Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA LAND REVENUE (TEMPORARY SURCHARGE) ACT, 1966 12 of 1966 [29TH JANUARY, 1966] CONTENTS 1. Short title, extent, commencement and duration 2. Definitions 3. Levy of surcharge 4. Surcharge recoverable as land revenue 5. Levy of cess or charge under other Acts not affected 6 . Surcharge not to be deemed to be land revenue for certain purposes 7. Power to make rules KARNATAKA LAND REVENUE (TEMPORARY SURCHARGE) ACT, 1966 12 of 1966 [29TH JANUARY, 1966] STATEMENT OF OBJECTS AND REASONS KARNATAKA ACT No. 12 OF 1966 Karnataka Gazette, Extraordinary, dated 29-1-1966 In order to maintain and step up the pace of planned development, it has become urgently necessary to find additional resources. For mobilising these, it is considered expedient to levy a temporary surcharge on land revenue in the State of Karnataka. When this Bill becomes law, it will be effective from the First day of July, 1966, and will remain in force for a period of five years covering roughly the duration of the Fourth Plan. 1. Short title, extent, commencement and duration :- (1) This Act mav be called the Karnataka Land Revenue (Temporary Surcharge) Act, 1966. (2) It extends to the whole of the State of Karnataka. (3) It shall come into force on the First day of July, 1966. (4) It shall remain in force upto and inclusive of the 30th June 1967, and upon the expiry of this Act, Section 6 of the Karnataka General Clauses Act, 1889, shall apply as if this Act were a permanent Karnataka Act and had been repealed by a Karnataka Act immediately before its expiry. 2. Definitions :- In this Act, unless the context otherwise requires. (1) "Landholder" includes all holders of land subject to the payment of land revenue to Government and "land held" refers to the lands in respect of which a landholder is liable to pay land revenue; (2) "Land revenue" means all sums and payments received or claimable as land revenue or as judi, jodi, quit rent, kattubadi or other amount of like nature, by whatever name called, by or on behalf of Government from any person on account of land held by or vested in him, but does not include non-agricultural assessment; (3) "Revenue year" means the year commencing on the First day of July; (4) "Surcharge" means the surcharge on land revenue levied under Section 3. 3. Levy of surcharge :- Notwithstanding anything contained in any contract, grant, or other instrument or in the Karnataka Land Revenue Act, 1964 (Kacnataka Act 12 of 1964) or any other law or order having the force of law in any area of the State of Karnataka, every landholder liable to pay land revenue to the Government in respect of any land held by him shall pay for the revenue year commencing on the First day of July, 1966 surcharge on the land revenue payable by him in respect of such land of thirty-three and one-third per cent of such land revenue. Explanation. Land revenue remitted shall not be deemed to be land revenue for purposes of this section. 4. Surcharge recoverable as land revenue :- The surcharge payable under this Act shall be deemed to be land revenue and all the provisions of the Karnataka Land Revenue Act, 1964 (Karnataka Act 12 of 1964) and the rules made thereunder, shall apply to the payment and recovery of the surcharge as they apply to the payment and recovery of the land revenue due upon the land in respect of which the surcharge is payable. Explanation. If in respect of any land the collection on land revenue payable for the revenue year commencing of the First day of July, 1966 is suspended for any period under Section 194 of the Karnataka Land Revenue Act, 1964, the collection of surcharge on such land revenue shall stand suspended during such period. 5. Levy of cess or charge under other Acts not affected :- Nothing in this Act shall affect the operation of the provisions of any other Act and the levy of surcharge under this Act is in addition to, and not in lieu of any other duty, cess or charge that may be levied under any other law for the time being in force. 6. Surcharge not to be deemed to be land revenue for certain purposes :- The surcharge levied under this Act shall not be deemed to be land revenue for purposes of the Karnataka Village Panchayats and Local Boards Act, 1959 (Karnataka Act 10 of 1959) or any other law, under which any cess on land revenue is levied. 7. Power to make rules :- (1) The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act. (2) In particular, and without prejudice to the generality of the foregoing power, such rules may be made tor all or any of the following purposes, namely. (a) the furnishing of information required for the purposes of this Act; (b) the production of documents; (c) the holding of inquiries and the enforcement of the attendance of the persons at such inquiries and their examination on oath or affirmation. (3) In making any rule under this section, the State Government may provide that a breach thereof shall be punishable with fine which may extend to fifty rupees. (4) Every rule made under this Act shall be laid as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of Thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the sessions immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any modification or annulment shall be without prejudice to the validity of anything previously done under that rule.