Section 5 in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
5. Verification of the returns.
(1)The Authorised Officer shall, within one month of the receipt of return furnished by a person under section 10 or section 11. forward a copy of the return to the Tehsildar of the tehsil in which the land is situated for verification from the land records and other Tehsil revenue records about the correctness of the particulars furnished in the return including the correctness of particular about the:-(a)Land under assured irrigation capable of growing at least two crops in a year;(b)Land under assured irrigation capable of growing at least one crop in year and.other lands not within categories specified in clauses (a) and (b) above.(2)[ The Tehsildar shall verify the correctness of the Particulars from the land records and other Tehsil revenue records and then submit his report to the Committee. The Committee shall after making such enquiry, as it may deem necessary send its reports to the Authorised Officer and] [Substituted by Notification, dated 4-3-1975.](3)The Authorised officer shall, on receipt of the report from the [committee] [Added by Notification, dated 4-3-1975.] and after such further enquiry as he may deem necessary to make from other sources including from the Irrigation Department of the Government, determine the question whether any land is assured of irrigation from Government or private source capable of growing two crops or one crop in year or not in the following manner:-(a)Where the land falls within the command area of a major irrigation project the aforesaid question shall be decided on the basis of the extent of intensity of irrigation available to the land in the year immediately preceding the year in which the question is required to be decided. The land to the extent of irrigation intensity shall be deemed to be the land having assured irrigation capable of growing two crops or one crop in a year as the case may be and the rest of the land shall be deemed to be dry land:[Provided that where the land has not been irrigated in the year immediately proceeding the year in which the question is required to be decided and is ready for irrigation or has been irrigated in the current year, the intensity of irrigation shall be calculated as per designed irrigation available to the land.] [Added by Notification No. F. 3(83) Revenue/Ceiling/88/2-1/2. dated 12-10-1988, published in Rajasthan Gazette, Part IV-C(1) dated 9-2-1989. page 410.]Illustrations.- I. Assuming the intensity of irrigation of land within a major irrigation project area as 75% and the area of land held by a person in such area as 100% acres. 75 acres of land shall be deemed to be land assured irrigation capable of growing one crop in a year and the rest shall be deemed to be dry land.II. Assuming the intensity of irrigation of land within a major irrigation project area as 15% and the area of land held by a person in such area as 100% acres, 50% acres of land shall be deemed to be land having assured irrigation capable of growing two crops in a year and the rest of the land shall be deemed as having assured irrigation capable of growing one crop in a year.(b)Where the land is irrigated from a major or medium irrigation project or from other Government Source or from lift irrigation from a perennial source, on that area of land which has actually grown two crops or one crop in a year during two years out for the proceed three years shall respectively be deemed to be land having assured irrigation capable of growing two crops or one in a year.(c)Land not falling within sub-clause (a) or sub-clause (b) shall he deemed to be dry land.
