The rajasthan public premises (eviction of unauthorised occupants) act, 1964

THE RAJASTHAN PUBLIC PREMISES (EVICTION OF
UNAUTHORISED OCCUPANTS) ACT, 1964
( Act No.2 of 1965 )
(Received the assent of the President on the 11th day of January, 1965).
To provide for the eviction of unauthorised occupants from public premises and
for certain incidental matters.
Be it enacted by the Rajasthan State Legislature in the Fifteenth Year of the
Republic of India as follows:
1. Short title, extent and commencement:-(l) This Act may be called the
Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964.
(2) It extends to the whole of the State of Rajasthan.
3) It shall come into force atonce.
2. Definitions:- In this Act unless the context otherwise requires,-
(a) "estate officer" means an officer appointed as such by the State Government
under section 3;
(b) "public premises" means any premises belonging to, or taken on lease or
requisitioned by, or on behalf of the State Government; and includes any
premises belonging to -
(i) a Municipal Board or Municipal Council, established or deemed to have been
established under the Rajasthan Municipalities Act,1959 ( Rajasthan Act 38 of
1959); or
(ii) an Improvement Trust, established under the Rajasthan Urban Improvement
Act, 1959 (Rajasthan Act 35 of 1959);
2(iii) the Rajasthan State Industrial and Mineral Development Corporation Limited
or the Rajasthan State Industrial Development and Investment Corporation
Limited and constructed in an Industrial area developed by any of them; or
(iv) a Panchayat established under the Rajasthan Panchayat Act, 1953 (Rajasthan
Act 21 of 1953); or
(v) a Panchayat Samiti or a Zila Parishad established under theRajasthan
Panchayat Sainities and Zila Parishads Act, 1959 (Rajasthan Act 37 of 1959); or

(vi) a Government Company as defined in Section 617 of the Companies Act,
1956 (Central Act 1 of 1956); or
(vii) Devasthan Department of the Government of Rajasthan or Premises
managed or controlled by it; or
(viii) a Waki as defined in the Wakfs Act, 1954 (Central Act 29 of 1954) and
entered in the register of Wakfs maintained under Section 26 of that act;
(ix) market committee established under the Rajasthan Agricultural Produce
Markets Act, 1961 (Rajasthan Act 38 of 1961); 3[orl
4{X)a body corporate established or constituted by a Central Act or a Rajasthan
Act and owned or controlled by the State Government; or
5{xi) the Durgah Khwaja Saheb, Ajmer administered in accordance with the
provisions of the Durgah Khwaja Saheb Act.1955 (Cent. Act No. 36 of 1955); or
(xii) The Deity of Shri Shrinathji Temple, Nathdwara administered in accordance
with the provisions of Nathdwara Temple Act, 1959 (Rajasthan Act No. 13 of
1959); or
1 Added by Act 24 of 1982.
2 Aduled by Raj. Act 24 of 1982.
3 Subs, by 10 of 1997.
4 Inserted Iwy 10 of 1997.
5 Ins. by Raj. 10 of 1997, deleted by Raj. 6 of 1998 and clauses (xi) to (xiii) again
inserted by Raj. Act 12 of 2003 (8-4-2003).

(xiii) the Deity of Shri Sanwaliaji, Mandphia (District Chittorgarh) administered in
accordance with provisions of shri San waliaji Temple Act, 1992 (Rajasthan Act
No.8 of 1992)].
Explanation.- For the removal of doubts, it is hereby clarified that the provisions
of this art shall not apply to any immovable property of a Wakf entered as such in
the register of Wakfs maintained under Section 26 and transferred without the
previous sanction of the Board of Wakfs in contravention of the provisions of
Section 36A of the Wakfs act, 1954 (Central Act 29 of 1954) and the provisions of
Section 36B of that Act shall continue to apply for the recover of the possession of
such property:
(c) "premises" means any land or any building or part of a building and includes-
(i) the graden, grounds and outhouses, if any, appertaining to such building
or pert of a building, and
(ii) any fittings affixed to such building or part of a building for the more
beneficial enjoyment thereof;
(d) II rent", in relation to any public premises means the consideration payable
periodically for the authorised occupation of the premises and includes-
(i) any charge for electricity, water or any other services in connection with
the occupation of the premises,
(ii) any tax (by whatever name called) payable in respect of the premises,
where such charge or tax is payable by the State Government;
(e) "unauthorised occupation", in relation to any public premises, means the
occupation by any person of the public premises without authority for such
occupation, and includes the continuance in occupation by any person of the
public premises after the authority (whether by way of grant or any other
mode of transfer) under which he was allowed to occupy the premises has
expired or has been determined for any reason whatsoever.
3. Appointment of estate officers:- The State Government may, by notification
in the Official Gazette, --
(a) appoint such officers, being Gazetted Officers of Government, or officers of
equivalent rank of the Municipal Board, or Council, or Improvement Trust,
referred to in clause (b) of section 2, as it thinks fit to be estate officers for the

purpose of this Act, and.
(b) define the local limits within which, or the categories of public premises in
respect of which, estate officers shall exercise the powers conferred, and
perform the duties imposed, on estate officers by or under this Act.
4. Issue of notice to show cause against order of eviction:-(l) If the estate officer
is of opinion that any persons are in unauthorised occupation of any public
premises and that they should be evicted, the estate officer shall issue in the
manner hereinafter provided a notice in writing calling upon all persons.
concerned to show cause why an order of eviction should not be made.
(2) The notice shall -
(a) specify the grounds on which the order of eviction is proposed to be ; made;
and
(b) require all persons concerned, that is to say, all persons who are, or may be,
in occupation of or claim interes.t in the public premises, toshow cause, if
any, against the proposed order on or before such da as is specified in the
notice, being a date not earlier than ten days from the date of issue thereof.
(3) The estate officer shall cause the notice to be served by having affixed on the
outer door or some other conspicuous part of the public premises and in
such other manner as may be prescribed, whereupon the notice shall be
deemed to have been duly given to all persons concerned.
(4) Where the estate officer knows or has reasons to believe that any persons are
in occupation of the public premises, then, without prejudice to the
provisions of sub-section (3) he shall cause a copy of the notice to be served
on every such person by post or by delivering or tendering it to that person
or in such other manner as may be prescribed.
5. Eviction of unauthorised occupants:- (1) If, after considering the cause if any,
shown by any person in pursuance of a notice under section 4 and any
evidence he may produce in support of the same and after giving him a
reasonable opportunity of being heard, the estate officer is satisfied that the
public premises are in unauthorised occupation, the offcer may, on a date to
be fixed for the purpose, make an order of eviction, for reasons to be

recorded therein, directing that the public premises shall be vacated by all
persons who may be in occupation thereof or any part thereof, and cause a
copy of the order to be affixed on the outer door or some other conspicuous
part of the public premises.
(2) If any person refuses or fails to comply with the order of eviction within
thirty days of the date of its publication under sub-section (1), the estate
officer or any other officer duly authorised by the estate officer in this behalf
may evict that person from, and take possession of, the public premises and
may for that purpose, use such force as may be necessary.
6. Disposal of property left on publle premises by unauthorised occu pants.-
(1) Where any persons have been evicted from any public premises under section
5, the estate officer may, after giving fourteen days' notice to the persons
from whom the possession of the public preinises has been taken and after
publishing the notice in atleast one news-paper having circulation in the
locality, remove or cause to be removed or disposed of by public auction any
property remaining on such premises.
(2) Where any property is sold under sub-section (1), the sale proceeds. shall,
after deducting the expenses of the sale and the amount, if any, due to the
State Government on account of arreas of rent or damages or costs, be paid
to. such person or persons as may appear to the estate officer to be entitled
to the same:
Provided that where the estate officer is unable to decide as to the person or
persons to whom the balance of the amount is payable or as to the
apportionment of the same, he may refer such dispute to the civil court of
compent jurisdiction and the decision of the court thereon shall be final.
7. Power to recover rent or damages, in respect of public premises a arrears of
land revenue:- (1) Where any person is in arrears of rent payable i respect of
any public premises, the estate officer imay, by orders require tha person to
pay the same within such time and in such instalments as may b specified in
the order.

(2) Where any person is, or has at any time been in unauthorised occu pation of
any public premises, the estate officer may, having regard to sue;principles of
assessment of damages as may be prescribed, assess the dan.ane on acount
of the use and occupation of such premises and may, by order requis that
person to pay the damages within such time and in such instalments a may
be specified in the order.
(3) No order under sub-section (1) or sub-section (2) shall be mad against any
person until after the issue of a notice in writing to the perso calling upon
himn to show cause within such time as may be specified in th nolice why
such order should not be made, and until his objections, if any, an. any
evidence he may produce in support of the same, have been considered by
the estate, officer.
8. Power of estate officers:- An estate officer shall, for the purpose a holding
any inquiry under this Act, have the same powers as are vested in civil court
under the Code of Civil Procedure, 1908 (Central Act 5 of"1908 when trying a
suit in respect of the following matters, namely:
(a) summoning and enforcing, the attendance of any person and examining
him on oath;
(b) requiring the discovery and production of documents
(c) any other matter which may be prescribed.
9. Appeals:- (1) An appeal shall lie from every order of the estate officer made in
respect of any public premises under sections or section to appellate officer
who shall be the District Judge of the district in which public premises are
situate or such other Judicial Officer in that district of less than ten years
standing, as the District Judge may designate in this behalf
(2) An appeal under sub-section (1) shall be preferred -
(a) in the case of an appeal from an order under section 5, with
days from the date of the publication of the order under sub-section
(1) of that section; and
(b) in the case of an appeal from an order under section 7
fifteen days from the date on which the order is communicates appellant:
Provided that the appellate officer may entertain the appeal: expiry of the
said period of fifteen days, if he is satisfied that the was prevented by

sufficient cause from filing the appeal in time.
(3) Where an appeal is preferred from an order of the estate, of appellate officer
may stay the enforcement of that order for such period and on such
conditions as he deems fit.
(4) Every appeal under this section shall be disposed of by the appellate officer as
expeditiously as possible.
(5) The costs of any appeal under this section shall be in the discretion of the
appellate Officer.
10. Finality of orders:- Save as otherwise expressly provided in this Act, every
order made by an estate officer or appellate officer under this Act shall be
final and shall not be called in. question in any original suit, application or
execution proceeding and no injunction shall be granted by any court or
ather authority in respect of any action taken or to be taken in pursuance of
any powers conferred by or under this Act.
1(10A, Bar of Jurisdiction.- No Civil Court shall have jurisdiction
to entertain any suit or proceeding in respect of the eviction of any person
who is in unauthorised occupation of any public premises or the recovery
of the arrears of the rent payable under sub-section (1) of Section 7 or the
damages payable under sub-section (2) of that section or costs awarded to
the State Government under sub-section (5) of Section 9 or any portion of
such rent, damages or costs.)
1 Inserted by Act. No. 12 of 1970.
11. Offences and penalty:- (1) If any person who has been evicted from any
public premises under this Act again occupies the premises without
authority for such occupation, he shall be punishable with imprisonment
which may extend to one year or with fine which may extend to one
thousand rupees, or with both,
(2) Any Magistrate convicting a person under sub-section (1) may make an order
for evicting that person summarily and he shall be liable to such eviction

without prejudice to any action that may be taken against him under this Act.
12. Powers to obtain information:- If the estate officer has reason to believe that
any persons are in unauthorised occupation of any public premises, the
estate officer or any other officer authorised by him in this behalf may
require those persons or any other persons to furnish information relating to
the names and other particulars of the persons in occupation of the public
premises and every person so required shall be bound to furnish the
information in his possession.
13. Liability of hairs and legal representatives:-(l}. Where any person against
whom any proceeding for the determination of arrears of rent or for the
assessment of damages is to be or has been taken dies before the
proceeding is taken or during the pendency thereof, the proceeding may be
taken or, as the case may be, continued against the heirs or legal
representatives of the person.
(2) Any amount due to the State Government from any person whether by way
of arrears of rent or damages or costs shall, after the death of the person,
be payable by his heirs or legal representatives, but their liability shall be
limited to the extent of the assest of the deceased in their hands.
14. Recovery of rent, etc, as an arrear of land revenue:- If any person refuses or fails
to pay the arrears of rent payable under sub-section (1) of 1 section 7 or the
damages payable under sub-section (2) of that section or costs awarded to the
State Government under sub-seetion (5) of section 9 or any portion of sucli rent,
demages or cost, within the time, if any specified therefor in the order relating
thereto, the estate officer may issue a certificate the for amount due to the
Collector who shall proceed to recover the same as an arrear of land revenue.
15. Protection of action taken in good falth.- No. suit, prosecution or other legal
proceeding shall lie against the State Government or the appellate officer or the
estate officer in respect of anything which is in good faith done or intended to
be done in pursuance of this Act or of any rules or orders made thereunder.
16. Delegation of powers:-The State Government may, be notification in the
Official Gazette, direct that any power exercisable by it under this Act shall,
subject to such conditions, if any, as may be specified in the notification, be

exercisable also by an officer of the State Government.
17. Powers to make rules:-(1) The State Government may, by notification in the
Official Gazette, make rules for carrying out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing
power, such rules may provide for all or any of the following matters, namely-
(a) the form of any notice required or authorised to be given under this Act
and the manner in which it may be served;
(b) the holding of inquiries under this Act;
(c) the distribution and allocation of work to estate officers and their transfer of
any proceeding before an estate officer to another estate officer;
(d) the procedure to be followed in taking possession of public premises;
(e) the manner in which damages for unauthorised occupation may be
assessed and the principles which may be taken into account Assessing such
damages,
(f) the manner in which appeals may be preferred and the procedure to
be followed in appeals; and
(g) any other matter which has to be, or may be, prescribed.
(3) All rules made under this Act shall be laid, as soon as may be after they are
so made, before the House of the State Legislature, it is session for a period
of not less than fourteen days which may be rised one session or in two
successive sessions and, if, before the expiry of the session in which they are
so laid or of the session immediately following. House of the State
Legislature makes any modification in any of such rules or resolver that any
such rule should not be made, such rule shall thereafter have effects only in
such modified form or be of no effect, as the case may be, so however that
any such modificatian or annulment shall be without prejudice to validity of
anything previously done thereunder.
18. Repeal:- In the Rajasthan Premises (Requisition and Eviction) Ordinance
1949 (Rajasthan Ordinance No. 11 of 1949):-
(a) section 11 shall be deleted; and
(b) in section 13, in sub-section (2)
(i) in clause (a), the words, figures and brackets or in appeals under sub-

section (2) of section 11%, and
(ii) in clause (d), the words, figures and brackets liar the Government
premises as defined in sub-section (5) of section 11" shall be deleted.

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