Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Stamp (Amendment) Rules, 2010 [05 February 2010] CONTENTS 1. Short title, extent and commencement 2. Amendment to Rule 58 Rajasthan Stamp (Amendment) Rules, 2010 [05 February 2010] In exercise of the powers conferred by section 86 and 87 of the Rajasthan Stamps Act, 1998 (Act No. 14 of 1999) read with section 74 of the Indian Stamp Act, 1899 (Central Act No. 2 of 1899), the State Government hereby makes the following rules further to amend the Rajasthan Stamp Rules, 2004, namely: 1. Short title, extent and commencement :- (1) These rules may be called the Rajasthan Stamp (Amendment) Rules, 2010. (2) They shall extend to whole of the State of Rajasthan. (3) They shall come into force with immediate effect. 2. Amendment to Rule 58 :- In Rule 58 of the Rajasthan Stamp Rules, 2004: (1) in sub- rule (1) for the existing punctuation mark "." appearing at the end, the punctuation mark "." shall be substituted. (2) after the existing sub-rule (1) so amended the following new proviso shall be added, namely: "Provided that if the rates recommended by the District Level Committee are increased by more that fifty percent of the existing rates, the increased rates so recommended shall be taken into consideration only after the approval of the State Government. (3) after the existing sub- rule (1) and before sub-rule (2), the following new sub- rule (I-A) shall be inserted, namely: " (1-A) The District Level Committee while recommending the market rates of land, besides other relevant factors, shall consider the following, namely: (i) rates recommended for land adjacent to the Mega Highway and State Highways shall be similar to the rates recommended for land adjacent to the nearby National Highways. (ii) rates recommended for the agriculture land of the Khasras having direct access to the National Highways, Mega Highways and State Highways situated within the radius of 100 and 200 metres, separate market rates shall be recommended, which shall not be less than three times, in case of land situated up to 100 metres and up to 200 metres from the National Highways, Mega Highways, and State Highways as the case may be, of the rates recommended for agriculture land. (iii) the rates recommended for agriculture land having area up to 1000 sq. metres situated within the periphery area of Municipal Corporation/ Municipal Council/ Municipal Board/UIT/ Cantonment Board and other local bodies or up to the limits of area of the Municipal Plan feasible for urbanization, shall be separate and such rates should be determined after deducting the development charges from the rates which have been reserved for the nearby colonies, developed regularized by the authorities mentioned hereinabove, after taking into consideration other relevant factors." (4) The existing sub- rule (2) shall be substituted by the following namely: "(2) If the rates of land recommended by the District Level Committee are not revised within one year from the date of such recommendation or if the market value of land have substantially increased or decreased, the State Government may, suo motu, or on a reference made by Inspector General of Stamps, re- determine such increase or decrease at its own level or on the basis of the recommendations made by a committee consisting of Secretary, Finance (Revenue) as Chairman and Inspector General of Stamps, Collector of concerned District and a Public Representative of that District nominated by the Government as Member, constituted for the purpose. The rates so determined shall be the basis of assessment of the market value of land with effect from the date specified in such order and be valid until the District Level Committee revised the rates so determined. [F. 2(27) FD/Tax/2009-78] By order of the Governor, Vaibhav Galriya, Deputy Secretary to Government.