Revolutionising Law Reporting !
 |
 |
 |
| Install Now! | Install Now! | Install Now! |
The East Punjab Tractor Cultivation (Recovery of Charges) Act, 1949
East Punjab Act No. 11 of 1949
Pu694
|
LEGISLATIVE HISTORY 6 |
(a) "cultivator" means a person who actually cultivates the soil himself or through members of his household, or gets it cultivated by hired labor or by a tenant;
(b) "director" means the Director of Agriculture, [Punjab];
(c) "prescribed" means prescribed by rules made under this Act;
* * * *
[ [(e) "tractor cultivation" means any agricultural operation carried on with the help of tractors such as ploughing, harrowing, dicing, sowing, or harvesting and includes any other operation for the purpose of reclaiming banjar land;] ]
[(f) "tractor cultivation charges" means the charges recoverable on account of tractor cultivation.]
3. Application for Tractor Cultivation. - (1) Any cultivator may make an application in writing to the Director for having any agricultural operation performed by tractors on his land or any part of it. (2) Such application shall be accompanied by a deposit, made in the prescribed manner, of [* *] tractor cultivation charges according to the prescribed scale : Provided that -(1) in exceptional cases, Director may require only such part as he may specify of the full cultivation charges to be deposited with the application.
4. Procedure in dealing with applications. - (1) If the Director accepts an application made under section 3 he shall take all steps necessary in connection therewith. (2) In case such application is rejected, any deposit made with the application shall be refunded in the prescribed manner to the applicant. 5. Notice of demand. - As soon as may be after the tractor cultivation has been completed, the Director shall in respect of such cultivation serve on the cultivator a notice of demand specifying the amount due from him after taking into account the deposit, if any, made by him. [6. Period within which payment is to be made. - A cultivator whose land has been brought under tractor cultivation shall, within one month or such further time as may be allowed from the date of the receipt of the notice of demand under section 5, deposit in the prescribed manner the amount specified in that notice or in such other manner and in such installments as may be allowed in this behalf]. 7. Recovery of outstanding dues as arrears of a land revenue. - If any cultivator fails to make payment is specified in section 6, the sum due from him shall be recoverable as arrears of land revenue. 8. Delegation. - The Director may delegate any or all of his powers and functions under the Act to any officer of the [State] Government. 9. Rules. - (1) The [State] Government may by notification make [rules for the purposes of carrying into effect the provisions of this Act.] (2) In particular and without prejudice to the generality of the foregoing power, the [State] Government may make rules regulating or determining all or any of the following matters :-(a) the mode of making a deposit under sub-section (2) of section 3;
(b) the scale of tractor cultivation charges;
(c) the mode of making a refund under sub-section (2) of section 4;
(d) the manner of making payment under [****] section 6.
