[Cites 0, Cited by 0]

State of Punjab - Act

The Pepsu Tenancy and Agricultural Lands Rules, 1958

PUNJAB
India

The Pepsu Tenancy and Agricultural Lands Rules, 1958

Rule THE-PEPSU-TENANCY-AND-AGRICULTURAL-LANDS-RULES-1958 of 1958

Published on 21 March 1958
Commenced on 21 March 1958
[This is the version of this document from 21 March 1958.]
[Note: The original publication document is not available and this content could not be verified.]

The Pepsu Tenancy and Agricultural Lands Rules, 1958Published vide Punjab Government Notification No. 126-LR-57/1611, dated 21st March, 1958, and repealed by Punjab Government Notification No. S.R. 60, dated 4th July, 1973

Part I – Preliminary

1. Short title and commencement.

(1)These rules may be called the Pepsu Tenancy and Agricultural Lands Rules, 1958.

(2)They shall come into force at once.[Provided that rules 30, 31 and 31A shall be deemed to have come into force on the 30th October, 1956.] [Proviso added by G.S.R. 76, dated 28th March, 1963.]

2. Definitions.

- In these rules, unless the context otherwise requires, -

(a)'Act' means the Pepsu Tenancy and Agricultural Lands Act, 1955 (Act No. 13 of 1955);

(b)'Commission' means the Pepsu Land Commission established under sub- section (1) of section 32-P of the Act ;

(c)'Form' means a form appended to these rules;

(d)'Schedule' means a Schedule appended to these rules.

3. [ Appointment powers and jurisdiction of prescribed authorities. [Substituted by Punjab Government Notification No. 8624-AII.(II)-60/4252, dated the 16th December, 1960.]

(1)Every [Assistant Collector of the First Grade], shall, within his jurisdiction, be the prescribed authority for the purposes of any provision of the Act and shall exercise all the powers vested in the prescribed authority under any such provision :Provided that for the purposes of [Chapter IV] [Substituted for the words 'section 22' by Punjab Government Notification No. 9624-ARI-(II)-60/4309, dead 26th December, 1960.] of the Act, any person specially appointed by notification by the State Government from time to time for any area specified in such notification shall also be the prescribed authority for that area:Provided further, that for the purposes of sub-section (2) of section 32- BB of the Act, the prescribed authority shall be -

(a)if the lands owned or held by a landowner or tenant are situated in Patwar Circles comprised in one district, the Collector of that district; and

(b)if the lands owned or held by a landowner or tenant are situated in Patwar Circles comprised in more than one district, the Collector of the district in whose jurisdiction, the largest area of such lands is situate.

(2)Where there are more officers than one In any area, the Collector of the district shall have the power to distribute the work amongst them.]

4. Prescribed relatives for personal cultivation.

- For the purposes of sub- clause (ii) of clause (g) of section 2 of the Act, the relatives prescribed shall be the landowner's mother, father, wife, husband, son, grandson, daughter, grand-daughter, brother, nephew, uncle, brother-in-law, maternal uncle, son of brother-in-law, or of maternal uncle.

5. Conversion of ordinary acres into standard acres.

- An equivalent, in standard acres, of one ordinary acre of any class of land in any tahsil shall be determined by dividing by 100, the valuation shown in Schedule A for such class of land in the said tahsil.[Provided that the valuation shall be, -

(a)in the case of Banjar Qadim land, one-half of the value of the class previously described in the records and in the absence of any specific class being stated, one-half of the value of the lowest barani land;

(b)in the case of Banjar Jadid land, seven-eighth of the value of the relevant class of land as previously entered in the records or in the absence of specified class in the records, or the lowest barani land; and

(c)in the case of cultivated thur land subject to water-logging, one- eighth of the value of the class of land shown in the records or in the absence of any class, of the lowest barani land.]

Explanation. - For the purpose of determining the class of any land, the entry in the latest jamabandi relating to such land shall be conclusive.

Part II – Reservation of Land

6. Intimation of reservation.

(1)The reservation of land under section 5 of the Act, shall be made by the landowner, in Form I, which shall, in duplicate, either be delivered by him personally or sent by registered post (acknowledgement due) to the Collector of the district in which his land is situate :Provided that where the land of a landowner is situated in more than one district, the reservation may be intimated to any one of the Collectors in whose district the land is situate.

(2)The Collector shall issue a receipt to the landowner as soon as Form I, in duplicate, is received by him.

(3)In every case of intimation, under the proviso to sub-rule (1) the Collector receiving the intimation shall inform the Collectors of other districts in which the land of the landowner is situated about the particulars of reservation.

7. Reservation by widows, minors, etc.

(1)The reservation under section 5 of the Act may be made -

(a)in the case of a widow, by the widow or by any or all the collaterals of her husband;

(b)in the case of a minor, by the guardian;

(c)in the case of a member of the Armed Forces of the Union, by any person duly authorised by such member.

(2)Where under clause (a) of sub-rule (1) the reservation is made by the collaterals or by the widow as well as the collaterals and the Collector finds that there is a difference of opinion in respect of the nature of the area to be reserved, the Collector shall reserve such area as is acceptable to the majority :Provided that if it is not possible to secure the agreement of the majority, the Collector shall reserve such area to the extent of the permissible limit as he may think fit having regard to the interests of the persons interested in the reservation.

8. Procedure for dealing with reservation forms.

- The Collector shall, after satisfying himself as to the correctness of the particulars mentioned in Form I, issue a notification in Form II and forward copies thereof to every Tahsildar concerned for affixing one copy at a conspicuous place in every estate in which the land is situate and for delivering another copy to the landowner either personally or by registered post:Provided that the Tahsildar shall cause to be made in the Roznamcha of the Patwari concerned a copy of Form I and of the notification and the Patwari shall furnish copies of the same to the tenant or tenants concerned free of cost.

Part III – Payment of Rent, Purchase of Site of Dwelling-house, etc., by Tenants

9. Receipt for rent.

- The receipt for rent to be given to the tenant under section 11(1) of the Act shall be in form III.

10. Notice for the purchase of a site of a dwelling-house.

- A tenant intending to purchase the site of a dwelling-house under sub-section (1) of section 15 of the Act shall intimate his intention to do so by a notice in writing delivered to the landowner personally or through registered post (acknowledgement due).

11. Applications for purchase of site.

- An application under sub-section (4) of section 15 of the Act shall be made by a tenant in Form IV, within a period of three months of the date on which the period specified in sub- section (3) of Section 15, expires.

12. Form of certificate and fee therefor.

- The prescribed authority shall issue to the tenant a certificate required by sub-section (7) of Section 15 of the Act in Form V on a general stamp paper of the value of one rupee to be furnished by the tenant. A copy of the such certificate shall be forwarded by the prescribed authority to the landowner and a copy thereof shall also be retained by that authority on record.

13. Period for application to make improvement.

- An application under sub- section (2) of section 16 of the Act shall be made by a tenant to the prescribed authority within a period of three months of the date on which the period specified in that section expires.

Part IV – Acquisition of Proprietary Rights and Payment of Compensation therefor by Tenants

14. Application for acquisition of proprietary rights.

- A tenant intending to acquire proprietary rights under Chapter IV of the Act shall make an application in Form VI and such application shall be presented by him to the prescribed authority personally or through his recognised agent.

15. Form of certificate.

(1)A certificate to be given by the prescribed authority under sub-section (3) of Section 23 of the Act shall be in Form VI-A and shall be issued to the tenant on general stamp paper of the value of one rupee to be furnished by him.

(2)The prescribed authority shall prepare three extra copies of such certificate, one to be placed on the file, the second to be sent to the landowner, and the third to be sent to the Patwari concerned who shall make mutation entries in accordance with the certificate which shall, for purposes of attestation of the mutation and charging of fees, be treated as if it were a decree of a revenue court.

16. Declaration under section 24 of the Act.

- A declaration under sub- section (1) of section 24 of the Act shall be in Form VII and shall be presented by a tenant personally to the prescribed authority.

17. Annual instalments for payment of compensation.

(1)The compensation payable under section 26 of the Act shall, if it is not paid voluntarily by the tenant in lump sum, be paid, -

(a)where it does not exceed two hundred rupees, in two annual instalments;

(b)where it exceeds two hundred rupees but does not exceed five hundred rupees, in three annual instalments;

(c)where it exceeds five hundred rupees, but does not exceed seven hundred and fifty rupees, in four annual instalments;

(d)where it exceeds seven hundred and fifty rupees, but does not exceed one thousand rupees, in five annual instalments; and

(e)where it exceeds one thousand rupees, in six annual instalments.

(2)Ordinarily all instalments referred to in sub-rule (1) shall be equal in amount up to a rupee the balance, if any, being payable with the last instatement.

18. Contents of award.

(1)Every award of compensation made under Chapter IV of the Act shall contain the following particulars -

(a)full description of the land;

(b)total amount of compensation payable;

(c)amount of each instalment fixed and the date by which it is to be paid;

(d)names of the persons entitled to receive compensation and the share due to each one of them;

(e)names of the tenants by whom compensation is payable with a description of the share payable by each;

(f)full description of the shares of the tenants acquiring proprietary rights in the land.

(2)Every landowner and tenant interested in the award shall be furnished by the prescribed authority with a copy of the award free of cost.

18A. [ Application for vesting of proprietary rights upon tenant. [Rule 18A inserted by GSR 76, dated 28th March, 1963.]

(1)An application by the landowner under sub-section (1) of Section 29A, requiring the tenant to acquire proprietary rights in the land comprising his tenancy shall be presented by him personally or through his recognised agent

(2)The prescribed authority, on receipt of the application under sub- section (1), shall obtain such other particulars as it may deem fit for the proper disposal of the application from the tenant or such other source as it may deem fit.] [Inserted by Punjab Government notification No. 8309-ARI-(II)-59/1565, dated the 14th April, 1959.]

Part V – Returns of Land in excess of Ceiling and Acquisition and Disposal of Surplus Areas by Government

19. Form of return to be furnished by persons having land in excess of the ceiling and manner of furnishing thereof.

(1)Every landowner or tenant required to furnish a return under section 32-B of the Act shall furnish it, in duplicate in Form VII-A or From VII-B, as the case may be, to the Collector of the district in which his land is situate, personally or by registered post (acknowledgement due):Provided that where the land of any such landowner or tenant is situate in more than one district, the return shall be furnished to the Collector in whose district the largest area of land mentioned therein is situate with additional copies thereof for the Collector of every other district in which the land of such landowner or tenant is situate.

(2)The Collector to whom the return in Form VII-A or Form VII-B, is furnished shall issue a receipt to the person furnishing the return as soon as the return in the required number of copies is received by him.

(3)In every case falling under the proviso to sub-rule (1) the Collector receiving the return shall forward two copies thereof to the Collector of every other district in which the land is situate.

20. Patwari to assist landowner or tenant in filling up Form VII-A or VII-B.

(1)A landowner or tenant may, on payment of a fee of one rupee require the Patwari concerned to fill up From VII-A or From VII-B as the case may be for him:Provided that where the land of landowner or tenant is situated in more than one village, the Patwari of the village in which the largest area of the landowner or tenant is situated shall fill up the Form and it shall be the duty of the landowner or tenant to intimate to the Patwari, the name of the village in which the largest area of his land is situated and to produce to the Patwari attested copies of the entries of Jamabandis of other villages in which his land is situated.

(2)Where a Patwari fills up a Form under sub-rule (1) he shall be responsible for the correctness of all entries taken from the revenue record in his possession and he shall also attach attested copies furnished to him by the landowner or tenant with the Form filled up by him.

(3)The Patwari shall furnish to the landowner or tenant a regular receipt of the fee charged by him for filling up the Form.

(4)After the Form has been filled up in accordance with the provisions of the preceding sub-rule, the Patwari shall hand it over to the landowner or tenant concerned for submission by him to the Collector as required by sub- rule (1) of rule 19.

21. Verification of particulars given in returns referred to in rule 19.

- On receipt of Form VII-A or VII-B, from the person concerned, the Collector shall get the particulars given therein verified by the Tahsildar/Tahsildars of the tahsil/tahsils in which the person owns or holds land in tenancy or in any other capacity :Provided that where any land is situate in another district, the verification shall be secured through the Collector of that district.

21A. [ Form, etc., of declaration under section 32-BB of the Act. [Inserted by Punjab Government notification No. 188-LR-II-58/3909, dated the 30th July, 1958.]

(1)The declaration supported by an affidavit required to be furnished under section 32-BB of the Act shall be furnished by a landowner in Forms VII-C and VII-E and by a tenant in Forms VII-D and VII-E either personally or by registered post (acknowledgement due) to the Collector of the district in which his land is situated :Provided that where the land of any such landowner or tenant is situated in more than one district, the declaration supported by an affidavit shall be furnished to the Collector, in whose district the largest area of land mentioned therein is situate.

(2)In addition to the Forms referred to in sub-rule (1) as many copies thereof as there are Patwari Circles in which the land is situate shall also be furnished by the landowner or tenant.

(3)The Collector to whom the Forms mentioned in sub-rule (1) are furnished shall, as soon as the Forms in the required number of copies are received by him, issue the following receipt to the person furnishing the Forms :-"Received--------------------------------- copies each of Forms VII-C/VIII- D/VII-E, prescribed in rule 21-A of the Pepsu Tenancy and Agricultural Lands Rules, 1958, from Shri-------------------------------, son of -----------------------------, landowner/tenant of village----------------------------------------------, tahsil -------------------------and district---------------------------------.Collector,-------------Dated the------------------195.Note. - Strike off portion not required.

(4)In every case falling under the proviso to sub-rule (1), the Collector shall retain the original Forms with him and send the requisite number of copies thereof to the Collectors of the districts in which the land of the landowner or tenant, as the case may be, is situate.

21B. Collection of information through Revenue Field Staff, under Section 32-C of the Act.

(1)Where any person referred to in section 32-B of the Act fails to furnish the return prescribed under that section, the Collector shall cause the return to be filled up by the Patwari, in duplicate, in Form VII-F if such person is a landowner or in Form VII-G if such person is a tenant. The Patwari shall retain one copy of each return filled in by him and forward the other to Circle Kanungo.

(2)The Circle Kanungo shall, after personal examination, attest all entries made by the Patwari in Form VII-F or Form VII-G and forward it to the Tahsildar who shall verify it and forward it further to the Collector.

(3)Where, in the case of a landowner, additional copies of Forms VII-C and VII-E, and, in the case of a tenant, additional copies of VII-D and VII-E, have been received by the Collector under sub-rule (4) of rule 21-A, the Collector shall, after holding such enquiry as he thinks fit, return them to the Collector from whom they were received along with Form VII-A or Form VII- F, in the case of a landowner and Form VII-B or VII-G, in the case of a tenant, as the case may be.]

22. Draft statement.

(1)After satisfying himself as to the correctness of the particulars mentioned in [Form VII-A to VII-G, as the case may be] [Inserted by Punjab Government notification No. 188-LR-II-58/3909 dated the 30th July, 1958.] the Collector shall prepare a draft statement (mentioned in sub- section (1) of Section 32-D of the Act), in Form VIII.

(2)A copy of the statement in Form VIII shall be forwarded immediately by the Collector to the landowner/tenant under cover of an endorsement prescribed in the Form and it shall be served upon the landowner/tenant as if it where a summons in the manner prescribed in section 90 of the Punjab Tenancy Act, 1887.

23. Final Statement.

- The final statement under sub-section (6) of section 32-D of the Act, shall be in Form VIII which shall be adopted subject to the modification that the word 'Draft' and the Form of endorsement appearing thereon shall be omitted.

23A. [ Prescribed relations for the purposes of section 32-FF of the Act. [Inserted by Punjab Government notification No. 2169-ARI (II)-59/1659 dated the 20th April, 1959.]

- For the purposes of section 32-FF of the Act, the prescribed relations shall be the wife or husband, male or female descendants and the descendants of such female, father, mother, father's or mother's sister, brother and his descendants, mother's brother and his descendants, wife's brother and sister's husband.]

23B. [ Allocation of land for the purpose of second proviso to clause (a) of sub- section (1) of section 32G of the Act. [Rule 23B inserted by GSR No. 76, dated 28th March, 1963.]

- Where land in the surplus area exceeds fifty standard acres, it shall, for the purpose of computing compensation under clause (a) of sub-section (1) of section 32-G of the Act, be so allocated to sub-clauses (i), (ii) and (iii) of that clause that the Khasra numbers of fields or the killa members of rectangles, as the case may be, in numerical order, shall first be taken to form the first two slabs of twenty-five standard acres each and the khasra numbers or killa numbers, as the case may be, remaining thereafter shall be allocated to sub-clause (iii) of clause (n) of sub-section (1) of Section 32-G of the Act:Provided that where land in the surplus area is situate in more than one village, the allocation shall be made by taking the land in the different villages in the order in which they appear in a list of the villages prepared in an alphabetical order in English];

24. [ Form of compensation statement. [Substituted by Punjab Government Notification No. 848/ARI-II-60/907, dated 23rd Feb. 1960.]

(1)The compensation statement referred to in sub-section (2) of section 32-G shall be prepared in Form IX and shall consist of two parts - Part A and Part B.

(2)When the final statement has been published under sub-section (6) of section 32-D of the Act, the Collector or the Officer authorised by the State Government shall, as soon thereafter as may be practicable, prepare Part A of the Compensation statement in accordance with the principles laid down in the proviso to clause (a) of sub-section (1) of section 32-G of the Act and clause (b) of the aforesaid sub-section.

(3)Part B of the compensation statement shall be prepared by the Collector, the officer authorised by the State Government after the Commission has determined the fair rent of the land and the market value of the building, structure, tube-well on crop, if any, on it.

(4)The compensation determined under sub-rule (2) shall be deemed to be and hereinafter referred as provisional compensation.

24A. Form of notice.

- The notice referred to in sub-section (2) of Section 32-G of the Act shall be in form X.

24B. [ Mode of Payment of Compensation. [Substituted by GSR No. 52, dated 22nd February, 1963.]

(1)A sum up to maximum of Rs. 2,500 shall be paid in lump sum, in cash, towards the final compensation due for surplus area vesting in the State Government under Section 32-E :Provided that if after payment of the above amount a sum less than Rs. 50 is due as compensation that too shall be paid in cash simultaneously.

(2)The remaining amount of compensation, if any, worked out after completing Part B of the compensation statement shall be paid in bonds :Provided that any amount which cannot be covered by bonds shall be paid in cash.

(3)The amount paid in cash under sub-rule (1) shall be deemed to be a part of, and shall be adjusted against the amount of compensation payable to the person concerned.]

24C. Issue of voucher for cash payment.

(1)Payment of compensation in cash shall be made through vouchers in Form IX-A. The books each containing 100 vouchers and counterfoils shall be kept in double lock and shall, on receipt of demand in Form IX-B, be issued to the Collector or the Officer authorised by the State Government, who shall keep the book in this personal custody and shall before commencing use thereof, send an intimation to the Treasury Officer, in Form IX-C. Only one book shall ordinarily be issued by the Treasury Officer to the Collector or the officer authorised by the State Government at one time.

(2)A voucher which is not encashed for more than three months from the date of its issue shall cease to be cashable unless it is, on an application by the holder thereof, countersigned and revalidated for payment by the Collector or the Officer authorised by the State Government. The holder, on failure to obtain payment within three months from the date of issue shall submit the voucher with an application for revalidation of the same. In case of loss, destruction, mutilation of the original voucher, the holder may apply for the issue of a fresh one. In such a case, fresh voucher shall not be issued until after the expiry of six months from the date of issue of the original voucher and after a non-payment certificate has been obtained from the Treasury Officer.

24D. Account of voucher.

- The Treasury Officer shall keep an account of the vouchers presented and encashed on each day of payment in Form IX-D. The statement in Form IX-D shall be kept in a guard file. Where no payments are made on any day, the Treasury Officer shall prepare a blank statement in Form IX-D. The Treasury Officer shall prepare a monthly statement in Form IX-E and send one copy thereof, to the Collector or the Officer authorised by the State Government who shall consolidate the same in district statement to be prepared in Form IX-F and shall forward copies thereof, one each, to the Commissioner of the Division, Additional Secretary Revenue and Finance Secretary to Government, Punjab.]

25. Period for removal of building, structure, tube-well or crop from surplus area.

- Under sub-section (4) of section 32-G of the Act, the period shall be, -

(a)three months from the date on which the final statement is published in the Official Gazette, for removing any building, structure or tubewell; and

(b)reasonable time for removing a crop.

Explanation. - The extent of reasonable time which shall be determined by the Collector with due regard to the climatic conditions of the area and other circumstances in which a farmer of average prudence may be harvest his crop once it is ripe.

25A. [ [Added by Punjab Government Notification No. 5784-ARI (II)-63/3262, dated the 14th October, 1960.]

- The prescribed amount payable by the persons to whom land is allotted out of the surplus area in pursuance of a scheme framed by the State Government under Section 32-J of the Act shall be equal to the aggregate amount of compensation payable by the State Government for the surplus area which is allotted to them. When the prescribed amount is not paid in lump sum the interest, if any, payable by the State Government on such part of the compensation as is paid in bonds shall also be included in it].

26. [ Return in respect of land acquired by a person subsequently. [Inserted by Punjab Government Notification No. 2169-ARI (II)-59/1959, dated the 20th April, 1959.]

- The return under section 32-M of the Act shall be furnished by a person in Form X-A or X-B according as he is a landowner or tenant within three months from the date of publication of Punjab Government (Revenue Department) notification No. 2169-A R.I(II)-59/1659, dated the 20th April, 1959, or within a period of three months from the date on which he acquires the land by inheritance, bequest or gift, whichever is later].

Part VI – Pepsu Land Commission and Functions thereof

27. [ Remuneration payable to Chairman and members of Pepsu Land Commission. [Punjab Government notification No. 4265-ARI(II)-59/5239, dated the 24th November, 1959.]

- The Chairman and members of the Commission shall be paid remuneration for the performance of their duties under sub-section (3) of section 32-P of the Act according to the following scale -

(i)where a retired Judge of the High Court is appointed as Chairman or a retired officer is appointed as member of the Commission, he shall be paid two hundred rupees or one hundred rupees, respectively, for each day on which the commission meets or transacts business :

Provided that the total amount payable for a month shall not exceed the pay drawn by him immediately before retirement minus gross pension.

(ii)In addition to the remuneration mentioned in clause (i), there shall be paid to the Chairman Travelling and Daily Allowances, at the rate admissible to a Judge of the High Court and to the member at the rate admissible to him on the pay drawn by him before retirement;

(iii)where a working Judge of the High Court is appointed as Chairman or a working Officer is appointed as member of the Commission, he shall be paid his pay and also Travelling and Daily Allowances on tour rates as admissible under the rules ;

(iv)where non-official is appointed as member of the Commission he shall be paid one hundred rupees for each day on which the Commission meets or transacts business, provided that the total amount payable for a month shall not exceed Rs. 1,000 :

[Provided further that an honorarium at the rate of Rs. 100 for every additional sitting exceeding 15 shall be paid to the non-official member if the Commission meets, or transacts business for full 20 days in a month and if the Commission meets or transacts business for less than 20 days in a month, the rate of honorarium after 15 sittings shall be Rs. 60 per day;]

(v)in addition to the remuneration mentioned in clause (iv), there shall be paid Travelling and Daily Allowances to the non-official member at the rate admissible to Class I Officer of the Punjab Government under the Punjab Civil Services Rules, Volume III.]

28. Determination of fair rent and classification of soils.

(1)Fair rents shall be determined by the Commission for each assessment circle as recognised at the last Settlement.

(2)In determining fair rents the Commission shall, -

(1)follow the principles laid down in rules 1 to 12 of the Land Revenue Assessment Rules, 1929, which shall be applicable mutatis mutandis and subject to the amendment that the average yield per acre of any crop given in the last Settlement Report shall be adapted; and

(2)take into account such other factors not being inconsistent with the provision of the Act and these rules, at it may consider necessary.

(3)The Commission shall, as far as possible, adhere to the classification of soils as adopted at the last Settlement and where it feels that owing to any circumstances which may have developed since the last Settlement, reclassification of soils in any area has become necessary, it shall, while reclassifying soils, keep in view the principle that classification should be as simple as possible and be based on broad differences of a fairly permanent character which effect in a marked degree the economic rental of the land.

29. Determination of market value of building, structure, tube-well or crop.

(1)In determining the market value of any building, structure or tube-well, the Commission, shall take into account the advice of the Chief Engineer, P.W.D., Punjab concerned or any other officer nominated by him.

(2)[-] [Sub-rule (2) omitted by GSR No. 76, dated 28th March, 1963.]

30. [ Exemption of orchards where they constitute reasonably compact areas, specialized farms engaged in cattle breeding, dairying or wool raising and sugarcane farms operated by sugar factories.] [Rule 30 substituted by GSR 85, dated 17th March, 1964, with effect from 30th October, 1956.]

- In advising the State Government with regard to exemption of orchards constituting reasonably compact areas or specialized farms engaged in cattle breeding, dairying or wool raising, or sugarcane farms operated by sugar factories from the ceiling in accordance with the provisions of section 32-K of the Act, Commission shall take into account the following factors :-

(1)In the case of orchards constituting reasonably compact areas, -

(i)It is in existence on the date of the commencement of the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956 and is recorded as orchard in the Khasra Girdawari of kharif harvest 1956; or if alleged to have been planted under clause (vi) of sub-section (1) of section 32-K of the Act, is recorded as orchard in the Khasra Girdawari of kharif harvest of 1958;

(ii)it is primarily used for fruit gardening; and

(iii)plantation in it is regular and according to recognised principles of horticulture.

(2)In the case of specialized Farm engaged in cattle breeding and dairying, -

(i)

(a)the number of adult animals of standard breed including one bull of the same breed shall not be less than twenty-one and whole area shall not be more than twenty-one standard acres;

(b)an additional area of the one standard acre per additional animal shall form part of the farm if the number of adult animals of standard breed exceeds the number of animals prescribed in sub-clause (a);

Explanation. - The adult animals of standard breed be -

(i)for breeding purposes -

(a)Cows of -

(i)Hariana breed, for plains except Kapurthala District;

(ii)Sahiwal breed for Kapurthala District;

(iii)Jersey crosses and Red Sindhi breed, for hilly areas.

(b)Buffaloes of -

(i)Nili for the area lying to the north of Sirhind canal, and its Abohar Branch, Faridkot Tahsil and the hill areas.

(ii)Murrah for the rest of the areas.

(ii)for dairying purposes -

(a)Cows of -

(i)Sahiwal for plains.

(ii)Jersey crosses and Red Sindhi for hilly areas.

(b)Buffaloes of Murrah and Nili breeds, for all the areas.

(3)In the case of Specialized Farm engaged in wool raising -

(i)

(a)the farm shall comprise not less than 100 sheep of standard breed and whose area shall not be more than twenty standard acres; and

(b)an additional area of one standard acre for every additional unit of 5 sheep of standard breed shall form part of the farm if the number sheep of standard breed exceeds the number of sheep prescribed in sub-clause (a).

Explanation. - The sheep of standard breed shall be

(i) Magra	For Plains.
(ii) Chokla
(iii) Nali (small and large)
(iv) Lohi
(v) Hissar Dale	For hilly areas.
(vi) Gaddi
(vii) Exotic crosses

Notes.- 'Hilly areas' shall comprise Kandaghat Sub-Division, Nalagarh Division and Panjaur Kanungoi.'Plains' shall comprise remaining parts of Patiala District, Kapurthala, Bhatinda and Mahendragarh Districts.

(4)In the case of Sugarcane Farms operated by Sugar factories -A Sugarcane Farm operated by a Sugar Factory eligible for exemption from ceiling is a farm operated by a sugar factory in which twenty or more workers are working, or were working, on any day during the preceding twelve months and in which any manufacturing process connected with the production of sugar is being carried on or is ordinarily carried on with the help of power :Provided that the Commission may also take in account the following factors :-

(1)In the case of a specialised farm, engaged in cattle breeding and dairying -

(i)milk records of individual animals are maintained;

(ii)history sheets of the animals and their progeny are maintained;

(iii)culling of undesirable progeny is carried out;

(iv)the bull is replaced after every 3 years to avoid ill-breeding;

(v)The animals are tested against Tuberculosis and Brucellosis periodically;

(vi)cleanliness and principles of milk by hygiene are adhered to;

(vii)animals are branded or tattooed for purposes of identification;

(viii)one-third area of the farm is used for growing green leguminous fodder crops and no cash crops are sown thereon;

(ix)in case of a unit exceeding 100 animals, the landowner has employed full-time qualified Dairy or Veterinary personnel; and

(x)free inspection of the farm by the Officers of the Animal Husbandry Department once a year is allowed.

(2)in the case of a specialised farm engaged in wool raising -

(i)the wool record of individual animal is maintained;

(ii)culling of undesirable progeny is carried out;

(iii)flock is tested for Brucellosis periodically;

(iv)the ram is replaced after every two years;

(v)in case of unit exceeding 500 animals, the management has engaged full-time qualified Veterinary personnel;

(vi)animals are branded or tattooed for purposes of identification;

(vii)one-third area of the farm is under leguminous fodder crop and the remaining two-third area is reserved for grazing purposes; and

(viii)free inspection of the farm by the officers of the Animal Husbandry Department once a year is allowed.

31. [ Exemption of efficiently managed farms. [Substituted by GSR 76, dated 28th March, 1963, with effect from 30th October, 1956.]

(1)Any person claiming exemption from the ceiling under clause (iv) of sub-section (1) of section 32-K of the Act, shall also furnish information in Form XI to the Collector along with Form VII-A or Form VII-B, as the case may be, and, where Form VII-A or VII-B, as the case may be, has already been furnished to the Collector under rule 17-A of the Pepsu Tenancy and Agricultural Lands Rules, 1953, Form XI shall alone be furnished within one month of the publication of these rules or within such further period as Government may notify.

(2)The features and the maximum marks to be awarded for each feature referred to in clauses (a) and (b) of sub-section (4) of section 32-K of the Act shall be given in Schedule B.

(3)The crops and the standards of yield are standard acre of each such crop for the purposes of clauses (c), (d) and (e) of sub-section (4) of section 32-K of the Act shall be as given in Schedule C.

(4)The information referred to in sub-section (5) of section 32-K of the Act shall be furnished by the landowner to the Collector in Form XII personally or through his recognised agent or by registered post (acknowledgment due). Information in the aforesaid Form shall be furnished, -

(i)in the case of Rabi harvest, before the 31st July; and

(ii)in the case of Kharif harvest, before the 31st January :

Provided that information in respect of harvests prior to and including Kharif, 1962, shall be furnished before the 31st July, 1963.]

31A. [ Awarding of marks to farms growing non- prescribed crops. [Rule 31A inserted by GSR No. 76, dated 28th March, 1963, with effect from 30th October, 1956.]

- Were the Pepsu Land Commission finds that it is not possible to award to farm marks relating to the feature of yield of crops because crops which have not been prescribed are sown in the farm, the Commission may award to such farm marks relating to the feature of yield in the same manner as if crops so sown are prescribed crops.Provided that the standard yields of the crops so sown shall be taken to be fifty percentum in excess of the average yield of such crops in the locality in which the farm is situated.]

Part VII – Miscellaneous

32. Form and manner of appeals.

(1)An appeal under section 39 the Act shall be preferred either personally or through a recognised agent.

(2)An appeal or revision, as the case may be, shall be on -

(a)one rupee court fee stamp paper, when made to the Collector;

(b)two rupees court fee stamp paper, when made to the Commissioner; and

(c)four rupees court fee stamp paper, when made to the Financial Commissioner.

33. Procedure

- In all proceedings, under the Act, the Collector or any other Officer shall observe the same procedure as is prescribed for Revenue Officers by the provisions of the Punjab Tenancy Act, 1887 :Provided that, where a Collector or the other Officer is satisfied that no issue of major importance is involved in the proceedings, it shall not be necessary for him to take down the evidence of all the witnesses in writing at length and it would be sufficient if the Collector or such other Officer, as the examination of each witness proceeds, prepares a memorandum of the substance of what he deposes and such memorandum shall form part of the record and in other cases, the evidence of all witnesses shall be recorded in full in the form of a narrative and shall be read out to the witnesses and, after being corrected, if necessary, shall be signed by the Collector or such other Officer, as the case may be.

34. Court fee.

- Save as otherwise provided in these rules, all applications made under the provisions of the Act shall bear one rupee court fee camp and process fees shall be chargeable as prescribed by or under the Court Fees Act, 1870 (Act VII of 1870).

35. Manner of service of notices or orders.

- Save as otherwise provided in these rules, notices or orders under the Act shall be served in the manner provided in section 90 of the Punjab Tenancy Act, 1887 (Act No XVI of 1887).

36. Cancellation of the Pepsu Tenancy and Agricultural Lands Rules, 1953.

- The Pepsu Tenancy and Agricultural Land Rules, 1953 notified with the erstwhile Pepsu Government notification No. 148, dated the 22nd December, 1953, as amended by Punjab Government, Revenue Department, notifications No. 221-LRR-(CH)-57/3276-A, dated the 2nd August, 1957 and No. 221-LRR(CH)- 57/II/4631, dated the 4th October, 1957, are hereby cancelled :Provided that, notwithstanding the cancellation of the said Rules, anything done or any action taken in the exercise of any power conferred by or under the said Rules shall be deemed to have been done or taken in exercise of the powers conferred by or under these Rules, as if these Rules were in force on the day on which such thing was done or action was taken.Form I(See rule 9)Particulars of all the land of a landowner and of the land reserved by him for personal cultivation as required under section 5 of the Pepsu Tenancy and Agricultural Lands Act, 1955 (13 of 1955)ToThe Collector,.............Sir,As required by section 5 of the Pepsu Tenancy and Agricultural Lands Act, 1955 (13 of 1955), I furnish below the particulars of the land held by me as landowner, as also of the area which I want to reserve for my personal cultivation.

1	2	3	4	5	6
Sr. No.	Village	Area owned	Area allotted underquasi- permanent allotment	Total of standard acres in columns 3 and 4	Permissible limit in standard acres
Khewat No.	Ordinary acres	Standard acres	Khewat No.	Ordinary acres	Standard acres

7	8	9	10	11
Area held for personal cultivation immediatelybefore 3rd December, 1953	Total of standard acres in column 7	Area required to make up permissible limit in standard acres	Particulars of the area reserved for personalcultivation including the area in column 8	Remarks
Khewat No.	Ordinary acres	Standard acres	Field No.	Area in Bighas	Standard acres

I solemnly affirm that the particulars given in the above form are true to the best of my knowledge and belief.Date----------------------------------Note.- This form is to be filled in duplicate.Signature and address of landowner.Form II(See rule 8)Form of notification under section 6(1) of the Pepsu Tenancy and Agricultural Lands Act, 1955, to be issued by Collector notifying the area reserved for personal cultivation.Office of the Collector of district.........................Reservation Return No.....................filed on...............Whereas the reservation return in Form I has been filed by............. son of................ landowner of village........................... Tahsil.....................District................... under section 5(1) of the Pepsu Tenancy and Agricultural Lands Act, 1955, stating therein the area reserved by him for personal cultivation.Now, therefore, it is notified that the following parcels of land have been reserved for personal cultivation by the said landowner :-

(1)Name of Village...................................

(2)Field numbers with area under personal cultivation immediately before the 3rd December, 1953..................

(3)Other areas with field numbers reserved for personal cultivation.......................

(4)Total area reserved..........................Dated...........................Signature of Collector.Form III(See rule 9)Receipt for rent to be given by a landowner to a tenant.

Received rent in| cash (Rs.)kind (a)| _____________________(in words)

Rupees................and Naye Paise..................for| Kharib (b)Rabi| from......................, son of...................of village .................... Tahsil ................

District................. , in respect of land in my ownership/in the ownership of.................... son of.............................of ......................... of Village..................... Tahsil..................., District .............Comprising khasra Nomentioned in Qabuliyat/Patta,measuring Acres...................., Kanlas................ Marlas.........., held under tenancy.Dated...............Signature.............son of................Landowner............................on behalf ofVillage.............Tahsil...............District.............Dated the..........._____________________________________________________________________________________________________________

(a)Give names of commodities received and their weight in maunds and seers.

(b)Enter year here.

Form IV(See rule 9)Form of application for purchasing the site of a dwelling-houseToThe Tahsildar/Naib-Tahsildarof Tahsil....................I, .............................son of......................... of village............................ Tahsil.......................being in occupation of a dwelling-house built at my expense on a site measuring.....................situated in field No....................in village...................... Tahsil.............................., belonging to........................, son of........................., landowner of village.................., intend to purchase the said site.A notice to purchase the site was given by me to the landowner on............ to which no reply has been received from him within the statutory period of one month/reply has been received but I am not willing to pay the price of Rs. ...... demanded by the landowner.It, is therefore, prayed that market price of the site may be fixed for payment to the landowner to enable me to purchase the site. I will deposit the amount so determined for the issue of a sale certificate.Date.............................Signature and address of the tenant.Form V(See rule 12)Certificate of sale under section 15(7) of the Pepsu Tenancy and Agricultural Lands Act, 1955.Case No.Date of institution----------------.-----------------------vs.-------------------------I, ---------------------------, Tahsildar/Naib-Tahsildar of------------------------------, hereby certify that ------------------------------, son of --------, resident of village ----------------, tahsil-----------, district-----------------------, is the purchaser of the site measuring ---------------------------------, situated in Khasra No. ---------------------------------, of the said village, tahsil and district on payment of Rs. -------------------.This certificate is granted under the provisions of sub-section (7) of Section 15 of the Pepsu Tenancy and Agricultural Lands Act, 1955.Signature of Tahsildar/Naib-Tahsildar.Dated-----------.SealForm VI(See rule 14)Form of application for acquisition of proprietary rights by tenants.To------------------- (Prescribed authority)----------------------------------------------Sir,

1. I am a tenant as defined in section 20 of the Pepsu Tenancy and Agricultural Lands Act, 1955, and hereby apply to acquire proprietary rights in the land comprising my tenancy, particulars of which are given in Table (A) enclosed.

2. I attach the following documents in proof of the fact that I am a tenant as defined in section 20 of the said Act.

3. I own/hold land particulars of which are given in Table (B) enclosed.

4. I solemnly affirm that the particulars given in the said Tables (A) and (B) are true to the best of my knowledge.

5. I, therefore, pray that compensation payable by me may be determined and instalments for payment thereof fixed.

Date-----------------Your faithfully,Signature or thumb-impression.Table (A)

Serial No.	Name, parentage and address of applicant	Total area to be acquired (ordinary acres)	Village, Tehsil and District where land is situated	Khasra, Khewat and Khata Nos. of the land	Name, parentage and address of the landowner	Total area in column 3 converted into standard acres	Land Revenue and rates and ceases assessed on the land	Remarks
1	2	3	4	5	6	7	8	9

Table (B)

Serial No.	Village, Tehsil and District whereland is situate	Land held	Total of items Nos. 3(b) and (d) (ordinary acres)	Total area in column No. 4 converted into standard acres	Remarks
As owner	In any other capacity
Khasra, Khewat and Khata Nos	Area in ordinary acres	Khasra, Khewat and Khasra Nos.	Area in ordinary acres
(a)	(b)	(c)	(d)
1	2	3	4	5	6

Form VI-A(See rule 15)Certificate of sale under section 23(3) of the Pepsu Tenancy and Agricultural Lands Act, 1955.Case No. ...................Date of institution ..............................................vs. ..................I, ...................., Tahsildar/Naib-Tahsildar of........................, hereby certify that ............., son of............, resident of village.......................tahsil..............district.......................is the purchaser of land comprising Khasra Nos. ................, measuring................situated in village.............. tehsil ..............., district ............. The amount compensation determined in respect of the said land is Rs........... and nP. ......................and the whole the amount ........., said first instalment of Rs. ........and nP. ........... has since been paid by purchaser.This certificate is granted under the provisions of sun-section (3) Section 23 of the Pepsu Tenancy and Agricultural Lands Act, 1955.Signature of Tahsildar/Naib-Tahsildar.Dated........................SealForm VII(See rule 16)Declaration to be made by a tenant under sub-section (1) of section 24 of the Pepsu Tenancy and Agricultural Lands Act, 1955.To......................... (Prescribed authority) ..........................Sir,I..........................son of................... of Village............., Tahsil ............................. and District............, had submitted an application to you on the................................, 196 , to acquire proprietary rights in the land comprising my tenancy, particulars of which are mentioned in Table (A) annexed to the said application (reproduced overleaf). I hereby declare that I have abandoned my intention to acquire proprietary rights in the said land.Your faithfully,Signature of Thumb-impression.Date.....................Table (A)

Serial No.	Name, parentage and address of applicant	Total area to be acquired (Ordinary) acres)	Village, Tahsil and District where land is situate	Khasra, Khewat and Khata Nos. of the land	Name, parentage and address of the landowner	Total area/Land in column No. 3 converted into standard acres	Revenue and rates and cesses assessed on the land	Remarks
1	2	3	4	5	6	7	8	9

Form VII-A[See rule 19(1)]Return to be furnished by a landowner stating therein his selection of land not exceeding in the aggregate the permissible limit which he desires to retain, the lands in respect of which he claims exemption from ceiling under section 32-K of the Pepsu Tenancy and Agricultural Lands Act, 1955, and the surplus area.Notes. - (i) Figures wherever required to be given in this Form should be given in English numerals.(ii)In columns regarding area, Khasra and Khewat numbers and particulars of class of land as stated in Schedule A, should be given.(iii)Sub-coloumns regarding standard acres will be filled in by the Collector's Office.(iv)"O.A." and "S.A." stand for "Ordinary Acres" and "Standard Ares", respectively.(v)In columns Nos. 3 and 4, the position as obtaining on the [21st August, 1956] [Substituted by Punjab Government notification No. 188-L.R. II-58/3909, dated the 30th July, 1958.], should be stated.ToThe Collector,___________District,As required by section 32-B of the Pepsu Tenancy and Agricultural Lands Act, 1955, I furnish the following return :-

1	2	3	4
Name, parentage and place of residence	Village or villages with name of tehsil and district in whichland is situate	Total area owned or held as allottee village-wise	Total Area under self-cultivation village-wise
Area, if any, reserved for self-cultivation	Area other than reserved area which is under self-cultivation	Any other area taken on lease, mortgage or in any other mannerwhich is under self-cultivation with name of lessor, mortgagor,etc.	Total of sub-columns (a) to (c)
(a)	(b)	(c)
O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.

5	6
Area under tenants with their names	Selected Area not exceeding in the aggregate thePermissible Limit which the Landowner desires to retain
Land held in proprietary right	Land held as allottee	Land held as mortgage with possession	Land held as Lessee	Land held in any other capacity not herein before specified	Total of sub-coloumns (a) to (e)
(a)	(b)	(c)	(d)	(e)	(f)
O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.

7	8	9	10	11
Particulars of area sought to be exempted from ceiling undersection 32-K of the Pepsu Tenancy and Agricultural Lands Act,1955	Reasons for claiming exemption under column No. 7	Estimated Surplus Area	Reasons for differnce, if any, between column No. 3 and totalof columns Nos. 6(f), 7 and 9(c)	Remarks
Land other than Banjar land	Banjar land	Total
(a)	(b)	(c)
O.A. S.A.		O.A. S.A.	O.A. S.A.	O.A. S.A.

CertificateI solemnly affirm that the particulars given by me in this Form are correct.Signature or thumb-impression of landowner.Date____________________Form VII-B[See rule 19(1)]Return to be furnished by a tenant stating therein his selection of land not exceeding in the aggregatethe permissible limit which he desires to retain, the land in respect of which he claims exemption from ceiling under 32-K of the Pepsu Tenancy and Agricultural Lands Act, 1955, and surplus area.Notes. - (i) Figures wherever required to be given in this Form should be given in English numerals.(ii)In columns regarding area, Khasra and Khewat numbers and particulars of class of land as stated in Schedule 'A' should be given.(iii)Sub-columns rregarding standard areas will be filled in by the Collector's Ofice.(iv)"O.A" and "S.A." stand for "Ordinary Acrres" and "Standard Acres" respectively.(v)In column No. 3, the position as obtaining on the [21st August, 1956] [Substituted by Punjab Government Notification No. 188-LR-II-58/3909, dated the 30th July, 1958.] should be stated.ToThe Collector,__________District,________________.As required by section 32-B of the Pepsu Tenancy and Agricultural Lands Act, 1955, I furnish the following return :-

1	2	3
Name, parentage and place of residence	Village or villages with name of tehsil and district in whichland is situate	Particulars of Land held in Tenancy, Ownership,Mortgage, Lease, etc., Village-wise
Area held in tenancy with name of land-owner	Area owned, if any	Area held as mortgagee with possession with name of mortgagor	Area cultivated as lessee with name of lessor	Area of land held in any other capacity with relevantparticulars	Grand total of sub-columns (a), (b), (c), (d) and (e)
(a)	(b)	(c)	(d)	(e)	(f)
		O.A. S.A.	O.A. S.A	O.A. S.A	O.A. S.A	O.A. S.A	O.A. S.A

4
Selected Area village-wise not exceeding in theaggregate the Permissible Limit which the Tenant desires toRetain
Area held in tenancy with name of land-owner	Area owned, if any	Area held as mortgagee with possession, name of mortgagor	Area cultivated as lessee with name of lessor	Area of land held in any other capacity with relevantparticulars	Grand Total of sub-columns (a), (b), (c), (d) and (e)
(a)	(b)	(c)	(d)	(e)	(f)
O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.

5	6	7	8	9
Particulars of area sought to be exempted from ceiling undersection 32-K of the Pepsu Tenancy and Agricultural Land Act, 1955	Reasons for claiming exemption under column No. 5	Estimated Surplus Area	Reasons for difference between column No. 3(f) and total ofcolumns Nos. 4(f), 5 and 7(c)	Remarks
Land other than Banjar land	Banjar land	Total
(a)	(b)	(c)
O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.

CertificateI solemnly affirm that the particulars given by me in this Form are correct.Signature or thumb-impression of tenantDate_______________________________________________________________________________________________________________________________Form VII-C(See rule 21-A)Declaration to be made by a landowner who owns or holds land in excess of the permissible limit (ceiling) and whose land is situate in more than one Patwar Circle.Notes. - (1) This form should be submitted with as many additional copies thereof as there are Patwar Circles in which the land is situate.

(2)Figures wherever required to be given in this Form should be given in English numerals.ToThe Collector, ___________,As required by section 32-BB of the Pepsu tenancy and Gricultrual Lands Act, 1955, I furnish the following declaration :-

1	2
Name with percentage and residence of landowner	Total approximate Area owned or held in any othercapacity
Name of district and tehsil in which land is situate	Name of Patwar Circule in which land is situate	Name of village with patti or taraf in which land is situate	Total approximate area owned or held as allottee (OrdinaryAcres)	Approximate area held in any other capacity*(Ordinary Acres)	Total of sub-columns (iv) and (v) (Ordinary Acres)	Approximate area out of total area mentioned in sub-column(iv) held as displaced person (Ordinary Acres)
(i)	(ii)	(iii)	(iv)	(v)	(vi)	(vii)

3	4	5	6	7
Particulars of area reserved, if any, for self-cultivation(Ordinary Acres)	Total approximate area of land owned on 21st August, 1956 withname of district, tehsil, Patwar Circle and village in which itis situate (Ordinary Acres)	**Reasons of difference in area mentioned in column 2(vi) andcolumn 4	Name of tenants, if any, under land-owner with approximatearea held by each and location thereof	***Remarks

Signature or thumb-impression of landowner.Date_________________* Mention clearly the capacity in which the area is held, i.e., as mortgagee, lessee, etc.**While giving reasons, nature and date of transfer and name of transferee should be given inter alia.***Such other information as the landowner may be having in his possession to enable Government to assess his surplus area may be given in this column.Form VII-D(See rule 21-A)Declaration to be made by a tenant who holds in tenancy and as owner, lessee or mortgagee land in excess of the permissible limit (ceiling) and whose land is situate in more than one Patwar Circle.Notes. - (1) This Form should be submitted with as many additional copies thereof as there are Patwar Circles in which the land is situate.

(2)Figures wherever required to be given in this Form should be given in English numerals.ToThe Collector,________________________As required by section 32-BB of the Pepsu Tenancy and Agricultural Lands Act, 1955, I furnish the following declaration :-

1	2	3	4
Name with parentage and residence of tenant	Total Approximate Area held in Tenancy,Ownership, Mortgage, Lease, etc.	Particulars of the area not reserved by the landowner whichthe tenant desires to retain (Ordinary Acres)	**Remarks
Name of district and tahsil in which land is situate	Name of Patwar Circle in which land is situate	Name of village with patti or taraf in which land is situate	Approximate area held in tenancy with name of landowner(Ordinary Acres)	Approximate area owned, if any (Ordinary Acres)	Approximate area held in any other Capacity* (Ordinary Acres)	Total sub-columns (iv), (v) and (vi) (Ordinary Acres)
(i)	(ii)	(iii)	(iv)	(v)	(vi)	(vii)

Signature or thumb-impression of tenantDated_____________* Mention clearly the capacity in which the area is held, i.e., as mortgagee, lessee, etc.**Such other information as the tenant may be having in possession to enable Government to assess his surplus are may be given in this column.Form VII-E(See rule 21-A)Form of affidavit to be filled in by a landowner/tenantAffidavitI solemnly affirm that the particulars given by me in the declaration in Form VII-C/VII-D annexed hereto are true and the best of my knowledge and belief and that nothing has been concealed.Dated :___________19Landowner/tenantson of _______, resident of____________________village ___________________, tehsil_________________district_______________.AttestedCertified that the above declaration was made on solemn affirmation before me this _____day of ______19 , at ________________________________, in ________, district by Shri__________ son of_________, resident of village____________, tehsil_______, and district_______.Dated the____________19Magistrate, Ist Class/Oath Commissioner.at ______________Certified further that the above affidavit has been read over to Shri __________________ son of _____________________ resident of village _____________________________,Tehsil_________________________, and District ___________________, the deponant who seems perfectly to understand the same at the time of its making.Dated the ________________19 .Magistrate Ist Class/Oath Commissioner,at_________________.Form VII-F[See rule 21-B(1)]

Part A – (To be prepared in duplicate)

Statement showing the area owned or held in any other capacity by a landowner in Patwar Circle ________ tehsil ________ district ________Notes. - (1) Figures wherever required to be given in this Form should be given in English numerals.

(2)'O.A.' and 'S.A.' stand for 'Ordinary Acres' and 'Standard Acres' respectively.

(3)In case of difference in col. 5, the Patwari shall also fill up part (B) of this Form in duplicate.

1	2	3
Name with parentage and residence of landowner	Village or Villages with patti or taraf in which land oflandowner is situate	Particulars of Area owned or held in any othercapacity by Landowner
Area owned	Area held as allottee	Area held in any other capacity not herein beforespecified
On 21-8-56	At present	On 21-8-56	At present	On 21-8-56	At present	Nature of capacity in which the land is held
(a)	(b)	(c)	(d)	(e)	(f)	(g)
O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.

4	5	6	7	8	9
Grand Total of :-	Difference in Cols. 4(a) and 4(b)	Reasons for difference, if any	Area, if any, reserved by Land-owner for selfcultivation	Area, if any, under self cultivation	Names and parentage of tenants and particulars of area witheach	Remarks
Cols. 3(a), 3(c) and 3(e)	Cols. 3(b), 3(d) and 3(f)	Khewat and Khasra Nos.	Area	Khewat and Khasra Nos.	Area
(a)	(b)	(i)	(ii)
O.A. S.A.	O.A. S.A.	O.A. S.A.			O.A. S.A.		O.A. S.A.

CertificateI hereby certify that entries made by me in this Form are in accordance with those made in revenue record and are correct.Patwari, CircleDate_____________AttestationI have checked the entires made in this Form and attest them to be correct.Kanungo, Circle,Date____________VerificationI have verified the entries made in this Form and attest them to be correct.Tahsildar,__________________Date______________________

Part B – Statement showing transfer made by landowner after the 21st August, 1956

1	2	3	4	5	6	7	8
Name and parentage of transferor	Date of transfer	To whom transferred	Nature of transfer	Whether oral or registered	Area involved with Khasra Nos.	Consideration paid if any	Remarks

CertificateI hereby certify that entries made by me in this Form are in accordance with those made in the revenue record and are correct.Patwari, Circle.Dated __________AttestationI have checked the entries made in this Form and attest them to be correct.Kanugno, Circle.Dated__________VerificationI have verified the entries made in this Form and attest them to be correct.Tehsildar____________Dated_______________Form VII-G[See rule 21-B(1)](To be prepared in duplicate)Statement showing the area held in tenancy, ownership, mortgage, lease, etc., by a tenant in Patwar Circle___________ Tehsil____________ District _____________Notes. - (1) Figures wherever required to be given in this Form should be given in English numerals.

(2)'O.A.' and 'S.A.' stand for 'Ordinary Acres' and 'Standard Acres' respectively.

Name with parentage and residence of tenant

Particulars of land held in tenancy, ownership

Mortgage Houses etc.

Village or villages with patti or taraf in which land oftenant is situate

Area held in tenancy with name of landowner

Area owned, if any

Area held in any other capacity

Nature of capacity in which land is held with name of owner

Total of sub- columns (b), (c) and (d)

Particulars of area which the tenant desires to retain as hispermissible area

Remarks

(a)

(b)

(c)

(d)

(e)

(f)

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

CertificateI hereby certify that entries made by me in this Form are in accordance with those made in the revenue record and are correct.Patwari--------------Circle,Dated----------------AttestationI have checked the entries made in this Form and attest them to be correct.Kanungo,--------------Circle,Date--------VerificationI have verified the entries made in this Form and attest them to be correct.Tehsildar------Date----------Form VIII[See rule 22(1)]Draft statement showing the particulars of land of landowner/tenant.Notes.- (1) Figures, wherever required to be given in this Form should be given in English numerals.

(2)'O.A.' and 'S.A.', stand for 'Ordinary Acres' and 'Standard Acres', respectively.

Name, parentage and place of residence of landowner/tenant	Village or Villages with name of tehsil and in which land issituate	Total area owned or held by landowner/tenant throughout theareas of erstwhile Pepsu, village- wise	Area not exceeding the aggregate permissible limit which thelandowner/tenant desire to retain	Particulars of area exempted from ceiling under section 32-Kof the Act	Surplus area	Advice of Pepsu Land Commission	Remarks
O.A. S.A.	O.A. S.A.
1	2	3	4	5	6	7	8

No.Office of the Collector,--------------------Dated the-----------------------, 19A copy is forwarded to-------------------, son of -----------------, landowner/tenant, resident of village------------------------, tehsil-------------------------------------and district -------------------------, for necessary action under sub-section (2) of section 32-D of the Pepsu Tenancy and Agricultural Lands Act, 1955.Collector.Form - IXPart-A [See rule 24(2)]Note.-'O.A.' stands for Ordinary Acres.

1	2	3
	Details of surplus area	Provisional compensation payable for land otherthan banjar land
Name, parentage and residence of landowner/tenant	Tehsil and District in which land is situate	Village(s) (with khasra and Khewat Nos.) in which land issituate	Land other than banjar land	Banjar land	Total surplus area [sub-column (c) plus sub-column (d)	Amount of provisional compensation payable	Rate at which the value mentioned in sub-column has beencalculated
	(a)	(b)	(c)	(d)	(e)	(a)	(b)
						Rs

4	5	6	7
Provisional compensation payable for banjar land
Amount of provisional compensation worked out in accordancewith the principle laid down in clause (b) of sub-section (1) ofsection 32-G of the Act	Rate at which the value mentioned in sub-column (a) has beencalculated	Total amount of provisional compensation payable [Total ofcolumns 3(a) and 4(a)]	Amount of provisional compensation paid in cash	Remarks
(a)	(b)	Rs	Rs.

*Collector or the Officer authorised by the State Government.Form IXPart-B [See rule 24(3)]Note. - 'O.A.' and 'S.A.' for Ordinary Acres and Standard Acres respectively.

1	2	3
Name, parentage and place of residence of landowner/tenant	Tehsil and District in which land is situate	Details of surplus area	Total surplus area [sub-column (c) plus sub-column (d)]	Compensation for land other than banjar land onthe basis of fair rents
Village(s) (with khasra and khewat Nos.) in which land issituate	Land other than banjar land	Banjar land	For first 25 standard acres	For next 25 standard acres	For remaining land	Total of columns (a), (b) and (c)	Average value per standard acre
(a)	(b)	(c)	(d)	(e)	(a)	(b)	(c)	(d)	(e)
	O.A.S.A.	O.A.S.A	O.A.S.A	Rs	Rs	Rs	Rs	Rs

4	5	6	7	8	9	10
Amount of provisional compensation determined for land otherthan banjar land [column (3)(a) of Form, IX-Part-A]	Amount of final compensation payable for	Compensation payable for buildingstructure, tube-well or crop, if any, standing on the land	Total amount of compensation payable column [5(c) plus column(6)]	Amount of provisional compensation already paid in cash(column 6 of Form IX-Part-A)	Balance of compensation payable	Remarks
*Land other than banjar land	**Banjar land	Total	In bonds(a)	In cash (b)
(a)	(b)	(c)
Rs	Rs	Rs	Rs	Rs	Rs	Rs	Rs	Rs	Rs

Collector or Officer authorised by the State Government*In this sub-column the amount mentioned in column 3 or column 4, whichever is higher, will be given,**Amount given in column 4(a) of Form IX - Part-A will be given.Form IX-A

Voucher For Payment of Compensation inCash	Voucher For Payment of Compensationin Cash
Book No.---------------Voucher No. ---------------	Book No.---------------Voucher No. ------------
-----------------------------------------------	-----------------------------------------------
Name, parentage and residence of the claimant----------------------------------------------------------	Head of Service chargeable ------------------------------------------------------------------------------------
--------------------------------------------------------	Voucher No.----------------- of list of payment.
--------------------------------------------------------	Received this ------ day of------19----, the sum of
Amount payable in cash Rs. ----------------	Rs ------------------(in words)------------------------

(in words ) .......................being the amount due to me as [(part of/full)] [Substituted for the word 'Provisional' by GSR No. 52, dated 22nd Feb, 1963.] compensation under the Pepsu Tenancy and Agricultural Lands Act, 1955.

	Name parentage and address of the claimant---------------------------
Signature of Collector or Officer authorised by the StateGovernment,	-----------------------------------------

Dated -------------------------------______________________________________________________________________________________________________________Received Voucher No.---------------of Book No.----------------Approved for Rs-----(in words)------------Claimants signature or thumb impression Address--------------Dated-------Signature of Collector------- or Officer authorised by the State Government.Dated-----------------. Signature of recipient.---------------------------Pay in cash Rs---------(in words)---------------onlyDated----------------Signature of the Collector or Officer authorised by the State Government.Form IX-B(See rule 34-C)Form of requisition to be sent by Collector or Officer authorised by the State Government to Treasury OfficerNo.------------------------------Office of the Collector------------------, dated the----------ToThe Treasury Officer,----------------------.Please issue immediately to the undersigned one Book containing voucher Nos. 1 to 100 for payment of compensation in cash under the Pepsu Tenancy and Agricultural Lands Act, 1955.Collector or the Officer authorised.by the State Government.Form IX-C(See rule 24-C)Form of intimation to Treasury OfficerUse of voucher books.Intimation No.Date----------------------FromThe Collector or the Officer authorisedby the State Government.ToThe Treasury Officer,--------------District.This is to intimate that I have this---------------day of---------------- commenced the use of Book No.---------containing voucher Nos. 1 to 100. Please acknowledge receipt of this intimation.Collector or the Officer authorisedby the State Government.Date----------------.Form IX-D(See rule 24-D)Statement of encashed compensation cash vouchers issued for the surplus area determined under Pepsu Act No. 13 of 1955Treasury--------------------District

Date of encashment	Book and Serial No. of vouchers	Treasury/Sub-Treasury Voucher No.	Amount paid	Signature of Treasury Officer	Remarks
1	2	3	4	5	6

Form IX-E(See rule 24-D)Monthly statement of payment of compensation in cash for the surplus area determined under the provisions of Pepsu Act No. 13 of 1955Tehsil,---------------------District,-------------------Month-------------------------------

Book and Serial No. of Voucher	Total amount encashed	Remarks
1	2	3

Treasury Officer,--------------District.Dated-------------.ToThe Collector or Officer authorised by theState Government.------------------District.Form IX-F(See rule 24-D)Consolidated monthly statement of payment of compensation in cash for the surplus area determined under the provision of Pepsu Act No. 13 of 1955Month----------

Name of District	Total amount paid by cash payment	Remarks
1	2	3

No.-------------------Date------------------Forwarded to the---

(1)Commissioner, Patiala Division,

(2)Secretary to Government, Punjab, Finance Department,

(3)Additional Secretary to Government, Punjab, Revenue Department, for information.Collector or the Officer authorisedby the State Government-----------District.Form X(See rule 24-A)To__________________,__________________A copy of the *Part A/*Part B of the compensation statement prepared under sub-section (2) of the section 32-G of the Pepsu Tenancy and Agricultural Lands Act. 1955 (Pepsu Act No. 13 of 1955), is forwarded to you under the said sub-section. You are hereby required to appear

personally or by duly authorised agent before the under-signed on the| (mention here date)| at| (mention here time place)| and state the nature of

your interest on the land and the amount and particulars of your claim to compensation for such interest.Collector or the Officer authorisedby the State Government.______________________________________________________________________________________________________________*Strike off word not required.Form X-A(See Rule 26)Return required to be furnished by a landowner under section 32-M of the Pepsu Tenancy and Agricultural Lands Act 1955Notes.- (i) Figures, wherever required to be given in this Form, should be given in English numerals.

(ii)In columns regarding area, Khewat and Khasra numbers and particulars of class of land as stated in Schedule 'A' should be given.

(iii)Sub-column regarding standard acres will be filled in by the Collector's Office.

(iv)'O.A.' and 'S.A.' stand for 'Ordinary Acres' and 'Standard Acres' respectively.

ToThe Collector,__________District.___________As required by section 32-M of the Pepsu Tenancy and Agricultural Lands Act, 1955, I furnish the following return :-

1	2	3
Name, percentage and place of residence	Village(s) with name of tahsil and district in which land issituate	Particulars of area owned or held as allotteevillage-wise prior to acquisition by inheritance or bequest orgift
Land held in proprietary right	Land held as allottee	Land held as mortgagee with possession	Land held as lessee	Land held in any other capacity not herein before specified*	Total of sub-columns (a) to (e)
(a)	(b)	(c)	(d)	(e)	(f)

4
Particulars of area acquired by inheritance orbequest or gift
Land acquired in proprietary right	Land acquired as allottee	Land acquired as mortgagee with possession	Land acquired as lessee	Land acquired in any other capacity not hereinbeforespecified*	Date of acquisition	Total of sub-columns (a) to (e)
(a)	(b)	(c)	(d)	(e)	(f)	(g)
O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.		O.A. S.A.

5	6	7	8
Total of columns 3(f) and 4(f)	Selected area not exceeding in the aggregate thepermissible limit (ceiling) which the landowner desires to retain	Total of sub-columns (a) to (e)	Estimated surplus area [Differenceof columns 5 and 6(f)]	Remarks
Land held in proprietary right	Land held as allottee	Land held as mortgagee with possession	Land held as lessee	Land held in any other capacity not hereinbefore specified*
(a)	(b)	(c)	(d)	(e)	(f)
O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.

CertificateI solemnly affirm that the particulars given by me in this Form are correct.Signature or thumb-impression of landowner.Date ________________________*Mention clearly the capacity in which the area is held.[Form X-B] [Punjab Government notification No. 188-LR-II-58/3909, dated 30th July, 1958.](See rule 26)Return to be furnished by a tenant under section 32-M of the Pepsu Tenancy and Agricultural Lands Act, 1955Notes. - (i) Figures, wherever required to be given in this Form, should be given in English numerals.

(ii)In columns regarding area, Khewat and Khasra numbers and the particulars of class of lands as stated in Schedule 'A' should be given.

(iii)Sub-columns regarding acres will be filled in by the Collector's Office.

(iv)'O.A.' and 'S.A.' stand for 'Ordinary Acres' and Standard Acres', respectively

ToThe Collector,______________ District,______________As required by section 32-M of the Pepsu Tenancy and Agricultural Land Act, 1955, I furnish the following return :

1	2	3
Name, parentage and place of residence	Village(s) with name of tehsil and district in which land issituate	Particulars of land held in tenancy, ownership,mortgage, lease, etc., village-wise prior to acquisition byinheritance or bequest or gift
Area held in tenancy, with name of land-owner	Area owned, if any	Area held as mortgagee with possession, with name of mortgagor	Area cultivated as lessee with name of lessor	Area of land held in any other capacity	Total of sub-columns (a) to (e)
(a)	(b)	(c)	(d)	(e)	(f)
		O.A. S.A.	O.A.S.A.	O.A.S.A.	O.A.S.A.	O.A.S.A.	O.A.S.A.

4	5
Particulars of area acquired by inheritance orbequest or gift		Total columns 3(f) and 4(f)
Area held in tenancy, with name of landowner	Area owned, if any	Area held as mortgagee with possession, with name of mortgagor	Area cultivated as lessee with name of lessor	Area held in any other capacity*	Date of acquisition	Total of sub-columns (a) to (e)
(a)	(b)	(c)	(d)	(e)	(f)	(g)
O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.		O.A. S.A.

6	7	8
Selected area village-wise not exceeding in theaggregate the permissible limit (ceiling) which the tenantdesires to return	Estimated surplus area [Difference of columns 5 and 6(f)	Remarks
Area held in tenancy, with name of landowner	Area owned, if any	Area held as mortgagee with possession with name of mortgagor	Area cultivared as lessee with name of lessor	Area of land held in any other capacity*	Total of sub-columns (a) to (e)
(a)	(b)	(c)	(d)	(e)	(f)
O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.	O.A. S.A.

CertificateI solemnly affirm that the particulars given by me in this Form are correct.Signature or thumb-impression of tenant.Dated______________________* Mention clearly the capacity in which the area is held.Form XI[See rule 31(1)](Figures, wherever required to be given in this Form, should be given in English numerals).Part (a)Particulars of average yields of various corps grown on the farm for the years 19------------to 19------------Notes. - (1) Yields to be given in maunds per acre (Ordinary).

(2)In the sub-columns of columns 3 and 4 should be entered the name of the crop.

(3)Columns 5 and 6 of parts (a) and (b) are to be left blank by the applicant.

1	2	3	4	5	6
Serial No.	Year	Rabi	Kharif	Remarks by the Pepsu Land Commission	Marks awarded by the Pepsu Land Commission

Part (b) Details of criteria on which that farm is efficiently managed is based

1	2	3	4	5	6
Serial No.	Criterion	Details, giving also the dates from whichimprovement was started, work executed, purchase made accountskept, etc.	Capital expenditure if any, incurred	Remarks by the Pepsu Land Commission	Marks awarded by the Pepsu Land Commission
I	Layout(a) Terracing and levelling ...
	*[(b) ...]
	(c) Straight bunds and water channels or contour bunds ...
	(d) Field areas standardized ...
	(e) Approach roads to fields ...
	(f) Fencing ...
	(g) Tree planting at suitable places
II	Cultivation practices-
	(a) Control of weeds ...
	(b) Improved implements and improved methods, e.g, improvedfurnace ...
	(c) Dry framing practices ...
III	Sowing practices-
	(a) Improved and good seed ...
	(b) Presowing treatment of seed ....
	(c) Sowing in lines ...
	(d) Sowing with pore ...
	(e) Seed rate ...
	(f) Stand of crop ...
IV	Manure practices-
	(a) Conservation of farmyard manure and compost making ...
	(b) Green-manuring and fertilizer practices ......
	(c) Growing of leguminous crops .
V	Soil conservation practices-
	(a) Heavy bunds ...
	(b) Contour ploughing ...
	(c) Tree plantation on slopes ...
	(d) Keeping soil covered in rainy season ...
	(e) Maintenance of stubbles or bushes in fields during summer..
	(f) Wind breaks ...
VI	Development of irrigation facilities...
VII	Plant protection Measure...
VIII	Keeping of Records...
	(a) Map of the farm
	(b) Statement of areas of fields, type of soil, etc. ...
	(c) Statement of crops sown, produce received and grossincome.....
	(d) Statement of expenditure ...
	(e) Statement of dates of performance of operations ...
	(f) Miscellaneous records ...
IX	Miscellaneous items-
	e.g., Quality of draught and milch animals and theirmaintenance, arrangements for storage of produce, smallorchards, home poultry farm, agriculture, sericulture,participation in co-operative association, treatment withlabour, etc,

*Item (b) omitted by GSR No. 76 dated 28.3.63.CertificateI solemnly affirm that the information supplied above is true to the best of my knowledge.Signature of thumb-impression.Date -------------------------[Form XII] [Inserted by GSR No. 76, dated 28th March, 1963.][See Rule 31(2)]Part (a) - Statement of produce of crops for the Rabi/Kharif harvests, 197Note.- Information in this Form shall be furnished -

(i)in this case of Rabi harvest, before the 31st July, and

(ii)in the case of Kharif harvest, before the 31st January :

Provided that information in respect of harvests prior to and including Kharif, 1962, shall be furnished before the 31st July, 1963.

Total area of the farm exempted	Total cultivable area of the farm	Prescribed crops	Production per standard acre
		Name of the crops	Name of variety	Area sown with particulars	Total produce (in kilograms)
(1)	(2)	(3)	(4)	(5)	(6)	(7)
	1. (i) (ii) etc.
	2. (i) (ii) etc.
	3. (i) (ii) etc.

Non-Prescribed crops	Details of loss, if any in the yield of prescribed crops andthe causes therefor	Area not brought under crop with particulars and reasonstherefor	Area out of that mentioned in col. 12 which was also notbrought under crop in the previous harvest	Remarks if any
Name of crop	Area sown with particulars	Percentage of such area to the entire cultivable area
(8)	(9)	(10)	(11)	(12)	(13)	(14)

Part (b) Return Regarding Agricultural Operations of Crops for the Rabi/Kharif Harvest, 196

Total area of the farm excepted	Name of improved seeds used and the sources from whichobtained	Details of fertilizers used and the extent of area in whichused	Details of plant protection measures adopted e.g. weeding ofPohli, derating, pesticide spraying	Remarks, if any
(1)	(2)	(3)	(4)	(5)

CertificateI solemnly affirm that the particulars given by me in this Form are correct to the best of my knowledge and belief.Signature or thumb-impression of the landowner.Date .............Part (b) - Return regarding Agricultural Operations of Crops for the Rabi/Kharif Harvest, 196

Total area of the farm exempted	Names of improved seeds used and the sources from whichobtained	Details of fertilizer used and the extent of area in whichused	Details of plant protection measures adopted e.g. weeding ofPohli, derating, pesticide spraying	Remarks, if any
(1)	(2)	(3)	(4)	(5)

CertificateI solemnly affirm that the particulars given by me in this Form are correct to the best of my knowledge and belief.Signature of thumb-impression of the landownerDated...........

A

(See rule 5)Valuation Statement for Bhatinda District(Figures represent value in paise per acre)

	Class of Land
	Chahi	Nehri Pernneial	Barani	Bhud
Tahsil	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Remarks
1	2	3	4	5	6	7	8	9	10
Faridkot ....	All tahsil	69	All tahsil	100	Hithar Sem Uttar and Jaitu	5650	All tahsil	25	Jaitu area of former Nabha State is included in this tahsil
Bhatinda	All tahsil	50	All tahsil	100	All tahsil	44	All tahsil	25	Balanwai villages of former Jind State are included in thistahsil
Mansa ...	All tahsil	50	All tahsil	100	All tahsil except Sardulgarh assessment circle Sardulgarhassessment circle	5031	All tahsil	25

A

Valuation Statement for Kapurthala District(Figures represent value in naye paise per acre)

Class of Land
	Chahi, Abi, Jhallari and Dhingli	Barani	Niani Barani	Bhud	Sailab including Reb and Chhamb
Tahsil	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9	10	11
Kapurthala	All tahsil	100	Chak Bet Chak Dona	6253	.....	......	All tahsil	37	All tahsil	62
Phagwara	All tahsil	106	All tahsil	75	.....	.....	.....	......	All tahsil	62

A

Valuation Statement for Kapurthala District(Figures represent value in naya Paise per acre)

	Class of Land
	Chahi	Barani	Bhud
Tehsil	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7
Dadri	All tahsil ...	100	All tahsil ....	50	Chak Tibba .....Rest of tahsil .....	1925
Mohindergarh	All tahsil exceptKanina Pargana Kanina Pargana	7594	All tahsil exceptKanina Pargana Kanina Pargana	3750	All tahsil	25
Narnaul	All tahsil except PasikohPasikoh	8156	All tahsil except PasikohPaskoh	3425	All tahsil except PasikohPasikoh	2519

A

Valuation Statement for Patiala District (a)(Figures represent value in Paise per acre)

	Class of Land
	Chahi	Chahi Nehri	Nehri Perennial	Nehri Non-Perennial
Tahsil	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9
Patiala	...	94	...	97	...	100	...	75
Nabha	...	94	...	97	...	100	...	....
Rajpura except Dera Bassi Qanungoi Circle		94	...	...	...	...	.....	75

Abi	Sailab	Barani	Bhud
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
10	11	12	13	14	15	16	17
.....	94	.....	62	.....	50	....	25
.....	.....	.....	....	.....	50	....	25
.....	87	.....	62	Lalru Banur Rajpura and Mardanpur Darar	62565047	.....	.....

Note. - For Dera Bassi Qanungoi circle schedule (A) Patiala District (c)

A

Valuation Statement for Fatehgarh Sahib Sub-Division (District Patiala) (b)(Figures represent value in Paise per acre)

	Bet Chahi	Bet Barani	Bet Sailab
	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7
Sirhind	All tahsil except former tahsils Amloh and Payal	81	All tahsil except former tahsil Payal	44	All tahsil except former tahsils Amloh and Payal	50
	Former tahsil Amloh Former tahsil, Payal Nehri	100	Former tahsil Payal Sailab	..... 56	......	......
	Perennial	106
Rajpura	For Rajpura Tehsil See Schedule (A) Patialadistrict (a)

Chahi Niain	Chahi Khalis	Barani
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
8	9	10	11	12	13
All tahsil including former tahsils Payal except former tahsilAmloh	106	All tahsil, *[including former tahsils Amloh and Payal]	94	All tahsil, including former tahsils Amloh and Payal Dakar	50
.....Former tahsil Amloh	100	............	.............	Rosli Bhud	50*2

*Punjab Government notification No. 1708-AR-159/2283, dated the 28th May, 1959.*Note. - The valuation in assessment circles Khamanon Chanarthal and Sirhind Kalaur shall be 50 naye paise per acre except in the case of the following villages in which the valuation shall be 69 naye paise per acre:-Dadumaja, Bhagrana, Timberpur, Taras, Jamiyaatgarh, Manhera, Badali Alia Singh, Makaronpur, Mahmudpur Daphera, Shehzadpur, Behar, Guniyamajra, Ramgarh, Kotla Gopalan, Badwala Mumuwala and villages to the North-East of Sirhind Kalaur Circle,]

A

Valuation Statement for Sub-Division Kohistan (Patiala District) (c)(Figures represent value in naye paise per acre)

Tahsil	Irrigated Plain Tract	Un-Irrigated Plain Tract
Nalagarh	Chahi	Lairi Kulant	Talla Kulant	Dabar Kulant	Changar Kulant	Lairi Barani	Talla Barani	Talla Barani II	Dabar Barani	Changer I	Changer II
	75	81	62	56	50	62	50	37	50	31	19
	Irrigated Hilly Tract			Un-irrigated Hilly tract
	Kuhli I 69	Kuhli II 56	Bakhla Kiar 44	Bakhla Barani 31	Tikkar 25	Ist Barani	Tikkar 19	2nd Barani	GhaniBarani 6
	Irrigated	Un-irrigated
Kandaghat	Khul	Katul	Bangar I	Bangar II	Bangar III			Ghasni
	75	50	44	37	31			6		Barani Dera Bassi Darar Naili and Bangar Ghar	62
*[Qanungoi Dera Bessi	*[Chahi 100	Chahi Abi 100	Chahi Nehri 100	Nehri 100	Kuhl 97	Sailab Dera Bassi 62				50

*Punjab Government notification No. 1708-AR-1(II)59/2283, dated the 28th May, 1959.[Schedule A] [Substituted by GSR 173, dated 25th July, 1964.]For the valuation for Sangrur District, substitute the following :Valuation Statement for Sangrur District(Figures represent value in naye paise per acre)

	Class of land
Tahsil	Niain Chahi	Chahi Khalis	Nehri
	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7
Sangrur	All tahsil including former tahsil Sunam	97	All tahsil including former tansil Sunam	94	All tahsil including former tansil Sunam	100
Narwana	...		All tahsil	62	All tahsil	100
Jind	All tahsil except Safidon	90	All tahsil except Safidon	87	Perennial All tahsil	100
	Safidon	97	Safidon	94	Non-perenial All Tehsil	75
Barnala	...	...	All tahsil except former tahsil Phul	94	Perennial All tahsil except former tahsil Phul	94
	Former tahsil Phul excluding Lohat BaddiLohat Baddi	106100	Former tahsil Phul excluding Lohat BaddiLohat Baddi	106100	Former tahsil Phul(i) Niain Nehri(ii) Khails Nehri	109106
Malerkotla	All tahsil excluding former tahsil Dhuri	106	All tahsil including former tahsil Dhuri	100	All tahsil except former tahsil Dhuri PerennialNon-perenialFormer tahsil Dhuri Nehri Perennial	10075106

	Chahi Nehri	Barani	Sailab	Bhud
Tahsil	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
	8	9	10	11	12	13	14	15
1	All tahsil including former tansil Sunam	97	All tahsil including former tansil Sunam	50	All tahsil including former tahsil Sunam Sailab Daban Naili	5631	All tahsil exceptformer Sunam Former tahsil Sunam	3125
Sangrur	All tahsil	81	All tahsil except Barani villages Barani villages	50	All tahsil	56	All tahsil	25
Narwana	All tahsil except Safidon	87	All tahsil except Safidon and Barani	....50	.....	....	.....	....
Jind	Safidon	94	Safidon Barani	5644	....	....	....	....
	All tahsil except former tahsil Phul	97	All tahsil except former tahsil Phul	50	All tahsil except former tahsil Phul	50	All tahsil except former tahsil Phul	25
Barnala	Former tahsil Phul excluding Lohat Baddi Lohat Baddi	97100	Former tahsil Phul excluding Lohat Baddi Lohat Baddi	5062	Former tahsil Phul except Lohat Baddi Lohat Baddi	5062	Former tahsil Phul except LohatLohat Baddi	3144
	All tahsil including former tahsil Dhuri	103	All tahsil including former tahsil Dhuri	62	All tahsil except former tahsil Dhuri	69	All tahsil including former tahsil Dhuri	44
Malerkotla					Former tahsil Dhuri	62

(9)For Schedules B and C, the following Schedules shall be substituted with effect from the 30th October, 1956, namely :-[Schedule B] [Schedules B and C substituted with effect from 30th October, 1956, by GSR No. 76, dated 28th March, 1963.][See rule 31(2)]

		Mountainous	Sub-Montane	Central Plains	South- Eastern Districts
	Total marks 1000	Irrigated	Un-Irrigated	Irrigated	Un-Irrigated	Irrigated	Un-Irrigated	Irrigated	Un-Irrigated
1	2	3	4	5	6	7	8	9	10
I -Layout	(38)
(a) Terracing and levelling	.....	20	20	12	12	12	12	12	12
(b) Straight bunds andwater-channels or contour bunds	.....	.....	......	8	8	8	8	8	8
(c) Field areas standarised	.....	6	6	6	6	6	6	6	6
(d) Approach roads to fields	.....	5	5	5	5	5	5	5	5
(e) Fencing	......	4	4	4	4	4	4	4	4
(f) Tree planting at suitableplaces	.....	3	3	3	3	3	3	3	3
II -Cultivation Practices-	(63)
(a) Control of weeds	.....	38	38	38	38	38	31	38	25
(b) Improved implements andimproved methods, e.g. improved furnace	.....	25	25	25	13	25	13	25	13
(c) Dry Farming Practices	......	....	.....	....	12	.....	19	.....	25
III -Sowing Practices-	(63)
(a) Improved and good seed	.....	19	19	19	19	19	19	19	19
(b) Pre-sowing treatment of seed	.....	6	6	6	6	6	6	6	6
(c) Sowing in lines	.....	13	13	13	...	13	...	13	...
(d) Sowing with pore	.....	...	...	...	13	...	13	...	13
(e) Seed rate	.....	13	13	13	13	13	13	13	13
(f) Stand of crop	.....	12	12	12	12	12	12	12	12
IV -Manure Practices-	(94)
(a) Conservation of farm yardmanure and compost making	....	38	38	38	38	38	38	38	38
(b) Green manuring fertilizerpractices	.....	37	37	37	37	37	37	37	37
(c) Growing of leguminous crops	.....	19	19	19	19	19	19	19	19
V -Soil Conservation Practices-	.....	(31)	(31)	(31)	(31)	(12)	(12)	(31)	(31)
(a) Heavy bunds	.....	13	13	13	13	12	12	13	13
(b) Contour ploughing	...	9	9	9	9	...	...	...	...
(c) Tree plantation slopes	.....	3	3	3	3	....	....	...	...
(d) Keeping soil covered in rainyseason	.....	6	6	6	6	....	....	....	....
(e) Maintenance of stubbles orbushes in fields during summer	.....	.....	.....	.....	.....	.....	.....	9	9
(f) Wind breaks	.....	....	.....	.....	.....	.....	.....	9	9
VI -Development of Irrigation Facilities	...	40	40	40	40	59	59	40	40
VII -Plant Protection Measures	(47)	47	47	47	47	47	47	47	47
VIII -Keeping of Records-	(62)
(a) Map of the farm	...	6	6	6	6	6	6	6	6
(b) Statement of fields, type ofsoil, etc.	...	6	6	6	6	6	6	6	6
(c) Statement of crops sown,produce received and gross income	.....	19	19	19	19	19	19	19	19
(d) Statement of expenditure	...	13	13	13	13	13	13	13	13
(e) Statement of datesperformance of operations	....	12	12	12	12	12	12	12	12
(f) Miscellaneous records	....	6	6	6	6	6	6	6	6
IX -Miscellaneous items-e.g., Quality ofdraught and milch animals and their maintenance, arrangementsfor storage of produce, small orchards, home poultry farm,apiculture, sericulture, participation in co-operativeassociation, treatment with labour, etc ...	(62)62	62	62	62	62	62	62	62	62
X -Yields	(500)	500	500	500	500	500	500	500	500

C

[Rule 31(3)]Standards of yield in kilograms of various crops per standard acre for purposes of exemption for efficiently managed farm under Rule 31(3) of the Pepsu Tenancy and Agricultural Lands Rules, 1958

District	Name of Tehsil	Wheat	Gram	Gram Berra	Cotton	Sugarcane	Maize	Barley	Bajra
1	2	3	4	5	6	7	8	9	10
Patiala	Patiala	1119	783	746	485	25364	783	783	485
	Rajpura	1119	783	746	485	25364	783	783	485
	Nabha	1119	783	746	485	25364	783	783	485
	Sirhind	1119	783	746	485	25364	783	783	485
	Kandaghat-
	(i) Assessment
	Circle, Pahar	635	783	672	.....	18650	970	560	485
	(ii) Assessment Circle, Ghar and Dhoon	1119	783	746	523	22194	970	783	485
	Nalagarh -
	(i) Assessment Circle, Pahar	635	783	672	...	26110	970	560	485
	(i) Assessment Circle, Desh	1119	783	746	485	22194	970	783	485
Sangrur	Barnala ...	1119	783	746	485	25364	970	783	485
	Malerkotla ...	1119	783	746	485	25364	970	783	485
	Jind ...	1119	783	746	485	25364	783	783	485
	Narwana ...	1119	783	746	485	25364	783	783	485
	Sangrur ...	1119	783	746	635	25364	783	783	485
Bhatinda	Bhatinda ...	1119	783	746	560	15853	783	783	485
	Faridkot ...	1119	783	746	560	15853	970	783	485
	Mansa ...	1119	783	746	635	25364	783	783	485
Kapurthala	Kapurthala ...	1119	783	746	485	22194	970	783	485
	Phagwara ....	1119	783	746	485	31705	970	783	485
Mohindergarh	Mohindergarh ...	1119	783	746	635	25364	783	783	485
	Narnaul ...	1119	783	746	635	25364	783	783	485
	Dadri ...	1119	783	746	635	31705	783	783	485

				Potatoes	TOBACCO Kalkatia
District	Name of Tehsil	Basmati	Paddy	Winter crop	Spring crop	Chilies	Groundnut	Desi	Dry leaves	Dry leaves plus stalks
		(11)	(12)	(13)	(14)	(15)	(16)	(17)	(18)	(19)
Patiala	Patiala.......	970	1157	8393	4775	635	783	1045	1045	1417
	Rajpura.....	970	1157	8393	4775	635	783	1045	1045	1417
	Nabha.....	970	1157	8393	4775	635	783	1045	1045	1417
	Sirhind......	970	1157	8393	4775	635	783	1045	1045	1417
	Kandaghat -
	(i)Assessment Circle, Ghar	709	8581	3055	7460	635	....	1045	1045	1417
	(ii)Assessment Circle, Ghar and Dhoon	970	1157	9512	4775	635	783	1045	1045	1417
	Nalagarh.......
	(i)Assessment Circle, Pahar	709	858	14920	9325	635	....	1.05	1045	1417
	(i)Assessment Circle, Desh	970	1157	9512	4775	635	783	1045	1045	1417
Sangrur	Barnala ....	970	1157	8393	4775	635	783	1045	1045	1417
	Malerkotla.....	970	1343	8393	4775	635	783	1045	1045	1417
	Jind.......	1082	1343	8393	4775	635	783	1045	1045	1417
	Narwana.......	1082	1343	8393	4775	635	783	1045	1045	1417
	Sangrur......	1082	1343	9512	4775	635	783	1045	1045	1417
Bhatind	Bhatinda......	1082	1343	8393	4775	635	783	895	895	1269
	Faridkot......	1082	1343	9512	4775	635	783	895	895	1269
	Mansa......	1082	1343	9512	4775	635	783	895	895	1269
Kapurthala	Kapurthala......	1082	1343	9512	4775	635	783	1045	1045	1417
	Phagwara......	1082	1343	9512	4775	635	783	1045	1045	1417
Mohindergarh	Mohindergarh.....	1082	1343	9512	4775	635	783	895	895	1269
	Narnaul.....	.....	......	9512	4775	635	783	895	895	1269
	Dadri......	1082	1343	9512	4775	635	783	895	895	1269

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Act