Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA LAND REVENUE (SURCHARGE) RULES, 1964 CONTENTS 1. Title 2. Declaration to be filed by land-holder owning dry lands 3. Penalty for making false declaration 4. Liability of landholder for payment of surcharge in cases of false declaration KARNATAKA LAND REVENUE (SURCHARGE) RULES, 1964 In exercise of the powers conferred by Section 11 of the Karnataka Land Revenue (Surcharge) Act, 1961 (Karnataka Act 13 of 1961), the Government of Karnataka, hereby makes the following rules, namely. 1. Title :- These rules may be called the Karnataka Land Revenue (Surcharge) Rules, 1964. 2. Declaration to be filed by land-holder owning dry lands :- Where the total extent of dry land held by a landholder in the whole State does not exceed five acres, he shall furnish a declaration in the form appended to these rules to the Tahsildar of the taluk in which any dry land held by such landholder is situated, indicating the total extent of dry land held by him in the whole State. 3. Penalty for making false declaration :- If any person makes a statement in a declaration mentioned in Rule 2 which is false and which he either knows or believes to be false or does not believe to be true, he shall, on conviction, be punished with fine which may extend to fifty rupees. 4. Liability of landholder for payment of surcharge in cases of false declaration :- When any declaration made under Rule 2 is, at any time, found to be incorrect, without prejudice to any action against the landholder under Rule 3, the surcharge shall be levied and collected in respect of the lands specified in such declaration.