Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY INFERIOR VILLAGE WATANS ABOLITION RULES, 1959 CONTENTS 1. Short title 2. Definitions. 3 . Period within which occupancy price to be paid under section 5(1) and 6 4. Manner of payment of occupancy price. 5. Manner of determining cash value of average of customary fees or perquisites 6. Period within which application under section 11 shall be made. 7. Court fees BOMBAY INFERIOR VILLAGE WATANS ABOLITION RULES, 1959 In exercise of the powers conferred by section 19 of the Bombay Inferior Village Watans Abolition Act, 1958 (Bom. 1 of 1959), the Government of Bombay hereby makes the following rules, namely:- 1. Short title :- These rules may be called the Bombay Inferior Village Watans Abolition Rules, 1959. 2. Definitions. :- In these rules, unless the context requires otherwise, (1) "Act" means the Bombay Inferior Village Watans Abolition Act, 1958 ; (2) "Form" means a form appended to these rules; (3) "Mamlatdar" includes a Mahalkari and a Tehsildar; (4) "Section" means a section of the Act. 3. Period within which occupancy price to be paid under section 5(1) and 6 :- The occupancy price payable under sub-section (1) of Section 5 or under Section 6 shall be paid within a period of three years from the appointed date. 4. Manner of payment of occupancy price. :- (1) The amount of occupancy price payable under sub-section (1) of Section 5 or under Section 6 shall be paid to the Mamlatdar within whose jurisdiction the watan land is situated. (2) Where the amount of occupancy price does not exceed the amount of assessment, the amount shall be paid in one installment and in other cases in lumps sum or in the three equal installments. 5. Manner of determining cash value of average of customary fees or perquisites :- For the purposes of Section 10 , the cash value of customary fee or perquisites levied or leviable in kind by the watandar in a year shall be determined on the basis of prices of commodities covered by such fees or perquisites as recorded for the month of January of the year in the price register for the taluka or tehsil in which the watandar's watan existed. 6. Period within which application under section 11 shall be made. :- An application under sub-section (1) of Section 11 shall be made within two years from the appointed date shall be in Form A". 7. Court fees :- Every appeal made to the Bombay Revenue Tribunal shall bear a court fee stamp of fifty naye paise.