7. Power of Collector to direct cultivation of land with the food crop which was being cultivated.
(1)If it appears to the Collector that any person is attempting to contravene the provisions of sub-clause (1) or sub-clause (2) of clause 6, then, notwithstanding anything contained in any law, order, custom or practice for the time being in force, and without prejudice to any other action that may be taken against such person, the Collector may, by notice in writing in Form E. call upon such person to cultivate such land with those food crops which were under cultivation in the land in the three years referred to in sub-clause (1) or sub-clause (2) as the case may be, of clause 6, either personally or through any other person, within the period specified in the notice:Provided that no such notice shall be issued unless such person has been given an opportunity of being heard:Provided further that no such notice shall be issued to the holder of any land if the cultivation attempted to be made in that land is paddy cultivation.(2)Every notice issued under sub-clause (1) shall be served in the manner provided in sub-clause (2) of clause 4.(3)If the person to whom a notice under sub-clause (1) has bean served does not comply with the notice within the time specified in the notice or within such further time as may be allowed by the Collector, the Collector may. without prejudice to any other action that may be taken against him, by order direct and arrange for the sale by public auction of the right to cultivate the land as provided for in Clause 5. subject to such conditions as may be specified in the order(4)Every order made under sub-clause (3) shall be in Form F(5)Out of the amount realised by sale as provided in sub-clause (3), the revenue due on the land and other dues to the Government, if any. shall first be adjusted and the balance made over to the holder of the land by way of compensation.Note. - Twenty five per cent of the bid amount shall be collected immediately after the sale and the balance within ten days. The sale will be confirmed only after the realisation of the entire amount. Failure to remit the balance amount within the said period of ten days will entail forfeiture of the initial deposit.(6)Every successful bidder, on confirmation of the sale mentioned in this clause shall be given a certificate of sale in Form D, incorporating the conditions of such sale.
