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State of Himachal Pradesh - Section

Section 10 in The Himachal Pradesh Land Revenue (Fees for Inspection & Copies of Extracts from Patwari's records Rules, 1980

10. Repeal and Savings.

(1)Rule 71 of the Punjab Land Revenue Rules as applied to Himachal Pradesh vide notification No. R. 81-18/49/7 dated the 9th February, 1949 and as in force in the areas added to Himachal Pradesh vide section-5 of the Punjab Re-organisation Act, 1966 shall stand repealed.
(2)Notwithstanding the repeal of rule 71 aforesaid, anything done or any action taken or any fee charged under the said rule shall be deemed to have been done, taken or charged under these rules.(P P. Srivastava)Secretary (Revenue) to theGovernment of Himachal PradeshAppendix-AForm P-XII (Rule 5(4)Register showing the amount of fee realised for inspection of records and grant of certified extracts thereof.
Serial No. as given in the village diary Name of village Date Name of Applicant Whether the application was presented by theapplicant personally or received by post Nature of paper of which copy or inspection isdesired
1 2 3 4 5 6
 
Details of work  
Khatauni No.(Sr. No. 1 & 2) No. of works (S. No. 3) Field Nos. (S. Nos. 4, 6, 8, 9, 10) Date of entry (S. No. 5) No. of Inspection (S. No. 7) Amount of fee realised by the Fee applicantpersonally
7 8 9 10 11 12
 
Amount of fee of extracts by VPP supplied
Fee Postage charges V.P.P. Charges Registration fee Remuneration for inconvenience and extra work tothe Patwari at 0.50 paise Total of Columns 13 to 17 No. & date of V.P. letter
13 14 15 16 17 18 19
 
No. of receipt given by the Patwari to theapplicant in acknowledgement of amount of fee Signature of Patwari Signature of Kanungo Date of receipt of amount of V.P.P. entered incolumn 20 Amount certified to Govt. with date and dakhilaNo. Remarks and attestation of W.B.N. And otherofficers
20 21 22 23 24 25
 
N.B. The serial Nos. referred to in columns 7-11 refer to the serial Nos. in the table given in paragraph 3.48 of H.P. Land Records Manual.Scale of Mutation Fees in H.P.Government of Himachal PradeshRevenue DepartmentNo 10 9/69 Revenue A Doted Shimla 2 7th May 1980NotificationsIn supersession of the Himachal Pradesh Government Notification No 10-9/69-Rev A dated 28th May, 1979 and in exercise of the powers conferred by Sub-section (1) of section 39 of the Himachal Pradesh Land Revenue Act, 1953 (Act No. 6 of 1954) and all other powers enabling him in this behalf, the Governor, of Himachal Pradesh is pleased to fix the following scale of mutation fees for the purpose of that item/section with effect from 18th April, 1980 -
Name of item [Section Scale of fee
1. when the entry related to the acquisition of a right orinterest a registered deed or by a decree or order of a court byan order of revenue officer making or affirming a partion underchapter IX of the land revenue Act, or directing theincorporation in the record of a private partition A fee of 0.40 paise shall be charged on each proprietaryholding.Provided that where the land revenue does not exceedRs. 5/- the fees shall be 0.25 paise only.
2. When the entry relates to the acquisition of a right orinterest by inheritance 10 paise per rupee on the Revenue assessed.Provided thatwhen the Revenue does not exceed Rs. 5/- the fee shall be 45paise and when the Revenue exceed Rs. 5/- but does not exceed Rs.25/- the fee shall be 75 paise. Provided further that in thesecases not more than one fee shall be charged on the acquisitionin one and the same Village of a right or interest in one and thesame capacity although entries may have been made in more thanone proprietary holdings.
3. When the entry relates to the acquisition of a right orinterest not otherwise provided for in paragraphs 1 and 2 above 10 paise per rupee of the Revenue assessed on each proprietaryholding.Provided that when the Revenue of any proprietaryholding does not exceed Rs 5./- the fee on that holding shall beRs. 1/- and when the Revenue exceeds Rs. 5/-but does not exceedRs 20/- the fee shall be Rs 1.50 paise.