Section 10 in The Punjab Utilization of Surplus Area Scheme, 1973
10. Conditions of allotment.
- The allotment shall be subject to the following terms and conditions :-(a)where possession of land is given with standing crops, the allottee shall pay in lump sum to the landowner or tenant, or any other person in possession, as the case may be, who had raised the crops, compensation to be determined by the Circle Revenue Officer in accordance with the provisions of the Punjab Tenancy Act, 1887, within two months of the determination of the compensation by the Circle Revenue Officer or the harvesting of the standing crop or crops whichever period expires later.(b)the allottee shall be liable to pay all Government dues, including land revenue, surcharge, special charge, special assessment, abiana, consolidation fee, in respect of the land allotted to him, from the date he takes possession of the land.(c)the allottee shall be liable to pay for the land an amount determined on the following basis :-(i)land under assured irrigation and capable of yielding at least two crops a year - twelve times the fair rent or Rs. 5,000 per hectare, whichever is less;(ii)land under assured irrigation for only one crop in a year - twelve times the fair rent or Rs. 3,500 per hectare, whichever is less;(iii)barani land - twelve times the fair rent or Rs. 1,750 per hectare, whichever is less;(iv)Bhud, Sailab, Bet-Barani, Bet Sailab, Dakar, Rosli, Banjar Jadid having no means of irrigation and uncultivated Thur, Sem and Kaller lands -twelve times the fair rent or Rs. 1,750 per hectares, whichever is less;(v)banjar land - twelve times the fair rent or Rs. 1,500 per hectare, whichever is less.(d)the allottee shall become the owner of the land allotted to him when full payment of the amount due from him has been made; and(e)the allottee shall not be competent to transfer his rights in the land allotted to him to any person till he becomes the owners or before the expiry of a period of 15 years of the date of possession, whichever is later :Provided that the allottee may transfer the land by way of mortgage without possession in favour of a Land Mortgage Bank, the State or Central Co-operative Bank or any other Bank for the purpose of raising loan for development of such land.
