Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com East Punjab Tractor Cultivation (Recovery of Charges) Act, 1949 11 of 1949 [14th April, 1949] CONTENTS 1. Short title and extent 2. Interpretations 3. Application for tractor cultivation 4. Procedure in dealing with applications 5. Notice of demand 6. Period within which payment is to be made 7. Recovery of outstanding dues as arrears of land revenue 8. Delegation Of Powers 9. Rules East Punjab Tractor Cultivation (Recovery of Charges) Act, 1949 11 of 1949 [14th April, 1949] An Act to provide for the cultivation of certain areas by means of tractors by the' Department of Agriculture, East Punjab, and for the recovery of the charges in respect of such cultivation. It is hereby enacted as follows 1. Short title and extent :- (1) This Act may be called the East Punjab Tractor Cultivation (Recovery of Charges) Act, 1949. (2) It extends to the whole of the Union territory of Delhi. 2. Interpretations :- In this Act, unless there is anything repugnant in the subject or context, (a) "cultivator" means a person who actually cultivates the soil himself or through members of his household, or gets it cultivated by hired labour or by a tehant; (b) "Director" means the Land Development Commissioner Delhi; (c) "prescribed" means prescribed by rules made under this Act; (d) "refugee cultivator" means a cultivator who on account of disturbances or the fear of such disturbances has abandoned land in the territories comprised in Western Pakistan and has been allotted any land whether temporarily or permanently in the Union territory of Delhi. It also includes such refugee tenant who acquire ownership of land in the Union territory of Delhi. (e) "tractor" means a tractor owned by or worked under the control of the Land Development Commissioner, Delhi. (f) "tractor cultivation" includes any agriculture operations such as proughing, harrowing, discing, sowing or harvesting which may be performed by tractors; (g) "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 full 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 ; (2) no such deposit shall be required from a refugee cultivator. 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 :- (1) A cultivator other than a refugee cultivator whose land has been brought under tractor cultivation on his application, shall within one month of the date of the receipt of notice of demand under section 5 pay in prescribed manner the sums specified in such notice. (2) A refugee cultivator shall pay in the prescribed manner the sum specified in such notice not later than the 15th of January in respect of tractor cultivation undertaken for Kharif crop, and the 15th of June in the case of such cultivation undertaken for rabi crop. 7. Recovery of outstanding dues as arrears of land revenue :- If any cultivator fails to make payment as specified in section 6, the sum due from him shall be recoverable as arrears of land revenue. 8. Delegation Of Powers :- The Director may delegate any or all of his powers and functions under die Act to any officer of the Union territory of Delhi. 9. Rules :- (1) The Chief Commissioner may by notification make rules for the purposes of carrying into effect the provisions of mis Act. (2) In particular and without prejudice to the generality of the foregoing power, the Chief Commissioner 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 sub-section (1) or sub- section (2) of section 6.