The Odisha Agricultural Year Act, 1963

 
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The Orissa Agricultural Year Act, 1963 
 
Act 24 of 1963 
 
 
 
 
 
 
 
 
Keyword(s): 
Uniform Agricultural  Year 
 
Amendment appended: 31 of 1992
 
THE ORISSA AGRICULTURAL YEAR 
ACT, 1963 
PREAI~uLE 
Secrro~s 
1. SIjort title, cxicnt and commencement 
2. Thc .Agriciil(ural ycar arid ils con~mcr~ccmcnt 
3. Payme~~i of la:ld rcvcnue and real in instr:l:1:cnls 
4. Adjuslrncut of ri~llts and liabilities 
5. RCII~OV~~ of difficul~ics 
ORISSA ACT 24 OF 1963 
'[ORISSA AGRICULTURAL YEAR ACT, 19631 
[Received [he msent of the Governor on the 11th 
October 1963, first published in an extraordi- 
nary issue of the Orissa Gazette, dated 
the 19th November 19631 
AN ACT TO PRESCRIBE AN UNIFORM AGRICULTURAL 
YEAR XiOR THE STATE OF ORISSA 
Be it enacted by the IegisIature of the State of 
Orissa in the Fourteenth Year of the Republic of 
India, as fo1Iows:- 
1.(1) This Act may be called the Orissa Agricul- St;2n,L1:2 
tural Year Act, 1963. ~omrntnce- 
rnent. 
(2) It shall extend to the rvhfiIe of the St ate of 
Orissa. 
(3) It shall come into force2 on such date as the 
State Government may, by notibtion, appoint in 
that behalf. 
2. It is hereby declared that with effect from the .rhe Agricul- 
date of commencement of this Act- tural ycar and its corn- 
mcaccmen!. 
(a) the year commencing on the first day of 
April shall be the agricuItura1 year, any- 
thing in any law to the contrary notwith- 
standing; 
(b) all references in any law to a fasli year, mamlj 
year or revenue year or any other agricul- 
tural year, howsoever defined, designated 
or locally known, and all such references, 
in the absence of an intention to the 
cbntrary, in any contract, deed or instrua 
rnent shall be construed as references to 
the year specified in clause (a). 
1. For the SIa(cment.'ol Objecls andlReasons. see Drisgfi Gazerre, ~xtra. 
ordinary, datcd (he 22nd Sep~ernber 1963 (No. 570). 
2. Csrnc-into Corcc'.;with eRacr froin the 1st April 1965, vide Notificarion 
No. 9517-L.R.-4165-R., datcd thc I21 h Fcbmary 1965, put l~shed in the Ori~ja 
~mltc, Rxtraordlnary, darcd Ihe 15 th Fcbruary 1965 ( NO. 187 ). 
~xplanaiion-"Law" includes any rule, order, 
notification, practice, custom and usage having 
the force of law. 
payment of '[3. Notwithstanding anything contained in any 
land rcvcnuc other law, and in the absence of any contract in and rcnt in 
in5tnlment?. writing to the contrary- 
(I) all land revenue jn respect of any land 
payble during the dgricultural year specified in clause 
(a) of section 2 and all rent payable during the said 
year in respect of any land held for agricultural 
purposes shall- 
(i) if payable in cash, be paid in two instalrnents 
falling due on the fifteenth day of 
December and the first day of March 
respectively of the said year: 
Provided that not less than one-third of 
such land revenue or such rcnt, as thc case 
may be, sb all be paid on or before the dare 
on which the first instalment falls due; 
(ii) if payable in kind otherwise than in produca 
be paid in one instalrnent falling due on the 
first day of March of the said year; 
(iii) if payable in produce, be paid in one 
instalment falling due on the last day of 
the month immediately following the month 
during which the crop is harvested of the 
said year; 
(2) on any default being made in payment of 
land revenue or rent on the date or dates specified in 
clause (I) such land revenue or rent or as the case 
may be, such portion thereof to which the default 
relates shall carry simple interest at the rate of six per 
centum per annum from the date of defauIt. 
~r,p/at!ntion-"~aw" has the same meaning as in 
section 2; and "interest" where land revenue or rent 
is payablc in kind means the interest reckoned OD the 
basis of the prevailing ma~kei vah~.] 
I. Inscrtcd by tbc Orisa Agiculrur~? Year (Amcnrl:ncai) Act, 1964 (Or, 
&dl6 oC 1964). s. 2. 
I[4] (1) Nothing contained in section 2 '[or Adj,,,,,n, 
section 31 shall be deemed to prejudice any rights and of rights 
liabilities subsisting on the date of commencement of :s.'iabili- 
this Act. 
(2) Subject tofhe provisions of sub-kction (I 1 
the aforesaid rights and liabilities in so far as they 
concern the State Government and relate to a period 
subsequent to the date aforesaid, shall in accordance 
with any general or spe~iai order made by the State 
Government or, subject to their control, by any 
oficer or authority empowered in that behalf, be 
liable to be adjusted and given effect to 3[ as if lhe 
provisions of this Act applied] i~; respect of such 
fights and liabilities. 
'[S] If any difficulty arises id giving effect to the bmo,,?, or 
provisions of thrs Act, particularly in relation to the diEcult~cs. 
transition from '[any law' over-ridden by this Act 
to the provisions of this Act], the State Government 
nay, by general or special order, do anything not 
inconsistent with such provisions whicb appears to 
be necessary ,, or expedient for the purpose for 
removing tbe difficulty. 
1. Rc-numbcrcd by lhc Orissa AgricuIlural Ycar (Amendmanil Acl' 1964 
Or. Act 16 of 1964). s. 3. 
2. Inwrtcd by ibid., s. 3 (i). 
3. Substiiutcd by ibid., s. 3 (ii), 
4. Rc-numbcred by ihe Orissa ApicuILural Yenr &mendmtnt Act, 1964 
Or. Act I6 of 1964). s, 4. 
ORISSA ACT 31 OF,1992 
* THE ORISSA AGRICULTURAL YEAR (AMENDMENT) Am, 1992 
IReceived lire dssent- of rlre Gov~rnor onthe 23rd November 1992 firJt 
prrblislted in an extraordi~iary isslrr of the Orissa Gazette, dated rlte 27th Nocfrnber 
19921 
BE it cnacred by the ~cgirlature bf the State of Orism io the Forty-third 
Year of the Republic of India as follows:- 
Short ritlc. 1. This Act may bclcailcd the Orissa Agricultural Ycar (Amendment) Act, 1992. 
Arnendmcnt 2. In the Qrissa Agricultural Year Act, 1963, id sub-section (2) of section 3, Orha Act 24 
ufwion 3: for the words "six perccntum", the words ?'twelve percenturn" shall be substituted. of 1%37 
4 
I 
,-. 
L F~~ ni\l, ,Ori~sa Gazetfc, Extraordinary dared 1 he IOrh March -1992 (No. 350) 
** For Rcport lllc Sdcct Comrnit~ce scc Orisra Gazette, Extraordinary, datud thc 171h OctoW 
1992 (No. 1403) 

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