Section 17 in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
17. Fixation of prices.
- [(1)] [Rule 17 renumbered as sub-rule (1) and sub-rule (2) added by No. 34 [18-11-1982].] The State Government shall fix scales of prices which may be charged for Government lands allotted under these Rules and such scales may be different for different areas or different kinds of lands.(2)[ such price shall be payable in 15 yearly instalments if the land is single cropped and thirty half yearly instalments if the land is double cropped, and the first of such instalments, shall be payable before possession of the allotted land is handed over to the allottee.] [Rule 17 renumbered as sub-rule (1) and sub-rule (2) added by No. 34 [18-11-1982].][Provided that where the allottee fails to deposit the Installments of price of land, no action for cancellation of allotment of land shall be taken by the allotting authority if the allottee deposit the remaining unpaid price of land without any interest as lump sum upto 31.12.2013.] [Substituted by Rajasthan Notification No. G.S.R. 18, dated 13.6.2013 (w.e.f 21.12.1955).][Provided further that where the allotment of land has been cancelled, for nonpayment of installments of price of land and land has not been allotted to any other r person, the allotment shall be restored if the allottee deposits the remaining unpaid price of land without any interest as lump sum upto 31.12.2013.] [Inserted by Rajasthan Notification No. G.S.R. 18, dated 13.6.2013 (w.e.f 21.12.1955).](3)[ If at any time after allotment, any Government land allotted as uncommand land becomes Command land, then for the first 25 bighas of Command land under his allotment, the allottee shall pay to the State Government the prevalent reserve price of Command land, less the price which he has already paid in terms of uncommand land. Thereafter for the remaining Command land, if any, he shall pay the prevalent market price, less the price which he has already paid in respect thereof.] [Inserted by Notification No. F. 4(2) Col./99, dated 14.3.2001-Rajasthan Gazette, Extraordinary Part IV-C(I), dated 28.3.2001, page 219(2) = 2002 RSCS/Part II/page 75/H. 66.](4)[ Notwithstanding anything contained in these rules, the price of land for persons to whom land was allotted under the Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970, prior to declaration of colony area, shall be 10% of the price fixed under sub-rule (1) in case of members of Scheduled Castes, Schedules Tribes, Other Backward Classes and Below Poverty Line families and 20% of the price fixed under sub-rule (1) in case of others. The price so fixed shall be payable in one instalment.] [Inserted by Notification No. F. 4(2) Col./2005, dated 7.3.2008-Rajasthan Gazette Extraordinary Part IV-C(I), dated 20.3.2008, page 185 = 2008 RSCS/Part II/page 446/H. 261.]
