RULES
UNDER THE LAND AND REVENUE REGULATION
CHAPTER I SETTLEMENT RULES
Section I
General Provisions
Rule - 1. Definition.
(1) All powers of the
Deputy Commissioner under these rules shall be exercised subject to any general
or special orders issued from time to time by the State Government.]
(2) In these rules,
unless there is anything repugnant in the subject or context-
(a) Special cultivation
means cultivation which involves, either owing to the nature of the crop or
owing to the process of cultivation, a much larger expenditure of capital per
acre than is incurred by most of the cultivators in the State. Ordinary
cultivation means cultivation other than special cultivation.
(b) Waste Land means land
at the disposal of the Government, which the Government has not disposed of by
lease, grant or otherwise, and which is not included in a forest reserve, or in
a forest proposed to be reserved under section 5 of the Assam Forest
Regulation, VII of 1891, or in a protected forest constituted under the rules
made under the said Regulation, and has not been allotted as a grazing ground
under rules framed under section 13 of the Assam Land and Revenue Regulation.
(c) [An Annual Lease
means a lease granted for one year only and confers no right in the soil beyond
a right of user for the year for which it is given. It confers no right of
inheritance beyond the year of issue. It confers no right of transfer or of
sub-letting and shall be liable to cancellation for any transfer or subletting
even during the year of issue :
Provided
that the State Government may waive their right to cancel an annual lease and
may allow its renewal automatically till such time as the State Government may
direct in those cases in which the land is mortgaged to Government or to a
State-sponsored Cooperative Society.]
(d) [A periodic lease,
except in the case of town land, means a lease granted for a period longer than
one year, and in the case of town land, a lease for a period longer than three
years. Subject to and so far as is consistent with any restrictions, conditions,
and limitations contained therein, a periodic lease, the term of which is not
less than ten years, conveys to the lessee the rights of a land-holder as
defined in the Assam Land and Revenue Regulation.]
(e) The terminal year of
a local area means the year up to which the rates of land-revenue shall,
according to the orders passed by the State Government at the last settlement
of that local area, remain in force.
(f) Settlement in these
rules means the leasing of land at the disposal of the Government and includes
the operations of survey, classification and report, preliminary to such
leasing.
(g) Cost of survey
includes cost incurred by the Deputy Commissioner for the pay of the surveyor
and of the establishment.
(h) [Timber includes
trees when they have fallen or have been felled, and all wood whether cut up or
fashioned or hollowed out for any purpose or not.]
(i) [Tree includes palms,
bamboos, stumps, brushwood and canes.]
Rule - 2. Powers of Deputy Commissioners.
The
disposal of waste land required for ordinary or special cultivation or for
building purposes will, vest in the Deputy Commissioner who will dispose of
such land by grant, lease or otherwise in the manner and subject to the
conditions set-forth in the rules following, provided that the Deputy Commissioner
may expressly reserve any such land from settlement :
[Provided
that no land in any unclassed State Forest containing trees declared as
reserved trees under section 32 of the Assam Forest Regulation 1891, shall be
settled except with the previous approval of the State Government.]
Note.
- For orders regarding the disposal of land left by a settlement-holder dying
without heirs, see paragraph 84A of the Assam Executive Manual
Rule - 3. Delegation of powers of Deputy Commissioners.
[The
Deputy Commissioner] may, by general or special order, delegate to any Revenue
Officer within the district all or any of the powers conferred by these rules
including the power to receive applications for land provided that-
(i) no officer of lower
status than a Sub-Deputy Collector shall pass final orders to issue a periodic
lease or to grant settlement of land, and provided that Sub-Deputy Collectors
may not exercise such powers if the land in question exceeds [12 bighas or such
other area as may be prescribed by the State Government by general or special
order from time to time.]
(ii) delegation of powers
under rules 18 (1) and (2) may be made only to a Sub-divisional Officer.
All
orders passed by a subordinate officer under the provisions of this rule shall
be subject to revision by the Deputy Commissioner.
[Explanation.
- For the purpose of this rule, the words "Sub-divisional Officer"
shall include Sub-divisional Officer of a Sadar Subdivision also.]
Rule - 4. Settlement Officer.
When
a Settlement Officer has been appointed under section 133 of the Assam Land and
Revenue Regulation for any local area or class of estates, he shall exercise
the powers of a Deputy Commissioner as conferred by these rules, provided that
he shall not settle any land which has been expressly reserved by the Deputy
Commissioner from settlement :
[Provided
further that the Deputy Commissioner shall continue to exercise the powers
under rule 18],
Rule - 5. Applications for land.
Application
for leases of waste land shall [* * * ] be in writing and shall be presented to
the Deputy Commissioner, or to such other Officer as may be empowered by the
Deputy Commissioner under rule 3. They shall be made in such form as the State
Government may from time to time direct.
Note.
- Deputy Commissioners should indent for a sufficient number of these forms for
sale by the Revenue Nazir -
(a) to the public and
(b) to the stamp vendors
for retail sale to the public.
Rule - 6. Measurement and classification of land.
On
receipt of an application for land not exceeding 50 bighas in area, the Deputy
Commissioner or other officer empowered in this behalf shall, in surveyed
areas, unless he sees reason to reject the application summarily, cause the
land applied for to be shown on the cadastral map. In unsurveyed areas maps
shall be prepared in such cases or class of cases as the Deputy Commissioner
may, by general or special order, direct. The land records staff shall at the
same time report briefly
[Whether
the applicant is a person belonging to any of the categories mentioned in rule
8 and] whether the land is available for settlement and suitable for the
purpose mentioned in the application, and what rates of revenue are applicable
to the land under the general or special orders of the State Government, or, if
no such orders apply to the land in question, what rates of revenue will be
suitable having regard to the rates prevailing in the neighbourhood for land of
the same class. Appeals against wrong measurements, classification, or
assessment of land revenue will lie as provided by section 147 of Assam land
and Revenue Regulation, provided that no appeal shall be entertained after the
close of the agricultural year in which the measurement, classification, or
assessment of the land was made.
Rule - 7. Survey of land.
When
no land records staff is maintained the Deputy Commissioner will cause the
survey to be done, and the report required by rule 6 to be submitted, by such
other agency as may be available.
Rule - 8. Disposal of application.
[After
perusing the report and the map and making such further investigation as may
seem necessary and settling any dispute that may have arisen the Deputy
Commissioner or other officer empowered in this behalf shall either reject the
application or grant a lease or allow it in part.
Priority
of application.-
In
granting lease, the Deputy Commissioner shall take the following into
consideration.:-
(i) Settlement for
agricultural purpose of lands available in compact block of 50 bighas or more
will be made ordinarily with registered Co-operative farming so-societies of
actual landless cultivators. ;
(ii) When settlement has
to be given to individuals, the area should ordinarily be limited to 8 bighas
to 12 bighas per family according to the fertility of the soil-In giving
settlement to individuals, preference shall be given in the following order :-
(a) Settlement holders
who have been rendered landless due to flood, erosion or earthquake or due to
requisition or acquisition of their land by Government for public purposes.
(b) Landless cultivators
and displaced persons from Pakistan who are landless cultivators ;
(c) Cultivators having
less than 8 bighas of land.
Note.
- (1) A person who holds lands less than 8 bighas in his name or In the name of
any member of his family shall be eligible to get settlement of only so much of
land as shall, together with his existing holding, not exceed 8 or 12 bighas,
as the case may be.
(2)
The size of the family should also be taken into consideration in giving
preference as also in determining the area to be settled with persons of the
same category.]
Rule - 9. Priority and Application.
Should
more than one person apply for the same land, the applications which have been
made first shall ordinarily be granted, but the Deputy Commissioner, for
reasons to be recorded, may grant any subsequent application and reject the
first.
Rule - 10. Procedure on application for land exceeding 50 bighas.
When
the area of the land applied for is more than 50 bighas, the survey,
classification and assessment of the land shall be made by or under the control
of an officer not lower in rank than a Sub-Deputy Collector who shall submit to
the Deputy Commissioner a report on the proceedings. In areas which have been
surveyed the boundaries of the land applied for may be shown on the map. The
report shall be in such form as the State Government shall direct, and in the
case of subdivisions shall be submitted through the Sub-divisional Officer.
Rule - 11. Limit of area.
The
Deputy Commissioner after perusal of the report shall pass such orders as he
thinks fit : provided that in the case of settlement of land exceeding [400
bighas] in area he shall submit his proceedings to the [State Government] for
confirmation.
Rule - 12. Survey fees.
When
the area of the land applied for exceeds 50 bighas, the applicant shall deposit
survey fees at the rate of [fifty paise a bigha] : provided that survey fees
need not be levied when the land applied for is included in one or more entire
cadastral dags.
Rule - 13. Conversion of annual lease into periodic lease.
The
Deputy Commissioner or other officer specially empowered in this behalf may
convert an annual lease into a periodic lease in accordance with such
instructions as a may be issued from time to time for his guidance by the State
Government. [* * * ].
Rule - [13A. Settlement of land for non-agricultural purposes.
Notwithstanding
anything in these rules or any order made thereunder, the State Government may,
by general or special order, direct that wherever a periodic lease is granted
or an annual lease is converted into periodic, it shall be subject to the
payment of premium at such rate as may be fixed by the State Government.]
[Provided
that settlement of land on periodic basis or conversion of annual land to
periodic for purposes other than agricultural shall be made only with the prior
approval of the State Government and subject to payment of premium at such
rates as may be fixed by the State Government from time to time.]
Rule - 14. Term of periodic leases for ordinary cultivation.
In
granting periodic leases for ordinarily cultivation, or in converting annual
leases into periodic leases for ordinary cultivation, the Deputy Commissioner
shall so fix the period that it will expire concurrently with the general
settlement of the district or of the local area or the class of estates to
which the land belongs.
Rule - 15. Settlement of occupied lands not included in any lease.
[No
person shall have any right to settlement merely because he is in occupation of
land not included in any lease granted by the State Government either to
himself or to any other person].
[***]
Rule - 16. Prohibition to enter into land until issue of lease.
[Lease
shall be issued on written application only, and no person shall enter into
possession of waste land in any area until a lease has been issued to him or
otherwise a written permission by Deputy Commissioner has been granted to him,
pending issue of such lease, to enter into possession.]
Rule - 17. Liability to pay revenue.
If
the occupant to whom settlement is offered accepts it, he shall be liable for
the revenue assessed on the land from the commencement of the year in which he
first occupied it. If the occupant refuses the settlement offered to him,
settlement may be offered to any other person from the commencement of the year
succeeding that in which the occupation was discovered, and the actual
occupation, notwithstanding his refusal to accept settlement, shall, from the
commencement of the year in which he first occupied the land, be held liable
for the revenue assessed on it.
Rule - 17A.
The
Deputy Commissioner may at any time on application or of his own motion, assess
increment or grant reduction in the revenue in proportion to the change in area
of the lease as a result of gain by alluvion or by dereliction' of a river, or
loss by diluvion, during the currency of the settlement :
Provided
that no such revision of the revenue and area of the lease shall be made until
the parties concerned had been given reasonable opportunity of being heard.]
Rule - 18. Ejectment.
(1) Subject as
hereinafter provided, the Deputy Commissioner may eject any person from land
over which no person has acquired the rights of a proprietor, landholder, or
settlement-holder.
(2) When such person has
entered into possession of land that has previously been reserved roads or
roadside land or for the grazing of village cattle or for other public
purposes, or has entered into possession of land from which he has been
excluded by general or special orders and when further, there is no bona fide
claim of right involved he may be ejected or ordered to vacate the land
forthwith, and the Deputy Commissioner may sell, confiscate or destroy any crop
raised, or any building or other construction erected without authority on the
land.
(3) (a) [(1)In all
other cases ejectment shall be preceded by publication of a notice in the
manner prescribed below requiring the occupant generally to vacate the land
specified in the notice, within 15 days of the date of publication of the
notice on the land concerned or in a prominent place in the vicinity thereof,
and to remove any buildings, houses, fences, or crops, etc., which may have
been raised on such land, provided that the Deputy Commissioner may give time
to any particular occupant to harvest the crops, if any growing on such land.
Any buildings, houses, fences, crops, etc., which have not been removed in
accordance with such notice shall be confiscated to the Government.]
(b)
The notice referred to in clause (a) of sub-rule (3) above shall be published
by affixing a copy thereof in the Notice Board of the office of the Deputy
Commissioner or the Sub divisional Officer, as the case may be, and also in the
Notice Board of the office of the Sub-Deputy Collector within whose jurisdiction
the land is situated. A notice shall also be published by affixing a copy
thereof on the land concerned or in a prominent place in the vicinity thereof.
(4) Any person or persons
required by notice to vacate under the last preceding sub rule the land which
the person or persons occupy, shall comply with the requisition within the time
prescribed in the notice, running from the date of its service.
(5) Any person or persons
intentionally disobeying an order or requisition to vacate under sub-rule (2)
or (3) shall be liable to a penalty which may extend to two hundred rupees,
and, in case such disobedience is continued to a further penalty which may
extend to fifty rupees for each day during which such breach continues.
(6) [(a) Any person who
having been once evicted under sub-rule (2) or sub-rule (3) from any land
encroaches on any land over which no person has acquired the right of a
proprietor, land-holder or .settlement holder, shall on conviction before a
Magistrate, be liable to imprisonment which may extend to six months or line
which may extend to one thousand rupees or both.]
(7) [Nothing in sub-rule
(3) of this rule shall apply to any person who has refused an offer of
settlement in respect of the land of which he is in possession.] [***]
Rule - 19. Land revenue and minimum assessment.
The
land-revenue payable on account of any lease shall be determined by such
general orders regarding the assessment of land-revenue as may have been issued
by the State Government when confirming the last Settlement of the local area
or class of estates in question. Where no such general orders exist, the
special orders of the State Government shall be taken.
[Provided
that the minimum assessment of an estate shall be one rupee.]
Rule - 20. Fraction in assessment.
In
fixing the total demand on an estate fractions of a paisa shall not be taken
into account. Any fractions of a paisa less than half paisa shall be neglected
; half a paisa or more shall be counted as a whole paisa if the assessment of
an estate amounts to one hundred rupees or more, any fraction of a rupee less
than fifty paisa shall be omitted and fifty paisa or more shall be treated as
one rupee.
Rule - 21. Royalty on timber.
The
following provisions shall apply to case of all leases for ordinary cultivation
:-
(a) No royalty shall be
payable on any forest produce except timber* [sold, bartered, mortgaged, given
or otherwise transferred or removed for transfer], The Timber [sold, bartered,
mortgaged, given or otherwise transferred or removed for transfer] shall be liable
to the full royalty under the rule relating to Unclassed State Forests.
(b) Before a lease is
granted the applicant may (and shall if, for special reasons to be recorded,
the Deputy Commissioner so require) clear his liability for royalty upon all
timber afterwards [sold, bartered, mortgaged, given or otherwise transferred or
removed for transfer] by the pre-payment of a sum representing the full royalty
on all trees which are likely to be [sold, bartered, mortgaged, given or
otherwise transferred or removed for transfer]. The sum to be so paid shall be
estimated by the Deputy Commissioner either on the basis of rate per bigha, or
in such other manner as may be fair and equitable. The estimate of the Deputy
Commissioner shall be final. The pre-payment shall be made either in one
installment or in such series of installments as the Deputy Commissioner may,
by general or special order, determine.
(c) At any time during
the pendency of a lease the lessee may in the manner set forth in clause (b)
clear his liability in respect of all trees still standing on the land.
(d) Notwithstanding
anything contained in the preceding clauses, trees which were planted, or began
to grow, on the land during the pendency of a lease shall be exempted from all
payment of royalty even if [sold, bartered, mortgaged, given or otherwise
transferred or removed for transfer]. When land has been settled continuously
for twenty years, all trees standing thereon shall be presumed to have been
planted, or to have begun to grow, during the pendency of the lease.
(e) If no trees other
than trees exempted under clause (d) are standing upon the land of a lessee, he
may at any time apply to the Deputy Commissioner for an endorsement to this
effect upon his lease, and the Deputy Commissioner, after ascertaining that the
allegation is correct, shall make such endorsement free of charge.
(f) Subject to the
payment of such royalty, if any, as is due under clauses (a), (b) or (c) of
this rule, the holder of a periodic or annual patta shall be entitled to cut
down or sell any tree standing on the land covered by his lease provided that
the holder of an annual patta shall not be entitled to cut down or lop branches
from trees of such classes and within such areas as may be notified in this
behalf by the State Government.
[Note
1. - The words "notified in this behalf by the State Government" in
rule 21 (f) refer only to notifications issued from time to time under this
rule and not to other notifications issued by the State Government.
Note
2. - Leases for land settled with reasons carrying on special cultivation for
allotment to the labour force under their control for ordinary cultivation
shall for the purpose of timber valuation be governed by rule 37 to 39.]
Rule - 22. Refund of value of timber or resignation of a grant.
In
any case in which settlement holder has paid royalty for timber standing on his
estate he may, in case he here after resigns the whole or any portion of his
estate, be granted a refund of the value of the timber of trees standing
thereon subject to the following provisions.-
(i) Where the area
resigned is a compact area of 250 acres or upwards the settlement-holder shall
be entitled to a refund, in respect of all unused timber, of the royalty paid
at the time of settlement.
(ii) Where the area
resigned is not a compact area of 250 acres, refund of the royalty paid at the
time of settlement in respect of all unused timber may be made at the
discretion of the Commissioner.
(iii) Where a settlement
holder resigns land on which valuable trees have been planted subsequent to
settlement, a fair valuation of the trees standing on the land may be paid to
the settlement holder at the discretion of the State Government.
(iv) When a refund is
claimed under clause (i) or (ii) it shall be for the settlement-holder to prove
the amount of royalty paid at the time of settlement in respect of the area
resigned. The Deputy Commissioner shall cause a Forest Officer to estimate what
proportion the value of the standing trees bears to the value of trees of the
time of settlement, and the amount of the refund shall bear the same proportion
to the amount of royalty paid at the time of settlement : provided that the
Commissioner may at his discretion authorise a Forest Officer to assess the
timber at its present market value in situ, in cases where it is not possible
to prove the amount of royalty paid in respect of the area resigned.
Rule - 23. Road side land.
(1) Nothing in these
rules shall entitle any person to obtain a lease in respect of land within 75
feet of the centre line of a public road. Any person occupying or encroaching
on such land shall be liable to ejectment under Rule 18 of the Rules.
Explanation.
- The expression "public road" includes (I) any road maintained by
the State Government or by a local authority and (11) any other road declared
by the State Government to be a public road for the purpose of this rule.
(2) Except under the
general or special order of the State Government, no new periodic lease shall
be issued in respect of land within one chain (66 Feet) of the 75 feet
reservation from the centre line of the road maintained by the State
Government.
Note.
- This rule applies to existing and not to projected roads. It is however, open
it the Public Works Department to apply to the Deputy Commissioner to utilise
his powers under rule 2 so as to reserve from settlement Otherwise than on
annual lease land lying within 141 feet from the centre line of a projected
road.
Rule - 24. Resignation.
[If
any settlement holder wishes to relinquish the whole of his estate, or any
entire fields (dags) within his estate he shall, after paying all the land
revenue due from him in respect of the estate or fields proposed to be
relinquished, tender a written petition to the Deputy Commissioner or other
officer empowered in this behalf. The latest date for filing such petition
shall be the 15th February. If the latest date falls on a Gazetted holiday,
petitions for relinquishment may be tendered on the first opening day after
such holiday.]
Rule - 25. Settlement of land previously resigned.
Notwithstanding
anything contained in these rules, if it be proved that the applicant for, or
'occupant of, any land relinquished during the previous year, the settlement,
if any with him shall be on an annual lease and he shall be liable to be
assessed on such land at 50 per cent, above the rates at which he would
otherwise have been assessed. On expiry of such annual lease, resettlement
shall be made with the settlement-holder if he desires it, at the ordinary
rates, and under the ordinary rules.
Rule - 26. Confirmation and cancellation of settlements.
Subject
to the general control of the State Government, the Commissioner shall have
power to confirm all settlements, and also to cancel any settlement made in
contravention of these rules, [after giving the lease-holder an opportunity of
being heard.]
Rule - 27. Settlement of town lands.
[Non-application
of these rules to town land-Unless otherwise directed by the State Government,
nothing in these rules shall apply to the land included in a military
cantonment. The State Government may, from time to time, prescribe special
rules for the settlement of land within two miles of a military cantonment or a
municipality, or within half a mile of a small town notified under the Assam
Municipal Act, 1956, or a town land declared under, under the Assam Land
Revenue Reassessment Act 1936 or the Assam Land and Revenue Regulation 1886.
But unless and until such rules have been prescribed, the settlement of such
land shall be effected under the foregoing rules, provided that no periodic
lease shall be issued for such land except where it has, or is likely to have,
no non-agricultural value].
Rule - 28.
[Land
within two miles of a military cantonment or a municipality or within half a
mile of a small town notified under the Assam Municipal Act, 1956, or town-land
area declared under the Assam Land Revenue Re-assessment Act, 1936, or the
Assam Land and Revenue Regulation 1886, may be settled on periodic lease for
purpose other than agricultural on such terms as may be approved by the State
Government.]
Section II
Special provisions
relating to applications for special cultivation.
Rule - 29.
The
following additional rules shall apply only to applications for waste land for
special cultivation.
Rule - 30. Applications to be in writing.
Leases
for special cultivation will be issued on written application only.
Rule - 31. Lands which may not be leased under this Section.
(1) Ordinarily, waste
land of the following description shall not be leased under this Section
without the special sanction of the State Government.
(a) Land in forests
reserved, or proposed to be reserved, under section 5 of the Assam Forest
Regulation VII of 1819, and land in unclassed forests containing trees declared
as reserved trees under Section 32 of the Assam Forest Regulation 1891.
(b) Land specially
valuable for grazing or for the supply of fuel and other forest produce;
(c) Land known or
supposed to contain valuable minerals;
(d) Land claimed by wild
tribes, or over which the inhabitants of neighbouring villages claim special
privileges.
(2) The Deputy
Commissioner shall refer all applications received for special cultivation to
the Divisional Forest Officer for report on (1) (a) (b) above.
Note.
- When examining an application referred to him under this rule, a Forest
Officer should consider whether the timber on the land or any part of it can be
advantageously disposed of under rule 39.
Rule - 32. Land applied for to be compact.
If
the area applied for exceeds 50 acres, it must be compact and such as might be
enclosed within a ring fence. If the land touches a public road or navigable
river, the length of the road or river, frontage must not exceed one-half the
depth of the area applied for; but if for any special reasons the State
Government see fit to relax this restriction they may do so.
Rule - 33. Deposit of cost of survey and of demarcation of boundaries.
If
the area applied for exceeds 50 acres, the applicant shall at the time of
presenting his application deposit a sum to cover cost of survey at the rate of
[three rupees] per acre when the survey is to be carried out by a Government
officer and at (Substitute vide Notification No. RSS. 351/64/92, Dated 18th May
1967) [two rupees] per acre when it is effected by an approved private
surveyor. This sum shall be calculated on the area as estimated by the
applicant. In cases in which the area applied for exceeds 10,000 acres if the
State Government are satisfied that the charge so calculated is seriously in
excess of the actual cost of survey, they may refund so much of the deposit as
seems, to them to be excessive.
The
Deputy Commissioner shall ascertain from the applicant whether he desires to
clear and demarcate the boundaries himself prior to survey; if so, he may be
permitted to do so in the manner required by the Deputy Commissioner. If the
Deputy Commissioner undertakes the clearing and preliminary demarcation of
boundaries on behalf of the applicant, the applicant shall deposit, in addition
to the cost of survey, the cost of clearing and demarcation as estimated by the
Deputy Commissioner and shall point out the boundaries to the surveyor.
On
the failure of the applicant to make the deposits required by this rule within
one month of the date of application, or to point out the boundaries to the
surveyor after due notice, or to clear or demarcate the boundaries if he elects
to do so, the application, in the absence of good cause shown within a time to
be fixed by the Deputy Commissioner, shall be rejected.
Note.
- If at any stage of the proceedings there is any unreasonable delay on the
part of the applicant in answering enquiries or signing maps or leases, the
application should be struck off after due warning has been given to the
applicant in writing.
Rule - 34. Survey of land.
After
deposit of cost of survey and demarcation under rule 33, the Deputy
Commissioner shall cause the land to be surveyed, and a map prepared on the
scale of 16 inches to the mile or on such other scale as the State Government
may for special reasons direct in any case or class of cases.
Rule - 35. Boundary marks.
During
the progress of the survey the surveyor shall erect permanent boundary marks at
all boundary angles and at intervals of twenty chains or less along all
boundary lines not marked by clearly defined natural features. In no
circumstances shall a waste land lease be issued, or possession given to the
applicant, until the map has been prepared and the boundary marks have been
reported by the surveyor to have been erected as required by this rule.
Rule - 36. By whom survey to be made.
The
surveyor appointed to survey lands under rule 33 shall not be below the rank of
a Sub-Deputy Collector, or a person declared by the State Government to be an
approved surveyor, or a person certified by the Director of Surveys to be
qualified for the survey of such land. The Director of surveys will take such
steps as he considers necessary to check the work done and will countersign all
maps of areas of 50 acres and over which have not been prepared by the ordinary
district staff, before they are finally submitted to the Deputy Commissioner
for his acceptance.
All
areas of 50 acres and over must be surveyed on a theodolite traverse basis.
Rule - 37. Valuation of timber.
The
Deputy Commissioner, shall, as soon as possible after an application has been
filed under this Section and admitted by him, cause a Forest Officer to make an
estimate of the full royalty valuation of the trees on the land applied for.
The
Forest Officer shall submit his valuation if the royalty at full rate would not
exceed Rs. 1,000 to the Deputy Commissioner, and the Deputy Commissioner, if he
does not approve of it, may refer the matter to the Conservator, whose decision
shall, subject to the orders of the State Government be final, If the royalty
at full rates would exceed Rs. 1,000, the Forest Officer shall before sending
his valuations to the Deputy Commissioner, submit it for confirmation to the
Conservator, who may reduce it up to a maximum of 50 per cent, if he considers
that it is too high, having regard to the inaccessibility of the timber to a
market or to any other consideration. Should be Conservator consider that a
larger reduction is called for than 50 per cent on the Forest Officer's
valuation, he will report the case to the State Government for sanction to such
reduction. If the applicant is dissatisfied with the valuation fixed by the
Conservator he may appeal to the State Government. [* * *]
Rule - 38.
[In
special cases, payment of the value of timber on the land may be postponed for
such time and under such conditions as the State Government may decide.]
Rule - 39. Prior disposal of timber.
Nothing
in these rules shall prevent the Deputy Commissioner from disposing of the
timber or any part of it on the land applied for before settlement is
completed. Any such disposal of the timber shall be arranged as soon as
possible after the receipt of the report of the Divisional Forest Officer under
rule 31(2), and a definite period not exceeding two years shall be fixed within
which the timber disposed of shall be removed. If and when timber is so
disposed of by the Deputy Commissioner, the valuation of the remaining timber
shall be made as soon as possible, provided also that the lessee shall be given
the right of entering for the purpose of commencing cultivation, previous to
such valuation being completed, if he so desires.
Rule - 40. Liability to payment of premium.
In
addition to the land-revenue payable under rule 17 and the value of the timber
assessed under rule 37, an applicant to whom a lease for special cultivation is
granted shall be liable to pay premium [* * *]. The rate of premium shall be
fixed by the State Government from time to time for each locality. The premium
(Added by the Notification No. RSS. 329/53/56 Dated 23rd April 1958) shall be
payable on or before the date of the issue of the lease unless the State
Government otherwise direct.
Rule - 40A. Premium on land taken up for ordinary cultivation found to be cultivated with tea.
The
settlement-holder of any land taken up for ordinary cultivation after the date
of publication of Notification No. 3052-R., dated the 24th September 1931, in
the Assam Gazette, and found to be under special cultivation, shall be liable
to pay premium at the rate fixed by the State Government for that locality.
[Premium shall be payable immediately and without reference to the period of
settlement mentioned in the rule 45].
Rule - 41.
[*
* *]
Rule - 42. Payment of revenue.
Full
revenue shall be due on the whole area from the commencement of the
agricultural year in which the lease was signed, or any portion of the land
occupied, whichever is earlier.
Rule - 43. No right of transfer in certain cases.
When
any person obtains a lease for special cultivation wholly or partly free of
premium it shall be a special condition thereof (in consideration of the area
settled free of premium) that he shall not transfer the estate or any portion
thereof by gift, sale, exchange, usufructuary mortgage, or sub-lease, or in any
other manner whatsoever within 10 years of the date of issue of the lease, except
with the previous consent in writing of the Deputy Commissioner and upon such
terms as the Deputy Commissioner may prescribe; and any transfer made without
such consent shall be null and void:
Provided
that the Deputy Commissioner shall not withhold his consent in any case in
which the applicant pays the full premium together with any suspended revenue
due in respect of the area transferred.
Rule - 44. Unpaid premium and suspended revenue when due.
Notwithstanding
anything hereinbefore contained -
(i) If the estate falls
into arrears on account of land revenue or local rate, or any part of it is
relinquished, or
(ii) If in the opinion of
the Deputy Commissioner reasonable progress is not being made in development of
the grant, the whole of the suspended premium and the suspended revenue if any,
shall be payable immediately, and may be recovered as an arrear of land revenue
Rule - 45. Right of a lessee.
Subject
to the special conditions laid down, a lease for special cultivation shall
confer a permanent heritable and transferable right. The term of the lese shall
be 15 years after which the holder shall be entitled to settlement on a
periodic Khiraj lease for special cultivation at the rates then current in the
district.
Rule - 46. Reservations between adjoining grants.
In
the case of all leases of land exceeding 50 acres and not exceeding 600 acres
granted under these rules, the Deputy Commissioner shall reserve from
settlement (a) any land which in his opinion is required for public passage and
(b) a strip of land at least 100 feet wide between the new grant and adjoining
grants (if any).
In
the case of lease of land exceeding 600 acres, the Deputy Commissioner shall,
in addition, divide the land into convenient blocks and reserve similar strips
between each pair of adjoining blocks.
If
in any particular instance the Deputy Commissioner is unable to follow this
rule, he shall report the departure together with his reasons to the
Commissioner, who may pass such orders as he thinks fit.
Provided
that if at any time it appears to the Commissioner that the continuance of any
reservation made under this rule, excepting those over which the public have
acquired a right-of-way, is unnecessary, he may cancel such reservation and
settle the land over which the reservation was made in such manner either by
exchange with land already settled, or other wise, as may appear to him
desirable.
Rule - 47. Register of applications.
A
register shall be kept by the Deputy Commissioner of all applications for lease
of waste lands for special cultivation.
[Section III]
[Settlement
Operation]
Assessment
of [Land and] record of rights
Rule - 48. Definitions.
In
this Section of the rules unless there is something repugnant in the subject or
context -
(a) The settlement of a
local area or class of estates means a special operation carried out under the
provisions of Section 17-42 of the Regulation for the formal revision of the
land-revenue demand of that area or area or class of estates.
(b) The terminal year
means the year up to which the rates of land-revenue shall, according to the
order passed by the State Government at the last settlement, remain in force.
(c) All other expression
used in this Section of the rules shall have the same meaning as in the Assam
Land and Revenue Regulation and in Sections I and II of this Chapter of the
rules.
Rule - 49.
[Omitted]
Rule - 50. Appointment of Settlement and Survey Officers.
When
the State Government have declared that a local area or class of estates in
under settlement they may, for the purpose of carrying out the operations,
appoint under section 133 of the Regulation a Settlement Officer and one or
more Assistant Settlement Officers; and also under section 134 of the
Regulation a Survey Officer and one or more Assistant Survey Officers; provided
that the same officer may be vested with the powers of a Settlement Officer and
a Survey Officer or with the powers of an Assistant Settlement Officer and an
Assistant Survey Officer
Rule - 51.
[Omitted]
Rule - 52. Term of Assessment.
The
term for which the land-revenue is to be assessed shall, subject to the
provisions of section 13 of the Assam Land Revenue Reassessment (Act VIII
1936), be such period as the State Government may determine in respect of any
local area or class of estates.
Rule - 53. Settlement shall be annual of periodic.
Settlement
shall be made by granting annual or periodic leases. Periodic leases shall
ordinarily run up to the terminal year of the coming assessment. Subject to the
provisions of rules 23 and 27, a person who has already acquired the status of
land-holder in respect of any land shall be entitled to receive a periodic
lease. When land has been taken up for a dwelling house or is under permanent
cultivation a periodic lease should ordinarily be granted.
Rule - 54.
[Omitted]
Rule - 55. Different processes of assessment.
The
assessment of land shall consist of the following processes :-
(a) Preliminary record
writing, and field classification
(b) Record attestation
(c) Submission of
assessment reports
(d) Revenue attestation
(e) Offer of settlement.
Rule - 56. Preparation of draft chitha or field index.
After
a village has been surveyed and demarcated a draft chitha or field index shall
be prepared. The chitha shall be arranged according to the serial number of the
fields in the village, and shall show, in addition to such other particulars as
the State Government may direct, the name of the person who is in possession of
each field, and the classification of each field according to a terminology to
be previously approved by the Government. Disputes regarding the ownership of
land or regarding the ownership of any interest, such as usufructuary mortgage
in land, shall be decided in a summary manner and on the basis of actual
possession, by the Settlement Officer or an Assistant Settlement Officer. The
classification of as many fields as possible shall at this stage be tested on
the ground by the Settlement Officer, the Assistant Settlement Officer and
Officers not below the rank of Kanungo.
Rule - 57. Preparation of draft Jamabandi and record attestation.
Before
record attestation begins the Settlement Officer shall cause a draft jamabandi
to be prepared showing, in addition to such other particulars as the State
Government may direct, the fields which have been found in the possession of
each proprietor or settlement-holder and the classification of each field as
entered in the draft chitha; but at this stage there will be no entry under the
heading "revenue" in the draft jamabandi. Each proprietor or
settlement-holder shall be furnished, before record attestation begins with an
extract from the draft jamabandi showing the fields which have been found in
his possession, and the proper classification of each field. The record
attestation of each village shall be taken up by the Settlement Officer, or
Assistant Settlement Officer hereinafter called the Attestation Officer, at a
convenient place in or near the village. A proclamation shall previously be
published in the village giving due notice to the proprietors and
settlement-holders and calling on them to appear before the Attestation
Officer, bringing with them their extracts from the draft jamabandi. As each
proprietor or settlement holder appears before him the Attestation Officer if
the proprietor or settlement-holder so desires, shall examine the entries in the
draft jamabandi which relate to him, shall read out and explain the entries and
shall make corrections when required. Dispute regarding the ownership of land,
or the ownership of any interest, such as usufructuary mortgage in land, shall
be decided by the Attestation Officer in a summary manner, and on the basis of
actual possession. In the course of record attestation all the fields which
have not already been inspected by a Kanungo or officer of higher rank shall
now be inspected and the classification of the field shall be tested and if
necessary corrected. The Attestation Officer shall hear and decide all
objections to the classification of fields, and in all cases in which the field
has not been inspected by the Settlement Officer, or an Assistant Settlement
Officer, he shall personally inspect the field before deciding on its
classification.
Rule - 58. Submission of rate report.
When
the record attestation of a group of villages has been completed the Settlement
Officer shall prepare and submit for sanction a rate report under the
provisions of section 24 of the Assam Land Revenue Re-assessment Act, (VIII of
1936) and the rules framed thereunder.
Rule - 59. Calculation of revenue payable for each estate and extract of draft Jamabandi to be distributed to each proprietor or settlement holder.
On
receipt of the State Government's orders on the rate report the Settlement
Officer shall calculate accordingly the total revenue payable for each estate
and shall enter it in the draft jamabandi used at the record attestation. The
revenue attestation of each village shall be taken up by the Settlement Officer
or Assistant Settlement Officer (hereinafter called the Attestation Officer) at
a convenient place in or near the village. A fresh extract from the draft jamabandi
showing only the total area, the total revenue as calculated, and the
alteration if any, made in the jamabandi at record attestation shall be
distributed to the each proprietor or settlement-holder. A proclamation shall
also be published in the village giving sufficient notice to proprietors and
settlement-holders and calling on them to appear before the Attestation Officer
bringing with them their extracts from the draft jamabandi. As each proprietor
or settlement-holder appears before him the Attestation Officer shall read out
to him the total areas entered against his name in the draft jamabandi and the
total assessment which is proposed in his case. The Attestation Officer shall
hear and decide any objection which may be put forward. If an objection be
raised to the classification of a field which has not yet been inspected by an
officer above the rank of Kanungo, the Attestation Officer shall personally
inspect the field and decide on its classification. The Attestation Officer
shall also make known to the people the law governing progressive enhancement
of land-revenue, - section 12 of the Land Revenue Re-assessment Act, (VIII of
1936) - and in consultation with the settlement-holder shall prepare a list of
persons who are entitled to the benefit of these provisions. If at the time of
revenue attestation a person produces his extract from the draft jamabandi the
Attestation Officer shall cause to be entered on it the revenue as finally
proposed both field by field and in total. After revenue attestation the
Settlement Officer shall submit through the Director of Land Records any case
requiring the orders of the State Government, under Section 12(1)(b) of the
Re-assessment Act. If on further consideration the Settlement Officer would
alter the classification or rates of a whole village, he shall report the case
at this stage through the Director of Land Records for the order of the State
Government.
Rule - 60. Preparation and signing of leases and offer of settlement.
After
receipt of the orders of the State Government and subject to such orders, the
Settlement Officer shall make a final copy of the chitha and jamabandi. This
final copy of the jamabandi shall be the record of rights of proprietors and
settlement-holders within the meaning of section 40 of the Regulation. The
Settlement Officer shall also prepare, sign and seal periodic or annual leases,
as the case may be, which shall correspond in all particulars with the entries
in the record of rights. The Settlement Officer shall then issue a proclamation,
which shall be posted in a conspicuous place in or near each village stating
the date on which and the place at which the lese will be offered to the
persons entitled to receive them. On such date and at such place the Settlement
Officer or any other officer that he may depute for the purpose, shall, if the
persons entitled to receive the leases are present, tender to them the leases
standing in their respective names. If any of these persons are absent, the
officer tendering may sign a general notice in the following form, or to the
like effect, and cause a copy thereof to be affixed within three days of the
aforesaid date at some conspicuous place in the neighbourhood of the centre
selected for the distribution of leases:-
"The
undermentioned persons being absent I hereby offer to them the leases standing
in their respective names".
The
tender of a lease, or the affixing of a copy of the notice containing the offer
of a lease, as the case may be shall be equivalent in each instance to an offer
of settlement within the meaning of section 31-39 of the Regulation.
Rule - 61.
[Omitted]
Rule - 62. Particulars which the chitha shall contain.
The
Chitha referred to in rule 60 shall contain the following particulars, in
addition to any which may be specially directed by the State Government:-
1.
Number
of the field.
2.
Area
of the field.
3.
Name,
father's name and residence of the proprietor or settlement-holder.
4.
Tenure.
5.
Assessment
class or classes and area of each class of land in the field.
Particulars which the
Jamabadi shall contain
The
jamabandi referred to in Rule 60 shall contain the following particulars, in
addition to any which may be specially directed by the State Government:-
1.
Number
of the estate
2.
Name,
father's name and residence of the proprietor or settlement-holder.
3.
Number
of each field.
4.
Area
of each field.
5.
Class
of each field.
6.
Area
of each class in each field.
7.
Revenue
(if any)
8.
Local
Rate.
Rule - 63.
(1) How settlement may be
refused. -
Any
person to whom an offer of settlement has been made in accordance with these
rules, and who desires to refuse it, shall, within 30 days of the offer, inform
the Settlement Officer of the refusal by noting in writing on the lease that he
refuses to take settlement, and by returning the lease to the Settlement
Officer. No refusal shall be valid unless made within the time and in the
manner prescribed above.
(2) How settlement may be
accepted. -
In
those local areas in which sections 33(2) and (3) are in force, the person to
whom an offer of settlement has been made shall, if he is willing to accept it,
deliver to the Settlement Officer within 30 days as aforesaid an acceptance in
writing under his hand in Form No. 13.
[Section IV]
Town Lands
Grant
of Leases and Settlement of Land-Revenue In Respect of Town Lands
Rule - 64. Definitions.
In
this section of the Rules, unless there is Definitions anything repugnant in
the Subject or context -
(a) Town land means any
land [within the limits of the city of Guwahati constituted and notified from
time to time under the provisions of Section 42 of Guwahati Municipal
Corporation Act, 1964 (Assam Act, 1 of 1973)], within an area declared or
deemed to be a municipality or notified area under the Assam Municipal Act,
1956. (Assam Act, XV of 1957) and any other land which the State Government may
declare, [under the Assam Land and Revenue Regulation or in accordance with the
provision of section 3 of the Land Revenue Reassement Act, (Assam Act, VIII of
1936), to be town land]
(b) Short lease means a
lease which is granted for any period not exceeding three years which confers
upon the lessee no right in the soil beyond a right of user for the period, and
in particular which confers no right of inheritance beyond the period of the
lease or of transfer.
(c) A periodic lease for
town lands means a lease which is granted for more than three years, and
which[if granted for not less than ten years confers a permanent, heritable,
and transferable right of use and occupancy in the land, subject always to the
due payment of land-revenue and local taxes, cesses, or rates, to the
reservation in favour of Government of all quarries, mines, minerals, mineral
oils and all buried treasure, to the absolute forfeiture of the lessee's
interest in the land on his refusal to take the renewal of the lease on the
expiry of its term, and to the special conditions of any engagement into which
the land holder may have entered with Government.]
(d) The settlement of a
town means a special operation carried out under the provisions of section 17-
42 of the Regulation for the formal revision of the land-revenue demand of that
town.
(e) The terminal year of
a town means the, year up to which the rates of land revenue shall, according
to the orders passed by the State Government at the last settlement of the
town, remain in force
(f) Waste land means
unoccupied land, the property of the State Government, which the Government
have not disposed of by lease, grant, or otherwise.
Rule - 65. Town land in backward locality may be example from operation of this Section.
The
State Government may from time to time, by notification in the official
Gazette, exempt from the operation of this Section of the rules any town land
on the ground of the backward condition of the locality and dispose of it by
lease for such term and at such rates as they may think fit.
A.
Initial leases of waste lands in town
Rule - 66. Waste lands in towns shall be settled by the Deputy Commissioner in accordance with rules 67-71.
Waste
land in towns shall settled by the Deputy Commissioner in accordance with rules
67-71 of these rules subject to confirmation by the [State Government]. In
subdivisions the functions of the Deputy Commissioner shall be exercised by the
Sub-divisional Officer, subject to the control of the Deputy Commissioner. In
this Section of the rules, unless the contrary is apparent from the context the
expression "Deputy Commissioner" includes a Sub-divisional Officer.
Rule - 67. Applications for lease of waste land in towns shall be in writing.
(1) Lease of Waste lands
in town shall be obtained by formal application only. Applications for leases
of Waste land in towns shall be in writing and shall be presented to the Deputy
Commissioner, who will have a map prepared of the land or have it indicated on
an existing map, and after making such local inquiry as he thinks fit, either
by himself or by a gazetted officer shall pass an order allowing the
application in whole or in part or disallowing it altogether.
(2) [Provided that
settlement of town land shall, unless the State Government otherwise direct, be
subject to prior payment of premium at such rate as may be fixed by the State
Government] [* * *]
Rule - 68.
If
a lease is granted it shall ordinarily be a periodic lese for town land running
from the year in which it is granted to the terminal year of the town in
question.
Provided
that the Deputy Commissioner may grant short leases for terms not exceeding
three years of lands which it is not considered desirable to lease except for
temporary purposes.
When
a short lease for town land is converted into a periodic lease a premium shall,
unless the Government otherwise direct, be charged at a rate approved by [State
Government].
Rule - 69. Periodic lease shall not be issued for town land within 25 feet from centre of road.
No
new periodic lease shall be issued, without the previous sanction of [State
Government] for town land within 25 feet, or such other distance as may be laid
down by special order of Government, of the centre line of any road maintained
by the Public Works Department or [The Municipal Board or the town Committee
under the Assam Municipal Act, 1956 or the Panchayat].
Rule - 70.
The
land-revenue which is payable shall be determined in accordance with the principles
laid down in sections 16-19 of the Assam Land Revenue Reassessment Act, VIII of
1936, and rule 73 below.
B.
Settlement Operation
Rule - 71. Forecast report.
A
forecast report is required for a resettlement under section 6 of the Assam
Land Revenue Reassessment Act, and the rules framed thereunder.
Rule - 72. Appointment of Settlement and Survey Officers.
When
the State Government have declared that a town is under settlement they may,
for the purpose of carrying out operations, appoint under section 133 of the
Regulation a Settlement Officer and if necessary one or more Assistant
Settlement Officers, and also under Section 134 a Survey Officer, and one or
more Assistant Survey Officers.
Provided
that the same officers may be vested with the powers of a Settlement Officer
and a Survey Officer, or with the powers of an Assistant Settlement Officer and
an Assistant Survey Officer.
Rule - 73. Revenue of town land must not exceed annual value of the sit.
Town
land shall be settled at a fair and equitable revenue in accordance with the
principles laid down in sections 16-19 of the Assam Land Revenue Re-assessment
Act, (VIII of 1936). In no case shall it exceed the annual value of the site.
This value will depend upon local circumstances and on competition and must be
determined by enquiry. With the exception of short leases every lease of town
lands shall be renewable from time to time on expiry at the option of the
settlement holder, subject to his agreeing to pay the revenue, taxes cesses and
rate which may be assessed or imposed in respect of the lands at the
resettlement and these rules shall apply to every such renewal whether the
expiring lease was or was not granted under them.
Rule - 74. Revision of revenue of town land.
The
revenue of town lands may be revised before the expiry of the term of the
lease, under the provisions of section 21 of the Assam Land Revenue
Re-assessment Act, 1936.
If
the Settlement Officer has made any sub-class for "unutilised land",
and if at any time any "unutilised land" be converted into a
residential site or a trade site, it shall be liable to reassessment at the
rate fixed at the last settlement for similar residential sites or trade sites
in the town.
Rule - 75. Town of periodic leases of town land.
The
term for which periodic leases for town lands shall be issued is regulated by
the provision of section 21 of the Assam Land Revenue Re-assessment. Act, (VIII
of 1936)
Rule - 76. Procedure for assessment of town land.
The
procedure for the assessment of land as laid down in rules 55-59 above and the
rules under the Assam Land Revenue Re-assessment (Act VIII of 1936) shall,
subject to the provision of the aforesaid Act, be followed as closely as may be
in the assessment of town lands.
C
Relinquishments
Rule - 77. Relinquishment.
The
provision of rule 24 shall, so far as may be applicable, apply to town lands
also.
[Section - V]
[Preparation of
Record of Rights of Tenants and Adhiars]
Rule - 78. Application of these rules to preparation of record of rights in any local area.
The
rules in this Section apply to the preparation of a record of tenants' and
adhiars' rights in any local area other than areas included in permanently
settled estates when the preparation of a record of tenants and adhiars' right
has been ordered under section 18 of the Regulation.
[Note.
- in these rules the words "adhiars" shall have the same meaning as
defined in the Assam Adhiars Protection and Regulation Act, 1948 Assam Act XII
of 1943]
Rule - 79. Different processes in preparation of record of rights.
When
an order has been made under section 17 of the Regulation directing that a
record of tenants [and adhiars] rights shall be prepared in the manner
prescribed below and shall consist of the following processes:-
(a) Preliminary survey
and record-writing.
(b) Record attestation.
(c) Preliminary
publication and disposal of objections.
(d) Preparation of final
record
(e) Publication of final
record
(f) Distribution of final
record.
Rule - 80. Particulars to be shown in draft chiath.
The
draft chitha or field index prepared under rule 56 shall show the names of
tenants, and adihiars the rent payable in respect of, and the length of
possession of, the holding of each tenant or adhiars in addition to such other
particulars as the State Government may direct. Disputes regarding the houndary
of any holding lying within the landlord's holdings or estate shall be decided
in a summary manner and on the basis of actual possession.
Rule - 81. Khatians and record attestation.
(1) The Settlement
Officer shall then cause draft khatian to be prepared from the chitha. These
shall contain the particulars included in the chitha and there shall ordinarily
be a separate khatian for each person or body of person interested. In case of
lands not used for purposes connected with agriculture, the khatian shall show
briefly the use to which the land is put.
(2) Each tenant or
adhiars and his landlord shall be furnished, before record attestation begins,
with a copy of the draft khatian. The record attestation of each village shall
be taken up after sufficient time shall have been allowed to the tenant and the
dhiars and their landlords to study the copies of their khatians, at a
convenient place in or near the village. A proclamation shall previously be
published in or near the village concerned giving due notice to the tenants and
adhiars and their landlords and calling on them to appear before the Assistant
Settlement Officer with their copies of the draft khatian. As each copy of the
draft khatian is produced the Assistant Settlement Officer shall examine the
entires therein, shall read out and explain the entries, and shall make
corrections where required. Disputes regarding the ownership of any holding
shall be decided by the Assistant Settlement Officer in a summary manner and on
the basis of actual possession. The Assistant Settlement Officer shall in the
like manner decide all question as to the correctness of the entries in the
khatian and in particular those relating to the rent, and the class to which
the tenant belongs, irrespective of whether any of those entries may or may not
have been disputed.
Rule - 82. Publication of draft record of rights.
The
draft record-of-rights, consisting of the khatian as corrected under rule 81,
shall be published by being placed for public inspection free of charge during
a period of not less than one month at such convenient place as the Settlement
Officer may determine. A proclamation shall previously be published in or near
the village informing the landlord or landlords and the tenants and the adhiars
of the place at which and the period during which the draft record will be open
to public inspection and of the last date on which objections may be filed
Notwithstanding anything contained in the proclamation the Settlement Officer
may extend the period during which the draft record will be open to inspection
and during which objections may be filed
Rule - 82A. Filing and hearing of objections.
Objections
to the draft record of rights shall be made in a form approved by the State
Government. Blank forms of objection shall be provided free of charge. Along
with the original objection the objector shall file sufficient copies thereof
for service on the opposite party or parties. The Assistant Settlement Officer
shall issue notice to all persons concerned of the date and place fixed for the
hearing of the objection. The record shall contain the names of the witnesses
examined and an abstract of the reasons for absence of any of the parties
materially interested unless the Assistant Settlement Officer be satisfied for
reasons to be recorded in writing that the notice was duly served on all the
persons concerned.
Rule - 82B. Framing of final record.
When
all the objections under rules 82 and passed on all appeals to the Settlement
Officer from the orders of the Assistant Settlement Officer and the draft
record corrected where necessary, the Settlement Officer shall frame the final
record in conformity with the draft record thus corrected. The final record
shall be the file of khatians as thus corrected and the chithas or field index
shall not form part of it. The final record shall be printed or prepared in
manuscript as the State Government may determine.
Rule - 82C. Publication of final record.
The
Settlement Officer shall publish the final record-of-rights by placing it for
public inspection free of charge at the place where the draft record-of-rights
was published. A proclamation shall previously be published informing the
landlords and tenants and adhiars of the place at which the final record will
be opened to inspection and the period, which shall not be less than one month,
during which it will be opened to such inspection.
Rule - 82D. Distribution of maps and final record.
When
a map has been prepared in carrying out the settlement operations ordered under
section 18 of the Regulation, it may be printed under the authority of the
State Government, and may be distributed to public Officers, to landlords and
to tenant and adhiars and to others in such manner as State Government may from
time to time by general or special order direct. Copies of the final record of
tenants' and adhiars' rights or of portions there of shall be printed or
prepared in manuscript, and shall, after certification as prescribed under
section 76 of the Indian Evidence Act, (Act, 1 of 1872) be distributed to
public officers, to landlords and tenants and adhiars and to others, in such
manner as the State Government may from time to time, by general or special
order, direct. The printed maps and copies of the record or portions thereof,
which are distributed under this rule to persons other than public officers,
shall be distributed free or on payment according as, in the case of each local
area or class of estates, the State Government may direct. 82E. Cost of
preparation of record-of-rights to be defrayed by proprietors, etc. -
(1) Costs incurred in the
preparation of record of tenants and adhiars rights or such part of the costs
as the State Government may direct, shall be defrayed by proprietors,
settlement-holders, and tenants and adhiarars in such proportion and in such
instalments as the State Government may determine.
(2) The cost of preparing
the copies of maps and of the record-of-rights distributed free under rule 82D
shall be deemed to be part of the costs of the preparation of a record of
tenant's and adhiar's rights.
(3) The portion of the
aforesaid costs which any person is liable to pay shall be recoverable as an
arrear of land revenue.
Rule - 82F. Settlement Officer may correct record-of-rights within two years of sftermination of operations.
The
Settlement Officer, or if there be no Settlement Officer, the Deputy
Commissioner, may on application or of his own motion, within two years of the
date of the notification under section 1 of the Regulation declaring settlement
operations to be closed, correct any entry in a record of tenants and adhiars
rights which he is satisfied has been made owing to a bona fide mistake:
Provided
that no such correction shall be made until reasonable notice has been given to
the parties concerned to appear and be heard in the matter.
CHAPTER II RULES FOR THE
ALLOTMENT OF GRAZING GROUNDS
Rule - 83. Survey and demarcation of grazing grounds.
Whenever
it may appear to the Deputy Commissioner, after local inquiry, to be necessary
that any land should be allotted from the land referred to in section 12 of the
Assam Land and Revenue Regulation, 1886, to the inhabitants of any village or
Villagers as a grazing ground, the Deputy Commissioner shall cause such land to
be demarcated with temporary boundary marks and, if it has not been already
cadastrally surveyed, a map of it to be prepared on the scale of 16 inches to
the mile.
Note.
- The boundaries of village grazing grounds should, as far as possible, be
straight and easily demarcated.
Rule - 84. Preparation of notice.
When
the land which is proposed to allot as grazing ground has been temporarily
demarcated and the map, if required, has been prepared, the Deputy Commissioner
shall cause a notice to be prepared of the proposal to allot the said land as a
grazing ground.
Rule - 85. Publication of notice.
This
notice shall be published in English and in the vernacular at the office of the
Deputy Commissioner and at the Sub-divisional office, circle office and police
station within the jurisdiction of which the land which it is proposed to allot
as grazing ground is situated, and in the Assam Valley on the notice board of
the gaonbura or gaonburas concerned, and published by beat of drum in the
vicinity.
Rule - 86. Hearing of objection.
The
Deputy Commissioner shall receive and inquire into any objection which may be
presented to him against the allotment of the proposed grazing ground within
one month after the date of publication of the notice referred to in rule 85,
and on such inquiry may add any available adjacent waste land to the proposed
grazing ground or remove any land from it.
Rule - 87. Powers of Deputy Commissioners to alter the area and boundaries.
If,
on inquiry into objections under rule 86, the Deputy Commissioner makes any
alteration in the area or boundaries of the proposed grazing ground, he shall
publish a revised notice in the manner prescribed in rule 85, and shall cause
at the same time the revised boundaries to be temporarily demarcated and shown
on the map. He shall receive and inquire into any objections which may be
presented within one month of the publication of the revised notice, as
provided on rule 86.
Rule - 88. Confirmation of proceedings.
When
all objections presented within one month of the publication of a notice under
rule 85 or of a revised notice under rule 87, have been disposed of and no
alteration or no further alteration of the area or boundaries of the proposed
grazing ground appears to the Deputy Commissioner to be necessary, he shall
report his proceedings to the Commissioner who may confirm them with the
approval of Government.
Rule - 89. Cost of demarcation.
As
soon as the proceedings have been confirmed, the Deputy Commissioner shall prepare
an estimate of the cost which may be incurred in demarcating the grazing ground
with such boundary marks as may be required and notify the amount of such cost
to the inhabitants of the village or villages concerned in such manner as he
may deem fit, requiring it to be deposited at the Treasury within such time as
he may direct.
Rule - 90. Extinction of rights.
Notwithstanding
anything contained in rules 83 to 88, all grazing grounds with areas and
boundaries defined, constituted out of any land over which at the time they
were constituted, no person had the rights of a proprietor, landholder or
settlement-holder, by the Settlement Officer at the regular settlement or
resettlement of a district, shall be deemed to have been constituted under the
said rules.
Rule - 91. Declaration of grazing grounds.
As
soon as the cost of demarcation has been deposited the Deputy Commissioner
shall cause to be published in the manner prescribed in rule 85, a final notice
declaring the land to be allotted as grazing ground. He shall also cause the
grazing ground to be entered in the register of grazing grounds and the
boundaries thereof to be demarcated with such boundary-marks as may be
required.
Rule - 92. Use of grazing ground free charge after issue of final notice.
After
the issue of the final notice declaring and land to be allotted as grazing,
ground, such land may be used as a grazing ground free of charge by persons
other than professional graziers, and shall not be occupied or disposed of for
any other purpose unless the State Government shall so direct.
Rule - 93. Conditions for use of grazing grounds.
The
Deputy Commissioner may, if he thinks desirable to do so, prescribe conditions
on which a grazing ground may be used, and in such cases may issue passes
either generally or by name to persons entitled to use it.
Rule - 94. Rate of fees for the use of village grazing grounds.
Professional
graziers are not entitled to use village grazing grounds except in quite
exceptional circumstances. In such circumstances the Deputy Commissioner may
charge entirely at his discretion for any halt exceeding 7 days at a rate not
exceeding twice the annual grazing fee obtaining in the district concerned for
the cattle so kept. For a period of 7 days only or less the Deputy Commissioner
may at his discretion charge at a rate not exceeding the annual grazing fee
obtaining in the district concerned for the cattle so kept. If the Deputy
Commissioner finds it possible to require his previous permission to the use of
village grazing grounds in either of the two cases above referred to, he may
exercise his discretion accordingly.
Rule - 95. Punishment for contravention of rule.
When
any grazing ground has been finally demarcated under rule 89, no person shall
occupy any part of such grazing ground for purposes other than grazing. Whoever
contravenes this rule shall be punished with fine to be imposed by the Deputy
Commissioner which may extend to fifty rupees.
Note.
- All Sub-divisional Officers in the State of Assam have been invested with the
powers of a Deputy Commissioner under this rule, vide No notification No.
1575-R., dated the 10th June 1927.
Rule - 95A.
If
at any time the Deputy Commissioner is of opinion that a village Grazing Ground
constituted under the foregoing rules is wholly or in part not needed for the
purpose for which it was allotted, he shall publish a notice regarding the
proposed cancellation of the allotment, hear objections and forward his
proceedings together with his recommendation to Government for final orders. The
manner of publication of notice and hearing objections shall be the same as in
the foregoing rules. In making his recommendation the Deputy Commissioner shall
consider if any payment is to be made to the villages as a body for the cost of
demarcation if any borne by them originally and whether the claims of persons
who may have surrendered land for the purpose of constituting the reserve
should revive on cancellation of the reserve or part thereof. The Government
will pass orders either accepting, rejecting or modifying the recommendation of
the Deputy Commissioner.]
Rule - 96. Delegation of Deputy Commissioner's power to Sub-divisional Officer.
The
Deputy Commissioner may direct a Sub-divisional Officer to make the preliminary
inquiry, issue notices, and hear objections in regard to the allotment of
grazing grounds in his subdivision.
CHAPTER IIA RULE UNDER SECTION
20
Rule - 96A. Barring of application of certain sections or portions of sections to particular area or class of estates.
(1) The following
provisions of the Land and Revenue Regulation shall not apply to the settlement
of any area or estate in the Assam Valley or in the district of Cachar
excluding Karimganj Subdivision, viz:-
(i) Sub-section 2 of
section 33.
(ii) Sub-section 3 of
section 33 so far as it relates to the delivery of an acceptance.
(iii) Provision (a) to
section 34, and
(2) In addition, sections
18 and 19 shall not apply to any area or estate in the Assam Valley or in the
district of Cachar excluding Karimganj Subdivision which is not included in a
village which has been traversed, surveyed, mapped and classed.
CHAPTER III RULES UNDER SECTIONS
26,27,152 AND 155 (SURVEY AND DEMARCATION OF LAND)
Rule - 97. Revenue Officer to whom reports on boundary-marks are to be made.
The
Revenue Officer to whom proprietors, settlement-holders, and other persons
mentioned in section 26 of the Regulation are required to report if permanent
boundary-marks have been injured, destroyed removed or require repairs, shall
be the Sub-Deputy Collector in charge of Land Records.
Rule - 98. Traverse survey.
When
a survey and demarcation of land in any local area or class of estates is
ordered to be made under Part B of Chapter III of the Assam Land and Revenue
Regulation (1 of 1886), operations shall be initiated by a traverse based on
theodolite observations, which shall, if possible, be connected with two or
more points which have been fixed by previous surveys.
Rule - 99. Map.
For
each village a large scale cadastral map based on the traverse survey and
showing roads, rivers, railways and other physical features of the country, as
well as homesteads and other fields, shall be prepared. Where a suitable large
scale map is already in existence, it will not be necessary, unless the Survey
Officer so direct, to prepare a fresh map:
the
existing map may be brought up to date.
Rule - 100. Boundary marks.
Where
the village has not already been demarcated in an adequate manner,
boundary-marks of a permanent nature shall ordinarily be erected at every point
where the boundaries of three villages meet. Traverse stations shall also be
marked by tree or such other suitable marks as the State Government may form
time to time direct.
Rule - 101. Recovery of cost.
The
total cost of the traverse and cadastral surveys, of compensation due on
account of any things done under the orders of a Survey Officer, and all
expenses incurred in erecting and repairing boundary-marks, shall be realised
from the proprietors, land-holders and persons entitled to receive rent in
respect of any land included in the local area or class of estates covered by
the survey and demarcation above mentioned:
Provided
that in the case of temporarily-settled estates only the cost of boundary-marks
including traverse station's shall be realised.
Rule - 102. Levy of cost as an arrear of land-revenue.
The
amount to be recovered under the last preceding rule shall be levied as an
arrear of land-revenue and shall be apportioned in the manner described in the
next following rule with the exception of the cost of boundary-marks of
estates, which shall be realised in the manner described in rule 105 below.
Rule - 103. Apportionment of cost.
When
a survey carried out under the provisions of Part B of Chapter III of the Assam
Land and Revenue Regulation has been completed, the Survey Officer shall submit
to the Deputy Commissioner a statement showing the total cost incurred in the
traverse and cadastral survey and in erecting and repairing boundary-marks
including traverse stations within the area included in the survey. The Deputy
Commissioner, on receipt of such statement, shall proceed to apportion the
amount among the proprietors, land-holders and persons entitled to receive rent
in respect of the land included in the survey.
Note.
- Settlement-holders other than proprietors and land-holders are not liable to
the payment of the cost of survey under these rules.
Rule - 104. Method of apportionment.
In
making such apportionment in areas other than the permanently-settled estates
of Cachar and Goalpara, the Deputy Commissioner shall charge each proprietor,
land-holder or person entitled to receive rent in respect of land included in
the survey and assessed at full rates of revenue with such sum per rupee of
revenue payable by him as shall suffice to cover the total cost of the survey
and demarcation.
In
the permanently-settled estates of Cachar and Goalpara the total cost of the
survey and demarcation of the settled area shall be recovered from each
proprietor and tenure-holder in proportion to the area of land under survey held
by him. If the tenure is rent-free, the whole cost shall be recovered from the
tenure-holder. If the tenure is permanent, three-fourths of the cost shall be
recovered from the tenure holder and one-fourth from the proprietor. If the
tenure is temporary, half the cost shall be recovered from the tenure-holder
and half from the proprietor, unless the tenure has less than 5 years to run
from the date of final publication, in which case the proprietor should pay the
whole cost.
When
land is held at privileged rates of revenue or where no revenue is payable by
any proprietor and land-holder of land included in the survey, the land shall,
for the purpose of apportionment, be assessed at the rate applicable to similar
land in neighbouring estates paying full revenue; provided that when any land
has already been permanently demarcated at the cost of the proprietor,
land-holder, or person entitled to receive rent in such a manner that would, in
the opinion of the Deputy Commissioner, be inequitable to lay any further
charge on him on account of the survey, the land so demarcated may, with the
previous sanction of the Commissioner, be omitted from the apportionment.
Explanation. - For the purpose of the present rule, the term
"tenure-holder" shall be held to mean a person having a permanent and
transferable interest in land intermediate between the proprietor and the
raiyat but not having occupancy right.
Rule - 105. Apportionment of demarcation charges.
When
any land is demarcated under sections 22 and 24 of Regulation I of 1986, the
cost of all marks supplied by State Government, together with other charges
which may be incurred in connection with the demarcation, shall be recoverable
from the proprietor, land-holder, or other person entitled to receive rent in
respect of the estate, as an arrear of land revenue. When any marks have to be
put up on the boundary between two estates, the Survey Officer shall apportion
the cost as he thinks equitable, having regard to the question whether the
marks are required to complete the demarcation of both.
Rule - 106. Notice to persons liable.
When
the Deputy Commissioner has in this manner apportioned the amount payable by
each person liable in the area covered by the survey, he shall cause each such
person to be served with a notice, in such manner as the State Government may
from time to time direct, of the amount payable by such person accordingly.
Rule - 107. Barring of the operation of rules.
The
State Government may declare that all or any, portion of any, of the above
rules shall not apply in the case of any local area or class of estates.
CHAPTER IV REGISTRATION RULES
UNDER CHAPTER IV OF THE REGULATION
Rule - 108. General Register of Revenue paying estates.
The
General Register of revenue-paying estates in each district, prescribed by
section 48 of the Land and Revenue Regulation, shall consist of three parts,
viz.
Part
I - Permanently settled estates.
Part
II - Temporarily-settled estates other than waste land grants.
Part
III - Waste land grants other than fee-simple and redeemed leases.
Part
I shall be kept in Form No. 19 or in such other form as may be specially
prescribed by the State Government.
Part
II Shall be kept in ordinary periodic jamabadi form until the district has been
resettled, when it will be the jamabandi Register which is prepared by
Settlement Officer.
Part
III shall be kept in Form 20.
Note.
- The extent to which the forms here prescribed have been introduced has been
mentioned in the note to section 49 of the Regulation.
Rule - 109. General Register of revenue-free estates.
The
General Register of revenue-free estates prescribed by section 48 of the Land
and Revenue Regulation shall be in Form No. 21 to 24 according to the district
in which it is kept.
Rule - 110. General Registers where be kept.
The
General Register of revenue-free estates and the General Registers of
revenue-paying estates, (a) permanently-settled and (b) waste land grants,
shall be kept for each district in the office of the Deputy Commissioner of the
district. The General Registers of revenue-paying temporarily-settled estates
other than waste land grants shall be kept at the headquarters of the
subdivision or district, as the Deputy Commissioner may direct.
Rule - 111. Language in which registers are to be kept.
All
registers prescribed by these rules shall ordinarily be written in the language
of the district in which they are kept. Registers of waste land grants for
special cultivation may be kept in English.
Rule - 112. Power of State Government to order new registers to be prepared.
The
State Government may, whenever they think fit, order new registers to be
prepared from the registers existing at the time of such order and form any
other authentic information available to the Deputy Commissioner; and such
additions to, omissions from, and alteration in, the entries as they appeared
in the previous registers shall be made as subsequent changes have rendered
necessary and the authority for every change shall be expressly referred to.
Rule - 113. Entry of estates on part of registers on which not previously borne.
Whenever,
after the preparation of the General Registers, it may be necessary to bring
any estate on to any part of such registers on which it is not already borne,
such estate shall be brought on to such part under a new number in continuation
of the last number of such part.
All
new entries under this rule shall be made in chronological order.
Rule - 114. Alteration to be noted in General Registers.
A
note shall be made from time to time in the General Registers of revenue-paying
and revenue-free estates -
(a) of every alteration
ordered by the competent authority in the amount of revenue assessed on any
estate;
(b) of every case in
which lands entered as revenue-free may be declared liable to assessment, and
assessed by competent authority;
(c) of every partition or
union of an estate;
(d) of every removal of
an estate from the part of the register on which it is borne;
(e) of the redemption of
every mortgage in respect of which the name of the mortgagee shall have been
entered on the register;
(f) of every
relinquishment of an estate or of portion of an estate;
and
in every such note reference shall be made to the authority under which the
change was made.
In
preparing the General Registers space shall be left for entries of the above
description.
Rule - 115. Alteration of entries in General Registers by Deputy Commissioner.
Whenever
it comes to the notice of the Deputy Commissioner that any change has occurred
which affects any entry in the General Registers, and renders necessary any
alteration therein, the Deputy Commissioner, after making such inquiry as may
be necessary, shall make such alteration.
Provided
that no such alteration shall be made without giving due notice to the recorded
proprietors or land-holders, and managers of the estate which the alteration
will affect, and to every person whose name it is proposed to register as
proprietor, land-holder or manager of such estate before such registration is
affected; and any objections, which may be preferred against the proposed
change, or registration, shall be duly considered by the Deputy Commissioner
before the change or registration is made.
Rule - 116. Power of Deputy Commissioner to order the name of a proprietor, of etc., be struck out of register.
Whenever
it comes to the notice of the Deputy Commissioner that any person whose name is
recorded in the General Registers as proprietor, settlement-holder or manager
of an estate is no longer in possession of any such interest in the estate, the
Deputy Commissioner may order the name of such person to be struck out from the
register:
Provided
that the Deputy Commissioner shall not strike out the name of any recorded
proprietor or landholder, or manager on behalf of a proprietor or land-holder,
without giving him due notice and hearing any objections he may prefer against
his name being struck out.
Rule - 117. Information to be supplied to Deputy Commissioner on requisition.
Every
proprietor, land-holder, and manager of an estate and any person holding any
interest in land, or employed in the management of land, shall be bound, on the
requisition of the Deputy Commissioner, to furnish any information required by
such officer for the purpose of preparing, making or correcting any entry in
the General Registers of revenue paying and revenue-free land, or to show to
the satisfaction of such officer that it is not in his power to furnish the
required information.
Such
requisition shall be made by a notice requiring the production of such
information before a date mentioned in such notice.
If
any person bound to give information under this rule voluntarily or negligently
omits to do so, or to show to the satisfaction of the Deputy Commissioner that
it is not in his power to furnish such information, he shall be liable to such
fine as the Deputy Commissioner may think fit to impose, not exceeding Rs. 100,
for such omission, and the Deputy Commissioner may impose such further daily
fine as he may think proper not exceeding Rs. 50 for each day during which such
person shall omit to give the required information after a date to be fixed by
the Deputy Commissioner in a notice warning the said person that such daily
fine will be imposed:
Provided
that whenever that amount levied by the Deputy Commissioner under this rule
exceed Rs. 500, he shall report the case specially to the Commissioner of the
Division and no further levy in respect of such fine shall be made otherwise
than by authority of the Commissioner.
The
date fixed by notices issued under this rule shall not be less than 15 days
after service thereof.
Rule - 118. Alteration of registers on decrees of Civil Court.
Whenever
any Civil Court makes a decree confirming any transfer of possession of a
transferable estate, or gives effect to any decree transferring any such
possession, such Court may order the transfer to be registered in the General
Registers of the Deputy Commissioner, and the Deputy Commissioner shall
register such transfer accordingly. (The attention of the Civil Courts was
drawn to this rule in Circular No. 17R, dated the 21st April 1896, and it was
pointed out that when directing registration, all information should be
furnished which is likely to be required for filling in the columns of the
General Register concerned.)
[Note.
- Registration fees should be levied from the persons in whose favour
registration is made, at the rates prescribed in the 126. Such fees are
realisable under section 144 of the Regulation as arrears of land revenue.]
Rule - 119. Registration of auction purchaser's name.
When
any Revenue Court grants a sale certificate under section 85 of the Regulation
to the purchaser of a temporarily-settled estate or portion of a
temporarily-settled estate at a revenue sale, the Deputy Commissioner shall
order the auction purchaser's name to be registered in the General Register in
place of that of the defaulter.
Rule - 120. Application for registration or mutation.
Application
for registration or mutation may be presented by the applicant or by any person
duly authorised by him in that behalf. The application if it refers exclusively
to a temporarily-settled estate, shall bear (Substituted vide Notification No.
RSS/351/64/102, dated 18th May, 1967) [a Court Fee Stamp of the value under
Article I Schedule II, of the Court Fees Act, 1870] Separate application shall
be made by every person having a separate interest or share as proprietor or
manager. Joint application may be made when the proprietor or
settlement-holders applying for registration hold an estate jointly without
specification of shares.
If
the applicant is a joint proprietor or settlement-holder in charge, or a
manager, he shall in his application, specify the name of the persons on whose
behalf he is in charge or manager and the right and extent of the interest of
every such person. The Revenue Officer duly empowered to entertain applications
for registration shall satisfy himself that every heading has been properly and
completely filled up, and that the application has been subscribed and verified
by the applicant or his agent under a declaration that the particulars
contained therein are true to the best of his knowledge and behalf. If the
application is not in form as above directed, it shall be returned to the
applicant for correction.
Note.
- The verification required by this rule is not permissive but compulsory and a
person who knowingly subscribes a false verification is therefore liable to
prosecution under section 199, Indian Penal Code.
Rule - 121. Registration land Mutation Register.
Every
Revenue Officer duly empowered to entertain applications for registration or
mutation of names shall keep a Registration and Mutation Register in Form No.
27. All applications for registration or mutation will be entered in this
register.
[*
* *]
Note.
- (1) Cases undisposed of at the close of the year should be brought on to the
new register in red ink, the number and date only being posted when very
voluminous entries are concerned.
(2)
Separate registers should be maintained in each subdivision one for the entries
of mutation cases relating to permanently settled estates, waste land grants,
lakhiraj and nisf-khiraj estates, and another for the entries of mutation cases
relating to ordinary periodic khiraj estates.
Rule - 122. Publication of notice.
(1) The general notice
that is issued under section 52(1) and under section 56(1) in the case of
tenures shall be published by affixing a copy of the same on or at the
following places -
(a) The cutchery of the
proprietor or land-holder of estate or other place where rents are ordinarily
received, or at the office of the mauzadar, and in non-mauzadari areas at the
office of the [Gaon Panchayat and Anchalik Panchayat].
(b) Some conspicuous
place such as the local post office, school or bazaar in at least one village
appertaining to or near the estate to which the application relates, and if the
estate comprises lands situated in more than one pargana or fiscal division,
then in at least one village in each pargana or division containing such lands.
(c) [The office of every
Deputy Commissioner Sub-divisional Officer, and Circle Sub-Deputy Collector,
and in Cachar district in addition, the office of every Tahsildar and
Sub-Registrar within whose jurisdiction the land or any part of the land to
which application relates is known to be situated:]
Provided
that, if arrangements have been made to establish village public notice boards,
it shall suffice under clauses (a) and (b) above it the notice be affixed to
the board for the village that includes the land or a portion of the land to
which the notice relates.
[*
* *]
[Vide
Form No. 28.]
(2) The special notice
that is required to be served on the alleged transferor or his heirs under
section 52(2) and in the case of tenures on the recorded proprietors of the
estate under section 56 (1), and on other persons specified in rules 115 and
116 shall be served on the alleged transferor or other person by tendering to
the person to whom it may be directed a copy thereof attested by the Deputy
Commissioner, or by delivering such copy at the usual place of abode of such
person, or to some adult male member of his family; or in case it cannot be so
served, by pasting such copy upon some conspicuous part of the usual or last
known place of abode of such person, In case such notice cannot be served in
any of the ways herein before mentioned, it shall be served in such way as the
Deputy Commissioner issuing such notice may direct.
(3) [No fee shall be
charged for the issue of a notice under sub-rule (1), but a fee of twenty-five
paise [or such amount as may be fixed by Notification from time to time by the
State Government] shall be charged upon the copy of the notice to be served
upon the transferor or his heirs under sub-rule (2).]
Note.
- If owing to the failure of the first notice a second or further notice has to
be issued the charge will be twenty-five paise for each notice. Process fees
other than those levied on account of notices referred to in this rule will be
levied in accordance with rule 188(a). When mutation proceedings instituted on
the report (chitha) of the mandal or patwari are not disposed of locally because
the Revenue Officer does not find time to dispose of them, no fee will be
charged for the first notices to the parties which amount only to an intimation
to them as to when and where the case will be taken up.
(4) In such tracts as may
from time to time be notified by the State Government, service of the copy or
copies, of the notice referred to above may be effected by despatch by
registered post.
Note.
- The State Government have notified that in the plains district of Assam the
copies of the notice referred to in this rule may, where it is convenient, be
served, by despatch by registered post.
Rule - 123. Registers of applications to register and of registered talukdaritenures.
The
Deputy Commissioner or Sub-divisional Officer shall keep a register of applications
for registry of talukdari and other similar tenures under section 55 of the
Land and Revenue Regulation, and also a register of such renures actually
registered under that section. Every application shall be made and may be
presented by the applicant or any person duly authorised by him in that behalf.
Every such application shall bear a stamp of fifty paise and no application
shall be received unless it states that all person interested in thetenure join
in the application.
The
Revenue Officer duly empowered to entertain applications for registration shall
satisfy himself that every head has been properly and completely filled up, and
that the application has been subscribed and verified by the applicant or his
agent under declaration that the particulars contained therein are true to the
best of his knowledge and belief. If the application is not in form as above
directed, it shall be returned to the applicant for correction.
Rule - 124. Payment of Cost.
All
costs of any inquiry or proceeding held by a Revenue Officer under Chapter IV
of the Land and Revenue Regulation shall be payable by the parties concerned as
such Revenue Officer may direct.
Rule - 125. No. penalty on persons applying for registration suomotu.
Notwithstanding
anything contained in section 58 of the Land and Revenue Regulation, no fine
shall be imposed under that section on any person who shall, at any time after
the expiration of the time fixed for registration by section 50, of his own
motion, and otherwise than after the issue of a notice under section 58, apply
for the registration of his name, and of the character and extent of his
interest.
Rule - 126. Fees on transfers.
Fees
at the following rates shall be levied by the Deputy Commissioner,
Sub-divisional Officer, or other officer duly empowered to register transfer on
the registry of any transfer under Chapter IV of the Land and Revenue
Regulation, and no application for mutation or registration shall be
entertained until such fees have been paid.
(1) In the case of
revenue-paying lands excluding nisfkhiraj estates in the Assam Valley and waste
land grants for special cultivation, twenty-five paise percent on the annual
revenue payable to the State Government from the extent of interest
transferred:
Provided
that no fees shall be leviable when the land revenue payable from the extent of
interest transferred is less than Rs. 50.
(2) In the case of
nisfkhiraj estates in the Assam Valley, fifty paise per cent on the annual
revenue payable to the State Government from the extent of the interest
transferred.
(3) In the case of waste
land grants for special cultivation assessed to revenue or assessable at some
future date during the term of the grant, fifty paise per cent on the maximum
revenue payable during such term.
(4) In the case of
revenue fee lands, 2 per cent on the annual value of the extent of the interest
transferred, such annual value being calculated as laid down in the Assam Local
Rates Regulation and in rules issued thereunder. In the case of fee simple
grants no portion of which is under cultivation, the annual value shall be
calculated at the rate of one rupees fifty paise an acre on the amount of land
transferred:
Provided
that no fee for the registry of any one transfer shall exceed Rs. 100 or be
less than fifty paise when the transfer relates to revenue-free estate, or less
than twenty-five paise when the transfer-relates to a permanently-settled or
nisfkhiraj estate or to waste land grant, and for any fraction of paise a full
paise shall be levied.
(5) All fees under this
or the following rules shall be levied from the persons in whose favour the
transfer is registered, and shall be carried to the credit of the State
Government.
Note.
- The levy of these fees in stamps is no longer compulsory, but they may be so
levied if this is the most convenient course. The Commissioner is authorised to
prescribe a procedure for their realisation.
Rule - 127. Fees payable on registration of talukdaritenures.
No
application for registration of talukdari and other similar tenures under
section 55 of the land and Revenue Regulation shall be entertained until the
application has paid fee at the following rates:-
(a) If the annual rent of
the tenure does not exceed Rs. 1,000 at the rate of 5 per cent on the rent;
(b) If the annual rent of
the tenure exceeds Rs. 1,000, at the rate of 5 per cent on the rent up to Rs.
1,000 and at 1 per cent on all above that amount:
Provided
that, if application for registry is made after three months from the date of
creation of the tenure, fees shall be levied at double the above rates and, if
made after six months from the date of creation of the tenure, at four times
the above rate.
Rule - 128. Right of public to obtain extract from registers.
The
Deputy Commissioner or Sub-divisional Officer shall supply an extract from any
register mentioned in these rules to any person who may apply for the same,
subject to the payment of the prescribed searching and copying fees.
Rule - 129. Fees and prescribed condition for inspect in registers.
The
registers and records of Revenue Courts shall be open to inspection on all days
on which the Courts are open between certain hours, which shall be fixed for
each district by the Deputy Commissioner.
Authority
to sanction inspection of registers and records deposited in the district or
sub-divisional record room shall be exercised only by the Deputy Commissioner
or Sub-divisional Officer, or when such officer is on tour, by the officer in
charge of his office. A Revenue Officer authorised to grant an application, to
inspect any register or record shall, if he refuses such application record his
reasons for such refusal. If the application is granted, the applicant shall
observe the following rules:-
(a) He shall not take pen
or ink into the record-room.
(b) He shall not in any
way alter or erase any part of the registers or records he may inspect.
(c) He shall not remove
any registers or record from the record-room, or room of the Court where it is
being kept.
(d) Any person inspecting
registers or records may be permitted to take notes or copies in pencil.
(e) Any person inspecting
registers or record deposited in the record-room shall do so in the presence of
the Record-keeper or Assistant Record-keeper. Inspection of registers and
records, before they have been deposited in the record-room, shall be made in
the presence of any ministerial officer whom the Deputy Commissioner or
Sub-divisional Officer may appoint for that purpose.
(f) A fee of one rupee
shall be leviable in court fee stamps for the inspection of every register, or
record of a case, after it has been disposed of; pending records may be inspected
by parties to the case or by their authorised agents fee of charge. The
court-fee stamps shall be attached to the application for inspection, and shall
be punched before the application is granted.
CHAPTER
V RULES UNDER CHAPTER V OF THE REGULATION, RELATING TO
ARREARS AND MODE OF RECOVERING THEM
Section
I
General
Rule - 130. Land-revenue when and how payable.
Every sum payable
on account of land revenue shall fall due on the dates specified below and
shall be payable in such manner and in such instalments as therein prescribed.
When land revenue falls due on a Sunday or authorised holiday the first open
day after such Sunday or holiday shall be taken as the date on which the
revenue fell due. The Deputy Commissioner or Sub-divisional Officer shall be
present in office up to sunset on the dates when land-revenue falls due in
respect of permanently-settled estates.
Note. - (1) For
this rule and certain other of this Section are to be substituted in the case
of Karimganj Subdivision of the Cachar district the rules contained in Section
V of the same Chapter.
(2) When the
settlement-holder of an estate resides in a subdivision other than the
subdivision in which the estate is situated, and arrears of land-revenue or
local rates of the estate are realised by the Sub-divisional Officer in whose
jurisdiction the defaulter resides, amounts realised should be remitted to the
subdivision in which the estate is situated by money order, the charge, for the
commission on it being borne by the State revenue.
Dates and Amounts
of Kists
Part I
Ordinary Land Revenue
Cahcar (Excluding Karimganj
Subdivision)
All estates paying
Rs. 10 and above, three instalments, viz., one-fourth on 1st August, one-fourth
on 1st November and half on 1st March. All estates paying less than Rs. 10
one instalment on date from 1st to 7th March, inclusive.
|
Pargana
|
To whom to be
paid
|
First instalment
|
Second
instalment
|
Third instalment
|
|
|
|
Latest date
|
Latest date
|
Latest date
|
|
Barakpar
|
Tahsildar,
Silchar
|
1st August
|
1st November
|
1st March
|
|
Joynagar
|
Ditto
|
2nd August
|
2nd November
|
2nd March
|
|
Udharbund
|
Ditto
|
3rd August
|
3rd November
|
3rd March
|
|
Barkhola
|
Ditto
|
4th August
|
4th November
|
4th March
|
|
Rajnagar
|
Ditto
|
5th August
|
5th November
|
5th March
|
|
Banskandi
|
Ditto
|
6th August
|
6th November
|
6th March
|
|
Chatlahaor
|
Ditto
|
7th August
|
7th November
|
7th March
|
|
Gumra
|
Ditto Katigora
|
1st August
|
1st November
|
1st March
|
|
Katigora
|
Ditto
|
2nd August
|
2nd November
|
2nd March
|
|
Jalalpur
|
Ditto
|
3rd August
|
3rd November
|
3rd March
|
|
Phulbari
|
Ditto
|
4th August
|
4th November
|
4th March
|
|
Leberputa
|
Ditto
|
5th August
|
5th November
|
5th March
|
|
Jatrapur
|
Ditto
|
6th August
|
6th November
|
6th March
|
|
Haritikar
|
Ditto
|
7th August
|
7th November
|
7th March
|
|
[Davidsonabad]
|
Ditto Sonol
|
5th August
|
5th November
|
5th March
|
|
Bhuban Hill]
|
Ditto
|
4th August
|
4th November
|
4th March
|
|
[Banraj]
|
Ditto
|
2nd August
|
2nd November
|
2nd March
|
|
[Rupairbali]
|
Ditto
|
3rd August
|
3rd November
|
3rd March
|
|
[Sonapur]
|
Ditto
|
1st August
|
1st November
|
1st March
|
|
[Lakhipur]
|
Ditto Silchar
|
8th August
|
8th November
|
8th March
|
|
Bikrampur
|
Mauzadar, Bikrampur
|
1st August
|
1st November
|
1st March
|
|
Kalain
|
Ditto
|
3rd August
|
3rd November
|
3rd March
|
|
Hailakandi
|
Tahsildar
Hailakandi
|
1st August
|
1st November
|
1st March
|
|
Saraspur
|
Ditto Hailakandi
|
3rd August
|
3rd November
|
3rd March
|
|
Vernerpur
|
Ditto Hailakandi
|
5th August
|
5th November
|
5th March
|
All tea planters
may, if they wish to do so, pay revenue on all classes of land direct into the
Treasury.
Goalpara
(permanently-settled tract). -
All estates over
Rs. 50, two instalments, viz., 30 per cent on 30th September and 70 per cent on
15th January. All estates of Rs. 50 and under one instalment on 30th September.
Revenue payable direct to Treasury. Assam Valley (excluding permanently-settled
tracts) - Regular settlement. - In villages which pay their land-revenue, or a
considerable proportion of their land-revenue, by the production and sale of
mustard or pulse (matikolai), one instalment on the 15th March, in villages
which pay their land-revenue, or a considerable proportion of their
land-revenue by the production and sale of jute, one instalment on the 15th
November, in other villages two instalments, viz., three-fifths on the 15th
January and two-fifths on the 15th February. Supplementary settlement - One
instalment on the 15th March. Revenue is payable to the mauzadar in whose
jurisdiction the estate is situate, if the estate is not amalgamated with mauza
in which it is situate, the revenue is payable direct to Treasury. Revenue is
due from mauzadars one months after the instalments, as prescribed above,
become due provided that a mauzadar shall not be passed before the 1st May, to
make good balance uncollected by him. At the discretion of the Deputy
Commissioner the period of grace may be extended to the 31st May.
Para II
Miscellaneous Land Revenue
|
Item of revenue
|
District
|
Industries
|
|
Substituted for
the original columns relating to Fisheries by correctionship No. 25 to the
fifth edition of the Land Revenue Manual, vide Dy. No. L.R. 621/33[Fisheries]
|
All district
|
In each year of
the lease:-
|
|
|
|
One-fourth of
one year's revenue on 15th July.
|
|
|
|
Three eights of
one year's revenue on 15th November
|
|
|
|
Three-eights of
one year's revenue on 15th January
|
|
|
|
The sum
furnished as security on the day of sale will be adjusted only against the
last instalment payable during the lease.
|
|
House-tax
|
All districts
except the Garo Hills.
|
One instalment
in January.
|
|
|
|
Garo Hills One
instalment in February.
|
|
Elephants
|
All districts
|
One-fourth on
the day of sale.
|
|
|
|
One-fourth on
15th December of the 1st year.
|
|
|
|
One-fourth on
15th June of the 2nd year
|
|
|
|
One-fourth on
15th December of the 2nd year.
|
|
Coal grants
|
Lakhimpur
|
Two instalments,
half on 30th January and half on 30th July.
|
|
Gold washing
|
Ditto
|
Two instalments,
three-fifths on 15th January and 15th March
|
|
Salt wells
|
Cachar
|
One-fourth on
the day of sale, three-eights on 1st November and three-eights on 1st
February.
|
The date of
payment of revenue in the Garo Hills and the instalments in which it is paid
are-
Regular
settlement. -
In two
instalments, viz., three-fifth on the 15th December and two-fifth on the 15th
February.
Supplementary
settlement. -
In one instalment
on the 15th February.
Rule - 131. Separate account notices and Registers.
Notices under
section 65, clause (2) of the Regulation shall be published together with a
copy of the application made in the Court of the Deputy Commissioner or
Sub-divisional Officer and in the police than as in whose jurisdiction the
estate or the greater part thereof is situated, as well as in the conspicuous
part of the estate itself or, where the estate is small, of the village nearest
to the estate.
A register of
separate accounts opened shall be kept by the Deputy Commissioner or other
officer duly empowered to dispose of applications for separate accounts.
Rule - 132. Fees on application for separate accounts.
No application for
opening separate accounts shall be entertained until the applicant has paid
fees at the following rates :-If the Government revenue on the share does not
exceed Rs. 1,000 at the rate of 10 per cent upon the revenue.
If the Government
revenue on the share exceeds Rs. 1,000 at the rates of 10 per cent to Rs. 1,000
and 2 per cent on all above that amount.
All fees under
this rule shall be levied in court-fee stamps:
Provided that the
fees under this rule should not be less than [one Rupees] and that for any
fraction of Paise a full Paise shall be levied.
Note. - See note
under section 68 of the Regulation in Part I, Notice of demand has been
discontinued in the Assam Valley.
Rule - 133. Notices of demand.
Notices of demand
under section 68 of the Regulation shall ordinarily be issued by, and the
signature and seal of, the following officers:-
(a)
By the Deputy Commissioner with respect to al estates
situated within the Sader Subdivision of a district and not included within the
limits of any tahsil or mauza.
(b)
By the Sub-divisional Officer with respect to all estates
situated within the limits of a mufassil subdivision, and not included within
the limits of any tahsil or mauza.
(c)
Tahsildar with respect to all estates situated within the
limits of this Tahsil, or by the Sub-Deputy Collector or other officer invested
with the power under section 68 of the Regulation.
Rule - 134. Mode of service of notice of demand.
A notice of demand
under rule 132 shall be served by delivering to the person to whom it is
directed a copy thereof attested by the Revenue Officer who issues it, or by
delivering such copy at the usual place of abode of such person to some adult
male member of his family or, in case it cannot be so served, by pasting such
copy upon some conspicuous part of the usual or last known place of abode of
such person. In case such notice cannot be served in any of the ways
hereinbefore mentioned it shall be served in such way as the officer issuing
the notice may direct.
Rule - 135. Sale proclamation.
The statement and
list of estates to be prepared under section 72(1) and (2) of the Land and
Revenue Regulation, in respect of property to be sold under section 70, shall
be prepared in the language of the district and may, if the Deputy Commissioner
thinks fit be recorded in a book prepared for this purpose, to be called the
sale Statement Book. When published in the Gazette, the statement shall also be
published in the vernacular of the district and in English.
Rule - 136. Publication of list of estates.
[The list of
estates referred to in the foregoing rule shall be published -
(a)
In the Court of the Revenue Officer by whom it has been
prepared;
(b)
At the office of the Sub-Deputy Collector in whose circle
the estate is situated
(c)
At the office of the Tahsildar or house of the mauzadar
within whose tahsil or mauza defaulting estate lies; and
(d)
Where gaonburas are employed, on the signboard of the
gaonbura within whose charge the defaulting estate falls;
(e)
At the offices of the Gaon Panchayat and the Anchalik
Panchayat.]
Rule - 136A. Serving of sale statement.
The sale statement
mentioned in rule 135 shall be served under subsection (4) of section 72 of the
Regulation on the defaulter or, if he can not be found, it shall be pasted on a
conspicuous part of the estate.]
Rule - 137. Right of public to inspect statements under section 72(1).
The original or
copies of all statements prepared under section 72(1) of the Regulation shall,
subject to such rules for the proper care of those documents and the
preservation of order as the Deputy Commissioner may from time to time make be
open daily (holidays excepted) to inspection by the public, free of charge, at
the office at which such statements have been prepared for such two hours during
office hours as the Deputy Commissioner may from time to time fix.
Rule - 138. Mode of service of proclamation of sale, annulment, etc.
Proclamations to
tenants of defaulters under section 73, and proclamations annulling settlements
issued under section 90 of the Land and Revenue Regulation, shall be published
in the language of the district in the Court of the Revenue Officer duly
empowered to issue the same, and also at the Circle Sub-Deputy Collector's
office, the house of the mauzadar, (the offices of the Gaon Panchayat and
Anchalik Panchayat) and the village public notice-board or, in the Cachar
district, at the police thanas and tahsils, other than thanas and tahsils
situated at the headquarters of a district or subdivision, in whose jurisdiction
the defaulting estate or the greater part thereof is situated, and copy of the
same shall be pasted upon a conspicuous part of the estate itself or, where the
estate is small, of the village nearest to the estate.
Rule - 139. Sale procedure when estates are sold.
When estates are
sold in the district of Cachar sales shall, on the day of sale, proceed in
regular order, mauza by mauza, or pargana as the Commissioner may direct, the
estate to be sold bear by Pargana the lowest number on the tauzi being put up
first and so on, in regular sequence the Revenue Officer shall not put up any
estate out of its regular order by number except where it may be necessary to
do so under section 77 of the Regulation.
Rule - 140. Notice of re-sale.
No notice of
re-sale under section 78 (2) of the Regulation shall be published until the
expiration of three clear days after the day the purchaser has defaulted, and
if the payment or tender of payment of the arrear on account of which the
estate or share was first sold, and of any arrear which may have subsequently
become due, shall be made by or on behalf of the proprietor or
settlement-holder of the estate or share before sunset of the third day, the
issue of the notice of re-sale shall be stayed.
Rule - 141. Purchase of defaulting estates by the State Government.
Where a defaulting
estate is put up for sale for arrears of revenue due hereon, if there be no
bid, the Revenue Officer conducting the sale may purchase the estate on account
of the State Government for one rupee or, if the highest bid be insufficient to
cover the arrear due, may purchase the estate on account of State Government at
the highest amount of bid.
[Note. - This
applies to an estate sold for its own arrears and does not apply to an estate
sold for purpose of recovering arrears not its own. The sale of such an estate
is governed by section 91(1) of the Regulation.]
Rule - 142. Sale certificate.
The sale
certificate referred to in section 85 of the Regulation shall be written on
stamped paper of the proper value to be supplied by the purchaser at his own
expense.
If the purchaser
has failed to supply stamped paper of the proper value, the Deputy Commissioner
shall supply it and shall recover the value from the purchaser as an arrear of
land-revenue.
Rule - 143. Notice of transfers of estates.
All transfers of
estates or shares of estates by sale under the provisions of Chapter V of the
Regulation shall be notified by the Deputy Commissioner or Sub-divisional
Officer by written proclamation in his own office and at the Circle Sub-Deputy
collector's office, the house of the Mauzadar the offices of the Gaon Panchayat
and the Anchalik Panchayat and the village public notice-board or in the Cachar
district, at the police thanas and a tahsils, other than thanas and tahsils
situated at the headquarters of the district or subdivision, within whose
jurisdiction the estate or a greater portion thereof is situated.
Rule - 144. Mode of delivery of possession of estate to suction purchaser.
(a)
The Deputy Commissioner, or other officer duly empowered
shall order delivery of possession of any estate, or any share or any
particular lands of an estate, sold under the provisions of Chapter V of the
Regulation to be made by proclamation to the tenants and other persons on the
estate by beat of drum or in such other mode as may be customary and by
affixing a copy of the sale certificate in some conspicuous place of the estate
or the particular lands purchased, or where the estate is small, of the village
nearest to the estate.
(b)
In any case in which a whole estate any particular lands
of an estate shall have been sold free of incumbrances in accordance with the
provisions of section 71 of the Regulation, the purchaser may apply to the
Deputy Commissioner (or other officer duly empowered) for actual possession of
the property, naming the persons to be evicted and specifying the land from
which they are to be evicted. Thereupon the Deputy Commissioner (or other
officer) shall notify the persons to be evicted and if, after hearing the
parties and such further inquiry as he may think necessary; he is satisfied
that the land specified appertains to the property sold and that the persons to
be evicted are not protected by any of the provisions and section 71 of the
Regulation, he shall order possession to be delivered to the applicant by
removing such persons (or any of them) from the land.
Rule - 145. Application of annulment of sales.
(1) An
application under section 81 of the Regulation may be made to the [* * *]
[Board.]
Rule - 146. Demand certificate.
The demand
certificate referred to in section 91(2) of the Regulation shall be in form No.
40.
Rule - 147. Sales of moveable property where to be he.
Sales of moveable
property shall ordinarily be made on the spot, but in the case of any such
property the Revenue Officer duly empowered to order sales may direct that the
shall be held at any other place, if he has reason for thinking that higher
price will thereby be realised.
Note. - (Certain
executive instructions on the subject of this rule were issued in Circular No.
2R., dated the 30th May 1908, which have been inserted under section 90 of the
Regulation as a Note.)- When the value of the property attached will note
exceed [one hundred rupees] the order and notice issued under section 69 should
provide for sale, if he arrear is not paid up immediately upon attachment, and
should be in Form No. 31. The sale should be conducted under the following
conditions:-
(1)
In non-tahsil areas the sale must be conducted in the
presence of the mauzadar and of two respectable residents of the locality, who
will sign the peon's report of the sale. In tahsil areas the peon's report will
similarly be signed by two respectable residents of the locality. In the Assam
Valley these peons should, as a rule, be village gaonburas.
(2)
All sale-proceeds will be made over by the peon to the
nazir, or in tahsils to the tahsilders who will arrange for payment of the
revenue and for the transmission of any balance to the defaulter.
(3)
The peon will invariably give a printed counterfoil
receipt for the realisations of the sale.
These orders do
not apply to sales of moveable property in cases where the value of the
property attached will exceed [one hundred rupees]. In such cases the procedure
aid down in Executive Instruction 93 should be followed.
Rule - 148. Sales for arrears less than four annas prohibited.
No defalting
estate or immoveable property of a defaulter shall be sold for an arrear which
is less than twenty-five paise.
Rule - 149. Annulment of settlement.
The settlement of
an estate in which the settlement-holder has a permanent, heritable and
transferable right of use and occupancy may be annulled with the sanction of
the Commissioner:
Provided that an
appeal shall lie to the Board in all cases of such annulment within two months
of the date of the Commissioner's order.
Rule - 150.
(1)
Whenever settlement of an estate in any of the plains
districts of Assam is annulled under section 90 of the Assam Land and Revenue
Regulation, a notice will be issued to the defaulter requiring him to vacate
the land and remove therefrom any buildings erected or crops planted or sown by
him within 15 days. Intimation will at the same time be given to the mandal of
the circle of the annulment of the settlement and of the issue of the notice.
(2)
On the expiration of the period of 15 days a peon will be
deputed with mandal of the circle and the gaonbura to take possession of the
land.
(3)
If, after settlement of any land has been annulled on
account of arrears, the defaulter or any one acting on his behalf refuses to
comply with a notice requiring him to vacate the land (the shall be evicted
forthwith and if he obstructs any officer deputed to take possession of the
land or re-enters without permission, land from which he has been ejected, the
offender will be prosecuted under the appropriate section of the Penal Code.
Section
II
Special
Rules For The Recovery of Arrears of Land-Revenue Due From Temporarily-Settled
Estates Included In The Jurisdiction of Mauzas
Rule - 151. Operation of rules 152 to 158.
Rules 152 to 158
inclusive shall apply to the realisation of arrears due on lands the revenue of
which is paid through the mauzadar.
Rule - 152. List of defaulters.
A mauzadar may,
after an arrear has fallen due in his mauza, file a defaulters' list in the
Court of the Deputy Commissioner or Sub-divisional Officer: Provided that no
defaulters' list shall be entertained under this rule if it relates to arrears
of revenue accruing earlier than in the two revenue years previous to the
preceding 30th June.
Vide Form No. 41
Note. - The
Commissioner may, in special cases, at his discretion relax the rule requiring
the prepayment of process fees in bakijai cases by mauzadars. In all such cases
the process-fees should ultimately be realised from the mauzadars, whether they
are successful in collecting them from the raiyats or not: provided that in
special cases and with the Commissioner's sanction mauzadars may be exempted
from such payment.
Rule - 153. Order to attach property.
On receipt of the
defaulters list as prescribed in rule 152 the Deputy Commissioner or
Sub-divisional Officer shall issue an order to the Nazir to attach such
moveable property of the defaulter as the mauzadar may point out and to send in
to the Deputy Commissioner or Sub-divisional Officer a list of the property
attached. AT the same time that the Nazir attaches property under this rule, he
shall serve a sale notice on the defaulter.
Rule - 154. Order to sell property.
Should the
defaulter, after attachment of moveable property, still fail to pay in the
arrear with cests, the Deputy Commissioner or Subdivision Officer shall, on
receiving a report to that effect from the mauzadar, issue an order to the
Nazir, to sell the property attached if the arrear is not paid before the date
fixed for sale.
The mauzadar's
report under this rule shall be stamped with court-fee stamps equivalent to the
process fees required by the rules issued under section 155 (b) of the
Regulation.
See note to rule
147 and also From No. 36
Rule - 155. Sale defaulting estates.
If the mauzadar is
of opinion that the process provided for in these rules is not sufficient for
the recovery of the arrear, he may, if the arrear has accrued in respect of an
estate in which the settlement-holder has a permanent heritable and transferable
right of use and occupancy, apply to the Deputy Commissioner to order the
attachment under section 69A, or the sale of the estate itself, subject to the
provisions of section 74 of the Land and Revenue Regulation: Provided the
arrear has accrued not earlier than in the two revenue years referred to in the
provisions to rules 152 and 156 and, where action under section 69 of the Assam
Land and Revenue Regulation is taken by or at the instance of the mauzadar, the
application is made within three months of the termination of the proceedings
under section 69.
Rule - 156. Mauzadars may order attachment of defaulter's moveable property.
Notwithstanding
any thing contained in the foregoing rules a mauzadar, who has been invested
with the powers of a Deputy Commissioner under Section 69 of the Assam Land
Revenue Regulation, may order the attachment of the defaulters moveable
property subject to such conditions and restrictions as the State Government
may direct in this behalf:
Provided that no
such order shall be issued in respect of arrears of revenue accruing earlier
than in two revenue years previous to the preceding 30th June.
Note. - Under this
rule the State Government have issued the following orders laying down the
conditions and restrictions referred to in the rule:
The order of
attachment of moveable property to be issued by mauzadars shall be in From No.
34 B and shall be in duplicate and counterfoil. Printed forms will be supplied
in bound books serially numbered to mauzadars who have been invested with the
powers of a Deputy Commissioner under Section 69 of the Assam Land and Revenue
Regulation. Before issue of an attachment order the court-fee of one rupee must
be affixed across the joint of the two copies, and the second half cut off
through the middle of the stamp. This will be forwarded, with the list of the
persons to whom orders are to issue, to the Deputy Commissioner by special
messengers or in a registered cover.
After this has
been done, the mauzadars will be at liberty to issue the orders over his own
signature by a special peon who should be deputed from the nazarat for the
purpose. If no permanent peon is available for the work, the Deputy
Commissioner may appoint a person nominated by the mauzadars to act as
attaching peon, an arrangement which will obviate the necessity of sending one
of the mauzadars men to point out the property to be attached. The case of all
raiyats who do not pay their revenue on attachment must be reported for the
orders of the Deputy Commissioner or the Sub-Divisional Officer, no sale being
held by the mauzadar himself otherwise then in accordance with authority given
to him under rule 158.
Rule - 157. Staying of sale on payment of arrears.
If at any time
before the property is sold under rule 154 or 155 the defaulter pays the
arrears due with the prescribed penalty or fee and costs, the sale will be
stayed: provided that the payment is made either to the mauzadar in sufficient
time to admit of the fact of the payment being reported to of the officer who
will conduct the sale before the date fixed for the sale or directly to the
officer who will conduct the sale.
Rule - 158. Sale of moveable property not exceeding Rs. 20 in value.
The Deputy
Commissioner may empower any mauzadar who has been invested with the powers of
a Deputy Commissioner under Section 69 of the Assam land Revenue Regulation to
sell any moveable property not exceeding Rs. 20 in value attached by him, or
under his orders, under rule 156. Such sale shall be held by the mauzadar
personally in the village in which the defaulter resides or, if the property
can be conveyed there without incurring additional cost, at the nearest that,
in accordance with such directions as the State Government may issue from time
to time.
Rule - 159. Procedure when waste land grantees, settlement-holders paying revenue direct and Mauzadars become defaulters.
When a grantee of
a waste land grant or any settlement-holder of land not amalgamated with the
mauza within which it is situated, and who pays land revenue to the Treasury direct,
becomes a defaulter, the Deputy Commissioner or Sub-divisional Officer shall
issue upon him a notice of demand and, if the arrear due is not paid up within
the period specified in the notice, shall proceed further against him according
to the provisions of the Land and Revenue Regulation as if he were a defaulter.
An attachment
order will issue without the previous issue of a demand notice against any
mauzadar whose revenue is outstanding on the 1st June.
Rule - 159A.
The rules in this
section shall apply to sarbarakhers working on behalf of mauzadars who are
minors.
[Section
III]
Special
Rules For The Recovery of Arrears of Land-Revenue Due From Temporarily-Settled
Estates Included In The Jurisdiction of Tahsils In The Districts of The Assam
Valley Division and Cahcar Excluding Karijganj Subdivision
Rule - 160. Bakifajilstatement.
[In the Assam
Valley the tahsildar shall prepare a bakifajil statement immediately after the
2nd or the last kist prescribed for such estate. In Cachar the tahsildar shall
prepare a statement immediately after each kist.]
Rule - 161. Attachment of moveable property on preparation of bakifajilstatement.
On the preparation
of the [bakifajil statement] the tahsildar shall himself attach, or shall issue
an order to the tahsil nazir for the attachment of, the moveable property of
the defaulter. A sale notice shall be served on the defaulter at the same time,
Vide Forms No. 34A
and 35.
Rule - 162. Order of attachment and sale of moveable property.
Should the
defaulter after attachment of moveable property still fail to pay in the arrear
with costs, the tahsildar shall proceed to sell, or cause the sale of, the
property attached if the arrear is not paid before under this rule and before
the date fixed for sale, the arrear with cost is paid the tahsildar shall see
that a certificate to that effect is placed with the record:
Provided that
where the value of the property attached does not exceed Rs. 20, the property
shall be liable to be sold if the arrears with costs are not paid up immediately
upon attachment. In such cases the procedure prescribed in rule 147, Chapter V,
Part II, shall be followed.
Rule - 163. Moveable property not to be sold for an unduly low price.
The tahsildar
shall be responsible that, as far as this in his power, attached property shall
not be sold for an unduly low price. He shall take special orders from the
Deputy Commissioner in all cases of difficulty, and in the event of the
property being sold for an apparently inadequate sum, he shall report the
matter to the Deputy Commissioner who may cancel the sale or pass such other
order as the latter thinks fit.
Rule - 164. Sale of defaulting estates.
If the tahsildar
is of opinion that the process provided for in these rules is not sufficient
for the recovery of the arrear he may, if the arrear has accrued in respect of
an estate in which the settlement holder has a permanent heritable and
transferable right of use and occupancy apply to the Deputy Commissioner to
order the sale of the estate itself, subject to the provisions of section 74 of
the Land and Revenue
Rule - 165. Regulation.
If a
settlement-holder tenders payment of an arrear due from him after it has
accrued, payment shall be accepted on payment of the following amounts as
penalty or fee, as the case may be, [in cash or] in court-fee stamps, to be
affixed to the chalan tendering payment:
(a)
If paid before issue of attachment order 50 paise-Penalty
under Section 68 (1)
(b)
If paid after issue of attachment order Re 1.00 - Penalty
under Section 68(1)
(c)
If paid after issue of proclamation of sale Re 1.00 - Fee
under Section 75, in addition to penalty under Section 68(1):
Provided that, if
the arrear does not exceed fifty paise the penalty leviable under clause (a) or
clause (b) shall in no case exceeds fifty paise.
Rule - 166.
The officer in
charge of a tahsil shall have all the powers of a tahsildar
Section
IV
Special
Rules For The Recovery of Arrears of Land Revenue Due From Permanently Settled
Estates
Rule - 167. Land-revenue where to be paid.
The proprietors of
permanently settled estates in the Goalpara district shall unless the
Commissioner shall otherwise direct pay land-revenue direct to the Treasury of
the subdivision in which their estates are situate. If an estate is situated
within more than one tahsil or subdivision, the Deputy Commissioner shall
determine to what tahsil or sub-divisional Treasury the revenue shall be
payable.
Rule - 168. Application for sending copies of statement by post.
(1)
A proprietor desiring to register his name under section
72(5) of the Regulation with a view to having copies of statements prepared
under section 72 sent to him by post, shall present to the Deputy Commissioner
or Sub-divisional Officer an application with a stamp of the value of Rs. 2.00
(as a registration fee).
(2)
If the application is admitted, the name of the
application shall be entered in the register and a copy of the entry shall, if
he then desires it, be given to him fee of charge.
(3)
Every such registration shall hold good for five years
from the date on which it is made and shall then become void.
Rule - 169.
If payment of an
arrear is tendered by, a defaulter after it has accrued, payment shall be
accepted on payment of the following fees [in each or] in court fee stamps to
be affixed to the chalan tendering payment:-
(a)
If paid before issue of proclamation of sale of
defaulting estate under Section 72, Rs. 1.00 - Penalty under Section 68 (1).
(b)
If paid after issue of proclamation of sale of defaulting
estate under Section 72, Rs. 2.00 - Fee under Section 75, in addition to the
penalty under Section 68(1).
Section
V
Special
Rules For The Recovery of Arrears of Land Revenue In Karimganj Subdivision of
Cachar District
Rule - 170.
The following
rules are substituted in the Karimganj Subdivision of Cachar District only for
rules 130, 135, 136, 137, 138, 148, 160, 161, 162, 163, 164, 165, 166 and 167
of the rules made under Chapter V of the Assam Land and Revenue Regulation:
(1) Land
Revenue when to repaid. -
Every sum payable
on account of land revenue shall fall due on the dates specified in Appendix 1
and shall be payable in such manner and in such instalments as therein
prescribed before sunset of the due dates. When land-revenue falls due on a
Sunday or authorised holiday, the first open day after such Sunday or holiday
shall be taken as the date on which the revenue fell due.
(2) Sale
proclamation. -
The statement to
be prepared under section 72(1) of the Land and Revenue Regulation in respect
of property to be sold under section 70, shall be prepared in the language of
the district, and may if the Deputy Commissioner thinks fit, be bound in a book
to be called the Sale Statement Book.
(3) Publication
of sale statement. -
The tahsildar will
post a carbon copy of the sale statement after striking out the estates (if
any) which are not to be sold and not therefore to be advertised for sale, in a
glazed frame prepared and kept for the purpose at the Sub-divisional office.
The officer posting the copy in the glazed frame will certify on it that he has
done so on a date named, and sign and date the certificate.
If the tahsil is
not situated at the headquarters of the subdivision, he will post a copy of his
tahsil where the revenue of the estates is paid and send a certificate of
positing to the officer ordering the sale. He will at the same time forward a
copy to be posted at headquarters and it will be the duty of the head quarters
tahsildar to see that a copy is properly posted at head quarters. When any one
of the estates advertised for sale is not situated within the jurisdiction of
the thana at the headquarters of the subdivision, the person entrusted with the
service of the sale notice will go to thanadar, hand over to him a carbon copy
of the sale statement used as list of estates advertised for sale and get his
certificate. The officer in charge of the thana, on receipt of the copy will
paste it on his notice-board. A copy of the sale statement made by means of
carbon paper for use as list of estates advertised for sale, must be posted at
the Sub-divisional officer, at the tahsil and at the thana, thirty days before
the date of sale.
If the tahsildar
finds that he cannot readily determine the thana or the thana within the
jurisdiction of which the estate is situated a copy of the sale statement used
as list under section 72(2) of the Regulation will be published at whatever
thana he deems most suitable for the purpose of publication.
Vide Forms Nos.
37A and 37B.
(4) Right
of public to inspect sale statements. -
The originals or
copies of all statements prepared under section 72(1) of the Regulation
ordinarily be opened daily (holidays excepted) for inspection by the public,
free of charge, at the tahsil office, from 2 p.m. to 4 p.m. The inspection will
be made in the presence of the Tahsildar or his assistant. No one will be
allowed to remove the statements from the place where they are kept, or in any
way to alter or erase any part of them or record anything on them. Persons
requiring information may take notes or copies in pencil.
(5) Mode
of service of sale notice.-
Simultaneously
with the posting of copies of the sale statement used as list of estates
advertised for sale, under section 72(2) of the Regulation the tahsildar will
(where necessary) make copies of those entries in the sale statement of which a
copy is required to be despatched by post to such proprietors as have
registered their names for the purpose under section 72(5) of the Regulation.
In the case of defaulting estate not being a permanently-settled estate, the
tahsildar will make two copies of the entry by means of carbon paper, one copy
to be made over to the defaulter or if he cannot be found, pasted on a
conspicuous part of the estate under section 72(4) of the Regulation, and the
other copy for the defaulter's receipt or certificate of service to be recorded
and filed with the sale record. This certificate shall be attested by at least
two witnesses.
(6) Publication
of notices issued to tenants of defaulters and proclamation annulling
settlement.-
Notices to tenants
of defaulter under section 73 of the Regulation will be published only for
estates paying more than Rs. 50.00. These notices and proclamations annulling
settlements issued under section 90 of the Regulation will be published in the
language of the District in the Court of the Revenue Officer duly empowered to
issue the same, and also at the police thanas and tahsils, other than the thana
and tahsils situated a at the headquarters of the subdivision, in the
jurisdiction of which the defaulting estate or the greater part there of same
will be pasted on a conspicuous part of the estate itself or, Where the estate
is small, of the village nearest to the estate. In the case of a
temporarily-settled estate, arrangement should be made to issue the notices
under section 73 along with the notice under section 72(4), only one set of
process fees being charged for both the notices. Each set of notice under
section 73 will be prepared in duplicate by means of carbon paper for each
estate, one copy being posted as stated above, and on the other the certificate
of posting should be recorded and filed in the office to form part of the sale
record in the same way as certificates are to be entered in the case of the
service of notice under section 72(4) on defaulters. If the revenue of any
estates falls below Rs. 50.00 by the opening of separate accounts, no such
notice need be issued.
(7)
Attachment and sale of moveable property. -
(i)
After an arrear has accrued in respect of a
temporarily-settled estate which is not liable to sale under section 70 of the
Assam Land and Revenue Regulation at the first instance for arrears of revenue,
the tahsildar will issue an order to the nazir to attach such moveable property
of the defaulter as may be pointed out to him, and to send to the tahsildar a
list of the property attached. At tahsils where there is no nazir, the
tahsildar will himself attach such moveable property of the defaulter as may be
pointed out to him. At the same time that the nazir or tahsildar (when there is
no nazir) attaches the property under this rule, he will serve a sale notice on
the defaulter.
(ii)
Should the defaulter after attachment of moveable
property still fail to pay in the arrear with cost, the tahsildar will issue an
order to the nazir for the sale of moveable property of the defaulter or, where
there is no nazir, will himself proceed to sell the property attached, if the
arrear is not paid before the date of sale. If after the issue of a sale order
under this rule and before the date fixed for sale the arrear is paid, the
tahsildar will see that a certificate to that effect is placed with the record.
(iii)
The tahsildar will be responsible that as far as lies in
his power attached property is not sold for an unduly low price. He will take
special orders from the Sub-divisional Officer in all cases of difficulty and
in the event of the property being sold or an apparently inadequate sum, he
will report the matter to the sub-divisional officer who may cancel the sale or
pass such other orders as he thinks fit.
(iv)
If the Tahsildar is of opinion that the process provided
for in these rules is not sufficient for the recovery of the arrear, he may, if
the arrear accrued in respect of an estate in which the settlement-holder has a
permanent, heritable and transferable right of use and occupancy apply to the
Deputy Commissioner to order the attachment, and necessary the sale of the
estate itself, subject to the provisions of section 74 of the Land and Revenue
Regulation. No defaulting estate or immoveable property of a defaulter shall be
sold for an arrear which is less than twenty-five paise.
(8)
Fees on payment of arrears after defaulters list has been
drawn up.-
[If the
settlement-holder of a temporarily settled estate tenders payment of an arrear
due from him after it has accrued payment shall be accepted on payment of the
following fees [in cash or] in court-fee stamps to be affixed to the chalan
tendering payment:
(a)
If paid before issue of process for recovery of the
arrear, 50 paise penalty under Section 68(1).
(b)
If paid after issue of process for recovery of the
arrear, Re 1 penalty under Section 68(1).
(c)
If paid after issue of sale proclamation, Re 1 fee under
Section 75, in addition to the penalty under Section 68(1).
Provided that, if
the arrear does not exceed fifty paise the penalty leviable under clause (a) or
clause (b) shall in no case exceed fifty paise.]
(9) Payment
of land-revenue to the Tahsildar.-
The proprietors of
permanently-settled estate and the settlement-holders of temporarily-settled
estates shall pay land-revenue to the Tahsildar of the tahsil within whose
Jurisdiction their estates are situated. If an estate is situated within more
than one tahsil, the Deputy Commissioner shall determine to which tahsil the
revenue shall be payable:
Provided that, if
the revenue of any estate is not paid to a Tahsildar in sufficient time to
admit of the fact of payment being reported to an officer proposing to sell
such estate on accounted the non-payment of such revenue before the day fixed
for the sale, payment must be made to the officer holding the sale or any
person authorised to receive such revenue on his behalf.
(10)
Erection of notice boards. -
(i)
The Deputy Commissioner will cause to be created a
sufficient number of notice-boards in convenient situations throughout the
portions of the district which are permanently-settled Every such board will
have a number painted on it, by which it will be known, and the Deputy
Commissioner will cause to be prepared lists of the notice-boards situated in
the subdivision, indicating approximately the situation of the same.
(ii)
The notice-boards will ordinarily be arranged
parganawari, all the estates of one pargana will be pasted on one or more
notice-boards in that pargana as may be thought necessary. The estates of two
parganas will not ordinarily be pasted on one notice-board.
(iii)
The Deputy Commissioner, with the previous sanction of
the Commissioner, may from time to time, alter the number and situation of
notice-boards, but no such alteration will be made until two months' notice of
the same has been given by a proclamation posted at the Sub-divisional office,
and on each notice-board affected thereby.
(iv)
The original or a copy of every list of notice boards
prepared and for the time being in force will be open to inspection by the
public free of change in the same manner as the sale statement referred to in
sub-rule. (4) of this rule.
CHAPTER VI RULES UNDER SECTIONS
114, 121 AND 155, RELATING TO THE PARTITION AND UNION OF ESTATES
Rule - 171. Application to be verified and signed.
Applications
for partition (perfected and imperfect) shall be made and shall be verified and
signed by the applicant or by an agent duly authorised by him in that behalf.
Rule - 172. Fees payable for notice.
The
fees or other cost in respect of service of notices or publication of
proclamations under section 99 or 116 of the Land and Revenue Regulation shall
be paid either with the application or within such time as may be allowed by
the Deputy Commissioner or Sub-divisional Officer, failing which the
application will be rejected.
Rule - 173. Estimates of cost of partition.
As
soon as possible after the issue of an order under section 102 directing the
partition to be made, the Revenue Officer authorised to make partition will
prepare an estimate of cost and submit it of the Deputy Commissioner for
approval.
Rule - 174. Costs by whom and when paid.
The
estimated cost of survey and partition shall be paid by the applicant and other
sharers in proportion to their respective shares within the period allowed,
which shall not be less than 30 days or more than 60 days from the date of the
approval of the estimate by the Deputy Commissioner.
Rule - 175. Realisation of unpaid costs.
If
the applicant pays his share of costs but the other sharers do not pay, the
Revenue Officer authorised to make the partition shall, under section 144 of
the Regulation, realise the cost rateably from the defaulters under section 69.
Rule - 176. Recovery of costs in excess of estimates.
Should
the actual cost of survey and partition finally exceed the cost paid under the
preceding rule, the extra cost shall be realisedrateabley from the applicant
and other proprietors or land-holders of the estate, and until such costs shall
have been realised, no final order of partition shall be passed.
Rule - 177. Refund of excess payments.
Any
excess cost deposited by the parties shall be refunded to them by the Revenue
Officer authorised to make the partition, provided that application thereof is
made within one year from the final confirmation of the partition, after which
the amount will lapse to the State Government.
Rule - 178. Limit placed on cost of partition.
The
cost of survey and partition shall ordinarily not exceed the following rates:-
(a) If the area of the
estate to be partitioned does not exceed 200 acres, at Rs. 60 per 100 acres
with a minimum of Rs. 2
(b) If it exceeds 200
acres, but does not exceed 400 acres, the first 200 acres at Rs. 60 and the
remainder at Rs. 50 per 100 acres.
(c) If it exceeds 400
acres, but does not exceed 600 acres, 200 acres at Rs. 60, 200 acres at Rs. 50
and the remainder at Rs. 40 per 100 acres.
(d) If it exceeds 600
acres, 200 acres at RS 60, 200 acres at RS 50, 200 acres at Rs. 40, and the
remainder at Rs. 25 per 100 acres.
Rule - 178A. Final order is Instrument of Partition chargeable with stamp duty.
The
final order sanctioning the partition an Instrument of Partition and is
chargeable with stamp duty under Article 45, Schedule I to the Indian Stamp
Act, 1899. The order shall be duly stamped before proclamation under section
116 of the Assam Land and Revenue Regulation issues.]
Note.
- Under section 27 of the Indian Stamp Act the Instrument of Partition must
contain all facts and circumstances affecting its chargeability. It is open to
the officer sanctioning partition either to send the final partition papers to
the proper officer for affixing impressed labels or to draw up the final
partition on impressed stamp paper as may be convenient.
Rule - 179. Application be presented by the applicant or by any person duly authorised by him in writing in that behalf.
The
application for union of estates may be presented by the applicant or by any
person duly authorised by him in writing in that behalf.
Rule - 180. Registers.
The
following registers shall be kept in the office of every Deputy Commissioner
and Sub-divisional Officer:-
(1) Register of
applications for Perfect Partitions of Estates.
(2) Register of
Applications for Imperfect Partition of Estates
(3) Register of Union
Estates.
CHAPTER VII RULES UNDER SECTIONS
129, 152 AND 155 (B) AND (C) RELATING TO PROCEDURE THE MODE OF SERVING
PROCESSES AND PROCESS-FEES
Rule - 181. Judicial procedure in revenue cases.
No
provisions of the Code of Civil Procedure, and of enactments amending the same
relating to the trial of suits, the evidence and examination of witnesses,
procuring the attendance of witnesses and the production of documents, shall
apply to all proceedings of a judicial nature, other than appeals, held before
a Deputy Commissioner or other Revenue Officer or a Settlement Officer duly
empowered to hold such proceedings.
For
the purposes of this rule, the following proceedings under the Land and Revenue
Regulation shall be regarded as proceedings of a judicial nature:-
(a) Proceedings in connection
with boundary disputes (section 23).
(b) Proceedings in
connection with disputes relating to the record-of-rights (sections 41 and 42).
(c) Resumption of
proceedings (section 43)
(d) Proceedings in
connection with application for mutation and registration of names (sections 53
and 54).
(e) Proceedings in
connection with applications for registration of talukdari and other similar
tenures (section 56).
(f) Proceedings in
connection with applications for separate accounts (section 65).
(g) Proceedings arising
out of the attachment or sale of moveable or immoveable property, or of
applications to set aside sale under Chapter V.
(h) Proceedings in
connection with the partition or union of estates under Chapter VI.
(i) Any other proceedings
expressly declared by rules issued under the provisions of the Land and Revenue
Regulation to be judicial proceedings.
Rule - 182. Award of costs.
In
all judicial proceedings held under the Regulation, the Court may award such
costs as it thinks fit and may determine by whom they are to be paid and where
there are several persons liable, the amount to be paid by each.
Rule - 183. Executives procedure.
In
proceedings other than those mentioned in rule 181 witnesses shall not be
examined on oath and a memorandum only of their evidence shall be written and
recorded. Such memorandum shall be written and signed by the Revenue Officer
who examines the witnesses, and may be written in the language of the Court or
in English, if the Revenue Officer is sufficiently acquainted with English.
Note.
- In virtue of section 141, clause (2), witnesses may be punished for giving
false evidence even though they have not been examined on oath.
Rule - 184. Power of Deputy Commissioner and Sub-divisional Officer to distribute work.
A
Deputy Commissioner or Sub-divisional Officer shall not, under section 129 of
the Land and Revenue Regulation, refer any case for investigation or report to
a Revenue Officer of lower rank than a Tahsildar, mauzadar or Sub-Deputy
Collector nor shall he direct any Revenue Officer below such rank to deal with,
and to investigate and report on, any case or class of cases without reference.
Rule - 185. Appeal procedure and register.
No
appeal petition shall be entertained that is not properly stamped or
accompanied by a certified copy of the order appealed against. A Register of
appeals shall be kept in every Revenue Appellate Court.
Rule - 186. Mode of service of processes.
Except
where otherwise directed by the Land and Revenue Regulation or by Rules issued
thereunder, the provisions of the Civil Procedure Code and of enactment
amending the same shall apply to the issue, service, and return of processes on
parties and witnesses in any revenue case, appeal or investigation pending
before a Revenue Officer or a Settlement Officer.
Rule - 187. Fees on Judicial processes.
Fees
on processes which are issued by Revenue Officers or Settlement Officers in
cases under the Tenancy Acts and is cases of a judicial nature as defined in
rule 181, shall be charged for in accordance with the rules framed by the High
Court of [Assam and Nagaland] Under Clause (i), section 20, of the Court-fees
Act, VII of 1870, and confirmed by the State Government.
Rule - 188. Fees on Executive processes.
The
following rules relate to fees chargeable on executive processes -
(a) Except where
otherwise directed in any rule issued under the Land and Revenue Regulation,
fees on executive processes shall be charged at the uniform rate of one rupees
on every warrant, and at the same rate on every summons notice, proclamation or
order issued:
Provided
that, when processes of anyone kind other than warrants are to be served or
executed in the same case and at the same time on more persons than one, the
fee leviable shall be twenty five paise for each such person subject to a
minimum of one rupees and a maximum of Rs. 2.50 paise for all processes. No fee
shall be charged on notices inviting claimants to property pledged as security
by mauzadars.
(b) An order calling upon
a mauzadar or Tahsildar for report, or informing them of orders passed in any
case by a Revenue Officer, is not a process within the meaning of this rule,
and no fee shall be charged on such orders.
(c) In the Subdivision of
Karimganj where during the rainy season travelling except by boat is
impracticable, the State Government shall defray all charges on account of boat
hire or ferrry toll, where such toll, is legally eligible but in consideration
of this the fees leviable under these rules shall be increased by 50 per cent
from the 1st June to the 30th November. The Commissioner may extend this rule
to any local area in his jurisdiction.
(d) Postal charges, when
the process has to be sent by post, shall be defrayed by the State Government.
(e) If a peon is detained
at the place of service for more than 24 hours at the request of the person at
whose instance the process was issued, or of his agent such person or agent
must pay demurrage at thirty one paise a day, and in the districts of Lakhimpur
and Sibsagar at thirty seven paise a day.
(f) Processes issued by,
or at the instance of a Revenue Officer other than a mauzadar acting in his
official capacity, shall be served in the first instance free of charge, but
the fees chargeable under this rules shall be levied from the parties to the
case, according as the Revenue Officer disposing of the case may determine. The
fees so recovered shall be attached in court fee stamps to the Nazir's report
of recovery of the fees:
Provided
in special cases processes may be issued at the instance of a mauzadar with out
pre-payment of process-fees.
(g) In respect of each
peon necessary to ensure safe custody of attached property when he is left
actually in charge, a daily fee of thirty one paise and in the districts of Lakhimpur
and Sibsagar a daily fee of thirty seven paise shall be charged.
(h) In cases where a
demurrage fee, or a fee for the safe custody of property, is leviable under
clause (e) or (g) of this rule the additional fee which may become payable
after process has issued shall be paid by filing a written requisition to the
Revenue Officer who issued the process to receive the fee, which document shall
bear on its face stamps equivalent to the additional fee, with a memorandum of
the purpose for which it is paid.
(i) Applications for
refund of process-fees paid under these rules shall not be entertained unless
preferred within one year of the date on which the fees were paid.
(j) All fees for
executive processes shall be prepaid in stamps, whenever possible to be affixed
to the application for issue of processes. Where postponement is unavoidable,
and the fees are paid in stamps, the Nazir shall affix the stamps to his
report; if paid in cash, the Nazir on receipt of the amount shall buy the
necessary stamps and affix them to the report. In all cases the stamps shall be
punched in the presence of, or by, a Revenue Officer:
Provided
that in cases in which process fees are remitted by money-order whether singly
or with land revenue or local rates, the fees should be finally credited to the
State Government in Treasury accounts as a receipt under the head
"XXI;-Administration of Justice-Court-fees rea in ash" The Treasury
Officer will note on the money-order coupon the number and the date of the
credit and send it forthwith to the Nazir to make a note of payment of the fees
in his process register. On the face of the process a note will similarly be
made in red ink showing the payment of the amount of process-fees and the
number and date of the Treasury voucher.
CHAPTER VIII RULES FRAMED UNDER
SECTION 155 (F) REGULATING THE ENTRY BY MINING LICENSEES ON SETTLED LAND
Rule - 189. Conditions of a prospecting license.
Where
the surface or land covered by a prospecting license or a petroleum exploration
License is in the occupation of any person other than the licensee-
(i) The licensee shall
not enter upon such land except with the consent of the occupier or, in the
absence of such consent, without the written authority of the Deputy
Commissioner;
(ii) The license shall not
in any way injure any trees, standing crops, buildings, huts, structures or
other property of the occupier of any land or of any other person except with
the consent of such occupier or person or in the case of his refusal, without
the written authority of the Deputy Commissioner.
(iii) The Deputy
Commissioner shall not grant authority under clause (i) or under clause (ii)
unless he is satisfied that the rights conferred by the license, cannot be
exercised except by the grant of such authority;
[(iiia) On receipt of an application or authority
to enter upon any land or to injure any property, under clauses (i) and (ii)
the Deputy Commissioner shall immediately publish at his office and on the land
concerned a notice that such authority has been applied for.]
(iv) The Deputy
Commissioner may assess or cause to be assessed any damage or injury which may
be done by the licensee to the property to the occupier of the land or of any
other person and may pay the amount so assessed to such occupier or other
person out of the deposit made by the licensee.
[In
assessing any damage or injury under this clause the assessor may leave out of
account the value of any buildings erected or improvements made by the occupier
of the land after he has granted consent under clause (i) or (ii), or, in the
absence of such consent, after the date of the publication of the notice
required by clause (iiia).]
Rule - 190. Conditions of or mining lease.
Where
the surface of any land covered by a mining lease is in the occupation of any
person other than the lessee -
(i) The lessee shall have
the liberty and powercise of the rights granted by the lease: provided that
without the consent of the occupier and in the absence of such consent without
the written authority of the Deputy Commissioner, he shall not enter into any
building or structure, or into any enclosed yard or garden:
(ii) No surface operations
shall be carried on in or upon the site of any dwelling house or in such a
manner as to injure any buildings structures, property or rights of other
persons without their consent or, in the absence of such consent with out the
written authority of the Deputy Commissioner;
(iii) The Deputy
Commissioner shall not grant authority under clause (i) or (ii) unless he is
satisfied that the right conferred by the lease cannot be exercised except by
the grant of such authority;
[(iiia) On receipt of an application for
authority to enter upon any land or to injure any property under clause (i) and
(ii) the Deputy Commissioner shall immediately publish at his office and on the
land concerned a notice that such authority has been applied for;]
(iv) No land which is in
the occupation of any person other than the lessee shall be used for surface
operations if any other land not so occupied is suitable and available for
surface operations;
(v) The lessee shall not
without the express sanction of the Deputy Commissioner cut down or injure any
timber or trees on such land, but may without such sanction clear away any
brushwood or undergrowth which interferes with the exercise of the rights
granted by the lease;
(vi) The Deputy
Commissioner may assess or cause to be assessed any damage or injury which may
be done by the lessee to the property of the occupier of such land or of any
other person and may order the amount so assessed to be paid by the lessee.
[In
assessing any damage or injury under this clause the assessor may leave out of
account the value of any buildings erected or improvements made by the occupier
of the land after he has granted consent under clause (i) or (ii), or, in the
absence of such consent, after the date of the publication of the notice
required by clause (iiia).]
CHAPTER IX RULES FRAMED UNDER
SECTION 171 OF CHAPTER X OF THE ASSAM LAND AND REVENUE REGULATION FOR DISPOSAL
OF LAND WITHIN THE TRIBAL BELTS OR BLOCKS
1.
The
disposal of land within the Tribal belts or blocks constituted under the
provisions of section 161 of the regulation shall be made in accordance with
the provisions of those rules. Settlement of waste land shall be made only with
the classes of people, notified under section 160(2) and specified in section
163(2) of the Regulation.
All
powers of the Deputy Commissioner under these rules shall be exercised subject
to any general or special orders issued from time to time by the State
Government.
2. In these rules -
An
annual lease means a lease granted for one year only and confers no right in
the soil beyond a right of user for the year for which it is given. It confers
no right of inheritance beyond the year of issue. It confers no 'right of
transfer or sub-letting and shall be liable to cancellation for any transfer or
sub-letting even during the year of issue. Provided that the State Government
may waive their right to cancel an annual lease and may allow its renewal till
such time as the State Government may direct in those cases in which the land
is mortgaged to Government or to a State sponsored Co-operative Society".
A
periodic lease, except in the case of town land, means a lease granted for a
period longer then one year, and in the case of town land, a lease for a period
longer than three years Subject to and so far as is consistent with any
restrictions, conditions and limitations contained therein, a periodic lease,
the term of which is not less than ten years conveys to the lessee the rights
of a landholder as defined in the Assam land and Revenue Regulation.
[Person
entitled, means persons notified under section 160(2)]
Waste
land means land at the disposal of the Government which the Government has not
disposed of by lease, grant or other wise, and which is not included in a
forest reserve, or in a forest proposed to be reserved under section 5 of the
Assam Forest Regulation, VII of 1891, or in a protected forest constituted
under the rules made under the said Regulation, and has not been allotted as a
grazing ground under rules framed under section 13 of the Assam Land and
Revenue Regulation.
3.
Settlement
of land under these rules will be only on written application to be made to the
Deputy Commissioner, or the Officer empowered in this behalf under section 168
of the Regulation, or any officer specially authorised by the Deputy
Commissioner to entertain applications on his behalf. [*** ]
4.
On
receipt receipt of the application the Deputy Commissioner or an officer
deputed by him or the officer empowered in his behalf will enquire into the
availability of the land and the claims of the persons entitled to obtain
settlement.
[5. (1) In
making settlement of land the Provisions of Section 163(2) shall be strictly
followed and settlement shall be made for each class of people in compact
blocks as far as possible. Where compact blocks of 50 bighas or more are
available settlement shall be made ordinarily with registered Co-operative
Societies formed by actual landless cultivators belonging to the classes of
persons notified under section 160 (2) or mentioned in Section 163(2).
(2)
When settlement has to be given to individuals, the area shall ordinarily be
limited to a bighas to 12 bighas per family according to the fertility of the
soil. In given to individuals, preference shall be given in the following
order:-
(a) Settlement holders
belonging to classes of persons notified under Section 160(2) or mentioned in
section 163(2) who have been rendered landless due to flood, erosion or
earthquake or due requisition or acquisition of their lands by Government for
public purposes.
(b) Landless cultivators
belonging to a classes of persons notified under Section 160(2) or mentioned in
Section 163(2)
(c) Cultivator of the
classes mentioned above having landless than 8 bighas.
Note.
- (1) A person who holds land less then 8 bighas in his name or in the name of
any member of his family shall be eligible to get settlement of only so much of
land as shall, together with his existing holding, not exceed 8 or 12 bighas,
as the case may be.
Note.
- (2) In case of tribal communities who live in community house according to
tribal customs' all the residents in such community house or Chang need not
necessarily be treated as one family, and for the purpose or calculation of the
number of families, every five member of the Chang shall be treated as forming
one family]
6.
All
settlement shall in the first instance be on annual lease; the land should be
cleared and brought under cultivation except such areas as are required for
growing thatch and sun grass for bona fide use of the family or for the grazing
of cattle. No annual lease shall be renewed unless this condition is complied
with, provided that the Deputy Commissioner may exempt from the operation of
this rule case in which he is satisfied that the failure on the para of the
settlement holder is due to circumstances beyond his control.
7. Land
settled on annual lease may be converted into periodic lease when the
conditions prescribed in rule 105 of the Land Records Manual are fulfilled, and
the requisite premium, if any, fixed by the State Government has been paid.
8.
No,
land held under annual lease shall be transferred or sublet. If any such land
in transferred or sublet in contravention of this rule the settlement shall
forthwith be terminated. Provided that if the settlement holder dies during the
currency of the lease the heirs of the deceased will inherit for the remainder
of the term. [Provided further that the State Government may waive their right
to cancel an annual lease and may allow its renewal till such time as the State
Government may direct in those cases in which the land is mortgaged to
Government or to a State-sponsored Co-operative Society.]
9.
Except
in the case of estates mentioned in section 162(3), lands held under periodic
lease may be transferred subject to the following condition:-
A
land holder may transfer or sublet his holding or any part of it within the
belts or blocks only to persons belonging to the class of people notified under
section 160(2) or those mentioned in Section 163(2) (i) (b) and (c), [or
mortgage the whole or a part of his holding within such belt or block to
Government or to a State-sponsored Cooperative Society functioning within such
belt or block] If any transfer is made in contravention of this rule the lease
shall be cancelled forthwith with the approval of Government and the land
holder will forfeit his right and status in respect of the land so transferred.
10.
If
any person is found in occupation of any annual land otherwise than in accordance
with the provisions of these rules he will be liable to eviction forthwith.
If
any person other than a person belonging to the classes of persons notified
under section 160(2) or mentioned in section 163(2) (a) (b) and (c) is found in
occupation of any waste land he will be evicted forthwith.
In
the case mentioned above the Deputy Commissioner or officer empowered in this
behalf will make a summary enquiry and if he is satisfied that the occupation
is unauthorised he will proceed to evict the encroached forthwith and any
structure or crops found on the land will be liable to forfeiture to
Government.
11. If any person belonging to the
classes of people notified under section 160(2) or mentioned in section 163(2)
(a), (b), and (c) is found in occupation of any waste land otherwise than in
accordance with these rules he shall be evicted: provided that the Deputy
Commissioner or Officer empowered in this behalf may after satisfying himself
as to the eligibility of the claim, the bona fide of the occupant and
availability of the land, offer settlement of the land in accordance with these
rules after realising the back revenue to be assessed from the date of
occupation. When evicting a person under this rule the Deputy Commissioner will
serve a notice requiring the encroacher to vacate the land within a specified
time, and he may, in his discretion, allow or disallow him to remove the
structure and harvest the crops within the time so specified.
12. If any person is found in occupation
of any land held under a periodic lease otherwise than in accordance with the
provisions of these rules he shall be evicted therefrom. For the purpose of
eviction the Deputy Commissioner will serve a notice requiring the occupant to
vacate the land and to remove all structure or crops standing thereon within
such period not exceeding one month as he may think fit. Such notice will be
served on one or all of the occupants or if the occupants cannot be found it
will be sufficient for the purpose of this rule if the notice is served by
hanging at the last place of residence and pasted on the Gaonbura's notice
Board and on the land in question.
If
the occupant fails to vacate the land or remove the structures or crops as
required in the notice the Deputy Commissioner may forcibly enter into and take
possession of the land and destroy the structures or crops found thereon. Any
disobedience of orders will be dealt with under section 188, Indian Penal Code.
13.
All
other matters which are not covered by the above rules will be governed by the
relevant rules under the Assam Land and Revenue Regulation.