The rajasthan discontinuance of cesses act, 1959

The Rajasthan Discontinuance of Cesses Act, 1959 
Act No. 21 of 1959  
 
Received the assent of the Governor on the 16th day of May 1959  
An Act to provide for the discontinuance of the collection of certain cesses and other charges in the State of 
Rajasthan.  
Be it enacted by the Rajasthan State Legislature in the Tenth Year of the Republic of India; as follows: - 
1. Short title, extent and commencement.  - (1) This Act may be called the Rajasthan Discontinuance of 
Cesses Act, 1959.  
(2) It extends to the whole of the State of Rajasthan.  
(3) It shall come into force at once.  
2. Interpretation.  - Unless the subject or context otherwise require, words and expressions defined in the 
Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of the 1955), and in the Rajasthan Land Revenue Act, 1956 
(Rajasthan Act 15 of 1956), shall wherever used in this Act, have the meanings assigned to them by those 
Acts.  
3. Discontinuance of certain cesses and other charges.  - (1) Notwithstanding any custom, practice, usage 
or agreement to the contrary in force in any part of the State, all ceasses and other charges, by whatever 
appellations knows, other than those specified in section 5 or imposed by some specific law or approved by the 
State Government, which are being collected, in addition to rent, from tenants of agricultural holding or from 
other persons, whether known as agriculturists or village workers or shop-keepers, are hereby abolished and 
shall, as from the date of the commencement of this Act, cease to be so collected.  
(2) Notwithstanding as aforesaid, no landholder shall, as from the date of such commencement collect any 
cess or other charge which has been abolished by sub-section (1).  
4. Compensation for illegal exactions.  - (1) If any landholder infringes the provisions of section 3, he shall be 
deemed to have made an illegal exaction and the person from whom such illegal exaction is made shall be 
entitled to recover from such landholder such compensation not exceeding five hundred rupees as the court, 
having regard to the circumstances of the case, may decree in addition to any amount which may have been so 
collected.  
(2) A suit under sub-section (1) shall be filed within one year from the date on which the illegal exaction was 
made in the court of the Assistant Collector having jurisdiction and the plaint shall bear a court fee of twenty-
five naya paise.  
5. Savings.  - Nothing contained in section 3 shall apply, to the recovery, according to law and procedure, of the 
following, namely: - 
(i) grazing dues and Sayar from unoccupied lands, w hether known as Chasmari, Ginti, Pancharai, Kirkhar i, 
bab, Dashera, Dig, Ghas Neelam, Dash dan, Pancharia, Salt, Bhunga or otherwise; 
(ii) cesses or charges, if any, payable by jagirdar s whose jagir lands have not been resumed under the  
Rajasthan Land Reforms and Resumption of Jagirs Act , 1952 (Rajasthan Act 6 of 1952), or any other 
corresponding law in force in the Abu, Ajmer and Sunel areas; 
(iii) cesses levied under the Rajasthan District Boards Act, 1954, by whatever name known; 
(iv) the Siwai cess levied in the Alwar district an d the local rate levied in the Bharatpur district w hich, 
though not levied under any specific law, from part  of the settlement made with the Zamindars or 
Biswedars of those districts and are in the nature of local development cesses. 
6. Repeal.  - The Jaipur Discontinuance of Cesses Act, 1948, the United State of Rajasthan Abolition of Lagats 
Ordinance, 1948, and all other corresponding laws in force in any part of the State are hereby repealed.  

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