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692 RAJ MINISTERS" (TRAVELLING ALLOWANCES .I RULES. 1.974 R. 6
H“) if The absence from the No halting allnwm'ir‘e'
headquarters is not more
than four hours.
Provided that not more than one halting allowance shall be admis-
sible for every absence of 24 hours it am the headquarters. The absence
from the headquarters begin when’ he leaves the headquarters on tour
and ends when he returns thereto].
6. Advance for journey on tour—Government may sanction ad-
vance of an amount. sufficient to cover tour expenses of a month. to a
Minister if desired by him subject to its adjustment on completion of
tour or 3 lst March whichever is earlier.
7. Supersesslons.-The existing rulesI and orders on the sulyect
contained in these rules are hereby superseded.
than Minisiers (Ti-ave
incri Rules. 1963 are lion-l
ng Allowance and Us:- « Mzunn-nunm~ ul
superseded.
THE RAJASTHAN MINOR IRRIGATION
WORKS ACT, 1953
(Act No. XII of 1953}
[Published in (he Rajasthan Gazette No. 16. Part. IV-A. dated 2541
1953.]
C 0 N T E N T S 1
PART I
Preliminary
1. Short title, extent and commencement.
2. Definitions.
PART II
Preparation of Scheme
Preliminary order of State Government.
Publication of Preliminary Order.
implied consent of owners.
inquiry and report by Collector.
' Notification by the State Government directing draf
scheme to be prepared.
8. Powers of officer preparing Draft schemes.
9. Compensation for damages caused by entry under sectioi
8.
10. Draft scheme.
1 1. Publication of Draft scheme.
12. Adoption by the State Government of approved scheme.
13. Operation of a notified scheme as a notification deciarini
application of specified waters.
14. Modification of approved scheme or substitution of nev
Scheme.
coviin'co'h'
PART III
Construction and Maintenance
15. Appointment of Officer-incharge.
I6. Powers of Officer-in-charge.
17. Appeal against order of Officer~inlcharge.
18. Land Acquisition.
PART IV
Recovery of Expenditure
19. Alternative modes of rccoupment by Government.
20. Appeal against rates.
2]. Limitation of appeal.
22. Exclusion of jurisdiction of ordinary Courts.
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23.
24.
25.
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27.
28.
29.
30.
31.
32.
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34.
35,
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49.
50.
RAJ. MINOR IRRIGATION WORKS ACT. (95:!
Rate by whom payable when charged on land held by
several occupiers.
Enhancement and abatement of rent.
Procedure in enhancement and abatement.
Appoinuncnt of charges due under clause (b) of section
19, .
Enforcement of agreement previous to Act.
Certified dues and debts recoverable as land revenue.
Lambardars may be required to collect dues.
Saving in respect of fines.
PART V
Penalties and Preventive Action
Offences.
Saving.
Summary arrest.
Definition of “work" in this Part.
PART VI
Jurisdiction and Procedure
Preparation of record and rights,
Settlement of disputes between private persons.
Compensation for damage caused by the applications or
use of water.
Notice for a limitation of claims for compensation.
Enquiry into claims and determination of amount of com-
pensation.
Variations in rent.
Compensation relating to watercourses.
Compensation for damage caused by entry under section
16 (l) (d).
Compensation for damage caused in other cases,
Limitation of claims for compensation for damage.
Bar to suits against officers.
Powers to summon and examine witnesses
PART VII
Miscellaneous
Vesting of work.
Delegation of powers by the State Government.
Power of the State Government to make rules.
[Omitted].
S. 2 RAJ. MINOR IRRIGATION WORKS A("I‘. [Ur-3 ”.95
THE RAJASTHAN MINOR IRRIGATION WORKS ACT, 1953
(Act No. XII of 1953)
[Received the assent ofthe President on ”12 315i any ofMarcIL 1953
and Published in (he RajasUIan Gazette No. 16. Part IVA. dated
254-1953.]
As amended subsequently by the following Rajasthan Acts:-
1. No. 27 of 1957: &
2. No. 8 of1962.
An Act to provide for the construction. improvement and main-
tenance ofrninor irrigation works in l[the Stale o/‘Rajaslhanl.
~Whereas it is expedient to make provision for the constnictlon.
improvement and maintenance of minor irrigation works in llthe State
of Rajasthan]. it is hereby enacted as follows :-
PAR‘I I
Preliminary
1. Short title. extent and commencement-(I) This Act may be
called the Rajasthan Minor irrigation Works Act, 1953.
3[(2) It extends to the whole of the State of Rajasthanl
(3) it shall come into force on the date of its first publication in the
4[Official Gazette].
2. Definitions-In this Act. unless there be something repugnant
in the subject or context.—
(1) “construction” (with its grammatical variations and cognate
expressions) includes improvement within a limited time and in a
specific manner:
(2) “Minor Irrigation Work” or "work" means an irrigation. submer-
sion, drainage. or protective work or system of such works. natural or
artificial. of which the construction or maintenance by the State
Government appears to that "(State Govemrnent] to call for action
under this Act: 0
Provided that the cost of such construction or in the case of
maintenance. the value of such work or works does not exceed Rs.
l5.000/-.
(3) “owner” includes a mortgagor or mortgagee in possession: but
does not include a mortgagor or mortgagee out of possession or a
lessee for a tenn of years nor, where a superior and an inferior fight of
ownership c0<exist, the owner of the superior right: and
Subs. by Raj. Art No. 27 of 1957 l
Subs. by Raj. Act No. 27 of 1957]
Subs. by Raj. Art No.
Subs. by Ra . Act No. 27 of “357 I (LS-1957].
Subs. by Raj. Act No. 27 of 1957 [13-8-1957I.
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6:96 RAJ MINOII IRRIGATION WORKS ACT. mm S. 3
‘ii4i x x xi
PART 11
Preparation of Scheme
3. Preliminary order of State Govemment.-The State Govern-
ment may direct the Collector or any other person to make inquiry
whether it is desirable to undertake the construction or maintenance
ofa minor irrigation work ofany description in any specified local area.
4. Publication of Preliminary Orders! 1) The Collector shall.
thereupon publish a notice in the village or villages concerned specify-
ing the place at which and the date (which shall not be earlier than
forty-two days after the date of such publication) on which the inquiry
shall be held. and shall also. subject to any rule made under section
49. cause a copy of the notice to be served on any owner whose land
he believes to be likely to be affected by the proposed construction or
maintenance.
(2) The notice shall set forth the general character of the proposed
construction or maintenance. and shall invite all persons having
interest likely to be affected thereby to submit any objection or sugges-
tion that they may desire to make on or before a date specified in the
notice and to produce any evidence in support of such objection or
suggestion on the date appointed for the holding of the inquiry.
5. Implied consent of ownera.-E>/ery owner of land likely to be
affected by construction or maintenance who falls within the period
allowed by the notice to submit any objection or suggestion in the
manner prescribed. shall be deemed for the purposes of this Act to
have given his consent thereto.
6. Inquiry and report by Collector.-(l) if the Collector or other
person appointed to make the inquiry after considering any objection
or suggestion duly submitted and taking such evidence as he thinks
necessary. finds that the owners of at least one half of the land likely
to be affected by the construction or maintenance of the work consent.
or are deemed to consent. to such construction or maintenance. he
shall embody his proceedings in a report to be submitted to the State
Government and shall in such report make proposals as to the manner
in which the State Government is to be compensated or to recoup Itself
for any expenditure. whether capital or recurring. incurred by it.
(2) if the owner of more than one~haif of the land affected or likely
to be affected are opposed to the construction or maintenance of the
work. a report to this effect only shall he submitted to the State
Government
7 Notification by 2[the State Government] directing draft
scheme to be prepared.—Upon receipt of the report referred to in sub-
l Ornlflcd by Raj. Act No. 27 of l957 l 13—8—1957].
2 Subs. hy Ra]. Act No. 27 of 1957 ll3—8-l‘357l.
M
S. 10 RAJ MINOR IRRIGATION WORKS AIf’I'. Isms: 697
section (1) of the preceding section the State Government may. aiter
such furiherinquiry if any as it thinks fit publish a notification in the
[Official Gazette] directing the preparation of a draft scheme of con
:tructicn or maintenance or of both.
8. Powers of officer preparing Draft schemes.-Upon such publi
cation. any officer empowered by the State Goveniment in this behalf
by general or special order may enter. or depute any other person to
enter upon any lands within the area specified in section 3 or c:
lands adjacent thereto. for the purpose of doing any act necessary in
his opinion for the preparation of the draft scheme. provided that
reasonable notice shall be given before entry is made into any building
or any enclosed court or garden attached to a dwelling house.
9. Compensation for damages caused by entry under section
8.-ln case of entry under section 8. the officer empowered under that
section shall, at the time of such entry. tender compensation for any
damage which may be occasioned by any proceeding under that
section and. in case of dispute as to the sufficiency of the amount so
tendered. he shall forthwith refer the same for decision by the Collec~
tor. and such decision shall be final.
10. Draft acheme.-(ll The officer empowered by the State Govern
ment under section 8. shall submit a draft scheme to the State
Government. and such scheme shall. so far as he deems necessary.
embody the following particulars and be accompanied by the following
documents namely:—
la) a specification and plan of the work which it Is proposed to
constmct or maintain and an estimate of the capital or
recurring expenditure involved thereby:
(b) the estimated time required for the completion of a scheme
of construction:
(C) a statement detailing—
(i) the land and interests in land which in his opinion it will
be necessary to acquire in order to carry out the scheme:
(ill the portion of such land and interests therein which can
be acquired by negotiation:
(iii) the portion of such Ian and interests which it will be
necessary to acquire under the law relating to compul-
sory acquisition of land: and
(iv) an wtimate in each case of the expenditure required for
the purpose of acquisition:
(d) the extent to which it will be necessary in his opinion to
make compensation for damage caused to property by the
carrying out of the scheme and the expenditure required for
l Subs. by Raj. Act No. 27 of 1957 “Ii-84957].
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698 RAJ MINOR IRRIGATION worms Arzr [515:4 S
r-I
—i
this purpose:
(e) the area which will be benefited by the scheme:
(0 the method of management of the work:
(g) with reference to section 19. the method or methods by
which the State Government will be recouped or compen-
sated for expenditure incurred by m:
(h) where all or any of the owners within the benefited area
agree—
(il to make themselves responsible to the State Government
for anyvcxpenditure incurred by the State Government
from time to time in the execution of the scheme or for
future Interest at a specified rate thereon or for both. or
(ii) to pay any fixed contract sum or sums (along with inter-
est at a specified rate on arrears thereof) to the State
Government for the execution by the State Government
of the scheme:
an agreement to either executed by such owners:
(ii the description of any river or stream flowing in a natural
channel or of any lake or other natural collection of still
water. whereof the water should be applied or used for the
purpose of the work:
(1) any other matter which is required by the circumstances of
the case
[2) Such scheme shali also embody any particulars and be acconr
panied by any documents required by any niles made under section
49.
[3) Any agreement referred to in clause (h) of sub-section (ii may
provide that on payment of the amount expressed therein. the work
shall vest in and be maintained by the owners executing the agreement
subject to the provisions of Part Ill.
11. Publication of Draft schema-(ii When the draft scheme has
been prepared to the satisfaction of the State Government. a notice
giving such particulars as are required by rule in this behalf and
stating at what place and times the scheme will be open to inspection
shall be punished by affixing a copy of the notice in a prominent place
in each village of which the land is in the opinion of the Collector likely
to be affected by the scheme. if carried out.
' (2) The Collector may also serve notice to the same effect on any
owner or occupier of land likely to be affected by the scheme.or on the
agent of such owner or occupier.
(3) 0n publication of the notice under sub-section ii). any person
likely to be affected by the scheme may within one month from the date
of such publication present in writing to the Collector any objection-'
which he may have to the scheme.
. ,A._77_L
_. _._-.._.
S. 15 RAJ MINOR IRRIGATION worms ACT. 195:: 699
(4] The Collector shrill forward to the State Government all ODJEC-
tion which may be presented to him together with any remark that he
may desire to make in respect of such objections.
12. Adoption by the. state Government of approved scheme.~l ll
After such modification of the draft scheme as appears to be required
by any objection made under the previous section or' otherwise. the
State Government may. if it thinks fit to proceed with the scheme.
notify the same as approved by publication in the |[Official Gazette]
and thereafter it shall be entitled to carry out such approved scheme
in accordance with the provisions of this Act:
Provided that if the scheme has in the opinion of the State Govern-
ment been substantially altered. the provisions of section 11. shall
apply to the amended scheme.
(2) The publication under sub-section (ll of a scheme as approved
shall be. conclusive proof that any consent recorded therein has been
duly obtained. that the scheme will benefit the area specified therein
in that behalf [hereinafter called the benefited area). and that the
scheme has in all respects been duly prepared and approved.
13. Operation of a notified scheme as a notification declaring
application of specified waters.-The intimation in a scheme notified
under sub—section (1) of section 12 of the intention to apply or use the
water of any river or stream flowing in a natural channel: or of any lake
or other natural collection of still water. for the purpose of the work to
which the scheme relates. shall operate as notification declaring that
the said water will be so applied or used on the expiration of three
months from the date of the notification.
14. Modification of approved scheme or substitution of new
Scheme.~The State Government may from time to time modify any
approvea scheme notified under section 12 or substitute another
scheme in its stead. and the provisions of this Act applicable to a
scheme notified under section 12. shall thereafter be applicable to any
scheme so modified or substituted:
Provided that any consent. publication or other thing required by
this Act in respect of a scheme shall be necessary also in respect of the
alteration of a scheme or the substitution of a new scheme for an
existing one.
PART 111
Construction and Maintenance
15. Appointment of OMcer—in—charge.-The State Government
may. by general or special order. appoint an officer [hereinafter called
the Officerin-charge) to be incharge of the constniction or main-
tenance of a minor irrigation work in respect of which an approved
1 Subs. by Raj. Act No. 27 of 1957 [13-8-1957l.
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700 lM-l. MINOR mumM‘mrv wukKs Arr, we: S. 16
scheme has been pub
lied.
16. Powers of Officervin-charge.-( ll The Officer~in~charge and
any officer to whom he is subordinate. shall have the following powers
namely :—
(ul at any e after the expiration of three months from the
date of the notification under section 12. to enter on any
land. remove any obstructions. close any channels and do
any other thing necessary for the use or application of the
water of any river or stream following in a natural 'iannel
or of any lake or other natural collection of still wate
(b) to prohibit by order in writing any person from doing any
thing which in his opinion diminishes. or is likely to
diminish the efficiency of the work:
(c) to require by order in writing any owner or occupier of land
within the benefited area to take or permit such action in
respect of any property therein belonging to him or in his
possession. as may appear necessary for the preservation or
maintenance of the work or may appear to be necessary for
the purpose of increasing or extending within the benefited
area. by means of distributaries or otherwise. the benefit oi
the work:
(d) to enter or authorise any other person to enter upon any
land for the purpose of constructing or maintaining the
work. or of preventing or remedying the effect of any acci-
dent to the same. or of inspecting or regulating the sue of
the water supplied. or of measuring lands irrigated by the
work or chargeable with any water rate or other sum. or of
doing any other thing necessary for the proper regulation
and management of the work:
lel to require in cases of urgency any owner or occupier of land
receiving benefit from the work to assist in procunng at
market rates such labour. as may be necessary for the
preservation or maintenance of the work:
if) to do or prevent being done anything in respect of which an
order has been issued by him under clauses (b) and (cl.
provided that the person so ordered has failed to obey the
order within the time specified in the order, and provided
also that no action shall be taken under this clause in
respect of an order issued under clause in) until such order
has become final under section 17:
(gl to issue an order in writing to the persons using any water-
course to construct suitable bridges. culverts or other works
for the passage of the water of such water-course across any
public road. canal or drainage channel in use before the said
S. 20 ::,A..:. runway
RRIL'ATHM' Wlil'h's ACT (95:: 701
Ire ofthe person to whom the order has been issued
to comply within a reasonable time. himself to take the
required action at the cost of such person which shall be
recoverable under section 28.
(2] The power conferred by clause [Ci of s-vhvsectlnn (I) shall
include the power to order the transfer by one person to another on
the payment of compensation to be determined in the manner
described in section 42. of a water—course or of any land or ”Eli! in
land required for the construction of a water—course.
1’]. Appeal again-t order of OfficerJn-chergeAH Order issued
by the officer-ln-charge under section 16. shall be subject to appeal in
writing made within fifteen days to such officer or officers. as the State
Guvemment directs by rule. but. unless appealed against in the
prescribed manner. shall be final.
(2) The order of the appellate authority shall be final.
18. Land Acquisition-ill Any land or interest in land which. in
the opinion/of the State. Govennnent. it is necessary to acquire in
pursuance of a scheme notified under section l2. shall. for the pur-
poses of the law relating to compulsory acquisition of land be deemed
to be required for a public purpose.
(2) For the purposes of such law. the market value of such land or
interest shall be deemed to be the market value at the time of the issue
of the preliminary order under section 3.
PART IV
Recovery of Expenditure
19. Alternative modes of recoupment by Government.—The
State Government may compensate or recoup itself for any expendi-
ture which It incurs. or agrees to incur. in the carrying out of any
approved scheme ofconstmction or maintenance or of both. in any one
or more of the following methods. namely——
la) by the levy from the owners of land within the benefited
area. whether such benefit takes the fonn of direct irriga-
tion. percolation. submersion. improvement of the water
supply in wells or drainage of excessive water or otherwise.
of a uniform rate or of differential rates imposed on such
land in accordance with rules made by the Stare Goveni-
ment: or
(bi by the recovery from any owners executing an agreement
under clause (h) (i) or clause (h) (ii) of. sub-section (ll of
section 10 of any sums due thereunder: or
‘(cl by the realisation of miscellaneous income arising from the
management by the State Government of the work.
20. Appeal against ntes.-(-i) An appeal against the assessment of
levy of any rate under this Act shall lie to such officer as is empowered
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we RM. MINOR IIemru'rmN WORKS MIT. 195:; S. 21
by rule in this behalf.
(2) in every appeal. the costs shall be at the discretion ni'lhe officer
deciding the appeal.
(3) Costs awarded under this section against the appellant shall be
recoverable as though they were an arrear of land revenue due from
the appellant.
21. Limitation of appealnNo appeal shall lie in respect of any rate
unless it ls preferred within thirty days from the time when the
demand for the rate is first made.
22. Exclusion of jurisdiction of ordinary Courts-No objection
shall be taken to any assessment. nor shall the liability of any person
to be assessed or rated by questioned in any manner. or by any other
authority. than is provided in or under this Act:
Provided that nothing in this section shall prevent any person from
obtaining a declaration in the Civil Court that he is not liable to such
assessment on the ground that he is not the owner of the land in
respect of which the assessment has been made. and the assessing
officer shall be bound by such declaration,
23. Rate by whom payable when charged on land held by
several occupien.-Where a rate is charged on land held by several
joint owners. it shall be payable by the manager or other person who
receives the rents or profits of such land. who may recover from such
joint owners any sums so paid on their behalf.
24. Enhancement and abatement of rent.—(l) Notwithstanding
anything contained in any enactment to the contrary. but subject to
any rules made in this behalf. where benefits are received from a minor
imgation work constructed or maintained under this Act. such
benefits. whether due to the supply of direct ln‘lgation or to percola—
tion. submersion. improvement of the water supply in wells or
drainage or excessive water or otherwise shall be deemed a ground for
enhancement of rent.
(2) In like manner. the loss or discontinuance of any benefits
received from a minor irrigation work shall be deemed a ground for
abatement of rent.
25. Procedure in enhancement and abatement-Except as may
be otherwise provided by rules made under section 49. all claims
under the proceeding section in any local areas shall be made by suit
to be instituted in a Revenue Court empowered to try suits for the
enhancement or abatement or rent in such local area.
26. Appointment of charges due under clauae (b) of section 19.—
Where any sum is recoverable under clause (b) of section 19 from
owners for the time being of land within the benefited area. they shall
be jointly and severally liable for the same.
S. 31 RAJ. MINOR IRRIGATION WORKS .‘f‘T, 1"“- '70-?
27. Enforcement of agreement previous to Act.«[l) All agree
ments made within a period of twelve years prior to the date on which
this Act comes into force regarding the construction. repair and
maintenance of a minor Irrigation work which might have been con-
structed or maintained under this Act. had it been in force shall. so far
as the temis thereof are consistent with this Act. be deemed to have.
been made under this Act. and shall have force accordingly,
[2) Nothing in sub-section [1) shall apply to any such agreement in
respect of a minor imgatlon work unless and until the State Govern~
ment declares the work by notification in the ”Official Gazette] to be
subject to the provisions of this section.
28. Certified dues and debts recoverable as land revenue.<Any
sum lawfully due under this Act and certified by the Officer-in- charge
to be so due and any sum not otherwise recoverable under this Act but
due under and agreement referred to in section 27 which remains
unpaid after the day on which it becomes due. shall be recoverable by
the Collector from any person liable for the same. as if it were an arrear
of land revenue.
29. Lambardan may be required to collect dues."l‘he Collector
may require the Lambardar. if any. of any local area to collect any
sums recoverable under this Act from an owner or occupier of any land
or water in such local area. and deposit the amount so collected in the
State Treasury as directed by the Collector. In the event of an owner
or occupier of such land or water falling to pay any clues so required.
it shall be recovered from him as an arrcar of land revenue.
30. Saving in respect of fillet-Nothing in sections 28 and 29
applies to fines.
PART V
Penalties and Preventive Action
81. Offences.—whoever without proper authonty. and voluntarily
does any of the following acts. namely 1-—
(l) damages. alters. enlarges or obstructs any work:
(2) interferes with. increases or diminishes the supply of water
in or the flow of water from. through. over or under any
work:
[3) being responsible for the maintenance of any work or of any
part thereof or using any work or any part thereof. neglects
to take preper precautions for the prevention of water there-
from or uses such water in an unauthorised manner:
(4) compts or fouls the water of any work so as to render it less
fit for the purposes for which it is ordinarily used:
1 Subsl by Ra]. Act No. 27 of l957ll3‘8—1957l.
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704 RAJ MINOR IRRIGATION wok-Ks .Ii('1‘. Is;.r.:: S. 32
(5) destroys or moves any level—mark or water gauge fixed by th
authority of a public servant:
l6] Passes, or causes anlrnals or vehicles to pass. on or across
any work contrary to rules made t':‘der this Act:
(7) Violotes any rule made under this Act. the breach of which
is declared to b punishable or disobeys any lawful order of
the Collector or other officer:
shall be liable on convtction before a Magistrate to imprisonment for a
period not exceeding one month or to fine not exceeding fifty rupees
or. where the offence is a continuing one. to further fine which may
extend to ten rupees for every day on which the offence continues after
due date of first conviction.
32. Saving-Nothing herein contained shall prevent any person
from being prosecuted under any other law for any offence punishable
under this Act. providegi that no person shall be punished twice for the
same offence.
33. summary arrestuAny person incharge of or employed upon
any work may remove from the lands or buildings belonging thereto or
may take into custody without a warrant and take (or send) forthwith
to a Magistrate or to the nearest police station to be dealt with
according to law. any person who within his View commits any of the
following offences:—
(al wilfully damages or obstructs any work:
(b) without proper authority interferes with the supply of flow
of water to or from any work so as to endanger. damage or
render less useful such work.
34. Definition of “work" in this Partnln this Part. the word
“work" shall be deemed to include all lands occupied by the ’[State
Govemnientl for the purpose of a minor irrigation work In respect of
which an approved scheme has been published and all buildings.
machinery. fences, gates and other erection, trees. crops. plantations
or other produce. occupied by or belonging to the l[State Govenimenti
upon such lands. ‘ '
. PABTVI
Jurisdiction and Procedure
35. Preparation of record and rights-(l) The Collector shall.
whenever the State Government. by special order or by rules made
under this Act. so directs. prepare or revise for any minor irrigation
work in respect of which an approved scheme has been published. a
record showing all or any of the following matters. namely:—
[a) the custom or rule of irrigation:
I Subs. hy Raj. Act No. 27 of 1957 [13—8-1957I.
S. 36 [\‘AJ MINOR IRRIGATION wmuts Am: In. 705
[hi the r ghts to water and the conditions on which such rights
are enjoyed:
[Cl the rights as to the erection. repair, reconstruction :uid
working of mills. and the conditions or. which such rights
are enjoyed: and
id) such other matters, as the State Government may by rule-
prescribe in this behalf. l
(2) Entries in the record so prepared or revised shall be relevant. as
evidence In any dispute as to the matters recorded and shall be
presumed to be true until the contrary is proved or a new entry is
lawfully substituted-therefor:
Provided that no such entry shall be so construed as to limit any
of the powers conferred on the State Government by this Act.
[3) When a record showing all or any of the matters enumerated in
subsection (1) has been framed at any settlement such record shall
be deemed so have been made under this section.
[4) Every person interested shall be bound to furnish to the
Collector or to any person acting under the direction of the Collector.
all information necessary for the correct preparation of a record under
this section.
36. Settlement of disputes between private persons-(ll Sub) ect
to the provisions of section 41. whenever a dispute arises between two
or more persons in regard to any right or liability arising from the
construction of maintenance under this Act of a minor irrigation work
in respect ofwhich an approved scheme have been published or arising
from the issue of any order under this Act in respect of such work. any
such person may apply in writing to the officerdn—charge of work
stating the matter in dispute,
(2) That officer shall thereupon give notice to the other persons
interested that on a day to be named in the notice; he will proceed to
inquire into the said matter. '
(3) On the day fixed for the inquiry. or on any subsequent day. the
aforesaid officer shall pass an order detennining the matter in dispute.
unless he transfers (as he is hereby empowered to do) the matter to the
Collector who. in such case. shall inquire into and pass an order
detennining the said matter.
(4) An order under subsection (3). may award compensation to any
person who is a party to the proceedings against any other such person
for any injury sustained: and any compensation so awarded shall be
recoverable upon application made to the Revenue Coun having
jurisdiction in the area concerned a lfit had been awarded by a decree
of that Court.
(5] The order of the officer—in—charge of the work or of the Collector.
as to the use or distribution of water. shall be final so far as it applies
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706 IMJ. MINOR IRRIIM'I‘IUN wnmi's A("l'_ mm S. 37
in any crop sown or growing, at the time when such order is made. and.
so tar as it applies to any future crop. shall remain in torce until and
except so tar as it is set aside by a subsequent order passed in it fresh
dispute under this section or by avdecree ot‘a Civil Court passed in a
suit or proceeding within itsjurisdiction.
(6) For the purpose of subsection (5). a dispute shall be deemed to
he a fresh dispute when it arises out of different or changed cir~
(‘lllllSi'dlll‘CS.
37. Compensation for damage caused by the applications or
use of watenlli No compensation shall be awarded for any damage
caused by:—-
(Ed stoppage or diminution oi percolation or floods. or
(b) deterioration of climate or soil. or
(cl stoppage of navigation or of the means of drifting timber of
watering cattle. or
(til displacement of labour.
(2) Nu right to any of the advantages referred to in clauses iai. lb)
an (0) of sub-section [1). shall be acquired as against the State
Goveniment under Part N of the indian Limitation Act. 1908 or under
the indian Easements Act. [882. of the Central Legislature as adapted
to l[the State of Rajasthan].
(3] Compensation may be awarded in respect of all or any of the
following matter . namely:—
[il stoppage 0r diminution of supply of water through any
natural channel to any defined artifi ial channel. whether
above or under-ground. in use at the date of the notification
under section 12.
(ill stoppage or diminution of supply of water to any work
erected for purposes of profit or any channel. whether
natural or artificial. in use at the date of the said notifica-
tion.
liiil stoppage or diminution of supply of water through any
natural channel which has been used for purposes of Irriga-
tion within the five yeeus next before the date of the said
notification.
livi damage done in respect of any right to a water course or the
use of any water to which any person is entitled under Part
IV of the Indian Limitation Ac'. 1908 or under the indian
Easements ACL-1882. of thet‘entral Legislature. as adapted
to zlState of Rajasthanl. and
l Subs. hy Riii. Act No. 27 of l957 [III-849571.
2 Subs. liy Rat. Act No. 2701' 1957 MILK-1957].
....._...__......._.-
S 39 li‘xl-I ill/NURIRRIGATIHN \WHi'KA it"l‘ m... '!()/l
[v] any other Substantial (lnmafle. not fiillinQ under the
pro of subsection (I) and caused by the exercisi- oi
the powers conferred by this Act. which is capable nt heiiiu
ascenained and estimated at the time of awarding such
compensation.
(4) No right to any such supply of water as is referred in In clause
li) or clause [iii or clause (iii) of sub—section (3). ii respect at .i work or
channel in use at date of the notification under section l2, shall
be acquired. against the State Gover- iii. except by grant or
under Part W of the lndian Limitation Act. 1908 or under the Indian
Easements Act. 82. of the Central Legislature. as adapted to l[the
State of Rajasthanl.
38. Notice for a limitation of claims for compensation. iii As
soon as is practicable after the issue of the notification under section
[3. the Collector s iall cause public notice to be given at convenient
places. stating that the State Government intends to apply. or use the
water referred t section 13 in the manner specified in the said
notification and that claims for compensation in respect ol‘the iiiati ers-
mentioned in sub—section [3] of section 37 may be made before him.
(2) No such claim for compensation shall be made after the expira-
tion of one year from the stoppage. diminution or damage in respect (it
which compensation is claimed. unless the Collector Is satisfied that
the claimant had sufficient cause for not making the claim within SI ich
period.
39. Enquiry into claims and detenninntion of amount of com—
pensation-til The Collector shall proceed to inquire into each such
claim and to detennine the amount of compensation. ii any. which
should be given to ti e claimant.
(2) In detenninlng such amount. regard shall be had to the dillll'ill-
tion in the iiiarkehalue. at the time of awarding compensation. oi the
property it! respect ofwhich compensation is claimed: and. where such
market value is not ascertalnable. the amount shall he reckone‘i at
twelve tiniest amount ofthe diminution of the animal not profits of
such propeny caused by the exercise of the powers conferred by this
Act.
t3) Except as otherwise provided in this Act. the prOVIhIUib m the
law relating to cdnipulsory acquisition of land for the Ilillf bein: in
force. shall apply to all enquiries under their this section
(4) Any sum of money payable as compensation under section 37.
shall become due ti rce months after the claim therefor is made.
(5) Simple interest at the rate of six per cent per annum shall be
allowed on . sum remaining unpaid after the said three
months. except where the non-payment ofsuch sum is caused by the
l Subs. l)_\’ Kill. Act No. 27 of 1957II1i-8-l957l
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.40
willlul neglect or relus‘tl of the claimant to receive the same
40. Variations in rentrlll Evely tenant holding under an nnexA
pn'erl lease (if having a right of occupancy or Khaterlari. who is in
occupation oi any land at the time when any stoppage ur diminution
of water supply. in respect of which compensation is allowed under
section 37, takes place. may claim an abatement of the rent previously
payable by lnni for the said land on the ground that such stoppage or
diminution reduces the value of the holding.
(2! II a water supply increasing the value of such holding is
afterwards restored to the said land. the rent of the tenant may be
enhanced. In rrspcct of the increased value of such land due to the
restored water supply. to an amount not execeding that at which it
stood immediately before the abatement. Such enhancement shall not
affect the liability of the tenant to enhancement of rent on any grounds
other than that of restored water supply.
41. Compensation relating to water—courses.-ll) Where the
transfer of any water-course or of any land or Interest in land required
for the cons‘uuction of a watercourse. is directed by an order made
under section 16. upon payment of compensation, the Collector shall.
on the application of any person affected by such order. proceed to
detennine the compensation in accordance with the provisions of the
law for time being in force relating to compulsory acquisition of land.
but he may. if the person to be compensated so desires. award such
compensation in the fomi of a rent charge payable In respect of the
land or water-course occupied or transferred.
(2) if any stun or rent charge awarded under sub section (1) is not
paid when lawfully demanded by the person entitled to receive the
same. the amount shall be recovered by the Collector. as if it were an
arrear of land revenue and shall when recovered. be paid by him to the
person entitled to receive the same.
42. Compensation for damage caused by entry under section
16 (l) (d).-ln every case of entry under clause id) of sub-section [1) of
section 16 upon any lands adjacent to a minor irrigation work for the
purpose of preventing or remedying the effect of any accident to the
work. the officerin-charge shall tender compensation to the
proprietors or occupiers of the said lands ibr all damage done to the.
same. If such tender is not accepted. the officer—lurcharge shall refer
the matter to the Collector who shall proceed to award compensation
for the damage in a gross sum of money. The decision of the Collector
shall be final.
43. Compensation for damage caused in other cases. ~Where any
damage other than damage of the description referred to in sections 9.
16(2). 37. 4H1] and 42 is caused to a person by the exercise with
reference to a minor Irflgatidn work of any of the powers conferred by
this Act. the officer-in—charge of the work shall. subject to any miles
S. 49 .'A-I MINOR IRRIGATION WUII’K.\' Am". I.
709
made under section 49 in this behalf. tender reasonable emnpensati'nn
tn the pers 'ustalning the damage and in case 0| dispute as in the
sufficiency c! the amount tendered. he shall fonhwith refer the matter
for decision to the Collector an Such decision shall he filial.
44. Limitation of claims for compensation for damage. “in
claim for compensation for damage under this Act other than a c
under section 37 shall he made after the expiration of one year item
the accrual olthe damage unless good cause is shown by the claimant
for not making his claim within that pen‘od.
45. Bar to suits against omcers.~No suit or other legal proceeding
shall lie against any officer of the llState Government] or any person
acting; under the directions of an officer of the [State Government} for
anything (lone or intended to he done in good faith under this Act.
46. Powers to summon and examine witnesses-Any officer
empowered by or under this Act to conduct any Inquiry or to assess
compensation may exercise all such powers connected with the sum-
moning and examining of witnesses. as are confen-ed on Civil Courts
bv the~Code of Civil Procedure. 1908. and the inquiry or proceeding
shall be deemed ajudicial proceeding.
PART VII
Miscellaneous
47. Vesting of work-Every work shall be deemed to be vested in
the persons or authority for the time being entnisted with the con-
stmction or maintenance thereof by the tenns of a scheme notified
under section 14.
48. Delegation of powers by the State Government-The Slate
Government may delegate any of its powers under this Act to the Board
of Revenue or to I [X X X] other officer and In such case references to
the State Government shall'be construed as references to the Board of
Revenue "‘IX X X] or to other officer. as the case may be.
49. Power of the State Government to make rules.-(1)The State
Government may. after previous publication 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 as to all or any of the
following matters. ifaniely :—
ia) the nature. scope and extent of works to be undertaken
under this Act:
in) the conduct of an inquiry under section 3 and other matiers
relating to the preparation of a draft scheme:
Subs. Ivy Ral. Act No. 27 of [957 MILK-1957i.
Suhs. '|_V Rn]. Ari N0. 27 0(1957Il' JV 1957]
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710 low .\l.'1\'t)li'lli‘li'lh‘A'I'IU/V “'01th ACT . 49
- publication anti service oi notices untler sections 4 anti
I l
[til the particulars and documents to be emhndietl in or s II‘
‘ mitted with a draft scheme.
Ir rates levn )le from owners and the methods oi assessing,
[Ilt' same and tune of pay-limit.
iii the ntlicer to whom an appeal shall lie under section 20
(Q) the procedure to he adopter! in proceedings helrl unr
section 24 or section 40 for the enhancement or abatement
of rent:
[hi the remuneration of persons collecting sums for the State
ioverninent under section 29 and their indemnification
against expenses properly incurred in collection
(11 the delegation by the State Government 01 any powers
conferred upon it under this Act:
[11 any other matter that maybe or is required to be prescribed
by this Act: and
(k) generally to give effect to the provisions of this Act,
[15) In making any rule under this section. the State Government
inav declare that a breach of such rule. is punishable under this Act.
‘ 1ft] All rules made under this section shall be published in the
‘lOti il (".azette] and on such publication shall have effect as it
enacted in this Act. '
50 Interpretation ‘[x x xi.
Ivv Rm. Ari-No. 27 of 1957 [13.8.1957].
lhv Th]. A1" No 27 oi 1957|134841957L
it. 2 [CA-l MIMI“ Hunmvrmiv \1'()I1'K.\ iii/hints
[a
II
THE RAJASTHAN MINOR IRRIGA’I‘ION
WORKS RULES, 1956
C O N ’l‘ E N T S
Title and commencement.
Definitions.
Nature. extent and scope oi work.
Maintenance of works.
Nature of enquiry under section 3.
Publication of notice under section 4
Particulars and documents to be embodied in or sub-
mitted with a draft scheme,
8, Publication of notice under section 1 l and particulars of
draft scheme to he published,
9. Appeal against an order under section 16.
10. Rates leviable under section 19.
l 1. Appeal imr'er section 20
12. Variation of rent.
13. Remuneration to lambardars for collection at dues
14. Publication of notice under section 38.
15. Offence.
Fonns.
4Nmrr'
Leo's
THE RAJASTHAN MINOR IRRIGATION WORKS RULES. 1956
[Notification No. F.5(12) Rev. A/55 dated 3941956. publisher! in the
Rajaslhwi Gazefle. Par! IV—C. dated 20-91956]
ln pursuance of clause (3) of Article 348 of the Constitution oi
lnriia. His Highness the Rajprainukh. is pleased to authorise the
publication of the following translation in the English language of the
Raiasthan Minor Irrigation Works Rules. 1956. '
In exercise 01' the powers conferred by section 49 ot the Raizisthan
Minor Irrigation Works Act. 1953 (Raj. Act XII of 19531, the State
Government has made the following rules. the same having been
previously published as required by the saitl section.
1. Title and commencementnlll These rules may be called the
Rajasthan Minor Irrigation Works Rules. 1956.
[2) They shall come into force at once,
2. Definitionssln these rules. unless there be something repug-
nant 1n the subject or context-r‘
111 “the Act“ shall mean the Rajasthan Minor irrigation Works Act.
1953 (Rajasthan Act XII of 1953).
(2) "section" shall mean a section of the Act.