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State of Rajasthan - Act

The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963

RAJASTHAN
India

The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963

Rule THE-RAJASTHAN-TENANCY-FIXATION-OF-CEILING-ON-LAND-GOVERNMENT-RULES-1963 of 1963

  • Published on 26 November 1963
  • Commenced on 26 November 1963
  • [This is the version of this document from 26 November 1963.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963Publised vide Notification No. Form 6(120) Revenue B/50(2) dated 26-11-1963, Publised in Rajasthan Gazette Part 4-C, Extraordinary, dated 1-12-1963.Note. - In the footnotes appearing hereinafter, the amending Notifications are referred to by serial no. as given to them above.In exercise of the powers conferred by Section 257 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955), the State Government hereby makes the following rules, the same having been previously published in the Rajasthan Gazette, Extra-ordinary, Part III(B) Dated 5-6-1963 as required by Section 259 of the said Act, namely :-

Chapter I
Preliminary

1. Short title and commencement.

(1)These rules may be called the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963.
(2)They shall come into force on the date to be appointed for the commencement of the Rajasthan Tenancy (Amendment) Act, 1960 (Rajasthan Act No. 4 of 1960), hereafter in these rules referred to as the appointed date'.

2. Interpretation.

- In these rules, unless the context otherwise requires, -
(1)"Act" means the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955).
(2)"Form" means a form appended to these rules.
(3)"holding" shall have the meaning assigned to that term by the proviso to clause (17) of Section 5 of the Act.
(4)"Section" means a section of the Act.
(5)Words and expressions defined in the Act or in the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956), shall wherever used in these rules, be construed to have the meanings assigned to them by the said Acts.

Chapter II
Registration Of Landless Persons

3. Preparation of list of landless persons.

- [Within sixty days of the publication of the notification under Section 30E of the Act] [Substituted by Notification Dated 12.5.1965, Published in Rajasthan Gazette, Extraordinary, Dated 12.5.1965.] every Tehsildar shall issue a notice in Form Ceiling I inviting applications in form Ceiling II from landless persons, as defined in clause (26a) of Section 5 of the Act, for entry of their names in the register of landless persons to be prepared for the purposes of Chapter III-B of the Act.

4. Mode of publication of notice.

- The notice shall be published by beat of drum in the village or villages concerned, and one copy of the notice shall also be pasted on the notice board of the Tehsil, one copy on the notice board of the Panchayat Samiti and another copy sent to the Village Panchayat concerned for pasting on the Panchayat's notice board.

5. Enquiry and disposal of applications and objections.

- All covers containing the applications received in response to the notice shall be opened by the Tehsildar on the date and time and at the place mentioned in para 2 of the notice (Form Ceiling 1), when he shall take into consideration not only the applications received but also objections, if any, raised against the claim of any such persons; and after holding such summary enquiry as he may consider necessary, the Tehsildar shall pass orders for the entry of the names of the persons found to be landless persons in a register in Form Ceiling III.

6. Place of enquiry.

- The place at which the covers containing the applications under Rule 5 shall be opened and enquiry held shall, as far as possible, be either the village of whose landless persons a list is to be prepared, or the headquarters of the village Panchayat.

7. Entries in register of landless persons, how to be made.

- The entries in the register of landless persons shall be made village-wise and the names of the villages shall be written in alphabetical order.

8. Column 11 of register, when to be filled.

- Column No. 11 of the register shall be filled in when land is allotted to any person, whose name is entered in the register, out of the lands surrendered to Government on the fixation of ceiling on land.

Chapter III
Fixation Of Ceiling On Land

9. [ Declaration to be filled by land-holders and tenants. [Substituted by Notification Dated 12.5.1965, Published in Rajasthan Gazette, Extraordinary, Dated 12.5.1965.]

- In order to enable the Sub-Divisional Officer to -
(a)determine, under Section 30C of the Act, the ceiling area applicable to eveiy person holding land in his sub-division; and
(b)eventually, enforce the provisions of Section 30E;
every land-holder and tenant who was, on 25-2-1958, or 9-12-1959, or 15-12-1963, or who is on the [1-4-1966] in possession of land in excess of the ceiling area applicable to him, shall, within six months of the [1-4-1966] [Substituted by Notification Dated 26-4-1966, Published in Rajasthan Gazette, Extraordinary, Dated 26-4-1966.] furnish to the Sub-Divisional Officer of the sub-division in which his holding, or any part thereof is situate, a declaration of his holding and particulars of his family in Form 'Ceiling IV':Provided that in the case of an Indian Soldier serving under special conditions within the meaning of Section 3 of the Indian Soldiers Litigation Act, 1925 (Central Act 4 of 1925) who is the sole tenant of the land, the declaration may be filed within six months from the termination of service under such special conditions :Provided further that if his holding is situate in more than one sub-division, he shall submit a declaration in the said form to the Sub-Divisional Officer of the sub-division in which the major portion of the holding is situate, with additional copies for the Sub-Divisional Officer every other sub-division in which any portion of the holding is situate:Provided also that if the holding is situate, in more than one Tehsil, as many additional copies of the declaration as there are Tehsils in which the holding is situate shall be submitted.]

10. Issue of notice by Sub-Divisional Officer calling for Declarations.

- Without prejudice to the provisions of Rule 9, the Sub-Divisional Officer shall have power to issue a notice in Form "Ceiling" "V" requiring any land-holder or tenant who, he has reason to believe, resides or holds land within his jurisdiction in excess of the ceiling area applicable to him, to furnish to him a declaration of his holding and particulars of his family within such period as may be specified in the notice (not being less than thirty days from the date of its issue) and it shall be the duty of such land-holder or tenant to furnish the declaration and particulars, whether or not be resides or holds land within the jurisdiction of such Sub-Divisional Officer.Explanation. - In the case of a land-holder or tenant who is a minor, a lunatic or is subject to any other such disability or is an idol or a religious or charitable institution, the declaration and particulars under Rule 9 or Rule 10 shall be furnished by the guardian, trustee or manager, as the case may be, of such land-holder or tenant.

11. Land-holder or tenant entitled to receipt for declaration filed.

- A landholder or tenant who furnishes a declaration under Rule 9 or Rule 10 shall be entitled to obtain a receipt in respect of the declaration so furnished.

12. Checking of the declarations received.

- Within one week of the expiry of the period mentioned in Rule 9, or of that mentioned in Rule 10, the Sub-Divisional Officer shall fill in the endorsement printed in Part D of Form Ceiling IV and forward to the Tehsildars concerned the declarations received with respect to lands situated in their respective Tehsils, with instructions to check the particulars, given in the declaration with reference to (lie entries in the -
(i)Jamabani [khewat-khatuni, Form No. P. 26 of the forms appended to the Rajasthan Land Revenue (Land Records) Rules, 1957);
(ii)the Khasra Girdawari (Form P. 13);
(iii)the Register of Mutations (Form P. 21);
(iv)the monthly statements of registered deeds received from the Registrars and Sub-Registrars under paragraph 141 of the Land Records Rules;
(v)the Patwari's Diary of Events (Form P. 4) and
(vi)any other relevant record;
and after such summary enquiry regarding the number of the members of the declarant's family as may be considered necessary, submit a report, within three weeks, of the accuracy or in-accuracy of such entries, in the form printed as Part E of Ceiling Form IV :Provided that in the case of lands situated in other sub-divisions the report shall be called for through the Sub-Divisional Officers of those sub-divisions.

13. Lists and statements to be prepared by Tehsildars.

- The Tehsildars shall also be simultaneously directed by an order in Ceiling Form VI to draw up lists of land-holders and tenants in their respective Tehsils from whom declarations have not been received, and to prepare statements of holdings of all such persons as should have, but have not, submitted declarations. These statements shall also be in Form Ceiling IV and the particulars to be shown shall be those existing on 24-2-1958.

14. Action by Sub-Divisional Officer.

- On receipt of the reports mentioned in Rule 12 and of the statements referred to in Rule 13 the Sub-Divisional Officer shall issue notice to the land-holders and tenants, in Form Ceiling VII informing them of the receipt of the Tehsildar's report and directing them to appear before the Sub-Divisional Officer, on a date to be specified, if they wish to be heard before the (Sub-Divisional Officer) determines the ceiling area applicable to each such person. If a land holder or tenant appears, he shall be given a hearing, otherwise the Sub-Divisional Officer shall, on the basis of the Tehsildar's report and such further enquiry, if any, as he may-deem fit to make, proceed to determine the ceiling area, in accordance with Rules 15 to 21.

15. Presumption regarding number of members of family of persons who fail to file a declaration.

- The total number of members of the families of the persons who were bound to, but have failed to submit a declaration in Form Ceiling IV shall be taken to be as not exceeding five in each case.

16. Ceiling for families consisting of more than five.

- The areas specified in columns Nos. 3 to 7 of Part A of Annexure I to these rules being areas estimated to yield three hundred Mands of wheat yearly for some other produce of equivalent value, for giving effect to the proviso to Section 30C, those areas shall be increased by one-sixth for each additional member of a family consisting of more than five members, subject to the condition that in no case shall the extent of land to be left to the possession of such family exceed double the extent mentioned in the said columns of the said part of the said Annexure.

17. Lands held by undivided family, society.

(1)For the purpose of determining the ceiling area, all the lands held individually, by any member of a family or jointly by some or all of the members of a family, shall be deemed to be held by the family.
(2)In calculating the extent of land held by a family or by an individual person the share of the member of the family or of the individual person in the land held by an Hindu undivided family, shall be taken into account.
(3)In calculating the extent of land held by a family or by an individual person, the share of the family or of the individual person in the land held by a firm society or association of individuals (whether incorporated or not) or by a company shall be taken into account.
(4)The share of a member of a family or of an individual person in the land held an Hindu undivided family or the share of a family or of an individual in the land held by a firm, society or association of individuals (whether incorporated or not) by a company shall be deemed to be the extent of land which in case such share is held on the appointed date would have been allotted to such a member, person or family had such land been partitioned or divided, as the case may be, on such date; or which in case such share is acquired in any manner whatsoever after the appointed date, would be allotted to such member, person or family if a partition or division were to take place on the date of determination of ceiling area.

18. Basis of calculation of the extent of land held by founder of a trust.

- Where, under the terms of trust, any interest either in the land in respect of which a trust is created, or in the income from such land, is reserved in favour of the founder of such trust, or of any other person, the Sub-Divisional Officer shall declare the extent of land which bears to the total extent of land in respect of which the trust is created, the same proportion as such interest bears to the total interest in such land or the income therefrom. The extent of the land so declared shall, with effect from the date of such declaration, be deemed to be held by the founder or such other person and shall be taken into account in calculating the extent of the land held by him.

19. Formation of Ceiling Groups.

- For the purpose of determining ceiling areas, the assessment circles or assessment groups formed, or deemed to have been formed, under Section 149 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956) shall be grouped into ceiling groups as shown of in Annexure I to these rules, and the ceiling area in respect of the various soil-classes mentioned in column 2 of Part A of the said Annexure shall be that shown in column 3 to 7 of the same part against the ceiling group in which the villages mentioned in column 2 of Part B of the said Annexure have been placed.Explanation. - The ceiling areas mentioned in columns 3 to 7 of Part A of Annexure I have been arrived at in accordance with the principles enumerated in Appendix A.

20. Areas representing fragment.

- The areas representing a fragment for the purpose of sub-section (2) of Section 30. I shall be those shown in Annexure II to these rules.

21. Contents of Sub-Divisional Officer's Order.

- The Sub-Divisional Officer's order determining ceiling areas shall contain the under mentioned particulars and his decision on the points enumerated below, namely -
(1)Name, parentage, status and address of the person whose ceiling area is determined.
(2)Number of members of his family.
(3)Name(s) of the district, or districts of the ceiling group or groups, and of the village or villages in which the holding is situated.
(4)Extent of the different soil-classes of land, as mentioned in assessment parcha, or failing entries therein; in the current annual register, included in the holding.
(5)Whether any transfers were made, and if so, on what date, and what was the total area and soil-classes and other particulars of the land transferred, and whether -
(a)any such transfer came within the permissible categories;
(b)if the transfer was made to a landless person, was such person a land-less person before 25-2-1958 and continued to be so till the date of transfer;
(c)whether any such transfer was made on or after 9-12-1959 and cannot be recognised under the further proviso to subsection (1) of Section 30D.
(d)whether by such transfer land in excess of ceiling area applicable to the transferee was transferred to him and for this reason the transfer can not be recognised.
(6)If there was a transfer and the transferee has claimed a refund of the consideration money, the Sub Divisional Officer's decision thereon.
(7)Area, in ordinary acres, that represents the ceiling applicable to the person, having regard to the number of members of his family, extent of each soil-class of land held, the ceiling group in which the village is situated and the ceiling area applicable thereto.
(8)Whether the excess area to be surrendered by the person is a fragment; and if so, whether it can be utilised for consolidation of a continuous holding smaller in size than the ceiling area applicable to such holding; full particulars of such holding shall be given.
(9)If it is a case of acquisition within the meaning of clause (b) of sub-section (1) of Section 30E what excess land he has to surrender and place at the disposal of the Tehsildar, the area, khasra number, soil-class and other particulars shall be given.
(10)Whether the person has exercised the option given to him by the proviso to sub-section (2) of Section 30E; and whether such option is free from objection, whether some lands are encumbered and some unencumbered; whether by the option the person is surrendering unencumbered land as required by the further proviso to sub-section (2) of Section 30E.
(11)Whether the person failed to make a report to surrender the surplus land, and is liable to the penalty mentioned in sub-section (3) of Section 30E.
(12)Whether he is liable to ejectment under sub-section (4) of Section 30E, the particulars of the land from which he is to be ejected shall be given and the Sub Divisional Officer shall see whether these are unencumbered lands.
(13)The Sub Divisional Officer should carefully specify the area, in ordinary acres, khasra numbers, soil-classes etc. of the surplus land that will vest in the State under sub-section (5) of Section 30E.
(14)The Sub Divisional Officer should simultaneously direct the Tehsildar to take over the surplus land and take immediate steps for getting the lands that have vested in the State cultivated, pending steps, which should be taken with the least possible delay, for their allotment to the land-less persons under Section 30F.

22. Claim by transferee for refund of consideration money.

- Any transferee of the land referred to in sub-section (1) of Section 30D, who claims a refund in accordance with the provisions of sub-section (3) of the section, of the consideration money paid by him for such land, may apply to the Sub-Divisional Officer of the sub-division in which the land is situated in Form Ceiling VIII (in duplicate) for such amount being refunded to him out of the compensation money payable to the transferor by the State Government in respect of such land under Section 30G.

23. Notice to transferor and disposal of objection.

- On receipt of an application in Form Ceiling VIII the Sub-Divisional Officer shall give notice, in Form Ceiling IX, to the transferor, and after hearing and disposing of any objections raised, pass appropriate orders on the application of the transferee.

24. Report under sub-section (2) of Section 30E.

(1)The report required to be made by sub-section (2) of Section 30E shall be made to the Tehsildar within the local limits of whose jurisdiction the land is situated, if the land is situated in more than one Tehsil to the Tehsildar of the Tehsil in which the major portion of the holding is situated, with additional 'copies' for the Tehsildars of the other Tehsils in which any portion of the holding is situated:Provided that a person who has submitted a declaration under Rule 9 and who has not, after the date of submission of such declaration, come into possession of any land by acquisition under clause (b) of sub-section (1) of Section 30E need not make a fresh report.
(2)The report under sub-section (1) shall be in Form Ceiling X.

25. Receipt of report furnished.

- A landholder or tenant, who furnishes a report under Rule 24, shall be entitled to obtain a receipt therefor.

26. Enquiry and action by Tehsildar.

- On receipt of a report under Rule 24, the Tehsildar shall -
(a)ascertain, by a reference to the relevant record whether the particulars given are correct, specially about the ceiling area applicable to the person making the report, on the date notified under sub-section (1) of Section 30E:
(b)compare the particulars entered in the report with those given in the declaration filed under Rule 9;
(c)verify, if necessary, from the Tehsildars of the other Tehsils the particulars of the land in the other Tehsils given in the report;
(d)consider whether there is any objection to the option exercised by the applicant and whether this would be against the interest of the State;
(e)see whether there is any entry about the encumbrances, if any, in the land records, and satisfy himself that the lands surrendered to the State Government are actually free from encumbrances; and
(f)take possession of the surrendered land forthwith, and if the land cannot be immediately allotted to landless persons or cooperative societies of landless persons in accordance with Rule 41 or Rule 42 immediately make temporary arrangements for the cultivation of the land; though temporary leases for not more than one year pending permanent allotment.

Chapter IV
Exemption From Ceiling

27. Application for exemption from ceiling.

- An application for exemption on any of the grounds mentioned in sub-section (1) of Section 30, J shall be submitted in Form Ceiling XI to the Sub-Divisional Officer concerned nudity [within six months of the date of notification for the purpose of Section 30E of the Act] [Substituted by Notification Dated 26-4-1966, Published in Rajasthan Gazette, Extraordinary, Dated 26-4-1966.]. In addition to Part A of that Form the particular appertaining to the specific ground on which exemption is claimed shall be given and any documents on which reliance is placed for proving the ground on which exemption is claimed shall be attached to the application.

28. Enquiry by Sub-Divisional Officer.

- On receipt of an application in Form Ceiling XI, the Sub-Divisional Officer shall,
(a)verify the particulars given therein by a reference to the record of the Tehsil, in particular the dates of submission of declaration under Rule 9 and of return under Rule 10, date of Registration of grove, and particulars of cultivation;
(b)in the case of an application for exemption under clause (a) or clause (e) of sub-section (1) of Section 30J, see whether the area of the grove or farm is really contiguous and compact or the distance between one grove and another, or one part of the farm and another as stated in the application, is correct, and whether the grove was acquired after 1-5-1959 and was duly registered under Rule 2A of the Rajasthan Tenancy (Board of Revenue) Rules, 1955;
(c)in the case of an application for exemption under clause (b) of the said sub-section of the said section, check the particulars given with the relevant record of the Tehsil and ascertain that the sugar-cane farm has been actually used for the growing of sugar-cane for the sugar factory, or whether the sugar-cane has not been grown continuously for five years immediately preceding the appointed date; and enquire about the production of sugar from the Director of Industries and Commerce;
(d)in the case of an application for exemption under clause (c) of the said sub-section of the said section make enquiries about the farm from the Registrar of Co-operative Societies and ascertain whether it is functioning properly, and also verify the figures of the production given in the application; and
(e)in the case of an application for exemption under clause (c) or clause (e) of the said sub-section of the said section, check the particulars given in the annexure to the application and make such further enquiries as may be necessary.

29. Manner of registration of specialised farms.

- To claim exemption under clause (d) of sub-section (1) of Section 30J, a specified farm engaged in cattle-breeding, horse-breeding or sheep breeding must have been established as such before the 1-5-1959 and registered as such farm by the Director of Animal Husbandry, Rajasthan, under the relevant rules and must hold a valid registration certificate.

30. Special Board to decide the application.

- After preliminary enquiries mentioned in Rule 28 are complete, the Sub-Divisional Officer shall place the application before a Special Board consisting of -
(i)himself as Chairman;
(ii)the District Agriculture Officer; and
(iii)if the exemption is claimed under clause (d), of sub-section (1) of Section 30J, the District Animal Husbandry Officer.

31. Criteria of management.

- For deciding whether a farm, whether co-operative agriculture farm or otherwise, is efficiently managed, the various factors mentioned in Annexure III to these Rules shall be taken into consideration and marks awarded as shown therein. For judging the yield, the highest yield of the grain or commodity concerned of the best land in the Tehsil shall be the criterion.

32. Hearing to be given applicant.

- Before passing final orders rejecting the application or granting exemption, the Special Board shall give the applicant an opportunity of being heard.

Chapter V
Determination And Payment Of Compensation

33. Statement of claim for compensation under Section 30G.

- A statement of claim for the compensation payable for lands that have vested in the State Government under Section 30E shall be submitted in Form Ceiling XII. As many copies of the statement shall be furnished as there are Tehsils in which the vested lands are situated.

34. Manner of submission.

- A statement of claim may either be presented to the Sub-Divisional Officer in person, or it may be submitted through an authorised agent, or it may be sent by registered post-acknowledgement due.

35. Enquiry by Sub-Divisional Officer.

- The Sub-Divisional Officer shall, upon receipt of the statement of claim under Rule 33 -
(i)send one copy of the statement to, and call for a report (to be submitted within one month) from, the Tehsildar of the Tehsil in which the land is situated, as to the correctness or otherwise of the particulars given in the statement, in particular, the extent of land that has vested in the State Government, the sanctioned rent-rates, the existence of tenants, and the condition of improvement;
(ii)issue a notice in Form Ceiling XIII inviting objections within one month; Land
(iii)hear and dispose of objections, if any, and then proceed to determine the compensation payable in accordance with the principles laid down in Sections 23, 24, 25 & 26, but subject to the provisos to sub-section (3) of Section 30G.

36. Mode of service of notice.

- Copies of the notice shall be pasted on the notice-board of the Court of the Sub-Divisional Officer and on the notice-board of the Tehsil within which the land is situated and at some place of public resort on or adjacent to the land to which it refers; and if the Sub-Divisional Officer issuing the notice so directs, the notice shall be further published by beat of drum on or near the land to which it refers.

37. Apportionment of compensation.

- Subject to the provisions of Section 30H, the amount of compensation determined under sub-section (3) of Section 30G and Rule 35 shall be apportioned in the following manner among the person surrendering his land under sub-section (2) of Section 30E or ejected therefrom under sub-section (4) of that section (hereinafter in this rule referred to as "such person") and his tenant:Assuming the total amount of compensation payable to be sixteen annas, the share of such person and his tenant shall be as under :-Share In Annas Of
(i)Such persons, and (ii) Tenant.
I. Where such person is the estate-holder and his tenant is -
  (i) a khatedar tenant ... ... ... -/1/- -/15/-
  (ii) a Tenant of khudkasht ... ... ... -/16/- -/00/-
  (iii) a Ghair khatedar tenant ... ... ... -/4/- -/12/-
  (iv) a sub-tenant ... ... ... -/16/- -/00/-
II. Where such person is a khatedar tenant and the other personis a Sub-tenant ... ... -/16/- -/100/-
III. Where such person is a ghair khatedar tenant and the othertenant is a Sub-tenant -/16/- -/00/-

38. Mode of payment of compensation.

- The amount of compensation determined under sub-section (3) of Section 30G shall be payable in cash in the manner indicated below :-
(i) Where the total amount of compensation payabledoes not exceed Rs. 500/- In a lump-sum.
(ii) Where the total amount of compensation exceedsRs. 500/- but does not exceed Rs. 5,000/- In five equal yearly instalments the firstinstalment being paid within six months of the date of surrenderof land under sub-section (2) of Section 30E or ejectmenttherefrom under subsection (4) of that section.
(iii) Where the amount of compensation exceeds Rs.5,000/- In ten equal yearly instalments, the firstinstalment being paid as indicated in clause (ii) above.

39. Rate of interest on compensation.

- The amount of compensation shall carry simple interest at two and a half per cent per annum from the date of surrender under sub-section (2) of Section 30E or of ejectment therefrom under sub-section (4) of that section, and till the date of payment.

40. Land revenue etc. to be credited to Consolidated Fund.

- All land revenue, rent or other income of the land that has vested in the State Government as well as the price realised under Rule 47, shall be credited to the Consolidated Fund of the State, to which the amount of compensation shall be debited.

Chapter VI
Allotment Of Vested Lands

41. Allotment of vested land to individual landless persons.

- The land vested in the State Government under Section 30E, shall be allotted to landless persons in accordance with the provisions contained in Rules 43 to 47; but preference shall be given to a co-operative society of landless persons if the land is in a compact block consisting of one hundred and fifty acres or more.

42. Allotment of vested land to co-operative societies.

- Where allotment is made to a co-operative society, it shall be made in accordance with the provisions of the Rajasthan (Allotment of Land to Co-operative Societies) Rules, 1959, as published under Revenue Department Notification No. F. 2(17) Revenue B/59, Dated 20-5-1959, subject to the modification that, in addition to the payments mentioned in the, said rules, the cooperative society will also be required to pay premium at the rates mentioned in Rule 47.

43. Applications for allotment to be made to the Tehsildar.

- All applications for allotment of land vested in the State Government under Section 30E shall be submitted to the Tehsildar of the Tehsil in which the land is situated, either in person, or through an authorised representative, or by registered post (acknowledgement) due.

44. Form of application.

- An application for allotment of such land by an individual landless person shall be in Form Ceiling XIV, while that by a co-operative society shall be in Form Ceiling XV.

45. Enquiry by Tehsildar, and form of Register of Applications.

- The Tehsildar, after recording on each application the date and time of its receipt and entering the application in a register of applications in Ceiling Form XVI, shall check the particulars given in the application with the entries existing in the annual registers, or other Tehsil record, and shall ascertain whether the name of the applicant is entered in the register of landless persons maintained in the Tehsil, and may make such enquiries as he deems fit in regard to the applicant's eligibility and other connected matters. If the applicant is a co-operative society, the Tehsildar shall ascertain whether it is a registered society and is still working.

46. Order of priority for allotment.

- If there are more than one applicants for the same plot, the order of priority shall be as under :-First. - A person who is a transferee within the meaning of sub-section (2) of Section 30D of the Act, and to whom the provisions of sub-section (3) of the said section and of Rule 22 of these Rules are applicable, in respect of the transferred land:Provided that he would continue to be a landless person within the meaning of the Act if the area transferred to him were not taken into account.Second. - A landless person who is a member of the Armed Forces of the Union of India.Third. - Other landless persons who do not hold land whether in their own names or in the names of any member of the joint families.Fourth. - A landless person who holds a fragment.Fifth. - A tenant of a contiguous plot of land.Sixth. - Any other landless person resident in the village in which the land is situated:Provided that if there are more than one persons belonging to the same category, the land shall be allotted to the person whose application was received first:Provided further that no allotment shall result in any allottee getting land in excess of the ceiling area applicable to him.

47. Terms and conditions of allotment to individual landless persons.

- The terms and conditions of allotment to individual landless persons under these rules shall be as under :-
(i)Tenure. - The allotment shall be on a khatedari tenancy and the allottee shall be entitled to all the rights, and be subject to all the liabilities of a khatedar tenant under the Act:
Provided that where the price of the land is paid in instalments, khatedari rights shall not accrue until the price with interest has been paid in full
(ii)Liability to pay rent. - The allotment shall be subject to the payment of rent at the sanctioned rent-rates applicable to the land:
Provided that if the existing assessment of the land is at rates applicable to uncultivated land, he shall have to pay rent at the lowest class of cultivated land to which the land will belong when brought under cultivation.
(iii)Price of the land. - The allottee shall have to pay the price of the land at the following rates :-
(a) Unirrigated (Barani) land .. 30 times the sanctioned rent-rates, for the lowest class ofBarani land in the village.
(b) Well irrigated (Chahi) land .. 30 times the sanctioned rent-rates for, the Chahisoil-class to which the land belongs.
(c) Land falling under some medium or minor irrigation project. .. 40 times the sanctioned rent-rates, for the soil-classto which the land belongs.
(d) Land falling under some major irrigation project. .. 60 times the sanctioned rent-rates, for the soil-class towhich the land belongs.

10. per cent of the price shall be payable immediately on allotment and the balance shall be payable either in a lump sum within one month thereof at the option of the allottee or in nine equal instalments. In the case of payment by instalments, simple interest at the rate of two and a half per cent per annum will have to be paid along with the principal.

(iv)Price of wells and permanent structures. - The allottee will also have to pay the price of wells, and permanent structures, if any, existing on the land, as well as the price of trees growing on the land at rates prescribed for the purposes of Sections 80 and 81 of the Act.
(v)Extent of allotment. - The extent of land to be allotted shall be :-
(a)in areas other than those declared as a colony under the Rajasthan Colonisation Act, 1954 (27 of 1954) (27 of 1954), or those falling under any major, medium or minor irrigation project; unirrigated (Barani) land not less than a fragment, as shown in Annexure II to these Rules and not greater than the minimum area prescribed for purposes of clause (a) of sub-section (1) of Section 180 of the Act, and given in the Schedule appearing at the end of Rule 66 of the Rajasthan Tenancy (Government) Rules, 1955:
Provided that the area to be allotted shall in no case exceed the ceiling area applicable to the allottee;
(b)in a major, medium or minor irrigation project whether declared as a colony or not. - The extent of land mentioned in the relevant Allotment Rules made under the Rajasthan Colonisation Act, 1954 (27 of 1954).
(vi)Obligation to cultivate. - The allottee shall be under an obligation to cultivate at least fifty per cent of the allotted land within one year of allotment and the remaining area of the second year:
Provided that this period may be extended by the Tehsildar by one year more if, due to unforeseen causes over which the allottee had no control, he was unable to cultivate the land within the stipulated period. A breach of this condition will render the allottee liable to ejectment under Sec lion 177 of the Act.
(vii)Supply of copy of the order of allotment. - A copy of the order of allotment in Form Ceiling XVII, shall be given to the allottee to serve as a Sanad, and a fee of rupees five shall be recovered therefor.

Chapter VII
Miscellaneous

48. Mode of service of notice.

- Unless otherwise specified in these Rules, a notice issued hereunder may be served in any of the modes of service of notice mentioned in Section 60 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956).

49. Power to enforce production of documents.

- To enforce the production of documents, if any, and the filing of declarations, the Sub-Divisional Officer may use the power given to him by Section 57 of the Rajasthan Land Revenue Act, 1956.

50. Power to enter upon and survey land.

- For the purpose of enforcing the provisions of Chapter III-B of the Act and of these rules, the Sub-Divisional Officer, or any officer or servant authorised by him, may enter upon and survey land in accordance with the provisions of Section 52 of the Rajasthan Land Revenue Act, 1956.

51. Appeals.

- Appeals from orders passed under these rules shall be governed by the provisions of Section 225 of the Act.Appendix 'A'[See Rule 19]Principles for arriving at Ceiling Areas.

1. For the purpose of determining the ceiling area in terms of 'standard acre' as defined in the Explanation to Section 30C of the Act, each district has been considered as a unit, and each assessment circle or assessment group, as a sub-unit.

2. The ceiling groups have been formed by grouping together assessment circles or assessment groups having more or less common, or similar, physical features, soil conditions, cropping pattern; yield and rent-rates; and in the Tehsils or districts where there are no assessment circles or assessment groups and the assessment is on village rates, villages of similar maximum rents of standard unirrigated (Barani) soil have been grouped together to form a ceiling group.

3. The estimates of the produce of various classes of land and of various crops have been prepared on the basis of (a) and the produce estimates prepared at the time of the current settlement and (b) the result of random sampling surveys or yearly crop-cutting experiments.

4. For the purpose of calculating the average price of ten maunds of wheat and the money value of other produce at average prices, the current market prices that prevailed at the district head-quarters, or the tehsil head-quarters, or in the principal Mandies of the district or the tehsil during the period from Samvat 2000 to Samvat 2017 but excluding the years that were declared abnormal years by Notification under clause (b) of sub-section (1) of Section 152 of the Rajasthan Land Revenue Act, 1956, were taken either from the returns of market prices published by the Director of Economics and Statistics, Rajasthan, or in the case of prices of produce of which the market prices were not published by the said Director, the required information was obtained from the principal Mandis through the tehsils.

5. In determining ceiling areas, the provisions of the proviso to the Explanation to Section 30C were kept in view, and, for this purpose the produce of Chahi land was treated as being equal to that of the highest Barani land.

6. The most common unirrigated (Barani) soil of a ceiling group was taken as the standard soil of sixteen annas value, and the value of the other soil-classes in terms of this standard soil was worked out in accordance with the usual formula followed by the Settlement Department and with due regard to the productivity of the different classes of soil, the prevalent soil classification and the prevalent rent-rates; but the canal irrigated lands in the River Valley Project Areas mentioned in the proviso to sub-section (1) of Section 15 of the Act; and in the Rajasthan Canal Project Area, were given the highest factor of forty, while other canal irrigated lands were given the factor of thirty-two; and lands classed as Chahi were given the factor of twenty-four; which is the factor allotted to the highest Barani soil class. Soil-classes lower them the standard Barani have been given lower factors.

Form Ceiling I[See Rule 33]Notice under Rule 3 of the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963A list of landless persons as defined in clause (26A) of Section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955), of village .......... of this Tehsil is to be prepared for the purpose of Chapter III-B of the said Act. Applications from those who claim to be landless persons within the meaning of the aforesaid clause are invited and may be submitted to the undersigned in a closed cover marked "Application for registration as landless person" on Ceiling Form II by ................ (date) whereafter no such application shall be entertained.Take notice also that the covers containing the applications received shall be opened at ................... (name of place) at .............. (hour) on ........... (date) in the presence of such of the applicants and members of the public who may wish to be present and necessary orders will be passed after summary enquiry and disposal of any objections raised.Issued under my hand and the seal of this Court, this ................ day of ........... 19 .Seal Of The CourtTehsildar.
(26A)"landless person" shall mean an agriculturist by profession who cultivates or can reasonably be expected to cultivate land personally, but who does not hold any land, whether in his own name or in the name of any member of his joint family, or holds a fragment.Form Ceiling II[See Rule 3]Application for registration as landless person for the purposes of Chapter III-B of the Rajasthan Tenancy Act, 1955To,The Tehsildar,..............Sir,I claim to be a landless person as defined in clause (26A) of Section 5 of Rajasthan Tenancy Act, 1955, (Rajasthan Act No. 3 of 1955), and 1 hereby apply for registration as such for the purposes of Chapter III-B of the said Act.The required particulars are given below :Name of village, with name of Tehsil.................................

1. Name of applicant

2. Parentage

3. Age

4. Address

5. Particulars of land already held whether in applicant's own name or in the name of any member of joint family.

(i)Name of village, with name of Tehsil;Khasra No.; Area in acres, Soil-class; Rent; Tenure (khatedari, Ghair-khatedari,Sub-tenancy, temporary cultivation lease).
(ii)Whether land is cultivated personally or not ?

6. Whether applicant owns a pair of bullocks and possesses a plough ?

7. Present occupation or profession.

8. Whether applicant has actually cultivated, land; and if so, where and for what period ?

9. Particulars of family as defined in clause (a) of Section 30B of the Rajasthan Tenancy Act, 1955.

(i)Husband.
(ii)Wife.
(iii)Children-Number, names and age and whether dependent or not.
(iv)Grand-Children-Number, names and ages; whether dependent on applicant or not.
(v)Widowed mother of husband, if any, dependent on applicant.
(vi)Total
VerificationI state on oath that the particulars given above are true to the best of my knowledge and belief; that I have stated the truth and have not suppressed or concealed any fact and that I do not hold any other land not shown in this application.SignatureDate.................Place ...............Form Ceiling III[See Rule 5]Register of Landless Persons in Tehsil ................ District .............. as on .................. (Date)
S.No. Name of Village Name with age, parentage and address Particulars of existing holding, if any, withname of person in whose name holding stands Khasra No. area, soil-class rent and tenure How cultivated Particulars of bullocks and ploughs possessed Present occupation or Profession and particularsof past experience of cultivation Total No. of family members Date of registration as landless Particulars of land allotted out of landsurrendered on imposition of ceiling with date of order Remarks
1 2 3 4 5 6 7 8 9 10 11 12
                       
Form Ceiling IV[See Rule 9]Declaration under Rule 9 of the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963To,The Sub-Divisional Officer,................Sub-Division,....................District.Sir,As required by Rule 9 of the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963, I beg to make the following declaration in respect of (a) my holding as defined for the purposes of Chapter III-B of the Rajasthan Tenancy Act, 1955 and (b) the members of my family.Yours faithfully,
(Signature){|
|-| (i)| Name of the person making declaration| ......................|-| (ii)| Parentage| ......................|-| (iii)| Age| ......................|-| (iv)| Status i.e. Estate-holder/tenant, with class of tenancy| ......................|-| (v)| Address| ......................|}

Part A – Particulars of 'holding' as defined for purposes of Chapter III-B of the Rajasthan Tenancy Act, 1955

S.No. Name of Village with name of Tehsil & name ofDistrict Khewat No., if any Khasra No., if any Area in acres Tenure Soil-class recorded in current annual register Annual Rent Whether cultivated personally or let or sub-letname(s) parentage and address(es) of tenant(s) or sub-tenant withclass and period of lease or sub-lease Names, parentage and addresses of co-shares orco-tenants if any, with extent of share Particulars of encumbrances if any, nature ofencumbrance, khasra No., area, soil-class and rent of land towhich encumbrance attaches Date of acquisition of the land referred to inclause (b) of sub-section (1) of Section 30E If the holding constitutes a grove or any of thecategories of farms mentioned in Section 30J, particularsthereof, specially date of acquisition of the grove or farm
1 2 3 4 5 6 7 8 9 10 11 12 13
                         
(i)As on 24-2-1958(ii)As on 8-12-1959(iii)As on......................... 1963 (Date of submission of declaration).Note. - 1. For the purposes of Chapter III-B of the Act, all parcels of land held anywhere throughout the State of Rajasthan by a person under one or more than one lease, engagement, grant or tenure, and whether cultivated personally or let or sub-let by him is to be deemed to be his holding and where any such land is held by more than one person as co-tenants or co-sharers, the share of each of them is to be deemed to be his separate holding whether a division thereof has or has not actually taken place.

2. If there has been no change' the entries for the two subsequent dates need not be repeated and the words 'As above' or 'No change' may be written.

3. If the space in this form is insufficient, the particulars may be continued on plain paper in which column numbers may be written by hand.

4. The area, soil-class etc. of each klhasra No. should be written against that particular khasra No.

Part B – Particulars of family of declarant

The family of the declarant consists of ........................ persons as shown below :-
Husband Wife Children-Number, names and ages andwhether dependent on declarant or not Number, names and ages ofgrandchildren, if any, and whether dependent on declarant. Widowed mother of husband, if any,if dependent on declarant Total
1 2 3 4 5 6
           
Note. - If the particulars of family are not given, it will be presumed that the family does not consist of more than five persons.

Part C – (1) [See Section 30D of Rajasthan Act 3 of 1955]

Particulars of transfers effected on or after 25-2-1958
S.No. Date of transfer Khasra Nos. and area transferred Name, parentage & address of transferee Nature of transfer Consideration money, if any, received Whether registered and if so date ofregistration and name of office of Registrar or Sub-Registrar Area of land held by transferee on the date oftransfer
1 2 3 4 5 6 7 8
               

1. By way of partition.

2. In favour of landless persons as described in clause (ii) of sub-section (1) of Section 30D read with clause (26A) of Section 5 of Act 3 of 1955.

3. Otherwise, e.g. sale, gift. etc.

Part C – (2) Particulars of transfers effected on or after 9-12-1959

S.No. Date of transfer Khasra Nos. and area transferred Name, parentage address oftransferee Nature of transfer Consideration money, if any,received Whether registered and if so date ofregistration and name of office of Registrar or Sub-Registrar Area of land held by transferee onthe date of transfer
1 2 3 4 5 6 7 8
               

1. By way of partition.

2. In favour of landless persons as described in clause (ii) of sub-section (1) of Section 30D read with clause (26A) of Section 5 of Act 3 of 1955.

3. Otherwise, e.g. sale, gift, etc.

VerificationI solemnly verify that the particulars given in this declaration are true to the best of my knowledge and belief; that I have stated the truth and have not suppressed or concealed any fact and that I do not hold any other land which 1 have not shown in this declaration.I specifically verify that 1 do not hold any land in any other sub-division (or) that I hold land in.........................sub-division(s).
Witness Signature
Address Date
Date Place

Part D – Forwarded to the Tehsildar of Tehsil ................*(through the Sub-Divisional Officer .................... ) with the request that he will please check the particulars given in the above declaration as laid down in Rule 12 and submit report, within three weeks, of the accuracy or inaccuracy of the entries made in the declaration.

DateSub-Divisional Officer......................*Strike out whichever is inapplicable.

Part E – Returned to the Sub-Divisional Officer .................. after check, verification and enquiry with the following report :-

Part A – Particulars of holdings. - The Particulars given by the declarant are correct*/the particulars given are incorrect.

The correct particulars are as follows :-

Part B – Members of the family. - The particulars given by the declarant are correct*/incorrect. The correct numbers of members of the family are ..................

Part C – (1) Particulars of transfers effected on or after 25-2-1958. - The particulars given by the declarant are correct/incorrect. *The correct particulars are ..................

Part C – (2) Particulars of transfers effect on or after 9-12-1959. - The particulars given by the declarant are correct/incorrect. *The correct particulars are .....................

  REMARKS : Tehsildar
Date ...............   Tehsil ...................
*Strike out whichever is inapplicable.

Part F – Form of Receipt for Declaration

[See Rule 11]Received Declaration in Form Ceiling IV, made under Rule 9 of the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963, by Shri ............... S/o. ............ resident of village .............. tehsil ................. in respect of his holding in village(s) .................. tehsil(s)No. of copies of Declaration received................Date of receipt part ............................. 198 .For Sub-Divisional Officer,..............Sub-Division,...................DistrictForm Ceiling V[See Rule 10]Notice under Rule 10 of the Rajasthan Tenancy (Fixation of Ceiling on Land)(Government) Rules, 1963NoticeTo,A,B,S/o C,DResident of ................Whereas ................. Sub-Divisional Officer of ................ Sub-Division ......................... District am required to determine, under Section 30C of the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955), the ceiling area applicable to every person holding land in my sub-division.And, whereas I have reason to believe that you reside or hold land within my jurisdiction, you are hereby required to furnish within ................ days from the date of issue of this notice, a declaration in Form Ceiling IV of the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963, of your holding as defined for the purposes of Chapter III-B of the above mentioned Act [Vide proviso to clause (17) of Section 5 of the said Act].Take notice that if the required declaration is not furnished within the period mentioned above, steps to determine the ceiling area on the basis of available record will be taken; and it will be presumed that the number of members of your family does not exceed five and that your holding is as entered in the annual registers current on 25-2-1958.Given under my hand and the seal of this Court, this .............. day of ................ 19 .Seal of the CourtSignature of the Sub-Divisional Officer,...........................Sub-Division,...............................District.Form Ceiling VI[See Rule 15]OrderTo,The Tehsildar,......................The provisions of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) relating to the fixation of ceiling on holding of land came into force from [15-12-1963]. [Substituted by Notification Dated 12.5.1965, Published in Rajasthan Gazette, Extraordinary, Dated 12.5.1965.][The period of six months from the date notified for the purpose of, Section 30E of the Act expired on.................] [Substituted by Notification Dated 12.5.1965, Published in Rajasthan Gazette, Extraordinary, Dated 12.5.1965.]The period of individual notices in Form Ceiling V issued under Rule 10 of the Rajasthan Tenancy Fixation of Ceiling on Land) (Government) Rules, 1963 expired ..............The declarations received so far have already been forwarded to you.In compliance with the provisions of Rule 13 of the rules, I hereby direct you to draw up lists of land-holders and tenants in your Tehsil from whom declarations have not been received, and to prepare statements of holdings of all such persons, as have not submitted declarations, and submit these to me within one month.Sub-Divisional Officer,.....................Date ..................Form Ceiling VII[See Rule 14]NoticeIn the Court of Sub-Divisional Officer..........To,A B S/o C D..........................................As required by Rule 14 of the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963, you are hereby informed that the declaration of your holding and of particulars of your family submitted by you on .................. (date to be mentioned) has now been received back from the Tehsildar after check and enquiry, and I propose to take it into consideration, with the object of determining the ceiling area applicable to you, on..................(date to be specified).If you wish to be heard, you may please attend my Court on the date above mentioned, failing which suitable orders shall be passed in regard to the various matters mentioned in Chapter III-B of the Rajasthan Tenancy Act, 1955 and the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963, and no objections will be entertained by me after the date above-mentioned.Given under my hand and the seal of the Court this ................ day of ............ 19 .Date ..............Sub-Divisional Officer,Seal of the Court...................Form Ceiling VIII[See Rule 22]Application under Rule 22 of the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963, for refund of consideration moneyTo,The Sub-Divisional Officer,.......................Sub-Division,........................District.Sir,In accordance with the provisions of sub-section (3) of Section 30D of the Rajasthan Tenancy Act, 1955 and of Rule 22 of the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963, I hereby apply for refund of the consideration money paid by me for the transfer to me by Shri ...................... of the under-mentioned land, *which transfer has not been recognised for the purpose of Chapter III-B of the said Act.I request that the amount may be recovered out of the compensation money payable to the said transferor by the State Government in respect of the land under Section 30G of the Act and be paid to me :-*Particulars
(1) Name and parentage, address and status (Estateholder/Khatedar Tenant) of the transferor ..........................
(2) Name, parentage and address of transferee (applicant) ..........................
(3) Date of transfer ..........................
(4) Particulars of land transferred :-  
  (i) Name of village, with name of Tehsil ..........................
  (ii) Khewat No., if any ..........................
  (iii) Khasra Number ..........................
  (iv) Area in acres ..........................
  (v) Soil class, and ..........................
  (vi) Rent ..........................
(5) Full particulars of transfer deed, with name of office atwhich registered and date of registration ..........................
Your faithfully,Signature.................Date......................Place.....................VerificationI hereby solemnly verify that the particulars given above are true to the best of my knowledge and belief and that I have stated the truth and have not suppressed or concealed any fact.Signature...............Date....................Place...................*Strike out whichever is inapplicable.Form Ceiling IX[See Rule 23]In the Court of the Sub-Divisional Officer of ............................. Sub-Division .............................. District.Notice under Rule 23 of the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963To,A, B S/o C, D,Resident of ......................Whereas E, F, S/o G, H resident of .................... has applied as per copy of application in Form Ceiling VIII appended hereto, so for the refund of the consideration money paid by him to you for the transfer of the land mentioned in the application and has requested that the amount be deducted from the amount of compensation payable to you in respect of such land under Section 30G of the Rajasthan Tenancy Act, 1955, and be paid to him, you are hereby directed to show cause why the application be not granted.

2. If you have any objections to raise, these may be presented in person, or through an authorised representative, in my Court on ........................ (date to be specified).

3. Take notice that if no such objections are received by the above date, the matter will be finally decided on or after the date mentioned above and no subsequent objections will be entertained.

Given under my hand and the seal of the Court, this .................. day of ............. 19 .Signature of the Sub-Divisional Officer...........................Sub-Division...............................DistrictSeal of the CourtForm Ceiling X[See Rule 24]To,The Tehsildar,..................Sub : Report under sub-section (2) of Section 30E of the Rajasthan Tenancy Act, 1955.Sir,As required by sub-section (2) of Section 30E of the Rajasthan Tenancy Act, 1955, I hereby make this report of -
(a)land in excess of ceiling area applicable to me held by me on the date notified under sub-section (1) of Section 30E of the said Act.
OR
(b)acquisition of land in excess of the ceiling area applicable to me after the date notified under sub-section (1) of Section 30E of the said Act.
The particulars of the land are given in the sub-joined table.

2. I hereby surrender such excess land to the State Government and place it at your disposal.

3. I further state that I do not hold land in excess of the ceiling area applicable to me in more than one Tehsil.

OR*That I hold land in more than one Tehsil viz., Tehsil ...................... the particulars of such land being -
(i)Name(s) of village(s) with name(s) of Tehsil
(ii)Khewat No., if any
(iii)Khasra Number, area in acres
(iv)Soil-class, and
(v)Rent

4. *I hereby exercise my option to choose that such and such lands [Name(s) of village(s) with name(s) of Tehsil(s) Khasra Nos., soil-class and rent to be given] may be surrendered so as to lease with me land up to the ceiling area applicable to me and shown with a tick mark in the sub-joined table.

5. I further state that the lands surrendered by me are unencumbered.

Yours faithfully,SignatureDatePlace*Strike out whichever is inapplicable.The Table
(1) Name(s) of village(s) with name(s) of Tehsil(s) in whichlands are held ......................
(2) Date notified under sub-section (1) of Section 30-E ......................
(3) Date of this report ......................
(4) Ceiling area applicable to the applicant ......................
(5) Date of declaration in Form Ceiling IV with name ofsub-division to whose Sub-Divisional Officer the declaration wassubmitted. ......................
Name of village with name of tehsiland name of district Khewat No., if any Khasra No. Area in acres Tenure Soil class recorded in currentannual register Annual rent Whether cultivated personally or letor sublet; if let or sublet name(s), parentage and address(es) oftenants(s) or sub-tenant(s) with class and period of lease orsub-lease
1 2 3 4 5 6 7 8
    Total Total   Total    
Note. - 1. For the purposes of Chapter III-B of the Act, all parcels of land held anywhere throughout the State of Rajasthan by a person under one or more than one lease, engagement, grant or tenure, and whether cultivated personally or let or sublet by him is to be deemed to be his holding and where any such land is held by more than one person as co-tenants or co-sharers, the share of each of them is to be deemed to be his separate holding, whether a division thereof has or has not actually taken place.

2. If the space in this form is insufficient, the particulars may be continued on plain paper on which column numbers may be written by hand.

3. The area, soil-class etc. of each Khasra No. should be written against that particular Khasra No.

4. Column No. 12 is to be filled only, if the report is made under clause (b) of sub-section (1) of Section 30E.

Yours faithfully,Signature....................Date.........................Place........................VerificationI solemnly verify that the particulars given in this report are true to the best of my knowledge and belief; that I have stated the truth and have not suppressed or concealed any fact and that I do not hold any other land which I have not shown in this report.I specifically verify that I do not hold any other Tehsil *(or that I hold land in ..................... Tehsil or Tehsils .................).
Witness Signature ...................
Address Date ........................
Date Place ..........................
Perforation:Receipt for Report under sub-section (2) of Section 30E, Rajasthan Tenancy Act, 1955[See Rule 25]Received Report, in Form Ceiling X. made under sub-section (2) of Section 30E of the Rajasthan Tenancy Act, 1955 and Rule 24 of the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963, made by Shri ................. S/o .................... resident of village ................... Tehsil ................. in respect of land(s) situated in village(s) .................. tehsil(s).No. of copies of report received.................Date of recei part ............................ 19 .For Tehsildar,Tehsil....................District..................*Strike out whichever is inapplicable.Form Ceiling XI[See Rule 27]The Sub-Divisional Officer,....................... Sub-Division.District.............................Sub. - Application for exemption from ceiling under Section 30J of the Rajasthan Tenancy Act, 1955 and Rule 27 of the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963.Sir,I/We submit herewith this application for exemption from the imposition of ceiling under Section 30J of the Rajasthan Tenancy Act, 1955 and Rule 27 of the Rajasthan (Fixation of Ceiling on Land) (Government) Rules, 1963.The necessary particulars are furnished below and the following documents are appended to this application.(Documents to be specified)Yours faithfully.SignatureDate...............Place..............Part 'A' General
(i) Name of applicant, with parentage and address ........................
(ii) Name(s) of village(s) in which holding is situated, with nameof tehsil ........................
(iii) Date on which declaration under Rule 9 was filed ........................
(iv) Date on which report under sub-section (2) of Section 30E wasmade ........................
     
(v) Specific clause of sub-section (1) of Section 30J under whichthis application is made ........................
Part 'B' Particulars to be furnished if application is made under clause (a) of sub-section (1) of Section 30J
(i) Name(s) of village(s) (with name of Tehsil) in which grove(s)is/are situated .........................
(ii) Khasra No(s). of grove(s) .........................
(iii) Area of grove(s) .........................
(iv) Number and kind of trees .........................
(v) Date(s) on which grove(s) was/were acquired .........................
(vi) Date(s) on which grove(s) was/were registered under Rule 2Aof the Rajasthan Tenancy (Board of Revenue) Rules, 1955 .........................
(vii) If the land under the grove(s) is under cultivation totalarea under cultivation during each of the preceding 3 years .........................
(viii) If there are more than one groves, the distance separatingone grove from another should be stated .........................
(ix) State reasons for claiming that the grove(s) constitutes(constitute, contiguous or compact areas and that the firstproviso to subsection (1) of Section 30J is not applicable) .........................
Part 'C'Particulars to be furnished if application is made under clause (b) of sub-section (1) of Section 30J
(i) Name of village with name of Tehsil in which sugarcanefactory is situated .......................
(ii) Year in which factory was established with total annualproduction in each of the past 5 years .......................
(iii) Name of village(s) with name of Tehsil, in which sugarcanefarm operated by the sugar factory is situated .......................
(iv) Area of sugarcane farm .......................
(v) Year in which farm was established .......................
(vi) Distance of farm from the sugar factory .......................
(vii) Is only sugarcane grown in the sugarcane farm or some cerealor other produce is also grown ? If the latter, give particularsof the other cultivation during each of the past 5 years .......................
(viii) Give reasons why the third proviso to subsection (1) ofSection 30J is not applicable .......................
Part 'D'Particulars to be furnished if exemption is claimed under clause (c) of sub-section (1) of Section 30J:
(i) Name of village, with name of Tehsil in which co-operativeagriculture farm is situated .......................
(ii) In which year was the farm registered and does it still holda valid registration certificate. If so, give the number and dateof certificate .......................
(iii) Total membership of the co-operative society .......................
(iv) Total area of co-operative agriculture farm .......................
(v) Names of members with area contributed by each .......................
(vi) Does the share of any individual member of the society exceedthe ceiling area applicable to him ? .......................
(vii) Particulars of area actually under cultivation in each of thepast 5 years .......................
(viii) Give ground for claiming that the farm is efficientlymanaged. A copy of Annexure III to these Rules should besubmitted, duly filled in, along with this application .......................
Part 'E' Particulars to be furnished if exemption is claimed under clause (d) of sub-section (1) of Section 30J
(i) Name of village with name of tehsil in which farm is situated .....................
(ii) Year in which farm was first established .....................
(iii) Number and year of registration certificate (Certificate tobe attached) .....................
(iv) In which line does the farm specialise-cattle-breeding,horse-breeding, sheep-breeding, wool-raising or dairying .....................
(v) The figures of annual production, with value, for each one ofthe past 5 years .....................
(vi) Is the area under the farm in one compact block ? If not, howmany separate plots are there, and what are the distances of oneplot from another ? .....................
(vii) Does the farm get grant-in-aid or subsidy from the AnimalHusbandry Department or any other Department ? If so, giveparticulars .....................
I/We, solemnly verify that the particulars given above are true to the best of my/our knowledge and belief and that I/we have stated the truth and have not suppressed or concealed any fact or information.Signature ..................Date ....................Place ...................Form Ceiling XII[See Rule 33]Statement of claim for compensation for lands vested in the State Government under Section 30E of the Rajasthan Tenancy Act, 1955In the Court of Sub-Divisional Officer, ............... District .............Sir,As required by sub-section (2) of Section 30G of the Rajasthan Tenancy Act. 1955, and Rule 33 of the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963, I hereby submit this statement of my claim for compensation for the lands vested in the State Government under Section 30E :-
1 . (i) Name, (ii) Parentage, (iii) Status (Estate-holder/Tenantwith class) and (iv) Address of claimant .........................
2. Name(s) of village(s) in which lands were situated withName(s) of Tehsil(s) .........................
3. Khewat numbers, if any .........................
4. Khasra numbers .........................
5. Whether irrigated or unirrigated .........................
6. Existing soil-class .........................
7. Exact area that has vested (in acres) .........................
8. Rent rate sanctioned during last settlement; or if the secondProviso to sub-section (3) of Section 30G is applicable,rent-rate sanctioned during last settlement for similar land inthe neighbourhood .........................
9. Whether vested lands were being cultivated personally byclaimant or were let/sublet to tenants/sub-tenants, and if soname(s) parentage and address(es) of tenants .........................
10. Amount of compensation claimed for vested land .........................
11. Particulars of improvement, other than well or otherirrigation work, for which compensation is claimed .........................
12. Year in which improvement was made .........................
13. Cost of improvement at the time it was made .........................
14. Extent to which the improvement is likely to benefit the landduring the next 10 years .........................
15. Compensation claimed for improvement .........................
16. Total compensation claimed under both heads .........................
17. Remarks .........................
Signature ....................Date ......................Place .....................Form Ceiling XIII[See Rule 35]Notice inviting objections to claim for compensation for vested lands in village ................. district ....................Whereas A B S/o C D resident of Village ..................... Tehsil ...................... who claims to be an Estate holder/tenant has submitted a claim for compensation for the land particulars whereof are given below 'and for compensation for improvements/that have vested in the State Government under Section 30E of the Rajasthan Tenancy Act, 1955, notice is hereby given that the said claim shall be taken into consideration on ...................... (date) and any person, who has any objection to raise, or who claims any share in the compensation, may do so, either in person or through an authorised agent duly instructed to answer all material questions relating to the case.Take notice that if no objections are received by the date mentioned above, the claim will be heard and decided on or after the said date.*Particulars of the land
(1)Name of village, with name of Tehsil
(2)Khewat number, if any
(3)Khasra No.
(4)Area
(5)Soil-class Given under my hand and the seal of the Court, this ................. day of ................. 19 . ...............SignatureSeal of the CourtSub-Divisional Officer................Sub-Division,District.....................*Strike out whichever is inapplicable.Form Ceiling XIV[See Rule 44]Application under Rule 44 of the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963 for allotment of land surrendered to the State Government under Section 30E of the Rajasthan Tenancy Act, 1955.To,The Tehsildar,...............Sir,I am a landless person as defined in clause (26A) of Section 5 of the Rajasthan Tenancy Act, 1955, I having applied on .......................... (date) for registration as such and my name having been entered in the register of landless persons maintained by the Tehsil, I request that the land, particulars whereof are given below, which has vested in the State Government under Section 30E of the said Act, may be allotted to me.I, hereby, undertake to abide by the terms and conditions of the allotment and to pay the price of the land and the rent, revenue and other charges.Particulars of the land
(i)Name, of village in which land is situated.
(ii)Khasra No.
(iii)Area
(iv)Soil-class
(v)Rent
(vi)Name of person, if known, from whom, land was acquired by Government.
Yours faithfully.Signature ...............Parentage ...............Address .................Date ....................Form Ceiling XV[See Rule 44]Application under Rule 44 of the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963, for allotment of land surrendered to State Government under Section 30E of the Rajasthan Tenancy Act, 1955To,The Tehsildar,...................Sir,I beg to state that ......................... (Name of the Co-operative Society) is an Agriculture Co-operative Society formed and registered on .......................... (date) under the Rajasthan Co-operative Societies Act, 1953, and it fulfils the requirements mentioned in clause (i) of Rule 2 of the Rajasthan (Allotment of Land to Co-operative Societies) Rules, 1959.

2. I hereby apply, on behalf of the said society, for the allotment, to the society, of the land particulars whereof are given below.

3. The society undertakes to abide by the terms and conditions of allotment and to pay the price of the land as fixed by the Government in addition to the land revenue, rent and other charges.

Particulars of the land
(i)Name of village in which land is situated
(ii)Khasra No.
(iii)Area
(iv)Soil-class
(v)Rent
(vi)Name of person, if known, from whom, land was acquired by Government.
Yours faithfully,Signature (Manager/Secretary) of................Society,Address .....................Date ........................Form Ceiling No. VI[See Rule 45]Register of applications for allotment of vested land Tehsil ....................... District ..................
S.No. Name of applicant with parentage and address in case ofindividual landless persons and name of society in case ofco-operative societies Date and time of receipt of application Particulars of land applied for
Name of village Khasra No. Area Soil-class Rent
1 2 3 4 5 6 7 8
               
Date of vesting of the land in State Government Improvements and other permanent structures etc.price of which will have to be paid Registered No. of applicant in the register oflandless persons; or No. and date of certificate in the case ofco-operative society Gist of order passed with date Remarks
9 10 11 12 13
Form Ceiling XVII[See Rule 47(vii)]Order of allotment under Rule 47 of Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
(1) Name, parentage and address of allottee ....................
(2) Date and time of receipt of application ....................
(3) Date of order of allotment ....................
(4) Particulars of land allotted  
  (a) Name of village ....................
  (b) Khasra numbers ....................
  (c) Area in Bighas/Acres ....................
  (d) Soil-class ....................
  (e) Means of irrigation with details ....................
  (f) Annual rent payable ....................
  (g) Price of land, wells, permanent structures, trees, charged ....................
  (h) Whether the price has been paid in a lump sum or is to bepaid in instalments; and if the latter, the number and amount ofinstalments and date of payment, with interest at two and a halfper cent per annum ?....................  
Possession of the allotted land has been handed over to the allottee. This order of allotment shall be treated as a Sanad and the receipt of fee of rupees five for the Sanad is hereby acknowledged.Tehsildar .................Tehsil.......................Seal of the CourtAnnexure I[See Rule 19]District.................Part 'A'
S.No. Names of soil-classes Ceiling area in ordinary acres for thesoil-classes mentioned in column 2 for each Ceiling Group
    Group I Group II Group III Group IV Group V
1 2 3 4 5 6 7
             
Part 'B'
S. No. Names of villages No. of Ceiling Group in which village mentionedin column 2 placed S. No. Names of villages No. of Ceiling Group in which village mentionedin column 2 placed
1 2 3 1 2 3
Tehsil .........................Assessment Circle ...............Annexure II[See Rule 20]Areas representing a fragment for the purpose of sub-section (2) of Section 301 of the Rajasthan Tenancy Act, 1955
S.No. Name of District Name of Tehsil Area of unirrigated Barani land in ordinaryacres re-presenting a fragment
1 2 3 4
1. Bikaner Bikaner, Lunkaransar, Magra, Nokha 15
2. Churu Rajgarh, Ratangarh, SujangarhTaranagar, Dungargarh,Sardarshahar 1315
3. Ganganagar Ganganagar, Karanpur, Padampur, Raisinghnagar,AnoopgarhHanumangarh, Nohar, Bhadra, Suratgarh (1) 3.12 acres in commanded area(2) 12.5acres in uncommanded area10
4. Alwar Alwar, Lachmangarh, Rajgarh, Thana Ghazi, Behror, Kishangarh,Mandawar, Tijara, Bansur 5
5. Bharatpur Kama, Deeg, Nagar, Bayana Roopwas, Weir, Bharapur NadbaiBariGird (Dholpur), Rajakhera, Basedi 68
6. Jaipur Jamwaramgarh, Dausa, Chaksu, 1[x x x], Phagi, Dudu, Bairath,KotputliBaswa (Bandikui), Lalsot, Sikrai1[x x x]1[x xx]Amer, Jaipur, Bassi, Sanganer, 1[x x x| Phulera 89710
6A. Ajmer Ajmer, Kekri, Beawar2[ArainKishangarhSarwarRoopangarh] 789710
7. Jhunjhunu KhetriUdaipurwati, Chirawa, Jhunjhunu 1012
8. Sawai Madhopur Gangapur, Hindaun, Mahwa, Todabhim, Bamanwas, Nadoti, Bonl(Malarana Chor), Sawai MadhopurKarauli, Sapotra, Khandar 75
9. Sikar Neem-ka-Thana, Srimadhopur, Dantaramgarh, Sikar, FatehpurLachmangarh 10
10. Tonk Tonk, Malpura, Todaraisingh, Duni, Uniara, Niwai 7
11. Barmer SiwanaPachpadraBarmer, Chohtan, Sheo 12520
12. Jaisalmer PokaranJaisalmer, Fatehgarh, NachnaRamgarh, Sam 152025
13. Jalore Jalore, Ahore, Jaswantpura, Sanchore 10
14. Jodhpur BilaraJodhpurShergarh, Osian, Phalodi 91215
15. Nagore Degana,Parbatsar, NawaMertaDeedwana, LadnuJayal,Nagore 1081213
16. Pali Bali, DesuriJaitaranRaipur, Kharehi (Marwar),Sojat,Pali 798
17. Sirohi Sirohi, Reodar, Sheoganj Abu Road Pindwara 9
18. Bundi Bundi, Patan, Talera, Hindoli, Nainwa 7
19. Jhalawar Aklera, Bakani, Manohar Thana, Pirawa [including Sunelarea]Khanpur, Gangdhar, Pachpahar, Jhalra Patan, Dag 76
20. Kota Anta, Baran, Mangrol, Atru, Chhabra, Chhipabarod, Kanwas,Sangod, Berod, Digod, Itawa, Pipalda, Chechat, RamganjMandiLadpura, KishanganjShahbad 678
21. Bhilwara Mandal, Raipur, Shahada, AsindBanera, Bhilwara, Kotri,Hurda, Shahpura, Mandalgarh, Jahazpur 67
22. Chittorgarh Begun, Chittorgarh, Gangrar, Kapasin, Rashmi, Badi Sadri,Chhoti Sadri, Bhadesar, Doongla, Kanera, Neembahera, Pratapgarh,AchaneraBhensrorgarh 67
23. Banswara Banswara, Gadhi, Ghatol, Bagidora, Kushalgarh 6
24. Udiapur Kumbhalgarh Saira, Railmagra, Girwa (Udaipur), Mavli,Vallabhnagar, Rajsamand, Nathdwara, Bhoopalsagar, Bhim, DeogarhAmet Kotra, Phalasia, Kherwara, Salumber, Sarada, Lasadia 5678
25. Dungarpur Aspur, Dungarpur, Sagwara 6
Annexure III[See Rule 31][See Rule 31 of the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963]
  Particulars Marks
I. Layout (47)
  (a) Terracing and levelling 12
  (b) Voluntary consolidation 9
  (c) Straight bunds and water channels or contour bunds 8
  (d) Field areas standardised 6
  (e) Approach roads to field 5
  (f) Fencing 4
  (g) Tree planting at suitable places 3
  Particulars Marks
II. Cultivating Practices (63)
(a) Control of weeds 25
(b) Improved implements and improved methods 13
(c) Dry Farming Practices  
III. Sowing Practices (63)
  (a) Improved and good seed 19
  (c) Sowing in lines 13
  (d) Seed rate 13
  (e) Stand of crop 12
IV. Manure Practices (94)
  (a) Conservation of farm-yard manure and compost making 38
  (b) Green-manuring and fertilizer practices 37
  (c) Growing of Leguminous crop 19
V. Svoil Conservation Practices (31)
  (a) Heavy Bunds 13
  (b) Contour ploughing 9
  (c) Tree-plantation on slopes 3
  (d) Keeping soil covered in rainy season 6
  (e) Maintenance of stubbles or bushes in fields during summer ..
  (f) Wind-breaks ..
VI. Development of Irrigation Facilities (31)
VII. Plant Protection Measures (47)
VIII. Keeping of records (62)
  (a) Map of the farm 6
  (b) Statement of area of fields, type of soil, etc. 6
  (c) Statement of crops sown, produce received and grossincome 19
  (d) Statement of expenditure 13
  (e) Statement of dates of performance of operation 12
  (f) Miscellaneous records 6
IX. Miscellaneous Items (62)
  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 with labouretc. 62
X. Yields (500)