The Punjab Land Revenue (Special Assessments) Rules, 1958

The Punjab Land Revenue (Special Assessments) Rules, 1958

Rule THE-PUNJAB-LAND-REVENUE-SPECIAL-ASSESSMENTS-RULES-1958 of 1958

Part A – Preliminary

Part C – The manner in which special assessment shall be announced

Part D – Miscellaneous

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State of Punjab - Act

1. Short title.

2. Definitions.

3. Unit of assessment.

4. Division of sites into categories.

5. Categories of sites to be grouped into classes.

6. Net letting value to be calculated on the basis of selected representative sites.

7. Factors to be considered in calculating net letting value.

8. Furnishing of information.

9. Calculation of net letting value.

10. Determination of average market value of sites.

11. Scale of special assessment.

12. Area to be assessed.

13. Inspection of certain estates.

14. Preparation of special assessment reports.

15. Abstract of assessment report to be published after its preliminary approval by Financial Commissioner, Section 60(b).

16. Deviation allowed.

17. Distribution of special assessment over holdings.

18. Announcement of special assessment.

19. Duration of special assessment.

20. Power of Settlement Officer to incorporate additional necessary information in the prescribed forms.

21. Area to be measured in case of doubt.

22. Scales of special assessment to be applied to new land put to non- agricultural use during the currency of the special assessment.

1. Name and address of owner ..

2. Area of the site to be assessed with Khasra number

3. Present assessment

4. When was this site put to its present use ?

5. If any buildings, structures and machinery have been constructed or installed on the site, when were they constructed or installed by whom and at what cost ? Also give details of such buildings, machinery etc., on the site. Have you any documentary proof of the amount spent on buildings, etc., and if so, give details ? If you have no documentary proof, what other evidence have you ?

6. What taxes are you paying, in respect of this property to -

7. What was the value of this site before it was put to the present use

8. What do you consider the present market value of -

9. If you have leased this site to another party, give his name and address and the following particulars -

10. If you have not leased the site and buildings to another party, please give the information required below :-

11. If there are buildings or machinery, or buildings and machinery, on the site, what do you consider a fair annual rent for the site alone ?

1. Name and address of lessee or tenant

2. Name and address of owner

3. Total area of Khasra numbers, comprising the site

4. Area of the site taken on lease with Khasra numbers

5. Have you taken on lease both the land and structures on it; or the land only? or the structures only. Give details of the site and structures taken on lease or rent by you.

6. If you have executed a lease deed, attach a copy or produce it

7. What annual rent are you paying and have receipts of payment ?

8. If you have only leased the site and put up your buildings and machinery, what was the cost of these buildings and machinery ?

9. Are you in respect of the property taken on lease, paying any taxes, in addition to the lease money, to -

State of Punjab - Act

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PUNJAB
India

Published on 1 January 1958
Commenced on 1 January 1958
[This is the version of this document from 1 January 1958.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab Land Revenue (Special Assessments) Rules, 1958

- These Rules may be called the Punjab Land Revenue (Special Assessment) Rules, 1958.

- In these rules, unless the context otherwise requires, -

(i)"Act" means the Punjab Land Revenue Act, 1887;

(ii)"Form" means a form appended to these rules;

(iii)"site" means a piece of land, whether built upon or not, liable to special assessment under the Act;

(iv)"block" means a sub-division of an assessment circle;

(v)"potential building site" means a site lying vacant and out of use.

(1)The unit of special assessment shall be either assessment circle or a block.

(2)The Revenue Officer incharge of assessment may divide assessment circle into blocks having regard to the following factors :-

(i)Importance of situation;

(ii)extent of development;

(iii)categories of land; and

(iv)density of population.

Part-B Method of Special Assessment

- For the purposes of assessment of land revenue, sites in a block or assessment circle shall be divided into the following categories:-

(1)Land that has been put to a use different from that for which an assessment is in force;

(2)Land that has been put to the following non-agricultural uses, whether already assessed to land revenue or not :-

(a)Cinemas;

(b)Hotels or Restaurants;

(c)Petrol pumps;

(d)Factories;

(e)Shops;

(f)Shop-cum-residences;

(g)Residential houses;

(h)Residential bungalows;

(i)Cart, tonga, motor or other stands or landing grounds;

(j)Brick-kilns and land from which earth is taken for bricks;

(k)other non-agricultural uses.

(3)Potential building sites.

(1)All sites under each category in a block or assessment circle may be classified as follows :-Class I. - Sites situated in exceptionally good localities and fetching exceptionally high rent.Class II. - Sites situated in good localities and fetching good rent.Class III. - Sites situated in good localities and fetching medium rent.Class IV. - Sites in bad localities and fetching low rent.Class V. - Sites situated in exceptionally backward localities and fetching exceptionally low rent.

(2)Sites of various categories, wholly under the possession of the owners or of which the alleged rent is found to be collusive or otherwise not reliable, shall be classified under sub-rule (1) according to the localities and their own importance.

(3)The Tahsildar or Naib-Tahsildar, incharge of the block or assessment circle, as the case may be, will be responsible for the preliminary classification of sites. The Revenue Officer-in-charge of assessment will finalise this classification and, in doing so, will personally verify at least five per cent sites of each Class.

(1)Not more than six representative sites of each class of a category in the block or assessment circle, as the preliminary classification of sites. The Revenue Officer-incharge of assessment and the net letting value of every such site shall be calculated in the manner hereinafter described.

(2)The average net letting value of the representative sites shall be applied to all the sites of that class of the category in the block or assessment circle, as the case may be.

(1)In calculating the net letting value of a representative site, regard shall be had to the following factors :-

(a)the present annual rent of the site;

(b)the nature of the use to which the site has been put;

(c)the capital investment on buildings, machinery, or other structures on the site.

(2)The data required for the purposes referred to in sub-rule (1) may be collected in Forms I, III and VII.

(1)Every owner and lessee of a selected representative site shall, when required by the Revenue Officer-in-charge of assessment or a Tahsildar or a Naib-Tahsildar, furnish information in Forms V and VI in order to enable such officer to determine the net letting value thereof.

(2)The Revenue Officer-in-charge of assessment shall, by himself or through the Tahsildar or Naib-Tahsildar, verify the information received in Forms V and VI in such a manner as he deems fit and may also tally such information with the following documents :-

(a)land records;

(b)shopkeepers' books;

(c)rent accounts of owners, lessees and tenants;

(d)rents realised by the Court of Wards, Official Receiver, Local Authorities and other large proprietors;

(e)figures accepted for similar localities in other blocks, assessment circles or towns;

(f)property tax and house tax registers.

(3)If after verification as required by sub-rule (2), the Revenue Officer-in-charge of assessment is satisfied that the information furnished in Forms V and VI is not unreliable, he shall cause such information or such part of it as has been verified by him to be incorporated in Form VII.

(4)If in respect of any selected representative site the information furnished in Forms V and VI is found to be not reliable by the Revenue Officer-in-charge of assessment or such information is not furnished at all he shall exclude such site from the list of representative sites.

- The net letting value of selected representative sites shall be the amount derived after making the following deductions from the present annual rent of such sites :-

(i)fair remuneration at six per cent for the capital invested on building or machinery or both after deducting the depreciation on their value;

(ii)house tax;

(iii)property tax;

(iv)maintenance charges not exceeding one month's gross rent.

Explanation - Where no reliable data regarding the cost of building and machinery on a site is forthcoming or is otherwise not available, valuation and depreciation shall be based on the standards of the Public Works Department of the Punjab State.

- For purposes of sub-clause (ii) of clause (b) of section 48-A of the Act, the average market value of site in each class of category shall be, -

(a)where data regarding the sale price of sites is available in a class, the average per marla, biswa, biswansi or sarsahi, according to the measure in force for the time being in the locality, of the sale price of such sites during the ten years immediately preceding the assessment;

(b)where no data regarding the sale price of sites is available in a class, the average per marla, biswa, biswansi or sarsahi, according to the measure in force for the time being in the locality, of the sale price of sites in a similar class, category and locality in the nearest block or assessment circle during the ten years immediately preceding the assessment; and

(c)Category. - where no data regarding the sale price of sites in a similar class, and locality in the nearest block of or assessment circle is available, the average per marla, biswa, biswansi, or sarsahi, according to the measure in force for the time being in the locality, of the sale price of sites in the same class in all the categories of the same block or assessment circle in which the sites are situated, during the ten years immediately preceding the assessment.

- The Revenue Officer-in-charge of special assessment or subsequent revision thereof will then work out the scale of levy of special assessment for each class in the block or assessment circle according to the scales laid down in section 48B of the Act.

(1)Where a part of a khasra number is liable to special assessment the area for special assessment shall be the area of that part during the harvest in which the special assessment is made.

(2)The total area to be specially assessed in a block or assessment circle, as the case may be, shall be the area that is liable to special assessment during the harvest in which the special assessment is made.

- Before making his proposals for special assessment the Revenue Officer-in-charge of assessment shall make a special inspection of every estate in which more than 25 khasra numbers are liable to special assessment and record a note of such inspection.

(1)A special assessment report shall be prepared and submitted to the Financial Commissioner through the Commissioner for preliminary approval separately for each assessment circle as soon as the necessary data has been collected.

(2)The report shall, amongst other matters, state in respect of each block or assessment circle, -

(i)the average net letting value of sites for each class under various categories;

(ii)in the case of sites, the net letting value of which cannot be determined, the average market value of such sites for each class under various categories;

(iii)the scale of special assessment proposed for each block in the assessment circle for each class under various categories.

(3)The information referred to in sub-rule (2) shall also be given in Form IX.

(1)On receipt of the preliminary approval of the Financial Commissioner to his proposal contained in the special assessment report, the Revenue Officer-in-charge of assessment shall prepare brief abstract, in the language prevailing in the locality, of the report, as approved or modified by the Financial Commissioner, incorporating :-

(i)the basic data on which the net letting value of sites has been calculated, deductions allowed and the value of land under various categories and belonging to different classes, as disclosed by sales;

(ii)the total assessment and the average revenue rates proposed for each class under various categories with such brief explanations as may be necessary including the clear proviso that the rates proposed for any particular estate are liable to be varied before the special assessment is finalised;

(iii)the general consideration on which the pitch and amount of, total actual assessment proposed are based, namely, rise in prices, new development and greater return from the land.

(2)Copies of this abstract shall be supplied by post to all Sarpanches, Lambardars, Organisations of landowners of the area concerned, members of the Lok Sabha, Rajya Sabha, Vidhan Sabha, State Legislative Council and Local Bodies representing the said area, with the intimation that representations against, or objections to, the proposed assessment should be sent to the Revenue Officer-in-charge of assessment within 15 days from the date of posting.

(3)All such representations and objections will be considered by the Revenue Officer-in-charge of assessment who shall forward them with his views and the final report to the Financial Commissioner [through the Commissioner.] [Added vide Punjab Government Revenue Department, Notification No. 1045 SPA(1)-61/687, dated 3.5.1961.]

- The special assessment finally confirmed by the Financial Commissioners for each class and category in a block or assessment circle, as the case may be, shall be imposed by the Revenue Officer-in-charge of assessment within a margin of 5 per cent either way.

(1)Before making the distribution of fixed special assessment as finally sanctioned by the Financial Commissioner over the several holdings of a class in a particular category in a block or assessment circle, as the case may be, the Revenue Officer-in-charge of assessment shall, in deciding the method of new distribution, enquire into the usage and the wishes of the land-owners concerned and shall have regard to that usage and wishes of the landowners so far as may be practicable and equitable. The Revenue Officer-in-charge of assessment shall, for each estate, draw up an order setting forth the method of distribution holding-wise of the special assessment and shall direct that a record of the distribution of special assessment be prepared in Form VIII.

(2)The record thus prepared shall be published by delivering a copy thereof to the headman of the estate and by posting another copy at a conspicuous place in the block or assessment circle, as the case may be; and as close to the estate as is feasible. A copy shall also be supplied to the Patwari.

(3)Necessary notes regarding the new distribution will also be recorded in the remarks column of the Patwari's copy of the current jamabandi in red ink against the relevant khewats and khasra numbers for incorporation in the net quadrennial jamabandi.

(1)After the action taken under rule 17(2), a formal announcement of the special assessment imposed on each block or estate shall be made by the Revenue Officer-in-charge of assessment, at an appointed place and on a date specified, to which the headman and others persons interested of the estate shall be summoned.

(2)The headman of each estate shall also be given a memorandum, showing the future special assessment of the block or estate and any additional particulars deemed necessary.

(3)The harvest from which the new special assessment shall take effect shall be announced to the headman and other persons interested and his fact shall be noted in the memorandum delivered to the headman.

- Unless otherwise directed by the Financial Commissioner in any specific case, the special assessment in a district shall ordinarily last for a period of ten years and shall remain in force till a new one in made.

- The information required for special assessment shall be collected in Forms I to IX but the Revenue Officer-in- charge of assessment will be entitled to incorporate in these Forms any additional information that he deems necessary.

- In case of doubt, the area under special assessment in any khasra number shall be properly measured and then recorded.

- During the period for which the special assessment remains in force the new sites of land or potential building sites put to non-agricultural uses mentioned in rule 4(2)(a) to (k) from harvest to harvest shall be classified by the Collector into the five classes of each category in the block or assessment circle, as the case may be, and the scale of special assessment of the class in that category shall be enforced on those sites in lieu of the land revenue payable at that time.Form I(See rule 20)Statement No. I showing details of Land to be specially assessed which has been put to non-agricultural use or to use different from that for which a general assessment is in forceTown or village, _________________ Hadbast No. _________________ Abadi _________________, Tehsil _________________ Assessment Circle _________________ District _________________ for the year 19

1	2	3	4	5	6	7	8
				Area
Khasra number in seriatim, which has been put tonon-agricultural use or a use different from that for which ageneral assessment is in force	Number of house or building already given at the spot forhouse or property tax	Number of present Khatauni in the latest jamabandi	Number of present Khewat in the latest jamabandi	Total	That part which is liable to special assessment with kind ofnon- agricultural use	Remaining area with kind of soil	Owner with description

9	10	11	12	13	14	15	16
		AMOUNT OF ANNUAL TAXES ALREADY BEING PAID
Cultivator, tenant or person in possession with description.In case of more than one tenant, etc., kind and extent of areaunder possession of each	Annual rent or ground rent	House Tax	Property Tax	Total	Amount of ordinary land revenue already assessed	Opinion of Circle Revenue Officer with regard to reliabilityof recorded figures and the class in which the site should be putwith signatures	REMARKS

		Rs.	Rs.	Rs.	Rs.

Form II(See Rule 20)Statement No. II showing details of the transactions of sale/lease of land to be specially assessed which has been put to non-agricultural use or to a use different from that for which general assessment is in forceTown or village, _________________ Hadbast No. _________________, Tehsil _________________ Assessment Circle _________________, District _________________, for the year 19 _________________ to 19 _________________

CONSIDERATION MONEY

For Sale

Serial No

Mutation Number

Alienor and alienee write in short

Khasra No. and kind of soil or use to which it has been put

For land

For building

Total

For land

For building

Total

Date of transaction

REMARKS

Rs.

Note. - All the transactions of sale should be entered first and then of lease.Internally the transactions pertaining to assessable area should be entered first.Form III

1	2	3	4	5	6	7
		TOTAL CONSIDERATION	AVERAGE OF LAND ONLY
Kind of the	Total area under transaction	For land	For building	Total	Per acre	Per marla	REMARKS
SALES
Cinemas
Hotel and Restaurant
Petrol-Pump
Factories
Shop
Shop-cum-residence
Residential houses
Residential bungalow
Cart, tonga, motor or other stands or landing ground
Brick-kiln and land from which earth is taken for bricks
Other non-agricultural uses
Potential building sites
LEASES
Cinemas
Hotel and Restaurant
Petrol-pump
Factories
Shop
Shop-cum-residence
Residential bungalows
Cart, tonga, motor or other stands or landing grounds
Brick-kiln and land from which earth is taken for bricks
Other non-agricultural uses
Potential building sites

Note. - The average consideration money in the case of leases will be annualForm V(See Rule 20)Questionnaire to be answered by the owner of the land

Name and address of lessee, if anyName and address of tenants, if any

(a)Government,

(b)Municipal Committee,

(c)District Board,

(d)Cantonment Board, or

(e)Any other authority.

Have you, in respect of any of these taxes, made a declaration of the value of this property ? If so, give details.

(a)the site alone;

(b)the site and buildings, etc., on it.

(1)Whether an agreement has been executed between you and the lessee ?

(2)the annual rent paid by the lessee

(3)The period of lease

(4)Whether the rent is for the site only or for the site with buildings, etc.

(5)Copy of the lease deed

(1)The gross annual rent from property

(2)The annual expenses incurred by you on maintenance of buildings

(3)The net annual return from this property

Form VI(See Rule 20)Questionnaire to be answered by the lessee or tenant of the site or structures on the site

(a)Government

(b)Any Local authority

If so, give full particularsForm VII(See Rule 20)Block_________________, Estate_______________, Town _________________ Tehsil________________, Assessment Circle_________________, District _____

1	2	3	4	5	6	7	8	9
Serial No.	Kind of use with class	Khasra No. with area under special assessment	Amount of land revenue paid at present	Total amount of annual rent or ground rent (if available)	Year in which building constructed or machinery installed	Covered area of the building with kind of construction	Total original cost of building or capital invested excludingthe value of site	Depreciation

10	11	12	13	14	15	16	17	18
Present value of building or Capital invested	Annual remuneration for the present capital value of buildingand machinery	Maintenance charges, if any	House tax	Property tax	Net annual letting value i.e. column No. 5 minus column Nos.11, 12, 13 and 14	Net annual letting value per marla or biswa	Average annual ground rent or lease money of land in the blockor estate according to statement No. IV	Average sale value of land under the particular class of usein the block or estate for the last ten years according tostatement No. IV per marla or biswa

19	20	21	22	23	24	25	26	27
In case figures in column 18 are not available average salevalue of land under the particular class of use in a similarlocality in the nearest assessment circle (with names) per marlaor biswa	In case figures in both columns Nos. 18 and 19 are notavailable, average to sale value of land of all other kinds ofuses in the class in the block or assessment circle, as the casemay be, for the last ten years according to statement No. IV permarla or biswa	Average market value of land assumed according the averagevalue in either of the preceding three columns, as the case maybe, per marla or biswa	One-fourth share of the net letting value	Four per cent of the assumed average market value of the site	Assessment proposed	Percentage of assessed demand over the net letting value asshown in column No. 15	Percentage of assessed demand over average assumed marketvalue as shown in column No. 21	REMARKS

Form VIII(See Rule 20)Name and hadbast No. of Estate, town/abadi _________________Name or number of block _________________ Assessment circleTehsil _________________, District _________________

Number in serial order, of holding affected by specialassessment	Name and description of land-owner	Khasra numbers or parts of khasra numbers liable to specialassessment	Area of the Khasra No. or part of Khasra No. brought underspecial assessment, with brief description of the use	Rate or measure by which the special assessment has been made	Amount of land revenue charged by former distribution	Amount charged by the new distribution
1	2	3	4	5	6	7

Form IXAbstract statement showing scales of special assessment for Block No. _________________ Assessment Circle _________________ Tehsil _________________ District _________________

			Range of Gross rent per marla orbiswa for each class of site	Gross rent per marla or biswa of representative sitesselected for calculating the net letting value	Average net letting value per marlaor biswa according to the experiments
Serial No.	Category of use	Class	More than Rs.	Not more than Rs.		Full	One-fourth
1	2	3	4	5	6	7	8

AVERAGE MARKET VALUE PER MARLA OR BISWA(ACCORDING TO STATEMENT NO. IV

For the class in the category

For the class in all the categories of the block or assessmentcircle

Scale of special assessment proposed

Total special assessment proposed

In the same block or assessment circle

In the nearest block or assessment circle