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THE KERALA REVENUE RECOVERY RULES, 1968

THE KERALA REVENUE RECOVERY RULES, 1968

THE KERALA REVENUE RECOVERY RULES, 1968

[1][THE KERALA REVENUE RECOVERY RULES, 1968

PREAMBLE

In exercise of the powers conferred by Section 86 of the Kerala Revenue Recovery Act, 1968, (15 of 1968), the Government of Kerala hereby make the following rules; namely:-

Rule - 1.

These rules may be called the Kerala Revenue Recovery Rules, 1968.

Rule - 2.

In these rules, unless the context otherwise requires,-

(a)      "Act" means the Kerala Revenue Recovery Act, 1968;

(b)      "Section" means the section of the Act;

(c)      "Form" means the form appended to these rules.

Rule - 3.

The forms given in the Appendix with such variations (not affecting the substance thereof) as the circumstances of each case may require, shall be used for the purposes therein mentioned.

Rule - 4.

Batta and other charges at the rates specified in Column (2) of the Table below; shall be levied in respect of the item specified against them in column (1) of the said Table. These charges shall be recovered from the defaulters along with the arrears due.


Table

Item

(1)

Rate

(2)

(i), Demand notice fee (either under Section 7 or under Section 34).

Rs. P

0.50 (per demand notice)

(ii) Fee for the distraint and sale of movables

1.00 (per case)

(iii) Fee for the attachment and sale of immovable to meet the cost of labour

1.00 do.

(iv) Tom torn charges.

1.00 do.

(v) Publication charges

Actual expenses incurred.

(vi) Transport charges or other charges

At the rates prescribed in the Financial Code.

(vii) For arrest and detention in civil jail

Subsistence allowance at such rates as may be specified by the State Govt. for judgment debtors under Section 57 of the Code of Civil Procedure, 1908.

[2](viii) Collection charges

5% of the arrears to be collected]

Rule - [5.

(1)     [3][Collection charges at the rate of 5 percent of the arrears to be collected under the provisions of the Act on behalf of any institution notified under Section 71 or collected on behalf of any institution under S. 68 shall be realised from the defaulters and accounted as arrears to such institutions.]

(2)     The collection charges shall be deducted from the amount recovered and the balance alone shall be payable to the institution.][4]


[1] Issued by Notification No. 36542/B3/68/RD pub. in K.G. Ex. No. 263 dated 07-12-1968.

[2] Substituted by G.O.(P) No. 508/97/RD dated 7-7-1997 pub. in K.G.No. 29 dated 22-7-1997 as SRO 565/97.

[3] Substituted by G.O.(P) No. 508/97/RD dated 7-7-1997 pub. in K.G.No. 29 dated 22-7-1997 as SRO 565/97.

[4] Inserted by SRO 460/80 dated 27-02-1980 pub. in K.G. No. 21 dated 20-05-1980.