THE RECEIPTS FOR PAYMENT OF LAND REVENUE RULES, 1960
[1]THE
RECEIPTS FOR PAYMENT OF LAND REVENUE RULES, 1960
PREAMBLE
In exercise of the powers conferred by
Sections 56 and 60-A of the A.P. Revenue Recovery Act, 1864 (A.P. Act II of
1864) the Governor of Andhra Pradesh hereby makes following rules:
Rule - 1.
These rules may be called the Receipts
for Payment of Land Revenue Rules, 1960.
Rule - 2.
Every person making payment of Land
Revenue shall be entitled to a printed machine numbered receipt bearing the
Taluk and Office seal for the payment by him. The machine numbered receipt book
should contain duplicate receipts.
Rule - 3.
Every time when payment of Land
Revenue is made before the close of a fasli, a Provisional Land Revenue Receipt
in the form given in Form I below shall be given to the person who makes the
payment.
Rule - 4.
The Provisional Land Revenue Receipt
shall be signed by the village headman (Munsiff or Malipatel) and the Karnam
(Patwari) if he is present.
Rule - 5.
Soon after the close of the Fasli
year, a consolidated final receipt in Form II below shall be given to the
person who made the payment. The receipts shall be signed by the Village
Headman (Mali Patel) or any other official authorised by the Collector to
receive the amount and the Karnam (Patwari) who will be responsible for the
correctness of the entries and for having duly entered the sums in the
accounts.