The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968

Published vide Notification No. F. 4 (A)(3) Revenue/Col 168, dated 25-6-1968, published in Rajasthan Gazette, Part 4-C, Ordinary, dated 11-7-1968

RJ465

LEGISLATIVE HISTORY 6

· Notification dated 20.06.1968 - Rajasthan Gazette, dated 11.07.1968

· Notification dated 06.02.1968 - Rajasthan Gazette, dated 20.04.1972

· Notification dated 23.05.1972 - Rajasthan Gazette, dated 24.08.1972

· Notification dated 15.04.1976 - Rajasthan Gazette, dated 16.04.1976

· Notification dated 25.08.1976 - Rajasthan Gazette, dated 26.08.1976

· Notification dated 27.08.1976 - Rajasthan Gazette, dated 02.09.1976

· Notification dated 09.03.1977 - Rajasthan Gazette, dated 24.03.1977

· Notification dated 06.05.1977 - Rajasthan Gazette, dated 15.05.1977

· Notification dated 31.01.1978 - Rajasthan Gazette, dated 09.02.1978

· Notification No. F. 18(3) Revenue/Col./77, dated 07.02.1981 - Rajasthan Gazette, Part IV(C), dated 12.02.1981, page 430

· Notification No. F. 4(12) Revenue/Col./75, dated 04.02.1981 - Rajasthan Gazette, Part IV(C), dated 12.02.1981, page 429

· Notification No. F. 19(26) Revenue/Col./80, dated 08.06.1981 - Rajasthan Gazette, Part IV(C), dated 18.06.1981, page 140

· Notification No. F. 4(2) Revenue/Col./76, dated 22.09.1981 - Rajasthan Gazette, Extraordinary, Part IV(C), dated 25.09.1981, page 207

· Notification No. F. 4(2) Revenue/Col./81, dated 08.11.1982 - Rajasthan Gazette, Part IV(C), dated 18.11.1982, page 514

· Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982 - Rajasthan Gazette, Part IV(C), dated 25.11.1982, page 527

· Notification No. F. 4(10) Revenue/Col./75, dated 27.12.1982 - Rajasthan Gazette, Extraordinary, Part IV(C), dated 11.01.1983, page 333

· Notification No. F. 4(9) Revenue/Col./83, dated 09.09.1983 - Rajasthan Gazette, Extraordinary, Part IV(C), dated 29.09.1983, page 106

· Notification No. F. 4(13) Revenue/Col./83/VI, dated 25.11.1983 - Rajasthan Gazette, Extraordinary, Part IV(C), dated 26.11.1983, page 242

· Notification No. F. (24)Revenue/Col./82, dated 24.01.1984 - Rajasthan Gazette, Extraordinary, Part IV(C), dated 01.02.1984, page 383

· Notification No. F. 4(24) Revenue/Col./82, dated 18.01.1985 - Rajasthan Gazette, Part IV(C), dated 24.01.1985, page 397

· Notification No. F. 4(9) Revenue/Col./83, dated 28.08.1985 - Rajasthan Gazette, Part IV(C), dated 17.09.1985, page 260

· Notification No. F. 4(2) Revenue/Col./76, dated 09.10.1985 - Rajasthan Gazette, Extraordinary, Part IV(C), dated 16.10.1985, page 289

· Notification No. F. 4(15) Revenue/Col./88, dated 06.12.1988 - Rajasthan Gazette, Part IV(C), dated 21.09.1989, page 110

· Notification No. F. 4(15) Revenue/Col./88, dated 24.12.1988 - Rajasthan Gazette, Part IV(C), dated 21.09.1989, page 115

· Notification No. F. 4(3) Col./2001, G.S.R. 21, dated 24.04.2001 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 04.06.2001, page 29(2), w.e.f. 24.04.2001 = 2001 RSCS/Part II/page 599/H. 515

· Notification No. F. 4(15) Col./88, G.S.R. 81, dated 15.10.2001 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 29.10.2001, page 139(5), w.e.f. 15.10.2001 = 2002 RSCS/Part II/page 154/H. 139

· Notification No. F. 4(15) Col./88, G.S.R. 44, dated 04.06.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 20.07.2002, Page 71, w.e.f. 04.06.2002 = 2002 RSCS/Part II/page 491/H. 512

· Notification No. F. 4(15) Col./88, G.S.R. 37, dated 07.06.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 21.06.2002, Page 58, w.e.f. 07.06.2002 = 2002 RSCS/Part II/page 473/H. 489

· Notification No. F. 4(3) Col./2001, G.S.R. 76A, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 01.11.2002, page 129(6), w.e.f. 23.10.2002 = 2003 RSCS/Part II/page 44/H. 44

· Notification No. F. 4(3) Col./2001, G.S.R. 40, dated 24.08.2006 - Rajasthan Gazette, Extraordinary Part IV-C(I), dated 26.08.2004, page 61(2), w.e.f. 24.08.2006 = 2007 RSCS/Part II/page 260/H. 201

· Notification No. F. 4(15) Col./88, G.S.R. 90, dated 11.01.2008 - Rajasthan Gazette, Extraordinary Part IV-C(I), dated 25.01.2008, page 161(2), w.e.f. 11.01.2008 = 2008 RSCS/Part II/page 379/H. 191

In exercise of the powers conferred by section 28 read with section 7 of the Rajasthan Colonisation Act, 1954 (Rajasthan Act No. 27 of 1954), the State Government is pleased to make the following rules, namely:-

Short title, Extent and Commencement.- (1) These Rules may be called the Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968.

(2) They shall apply to such areas to which the Rajasthan Colonisation Act, 1954 (Act No. 27 of 1954) has been applied by the State Government under clause (ii) of section 2 of the said Act and which are served by a medium or minor irrigation project.

(3) They shall come into force on the date of their publication in the Rajasthan Rajpatra.

Revocation.- The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1957 are hereby revoked but not so as to affect anything done or action taken under the rules so revoked.
Interpretation. - In these Rules, unless there is anything repugnant in the subject or context:-

(i) "Act" means the Rajasthan Colonisation Act, 1954 (Rajasthan Act No. XXVII of 1954).

(ii) "Allotting Authority" means the Collector as defined in section 2 (i) of the Act.

[(ii-A) "Beneficiary of the Integrated Rural Development Programme" means a person who has been identified as being below the subsistence level and included in the Integrated Rural Development Programme and certified as such by the Collector or his authorised representative.]

(iii) "Commanded land" means land shown as such by the Irrigation Department in their command statements with reference to any particular irrigation project.

(iv) "Displaced agriculturist" means a person who has been displaced from his agricultural holding due to the construction of a project or its canals or other works connected therewith, and has not been compensated in any other way for his lands and includes a landholder whose lands may have been submerged in a reservoir constructed on the project or acquired for the construction of canals or other works connected therewith.

(v) "Government land" means and includes all lands belonging to or vesting in the State Government except those in which Khatedari rights have been acquired by or conferred upon any person under the provisions of any law for the time being in force.

(vi) "Gram Panchayat" and "Panchayat Samiti" will respectively have the same meaning as is assigned to these expressions by the Rajasthan Panchayat Act, 1953 (Act No. 21 of 1953) and the Rajasthan Panchayat Samitis and Zila Parishad Act, 1959 (Act No. 37 of 1959) and which forms part of a colony to which these rules apply.

[(vi-A) "Landless person" means a resident of Rajasthan who is either a bona fide agriculturist or an agricultural labourer, cultivating or likely to cultivate the land personally and whose main source of income is agriculture or any subsidiary occupation like cattle breeding, provided such person does not hold any tenure land anywhere in Rajasthan or such land that he holds is less than a fragment].

[Provided that a released Sagri as certified by the Sub-Divisional Officer will be treated as landless person of that village.

Explanation. - For the purpose of this proviso "Sagri" means the bonded labourer as defined in the Bonded Labour System (Abolition) Act, 1976 (Central Act 19 of 1976).]

[Provided further that the following categories of persons shall not be deemed to be landless persons, namely :-

(a) an employee other than a casual or work charged employee of the Government, or of a commercial or industrial establishment or concern, his wife and children dependent on him;

(b) a person who has sold, or otherwise transferred, the whole or part of the land held by or allotted to him other than land transferred to or acquired by the Government or statutory bodies, and thereby reduces the size of his holding to become a landless person.]

(vii) "Medium and Minor Irrigation Projects" means all irrigation projects excluding Gang Canal, Chambal, Jawai, Rajasthan Canal and Bhakra and such other projects as may be excluded from time to time by the State Government by notification published in the Official Gazette from the purview of these rules.

(viii) "Advisory Committee" means a committee formed under Rule 13.

[(viii-A) "Integrated Rural Development Programme" means a programme undertaken by the State Government to identify the poorest persons subsisting below the poverty line, as well as the subsistence level and residing in a rural area, and to provide productive assets and benefits for their economic uplift-ment.]

(ix) Words and expressions defined in the Rajasthan Tenancy Act, 1955 (Act No. III of 1955) shall, wherever used herein, be construed to have the meaning assigned to them by the said Act.

Application of General Colony Conditions.- The Rajasthan Colonisation (General Colony) Conditions, 1955, issued under sub-section (2) of section 7 of the Act shall mutatis mutandis, apply to all allotments of land made under these rules.
Persons eligible to allotment of Government Lands.- The persons eligible to allotment of Government lands under these rules shall be-

[(a) Landless persons of the village, Tehsil or the District respectively, identified as beneficiaries of the Integrated Rural Development Programme.]

[(b) landless persons.]

[(c)] displaced agriculturists;

[(d)] Panchayat and Panchayat Samitis.

[6. Reservation. - (1) Out of the Government lands in Medium and Minor Irrigation Projects Area land up-to 25% shall be reserved for allotment at reserve price to:-

(i) Panchayat Samitis and Panchayats.

(ii) Members of Scheduled Castes and Scheduled Tribes.

(2) The remaining land shall be disposed off by allotment to displaced agriculturists and landless persons but the State Government may reserve any area in any medium or minor irrigation project for auction.]

Persons not eligible to allotment of Government Land.- (1) No allotment of Government land shall be made to any displaced agriculturist or person even though his lands may been acquired in connection with the project if his total holding after such acquisition exceeds the ceiling limit fixed by any law for the time being in force.

(2) The claims of such persons for compensation may be settled by cash payment.

[8. Allotment and its terms. - (1) No person shall be entitled as of right to allotment of Government land under these rules or to the acquisition of tenancy rights.

(2) Subject to the control of the State Government, the Collector shall, before making allotment of Government land, declare by written order, the conditions specified in these rules subject to which the land allotted shall be held.

[(2-a) In case where allotment of land is made to a married Agriculturist, the allotment shall be made in the joint name of husband and wife and the allottee's, in such case, shall be deemed to be joint allottee's.]

(3) Allotments of Government land under these rules shall be subject to the terms and conditions specified in the Rajasthan Colonisation (General Colony) Conditions, 1955 and the allottee shall be eligible to the conferment of Khatedari rights in accordance with the said conditions.]

Lands not available for allotment under these Rules.- The commanded lands falling within the Municipal limits of any town or city shall not be disposed of under these Rules.
Priorities in allotment.- (1) Except in cases falling under Rule 6, the following order of priority shall be observed in the allotment of Government land under these Rules.-

(i) displaced agriculturists;

(ii) landless persons.

(2) Allotment to persons under category (ii) above shall be made in the following order of preference:-

(i) landless of the same village;

(ii) landless of the adjoining villages;

(iii) landless of the same Tehsil:

[Provided that a landless person who does not hold any tenure land anywhere in Rajasthan or such land as he holds is less than 2% acres of irrigated land or 5 acres of un-irrigated land shall be given preference within the category specified in sub-rule (2) which appertains to him.]

Procedure for allotment.- (1) The allotting authority shall before taking up the allotment in any particular area issue under its signatures a public notice in Form I inviting applications for allotment from displaced agriculturists and landless [persons]within a time fixed therein.

(2) Copies of the said public notice shall be affixed on the notice board of the office of the allotting authority and office of the Tehsil concerned, and in a conspicuous place in the village concerned and the same shall also be proclaimed by beat of drum in the village or villages in which lands to be allotted are situated.

Application for allotment.- (1) Within one month from the date of publication of the public notice under sub-rule (1) of Rule 11, any person eligible to allotment of Government land on permanent basis under these Rules, may submit to the Tehsildar of his area an application in writing in Form II for such allotment:

[Provided that the State Government may by notification reduce the period of one month to [7] days within which the eligible persons may submit application to the Tehsildar.]

[(1-a) Where an applicant is a married Agriculturist, the application for allotment shall be submitted in the name of both husband and wife.]

(2) The Tehsildar shall, on receipt of an application for allotment:-

(a) immediately register it in a register to be maintained in the Tehsil in Form III and issue to the applicant a receipt in Form IV; and

(b) scrutinise these applications and verify the particulars mentioned in the application with reference to relevant entries in the land records and may also conduct such enquiry as may be necessary as regards the rights and eligibility of the applicant for allotment under these Rules.

(3) The Tehsildar shall submit within [such time as may be fixed by the Allotting Authority], all applications with his report on each of them to the allotting authority.

(4) On the grant of the applications, the allotting authority shall issue an allotment order to the applicant and will deliver possession of the land allotted to him.

(5) Applications received after due date or made by persons who are not eligible to allotment under these Rules shall be rejected.

Allotments to be in consultation with the Advisory Committee.- (1) All allotments shall be made by the allotting authority in consultation with an Advisory Committee consisting of:-

(a) the member of the Rajasthan Legislative Assembly in whose constituency the land is situated;

(b) the Pradhan of the Panchayat Samiti in whose jurisdiction the land is situated or a nominee of such Samiti;

(d) a representative of the Scheduled Castes or Scheduled Tribes as may be nominated by the Government if there is no representation of the said castes or tribes in the Advisory Committee.

[(e) Block Development Officer;

(f) Tehsildar of Revenue Tehsil in which the land is situated.]

(2) The allotting authority shall give to the members of the Advisory Committee at least 15 days, notice of the date of meeting:

Explanation. - The notice of the date of meeting shall be served in the manner prescribed in the Revenue Courts Manual for the service of summons or notices:

Provided that if the service is not possible in the aforesaid manner the notice shall be sent under a postal certificate or by registered post:

[Provided further that the State Government may by notification reduce the notice period of 15 days to 7 days.]

(3) The allotting authority and the members of the Advisory Committee shall meet at the headquarters of the allotting authority or at any other place as may be decided by the allotting authority.

[(4) The minutes of the meeting shall be recorded by the allotting authority and signed by the members present, and if there is a difference of opinion, the opinion of each member attending the meeting shall be recorded. In case of difference of opinion between the members of the Advisory Committee and the allotting authority, the latter shall record his reasons and pass final orders rejecting or granting the application for allotment. If there are more than one applicant of the same category for the same plot of land, the land shall be allotted by drawing of lots amongst the said applicants in the manner laid down in sub-rule (5). No applicant is entitled to more than one plot of lands under these rules.

(5) For the purpose of drawing lots, one box of suitable size will be used. This box will contain paper slips bearing the names of eligible applicants of the same category. After the Advisory Committee has satisfied themselves that slips in respect of eligible applicants for a particular plot have been duly prepared, such slips shall be rounded up in the shape of balls and put into the box and thereafter, the box shall be turned up and down so that the balls are satisfactorily mixed up. The lots will be drawn under the supervision of the Advisory Committee in the meeting and by a person selected at random from amongst persons present on the occasion. The names of the successful applicants will be recorded in the minute of the meeting. Thereafter, necessary steps will be taken for allotment of Government lands leases after calling for necessary security deposit and compliance with other instructions.]

Allotment to displaced agriculturists.- (1) So far as possible, land of the same quality and value as may have been acquired from a particular displaced agriculturist shall be allotted to him.

(2) Any claims remaining unsatisfied due to paucity of land may be satisfied by payment of cash compensation.

Rules of computation and allotment.- (1) For purpose of computation of area, 1 bigha of irrigated land shall be deemed to be equal to 3 bighas of Barani or culture-able follow land.

(2) A joint family shall, for purposes of existing holdings or for allotment of land under these rules, be deemed to one person and dealt with accordingly.

(3) When a Khata is held by two or more persons as co-tenants, for purposes of computing the area held by each co-tenant or the area to the allotment of which each of them is eligible, each co-tenant shall be deemed to be in possession only of so much of area of the joint Khata as falls to his share.

(4) While making allotment, as far as may be possible, compact blocks shall be assigned to each allottee.

Scale of allotment.- The following shall be the scale of allotment:-

(i) Landless persons and members of Scheduled Castes and Scheduled Tribes -10 acres of commanded land.

(ii) Panchayat Samiti-up-to 50 acres commanded land for the establishment of a seed multiplication farm, or for general agricultural development [,] subject to the conditions that the Panchayat Samiti shall pay the reserve price regularly and pay the other dues and shall use the land for the purposes for which it is allotted.

(iii) Panchayat-up-to 10 acres commanded land for the purpose of agricultural production [,]subject to the conditions that the Panchayat shall pay the reserve price regularly and pay the other dues and shall not use the land for any other purpose and shall not alienate it in any manner.

[(iv) (a) The small patches of Government land up to 2 acres or less shall be allotted to a tenant of contiguous field or holding by charging the market price provided that the land covered by such small patch is not recorded as Pasture land, or Cremation ground or Burial ground or Play ground or land acquired for public purpose.

(b) The total area of land already held by such tenant together with the area of small patch or strip shall not exceed the ceiling area applicable to such Khatedar tenant.

(c) In case there are more than one Khatedar tenant applying for the allotment of such patch or strip of land, the allotment shall be done by drawl of lots amongst them.]

[17. Fixation of Scales of Reserve Price. - (1) Subject to the general or specific directions of the State Government, the Collector shall fix the scales of reserve price in accordance with this rule which shall be charged from the allottee's of Government land under these rules.

[Provided further that if any allottee deposits the outstanding amount along with interest thereon @ 18% p.a, no action regarding cancellation of allotment of land shall be taken.]

(2) The reserve price for each class of Government land shall be equal to 50% of the prevailing market prices of irrigated land of the same said class.

[Provided that for the allotment of land in Tribal Area Sub-Plan (TSP), 25% of the reserve price shall be charged from the allottee's belonging to Schedule Castes or Schedule Tribes.

Provided further that no price shall be charged from the allot-tees of below poverty line.]

(3) The reserve price shall be fixed in consultation with a committee consisting of:-

(a)	Collector of the District	Chairman
(b)	Executive Engineer of the Irrigation Department within the local limits of whose jurisdiction the land is situate	Member
(c)	Treasury Officer of the District	Member
(d)	Sub-Divisional Officer within the local limits of whose jurisdiction the land is situate	Member-Secretary

(4) The reserve price shall be fixed within 60 days of the order of the State Government declaring an area as colony is published in the Official Gazette under clause (ii) of Section 2 of the Act.

(5) The Collector shall cause the reserve price fixed under this rule to be notified in the Official Gazette and shall immediately send a copy of the order issued by him in this behalf to the State Government. No Government land shall be allotted under these rules until the reserve price is fixed.

(6) The State Government shall have the power to modify or revise the reserve price, fixed by the Collector.

(7) The reserve prices fixed by the Collector or modified or revised by the Government as the case may be, under these rules shall be subject to review and revision the Collector after every five years in accordance with this rule.

(8) Such price may be different for different areas and different classes of land. The reserve price fixed shall be realised in 10 equal half yearly instalments:]

[Provided that the first instalment shall be payable from the year in which the irrigation water is let out for such land or two years after the date of allotment, whichever is later].

[(9) Notwithstanding anything contained in this rule:

(i) the allot-tees belonging to Schedule Castes or Scheduled Tribes in Tribal Area Sub Plan (TSP), who already deposited 25% or more of the reserve price or the allot-tees who deposited less than 25% of the reserve price but deposits such remaining amount within six months, from the date of publication of these Amendment Rules, shall be entitled to get khatedari rights under these rules, provided the land still in their possession and they full-fill other conditions of allotment and otherwise eligible to get the khatedari rights. The amount excess of 25% already deposited, shall not be refunded.

(ii) The person belonging to below poverty line who allotted land under these rules prior to publication of the said Amendment Rules, shall be entitled to get the Khatedari rights, provided the land still in their possession and they full-fill other conditions of allotment and otherwise eligible to get the khatedari rights. The amount already deposited shall not be refunded.]

[17A. Cancellation of allotment. - The Collector of the district shall have the power to cancel any allotment made under these Rules, either suo motu or on the application of any person, in case the allotment has been secured through fraud or misrepresentation, or has been made against the rules or in case the allottee has committed breach of any of the conditions of allotment:

Provided that no such order, to the prejudice of any person, shall be passed without giving such person an opportunity of being heard.]

[17B. Difference in prices. - (1) If any land allotted as Barani/Un-command land subsequently becomes command land, then for such land the allottee shall pay to the State Government the reserve price of the Command land at the rates applicable less the price which he has already paid in terms of uncommand/barani land.

(2) The price referred to in sub-rule (1) shall be payable by the allottee in five annual instalments, the first instalment being payable within a fortnight of the order. The due date in respect of second and subsequent instalments shall be the date of the year corresponding to the date on which the order was made. Interest at the rate of 9% per annum shall be charged in default of payment of any instalment on due date.

(3) If any land allotted as command land is subsequently declared uncommanded/barani land by the competent authority before its price has been full paid up, the amount paid towards its price as command land will be adjusted towards the price or instalments payable for it as uncommand/barani land and any amount already paid in excess thereof shall be refunded to the allottee.]

Power of Government to allot lands.- Nothing contained in these Rules shall at any time and in any manner, limit the powers of the Government in the Colonisation Department to dispose of any Government land in any manner it deems fit:

[Provided that Government may delegate the powers of allotment in any case or a class of cases under this rule to the Colonisation Commissioner or the Collector or to any other prescribed authority, subject to such terms and conditions as may be prescribed in this behalf.]

Disposal of Government land by auction.- The State Government may, instead of disposing of all available Government land by allotment, order that the whole or a certain proportion thereof to be specified by it, shall be sold by public auction in which event the provisions contained in Rules 20 to 22 of the Rajasthan Colonisation (Bhakra Project Government Lands Allotment and Sale) Rules, 1955 shall, mutatis mutandis apply to such sales by auction.

[20. Appeal and Revision. - (1) Any person aggrieved by an order passed by the Allotting Authority may, within 30 days of the date of such order, appeal to the Revenue Appellate Authority.

(2) Any person aggrieved by an order of the Revenue Appellate Authority may within 60 days of the date of such order, file revision to the Board of Revenue for Rajasthan.]

[20A. x x x]

[21. Regularisation of certain cases of trespassers. - (1) Notwithstanding anything contained in these rules, and subject to the specific or general directions of the Government, the allotting authority may, on the advice of the Advisory Committee, instead of ejecting a trespasser from the land occupied by him, allow him to retain possession of the whole, or part of such land to which he would have been entitled to allotment under these rules:

Provided that:-

(a) he is a landless agriculturist and the total area of land held by him together with the area of the land so regularised shall not exceed 10 acres of command land. (For purposes of computing the total area of his holding, his notional share in the joint holding of his family shall also be taken into consideration), and

(b) he has been in continuous possession of the trespassed land prior to [1.1.2000] or prior to the date on which the area was declared to be a colony, whichever is earlier.

(2) Upon regularisation in the manner indicated in sub-rule (1), the trespasser shall be deemed to have been allotted the land so regularised under these rules and shall be governed by the terms and conditions prescribed in these rules, and shall be bound to pay twice the amount of the reserve price fixed under Rule 17.]

[22. Allotment to lease holders. - Notwithstanding anything contained in these rules and subject to the specific or general directions of the Government, all persons who were allotted land on lease basis under and in accordance with notification No. 6/84) Rev- 11/53, dated 2.12.53, and have been in continuous possession of land and are still in possession of such land shall be eligible for allotment under these rules, if the total area of land held by him together with the area of land so allotted shall not exceed ten acre of Command Land (for purpose of computing the total area of his holding his notional share in the joint holding of his family shall be taken into consideration) on payment of reserve price fixed under Rule 17. Other terms and conditions of allotment prescribed in these rules shall be applicable on such allotment.]

Form I

[See Rule 11 (i)]

Public Notice

Whereas .............. Bighas of Government lands situated in village .............. of Tehsil ................ is available for allotment for agricultural purposes under the Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968, this public notice is hereby issued under Rule 11 (i) of the said rules and all concerned are hereby informed that any person who wishes to apply for allotment of any of the lands available for allotment should apply to the Tehsildar concerned within one month of the publication of this notice in the prescribed form. The list of the lands available for the allotment may be seen at the Tehsil Office during office hours on any working day between the date of this public notice and the date of expiry of the period for submission of application.

Issued under may hand and the seal of this office............. day of..........

Signature and designation of allotting authority.

Form II

[See Rule 12(i)]

Application for Allotment of Land

To,

The Tehsildar,

Tehsil........

District......

Sub. - Application for allotment of land under the Rajasthan Colonisation (Medium and Minor Irrigation Projects, Government Lands Allotment) Rules, 1968.

Sir,

[I/We] .................... Son of ........... Caste .............. Occupation ................ Permanent resident of .......... Tehsil ..... District .........

[or

(In case of married applicant)

We, Shri .............. S/o............ Age ........... caste ........... Occupation......... (husband) and Smt ......... W/o.......... age....... Caste ......... Occupation ............. (wife), Permanent .................. R/o............. Tehsil......... District........... of Rajasthan hereby state as under:-]

% Particulars to be stated.

(1)

that [I/we am/are] a displaced agriculturist within the meaning of clause (iv) of Rule 2 of the above rules,[my/our] lands, particulars whereof are given on the margin %, having been acquired for the construction.

of ................... project ................... of its canal ............. of .........other works

that [I/we am/are] a land-holder whose lands, particulars whereof are given on the margin %, have been submerged in ..... reservoir constructed on ......... project or acquired for the construction of canals etc.

That [I/we am/are] a landless tenant;

that [I/we am/are] a member of the Scheduled Caste/Scheduled Tribe and

[my/our] caste is........

that the [applicant/applicants] is a Panchayat Samiti/Panchayat.

That [I/we] hold the under-mentioned lands.

(2)

...................................

[I/We] do not hold any land.

Name of village	Name of Tehsil with name of District	Khasra area number	Soil Class
			Nahri Chahi	(irrigated from canals) (irrigated by wells situated in Khasra No. ......
			Talabi Tankbed, Dehri Sailabi, Barani, Banjar.	(irrigated from tank)

(3)

that [I/we] own cattle ploughs.

[I/We], therefore, hereby request that 1[I/we] may be allotted the under- mentioned lands for cultivation.-

Particulars of Land to be given.

Name of village with name of Tehsil and District	Khasra number	Area	Soil Class

[I/We], hereby agree to abide by the provisions of (1) the Rajasthan Colonisation Act, 1954, (2) the Rajasthan Colonisation (General Colony) Conditions, 1955 and (3) these Rules.
[I/We]further undertake to pay the price of the land as fixed by the Government.

Yours faithfully, ...................... (Signature)

Witness

[I/We] ................. son of ........... Caste .............. resident of ........ verify that the statements made in the above application are correct to the best of [my/our] knowledge.

............. (Signature)

Form III

[See Rule 12(2)(a)]

Register of Applications for Allotment

Name of Tehsil...........

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

Form IV

[See Rule 12(2)(a)]

Acknowledgement of receipt of Application

Received application of Shri ............. Son of Shri ........... resident of village/town............. Tehsil.......... District ......... for allotment of land under Rule 12 (1) of the Rajasthan Colonisation (Medium and Minor Irrigation Project Government Lands Allotment) Rules, 1968, on........ at......... A.M./P.M. and registered at Serial No. ..........

Tehsildar ...................

Name of the applicant

Kind of allotment claimed