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      • 1. Title and commencement.
      • 2.
      • 3. Definitions.
      • 4. Categories of muafis and jagirs.
      • 5. Basic principles for the resumption of muafis and Jagiris.
      • 6. Duties of Collector in connection with assignments.
      • 7. Procedure.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Issue of Kisan Pass Book.
      • 4. Contents of Kisan Pass Book.
      • 5. To make the pass book up-to-date.
      • 6. Cost of Kisan Pass Book.
      • 7. Periodicity of Kisan Pass Book.
      • 8. Account of Pass Book.
      • 1.
      • 2.
      • 3.
      • 4.
      • 5.
      • 6.
      • 7.
      • 8.
      • 9.
      • 10. Repeal and Savings.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Unit of assessment.
      • 4. Classification of Land.
      • 5. The basis of net assets.
      • 6. Adjustment to be made.
      • 7. Conversion of estimates from produce to money value and prices to be adopted in the process.
      • 8. Estimates of net assets based on cash rents.
      • 9. Abnormal rents.
      • 10. Estimates of net assets.
      • 11. Miscellaneous in come.
      • 12. Estimates of true net assets.
      • 13. Forecast report.
      • 14. Publication of proposals.
      • 15. Inspection of estates.
      • 16. Draft assessment report.
      • 17. Abstract of assessment report to be published.
      • 18. Final report.
      • 19. Approval of the State Government.
      • 20. Assessment of particular estates.
      • 21. Progressive assessments.
      • 22. Distribution of assessment over holdings.
      • 23. Exemption of land benefited by improvement from enhancement.
      • 24. Remission of revenue when wells fall out of use.
      • 25. Period of exemption for wells to be fixed at settlement.
      • 26. Grant of exemption certificates at settlement.
      • 27. Grant of certificate at other times.
      • 28. Exemption of reclaimed waste lands.
      • 29. Order of assessment for each estate.
      • 30. Announcement of assessment.
      • 31. Calculation of incidence.
      • 32. Repeal and Savings.
      • 1. Short title.
      • 2. Definitions.
      • 3. Unit of assessment.
      • 4. Division of sites into categories Section 4(12-A).
      • 5. Categories of sites to be grouped into classes Section 4(12-A)
      • 6. Net letting value to be calculated on the basis of selected representative sites Section 4(12-A).
      • 7. Factors to be considered in calculating net letting value Section 4(12 A).
      • 8. Furnishing of information Section 4(12-A)
      • 9. Calculation of net letting value Section 4(12-A)
      • 10. Determination of average market value of sites (Section 50(b) (ii)
      • 11. Scale of special assessment (Section 50).
      • 12. Area to be assessed.
      • 13. Inspection of certain estates.
      • 14. Preparation of special assessment reports Section 64(b).
      • 15. Abstract of assessment report to be published after its preliminary approval by Financial Commissioner.
      • 16. Devisation allows.
      • 17. Distribution of special assessment over holdings.
      • 18. Formal announcement of special assessment.
      • 19. Duration of special assessment.
      • 20. Power of Settlement Officer to incorporate additional necessary information in the prescribed forms.
      • 21. Area to be measured in case of doubt Section 64(b).
      • 22. Scales of special assessment to be applied to new land put to non-agricultural use during the currency of the special assessment Section 64(b).
      • 1. Title, extent and commencement.
      • 2. Repeal.
      • 3. Savings.
      • 4. Definitions.
      • 5. Exclusion of certain land from operation of Act.
      • 6. Power to vary limits and alter number of tehsils, sub-tehsils, districts and divisions.
      • 7. Classes of Revenue Officers.
      • 8. Financial Commissioner.
      • 9. Appointment of Commissioners, Deputy Commissioners, Assistant Commissioners and Extra-Assistant Commissioners.
      • 10. Appointment of Tehsildars and Naib-Tehsildars.
      • 11. Powers of Revenue Officers.
      • 12. Superintendence and control of Revenue Officers.
      • 13. Powers to distribute business and withdraw and transfer cases.
      • 14. Appeals.
      • 15. Limitation for Appeals.
      • 16. Review by Revenue Officers.
      • 17. Power to call for, examine and revise proceedings of Revenue Officers.
      • 18. Power to make rules as to procedure
      • 19. Persons by whom appearances and applications may be made before and to Revenue Officers.
      • 20. Power of Revenue Officer to summon persons.
      • 21. Mode of service of summons.
      • 22. Mode of service of notice, order or proclamation, or copy thereof.
      • 23. Mode of making proclamation.
      • 24. Place of sitting.
      • 25. Holidays.
      • 26. Discharge of duties of Collector dying or being disabled.
      • 27. Retention of powers by Revenue Officers on transfer.
      • 28. Conferment of powers to Revenue Officer.
      • 29. Rules respecting kanungos and village officers.
      • 30. Village officer's cess.
      • 31. Restriction on attachment or assignment of remuneration of kanungos and village officers.
      • 32. Record-of-rights and documents included therein.
      • 33. Making of special revision of record-of-rights.
      • 34. Periodical record.
      • 35. Making of that part of the periodical record which relates to land-owners, etc. assignees of revenue and occupancy tenants.
      • 36. Making of that part of the periodical record which relates to other persons.
      • 37. Determination of disputes.
      • 38. Restrictions on variations of entries in records.
      • 39. Mutation fees.
      • 40. Penalty for neglect to report acquisition of any right referred to in section 35.
      • 41. Obligation to furnish information necessary for the preparation of record.
      • 42. Right of the Government in mines and minerals.
      • 43. Presumption as to ownership of forests, quarries and waste lands.
      • 44. Compensation for infringement of rights of third parties in exercise of right of the Government
      • 45. Presumption in favour of entries in records-of-rights and periodical records.
      • 46. Suit for declaratory decree by persons aggrieved by an entry in a record.
      • 47. Powers to make rules respecting records and other matters connected therewith.
      • 48. Record-of-rights and periodical records for groups of estates.
      • 49. Assessment of land revenue.
      • 50. Basis of assessment.
      • 51. Limit of assessment.
      • 52. Notification of intended re-assessment and instructions as to principles of assessment
      • 53. Mode of determining assessment.
      • 54. Announcement of assessment
      • 55. Application for reconsideration-of assessment
      • 56. Confirmation and duration of assessment.
      • 57. Duration of assessment
      • 58. Assessment to remain till new assessment takes effect.
      • 59. Refusal to be liable for assessment of an estate and consequences thereof.
      • 60. Distribution of the assessment of an estate over the holdings comprised therein.
      • 61. Application for amendment of the distribution of an assessment.
      • 62. Appeals from orders under sections 55 and 61.
      • 63. Special assessment.
      • 64. Power to make rules.
      • 65. Procedure to be followed in making rules.
      • 66. Rules and executive instructions issued before commencement of this Act, to be followed for the purpose of assessment operations begun before issue of rules made under the provisions of section 65.
      • 67. Power to issue instructions.
      • 68. Security for payment of land revenue.
      • 69. Further security for payment of land-revenue.
      • 70. Orders to regulate payment of land-revenue.
      • 71. Rules to regulate collection, remission and suspension of land-revenue.
      • 72. Cost recoverable as part of arrear.
      • 73. Certified account to be evidence as to arrear.
      • 74. Process for recovery of arrears.
      • 75. Writ of demand.
      • 75A. Arrest and detention of defaulters.
      • 76. Distress and sale of movable property and crops.
      • 77. Transfer of holding.
      • 78. Attachment of estate or holding.
      • 79. Annulment of assessment,of estate or holding.
      • 80. Proclamation of attachment or annulment of assessment and consequence of the proclamation.
      • 81. Sale of estate or holding.
      • 82. Effects of sale on encumbrances.
      • 83. Proceedings against other immovable property of defaulter.
      • 84. Remedies open to person denying his liability for an arrear.
      • 85. Proclamation sale.
      • 86. Indemnity to Revenue Officer with respect to contents of proclamation.
      • 87. Publication of proclamation.
      • 88. Time and conduct of the sale.
      • 89. Power to postpone sale.
      • 90. Stay of sale.
      • 91. Payment of deposit by highest bidder.
      • 92. Consequences of failure to pay deposit.
      • 93. Time for payment in full.
      • 94. Procedure in default of payment.
      • 95. Report of sale to Commissioner or Financial Commissioner
      • 96. Application to set aside sale.
      • 97. Order confirming or setting aside sale.
      • 98. Refund of purchase money on setting aside of sale.
      • 99. Proclamation after postponement or on resale.
      • 100. On confirmation of sale, possession and certificate to be granted to purchaser.
      • 101. Proceeds of sale.
      • 102. Recovery of certain arrears through Revenue Officer instead of by suit.
      • 103. Other sums recoverable as arrears of land revenue.
      • 104. Recovery of arrears due from co-sharers paid by Nambardar.
      • 105. Application of Chapter VI to sums recoverable under this Chapter.
      • 106. Power of Financial Commissioner to make rules for demarcation of boundaries and erection of survey marks.
      • 107. Power of Revenue Officers to define boundaries.
      • 108. Power to fix boundary between riverain estates.
      • 109. Effect of fixing a boundary between riverain estates.
      • 110. Application for immediate transfer of rights reserved under the proviso to sub-section (1) of section 109 upon payment of compensation and procedure thereupon. Award of compensation and extinguishment of rights thereby.
      • 111. Order under the proviso to sub-section (1) of section 109 to cease to apply to rights voluntarily transferred to a land-owner of the estate to which the land is transferred by fixing boundary.
      • 112. Rights transferred to be liable to all the incident of tenure of the estate to which the transfer is made.
      • 113. Meaning of the expression "Collector" in sections 108 to 110.
      • 114. Cost of erection and repair of survey-marks.
      • 115. Recovery of cost incurred by the Government.
      • 116. Power of Revenue Officers to enter on land for purpose of survey and demarcation.
      • 117. Surveys for purpose of preparation of records.
      • 118. Provision of flag-holders and chain-men for those surveys.
      • 119. Professional surveys.
      • 120. Penalty for destruction, injury or removal of survey-marks
      • 121. Report of destruction or removal of or injury to survey-marks.
      • 122. Effect of partitions of estates and tenancies on joint liability for revenue and rent.
      • 123. Application for partition.
      • 124. Restrictions and limitations on partition.
      • 125. Notice of application for partition.
      • 126. Addition of parties to application.
      • 127. Absolute disallowance of partition.
      • 128. Procedure on admission of application.
      • 129. Disposal of questions as to title in property to be divided.
      • 130. Disposal of other questions.
      • 131. Administration of property excluded from partition.
      • 132. Distribution of revenue and rent after partition.
      • 133. Instrument of partition.
      • 134. Delivery of possession of property allotted on partition.
      • 135. Affirmation of partition privately affected.
      • 136. Estimates and levy of costs.
      • 137. Re-distribution of land according to customs.
      • 138. Officers who may be empowered to act under this Chapter.
      • 139. Power to refer to arbitration.
      • 140. Order of reference and contents thereof.
      • 141. Nomination of arbitrators.
      • 142. Substitution of arbitrators by parties.
      • 143. Nomination and substitution of arbitrators by Revenue Officers.
      • 144. Process for appearance before arbitrators.
      • 145. Award of arbitrators and presentation thereof.
      • 146. Procedure on presentation of award.
      • 147. Effect of award.
      • 148. Power to invest officers making records-of-rights or general re assessments with powers of Civil Courts.
      • 149. Control over such officers and appeals from and revision of their decree and orders.
      • 150. Power to deposit certain sums other than rent.
      • 151. Procedure in case of deposit on account of a payment due to Government.
      • 152. Procedure in case of other deposits.
      • 153. Orders of Civil and Criminal Courts for execution of processes against land or the produce thereof to be addressed to Revenue Officer.
      • 154. Attachment of assigned land-revenue.
      • 155. Preservation of attached produce.
      • 156. Division of produce.
      • 157. Village cesses.
      • 158. Superior land owners dues.
      • 159. Substitution of service for payment of land revenue.
      • 160. Recovery of cost of assessing assigned land-revenue.
      • 161. Power to cancel the remission or assignment of land-revenue.
      • 162. Penalty for failure to attend within limits of estate in obedience to order of Revenue Officers.
      • 163. Prevention of encroachment on lands.
      • 164. Papers kept by village officers to be deemed public documents.
      • 165. Costs.
      • 166. Computation of periods limited for appeals and application for review.
      • 167. Restriction on Revenue Officer's bidding at auction or trading.
      • 168. Power to make rules.
      • 169. Rules to be made after previous publication.
      • 170. Powers exercisable by the Financial Commissioner from time to time.
      • 171. Exclusion of jurisdiction of Civil Courts in matters within the jurisdiction of Revenue Officers.
      • 1.
      • 2.
      • 3-13.
      • 14.
      • 15.
      • 16.
      • 17.
      • 18.
      • 19.
      • 19A.
      • 19B.
      • 20.
      • 21.
      • 22.
      • 23.
      • 24.
      • 25.
      • 26.
      • 27.
      • 28.
      • 29.
      • 30.
      • 30A.
      • 30B.
      • 30C.
      • 30D.
      • 31.
      • 32.
      • 33.
      • 34.
      • 35.
      • 36.
      • 37.
      • 38.
      • 39.
      • 40.
      • 41.
      • 42.
      • 43.
      • 44.
      • 45.
      • 46.
      • 47.
      • 48.
      • 49.
      • 50.
      • 51.
      • 52.
      • 53.
      • 54.
      • 55.
      • 56.
      • 57.
      • 58.
      • 59.
      • 60.
      • 61.
      • 62.
      • 63.
      • 64.
      • 65.
      • 66.
      • 67.
      • 68.
      • 69.
      • 70.
      • 71 and 71A.
      • 72.
      • 72A.
      • 72B.
      • 73.
      • 74.
      • 75.
      • 76.
      • 77.
      • 1. Notice of Resumption of lease on cessation of inability or disability.
      • 2. Ejectment of Tenants failing to satisfy decrees for arrears of rent.
      • 3.
      • 4. Establishment of right of occupancy.
      • 5. Suits for and to contest ejectment.
      • 6. Summary of the provisions of the H.P. Tenancy and Land Reforms Act, 1972 relating to ejectment of tenants.
      • 7. The question of compensation must be decided in all ejectment and enhancement of rent suits.
      • 8. Decree not to be executed till compensation has been paid.
      • 9. Compensation for disturbance.
      • 10. Scale of compensation for disturbance.
      • 11.
      • 12. Tabular statement to be given in judgment.
      • 13. Responsibility of first Court of Appeal.
      • 1. Revenue Officer.
      • 2. Revenue Court.
      • 3. Revenue Officers and Revenue Court distinguished.
      • 4.
      • 5. Procedure of Revenue Courts.
      • 6. Time & hour of presentation.
      • 7. How filed.
      • 8. Preliminary Examination.
      • 9. Responsibility regarding Court-Fee, Stamps.
      • 10.
      • 11. Examination of plaint.
      • 12. Rules of pleading noticed.
      • 13. Joinder of parties and causes of action.
      • 14. Scrutiny of plaint relating to Agricultural land and when plaintiff is illiterate.
      • 15. Court to determine the form of summons.
      • 16. Summons to the defendant.
      • 17.
      • 18. Service by post to be the general rule.
      • 19. Service in foreign territories where no special arrangements exist.
      • 20. Cases in which Military Officer or Soldiers are concerned.
      • 21. Defendants to present a written statement.
      • 22. Written statement be accompanied by documents relied upon.
      • 23. Plaintiff may also be called upon to file a written statement.
      • 24. Each defendant as a rule file separate written statement.
      • 25. Set Off.
      • 26. General and special rules as to written statements.
      • 27. Necessity of framing correct issues.
      • 29. Main foundations for the issues.
      • 30. Procedure in framing issues.
      • 31.
      • 32.
      • 33. Amendment of pleadings.
      • 34. "Discovery" inspection and "Admission".
      • 35.
      • 36. Burden of proof.
      • 37. Main provisions with regard to the production of documents.
      • 38. List of documents.
      • 39.
      • 40. Documents produced at a later stage.
      • 41. Documents with suspicious appearance or executed on unstamped or insufficiently stamped papers.
      • 42. Distinctions between mere productions admission in evidence.
      • 43. Exhibition of documents.
      • 44. Documents how to be dealt with at the trial.
      • 45. Documents admitted by the opposite party to be endorsed and numbered.
      • 46. Inconvenience caused by neglect of foregoing direction.
      • 47. Objection as to the admissibility of relevancy of the documents.
      • 48. Mode of proof of documents.
      • 49. Examination of witnesses identifying documents.
      • 50. Signature by the pen of another.
      • 51. Proof of registered documents.
      • 52. Certified extracts from settlement records bearing on the case should be placed on record.
      • 53. Revision of Record before judgment.
      • 54. Return of documents.
      • 55. Requisitions of appellate Courts to be sent to Deputy Commissioner.
      • 56. Production of records in appellate Courts.
      • 57. Duty of Court in such matters.
      • 58. Duties of appellate courts in calling for revenue record.
      • 59. Inconveniences resulting from.
      • 60. Deputy Commissioners to bring to the notice of the Financial Commissioner the case of any officer who systematically fails to comply with the orders on the subject.
      • 61. Patwaris not to be unnecessarily summoned.
      • 62. Patwaris not to be summoned during girdawari time.
      • 63. Patwaris to be summoned through the Tehsildar, courts to furnish Patwaris with certificates showing attendance.
      • 64. During Settlement Patwaris to be examined by Commission.
      • 65.
      • 66. Expenses of Commissioners.
      • 67. Issue of Commission to Revenue Officials.
      • 68. Issue of Commissions for local investigation etc.
      • 69. Duties of Commissioners so appointed.
      • 70. Selection of Commissioners.
      • 71. As above.
      • 72. Letters of request to a foreign country.
      • 73.
      • 74. Notice of day of trial and adjournment.
      • 75. Adjournments on payment of costs.
      • 76. Witnesses should be examined on the day on which they attend.
      • 77. Court to note when each party has closed his case.
      • 78. Examination of witnesses how to be conducted.
      • 79. Cross-examination.
      • 80. Question by the court.
      • 81. General instructions as to the judgment.
      • 82. Evidence and final order to be recorded legibly.
      • 83. Judgments must be written and announced within 14 days from the date on which arguments are heard.
      • 84. Decree.
      • 85. Standard forms of decree prescribed in certain cases.
      • 86. Powers of the Court to be disclosed.
      • 87. Preparation of decree.
      • 88. Decree based on compromise.
      • 89. General.
      • 90. Copy of decree to be filed.
      • 91. Vernacular copies of English order not Required.
      • 92. Terms 'Appellant' and 'Respondent' not to be used.
      • 93. Appellate files transmitted in vernacular.
      • 94.
      • 95. Death, marriage or insolvency of parties.
      • 96. Rent suits.
      • 97. Tenure to be accurately described.
      • 98. Surveys and boundaries.
      • 99. References to High Court under section 81.
      • 100. Court hours holidays and cause lists.
      • 101. Petition Paper.
      • 102. Preparation of Records, size and quality of paper.
      • 103.
      • 1. Importance of inspections.
      • 2. Minute book of inspection.
      • 3. No. of inspections.
      • 4. Control of Commissioner over the inspecting officers in his division.
      • 5.
      • 6. Submission of copies of inspection notes to the Commissioner and Financial Commissioner.
      • 7.
      • 8. Destruction of inspection note.
      • 9. Distribution of work in tehsil office.
      • 10. Matters requiring attention at the time of inspection.
      • 11. Cases relating to Lambardars. - Register I (for Lambardars).
      • 12. Partition cases. - Register IX (page 3 Standing Order Mo. 14).
      • 13. Coercive processes (Standing Order No. 8).
      • 14. Registers for miscellaneous revenue work.
      • 15.
      • 16. Maintenance of Reference Books and Circulars.
      • 17.
      • 18. Suspensions and remissions.
      • 19. Land Revenue Accounts.
      • 20.
      • 21.
      • 22. Day Book (Tehsil Register).
      • 23. (a) Temporary excluded from rent roll.
      • 24. Other land revenue.
      • 25. The Khataunis.
      • 26.
      • 27.
      • 28.
      • 29.
      • 30.
      • 31.
      • 1.
      • 1. Quarterly business returns.
      • 2. Explanatory remarks.
      • 3. Procedure in District not under Settlement in regard to statement Nos. I to IV and in Districts under Settlement in regards to Statement Nos. I to III.
      • 4. Procedure in Districts under Settlement as regards statements IV and V.
      • 5.
      • 6.
      • 7. Return of Kanungos and other candidates under training.
      • 8. Revenue work of the District Sub-Divisional Col lectors.
      • 9. Revenue appellate work of Divisional Commissioner.
      • 1. Collection of Land Revenue.
      • 2. No fees on applications for processes by village officers.
      • 3. Recovery of dues of various departments of Government
      • 4. Issue of writs of demand under Section 15 of the H.P. Land Revenue Act.
      • 5. Period within which to be returned.
      • 6. Rate of Talband.
      • 7. Recovery of arrears.
      • 8. Talbana fee when process is issued on application of village headman.
      • 9. Punctual payments Instructions to tehsildars.
      • 10. Processes for collection of land revenue.
      • 11. Defaulters and Lambardars must pay in person.
      • 12. Register for issue of writs and warrants.
      • 13. Maintenance of Stock Register.
      • 14.
      • 15. Receipts how budgetted.
      • 16. Talbana how credited.
      • 17.
      • 18. Committal of defaulter to jail.
      • 19. Maintenance of defaulter arrested and retained.
      • 20.
      • 21.
      • 22. Report of transfer.
      • 23. Account to be kept by the Collector or agent managing land attached U/S 78 or 83 of H.P. Land Revenue Act.
      • 24.
      • 25. Application for leave to manage direct.
      • 26. Application for authority to farm.
      • 27. Security to be demanded from farmer U/S (79) of the H.P. Land Revenue Act.
      • 28. Right of survivorship when farm is held by several persons.
      • 29. Persons disqualified from being farmer or surety.
      • 30. Terms of Farmers engagement.
      • 31. Course to be followed when farm comes to an end before expiration of its term.
      • 32. Application for sale.
      • 33. Proposals for sale.
      • 34.

The Himachal Pradesh Land Revenue (Fees for Inspection & Copies of Extracts from Patwari's records Rules, 1980

Published Vide Notification No. 10-9/69-Revenue-A. Dated Shimla-171002, the 7th May, 1980.

HP016

Government of Himachal Pradesh

Revenue Department

In exercise of the powers conferred by clause (d) of sub-section (1) of Section 168 of the H P. Land Revenue Act, 1953 (Act No. 6 of 1954) and all other powers enabling him in this behalf and in supersession of Notification No. 10-9/69-Rev.-A, dated the 28th, May, 1979 the Financial Commissioner Himachal Pradesh makes the following rules prescribing the fees for inspection and for copies or extracts from records maintained by the Patwari:-

1. These rules may be called the H P. Land Revenue (Fees for Inspection and Copies or Extracts from Patwaris Records) Rules,1980

(2) They shall come into force with effect from 18.4.1980.

2. (1) The Patwari shall allow any person interested to inspect his records and to take notes therefrom in pencil in his presence He shall give to applicants certified extracts and enter in his diary a note of the, inspections allowed and extracts given The following fee shall be charged in each case:-

A - Copies or Extract From

1.

Jamabandi including extracts called for by courts or officers in connection with the preparation of yields.


60 paise per khatauni holding upto 8 holdings and above of abstracts that number 15 paise for every additional holding.

2.

Inspection notes attached to Jamabandis.


(a) For the first 200 words or under Rs 1.15 paise
(b) For every additional 100 words or fraction thereof 60 paise

3.

Fard Bardar.



4.

Copy of Pending mutation.


5.

Interrogatories in pending mutations.


6.

Counterfoil of mutation sheets.


7.

List of phats and Ghasnis (grazing plots) attached to the settlement records of rights of each estate in the Kulu district.



8.

Misal Haquiat.


As for SI No. 1.

9.

Fard Haqiat consisting of names of proprieters (or occupancy tenants), total number of fields, area, land revenue, and rates and cesses.


A fixed charge of 60 paise irrespective of the number of Khewats.

10.

List of co-sharers of proprietory or occupancy holdings.


Rs. 1.15 paise for each application,

11.

Geneological trees of land holders, occupancy tenants or muquarridars.

]

AS Sl.No. 2 above Rs

12.

Statement of wells and other sources of irrigation.

13.

List of pensions and assignments.

14.

Wajib-ul-arz:-


(a) Naqsha Haqua Jandrat wa panchoki.



1.15 paise for each application provided that each application shall be limited to not more than two harvests. (No fees being charged if copies are required for recovery of arrears of land revenue).


(b) Fard Bachh or Dhal Bachh (Asamiwar).



(c) Demand statement (Canal).


Rs 1.15 paise for each application.

15.

Tariqua bachh and

]

As for SI. No. 2.

16.

Orders of Settlement Officers.

17.

Khasra Girdawari including extracts from Khasra Girdawari called for by courts or officers in connection with the preparation of 5 yearly abstracts of yields.


60 paise for entries in a single volume relating to one field and 30 paise for each additional field.

18.

Diaries.


60 paise for each entry made on one subject on any one date.

19.

Field Books.


60 paise for first ten fields or under and 30 paise for every additional 4 fields or part thereof.

20.

Statement of grazing dues

]

Rs 1.15 paise for each application no fees being charged if copies are required by Lambardars for recovery of arrears of grazing dues and chaukidara tax.

21.

Extracts from chaukidar's assessment list.

22.

Statement containing in village note book.


60 paise per statement irrespective of years.

23.

Abstract of guinquenial average of mutations.


Rs 2.25 per statement.

24.

Parcha Books.


Cost price of the book plus 15 paise per khatauni holding.

B-Inspections

25.

Inspection of papers relating to one quinquenial including relevant entries of the mutation registers.


Fixed charge of Rs. 1.15 paise for each inspection.

C-Preparation Of Plans & Tracings

26.

Tracing of field map.


15 paise for each field upto 32 fields and 30 paise for every additional 4 fields subject to a minimum charge of 60 paise.

27.

Tracing of Tatima Shajra.


15 paise for each field upto 32 fields and 30 paise for every additional 4 fields subject to a minimum charge of 60 paise.

28.

Preparation of plans called for by courts or officers in connection with civil and revenue suits.


15 paise for each field upto 32 fields and 30 paise for every additional 4 fields subject to a minimum charge of 60 paise.

(2) For the purpose of fee for copies or extracts from Jamabandi in rent cases, the total number of Khatauni holdings should be token into account irrespective of the fact whether they are cultivated by the owner himself or by tenant or sub-tenant and in calculating the fee the number of khewats of which the extracts are given may be ignored.

Provided that the fee in respect of extracts under serial No. 17 and plans under S. No. 28 prepared in connection with the temporary alienation of land in satisfaction of a decree of a civil court shall not exceed Rs 10/- in a single case irrespective of the fact whether the extracts are prepared from a Jamabandi or register of Khasra Girdawari or both and whether or not they involve the preparation of a plan.

Provided further that a list of co-sharers shall not be prepared and supplied without the previous sanction of the Collector unless required in connection with a revenue, civil or criminal case.

(3) In the case of inspection of Patwaris record by the Sub-Inspectors or Inspectors of the Co-operative societies under S. No 24 the fee shall be 50 paise only.

(4) Fraction of a rupee less than 50 paise shall be rounded off to fifty paise while fractions in excess of 50 paise shall be rounded off to one rupee.

3. The fee realised shall be credited into Govt, treasury half yearly under the Head "029-Land Revenue Misc. Copying and Inspection Fee of Patwaris Records."

4. Patwaris shall not prepare and supply copies or extracts of papers not shown in the above table.

5. (1) No fee for doing work for the State Government, such as the preparation of an extract from the revenue records to show the property owned by an abscounding criminal, shall be charged. Patwaris shall however, not be required to furnish such an extract without a special order of the Deputy Commissioner in each case, and such an order shall only be passed if the case is of real importance

(2) Copies required for public purposes by Public Officer of the Central or State Government as defined in section 2(17) of the Code of Civil Procedure shall be supplied free of charge.

(3) The Patwari is forbidden to give copies except on lithographic forms which are supplied to him. On the top of each of these forms the words "Receipt No." shall be printed. The number of the receipt handed over by the Patwari to the applicant shall invariabily be entered by the Patwari. Where the entry receipt number is not printed on the form, the patwari shall record this entry in his own hand and insert therein relevant receipt number. He shall note in red ink in the copy of the Jamabandi entry required by rule 15 of the rules under the H P. Tenancy and Land Reforms Act, all mutations affecting the Khatauni holding which have been attested subsequent to the preparation of the Jamabandi

(4) The accounts of fee realised by Patwaris shall be kept in the register in form P-XII given in appendix-A, which will be supplied to them. The Field Kanungo shall check the register every month when he goes to the Patwaris circle and shall sign it in token of his having done so. The Tehsildar or the Naib-Tehsildar shall also check it when inspecting the Patwari's work. During September, when the Patwari comes to the tehsil, he shall bring register with him for check by the Tehsil Wasil-baqi-Nawis

(5) The Patwari shall be supplied with a printed receipt book in triplicate in which every amount realised by him shall be recorded. One foil shall be handed over to the payee and the second sent to the tehsil Wasil-baqi-nowis through the Field Kanungo with the half-yearly, demands statements. As soon as the receipt book is exhausted, the Patwari shall return the counterfoil to the Office Kanungo and obtain from him a new receipt book in exchange.

6. (1) Any person wishing to obtain certified copies of revenue records from the Patwari by value payable post (VPP) may apply to the Patwari for this purpose giving sufficient intimation to enable the Patwari to make out the copy, provided a post office is located within the circle of the Patwari. The application need not bear any court-fee stamps. Only one application would suffice for any number of copies asked for. The Patwari shall supply the required copies through value payable post (VPP) within four days of the receipt of application and shall levy the followina charges in addition to those already prescribed under the rules for preparing copies of revenue records:—

(i) Postage charges by weight for the packet containing copies of revenue records to be sent;

(ii) Value payable post (V.P.P.) charges;

(iii) Registration fee; and

(iv) Fifty Paise as remuneration for inconvenience and extra work caused to him.

(2) The charges mentioned in clause (i)to(iv) of sub-rule (1)of this rule shall be deemed as "other charges" under section 103 of the H.P. Land Revenue Act, 1953 and, as such, shall be recoverable as arrears of Land Revenue when the packet containing copies of revenue records sent by value payable post, is refused by an applicant

7. (1) Each Patwari shall have at a time only one receipt book bearing printed book and receipt number and only one copying fee register.

(2) A requisition form, as in the case of cheque books shall be pasted in the printed receipt book, to enable the Patwari to communicate his demand to the Office Kanungo, well in time, so that as soon as the receipt book is exhausted, the former shall return the counterfoils to the latter and obtain from him a new receipt book in exchange which shall contain a certificate from the Tehsildar that the receipt book contains so many certified number of pages, which are numbered in proper consecutive order

(3) The Office Kanungo of the tehsil concerned shall be held personally responsible for the issue of receipt books and copying fee registers to Patwaris. The Patwaris shall submit a report one month ahead through, the Field Kanungo of the circle, who shall verify the report of the Patwari and send it to the Tehsildar concerned. The Tehsildar shall order tho Office Kanungo to issue the copying fee register/receipt book to the Patwari after satisfying himself that the ones issued previously have been actually exhausted and deposited with him and that accounts in this behalf have also been rendered by the Patwari

(4) In case the Patwari sends the exhausted register to tehsil Office Kanungo earlier than September before it is checked by the Wasil-baqi-Nawis, the tehsil Office Kanungo shall hand over the said register to the patwar concerned in the month of September, when he (Patwari) comes to the Tehsil for filing the annual and quinquennial statements and Jamabandis in the tehsil land records office, and the latter shall then get it checked by the Wasil-Baqi-Nawis and return the same to the Office Kanungo

(5) The Patwari shall also retain a copy of the entries of Register, made after the despatch of the last half-yearly demand on account of copying and inspection fee, to the Tehsildar, to enable him to prepare the demand for the next half year.

(6) A copying fee register shall be issued only after a certificate has been recorded on it by a Revenue Officer to the effect that it contains so many pages and has been issued under his signatures with the seal of the court.

(7) The Office Kanungo shall keep a clear record of "Book Numbers" of the receipt books issued to each Patwari.

(8) The tehsil Office Kanungo shall maintain a ledger account for each Patwari in which shall be recorded the number of receipt books issued to the Patwari and the number of receipts issued by the Patwari every half year. The latter information can be had from the second foil of receipts received by the Wasil-Baqi-Nawis through the Field Kanungo with the half-yearly demand statements While pesting receipt numbers in the ledger, and gap in numbers shall be investigated immediately

8. (1) The Patwari shall enter in his diary (a) the field numbers and Khatas of which an extract applied for relates, (b) the fees charged for the extract, and (c) the name of person from whom charged. Inspecting officers shall verify from time to time by enquiry from the parties concerned whether the sums entered in the diary were actually paid.

(2) Copies of the schedules of rates to be charged for extracts etc., shall be printed in Hindi and distributed and broadcast in every village. The schedule shall also contain a note to the effect that the applicant may insist on obtaining a receipt from the Patwari for the amount paid and should see that the receipt number is given on the copy supplied to him, and that any person who is required to pay for work for which no fee is prescribed in or to make any excess payment may report the matter to the Tehsildar.

(3) A printed copy of the schedule shall also be exhibited-at Patwarkhanos, tehsils, panchayat-ghars, village schools and other places of public resort.

(4) If a Patwari fails to supply a copy of the revenue records or charges a fee in excess of the prescribed rate, disciplinary action shall be taken against him.

9. (1) Each Patwari shall prepare a statement showing the fees realised from first April to 30th September and submit it to the Field Kanungo of his circle by the 10th of October He shall prepare a similar statement for the period first October to 31st March and send it on to the Field Kanungo by the 10th April. These statements shall show the name of the village and the amount of fee recoverable during each month of the two periods noted above together with the total of the circle When submitting these statements, the Patwari shall note in the register maintained by him under the rules, the dates of their submission together with the period to which they relate The Field Kanungo shall prepare a consolidated statement by villages giving the total of his circle and submit it to the tehsil Wasil-baqi-Nawis by the end of October and April each year. The tehsil Wasil-baqi-Nawis shall see that the amount deposited by the Patwari at the end of each month tallies with these statements.

(2) On receipt of these statements the tehsil Wasil-baqi-Nawis shall prepare, in duplicate, a consolidated statement of the whole tehsil and submit it through the Sadar-Wasil-baqi-Nawis to the Collector for sanction so as to reach his office on the 15th November and 15th May, at the latest. After obtaining the necessary sanction, the Sadar-Wasil-baqi-Nawis shall note the demand in his register and return the duplicate copy of the statement to the Tehsildar by the end of November and May, at the latest. These statements shall be attached to the quistbandi as demand statements of copying and inspection fees of Patwaris records.

(3) The half-yearly demand statements together with the receipt referred to in rule 7(1) shall be destroyed after three years, while the books of counterfoils referred to in the same rule shall be destroyed after one year in the presence of the Tehsildar. The consolidated demand statement for the whole tehsil that forms a part of the qistbandi, will be destroyed alongwith the latter i.e. when the new settlement is sanctioned .

10. Repeal and Savings. - (1) Rule 71 of the Punjab Land Revenue Rules as applied to Himachal Pradesh vide notification No. R. 81-18/49/7 dated the 9th February, 1949 and as in force in the areas added to Himachal Pradesh vide section-5 of the Punjab Re-organisation Act, 1966 shall stand repealed.

(2) Notwithstanding the repeal of rule 71 aforesaid, anything done or any action taken or any fee charged under the said rule shall be deemed to have been done, taken or charged under these rules.

(P P. Srivastava)

Secretary (Revenue) to the

Government of Himachal Pradesh

Appendix-A

Form P-XII (Rule 5(4)

Register showing the amount of fee realised for inspection of records and grant of certified extracts thereof.

Serial No. as given in the village diary

Name of village

Date

Name of Applicant

Whether the application was presented by the applicant personally or received by post

Nature of paper of which copy or inspection is desired

1

2

3

4

5

6


Details of work


Khatauni No.(Sr. No. 1 & 2)

No. of works (S. No. 3)

Field Nos. (S. Nos. 4, 6, 8, 9, 10)

Date of entry (S. No. 5)

No. of Inspection (S. No. 7)

Amount of fee realised by the Fee applicant personally

7

8

9

10

11

12


Amount of fee of extracts by VPP supplied

Fee

Postage charges

V.P.P. Charges

Registration fee

Remuneration for inconvenience and extra work to the Patwari at 0.50 paise

Total of Columns 13 to 17

No. & date of V.P. letter

13

14

15

16

17

18

19


No. of receipt given by the Patwari to the applicant in acknowledgement of amount of fee

Signature of Patwari

Signature of Kanungo

Date of receipt of amount of V.P.P. entered in column 20

Amount certified to Govt. with date and dakhila No.

Remarks and attestation of W.B.N. And other officers

20

21

22

23

24

25


N.B. The serial Nos. referred to in columns 7-11 refer to the serial Nos. in the table given in paragraph 3.48 of H.P. Land Records Manual.

Scale of Mutation Fees in H.P.

Government of Himachal Pradesh

Revenue Department

No 10 9/69 Revenue A Doted Shimla 2 7th May 1980

Notifications

In supersession of the Himachal Pradesh Government Notification No 10-9/69-Rev A dated 28th May, 1979 and in exercise of the powers conferred by Sub-section (1) of section 39 of the Himachal Pradesh Land Revenue Act, 1953 (Act No. 6 of 1954) and all other powers enabling him in this behalf, the Governor, of Himachal Pradesh is pleased to fix the following scale of mutation fees for the purpose of that item/section with effect from 18th April, 1980 -

Name of item [Section

Scale of fee

1.

when the entry related to the acquisition of a right or interest a registered deed or by a decree or order of a court by an order of revenue officer making or affirming a partion under chapter IX of the land revenue Act, or directing the incorporation in the record of a private partition

A fee of 0.40 paise shall be charged on each proprietary holding.
Provided that where the land revenue does not exceed Rs. 5/- the fees shall be 0.25 paise only.

2.

When the entry relates to the acquisition of a right or interest by inheritance

10 paise per rupee on the Revenue assessed.
Provided that when the Revenue does not exceed Rs. 5/- the fee shall be 45 paise and when the Revenue exceed Rs. 5/- but does not exceed Rs. 25/- the fee shall be 75 paise. Provided further that in these cases not more than one fee shall be charged on the acquisition in one and the same Village of a right or interest in one and the same capacity although entries may have been made in more than one proprietary holdings.

3.

When the entry relates to the acquisition of a right or interest not otherwise provided for in paragraphs 1 and 2 above

10 paise per rupee of the Revenue assessed on each proprietary holding.
Provided that when the Revenue of any proprietary holding does not exceed Rs 5./- the fee on that holding shall be Rs. 1/- and when the Revenue exceeds Rs. 5/-but does not exceed Rs 20/- the fee shall be Rs 1.50 paise.
4. The above fee shall be charged on all mutations whether accepted or rejected

Provided that the attesting officer may remit the fee on any rejected mutation when in his opinion it would not be proper to recover it from the person in whose favour the mutation was entered.

5. Two-fifths of the fee charged shall be paid to the Patwari making the entry in the register, the balance being credited to Government

6. In any case in which the fee payable under the foregoing provisions is found to be excessive in amount with reference to the value of the right or interest transferred or for any other reason, the Commissioner may either remit the fee or reduce it to such amount as he deems to be reasonable.

7. Notwithstanding anything Contained in the preceding paragraphs, no fees shall be charged in respect of entries relating to the acquisition of a right or interest by the Bhudan Yagna Board or the Bhudan holder under the Himachal Pradesh Bhudan Yagna Act, 1954 (Act No 2 of 1956) or by inheritance the property of any person, in any of the naval, military or air forces of the Union of India.

(a) who is killed on active service in the Second World War; or

(b) who receives a wound or is involved in an accident or contracts a disease while on such service and dies within twelve months as a result of such wound accident or disease.

sd.

(P.P.Srivastava)

Secretary (Revenue) to the Government of

Himachal Pradesh

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