removal of encroachments.
(1)Panchayat shall form a committee consisting of three Panchas assisted by Secretary to conduct survey of trespassers in Abadi Land, tank bed and grazing grounds in the months of January and July every year to detect cases of trespass on common lands.(2)All such trespasses alongwith details of area and nature of trespass shall be entered in a register by the Secretary.(3)Panchayat shall issue notices to such trespassers in Abadi area for eviction of land trespassed. Whenever it is brought to the notice of Panchayat on its member or secretary that a trespass is being committed, Sarpanch may issue an injunction order prohibiting trespasser to commit trespass or carry out construction failing which encroachment or construction will be removed at his risk and cost a date of hearing will be fixed when Panchayat may pass suitable order after giving the trespasser a reasonable opportunity of being heard.(4)In case Panchayat is of the opinion that if such trespass is regularised, it shall not violate the conditions mentioned in Rule 146, it may decide to allot the trespass land on market price.(5)All such trespass cases found on pasture land or tank bed shall be reported in writing to the Tehsildar along with Panchayat Resolution for registering cases and eviction of trespassers.(6)Panchayat may take police assistance as per Section 110 of the Act directly or by requesting Sub-divisional Magistrate for removal of encroachment on Panchayat land.(7)Panchayat shall ensure that all the amounts of Penalties imposed by Tehsildar on trespassers of pasture lands are deposited fully in Panchayat fund.
