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State of Rajasthan - Section

Section 17 in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968

17. [ Fixation of Scales of Reserve Price. [[Substituted by Notification No. F. 4(9) Revenue/Col./83, dated 09.09.1983 - Rajasthan Gazette, Extraordinary, Part IV(C), dated 29.09.1983, page 106 for the following:-

'17. Fixation of Scales of reserved prices. - The State Government shall fix the scales 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. The price fixed shall be realised in 10 equal half yearly instalments.']]
(1)Subject to the general or specific directions of the State Government, the Collector shall fix the scales of reserve price in accordance with this rule which shall be charged from the allottee's of Government land under these rules.[Provided further that if any allottee deposits the outstanding amount along with interest thereon @ 18% p.a, no action regarding cancellation of allotment of land shall be taken.]
(2)The reserve price for each class of Government land shall be equal to 50% of the prevailing market prices of irrigated land of the same said class.[Provided that for the allotment of land in Tribal Area Sub-Plan (TSP), 25% of the reserve price shall be charged from the allottee's belonging to Schedule Castes or Schedule Tribes.Provided further that no price shall be charged from the allot-tees of below poverty line.] [Added by Notification No. F. 4(3) Col./2001, G.S.R. 40, dated 24.08.2006 - Rajasthan Gazette, Extraordinary Part IV-C(I), dated 26.08.2004, page 61(2), w.e.f. 24.08.2006 = 2007 RSCS/Part II/page 260/H. 201.]
(3)The reserve price shall be fixed in consultation with a committee consisting of:-
(a) Collector of the District Chairman
(b) Executive Engineer of the Irrigation Department within thelocal limits of whose jurisdiction the land is situate Member
(c) Treasury Officer of the District Member
(d) Sub-Divisional Officer within the local limits of whosejurisdiction the land is situate Member-Secretary
(4)The reserve price shall be fixed within 60 days of the order of the State Government declaring an area as colony is published in the Official Gazette under clause (ii) of Section 2 of the Act.
(5)The Collector shall cause the reserve price fixed under this rule to be notified in the Official Gazette and shall immediately send a copy of the order issued by him in this behalf to the State Government. No Government land shall be allotted under these rules until the reserve price is fixed.
(6)The State Government shall have the power to modify or revise the reserve price, fixed by the Collector.
(7)The reserve prices fixed by the Collector or modified or revised by the Government as the case may be, under these rules shall be subject to review and revision the Collector after every five years in accordance with this rule.
(8)Such price may be different for different areas and different classes of land. The reserve price fixed shall be realised in 10 equal half yearly instalments:][Provided that the first 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] [Substituted by Notification No. F. 4(15) Revenue/Col./88, dated 06.12.1988 - Rajasthan Gazette, Part IV(C), dated 21.09.1989, page 110.].
(9)[ Notwithstanding anything contained in this rule:
(i)the allot-tees belonging to Schedule Castes or Scheduled Tribes in Tribal Area Sub Plan (TSP), who already deposited 25% or more of the reserve price or the allot-tees who deposited less than 25% of the reserve price but deposits such remaining amount within six months, from the date of publication of these Amendment Rules, shall be entitled to get khatedari rights under these rules, provided the land still in their possession and they full-fill other conditions of allotment and otherwise eligible to get the khatedari rights. The amount excess of 25% already deposited, shall not be refunded.
(ii)The person belonging to below poverty line who allotted land under these rules prior to publication of the said Amendment Rules, shall be entitled to get the Khatedari rights, provided the land still in their possession and they full-fill other conditions of allotment and otherwise eligible to get the khatedari rights. The amount already deposited shall not be refunded.]