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State of Bihar - Section

Section 10 in Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Rules, 2011

10. Procedure of appeal and revision.

- The hearing and disposal of an appeal and revision under Section 9 of the Act, shall be made as far as possible as per the procedure laid down in Civil Procedure Code ,1908 (Act 5, 1908).Form- 1Form of Application for the purpose of conversion under sub-section (2) of Section 3 of the Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Act, 2010.To,The Sub-Divisional Officer......................................................................Sub-DivisionSir,I .............................. son /wife of....................... is a resident of Village ...................Tola/Mohalla.................. Thana................Anchal.....................Sub-Division....................District................... . I want to use my agriculture land, the details of which is given below, for the purpose other than agriculture and its allied activities. The land applied for and the proposed land use is different from the land and land-use specified in Section 8 of the Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Act, 2010 for which the permission for conversion is not required.I am, hereby, depositing the prescribed conversion fees for conversion of the agriculture land applied for as per sub-section (1) of Section 4 of this Act. Besides, I am ready to pay annual rent/cess in respect of the land applied for as per the rate specified in sub section (2) of Section 4 of this Act.I, therefore, request you to kindly grant permission for conversion of my agriculture land mentioned below to non agriculture purposes in accordance with sub-section (6) of Section 3 of the Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Act, 2010.Details of Land :-
1 Name of the District  
2 Name of the Sub -Division  
3 Name of the Anchal  
4 Revenue village  
5 Revenue Thana Number  
6 Holding Number  
7 Plot (khesra) Number  
8 Proposed area for Non-Agriculture Purpose  
9 Boundaries  
10 Type of land shown in the Record of Right  
11 Present rent/cess  
12 Proposed purpose (details of the purpose forwhich it is to be used)  
13 Conversion fees deposited for conversion undersubsection (1) of Section 4 of this Act  
Yours faithfully,(Full signature of the applicant)Date-Address-Form-2Form of notice under sub-section (3) of Section 3 of the Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Act, 2010.NoticeVersusName ..........................................................son /wife of......................................resident of Village..........................Tola/ Mohalla.................. Thana.............. Anchal..................................... Sub-Division.................... District................... .You are hereby informed through this notice that the conversion fees deposited by you for the conversion of your agriculture land, the details of which is given below, for non agriculture purpose under sub-section (2) of Section 3 of the Act, is less than the conversion fees determined as per the rate specified in sub-section (1) of Section 4 of this Act.So you are hereby directed to deposit the difference amount of the conversion fees deposited by you for conversion of the land applied for, under sub-section (2) of Section 3 of this Act and the actual conversion fees determined as per sub-section (1) of Section 4 of this Act within 30 days of the receipt of this notice.Details of Land :-
1 Name of the District  
2 Name of the Sub -Division  
3 Name of the Anchal  
4 Revenue village  
5 Revenue Thana Number  
6 Holding (khata) Number  
7 Plot (khesra) Number  
8 Proposed area for Non Agriculture Purpose  
9 Conversion fees payable under subsection (1) ofSection 4 of the Act  
10 Conversion fees deposited by the applicant undersub- section (2) of Section 3 of the Act and the date of deposit  
11 Difference amount of the conversion feesdeposited by the applicant under sub- section (2) of Section 3 ofthe Act and the payable conversion fees under sub-section (1) ofSection 4 of the Act  
12 Date by which the difference of amount bedeposited and mode  
Sub-Divisional Officer.........................................................Sub- Division District-........................................................................Date-.............................................................................Form of Second NoticeForm of second notice under sub-section (5) of Section 3 of the Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Act, 2010Second NoticeVersusName ........................................................................................................ son / wife of.................................................. resident of Village ............................................................................. Tola/Mohalla....................................................................................................................Thana.................................................................................Anchal....................................... Sub-Division...........................................................................................................................................District................................................................................................................You are hereby informed through this notice that the conversion fees deposited by you under sub-section (2) of Section 3 on............................. in respect of your agriculture land, applied for conversion to non agriculture purpose, was found to be less than the conversion fees payable under sub-section (1) of Section 4 of this Act. A notice was issued on..............................................directing you to deposit the difference amount of the conversion fees payable under sub-section (1) of Section 4 of this Act and the conversion fees deposited by you, within 30 days, which was received by you on................................................. You were required to deposit the difference amount within 30 days of the receipt of the notice in accordance with sub-section (4) of Section 3 of this Act but you did not deposit the difference amount specified in the notice within the said period.Therefore, a second notice is being issued against you under sub-section (5) of Section 3 of this Act directing you to deposit the difference amount of rupees .............................................................. within 15 days of the receipt of this second notice positively, failing which your application is liable to be rejected.Sub- Divisional Officer.........................................................Sub- DivisionDistrict-......................................................................Date-..............................................................................Form -3Form of application under sub-section (6) of Section 3 of the Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Act, 2010.To,The Sub-Divisional Officer................................................................Sub-DivisionSir,I ............................................................................................ son/wife of.............................................................. is a resident of Village ............................................................................... Tola/Mohlla ...............................,,,,,,,,,,,,,,,,,,,,,,,,,,,,,,,, Thana..................................................... Anchal............................................... Sub-Division ............................................. District...................................... I have already converted my agriculture land, the details of which is given below, to non agriculture purpose after the commencement of Bihar Act 21 of 1993 and before the commencement of the Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Act, 2010 on......................................................... . I am depositing today dated.................................... an additional conversion fee of 1% of the market value of the land applied for, having a sum of Rs................................................ in addition to the conversion fee specified in section 4 (1) of the Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Act, 2010. Besides, I am ready to pay annual rent/ cess as per the rate specified in Section 4 (2) of this Act.I, therefore, request you to kindly grant permission for conversion of my agriculture land, the details of which is given below, under sub-section (6) of Section 3 of the Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Act, 2010.Details of Land :-
1 Name of the District  
2 Name of the Sub-Division  
3 Name of the Circle  
4 Revenue village  
5 Revenue Thana Number  
6 Holding (khata) Number  
7 Plot (khesra) Number  
8 Area of land being used for Non Agriculturepurposes  
9 Type of Land shown in the Record of Right  
10 Boundaries  
11 Date of Conversion for Non Agriculture purposes  
12 Amount of conversion fees being deposited undersub- section (1) of Section 4 of this Act  
13 Additional conversion fees (1% of the marketvalue of the land) being deposited under sub-section (6) ofSection 3 of this Act  
Yours faithfully,(Full signature of the applicant)Date-Address19Form - 4By Registered PostForm of Application under sub-section (7) of Section 3 of the Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Act, 2010 for action not been taken on the application within the stipulated period as specified in sub-section (6) of Section 3 of the Act.To,The Sub-Divisional Officer.............................................Sub-DivisionSir,I.................................................. son / wife of...................................... is a resident of Village.......................................Tola / Mohalla........................................... Thana................... Circle............................................Sub-Division........................ District................ . I have already filed an application on .................. for conversion of my agriculture land, the details of which is given below, in prescribed Form-1 along with the requisite conversion fee as specified in Section 4(1) of this Act/ or have deposited the difference fees of Rs ............ on ..................... as determined by you under Section 3(3) of this Act (Struck which is not applicable).But you have not passed any order with regard to conversion within the stipulated period as specified in sub-section (6) of Section 3 of this Act.I, therefore, request you to kindly pass an appropriate order regarding conversion for non agriculture purpose of my agriculture land applied for within the stipulated period as specified in sub-section (7) of the Section 3 of this Act.Details of land:-
1 Name of the District  
2 Name of the Sub-Division  
3 Name of the Circle  
4 Revenue village  
5 Revenue Thana No.  
6 Holding (Khata) No.  
7 Plot (Khesra) No.  
8 Area (for non agriculture purpose)  
9 Boundaries  
10 Type of land in the Record of Right  
11 Present Rent  
Yours faithfully,(Full signature of the applicant)Date:-Address:-Form-5 (a)Form of Notice for show cause with respect to unauthorized conversion of agriculture land to non agriculture purpose under sub-section (1) of Section 6 of the Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Act, 2010.NoticeVersusName.......................................son / wife of.......................................... resident of Village............................ Tola / Mohalla................................. Thana............................ Circle........................ Sub-Division.............................. District.................................You are hereby informed through this notice that information has been received / the matter has come to notice that you have converted your agriculture land, the details of which is given below, to non agriculture purpose in an unauthorized manner after the commencement of this Act/you have put your agriculture land to non agriculture use without obtaining the permission as provided under Section 3 of the Act.Therefore, you are hereby directed to be present either in person or through your lawyer before the Court of the undersigned in the fore-noon / after-noon of ........................ and give show cause as to why a penalty of 50% of the conversion fee should not be imposed on you under subsection (3) of Section 6 of the Act in addition to the prescribed conversion fees of the land as per Section 4 (1) of the Act.Details of Land:-
1 Name of the District  
2 Name of the Sub- Division  
3 Name of the Circle  
4 Revenue village  
5 Revenue Thane No.  
6 Holding (Khata) No.  
7 Plot (Khesra) No.  
8 Type of Land as per Record of Right  
9 Area of Land converted for Non- agriculturepurpose in an unauthorized manner  
10 Boundaries  
11 Type of Non Agriculture purpose  
12 Conversion fee Payable under Section 4 (1) ofthis Act  
13 Proposed penalty of 50% of the conversion feeunder Section6 (3) of the Act  
Sub-Divisional OfficerSub-Division.............................................District......................................................Date..........................................................Form - 5(B)Form of Notice of information regarding imposition of penalty under sub-section (3) of Section 6 of the Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Act, 2010.NoticeVersusName....................................................... son/wife of................................ resident of Village............................ Tola /Mohalla.............................. Thana................................ Circle........................Sub-Division............................. District............................You are hereby informed that you have converted your agriculture land, the details of which is given below, to non agriculture purpose in an unauthorized manner after the commencement of this Act or is without the requisite permission of the competent authority underSection 3 of this Act. Therefore, a penalty of 50% of the conversion fee of Rs.................... is being imposed on you under sub-section (3) of Section 6 of this Act in addition to the prescribed conversion fee under Section 4(1) of this Act.You are being warned that you must deposit the penalty of 50% of the conversion fee having a sum of Rs............................ in addition to the conversion fee of Rs...................... within three months of the order by ....................otherwise, the said amount shall be recovered under the provisions of the Bihar and Orissa Public Demand Recovery Act, 1914. Besides, actions may also be initiated against you under sub-section (4) of the Section 5 of this Act.Details of Land:-
1 Name of the District  
2 Name of the Sub-Division  
3 Name of the Circle  
4 Revenue village  
5 Revenue Thane No.  
6 Holding No.  
7 Plot Khesra No  
8 Area being used for Non Agriculture purpose  
9 Boundaries  
10 Type of Land  
11 Type of Non Agriculture purpose  
12 Conversion fees payable under Section 4 (1) ofthis Act  
13 Penalty of 50% of the conversion fee undersubsection 3 of Section 6 of the Act  
14 Total amount payable  
Sub-Divisional OfficerSub-Division.............................................District......................................................Date..........................................................Form - 6Form of Application for exemption from conversion fee under sub-section (1) of Section 7 of the Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Act, 2010To,The Sub-Divisional Officer....................................Sub-DivisionSir,I.............................................. son / wife of ..................................... is a resident of Village................................... Tola/Mohalla............................................ Thana..................... Circle........................ Sub-Division........................ District.................. . I want to convert my agriculture land, the detail of which is given below, to non agriculture purpose of .............................. The proposed conversion to be done by me comes under industry/ issues related to industry / industrial policy of the Department of Industries vide notification number................. dated......................... . There is a provision for exemption from Conversion fee with respect to conversion for non agriculture purpose under sub-section (1) of Section7 of this Act.I, therefore, request you to kindly grant permission for conversion of my agriculture land, the details of which is given below, without any conversion fee.Details of land:-
1 Name of the District  
2 Name of the Sub Division  
3 Name of the Circle  
4 Revenue village  
5 Revenue Thana No.  
6 Holding (Khata) No.  
7 Plot (Khesra) No.  
8 Area to be used for Non-Agriculture purpose  
9 Boundaries  
10 Type of Non Agriculture purpose  
11 Date & No. of Notification of IndustryDepartment Govt. of Bihar related to the said purpose.  
Yours faithfully,(Full signature of the applicant)Address:Form -7Form of certificate for grant of permission for conversion under sub-section (6)/ or (7) (which ever is applicable) of Section 3 of the Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Act, 2010.The competent authority is pleased to grant permission for conversion of the agriculture land, the details of which is given below, for non agriculture purpose under sub-section (6)/ or sub-section (7) (which ever is applicable) of section 3 of the Act.Details of Land:-
1 Name of the District  
2 Name of the Sub-Division  
3 Name of the Circle  
4 Name of Raiyat  
5 Name of Revenue village  
6 Revenue Thana No.  
7 Holding (Khata) No.  
8 Plot (Khesra) No.  
9 Area to be used for Non Agriculture purpose  
10 Boundaries  
11 Type of Non Agriculture purpose  
12 Annual rent / cess payable after conversion  
Sub-Divisional OfficerSub-Division.............................................District......................................................Date..........................................................