Section 4 in Andhra Pradesh Land Licensed Cultivators Rules, 2012
4.
Procedure for preparation of register of Licensed Cultivators to enable the Revenue Officer to issue Loan Eligibility Card under the Act:(1)The Revenue Officer specified, under clause (9) of Section 2 of the Act, shall publish every year a notice in Form-I (A) in each revenue village of this intention to prepare a record of Licensed Cultivators, for that year, calling upon licensed cultivators to submit to him a declaration in Form-I stating the particulars of the land where the said person claims such license, within seven days from the date of issue of such notice, duly intimating the date and place of Grama Sabha where the enquiry will be taken up in respect of said declaration forms. The said public notice shall be published in village in the following manner:(a)by affixture in the chavidi or if there is no chavidi, in any other conspicuous place in the village;(b)by affixture on the notice boards of Gram Panchayat Office, Primary Co-operative Agricultural Credit Society or School, if any, in the village;(c)by beat of torn torn in the village;(d)by affixture on the notice boards of the Office of the Revenue Officer having jurisdiction over the village;(e)by affixture on the notice boards of the Office of the Mandal Praja Parishad in which the village is situated.(2)Application Forms in Form-I will be given to the Gram Samakyas of each village every year. The Gram Samakyas will distribute forms with effect from February 1st each year, or any other date as may be specified by District Collector and maintain a list of those farmers who have received the forms.(3)The Licensed Cultivator shall submit an application/declaration form to the Revenue Officer concerned in duplicate duly enclosing the written permission of the owner if any.Provided that the family members of the owner/pattedar are not entitled for issue of a loan eligibility card.(4)The Revenue Officer specified shall arrange for receipt of the declaration forms submitted in response to the notice referred in sub-rule (1) and shall also arrange for acknowledging the statement of claim on the duplicate and shall proceed to hold an open enquiry in a Grama Sabha in the village, on the dates intimated in the notice.(5)The Revenue Officer shall maintain a Register of declarations received for Loan Eligibility Cards in Form-11.(6)On the date fixed for the inquiry, the Revenue Officer specified after preliminary verification, shall cause enquiry in the Grama Sabha wherein he shall receive confirmation of claims of licensed cultivators from concerned land owners, or persons on their behalf, and objections of land owners if any.(a)hear any oral representation made in respect of any claim and make a summary record of such representation; and(b)examine the relevant registers, records already maintained in respect of the lands in the village.(7)The Revenue Officer holding an inquiry may if he deems fit adjourn the inquiry to a later date or dates and every such adjourned enquiry shall be held in the village on the date to which the inquiry is adjourned by making announcement on the initially notified date.(8)After completion of enquiry in the above said manner, the Revenue Officer shall make its endorsement on each application and the out come of said enquiry shall be recorded in the register of declaration of Licensed Cultivator maintained in Form-II appended.(9)On the basis of the entries in the register maintained in Form-11 and in all cases where eligibility for issuing Card is established, the Revenue Officer shall issue Loan Eligibility Cards under Section 3 of the Act in Form-III, in the Grama Sabha duly obtaining acknowledgement in Form-II.(10)After issue of Loan Eligibility Card by the Revenue Officer, the list of Loan Eligibility Card holders shall be furnished to all the public financial institutions operating within the Mandal and Agricultural Officer of the Mandal.(11)All the records prepared under these rules including the declaration forms and registers prescribed should be handed over to the Tahsildar of the Mandal on the date specified by the Nodal Agency.
