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State of Tamilnadu- Act

Tamil Nadu Village Panchayats (Restrictions and Control Over Execution of Kudimaramat by Village Panchayat-Levy of Fees by Village Panchayats) Rules, 1999

TAMILNADU
India

Tamil Nadu Village Panchayats (Restrictions and Control Over Execution of Kudimaramat by Village Panchayat-Levy of Fees by Village Panchayats) Rules, 1999

Rule TAMIL-NADU-VILLAGE-PANCHAYATS-RESTRICTIONS-AND-CONTROL-OVER-EXECUTION-OF-KUDIMARAMAT-BY-VILLAGE-PANCHAYAT-LEVY-OF-FEES-BY-VILLAGE-PANCHAYATS-RULES-1999 of 1999

  • Published on 5 October 1999
  • Commenced on 5 October 1999
  • [This is the version of this document from 5 October 1999.]
  • [Note: The original publication document is not available and this content could not be verified.]
Tamil Nadu Village Panchayats (Restrictions and Control Over Execution of Kudimaramat by Village Panchayat-Levy of Fees by Village Panchayats) Rules, 1999Published vide Notification No. G.O. Ms. No. 214, Rural Development (C-4), dated the 5th October 1999 - No. SRO A-71 (d-71)/99Published in Part III - Section 1(a), of the Tamil Nadu Government Gazette Extraordinary, dated the 8th October 1999.G.O. Ms. No. 214. - In exercise of the powers conferred by sub-section (2) of section 133 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) and in supersession of the rules relating to Restrictions and Control over Execution of Kudimaramat by Panchayats-Levy of Fees by Panchayats, the Governor of Tamil Nadu hereby makes the following rules: -

1. Short title.

- These rules may be called the Tamil Nadu Village Panchayats (Restrictions and Control over Execution of Kudimaramat by Village Panchayat-Levy of Fees by Village Panchayats) Rules, 1999.

2. Definition.

- In these rules, unless the context otherwise requires, -
(1)"Act" means the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994);
(2)"Government" means the Government of Tamil Nadu.

3. Levy of annual fee.

(1)The village panchayat may levy an annual fee from all the registered holders of lands served by any irrigation work at such rate per acre as the Collector of the revenue district may, from time to time, determine having regard to the nature of kudimaramat work executed or proposed to be executed by the panchayat.
(2)The fee shall be levied at one half rate per acre in the case of wet and dry lands irrigated from the irrigation work concerned by direct flow, and at one-half of such rate in the case of wet and dry lands irrigated from such work by bailing.Explanation. - The fee shall be in addition to the wet or dry assessment and the water rate, if any, chargeable on the land.

4. Collection of fees.

- The fee shall be collected by the village panchayat through the Village Administrative Officer or any other person of the Land Revenue Department having jurisdiction over the village panchayat or any part thereof and shall be administered and expended by the village panchayat under the general or special orders of the Collector. The Village Administrative Officer shall furnish the demand account relating to the fee to the village panchayat and he shall also collect it. The Village Administrative Officer or any other person belonging to the staff of the Land Revenue Department shall be paid such remuneration, as may be determined by the Collector either by general or special order in this behalf under section 177 of the Act.

5. Non-payment of fees.

- The fee shall, on demand, if be payable by the registered holder or of the joint registered holders, as the case may be, and if not paid, may be recovered from such holder or any such holders, as it were arrear of land revenue.

6. Rights of the village panchayat to spend the proceeds of the fee.

- The proceeds of the fee shall be constituted into a separate fund and shall be spend at the discretion of the village panchayat on the maintenance or repair of the irrigation work concerned and shall not be utilised for any other purpose.

7. Accounts to be maintained by the village panchayat.

- Proper accounts shall be maintained by the village panchayat for the transactions relating to the fund and the accounts audited by the auditor appointed by Government under subsection (1) of section 193 of the Act.

8. Inspection by the Government officials.

- The village panchayat shall, at all times, allow the officers of the Public Works and Revenue Departments of the Government to inspect the irrigation work and all or any other works concerned therewith.

9. Facilities to be provided for any repairs.

- The village panchayat shall, at all times, allow facilities to any contractor who may be employed by the Public Works or Revenue Department of the Government to effect any repairs to the irrigation work or other works connected therewith.