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State of Rajasthan - Section

Section 17 in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978

17. Fixation of scale of reserved price.

(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.']]