Section 7 in The Rajasthan Colonisation (Eviction of Trespassers) Rules, 1975
7. Food and Clothing from private sources.
- A civil prisoner under these rules can supplement his diet and clothing from his private sources.Form 'A'[See Rule 3]Notice under section 22 of the Rajasthan Colonisation Act, 1954.In the Court of Collector............. District............. Miscellaneous case No .......... of 19 ............ State Versus ............... S/o.......... Caste........ Resident of........Whereas you have committed trespass on Government unoccupied land belonging to Khasra number...... of village ......... Tehsil...... measuring...... during the agriculture year..........Notice is hereby given to you that you should vacate the said land before.......... (date) or to appear in person or by a pleader on the .......... day of....... 19 ....... at....... O'clock in the........ noon and to show cause as to why you should not be evicted there from. You are also required to show cause why penalty for committing trespass during the said agricultural year on the said land should not be imposed up to 50 times the annual rent or assessment as the case may be.[Take further notice that you had committed trespass on the same land in the agriculture year .......... This notice is being given to you in respect of subsequent trespass in the year....... You are required to show cause why you should not be committed to civil prison for a term which may extend to three months and to pay penalty up to 50 times the annual rent or assessment as the case may be.] [Strike out it not application.]Also take notice that on your failure to appear on the said date, time and place the case shall be decided in your absence.Given under my hand and the seal of the Court, this ............. day of .......... 19 ....SealCollector.......District.Form 'B'[See Rule 4]Warrant of arrest in execution of order under section 22 of the Rajasthan Colonisation Act, 1954In the Court of Collector ........... District .... Miscellaneous case No. ........ of 19..... State Versus......... S/o........... Caste .......... Resident of.........ToThe Bailiff of the Court.Whereas Shri ....... S/o.............. caste .......... resident of ........ was ordered to be committed to civil prison in the above noted case;These are to command you to arrest the said Shri ................ and to bring him before the court with all convenient speed.You are further commanded to return this warrant on or before the ............ day of...... 19 ... with an endorsement certifying the day on which and the manner in which it has been executed or the reasons why it has not been executed.Given under my hand and the seal of the court, this .......... day of ........... 19.SealCollector,............. District.Form 'C'[See Rule 5]Warrant of Committal of trespasser to Civil Jail under Section 22, Rajasthan Colonisation Act, 1954.In the Court of Collector........... District......... Miscellaneous case No. ........ of 19........ State Versus .......... S/o............. Caste.......... Resident of.........To,The Officer In-charge of the Jail,at..........................Whereas............... who has been brought before this court this day of ......... 19 ... under a warrant in execution of the order made and pronounced by the said court on the ....... day of..... 19 .... and by which order it was directed that the said Shri ......... should be committed to civil prison for ........for committing subsequent trespass on unoccupied Government land;You are hereby commanded and required to take and receive the said Shri......... into the civil prison and keep him imprisoned herein for a period not exceeding............Given under my signature and the seal of the Court, this....... day of......... 19......SealCollector........ District.
