Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PATEL WATANS ABOLITION RULES, 1962 CONTENTS 1. Short title 2. Definitions 3. Period within which occupancy price to be paid under section 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 12 shall be made 7. Court Fee GUJARAT PATEL WATANS ABOLITION RULES, 1962 In exercise of the powers conferred by section 21 of the Gujarat Patel Watans Abolition Act, 1961 (Guj Act XLVlII of 1961), the Government of Gujarat hereby makes the following rules, namely: 1. Short title :- These rules may be called the Gujarat Patel Watans Abolition Rules, 1962. 2. Definitions :- In these rules unless the context requires otherwise: (1) "the act" means the Gujarat Patel Watans Abolition Act, 1961; (2) "Form" means a form appended to these rules; (3) "Mamlatdar" includes a Mahalkari; (4) "Section" means a section of the Act. 3. Period within which occupancy price to be paid under section 6 :- (1) The ccrurarcy pike pajable under sub-sec. (1) of section 6 shall be paid within a period of three years from the appointed day. 4. Manner of payment of occupancy price :- (1) The occupancy price payable under sub-section (1) of section 6 shall be paid in a lump sum to the Mamlatdar within whose jurisdiction the watan land is situated. 5. Manner of determining cash value of average of customary fees or perquisites :- For the purposes of clause (d) of section 11, the cash value of customary is or prequisites 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 a taluka in which the watandar's watan existed. 6. Period within which application under section 12 shall be made :- An application under sub-section (1) of section 12 shall be made in Form A within two years from the appointed day. 7. Court Fee :- Every appeal made under the Act to the Gujarat Revenue Tribunal shall bear a court fee stamp of Rs. 3.