The Punjab Land Revenue (Exemption) Rules, 1970

Published vide Notification Punjab Government Financial Commissioner's Office, No. GSR 59/PA/17/87/Sections64/70 dated the 20th May, 1970

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Short title. - These rules may be called the Punjab Land Revenue (Exemption) Rules, 1970.
Definitions. - In these rules, unless the context otherwise requires, -

(a) 'Act' means the Punjab Land Revenue Act, 1887;

(b) 'Form' means a form appended to these rules.

Procedure for claiming exemptions. - [(Sections 48 (1A) and 64 (1)]. - (1) Every person entitled to exemption from the payment of land revenue under sub-section (1A) of section 48 of the Act shall make an application in Form 'A' to the Tahsildar or NaibTahsildar of the Tahsil or the Sub-Tahsil, as the case may be, in which he resides.

[(2) An application under sub-rule (1) may be made, -

(i) by the 31st December, 1971, if the exemption is claimed with effect from any harvest falling within the period commencing with Rabi of agricultural year 1966-67 and ending with the Kharif of the agricultural year 1971-72; and

(ii) by the 30th April of any agricultural year following the Kharif of the agricultural year 1971-72, if the exemption is claimed with effect from the Rabi of such agricultural year; and by the 30th November of any agricultural year following the agricultural year 1971-72, if the exemption is claimed with effect from the Kharif of such agricultural year.]

Procedure for disposal of application. - [Sections 48 (1A) and 64(1)]. - (1) Tehsildar, as the case may be, will give the applicant a receipt in Form 'B' and will also or Naib-Tahsildar intimate to him the date (not being late than fifteen days from the date of presentation of the application) on which and the place at which the Tahsildar or NaibTahsildar would consider the application.

(2) The Tahsildar or Naib-Tahsildar, as the case may be, shall, after making such enquiry as he may deem fit, pass an order exempting the applicant from payment of land revenue, if he is entitled to exemption under the Act and shall reject the application, if he is not so entitled.

(3) Every order under sub-rule (2) shall be passed in Form 'C' and. a copy of the order passed by the Tahsildar or Naib-Tahsildar shall be given to the applicant free of charge.

Publication of list of exemptees. - (1) The Tahsildar shall, within three months of the date of publication of these rules in the Official Gazette, prepare an estate-wise list, in Form 'D'of all persons holding land in the Tahsil who have been exempted from the payment of land revenue and post a copy of this list at a conspicuous place in the Tahsil office. This list shall be kept up-to-date by incorporating any changes that might occur subsequently.

(2) As soon as the list referred to in sub-rule (1) is ready, the Tahsildar shall supply to every Patwari and Lambardar in his Tahsil a list of persons who have been exempted from the payment of land revenue and reside in the circle or Patti of that patwari or lambardar, as the case may be.

Obligation to report all changes in holding. - [Sections 48 (1A) and 64] - Every person who has been exempted from the payment of land revenue shall report, in Form 'E' particulars of all additions to his holding, whether by gift, inheritance, purchase or otherwise, within a period of thirty days of such additions:

Provided that such report will not be necessary if, as a result of the addition, the total holding does not exceed five standard acres.

Maintenance of record of applications. - The record of applications given under rule 3, shall be kept in each tahsil or sub-tahsil as the case may be in a separate register in Form 'F'.

Form 'A'

(Rule 3)

Application by a person claiming, under section 48 (1A) of the Punjab Land Revenue Act, 1887, exemption from the payment of land revenue.

The Tahsildar/Naib-Tahsildar,

Tehsil......................................,

District....................................,

Sir,

I hereby apply, under section 48(1A) of the Act for exemption from the payment of land revenue. The necessary particulars are given below

Particulars of the applicant :-

(1) Name..............................................

Son

(2) Son/Daughter/Wife/Widow of ..................................................

(3) Resident of village or town........................Tehsil..................... District...............

Particulars of land held by the applicant in the State of Punjab :-

			Area in ordinary acres of land held as		Area in standard acres of land held as
District/ Districts in which land held	Tahsil/ Tahsils in which land held	Village/ Villages in which land held	(a) Sole owner	(b) Co- owner	(a) Sole- owner	(b) Co- owner	Land Revenue in rupees paid	Total areas given Col. 5 (a) (b)
1	2	3	4		5		6	7

I declare that the particulars given in this application are correct.

Signature or thumb-impression

Date..............Month.............Year.............

Attestation

Name of witness with Address	Designation i.e., if Lambardar/Panch/Sarpanch/Memberof Panchayat Samiti or Zila Parishad	Signatures
1
2

Form 'B'

(Rule 4(1)]

Receipt of application for exemption from payment of land revenue and date/place of its disposal.

Received application, dated....................,from......................for exemption from payment of land revenue.

The application will be taken up for consideration on.......... ............. at.......................

Date:

Place:

(Sd/-)

Tahsildar/NaibTahsildar

Form 'C'

[Rule 4(3)]

Order Granting/Refusing exemption under section 48 (1A) of the Punjab Land Revenue Act, 1887

Particulars of the applicant :-

(1) Name...........

(2) Son/Daughter/Wife/Widow of...........

(3) Resident of (a) Village or Town..........

(b) Tehsil/SubTehsil.............

The aforesaid application, dated......................for exemption under section 48 (1A) of the Punjab Land Revenue Act, 1887, from payment of land revenue has been accepted/rejected by me this day of ...............month......................year.........................

Grounds in brief in case of rejection.

Signed.

Designation

Copy of this order received by me.

Signature or Thumb-mark of applicant.

Form 'D'

[Rule 5(1)]

Estatewise list of persons exempted under Section 48 (1A) of the Punjab 'Revenue Act, 1887.

Name of Tahsil:

Name of District:

Serial No.	Name of Estate	Particulars of persons exempted (name of exemptee	with name of father	husband etc.)

Signed.....................

Tahsildar.................

District....................

Date

Form 'E'

(Rule 6)

Report by an exemptee of additions to his holding which have made him (ineligible) for the exemption granted under section 48 (1A) of the Punjab Land Revenue Act, 1887.

Name and other particulars of exemptee

(1) Name......................................

(2) Son / Daughter / Wife / Widow of .......................................

(3) Resident of (a) Village..........................

(b) Town.............................................

(d) District...........................................

I give below particulars of increase in my holding :-

(1) Total area of holding when exemption was granted.

(2) Date when exemption was granted and by whom.

(3) Subsequent additions to holding :-

Area in standard acres	Village in which situated	How acquired (Purchase, gift, inheritance, etc.,	Date of acquisition

As my holding is now in excess of five standard acres, the exemption granted may be revoked.

The Tahsildar, Tahsil........, District.......,

Signature/Thumb-mark of exemptee.

Form ' F'

(Rule 7)

Particulars of land held by the applicant in the State of Punjab.

1	2	3	4	5
Serial No.	Name with Description and address of landowner	District/Districts in which land held	Tahsil/Tahsils in which land held	Village/Villages in which land held

6		7			8	9	10
Area in Ordinary acres of land held as		Area in Standard acres of land held as			Amount of land revenue paid	Order of Tehsildar or Naib-Tehsildar with date	Order with date passed in appeal, if preferred
(a) Sole owner	(b) Co- owner	(a) Sole owner	(b) Co- owner	(c) Total