Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Hyderabad Inams and Cash Grants Abolition Rules, 1960 CONTENTS 1. Short title 2. Definitions 3. Period for payment of occupancy price under Section 5(2) and 6(2) 4. Installments of occupancy price to be paid under Sec. 5(2) 5. Manner of payment of occupancy price under Section 5 (5) 6. Deposits to be held as revenue deposits 7. Installments in which occupancy price is payable under Section 6(2) may be paid 8. Application for compassionate grant under Section 7(1) 9. Application for compensation under Section 9(1) 10. Application for compensation under Section 10(1) 11. Court-fees Hyderabad Inams and Cash Grants Abolition Rules, 1960 Hyderabad Inams and Cash Grants Abolition Rules, 1960 1. Short title :- These rules may be called the Hyderabad Inams and Cash Grants Abolition Rules, 1960. 2. Definitions :- In these rules, unless the context otherwise requires, - (1) "Act" means the Hyderabad Abolition of Inams and Cash Grants Act, 1954. (2) "appointed date" means the date on which the rest of the Act is brought into force under clause (b) of sub-section (3) of Section 1; (3) "form" means a form appended to these rules; (4) "section" means a section of the Act. 3. Period for payment of occupancy price under Section 5(2) and 6(2) :- The occupancy price payable under sub-section (2) of Section 5 or sub-section (2) of Section 6 shall be paid within five years from the appointed date. 4. Installments of occupancy price to be paid under Sec. 5(2) :- The first installment of occupancy price payable by a tenant under the proviso to clause (b) of sub-section (2) of Section 5 shall be paid within two years from the appointed date the second within the next two years and the third during the fifth year from the said date. 5. Manner of payment of occupancy price under Section 5 (5) :- (1) The occupancy price deposited with the Collector under subsection (2) of Section 5 shall be accompanied by an application in Form A. (2) The Tahsildar shall - (a) give to the person depositing the amount of occupancy price a receipt in respect of the amount deposited and (b) issue a notice in writing to the inamdar to appear before him, within 15 days from the date of the service of the notice, to receive the amount so deposited or to state, the grounds on which he refuses to accept the amount of occupancy price deposited with the Collector. (3) After giving an opportunity to the parties to be heard and after holding a summary enquiry regarding the application. (a) if the Tahsildar finds that it is not disputed that the person depositing the amount is his permanent tenant or as the case may be his tenant, the Tahsildar shall direct that the amount shall be paid to the inamdar: (b) if the Tahsildar finds that it is disputed that the person depositing the amount is his permanent tenant or, as the case may be, his tenant the Tahsildar shall direct the parties to have the dispute decided under sub-sec. (1) of Sec. 2-A. (4) if under sub-section (1) of Section 2-A, such dispute is decided- (a) in favour of person depositing the amount, the Tahsildar shall make an order in accordance with clause (a) of sub-rule (3); (b) against the person depositing the amount, the Tahsildar shall direct that the amount deposited by such person shall be returned to him. 6. Deposits to be held as revenue deposits :- The amount of occupancy price deposited with the Collector under sub-rule (1) of rule 5 shall be held by the Collector as revenue deposit, and shall in accordance with the order passed by the Tahsildar under rule 5, be- (1) paid to the Inamdar, or (2) returned to the person depositing it, according to the rules applicable for the refund of the amount of revenue deposits. 7. Installments in which occupancy price is payable under Section 6(2) may be paid :- The occupancy price payable under sub-sec. (2) of Section 6 shall be paid in five equal annual installments. 8. Application for compassionate grant under Section 7(1) :- An application for a compassionate payment under clause (d) of the proviso to sub section (1) of Section 7 shall be made in From B within six months from the appointed date. 9. Application for compensation under Section 9(1) :- An application for a compensation under sub-section (1) of Section 9 shall be made- (a) by the inamdar in Form C. (b) by the holder of cash grant in Form D. within one year from the appointed date. 10. Application for compensation under Section 10(1) :- A n application for compensation under sub-section (1) of Section 10 shall be made in Form E within one year from the appointed date. 11. Court-fees :- Every appeal made to the Bombay Revenue Tribunal under Section 12 shall bear a court-fee stamp of rupees three.