In
exercise of the powers conferred by sub-sections (1) and (2) of Section 214 of
the Bombay Land Revenue Code, 1879 (Bombay Act V of 1879), as in force in the
Bombay Area, the Government of Karnataka hereby makes the following amendments
to the Bombay Land Revenue Rules, 1921, the draft of the said amendments having
been previously published as required under sub-section (3) of the said
section, in Notification No. RD 36 LEA 57, dated 21st February, 1958 in Section
2-C of Part IV of the Karnataka Gazette, dated 27th February, 1958. In
the said rules.-- For
Rule 81, the following rule shall be substituted, namely.-- "81. Rate of non-agricultural assessment.-- (1)
The rate of non-agricultural
assessment leviable shall be as follows.-- (a)
in the case of land situated in any
village the population of which does not exceed 5,000, the rate of
non-agricultural assessment leviable shall be not less than the agricultural
assessment leviable on such land and not more than Rs. 40 per acre. (b)
in the case of land situated in any
village or town other than a town coming under clause (c) of this rule, the
population of which exceeds 5,000, the rate of non-agricultural assessment
leviable shall be not less than Rs. 40 per acre and not more than Rs. 80 per
acre. (c)
in the case of land situated in any
city or town referred to in the Table to Rule 100, the rate of non-agricultural
assessment leviable shall be not less than Rs. 150 per acre and not more than
Rs. 250 per acre. (d)
non-agricultural assessment will be
levied at uniform rates for the entire extent converted for non-agricultural
purposes irrespective of the extent actually built upon. (2)
Where unalienated land assessed or
held for purposes of agriculture is subsequently used without permission for
any other purpose, the rate of non-agricultural assessment leviable shall be
one and one-fourth of the rates specified under sub-rule (1)". In
clause (a) of Rule 87, for the figures and words "30 years" the words
"Ten years" shall be substituted. For
Rules 99 and 100, the following shall be substituted, namely.-- "99. Limit of
fine leviable for appropriating agricultural land for non-agricultural
purposes, with permission.-- (1)
The limit of fine leviable under
Section 65 may, at the discretion of the Deputy Commissioner, be fixed at any
sum not exceeding twenty-five times the assessment of the land actually
appropriated to any purpose unconnected with agriculture, but shall in no case
exceed Rs. 200 per acre. 100. Fine leviable under Section 65.-- Notwithstanding
anything contained in Rule 99, the amount of fine leviable under Section 65,
shall be at the rate specified in column (3) of the Table below in respect of
the areas specified in the corresponding entry of column (2) thereof.-- TABLE S. No. Places Rate of fine per acre 1. Hubli City and Belgaum City, Gadag, Dharwar, Bijapur and Ranebennur. Five hundred rupees (2)
Fine will be levied at uniform rates
for the entire extent converted for non-agricultural purposes, irrespective of
the extent actually built upon". In
Rule 101, for the word and figures "Rule 100", the words and figures
"Rule 99 or 100 as the case may be" shall be substituted, In
Rule 103, for the word and figures "Rule 100", the words and figures
"Rule 99 or 100 as the case may be" shall be substituted.BOMBAY LAND REVENUE (KARNATAKA AMENDMENT)
RULES
PREAMBLE