Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH (ANDHRA AREA) ESTATES LAND (REDUCTION OF RENT) RULES CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . ANDHRA PRADESH (ANDHRA AREA) ESTATES LAND (REDUCTION OF RENT) RULES ANDHRA PRADESH (ANDHRA AREA) ESTATES LAND (REDUCTION OF RENT) RULES 1. . :- Every landholder shall, not later than one month from the date of publication of the order under Section 3 (2) of the Act, in respect of the estate or any portion thereof, submit to the District Collector or other authority specified by him, a statement showing the following particulars in respect of every village in the estate or portion of the estate to which the order applies for each of the fasli years commencing from fasli year 1357 and ending with the fasli year in which the order is published: (1) Name of the village. (2) Patta number and name and address of the registered holder. (3) Name and address of the occupant of each land in the holding if the registered holder is not the occupant. Provided that the District Collector may, in his discretion and on application by the trustee, manager or other person in charge of the religious, educational or charitable institution, grant such extension of time as he considers necessary for the application under sub-rule (1). (4) Survey number or Paimash number, extent and classification of each land comprised in the holding. (5) Rate of rent as it existed prior to the issue of the order reducing the rate of rent. (6) Rent already collected by the landholder for the fasli year, if any, and the person from whom collected. (7) Amount of Peshkash quit-rent, cases and other moneys due from the landholder to the Government and constituting a charge on the estate. Where the period of one month from the date of publication of the order under Section 3 (2) has already expired, the statement aforesaid shall be submitted not later than 13th July, 1950. The statement aforesaid shall be submitted by a landholder even if he has submitted a similar statement under this rule before the 13th June, 1950. For every fasli year subsequent to that in which the order aforesaid is published the landholder shall submit a statement containing all the above said particulars except item (6), not earlier than one month prior to the of the month in which the instalment of rent falls due and may submit a supplementary statement containing the same particulars not later than the day of the month in which the third instalment of rent falls due in respect of these holdings, if any, for which additional rent might have accrued subsequent to the submission of the previous statements. Provided that if the particulars aforesaid are available in any of the accounts maintained by the landholder, it shall be sufficient compliance with this rule, if such accounts are submitted to the authority and within the time aforesaid. Provided also that the District Collector may, in his discretion and on application by landholder, grant such extension of time as he considers necessary for the submission by such landholder of the particulars aforesaid. * { Provided further that in the case of an estate which is taken over by the Government under the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948, the landholder need not submit the particulars aforesaid with effect from the Fasli year in which the estate is so taken over.} 2. . :- The Collector of the district or any officer subordinate to him and not below the rank of Deputy Tahsildar may, by notice in writing, require the landholder to produce any account maintained by him which the Collector or such officer may consider necessary for the purpose of recovering rents in accordance with Section 3 (4) of the Act; and the landholder shall be bound to comply with such notice. 3. . :- On the publication of the order under Section 3 (2) of the Act fixing the rates of rent payable, the Collector or other authority referred to in rule I shall on basis of such order determine the rent payable on each holding. 4. . :- Any person aggrieved by an order under Rule 3 determining the rent payable on his holding may, except where such order has been passed by the Collector of the district, make within two months from the date of such order a written application to the authority to whom the authority who passed the order is immediately subordinate, for the revision of the order, setting out his grounds therefor. The authority to whom the application is made shall hold a summary enquiry and determine the correct amount of rent payable. 5. . :- The cost of recovery of rents to be deducted from the amount of rents recovered by the Government under Section 3 (4) of the Act in the case of an estate or portion of an estate shall be computed at 10 per cent of the gross recovery made under that Section in respect of such estate or portion and shall be subject to such detailed instructions as may be issued by the Board of Revenue from time to time. 6. . :- In respect of the fasli year 1357 and subsequent fasli years till the estate is taken over by the Provincial Government the Collector shall prepare and submit to the Board of Revenue an account showing the following particulars in respect of each estate as soon as possible after the close of the fasli. (a) The total amount of the recovery to be made from the ryots for the fasli under Section 3 (4) (b) Recovery made out of the amount in item (a) (c) The cost of recovery of rents as determined under Rule 5. (d) The amount of peshkash, cesses and other moneys due from the landholder of estate to the State Government and constituting a charge on the estate. (e) The net amount payable to the landholder under Section 3 (4) of the Act. 7. . :- (1) After scrutinising the account aforesaid, the Board of Revenue shall determine the amount payable to the landholder under Section 3 (4) of the Act for each fasli and the Collector shall arrange to pay the amount as so determined, less any payment made under sub-rule (2) to the landholder in such instalments as may be approved by the Board of Revenue and in accordance with its instructions. * { (2) Pending determination of the amount payable to the land- holder under sub-rule (1), the Collector may at any time in a fasli year pay to the landholder such portion of the rents as have been recovered upto that time, after deducting therefrom the cost of such recovery and such portion of the peshkash, cesses and other moneys due from the landholder to the State Government as proportionate to the rents so recovered and the Collector may likewise do so as often as he thinks fit in the fasli years: Provided that any amount paid to the landholder under this sub-rule shall not exceed one half of the net amount which is likely to be payable to him under Section 3 (4) of the Act for the Fasli year concerned.} 8. . :- The Board of Revenue may issue general instructions for the guidance of the subordinate officers in regard to the determination and collection of rents, issue of receipts, forms to be used and other matters. 9. . :- (1) Where rent is payable to the landholder of an estate in kind and is a share of the produce, the quantity of such rent in respect of the Fasli year 1357 or of any subsequent Fasli year, until the estate is notified under the Madras Estates (Abolition and Conversion into Ryotwari) Act 1948, shall be determined by the District Collector or any officer authorised by him, on local enquiries and with reference to village accounts. (2) The rent so determined shall be commuted into cash in accordance with the prices notified by the Board of Revenue and prevailing on the date on which the rent became payable.