Rajasthan Land Revenue (land Records) Rules, 1957, India-legitquest

Rule 1. Short title, extent & Commencement :-

Rule 1A. Patwar Circles :-

Rule 2. Guiding Factors for the formation of Patwar Circles :-

Rule 3. General :-

Rule 4. Appointments :-

Rule 4A. Character :-

Rule 5. Salary :-

Rule [10][6. Security :-

Rule 7 :-

Rule 8. Rewards :-

Rule 9. Transfers :-

Rule 10. Leave :-

Rule 11. Travelling and Daily Allowances :-

Rule 12. Obligation of office and residence :-

Rule 13. Disabilities of Patwaris :-

Rule 14. Application of C.C.A. Rules, 1958 :-

Rule 15 :-

Rule 16. Procedure on arrest of Patwari in execution of a decree :-

Rule [13][17. Application of Classification, Control and Appeal Rules :-

Rule 18. Transfer of Charge :-

Rule 19. Appeals :-

Rule 19A. Review :-

Rule 20. Pension :-

Rule 21 :-

Rule 22. General :-

Rule 23. Attendance at tehsil :-

Rule 24. Reports to be submitted by the Patwaris :-

Rule 25 :-

Rule 26. Reports to Inspectors :-

Rule 27. Papers to be maintained by the Patwaris :-

Rule 28. Inspection and extracts of Records :-

Rule 29. Duplicate Records :-

Rule 30. Custody of Settlement Records :-

Rule 31. Alterations in Record :-

Rule 32. Closing of Records :-

Rule 33. Survey Instruments :-

Rule 34. Survey and Reports :-

Rule 35. Revenue and Rent Collection :-

Rule 36. Collection of irrigation charges for Tanks, other than thosewhich are under Irrigation Department :-

Rule 37. Taccavi Records :-

Rule 38. Famine operations :-

Rule 39. Procurements :-

Rule 40. General :-

Rule 41. Irrigation Department :-

Rule 42 :-

Rule 43 :-

Rule 44 :-

Rule 45. Census and Election works :-

Rule 46. Police Department :-

Rule 46A. Agricultural Census :-

Rule 47. Other Departments :-

Rule 48. Map, records, registers and statements to be maintained by the Patwari :-

Rule 49. Order Book :-

Rule 50 :-

Rule 51 :-

Rule 52 :-

Rule 53 :-

Rule 54 :-

Rule 55. Nature of Diary of work and its arrangements :-

Rule 56. Monthly abstract :-

Rule 57 :-

Rule 58. Inspection Tours :-

Rule 59. Copy of map for correction :-

Rule 60. Corrections :-

Rule 61. Titamma Shajra :-

Rule 62. Preparation of field Book of new field numbers :-

Rule 63. Knowledge of Patwari in survey :-

Rule 64. Preparation of Khasra :-

Rule 65. Field Number with name :-

Rule 66. Division of fields :-

Rule 67. Entry of Division of fields :-

Rule 68. Union of Fields :-

Rule 69. Gain or Loss in Land by alluvion or diluvion etc :-

Rule 70. Area :-

Rule 71. Soil Class :-

Rule 72. No of Jamabandi (Khewat Khatauni) with name of Thok,Patti or Taraf :-

Rule 73. Name of Jagirdar, Sub-Jagirdar, owners etc :-

Rule 74. Ghair-khatedar Tenant :-

Rule 75. Sub-tenants :-

Rule 76. Sources of irrigation with method :-

Rule 77 :-

Rule 78. Entry of crops sown :-

Rule 79. Crop failures :-

Rule 80. Area cropped more than once :-

Rule 81. Calculation of double cropped area :-

Rule 82. Record of uncultivated Area :-

Rule 83. Classification of uncultivated area :-

Rule 84. Area not available for cultivation (Unculturable area) :-

Rule 85. Grovesand Orchards :-

Rule 86. Changein the class of land :-

Rule 87. Changes in rights, possession, rents etc :-

Rule 88. Entries in the remarks column :-

Rule 88A. Entries in respect of land held by Indian soldiers serving under special conditions :-

Rule 89. Khasra regarding fluctuating assessments and Gair Mustaqil Kasht :-

Rule 90. Class of soil :-

Rule 91. List of Boundary and Survey Marks :-

Rule 92. Completion of Khasra :-

Rule 93 :-

Rule 94 :-

Rule 95 :-

Rule 96 :-

Rule 97 :-

Rule 98 :-

Rule 99. Crop statements, Jinswar Kharif, Jinswar Rabi, Jinswar Zaid :-

Rule 100. Crop to be shown in the Naqsha Jinswar :-

Rule 101. Crop failure :-

Rule 102. Compilation of Jinswar Statements :-

Rule 103. Jamabandi for fluctuating assessments :-

Rule 104. Dhal Banchh :-

Rule 105. Grain Rent ledger :-

Rule 106. Checking Dhal Banchh :-

Rule 107. Demand slip :-

Rule 108. Checking by inspector Landrecords :-

Rule 109. Siyaha or Cash Book :-

Rule 110 :-

Rule 111 :-

Rule 112. Procedure regarding remittance of amounts returned by the Treasury :-

Rule 113. Miscellaneous collections viz. Irrigation cess :-

Rule 114. Opening and closing of Siyaha :-

Rule 115. Disposal :-

Rule 116. Receipt Book :-

Rule 117. Arz-lrsal :-

Rule 118. Deposits made direct to the Tehsil :-

Rule 119. Mutation Register :-

Rule 120. Entry by patwari :-

Rule 121. General instructions :-

Rule 122. Correction prior to attestation :-

Rule 123. Correction after attestation :-

Rule 124. Numbering of entries :-

Rule 125. Transfer of a portion of a field :-

Rule 126. Partition :-

Rule 127. Land hypothicated to Government :-

Rule 128. Order of the Court :-

Rule 129 :-

Rule 130 :-

Rule 131. The scope of Mutations :-

Rule 132 :-

Rule 133. Transfer not effected :-

Rule 134 :-

Rule 135. Mortgages :-

Rule 136. Cases in which mutation order must show whether the transfer includes a share in the Shamlat :-

Rule 137. Mutation of Khatedari Rights :-

Rule 138. Right of absentees :-

Rule 139. Escheats :-

Rule 140. Interrogatories :-

Rule 141. Procedure as regards registered deeds of transfer :-

Rule 142. Mutation fees :-

Rule 143. Levy of Mutation fee :-

Rule 144. Payment of fee into the treasury :-

Rule 145 :-

Rule 146 :-

Rule 147. Disposal of forms containing mutation orders :-

Rule 148. Disposal of miscellaneous papers :-

Rule 149. Milan Khasra Statement :-

Rule 150 :-

Rule 151 :-

Rule 152 :-

Rule 153. Jamabandi (Khewat Khatauni) Form P-26 :-

Rule 154. Preparation :-

Rule 155. Completion of Jamabandi :-

Rule 156. Mode of Preparation :-

Rule 157. Filing of Jamabandi in Tehsil :-

Rule 158. Check of detailed Jamabandi by Revenue Officers :-

Rule 159. Check by Revenue Officers superior to the Tehsildar :-

Rule 160. Appellants Order :-

Rule 161. Check of Jamabandi by the Sadar Qanungo :-

Rule 162 :-

Rule 163 :-

Rule 164. Arrangement of Holdings :-

Rule 165. Land owned by Government :-

Rule 166. Orders for the correction of clerical mistakes in Records to be obtained on the Fard Badar :-

Rule 167. Well Statement :-

Rule 168. Maintenance of the register of records in Patwaris custody :-

Rule 169. Maintenance of the register of survey equipments and furniture :-

Rule [27][169A. PASS BOOK :-

Rule 169B :-

Rule 169C :-

Rule 170. Circle of Inspector of Land Records :-

Rule 171. Appointment :-

Rule 171A. Seniority :-

Rule 172 :-

Rule 173. Transfers :-

Rule [30][173A. Leave :-

Rule 174. Salary :-

Rule 175 :-

Rule 176. Contingent Expenditure and Peon :-

Rule 177. Application of CCA Rules, 195 :-

Rule 177A. Appeals :-

Rule 178. Duties :-

Rule 179. Daily Diary :-

Rule 180. Tours, attendance at Tehsil or on officers :-

Rule 181. Residence of the Patwari in his circle :-

Rule 182. Patwari Khanas :-

Rule 183. Punctuality and competence of Patwaris :-

Rule 184. Circle Map :-

Rule 185. Maintenance of circular orders and revenue rates :-

Rule 186. Availability of forms :-

Rule 187. Maintenance of Maps :-

Rule 188. Comparison of the new Khasra and Khatauni Jamabandi with the expiring ones :-

Rule 189. Khasra Girdawari :-

Rule 190. Examination of Boundary and Survey Marks :-

Rule 191. Testing of Crop Statements :-

Rule 192. Testing of Area Statements :-

Rule 193. Dhal Banchh :-

Rule 194. Jamabandi :-

Rule 195. Siyaha :-

Rule 196. Survey Instruments :-

Rule 197. Register of results of annual checkings :-

Rule 198. Register of Patwaris :-

Rule 199. Settlement of Disputes :-

Rule 200 :-

Rule 201. Matters not reported by the Patwari :-

Rule 202. Office Qanungo :-

Rule 203. Leave :-

Rule [33][204. Transfer :-

Rule 205. Pay and Allowance :-

Rule 206. Contingent expenditure and peon :-

Rule 207. Bundle lifter :-

Rule [34][208. Application of C.C.A. Rules :-

Rule 209. Appeals :-

Rule 210. Duties of office Qanungo :-

Rule 211. Registers for office Qanungo :-

Rule 212. Register of Salary Bill Form No. l. :-

Rule 213 :-

Rule 214 :-

Rule 215. Attendance of the staff in the Tehsil and disbursement of salary :-

Rule 216 :-

Rule 217. Register of Leave of Land Records Staff F. No. O5 :-

Rule 218 :-

Rule 219. Register of calamities amongst cattle and human beingsF. No. O7 :-

Rule 220 :-

Rule 221. Register of Halat Halqa Patwaris and Inspectors F. No.O9 :-

Rule 222 :-

Rule 223 :-

Rule 223A :-

Rule 223B. List of Groves :-

Rule 223C. Register of Alluvion and Diluvion :-

Rule 224. Register of Patwar-Khanejat F. No. O-12 :-

Rule 225 :-

Rule 226. Register of arrangements made in Siwai Chak land F. No.014 :-

Rule 227. Register of Nazool F. No. O15 :-

Rule 228. Register of Cases F. No. O16 :-

Rule 229. Register of peshi muqadmat f. no.017 :-

Rule 230. Rregister of security of patwaris f.no.18 :-

Rule 231. Register of inspection by revenue officers f.no.019 :-

Rule 232. Register of deposition of records f.no.O20 :-

Rule 233. Destruction of Records :-

Rule 234. Register of Daramad Baramad Kaghzat F. No. O-21 :-

Rule 235. Register of Land Records forms F. No. O-23 :-

Rule 236. Stock-Book :-

Rule 237. Receipt of forms and entry in Stock Book :-

Rule 238. Issue of forms :-

Rule 239. Preparation of annual Indent of Forms :-

Rule 240. Arrangement and Submission of Indent :-

Rule 241. Stock register of survey instruments & furniture F. No. O-25 :-

Rule 242 :-

Rule 243 :-

Rule 244. Circular Orders :-

Rule 245 :-

Rule 246 :-

Rule 247. Register of survey marks :-

Rule 248. The rainfall organization :-

Rule 249. under whose charge the rain :-

Rule 250. Pattern of rain -gauge :-

Rule 251. Locality of rain-gauge :-

Rule 252. Erectionof Gauge :-

Rule 253. Protection of the Gauge :-

Rule 254. Measurement of the Rainfall :-

Rule 255. Breakage of the Measure-glass :-

Rule 256. Supply of Rain-gauges and Measure-Glasses :-

Rule 257. Inspection of Rain-gauges :-

Rule 258. New Rain-gauge :-

Rule 259. Register of Rainfall :-

Rule 260. Due dates and the number of forecasts to be submitted :-

Rule 261. Instructions and Proforma for the preparation of forecasts :-

Rule 262. Tehsil Returns :-

Rule 263. Maintanance of a school :-

Rule [39][264. Control :-

Rule 265. Supervision :-

Rule 266. Appointment, Qualification etc :-

Rule 267. Training in Survey, Patwar Rules and Record-writing :-

Rule 268. Posting and Transfers :-

Rule [42][269. Leave :-

Rule [43][270. Application of C.C.A. Rules :-

Rule 271. Appeals :-

Rule 272. Conditions for Admission :-

Rule 273. Selection of candidates for admission to the school :-

Rule 274. Attendance :-

Rule 275. Discipline :-

Rule 276. Course.-The following course is prescribed :-

Rule 277. Instruction in Survey :-

Rule 278. Instructions in Map Correction for three mornings a week mduring after the first month till such time when school is open :-

Rule 279. Instruments :-

Rule 280. Text Books :-

Rule 281 :-

Rule 282. Patwar Examination Rules :-

Rule 283 :-

Rule 284 :-

Rule 285. Reci oitment from among the serving Patwaris of Revenue (LR) Department :-

Rule 286. Qualifications :-

Rule 287. Competitive Examination :-

Rule 288. Submission of applications-Form of application :-

Rule 289. Scrutiny of applications :-

Rule 290. Candidates desirous of Admission :-

Rule 291 :-

Rule 292. Subjects :-

Rule 293 :-

Rule 294. Reservations :-

Rule 295 :-

Rule 296. Salary during Training :-

Rule 297 :-

Rule 298 :-

Rule 299. Completion of probation :-

Rule 300 :-

Rule 301. Submission of applications :-

Rule 302. Training :-

Rule 303. Removal from training :-

Rule 304. Examination :-

Rule 305 :-

Rule 306. Strength :-

Rule 306A. Pay :-

Rule 307. Sources of appointment :-

Rule 308 :-

Rule 309 :-

Rule 310 :-

Rule 311 :-

Rule 312 :-

Rule 313 :-

Rule 313A. Leave :-

Rule 314. Application of C.CA. Rules :-

Rule 315. Appeals :-

Rule 316. Peons and clerks :-

Rule 317. Duties of Sadar Qanungos :-

Rule 318. Returns and Diaries :-

Rule 319. Inspections :-

Rule 320. Inspection Reports :-

Rule 321. Tour Programme and Diary :-

Rule 322. Circle Maps :-

Rule 323. Abstract of Inspection Reports :-

Rule 324. Supervision of the Patwar School :-

Rule 325. Instructions to Qanungos :-

Rule 326. Compilation of Statistics :-

Rule 327 :-

Rule 328 :-

Rule 329. Annual Crop and Season Report and Quinquennial Report :-

Rule 330. Head quarters register of Rainfall :-

Rule 331. Weekly Report of Rainfall :-

Rule 332. Monthly Return of Rainfall :-

Rule 333. Inspection of Rain Gauge, Twice a year :-

Rule 334 :-

Rule 335. Survey Instruments :-

Rule 336. Statistics for Annual Report :-

Rule 337. Maintenance of Register of Patwaris and Qanungos :-

Rule 338. Detailed Instructions :-

Rule 339. Index :-

Rule 340. Check of appointments :-

Rule 341. Seniority list of Qanungos and Patwaris :-

Rule 342. Register of Patwari Candidates :-

Rule 343 :-

Rule 344. Record Room at Sadar :-

Rule 345. Reports and Returns of officers :-

Rule 346. Amendment slips :-

Rule 347. Supply of forms :-

Rule 347A. Regulation of pay, Leave, allowances. Pension etc :-

Rule 347B. Application of certain miscellaneous rules :-

Rule 348. Duties of Tehsildars and Naib :-

Rule 349. Duties in connection with testing of Land Records work :-

Rule 350. Maintaining of Note Book :-

Rule 351. Checking of work :-

Rule 352. Submission of Reports :-

Rule 353. Checking of Inspectors Work :-

Rule 354. Map :-

Rule 355. Khasra :-

Rule 356. Khasra Statements :-

Rule 357. Khatauni Jamabandi :-

Rule 358. Siyaha :-

Rule 359. Grain Rent Ledger :-

Rule 360. Inspectors diary, return and Registers :-

Rule 361. Register of Patwaris :-

Rule 362. Copy of the rules :-

Rule 363. Supervision of Office Qanungos :-

Rule 364. Supervision of Patwar Schools :-

Rule 365. Disposal of Mutation Reports :-

Rule 366. Types of Reports :-

Rule 367. Distribution of Patwari’spay :-

Rule 368. Indenting of Patwaris’ and Qanungos forms :-

Rule 369. Duties of Sub Divisional Officers :-

Rule 370. Maintaining of Daily Diary :-

Rule 371 :-

Rule 372. Duties during Inspection :-

Rule 373. Maintaining of Note Book :-

Rule 374. Checking of Records :-

Rule 375. Checking of entries :-

Rule 376. Other work during inspection :-

Rule 377. Submission of Inspection Report :-

Rule 378. Inspection of Office Qanungos Office :-

Rule 379. Sub-mission of Inspection Report of Officer Qanungosoffice :-

Rule 380. General Instructions :-

Rule 381. Staff :-

Rule 382. Patwaris pay Accounts :-

Rule 383. Patwaris miscellaneous Receipts :-

Rule 384. Mutation work :-

Rule 385. Agricultural Statistics :-

Rule 386. Registers of Nazool :-

Rule 387. Register of State Grants :-

Rule 388. List of Groves :-

Rule 389. Alluvion and Dilluvion Register :-

Rule 390. Register of Calamities :-

Rule 391. Stock Book of Forms :-

Rule 392. Stock of Survey Instruments :-

Rule 393. Record Room :-

Rule 394. Rules and Circulars :-

Rule 395. Miscellaneous :-

Rule 396. Maintenance of Boundary and Survey Marks :-

Rule 397. Instructions to S.D.O. :-

Rule 398. Instructions for Boundary marks :-

Rule 399. Duties of the Collector :-

Rule 400. General Supervision and Control :-

Rule 401. Instructions for Sadar Qanungo :-

Rule 402. Assistance of Sub-Divisional Officer :-

Rule 403. Assistance of Inspector Land Records :-

Rule 404. Avoiding of un-necessary attendance :-

Rule 405. Checking of mutation work :-

Rule 406. Correction of land Records :-

Rule 407. Correction of land records during Special Inspection :-

Rule 408. Accuracy in work :-

Rule 409. Action for neglect of duty :-

Rule 410. Disciplinary Action :-

Rule 411. Promotion of Inspector of land Records :-

Rule 412. Administrative matters pertaining to Patwaris :-

Rule 413. Leave toPatwari :-

Rule 414. Inspection Reports :-

Rule 415. Care in Inspection Reports :-

Rule 416. Comment by S.D.O. on Inspection Report :-

Rule 417. Residence :-

Rule 418. Responsibility of Inspector :-

Rule 419 :-

Rule 420 :-

Rule 421 :-

Rule 422 :-

Rule 423 :-

Rule 424. Drawing of memorandum :-

Rule 425. Submission of Report by S.D.O :-

Rule 426. Arrangement of Reports :-

Rule 427. Recording in notes in Tehsil Register :-

Rule 428. Recording facts of famine :-

Rule 429. Alteration in PatwarCircle :-

Rule 430. Proposal for Alterations :-

Rule 431. Proposal for Assistance to Patwari :-

Rule 432 :-

Rule 433. Alterations when to be affected :-

Rule 434. Local allowances :-

Rule 435. Submission of periodical Reports :-

Rule 436. Report on agricultural conditions :-

Rule 437. Laws and rules governing the subject :-

Rule 438. New estates formed by diluvian action :-

Rule 439. Removal of estates from the revenue roil in consequencesof diluvian :-

Rule 440. Village lists :-

Rule 441. Submission of Annual Statement :-

Rule 442. Distribution of reduction or remission on account ofdiluvian :-

Rule 443. Assignments of land revenue how affected by alluvion andDiluvian :-

Rule 444. Effect of removal of the land assigned by diluvian :-

Rule 445. Forms of alteration of revenue roll :-

Rule 446. Alterations to take effect from the Kharif :-

Rule 447. Power of Collector to suspend in anticipation :-

Rule 448. Remission how shown in balance statements :-

Rule 449. Remissions for destruction of crops :-

Rajasthan Land Revenue (Land Records) Rules, 1957

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[08 October 1957]

Note:-

(1) In the footnotes appearing hereinafter,amending Notifications are referred to by serial No. as given to them above.

(2) Amendments made from 1987 only are marked and footnotes of amendments made prior to 1987 are not shown separately. In exercise of the powers conferred by sub-section (2) of section 261 of the Rajasthan Land Revenue Act, 1956 (No. 15 of 1956), the State Government does hereby make the following rules, namely:-

(1) These rules may be called the Rajasthan Land Revenue (Land Records) Rules, 1957.

(2) They shall extend to the whole of the State of Rajasthan.

(3) The shall come into force on the date of this publication in the Rajasthan Gazette.

PART 1 Patwaris

CHAPTER 1 Formation of Patwar Circles

The Director of Land Records may, with the previous sanction of the Government, from Patwar circles in compact blocks, in each of the Tehsil of a district, and may, with similar sanction, alter from time to time, in the interest of efficient working, the number and limits of such circles.

The Director may also, with similar sanction form and alter a Patwar circle in areas covered by state grants or may combine one or more State grants and a Khalsa village or villages for the purpose.

(1) [1]Inestimating the number of Patwaris required and in forming the Patwar circles, due regard shall be had to the following points:-

(i) Khasra Numbers,

(ii) [deleted]

(iii) Khatauni Holdings,

(iv) Total Area,

(v) Cultivated Area,

(vi) Assessed Land Revenue, and

(vii) Number of villages.

Generally, a Patwar circle shall have about 3.000 Khasra numbers, with a land revenue of about Rs. 8,000 and area of about 7,500 acres of which about 2,500 acres may be cultivated. These factors may be more or less in consideration of the distances to be travelled and the amount of work to be done by the Patwari, keeping in view the local conditions of particular tracts: in the sandy parts of Jodhpur and Bikaner Divisions, where the fields are big the area in any one circle may be kept more than that stated above. Besides these, regard should be had to the complexity of land holding body, the extent of Do-falsi cultivation of the estate holders and cultivators mid similar matters which may involve an increase or decrease in the work of the circles.

[2][(2)]? If the amount of work so demands, the same village may be divided into more than one Patwar circles being allotted a separate set of plot numbers in serial order.

[3](3)? At the time of formation of Patwar Circle, an effort may be made that each Panchayat may have one Patwar circle.

CHAPTER 2 Conditions of Service

[4][(1)] The post of the Patwari shall not be hereditary.

[5][(2) If any doubt arises relating to the application and scope orinterpretation of these rules, it shall be referred to the Government in the Revenue Department whose decision thereon shall be final.

(3)?? In exceptional cases where the Government in the Revenue Department is satisfied that operation of these rules relating to qualification, experience, or other conditions of service cause undue hardship in any particular case or where it is necessary or expedient to relax any of the provisions of these rules, it may dispense with or relax the relevant provisions of these rules to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner, provided that such relaxation shall not be less favourable then the provisions already contained in these rules.]

(a) A Patwari shall be appointed to each circle.

[6][(b) Only such persons who have obtained Patwar School Certificate shall be eligible for appointment as Patwaries, Additional Patwaries or Assistant Office Qanungo:

Provided that they are not below 18 years and above 31 years of age on the date of appointment. In the case of candidate belonging to Scheduled Caste/Scheduled Tribe the upper age limit shall de-relaxed by five years:
Provided further that-

(i) a person who has worked as Patwari under State Government for not less than 15 3ears and whose confidential reports are fouiici to be satisfactory and who has appeared to the Patwar examination and failed and who is above forty five years of age, may be exempted from passing the patwar examination by the Collector:

(ii) a person who has obtained Patwar Training School Certificate shall be deemed to be within the age limit even though he has crossed the upper age limit on the date of appointment as Patwari but was within age limit at the time of his selection and admission to Patwar Training School:

(iii) a person appointed as Patwari prior to the first January 1971 by the Appointing Authority in accordance with theserules except that he had passed the middle school examination, but not the High School /Secondary examination at the time of his appointment he shall be deemed to have been regularly appointedas a patwari from the date on which he passed the patwar school examination or from the date on which he completes 15 years of service on the post of patwari whichever is earlier:

[7][(iv) a person selected for patwar training by the Colonisation Commissioner and obtained training in the Patwar Training School Added byand declared successful by the Secretary (Land Records) board of Revenue shall be deemed to be a trained Patwari.]

(c) ? Collectors [8][or Colonisation Commissioner] shall send requisition for the trained patwaries to the Secretary (Land Records), Boardof Revenue.The Board shall select candidates for training and makeavailable trained patwaries to Collectors.

(d)?? On allotment by the Board, the appointment of PatwariesAdditional Patwaries and Assistant Office Qanungo shall be made byCollector [9][or Colonisation Commissioner]. Collector or ColonisationCommissioner shall intimate about all appointments of patwaries tothe Secretary (Land Records) Board of Revenue].

(e)?? No Patwari shall be posted to a circle which includes his home village or in which he or his nearest relations hold some immovable property lands for cultivation.

(f)??? (i) Except as otherwise provided in sub-clause (ii), the service of a temporary Government servant shall be liable to termination at any time by a notice in writing given either by the Patwari to the appointing authority or by the appointing authority to the Patwari. The period of such notice shall be one-month unless otherwise agreed to by the appointing authority and by the Patwari:

Provided that service of such Patwari may be terminated forthwith by payment to him or a sum equivalent to the amount of his pay for the period of notice or as the case may be for the period by which such notice falls short of the month or by any longer period. The payment of allowances shall be subject to the condition under which such allowances are admissible.

(ii) ? The service of a temporary Patwari:-

(a) Who has been in continuous Government service for more than three years:

Provided that termination of service consequent on reduction of posts in a cadre under the appointing authority shall take place in order of juniority.

The character of a candidate for different recruitment to the service, must be such as to qualify him for employment iii the service, he must produce a certificate of good character from the Principal Academic Officer of the University, college or School in which he was last educated and two such certificate written not more than six months prior to the date of application, from two responsible persons not connected with his college or University and not related to him.

Note.- (1) A conviction by a Court of Law need not of itself involve the refusal of a certificate of good character. The circumstances of the conviction should be taken into account and if they- involve no moral turpitude or association with crimes of violence or with a movement which has as its object the over- throw by violent means of Government as by law established, the more conviction need not be regarded as a disqualification.

(2) ? Ex- prisoners who by their disciplined life while in prisons and by their subsequent good conduct have proved to be completely reformed, should not be discriminated against on grounds of their previous conviction for purposes of employment in the service. Those who are convicted of offences not involving moral turpitude shall be deemed to have been completely reformed on the production of a report to that effect from the Superintendent. After care Home or if there are no such Homes in a particular District from Superintendent of police of that district.

Those convicted of offences involving moral turpitude shall be required to produce a certificate from the Superintendent, After Care Home. endorsed by the Inspector General or Prisons to the effect that they are suitable for employment as the} have proved to be completely reformed by their disciplined life while in prisons and by their subsequent good conduct in an After Care Home.

Subject to any sanctioned local allowance the pay of all Patwaris is personal and does not depend on the circle to which a Patwari is posted. To begin with a Patwari will be appointed on the lowest pay of the sanctioned scale. The scale of pay and allowance of the Patwaris shall be as sanctioned by the Government from time to time.

Every Patwari shall be required to furnish a security bond and fidelity bond of such value as per orders issued from time to time under the Rajasthan Civil Services (Revised Pay Scales) Rules and whereafter such Patwari shall be eligible for [special pay].

[11][Deleted].

The Collector, on his initiative or on the recommendation of the other officers concerned, will grant rewards to thedeserving Patwaris, to the extent of sum annually allotted for thepurpose in the Land Records budget of his district. Generally the bestof such Patwaris who have completed their record in time and whosework has been found correct and up to date will be selected andrecommended tor such rewards.

(i) TheCollector may transfer a Patwari from one circle or tehsil to another in his own district: but transfer from one district to another in the same division shall be made by the Divisional Commissioner and transfer from division to another divisions shall be made by the board of revenue. The Sub-divisional Officers are also empowered to transfer a Patwari from one circle to another in the same tehsil or to another tehsil in their sub-division on sufficient grounds.

(ia) ? The Sub-Divisional Officer may transfer a Patwari anywhere within the Sub-Division and the Collector may transfer a Patwari anywhere within the District:

[12][Provided that if a Patwari is transferred out of the district on his own request he shall rank junior to existing Patwaris of that district.]

(ib)?? xxx xxx xxx

(ii) Transfers of patwaris should not be made unless the officer has satisfied himself that such transfer is necessary in the interest ofefficiency of work or to fill up vacancy created by long leave, resignation, dismissal, suspension or transfer of a Patwari. The Patwari going on transfer shall have to complete all his record and clear all his work in arrear before handling over charge to his successor. The Tehsildar may, with the approval of the Sub-Divisional Officer, get the incomplete record completed by employing extra staff and paying such staff by deducting the required amount from the salary of the negligent Patwari. The unsatisfactory work or conduct of a Patwari should not be a ground for his transfer but for penal action.

(a) Privilege leave and other kinds of leave up to onemonth, where no substitute is required, will be granted by the Tehsildar who shall make temporary arrangement of the Patwaris duties tobe performed by Patwaris of the adjoining circles. Privilege and otherkinds of leave over one month, when no substitute is required, will begranted by the Sub-Divisional Officer but in all cases, in whichappointments of substitutes are to be made, leave will be granted bythe Collector.

(b) Casual leave will be granted by the Land Records Inspector, whoshall immediately submit a report of the same tothe Tehsildar.

(c) All applications for leave by the Patwaris should be submittedto the sanctioning authority through proper channel and the Inspectorof Land Records and the Tehsildar shall be informed of the orderspassed thereon.

Travelling and daily allowance to Patwaris will be regulated by rule 14.read with Appendix Ito the Travelling Allowance Rules. Visits to the tehsil headquarters onduty, including attendance at tehsil headquarters in accordance withparagraph 23, will be treated as travelling beyond jurisdiction under aproper authority within the meaning of rule 14 of the TravellingAllowance Rules.

(i) Patwari shall reside within his circle in the village specified by the Collector to be his headquarter unless he has obtained a written permission from the Collector to reside outside his circle.

(ii) A government building shall be provided to the Patwari at his posting place for the purpose of his office (Patwar Ghar). In case the government building is not available for his office (Patwar Ghar), rented building shall be arranged. The rent of such building shall be determined by the State Government.

(iii) A government building shall be provided to the Patwari at his posting place for the purpose of his residence. In case the government building is not available for his residence, he shall be entitled to get house rent allowance in accordance with the prevailing rules.

A Patwari is forbidden:-

(i) to engage in any trade or money lending:

(ii) to borrow money from any tenant of his circle:

(iii) to own or cultivate any land on any tenure either personally or through any member of his family, either within his circle or outside it, unless he has obtained written permission from the Collector. Such permission will not be given unless the Collector is satisfied that it will not afford him a chance to misuse his influence and authority as a Patwari:

(iv) to tour for any legal practitioner:

(v) to act directly or indirectly as an agent of land holder, tenant, cultivator or any others person: and

(vi) to canvass for anycandidate in any election campaign.

The Rajasthan Civil Service (Classi-fication, Control and Appeals) Rules, 1958 shall apply inthe matter of disciplinary action against the Patwaris.

[Deleted]

Immediately on receipt of a notice that a court has issued a warrant ofarrest against a Patwari, the Tehsildar or the Sub-Divisional Officer, whoever may receive the notice, shall pass an order of his suspensionand, shall make temporary arrangements for the work of his circle. Ifthe Patwari is detained for more than 6 weeks from the date of hisarrest, the case should be reported to the Collector, who will pass suchorders as he deems necessary in the case.

Indisciplinary proceedings against Patwari, Rajasthan Civil Service, (Classification, Control and Appeal) Rules, 1958 shall apply.]

(i) Before the resignation of a Patwari is accepted, or his transfer is ordered he shall make over all the papers, records (complete up to date), cash instruments and other articles tothe Inspector or to such other person as the Inspector may depute for the purpose. Two charge-lists shall be framed and attested by the Inspector, one on the Patwaris diary and another on a separate paper to be forwarded to the Tehsildar.

(ii) When it is proposed to remove or dismiss a Patwari he shall first be suspended and shall make over such papers, records cash and instruments to the inspector or to such person as the Inspector may depute within one week of receipt of the order. In either case the Inspector shall be responsible for seeing that the Patwari has handed over all the records cash instruments and other articles in his charge.

Appeals will be regulated by the provisions of theRajasthan Civil Services (Classification, Control and Appeal) Rules,1958.

Will be regulated by the provisions of the Rajasthan Civil Service (Classification, Control and Appeal) Rules, 1958.

This will be regulated by the rules prescribed in theRaj Civil Services Rules. 1951.

[14][Deleted].

CHAPTER 3 Duties of Patwaris

No Patwari shall be employed on any other work atthe cost of his legitimate duties mentioned in these rules.Attendance at tehsil-

(a) The Patwari shall attend the Tehsilevery month, on a date which will be fixed by the Tehsildar. On theoccasion of attendance he will receive his salary which may be due andwill make such reports as are required under these rules. In case of acircle very far from the tehsil headquarters, the Collector may dispensewith the attendance of the Patwari in tehsil and order the disbursement of his salary at a sub-tehsil if close by, or by remittance through money order, the postal commission being charged in contingent bills.The usual reports and returns will be submitted by the Patwari bypost.

(b) The Collector may suspend the operation of this paragraph during the periods fixed for field inspections or other times when the Patwaris are required to be busy in the villages, but the suspension shall not extend to more than a month.

Notes:-(i) A Patwari shall not generally, be called during the period of field inspection and of preparing demand papers.

(ii) ? A Patwari shall also not be called too often to the tehsil to attend to the case work. The case inwhich Patwaris attendance is necessary, will usually be kept for hearing on the date which is prescribed for his attendance in the tehsil.

(a) The patwari shall attend the Tehsil eveiy month, on a date which will be fixed by the tehsildar. On the occasion of attendance he will receive his salary which may be due and will make such reports as are required under these rules. In case of a circle very far from the tehsil headquarters, the Collector may dispense with the attendance of the Patwari in tehsil and order the disbursement. of his salary at. a sub-tehsil if close by, or by remittance through money order, the postal commission being charged in contingent bills. The usual reports and returns will be submitted by the Patwari by post.

Notes:-(i) A Patwari shall not. generally, be called during the period of field inspection and of preparing demand papers.

(ii) ? A Patwari shall also not be called too often to the tehsil to attend to the case work. The case in which Patwaris attendance is necessary, wall usually be kept for hearing on the date which is prescribed for his attendance in the tehsil.

(a) On the occasion of the attendance of the Patwari at the tehsil. he will be required to report in writing to the Office Qanungo-

(i) [Deleted]

(ii) [Deleted]

(iii) encroachment of nazool land or on any waste land, forest or irrigation work belonging to the Government or on any public way:

(iv) encroachment on khalsa land by jagirdars, muafidars, istamrardars. zamindars or biswedars and encroachment on lands of Rajasthan territory by Pakistan or by any other State of India, a report in latter case being submitted as soon as the fact comes to the notice of the Patwari:

(v) destruction or disappearance of boundary pillars or marks Indo-Pakistan border or any other State of India:

(vi) migration or settlement of tenants:

(vii) progress of work regarding preparation and maintenance of record and collection of revenue:

(viii) all cases in which he is required to submit a report to the Tehsildar after enquiry and site-inspection:

(ix) all cases of removal of green trees:

(b) The Patwari shall record the work done in the tehsil in his diary and obtain the office Qanungos signature to the entry.

Rule 24A. Additional duties of Patwari :-

Apatwari shall also performthe following additional duties, namely:

(i) to collect and pay into the tehsil, all sums of money payable by the land-holders and tenants of the Patwar circle for which he is appointed on account of revenue or rent or any other State dues under any law for the time being in force:

(ii) to control and superintend every village servant appointed under the provisions of the Rajasthan Land Revenue Act, 1956. to report his death or absence from duty, to maintain him in the possession of land, if any, appertaining to his office, to recover and pay to him any remuneration to which he may be entitled, and to take such steps as may be necessary to compel him to perform his duties:

(iii) to furnish reports regarding the agricultural conditions of the circle for which he is appointed at such places and times as the Collector may fix in this behalf:

(iv) to report, and if possible, to prevent, encroachment on the public paths and roadways in the circle for which he is appointed:

(v) to report, arid if possible, to prevent, encroachment on unoccupied land and village boundaries and the unauthorised cutting of wood from any waste land:

(vi) to preserve, in the circle for which he is appointed, such station and marks, erected by the surveyors of Government, as may be made over to his care:

(vii) to report the contravention of, or failure to observe, any rule, custom or condition entered in the wajibul arz or land records:

(vii-A) to verify and report by spot inspection during Kharif and Rabi girdawari that land allotted under Rajasthan Land Revenue (Allotment of Unoccupied Govt. Agricultural Lands for Construction of Schools, Colleges Dispensaries,Dharamshalas and other? Buildings of Public Utility) Rules, 1963 or other rules framed under the RajasthanLand Revenue Act 1956 is being actually utilised according to the terms and conditions of allotment.

(viii) to report,-(a) the abandonment of any holding or a part thereof:

(b) ? the 11 on-payment of rent revenue or any other demands: and

(ix) to report the continued absence, sudden disappearance or death of any estate holder or other person drawing a pension and residing in the area for which he is appointed:

(x) to assist revenue officers in all matters connected with survey, settlement and preparation of record of rights and annual village registers: and

(xi) to perform such other duties as may be cast on him under any other law for the time being in force.

(xii) to attend the meeting of Gram-Panchayat in his jurisdiction once every month.

[Deleted].

When the circle of a Patwari is visited by the Inspector, the Patwari shall report to him-

(i) all errors discovered in tested entries:

(ii) the permanent determination of agricultural land by diluvian, deposit of sand, water logging or other causes with approximate area and description of soils, as also all cases of alluvion:

(iii) all cases of encroachment on nazool lands or other properties vested in the Government or khalsa lands by estate holders:

(iv) &

(v) [Deleted!.

(vi) all cases of surrender and abandonment of holdings:

(vii) any charge in the character of uncultivated land:

(viii) destruction or decay of survey or boundary marks requiring renewal or repairs:

(ix) all cases of merger, division of holdings under the Rajasthan Tenancy Act and infringement of the condition under which any grant or leases of land is held from the Government: and

(x) any unusual occurrence that has taken place in his circle since the Inspectors previous visit and also the matters which has reported to the office Qanungo either at his last visit to the tehsil or by a message:

(xi) about natural produce, e.g., pala, grass, fallen dried trees: etc. on unoccupied Government land for sale:

(xii) disposal of any unclaimed property.

(a) The Patwari shall prepare and maintain such maps, records, registers, statementand returns of each village in his circle as are prescribed in these rulesand shall dispose them of in the manner indicated in paragraph 48.He shall also maintain a register of such records in Form P-37.

(a) The Patwari shallallow anyone interested to inspect his records, and to take notes of thesame in pencil in his own presence without any fee.

[15][(b)The Patwari shall give to any applicant certified extract from his record except the settlement records. These certified extracts shall be given on the printed forms prescribed for each kind of record. On even- certified extract supplied, the Patwari shall write the word "True Copy" and affix his signature with designation. He shall also put on the extract the date of application for the extract, the date of preparation thereof, and the date of handing over to the applicant. The ordinary copies with the general fees shall be given within 10 days of the application and with the double fees the copies shall be given within 24 hours. The charges payable for the certified extract copies of the Patwaris record shall be as follows:-

S. No	Name of Record	Quantity	Fee
S. No	Name of Record	Quantity	Ordinary	Urgent
1	Jamabandi Chausala P-26	Upto 10 Khasra Nos.	2.00	4.00
		For every additional 10 Khasra Nos. or part there of	1.00	2.00
2	Khasra Chausala P-13	For every 10 Khasra Nos. or part thereof	2.00	4.00
3.	Map trace	For every 10 Khasra Nos. or part thereof (The applicant shall provide the tracing paper)	4.00	8.00
4.	Dhal SanchhP-30 Siyaha P-31 Flactuatirig khasraP-14 Jamabandi P-25	For every 10 Khasra Nos. or part thereof	2.00	4.00
5.	Daily diary P-03	For every entry made on any one date	4.00	8.00
6.	Arz-Orsal P-34 For each Form Receipt P-33 Mutation P-21		4.00	8.00

Out of the fees realised by the Patwari, the Patwari shall credit half to the Government as cost of the printed forms and keep half as copying charges.

(bb)? On application for the copies of settlement record on Land Records or trace kept in the Record Rooms at District and Tehsil Head quarters. The Copying fee shall be charge according to the above if the form of Copying Fee Ticket which shall be pasted on copies and their punched.

(bbb) The fees for the copies of original Settlement Record and trace shall be charged according to the rates fixed by the Commissioner, Settlement Department. Rajasthan, Jaipur from time to time.

Note 1.

The copying work shall be done by the Patwari in his spare time and it shall not be an excuse for him to allow his regular duties to suffer on this account:
Provided that no copying fee shall be charged from a tenant for the supply of a certified copy of entries in the Jamabandi (Khewat Khatauni) if the same is required by him in connection with the formation of a co-operative society.

Note 2.

To obtain copies of the Record kept at Tehsil and District Head quarters applications shall have to be given. The procedure for application arid affixing count fee andcopying fee tickets shall be the same as that prescribed in the District Manual and Revenue Courts Manual.

(c) ? ThePatwari shall allow any official of any Government department to inspect his record in his own presence and, if he so desires totake copies of the relevant records therefrom,provided these arerequired for official purposes.

(d) ? The Patwari shall enter in his diary a note of such inspectionsand extracts. The amount of the fee realised by the Patwari will benoted by him on the extracts issued as well as in his diary. The accountof fee realised by Patwari should be kept in a register in Form P-35.

(e) ? If the Patwari refuses to give or neglects to give the requiredextracts, an application may be made to the Tehsildar who will ordercompliance.

(f) ?? The Patwari shall on request, by a Panchayat or a PanchayatSamiti concerned, prepare and supply to it, free of cost, and dulyauthenticated in the manner laid down in sub-para (b). Certified extract of Khasra Nos. and map of pasture lands or abadi lands orother Government lands that have been or are proposed to be, transferred to the Panchayat or to a Panchayat Samiti, as the case may be.

A patwari shall not be called upon toprepare additional copies of his annual records other than thosepermitted in the Rules except when he is specially ordered by theCollector.

Thepatwari shall be responsible for the safe custody and good condition of all copies of Settlementrecords entrusted to him and any paper which he may be requiredunder these rules to keep or which may be made over to his charge byany Official. On receipt of a revised set of settlement records thePatwari will make over the old one to the office Qanungo.

Patwaris are prohibited from erasingany entry in any record. Erroneous entry when scored out should beinitialled by the person scoring it. Corrections and alterations made bythe Office Qanungo, Inspector or any other officer, shall be entered bythe Patwari on the same day in his diary.

(a) The Patwari shall sign and date eachrecord prepared by him as soon as it is complete. After having signed,he shall not alter any entry and make any fresh entry but he shall notebelow his signature any mistake or omission which he may detect.

(b) Patwaris as prohibited from altering any entry which has been checked by the Inspector. If a Patwari finds that a tested entry is erroneous, he shall report the matter to the Inspector at his next visit. The Inspector shall ascertain the correct entry and shall have it made under his own signature if the record has not been closed and signed. But if the record has been closed and signed he shall have the mistake noted at the end under his signature.

Every Patwari shall be provided with achain with 10 iron pins, a brass scale of 6 inches, a pair of compasses,a gattha measure of bamboos with iron ends, a pair of half gatthameasures of bar iron (about one third such square) with hollowbamboos for safe keeping, off-set piece of two inches, a cross staff (inplain areas surveyed by the square system) or an optical square andan area comb. He shall maintain a stocks register of survey instruments in Form P-36. He shall keep the instruments in good conditionand shall report if they are spoiled and get them replaced from thetehsil. If any instrument is lost by the Patwari, he shall have to pay itsprice.

(i) The Patwari shall make any survey,field inspection, record of crops, inspection, revision of maps or reportsrelating to revenue or rent or circumstances of cultivation which hemay be ordered to make through the Inspector or the office Qanungo.

(ii) The Patwari shall make enquiry and report on matters referred to him by the Inspector. Tehsildar or Sub-Divisional Officer, orders to inspectors or Patwaris for local enquiry and report passed on applications, unless, they are urgent, should invariably state that the enquiry should be made at the next visit to the village. It will save the Patwari from a journey to a particular village to the neglect of the work he is engaged upon, for something which could well wait over for some one who did not or will not attend at the time of the Girdawari.

(iii) If any Khatedar or Gair Khatedar tenant desires to have his fieldsurveyed & demarcated, or to affix boundary marks along the periphery, of his field, he shall apply for the same to the Tehsildar in the form prescribed below. Before making such application, he shall deposit fees in the Government treasury for the purpose at the following rates and append a copy of the treasury challan with his application: If the area of the land to be surveyed is:-

(a) upto 5 acres

Rs.10/-

(b) more than 5 acres but upto 10 acres

Rs.20/-

Rs.40/-

Explanation.- ?5% of the above fee shall be given to the Patwari orInspector Land Records, as the case may be, by the Tehsildar as his remuneration for the work.
On receipt of the application, the Tehsildar will have the same registered in a separate register, and shall also give a receipt to the tenant. He shall, thereafter, direct the concerned Patwari, if the field is not situated at an inter-village boundary, and to the Inspector, Land Records if it is situated at an inter village boundary, to undertake the survey and demarcation work inthe presence of the tenant, and report regarding thesurvey of the field and boundary marks within onemonth.On receipt and examination of the report, the Tehsildar may permit the tenant to erect the pillars orboundary marks at his cost.

FORM

1. Name of applicant with fathers name

2. Name of village:-

(a) of residence

(b) in which land is situated

3. Headquarter of Patwar Halqua

4. (a) Khata No.

(b) ? Status of tenant (Khatedar/Gair Khatedar)

5. Khasra No. and area of land to be surveyed and demarcated

6. Condition of existing boundary pillars or marks

7. Amount deposited in the Government Treasury and numberand date of treasury challan

8. Other information

Date: Signature of tenant

Endorsement of Tehsildar

Received this application today, entered at serial No .......... page ... of register, and forwarded to Patwari /I. L.R. Shri .............................. for enquiry and report.

Signature,

Name & Date of Tehsildar

The Patwari shall be responsible for preparing all such records as prescribed for the collection of rent or revenue and shall also make the collections. The patwari shall receive payments and issue receipt of the collections made by turn under his own signatures and prepares the Form of the arz-irsal (Form P-34) in triplicate and deposit the amount collected in the tehsil in time. One copy of the arz-irsal after receipt from the tehsil shall be filed with the siyaha Form P-32. The Patwari shall also compare the siyaha entries with the registers maintained in the tehsil and take the signature of the Revenue Accountant on his siyaha when he visits the tehsil headquarters.

COMMENTARY

Record for collection of land revenue Patwari prepares, the same Patwari helps the Lambardar in collection of land revenue Patwari not to receive money. He should see that the collection is deposited in the Treasury.

Though a Patwari is responsible for preparing all such records as are prescribed for the collection of land revenue he is only to help the Lambardar to make collections. The rule further provides that the Patwari must not himself receive payments but he shall issue receipts of the Lambardar under the latters signature and prepare the form of Arz Irsal in triplicate and hand it over to the Lambardar and see that the amount collected is deposited in the tehsil in time. One copy of the Arz-Irsal has to be collected by the Patwari from the Lambardar and field with the siyah (AIR 1960 Bomb. 53 distinguished). Bodilal v. State, ILR (1971) 21 Rajasthan 621.

In all such cases wheretanks are not under the Irrigation Department and irrigation chargesare realised in addition to the rent payable to the Government, thePatwari shall measure the area irrigated and prepare a Khasra andJamabandi for such areas and shall also arrange to collect the irrigation charges in the same manner as Land Revenue.

While any work is in progress for which aTaccavi loan has been taken, the Patwari shall submit through theInspector a quarterly report as to the appropriate use of the Taccaviand the progress of the work.

(i) The patwari shall report in time if thereis any danger of famine or scarcity in any locally with specific reasonshowing the area likely to be affected, of the crop, fodder and cattle,and suggestions about the kind of relief measures which may be takenup in his circle.

(ii) When a district has come under the operations of the Famine Code, the Patwari shall report regularly on the movement of human population and cattle for food and fodder, and he shall also fill up the daily labour returns of village works (aided or unaided) if required to do so by the Inspector or the Tehsildar.

Thepatwari shall apply all necessary information from his records regarding the produce estimate crops and shallhelp in the work in accordance with Government orders received fromtime to time, but he shall not be asked to maintain the account or lookafter the stores.

Subject to the conditions laid down in para 22, thePatwari shall carry out any other duty specially ordered by the Government the Board of Revenue or the Collector of the district or theAssistant Collector incharge of the sub-division.

Duties in other Departments

Atthe time of the final measurementin the village by a Canal Amin, the Patwari is required-

(i) to be present in the village during the completion of the measurement

(ii) to furnish the Canal Amin with names of estate-holders, etc. which the Amin may require to complete his record and to settle any doubtful point by a joint local enquiry.

(iii) to take an abstract of the Amins Jamabandi immediately after its completion and to sign in return the Khasra prepared by the Amin:

(iv) to keep the extracts of the jamabandi at all times accessible to any person who pays the irrigation fee;

(v) to help the Irrigation Department officials whenever required to do so; and

[16](vi) to perform the work of census of Minor Irrigation and other related matters.

[Deleted]

[Deleted]

[Deleted]

(i) Patwari shall carry out theinstructions of the Census and Election Departments, when the workof census or election is in progress in his circle.

(ii) The Patwaris concerned should be present at the polling stations and should be readily available to identify each voter when he comes to record the vote. They must attend at the polling stations on the dates fixed for voting and they must, under the instructions of the Presiding Officer, remain close to the polling booth, so that they may be immediately available when required to identify voters.

On the requisition of a police officer,investigatinga case of murder, riot or other such violet crime, thePatwari shall supply a tracing from the village map showing the localityin which the crime was committed. The trace shall not be signed bythe Patwari. The duty of verifying it rests with the polling officermaking the investigation.

The Patwari shall undertake the work relating to agriculture census. This work is directly connected with the functions and duties of a Patwari and all Patwaries must carry-out the tasks connected with agriculture census as are assigned to them as a part of their duties.

The Patwari shall also carry out theorders of the Excise Co-operative, Court of Wards and Forest Department received from the tehsil, provided that the Patwari shall not beasked to carry out such work which may disturb his normal duties.

CHAPTER 4 Preparation of quadrennial and Annual Records

The Patwari shall prepare and maintain the map records, registers and statements for each village in his circle, shown in the following list; and dispose them of in the manner shown in the last column Blank forms will be supplied to him by the Officer Qanungo. When a general revision of record is made in a tract, as a preliminary to a settlement, the Patwari shall not be required to prepare annual record of the year following that for which revised records are prepared under the supervision of the Land Records Officer (particularly of the area under settlement) if the Collector, after consulting the Settlement Officer, is of opinion that the annual record cannot be prepared effectively, without detriment to the record or settlement operations. In no cases, however, shall the Patwari be excused from the preparation of annual records for more than one year after the record is revised by the Land Records Officer.

Registers and Statements of Patwaris

S.no	Name in vernacular	Description	Method of disposal
1	Nirdesh Panjika, P/5	Order Book (This is a stand- ing circulars and orders book concerning the Patwaris).	Retained Permanently
2	[Deleted]
3	Dincharya Bahi Patwari P-2	Daily diary of Patwari’s work	-do-
4	Masik Saransh Dincharya Bahi Patwari P-3	Monthly abstract of daily diary of work (to examine his progress)	Filed with Office Qanungo by 31st October after one year
5	Register Paidayash	Register of births	Filed with Office Qanungo by 31st October after one year
6	Register fauti	Register of deaths	-do-
7	Manchitra	Map	Retained perman
			ently from one revision of records to another and filed with O.Q. by 31st October after a revised map is supp- lied to the Patwari.
8	Khasra Girdawari Chaturvashiya P-13	Field Book	Filed with O.Q. by 31st October after year of completion.
9	Khasra Parivar- tanshil, Jama Nirdharan tatha Asthai KrishiP-14	Field book showing details of cultivation of a temporary nature or under fluctuating assessment	Filed with O.Q. by 31st October after year
10	Sima Dyotaktatha Bhumpa Sainabaiidhi Chinahon ki Suchi P-15	List of Boundary and Survey Marks.	Attached to Khasra Girdawari and filed with it.
11	[Deleted].
12	[Deleted].
13	Jinswar Sialu P-16	Statement of crops sown in Kharif	Filed with Inspector by 5th November.
14	Jinswar Unhalu P-17	Statement of crops sown in Rabi	Filed with Inspector by 20th March.
15	Jinswar Vishesh Unhalu P-18	Statement of crops sown in Extra Rabi.	Filed with Inspector by 20th May.
16	Jamabandi Parivartaiihsil P-25	Jamabandi for fluctuating assessment and temporary cultivation.	Filed with O.Q. by 31th Oct., each year.
17	Dhal Banchh P-30	Register showing the demand due on each payee with details of collections and arrears.	Filed with O.Q. by 31st Oct. after one year.
18	Mang Patra P-31	Slip of Revenue demand Payable by each estate-holder or tenant.	Filed with O.Q. by 31st Oct. after one year.
19	Siyaha P-32	Cash Book	-do-
20	Rasid Bahi P-33	Receipt Book	-do-
21	Arz-Irsal P-34	Challan for remitting cash to Tehsil Sub-Treasury.	Filed with O.Q. by 31st Oct. after one year along with Siyaha.
22	Register Naqalva Nirikashan Patwar Records P-35	Register in which the fee realized for giving the copies of extracts from the record is entered.	To be kept with Patwari till the next Settlement and then filed with O.Q.
23	Register Intqal	Register Intqal Register of Mutations (A -do- register for the entry of every acquisition of any right or interest in the land as estate-holder or tenant.)
24	Omitted	Interogatories.
25	Deleted
26	Milan Khasra P-19	The annual area statement.	Filed with Inspector by 15th June every year.
27	Apatti Report P-8	Report of epidemic agricultural Filed with O.Q. and and other calamities.	the Inspector when the Commencement of any calamity is known.
28	Omitted
29	Omitted
30	Omitted
31	Omitted
32	Jamabandi(Khewat Khatauni) P-26(Parat Patwari).	Register showing the land held by each estate holder tenant and the land revenue and Rents payable by them.	Filed with O.Q. by 31sOctober after every 4 years of completion..
33	Ashudhi Suchi PatraP-27	Register of errors and omiss- ion in record of rights.	Filed with O.Q. along with the Jamabandi Parat Sarkar, by 30th September every 4th year.
34	Antim Pramanikaran Jamabandi	Certificate given by the Reve- nue Officer after completion of Jamabandi.	Filed with the Jamabandi (Parat Sarkar).
35	Deleted
36	StockRegisterP-36	A list of survey instruments, Furniture etc. in charge of a Patwari.	To be kept with Patwari till it is filed.
37	Patwar-Patra Register P-37	A list of records in the custody of a Patwari.

(i) The order book is a permanent register for the entry of all orders or instructions relating to rules of practice of permanent character which the Qanungo may communicate to the Patwari. If the entry is made by the Office Qanungo, it shall be in Hindi.

(ii) Every Patwari while attending the Tehsil will bring with him theOrder book (Form P-5) in which the office Qanungo will dictate all necessary orders and circulars and /will sign at the end of each such order and circular.

(iii) The Order Book shall consist of not more than 50 pages and shall be permanently retained by the Patwaris.

[Deleted].

[Deleted].

Deleted].

Deleted].

Deleted].

(i) The Diary of work is the register in which all work done by the Patwari is to be entered day by date. The Patwari shall keep one diary for his circle.

(ii) Arrangement. -The Diary of work of a Patwari shall contain 100 pages of the prescribed form (Form P-2): 12 blank leaves will also be appended to this diary for recording the inspection notes by the Inspector and other Inspecting officers. It will be supplied in book-form and one volume may be given to each Patwari or Addl. Patwari. Each page of the diary shall be numbered and stamped with the Tehsil seal before being issued to the Patwari, who when he receives it, shall see that there are full 100 pages and 12 blank leaves. A certificate verifying the number of pages contained in the diary shall be written by the Office Qanungo on the first page of each book. The Diary of each year shall commence on 1st October and shall close on 31st September. It will be made over to the Office Qanungo by 31st October in the year following that to which it relates. The Patwari will, however, keep the portion containing the inspection notes with him and stitch them with the new diary so that he may be able to make the corrections arid carry out the instructions. This portion will be handed over to the Office Qanungo on 31st October, of the next following year.

(iii) The following entries will be made in the diary of work:-

(1) the official duties which the Patwari has performed each day and explanations of failure to perform the same:

(2) the absence from the circle on leave or otherwise of the Patwari for attendance in any court or upon any official, and his return after such absence with dates:

(3) when the patwari makes harvest inspections (Girdawari), heshall enter in his diary of work the number of fields he hasinspected with details of the number he began from and ended at. He shall also enter daily the amount of work done on each type of work in which he may be engaged:

(4) all corrections made by the Office Qanungo or the Inspector in the records:

(5) the following occurrences must be noted in the diary on the day on which they come to the Patwaris notice the manner in which they come to his knowledge being stated:-

(a) the visit of any revenue officer to his circle:

(b) the facts of attendance in my court or upon any official, the cause of attendance and the name and designation of the court and official (This entry should be supported by a certificate of the competent authority):

(d) all mortgages, sale deeds, transfers and leases alongwithallotments of land by committee or special orders;

(e) deaths of Khatedar/Gair Khatedar tenants with dates;

(f) the surrender of any holdings;

(g) all cases of extinction of tenancies as contemplated by section 63 of the Rajasthan Tenancy Act, 1955:

(h) all cases of division of holdings under the Rajasthan Tenancy Act;

(i) all cases of disputed successions;

(j) all changes done by the Patwari in the recorded entries at the time of or after the Girdawari, in cultivating occupancies and rents;

(k) the ejectments, abandonments or setting of cultivators;

(l) any change in the character of Government land, particularly conversion of all kinds of land for example agriculture to Industrial area, petrol pumps, etc. or vice versa:

(m) Infringement of the conditions under which any grant or lease of land is held from the Government and the transfers in respect of such grant or lease:

(n) destruction or decay of any survey or boundary marks requiring renewal or repair

(o) execution of orders;

(p) the issue of any notice by a revenue court or official; (q) any proceeding regarding attachment of standing crops:

(q) any advancement of loan made for agricultural purposes by the Government or Banks:

(r) calamities such as hail storms, locusts, floods, frost, cattle disease or epidemics, outbreak of fire of houses, crops or other properties and epidemic disease among .men and cattle including abnormally serious outbreak of seasonal fever:

(s) all cases of encroachments of Nazool or other property vested in Government:

(t) all cases of alluvion or diluvian with approximate areas and description of soil affected:

(u) inspection of records and issue of extracts under paragraph 28:

(v) rainfall, with description of the duration of rain, its condition and influence on crops:

(w) any alienation or resumption of revenue by Government and suspensions and remissions of revenue and any alteration in the rate of cesses:

(x) any fact relating to the land or its revenue or rent reported to the Patwari by a person interested therein with a request that it be entered in his diary or which the Patwari may think of importance;

(y) any unusual occurrence.

Atthe end of each month, Patwari shall prepare a monthly abstract of work done in Form P-3 and shall submit to the Inspector of his circle, by the 5th of each month and the latter shall forward the same with his remarks to Tehsildar.

[Omitted]

The Map and Khasra

(i) In order to maintain the map and Khasra prescribed in these Rules, the Patwari shall make three field inspections every year of every village in his circle. The dates on which inspection tours shall be commenced and completed are as under: -

	[17]Name of Crop	Date of commencement	Date of Completion
1.	Kharif (Shialu)	16th September	15th October
2.	Rabi (Unhalu)	1st February	5th March
3.	Zaid (Vishesh Unhalu)	1st May	15th May:

Provided that the inspection tour for Kharif and Rabi crops in the villages under the firmly reporting scheme shall commence 15 days earlier than the dates fixed.
Note

1. The Patwari shall have to make one more inspection between the Kharif Rabi inspections in the Ganganagar District, where Zaid Kharif is grown. This inspection will commence on 1st Jan. and terminate on 15th January.

2. Timely reporting scheme means the centrally sponsored scheme for timely reporting of estimates of area and production of principal crops through the supervisory agency of the Directorate of Economics and statistics.

(ii) When, for any reason, the crop ripens later than usual, the Collector may permit the inspection tour to be postponed for a period not exceeding 15 days: and when the crop ripens earlier than usual, the Collector may permit the inspection tour to be commenced 15 days earlier than the dates fixed.

(iii) The Patwari shall draw up a regular programme of his inspection tours and shall send a copy thereof to the Village Panchayat of the village concerned at least 3 days before the field inspection is due to start with the request that the Sarpanch or Panch of the village panchayat may accompany him on his tour of inspection of the fields situated in the village. The Patwaris shall also simultaneously inform the cultivators concerned so that they may also be present to help him in making the entries. The Sarpanch or Panch accompanying the Patwari on the inspection of each field in the village shall sign the days report prepared by the Patwari. Should there be any difference of opinion about an entry between the Patwari and the Sarpanch or Panch, the matter would be immediately placed before the Tehsildar who shall give his decision with the least possible delay. In the days of inspection tours the Patwari shall continue to sum up the totals of every page of Khasra. As soon as the inspection tours of a village are complete the Patwari shall prepare "Safewar" and "Jinswar" and then proceed to another village after sending the Jinswar to the Inspector.

COMMENTARY

Scope- Khasra Girdawaries are not meant for proving the title but they are certainly relevant for the purpose of showing possession of a person over the land at that relevant time. It is no doubt correct that if there are already certain entries recorded in the jamabandi then khasra girdwari would also contain the same entries but the reverse is not necessary. Mishri Lai Vs. Ram Khilari, 1987 RED 202.

S. 119-Scope- The mutation proceeding may be fiscal proceedings to decide as to by whom the land revenue is payable but if the transfer is by a registered document followed by possession the mutation can be attested and the relevant entries in the relevant register can be made. Prbhu Lai Vs. Board of Revenue for Raj., 1988 RRD 484 (HC).

Alteration in record under special circumstances.- Under the special circumstances mentioned in Rule 58 (iii) and 199 of the Rules, the Tehsildar or the N.T. is competent to make or alter entries in the Khasra Girdawari, provided he does so within the period laid down vide Rule 58 (i) or the Appendix I to Chapter I of part VI or at any rate before the harvesting of the crops to which the test checking proposed to be done by him or the dispute regarding die entries relates and further provided that he decides so after giving a notice to all the persons concerned (specially those who are likely to be affected by his order and the sarpanch and the Panch concerned as well as Lambardar and cultivators concerned and the estate holder, if any, and letting them all have an opportunity of being present so be heard in matter, otherwise such an entry would be an entry made at a time not authorised by law as well as behind the back of the parties. The enquiry may begun well within the period prescribed and in the manner laid down but due to cause beyond his control it may drag on beyond the time stipulated and may not be finished before its close. If it is still disposed off finally before the harvesting of the crop concerned, it may be excusable and the decision given by him may not suffer for want of jurisdiction. In cases, however, it is dragged on even after the lapse of this period the decision of the Tehsildar or the N.T. would certainly become vitiated for want of jurisdiction and party requesting the correction would have to be asked to proceed under sec. 136 of the Raj. Land Revenue Act. Ramsingh v. Ghisi, 1961 RRD 226.

The Map

(i) The Patwari shall record all changes in the boundaries of Khasra Nos. on the trace of the village map supplied to him specially for the purpose. At the time of inspection, he shall note changes on the map in pencil and after the Inspector has checked the correction, they shall be inked in red. The checking by the Inspector should be completed by the 30th April.

(ii) Along with the quadrennial Jamabandi. a trace of all the changes effected during the last four years in the map. shall be submitted to the Office Qanungo and the Sadar Qanungo, who will get all the changes incorporated in the copy of the map of the last Settlement in their respective offices.

(iii) When the map for recording changes becomes unserviceable on being used year after year, the Patwari shall submit it to the Office Qanungo through the Inspector, for the preparation of a new map, showing the up-to-date field boundaries as they exist and omitting those which have disappeared. These corrections will also be incorporated in the copy mentioned in the preceding paragraph and from that copy a fresh trace will be prepared to be supplied to the Patwari The old map shall be filed after the inspector and the Office Qanungo have signed the new map in token of its being checked and verified. The Patwari should himself prepare a fresh copy of the map and if he is unable to do so. he will submit it to the Office Qanungo who will get a copy of the map prepared by some other Patwari who knows tracing, on wages to be paid by the Patwari concerned.

(i) All Revenue Officers are responsible for the correctness of the map used by the Patwari whom they concerned.

(ii) During each inspection tour the Patwari shall compare the fields one by one with the map and shall note therein all changes in the field boundaries and other alterations after taking necessary measurements.

(iii) If extensive survey operations are required at any time to correct the map of any village, the Patwari shall apply to the Inspector for the necessary survey instruments and for such assistance as may be required. Such application should be made not later than the 31st October in the year when the necessity arises. The Inspector should himself assist the Patwari or arrange for the assistance by another Patwari efficient in survey.

(iv) Correction in the working map will be done in the following circumstances.-

(i) When a field is bound to have been divided into two or more fields, subject to the instructions given in para 62, a separate number shall be given to each field writing the original number as numerator and the fraction number as denominator, but if these fields are in the cultivatory possession of one and the same person under the same class of tenure and belong to one and the same Patti or Khata. They need not be given a separate number, the divisions being shown in this case by dotted lines only. If fields bearing fractional numbers are re-united so as to form a field as it existed at the last survey, the fractional numbers will be omitted and the original numbers will be restored:

(ii) if any Khasra number held jointly has been divided among the co-sharers:

(iii) changes, which are due to transactions, on account of which mutation order has been, or should be, passed, e.g. partitions, sales, mortgages with possession, exchange, gifts, redemption etc.:

(iv) Nautor cultivation or permanent occupation of any portion of an unoccupied Khasra number;

(v) [Deleted]

(vi) construction of roads, canals, tanks, wells or houses by which any changes in the boundaries of any Khasra number are necessitated:

(vii) conversion of part of a Barani field into irrigated land when the change is of a permanent nature:

(v) In the following circumstances changes will not be done in. any survey number:-

(a) cultivation by a sub-tenant or a co-sharer:

(b) cultivation of different kinds of crops on the same field, if a field is sub-divided temporarily for the purpose of cultivating different crops, no change will be made:

(d) if in areas included in Abadi number any cultivation of tobacco or other crop is done:

(e) the corrections of the map shall be completed and the alterations inked by 30th April.

Invillages where the position of the fieldboundaries, mostly in Khatli and tank beds, are liable to frequentchanges, the Inspector will draw up a list of such plots and give it to the Patwari who will take necessary measurements without delay and prepare a Titamma Shajra on a map sheet of the same scale on which the map of the village has been prepared. The Inspector will check the Titamma Shajra on the spot during the cold weather before the end of January. The Titamma Shajra will be filed with the Khasra for fluctuating cultivation with the Office Qanungo at the end of each year.

(i) The Patwari will enter all the new fields for which Titamma Shajra have been prepared under the above, mentioned paragraph in a field book in the form below:-

No. of fields

No. of holdings

Area calculation

Sail Class

Signature Of Qanungo

Old

New

In the field book fields, will be finally re-numbered as follows:-

(ii) If a field number, say 24, has been sub-divided into two, and the last number in the field register of the village is 150, entry No. 24 should be scored through and the new fields entered as 15/24/1 and 15/24/2.

(iii) Where a second sub-division takes place the denominator numbershould simply be the numerator of the field which is again sub-divided. Thus in the example, we should have first 15/24/1, then 185/151 and lastly 201/185, from each of which, if necessary, it would be very easy to trace back to the old number. If fields Nos. 31 and 32 have been joined into one field, the new entry may be 152 being the last number in the field register. The new numbers given in the field book will be entered in red ink in the Titamma Shajra prepared under paragraph 61 above, and each entry in the field book will be initialled by the inspector of Land Revenue in token of its correctness. A slip containing a copy of the entries in the field book will be given to the owner or mortgagee or. in the case of land in joint ownership, to the share-holder in occupation of the new fields.

All Patwaris must keep up theirknowledge of survey. If any Patwari is reported to be deficient inthat knowledge by the Inspector or any other officer not below the rankof a Tehsildar, he may be required to pass a test in the subject afterbeing allowed such period of grace as the Collector thinks fit.

Khasra.

(i) Khasra Girdawari is the record, in which are entered the details of the rental and tenancy rights, agricultural statistics and the changes occurring therein within the period for which it is prescribed for each plot which is numbered on the village map.

(ii) Such a Khasra shall be prepared a fresh by the Patwari for each village at the end of every 4th year in Form P-13. The changes which occur each 3ear in the interim period shall be recorded in the columns provided separately for each year in the prescribed form.

(iii) The Khasra shall be written on the spot after field inspection, taking Into consideration the actual, facts and possession. All relevant information shall be gathered by the Patwari on the basis of elaborate inquiries made by him locally.

(iv) Separate entry will be made for every plot in the Khasra, whether cultivated or uncultivated, culturable or unculturable.

(v) Entries from columns 1 to 8 will be copied from the last Jamabandi and when the preparation of land records is newly introduced in a village, from the settlement record of rights or Khasra. The changes, which will occur during the four years (for which the Khasra is being prepared) will be subsequently entered for each corresponding year in columns 16, 24, 32 & 4O. Entries relating to the Kharif crop shall be made during the first tour, vide para 58. Entries pertaining to the Rabi and Zaid crops shall be made during the 2nd and 3rd tours respectively. Entries regarding any changes relating to tenures and liabilities of tenants shall be made before the end of the first tour or in the case of letting for the Rabi season, as soon as possible, thereafter. All other entries shall be made as early as possible in the year.

(vi) Khasra entries for each year shall be completed by the 30th April. Khasra forms will be issued loose. They should be stitched together by the Patwari in volumes containing pages sufficient to meet the requirement of each village. One volume should not ordinarily/comprise more than 100 pages.

The old Khasra shall be kept by the Patwari with him for one year after copying the new Khasra at the end of the 4th year, after which it will be filed in the Tehsil on or before the 31st October.

(vii) There will be a separate Khasra for each village. When there are two or more Patwaris using one map, a copy shall be supplied to each, and each shall write up a separate Khasra for the alleviated portion has been numbered separately from the rest, a separate Khasra will be prepared for that portion.

(viii) Occasionally intermixed villages are met with that is, two or more villages, of which the lands are so intermixed that the whole area is to be included within one Hadbast. The lands however, of each village constitute a separate village and there may be more than one Patwari for such villages. In such cases each Patwari should have a copy of the whole Hadbast area, but he should maintain the Khasra only in respect of the fields belonging to his village. The Khewat, Khatauni, etc. should be confirmed to the lands included in each village.

The instructions which are to be followed for making entries in the Khasra are given below.

COMMENTARY

Functions of Patwari- Patwari not empowered to create tenants.- The Column No.6 of the Girdawari is provided for recording or entering the name of the person who is actually the tenant of the plot concerned. Tenancy can be created only in two ways i.e. either by contract between the parties concerned or by operation of law. The duty of the Patwari is to find out which person is cultivating a particular field and from whom is holding i.e. whether from the State or from the land holder inother words, the function of the Patwari is to record the existing tenant and he has no power or authority to create tenant. It is the duty of the Patwari to find out whether the person claiming to be the tenant has been duty admitted by the land holder, whether it is Government or a private person. The Sarpanch or Lambardar who accompanies the Patwari helps in ascertaining these facts, and under no circumstances have they any authority to create tenancies of their own. If the Patwari finds that there are more than one person claiming cultivating rights are in dispute, he has no power to decide the dispute or record the name of one person to the exclusion of the name of the other. To sum up the function of the Patwari is to record the name of the tenants in whose favour the Tenancy has been created by means of contract or operation of law, and not to create a new tenancy on the basis of the information supplied by the Sarpanch or Lambardar. Parkhu v.Moo/a,1963RRD 43.

Column 1

The plot numbers at the last settlement shall be entered in column 1 along with the name by whicheach field is generally known.

Ordinarily not more than 10 field numbers should be entered in each page of the Khasra, and entries for each plotshould be separated by drawing a line across the columns.

When a field is divided into more than one part by boundary lines, a separate entry shall be made for each such portion, provided it has been numbered in accordance with the instructions given in para- graph 60.

Illustration.-Field No. 50 has been divided into four parts and all the newly divided parts belong t o the same Khata or Patti and the area is also in the cultivatoiy possession of the same person and under the same class of tenure: such divisions shall be shown only by dotted lines in red ink on the map and the Khasra entries will be made against field No. 50 only as if on division had been effected. On the contrary, if the divided parts belong to different Khatas or Pattis, the Patwari shall mark each division by drawing such number of lines on the map as are necessary and number each division as 50/1, 50/2, 50/3, 50/4. Plot number 5O/1 will be entered in the first column below the last number of the Khasra and a reference shall be given to this effect in column (1) against No. 50. The area of each new number will be denominated under the last number of the Khasra as explained in para 62 above.

(i) Component parts of plot partitioned theoretically but not actually on the spot shall not be enteredin the Khasra separately and the whole plot should be shown as onefor the purpose of making different entries.

(ii) in respect of plots which, though not physically divided on the spot, arecomposed of portions which fall under different classes of tenures separate entries should be made.

(iii) If a plot bearing one number has within it embakments subdivisions foragricultural purposes only, the number of parts, it is thus composed of shall be shown below the Khasra number in column 1: thus "25/15 fields" viz. 25 is the Khasra number and 15 is the number of parts in which it has been so divided. Such instances should generally come up in the rice cultivating Tehsils of the south or in hilly tracts where tracing is done.

When more than one field belonging to the same Khata or Patti and in the cultivatory possession of one and the same tenant and held in the same class of tenure have been united, by removal of dividing boundaries, the entries for the fields so united shall be made opposite the first number of the component fields. The area of each component field shall be shown opposite the first number in column 2 and it shall be entered in the remarks column, against each such other component field, that it has been included in No.

The number of such fields with their respective area shall also be shown in the remarks column opposite the first number. On the other hand, if a settlement plot subsequently sub-divided is again restored to its original shape, the entry will be made as if the plot had not been divided. In case fields, belonging to different Pattis or Khatas or in the cultivatory possession of different tenants, or held under different classes of tenures by the same tenant, have been united, separate entries will be continued to be made for each such number and a note shall be given in the remarks column, to the effect that they have been united into one plot.

Illustration-(1)Suppose field Nos. 34. 35 and 42 which belong to the same Khata or Patti. and are in the cultivatory possession of one and the same tenant and are held under the same class of tenure, are united, the Patwaris should make entries pertaining rto all those numbers against number 34, showing in column 2 area of each such component part and the total Opposite Nos. 35 and 42 he should enter in the remarks column "included in No. 34". Opposite No. 34 he should enter in the remarks column "including No. 35 (1 bigha) and 42 (5 bighas)".

?(ii) Suppose plots numbers 5O/1, 50/2, 50/3 and 50/4 which belong to the same Khata or Patti, and are under the cultivatory possession of the same tenant, under the same class of tenure, have been united so as to restore plot No. 50 to its original form of the time of settlement, then entry will be made as if the plot had not been divided. No reference to this effect is necessary to be made in the remarks column.

If more landis added to the village by way of alluvion or other reasons, the seriesof Khasra numbers will be extended to such an extent that fresh landsare recorded under the new numbers. In case the land is lost by wayof diluvian or other reasons, this fact shall be noted in the remarkscolumn against the numbers of the respective fields so lost.

Column 2

The total area of each plot shall be entered in thiscolumn. The area will be in standard bighas or acres as prevalent inthe integrating unit (the different bigha measure prevalent in thevarious integrating states of Rajasthan being shown in Appendix 1).

Column 3

(i) In this column the soil class of each Khasra number shall be entered. If there is one class of soil, the area need notbe entered, as it will correspond with the area in column 2. In casethere are more than one class of soils, in the same number, each classof soil shall be entered along with the area covered by it. In this casethe total of the area of different soil classes shall be equivalent to the area entered in column 2.

(ii) If a plot is unoccupied, the words "grove", "Big-tree Forest", "Scrub Forest", "Grass land or Bir", "Under water", "hillrock", "occupied by buildings, roads" etc., and particulars of unculturable wastes viz. Usar, Khadda etc. shall be, as the case may be, entered in this column, below the area entry.

Column 4

(i) The serial number of Khewat or estate-holdersholding and the serial number of tenants holding, in which the plot isincluded in the Jamabandi, will be entered in this column asnumerator and denominator respectively.

(ii) For land held as Khud kasht or Havala by an estate holder, the word Khudkasht or Havala may be entered in place of tenure.

COMMENTARY

Use of the word khudkasht.-These rules came into force on 23-1-1958. Before that it was not necessary to use the word khudkasht for showing that the land is khudkasht. 1994 RRD 1 (HC)(DB).

Column 5

(i) The name of tenant or a person who holds land from the Government or from an estate holder and who is or would be, but for a contract express or implied liable to pay rent for his holding, would be entered in thiscolumn, along with the parentage, caste, residence and class of the tenancy.

(ii) The period for which the cultivator has been in possession shall also be entered in this column after the name, parentage, etc. If the exact period of cultivation is not known and the tenant has been in possession for a long time the term of possession will be entered as "Qadim".

(iii) In the event of any plot being mortgaged by the tenant with another person, the period of mortgage with dates shall also be entered in this column and the name of the former{with his class of tenancy) will be entered as mortgagor and will be followed by the name of the latter as mortgagee. If the mortgagee has further mortgaged the plot to a third person and so on, only names of the mortgagor and the last mortgagee shall be recorded. In case the mortgagee has given the plot for cultivation to some other cultivator, either the name of such cultivator shall be entered in red ink in this very column after the mortgagee or if the cultivator has given the land for cultivation to any other cultivator, the latters name will be written in place of the former.

(iv) The names of cultivators of Shamlat village lands shall also be recorded in this column.

(v) When a tenant stops cultivating the land of his Khata or stops getting it cultivated by some other cultivator & leaves the neighbourhood without making any arrangements for the payment of rent payable by him and does not give notice of it to the Tehsildar in writing, (vide section 60 of the Rajasthan Tenancy Act, 1955), the Patwari shall enter the word Mafrur in red ink after the name of such tenant the harvest and the year of abandonment.

(vi) [18][Deleted]

The name of the Gair-khatedar tenant if any, will also be centered with particulars in this column.

The name of the sub-tenant if any, will be entered with particulars like parentage, caste, residence etc., and terms of cultivation in this column.

Column 7

(i) When a field is irrigated,the method and sources of irrigation, with the number of Khasra entryin which it is situated, should be entered in this column, e.g., "well ortank or canal or river in Khasra number.

(ii) The kinds of all sources of irrigation, whether irrigation has been done from them or not, are to be shown against the relevant Khasra number (of the well etc.) by distinctive terms as given below:-

(i) Pucca or masonry well be shown as Pucca.

(ii) Kham or non-masonry well be shown as Kacha.

(iii) Kacha-pucca or pseudo-masonry well be shown as Kacha- Pucca*.

(iv) Tank or Nada, be shown as "Talab or Nada" as the case maybe.

(v) Canal be shown as Nahar.

(vi) When any wells or tanks are used for drinking purposes,only the word Abnoshi should be entered.

(vii) In case of irrigation wells, the number of laos (ropes) or Persian -wheels or lever lifts (Dhanklies) used, should also be specified.

(viii) The various kinds of pucca and Kacha wells are defined as under:

(1) Pucca or masonry well is one having complete living of stones or bricks, set in cement or mortar or mud or hasbeen excavated through solid rock as to give the appearance of pucca well.

(2) Kacha or non-masonry well is one having no lining orpartial lining and which does not come under the definition of a Pucca well.

(3) Kacha pucca well or pseudo-masonry well is one whose "Dhana" or the upper structure is done in masonry and the rest is Kacha.

(iii) The Patwari at the time of harvest inspections shall enquire as to which wells, tanks, etc., have been used for irrigation purposes during the year and shall write the word "Challoo" when in use, and the word "Gair Challoo" when out of use. together with any change about the kind of the well, in red ink for each harvest every year.

(iv) lf a new well has been constructed and has become available for irrigation during the year, the Patwari shall write the words "Naya Kuan" in the column for changes 16, 24, 32 and 50. All entries in respect of a new well shall be made in red.

(v) If a well has collapsed or has finally gone out of use on account of the absence of water or some other similar reasons, the Patwari shall write "KaunToota hywa", as the case may be, in the column for changes. If an old well, which had ceased to be used for reasons noted above, is repaired and made available for irrigation, it will be recorded as repaired well or "Marammat Hokar Jari" in red. in the column for changes.

(vi) At the end of the last Gasht Girdawari, the Patwari shall sum up. at the end of appropriate columns, the total number of wells, tanks, etc. used for irrigation and shall also specify the total of each source of irrigation used or not for the purpose during the year, the totals of new and old wells and the totals of Pucca and Kachha wells being shown separately.

(i) The entry of improved sources of irrigation such as "Tube Wells" will be made distinctly under this column.

(ii) If in electric pump or an oil engine is connected to a well mention thereof should also be made clearly in this column.

(iii) Among the various characteristics of wells, it should be mentioned clearly if it is a Governments well, private well, or a well used for domestic purposes only.

(iv) It should also be specified whether the well has an independent AYACUT or supplements other sources of irrigation.

(v) In case of a tank it should also be specified whether the tank is having an AYACUT less than 1OO acres or has an AYACUT of 100 acres and more.

Column 8,13, 18-23,28-33, & 38-43

(i) During each year the crops sown in shialu and Unhalu shall be entered in the columns for each season. The name of the crop will be written in the relevant column, with the area covered by it in the corresponding column under irrigated or unirrigated, as the case may be.
No separate columns have been provided for the extra-Shialu and Unhalu crops and these may be entered in their respective columns in red as denominators under the principal crops.

(ii) To distinguish areas irrigated by different sources, the name of the source, e.g. well, canal, tank or river, should be written after the area.

(iii) Where a field is at first irrigated by a well and subsequently by a canal, that area shall be counted as irrigated by a canal but both the sources of irrigation with methods should be shown along with the area.

(iv) If different crops occupy different portions of the same field, each crop must be entered separately against the field number and the area of each crop shall be shown separately.

(v) If two or more crops are mixed in a field, they should be entered mixed e.g. Gojra, Gochani, Bajar, Jowar-moong and Bajra-moth. But in the case of other mixtures, the estimated area covered by each respective crop should be shown.

(vi) The names of the crops entered shall correspond with the crops shown in the crop statements (Naksha Jinswar) for the season. When a crop or crop not shown in the crop statement are sown, the name or names must be recorded in full in the Khasra as well as in the crop statement. However, the area under orchards and gardens will be shown as Bagh-Phaldar.

(vii) The crops of plots which are not permanently cultivated and which, though occupied, are under Gair Mustqil assessment, such as tank beds, shall be entered in the relevant columns along with their respective area and a reference should be made in the remarks column of the number of "Ghair Mustqil Khasra* were also, the entry of such Ghair Mustqil cultivation should have been made.
To facilitate issuing of forecasts as per Rules 261, the names of the crops may be entered accordingly be entered accordingly in the Girdawari Register, besides, for the following non forecasts cr forecasts crops, entries may be made in the Girdawari Register specifically.

(1) Sweet potato

(2) Tapioca (Singhara)

(3) Cummin seeds (Zeera)

(4) Onion under head bulbs green and seeds

(5) Garlic

(6) Methi

(7) Sonf

(8) Ajmal

(9) Taramira

(10) Soyabean.

(i) All crops that have been sown must necessarily be recorded in the columns for crops, irrespective of the fact whether the crop has matured or not. If the crop has failed in a field or part of it, the Patwari shall enter under the area of the crop, as denominator, in red ink, the area over which the crop has failed. Such area shall be totalled in every page of the Khasra along with the area totals of each crop at the end of each Girdawari on the last page of the Khasra. The total area that has failed during the season under each crop shall also be shown.

(ii) "Crop failure" (Bijmar) denotes not only failure of the crop to germinate or failure soon after germination but also denotes cases where the crop is not harvested due to the extremely meagre out-turn or other calamities e.g. floods, hail storm, locusts, rust, pest etc.

(iii) The following instructions about the entry of the failed area shall be followed:-

(a) When a crop fails to germinate or dries up or is destroyed bycalamities of season, it should be entered as "Kharaba". Verycareful attention should be given to the partially failedcrops, that is, crops of which the yield appears to be muchbelow average. When the actual yield of the crop grown inone Khasra number is estimated by careful inspection to benot more than 75% of the usual or average yield, then adeduction from the whole area of the crop should be made;for example an inferior fields of wheat measuring 4 bighas may be returned as wheat 3 bighas, Kharaba 1 bigha butthis is to be done only when the actual yield of the wholecrop is estimated to be not more than 75% of the average,and the "Kharaba" allowed should be only as much as is necessary to raise the whole crop of the area returned asunder crop to the average of an ordinary harvest.

(b) The average yield should be that adopted by the SettlementOfficer at the previous settlement for the assessment circlein which the village is included, unless some other yield hasbeen specially prescribed in the Dastoorulamal or elsewhere. In the absence of any such average yield being available, the revenue officials should judge for themselves, what yield should be regarded as average and in doing so they may take into consideration the results of crop cutting experiments of several years. These should generally be approved by Collectors on the recommendations of the Tehsildar and Sub-Divisional Officers. Where two more distinct crops are grown separately in different portions of one Khasra number, Kharaba should be entered separately for each such distinct crop.

(c) Deductions of "Kharaba" made under these instructions should unless some other local scale has been prescribed by proper authority, be entered as far as it is reasonably practicable, in accordance with the following scale, taking 16 annas as the average yield of a crop:-

Yield more than 12 annas	No deduction.
Yield more than 8 annas but not more than 12 annas.	Deduct ¼ of the sown area
Yield more than 4 annas but not more than 8 annas	Deduct ½ of the sown area
Yield not more than 4 annas	Deduct whole sown area

(d) The failed crops which are fed to cattle should be treated asfailed rather than fodder.

(e) The actual "Bijmar" area defined in rule (ii) should be shown as denominator to the failed area and will be deducted out of the failed area.

(iv) In the case of failure of the first sown crop, if the field is ploughed and resown with another crop in the same season, the failed crop should be ignored and the area recorded under second crop. In case no resowing is done in the same season, the area should remain recorded under the failed crop arid treated as failed area.

Column 14-15, 24-25, 34-35 & 44-45

These columns are provided for "Dofasli" area or area cropped more than once, both irrigated or un-irrigated.

To obtain the double cropped area the area cultivated during each season e.g. Shailu, Unhalti and Vishesh Unhalu is added, and the area cultivated is then substracted. The result obtained is the double-cropped area. To reckon irrigated area under the double-cropped area, the area irrigated during each season is added and the irrigated area of the field is substracted.

The calculation of double cropped area shall be made by keeping in view the actual situation of the double-cropped area on the spot whether irrigated or unirrigated. The following examples shall illustrate this point clearly: -

Example. -A field measuring 5 bighas is sown with maize during Kharif out of which 1 bigha is irrigated. In Rabi 3 bigha out of 5 bighas are sown with barley out of which two bighas are irrigated.

Thus the double-cropped area shall be:-
(1)	Area cultivated	5 bighas
(2)	Area sown during Shialu	5 bighas.
(3)	Area sown during unhalu	3 bighas
	Total of (2) & (3)	8 bighas
	Less by area in (1)	5 bighas
	Double-cropped area	3 bighas
Theirrigated double-cropped area shall be:-
(1)	Irrigated area	2 bighas
(2)	Area irrigated during Shialu	1 bigha
(3)	Area irrigated during unhalu	2 bighas
	Total of (2) & (3)	3 bighas
	Less by area in (1)	2 bighas.
	Irrigated double cropped area	1 bigha

Column 16, 26, 36 & 46

These columns are meant forrecording uncultivated area. The class of land to be entered in each ofthese should follow the classification of uncultivated or uncropped lands as given in the Milan Khasra (Area statement) together with further details and its area may be entered as denominator. This classification will be entered in pencil in Shialu and inked in Unhalu by the patwari.

(1) Uncultivated land is classified under two heads:-

(a) Available for cultivation.

(b) Not available for cultivation.

(2) The following kinds of land will come under the area "Available for cultivation":-

(a) Culturable padat or fallow lands,

(i) Current or one year fallow:

(ii) Follow of 2 to 5 years: and

(iii) Follow of 6 years and more.

(b) Groves and orchards containing fruit bearing tree and shady trees, as elaborated vide paragraph 85.

(ii) ? Land which has never been cultivated and is lying waste but is fit for cultivation.

The following lands may be considered as Not available for cultivation:-

(a) Lands which have been demarcated as reserved forest area andare governed by the Forest Regulations.

Area under forest will include all lands classed as forests under any legal enactment dealing with forests or administered as forests, whether State-owned or private, and whether wooded or maintained as potential forest land.

(b) Rocks and hills whose slopes and tops are so rocky or steep as to render them unfit for any cultivation.

(d) All land which are covered by house, dwellings Abadi compounds, streets, lands, cremation grounds, burial-grounds, cattle-pounds, camping-grounds (Padaos). Rudis where refuse is collected, the lands forming the embankments and Pals of tanks, well structures and such lands and parts of tank bed which remain constantly sub-merged in water target shooting grounds (Chandmari). Parade grounds, roads, railways, rivers, Nallas, reservoirs, all lands which are reserved for construction of any road or railway, aerodromes, mines and quarries and lands from where earth is excavated for potteries, earthenwares and other miscellaneous purposes.

(e) Lands reserved by Government for pasturing e.g.Johars or permanent pastures and other grazing grounds.

(i) Only those lands will be considered as groves which compromise tree crop, whether shady or not e.g. bamboo clumps, thatch grass, fuel groves, etc. while orchards and gardens whether young or fruit bearing will consist of trees of sufficient height and constituting compact areas. Lands which used to be under groves and orchards but are now cleared and are under cultivation should be entered under the columns 8-13, 18-23, 28-32 and 38-43.

(ii) In case any crop has been sown under the trees of the groves or orchards, only the words Grove, or Orchards shall be entered in columns 15, 23, 31 and 39 as the case may be and the area so cropped shall be entered in the relevant area columns 9-12, 17-2O, 25-28 and 33-36.

(iii) The area under each of the important fruits in the orchard should be shown separately. The area under Papaya, Mango, Grape and Banana may, however, be recorded separately as if they are separate crops. In the Jinswar there is already one column under "Fruits and Vegetables" which may be utilised for recording areas separately under each of the important fruits and vegetables.

(i) If the class of any uncultivated area is to be changed from culturable to unculturable and vice versa the "class of land" entry should be changed with red ink and should be got attested by the Inspector.

(ii) If the class of land" entries have to be changed considerably in respect of cultivated areas, the changes should also be made with red ink and should be got attested by the Inspector.

(i) All changes in respect of tenancy or other rights, possession, rents, sources of irrigation etc.. which occur during the subsequent four years following the last quadrennial Khasra shall be made in columns 17, 27, 37 and 47 as the case may be.

(ii) In case no change has occurred during Kharif, the Patwari shall write down at the top in this column the words "Kharif Badstoor" and if there is no change in Rabi, the words "Rabi Badstoor" in the column as for Rabi. Entries for Zaid Rabi shall be made in red. Besides writing Badstoor in case of no change, the Patwari shall also mark a cross in the columns concerned.

COMMENTARY

Sudden change- Burden of proof.- While providing by Rule 87(1) of the Rajasthan Land Revenue (Land Records) Rules, 1957 that all changes in respect of possession shall be recorded by the Patwari in Khasra Girdawari it has been also laid down in Rule 51 (iv) (13) that all changes made by the Patwari in the Record and entries at the time or after the Girdawari in cultivation occupancies and rent shall be recorded in the diary of events provided to be kept by the Patwari by Rule 50. Unless any sudden change like the present one is supported by an entry in the diary of events, an evidence about possession led by a party in whose favour such an entry has been made may not be reliable and be rejected if the other party in whose favour of the entries exist in the immediately preceding years, produced an evidence which shows that he has been continuing in continuous possession thereof. A heavy burden of proof lies on the person who claims sudden change like this. Kannaiya v.Umruo Singh, 1959 RRD 186.

(i) If there are any valuable planted tree standing over an occupied plot, the number of the trees and the names of the owners shall be entered in the column for remarks.

(ii) The Patwari shall, at the time of each inspection tour and make entries regarding all such unoccupied lands as lie adjacent to the disputed or undemarcated boundaries of another State or any foreign State. He shall enter as to who has collected and realised the produce of such lands, the amounts levied and charged by way of "Mahsool Charai" income from mines or quarries etc. and whose cattle have grazed over such lands. These entries shall be made against each such number in the remarks column of the Khasra. The income which may accrue from such lands should also be included in the Siyaha and Jamabandi and credited to the head for miscellaneous income.

Noexisting entries in columns 6, 16, 24, 32 or 40 of the Khasra in respect of any land held by an Indian soldier serving under special conditions within the meaning of Section 3 of the Indian Soldiers (Litigation) Act, 1925 (Central Act No. 4 of 1925) shall be changed so long as he is serving under such conditions and during a period of six months thereafter.

(i) A khasra for fluctuating assessment (Gair MushtaqilMastin Form P-14) shall be prepared by the Patwari during eachinspection tour alongwith the preparation of Khasra. in the same orderin which the entries are made in the Khasra.

(ii) If a separate number has been given to the plot covering Nautor cultivation on the village map such number shall be entered in column No. 2 of the Nautor Khasra and a reference to this effect should be made in columns 17, 27, 37 and 47 respectively of the Khasra as the case may be.

(iii) In case of Gair Mustaqil cultivation, when cultivation is of temporary nature and is shifting and not done within fixed and well demarcated limits, the Patwari shall prepare a Titamrna Shajra on the spot after measuring the four sides of the field from north to south end east to west and give a separate number to each plot so formed and attach the Titamrna Shajra with the "Khasra Nautor" and "Gair Mustaqil Kasht" as laid down in Rule 61.

(iv) The measurement of each plot, as carried out under sub-rule (iii) shall be entered in columns 5 to 8 and the area shall be calculated on their basis and entered in column 9.

(v) If entry in column No. 3 pertains to trespass over Government land, the Patwari shall enter number and date in column No. 14 of the report by him to the Tehsildar for initialing action under section 91 of the Rajasthan Land Revenue Act, 1956. If the same person is regular trespasser, the Patwari shall enter Samvat from which he is regularly trespassing on land without break in column No. 15.

Lands over which Nautor cultivation is done should be classed in accordance with the actual condition of the soil.In respect of "Ghair Mustaqil cultivation" the same instructionsshould be followed as are laid down for the entries pertaining to"cropped area" in the Khasra.

(i) The Patwari shallverify and amend, if necessary, during each inspection tour, the list ofboundary and survey marks of each village in Form P-15. In the year when a new Khasra is prepared, the Patwari shall copy out columns 1 to 3 from the list of the foregoing four years and shall enter any additional marks which have been established. During the inspection the Patwari shall visit each mark and note down the details.

(ii) In column 2, the name and the number of each mark shall be given and the particulars of the mark shall also be entered if there be any. The names of such villages as exist on either side of the boundary shall also be shown in this column as "Mark" such and such on the boundaries of villages such and such.

(iii) In columns 4 to 11 the date of inspection done by the Patwari and the condition of the mark should be entered respectively, hi respect of the condition of the mark, the Patwari should particularly note down the actual condition of the mark, at the time of inspection whether : it is in good condition or repairable or demands renewal. In case any mark is found missing on the spot, this fact should also be noted down in columns 5, 7, 9 and 11.

(iv) In column 12, the name of such authority or person or persons should be entered who may be responsible for the repairs and replacement of such marks.

Oncompletion, the list of boundary marks shall be attached with the Khasra. If there are any marks which need to be repaired or renewed, an abstract from the list shall be prepared by the Patwari for presentation to the Inspector when he visits the circle in connection with his Kharif inspection tour. The Inspector shall after verification submit it to the Tehsildar for such order and make such arrangement as may be required.

[Omitted].

[Omitted].

[Omitted].

[Omitted].

[Omitted].

[Omitted].

(i) During each inspection tour, i.e. Shialu, Uiihalu and Vishesh Uiihalu the Patwari shall, as each page of the Khasra is completed, total up the area under each crop on that page and both the irrigated and unirrigated areas shall also be shown separately under each such total.

(ii) At the termination of each inspection tour, the Patwari shall enter the page totals in the relevant Naksha Jinswar (Crop statement) in the prescribed form Jinswar Shialu, Form P-16. Jinswar Unhalu, Form P-17, and Jinswar Vishesh Unhalu Form P-18.

These forms are given at the end of this chapter.

[19][Crops statements of long term crops shall be entered in supplementary Jinswar forms P-16(A) and P-17(A)].

(iii) The page-wise totals for the entire village shall be entered in the Naksha
Jinswar in such a way that the totals at the end of each page in the Khasra are carried over and entered in the first line of the following page so that the totals for the preceding page or page might also be included in the totals for that page, and the adding up of all the page-wise totals for arriving at the totals for the entire village at the end, might be facilitated.

(iv) At the end of each Jinswar the Patwari should note the figures of the preceding 3^ear in another ink and account for the increase or decrease in the cultivation of each crop. Similarly the Inspector and the Tehsildar should write explanatory notes on the consolidated statements.

(v) The Estimates of production should also be given for the crops along with reasons/explanation for variation in comparison to the previous year. The area and production of crops specified under these rules 78(vii) and 85 be given separately in the respective Jinswar. The production estimate may be given in the manner prescribed under rule 261.

Each crop should be shown in one of the relevant columns of the prescribed form for each "Fasal". If any crop has not been provided with a separate column additional columns should not be inserted and should be shown in the columns provided for miscellaneous crops. In case instructions are received by the Patwari, through the Inspector, to show any such crop separately, he shall comply accordingly.

Inthe event of any crop failure, the area over which the crop has failed, shall be shown in the relevant crops column in red ink as denominator below the figure of the cropped area. In districts where Kharaba is recorded, the Kharaba area will be entered as denominator under total area cropped and the area completely failed (Bijmar) will be entered as denominator to the Kharaba and will be deducted out of the Kharaba area. At the end of the Jinswarstatement totals should be similarly shown crop-wise in respect of such area, and cause of failure, in respect of each crop, should also be given briefly.

ThePatwari shall finish the completion of Jinswar statements simultaneously with the completion of his Shialu, Unhalu, and Vishesh Unhalu inspection tours, of each village and send them to the Inspector forthwith.

The latest date of submission of these statements to the Inspector shall be:-

5th November

For Shialu

20th March

For Unhalu

20th May

For Vishesh Unhalu

(i) The Jamabandi for fluctuation assessment will be prepared on Form P-25 for those villages only where rent or revenue is realised on the measurements of cultivated area, the area newly cultivated, additional irrigation and extension of irrigation on the basis of rates prescribed at the time of settlement. In other words, this Jamabandi will be-prepared for those areas and villages only where the rent or revenue is not fixed but fluctuates from crop to crop and year to year. Those areas, which are not occupied and included in the Khata of any tenant and temporary cultivation in the bed of tanks and rivers, will also be included in this Jamabandi.

(ii) Additional irrigation does not cover the areas irrigated by canals for which water rates are separately charged. It applies only to such areas, irrigated by wells, which were not classed as Chahi or irrigated at the time of settlement and irrigation has been extended there too subsequently. This practice is prevalent in District Kotah and is known by the local term of Jaidid Pivat. Similarly in Ganganagar District rent is collected on the area of matured crops. !t is known as "Hoi Boi" and consequently the assessment fluctuates from crop to crop and year to year.

ThePatwari shall prepare each year a Banchh paper showing the details of every kind of demand due to Government from each tenant to the village Banchh. In villages under fluctuating assessment the Banchh papers will be made after the Girdawari on which the assessment is based. In all other villages the Banchh papers must be prepared by the Patwari for every village immediatelyafter Kharif Girdawari upon the 15th May and the patwari must, if necessary, correct the Banchh paper at the second harvest of the year uptothe 20th November so far as may be necessary, to make them agreewith the events that have occurred since their preparation.

lncase of villages which are not assessed in cash (settled) and the rent is collected in kind, a separate grain rent ledger, showing demands due from each owner or cultivator, will be prepared.

The Inspector of Land Records should carefully check the Dhal Banchh (Banchh papers) with the Jamabandi mutation Register, the last years Dhal Banchh mid Khasra Girdawari and sign it after having satisfied himself of its correctness. The Tehsildars and Naib Tehsildars should also check at least 25% of the entries and sign it. Form P-30 is prescribed for this purpose. The Patwari will keep one years Dhal Banchh with him and file it in the Tehsil Office when a new one has been prepared for thecoming year.

Demand slip is a paper in which all kinds of agricultural Government demands according to Dhal Banchh due from a Khatedari/ Gair Khatedari tenant are shown. The patwari shall prepare it every year alongwith the preparation of Dhal Banchh and supply the same to each person liable to pay before the date fixed for collection so that he may know what amount he has to pay and under what heads during that year. The demand in respect of arrears year-wise and head-wise will be shown in column No. 3 and 4 and current demand headwise in column No. 5 & 6 in column No. 7 of Form P-31. The Demand Slip shall be prepared on the basis of Dhal Banchh with the help of carbon paper, counter foil will be given to the person liable to pay and his signatures obtained on the foil will be retained by the Patwari. A bounded register of form P-31 containing 30-50 or 100 pages will be supplied by Tehsil to the Patwari according to the number of persons in the Dhal Banchh of the village. No cost of demand Slip shall be charged from the person concerned.

TheInspector of Land Records should carefully check the demand slip along with the Dhal Banchh and will put his signatures in token of his checking.

The Siyaha is the register in which all kinds of realisations of demand as specified in the form prescribed for the purpose i.e. Form P-32 are recorded. Entries of realisations shall be recorded in the "Siyaha" as realisations are made. Totals of daily collections shall be given as soon as collections are closed every day and no funds will be permissible out of the collections. In villages where collections of rent are made by Jagirdars the Patwari shall prepare the Siyaha after consulting the accounts and Receipt Books maintained.

(i) After the entry of collections, totals for every day, the totalamount collected upto the preceding day will be shown separately and total collections made up-to-date shall also be shown.

Example. Rs.100 were collected on 1st January and the collection on 2nd January amounted to Rs. 80 the Patwari will enter them as under:-

Total collection on 2nd January

Rs. 80

Total collection upto last day, i.e. 1st January

Rs. 100

Collection up-to-date

Rs. 180

(ii) The amount recovered by the Patwari shall be deposited in the Tehsil Sub-Treasury within a month, or at the monthly meeting, whichever is earlier. If the collected amount is Five Thousand rupees or more the amount so collected shall be deposited by the Patwari immediately.

COMMENTARY

Employee retaining Government money for years even after handing over charge. Accused guilty of offence under s.409 IPC. State v. Mohanlal, 1986 (2)WLN 438.

(i) The Patwari shall take the Arz-Irsal to the Tehsil and after getting it checked by the Tehsil Revenue Accountant shall deposit the amount in the Sub-Treasury or Bank and shall give one receipt copy of the Arz-Irsal to the Tehsil Revenue Accountant and paste the other copy in the remarks column of the Siyaha where the entry of remittance was made.

In the event of non acceptance of any remittance by the Tehsil Treasury, wholly or partly, the fact shall be noted down by the Patwari in the remarks column of the "Siyaha" and the amount so returned by the Treasury shall be remitted to it again after due correction along with a fresh "Arz-lrsar for such an amount, immediately. Such amounts will not be accounted for by the Patwari to thecredit and debt columns but only in the remarks column of Siyaha. If the Patwari makes undue delay in depositing such amounts in the Sub-treasury the Inspector Land Record shall report the matter to the Tehsildar.

The Inspector, Land Records shall visit every patwari circle in his charge at least twice during the recovery season to ensure that the remittances are made in the Tehsil Sub-Treasury within the prescribed period. The Collector may prescribe more frequent visits of the Inspector, Land Records, where considered necessary.

The Patwari shall not maintain a separate Siyaha and Receipt Book for miscellaneous collection made by him e.g. irrigation fee. He will enter arrear of collection in column No. 5, 6 and 7 and current collection in coin mil No. 1O & 11 as the case may be in Siyaha (P- 38)

The "Siyaha" shall be opened on first April every year arid shall be closed on 30th March.

The Patwari shall be keeping the "Siyaha" with him for one year after it has been closed and then shall file it with the Office Qanungo not later than 31st October of the following year.

(i) The Receipt Book is bound in two volumes each volume containing 100 or 50 or 25 forms of receipt in triplicate. [See Rule 42 of the Rajasthan Tenancy (Government Rules). Every form of receipt shall bear the stamp of Tehsil and even receipt book shall bear a separate number. The Patwari shall enter the serial number of the receipts below the Receipt Book number, hi case the Patwari finds that there are additional number of forms in the Receipt Book or if some forms are found missing, he shall report the matter to the Office Qanungo and get the total number of forms in such Receipt Book duly attested and signed by him.

(ii) On receipt of any amount the Patwari shall complete the entries in the form of receipt in triplicate. The third foil shall be handed over to the depositor and the second foil shall be attached with the "Arz-frsaF to be despatched to the Tehsil Treasury while the first foil shall remain in the book with the Patwari. At the back of the first copy, the signatures or thumb- impression of the depositor shall also be obtained in token of receiving the third copy.

(i) The Patwari shall prepare the Arz-lrsal in Form P-34, in respect of each remittance. The Arz-lrsal shall be prepared in triplicate and the Patwari shall take it with the amount of collection to the Revenue Accountant of the Tehsil. The latter shall check the entries in the Arz-lrsal by totalling the entries in the accompanying receipts and by reference to his register. The Accountant shall also compare the number of receipts attached with the Arz-lrsal with the number of the last receipt received by him with the preceding Arz-lrsal and see that no intervening receipt has been withheld by the Patwari. For this purpose he will have to keep his village files of receipt arranged in serial order of the receipt book and receipt numbers. He shall then make endorsement over the Arz-lrsal to the effect that the comparison has been made by him "Milan Kiya Gaya and thereafter shall return the Arz-lrsal to the Patwari.

(ii) The Patwari shall then hand over the "Arz-lrsal" as well as money to the cashier in the Tehsil Sub-Treasury who will deposit the amount make the requisite entries on the "Arz-lrsal*, get it signed by the Tehsildar and then return one copy of the
"Arz-Irsal" to the Revenue Accountant who will make necessary entries in his register, make an endorsement about this on the copy and return it to the Patwari. The Patwari shall paste the copy of Arz-lrsal in his Siyaha as mentioned in paragraph 111(i).

In case of deposits made direct to Tehsil, the depositor shall tender the amount along with Arz-lrsal (in triplicate filled in by him). The same procedure as mentioned in the preceding paragraphs about the verification by the Revenue Accountant will be followed in this case also. But one copy of the Arz-lrsal will be retained by the Revenue Accountant, who willarrange to send to the Patwari or deliver it to him when the latter visits the Tehsil for receiving his salary. The third copy will be given to the depositor as receipt.

Mutation register (P-21) is prescribed for the entry of every acquisition of Khatedari/Gair Khatedari right over the land by allotment, transfer or order of any competent court. It also includes insertion of entry which effects correction in Jamabandi (Khatauni) by an order of competent court sale of land, by registered documents surrender of Khatedari rights to the Government, succession, etc. Whenever the Patwari receives a report from a transfer regarding transfer of vested interests over the land as provided under section 133 of the Rajasthan Land Revenue Act, 1956 he will make entries in Form P-21A and give a receipt to the transferee to this effect indicating the serial number on which the report has been entered in Form P-21 A. The Patwari will then make entry in the Mutation Register and submit it to the Inspector Land Record [20]within 7 days of the receipt of] the information.

COMMENTARY

Mutation proceedings.-Mutation proceedings may be fiscal proceedings to decide as to by whom land revenue is payable, but if transfer is by registered document followed by possession, mutation can be attested and relevant entries in register can be made. Such entries in register cannot be made on the basis of unregistered sale-deed. Prabhulal v. Board of Revenue, 1988 (1) RLR 971 (DB).

The Patwari shall, whenever the mutation case is entered in the register, note the serial number and nature of transfer in pencil in the column for remarks of the Jamabandi (Kliewat Khatauni) opposite the appropriate holdings. If and when the mutation is sanctioned, he should make a detailed note in red ink. Serial numbers of Fard Badar* entries should also be similarly noted and in order to distinguish them from the serial numbers of mutation the word Badar should be added. "Fard Badar" entries will thus be referred to as 1. Badar, 2. Badar, etc., etc.

COMMENTARY

Mutation-purpose o/l-The mechanics of mutation is such a procedure, which has not been adopted to maintain upto date records of rights. Mutation literally means change, alteration. It is one of the most important functions of land revenue administration since presumption of truth attaches to the records of rights in which alterations are made on the basis of mutations, its entries do not share in the presumption of the truth attached to the record. Public-of Gangrar v. Rao Manoharsingh, 1965 RRD 13.

Mutation-Entries in register.-All mutations of rights are required to be entered by the Patwari, in this register, when they are reported to him by transferee, and if not so reported then as soon as they appear to have been acted upon. The Patwari is also required to give a receipt for every report made to him and to make a note of the serial number and nature of the transfer in pencil in the column for remarks of the Jamabandi (Khewat Khatauni) opposite the appropriate holding as required under Rule 120 of the aforesaid Rules. Public of Gangrar v. Rao Manoharsingh, 1965 RRD 13.

(i) The mutation register shall consist of a counterfoil and foil. The former is the Patwaris copy of register, while the latter is removed after orders have been passed and sent to the Tehsil to be with the quadrennial Jamabandi. when it has been prepared. The counterfoil of mutations thus sent, shall remain lying with the Office Qanungo for 4 years to be filed with that Jamabandi.

(ii) The Patwari shall make entries in-the column to 7 in a reasonably abbreviated form. In case affecting a number of holdings more specially where there are a large number of co- sharers and onlyone or two have transferred their share, the names of co-sharers transferring their shares should be entered in detail and the names of others may be omitted with a note "Baki Indraj Jamabandi Badastoor." The column No. 8 will be filled up when the new Jamabandi has been prepared. If the transferor as shown in column No. 3 sells or mortgages certain field and gives possession to the transferee, the letters name must be shown in column No. 9, a brief explanation of this tenancy be noted in column No. 17. In column No. 9 a brief explanation of this tenancy be noted in column No. 1O to 13, the Patwari shall enter the particulars of land proposed to be transferred and in column No. 14 he shall indicate the cause of such transfer in brief. After Mutation has been disposed of the mutation fee due should be entered in both the foil and counter- foil by the mutation attesting authority in column No. 15. The Patwari shall make entries of demand in column No. 16.

[21][In case of every transfer of land the Patwari shall make the following entry in column 16 (Remarks) ?

It is certified that an entry regarding the affect of this mutation has been made in the Pass Books of both the seller and buyer.]

(iii) The Inspector must attest, by personal examination of the papers concerned, every entry made by the Patwari in the counterfoil & foil noting briefly that he has done so with date below his report in the latter. He must sign the entries in both counterfoil and foil. The Inspector shall within [22][ten days] of receipt of the patwaris report, forward the papers to the Revenue Officer or other authority empowered to sanction the mutation.

(iv) The Revenue Officer (The Tehsildar, the Naib-Tehsildar or an Assistant Collector) or the village Panchayats to which the powers under Section 135 of the Rajasthan and Revenue Act, 1956 have been delegated, as the case may be should carefully compare the entries in the counterfoil, and foil and must write his order on the latter. He should see that entries in the mutation sheet at his orders thereon are neatly and legibly written. The order should show the parties interested, whether all were present or any one was absent, the way in which his evidence was obtained or it was not obtained, what opportunity was given to him to present, who identified the parties present and the place at which and the date on which it was written. In mutations of alienation of land tine caste and sub-caste of the party should be named in the order. No detailed record of the statements of parties and witnesses need be made but the order must state briefly the persons examined by the Revenue Officer, the facts which they deposed and the grounds of the order. Except where the mutation order relates to an entire holding and in case of undisputed inheritance, the Revenue Officer must enter in his own hand the number of the fields affected and their total area.

(v) The Revenue Officer must write with his own hand in the counter foil a brief abstract of the operative part of the order giving the number of the fields affected and their total area thus "Dakhil Kharij Numberaii Fallaii Raqba Fallan Manzor Haf" No recital of the facts on which the order is based should be entered in the counterfoil.

(vi) When mutation is refused the Revenue Officer must similarly, pass an order to that effect on the foil and note the facts in the counterfoil. He must sign the entries in the counterfoil after comparing them with those on the foil.

(vii) For the action to be taken with reference to share in the "Shamlat" area the instructions contained in paragraph 126 should be followed Regarding the procedure to be observed in connection with alienations which affected by the relevant sections of the Land Revenue and Tenancy Act the instructions contained in paragraphs 137 and 138 should be observed.

(viii) To save stamp duty and registration fee on deeds relating to the alienations of immovable property, it has become the practice, especially in urban areas, to execute instead of a regular sale-deed, two documents as follows:

(a) a receipt for the payment of the price of the property which is described as having been orally sold together with.

(b) an indemnity bond relating to such oral sale, and then get both these documents registered. Thereafter the sale is reported for mutation proceedings as Zabaiii Bazaria Rasid Registri Shuda with the object of clothing what is essentially an oral transaction with something of the protection attaching to the registration proceedings, hi such case, no mention of any receipt or indemnity bond should be made in the mutation proceedings either ifthe Patwari or inspectors report or in the order of the Revenue Officer who should treat such transactions purely/as Zabani and not atZabani Rasid Registri Shud*.

Any contravention of these instructions by the Patwari and other revenue staff will be severely dealt with.

(ix) The reference in the preceding sub-paragraphs to Revenue Officer shall, wherever powers under section 135 of the Rajasthan Land Revenue Act. 1956, have been delegated to the Village Panchayats be deemed to include the village panchayats.

(x) All mutation cases must be disposed of by the Revenue Officer or the Village Panchayat, as the case may be, in accordance with the procedure laid down in these rules within twenty days of the receipt of the papers, and if any case is not disposed of within this period by a Village panchayat, the Sub-Divisional Officer shall arrange to transfer the same for immediate disposal to the Tehsildar of the Tehsil in whose jurisdiction the land is situated.

(xi) The patwari shall maintain a Check Register in Form No. P-21 A. The date of receipt of written report if any, or the date of taking cognizance of the event suomoto under Section 133 of the Act, the date and serial number of entry in the Mutation Register (P-21), the date of putting up papers to the Inspector Land Records, the date of forwarding papers by the Inspector to the Revenue Officer or other Authority empowered to sanction the mutation, the date of report to the SDO, the date of order passed by him for transfer of papers from the Panchayat to the Tehsildar and date of final sanction shall be recorded in this Register.

COMMENTARY

Agreement to transfer-Held, mutation order not to be passed.-Allthese rules have been carefully laid down for being observed. Under rule 121 of the Rajasthan Land Revenue (Land Records) Rules, 1957 particularly sub-rule (4) is relevant. Unless the parties voluntarily agree not only to the sale of the land but also to actual transfer of possession, no order of mutation could be passed under the Land Records Rules. It is possible that the parties may resile from agreement before giving possession, in such cases of repudiated agreement, the only course left to the parties is to proceed to the Civil Court for either breach of agreement or for specific performance of the contract of sale. Such matters cannot be tries as disputed cases by the Revenue Courts. If possession has been given in such transaction of sale then becomes a disputed case if the vendor resile and it is upon the inquiry by the Presiding Officer that a mutation could still be made provided the parties are present. The essence of mutation is the voluntary nature of the transfer of property in land which necessitates the presence of the contracting parties. Jamna Shanker v. Lami Shanker, 1968 RRD 158.

Mutation order-Requirements of.-A mutation order to be valid must show whether all interested parties were present, whether due opportunity to lead evidence was given. It must state what persons were examined and a brief statement of the facts deposed by them. The grounds of order should be clearly stated. In cases of alienation of Khatedari rights an estate holder is an interested party. The order should disclose whether such a person was examined and whether he consented to the alienation. Any transfer in contravention of the provisions of S. 42 should not be Sanctioned and mutation be not effected. Papers should be submitted to the Collector for orders. 1956 RRD 153.

Attestation of mutation-Procedure for.-Rule 121 delineates generalinstructions relating to the procedure to be adopted for the attestation of the mutations. Before the mutation papers are presented to the revenue authority competent to attest the same, it is required that the Inspector shall attest by personal examination of the papers concerned every entry made by the Patwari in the counter foil and oil of the mutation register noting briefly that he had done so with date below his report in the letter Public of Gangrar v. Rao Manoharsmgh, 1965 RRD 113.

Requirements of rule not complied-Held, proceedings vitiated.-Theminimum essential of mutation order as prescribed in sub-rule 4 of Rule121 of the Rajasthan Land Revenue Rules is that the order should showthe parties interested whether all were present or any one was absent, the way in which his evidence was obtained what opportunity was given to him to be present who identified the parties present and the place at which and the date on which it was written. The same sub-rule further requires that the order must state briefly the persons examined by theRevenue Officer, the fact which they deposed and the grounds of order.The Tehsildars order did not show on what date and at which place, it was sanctioned. Nor did the order show who was present at the time of its decision and what enquiry was made. The order also did not appear to have been passed in Jalsa-e Aam proceedings. The order was thus written in fragrant disregarded of the minimum requirement of the procedure and the proceedings had become totally vitiated and stood quashed. Ridhkaran v. Mali Ram 1961 RRD 162.

The entries in columns 8 to 13 should correspond in every case with the order passed upon themutation in question: where owing to a mistake or otherwise they donot do so, they should be altered so as to correspond with that order. Any alterations required for this purpose should be made as far as possible, at the time of passing the order but if not then made, they can be subsequently made at any time before the mutation in which they are to be made are incorporated into Jamabandi.

Atany time before a mutation is incorporated in the Jamabandi any clerical or arithmetic mistake inadvertently made in the order passed upon, it can be corrected without obtaining permission for reviewing that order. The correction of such mistakes can be made by the Revenue Officer who attested the mutations in which the mistakes have occurred or by his successor or by a superior officer. In making such corrections the original order should not be altered, but a separate note should be recorded briefly describing the corrections made. It will not be necessary to hear the parties concerned in connection with such corrections. The Fard Badar procedure, described in paragraph 166, may be used for the purpose of avoiding the entry of a further mutation of inheritance in cases where in entering the original mutation, some of the holding of the deceased were inadvertently omitted. In such cases the Patwari will merely state in his report of the Fard Badar that such and such holding have been omitted, from such and such mutation and the Revenue Officers order upon this report will merely state that the order already passed upon the mutation in question should be considered applicable to those holdings also.

COMMENTARY

Scope- Tehsildar has powers to correct clerical arithmetic mistake inadvertently made in the mutation. Patiram V. Kalua,1991 RRD 293.

The numbering of the entries in the mutation register should be continuous for the term of settlement. A new register should be opened only when the old register has been used up. Both the counterfoil and foil sheet shall be numbered. Only one sheet will not be necessarily used in each case. If the transfer involves big entries e.g. in the case of one big holding being affected, one or more additional sheets may be used for the counterfoil and foil. The foils should not be detached from the register until orders are finally passed by the Revenue Officer, who should take them off and make them over to the Office Qanungo, stitching the forms together with a strong thread.

If a part or a share of field has been transferred and separate possession has been taken, a map of the whole field showing the part transferred shall be drawn on the back of the mutation sheet and its counterfoil. No partition proceedings are necessary. The Inspector must attest the correctness of the map after personal examination of the field on the spot and satisfy himself as to the fact of the possession. He must also see that the field as drawn on the back of the mutation sheet is an exact copy of the field as shown in the Shajra Kishtwar. The instructions contained in the paragraphs 59 and 60 of these Rules regarding the preparation, checking and use of these maps should be followed. The attesting officer must withhold the passing of an order sanctioning the mutation if he finds that these instructions have not been carried out fully. In the case of transaction based on a registered deed, the Tehsildar should immediately, on receipt of the Registration Memorandum from the Registration Office, direct the Inspector and the Patwari to proceed to the spot and prepare a Titamma Shajra, if one is necessary, on the material given in the Registration Memorandum. On the completion of the Titamma Shajra. it shall be submitted to the Tehsildar by the Inspector.

COMMENTARY

Scope of.-Rule 125, relates to the transfer of aportion of a field and lays down that in such a case a map of the whole field showing the part transferred shall be drawn on the back of the mutation sheet and its counterfoil. It requires the Inspector to attest the correctness of the map after personal examination of the field on the spot and satisfy himself as to the fact of the possession. It lays down categorically that the attesting officer must with hold the passing of an order sanctioning the mutation if he finds that these instructions have not been carried out fully. Public of Ganganagar v. Rao Manoharsingh, 1965 RRJ3 13.

Final orders in partition cases will be entered if partition is sanctioned and the orders carried into effect. Such entries will be attested in the same way as other mutations.

Mortgages of land hypothicated to Government for repayment of Taccavi or for other purposes will be entered in the Mutation Register.

In entering orders of court the Patwari should note in red ink in column 17 of the foil and counterfoil the following particulars:-

(i) Name of Court

(ii) Name of parties, and

(iii) Abstract of decree.

[Deleted].

Deleted].

(i) The status of an estate-holder or a tenant cannot be altered except:-

(a) by agreement of all the parties interested: or

(b) in consequence of a decree or order which is binding upon them, or

(c) in accordance with facts proved or admitted to have occurred under the relevant provisions of the Rajasthan Land Revenue Act, 1956.

(ii) In cases of inheritance a summary inquiry into the title is necessary. Where it is claimed that property devolves by reason of will, this should be treated as a case of succession by inheritance and the inquiry will include an enquiry into the validity of the will.

COMMENTARY

Mutation attested on the basis of inheritance. Summary inquiry into the title alone is necessary, question of possession is not relevant. 1994 RRD85.

Scope- It is well settled that mutation is a fiscal proceeding which does not decide the rights of the parties. A mutation attested on the basis of registered document executed by the recorded khatedar cannot be challenged on the grounds which have been raised by the non-applicants in this case. The SDO and the Additional Divisional Commissioner have set aside die mutation on the ground that die suit between die parties is pending. In my opinion this was 110 reason to set aside die mutation which was attested on the basis of registered deed of partition. If the non-applicants succeed in the suit filed by them another mutation will be attested on its basis and the attestation of mutation No. 551 dated 13.6.79 will be subject to die decision of die Civil/Revenue suit. Amanulfa an Vs. Nawab Khan & ors., 1992 RRD 226.

Necessary party.-Person claiming right on die basis of Will is a necessary party with natural successors in appeal against mutation. 1995 RRD 541.

In case of transfer by gift, sale, bequest or mortgage, the Patwari should ascertain whether the deed has been registered or not. He should personally inspect it and in case it is not registered he will not open mutation. If the deed is registered he should take a notice of its nature, the names of parties, and the date of execution and registration. A brief note of these matters should be entered in column No. 17. The Patwari must not retain the deed in his possession or take copy of it. Attesting Officers should satisfy themselves that the particulars regarding the registered deed as given in the Patwaris mutation report are correct.

COMMENTARY

Land transferred by registered sale deed and possession also handed over. Mutation has got to be open in such a case. 1994 RRD 22.

Duty of attesting Officer.-Before attesting mutation, it is the duty of the Attesting Officer to verify that possession has actually passed. 1995 RRD 141.

Rr. 132 land 137- In the instant case there are four brothers of late Sh. Bane Singh. Under these circumstances, to confer rights through mutation by Panchayat in such a manner on one of the brothers of the deceased does not seem to be fair and genuine. It is also clear from the perusal of the record that the Panchayat did not enquire into the legal successor or late Shri Bane Singh. The applicant was also not given opportunity of hearing.

The action taken by the Gram Panchayat to effect the mutation in favour of Sadul Singh on the basis of certificate issued by the Chairman Municipality does not appear to be fair. Sadul Singh Vs. Shakti Singh & ors., 1992 RRD 279.

Except in cases of entries of collateral mortgages in the Jamabandi, the Patwari should also ascertain whether possession has passed and mutation of transfer by gift, sale or mortgage should not be attested unless-

(a) possession is proved to have actually passed: or

(b) the parties have agreed before the attesting officer that possession has passed: or

A mutation should not be refused merely because it is claimed that the alienor has no right by custom or statute to make such alienation. Such transaction is a act until it is set aside in due course of law.

COMMENTARY

Scope- The rule clearly provides that mutation cannot be refused merely because it is claimed that the alienor .had no right by custom or statute to make such alienation. Sohrab Vs. Sahjada, 1992 RRD 360.

Attesting Authority-Satisfaction of three conditions.-PA the time of mutation the Attesting Authority sanctioning mutation has only to see that for the purposes of rights, possessions has actually passed from the transferee or that the parties have agreed before the Attesting Officer that possession has passed or the parties have agreed in a registered document that the possession has passed. If any one of these three conditions are satisfied the authority sanctioning mutation will not refuse mutation Rule 133 is absolutely clear to show that as far as the land record is concerned, registration of an instrument transferring any interest in a holding of agricultural land of the value of Rs. 1007- and above does not require to be registered, once the possession has been given by the transferor to the transferee.

State v. Bhairon, 1955 RRD 137.

In the case of mutation in which it is a condition of the transfer that possession be given after certain harvest, if the alienor is prepared to give and the alienee to receive possession on the prescribed date, attestation should be postponed until such time, and mutation then allowed on evidence than possession has been taken. But in the event of any dispute between parties, the attesting officer should refuse the mutation on the ground that no possession has been given, leaving it to the Patwari to make a fresh entry in the mutation register when the Khasra Girdawari shows that the change has taken place or on the report of one of the parties to the effect.

(i) All mortgages and sub-mortgages, whether collateral or with possession, whether contracted for long or short periods and whether by deed or by oral agreement, should be entered in the mutation register, redemptions of such mortgages should also be entered. Cases of increase of mortgage money on previous mortgage should not be entered in the Mutation Register. In such cases, if the Tehsildar is of opinion that the change soughs to be introduced would result in contravention or evasion of any of the relevant provisions of the Land Revenue and Tenancy Act. He should forward the mutation, without passing orders on it, to the Collector for the exercise, in his discretion, of the powers vested in him under the above Acts. But other cases of mere increase of mortgage money, on a previous mortgage, which is otherwise maintained uncharged, should not be entered in the Mutation Register. Care should be taken to ascertain how the mortgaged land is cultivated and how the produce of rent is enjoyed, and by whom the revenue or rent is paid, other conditions of the mortgage need not be particularly enquired into, but the amount of the mortgage, as admitted by the mortgagor, should be noted in column 14 of the Mutation Register. Collateral mortgages, though entered in the register, are only noted in the remarks column of the Jamabandi. Land which is already subject to mortgage is sometimes mortgaged by the mortgagor to a third person on the condition that the previous mortgage will be deemed by the latter. This second mortgage should be treated as a collateral mortgage and subsequently a new mortgage with possession should be sanctioned when the land is redeemed by the second mortgage, sub-mortgage, accompanied by the transfer of possession, is treated as a mortgage with possession.

(ii) A mutation should be entered in respect of land hypothecated to Government by way of security for repayment of an advance. If a second loan is taken on the same security is not necessary to enter a new mutation.

As regards transfers by sale gift, mortgage or exchange, it is necessary to show whether a share of the Shamlat is transferred with the land and the following instructions should, therefore, be observed on this subject:-

(i) In cases of sale, gift or mortgage, the mutation order should always state whether a share of Shamlat is included in the transfer. In cases of exchange the Shamlat is generally excluded from the transfer and nothing should, therefore, be said about it except where it is specifically included when the fact that is included should be mentioned in the mutation order.

(ii) If a deed of transfer by sale, gift or mortgage does not specifically mention that share of Shamlat is transferred with the land; it should be presumed that the Shamlat is not transferred.

(iii) Where a mutation of inheritance, sale, gift or mortgage concerns a share of the Shamlat, Shamlat Khata should be entered in the mutation so that the mutation of the co-sharers in the Shamlat may be correctly entered in the Jamabandi.

(iv) [Omitted].

(v) When the mutation refers to a mortgage, it is necessary to show the mortgagee as "Murtahin Mae Hissa Shamlat" or "Murtahin Bila Hissa Shamlat" as the case may be.

No mutation should be entered by the Patwari which contravenes the provisions of the Rajas-than Tenancy Act, 1955. The Rajasthan Land Revenue Act, 1956. Ceiling Act or any other Act, Ordinance or Rules nor the ILR should certify it. It will be the prima facie duty of Inspector Land Records to indicate any of the contravention of the Acts, Ordinances or Rules, and if any such contravention is found, he should recommend for its cancellation. It will also be the duty of the Mutation Attesting Authority to cancel such mutations which are in contravention of the law in force.

COMMENTARY

Scope- No mutation could have been attested on the basis of the unregistered sale deed which was compulsorily registerable. It is also rightly pointed out that mutation could not have been attested on the basis of long possession. Kanhiya Lai Vs. Sita Ram, 1992 RRD 237.

Alienation of Khatedari rights- Estate holder an interested party.-Rules137 of the aforesaid rules states that in mutation proceedings relating to alienation of Khatedari rights, the estate holder is undoubtedly an interested party to the proceedings. The revenue officers orders should note briefly whether the estate holder had been examined by him and-if so whether he consented to the alienation. It further lays down that if the revenue officer is of the opinion that, a transfer by a khatedar tenant contravenes the provisions of Sec. 42 of the Rajasthan Tenancy Act he shall not sanction the mutation but shall submit to the Collector of orders. Moti v. State, 1965 RRD 153.

(i) When a right holder entered in the record of rights or annual record as "Chair Hazir or Chair Qabiz" has not been heard of within seven years but has been so entered for morethan twelve years; the Patwari shall enter the case in his register of mutations and shall report it to the Tehsildar.

(ii) When a right holder, entered in the record of rights annual record whether he is or is not described therein as an absentee {Ghair Hazir or as out of possession (Ghair Qabiz), has not been heard of for five years by those who would naturally have heard of him if he had been alive, the officer attesting the mutation may (unless he sees reason to the contrary) presume that he is dead and pass orders on the case accordingly: but before ordering the omission of his name from the record of rights or from annual record, such officer should satisfy himself that all reasonable endeavour has been made to ascertain whether the absentee is alive and to give him a n opportunity of appearing. No new entry of any one as "Ghair Nazir" should be made. A right holder should not be entered as "Ghair Qabiz" if he is himself in legal or constructive possession, or when he has put someone else in possession, on his behalf or the land is laying waste or he is unable to cultivate it by reason of poverty. A familiar instance would be of a person serving in the army who has left his land in his brothers possession while he is with his regiment, hi this case such a person should be entered as in possession of land through his brother. An entry of Ghair Qabiz should not be made unless some person other than the right holder is in adverse possession. In the case of the entry of "Ghair Qabiz" for a Khatedar tenant the provision of section GO of the Rajasthan Tenancy Act will be followed carefully.

(iii-A) No entry adversely affecting the interests of an Indian soldier serving under special conditions within the meaning of Section 3 of the Indian Soldiers (Litigation) Act 1925 (Central Act No. 4 of 1925) shall be made, so long as he is serving under such conditions and during the period of six months thereafter.

(iv) ? No effect shall be given to any order (a) directing the omission of the name of the right holder who has been entered as Ghair Hazir or Ghair Qabiz or (b) directing the entry of right holder as Ghair Qabiz until such order has been confirmed by the Collector.

In mutation cases dealing with lands of deceased Khatedars, Ghair Khatedars etc. who have left no apparent legal or customary heirs or successors, the mutation should be disposed of by the Collector who shall see that there is no indiscriminate or indiscreate pressing of Governments claim to escheat and careful attention should be paid to the rules and instructions (which may be issued by the Government in this behalf from time to time.

(i) If a Patwari finds, when entering a case in the mutation register or otherwise, that a person, whose statement is essential for the disposal of the case, is residing outside the limits of the Tehsil, he should write up an interrogatory in Form P-22.

(ii) The Patwari will fill in coloumn 1 to 4of this statement and then despatch it to his Inspector, noting the facts in column 15 of the mutation sheet. The Inspector, will add his signature in column 4 of the form and submit it to the Tehsildar. In column 6 the Tehsildar or other officer in whose jurisdiction the person is residing or the Collector, if the interrogatory is to be sent through him will write his report. The Tehsildar, who is thus addressed, should himself, as far as possible, record the statement of the person concerned but to avoid delay, he may dispute the Naib-Tehsildar or Inspector of the circle to do so. The date of receipt arid despatch of the interrogatories should record in the despatch book of every officer through whose hands they pass.

(iii) [Omitted].

(iv) Replied to interrogatories should generally be awaited for three months if the enquiry has been made within Rajasthan & for four to five months in the case of persons residing outside Rajasthan, but is at the discretion of the attesting officer to wait longer in particular cases for special reasons.

(v) An interrogatory may also be issued under the orders of the attesting officer for the examination of the persons residing within the limits of the Tehsil, if the officer thinks that such person cannot attend without an amount of expenditure and inconvenience which would be unreasonable in the circumstances of the case. No interrogatory should, however, be issued for the examination of a person residing within the limits of the Tehsil unless such person resides at a distance of more than 25 miles from the village to which the mutation relates. An interrogatory issued under this clause should be entered in the same form as that prescribed for other interrogatories and should be addressed to the Tehsildar who, after himself recording the statement of the person concerned are getting it recorded by the Naib-Tehsildar or the Inspector concerned, will return it to the Inspector. In the absence of any special reasons replies to interrogatories issued within the limits of the Tehsils should not be waited for more than three months.

(vi) In order to see that prompt action is taken interrogatories, inspecting officers shall devote particular attention to ascertain that interrogatories sent from other districts are promptly dealt with. The Tehsildar should, at the close of each month, send a list to the Collector, through the Sub-Divisional Officer, showing the interrogatories received in his Tehsil which have not been returned tothe Tehsil district concerned as well as the dates of their receipt. The Sub-Divisional Officer should scrutinise these lists and take disciplinary action in cases where he finds that unnecessary delay has been allowed in the disposal of these interrogatories. A separate dispatch register should be maintained in each Tehsil for entering interrogatories only. This register will be kept by the Office Qanungo who will enter in it all interrogatories received from, and issued to other Tehsils. He will divide this register into two parts. In one part he will enter the interrogatories received from his Tehsil and in the second part those received from other Tehsils. He will also enter the date on which the reply to the interrogatories have been received or the date on which the reply has* been sent to the Tehsil from which the interrogatories were received.

(i) The Tehsildar would receive particulars of a registered deeds pertaining to all transfers of agricultural land, every month, from the Registrars and Sub-Registrars. The Office Qanungo will forward them to the concerning Inspector of the circle to distribute them to the concerning Patwaris. The form in which Registrar and Sub-Registrar will send the above monthly particular to the Tehsildar is as follows.

Serial No.

Name of the village where the land is situated

Nature of alienation and the area, field No. Jamabandi holding No. of the land alienated and in the case of building situated within the limits of a Municipal Committee details of property according to the
Registration Act

Amount of the
Consideration money entered in the deed

Name and
residence of the person executing the deed

Name and
residence of the person to whom land is alienated

No. and date of the Registration through which the land is alienated.

Remarks

Note.-The entries regarding building in column 2 will be done and sent to theTehsildars only in those districts where the record of Abadis is maintained by the Patwaris, e.g. district Ganganagar.

With the memoranda is sent an invoice in the following form:-

Serial No.

No. of deed

Name of
village

Date of return of Registration memo (from the Qanungo)

Remarks

Where a deed is not to take effect immediately but after a specified period, this fact should be noted in the column for remarks:

Provided that whenever any agricultural land is transferred through a registered deed the cultivator shall deposit his pass book with the Registrar of the Registration Office, who shall make entries in columns 1 to 6 of Part III of the Pass Book and send the same alongwith the sale deed to the Tehsildar for making entries in columns 7 and 8 of Part 111 thereof, and recording the same in the mutation registrar who shall thereafter return the Pass Book to the cultivator.

(ii) A file should be kept of all invoices received during the year and an index will be attached to it in the form usually adopted for miscellaneous files.

(iii) The memoranda from the Registration office will be sent to the inspector, who will distribute them to the various Patwaris for entering in the Mutation Register in the usual way. The information in the memoranda is sufficient to enable the Patwari to enter the transfer in this Register of Mutation as soon as he receives them without reference to the transfer.

(iv) When the Patwari receives the memorandum from the Inspector, the former should make a note of the fact in his diary of events regarding the serial numbers of the sheet received by him. This entry in the diary should also be signed by the Inspector. The Patwari will then enter in his register the mutations detailed in the memoranda and endorse the facts of entry of the memoranda giving the serial number of each mutation and the date of entry. On his next inspection the inspector will see that this has been done and after comparing the entries in the Mutation Register with the memoranda will sign both and shall himself forward the latter to the Office Qanungo. If a memorandum contains land situated in more than one Patwari circle, the Inspector will take similar action as regards all the circles concerned before forwarding the memorandum to the Office Qanungo

(v) On receipt of the memoranda from the Inspector, the Office Qanungo will place them on the file together with the invoice covering them. In the remarks column he will note the date of receipt. Thus he will be able to detect any delay in the return of the memoranda and shall bring the facts of such delay to the notice of the Tehsildar.

(vi) When all the memoranda pertaining to an annual file have been returned by the Patwaris, a note of the date on which the last memorandum was received should be entered in the index. The annual file which will then be completed should be kept in the Tehsil and destroyed on the expiry of one year from such date.

(i) The scale of mutation fees is provided separately in Appendix II. The whole amount of mutation fees shall be credited to the Government.

(ii) Mutation fee can be legally levied only from the persons in whose favour the mutation entry is made. In the case of a rejected mutation, the Tehsildar may remit the fee for any special reason to be specified by him in the order. In the case of every rejected mutation whose fee is not thus remitted, the order should give the name of the transferee from whom it should be recovered. This precaution is necessary in order to ensure that the fee is not recovered from the person from whom it is not legally recoverable.

(iii) The portion of the order referring to the recovery of mutation fee may be corrected by the Tehsildar. who passed the order or by his successor or by a superior officer, for reasons to be recorded in writing.

(i) Separate mutation fees are leviable in respect of each holding created by partition proceedings (including the residuary holding if any part of the original joint holding is left undivided), and not one fee only for the whole. In the case, however, of the annual recurring partition of Shamlat land effected by river action among the several share-holders, only one fee should be levied in respect of the entire holding, and when the converse case occurs and diluviated land, held in severally is, on recovery. Treated as Shamlat, only one fee is of course leviable.

(ii) No mutation fee can be levied from any Department of Government for land acquired in the interest of Government. As a corollary to this ruling, no fee is leviable on the resumption of revenue free assignments or on escheat of estate to Government, the mutation in such cases being in favour of Government. Fee should, however, be levied on grants of or succession to revenue assignments. Local bodies are not exempted from the payment of mutation fees, even when the property is acquired under the Land Acquisition Act.

(iii) Omitted.

(iv) In cases of exchange of land a fee should be taken from each of the two parties.

(v) No fee should be levied on simple corrections of mistakes in a previous record-of-rights is freshly acquired. Similarly, no fee should be levied for entry of change of names provided that it involves no acquisition of any definite right in the estate concerned.

(vi) Paragraph 135 directs that second mortgage should be legarded as a collateral one and given effect to as such, and that subsequently a new mortgage with possession should be sanctioned when the land is redeemed by the second mortgagee from the first one. "A" mortgages his land in the first instance to "ET in whose favour a mutation of mortgage with possession is sanctioned. Then "A" re mortgages the same land to "CT and a mutation of collateral mortgage in favour of C" is die result in accordance with the instructions laid down in paragraph 135. Subsequently "C" redeems the land from "ET and consequently two mutations of redemption in favour of "A" one from "B" and other from "C" followed by a mutation of mortgage with possession in favour of "C" are entered, and sanctioned. !n the case of redemption from "*B" in favour of "A" the mutation fee should be levied from A" while no such fee should be levied in the case of redemption from *C" as such redemption is only a "Tartibi" one and analogous to that mentioned in paragraph 135.

(vii) If a holding is transferred in separate parts by different instruments even though executed on the same day the transactions should be separately recorded in the mutation register, and a separate fee should be levied for each transaction.

(viii) Where a mutation fee is to be levied as a percentage of the land revenue of a holding and the revenue is fluctuating the mutation fee should be calculated on the total of the Kharif and Rabi assessment of the agricultural year during which the transfer took place. If this, however, is the current year and the Rabi assessment has not been made at the time of attestation, the tee should be calculated on assessment of the preceding year

(ix) No mutation fee is leviable in the case of a mortgage of land to Government or
in the case of redemption of such a mortgage.

(x) A separate mutation fee should be levied for the Shamlat holding where a transfer includes a share of the Shamiat

(xi) No mutation is leviable on the entry of the name of a posthumous child.

Every year in the month of April the Patwari shall include the details of fee levied on mutation decided in the Dhal Banchh paper to be deposited as Government revenue. The Patwari shall enter serial number of the Dhal Banchh in the column No. 16 of Mutation Register. The inspector Land Records shall certify that fees charged for attestation of mutations have been correctly entered in the Dhal Banchh and corresponding entry has been checked with Mutation Register. Any mistake discovered by the Inspector should be corrected immediately. The Patwari will then intimate this corrected demand of each village so fixed in Dhal Banchh to the Tehsil Revenue Accountant.

[Omitted].

[Omitted].

The following instructions prescribe the method of disposal of forms containing mutation orders:-

(i) Each Patwari will be provided with two counterfoil registers, the one for the accepted and the other for the rejected mutation. This register will be in the following form in duplicate, except that the last column will be only in the foil:-

Hadbast No. with name
of village

Serial No. of batch for the current year for the village shown in col. 1

Date of order

Particulars of Mutations

Signature of Patwari

Signature of
Attesting officer

Date of receipt in Tehsil which signature of Office
Qanungo

Total No. of Mutation

No. of
Mutation sheets

S. No. of
Mutation sheets

Particulars of Mutations

Signature of Patwari

Signature of Attesting

Date of receipt in

Toatal
No. of
Mutation

No. of
Mutation sheets

S. No. of Mutation sheets

officer

Tehsil which signature of
Office
Qanungo

(ii) On each occasion that he attests the mutation of a village, the Revenue Officer should have the mutation sheets, on which orders have been passed, arranged in serial order in two bundles, the one of accepted arid the other of rejected mutations and he should order the Patwari to enter the necessary particulars in the aforesaid registers. The foils should then be detached from the counterfoils and affixed as indices to the two bundles, each of which should be stitched together with a stout thread.

(iii) The bundles of sheets should then be despatched, or personally made over by the attesting officer to the Office Qanungo. Attesting officers are responsible for the safe custody of the sheets until they are so made over and should be very careful to prevent their loss.

(iv) On receiving the sheets, the office Qanungo will check them with the indices, sign the latter and then place both sheets and indices in an almirah, where he will arrange them in files by Inspectors circle and between boards tied round with tape or string. Within these boards the sheets should be arranged by Patwaris circles, those of each being placed together, along with their indices in the order in which they reach the Office Qanungo. The files of accepted and rejected mutations in each Inspectors circle should be kept distinct and on separate shelves.

(v) After 15th June the Patwari should prepare two lists in the form below of all mutations attested during the year for each village in his circle. One list will show accepted and the other rejected mutations:-

Hadbast No.
and name of village

Total No. of mutations

Total No. of sheets

No. of Mutations in serial order

Signature of Patwari

Signature of Office Qanungo

Remarks

These lists should be prepared from counterfoil register described in paragraph 147 and after being checked with the Register of Mutations should be sent to the Tehsil not later than 1st August, a copy of entries in the first four columns being retained by the Patwari in his diary.

(vi) On receipt of these lists the Office Qanungo should compare them with the mutation sheets in his custody, arrange latter in theirindices, sign the lists in column 6 in token of their correctness, and attach them to the bundles of sheets to which they refer.

(vii) As soon as a Jamabandi is filed, the Office Qanungo should make over the accepted mutation sheets of the village in question to the Inspector and take his receipt in the last column of the list which is attached tothose sheets and which he will retain. The sheets will then be attached by the Inspector to the Jamabandi.

(viii) The list containing the receipts of the Inspector should be made into Kuliat files, one for each Inspectors circle. Each file should be indexed arid the lists which it contains should be arranged by the serial order of the Hadbast numbers of the villages to which they relate. The files should be destroyed after four years, that is, after the next detailed Jamabandis have been prepared.

(ix) The rejected mutation sheets of any village for which a Jamabandi has been prepared should be sent to the district record room along with that Jamabandi and lists attached to them. These should be kept in the Land Record Office for twelve years and then destroyed.

Petitions and exhibits should be returned to the parties by the attesting officer. If depositions are taken by commission the essential part of them should be very briefly incorporated in the attesting order so that the mutation sheet be complete in itself. Any papers which cannot be returned should remain attached to their proper mutation. When the Jamabandi of any village is filed, the miscellaneous papers should be removed from the sanctioned sheets of mutations and made into distinct files, one for each Inspectors circle. These should be kept with the files and destroyed with them after 4 years.

(i) When the entries in the khasra are completed, the page wise area totals of all kinds of land shall be shown in the "Milan Khasra" (Area statement) as per form P-19. Giving details of land utilisation. In the end the total for the entire village shall be entered with similar details. The totals for the year of settlement as well as for the last year shall also be given and. in the event of there being any deviation from the figures, a brief explanatory note shall begiven showing the reasons for such deviation in respect of totals of cultivated and uncultivated, irrigated and unirrigated areas.

(ii) At the end of the Milan Khasra the Patwari shall enter the total area both irrigated and unirrigated as shown in the three Jinswar Statements and these totals should tally with figures obtained by adding up the total area shown. The area cropped more than once should also be shown. The details of occupied and unoccupied areas (riot available for cultivation) should also be shown.

(iii) The information regarding the number of wells, tanks, etc. in use and out of use should be complied page-wise, giving, details as per Form P-19A. The totals should be compared with the year of settlement as well as for the last year, giving suitable explanations and reasons in case of deviation in the totals.

[Deleted].

[Deleted].

[Deleted].

The Jamabandi shall be quadrennial in Form P 26 (of section 114 and 132 of the Rajasthan Land Revenue Act, 1956). It shall record the names of all persons who are liable to pay land revenue or rent and who cultivate any land or are in their possession in any other wav together with the nature of their tenure and interest in land.

The preparation of a new Jamabandi. According to the programme sanctioned by the Collector shall be started by the Patwari just alter the harvest inspections in Unhalu. He should visit every such village and make on the spot enquiries from the right holders to ascertain any charges that have occurred against the entries made in the last Jamabandi. The method to be adopted by him for recording such changes in connection with the preparation of a new Jamabandi will be to read out to the people concerned the entries in the existing Jamabandi and note the necessary changes on a separate paper to be incorporated in the new Jamabandi later on. All entries which are identical with the entries of the last Jamabandi should be entered in ink while all fresh entries made in addition to the above should be in red ink. Thus the new Jamabandi will be prepared at the end of every fourth year and it shall be completed by the end of September.

The Jamabandi shall be prepared in duplicate, that is. the Patwari shall prepare two copies, one of which will be called "Parat Patwar" arid shall remain with the patwari for the ensuing four years, while the other copy shall be known as Parat Sarkar" which shall be sent to the Tehsil immediately after preparation, duly checked and attested by the inspector The Inspector should check the new Jamabandi m the month of August. He should attest all the entries holding by holding, in the presence of the estate holders and tenants concerned and see that due effect has been given to the mutations on which final orders have been passed by the 15thof June. His attestation should be made on the copy which has to be filed in the Tehsil office. This copy should contain his report stating that he has duly attested it: a list of errors discovered and alterations made being added in the Inspectors own handwriting. A copy of this report, signed by the Inspector should be attached to the "Parat Patwar" (Patwaris copy) of the Jamabandi. Any alterations that may be found to be necessary should be made at once in red ink by the Inspector in both the copies of the. Jamabandi and signed by him. He will be personally responsible to see that the "Parat Patwar* tallies in all respects with the "ParatSarkar".

(i) Jamabandis will be prepared every fourth year. They will be prepared for those villages in each year in which the Collector directs that the Jamabandi should be prepared, according to a programme sanctioned by him for each Patwari circle. The Tehsildar will prepare a programme each year in the month of October and send it to the Collector for sanction. Ordinarily Jamabandi should be prepared annually in one-fourth of the villages in a Patwari circle. They should contain every field entry in full.

(ii) A table should be given to each Inspector showing the arrangements approved for the preparation of Jamabandis for each Patwaris circle in his charge. This table should be so arranged that the work of each year shall cover about one-fourth of the entire circle held in charge of the Inspector.

(iii) It is necessary that ample precautions should be taken in the entries which might be made in the Khasra Girdawari and other papers so as to avoid errors and prevent the Patwaris from tampering with such entries. For this purpose, it should be observed that the instructions contained in this chapter are strictly followed.

(iv) Tehsildars and Naib-Tehsildar must, without neglecting Land Records work in other villages, pay special attention to the villages for which Jamabandis are to be drawn up. All mutations, upon which final orders have been passed upto 15th June, should be incorporated in the Jamabandis. Similarly every effort should be made to have all mutations, which have occurred upto that date, entered in the mutation register by the Patwari attested by that date by the Tehsildar or the Naib-Tehsildar.

(v) The Tehsildar or Naib-Tehsildar, in charge of the circle, in which any village, for which a Jamabandi is to be drawn up, is situated, must visit the village in the cold weather before the middle of January and as far as possible should attest all pending mutations. All attestations of mutations during the nine months preceding the drawing up of a Jamabandi must be carried out in the village itself.

[23][(vi) In case of every transfer of land and attestation of mutation the Patwari shall make the following entry in column 17 of the Jamabandi (P-26)-
It is certified that an entry regarding the effect of this mutation has been made in the Pass Books of both seller and buyer.]

The Patwari should file the "Parat Sarkar" of the Jamabandi with the Office Qanungo at the Tehsil in the last week of September positively. During the same month Inspector should with a view to see that changes sanctioned in the mutations have been properly incorporated, again check the Jamabandi at the Tehsil. He should himself prepare a list of the errors discovered and alterations made at this inspection and sign it. This copy should be handed over to the Patwari who should stitch it into the "Parat Patwar" and should make necessary alterations in the latter accordingly. The Inspector should, during his next visit of the Patwari circle, see that the Patwari has done this and should initial all the alterations made.

The Tehsildar or Naib-Tehsildar in charge of the circle in which the village lies, should make final attestation on the spot and should observe the following instructions:-

(i) At least 25% of the Khatauni (tenants) holding should be read out on the spot in the presence of the assembled tenants and right holders;

(ii) [Deleted].

(iii) At least 25% of the Khewat and Khatatmi entries in the original copy should be compared with the corresponding entries in the Patwaris copy of the Jamabandi;

(iv) This check must usually be carried out during the cold weather, between the end of Kharif Girdawari and the beginning of the Rabi Girdawari. For this purpose the Revenue Officer should take with him "Parat Sarkar" of the Jamabandi which has been filed in theTehsil and he should record on this his report of the attestation and a list of mistakes discovered and alterations ordered. The report should specify what and how many entries were attested by personal enquiry from the tenants and right holders and when and where the attestation was made. A copy of the report signed by the Revenue Officer should also be attached to the "Parat Patwar" of the Jamabandi. Any alterations that may be found to be necessary should be made in both the copies of the Jamabandi and initiated by the Revenue Officer under whose orders they are made. When this has been done, the Revenue Officer should file in two copies of the final attestation certificate in Form P-28 and attach one copy to each of the Jamabandis.

The Sub-Divisional Officer should note the result of his attestation on the spot, on the copy of the Jamabandi which would eventually be filed in the District Office and should attach a copy of this note duly signed by him to the "Parat Sarkar" of the Jamabandi. He should initial all alterations made in both the copies of Jamabandi under his orders. The result of such examination of Jamabandis made by such an officer, in the Tehsil, should be entered in the Minute Book of Inspector of the Tehsil and not on the copies of the Jamabandis examined by him.

When an order is passed in appeal, review or revision after the 15th June, a note in red ink should be made on the original mutation sheet by the Sadar Officer Qanungo, if the Jamabandis are in the Collectors Office or by the Office Qanungo. if the Jamabandis are in theTehsil Office. The Inspector of the circle will also make a similar note on the Patwaris copy of the mutation. If the Jamabandi. entries are not in accordance with the order finally passed on appeal, review or revision the Patwari should be instructed to enter a mutation by way of correction of the Jamabandi and this mutation will be given effect to when the next new Jamabandi is prepared No fee will be charged.

AllJamabandis must reach the Collectors Office by the date on which the Rabi Girdawari following their preparation ends. On receipt, the Sadar Qanungo should check them and see that all instructions have been complied with. If incomplete, in any respect. They should be returned for such completion.

[Deleted].

[Deleted].

The arrangement of holding in the Jamabandi (Khatauni) shall be as under:-

(a) Government land:

(i) Land available for cultivation:-

(a) current fallow or one year fallow:

(b) fallow of 2 to 5 years:

(d) groves and orchards:

(ii) Lands nor available for cultivation:

(a) Lands fit only for grazing purposes

(1) scrub forest:

(2) ravines:

(3) hills and mountains:

(4) rivers and nullahs:

(5) sub-merged underwater:

(b) Lands not fit for grazing: -

(1) dwelling or habitations:

(2) cremations grounds:

(3) cemeteries:

(4) parade grounds:

(5) country paths and tracks:

(b) Khatedar tenants.

(i) tenants paying rents on full or non-concessional rates:

(ii) tenants paying rents permanently fixed:

(iii) tenants who pay rents at concessional rates;

(iv) holdings pertaining to deities

(d) Sharnlat Deh or uncultivated land held by the village community for grazing or other common objects:

(e) Lands held by Government Departments or public institutions:-

(i) Government forests:

(ii) Farms under the Agriculture Department:

(iii) Government Gardens under the P.W.D.:

(iv) Roads:

(v) Lands held by other Government Departments or public institutions

(vi) Lands under the Railway Department

Note. The arrangement of holdings under each of the classes mentioned above will be in alphabetical order. For filing the columns of the Jamabandi, the following instructions are to be followed:-

(1) Column No. I & 2.-In these columns entries are to be made as per new and old number of Khatauni respectively.

(2) Column No. 3.-Entries in this column shall be made in accordance with the instructions regarding entries to be made in column No. 5 of Khasra Girdawari.

(3) Column No. 4.-The field or Khasra number given to the field in the village map (Shajra Kistwar) should be enter and it should correspond with the entries in the Khasra Girdawari instructions regarding entries in the corresponding columns of the Khasra Girdawari may also be borne in mind.

(4) Column No. 5.- For entry in this column refer to the instructions regarding column 2 of the Khasra Girdawari.

(5) Column No. 6.-

(i) Reference may be made to the instructions pertaining to the entry of soil class in the Khasra Girdawari.

(ii) The soil description in the Jamabandi is intended to show the permanent method of husbandly applied to each field and not the condition applicable to any particular harvest or harvests The soil entry must, therefore, be changed, where, but only where, a permanent change has occurred, for example, by the cultivation of land which was previously current fallow or old fallow or by the conversion of "Barani" land into "Chahi" owing to the sinking of a new well. Ordinarily, changes in soil classification need be made in the year of quadrennial attestation "only, but in the ease of changes from uncultivated to cultivated land, the change of classification must be made in the next Jamabandi whether this is done after the quadrennial attestation or not. The soil class of settlement should invariably be entered and should be followed by the change m classification.

(6) Column No. 7.-In this column the sources of irrigation should be indicated.

(7) Column No. 8 & 9.

(i) These columns are meant for the entry of rent and other charges payable by the cultivator. ln column 8, the details of the various heads under which rent and other charges approved by Government are paid by a cultivator, are to be shown along with the rate if any against each item in Column 8 the amount chargeable should be shown in Column 9.

(ii) Where a part of a holding pays at one rate and nott at another it should be seem that areas and other relevant data and given insufficient details; similar care should be taken regarding the entry of rents paid on particular crops viz. "Zabti" or "Bigodhi" rents.

(iii) Where no rent is paid by a person in possession (other than the estate-holder), the reason for non-payment of rent is to be briefly explained. If the fact is undisputed as explained above, the entry of no rent, except that of a claim to adverse possession, should not be made. If the fact is that the possession is adverse the entry should be of "Gair Qabiz". If the fact is that he is a tenant, then, if the rent cannot be ascertain, it should be recorded as doubtful.

(8) Column No. 10 to 15.-In case there is any change in the the rights of the tenant necessary entry in the particular samvat should be made. In case there is no change "Badastoor* word should be written.

All lands permanently appropriated for public purposes since the date of the last settlement should be entered thus:-

(i) In the column for estate-holder, "Sarkar".

(ii) In the column of cultivator, the name of the department which holds charge of the land e.g. Agricultural Department, Forest Department, Public Works Department, Municipality etc.

(iii) In lieu of soil entries, state the purpose to which the land is applied, e.g. Sarai, Dak-Bungalow, camping ground, canal etc.

(iv) Where Nazool or other Government property is vested in a local body, or is otherwise in its possession, such property be described as "Sarkar, Maqbuza District Board Falan" or as the case may be. But property acquired by a local body should be shown as owned by that body.

(v) If any land is occupied only temporarily the names of the estate holder, if any, and the tenant (if holding the Khatedari), as the case may be, will usually be continued; and the fact of Government possession can be noted in the column for remarks.

Fard Badar

(i) Jamabandis entries should not be varied in subsequent records without first obtaining orders for their variation on mutations entered for this purpose except where the variation merely consists in the removal of a clerical mistake; that is to say of a mistake which has been made in copying the entries of the Jamabandi into another or incorporating a mutation in a Jamabandi and the correction of which does not involve the alteration of any mutation order. Subject to the exception noted below, orders for the correction of such mistakes in subsequent records should be obtained on the Fard Badar. The Form No. 27 is prescribed for this purpose.

(ii) Whenever a clerical mistake is detected in the current Jamabandi after it has been finally attested and filed, whether the mistake was originally made in that or any previous Jamabandi, the Patwari should make the necessary entries about it in the first four columns of the Fard Badar. His report in the fourth column should be as brief as possible.

For instance, if any field has been omitted by mistake from any holding, the report should merely state that such and such field has been omitted: and if any estate-holders share has been entered as one-half instead of say one-third, the report should merely state that the share should be one-third and not one-half. The Inspector of Land Record should, from time to time examine the Fard Badar entries and enter his own report in column 5 of the Fard Badar. His report should also be as brief as possible and when he finds that he has nothing to add to the Patwaris report, he should merely put his signature in this column. In passing orders upon any Fard Badar entry, the Revenue Officer (Tehsildar or Naib-Tehsildar) should see whether it actually relates to a clerical mistake which under the present instructions, should be dealt with in Fard Badar and if he finds that it relates to such a mistake, he should record an order for the correction of the mistake in question in column 6 otherwise he should order that the Fard Badar entry in question should be considered as cancelled. It will not be necessary to hear the parties concerned in connection with the disposal of Fard Badar entries.

(iii) The only clerical mistakes in Jamabandi entries, orders for the correction of which in a subsequent record should not be obtained on the Fard Badar, are those which cannot be conveniently described in the Fard Badar. The difficulty of describing a clerical mistake in the Fard Badar may, for instance, arise where the mistake relates to the share of an owner whose name enters into several different combinations, in the Jamabandi entry relating to the same holding.

(iv) A few blank sheets of the Jamabandi sizes will be stitched to Patwaris copy of each Jamabandi. When the next Jamabandi is prepared a copy of the Fard Badar, attested by the Inspector of Land Records, will be attached to the Jamabandi (Parat Sarkar).

(v) The Collector and the Revenue Officers should examine Fard Badar from time to time in order to see that the procedure prescribed in connection therewith is properly understood and followed by the subordinate Revenue staff.

Wellstatement will be prepared every fourth year with the quadrennial Jamabandi and the land irrigated by each well in the different years will be entered with the particulars of the year and the crop sown It will be prepared on the basis of the entries in the Khasra Girdawari. Form No. P-29 is prescribed for this purpose. The columns are self-explanatory. The purpose of this state merit is to judge the irrigation capacity-of each well and see that the land classed as Chahi from that well is covered by that capacity or not.

(i) A register of the records in the custody of Patwari, supplied to Patwaris at Government expense and remaining in their custody, should be maintained by them in Form P-37. but no consolidated copy of it need be kept at the Tehsil nor need it be checked by the Office Qanungo except under special orders of the higher authority

(ii) In column Nos. 1 and 2 the name and the serial number of the entry of the record should be written respectively and in column 3 the year in which the record was prepared should be shown.

(iii) In column No. 4 the documents of the standing record should be entered first and afterwards the annual records in the order in which they are prepared during a year. Where any record consists of more than one volume this should be stated.

(iv) When any record is filed in the Tehsil. The entries relating to it in columns 2 and 4 should be scored through.

(v) Four blank sheets should be allowed for each village and four sheer should be left at the end of the register for the entries of papers which relate to the whole circle such as. Diary of Events, Order book. Diary of Work, Manuals etc.

(vi) The Patwari should sign (with date) in column 6 in April of each year as evidence that the records, entered in the register and not scored through are in his possession. The Inspector should check the entries in the same month and sign in column 7 as a proof that he has done so.

(vii) On transfer of charge, both the Patwaris concerned should sign in column 9 in attestation of the fact that the one has handed over mid the other has received, ail the records entered in the register mid should date the entry. A list of the records transferred in charge shall be submitted by both the Patwaris through the Inspector to the Office Qanungo.

(i) A register of the survey equipment and furniture, supplied to Patwaris at Government expense and remaining in their custody should be maintained in Form P-36, by each Patwari and a consolidated copy of the same, with the omission of columns 4 and 5, should be kept by the Office Qanungo. When the Patwaris come to the Tehsil in September for depositing the quadrennial and annual records, they should bring their registers with them and the Office Qanungo should compare them with his copy, note the result of the comparison in the last column of the latter, and make any corrections that may be necessary.

(ii) Any loss of survey equipment should be immediately reported by the Inspector to the Tehsildar, who will, if the loss has been due to the Patwaris negligence, order replacement of the equipment by the Patwari concerned, and in other cases report to the Collector for its replacement at Government expense.

(iii) On transfer of charge, the Patwari taking over should attest the entries and sign, with date, in column 5 as token that he has done so. A list of the articles transferred in charge shall be submitted to the Office Qanungo through the Inspector by both the Patwaris.

(iv) In April of each year, the stock of each Patwari should be verified and examined by the Inspector and the condition of the articles duly noted by him in column 4. Inspecting officers should enter brief notes or remarks in column No. 7.

APPENDIX I TO PART I

Statement showing the Land Measures in

Different units of Rajasthan

Serial NO.	Name of District	Names of former State whose areas are included	Length of chain used for measuring land	Equivalent to an acre	Remarks
1	2	3	4	5	6
1.	Jaipur	Jaipur Kishangarh	165 132	Bigha 12 Biswas ½ Bighas
2.	Tonk	Jaipur Tonk Bundi	165 165 165	1 Bigha 12 Biswas Bigha 12 Biswas ½ Bighas
3.	Sawai Madhopur	Jaipur Karauli	165 150	1 Bigha 12 Biswas 1 Bigh & 18-18/25 Biswas
4	Bharatpur	Bharatpur	132	2 1/2 Bighas
4-A.	Dholpur	Dholpur	150	1Bigha & 18, 18/25 Biswas
5	Alwar	Alwar	165	1 Bigha 12 Biswas
		Jaipur	165	1 Bigha 12 Biswas
6	Jhunjhunu	Jaipur	165	1 Bigha 12 Biswas
7	Sikar	Jaipur	165	1 Bigha 12 Biswas
		Th. Sikar	110	3 Bighas 12 Biswas
8	Jodhpur	Jodhpur	132	2 l/2 Bighas
9	Banner	Jodhpur	132	-do-
10	Jalore	Jodhpur	132	-do-
11		Pali Jodhpur	132	2 l/2 Bighas
12	Nagaur	Jodhpur	132	-do-
13	Jaisalmer	Jaisalmer	132	-do-
14	Sirohi	Sirohi	132	-do-
15	Bikaner	Bikaner (Lhalsa)	127 1/2*	2 Bighas 13,171/289 Biswas
		Bikaner (Jagir)	165	1 Bighas 12 Biswas
16	Churu	Bikaner (Khalsa)	127 1/2	2 Bighas 13,171/289 Biswas
		Bikaner (Jagir)	165	1 Bigha 12 Biswas
17	Ganganagar	Bikaner (Khalsa)	165	1 Bigha 12 Biswas
		Bikaner (Jagir)	127 1/2	2 Bighas 13,171/289 Biswas
18	Udaipur	Udaipur	132	2 1/2 Bighas
			152 1/2	1 Bigha 17 1/2 Biswas
			165	1 Bigha 12 Biswas
19	Dungarpur	Dungarpur	132	2 1/2 Bighas
20	Banswara	Banswara	132	2 1/2 Bighas
21	Chittor	Udaipur	152 */4	1 Bigha 17 1/2 Biswas
		Tonk	165	1 Bigha 12 Biswas
		Pratapgarh	150	1 Bigha & 18,18/25 Biswas
22	Bhilwara	Udiapur	152 1/2	1 Bigha 17]/2 Biswas
		Shahpura	132	2 */2 Bighas
23	Kotah	Kotah	132	2 1/2 Bighas
		Tonk	165	1 Bigha 12 Biswas
24	Bundi	Bundi	132	2 1/2 Bighas
	Jhalawar	Jhalawar	132	2 1/2 Bighas
		Tonk	165	1 Bigha 12 Biswas.

APPENDIX II TO PART I

Table showing the rates of mutation fees

[24]1		Succession to Khatedari rights under Sec. 40 of the Raj as than Tenancy Act, 1955 (Rajasthan Act 3 of 1955) (hereinafter in this table referred to as "the Act")	10% of annual rent subject to a minimum of Rs. 10/- per holding.
2	a	Accrual of Khatedari rights under the Act or under any other law for the time being in force on the resumption of Jagir or of right of Malik on abolition of Zamindari or Bis-wedari estate.	10% of the annual rent, subject to a minimum of Rs. 1O/-per mutation
	b	Accrual of Khatedari rights under sub-sec. (1) of Sec. 15 of the Act.	10% of the annual rent, subject to a minimum of Rs. 1O/-per mutation
	c	Accrual of Khatedari rights under Sec. 19 of the Act	10% of the annual rent, subject to a minimum of Rs. 1O/-per mutation
3		Declaration of Khatedari rights under sub-sec. (5) of Sec. 15 or under sub-sec. (2) of Sec. 15-A or under sub-section (2) of Section 15-AA or under sub-section (1-A) of Sec. 19, or under sub-sec. (2) of Sec. 19 or under Sec. 89 of the Act.	Rs. 10/- per holding.
4		Acquisition of Khatedari rights through sale or gift by a Khatedar tenant under Sec. 42 of the Act. or by allotment or purchase from Government under any rules for the permanent allotment or sale of unoccupied Government agricultural lands.	Rs. 10/- per mutation.
5	a	Usufructuary mortgage under sub-sec (1) of Sec. 43 of the Act	10% of annual rent, subject to a minimum fee of Rs.10/- per hol-ding.
	b	Redemption of mortgage under sub-sec. (2) of Sec. 43 of the Act.	10% of annual rent, subject to a minimum fee of Rs.10/- per holding.
	c	Mortgage under sub sec. (6) of Sec. 43 of the Act by a person to whom rights accrued under Sec. 19 of the Act.	Rs. 10/-per mutation.
	d	Simple mortgage under sub-sec. (6) of Sec 43 of the Act in favour of land mortgage bank or Co operative Society.	Rs. 10/-per mutation.
6		Exchange under Sec. 48 or 49 or 49-A of the Act or otherwise.	Rs. 10/- per holding.
7		Division of holding under Sec. 53 of the Act.	Rs. 10/- per holding.
8		Surrender under Sec. 55or 57 of the Act.	Rs. 10/-per mutation.
9		Reversion of land by ejectment under Sec. 174 or 175 or 177 or 18O of the Act.	Rs. 10/-per mutation.
10		Re-installment under Sec. 187 or 187-B of the Act.	Rs. 10/-per mutation.
11		Devolution or transfer of interest of grove holder under Sec. 196 of the Act.	10% of annual rent, subject to a minimum fee of Rs.10/- per holding.
12		Conversion of Agricultural land into non- agricultural land under Sec. 90-A of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956) and the rules made there under.	Rs. 10/-per mutation.
13		Acquisition by sale or allotment of land from Government under the rules made under Sec. 10O or 101 or 102 of the Rajas-than Land Revenue Act, 1956, or under the rules for allotment and sale of Government unoccupied land made under the Raja- sthan Colonisation Act, 1954 (Rajasthan Act, XXVII of 1954).	Rs. 1/-per mutation.
[25]14		Mutation on the basis of registered deeds or by order of Courts.	Rs. 10/-per mutation.
15		Simple correction of mistakes in previous record of right if no fresh right is acquired.	No fee.
16		Mortgage of land in favour of Government or of redemption of such mortgage.	No fee.
[26]17		Mutation in respect of land acquired by the Government either under the Land Acquisition Act, 1894 (1 of 1894) or thro- ugh the resumption of Jagir lands or abolition of Zamindari or Biswedari estates.
18		Correction of entries in favour of Government.	No fee.
19		Mutation of any other class or category that Government may declare to be exempt from the payment of mutation fee.	No fee.

APPENDIX in TO PART I

Yearly Programme of the work of a Patwari

Month 1	Work to be done 2		Remarks 3
October	1	Will post to the Inspector of landRecords monthly abstract of his daily diary on the first of each month.
	2	(Deleted)
	3	Will do Kharif harvest inspection work and make its entry in the Khasra Girdawari.
	4	Will enter in his daily diary, list of all field numbers in which any change of cultivating possession or rent has occurred.
	5	Will enter in his daily diary all alterations regarding entries made in the Khasra Girdawari.
	6	At the end of each days work, he will total the pages of Khasra Girdawari completed.
	7	Will complete crop abstracts (Jinswars) before the commencement of his work in the second village and will send them to Office Qanungo through the Inspector after having entered them in his Jiiiswar registers.
	8	Will note condition of trigonometrical survey pillars in his Khasra Girdawari will send report about all such pillars to the Tehsildar through his Inspector.
	9	He will also note the condition of trigonometrical pillars and other survey and boundary marks in his register of Fard Tuda Sahadda during harvest inspections and will submit reports about those in need of repairs
	10	Will make corrections in the Parat Patwar of the quadrennial Jamabandi in accordance with the copy of Fard Paital supplied to him by the Inspection in Sept.
November	1	Will prepare the Banchh papers (dhal Banchh and demand slips) and will hand over the demand slips to the payees.
	2	Will write up the mutations discovered in the course of the Kharif Girdawari.
	3	Will undertake amendments of the field maps or re-measurements that may be necessary.
	4	In the fluctuating assessment villages or chacks he will prepare the Khasra Nautor and Jamabandi for fluctuating assessment before preparing the Banchh and mutation papers.
December	1	Will do work mentioned in Nos. 3 & 4 above.
	2	He will do harvest inspection of extra Kharif crops, if any, such as Toria, Shal- jams, Singh area, etc
	3	Will collect revenue and prepare and issue receipts, etc.
January	1	Will do work mentioned in Nos. 8 and 4 under November, and prepare files of alluvion and diluvial areas.
	2	Will visit each holding for which a quad- reimial Jamabandi is to be prepared.
	3	Will enter up the mutations that have come to light as a result of preliminary attestation.
	4	Will do the work mentioned in No. 4 above under October.
Februrary	1	Will do the work of alluvion and diluyian if any.
	2	Preparation of Shajra Latha.
March	1	In this month Patwari will do Rabi Girdawari and all other work detailed to be done in
		October during the Kharif Girdawari except No. 8.
	2	Will pay special attention tothe entering up of the villages under quadrennial attestation.
	3	Will prepare a list of fees charged in copying and inspections of the Patwarf s record andhand it over to the Revenue Accountant through his inspector.
April	1	Will compare the records with the register in his custody and will sign incolumn 6.
	2	Will compare his khasra Girdawari with that of the canal Patwari.
	3	Will write up the Mutation Register.
	4	Will correct the Baiichh papers to make them agree with the events that have occurred since their preparation.
	5	Will make corrections in soil classification in villages the quadrennial attestation where of is to take place.
	6	Will commence extra Rabi Girdawari After 15th April.
	7	Will make amendment in the field mapsdo the measurement of the fields inwhich further changes were brought tolight in Rabi Girdawari.
May	1	Will finish extra Rabi Girdawari and send its crop abstracts (Jinswars) to the Office Qanungo through the Inspector.
	2	Deleted
	3	Will collect revenue and prepare and issue receipts etc.
June	1	Will do work mentioned in Nos. 3 above.
	2	Will prepare statements which are prepared annually for every village such as Milan Khasra, etc.
	3	After 15th June will commence writing of Jamabandis of village under quadrennial attestation, and copies thereof.
July & August	1	Will write quadrennial Jamabandis and copies thereof.
	2	Will renew the village map (Shajra Latha) if necessary.
	3	Will prepare lists of attested mutations send them to the tehsil.
September	1	Will file Jamabandis and corrected statements with the Office Qanungo.
	2	Will incorporate Titimna Shajras in their maps and in those kept in the tehsil under the supervisions of their Inspec tors.
	3	Will bring with him all Khasra Girdawari diaries work book of fluctuating assess ment, Jamabandis, that are to be filedand Dhal Banchh, demand slips, receipts Arz-lrsaL which will be deposited with the Tehsil Office Qanungo. He will get the signature of Office Qanungo in Column 5 of the register ofrecords.
	4	Will get the annual supply of forms from the Office Qanungo.
	5	Will bring with him the register of survey equipments for comparison with that of the Office Qanungo.
	6	Will prepare a list of mutation fees.
	7	Will prepare new Khasra Girdawari of the villages of which Jamabandis have been filed.
	8	[Deleted].

Forms meant for Patwaris

FORM NO. P-I

(Deleted)

FORM NO. P-2

(See Rule 55)

Daily Diaiy Patwari Circle ..... Tehsil District.

Rajasthan for the month of ............................. 19 .

Day with date	Name of village	Name of vil-	Kind of work
	forwhich work	lage where
	done	work was ac- tually done
1	2	3	4

Details of work done	Particulars of the in the	events occurred Circle
	Serial numbers of events	Details of events in short
5	6	7

FORM NO. P-2

(See Rule 56)

Monthly abstract of Daily Dairy of work, Patwar Circle ........................Inspector
Circle........................Tehsil ........................District........................ Rajasthan for the month of ........................ 20 .

S.No	K	ind of work		Details of work
1		2		3
	Crop Inspection	No. of villeges to be inspected	balance	No. of Days Spent	Total Khasra No checked	Daily avg of Khasra No Inspected	Remarks


2	Survey


1	2				Balance 3
3	Mutation	Pending bal. of last month	Instituted during the month	Attested during the month	Less than one month	Less than six month	Over six months	total	remarks

		Total No. of villages	No. of villages furnished	No of villages in hand	No. of Villages to be taken in hand	No of days spent	Amt. of work done ( Khasra No.)	Daily Avg.	Remarks
4	Janambandi
5	Dhal Banchh
6	Total Demand Due During current season				Recovery
	Arrear	Current	Arrears	Current	Arrears	Current	Balance
					Upto last month During current month	Upto last month During month	Arrears Current	Days Spent	Remarks

7	Collection of Recovery
8	Other Misc. work		Kind of work 1…… 2……		Amount of work	Days Spent	Daily Average		Remark

9			Total working days		Days Spent on Leave
	Total days spent	At Patwar H.O.	Out of patwar circle	In patwar circle	Gazetted holidays	C.L.	P.L.	Total	Remarks

Comments of Inspector Land Records Signature of Patwari

Order of Tehsildar

FORMNO.P-4

[Deleted].

FORM NO. P-5

(See Rule 49)

Order Book.

Patwari........................Circle........................Tehsil........................District.

Serial No.

No. and date of order

Name of Of- fice is- suing the order

Copy of the order

Signa- ture of Office Qanuii- go with date

(Reference to No. and date of order under which it is cancelled or amended)

FORM NO. P-6 TO P-12

[Deleted].

FORM NO. P-13

(See rule 64)

Khasra Girdawari (Quadrennial) Village ........................ Tehsil ........................
District ........................ Rajasthan for the year St. 20 to 20

No. of field with name	Area	Soil class	No of Jamabandi	Entries according to the Jamabandi
No. of field with name	Area	Soil class	No of Jamabandi	Name of Khatedar/ gair Khatedar with Particulars	Name of Sub-tenant & name of his father caste, residence and terms of cultivation	Source of irrigation with methods
1	2	3	4	5	6	7

Entries according to Girdawari Samvat -20

Details of Crop with area
Kharif (Sayalu)			Rabi (Unhalu)
Name of Crop	Irrigated	Un-irrigated	Name of Crop	Irrigated	Un-irrigated
8	9	10	11	12	13

Areas cropped more than once

Details of uncultivated area

Remarks & changes of rights, possession, rents and revenue, etc.

Irrigated

Un-irrigated

Entries according to Girdawari Samvat -20

Details of Crop with area
Kharif (Sayalu)			Rabi (Unhalu)
Name of Crop	Irrigated	Un-irrigated	Name of Crop	Irrigated	Un-irrigated
18	19	20	21	22	23

Areas cropped more than once

Details of uncultivated area

Remarks & changes of rights, possession, rents and revenue, etc.

Irrigated

Un-irrigated

Entries according to Girdawari Samvat -20

Details of Crop with area
Kharif (Sayalu)			Rabi (Unhalu)
Name of Crop	Irrigated	Un-irrigated	Name of Crop	Irrigated	Un-irrigated
28	29	30	31	32	33

Areas cropped more than once

Details of uncultivated area

Remarks & changes of rights, possession, rents and revenue, etc.

Irrigated

Un-irrigated

Entries according to Girdawari Samvat -20

Details of Crop with area
Kharif (Sayalu)			Rabi (Unhalu)
Name of Crop	Irrigated	Un-irrigated	Name of Crop	Irrigated	Un-irrigated
38	39	40	41	42	43

Areas cropped more than once

Details of uncultivated area

Remarks & changes of rights, possession, rents and revenue, etc.

Remarks

Irrigated

Un-irrigated

FORM NO. P-13A

[Deleted].

FORM NO. P-14

(See rule 89)

Khasra regarding fluctuating assessment and Gair Mustaqil Kasth
Samvat Year 20 ...... Crop ............. Patwar Circle ..............
Inspector Circle .............. Tehsil .............. Distt .............. Rajasthan.

No. Khasra out of which the plot is

New Khasra Number

Name of tenant with particulars

Name of crop

East

West

North

South

Area

Class of soil

Rate

Amount

No of Janambandi for fluctuating assessment or Gair Mustaqil Kasth

Number and date of the report of trespass sent to the Tehsildar along with serial number of event

If the same person is regular
Trespasser
Samvat year of trespass

Remarks

FORM NO. P-15

(See rule 91)

List of boundary and Survey Marks Village .............. Tehsil ............................District Rajasthan.

Serial No

Description of marks with No. (if any) and names of conterminous villages

Khasra No. of field in or on the boundary of which the mark is situated

Condition of Marks with date of Inspection
Year		Year		Year		Year		Remarks
Date of Inspection	Condition of marks	Date of Inspection	Condition of marks	Date of Inspection	Condition of marks	Date of Inspection	Condition of marks
4	5	6	7	8	9	8	9

FORM NO. P-16

(See rule 99)

Statement of Jinswar Kharif Village ............................ Tehsil District ..............Rajasthan for the year ..............

Page No. & Soil class	Cereals and Pulses
	Rice		Maize		Jowar		Bajra
	rrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated
1	2	3	4	5	6	7	8	9

Cereals & Pulses
Jowar mixed with Moong		Bajra Mixed with Moth		Mandwa, Muri Kani, Barti		Moth
Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated
10	11	12	13	14	15	16	17

Cereals & Pulses
Urd		Moong		Chhola		Arhar		Gwar
rrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated
18	19	20	21	22	23	24	25	25A	25B

Oil seeds

Sugarcane

Condiment and Spices

Til

Groundnut

Castor seed

Chillies

Spices

Irrigated

Un-irrigated

Irrigated

Un-irrigated

Irrigated

Un-irrigated

Irrigated

Un-irrigated

Irrigated

Un-irrigated

Irrigated

Un-irrigated

Irrigated

Un-irrigated

Dyes					Fibres
Indigo				Cotton			Hemp
Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated
40	41	42	43	44	45	46	47	48	49

Drugs and Narcotics						Fodder
Tobacco				Poppy				Fodder
Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated
50	51	52	53	54	55	56	57	58	59	60	61

Fruits & Vegetables
potatoes			Town area sown			Remarks
Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated
62	63	64	65	66	67	68	69

Form No P-16(A)

See rule 99

Crop statements of supplementary Jinswar Kharif. Village..............

Tehsil ............................ District ............................ Rajasthan for the year 20

Khasra No.	Page No	Soil Class	Area of land sown or likely to be sown in current year
			Sugarcane		Rizka		Banana
			Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated
1	2	3	4	5	6	7	8	9

Area of land sown or likely to be sown in current year
Papita					Other Crops
Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated
10	11	12	13	14	15	16	17	18	19

Area of land sown last year and matured in current year
Sugarcane					Rizka
Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated
20	21	22	23	24	25	26	27	28	29

Area of land sown last year and matured in current year
Banana			Papita				Other crops
Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated
30	31	32	33	34	35	36	37	38	39

Form No P-17

(See rule 99)

Jinswar Rabi Village.............. Tehsil .............. District..............

Rajasthan for the year 20

Cereal and Pulses

Age No. Soil class

Wheat

Barley

Gram

Wheat & Barley

Wheat & Gram

Barley & Gram

Masur

Irrigated

Un-irrigated

Irrigated

Un-irrigated

Irrigated

Un-irrigated

Irrigated

Un-irrigated

Irrigated

Un-irrigated

Irrigated

Un-irrigated

Irrigated

Un-irrigated

Irrigated

Un-irrigated

Oil seeds
Linseed			Rape Seed		Mustard
Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated
18	19	20	21	22	23	24	25

Condiments and Spices						Drugs and Narcotics
Dhania				Zeera				Poppy
Irrigated	Un-irrigated	Irrigated	Un-irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated
26	27	28	29	30	31	32	33	34	35	36	37

Fruits, Root Crops and Vegetables				Fodder			Total Area sown				Total area matured			Remarks
Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Remarks
38	39	40	41	42	43	44	45	46	47	48	49	50	51

FOKM NO. P-17(A)

(See rule 99)

Crop statements of supplementary Jinswar Kharif, Village ..............

Tehsil .............. District .............. Rajasthan for the year

Khasra No.	Page no.	Soil Class	Area of land sown or likely to be sown in current year
			Sugarcane		Rizka		Banana
			Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated
1	2	3	4	5	6	7	8	9

Area of land sown or likely to be sown in current year
Papita					Other crops
Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated
10	11	12	13	14	15	16	17	18	19

Area of land sown last year and matured in current year
Sugar cane					Rizka
Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated
20	21	22	23	24	25	26	27	28	29

Area of land sown last year and matured in current year
Banana			Papita				Other Crops
Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated
30	31	32	33	34	35	36	37	38	39

Area of land sown last year and matured in current year
Sugar cane						Rizka
Page No. Of Khasra and soil class	Melons		China etc.		Vegetables and Garden crop		Pepper and other spices		Other food crop
Page No. Of Khasra and soil class	rrigated		Un-irrigated		rrigated	Un-irrigated	rrigated	Un-irrigated	rrigated	Un-irrigated
11	1	2	3	4	5	6	7	8	9	10

Total food crop		Tobacco		Fodder Jower		Fodder Maize		Fodder Bazra
Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated
12	13	14	15	16	17	18	19	20	21

				Total area sown		Total area matured		Area sown more than once
Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Irrigated	Un-irrigated	Remarks
22	23	24	25	26	27	28	29	30	31	32

Form No P-19

Statement of Milan Khasra Village ..............Tehsil ..............District .............. Rajasthan for the year..............

Page No. of Khasra village Tehsil	Total Geographical Area	Uncultivated
		Not available for cultivation
		Forest	Hills	Barren & Uncultur- able Land	Land put to non- agricultural uses	Permanent Pastures and grazing Lands	Total
1	2	3	4	5	6	7	8

Available for cultivation					Occupied
Current fallows	Two to five years fallows	Culturable waste Banjar	Groves and orchads	Total no of Col. 9 to 12	Cultural fallows	Two to five years fallows	Culturable waste Banjar	Groves and orchads	Total no of Col. 14 to 17
22	23	24	25	26	27	28	29	30	31

Cultivated land
Irrigated area			Tube Wells
Canal	Of ayacut less than 100 Acres	Of ayacut 100 Acres and more	Run by Electricity	Run by Oil Engines	Total
19	20	21	22	23	24

Irrigated area
wells
With pump sets operated by electricity	With pump sets operated by diesel	Others Rahat Maletc	Total	Other Sources	Total Irrigated (1+2+5+9+10)
25	26	27	28	29	30

Un-Irrigated
River Beds	Tank Beds	Salabier Dehri	Barami	Total un-irrigated	Gross Area Sown Total of columns 30+ 35
31	32	33	34	35	36

Area sown more than once
Irrigated Area
Canals	Tanks	Tube- wells	Other wells	Other sources	Total of Cols. (37+38+39+40+41)	Un- irrigated	Total Area sown more than once Col. (42+43)
37	38	39	40	41	42	43	44

Net area sown			New Cultivation
Irrigated	Un-irrigated	Total	Irrigated	Un-irrigated	Total	Remarks
45	46	47	48	49	50	51

FORM NO. P-19A

Milan Khasra supplementary Statement Village .............. Tehsil.............. Distt.............. Rajasthan, year..............

Page No. of Khasra/ Village Tehsil	No of Tanks				No of Wells
	For irrigation purpose		For Bed Cultiv- ation only	Total	Run by electricity	Run by Oil Engines	Total
	Of ayacut less than 100 acres	Of ayacut 100 acres & more
1	2	3	4	5	6	7	8

No of wells for Irrigation		With Pumping Sets Run			No of Wells
Having pendent ayacut	Supplementing other sources of irrigation	By Electricity	By Oil Engines	Other (Load ) Rahat Mal Etc.	Govt. Wells	Private Wells	For Domestic Purposes Only	Total
9	10	11	12	13	14	15	16	17

No of wells out of use				No of wells in use
Fallen out of use during the years	Others Out Ofuse	Total	Old Wells	Wells brought In use during the currentyear		Total	Remarks
				Newly	But Renovated
18	19	20	21	22	23	24	25

Form No. P-20

(Deleted)

FORM NO. P-21

Register of Mutation Village .............. Patwar Circle ..............
ILR Circle .............. Tehsil ..............Distt.............. Rajasthan.
Entry in present Jamabandi (Khatauni) proposed to be corrected

Serial No of Entry

No of holdings in Jamabandi

Khasra Number

Area

Soil classification

Revenue or Rent

Name of Tenant with particulars

New holding number

Name of tenant with particulars

New entry proposed to be substituted Janambandi

Khasra Number

Area

Soil Specification

Revenue or
Rent

Nature of Date of Registration with price in case of sale and amount of mortgage debt in case of mortgage with date of registration or date of resumption, Mutation fee levied

Samvat era and serial No. of Dhal Banchh at which demand has been fixed

Remarks
(Reports of Patwari
regarding spot enquiry
about possession etc. and report of ILR regarding corrections of entries as per record and presented documents

FORM NO. P-21A

Mutation Check Register Form

(See rule 121)

Date of application bythe applicant.	In case application isnotrece- iveddate of taking cog-nizance by Patwaris	Date and S. No. of Mutation Register	Date when sent to Inspector Land Records	Date of sending to Revenue Officer orOther Authority By the Inspector
Date of application bythe applicant.		Date and S. No. of Mutation Register	Date when sent to Inspector Land Records	Revenue Officer	Other Authority
1	1(a)	2	3	4

Date of receiptof mutation by Revenue Officer Authority

Date of Sanction of mutation by Revenue Officeror other authority

In case Panchayat fails to finalise, date when sent to S.D.O.

Date when orders passed byS.D.O.

Datewhen Final Sanction Made by Tehsildar

Timetaken inDisposal of cases at various stages in the matter.

Details of the cases pending at the end of the month
S.D.O.	Tehsildar	Gram Panchayat	Inspector of Land records	Patwari	Total No. of cases
Total No. of cases brought forward from last month
Cases received during the months
TOTAL Disposed of cases during the month

FORM NO. P-22 TO FORM NO. P-24

(Deleted).

FORM NO. P-25

(See rule 103)

Jainabandi for fluctuating assessment Village.............. Tehsil .............. Distt .............. Rajasthan for the year 19

S.No	Name of tenant with Particulars	Khasra No		Crop	Area
S.No	Name of tenant with Particulars	Old	New	Crop	Area
1	2	3	4	5	6

Soil Classification	Land revenue or Rent		No of dhal Banchh at which demand has been fixed	Remarks
Soil Classification	Rate	Amount	No of dhal Banchh at which demand has been fixed	Remarks
7	8	9	10	11

FORM NO. P-26

(See Rule 153)

Jamabandi (Khatauni) Village .............. Patwar Circle..............
ILR Circle .............. Tehsil .............. Distt .............. Rajasthan
Samvat 20 to 20

Khevat Khatauni number		Name of Land Holder	Name of tenant with father’s name caste and residential address with nature of tenure
New	Old	Name of Land Holder
1	2	3	4

Khasra No	Area	Soil Classification	Rent and other charges paid by cultivation
Khasra No	Area	Soil Classification	Sources of Irrigation	Details with rate	Amount
5	6	7	8	9	10

For Samvat…….		For Samvat…….		For Samvat…….
Number and date of order of mutation attested along with type of transfer	Particulars of transfer in whose favour land has been transferred with details of land	Number and date of order of mutation attested alongwith type of transfer	Particulars of transfer in whose favour land has been transferred with details of land	Number and date of order of mutation attested alongwith type of transfer	Particulars of transfer in whose favour land has been transferred with details of land	Remarks
11	12	13	14	15	16	17

FORM NO. P-27

(see Para 166)

Farad BadarVillage .............. Tehsil .............. Distt .............. Rajasthan

Serial No.

No of holding in the last Jamabandi

No of holding in the new Jamabandi

Patwari’s Report

Inspector’s report

Order of the attesting officer

FORM NO. P-28

(See Para 158)

Final Attestation of Jamabandi for the Year ...... to.... Village ............. Tehsil .............. District .......... Rajasthan.

Date of
attestation

Place of
attestation

Khatas
attested

Varification of mutation orders incorporated in Jamabandi

Khatas checked with the previous Jamabandi

Khatas compared with Patwaris current copy of Jamabandi

Khasra No. of Titammas checked

Mutation entered butnot attested before 15th June

Remarks

I certify that all necessary corrections have been made and that this Jamabandi is correct and complete in all respects, except as regards mutations shown in column 8 and other transfers discovered to have taken place before 15th June last and referred to in the memorandum attached to the Jamabandi.

Dated............... 19 ..... Tehsildar

FORM NO. P-29

[Deleted]

FORM NO. P-30

(See Rule 104)

Dhal Banchh Village ................ Tehsil ..................... Distt ...............
Rajasthan for Samvat

S. No.	Name of Khatedar/ Gair Khatedar etc. with percentage, caste and resid -ential address	Number of Khatauni	AREARS
S. No.		Number of Khatauni	Smvt.	Head	Amount	Area
1	2	3	4	5	6	7

CURRENT DEMAND
Land Revenue		Other Charges		Other Deptt. Charges		Total Current Demand (9+11+13)	Total Demand (6+14)
instalment Rabi/Kharif	Amount	Head	Amount	Head	Amount	Total Current Demand (9+11+13)	Total Demand (6+14)
8	9	10	11	12	13	14	15

Remission		COLLECTION
Head	Amount	ARREAR
Head	Amount	S.No. and date of Siyaha	Smvt.	Head	Amount
16	17	18	19	20	21

COLLECTION CURRENT
Land Revenue Instalment Rabi/Kharif		Other Charges		Other Deptt. Charges		Total
Head	Amount	Head	Amount	Head	Amount
22	23	24	25	26	27	28

BALANCE
ARREAR			CURRENT
Smvt.	Head	Amount	Land Revenue
			Instalment	Amount
29	30	31	32	33

BALANCE
CURRENT				Total Balance	Remarks
Other Charges		Other Deptt.Charges
Head	Amount	Head	Amount
34	35	36	37	38	39

FORM NO. P-31

(See Rule 107)

Demand Slip
Village .................... Tehsil .............. Distt Rajasthan.
For the year .......................

Dated:

Signature of recipient

Signature of Patwari

Note:-The amount should be deposited within 15 days of the receipt of demand slip otherwise recovery will be made through the process of warrant of attachment.

FORM NO. P-31

(See Rule 107)

Demand Slip

Village .................... Tehsil .................. Distt Rajasthan.
For the year...................

Dated:

Signature of recipient

Signature of Patwari

Note:-The amount should be deposited within 15 days of the receipt of demand slip otherwise recovery will be made through the process of warrant of attachment.

FORM NO. P-32

(See Rule 1O9)

Siyaha of Patwar Circle

Tehsil

District

Rajasthan for financial year,

Collections
S.No. and date	BookNo. And Receipt No.	Name of tenant	Name Of Dhal Banchh	Samvat	Arrear		Current
S.No. and date	BookNo. And Receipt No.	Name of tenant	Name Of Dhal Banchh	Samvat	Head	Amount	Instalment (Rabi/Kharif)	Amount
1	2	3	4	5	6	7	8	9

Collections
Irrigation Charges		Other Charges		Other departmental Charges		Total Collection (7+9+11+13 +15)	Signature Of Patwari
Instalment (Rabi/ Kharif)	Amount	Head	Amount	Head	Amount	Total Collection (7+9+11+13 +15)	Signature Of Patwari
10	11	12	13	14	15	16	17

FORM NO. P-33

(See Rule 116)

(Counter Foil)

Book No ..............

Receipt No ..............

Name of Tenant with particulars ..............

Depositors name with details ..............

Village ..............

Patwar Circle .............. /Tehsil..............

Details of Amount Prescribed

Date	S.No. of Dhal Banchh in relation towhich amount has been deposited	Qist. & Year	Details of Head	Whether paid fully or partly	Amount Received
Date		Qist. & Year	Details of Head	Whether paid fully or partly	Rs.	Paisa
1	2	3	4	5	6	7

Received amount in words Rs .............. Paisa.,

Depositor Signature of Signature of Patwari

Depositor in token of money received

(Duplicate)

(Triplicate)

GOVERNMENT OF RAJASTHAN

FORM NO. P-34

(See para 117)

(first copy)

CASH CHALLAN (ARZ-IRSAL)

REVENUE DEPARTMENT

Village .............. Tehsil .............. Distt .............. Year.............. Crop .............. Book No

Major head:-

VII Land Revenue Arz-Irsal No

Minor and detailed heads	AMOUNT
Minor and detailed heads	Receipt No.	Arrears	Current	Total
1. Ordinary Revenue
2. Rates and cesses on lands
3. Income fromJagir resumed
4. Miscellaneous
5.
Grand Total

2. ???? Name of depositor

3.????? Receipts enclosed No ..............

Signature from .............. to ..............

4.?????? Date of despatch ..............

Signature of the Patwari..............

Entries to be made in the Sub-Treasury

1. Date of receipt ..............

2. No. of entry in Cash Book ..............

3. Signature of Accountant ..............

4. Amount received Rs ..............

5. Signature of Cashier ..............

Signature of Tehsildar/Naib-Tehsildar

For Banking Treasuries/Sub-Treasuries Order to the Bank
Please receive rupees ..............

(both in words and figures) Treasury/Sub-Treasury Officer.
Received Rs ..............

GOVERNMENT OF RAJASTHAN

Bank Manager

GOVERNMENT OF RAJASTHAN

FORM NO. P-34

(See para 117)

(Second copy)

CASH CHALLAN (ARZ-IRSAL)

REVENUE DEPARTMENT

Village .............. Tehsil .............. Distt .............. Year..............
Crop .............. Book No Major head:-

VII Land Revenue Arz-Irsal No .....

Minor and detailed heads	AMOUNT
Minor and detailed heads	Receipt No.	Arrears	Current	Total
1. Ordinary Revenue
2. Rates and cesses on lands
3. Income fromJagir resumed
4. Miscellaneous
5.
Grand Total

2.???? Name of depositor

3.???? Receipts enclosed No ..............

Signature from .............. to ..............

4.???? Date of despatch ..............

Signature of the Patwari..............

Entries to be made in the Sub-Treasury

6. ??? Date of receipt ..............

7.???? No. of entry in Cash Book ..............

8. ??? Signature of Accountant ..............

9. ??? Amount received Rs ..............

10. ? Signature of Cashier ..............

Signature of Tehsildar/Naib-Tehsildar

For Banking Treasuries/Sub-Treasuries Order to the Bank

Please receive rupees ..............

(both in words and figures) Treasury/Sub-Treasury Officer.
Received Rs ..............

Bank Seal Bank Manager

GOVERNMENT OF RAJASTHAN

FORM NO. P-34

(See para 117)

(Third copy)

CASH CHALLAN (ARZ-IRSAL)

REVENUE DEPARTMENT

Village..............Tehsil ..............Distt ..............Year..............Crop ..............Book No
Major head:-
VII Land Revenue Arz-Irsal No

Minor and detailed heads	AMOUNT
Minor and detailed heads	Receipt No.	Arrears	Current	Total
1. Ordinary Revenue
2. Rates and cesses on lands
3. Income fromJagir resumed
4. Miscellaneous
5.
Grand Total

2.???? Name of depositor

3.???? Receipts enclosed No ..............

Signature from .............. to ..............

4.???? Date of despatch ..............

Signature of the Patwari ..............

Entries to be made in the Sub-Treasury

11. ? Date of receipt ..............

12. ? No. of entry in Cash Book ..............

13.?? Signature of Accountant ..............

14. ? Amount received Rs ..............

15. ? Signature of Cashier ..............

Signature of Tehsildar/Naib-Tehsildar

For Banking Treasuries/Sub-Treasuries Order to the Bank

Please receive rupees ..............

(both in words and figures)

Treasury/Sub-Treasury Officer.

Received Rs..............

Bank Seal Bank Manager

FORM NO. P-35

(See Para 28)

Register showing the Amount of Fee realised for grant of Certified Extracts from the Patwaris Records

S. No. as given in the Patwaris Diary

Name of Vil-lage

Date of ap-plicant

Name of applicant

Nature of paper of which copy is desired

Date on which copy handed over

Details of the copy supplied

Rate of fee charged

Amount of fee charged

Signature of the
applicant

Signature of Patwari

Signature of Qanungo

Remarks

FORM NO. P-36

(See para 159)

Register showing survey Equipment and Furniture in charge of Patwari of

Patwari of circle ..............Tehsil ..............District ..............Rajasthan.

No.

Article

Origin of receipt

Date of supply

Condition in April

1953

1954

1955

1956

1957

1958

1959

1960

1961

1962

Signature of Patwari responsible for its custody

Orders for removal from the register with date

Remarks

FORM NO. P-37

(See para 168)

Register of records in the custody of Patwari of ..............Circle ..............Tehsil ..............District ..............Rajasthan.

Name of village

S. No.

Year in which the record was prepared

Description of record

Date of filling in the Tehsil office for destruction or otherwise and the office Quanungo’s Signature

Signature of the Patwari responsible for the custody of the record

Remarks

FORM NO. P-38

PASS BOOK

The provisions contained in Rajasthan Pass-Book (Agricultural Holdings) Act, 1983 and Rajasthan Pass-Book (Agricultural Holdings) Rules. 1983 shall apply in respect of Pass-Book.]

[28][Deleted]

The Pass Book already issued to the "Cultivator as per proforma given in Appendix B shall remain valid till such time that a new pass book in the form given in Appendix A to this Chapter is issued.

[29][Deleted]

PART 2 Inspector of Land Records

CHAPTER 1 Conditions of Service

The Inspectors circles, in the Tehsil, will be formed by the Director of Land Records with the previous sanction of the State Government in consideration of the amount of work contained in each circle. Generally, one Inspectors circle shall consist of ten Patwari circles but if the area, to be inspected, is very large, or the amount of work is heavy, this number may be reduced to six.

Asper procedure laid down in rules 284 and 301 of these rules the Commissioner of the Division] shall select candidates for training of Inspector Land Records. The Commissioner of the Division shall maintain a list of those candidates who have received training and obtained. Diploma when there is a substantive vacancy in the cadre of Inspector Land Records or a vacancy which is likely to become substantive, the Collector shall, for the purpose, send a requisition to the 3[Commissioner of the Division]. The Commissioner of the Division shall then make allotment of the senior most person/them as Inspector Land Records.

COMMENTARY

Applicability.-Petitionerabsorbed by transfer and not declared surplus. Rule applies for fixing seniority. 1984 WLN UC 499.

(1) the seniority of Inspectors, Land Record working in the various districts will be interlaced by the Board of Revenue and the Secretary (Land Records) Revenue Board will maintain an up-to-date list of seniority of the Inspectors. Land Records working in the Department.

(2) The seniority of the Inspector, Land Records will be determined from the date of their continuous officiation on the post of Inspector Land Records in the Land Records Department and/or Inspector in the Settlement Consolidation /Colonization Department or any other equivalent post in such Departments provided such officiation was not fortuitous or ad hoc in nature and subject to the condition that they possess a diploma of having passed the Girdawar Qanungo Examination:

[Deleted].

The Collector can transfer Inspectors of Land Records, in his district. Transfer from one district to another in the same division and from one division to another will be made by the Member, Land Records, Board of Revenue and the Board of Revenue respectively.

Casual leave and other kinds of leave where no substitute is required, shall be sanctioned by the Tehsildar. In case the appointment of a substitute is required and privilege and other kinds of leave are applied for, the same shall be sanctioned by the Collector.

The pay of all the Inspectors of Land Records is personal and does not depend on the circle to which an inspector is posted. To begin with an Inspector will be appointed on the lowest grade of the sanctioned scale of pay. The scale of pay and allowances of the Inspectors shall be as sanctioned by the Government from time to time.

[Deleted].

Every Inspector will be given fixed allowance for stationery. He will be allowed a peon who will accompany him in tour.

The Rajasthan Civil Services (Classification, Control and Appeals) Rules 1958 shall apply in the matter of disciplinary action against the Inspector of Land Records.

Appeals will be regulated by the provisions of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958.

CHAPTER 2 Duties of the Inspector of Land Records

(i) the following are the duties of the Inspectors of Land Records:

1. General supervision over Patwaris and management of proper and timely preparation of Land Records:

2. Supervision over village maps:

3. Checking of Patwaris Records and Statistics:

3-A.? Performing duties as required under clause (VH-A) of Rule 24-A:

4. Detection of Agricultural deterioration: and

5. Local enquiries.

6. Supervision over collection work.

(ii) The Inspector must have knowledge of the general condition of the tenants and cultivators in his circle. If he finds any deterioration in the agricultural conditions, he must report the facts to the Tehsildar and keep a note in his diary. Some of the symptoms of agricultural deterioration are enumerated below:-

1. Gradual decrease in the cultivated area from year to year:

2. Decrease in the means and sources of irrigation:

3. Dying up of water in wells partly or wholly:

4. Surrender and abandonment of lands by tenants: and

5. Decrease in the cultivation of important food and commercial crops, e.g cotton, wheat. Zeera, etc.

(iii) It is the duty of an Inspector to help the Tehsildar in administrative matters but he must not be engaged in these duties at the cost of his normal duties of preparation and checking of the Land Records for which he is primarily meant. He should not be engaged in the collection work without obtaining clear orders from the Sub-Divisional Officer who will have to record reasons for issuing such orders.

[31][(iv) The Inspector shall conduct crop cutting experiments by random sample method as prescribed by the Board. Remuneration for conducting these experiments shall be paid to them on such rates as may be prescribed by the Government from time to time.]

(i) The Inspector Land Records shall keep a diary in Form 1-1, in which he shall, each day record the duties on which he has been engaged.. The diary will be supplied having one perforated form duly numbered, sealed and bounded. He will make entry in this diary with the help of carbon paper in duplicate and will send perforated copy by 5th of each month to the Tehsildar for examination along with other forms as enumerated in subsequent sub-rules. The Tehsildar will forward Form 1-1 received from Inspector with his remarks to the S.D.O. by the 10th, the S.D.O. will return it back to the Tehsildar by the 20th. The Tehsildar will communicate the remarks of S.D.O. to the Inspector so as to reach him by 25th positively. The Tehsildar will keep perforated copy in his office for record.

(ii) The Inspector Land Records will submit monthly abstract in Form 1-2 and
statement of details of attestation of Jamabandi and mutation in Form 1-3 to the Tehsildar for examination along with Form 1-1 on the 5th of each month. The Tehsildar and S.D.O. shall see that the Inspector has carried out instructions which were given in the last month and action is taken on the suggestion of the Inspector, if any. The S.D.O. shall also see that the Tehsildar takes proper action on the reports of the inspector and make arrangement for the preparation and compilation of the statistics and records. The Tehsildar and the S.D.O. should assess the amount of work done by Inspector after scrutinizing the abstract and statement annexed with the diary, which will be prepared in Form 1-2 & 1-3. The Tehsildar will forward these forms with his remarks to the S.D.O. by the 10th. Form 1-2 & 1-3 will be sent by the S.D.O. to the Collector for his orders with his remarks. These abstracts will be kept in the Collector by the Sadar Qanungo in a file to be kept open for each Inspector Circle.

(iii) Every page of the diary shall be numbered and sealed on the first page the number of pages contained in the volume will be mentioned and signed by the Tehsildar. At the end of the year the diaries will be filed with the Office Qanungo along with the register of annual checking.

Every Inspector is required to spend his time in his circle. He shall not remain at the Tehsildar headquarter without the special orders of the Tehsildar, who shall sign his diary for every day on which he is so detained. The Inspector shall obtain in his diary the signature of every officer on whom he has been in attendance. During the days of inspection of crops and when the Patwaris are busy in preparation of Dhal Banchh, the Inspector should regularly tour from one circle to another and check the work of the Patwaris to ensure the accuracy of the entries made. Besides this, at other times he must visit one circle after another and make detailed inspections of each and every record prepared by the Patwaris. It is his primary duty to see that the Patwaris are complying with the instructions contained in these Rules and preparing the records and statistics in time. Every Inspector should submit his date-wise programme of tour to the Tehsildar in the beginning of each month.

The Inspector of Land Records shall see that the Patwaris reside in their respective circles and those who are exempted from the obligation of residence, are also found present to their circles and perform their duties in time. If he finds anything against it, he shall immediately report the facts to the Tehsildar.

It shall be the duty of the Inspector to report to theTehsildar on 1st April, every year regarding the following:-

(i) the repairs and constructions of Patwari Khanas with their estimates: and

(ii) Whether the Patwaris reside at their headquarters.

The Inspector shall see that the Patwaris in his circle begin preparation of their records at the proper time and use reasonable diligence in preparing them. He must report to the Tehsildar if any Patwari is habitually negligent or dilatory, or owing to age, ill health or any other cause is not fit for the post. If any Patwari is unable to finish his work on account of the circumstances beyond the control of Patwari within the prescribed time, it shall be the duty of the Inspector to arrange for his reasonable assistance.

The Inspector shall provide himself with a map of his circle showing villages, sites and their boundaries, roads, canals, railway lines, and the limits of Patwari circles. He shall also show therein, by different colours, the tenures in which different villages are held and keep the map up to date by making timely corrections.

Every Inspector shall be furnished with a copy of these Rules and other relevant Acts and Rules, which are required for guidance in the performance of his daily duties. He shall also have a file book of circulars in which he will paste the copies of the circulars received from time to time from the Tehsil and other offices.

Itshall be the duty of the Inspector to see that each Patwari in his circle has got sufficient number of forms and does not misuse them. He should also estimate as to how many forms of each kind will be required by the Patwaris in his circle during the next year and he should submit a consolidated indent to the Tehsildar on 15th December, every year.

(i) The Inspector shall see that the village maps with the Patwaris are in a proper state for Girdawari purposes and in corporate the corrections in the field boundaries. When a map becomes unserviceable, he shall have a fresh trace prepared and shall sign the new trace after checking and comparing it with the old one. He must also see that the Patwaris have got all the instruments required for surveying the changes in the field boundaries and that they are properly and accurately maintained.

(ii) When a considerable area of waste land has been brought under cultivation, or when extensive changes have occurred in the field boundaries, the Inspector must check the corrections made by the Patwari in the map by personally running check lines through the area where the changes have occurred, noting the results in the diary of Patwari as well as his own diary.

(iii) When a Patwari, who is otherwise efficient, is. for any reason, unable to correct his maps neatly and accurately, the Inspector must report the facts by the beginning of November, suggesting some arrangement by which the work can be done. Any expenses incurred in correcting a Patwari map, under this paragraph, must be recovered from him.

(iv) If in any year, the changes in any circle are so heavy that a competent Patwari cannot correct the maps in time, the Inspector shall report the fact to the Tehsildar. In such cases, sanction to the cost of the survey can be obtained from the Collector of the district but grants will not as a rule, be given when it appears that the heaviness of the work is due merely to the maps having not been corrected in the past years owing to the negligence of the Patwaris and Inspectors. The Inspectors shall render personal help in the survey work to the Patwaris or engage some other Patwari for such help when he finds that the Patwari concerned cannot alone survey the changes and make necessary corrections in time

(v) It will be the duty of the Inspector to make corresponding changes in the copy of the village maps kept by the Office Qanungo at the end of each year, neatly and accurately.

When a new quadrennial Khasra is copied from the old one, the Inspector shall compare the entries and see that the Patwari has prepared the new copy accurately. Similarly he should compare the new Jamabandi with the old one, particularly those Khasra numbers which have undergone some change, and satisfy him that the new Jamabandi has been prepared in accordance with the old one, subject to the changes and mutations sanctioned and approved by proper authorities.

(i) It shall be the duty of every Inspector Land Records to check the Girdawari work of all the villages in his circle at each season. In such villages where fluctuating cultivation and trespass over Government Land has been made, he should check each and every such Khasra Number carefully. For the rest of cultivation by the recognized tenant, he should thoroughly check 25% of such total fields. The Inspector should mention in his diary the percentage of Khasra Numbers Inspected by him.

(ii) In the year in which new Jamabandi is to be prepared, the Inspector should check the Girdawari work of such villages carefully at both seasons, Shialu and Unhalu. He is responsible to see that no field, in which there has occurred a permanent charge in possession or in rent, has been left out. The irrigation area and the means by which it is irrigated should particularly be checked and the Inspector shall satisfy himself that, the area irrigated by wells, canals and other means have been accurately given in the column provided for the purpose. If any field is irrigated by well as well as canal or any other two means of irrigation, both should be recorded in the papers. The Inspector is also responsible to see that the crops shown and reaped are correctly entered in the Khasra and no cultivated field is left out. He will enquire into the changes on the site that might have occurred since the time of his last inspection, in case of each Khasra Number and satisfy himself that the entries are correctly made and will then initial each number which he might inspect and check.

(iii) At the time of Girdawari a thorough checking should be made about the Nauter Land and wells newly constructed or repaired so that the details regarding the area arid the wells may not remain unattended. The Inspector should finish the checking of the alteration in the map by the 15th April and the attestations should be shown on the map. He should sign and date his checking.

(i) once a year the inspector shall examine the boundary and survey marks shown in the list prepared by the Patwari with, particular attention to marks for which action has to be taken to effect repairs or renewals.

(ii) When the Inspector considers that any mark requires renewal or repair, he shall submit a report to the Tehsildar. Marks should be reported for repairs only when the Inspector is satisfied that in proportion, to the expenditure they can be made serviceable for a sufficiently long period: when the mark has been disturbed or the masonry, of which it is composed, has decayed, the report should be made for renewal. When marks are being erected the Inspector shall see that these are erected on accurate positions.

On completing the inspection of the Khasra of one or more villages in a circle, the Inspector shall check the crop statements and after satisfying himself that they are properly prepared and that the totals are correct, he shall submit a consolidated form for his circle to the Office Qanungo. The submission of statement should be completed by the dates fixed. The original Jinswars should be kept by the Inspector till the area statement is completed.

The area statement should be obtained from the Patwaris as soon as it is complete and after being thoroughly checked, should be signed and transmitted to the Office Qanungo, with the original crop statements not latter than 31st May. The explanation of fluctuations in the totals and classes of different kinds of areas given by the Patwaris should be carefully scrutinized and the Inspector should give his endorsement thereon.

The Inspector will check the Dhal Banchh with the Jamabandi the Mutation Register and Dhal Banchh of the previous year. He will also compile a village-wise abstract for the permanent and fluctuating demands of each year and send it to the-Office Qanungo. The Inspector must finish the checking of Dhal Banchh by the 15th May and sign the same in token of his testing.

In the year preparation of a new Jamabandi, the Inspector should move out on tour in the month of June and August and see that the Patwaris are properly preparing the Jamabandis. He should test the entry by putting appropriate questions to individual tenants and compare them with the entries in Khasra Dhal Banchh and Mutation Register. He should also satisfy him that rent is calculated correctly entries of occupied and unoccupied areas have been correctly made and total of village area and rent tallies with old Jamabandi, Dhal Banchh and affected mutation in all respect. After thorough satisfaction, he will then put his signatures on each holding and at the end he must record a certificate to this effect.

(i) The Inspector shall particularly check the Siyaha for the collection months i.e. from the 1st November to 31st December and from 16th March to 30th June, and on each occasion, he visits a circle, he shall see that the Patwari is making entries in the Siyaha regularly and punctually. He shall test the entries made in the Siyaha with the Dhal Banchh and the Receipt Book and also see whether instructions about the remittance of cash to the Tehsil Sub-Treasury contained in para 311 have been duly observed. In as many cases as possible he will verify the entries in the receipts issued, by enquiries from the depositors.

(ii) [Deleted].

(iii) The Inspector shall compare the Siyaha with the Dhal Banchh and the receipts and shall see that the collection entries are correct. He will also enquire from some cultivators about the receipts given to them. He will sign on the tested receipts and see that the entries therein compare with the Siyaha. He will also see that the amount collected and entered in the Siyaha has been remitted to the Tehsil Treasury within the prescribed time: that the entries are made in the Siyaha according to the prescribed rules: that the total are correct and that the Patwari has given the receipt to the payees in time. If the Inspector finds any fraud in the receipts or the Siyaha. He should at once submit a report, to the Tehsildar. He should check the Siyaha at the time of every collection and finish the checking of the Siyahas of all the villages of his circle by the 15th March every year. At the end of each year he will sign the totals of collection after comparing them with in Jamabandi and Dhal Banchh. He should also examine the entries of the amount directly remitted in the Tehsil Treasury and see that the counterfoil of Arz Irsals are received by the Patwari and pasted in the Siyaha in time. The Inspector shall visit twice every Patwar circle under his charge during collection season and assert in that the Patwari does not keep the collected amount with him in contravention of the rules and if he does so he (the Inspector) should report the matter to the Tehsildar.

(1) Every Inspector will be supplied with two complete sets of survey instruments containing plane- table with stands, Optical squares. Chains with twenty arrows, Bambo gatthas. Scale, Divider, Area Comb, Gunia, Sight-rule, Measuring Tape of 50 yards and flags. The Inspector will lend any of these survey instruments to the needy Patwaris. The Inspector will be responsible for keeping the instruments in good working order and check their accuracy while issuing the instruments to the Patwaris. The Inspector should check the survey entries with the Patwaris on the site. It will be the duty of the Inspector to send to the Tehsildar a report by the 1st May of each year, in which he will mention the details of the useless, repairable and missing instruments of the Patwaris: and at the time of transfer of Patwaris charge, he shall see that the instruments are duly entered in the charge list, a copy of which will be duly forwarded by him to the Office Qanungo with his remarks.

(2) The candidates finally selected for admission to the training school shall be require to executed a bond in the form prescribed in Rule 272(1 OA) of these rules and submit the same to the Principal of All Purpose Training School.

At the time of inspection, the Inspector should see that the diary of a Patwari is maintained up-to-date and that the abstracts are regularly sent at the end of each month. He should carefully check the abstracts and assess whether the Patwari has been properly doing his work or simply idling away the time. He must see that each work, scheduled to be done on a specific date; is done, by the Patwaris in time and the preparation of any record or report is not delayed. He must submit the abstract to the Tehsildar with his remarks having scrutinized it as stated above. He shall initial the entries in every register kept by the Patwari which he checks and also in token of his testing, enter the result of his inspections in register 1-3. At the end of every year he will enter the results of his annual checking about every Patwaris work in the register of Patwaris from this register and the monthly abstract of progress will also be prepared on the basis of these entries. This register will commence from 1st October and after finishing the checking of Jamabandi, it will be deposited in the Tehsil with the daily diary of the Inspector by the end of September of the following year commence from 1st October and after finishing the checking of Jamabandi, it will be deposited in the Tehsil with the daily diary of the Inspector by the end of September of the following year.

The register will be a bounded one and will be kept by the Inspector for twelve years for the purpose of recording the particulars of each of the villages in Patwar circles. At the expiry of 12 years a new register will be opened and the old one will be deposited in the Tehsil. The register will contain two pages for 1-5 Part-L six pages for 1-5 Part ll(a) and two pages for 1-5 Part Ii(b) for each Patwar circle. This cycle will go on till the number of Patwar circle is exhausted. On the first and second pages, the details of each village of Patwar circle will be noted. It is not necessary to repeat the entries of each village every year; he will only make entries of those villages of which quadrennial Jamabandi is prepared, to identify the distinction between preparations of Jamabandi in each Samvat year, a red line may be marked in Part II(a) record of Patwaris work, the Inspector will make entries for each village of the Patwar circle in every Samvat year. In Part Il(b) he will make entries of only those villages of which the quadrennial Jamabandi has been prepared as per programme sanctioned.

If the Inspector finds any dispute regarding any entry, he can record facts in the Khasra. He will enter the statements made by the parties at the end of the Khasra, and will also obtain their signatures and will inform the Tehsil. If the parties are riot prepared to make any compromise he will make a formal enquiry and after making necessary entries in the Khasra, he will report the matter to the Tehsildar.

COMMENTARY

Scope of.-Rule 199 lays down that in case of dispute the Inspector can only record the facts in dispute in the Khasra and to enter statements of the parties at the end of Khasra obtain their signatures and inform the Tehsil of it. If the parties are not prepared to make any compromise, he is to make a formal enquiry and after making necessary entries in the Khasra to report the matter to the Tehsildar. The Inspector could not, therefore, make any entry as himself but could have only reported the matter to the Tehsildar for orders. Bhuraram v. Jaimalaram,1963 RRD 59.

[32][Deleted]

If the Inspector finds that any report which should have been made by the Patwari according to these rules, has not been made by him, he should call for an explanation from the Patwari to that effect and forward it to the Tehsildar for orders.

APPENDIX TO PART II

Yearly programme of the work of an Inspector of Land Records

Month	Work to be done	Remarks
1	2	3
October	1. Will submit to the Tehsildar his monthly diary and abstract of the diaries of the Patwaris in his circle not later than the 5th of each month.
	2. [Deleted]
	3. Will inspect sufficient fields on the spot to assure himself that crops entered in the Khasra Girdawari by Patwaris are correct.	Inspector is responsible to sign each and every no. of areas in which there is fluctuating assessment and get prepared their extracts which he will check and signs.
	4.Will verify numbers in which any change of cultivating possession or rent has occurred and total under his signature.
	5. Will inspect the Patwaris diaries and check thealterations which have been made in the Khasra Girdawari very carefully.
	6. will prepare crop abstracts (Jinswars ) and send them to office Qanungo.
	7. will check conditions of trignometries call survey pillars recorded in khasra girdawari and will send a report about all such pillars to the Tehsildar, and also about the conditions of trijuction pillars, base line marks etc.
	8. will see whether the Patwaris had rectified the defects of which a copy was supplied to them in the month of September. He should initial all the alterations made by the Patwari in his copy of Jamabandi.
November	1. Will check the Banchh papers with the last jamabandi and Mutation Registers and sign them. He will initial all erasures and corrections.
	2. Will check and draw up a list of the numbers of temporary and Nautor cultivation and give it to the patwari to prepare Titamma Shajra.
December	1. Will prepare a list of fields which require amendments.
	2. Will check Burdi Baramandi papers
	3. Will check extra Kharif Girdawari.
	4. Will check Titemma Shajras on spot.
	5. Will make preliminary attestation of Jamabandis are to be prepared.
	6. Will superwise collection work.
January	1. Will do work mentioned in Nos. 2,3 & 4 under the month of dec., above.
	2. Will report to the Tehsildar the condition of Patwark- hanas of his circle etc.
February	1. Will do remaining work mentioned in No. 2 of December.
March	1. Will do all the work mentioned at 3 to 8 under October.
	2. Will check the mutation fee and will compare it with the Dhal Banchh.
April	1. Will check the corrected Banchh papers (Dhal Banchh).
	2. Will check the extra Rabi Girdawari commenced by the Patwaris after 15th April.
	3. In April of each year the stock of each patwari should be verifies and examined, and condition of the articles duly mentioned in column 4 of the Equipment Register.
	4. Will check the Register of Records in the custody of Patwaris.
	5. Will check Addas.
May	1. Will check extra Rabi Girdawari and the crop abstracts (Jinswars) prepared by the Patwaris.
	2. Will check Banchh work.
	3. Will superwise collection work.
June, July and August	1. Will pay special attention to the detailed Jamabandis which are being prepared by the Patwaris. He should attest all the entries of holding in the presence of tenants.
	2. Will check the change made in soil classification.
	3. Will check annual and quadrennial statements, and sign them.
September	1. Will bring to the Tehsil headquarters his Register of Patwaris, which the Office Qanungo shall send to the Sadar Qanungo for incorp- oration of remarks in the service books of the Patwaris.
	2. Will check the Titamma Sharjas incorporated by Patwaris in the copy of the map kept in the Tehsil and in the ma with the Patwaris.
	3. Will send September at Tehsil headquarter checking Jamab -andis with a view to see that changes based on the mutations have been properly incorporated.
	4. [Deleted]
	5. Will check and sign the annual and quadrennial statements.
	6. Will sign pages of Khasra Girdawari where the assess- ments in fluctuating
	Note.- The programme detailed above is only meant as a general guide and the Collector can alter it to suit local conditions.

FORM NO. 1-1

(See rule 179)

Daily Diary of work of Inspector of Land Records Circle..............
Tehsil..............District.............. Rajasthan, for the month of..............197.

Date and Day

Name of village visited or in hand with the name of patwari

Work in hand

Date of previous visits to this village

Details of work with reference to the paragraph No of the Rules

FORM NO. 1-2

(See rule 179)

Monthly abstract of daily diary of work of inspector of land records
circle..............Tehsil..............District..............Rajasthan, for the month of..............19.

1. Total no. of villages..............

2. Total no. of quadrennial villages..............

3. Total no. of Patwaris..............

S.No.	Details of work	Quantity of work	No. of days	Remarks
1	Crop Inspection	No. of village Khasra Nos. checked.
2	Farad Tuda Sehda	No. of villages No. of Tuda Sehdaa Checked
3	Dhal Banchh	No. of villages No. fo Khatauni Holdings checked
4	Siaha	No. of villages No. of entries checked
5	Khasra regarding fluctuating assessment	No. of villages No. of Khasra checked.
6	Jamabandi and fluctuating assessment	No. of villages No. of Khatas checked
7	List of Titamma Shajra	No. of villages No. of Khasra checked
8.	Survey of Titamma	No. of villages No. of Khasra checked
9	Preliminary attestation of quadrennial jamabandi	No. of villages attested during this month Total no. of villages including this month.
10	Check of quadrennial Jamabandi after preparation by Patwari	No. of villages checked and compared during this month Total No. of villages including this month
11.	Comparison of mutation with Jamabandi at Tehsil office.	No. of villages done during this month Total No. of villages including this month.
12.	Amendment of Jinswar and other maps according to Shajra Titamma
13	Inspection of Jinswar and other agricultural statements
14	Comparison of mutation	No. of villages Total no. of Mutations compared during this month.
15	Possession orders compiled with	Total no. of orders compiled with balance
16	Warrant for attachment executed	No. of warrants executed Balance
17	Mutation of registered deeds disposed of
18	Other Miscellaneous work done
19	No. of days spent in holidays. No. of days spent on leave
20	Details of Touring	(a) 1. Days spent in Tehsil Days Night 2. Days spent with offices 3. Days spent in checking of Patwar circles. (b) 1. With in 8 K.M. 2. Beyond 8 K.M
21	No. of Patwar circle	Inspected / Not Inspected. (If not Inspected give reason in column No. 5) Dated: Signature of ILR

FORM NO. 1-3

(See rule 179)

Statement of detail of attestation of quadrennial Jamabandis and mutations
Inspector Circles.............. Tehsil..............Distt ..............Rajasthan for the month of ..............19 ..............

Name of village of which quadrennial Jamabandis is to be prepared during this year

Details of checking and attestation of jamabandis which were prepared last year

Samvat era

Total no of villages

Jamabandi prepared no of villages

No of Jamabandis by ILR

No of Jamabandis attested by Tehsildar/ Naib tehsildar

Details of Mutations according to Column No. 1 by ILR

Jamabandi preliminary attested

Checking & perison of newly prepared jamabandis

Comparison with Mutation with Jamabandis

Details of Mutations attested Regarding villages of which Jamabandi is to be prepared (as per column No. 1)

Balance

Institu-tion during the month

Total (10+11)

Disposal during the month

Balance (12+13)

Balance

FORM NO. 1-4

(Deleted].

FORM NO. 1-5

(See Para 198)

Register of Patwaris to be kept by the Inspector of Land Records

Part I-(a) Particulars of Patwaris

Name of patwari with percentage caste and residence

Qualifications

Date of appointment

Age of appointment

Pay

Resident of ex- empted with place of present residence

Land owned or cultivated by the Patwari or his relatives

Date and reasons of termination of appointment

Remarks

FORM NO. 1-5 PART II (a)

Record of Patwaris work

Agricultural
Area

Name of Village

Date by which Kharif corp statement were filed

Date of completion of Banchh papers

Date of completion of fluctuating Jamabandi

Date by which Rabi crop statement were filed

Date by which extra Rabi crop statement were filed

Date of completion of Milan Khasra

Date of filing Quadrennial Jamabandi

Reports on complaints against Patwaris during the year

Remarks

FORM NO. 1-5 PART II (b)

Quadrennial attestation and Petty Survey work

By Inspector Land Records

Agricultural year	Village Attested				Date of attestation of old Jamabandi
Agricultural year	Name	Holdings	Fields	Area	Date of attestation of old Jamabandi
1	2	3	4	5	6

No. of Khasra in which correction of map is done	Preparation of new Jamabandi				Remarks
No. of Khasra in which correction of map is done	Date of commencement by Patwari	Date of completion by Patwari	Date of completion by ILR for final attestation	Date of attestation by Revenue Officer	Remarks
7	8	9	10	11	12

PART 3 Office Qanangos

CHAPTER 1 CHAPTER I

(a) Generally. One Office Qanungo will be appointed in each Tehsil, who will be incharge of all Land Records work to be performed in the Tehsil office, under the control and supervision of the Tehsildar, and shall be responsible for performing the duties mentioned below in time.

(b) Assistant Office Qanungo.-If it is found that the work in a certain Tehsil is comparatively heavier and cannot be performed in time by the Office Qanungo single handed, one Assistant Office Qanungo, from the cadre of Patwaris, will be appointed to assist him, and the rules governing the appointment of Patwaris mentioned in paragraph 4, shall apply mutatis mutandis to the appointment of such assistants. Generally, experienced Patwaris will be posted as Assistant Office Qanungos. Office Qanungos will be appointed by the Commissioner of the Division from amongst those candidates, who have passed the Qanungos training course and obtained a diploma thereof. Rules regarding the selection of candidates and admission to the training school and passing the course are given in Part IV. Candidates having higher educational qualifications and experience of clerical as well as Patwaris and inspector of Land Records duties, will be given preference.

(c) Officiating arrangement.-The Collector may appoint senior Patwaris or Assistant Office Qanungo to officiate as Office Qanungos subject to confirmation by the Commissioner of the Division and subject to the selection by the Committee mentioned in Part IV find passing the Qanungo examination within two years. For such officiating appointment the qualifications laid down for permanent promotion of Patwaris to the post of Inspectors of Land Records shall be observed.

The Collector can transfer Office Qanungos from one Tehsil to another in his district. Transfer from one district to another will be made by the Commissioner of the division and from one division to another by the Board of Revenue.]

Subject to any sanctioned local allowance, the pay and allowances of all the Office Qanungos will be personal and will not depend on the Tehsils to which an Office Qanungo is posted. To begin with an Office Qanungo will be appointed on the lowest grade of the sanctioned scale of pay. Which will be as sanctioned by the Government from time to time?

Every Office Qanungo will be supplied stationery and postage stamps according to a schedule prescribed by the Collector in view of the actual requirements of each Tehsil. He will also be given interest money amounting to Rs. 25/- to meet other contingent expenditure. Expenditure from the interest amount will be made under the orders and with the sanction of theTehsildar within the budgeted allotment.

OneBundle Lifter in the cadre of peons will be attached to each Office Qanungo to help him in his official duties. Local summons etc., pertaining to land records, will also be served by the Bundle Lifter.

The provisions of Rajasthan Civil Services (Classification, Control and Appeals) Rules, 1958 shall apply in the matter of disciplinary action against Office Qanungo.

Appeals against the orders of Collector will lie to Divisional Commissioner, a second appeal will lie to the Board of Revenue In case of an order for removal or dismissal passed by the Commissioner, the first appeal will lie to the Board of Revenue and the second one to the Government in accordance with the provisions of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 195O. An appellant, shall provide that it is required for first appeal, be entitled free of charge to a copy of the order of punishment, which he shall file with his appeal. In case where a second appeal a copy of the order on the first appeal shall be granted free of charge. All other copies of orders, original or appellate, shall be charged for at the scales prescribed.

CHAPTER 2 Duties of Office Qanungo

The duties of Office Qanungos and their assistants are set out in the following paragraphs. They shall not be employed regularly on any other class of work without the special sanction of Commissioner of the division. They shall not be allowed to leave the Tehsil headquarters except for special reasons to be reported by the Tehsildar tothe Collector:-

(i) Maintenance of accounts and establishment records of the Land Record staff as laid down in the Rajasthan Service Rules and G.F. & A.R.:

(ii) Conduct of proceedings in cases of correction of records and mutation cases:

(iii) Supply of blank forms to Inspectors of Land Records and Patwaris:

(iv) Testing of Khatauni Jamabandis and errata lists:

(v) Receipt, preservation and disposal of records:

(vi) Compilation of statistics for transmission to the Sadar Qanungo and or record in the Tehsil:

(vii) Supply to the Collector or to the Sub-Divisional Officer of any information that may be required regarding entries in the village papers filed in the Tehsil or in registers maintained by him: and

(viii) Checking of the returns of the monthly progress of work of the Inspectors and Patwaris.

(a) The following registers shall be maintained by the Office Qanungo in each Tehsil:-

1. Register of Salary bills of the Land Records staff in the Tehsil

2. to

3. [Deleted].

4. [Deleted].

5. Register of leave of Land Records staff.

6. [Deleted].

7. Register of calamities among cattle and human beings

8. (Deleted].

9. Register of Halat Halqa Patwaris and Inspectors

10. to

11. [Deleted).

12. Register of Patwar Khanejat

13. [Deleted].

14. Register of arrangements made in Sawai Chak

15. Register of Nazool

16. Register Peshi Muaqdmat

17. Register of Security of Patwaris

18. Register of Inspection by Revenue Officer

19. Register of Deposit of Records

20. Register of Daramad Baramad Kaghzat

21. Register of village Bastas

22. Register of Land Records Forms

23. Register of Indent of Land Records Forms

24. Stock Register of Survey equipment and furniture

25. to

26. [Deleted].

27. Register of Rainfall

28. [Deleted].

29. Despatch Register

30. Receipt Register

(b) The following table shows the latest dates on which the Inspectors and Patwaris received are to be received by the Office Qanungo. tl*e time they shall be retained by him, and the method of disposal:-

(b) ? The following table shows the latest dates on which the Inspectors and Patwaris received are to be received by the Office Qanungo. tl*e time they shall be retained by him, and the method of disposal:-

Name of Record

Date of Deposition

Period for which to be retained in the Tehsil

Method of Disposal

Re-marks

I. Inspector of Land Records Records

Diary	31st October after one year	5 years	Destroyed
Register of Patwaris in- spection 1-5	To be deposited after 12 years	5 years from the date of receipt	Destroyed
1	2	3	4	5
Monthly	5th day of	To be sent to	Sent to
Abstract of	each month.	the Sub-	Sadar

daily diary		Divisional Of-	Qanungo
with state-		ficer on 10th
ments on		of each
forms 1 -3 &		month.
1-4.

Receipt and	One year	5 years	-do-
Despatch	after it is
Register	filled
II. Patwaris Records
Dairy of work	31st October	5 years	Destroyed
with monthly	after one year
abstract
Khasra Gir-	31st October	Till the	Sent to
dawari (Quad-	after one year	Revision of	the- Sadar
rennial)	of completion	statement	Qanungo.
Khasra	31st Oct.	~do-	-do-
Parivaitanshii	each year
List of Bound-	3 1st Oct. (at-	~do-	-do-
ary and Sur-	tached with
vey Marks	the Khasra
	Girdawari)
Map	Till a new	-do-	-do-
	map is
	received by
	the Patwari
Grain Rent	31st Oct.	-do-	-do-
Ledger	each year
Siyaha	30th April	5 years	To be
	after one year		destroyed
Receipt Book	3Oth April	5 years	To be
	after one year		destroyed
Dhal Barichh	-do-	2 years	To be sent
			to Sadar
			Qanungo
Demand slip	-do-	-do-	To be
			destroyed
Register of	After the ex-	3 years	-do-
Mutation	piry of cur rent

1	2	3	4	5
Register of Naqal and Nirikshan Patwar Patras	After the expiry occurent	5 Years	To be Destroyed
Quadrennial Jamabandi, (Parat Sarkar)	30th Sept. after its completion	Till 1st April	Sent to Sadar Qanungo
Genealogical tree	-do-	-do-	-do-
Fard Badar	-do-	-do-	-do-
Dhal Banchh	31st Oct. after 1 year	2 Years	-do-
Demand Slip	-do-	-do-	Destroyed
Milan Khasra	20th June	5 years	Destroyed
Jinswar Khari	10th November	-do-	-do-
Jinswar Rabi	25th March	-do-	-do-
Jinswar Vishesh	25th May	-do-	-do-
Unhalu		-do-	-do-
Jamabandi Pariwar-tansheel	31st Oct. each year		Sent to sadar Quanngo

Name of record	Period for which to be retained in	Method of disposal	Remarks
1	2	3	4
Register of salary and arrear bills of the Land records staff.	10 years	Sent to Sadar Quanungo
Register of leave of land Records staff	One year after is it filled and a new register is opened to which the leave on credit is transferred.	-do-

1	2	3	4
Register of	5 years after it is	Sent to Sadar
Calamities	filled	Qanungo
Register of	10 years after its	Retained per-
Halat Halqa	completion	manently.

Patwariss &
Inspector
Register of Pat-	1O years after it is	-do-
wari-Khanejat	filled
Register of ar-	5 years after the ex-	Destroyed
rangement	piry of current Set-

made in Siwai	tlement

Chak
Register of	10 years after its	Retained per-
Nazool	completion	manently
Register of cases	5 years after its	-do-
	competition
Register of	-do-	Destroyed
Peshi
Muqadmat
Register of	10 years after it is	Destroyed
Security of	filled and a new
Patwaris	register opened to
	which the previous
	securities are
	transferred.
Register of In-	5 years after it is	Destroyed
spection by	filled
Revenue
Officers
Register of	Till it is filled	Retained per-
deposition of		manently
Records
Register of	1 year after return	Destroyed
Daramad	of all the records
Baramad	noted in the register
Kaghzat
Register of Ul-	Till it filled and a	Retained per-
lage Bastas	new register opened	manently

Register of Land records forms	One year after it is filled and a new register opened. To which balance in hand be brought over 3 years.	Destroyed
Register of indent of Land Reforms Forms.	5 years after it is	Destroyed
Stock Register of survey equipments and furniture.	One year after it is filled and a new register is opened to which all the instruments in hand to be brought over.	Destroyed
Stock Register of survey equipments and furniture.	One year after it is filled and a new register is opened to which all the instruments in hand to be brought over.	Destroyed
Register of Rainfall	10 years	Sent to the Sadar Quanungo
Receipt and Despatch Registers	5 year after it is filled	Destroyed

(d) Each Office Qanungo shall maintain an up-to-date note regarding his Tehsil and revise it at the end of each year to incorporate the necessary changes. The headings of the note are given in Schedule I appended to this Chapter.

(e) It will be the duty of the Office Qanungo to see that the abstract of the progress of work of each Inspector and Patwari in the Tehsil is received in time on the 5th day of each month. He should scrutinize all abstracts and see that the work done by complete to the date and if he finds any defect, he must note it down and bring it to the notice of the Tehsildar.

(a) On the 25th of each month, the Office Qanungo will prepare the monthly salary bill in the form prescribed for the purpose by the Accounts Department and keep a copy in this register. Pay must be refunded by short drawal if disbursed for two months thus the pay received for January may be disbursed either inFebruary or in March, and any sum that has not been disbursed in March must be refunded in the bill for that month. The Office Qanungo will show in the bill all deductions ordered upto the date of despatch: deductions ordered after that date will be shown in the bill for the following month. When the bill has been passed by the Treasury and cash orders have been received, the pay of the land records staff will be distributed on the date fixed for this purpose.

(b) With a view to enable the Office Qanungo to exercise an effective check on the salary bills of land records staff, copies of all orders affecting their salaries shall be sent to him.

[Deleted].

[Deleted].

(a) A date shall be fixed for the attendance of each Patwari and Inspector at the Tehsil in such a manner that ordinarily the same date is not fixed for the attendance of more than 30 patwaris, and that the Patwaris should not be required to attend before the past month will have been received in the Tehsil in the ordinary course. When in any month the office is closed on any pay day the Patwari must attend on the next day on which office is opened.

(b) Each Patwari attending shall be first required to hand over the reports, which he may have to make. When this has been done and the Patwari has received such instructions orders and circulars as may be necessary, the Office Qanungo will pay him his salary in the presence of the Tehsildar or the Naib- Tehsildar, who will sign in the register of salary bill against each payment.

(d) This rule may, however, be relaxed in the case of a Patwari, who is on leave and in whose place a substitute is working or who was officiating in a temporary vacancy and has been discharged. The pay of such a Patwari should be sent to him by money order after deducting the M.O. commission or may be delivered to a person duly authorized by him to receive it on his behalf.

(e) The Office Qanungo has nothing to do with the custody or the actual payment of money: the sum due will be paid to the Patwari and other staff by the treasury of the Tehsil, who will keep the cash.

(f) A Patwari, who does not attend on the day fixed for his attendance, shall not be allowed to draw his pay on any other day during the month except under a special order. Such order should not be passed unless the incumbent satisfies was his diary and other record that his failure justified by attendance in any court or some similar reason.

(g) If a Patwari does not attend the Tehsil on the day fixed for disbursement of salaries without sufficient reasons, he should be called upon to explain and be dealt with properly.

[Deleted].

The Office Qanungo will open an account of each employee of the land records staff in the Tehsil on a separate-page as soon as he joins his duty either by appointment or by transfer. The account will be kept for all-kinds of leave casual, privilege and emergent etc. and at the end of each year the period of leave due to him and admissible under the Rajasthan Civil Service Rules will be entered in a new register.

[Deleted]

The Office Qanungo shall keep a register in Form O-7 to enter the reports of calamities made to him by the Patwaris. If an epidemic disease is reported, the name of the disease should be given in column No. 5. Available information regarding the areas effected by floods or hails etc. the amount of damage done, the number of death amongst men and cattle and so on, should be entered. The entry should be as brief as possible. The register will be placed before the Tehsildar for recording his remarks in col. No. 8. The original report must be transmitted without delay through the Tehsildar to the Collector. In cases of urgency a report may be sent direct to the nearest Medical Officer also for immediate necessary action.

(Omitted)

The Office Qanungo will maintain a register on Form O9, having detailed information regarding the circles of the Inspectors and Patwari. In this register an abstract of the Inspectors circle will be entered on the first page. One page will be left for each circle of the Inspector or Patwari, as the case may be and if necessary, more pages may be left. The entries regarding the details of villages will be renewed after the compilation of a new Jamabahdi after every fourth year. This entry will be made at the end of the list of the villages of the circle after drawing a line.

[Deleted].

[Deleted].

[Deleted].

The Office Qanungo shall also maintain a list of groves required by para 388.

The Office Qanungo shall also be responsible for maintaining the Register of Alluvion and Diluvion in Form O-33.

The Office Qanungo will maintain a register of Patwar Khanejat (Houses con- structed by the Government for the residence and office of the Pat-waris) on Form O-12. In this register be will enter the condition of each Patwarkhana as reported by the Inspector regarding their repairs etc. He will also send a consolidated report for the repairs etc. of all the Patwarkhanas in the Tehsil to the Sadar Qanungo, through the Teh-sildar by the end of September each year, so that provision may be made in the next years budget of the land Records Department.

[Deleted].

There may be some areas in certain places which are not occupied by anytenant or the village as a whole and have not been assessed and included in any Kliata and which are consequently managed by the Tehsildar directly by letting it out temporarily or permanently or by selling its natural products by auction. This register is meant to make entries regarding such areas. ReguIar files will be opened by the Office Qanungo at the beginning of each agricultural year and entries will be made in the register on the basis of the corresponding files.

(a) Nazool includes plots of land within the Abadi-car-marked or fit for buildings belonging to the Government.

(b) The Office Qanungo will maintain a register in form Ol5 and will collect information of such plots and buildings through the Patwaris and from the Abadi records whenever possible and will supply details whenever a question regarding the disposal of any such building arises and is required by the Tehsildar. It is the duty of the Tehsildar to see that no Nazool land is encroached upon or used by anyone without proper authority and full rent is realised for Government buildings.

No separate form is prescribed for the Misalband register. It will be the same as prescribed for other clerks of the Tehsil by the Revenue Department. The Office Qanungo will open and keep files regarding the following.

1. Revision of, and changes in, circles of the Patwaris and Inspectors:

2. Files of boundary disputes:

3. Inter-State boundary disputes and the comparison of boundary lines with the adjoining States:

4. Compliances of orders received from the Settlement and the Land Records Department and service of summons:

5. The land records work in the Tehsil:

6. Demarcation and repairs of boundary pillars:

7. Security of the Patwaris:

8. Papers regarding assessment of land revenue:

9. Management of the unoccupied areas:

10. Fire accidents and other calamities:

11. [Deleted]: ?

12. [Deleted]:

13. Appointment, complaints and other personal matters of the Land records staff:

The files opened and maintained by the Office Qanungo will be recorded in the Tehsil Record Room after all the proceedings have been completed.

it will be on the same form as is kept by the other revenue clerks of the tehsil no separate from is prescribed.

as laid down in paragraph 6,every patwari shall be required to furnish a security of 200/- as soon as he is appointed and given charge to the circle.the office qanungo will see that his order is compiled with in time and shall bring to the notice of the tehsildar , if any patwari does not furnish security property files regarding security will be kept by the office qanungo and abstract from the same will be entered in the columns of the register which are self-explanatory.
In the remarks column the office qanungo shall enter the number and of fidelity bond together with date of its expiry and further renewals.

A register of blank papers will be kept by each office qanungo in which the naib-tehsildar ,tehsildar and other revenue officers will note down their inspections from time to time . The inspection notes of the assistant directors of land records will be pasted in another file book to be kept for the purpose.

(a) when any record is deposited by the patwaris or the inspectors . it will be the duty of the office qanungo to see that it is complete in all respects. Record which is not complete to be admitted will be returned for correction and completion.

(b) if any patwari or inspector does not produce any record or statement on the date fixed for the purpose, the office qanungo will be submit a report tot he is tehsildar who will arrange for its deposition as early as possible and take proper action against the defaulter.

(c) the office qanungo will keep a programme for the preparation of the quadrennial jamabandis of the villages of each circle sanctioned by the collector and will see that the jamabandis are prepared according to the programme . in this programme all the vilages of each patwar circle will be distributed over four years in such a way that the work in each year is equally and proportionately distributed .

(d) The record accepted by the office qanungo will be entered fourthwith in the register known as the register of deposition of records; thereafter it will be placed in the relevant basta, as prescribed in form o-22. This register will commence from the beginning year of the enforcement of settlement and will continue for five years .the pages contained in each record will be noted against in the register as well as in the list of papers in the basta . In the village-wise bastas records will be kept in separate bundles in order of successive years and papers contained in each bundle. Bearing the signatures of the Patwari and the Inspector, will be placed, below the cover of another bundle, Jinswars and the Milan Khasras will not be kept in the Basta. These statements for the whole Tehsil kept in a separate Basta for each year and if any paper will be taken out of any Basta a slip bearing the signature of the recipient and the reference of the case or the necessity for which the record is required and the order under which it is allowed to be sent will be kept in its place

(e) Between 1st August and 31st October, the Office Qanungo shall take out from the Bastas all record, which is either to be sent to the Sadar Qanungo or to be destroyed during the current year. It is usually found convenient to carry out the procedure prescribed in this paragraph and paragraph (d) above concurrently.

(f) Records to be sent to the Sadar Qanungo will be despatched in the month of April at such time as may be intimated by him. An invoice will be sent with the record in which details of all the despatched papers will be entered. One copy of the invoice will be kept by the Office Qanungo to serve as a memorandum and the other one bearing the signature of the Tehsildar or the Naib- Tehsildar will be sent in a separate envelope to the Sadar Qanungo. The Sadar Qanungo will compare the record received with the invoice and acknowledge the same at the back of the invoice which will be returned to the Office Qanungo. If, 011 comparison, the Sadar Qanungo finds any difference, he will report the matter to the Collector and ascertain from the Office Qanungo the reason of the difference. On receipt of the invoice back from the Sadar Qanungo, the Office Qanungo will file it with his memorandum and if it is not received back within 15 days from the date of despatch, he will send a report to the Collector through the Tehsildar.

As soon as all the records for destruction have been put aside the Office Qanungo shall submit a report to the Sub-Divisional Officer through the Tehsildar. The records should be kept until they have been inspected by the Sub- Divisional Officer and when he has, after inspection ordered their destruction, they should be sold as waste paper. Care must, however, be taken that Khasras. Siyahas, Receipt Books, etc. are torn into small pieces. Other record need not be torn into pieces but their Nathi should be broken and the papers mixed together and thoroughly disarranged before theyare offered for sale. The proceeds will be credited to Patwaris miscellaneous income.

The Office Qanungo will maintain a register on Form 0-21, in which all the record which has been taken out of the Record room either to any other court or for copying or for any other purpose, shall be entered. On return of the record back to the Record room, the Office Qanungo will sign in column No. 8 in testimony that the record has been placed at its proper place. A new register will be opened only when the old oneis finished and those papers which happen to be out of the Record room will be entered in the new register with red ink. The new register will be begun with a fresh serial number. The Office Qanungo will submit the register to the Tehsildar after every third month, who will see that no paper remains unnecessarily out of the Record room and if he finds so, he will arrange for its early return. The reference of the order in compliance with which the record is taken out and also the subject matter of the case in connection with which the record is being sent to other places will be entered in column No. 5.

The Office Qanungo is responsible for the custody and supply of forms for the use of Inspectors of Land Records and Patwaris as well as for his own office. He is required to see that a sufficient stock of forms is kept in hand; that the stocks are not unnecessarily large and that fonns are not wasted or allowed to be injured by careless storage.

Stock book of all forms received or issued shall be maintained in the prescribed Form No. 0-23. Three pages shall be utilized for each kind of form and a separate account should be kept for each form, index is to be given in the beginning to show as to on what page the account of each form is given.

Forms received in the office shall be counted by the Office Qanungo. If the number differs form the number shown in the invoice, he shall at once report to the Tehsildar, who should forward the report to the Collectors office. The number of forms received shall be entered in the register and a total of the previous receipts and the fresh ones should be given. The total of forms issued shall be added up and the balance struck for each day on which any forms are issued.

The issue of fonns to Patwaris shall begin as soon as the fonns have been received from the Press and shall be completed by the 15th September. The Inspectors may obtain fonns as they require them. The signature of the official to whom the fonns are issued shall be taken in the last column of the register. The official shall also be required to initial each erasure or over-writing in respect of the number of fonns issued to him.

TheOffice Qanungo shall require the Patwaris to bind in paper covers,fonns of each kind in a separate volume and shall stamp and page each volume as soon as bound. He will also note on the first page under his own signature and the countersignature of the Tehsildar or the Naib- Tehsildar the number of pages contained in each volume. Early in October, the Office Qanungo shall call on the Inspectors to report by the end of November the number of fonns required for each circle in which any variation from the previous years indent is proposed, stating the circumstances which render the change desirable. At the same time, he should request the Inspectors to report their own needs and should consider what forms are required for his own office. From the facts so ascer-tained, the indent for the current year and the stock as shown by the register, he must calculate the number of each form to be supplied for the next year.

The indent for Patwar forms must show separately the number of forms required for each Patwar circle. This will remain with the Office Qammgo for the distribution of forms. From this indent he will prepare an abstract on Form No. 0-24, showing only the total number of forms of each kind required for the whole Tehsil, explaining in a foot- note, the reasons for any considerable increase over the number supplied in the currentyear. The abstract shall be laid before the Tehsildar who will be responsible for die accuracy of the estimates and after such changes, as he may deem proper, shall forward the same to the Sadar Qanungo so as to reach him not later than the 15th December. The indent for Office Qaiiungos* and Inspectors forms shall also be submitted to the Sadar Qanungo by the same date.

(a) The Office Qanungo shall maintain a record of all furniture and survey instruments on Form No. O-25, which are kept at the Tehsil or supplied to the Field Staff. One or more pages shall be assigned to each kind of instrument: every receipt or issue shall be noted in time and the balance struck on each day when any receipt or issue takes place. When an instrument is returned damaged: the facts should be noted in the column of Remarks. The signature of the recipient shall be obtained in the appropriate column, whenever any instrument is issued.

(b) A complete list of the survey instruments in stock shall be submitted to the Sadar Qanungo annually by 1st June after the instruments are inspected and checked by the Tehsildar accompanied by a brief report showing the condition of the instruments and the need for repairs and replacement.

(c) The Office Qanungo shall compare the certificates submitted by the Inspectors with the stock book, if he finds that any instruments are missing or need repairs, he shall at once report the matter to the Tehsildar for orders. He shall also take the signature of each new Inspector in his register on the occasion of his first visit to the tehsil in token of his having seen the instruments standing in the name of his predecessor and shall make necessary entries in the register to show that the instruments have been received back from the later and re-issued to the former.

[Deleted].

[Deleted].

The Office Qanungo will maintain two file books for circular orders. In one of these he will paste all the standing Orders and circulars regarding the; and records received from the board of revenue from time to time . in the beginning of the file he will add an index so that any circular may be easily traced out.in the other book he wil keep miscellaneous orders and circulars of general administration received from the government and other offices it is records rules. Revenue act and the tenancy act. He shall also keep a copy of the last census report and a village wise abstract of the cattle enumerations held from time to time.

[deleted].

[deleted].

(i) the collectors will maintain in their offices a list of the great trignometrical survey stations in their districts. And they should see that the instructions given below are carried out.

(ii) In his fields inspection the patwari in whose circle any such pillar is situated , should note whether the mark is in good condition in the manner prescribed for survey boundary marks in the instructions given in para 91.

(iii) on the competition of the kharif harvest inspection each patwari shall send a report , through the inspector in the sub- joined form, to the tehsildar for submission to the collector.

no.of pillar

name of village in which pillar is built

name of police station and tehsil

remarks on the conditions of the pillar

(iv) In case any pillar is not situated within the boundaries of any revenue village.

The tehsildar shall make special arrangements for the inspections of such pillar and for the preparation of the prescribed report by the patwari or inspector as soon as possible after the kharif harvest inspections.

(v) The collector shall submit an annual return in the above form to the commissioner of the division on the 1st December in each year , and shall carry out any repairs to those pillar that the commissioner may desire him to make for which he will provide funds.

SCHEDULE I

CHAPTER II PART III

Topics on which the office Qanungo shall have to maintain a note for the tehsil

A. Geographical condition of the tehsil.

1. Boundary

2. Area

3. No. of villages

4. Forests

5. Important hills

6. Rivers and streams

7. Tanks and canals

8. Vegetables animals and birds

9. Climate

10. Temperature

11. Rain

B. Agriculture condition

1. Culturable land

2. Unculturable land

3. Irrigated land

4. Unirrigated land

5. Means of irrigation

6. Government tanks

7. Wells

8. Tanks to be required(repairable)

9. No. of newly constructed wells in the last five years and the area irrigated by them

10. Crops

11. Kharif

12. Rabi

13. Agricultural calamities

14. Agricultural diseases

15. Agricultural calamities and diseases which occurred in the last two years

16. Relief given in famine

17. Short time and long time scheme of famine relief

18. Average area of a khata

19. Kinds of agricultures

20. Demand assessed by settlement

C. cattle

1. No. of cattle

2. Kinds of fodder and produce

3. Cattle diseases

4. Time when special diseases prevailed among cattle

5. Description of diseases which prevailed among cattle in the last two years

6. Remedies adopted to be prevent the diseases

7. Names of the places where the cattle go in famine and No. of cattle taken away

8. Cattle fairs

D. People

1. Population

(a) Male

(b) Female

2. Language

3. Professions

4. Economic condition of the people

5. Special diseases

6. Social evils

(a) Death feast

(b) Early Marriage

(d) Parda

7. Education

8. Trade and business

(a) Trade

(b) Factories

9. Means of communications

10. Remarks

11. Dharamshalas and hotels

12. Hospitals

13. Any important places

14. Village uplift (Improvements)

15. Jails etc.

16. Other Government offices

17. Government buildings and other property

18. Rehabilitation

19. Government demand

20. System of land revenue

CHAPTER 3 Rain-Gauges & Rainfall Data

(i) The registration of rainfall in Rajasthan is under the control of the Board of Revenue. The duties of the Controlling Officer, as specified by the Meteorological Department, are:

(a) The suitable distribution of rain-gauge stations wherein the rainfall of the State is properly represented:,

(b) The choice of suitable siles for the gauges;

(c) The issue of rain -gauges and measuring glasses by counter-signing indents on the mathematical instruments office, which will not as a rule, supply a rain-gauge unless the indent is countersigned by the controlling officer;

(d) The collection of data; and

(e) The preparations of rainfall statements.

(ii) In cases of doubt as to the desirability of starting new gauges and changing the sides of old ones, the director general of observatories should be consulted. In the new site as compared with the old and existing one should be sent.

gauges will be placed.-rain-gauges at the headquarters of the district should be in the charge of the office qanungo.

expect at canal stations. In respect of which the irrigation department issues its own instructions, the rain gauges in use are of Symons pattern.

(i) it has been that a rain gauge exposed on a perfectly open space registers less than the true amount of rain. The rises because the wind forms an eddy over the mouth of the gauge and carries away small drops which would otherwise have entered the gauge. Accordingly a certain amount of protection from the wind is advantageous, at the same time no obstacle should be so near to the gauge as actually to shield it from rain which may be falling at a considerable angle.

(ii) the following rule has been found to be most satisfactory in practice.

a) The distance between the gauge and the nearest object should be at least twice the height of that object.

b) If this rule is followed the presence of trees and bushes in the neighbourhood of a gauge is rather to be encouraged than otherwise. But as trees may be allowed to grow without being effectively lopped. No tree should be planted within thirty yards of the gauge.

c) The gauge should never be situated on the side or top of a hill ia a suitable site on level ground can be found. In the hills, where it is difficult to find a space. The site for the gauge should be chosen where it is best shielded from high winds, and where the wind does not cause eddies.

d) Only under very exceptional circumstances should a gauge be exposed on a roof. it is not intended that all the gauges, now on roofs, should be at once removed to ground sites.

Opportunities should, however, be taken as they arise for effecting a change, for example, when an office is removed from one building to another, or when a site on a roof becomes unsuitable.

Amasonry or concrete foundation for the gauge should be provided, the best form being a cube of 2 feet sides sunk into the ground so that its topis just above the general level of the ground. Into this foundation the base of the gauge is firmly cemented, so that the top of the complete gauge is exactly one foot above the ground.

(a) it is often desirable to protectthe gauge from being damaged by cattle, and for this purpose a fencemay be erected around it. This can be made of any suitable material,but it must be of such a size that the top of the fence is not higherabove the mouth of the gauge than half its distance from the gauge.

(b) It is also desirable to keep the rain-gauge locked and have it painted periodically to prevent its surface from corroding. The Mathematical Instruments Office can supply rain-gauges with locking-arrangements.

(a) the rain water in the gaugeshould be measured every day at 8-30 A.M. and the rain-gauge shouldbe examined every day at that hour even when in the observersopinion no rain has fallen. During heavy rains it must be measured three or four times in a day, lest the receiver fills and overflows but thelast measurement should be taken at 8-30 A.M. and the total sum ofall the measurements during the previous 24 hours entered as therainfall of the day.

(b) If it is raining at the time of observation, it is necessary to complete all operations as quickly as possible to avoid considerable error.

It is desirable that everyrain-gauge station should be supplied by the local authority with anextra measure glass. When the measure glass in regular use is brokenthe spare measure glass should be at once brought into use, andanother measure glass should at the same time be indented for in themanner prescribed in the paragraph below:

(a) all rain-gauges and measure glasses etc. required at rain-gauge stations inIndia are supplied by the Mathematical Instruments Office, Calcutta;the responsibility for their accuracy rests, however, with theMeteorologicalDepartment who tests them before they are issued.Price list of rain-gauges, etc., rules and regulations and indent formsare obtainable from the Mathematical Instruments Office, Calcutta.

(b) Whenever a rain-gauge or measure glass is required at any station, an indent form should be obtained from the Controlling Officeand after being filled it should be returned to him for countersignature. The indent will be forwarded by the Controlling Officer to the Mathematical Instruments Office, who will, on its receipt, send the rain-gauge or measure glass etc. direct to the station requiring it and will recover the cost from the local authority signing the indent unless otherwise directed.

(c) In the case of breakage of the glass bottle within the gauge, another bottle should be obtained locally, either from the bazar or the nearest dispensary. The exact shape of the bottle is not important so long as it fits within the gauge and will hold about 5" of rain. If there is a zinc receiver which has become leaky, it may be soldered locally if possible: otherwise it should be replaced by a glass-bottle or a fresh zinc receiver be obtained from the Mathematical Instruments Office.

(1) It is of great importance that the rain-gauge should be inspected as the observers often allow large change to take place in the exposure of a gauge without being aware that action is necessary. The Inspecting Officer shall be Collector, Sub-Divisional Officer and Tehsildar and such other Officer as may.be authorised by the Board of Revenue.

(2) The object of the Inspecting Officer should be to determine:-

(a) whether the instrument is suitably placed and is in goodorder:

(b) whether the observer can take the rainfall measurementscorrectly and enter them properly in the rainfall records:

(d) whether the observer makes his measurements at 8:30A.M.: and

(e) Whetherany part of the rain-gauge requires repairs orreplacement.

(3) In order to determine whether the instrument is suitably placedand in thoroughly good order he should ascertain:-

(a) whether there are any trees growing up or houses beingbuilt which are likely to affect the exposure:

(b) whether the gauge is firmly fixed so that it is not likely to beblown over:

(c) whether the rim, when pressed home, is level. As all gaugesare made level when first erected, it will not be necessary forthe Inspector to use spirit level. He will need to see that noobvious displacement of the gauge has taken place: and

(d) whether the rim of the mouth of the funnel is circular. Allgauges are accurately measured before being issued, andunless the rim is obviously damaged or out of shape, it isnot necessary to measure the diameter, which is generally 5 inches.

(4) In order to ascertain whether the observer can measure therainfall accurately and make entries correctly the glass receiver shouldbe partially filled two or three times with different quantities of water,and the observer required to measure them and write down the entries.If he can do this correctly, nothing further is necessary; if not theInspecting Officer should teach him fully.

(5) The Inspecting Officer should also see that the prescribedrainfall book is in good condition and the entries are made carefullyand neatly. He should also verify that the rainfall observer knows howto make entries in the various rainfall returns for local and Central Government authorities.

Applications by district officers for sanctionto establish a new rain-gauge or transfer or abolish an existing one,should be submitted to the Board of Revenue. They should be accompanied by a map of the district showing the rain- gauge stations andshould give detailed reasons for the proposals made. Before sanctioning a new gauge, the Board of Revenue should obtain the assent of theDirector General of Observatories thereto.

(i) At each rainfall station there shouldbe kept, in the form given below, a strongly bound book, for the duecare of which the rainfall observer should be held responsible:-

Date

Days of week

Rainfall for 24 hours preceding 8-30 A.M.
Inches Cents

Remarks

Note.-Falls so slight as not to admit of measurement should be denoted in the register by the letter R.

(ii) The record of the rainfall at that station from the commencement of observations, or in continuation of it should be kept in this "Rainfall book" and the entries in it should be made as neatly as possible and every case should be taken for its preservation.

(iii) On the basis of the entries in the Rainfall Book, the Office Qanungo shall prepare a monthly report on Form 0-28 and send it to the Sadar Qanungo.

CHAPTER 4 Forecasts of Crops

(i) Forecast reports have to be submitted by the Tehsildars to the Collectors and by the Collectors to the Board of Revenue, which is the Forecasting Authority of the State in the specimen form No. 0-30 according to the programme given below:-

Statement showing, the due dates and the number of forecasts

Crop

Forecast

Last date of receipt of forecast report

In district Office from Tehsil

In theboard of Revenue From district.

By Govt. of India

Remarks

1. Rice

First

Second

final

15th Sept.

15th Nov.

15th Jan.

25th Sept.

25th Nov.

25th Jan.

15th Oct.

15th Dec.

15th Feb.

2. Jowar

First

Second

final

30th Sept.

31st Dec.

28th Feb.

10th Oct.

10th Jan.

10th Mar

31st Oct.

31stJan.

31stMar.

3. Bajra

First

Final

30th Sept.

28th Jan.

10th Oct.

8th Feb.

31st Oct.

28th Feb.

4. Maize

First

Final

30th Sept.

28th Jan.

10th Oct.

8th Feb.

31st Oct.

28th Feb.

5. small

Millets

Kharif

First

Second

Final

1st Oct.

25th Dec.

10th April

15th Oct.

10th Jan.

25th April

5th Nov.

5th Feb.

20th May

6. Small

Millets

Rabi

First

Second

Final

25th Dec.

25th April

15th June

5th Jan.

5th May

25th June

25th Jan.

25th May.

15th July

7. Wheat

First

Second

Final

15thDec.

15th Feb.

15th April

25th Dec.

25th Feb.

25th April

15th Jan.

15th Mar.

15th May

8. Barley

First

Second

Final

15thDec.

15th Feb.

15thApril

25th Dec.

25th Feb.

25th April

15th Jan.

15th Mar.

15th May

9. Gram

First

Second

Final

15thDec.

15th Feb.

15th April

25th Dec.

25th Feb.

25th April

15th Jan.

15th Mar.

15th May

10.Tur

(Arhar)

First

Second

Final

15thAug.

15th Feb.

15th April

25th Aug.

25th Dec.

25th April

15th Sept.

15th Jan.

15th May

11. Other

Kharif

Pulses

First

Final

15th Aug.

15th Dec.

25th Aug.

25th Dec.

15th Sept.

15th Jan.

12.Other Rabi

Pulses

First

Final

15th Dec.

15th Aug.

25th Dec.

25th Aug.

15th Jan.

15th May

13. Ground-nut

First

Second

Final

15th July

10th Oct.

10th Jan.

25th July

20th Oct.

20th Jan.

15th Aug.

10th Nov.

10th Feb.

14.Sesamum

First

Second

Third

Final

15th July

15th Sept.

1st Dec.

15th Mar.

25th July

25th Sept.

10thDec..

25th Mar.

15th Aug.

15th Oct.

1st Jan.

15th April

15. Rap seed & Mustard

First

Second

Final

20th Nov.

1st Feb.

15th April

1st Dec.

10th Feb.

25TH April

20th Dec.

1st March

15th May

16. Lin seed

First

Second

Final

20th Nov.

1st Feb.

15th April

1st Dec.

10th Feb.

25TH April

20th Dec.

1st March

15th May

17.Castor Seed

Final

30th Mar.

10th April

30th April

18. Cotton

First

Second

Third

Fourth

Final

10th July

10th Sept.

10th Nov.

10th Jan.

10th Mar.

20th July

20th Sept.

20th Nov.

20th Jan.

20th Mar.

10th Aug.

10th Oct.

10th Dec.

10th Feb.

5th May

19. Mesta (Ambari)

First

Second

Final

1st July

21st Feb.

10th Feb.

10th July

1st Feb.

20th Feb.

31st July

20th Oct.

7th March

20. Sann- hemp

First

Final

15th July

15th Dec.

25th July

25th Dec.

15th Aug.

15th Jan.

21.Tobacco

First

Second

Third

Final

15th Dec.

20th Feb.

20th April

10th July

25th Dec.

1st March

30th April

20th July

15th Jan.

20th March

20th May

10th Aug.

22. Sugarcane

First

Second

Final

21st May

21st Sept.

15th April

31st May

1st Oct.

25th April

21st June

21st Oct.

15th May.

23. Potato

First

Final

15th Dec.

1st May

1st Jan.

15th May

31st Jan.

15th June

24. Ginger (Dry)

Final

5th Feb.

15th Feb.

5th March

25. Sweet-Potato (Shakar Kandi)

Final

5th Aug.

15th Aug.

5th Sept.

26. Onion (Onion in seed form)

(Onion with green)leaves and stem

(Nodulated Onion

Final

5th Aug.

15th Aug.

5th Sept.

27. Coriander

Final

15th April

25th April

15th May

28. Guwar seed

Final

15th Dec.

25th Dec.

15th Jan.

29. Sweet Potato (Shakar Kandi)

Final

5th Aug.

15th Aug.

5th Sept.

30. Onion (Onion in seed form)

(Onion with green)leaves and stem

(Nodulated Onion

Final

5th Aug.

15th Aug.

5th Sept.

#[31. Soya-bin

Final

10th Feb.

25th Feb.

1st March

32. Tara-mira

Final

10th April

25th April

15th March]

[35]33. Cumin

First

Final

15th Dec.

15th April

25th Dec.

25th April

25th Jan.

15th May

[36]34. Methi

First

Final

15th Dec.

15th April

25th Dec.

25th April

25th Jan.

15th May

(ii) The publication of crop forecasts is always anxiously awaited by business firms. As delay detracts from their value special efforts should be made to despatch all forecasts to the Board of Revenue by the due date. Their should be no difficulty as regards the first and second forecasts, which are merely estimates. The third, forecast, however, should contain a statement of the actual areas sown, together with an estimate of yield per hectare. Where it is found impossible to complete the crop inspection in time for the inclusion of correct figures of area in the third forecast, the best possible! estimates should be submitted in their place. If should be noted that revised figures will follow, and these should be despatched as soon as they have been prepared.

(i) The Form is to be used for all forecasts, the columns that do not relate to any particular forecasts being left blank. In the case of Cotton, details of area and yield of cotton under specified varieties and to be given. In the case of rice, separate returns may be furnished for summer, winter and autumn rice, where more than one crop is grown. Similarly, in the case of Jowar, where Kharif as well as Rabi crops are grown, separate returns may be furnished.

(ii) CoL (i).-Description of the area under different categories such as irrigated and un-irrigated should be given.

(iii) CoL (ii). This column should be given the total area under the crop in the current year, double cropped areas being count twice.

(iv) CoL (iii) to (vi).-In these columns the figures for the previous year and for the five years average should relate to the corresponding forecasts. In order to have a correct picture of the crops conditions, it is necessary to compare the current years figures with the previousyears and with the normal, the normal being the average of the previous five years ending with the previous years. Tehsils that have been set up recently and do not possess the necessary date for the previous five years may give averages for the years for which data are available with them, the fact being stated in a foot note.

(v) CoL (vii).-The irrigated area under the crop in each district tehsil should be given for the current year in the final forecast only.

(vi) CoL (viii) to (xii).-The same remarks as given under para (iii) and (iv) above, apply to these column. These columns must be filled up in the second and subsequent forecasts of each crop and in the third and subsequent forecast of cotton. In the case of crops for which there is one order of forecasts e.g., Ginger, Turmeric, etc., all these columns should be filled in.

(vii) CoL (xiii) .-The estimates yield per hectare for irrigated and miirrigated areas separately in the current years should be given for each crop.

(viii) CoL (xiv).-District-wise farm (harvest) prices should be given in the final forecast only.

(ix) CoL (xv).-The reasons for differences of magnitude over and above 10% in the current and the previous years and normal figures may be explained in this column.

(x) The date fixed for the submission of the forecast return and the date on which the forecast is actually despatched should be given in the space provided for the purpose at the bottom of the return. The reasons for delay, if any, should be explained.

(xi) The production of rice should be given in terms of cleaned rice (not paddy) of Sugarcane in terms of ground nut in terms of nuts in shell, cotton in terms of cotton lint-in bales of 180 kilograms each, Mesta (Ambari) in terms of bales of 18O kilograms each. Ginger, Chillies, and Turmeric in terms of their respective dried produce.

(xii) If dates in respect of "farm prices" and "irrigated areas" etc., do not become available by the due date of the final forecast, the forecast returns should be despatched in time. Missing particulars may, however, be furnished separately as soon as they become available.

(xiii) In the case of the following crops, the forecasts are required to be prepared in the manner as indicated against each:-

Name of Crop	Manner in which to be prepared
Coriander	Area and production for seeds only (i.e. excluding area under leaves) is to be given.
Sam Hemp-Masta	Area and production for fibre crop only (i.e. excluding fodder and green manuring area) is to be given.
Guwar	The area and production for seeds only (i.e. excluding fodder and green manure crops) is to be given.

CHAPTER 5 Agricultural Statistics

The Tehsildar should get the agricultural statistics tables of his Tehsil prepared by the Officer Qanungo and Land Records Inspectors arid send to the Collector of his district not later than 31st July, for the year ending on 30th June.

FORM NO. O-l to O-6

[Deleted].

FORM NO. O-7

(See Para 219)

Register of reports of calamities amongst persons and cattle.

Tehsil..............District..............Rajasthan.

S.No.

Date of Report

Date of occurence of the calamity

Name of village and of circle

Nature of calamity

Remarks as to extent of calamity

Date of forwarding report to Headquarters

Note of Tehsildar showing the action taken on the spot

Remarks

FORM NO. 0-8

[Deleted].

FORM NO. O-9

(See Para 221)

Name and No. of Inspector’s circle with his name and date of posting

No. of Patwari circle and the name of the village where the Patwari’s head quarter is sanctioned.

Name of Patwari with Father’s Name , caste and residence , date of first appointment on present circle, date of birth. Whether he has passed the patwar examination or not or has been exempted.

Details of the villages in a Patwar circle

Pay of Patwari

Name of Village

Total Area

Cultivate dArea

Details of village in Patwar circle
Land Revenue	Khasra No.	Khasra No./Khatuni No.	Name of year or Samvat	Remarks
8	9	10	11	12

FORM NO. O-10 to O-11A

[Deleted].

FORM NO. 0-12

(See Para 224)

Name of Inspector with circle number	Patwaris circle number	Name of the village where the patwarkhana is situated	Details of rooms
1	2	3	4

Name of year when it was constructed	Detailed report of the Inspector of Land Records regarding its condition	Action which is to be taken regarding its repairs	Remarks
5	6	7	8

FORM NO. O-13

[Deleted].

FORM NO. 0-14

(See Rule 226)

Register of permanent & temporary arrangement made for the allotment of un-occupied (Siwai Chak) and Village..............Tehsil..............District Rajasthan, Samvat 20..............to 20..............
Details of un-occupied Land

Khasra No.

Area

Soil Classification

Rate of Land Revenue

Details of un-occupied (Siwai Chak) Land allotted for agricultural purposees

Name of allottee with full particulars

Area allotted

No. & date of allotment order with file No. and other
details in brief

No. of Mutation & Jamabandi through which Gair Khatedari rights were conferred

Yearly arrangements for natural produce

Name of person in whose favour final auction sanctioned

No. & date of final sanction of auction

Terms of auction (in brief)

Amount of auction

Year for which auction is sanctioned

Remarks

FORM NO. 0-15

[See Para 227]

Name of vilage

Serial No. of entry

Description

Boundaries

Areas and measurements

Date and circumstances of aquisition

Khasra Number

Managing Authority

Remarks

Plan on reference to serial no. of plan on the corresponding portfolio.

Note:-Forms O-16 and O-17-Register of Cases, and Register Peshi Muqadmat omitted as these are the same as prescribed for the Tehsil clerks.

FORM NO. O-18

(See Para 23O)

Serial No.

Name of Patwari with fathers name, caste and residence

Date of appointment

Date
Of birth

Name of survey with Father’s name, caste and residence

Amount of security

Details of immovable propert, security and its estimated value

Name of attesting Officer

Remarks

FORM NO, O-19

[Deleted],

FORM NO. O-20

(See Rule 232)

Name of Patwar circle

Name of Inspector Land Records or Patwari

Name of Village

Date of diposition of records with name of smvt. Year for which the record was deposited

Records deposited through I.L.R.

Jinswar Kharif

Jinswar Rabi

Jinswar Zaid

Milan Khasra

Others

Deposited through Patwari

Khasra Girdawari

Farad Tuda Sahada & Chandas

Jambandi

Siala with parat Arzgrasal

Receipt Book

Dhall Banchh

Others

Remarks

FORM 0-21

[See Para 234]

Serial No.

Date of issue

Name of village

Discription of record

To whom sent

Signature of recipient

Date of Return

Signature of Office Qanungo or Sadar Qanungo

Remarks

FORM NO. 0-22

[See Para 232]

List of papers contained in the Basta of Village..............
Tehsil ..............District ..............Rajasthan.

Serial No.

Description of record

Year to which it relates

Date of filing

Signature of Sadar
Qanungo or Office
Qanungo

Date of destruction

Signatures of Sadar Qanungo or Office
Qanungo

(B) Annual Records etc.

Serial No.

Description of record

Year to which it relates

Date of filing

Signature of Sadar
Qanungo or Office
Qanungo

Date of destruction

Signatures of Sadar Qanungo or Office
Qanungo

Note:- In the case records kept at Tehsil Offices, coulmn 5 and 7 will be signed by the Office Qanungo instead of by the Sadar Quanungo.

FORM NO. O-23

[See Para 236]

Stock register of printed fonn of Patwaris, Qanungos, etc. Regaring land records Tehsil .............. District .............. Rajasthan.

Name of Forms

Date of receipt

Fonn where received

Quantity received

No. total of forms on the date of issue

Date of issue

To whom issued

Quantity issued

Balance after issuing

Signature of the Official to whom issued

Remarks

FORM NO. O-24

[See Para 239]

Register of Indent of printed forms of Patwaris. Qanungos etc.............. Tehsil.............. District.............. Rajasthan.

Serial No.

Name and No. of forms

Total No. of forms required

Excess @ 10%

1. Patwari’s forms:-

2. Inspector’ forms:-

3. Office Quanungo’s forms:-

4. Sadar Quanungo’s forms:-

Total

Stock in hand

Net requirements

Remarks

FORM NO. O-25

[See Para 241]

Office Qanungo Tehsil.

Reciepts

Name of Article

Date of Receipt

Form where received

Quantity Received

Issues

Signature Of receipients or reference to the orders of condemnation.

Remarks About the condition of instruments as found

Total No. of the Article in stock on the date of issue

Date of issue

To whom issued

Quantity issued

Balance after issuing

FORM NO. O-26 & O-27

(Deleted)

Instructions regarding Weekly Weather and Crop Report

FORM NO. O-26 &0-27

[Deleted]

Instructions regarding Weekly Weather and crop report

Col. 4. Indiactes whether ploughing is delayed, manuring of land held up etc.

5. ??? Indicates whether sowing is suspended or re-sowing completed.

6.???? Same as for sowing.

7. ??? Indicates whether crops are witheringor flooded or whether flowering is hampered, or gains shrivelling, indicates also whether Rust on Wheat is increasing or Border attack on sugarcane decreasing etc.

8. ??? Indicates whether food grains are being damaged on the threshing floors etc.

9. ??? Indicates whether high winds caused lodging and hailstorms caused

Total rainfall from 1st Jan. To end of month

Normal rainfall for the period

Remarks

shedding on grains etc. estimate of the extent of damage, if any, is to be given.

10. ? A general apprciation of the standing crops as compared to the previous year’s crop should be given in this coloumn. The appraisal should be regarding the area as well as the condition of the crop.

11. ? As regards area, since it is not possible to give a quantative estimate of the area under the crop. Only a descriptive comparison of the area during the current year in relation to the last year’s area may be given.

12. ? Taking last year’s crop as 100 an estimate of the increase or decrease in the area as a percentage should be given in this coloumn.

13.?? After the sowing are complete, the area will remain more or less the same till the crop is harvested but the condition of the crop will vary from week to week or at least fortnight to fortnight. The condition of the crop better, same or worse as compared to the last year’s condition at the same time of the year should be given in this coloumn.

14. ? Taking last year’s condition of the crop at the same time as 100, a quantative appraisal of the condition during the current year should be given in this coloumn i.e., by what percentage the condition of the crop is better or worse than last year.

15. ? Whether water supply is adequate or inadequate.

16. ? Whether seeds are adequate.

17. ? Whether supply of agricultural labour is adequate or inadequate

1. The extent and effect of rainfall and the progress in sowing.

2. The condition of the crops.

3. The expected yield. At harvest time note the estimated outturn of each importants crop in detail for leading classes of soil

4. The condition of cattle, the amount and description of fodder and grazing available.
5. The state of the public health.

6. The working of the canal and the sufficiency & seasonableness or river inundation. Or of floods from hill torrents.

7. General matter.

FORM NO. 0-28

[See Para 259]

Monthly rainfall record in Rajasthaii for the month of.............. 19.

Date

District

Station

1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18 19 20 21 22 23 24 25 26 27 28 29 30 31

Number of rainy days
(For rainfall tenth of an inch or upward

Normal no. of Rainy Days

Total Rainfall for the month

Normal rainfall for the month

Heaviest Rainfall during the month

FORM NO. O-29

[Deleted].

FORM NO. O-30

Specimen form for the District/Tehsil Forecast Return (..............) Forecast Report on (..............) for the year.............. District/Tehsil..............

Area in Hectares
Description of area	Of current year’s crop	Of previous year’s crop	Average of preceding 5 years	% bywhich exceeds or is less than		Area irrigated in the current year
				Col.3	Col.4
1	2	3	4	5	6	7

Tehsil

Irrigated

Unirrigated

Tehsil Irrigated

District (total) Un-irrigated

Yields in Metric Tons/Bales

Of current year’s crop

Of previous year’s crop 5 years

Average of preceding 5 years

% bywhich exceeds or is less than

Col. 9

Col. 10

Estimated yield (Kgs, per Hectare) for irrigated/un-irrigated area separately

Harvest prices in Rs. Per Qnt.

Remarks

(i) Where the sowings early or normal or late?

(ii) Causes of decrease or increase in area and production of the current year.

(iii) Did the harvesting commence in time? Extent of damage, if any.

(iv) Specify grass areas under mixed crop separately in the final forecast, in the remarks column.

(v) (a) Date on which the return was due.

(b) ? Date on which seat.

Signature

Date:

FORM NO. O-31 & O-32

[Deleted].

FORM NO. O-33

(See Paras 223-C and 389)

Alluvion and Diluvian Register

Serial no.

Name of village

Khasra No.

Area

Soil class at the time of settlement

Name of person cultivating or otherwise holding or occupying the area

Area affected by alluvion

Area rendered fit for cultivation by alluvial action with soil class

No. date and substance of the report of patwari

Substance of the final orders with reference to the No. and date

Amount assessd

Area affected by Diluvian

Remarks

Area rendered unfit for cultivation by diluvian action

No. date and substance of the report of Patwari

Substance of the final orders with reference to the No. and date

Amount of revenue ordered to be decreased

PART 4 Training school for Patwaris & Qanungos

CHAPTER 1 Patwar Schools

It will be the duty of the collector of each district to examine the strength of Patwari candidates of in his district and see whether 20% qualified candidates of the sanctioned strength are available for appointment. If he finds that such number is not available and the Patwaris, who are already in service, also require training, he may submit prposals to the *[Director, Revenue Research and Training Institute, Ajmer] for openiong a school in his district. The *[Director, Revenue Research and Training Institute, Ajmer] will examine the proposal having in view the number of candidates readily available for appointment in other districts and if the [37][Director, Revenue Research and Training Institute, Ajmer] is satisfied that the opening of a school is necessary in any district or districts a provision will be made in the next years budget and necessary sanction will be obtained. The school will be located at the headquarter of the district. If, in any year the requirements of a district made it indispensable that an additional school be opened, the Collector will submit his proposals to the [38][Director, Revenue Research and Training Institute, Ajmer.

(1) All the Patwar Schools in the State shall be under the supervision of the Director, Revenue Research & Training Institute, Ajmer. Collector shall be controlling authority for the Patwar Schools at district level, who may place the Assistant Collector (H.Q.) to be iiicharge of the school.

(2) The All Purpose Revenue Training Institute, Tonk shall be under the supervision of the Director, Revenue Research & Training Institute, Ajmer. The Principal shall be hi-charge for the All Purpose Revenue Training Institute.]

(i) The Officer-In charge shall be responsible for the proper working of the school. He should satisfy himself by occasional inspections that the instructions in all sections of the course are being given in accordance with these rules. He should also now and then watch the survey and map correction classes at work and should satisfy himself if that regular classes in these subjects are held that all scholars attend these classes and receive regular instruction and that a sufficient area is surveyed by each candidate. In this periodical visits to the school, he should check the accounts and the stock of survey instruments and should note in an inspection book any defect that he has observed and any orders that he has issued.

(ii) On no less than two mornings in each month the survey and map correction classes shall be watched while at work, once by the Sadar Qanungo and the second time by the Tehsildar or the Naib-Teh-sildar of the headquarter Tehsil. They should also frequently visit the school and satisfy themselves that instructions both in the school and in the out-door classes are being given in accordance with these rules. When any of these officers inspects the school, he should check the attendance roll, the accounts and the stock of survey instruments and should note in the Inspection Book any defects that he may notice and should submit the book to the Officer Incharge for orders.

CHAPTER 2 Rules regarding the appointment and conditions of service of the Head Masters and Teachers of Patwar Schools

(i) when the post of the Head Master or a Teacher of Patwar School falls vacant, the Collector shall immediately report the facts to the [40][Director, Revenue Research & Training Institute, AjmerJ.

(ii) Appointment of Head Master will ordinarily be made by promotion from amongst teachers, whose names shall be borne on a list maintained by the Board of Revenue. Promotion of teachers to the post of Head Master shall be made by seniority, subject to their being considered fit for the appointment.

(iii) Appointment of teachers shall be made from the list of Inspectors of Land Records. Assistant Sadar Qanungo and Office Qanungos approved for appointment as teachers, which shall be maintained by the Board of Revenue.

(iv) When there is a vacancy in the list of approved candidates the [41][Director, Revenue Research and Training Institute, AjmerJ shall, after inviting applications and considering them, select a candidate or candidates best suited for appointment. The qualifications of candidates to be entered in this list shall be:-

(a) Domicile in Rajasthan.

(b) Age not exceeding 35 years at the time of approval as a candidate for entry in the list.

(d) Experience.-Atleast five years experience of performing the duties of an Inspector of Office Qanungo or both put together: and

(e) State of health.-Heshould be free from any physical detect which is likely to interfere with the efficient performance of his duties:

Provided that in special cases the State Government may grant exemption from the age limit prescribed, if considered necessary, in the public interest or in the interest of fair dealing and waive the qualification regarding education or may reduce the period prescribed for experience.

(v) No recommendation either written or oral other than that of the authority under whom the applicant is working and through whom the application is forwarded shall be taken into consideration. Any attempt on the part of a candidate to enlist support by other means directly or indirectly shall render him liable to disqualification.

Ordinarily one Head Master and one Teacher will be appointed for each school and the work of teaching and training the candidates will be divided among them, in view of their proficiency ineach subject, with the approval of the Office Incharge. If the number of candidates exceeds 40, one more Teacher will be attached to the school. The Head Master and the Teacher will be given an allowance in addition to the pay and allowances they might be drawing on their substantive appointments.

The Head Master and Teachers shall be posted to districts by the Board of Revenue.

The staff for each school will be fixed from time to time with reference to its needs. Transfers shall be made by the Board of Revenue.

Casual leave and other kinds of leave shall be sanctioned by the Collector of the district in which the Patwar Training School is situated.]

The Rajasthan Civil Services (Classification. Control and Appeals) Rules. 1958 shall apply in matter disciplinary action against Teacher/Head Masters of the Patwar Training School.]

Appeals against the order of punishments under the preceding paragraph shall be regulated by the Rajasthan Civil Services (Classification, Control and Appeal) Rules of 1950.

CHAPTER 3 Admission, Training and Examination of Patwar School Candidates

(i) Candidates for admission to Patwar Schools will be (a.) Patwaris, and (b) other candidates.

(a) Patwaris, who have been appointed subject to the condition as laid down in paragraph (4)(c) and have still to pass the examination, will be allowed to attend the school with the permission of the Collector, Patwaris appointed conditionally will ordinarily be removed if they fail to pass the examination within two years- unless his case is governed by Cl. (i) or Cl. (ii) of the proviso to sub-para (c) of para 4.

(b) Candidates selected under Rules 273 and nominated by the Collector or the Board.

(ii) [Deleted]

(iii) [Deleted]

(iv) No candidate, who has once been enrolled in any Patwar School, will be admitted to another similar school except for sufficient reasons to be certified by the Office-Incharge. A certificate of classifications obtained by concealing the facts of previous enrollment in another school shall be void.

(1) Selection of candidates for admission to the School shall be made by a Competitive Examination to be conducted [44][by the BoardJ in the manner given hereunder:

Provided that 10% of the total vacancies of the posts of the Patwaries shall be reserved for appointment of Class IV employees of the Land Revenue (Land Records) Department who have passed the High School Examination and are substantive Class IV Servants and who qualify in the examination to be conducted by the Collector. If suitable hands are not available, the vacancies so reserved need not be carried forward but shall be filled from other selected candidates as usual:

[45][Provtded further that out of the total number of vacancies for direct recruitment in a district, 8O % of the vacancies shall be filled from candidates who are residents of the district as indicated in the certificate of secondary school examination and 2O % vacancies shall be filled from general candidates. A candidate shall be required to indicate clearly the district and vacancies for which he intends to apply. If a candidate intends to apply against 2O % vacancies he shall indicate the same in his application. After examination, if the said 8O % vacancies reserved for residents of the district are not filled, the same may be filled from amongst the successful candidates who have passed the examination against 20 % vacancies. For the purpose of filling the 20% vacancies from general candidates, selection shall be made 011 the basis of merit of the successful candidates who have given option against 2O% vacancies.]

(2) ?(i) [46][deleted]

(ii) ? The Board shall also *[notify districtwise vacancies! for recruitment in the leading daily Newspapers of Rajasthan indicating the number of vacancies that are likely to be filled in by direct recruitment and the number that will be reserved for the candidates of Scheduled Castes and Scheduled Tribes and for Class IV employees of the Department out of these vacancies. Applications shall be in such form as may be prescribed [47][by the Board].

[48][The fee for the application form and for examination shall be such as may be determined by the Board from time to time].

[49](iii) ? The Board shall also prepare and notify the programme of examination giving the last date for submitting applications. The applications shall be submitted to the Collector].

[50][(iv) The written examination shall be arranged by the Collector of the district where the centres for examinations are fixed by the Board. The examination shall be conducted according to the programme of examination notified by the Board],

(v) ? The question paper shall be prepared by the persons nominated by the Board. Such persons shall be sent tot he Collector by the Board.

(vi) ? Each candidate will be required to state in this Application form the names of three districts in which he desires to serve in order of performance. [51][The district from which a candidate has passed his secondary school examination shall be treated as his home-district. A candidate, who opts to apply against 2O% vacancies, shall have no right to be posted in his home-district.]

(3) The Competitive Examination shall be held ordinarily every year at all the District Headquarters [52][or] at such other places as the Board may decide. The Syllabus of the Examination shall be as given in Schedule I.

(4) [53](i) He must have passed the Secondary School Examination or its equivalent any other examination recognised by the Government with minimum 45 per cent marks:

Provided that the condition of passing the said examination with minimum 45 per cent marks shall not be applicable to candidates belonging to Schedule Caste/Tribe [54][dependents of deceased State Government employees] and substantive Class IV employees of the Land Records department].

(ii) ? Nationality.-A candidate for the appointment to the service must be:-

(a) a citizen of India, or

(b) a subject of Nepal, or

(d) a Tibetan refugee who came over to India before the 1st January, 1962 with the intention of permanently settling in India, or

(e) a person of Indian origin who has migrated to India from Pakistan, Burma, Ceylon and East African Countries of

(iii) ? The Board shall also prepare and notify the programme of examination giving the last date for submitting applications. The applications shall be submitted to the Collector].

[(iv) The written examination shall be arranged by the Collector of the district where the centres for examinations are fixed by the Board. The examination shall be conducted according to the programme of examination notified by the Board],

(v) ? The question paper shall be prepared by the persons nominated by the Board. Such persons shall be sent tot he Collector by the Board.

(vi) ? Each candidate will be required to state in this Application form the names of three districts in which he desires to serve in order of performance. * [The district from which a candidate has passed his secondary school examination shall be treated as his home-district. A candidate who opts to apply against 2O% vacancies, shall have no right to be posted in his home-district.]

(3) ?? The Competitive Examination shall be held ordinarily every year at all the District Headquarters [or] at such other places as the Board may decide. The Syllabus of the Examination shall be as given in Schedule I.

(4) ?? (i) He must have passed the Secondary School Examination or its equivalent any other examination recognised by the Government with minimum 45 per cent marks:

Provided that the condition of passing the said examination with minimum 45 per cent marks shall not be applicable to candidates belonging to Schedule Caste/Tribe [dependents of deceased State Government employees] and substantive Class IV employees of the Land Records department].

(ii) Nationality.-A candidate for the appointment to the service must be:-

(a) a citizen of India, or

(b) a subject of Nepal, or

(d) a Tibetan refugee who came over to India before the 1st January, 1962 with the intention of permanently settling in India, or

(e) a person of Indian origin who has migrated to India fromPakistan, Burma, Ceylon and East African Countries ofKenya, Uganda and the United Republic of Tanzania (formerly Tanganyka and Zanziba) Zambiai, Malawi, Zaire and Ethiopia with the intention of permanently settling in India:

Provided that candidate belongs to categories (b), (c), (d) and (e) shall be a person in whose favour a certificate of eligibility has been given by the Government of India.

A candidate in whose case a certificate of eligibility is necessary may be admitted to the Examination and he may also provisionally be appointed subject to the necessary certificate being given to him by the Government.

(iii) ? He must have attained the age of 18 years and must have not attained the age of 28 years on the first day of January next following the last date fixed for the receipt of applications:

Kenya, Uganda and the United Republic of Tanzania (formerly Tanganyka and Zanziba) Zambiai, Malawi, Zaire and Ethiopia with the intention of permanently settling in India:

Provided that candidate belongs to categories (b), (c), (d) and (e) shall be a person in whose favour a certificate of eligibility has been given by the Government of India.

(iii) ? He must have attained the age of 18 years and must have not attained the age of 28 years on the first day of January next following the last date fixed for the receipt of applications:

Provided:-

(i) that the upper age limit mentioned above shall be relaxed by five years in the case of women candidates belonging to the Scheduled Castes and Scheduled Tribes:

(ii) that the upper age limit mentioned above shall not apply in the case of an ex-prisoner who had served under the Government on a substantive basis on any post before conviction and was eligible for appointment under the rules:

(iii) that the upper age limit mentioned above shall be relaxable by a period equal to the tenii of imprisonment served in the case of an exprisoner who was not overage before his conviction and was eligible for appointment under the rules:

(iv) that the persons appointed temporarily to the post of Patwari shall be deemed to be within the age limit had they been with the age limit when they were initially appointed even though they have crossed the age limit on the date fixed for the examination, and shall be allowed upto two chances had they been eligible as such at the time of their initial appoint ment:

(v) that the Cadet Instructors shall be allowed to deduct from their actual age, the period of service rendered by them in the NCC and if the resultant age does not exceed the maximum age limit prescribed above:

(vi) notwithstanding anything contrary-contained in these Rules in the case of person serving in connection with the affairs of the state in substantive capacity, the upper age limit shall be 40 years recruitment to posts filled in by competitive examination:

(vii) that there shall be no age limit in the case of persons repatriated from East African countries of Kenya, Tan-ganika, Uganda and Zanzibar;

(viii) that the upper age limit mentioned above shall be relaxed upto 45 years for the persons repatriated from Burma and Ceylon on or after 1-3-1963 upto 29-2-1977 with a further relaxation upto 5 years in the case of persons belonging to the Scheduled Castes or the Scheduled Tribes.

(iv) ? A candidate for recruitment to the post of Patwari must be in good mental and bodily health and free from any mental or physical defect likely to interfere with the efficient performance of his duties as a patwari and if selected must produce a certificate to that effect from a Medical Authority notified by the Government for the purpose.

The Appointing Authority may dispense with production of such certificate in the case of candidate who is already serving in connection with the affairs of the State if he has already been medically examined for the previous appointment and the essential standards of medical examination of the two posts held by him are comparable for efficient performance of duties of the new posts and his age has not reduced his efficiency for the purpose.

(v) ? The character of a candidate for direct recruitment to the service must be such as to qualify him for employment to the post of Patwari. He must produce a certificate of good character from the Principal/Academic Officer of the University, School or College in which he was last educated, and two such certificates written not more than six months prior to the date of application from two responsible persons not connected with his University or College or School and not related to him.

Note 1.-A conviction by a court of law need not of itself involve the refusal of a certificate of a good character. The circumstances of the conviction should be taken into account and if they involve no moral turpitude or association with crimes of violence or with a movement which has as its object the overthrow by violent means of Government as bylaw established the mere conviction need not be regarded as a disqualification.

Note 2.-Ex-prisoners who by their disciplined life while in prison and by their subsequent good conduct have proved to be completely reformed, should not be discriminated against on grounds of their previous conviction for purposes of employment in the service. Those who are convicted of offences not involving moral turpitude shall be deemed to have been completely reformed on the production of a report to the effect from the Superintendent, "Aftercare Home" or if there are no such homes in particular district, from the Superintendent of Police of that District.

Those convicted of offences involving moral turpitude shall be required to produce a certificate from the Superintendent, After- Care Home or if there are no such homes from the Superintendent of Police of the District endorsed by the Inspector General of Prisons, to the effect that they are suitable for employment as they have proved to be completely reformed by their disciplined life while in prison and by their subsequent good conduct in on After-care Home.

(vi) ? No candidate who has more than one wife living shall be eligible for selection and appointment to the post of Patwari unless the Government after being satisfied that there are special grounds for doing so. exempt any candidate from the operation of this rule.

(vii) No female candidate who is married to a person having already a wife shall be eligible for appointment to the service unless Government after being satisfied that there are special grounds for doing so, exempt any female candidate from the operation of this rule.

(viii) No married candidate shall be eligible for appointment to the service if he/she had the time of his/her marriage accepted any .dowry.

Explanation:- For the purpose of this rule dowry has the same meaning as given in the Dowry Prohibition Act, 1961 (Central Act 28 of 1961). M(5)

(5) [55]XXX

(6) The application shall be got scrutinised by the Collector and he will prepare a list of candidates whom he considers finally eligible to appear in the examination.

(7) The Collector shall then issue roll numbers to candidate found eligible by hfm from the series allotted to his district by the Board.

(8) A candidate who is or has been declared by the Board guilty of impersonation or of submitting fabricated documents, which have been tampered with or of making statements which are incorrect or of suppressing material information orusing or attempting to use unfair means in the examination or otherwise resorting to any other irregular or improper means for obtaining admission to the examination shall, in addition to rendering himself liable to criminal prosecution be debarred from competitions either permanently or for a period specified by the Board.

[56][(9) The Board shall prepare a district wise merit list of those candidates who have secured 4O% marks in each subject. On the basis of the aggregate marks obtained by each candidate the Board shall make admission to the Patwar Training School out of these lists in the same order and by taking into account the number of vacant posts].

(10) The candidates who are finally selected for admission to the training school shall be required to produce a certificate of fitnesssigned by the District Medical and Health Officer of district in which the candidate normally resides.

(10-A) The candidates who are finally selected for admission to the training school shall be required to execute a bond in the form prescribed hereunder and submit the same to the Principal of Patwar Training School.

FORM OF THE BOND TO BE EXECUTED BY GOVERNMENT SERVANT SELECTED FOR PATWAR TRAININGSCHOOL TONK

This bond is made on the .............. day of ..............198, by .............. S/o .............. holding the post of .............. (hereinafter called thetrainee) of the first part and .............. S/o .............. resident .............. (First surety) and .............. S/o .............. residentof .............. (Second surety) hereinafter collectively referred to as

"the sureties" of the second part in favour of Government of Rajasthan (hereinafter referred to as "Government");

WHEREAS the trainee has applied to the Government for leave andother concessions for being sent for training to .............. (name of country)under the ..............

(Name of scheme).

AND WHEREAS THE Government, being the employer of the trainee has agreed to do so on the terms hereinafter mentioned and on the condition that the sureties shall give security for the required performance by the trainee of the terms hereinafter mentioned:

AND WHEREAS THE sureties have agreed to give security for performance of the trainee of the said terms in the manner hereinafter appearing:
NOW THIS BOND IS MADE AS FOLLOWS:

(1) In pursuance of this agreement and in consideration of Government giving to the trainee leave and other concessions in respect of the training as aforesaid, the trainee hereby covenants with Government that the trainee shall on the expiry of the period of training resume duty and continue to serve the Government for a period of three years on any salary or grade not lower than the substantive salary and grade of the trainee prior to his proceeding for the said training in any capacity for which the trainee shall for the time being, be regarded as fit by the Government.

(2) In pursuance of this agreement and for the consideration as aforesaid, the trainee and the sureties hereby agree that if the traineedoes not continue in service in accordance with clause 1 of this agreement, or fails to resume duty on the expiry of period aforementioned or is dismissed from service within the said period of three years mentioned in clause 1 herein above on the ground of misconduct, inefficiency, iii-subordination or neglect of duty on the part of the trainee (of which the Government shall be the sole judge) or if thetrainee shall resign or relinquish the services of the Government within the said period, the trainee and sureties shall jointly and severally pay to the Government the whole of the salary drawn by trainee during the period of training as aforesaid, or such portion thereof as the Government may deem fit and all other expenses incurred by the Government in the training of the trainee as aforesaid.

(3) The liability of the trainee and the sureties shall be limited to an amount not exceeding Rs ..................

IN WITNESS THEREOF the trainee and the sureties execute this bond as follows:-

Signature of the Trainee

Signature of first Surety

Signature of second surity

Witness 1..............

Witness 2..............

3. ??? The existing rule 196 of the said rules shall be renumbered as sub-rule (1) of rule 196 and after sub-rule

(1) so renumbered, the following new sub-rule shall be added, namely:-

"(2)? The candidates finally selected for admission to the training school shall be required to execute a bond in the form prescribed in rule 273 (10-A) of these rules and submit the same to the Principal of All Purpose Training School;

(ii) ? The candidates finally selected and admitted to the training school shall be eligible for a stipendiary allowance as sanctioned by the Government from time to time:

Provided that a permanent class four employee, who is selected for admission to Patwar Training School and joins the same, shall be treated as on duty and he shall receive his salary during the period of training.

(i) The Head Master shall maintain an attendance register for the trainees and have the attendance recorded on every working day.

(ii) If a trainee is absent without leave for more than 15 days continuously, or for more than 25% of the working days in the session his name will be removed from the rolls, by the Head Master.

(i) The Collector may at any time, during the session, impose on a scholar a fine not exceeding Rs. 10/- or expel him from the school or examination for insubordination or any other misconduct. An expelled scholar shall not be admitted to any other Patwar school and the Collector on expulsion shall report to the Board of Revenue the name of such scholar for communication to other schools. The Collector may also remove from the school, after three months training, a scholar who is idle or incorrigible or whose intellectual power is so deficient that there is no prospect of his beingsuccessful in the final examination. In such a case the Collector shall personally satisfy himself either by his own examination, or from the report of the Officer-in-Charge of the school that the scholar is not likely to benefit by continuing his studies at the school. The order of the Collector in such cases shall be final.

(ii) The Board of Revenue may, at any time, cancel the Patwar Examination certificate of a candidate if it is satisfied on a report of the Collector that the candidate has been guilty of serious misconduct in circumstances connected with his securing the certificate provided that no candidates certificate will be cancelled unless either his explanation has been taken or he refuses to give his explanation or he is not traceable. The Board of Revenue may also intimate his case to Government for debarring him from service in the State of Rajasthan in case the Board is satisfied that he deserves such punishment.

(1) (a) The Rajasthan Land

(1) (a) The Rajasthan Land Revenue (Land Records) Rules, 1957.

Entire rules

(b) Preparation of records

Preparation of specimen records (maps) registers, and settlements enumerated in rule 48.

Plane mensuration including defination areas lengths, relation between acre and bigha, square roots, trianges

(2) Revenue Law

First Part-section 3 interpreta tion, chapter 3, (Revenue Court & Officers), Chapter 6 (Land): Chapter 7 (Survey and Records Operation):

Section 142 to 147, 175 to 177, 181 and 182 of chapter 8 (settlement erection): Chapter 10 (Collection of revenue) section 262 of chapter 11 (Patwaris to be public servant) of the
Following rules wider Land Revenue Act 1956.

Following rules under Rajasthan Land Revenue Act and Rajasthan Land Revenue (Surcharge) Act, 1960:-

1. Rajasthan Land Revenue (Allotment of land for agricultural purposes) Rules, 1970.

2. Rajasthan Land Revenue (Allotment of land for recaptacles) Rules, 1961.

3. Rajasthan land revenue (Allotment, conversation & Regularisation of Agricultural Land for construction of cinemas, hotels and establishments of petrols pumps) Rules 1978.

4. Rajasthan land revenue (Allotment, conversation & Regularisation of Agricultural Land for residential or commercial purposes in urban area) Rules, 1981.

5. Rajasthan Land Revenue (Conv- ersion of agricultural into non-agricultural land) Rules, 1961.

6. Condition for allotment of unoccupied Government of schools, colleges, dispensaries, dharamsha- llas and other building of public utility.

7. Rajasthan Land Revenue (Allot- ment of Tank-bed lands for cultiv- ation) Rules, 1961.

8. Rajasthan Land Revenue (Conve- rsion of agricultural land for resid- ential or commercial purposes in rural areas) Rules 1971.

9. Rajasthan Land Revenue (Surc- harge) Rules, 1960.

Second Part.- Rajasthan Tenancy Act, 1955-section 5 (Defination):

Section 15 to 17-A, chapter III © - Primary rights of tenants; Chapter IV (Devolution, transfer, exchange and division); chapter V (Surrender, abandonment and estinotion); Chapter VII (Trees) and section 251 (Rights of wan and other private easement) of Rajasthan Tenancy Act.

Note:- Two questions from each part shall compulsorily be asked in every examination.

(3) General

1. Rajasthan Travelling allowance Rules.

2. Rajasthan civil services (Clasification, control & Appeal) Rules, 1958.

3. Rajasthan civil services (Conduct) Rules 1971.

4. Rajasthan Panchayat Act, 1953.

5. Rajasthan Services Rules.-

Chapter 2 (Defination); 3 (General condition of services); 4 (Salary); 8 (Removal, dismissal and suspension); 9 (Compulsory retirement); 10 & 11 (Leave); 12 Joining Period); 15 (Service Record).

6. Organisation and function of District development Agency.

7. Planning and Working of Deptt. Of development, Medical Co-operative, Animal Husbandry, Agriculture & Industries.

8. Statics Deptt. & Compilation of statistics Deptt. & Compilation of statistics and crp-cutting experiments.

9. Work of famine, natural calamities, census, etc.

(4) (a) Survey Theory

1. Rajasthan Land Revenue (Survey, Records & Settlement) Govt. Rules, 1957.

2. Rajasthan Land Revenue (Settlement) (Board of Revenue) Rules, 1957 and

(a) Knowledge of important survey instrument

(b) Important Marks.

(d) Different methods of survey.

(e) Prevailing methods of revenue administration towers administration towers system. Muslat bandi, Marabti bundi.

(f) Planting & maps

(g) Area fixation.

(h) Numbers andaji.

(i) Calculating area.

(j) Correction of maps (Tarmim).

(k) Boundary (Milan).

(l) Record writing (Preparations of records including record prepared in field & office).

(b) Survey Practical

1. Knowledge and use of plane table, shist, prismatic, Copass and survey and preparation of map of a village knowing the use & functioning of theodo-lite machine.

2. To draw position of site on map and to do and locate site as per map, efficiency to identify & locate field.

3. Boundry milan-knowledge & practice of boundry of district & tehsil by different zaribs (chains).

4. Correction of maps i. Showing field boundries as per correction in map. ii. Correction of map as per actual field and putting field no. of the area.

5. Tracing- Practice of preparing new trace in place of old un serviceable maps.

6. To mark field number of plot for allotment, reerving land for ways & link to village roads].

Practical survey shall be taught for not less than five mornings a week during the first month of the training and subsequently for three mornings a week throughout the period when the school is open. Each scholar should be made thoroughly familiar with the use of the plane table, chain, measuring rod, optical square, scale and compasses. Instructions must be given both with the Curriers chain and acre-scale corresponding to the localSettlement bigha. Each scholar must be given sufficient practice in surveying considerable areas to ensure the formation of the habit of surveying with accuracy and facility.

When the trainees have become familiar with the use of the instruments and have actually surveyed a certain area satisfactorily, they must receive practical training in the different branches of map cor-rection. Each trainee must learn how to correct a map from fixed points, how to fix points from which new cultivation can be mapped, how to fill in details on the map and how to distribute chain errors.

There should ordinarily be one complete set of instruments in good order for every six scholars and the Head Master should be held responsible for their custody. He must maintain a stock book in the prescribed form and must submit to the Sadar Qanungo by the 1st of June a list of the instruments in stock, noting any which may have become unserviceable or require repairs.

Text books for the course will be prescribed by the Board of Revenue from time to time.

The school term will commence on the 1st of July each year and with the examination in the month of April following. Scholars, whether previously in the school or not, may be permitted to join the class only during the first fortnight of the term. Orders for admission passed after 15th July shall be given effect to from the beginning of the next session: special cases may be referred t the Board of Revenue fororders.

(i) The Patwar Examination shall be conducted under the direction of the Board of Revenue.

(ii) [57]The subject for the examination, the maximum marks and the time allowed for each paper shall be as shown below:-

Subject

Maximum Marks

Time allowed for the papers

1. (a) Law Records Rules

(b) Preparations of records

100

3Hours

2. Revenue Laws

100

3Hours

3. General

(a) Survey Theory

(b) Survey Practical

100

3Hours

Note. - Candidates should obtain 33% marks in each subject or part thereof]

(iii) The setters, Examinars and Tabulators shall be appointed by the Board of revenue and shall be renumerated at the rate sanctioned by the Government from time to time.

(iv) To pass the Patwar examination. It is neccessary to obtain at least 33% of the maximum marks in each subject. But a candidate who fails to 33% marks in any one subject only except but obtain 33% in the aggregate may be allowed to appear in that subject alone in the next examination and on passing the examination in the subject shall be declared to have passed the examination.

(v) the following candidates shall be eligible to appear at the Examination:-

(a) Candidates who are on the roll of the Patwar schools and have attended the school for at least 75% of the working days of the whole session, or

[58][x x x]

(c) ? Candidates who have failed in the Patwar Examination during the last two examinations, candidates and Patwaris, who fail in three examination shall not be allowed to sit again at any patwar examination. They shall be removed from the establishment if they are already in service, and if not in service; shall not be appointed even conditionally or temporarily unless his case is governed by clause (i) or clause (ii) of the proviso to sub-para (c) of para 4.

[59][x x x]

(d) [x x x]

Patwaris Hawaldars, Taffedars and Amins, who have been employed temporarily or permanently in the land records Departments will be exempted from appearing in the paper in hindi if they have worked as such for more than three years and have produced a certificate from the Collector concerned to the effect that they possess a good working knowledge of Hindi.

(vi) All the candidates, who want to appear at the Patwar Examination, shall fill in the application form, appended to these rules. The regular Patwar School candidates shall fill in this form in the presence of the Head Master of their school, while all other candidates shall fill in this form before the Collector or any officer, not below the rank of a Sub-Divisional Officer, specially authorised by the Collector for this purpose. The Examination fee for the regular Patwar School candidates shall be lIRs. 30/- while for others it will be Rs. 50/-. This fee must be deposited with the application form.

(vii) The Patwar Examination shall be held at the centres and on dates prescribed from time to time by the Board of Revenue.

(viii) At each centre, the Collector shall appoint an Examination Committee:-

(a) S.D.O. of the district headquarter Chairman

(b) Two Tehsildars of the District from which the Members candidates are eligible to appear at the centre, and

(ix) For written examinations the chairman shall have a chart prepared showing the seating arrangement of the candidates in the Examination Hall. The chart shall be kept on the file relating to the Examination. The private candidates, as far as possible, will be seated alternatively with the school candidates.

(x) The answer-books and ink-pots will be supplied by the Board of Revenue so as to ensure uniformity and as a measure of safeguard against unfair means.

(xi) Any candidate found copying or allowing other candidates to copy or indulging in any other mal-practice shall be liable to be turned out from the Examination Hall by the Chairman, and may be debarred from appearing at the subsequent papers.

(xii) At the end of examination, the Chairman shall send the answer books in a sealed cover to the examiner according to the directions of the Board of Revenue.

(xiii) No candidate shall communicate with an examiner in connection with his answer-book and if any body does so, his result may be withheld and he may be disallowed to appear at the future examination for such period as the Board of Revenue may deem necessary.

(xiv) The result of the examination shall be announcedas expeditiously as possible Marks sheet can be obtained from the office of the Secretary Board of Revenue Land Records on payment of a fee of [60](rupees five].

(xv) Each examiner shall return t he answer-books within two months from the date of their receipt.

(xvi) The answer-books shall be kept for six months after the announcement of the result. Any candidate, who wants scrutiny of his marks and rechecking of his result, may apply within one month after the announcement of the result. The fee shall be [61](Rs. 10) and for compartmental candidates in one subject [62](Rs. 10) only and this shall be paid with his application.

(xvii) The result shall be announced in the Rajasthan Gazette and no candidate should correspond with the Board of Revenue for the communication of the result to him.

(xviii) A certificate in the form appended to these rules, shall be issued t6o each candidate; who is declared successful at the examination within six months after the announcement of the result.

XXX XXX XXX

A. Rules regarding Recruitment and Training of Land Records, Office Qanungo and Assistant Sadar Qanungos

The Government shall maintain a Training School for the Inspectors of Land Records, Office Qanungos and Assistance Sadar Qanungos.

[63]Selection of candidates for admission to the school in the respective cadre strength shall be made):-

(i) by promotion of Patwaris of the Revenue and Land Records Departments, on the basis of seniority-cum-merit, for 8O% of the vacancies;

(ii) on the basis of a competitive examination which shall be restricted to Serving Patwaries of Revenue {Land Records) Department who fulfill the conditions of eligibility as given in Rules 286, for 20% of the vacancies. Provided that the minimum age limit for such patwaries shall be 45 years.

The Board of Revenue will notify in the local newspapers and in such other manner as it deem fit the actual number of vacancies that will be filled up by Recruitment from among the serving patwaries of Revenue (Land Records) Department and the number that will be allotted to the scheduled castes and tribes out of these vacancies.

Candidates intending to apply for selection must possess the following qualification: -

(i) That he is a patwari of Revenue (Land Records) Department and has five years of service experience as patwari;

(ii) That he has passed Secondary Examination or any other equivalent examination recognised by Government;

(iii) That he is not above 45 years of age on the first day of January, next following the last date fixed for receipt of application for admission to the said school;

(iv) That he is patwar diploma holder or he is exempted from this diploma as per rules.

A competitive examination shall be held by the Board of Revenue for recruitment from amongst the serving patwaries of the Revenue (Land Records) Department for admission to the training school in the manner laid down in the following rules.

Thecandidates possessing the qualifications prescribed in rule 286 and desirous to appear at the examination shall apply to the Collectors of their respective districts in which they are serving as patwaries in the form given below so as to reach the Collectors on the date which shall be notified in the local newspaper and in such other manner as the Board may deem fit-

(i) 1. Name

2. ??? Fathers Name

3. ??? Educational qualifications

4. ??? Date of birth

5. ??? Is he a member of a Scheduled Caste or a Scheduled Tribe

6. ??? Applicants present post held Department
Place

7. ??? Name of District to which patwari belongs (Home district)

8. ??? Name of district where patwari is originally appointed/keeps his lien i.e. the district where patwari figures in the seniority list.

9. ??? Date of which he first joined the post of patwari

10. ? Date/year of passing patwar examination

11. ? Collectors Remarks

(ii) Such application must be accompanied by:-

(a) a copy of the certificate of the qualifying Exam, attested by a Gazetted Officer of Rajasthan:

(b) proof of age entered in the application;

(c) a certificate, in case of applicant belonging to a Scheduled Caste or a Tribe by a Gazetted Officer of Rajasthan testifying that the applicant belongs to a Scheduled Caste or Tribe:

(d) a certified copy of Mark-sheet or diploma of patwar examination.

(i) Theapplications so received shall be scrutinised by an officer nominated by the Collector.

(ii) Such nominated officer shall countersign each of the application and enclosures thereto by way of attestation that the entiles contained are correct and all certificates prescribed in the form of application, have been annexed with the applications.

(iii) The Collector shall, thereafter, forward the applications alongwith heir enclosures to the Secretary (LR), of the Board within the date specified by the Board.

Thecandidates desirous of admission to the examination shall pay 1[the fee for the application form and for the examination shall be such as may bedetermined by the Board from time to time].

Note.-The fee shall be deposited under the Head O-65 other Administrative Services (5A) other receipts, (xvii) Examinations through the Board of Revenue, and the Treasury Receipt shall be submitted to the respective Collector, as per direction of the Board, failing which the candidature shall be liable to summary rejection.

The fee shall not be refunded in any circumstance nor will it be held over for any subsequent examination: or desirous of Examination.

The following are the subjects for examination andthe marks obtainable for each.-

1. Revenue Laws 100

2. Survey & Mensuration 100 ?

A candidate must obtain 40% of marks in each subject to qualify for admission to the school.

Board of Revenue shall prepare a list of the candidates and names of all candidates who have secured the qualifying marks prescribed under Rules 292 arranged in the order of merit on the basis of the aggregate marks obtained by each candidate and the Board of Revenue shall make admissions to the School out of the list in the same order, in accordance with the number of vacancies available

(i) Out of the candidates thus selected for admission to the Training School, seats shall be reserved for candidates belonging to the Scheduled Castes and the Scheduled Tribes in accordance with the orders/instructions as may be issued by the Government from time to time.

Omitted.

The patwari who is selected for admission to Training School and joins the same, shall be treated as on duty and he shall receive his salary during the period of training.

On going through the Examination of the Training success fully, the candidates will be granted Diploma by the Principal of the Training School.

(i) The Board of Revenue shall maintain a list of all successfulcandidates (diploma holders) in order of seniority based or aggregate marks obtained by them in the Examination of Training.

(ii) The recruitment on the post of Inspector Land Records Office Qanungo and Assistant Qanungo in districts will be made by the Collectors in accordance with the provisions contained in Rule 171.

(iii) The Diploma holders shall not be eligible for appointment immediately on getting Qanungo-ship Diploma but they shall be eligible for appointment as and when vacancies occur on the basis of their seniority.

On completion of one year of probation the LL. Rs/Office Qanungo and Assistant Sadar Qanungo shall be eligible for being confirmed. Promotees of the same year shall however rank senior to the direct recruits from serving patwaries of the same year.

Omitted.

(1) For the purpose of selection of candidates by promotion as provided in sub-rule (1) of Rule 284, the [64][Divisional Commissioner] shall prepare an interlaced seniority list of all the Patwaris of the Revenue and Land Records Departments serving in the [65][Division] irrespective of the district cadre to which they belong.

(2) Such number of the Patwaris shall be considered for the preparation of the interlaced seniority list as are within the zone of consideration for promotion on the post of Inspector, Land Records,[66][the selection of candidates for promotion shall be made by a committee consisting of the following:-

1. Divisional Commissioner Chairman

2. District Collector of the Divisional Headquarter Member

3. Addl. Divisional Commissioner Member-Secretary]

Explanation.-The zone of consideration for the purpose of lthis rule shall mean five times the number of existing and anticipated vacancies in the cadre of Inspector, Land Records to be filled by promotion in the course of the calendar year.

(3) On the basis of the interlaced seniority list so prepared the [67][Divisional Commissioner] shall select persons on the basis of seniority-cum-merit. [68]lx x x]

(4) Candidates so selected will be admitted to the Qanungo Training School for training:

Provided that the Patwaries who attain the age of 45 years on the 1st day of January next following the year of selection shall be exempted from the training and shall be eligible for appointment as Kanoongo or Inspector, Land Records without such training.

(1) Candidates selected for admission to the Qanungo and Inspectors Training School shall undergo training for [69](nine weeks)

(2) The subject for the examination, the maximum marks and the time allowed for each papers shall be as under: -

Subject	Maximum Marks	Time allowed for the papers
1. Rajasthan Tenancy Act.- Chapter 1 to 7 (Section 1 to 87) Chapter 9 to 11 (Sec. 93 to 168, 175, 177, 183 to 185) Chapter 16 (Section 251). Rules Framed under Rajasthan Tenancy Act (Such rules which give effect to the above mentioned secs. of Chapter 1 to 7, 9 to 11 and 16)	100	3 Hours
2. Rajasthan Land Revenue Act Chapter 6, 7 and 10 allotment of land for various purposes, regularisation, conversion. All rules framed for sale, ease, fiction of trespassers 1975, Payment, Loan, Refund and Recovery Rules, 1958.	100	3 Hours
3. Rajasthan Land Revenue (Land Records) rules- Part 2, 2, Part 5 and part 5-A	100	3 Hours
4. General:- a) Rajasthan Travelling Allowance Rules b) Rajasthan Civil Service (Conduct) Rules c) Rajasthan civil Service (C.C.&A.) Rules, 1958. d) Rajasthan Service Rules e) Rajasthan Panchayat Act, 1953- Chapter 1,2 and 3. Organisation of Panchayat Samities and its Functions. f) Rajasthan Panchayat Samities and Zila Parshad Act, 1959
5. Survey – Theory Survey through Theodolite and pismatic compass	50	3 hours
6. Survey Practical	50	3 Hours]

(a) At any time during the course of the training the Board of Revenue may, on the recommendation of the Principal, remove from the school any candidate when satisfied that such candidate is undesirable or unsuitable for appointment as Qanungo or Inspector.

(b) Any of the candidates admitted under paragraph 301 if removed under paragraph 303 (a) will be reverted to the post which he held immediately before his admission to the school.

(1) At the end of the school session, a qualifying examination shall be held in each subject which shall be arranged and conducted by the Board of Revenue.

(2) The subjects for the examination, the maximum marks and the time allowed for each paper shall be as under:-

Subject	Maximum Marks	Time allowed for the papers
1. Rajasthan Tenancy Act, 1955 and Rajasthan Land Revenue Act, 1956	100	3 Hours
2. (a) The Rajasthan Land Revenue (Land Records) Rules, 1957 (b) Other rules framed under the Rajasthan Tenancy Act, 1955 and the Rajasthan Land Revenue Act, 1956	100	3 Hours
3. General (a) Rajasthan Travelling Allowance rules (b) Rajasthan Civil Services (Conduct) Rules, 1971 (c) Rajasthan civil Services (Classification, Control and appeal) Rules, 1958 (d) Tehsil Administration (e) Development (f) Local Self Government: The Rajasthan Panchayat Act, 1953, and the Rajasthan Panchayat Samities and Zila Parishads Act, 1959	100	3 Hours
4. Survey Theory and Mensuration	100	3 Hours
5. Survey Practical	100	3 hours

The training to be imparted to the candidate shall be more intensive

(3) The paper setter, Examiner and Tabulators shall be appointedby the Board of Revenue and shall be given remuneration at the ratessanctioned by the Government from time to time.

(4) To pass the examination it shall be necessary to obtain at least4O% marks in each subject. But a candidate who fails to obtain 4O%marks in any one or more subjects but obtains 40% marks in theaggregate may be allowed to appear again in such subjects or subjectsin the next examination and on passing the examination in suchsubjects, he shall be declared to have passed the examination.

(5) The answer books shall be kept for six months after theannouncement of the result. Any candidate, who wants a scrutiny ofhis marks or re-checking of his result may apply within one month,from the announcement of his result aloiigwith the deposit of a fee ofRs. 1O/- for main as well as compartmental examination.

[Deleted]

PART 5 Sadar Qanungo

One or more Sadar Qanuiigos shall be appointedin each district depending upon the work load.

The pay of all the Sadar Qanuiigos is personal and does not depend on the district to which a Sadar Qanungo is posted. To begin with a Sadar Qanungo will be appointed on the lowest grade of the sanctioned scale of pay. The scale of pay and allowances of the Sadar Qanungo shall be as sanctioned by the Government from time to time.

Appointment to the post of SadarQanungo, shall be made from amongst the Naib Tehsildars and theposts of Sadar Qanungo and Naib Tehsildar shall be equivalent andinterchangeable.

Deleted

Deleted

Deleted

Deleted

Deleted

Deleted.

Casual, privilege and other sorts of leave may be granted by the Collector of the district, if no substitute is required, the leave will be granted by Ihe Commissioner of the division who will make temporary officiating arrangement from amongst the list of selected candidates of his division.

The Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 shall apply in the matter of disciplinary action against Sadar Qanungo.

Appeals will be regulated by the provisions of the Rajasthan Civil Services (Classification, Control and Appeals) Rules, 1950.

(i) Each Sadar Qanungo will be allowedone Assistant Sadar Qanungo and as many clerks as may be required to meet the needs and requirements of the district. The strength of the ministerial staff will be fixed by the Board for each district and appointments will be made by the Commissioner of the division from amongst the Land Records staff having experience of field of work. The post of the Assistant Sadar Qanungo will be of the status and interchangeable with the Inspectors and Office Qanungos and those of the clerks with the Lower Division Clerks of Rajasthan.

(ii) Each Sadar Qanungo "will be given one peon.

For the purpose of promotion, Land Records clerks and peons will remain on the Collectors staff and will be governed, as regards all conditions of service by the same rules as are applicable to the other staff of the Collectorate.

The Sadar Qanungo is intended to be an executive and advisory officer in the Collectorate in all matters pertaining to land records. His duties fall under the following hands.-

(i) Supervision of Qanungos (Inspectors and Office Qanungosj;

(ii) Supervision of Patwar Schools;

(iii) Compilation of statistics and returns and progress reports regarding land records work of the subordinate Revenue Officers;

(iv) Maintenance of registers;

(v) Preparation of bills;

(vi) Preparation of indent and distribution of land records forms;

(vii) Preparation of indent of survey instruments, their distribution and supervision;

(viii) To keep in safe custody the settlement records and the records received from the Tehsils and to make entries therein from time to time;

(ix) Miscellaneous.

(1) The Sadar Qanungo is responsiblefor the examination of all monthly progress returns of work received from the inspectors of Land Records and Revenue Officers. The returns of the Revenue Officers should reach the Sadar Qanungo within five days from the date on which they are closed. The examination should be completed within one week, so that defects, if any, may be promptly brought to the official concerned.

(2) The Sadar Qanungo is required to scrutinize carefully the returns with a view to satisfy himself that the work of every Revenue Officer and Inspector is reasonably up-to-date, that arrears are not accumulating, that no Inspector is wasting his time by faulty arrangements of work or otherwise, or is being objectionabty employed on duties not connected with land records. He will test on the spot, whenhe inspects, and in every way open to him at other times, the correctness of the entries made therein.

(3) When any point enumerated in sub-para (2) above or any defect or slackness in progress is disclosed by any entries in the returns, oil which the Sadar Qanungo thinks instructions and comments necessary, he shall record a note thereof and submit it to the Collector for orders. As soon as practicable, the Collector shall pass order on the points involved therein and if he finds that the conduct of and officer or Inspector has reached the stage of misconduct or neglect of duty warranting infliction of punishment, he should direct formal proceedings to be instituted against him on a separate file. Adverse remarks passed by the Collector in his orders on the work or conduct of a Revenue Officer or Qanungo, which are not made the subject of formal proceedings, will be entered in the list of delinquencies to be maintained by the Sadar Qanungo in the following form for each officer or Inspector. This will be communicated tot he person concerned. The list of delinquencies of any officer or Inspector whose conduct is brought to the special notice of the Collector by the Sadar Qanungo should be submitted to him when he submits the report.

Form of list of Delinquencies

Name of Qanungo/Revenue Officer ...............Circle ...............Tehsil...............Year...............

Month

Nature and breif details of deliquencies reported

Collector’s orders with date

Remarks

(4) The Sadar Qanungo shall bring to the notice of the Sub-Divisional Officer concerned salient points in the monthly returns.

(5) A copy of the Sadar Qanungos monthly report together with an orders thereon shall be forwarded by the Collector to the Commissioner of the division who, if he thinks that any further action is required on any report, will return it with his remarks to the Collector.

(6) The Sadar Qanungo will keep the monthly progress return of Inspectors and Revenue Officers arranged in a separate file for each officer after they have been finally disposed of in accordance with sub-paragraph (4) above and will deposit them in the Record room after one year.

(1) The Sadar Qanungo shall ordinarily inspect the work of every Office Qanungo and Inspector at least once a year. He should usually inspect the Office Qanuiigos work during the rainy season (July and August) in order to enable him to check the work of the field staff during the remaining part of the year. In addition to his ordinary annual inspections, he shall from time to time make special inspections of such branches of work of any Inspector as he may be directed or as may appear desirable from the entries in the periodical returns or from information otherwise obtained by him.

(2) In inspecting the work of the Office Qanungo, the Sadar Qanungo must satisfy himself that the work is being carried on in accordance with the rules, that it is up-to-date: that all recent orders have been fully understood and complied with: that the record of statistics is accurate: that the prescribed registers and lists are properly maintained: that mutation work is properly done and mutation orders correctly entered in the mutation register: that Patwarfs pay accounts are correctly kept: that blank foniis are not lavishly indented for and misused and that village records are properly dealt with.

(3) In inspecting the work of Inspectors, the Sadar Qanungo shall see that it is up-to-date and shall satisfy himself re-testing a sufficient number of entries in the various records already checked by the Inspector: that the work of checking is thoroughly done. He shall also see that village maps and records are properly maintained, checking for that purpose some unattested entries also: that the revised entries made as a result of mutation orders in the Khatauiii Jamabandi are correctly made: that the new Chausala Jamabandi has been correctly prepared: that the entries in the Inspectors diaries accurately represent the work perfoniied and that there has not been any omission or suppression of work actually done: that the Patwaris register and other prescribed registers required so be maintained by the Inspector are properly maintained up-to-date: that all orders affecting entries inPatari papers have been properly communicated to the Patwaris concerned and correctly enforced: that all recent orders and rules have been fully understood by the Inspector and Patwaris had complied with and that the Patwaris actually live within their circles.

(1) As soon as the Sadar Qanungo finishes his inspection of an Inspector or Office Qanungo. he shall submit to the Collector a report, which should be brief and to the point, clearly indicating:-

(i) General defects in procedure:

(ii) Serious delay, bad work and neglect of duties: and

(iii) Defects in details, the statement attached to the report should give the statistics of work inspected and the return of important mistakes detected.

(2) Defects of classes of (i) and (ii) above require prompt and careful order of the Collector. Defects of class (iii), if not already removed by the Sadar Qanungo, during the course of his inspection (e.g. he should try to correct on the spot all such erroneous entries as he is legally competent to correct), require such order of the Collector as may ensure their correction in due course. It will be the duty of the Sadar Qanungo to see that all the defects pointed out by him in his report have been duly removed.

(3) When these reports are received back in the office they shall be kept arranged in a separate file for each Inspector of Land Records and Office Qanungo.

(i) The Sadar Qanungo shall draft a tour programme early in each month and submit it to the Collector for approval. He is expected to spend at least fifteen days in a month on out-door work, returning to the headquarter only twice. If in any month he cannot be spared for inspection duties, the Collector may issue orders to this effect.

(ii) While on tour he shall keep a diary in which he shall enter the work done each day and the character of the work inspected by him. The diary shall be submitted to the Collector at the end of each month along with the tour programme of that month.

The Sadar Qanungo shall keep copies of maps of all the Inspectors of Land Records circles inthe district and mark on them, each village as he inspects it, with the date of inspection, e.g. Rajgarh, 15th March, 1952. The map so marked shall be submitted to the Collector along with the inspection reports referred to in paragraph 320 above. The maps will be used for a period of 5 years during which it is expected that he will have finished the inspection of all the Patwarcircles in the district. Fresh copies of maps will be brought into use every sixth year, the old copies being retained by the Sadar Qanungo with him for reference.

TheSadar Qanungo shall submit to the Commissioner of the division through the Collector an abstract inspection report in the following form at the end of each quarter. The abstract shall show the amount and result of testing village papers, the time spent in each circle and the time spent in inspecting each Office Qanungos work, and shall show briefly the principal defects brought to light. The abstract shall show separately for each Inspector of Land Records circle the numbers rested after test by the Inspector and the numbers tested without previous test:

324. No. of Days

Name of Inspector’s

Maps

Khasra

Verification of the Khewat

circle

No. of maps

No. of fields tested on the maps

Reserved

Tested

Reserved

Tested

Verification of Khatauni Jamabandi		Test of Khatauni Jamabandi		Test of Siyaha		Remarks
Retested	Tested	Retested	Tested	Retested	Tested	Remarks
9	10	11	12	13	14	15

Whileat headquarter the Sadar Qanungo shall frequently visit the Patwar school, if any, located in the district. He shall check the attendance with the register and as certain that fines are properly collected and credited. He shall also ascertain that the teaching is efficient and that every student has sufficient opportunity of practice in surveying and map correction (there he should wash occasionally on the spot while the classes are at work). He shall note his visits in the school inspection book and lay the book before the Office-in-charge for orders.

The Sadar Qanungo is required to instruct tlie Inspectors and Office Qanungos in any matter connected with their duties in which they may require advice or instruction. He may if necessary, hold, with the previous sanction of the Collector, a conference once a year of all the Inspectors and Office Qanungos in the district for the discussion of common or special difficulties. If any difficulties arises which cannot be solved, he should report them for orders of the Collector who may, if necessary, refer them to the Board of Revenue through the Commissioner of the division.

(i) The Sadar Qanungo is responsible for the compilation of returns, received from Tehsils and their prompt transmission in accordance with the following table:-

Name	Date of submission	Remarks
1. Kharif crop statement	1 st December.
2. Advance return of area under Cotton, Arhar, Til. early and late rice, sugarcane ordinary, sugarcane improved, groundnut and castor-seed.	-do-	To be sub- mitted only when the Kharif crop statement has been delayed.
3. Supplementary Memo of canal irrigation to Kharif Jinswar	2Oth December.
4. Rabi crop statement	15th April.

(ii) The Sadar Qanungo will obtain the Collectors approval for the supplements before submitting them to the Board of Revenue.

Weather and Crop Reports

[Deleted].

[Deleted].

Among other reports, the Annual Crop and Season Report for the year ending on the average produce per acre of principal crops are given below with their dates of submission.

Description of Report

Last date of receipt by the Collector

Last date of receipt by the Board of Revenue

1. Annual Season and Crop Report

31st July

31st August.

2. Quinquennial Report on average produce per acre of principal crops.

15th July of the year in which the Quinquennial ends.

31st July of the year in which the Quinquennial ends.

(i) At the headquarters of a district the Sadar Qanungo will keep in English a register in the form given below in which he will enter daily:-

(a) all rainfall observed by himself at the rain-gauge in his charge, if any, and

(b) all rainfall recorded at out-stations.

(ii) The rainfall recorded at out-stations will be reported on each day, on which rain falls, to him by post-card.

District ...............

Rain-gauge stations Dates Total of the month

District Total Average (District)

N.B.-Enter Rainfall in inches and cents using English numerals. This should be average of the stations, of which the entries have been made.

(a) A weekly report of rainfall, for the week ending on every Monday at 8-3O A.M. should be prepared by the Sadar Qanungo and despatched through the Collector, under "Express delivery post" not later than Wednesday morning, so as to reach the Board of Revenue latest on Friday morning at 8 A.M.

(b) The Collector should also send to the Board of Revenue for transmission in manuscript to the Director General of Observatories, at the end of every calendar month, so as to reach him not later than the 5th of the following month, the undermentioned information pertaining to his district in the form prescribed below:

(i) Total rainfall for the month, for each rain-gauge station,

(ii) Total number of rainy days for the month (that is to say the number of days for each of which the rain-fall was not below ten cents).

(iii) Heaviest rainfall during the month.

(iv) Statement of rainfall of ten inches or more in one day with amounts of rainfall on the preceding and succeeding days with dates.

(v) In case there is no rainfall during any month Nil should be reported.

District

Station

Total rainfall for the month

No. of rainy days on which ten cents or more than has fallen

RAINFALL OF TEN INCHES OR OVER

Date

Preceding day

On date in col.

Succeeding day

N.B.-Columns 5, 6, 7 and 8 are to be filled only when ten inches or more rain has fallen in one day during any month.

(i) A monthly statement of rainfall should be prepared by the Sadar Qanungo and despatched as early as possible after the expiry of the month so as to reach the Board of Revenue latest by the 15th of the following month.

(ii) If more than one rain-gauge is kept at any station, the entries in the register should show only the date of one gauge.

Collectors will arrange to have each rain-gauge inspected twice a year by an officer of rank not below that of a Tehsildar. The points to which attention should be directed are indicated in para 257. If any serious defect is found, it should be reported to the Board of Revenue. Defects should be remedied at once under the Collectors orders.

(Deleted).

TheSadar Qanungo shall maintain a stock book of all the survey instruments belonging to Rajasthan Government, which are kept at the headquarter, the Patwar School, or in the Tehsils. A separate page shall be assigned to each kind of instrument- Balance should be struck after each transaction and in case of issue the acknowledgment of the recipient obtained and kept in the proper file, a reference being made to it in the column of remarks. The Officer Incharge of the Land Records or such other officer as the Collector may direct, will verify the stock in the Collectorate by the 1st of June each year. The Sadar Qanungo will check the other entries in his register by comparison with the returns furnished by the Office Qanungo or by the Head Master, Patwar School. All discrepancies or needs for repairs, found on check or verification, shall be reported to the Collector and shown in the annual return of survey instruments submitted to the Board of Revenue. The return will bear a certificate signed by the collector or the Officer Incharge in the following form.

"Certified that the stock of survey instruments in the district has been checked and found correct. Their condition is good except as noted otherwise in the column of remarks.**

Note.-Tlie number of survey instruments to be kept in each district will usually be as follows:-

1. To be kept with each Inspector of Land Records, 2. Sets of instruments, each containing:-

plane table, 1 Sohawal, I sight rule, 1 magnetic needle, 1 chain, 10 arrows, 1 optical square, 4 flags, 1 area comb, 1 offset piece, 1 diagonal scale and one pair of compasses.

2. To be kept at district headquarter for the use of superior supervising staff:-
brass scales, 4 offset pieces, 4 area combs and pairs of compares.

3. To be kept at each Tehsil.

(a) Half the number of instruments mentioned in two for the use of tlie Tehsil staff.

(b) Two complete sets of instruments similar to those given in (1) above with the addition of one or two tracing frames for meeting emergent demands.

4. For the use in the Patwar School:-
For every 6 students one complete set of instruments as given in (1) above with the addition of a Kudal.

TheSadar Qanungo shall also prepare the statistics required for the annual report of land record.

The Sadar Qanungo shall maintain in Form O-9, register of Patwaris and Inspectors of Land Records for the whole district, showing the name and description of the incumbent, the constitution of the circle, and all punishments inflicted on, and rewards granted to each of them in the remarks column.

(i) The following detailed instructionsshould be complied with in writing this register.

(a) If the Patwari is exempted from residence or examination or is permitted to own or cultivate land, the number and date of order should be quoted in column No. 3.

(b) In case of Patwaris appointed conditionally, the condition laid down should be given in detail in the same column.

(ii) When a Patwari is transferred from one circle to another the entries of punishments and rewards of the outgoing Patwari should be closed by drav/ing a red line across the column concerned and a note made below the line to show the number of page on which entries relating to the outgoing Patwari are to be made thereafter and also of the page on which entries relating to the incoming Patwari have hitherto been made. The entries of future punishments and rewards of the incoming Patwari should be made below this note.

Note.-Entries regarding punishments should be occassionally checked by the Sadar Qanungo by comparing them with the Misalband register or complaints against the staff.

An index to the register shall be prepared in the following form. The register will be prepared in alphabetical order, sub-division wise. The Tehsils in one sub-division will be entered first in alphabetical order and then the Tehsils of another sub-division will be entered. Similarly the names of Inspectors and Patwaris circles in each Tehsil will be entered in alphabetical order.

INDEX FORM

Name of Circle

No. of Circle

Tehsil division

Sub-

Page in Register

The Sadar Qanungo is responsiblefor reporting through the Collector without delay any post which mayfall vacant in the cadre of Inspector of Land Records and OfficeQanungos to the Commissioner of the division, for making appointment. He will also send another report immediately after the incumbents, appointed by the Commissioner, join their duties.

(i) The SadarQanungo shall maintain seniority lists of Inspectors of Land Records.Office Qanungos, and Assistant Sadar Qanungos arranged in order ofseniority. All papers regarding appointment, transfer, promotion, leaveetc. of the officials shall be submitted by the Sadar Qanungo to theCollector or the Sub- Divisional Officers incharge of the Land Records section. However, the final orders will be passed by the Collector.

(ii) He shall also maintain a separate seniority list of Patwaris, Additional Patwaris and Assistant Office Qanungos. Any changes made in these lists shall be made under the signature f the Collector.

The Sadar Qanungo shall maintain a register of Form S.1 of the qualified Patwari candidates available for appointment in the district. He will arrange the names in order of merits on the basis of the aggregate marks obtained by each candidate in the Patwar Examination. This register will be kept open for ten years and will be treated as a permanent record.

Deleted.

While at headquarters, the Sadar Qanungo shall inspect at least twice a year the Record Room in his charge. He shall carefully examine the diary of the Assistant Sadar Qanungo in order to find out that he is not wasting his time and shall see that records are received from Tehsils on fixed dates; that they are placed without undue delay in the Bastas concerned and entered inthe Basta lists: that the contents of Bastas are properly arranged and agree with the Basta lists: that weeding of records is property carried out; and that Settlement records are kept in safe custody and are in good condition.

The following table shows the dates on which the records are to be received by the Sadar Qanungo and the time they shall be retained by him and the method of their disposal:-

	Name of record	Date of Deposition	Period for RemarksR the district record room	Method of disposal	Remarks
	1	2	3	4	5
1.	Map.	After the revision of Settlement	Till the next revision of settlement	Destroyed
2.	Khasra Gir- dawari (Quad- rennial)	After the revision of Settlement	-do-	-do-
3.	List of Bound- ary and Survey marks	Attached with Khasra Girdawari	-do-	-do-
4.	Dhal Banchh	After three years of its completion	-do-	-do-
5.	[Deleted]
6.	Khasra Parivar-tanshil	After the revision of Settlement	-do-	-do-
7.	Jamabandi Parivartanshil	After the revision of Settlement	-do-	-do-
8.	QuadrennialJam abandi	1st April after preparation every 4th year.	Retained permanently.
	(ParatSarkar) Jamabaiidi
	(ParatParkar)
9.	[Deleted].
10.	FardBadar	1st April attached with Jamabandi	Retained permanently.
11.	[Deleted]
12.	[Deleted]
13.	Monthly daily diary of Inspectors with state- ments on form Nos. 13 and 14.	20th of each eachmonth.	Five years	Destroyed
14.	Register of salary bills of Land Records staff.	After ten years of preparation.	Thirty -do-years.
15.	[Deleted].
16.	Register of rainfall.	After ten years.	Term of Settlement, re re Settlement	Destroyed after the next revision of
17.	Register of Patwaris and Qanungo can-didates.		For ten years after it is filed.	Destroyed
18.	Register of es-tablishment of Land Records		Thirty years after it is filed -do-	-do-
19 to 22	{Deleted}.
23.	Register of indent of Land records forms.	For three -do-years after its completion	For three years after its completion	-do-
24.	Stock register of forms.		-do-	-do-
25.	[Deleted].
26.	Register of Halat of Tehsil.		Till it is completed	Kept perm- anently in the district record room.
27.	{Deleted].
28.	Register of different forecasts &other returns		For five years after its completion.
29.	Register of rainfall	After the revision of Settlement	Till the -do-next revision of Settlement
30.	MisalHaqiyat	After the revision of Settlement when a new volume of the Record of rights is	Retaned per-manently.

Balance should be brought over in the new Register.

TheSadar Qanungo shall keep, arranged in separate files, inspection reports of the Sub-Divisional Officers, Tehsildars and Naib-Tehsildars regarding the work of the Inspectors and Patwaris. Lists of distribution of circles of Patwaris between the Tehsildar and the Naib-Tehsildar of each Tehsil sanctioned by the Collector shall be kept by the Sadar Qanungo. Such lists will be deposited in the Record room after a period of one year.

TheSadarQanungo is responsible for the distribution of all amendment slips to the Land Records Rules from time to time. He must satisfy himself at his inspections that copies of rules with Inspectors, Office Qanungos and Patwaris are complete and that the amendments made are fully understood by them.

(i) The SadarQanungo is required to compile the annual indent of forms (list given below) for the use of all officials of the Land Records Department. The indent should be sent to the Director Printing and Stationary, Rajasthan, Jaipur, who will maintain a sufficient stock of all kinds of scheduled forms and will be responsible for supplying the forms according to the indent in time, by the end of August each year.

(ii) In compiling the district indent, the SadarQanungo shall carefully scrutinize the estimates received from the Tehsils and shall bring to the notice of the Collector any case of increase for which the explanation given does not appear to him to be satisfactory. The dispatch of the district indent, however, should not be delayed. The estimates may be provisionally modified or accepted pending enquiries, and corrected later provided that this can be done reasonably quickly.

List of Land Records Forms

Name

I. PATWARIS FORMS

P-1 ? [Deleted].

P-2 ? Daily work diary of the Patwaris.

P-3 ? Monthly abstract of daily Diary.

P-4 ? [Deleted].

P-5 ? Order Book.

P-6 ? [Deleted].

P-7 ? [Deleted].

P-8 ? [Deleted].

P-9 ? [Deleted].

P-10 [Deleted].

P-11 [Deleted].

P-12 (Deleted).

P-13 KhasraGirdawari (Quadrennial)

P-13A [Deleted].

P-14 KhasraNautor and GhairMustaqilKasht.

P-15 List of Boundary and Survey Marks.

P-16 JinswarKharif

P-17 Jinswar Rabi

P-18 JinswarZaid-Rabi

P-19 Milan Khasra

P-20 [Deleted].

P-21 Register of Mutations

P-22 [Deleted].

P-23 [Deleted].

P-24 [Deleted].

P-25 Jamabandi for fluctuating assessment

P-26 Jamabandi (Khewat Khatauni)

P-27 FardBadar

P-28 Final attestation certificate of Jamabandi

P-29 [Deleted].

P-30 DhalBanchh

P-31 Demand Slip

P-32 SiyahaP-33 Receipt Book

P-34 ArzIrsal

P-35 Register showing the amount of fee realised for inspection of
records and grant of certified extracts therefrom.

P-36 Register showing surve} equipments and furniture

P-37 Register of Records in the custody of Patwaris

P-38 [Deleted]

II OFFICE QANUNGO

O-1 Salary Bill form (as prescribed by the Accountant General.)

O-2 [Deleted]

O-3 [Deleted]

O-4 [Deleted]

O-5 Register of Leave of Land Records Staff (as prescribed in Tehsil).

O-6 [Deleted].

O-7 Register of Reports of Calamities amongst persons and Cattle.

O-8 [Omitted].

O-9 Register of descriptions of Patwarfs and Inspectors circles.

O-10 [Deleted!.

O-11 [Deleted].

O-11A [Deleted].

O-12 Register of Patwarkhanas.

O-13 [Deleted].

O-14 Register of arrangements made for the allotment and collection of Revenue of unoccupied land (SiwaiChak)

O-15 Register of Nazool (Government Buildings)

O-16 Register of Cases (as prescribed in Tehsil)

O-17 Register of PeshiMuqadmat (as prescribed in Tehsil)

O-18 Register of Security of Patwari

O-19 Register of Inspections by Revenue Officers (as prescribed in Tehsil)

O-20 Register of deposition of annual records

O-21 Register of DaramadBaramadKaghzat

O-22 List of papers contained in the Bastas of villages

O-23 Stock Register of printed forms of Patwaris and Qanungosetc.

O-24 Register of Indent of Land Records forms

O-25 Register of Survey equipment’s and furniture

O-26 [Deleted].

O-27 [Deleted].

O-28 Register of Rainfall.

O-29 [Deleted].

O-30 Specimen form for the Forecast Return

O-31 Despatch Register (as prescribed in Tehsil)

O-32 Receipt Register (as prescribed in Tehsil)

O-33 Alluvion and Diluvian Register

III INSPECTOR OF LAND RECORDS

1-1 ? Daily Diary of work of Inspector of Land Records

1-2 ? Monthly Abstract of daily Diary of work of Inspector

1-3 ? Details of the attestation of the Quadrennial Jamabandi, and pending
mutations.

1-4 ? [Deleted].

1-5 ? Register of Patwaris to be kept by the Inspectors

1-6 ? Register of Receipt and Despatch to be maintained by the Inspectors (as
prescribed by the Rev. Deptt. for the Tehsil).

IV SADAR QUANUNGO

S-1?? Register of qualified candidates for the post of patwari

S-2?? Register of Establishment of land records staff

S-3 ? [Deleted].

S-4 ? [Deleted].

S-5 ? [Deleted].

S-6 ? [Deleted]

S-7 ? Register of Indent of printed forms of Land Records.

S-8 ? Stock registerof receipts and dispatch of printed forms of land records.

S-9 ? [Deleted].

S-10 [Deleted].

S-11 [Deleted].

FORM NO. S-1

(See Rule 342)

S.NO

Name of Candidate
With full address

Date of birth

Academic qualification(as per
original certificates)

Details of Qualification and Training Details of Patwar Exam.			No and date of appointment on the post of Patwari	No and date of confirmation	Remarks
Year of passing Patwari Exam	Roll no.	Total marks obtained	No and date of appointment on the post of Patwari	No and date of confirmation	Remarks
5	6	7	8	9	10

[FORM S-2 PART II (a)]

(See Rule 317)

Year wise establishment Register for PatwariesDistt.......................Rajasthan

S.No

Name of Patwari with percentage and caste

Resident of village, Tehsil & District.

Date of Birth

Year & Date of passing Patwari Examination

Date of Apntmt

Date of confirmation

Name of circle from where posted

Name of circle to where posted

Remarks

[FORM S-2 PART I (b)]

(See Rule 317)

Patwarcirclewise posting Register of Patwaries................................District....................................Rajasthan 20

S. No

Name of Patwari circle in alphabetical order

Tehsil

Name of Patwari

Date of posting

S.No of entry in column No. 1 of S.2 Part I(a) Register

Remarks

[FORM S-2 PART II (b)]

(See Rule 317)

Establishment Register for Inspector land records/ Office Qanungoes/ Assistant Sadar Qanungoes, Distt......................... Rajasthan.

S.No

Name of ILR/ OQ/ ASK with percentage & caste

Home Tehsil & District

Date of Birth

Year & date of passing ILR examination

Date of appoint-ment as ILR/ OQ/ ASQ

Name of Circle where appointed (incase of ILR)

Name of Tehsil in which area falls ( in case of ILR/ OQ)

Remarks

[FORM S-2 PART II (b)]

(See Rule 317)

Circlewise Posting Register of Inspector Land Records & Office Qanungos, District ........................ Rajasthan, 19 .....................................

S. No.

Name of Circle (in alphabetical order)

Tehsil

Name of ILR/OQ/ASQ

Date of posting

S. No.

Remarks

FORM NO. S-3 TO FORM NO. S-6

[Deleted].

FORM NO. S-7

[See Rule 347]

Indent of Printed Standard Form of Land Records forPatwaris&Qanungos etc.District.................... Rajasthan for the year.................

S.No

Names of forms with number

No. of forms require for different Tehsils
(Name of Tehsil)

District Office
(Sadar
Qanungo)

Total Forms

Size of paper

Remarks

(a) Patwaris:-

1.
2.
3.
4.

(b) Inspectors:-

1.
2.
3.
4.

2.
3
4.

FORM NO. S-8

(See Rule 347)

Stock Register of Printed Forms of Land Records (Patwaris, Inspectors, Office Qanungos etc.) District...................]

Date of receipt or dispatch

Name & designation of person by whom received or to whom given

Patwaris forms

Inspectors forms

Office Qanungo’s forms

Sadar Qanungo’s forms

Signature of Recipient

FORM NO. S-9 TO FORM NO. S-11

[Deleted].

PART 5A Application of other Service Rules to Patwaris, Inspectors, Land Records (including Office Qanungos) and Sadar Qanungos

Except as otherwise provided in these rules, the pay allowances pension, leave and other conditions of service of the Patwaris, Inspectors Land Records and SadarQanungos shall be regulated by the following rules as amended from time to time:-

1. The Rajasthan Travelling Allowance Rules, 1971:

2. The Rajasthan Civil Services (Unification of Pay Scales) Rules, 1950.

3. The Rajasthan Civil Services (Rationalization of Pay Scales) Rules 1956:

4. The Rajasthan Service Rules, 1951:

5. The Rajasthan Civil Services (Revised Pay) Rules, 1961:

6. The Rajasthan Civil Services (New Pay) Rules, 1968:

7. Any other rules prescribing general conditions of service madeby the appropriate authority under the proviso to Article 309 of the Constitution of India and for the time being in force.

8. Any other general order or amendment in the Rajasthan Subordinate Services ?(Recruitment and other Services Conditions) Rules 1960, issued by the Department of Personnel shall mutatis mutandis be applicable unless any order to the contrary is issued by the Government.

Notwithstanding anything contained in these rules, the following rules shall apply to the recruitment and other conditions of service of the Patwaris, Inspectors, Land Records and Sadar Qanungos as they apply to other categories of Government servants:-

1. The Rajasthan Civil Services (Absorption of Surplus Personnel) Rules, 1969.

2. The Rajasthan Civil Services (Substantive appointment and determination of seniority of temporary employees) Rules, 1972.

3. The Rajasthan Services (Recruitment by promotion against vacancies of Earlier Years) Rules, 1972.

PART 6 Duties of Revenue Officers

CHAPTER 1 CHAPTER 1

Tehsildars Broadly speaking, the main duties of Tehsildars and Naib-Tehsildars in connection with the land Records fall under the following heads:-

(i) Test of Inspector of land Records work,

(ii) Supervision of Office Qanungos office,

(iii) Supervision of Patwar School, if any.

(iv) Disposal of mutation reports.

(v) Disposal of other reports received from Patwaris and Qanungos.

(vi) Distribution of Patwaris pay.

(vii) Drawing up of explanatory, supplementary and statistical returns.

(viii) Indenting of Patwari and Qanungo farms.

(ix) Inspection and physical verification as required under clause (VII-A)OfRule 24-A and report to the allotting Authority.

COMMENTARY

(1) Test Work-Scope of-If any correction is ordered by the Tehsildar during the course of the test work, under Rule 348 of the Rajasthan Land Revenue (Land Records) Rules, 1957, it would evidently be the decision of a Revenue Officer taken summarily on the spot in the discharge of his functions regarding propermainte-nance of land records. But where an individual challenges the validity of a particular entry made by the village Patwari and where the Tehsildar exercises the functions of a revenue court by recording the evidence of the Patwari in the Tehsil head-quarters and draws up his finding on the basis of that evidence, it cannot be held that the decision which is the result of this procedure is included within the scope of test work. It is evidently the decision of a dispute regarding an entry in the annual papers which has to be determined in accordance with the provisions of the law. It was, therefore, held that such a dispute is covered of Sec. 136 of the Rajasthan Land Revenue Act. BeedhadassBabaji v. Shyam Lai, 1966 RRD 13.

(2) Khasra Girdawari not record of rights.-The Khasra girdawarirecord does not fall within the definition of the record of right or annual register and dispute regarding entries in the Khasrasgirdawari do not fall within the ambit of Sec. 136 of the Rajasthan Land Revenue Act and no applications for correction of KhasrasGirda-wari entries lies before the Land Records Officers. BeedhadassBabaji v. Shyamlal, 1966 RRD 13

(3) Tehsildar-Power of.-Tehsildar or N.T. can also directly take up case without intervention of Inspector, L.R. and Patwari.The Rules have nothing to prohibit or prevent him. Ramsingh v. Ghisi, 1961 RRD 226.

(4) Scope of.-lf any correction is ordered by the Tehsildar during the course of the test work under Rule 348 of the Rules, it would evidently be the decision of a Revenue Officer taken summarily on the spot in the discharge of his functions regarding proper maintenance of land records.But the village Patwari and where the Tehsildar acts as a Revenue court by recording the evidence of the parties at the Tehsil had quarters and draws up his finding on the basis of that evidence it cannot be held that a decision which is the result of this procedure is included within the scope of this test work. It is evidently the decision of a dispute regarding anentry in the annual papers which has to be determined in accordance withthe provisions of the law. Such a dispute is covered by Sec. 136 of the Raj.Land Revenue. Shyamlal v. Bipati, 1958 RRD 163.

In testing the work of an Inspector of land Records, the duties of Tehsildars and Naib-Tehsildars are the same as those of the Sadar Qanungos. Tehsildars and Naib-Tehsildars are, between them, required to test the record of every Inspectors circle in die Tehsil during one year as may be fixed by the Collector according to the amount of work in each Tehsil. The distribution of circles between the Tehsildar and his Assistants for each year will be arranged by the former with the approval of the Collector at the commencement of each year and a copy thereof shall be sent to the Sadar Qanungo for record in his office.

While on tour the Tehsildar and the Naib-Tehsildar shall each maintain a note book in which he will record day by day notes similar to those required to be recorded by the Sub-Divisional Officers under paragraph 373. A copy of the Tehsil map will also be maintained and each Patwari circle inspected by them will be marked with the crop (Kharif and Rabi) in which they are inspected. A copy of the map arid the note-book shall be submitted to theCollector alongwith the inspection note.

(i) Tehsildars and Naib-Tehsildars are not primarily required to test the work done by the Patwaris: it is the duty of the Inspectors. The object of their test should be to see that the Inspector is discharging his duties properly and that records are being prepared accurately and in accordance with the rules.

(ii) Before beginning the inspection of the Inspectors circle it is advisable to go through previous inspection reports and to make a note of the defects mentioned therein.

(iii) It is not necessary as a rule to examine the entire papers in more than one village of a Patwari’s circle except when the first villageinspection of chosen record gives suspicious and indefinite results. Ordinarily it is better to make a thorough test of the work in one village than to do piecemeal in several villages. The villages should be chosen so as to give a fair range of test, and one village of each kind of tenure viz: Biswedari, Zamindari, Ryotwari and Jagirdari should be inspected. The most convenient procedure in ordinary cases is to begin by testing the records of agricultural facts, going over the village land in the direction of the principal village site, and having arrived there test the entries of rights and interests and the rental accounts.

(iv) It is not necessary that a large following of villagers should accompany the inspecting officer while he is testing the record of agricultural facts, the men at work in the fields, where inspection is made, can usually give all the information that is required, a few being called from the nearest hamlet when necessary. On the other hand, as large as assemblage a possible is desirable for the verification of the record of rights and the rental accounts and the inspecting officer should send ahead a messenger to collect the people at the principal village site while he is testing the record of agricultural facts. If the people are courteously treated it will be found that they appreciate the opportunity of learning and correcting what is written about them in the records.

(v) In carrying out the test of records, the instructions laid down for Sub-Divisional officers in paragraph 372 should be followed. Out of the entries tested about half should be those that have already been tested by the Inspector. In addition to the test of records, matters detailed in paragraph 376 should also be looked into, particularly the agricultural deterioration in the village, if any, on which a report is required to be submitted under paragraph 420. Anything in connection with any of these matters, requiring the attention of the superior officers, should forthwith be brought to the notice of the Sub-Divisional Officer.

COMMENTARY

Test work-Periods for.-The test work under Rule 351 is also to be done within the periods allowed to such officers vide the yearly programme of work fixed for them by Appendix I to Chapter I Part VI of the Rules. In cases of disputes made under Rule 58 (vii) or Rule 199 the entry itself would not be deemed to have been made until the decision has been given in that behalf by the Tehsildar or the N.T. whereas in case of test checking at any other time the Tehsildar or the N.T. would not be required to make an entry about it but only to correct an entry which appeared to him as testified by all the parties concerned or by a common consensus of village opinion to have been wrongly made by the Patwari. Such correction if contested would fall within the purview of Sec. 136 of the RAJ. Land Revenue Act & outside his ministerial functions as Revenue Officer prescribed under Sec. 351 of the Rules for the Tehsildar or the N.T. It will be his duty, therefore, to ask the party disputing the correctness of such an entry to approach the S.D.O. under Sec. 136 and not take upon himself. An yearly programme of work of Tehsil Revenue Officers has also Been fixed by the Appendix I to Chapter I Para VI monthwise. The checking of Khasra Girdawari has been earmarked therein for the months of October, March, April, May and June (until l5th) Obviously this checking by the Tehsildar or the Naib Tehsildar of the Khasra Girdawari has to be completed during his very period. Ram Singh v. Ghisi.

(i) Assoon as the Tehsildar or the Naib-Tehsildar finishes the inspection of an Inspectors circle he should draw up a report and submit it to the Collector through the Sub-Divisional Officer along with the note book and the copy of the Tehsil map maintained under paragraph 373. The report should be brief and to the point, clearly indicatingrecord wise (i) general defects in procedure,(ii) serious delays, bad work and neglect of duties, (iii)defects in detail. The report should also give definite finding whether the Inspector has made honest efforts to bring bad work to light arid whether he has dealt with it promptly and justly when discovered.

(ii) The statistics of work inspected, the number of mistakes detected and the nature of important mistakes should also be stated in the report. A large number of errors is usually conclusive against an Inspector irrespective of their nature. Some officers do to attach importance to mistakes of crop but they have their own importance, as it is generally mistakes in these that helps the inspecting officers to find out whether the Inspector has made field Inspection or not. From this point of view formal errors are as important as substantial errors, since an Inspector can detect the former most easily. On the other hand, even the best Inspector may pass mistakes now and then. If the record is found to have been corrected under his initials in various places, it is usually a sign that he has in fact tested it with some care even if his test is riot complete.

(i) The most effective way of testing the Inspectors work is to do over again some of the work which he claims to have done. But occasionally and especially if the work done appears to be confined to accessible and established plot or to have taken the line of least resistance, the inspecting officer should also check some untested work in order to ascertain the general standard of accuracy in the circle and also to see that the Inspectors test has not been collusive but representative and thorough.

(ii) When untested work checked, it may be useful to compare the percentage of error found therein with the percentage of error found by the inspector. If the difference is large it will be an indication that the Inspectors check is for some reason inadequate and unsatisfactory.

(iii) In view of the varying conditions in different districts it is not possible to prescribe a fixed procedure for the test of each record, but the method of test which has been found convenient by experience is given below for same important statements to indicate the general lines which should be followed in the test of all record so far as the circumstances of each tract permit.

(a) The importance of the correct maintenance of village maps cannot be over-emphasized as the map is the starting point of the land records of a village and an error in it is likely to render all the records of the village erroneous. It defines the boundaries of the village and also of each field in the village.

(b) At each inspection tour the Patwari is required to compare the fields one by one with his map, while the Inspector is required to check it at each inspection with a view to getting it corrected wherever it is found to be wrong.

(c) Before starting the inspection of the village map in use, the inspecting officer should try to find out whether cultivation in the village had fully developed at the time of its preparation, or whetherthere has since been an extension of cultivation on account of the breaking up of waste land on a large scale.

(d) In the first case all that is required to keep the map correct and up-to-date is to show accurately on it divisions and unions of fields alterations in field boundaries and such new features as roads, canals, tanks, etc.; that come into existence from time to time. In this case theinspecting officer has only to see by a comparison of the boundaries ofsome of the fields with the corresponding boundaries on the mapwhether divisions and unions of the fields and alterations in the fieldsboundaries visible on the ground have been correctly shown andwhether new features that have come into existence have been accurately mapped.

(e) In the second case, however, this method of test will not sufficein respect of the area to which cultivation has extended subsequent tothe preparation of the map. The Patwari often locates the extensions in such a way that the map becomes seriously incorrect. It is necessary, therefore, to run check lines over areas where cultivation hasextended or is extending. A sufficient number of fields should bechecked on the spot by running check lines in the centre as well as thecorners in order to see whether the new cultivation has been accurately mapped. If there be any errors or deviations from accuracy thatrequire correction, they should be briefly noted by the inspecting officer in his note-book along with the details of the check lines run by him. The Patwari should also be made to note them in his diary.

(f) Where mistakes in map corrections for inaccuracies in themapping of new cultivation are due to slackness on the part of theInspector, he should not only be taken to account for it but should alsobe made responsible for securing absolute correctness of the map within a reasonable time.

(g) Other points to be seen in connection with village maps are:-

(i) Whether the Patwaris have kept up their knowledge of survey and map correction. If there be any Patwari who has not done so, he should be allowed a period of grace for reviving such knowledge and if he still fails to do so. Heshould be required to pass a test examination, arrangements for which will be made by the Collector from time to time.

(ii) Whether maps in the hands of Patwaris are in good condition or require renewal having become unserviceable by wear and tear and what arrangements exist for their renewal

(iii) Whether Patwaris and Inspectors possess necessary survey instruments,and

(iv) Whether Inspectors keep a correct record of the state of maps in the Patwaris registers.

(a) Under the Rajasthan Land Revenue Act, 1956. The Collector, who is the Land Records Officer of his district, is required to maintain a field book of each village in his district. This field book is an index the map and is known as the Khasra. It contains all agricultural facts such as crops, irrigation etc.: and also all facts required for the preparation of the KhatauniJamabandi such as names of tenants, etc. It also gives against each field the name of the Thok or Patti in which it is situated.

(b) As will be clear from the above, the Khasra is the foundation of the records of rights and the source of all agricultural statistics. Its correct preparation is, therefore, of the utmost importance. Rules for its preparation are contained in paragraphs 64 to 89 and for its check by the Inspector in paragraphs 188 and 189. While testing the Khasrathe inspecting officer should aim at ascertaining that all changes shown on the map all agricultural facts and all facts of possession have been correctly recorded in it. Mistakes regarding changes in field boundaries can never be detected unless the inspecting officer goes round the field, nor can mistakes of crops or of facts of possession be discovered unless the field is fully in sight and is correctly pointed out to the persons who verify the facts. The practice of partalling’ fields from a distance is dangerous in as much as it leads to an involuntary endorsement of errors in the records and should on no account be adopted. In testing the Khasra the inspecting officer should satisfy himself whether the Inspector has made a field to field inspection and has made genuine efforts to bring bad work to light by a thorough and careful inspection of different blocks in different seasons. The Tehsildars and Naib-Tehsildars should particularly check the nature and the area under temporary cultivation on the spot. The checking should aim at ascertaining whether the Inspector has seen the following points:-

1. that all unions and divisions of fields are correctly shown:

2. that land added by alluvion or lost by diluvian is properlyrecorded:

3. that Minjumla numbers are correctly entered:

4. that owners (Khudkasht) cultivation is correctly recorded:

5. that cultivation on behalf of recorded tenants is properlyshown:

6. that divisions of holdings are duly given effect to:

7. that irrigation and sources of irrigation are correctlyrecorded.

8. that crops are correctly recorded:

9. that Kharaba is correctly estimated and recorded according to rules, and

10. that the existing number of groves exempted from the payment of revenue is duly recorded and reported.

(a) Each year the Patwari has to preparefrom his Khasra five statements namely.

(1) List of boundary andsurvey marks

(2) Kharif crop statement

(3) Rabi crop statement

(4) Zaidcrop statement

(5) Area statement.

Rules for the preparation andsubmission of these statements are contained in part 1 and for theirtest by the Inspector in Part II.

(b) While testing the Khasra, the inspecting officer should also check such of these statements as are ready at the time of his inspection and his check should be directed to seeing:-

(i) Whether the list of boundary and survey marks is correctly prepared, by the Patwaris and properly checked by the Inspector, and whether marks requiring renewal or repairs are duly reported to the Tehsildar.

(ii) Whether area and crop statements are correctly prepared and punctually submitted by Patwaris by Patwaris and whether they are duly checked bythe Inspectors.

(iii) Whether the Inspector has seen that the figures are correctlyposted and totaled, that these are correctly converted intoacres, that the Thukumsokht area is properly shown, andthat explanations of fluctuations are intelligently given byPatwaris.

(a) Khatauni Jamabandi is a registerof persons cultivating or otherwise occupying land in a village. Thedefinition itself explains the importance of this register which recordscultivatory right in land. The proprietary cultivation is also recorded in it.

(b) The Khatauni Jamabandi specifies for each tenant

(i) the nature and class of his tenure, (ii) the area held by him,

(ii) the rent payableby him.

(iii) terms of cultivation where necessary and

(iv) any othercondition of his tenure whether written or oral. It is prepared from theKhatauni Jamabandi for the last four years incorporating all changeswhich might have taken place since its preparation. It reproduces all unchanged entries given in the last Jamabandi and all new entries of the expiring four years based on changes recorded in the Khasra andthe mutation register. It is prepared separately for each village andwithin the village entries are arranged by Thoks or Pattis and Khewat-Khatas following the order given in paragraphs 163 and 164.

(c) Detailed rules for the preparation of the Khatauni Jamabandiare contained in paragraphs 153 to 166 and its verification and test bythe Inspectors in paragraph 194

(d) In checking the Khatauni the inspecting officer has to see (1) that no unauthorized changes have been made: (2) that changes,which ought to have been made: and

(3) ???that the changes made arecorrect and complete. The first object is attained by a cross check withthe previous 4 years Khatauni Jamabandi, Khasra and mutationregister and the 2nd and 3rd by personal inquiry on the spot from thetenants concerned. The question should be short and direct: forexample, how many fields do you hold in this Patti? How long have youheld sub-let any them?
What rate do you pay? Some patience isnecessary in getting the answer from the ignorant cultivators: theyknow the facts but they need time to think and time is usually saved in the long run by making no attempts to hurry individuals.

(e) By putting questions like this, the inspecting officer should satisfy himself whether the Inspector has verified by personal enquiryat least l/3rd of the entries in the Khatauni Jamabandi including allchanged entries and has seen:

(i) that names of tenants, class oftenants term of tenants, and their rights and other particulars are correctly recorded

(ii) that persons recorded are alive and are inpossession

(iii) that entries are correctly made in respect of abandonedand surrendered holdings and

(iv) that all persons holding land arerecorded.

(f) The comparison of the Khatauni Jamabandi from the record ofthe previous four years and with the current years Khasra is asimportant as its local verification, as without this comparison, clericalerrors and un-authorized changes, if any, cannot be detected. It is,therefore, essential for the inspecting officer to see that this com-parison has been carefully and consciously done by the Inspector. Forthis purpose, ordinarily, the last Khatauni Jamabandi in the hands ofthe Patwari will have to be examined as the current one is not likely tohave been tested by the Inspector before the end of the touring season. The Patwari can produce the Khasra of the same year for the comparison.

(g) In carrying out this rest special attention should be paid to terms of holdings, number and areas of fields and amounts of rents as it is these in which intentional errors are most common. The scrutiny should aim as ascertaining whether the Inspector has seen-

(i) that all unchanged entries have been correctly copied out from theprevious Khatauni Jamabandi and that, unless specially ordered by the competent authority, the term of cultivation is only four yearsmore than that recorded in the previous Khatauni Jamabandi:

(ii) that all new entries in the Khasra have been properly brought in the Khatauni Jamabandi and that names of the tenants, which ought to have been reported or expunged, have been reported or expunged:

(iii) that arrangements of Khewat, Khatas, Pattis, or Thoks agree with that given in the previous Khatauni Jamabandi:

(iv) that all necessary totals have been given and are correct:

(v) that the area of the village, Thok or Patti and unchanged KhewatKhata as given in the new Khatauni Jamabandiagrees with thatgiven in the last one:

(vi) that entries are properly made where sub-proprietor or subgranteesexist:

(vii) that remunerations, if any, have been properly shown: and

(viii) that all corrections and all doubtful entries in the Khatauni have been signed by the Inspector in token of their being entered in the errata list of FardIkhtalaf.

(a) The Siyaha is a record prescribed for facilitating the correct maintenance of rental accounts and in it are entered all collections made by the Patwari and the Lambardars from the tenants on account of rent or other demands. It is kept village-wise.

(b) Rules for the preparation of the Siyaha are given in paragraphs109 to 115 and for its test by the Inspector in paragraph 195.

(i) whether the Inspector has seen that the Siyaha is written upregularly and correctly:

(ii) whether there are any difficulties experienced in getting necessary information regarding collections and if so whether the Inspector has succeeded in removing them to any extent or has reported them to higher authorities and with what results:

(iii) whether the Inspector makes genuine efforts to acquaint himself with conditions existing in each village and whether he makes special inquiries in case of entire absence or incomplete record of collections and reports the result to the Tehsildar.

The Grain Rent Ledger is supplement tothe Siyalia. In it the Patwari records all rents paid in kind whether bydivision of the produce (Batai) or by appraisement of the standing crop(Kunt) or in any other manner. The rules for its preparation arecontained in paragraphs 94 to 98. The Inspector is required to checkit along with the Siyaha. The inspecting officer should also check theGrain Rent Ledger with a view to satisfy himself whether the Inspectorhas seen.

(i) that the ledger is regularly written up:

(ii) that the Patwari is regular in his attendance at divisions of produce and appraisement of crops:

(iii) that quantity of produce is accurately recorded and the cash value of the estate-holders share is correctly calculated:

(iv) that all crops sown in grain rented fields are entered in ledger and that the cash value of the estate-holders share is duly carried over from the ledger to the Siyaha.

(a) Underparagraph 179, the Inspector is required to maintain a diary in which he records each day the duties on which he has been engaged whatevertheir nature.
With the help of this diary, he prepares a monthly return showing the progress of various branches of his work. This return is submitted by him along with his diary to the Office Qanungo on the first working day of the month following that to which it relates.

(b) The Office Qanungo scrutinizes the diary and returns of Inspectors and issues such instructions as may be required after obtaining orders of the Tehsildar. While inspecting an Inspectors work, the inspecting officer has also to examine his diary with a view to ascertain whether it is a faithful record of the work done by him and whether he has complied with the instructions issued by the Tehsildar or the Sub-Divisional Officer from time to time on the diary.

(a) Under paragraph 198, the Inspectoris required to maintain a register of Patwaris. Instructions as to how entries are to be made in this register are given in that paragraph.

(b) This register is important and the inspecting officer should examine a sufficient number of entries in it with a view to satisfy himself whether particulars of Patwaris given in Part I and the statistics given in Part II are correct: whether bad work on the part of the Patwaris is promptly reported and whether remarks of officers about thePatwaris inspected are regularly obtained and whether there are any Patwaris exempted from residence, whose work is so bad as to justify the withdrawal of the exemption.

(a) Along with the examination of the Inspectors registers, the inspecting officer has also to examine his copy of the Land Records Rules with a view to find out if it is complete with up-to-date amendment slips. It should also be seen if copies of circular letters, issued from time to time, for the guidance of the land records staff, are properly kept by the Inspector in a file book and up-to-date circulars are contained in it.

(b) Inspectors’ knowledge of the amended rules and instructions should also be tested and such of them as have not been correctly understood by them should be explained to them.

(a) The Tehsildar and theNaib-Tehsildar are both responsible for the proper working of the Office Qanungos office which is directly under their control. Theymust see that distribution of work between the Office Qanungo and hisassistants is fair: and that each of them attends to his duties properly and arrears do not accumulate and that each branch of work receives adequate attention of the Office Qanungo.

(b) The Naib-Tehsildar is expected to remain in closer touch with the Office Qanungos’ office than the Tehsildar and to inspect it at theend of every quarter in a year. The Tehsildar should exercise effectivesupervision over it and inspect it at least twice a year. Efforts should be made examine the work of each branch at each inspection.

(c) As soon as the Tehsildar or the Naib-Tehsildar finishes his inspection, he should record in the inspection book a note stating briefly the test applied thereof. The notes recorded by the Naib-Tehsildar should be submitted to the Tehsildar who should pass such ordersas he thinks necessary.

(d) Any defects that are brought to light as a result of the Tehsildaror Naib-Tehsildars inspection should be removed as soon as possibleand if there be any matters requiring the orders of the Sub-DivisionalOfficer or the Collector they should be reported to him.

(a) In connection with thesupervision of the Patwar Schools, the duties of the Tehsildar or theNaib-Tehsildar of the Tehsil where the school is located, are the sameas those of the Sadar Qanungo given in paragraph 325.

(b) On not less than one morning in each month the survey and map correction classes shall be watched while at work, by the Tehsildar or the Naib-Tehsildar. They should also frequently inspect the school and satisfy themselves that instructions, both in the school in the outdoor classes, are being given in accordance with the rules. When any one of them inspects the school, he should check the attendance roll and the stock of purvey instruments and should notein the inspection book any defects that he may notice and submit the same to the Officer-in- charge of the school for orders.

(a) The disposal of mutation reports is one of the most important duties of the Tehsildar and the Naib-Tehsildar.

(b) It need hardly be emphasized that for safeguarding the rights and interests of proprietors and the Government in land, the correctmaintenance of Khatauni Jamabandi is essential and the accuracy ofthe Jamabandi depends to a considerable extent on the efficiency withwhich the mutation work is done in the Tehsil. In fact, it is to keep theJamabandi correct and up-to-date that it has been made obligatoryupon the parties and the Patwaris to report each succession andtransfer. The very object of mutations is,therefore,frustrated ifgenuine mutation reports are dismissed on flimsy grounds or er-roneous orders are passed on them for lack of thoroughness in inquiry.Erroneous orders in undisputed cases are particularly unpardonableas there is no chance of their being corrected in appeal. An error thatcrept in the Khatauni as a result of an erroneous mutation order, ispractically perpetuated, as, once the order has become final, there isno chance of the entry based on it being corrected. Tehsildars and theNaib-Tehsildars should, therefore, exercise the greatest possible carein passing orders in mutation cases.

(c) The practice of allowing too much latitude to the Office Qanungo his assistants in connection with the mutation work is to bedeprecated as it may lead to corruption. Final mutation orders mustnever be left by presiding officers to be written wholly or partially bythe official in charge of mutation work in the Office Qanungos office.This is most objectionable and should on account be permitted. Allorders for mutation of names passed by any officer, whether indisputed or in undisputed cases,should be in the handwriting of the officer himself and should specify the precise entry to be made as aresult order and the Khata or Khatas of the Jamabandi in which thenew entry is to be made. The presiding officer should strictly complywith this rule.

(d) Vague and stereotyped orders such as applicants name besubstituted or that of the deceased or the transferor should be avoided,as such orders are often found incapable of being given effect owing tolack of details. Moreover, such orders give the officials responsible for giving effect to them in the Jamabandi an opportunity of supplementing them and the opportunities given are notinfrequently utilized. Theorder passed by the presiding officer should, therefore, clearly statewhose name is to be removed; the extent of the share,area, etc. affected whose name is to be recorded and the Khata orKhatasaffected thereby.

(e) Office reports are also important in mutation cases for the elucidation of facts, and they should be as clear and complete as possible. The lines on which these reports should be made have already been indicated in paragraphs 119 to 141. Stereotyped repots like "HaqiyatBamujibKhewatDurastHai??? which are often writtenthe officials concerned without looking into the Jamabandi at all, 2worse than useless and should on no account be accepted.

(f) The procedure to be followed in mutation cases is laid downparagraphs 119 to 141 while rules relating to the imposition and levy of mutation fees are given in paragraphs 142 to 146. For the guidance of the Office Qanungo necessary rules are contained in paragraph 245. Tehsildars and Naib-Tehsildars should see that all these rules and procedure are strictly followed in the disposal of rules of successions and transfers.

The Tehsildars and Naib-Tehsildars shall also see that as froi28th May, 1963 the whole amount of mutation fees is creditedt Government.

(g) If any mutation case is not disposed of by a Village Panchayat with in twenty days of the receipt of the papers from the Land RecordInspector, the Sub-Divisional Officer shall transfer the same for immediate disposal to the Tehsildar of the Tehsil in whose jurisdiction the land is situated.

The following are the kinds of reports that are likely to be received in the Tehsil from Patwaris and Qanungoin connection with disputed or doubtful entries in the Khatauni Jamabandi:-

1. Entries of tenants who have absconded;

2. Disputed successions to tenants holding:

3. Entries affected by merger of tenancy rights into proprietaryrights:

4. Clerical errors in the Jamabandi:

5. Disputed or doubtful entries in the Jamabandi discovered at thetime of local verification: and

6. (a) Entries relating to untraced absconded and out of possession persons recorded in the Jamabandi.

(b) ? Prompt disposal of these reports is necessary in order that the records may, before they are closed, be corrected.

(c) ? Disputed successions to tenants holdings and entries of holdings in which tenancy rights are extinguished by merger willifundisputed, be disposed of by the Tehsildar after due notice to the,parties concerned and if disputed be reported to the competentauthority for disposal under the Land Revenue Act.

(d) ? C lerical errors in the Khatauni Jamabandi will be disposed ofin the manner laid down in paragraph 166 by means of FardBadratwhile reports relating to disputed or doubtful entries in the Khatauni and those relating to untraceable, absconded or out of possession tenants will be treated as cases of correction of Jamabandi and disposed of accordingly.

(a) The responsibility for the correct maintenance of Patwaris pay accounts rests with the Tehsildars and Naib-Tehsildars. Under paragraph 215(b) the pay has to bedistributed in thepresence of the Tehsildar or Naib- Tehsildar who isrequired to sign each payment in the register of Patwaris and acquaintance roll after satisfying himself that all necessary reports have beenmade by the Patwaris before taking their salaries. He is also requiredto attest the closing balance shown in the register of accounts ofPatwaris pay on each day on which a transaction takes place.

(b) Arrear claims of Patwaris pay need particular attention of theTehsildar as these are often neglected and the negligence sometimes leads to. or facilitates, embezzlement Paragraph 213(c) requires theTehsildar or the Naib-Tehsildar to note briefly in his own hand in theregister of Patwaris arrears claims, the action taken for discouraging the accrual of arrears claims and the occurrence of delay in theirsettlement and also to scrutinize twice a year, once in April and asecond time in October, every entry with a view to ascertain that therehas been no undue delay in the settlement of any arrear claim. Claimsoutstanding settlement for more than six months is required to bespecially looked into and delay in the case of each has to be explainedin the half-yearly extract sent from this register to the Collector.

While sending the Kharif crop statement, Rabi Crop statement and area statement, the Tehsildar is responsible for the accuracy and adequacy of the explanations given for the variations. He should, therefore, carefully scrutinize each statement and see that the explanations given are appropriate, correct and adequate and are fully intelligible.

(c) The Tehsildar is also responsible for a brief agricultural historyof his Tehsil being recorded on blank pages provided for the purpose in the Pargana register soon after each of the three statements referredto above is submitted to the Collector. The history should be as concise and accurate as possible. Draft note on each point shall be submitted by the Office Qanungo on the basis of the material contained in theexplanatory supplements and the monthly agricultural reports. Thehistory should be such as to give a correct idea of the agriculturalconditions as they have existed in each season.

(a) Theresponsibility for general reasonableness of the estimates of Patwarisand Qanungos forms lies on the Tehsildar and Naib- Tehsildar. In order to avoid wastage of forms, it is necessary that these estimates should be carefully scrutinized by the Tehsildar or his assistantsbefore they are submitted to the Collector. In order to satisfy himself that the estimates are not excessive he should check them with the scale of supply of forms prescribed by the Board of Revenue. No check is possible if the data given happen to be wrong. It is, therefore, of the utmost importance that the Tehsildar or Naib-Tehsildar should satisfy himself that statistical data given in the estimates are correct and that no subsequent changes have been made in them within a year.

(b) Supplementary indents of forms are also undesirable as theymean extra expenditure to the Government on account of Railway freight etc. While cutting down the estimates as much as possible, ftshould be guarded against that indents of forms are not based onunder-estimates.

(c) In short besides regular inspections of the field work, the Tehsildar and his assistants are responsible for the attestation of mutations and preparation of all records, statistics, reports, periodicalstatements and the accounts regarding the land records budget pertaining to their Tehsil.

(d) Each Tehsildar and Naib-Tehsildar will maintain a daily diaryin which he will enter the work done by him in connection with theLand Records and will submit its extract at the end of each month tothe Sub-Divisional Officer who will transmit it with his remarks to theCollector for scrutiny and orders. Performa of the daily diary andextract are given below:-

Sub-Divisional Officer

Detailed daily diary of work done by the Tehsildar................ Naib-Tehsildar Tehsil ........................... District, Rajasthan, for the month of................ 20.

Day with date

Details of work

Detailed abstract of daily diary of work done by the Sub- divisional Officer Tehsildar ..............................
Naib-Tehsildarduring the month of .........................19 .Tehsil ................................ District.........................Rajasthan.

1. Number of Tehsils.

2. Number of villages.

3. Number of QuadrennialJamabandi.

4. Number of Patwaris.

S.No

Particulars

Details
Of work

No. of
days
spent on
Each kind of
work

Remarks

1. Girdawari (a) No. of villages seen

(b) ? No. of villages underquadrennial attestation in which Girdawari waschecked.

2. Number of mutations attested…..

3. Jamabandi(a) No. of villages of whichJamabandi is to be prepared.

(b) ? No. of such villagesvisited before 15thJanuary

4. No. of TitammaShajra checked on spot.

5. No. of villages of which demand papersof grain rent ledger were checked.

6. No. of villages in which survey markswere checked.

7. No. of partition cases: - Instituted.

Decided.

Decided after visit to the spot.

8. No. of villages in which KhasraGhair mustaqil-kasht was checked with the numbers of fields measured.

9. No. of Patwaris inspected.

10. No. of Inspectors inspected.

11. No. of Office Qanungos inspected.

12. Land Revenue collected (Kind or Cash).

Village..............

Amount..............

13. Days spent at the headquarters.

14. Total No. of days spent on tour.

15. No. of nights spent away fromheadquarters.

16. No. of Gazetted holidays which wereobserved.

17. No. of days spent on leave.

APPENDIX TO CHAPTER I PART VI

Yearly Programme of the Work of Tehsil Revenue Officers

Month

Work to be done

Remarks

1	2	3	4
October	1	Will submit their diaries to the Collectoron the 1st of each month.
	2	They will so lay out their work that nopart of Tehsil remains unvisited from the cropinspection of KharifGirdawari and will inspecta few villages thoroughly rather than a greatnumber nominally. They will pay special attention to villages in which suspensions are likelyto be required.
	3	Will check the work of the Patwaris andInspectors in alluvial record and assessmentwork. In villages under fluctuating assessment they will check 50% Kharaba fields and willsign all Kharaba numbers.
	4	Will check the condition of trigonometri-cal survey pillars, trijunction pillars, surveymarks, and base line marks during their toursand will make report about those which are inneed of repairs. They will make entries in theirdiaries of their having done so.
	5	A detailed report should be submitted tothe Collector about trigonometrical survey pillars after KharifGirdawari.
November to the end ofFebruary	1	Will check some of the entries of Banchh papers and sign the Patwaris copy
	2	Will satisfy themselves during the course of their tour that persons entered in Tehsil lists of assignments are living.
	3	Will make a thorough inspection of thework of all Patwaris circle in their charge, andof as many estates in the circle as possiblewith a view also to test fully the quality of theInspectors work. Such notes should be sent to the Sadar Qanungos office or necessary action.
	4	Will check the TitammaShajrasprepared by the Patwaris. They "are not expected to do much in the way of chaining, butthey are responsible for the general accuracy ofthe measurements.
	5	Will make the final attestation on thespot and shall observe the following instruc-tions:— (i) At least 25% of the Khatauni holdings should be read out on the spot in the presence of the assembled right holders. (ii) At least 25% of the mutations attached to the Jamabandis should be compared with the Khewat concerned. (iii) At least 25% of the Khewat holding should be compared with the old Jamabandi. (iv) At least 25% of the Khewat entries in the original copy should be compared with the corresponding entry in the Patwaris copy of the Jamabandi. The number of the fields, TitammaShajrasof which have beenattestedmust be specified as also that of unattestedmutations entered before the 16th June or the date approvedby the Board of Revenue: of these there should be as few as possible. They should also fill in two copies of the prescribed final attestation slip and attach one to each of the two copies of the Jamabandito be prepared beforethe middle of January and the pendingmuta-tions of others as well, as far as possible.
	6
	7	Will enter on blank pages of the note-book of the Tehsil copies, a brief history of thevillages since the last Jamabandis wereprepared for the villages in which Jamabandishave been prepared or at other times wheneverany event of serious importance occurs. Noteswill be made when suspensions, recoveries orremissions areordered and also for tractswhere there are fluctuating assessments.
March	1	Will checkRabi Girdawarietc. asdetailed under October, Nos. 2, 3 and 4.
	2	Will take with them registers of revenue free grants, and verify personally the existence of assignees, entering a note to this effect in the column of remarks.
April, May and 15th June	1	In April they will furnish a list to the Patwaris of changes by Maylapses or changes of Khatedari by inheritance of assignees whichand have occurred during the year and a list of assignees of land 15th revenue who have neither attended nor furnished a life certificate June They will also report with reference to all grants forinstitutionthe terms on which theywere made have been compliedwith, and theassignees are alive.
	2	Will check extra Rabi Girdawari.
	3	Will attest all the mutations of villages before 15th June of whichJamabandis are tobe prepared.
	4	Will do local attestation of Jamabandisbeing prepared inTheircircles inthe hotwhether before they are filed in the Tehsil. Theywill also check some entries of the Jamabandisand their connected statements underpreparation to whether Patwaris and Inspectors are doing their work carefully and accurately.

TABLE

CHAPTER 2 Duties of S.D.O.s

TheSub Divisional Officer shares with the Collector, but subject to his control, responsibility for the correct maintenance of the maps and records of his Sub-Division. He is empowered to order alterations and all disputed cases of mutations, transfer and changes come before him. Besides exercising supervision of the staff, therefore, he should be particularly careful to see that the orders passed are clear and precise and they are carried out. The duties of the Sub-Divisional Officer in connection with the land records, apart from those he has to perform in his judicial capacity, fall under the following heads:-

1. Discipline of Patwaris and Inspectors:

2. Inspection of village maps and records:

3. Inspection of Office Qanungos office:

4. Maintenance of boundary and survey marks: and

5. Registration of improvements effected by estate-holders.

6. Inspections and physical verification, as required under clause (vii-A) of rule 24-A of the Land allotted under various land allotment rules regarding their utilisation according to the terms and conditions of allotment.

COMMENTARY

Khasra Girdawari not record ofRights.-The Khasra Girdawari record does not fall within the definition of the record of right or annual register and dispute regarding entries in the Khasra Girdawari do not fall within the arbit of Sec. 136 of the Rajasthan Land Revenue Act and no application for correction of Khasra Girdawari entries lies before the land Records Officers. BeedhadassBabaji v. Shyamlal, 1966 RRD 13.

EachSub-Divisional Officer willmaintain a daily diary, in which he will enter the work done by him inconnection with the land records and will transmit it to the Commissioner of the division for orders with his own remarks. Performa of thedaily diary and abstract are given in para 368(d).

[Deleted]

Note.-The programme as detailed above is only meant as a guide and the Collector can alter it to suit the Local Conditions.

Inspection of Village Maps & Record

(i) The principal duty which theSub-Divisional Officer has to perform during the touring season is the inspection of village maps and records of his Sub-Division in order todiscover (1) the general standards of accuracy (2) the quality ofsupervision exercised and (3) the means by which improvement can be effected in them.

(ii) When he is about to go on tour, he should look into the file of his own inspections, study the inspection notes, if any, of departmental officers, and carefully examine along with the Patwari’s register the inspection reports of the Sadar Qanungo relating to his Sub-division. This will in some cases narrow the field of his inquiry and will enable him to chalk out the lines on which he has to make his inspection.

(iii) Tehsildars and Naib-Tehsildars are expected to inspect each year the record of every Inspector and the Sadar Qanungo about one-fifth in the Tehsil. The selection of circles should, so far as possible, be so made as to include in the Sub- Divisional Officers programme of inspection at least one-third of the circles inspected by each of these officers. The Sub- Divisional Officer should inspect as many Inspectors circles as possible and in no case less than three-fourths. If he finds that he will not be able to inspect this number, he should forthwith bring the matter to the notice of the Collector, who may be able to arrange for the inspection of some of the circles by another officer out of his gazetted staff. Such officer shall, on his deputation or inspection, follow the same instructions as are laid down for the guidance of the Sub-Divisional Officers.

(i) While on tour the Sub-Divisional Officer should maintain a note-book in which he should record day by day, with necessary details, the number of entries checked by him in each record, the number and nature of the mistakes discovered, and brief notes on any matter requiring attention and any other matter of importance to which his attention may have been drawn in the course of his revenue work or to which the Collector may have ordered his attention to be directed. If he comes across any specially good and bad Patwaris, their names should also be noted in the note-book for reward or punishment.

(ii) He should also keep with him a copy of the Tehsil map on which he should mark each day, with the number of the year of inspection the Patwar circles the records of which are inspected by him.

(iii) The note-book will be renewed each year but the map will not be renewed until all the Patwar circles have been marked on it. At the end of each touring season, the Sub-Divisional Officer shall submit to the Collector the note-book as well as the map along with the inspection note. The Sub Divisional Officers inspection should primarily aim at testing the quality of work done by the Tehsildar, the Naib-Tehsildar and the Sadar Qanungo. The most effective way of doing this to do over again some of the work shown to have been done by them. This will automatically bring some of the defects in the record to his notice. But in order to ascertain the standards of accuracy in each Inspectors circle and to find out the quality of supervision exercised by theInspector, it is necessary that he should also inspect some such Patwaris circle as have not been inspected during the year either by the Tehsildar, the Naib-Tehsildar, or the Sadar Qanungo.

(i) For an official of the rank andresponsibility of a Sub-Divisional Officer, it does not seem necessaryto prescribe any fixed amount of test, but it is expected that he willcheck a sufficient number of entries in each record to enable him toform a definite opinion about the condition of that record and aboutthe quality of test applied to it by the supervising staff.

(ii) Nor is it necessary to fix any proportion between tested and untested entries to be checked by him. Ordinarily the Sub- Divisional Officers check should involve more tested entries than untested ones, and the former should consist more of those tested only by the Tehsildar, Naib-Tehsildar and Sadar Qanungo than of those tested only by the Inspector. But when tested entries are confined to the more assessable and well established fields in the village, the Sub-Divisional Officer would do well to test a larger proportion of untested entries in the outlying portion of the village.

(iii) The gross test of percentage or errors may also prove useful to the Sub-Divisional Officer.

(i) No hard and fast rules as to how aparticular record should be checked can be laid down in view of thevarying conditions in different districts. But instructions based onexperience have been given in paragraph 353 in order to indicate thegeneral lines which should be followed in the test of each record, so faras the circumstances of each district permit.

(ii) The Sub-Divisional Officer should initial all entries checked by him and note the number of such entries on the first page of the records concerned. He should initial and date all corrections and alterations made by him in any record but the record which has been closed after completion should not be altered under this rule, separate action being taken for the correction of the current years record, if necessary. As soon as the inspection of an Inspectors circle is completed, the Sub- Divisional Officer should make brief remarks about the condition of work of each Patwari register maintained by the Inspector.

In the course of his inspection the Sub-Divisional Officer is also required to pay particular attention to the following matters:-

1. Removal of defects pointed out in the previous inspection notes:

2. Conditional revenue-free grants:

3. Encroachments on property vested in the State:

4. Character and frequency of disputed possession and entriesrecording the tenants who have absconded and the disposal of theirland:

5. Excess or under-collection and complete or partial failure on thepart of any estate-holder to collect his dues:

6. Condition of boundaries and survey marks and marks of theG.T.S., and their renewal and repairs;

7. [Deleted].

8. Fluctuations in agricultural prosperity:

9. Proposals, if any. for alterations in the limits of Patwari andQanungo circles:

10. Proposals, if any, for transfers of Patwaris:

11. Complaints, if any, of bad work and deficient knowledge ofsurvey against Patwaris:

12. Non-residence of Patwaris:

13. Observance of restrictions imposed upon Patwaris regardingcultivation, money-lending etc.: and

14. Supply to Qanungos and Patwaris of correction slips to theLand Records Rules.

As soon as the Sub-Divisional Officer finishes his tour, he should draw up an inspection report and submit it to the Collector along with his note-book and copy of the map maintained by him. In this report he should summarize the condition of maps and records as found by him, and suggest measures after consulting the Tehsildar and the Sadar Qanungo, if necessary, for effecting improvements in them, and give his conclusions, supported by facts and figures about the quality of work done by the supervising staff. Special stress should be laid on defects of a general nature and serious neglect of duties on the part of the staff. In short Sub-Divisional Officers inspection report should not be a mere narrative of the work done by him but should be such as will give a real insight into the condition of the maps and records of the Sub-Division and be of real help in effecting improvement in them. No particular form is prescribed for recording this report but it would be found convenient to divide it into the following heads and sub-heads. It should be written in half margin, in order to leave sufficient space for any remarks that the Collector may desire to make.

Heads and Sub-Heads

i. Condition of maps and records.

1. Map correction.

2. Boundary and Survey Marks.

3. Khasra.

4. Khatauni Jamabandi.

5. Siyaha.

6. Grain rent ledger.

ii. Measures taken or suggested for effecting improvement.

iii. Inspectors.

1. Their registers.

2. Their knowledge of circles.

3. Their quality of supervision exercised by them.

iv. Quality of Sadar Qanungos work.

v. Quality of Tehsildars and Naib-Tehsildars work. VI. Any other remarks.

(a) The Sub-Divisional Office is required to inspect the Office Qanungos office atleast once a year. The inspection should, so far as possible, be finishedin the hot weather or rains and should not be left over for the coldweather tour which is intended primarily for the inspection ofInspectors work.

(b) Before starting the inspection of the Officer Qanungos office, the Sub-Divisional Officer should carefully go through all the inspection notes including those recorded by the Tehsildar or the Naib-Tehsildar during the year. This will enable him to decide which branches need his attention the most. He should try to inspect as many branches as possible, but the following should never be left uninspected as they are much too important to be ignored:-

1. Patwaris pay accounts.

2. Patwaris Miscellaneous receipts.

3. Statistical and Nazool registers.

Assoon as the Sub-Divisional Officer finishes his inspection ofthe Office he should draw an inspection report and submit to theCollector. In it he should briefly state the amount of test applied toeach branch of work, the defects brought to surface as a result thereofand the remedies suggested for the removal of those defects. The reportshould conclude with a definite finding of the quality of work done inthe Office Qanungos office the nature and extent of supervisionexercised by the Tehsildar and his assistants. If the report is unfavorable, it should clearly specify which members of the staff areresponsible for the defects noticed and to what extent.

Nofixed procedure can be laid down for the inspection of the Office Qanungos office as much depends upon the standard of efficiency of work in each office. The following instructions which are based on experience will, however, be found useful in carrying out the inspection of the various branches of the Office Qanungos office. In these instructions an attempt has been made togive briefly at first the procedure of work in each branch and then the points to be seen in the inspection of that branch.

(a) There is usually an Office Qanungo in each Tehsil assisted by one or more assistants according to the amount of work inthat Tehsil.

(b) In connection with the staff the officer has to see:-

(i) Whether the staff is adequate or excessive according to the amount of work in the office,

(ii) Whether they are conversant with both Hindi and English and can dothe accounts works neatly.

(iii) How is the work of the office divided between the Office Qanungoand his assistant and whether the distribution is fair and satisfactory.

(a) Detailed rules for the maintenance of Patwaris and Inspectors pay accounts are given in Part III.The followingrecapitulation in brief is given for the benefit of inspectingofficers. The Office Qanungo is required to prepare the Patwaris andInspectors monthly salary bill and to send it to the Treasury Officerfor payment order. He has to maintain the register known as theregister of deductions to show all amounts ordered to be deducted fromthe Patwaris and Inspectors pay on account of fines, leave arrangements, loss of instruments, and negligence of work etc.

Deductionsentered in this register for the period prior to the dispatch of the salarybill should tally with those shown in the salary bill while those enteredfrom the date up to the end of the month will be found either in the samesalary bill under details of refunds, or in the next bill.

(b) Patwaris who do not attend on the dates fixed for the disbursement or pay are not allowed to draw their pay on any other date during the month except under special orders. Any pay that remains undisbursed for two consecutive months is refunded by short drawals and the details are given in the salary bill of the refunds. The refunded pay can be redrawn only by an arrear bill which is prepared as soon as the claim for the same is preferred. In order to keep the correct accounts of these refunds and statement of claims on account of them, the Office Qanungo is required to maintain a register entitled as the register of arrear claims. Columns 1 to 6 of this register are filled up as soon asthe arrears claim arises, while the remaining columns are filled up at subsequent stages as the various steps are taken for its settlement.

(c) To show the balance in hand on account of pay the Office Qanungo is required to keep a register known as register of accounts of pay of the land records staff. In this register the amounts received and disbursed on account of pay or arrear claims are entered on each date on which transaction takes place. The amount shown in this register should tally with the daily total of the acquaintance roll. In theacquaintance roll the recipient’s signature is taken in token of the receipt of his pay.

(d) All these registers have to be carefully examined by the inspecting officer who should see:-

(i) Whether pay bills are correctly prepared and promptly submitted.

(ii) Whether all deductions required to be made from the pay have been made, duly entered in the register of deductions and accounted for in the salary bills concerned. In order to check the accuracy of this register, a sufficient number of entries in it should be traced in the salary bills concerned and compared with the corresponding entries of deductions in the Sub- Divisional Officers Misal Band Register.

(iii) Whether the dates fixed for disbursement of Patwaris* pay are convenient and whether Patwaris attend regularly on these dates also whether defa-ulters, if any, are taken to account for their failure to attend on the dates fixed.

(iv) Whether all refunds claimable by Patwaris are duly brought into the register of arrear claims, whether claims are promptly settled, whether suitable action is taken to discourage the accrual of arrear claims and to prevent the recurrence of delay in their settlement and whether the register of arrear claims is put up regularly after every six months before the Tehsildar for scrutiny and for reporting up-to-date arrear claims to the Collector: and

(v) Whether signatures are duly taken in the acquaintance roll in token of receipt of pay, whether receipts for amounts exceeding Rs. 20/ are duly stamped, whether postal receipts and acknowledgments for amounts remitted by Money Order are duly pasted at their proper places in the acquaintance roll, whether all amounts received and disbursed on account of pay and closing balance are duly attested by the Treasury Officer, whether the daily total in the acquaintanceroll tallies with the entries of this register and whether closing balances shown in this register agree with the corresponding entries in the cash book.

Receipts credited to thishead consists of (i) fees and fines of the Patwari School, (ii) Scaleproceeds of Patwariswaste paper, and (iii) other miscellaneousreceipts. The inspecting officer has to satisfy himself that all suchreceipts are duly credited into the treasury and that prompt action istaken for the realisation of outstanding dues, if any.

(a) The importance of mutation work cannotbe over emphasized as it is intended to discharge the statutory obligation imposed on the Land Records Officer, i.e. the Collector to keep theKhatauni Jamabandi correct and up-to-date. The inspecting officer should, therefore, pay special attention to this branch of work at the time of inspection. It is obligatory on every person obtaining possession, by succession or transfer or otherwise of any property or other right or interest in any land or the profits thereof, to report such succession or transfer to the Patwari concerned and the Patwari is bound to enter all mutations in the register of mutations as soon as a report is made to him or it comes to his knowledge. The Inspector of the circle checks the entries in the various columns and then the Revenue Officers pass orders in each case after attesting the entries made by the Patwari on the spot in the presence of the parties concerned, the (Panchas) and other people of the village.

After attestation the counterfoil of each mutation, whether sanctioned or rejected, is passed on to the Office Qanungo, who keeps them carefully with the last Jamabandi with him. At the time of the preparation of the next and fresh Jamabandi it is to be seen whether all the mutations, so ordered, are given effect to and entered. Besides this, the monthly memo of transfer of agricultural and properties which are received from the Registrars and Sub-Registrars are also distributed by the Office Qanungo to the Patwaris concerned through the Inspectors mid the invoices duly signed by them, are kept by the Office Qanungo. After compliance, the memos, when received back from the Patwaris, are also kept by the Office Qanungocirclewise to see that all the changes, so ordered, are incorporated in the next Jamabandi.

(b) While examining this branch of the Office Qanungos office the inspecting officer should see:-

(i) Whether the procedure laid down for disposal of mutations is properly followed;

(ii) Whether the order is written by the presiding officer in his own hand and whether the precise entry to be made in the KliatauniJamabandi, as a result of the .order and the KhataorKhatas affected thereby, are clearly specified in the order:

(iii) Whether the monthly abstract of the mutation, report is correctly prepared and regularly submitted to the Sub-Divisional Officer, while examining this abstract the inspecting officer should see that it does not include applications for mutation of sub-tenants name in the Khatauni:

(iv) Whether the registration memos are promptly sent by the Registrars and Sub-Registrars each month:

(v) Whether the mutations are entered by Patwaris immediately on receipt of registration memos and information of successions and transfers from other sources:

(vi) Whether these memos are promptly sent to the Inspectors and promptly distributed to the various Patwaris:

(vii) Whether the files of registration memos are properly arranged by the Office Qanungo and the date on which the last memo is received is noted on the file index:

(viii) Whether the files of registration memos is destroyed after the preparation and final checking of the new Jamabandis:

(ix) Whether mutation files are arranged by Inspectors circles. Patwaris circles and by villages:

(x) Whether the accepted and rejected mutations in each Inspectors circle are kept distinct and on separate shelves:

(xi) Whether the miscellaneous papers detached from sanctioned mutations are kept in bundles by Inspectors circle and destroyed after the preparation and final checking of the new Jamabandi:

(xii) Whether a separate dispatch book is maintained for showing the receipt and dispatch of interrogatories: and

(xiii) Whether the interrogatories are issued for the examination of those persons only who reside outside the limits of the Tehsil or at a long distance (25 miles) from the village to which the mutation relates.

Testing and comparison of Khatauni Jamabandi with the mutation fields, registered memos and Errata lists.

(c) The procedure to be followed by the Office Qanungo in carrying out the test and comparison of the Khatauni Jamabandi with the mutation foils and errata lists is given in Part III. While examining this branch of work the inspecting officer should see that the Khatauni Jamabandi are properly compared and alterations made in them, subsequent to the preparation of the errata lists, are reported to the Tehsildar and that the result of the test applied to each KliatauniJamabandi is entered at the last page and the work of comparison is thorough and up-to-date.

(a) The basis of all statistics compiled in the office of the Office Qanungo is the village record. The Patwari prepares from the Khasra, the area statement (Milan Khasra) and the three crop returns, viz., JinswarKharif, Jinswar Rabi, JinswarZaid, and from the Dhal Banchh and Shiyaha, the statements of holdings and rentals. He files them in the Tehsil through the Inspector, who is responsible for their checking correct to the nearest acre or rupee with explanation of material fluctuations. The Office Qanungocopies them out in the appropriate registers, totals them in necessary details and sends the Tehsil figures to the district headquarters.

(b) Figures for the "transfer statements" are collected by him from his mutation files while those for the revenue statements are supplied to him by the Revenue Accountant of the Tehsil. Population figures are received by him from the Collectors Office. These are compiled by himand transcribed in the various statistical registers in the same manner as in other registers.

(c) Alterations in land revenue and unions and partitions of estatesare recorded in the Register of HalatMauza by the Office Qanungo andnotes on blank papers are written by the Tehsildar himself.

(d) The brief agricultural history required to be given on blankpages in the register of HalatMauza is recorded by the Office Qanungoafter it has been approved by the Tehsildar. In this register, however,notes in the remarks column are recorded by him on his own authorityin accordance with the instructions laid down in paragraph 222. Inthese notes he explains briefly all such fluctuations in the statistics ofan individual village as do not apply to the Tehsil or circle as a wholeand as have not already been explained.

(e) The work of this branch though purely mechanical requiresclose scrutiny, asweightily conclusions are sometimes drawn fromthese statistics and errors in them may lead to erroneous results. Theinspecting officer should examine a sufficient number of entries ineach register and see:-

(i) Whether the crop and the area statements and statements of holding and rentals are punctually received from the Inspectors whether these statements are complete and give necessary explanation of fluctuations and whether the conversion of area from bighas into acres, if any, is correct: and

(ii) Whether the registers are properly written and correctly totaled and whether they are complete and up-to-date.

Compare the latest figures in some of these registers with the Patwaris statements and in the case of the transfer statement with the totals in the mutation register and check some of the pages totals and the progressive totals as well as the carrying over of them. The common sources of errors are-(i) the entry of figures opposite to a village other than the correct one, (ii) copying the wrong lien of figures, arid (iii) clerical mistakes in the figures themselves. The totals are, as far as possible, protected cross totals, e.g., the total area in the area statement must agree with the totals of cultivated, culturable and barren areas. There are, however, a few columns in the register not protected by cross totals and it is in these that totalling mistakes are most common. These columns should, therefore, be chosen for check. They include the number of wells in the area statement, the areas of crop failure in the crop statements, uncultivated land included in holdings, and area and rent of sub-tenants in the statement of holdings and rentals.

(iii) Whether the registers of HalatHalqaPatwaris and Inspectors, Registers HalaMauza and register of villages are up-to-date and neatly written and whether the latest figures including census figures have been correctly entered in them.

Trace into each of these registers a sufficient number of figures and compare them with the village record. Mistakes in transcription are common in all these registers and efforts should be made to trace them out.

(iv) Whether the crop failures and remissions of rent on a large scale have been noted in the villages as well as in the Tehsil registers and all important variations and abnormal conditions affecting the Tehsil as a whole explained intelligently and fully; whether the notes in the register of HalatMauza adequately explain the fluctuations confined to individual villages and are not mere repetitions of the notes given in the Tehsil register or mere paraphrases of the same, and whether the Office Qanungo has picked up all the villages requiring explanations of variations.

(v) Whether up-to-date alterations in the land revenue and unions and partitions of estates have been shown in the Tehsil books and whether notes required to be recorded have duly been recorded.

(vi) Whether figures for the Tehsil show any deterioration which has not been noted upon by the Office Qanungo and whether this omission has been noted upon by the Office Qanungo and whether this omission has been brought to the notice of the Collector.

(vii) Whether villages are entered in the same order in all registers as in the register of villages, whether sufficient indices have been provided and whether statistics are sent to Sadar Qanungo punctually.

(a) The Land Records Department has nothing to do with property vested in the State and in the possession of the Central Government such as Military, Postal and Telegraph or the Forest and Irrigation Departments, which are all expected to keep their, own record and their respective control. All Nazool lands or buildings situated with the limits of the municipality are also outside the jurisdiction of the Land Records Department. All other State land, whether administered as a State property under the control of the Board of Revenue or managed as Nazool by any of the Government Departments, other than the Forest and the Irrigation Departments or entrusted as Nazool to the statement of a local body, such as the District Board, is required to be recorded by the Land Records Department in the register known as Register of Nazool to be opened on Form O-15.

(b) (i) Detailed instructions for the preparation and maintenance of this register are given in paragraph 227. The columns of the register are self-explanatory. The register is prepared Tehsilwise and entries are ground by villages. Entries in this register are made only in respect of those villages where property vested in the State, of one description or the other exists. An alphabetical index of the villages contained in the register is given on the first page. Plans of plots are essentials and must be attached with the Nazool register. Mistakes are more common in this register than others and greater attention should, therefore, be paid in the course of inspection of this important record. While examining it the inspecting officers should see whether register is complete and up-to-date: whether acquisitions and alienations are promptly and correctly recorded, whether the index is complete and whether the properly entered in it, is of the description for the record of which this register is intended.

(ii) ? Whether encroachments on the property vested in State are promptly reported and duly removed and whether there are any plots or buildings which can be let out with advantage to the Government, but have not been let out.

Instructions for its preparation aregiven in para 225. While looking to this register, the inspecting officershould see:-

(i) Whether the register is properly maintained:

(ii) Whether the entries contain all the revenue-free estates:

(iii) Whether estates assessed to revenue have been expunged from the register and whether the order of resumption has been correctly applied:

(iv) Whether existence of Muafidars is regularly certified and their death promptly reported by the Patwari: and

(v) Whether the verification of conditional Muafis is duly carried out by the Tehsildar.

(a) The Office Qanungo is required to maintain a list of all such groves as are exempted during the currency ofSettlement from payment of revenue or rent under the Revenue andTenancy Act.

(b) When revenue or rent is re-imposed on any grove entered in this list, the entry relating to it is struck off. An extract from this list is sent annually by 31st July, to each Inspector for inspection and report about the continued existence of each such grove in his circle. While looking to this list, the inspecting officer should see:-

(i) Whether the list is properly maintained and whether it is correct and up-to-date. Alterations in land revenue made on account of such groves in the revenue accounts should be traced in this list in order to check the accuracy of the accounts.

(ii) Whether entries in this list are confined only to such groves as are exempted or whether they relate also to such groves as were exempted from payment of revenue or rent by the Settlement Officer at the time of Settlement,

(iii) Whether orders of exemption from, or re-imposition of land revenue or rent, are promptly given effect to in this list.

(iv) Whether extracts are correctly prepared and punctually sent to the Inspector and whether the Inspectors reports are thorough and careful.

(v) Whether prompt action is taken for getting revenue or rent reimposed when such a grove is cut down and the land is use for some other purpose.

The specimen of form on which the list is to be maintained is given below:-

List of Groves exempted from the payment of revenue.

Tehsil.............

Serial
No

Name of village

Name of Thok or Patti

Khasra No. of grooves

Area

Date of application for exemption

Amount of revenue reduced

Year from which revenue reduced

No and date of order for reduction

Remarks

lnconnection with the resettlement of alluvial estates. Patwaris are required to report variations in cultivation in the year preceding that from which the re-settlement will take effect. The Inspector is required to check these reports and to submit them to the Collector through the Tehsildar, the latter being responsible to see that they are correct arid no estate requiring a re-settlement has been omitted from it. While examining this register which shall be in Form O- 33 and be maintained by the Office Qanungo the inspecting officer should see:-

(i) Whether the register is properly maintained and is up-to- date;

(ii) Whether reports for re-settlement of alluvial estates are regularly submitted: and

(iii) Whether the revised land revenue is promptly recorded in this register and in other relevant registers.

The Office Qanungo is required tokeep a register of all reports of calamities received from Patwaris.Instructions for its preparation are given inPart HI. While examiningthis register, the inspecting officer has to see:-

(i) Whether the register is correct and up-to-date;

(ii) Whether reports of calamities are promptly made by Patwaris and entered in this register by the Office Qanungowithout any delay;

(iii) Whether the original reports are promptly submitted to the Collector and whether copies of report of new outbreak of Rinderpest, Anthrax. Hemorrhagic.Septicemia and Blackquarter are expeditiously sent to the Veterinary Assistant concerned; and

(iv) Whether monthly returns of cattle diseases are punctually submitted to the Collector by the Office Qanungo.

(a) The Office Qanungo is responsiblefor the custody and distribution of forms for the use of Inspectors andPatwaris. He keeps a stock book of forms which are received andissued by him. Indents for the supply of forms are sent to the SadarQanungo. In the interest of economy it is essential that the reasonableness of these indents be carefully checked before they are submittedto be Sadar Qanungo. For facilitating this check the Office Qanungo is required to prepare annually a standard of forms for each Patwari Circle 011 the basis of the number of forms actually used by eachPatwari in his various records in the preceding year.

(b) Instructions in connection with the indenting, custody and supply of forms are given in para 239. While checking the stock of forms with the stock book the inspecting officer should see:-

(i) Whether the standard of forms prepared by the Office Qanungo has been prepared after, getting counted the forms actually used by each Patwari in the preceding year and whether this standard is utilised by him in preparing and checking the indent of forms received from the Inspector.

If the record of the year for which the standard is prepared is available in the Tehsil record room, some of them may be taken out and the forms counted in order to check the accuracy of the standard. The extent to which the Office Qanungo has utilised the standard for preparing and checking the indents should also be ascertained by comparison of the standard with the indent.

(ii) Whether indents are scrutinized by the Tehsildar or Naib-Tehsildar before they are sent to the Sadar Qanungo.

(iii) Whether the stock book of forms is properly maintained and is correct and up-to-date;

Check the stock of some of the forms particularly those that are supplied in large quantities:

(iv) Whether the stock of forms is sufficient and not excessive:

(v) Whether forms are distributed to Patwaris and Inspectors in time and in accordance with the indents; and

(vi) Whether records filed by Patwaris contain a large number of unused .forms or whether forms-are wasted in any other manner.

(a) The Office Qanungo isrequired to maintain a stock book of all survey instruments belongingto Government which are kept at the Tehsil or by the Inspectors andPatwaris of the Tehsil. He is also required to prepare each year a listof the survey instruments in stock for submission to the SadarQanungo by 1st June. Before its submission the list is checked by theTehsildar who gives a brief report about the condition of each kind ofinstrument and the repairs required.

(b) Necessary instruments for the maintenance of the Stock Book of Survey instruments are given in para 241. While checking the stock of instruments with the stock book, the inspecting officer has to, see:-

(i) Whether the stock book is properly maintained and whether receipts and issues are promptly and correctly noticed in it;

(ii) Whether the balances shown in the stock book agree with the stock of instruments;

(iii) Whether on transfers of Inspectors and Patwaris the signatures of incoming Inspectors and Patwaris are obtained in the stock book in token of their having received the instruments from their predecessors;

(iv) Whether the instruments in stock are annually inspected by the Tehsildar and a report submitted by him;

(v) Whether the stock of instruments is sufficient and whether the excess or shortage, if any, has been reported to the Collector; and

(vi) Whether the instruments in stock are well kept and are in good condition or whether any of them needs repairs or replacement, and if so, what?

(a) Closed records and registers are filed bythe Inspector and Patwaris each year in July and statistical returns onthe dates prescribed for each of them.

The Office Qanungo enters themafter satisfying himself that they are in order in a register known asthe register of records annually filed at the Tehsil and places them inthe Bastas concerned after making necessary entries in each Bastaslist. Between 1st July and 31st October, he takes out from the Bastas, generally when he places in them the records and registers received inJuly, all records which are either to be sent to the Sadar Qanungo orto be destroyed during the year. Records taken out of Bastas for beingsent to the Sadar Qanungo are dispatched on the dates fixed whilethose for destruction are put aside until they have been inspected by the Sub-Divisional Officer or ordered to be destroyed. The period of retention and the method of disposal of each record, register or statement is given in paras 21 l(b) and (c).

(b) The closed registers, lists and paper of the Office Qanungosoffice are also deposited in the record room and are retained anddisposed of as directed in para 211(b).

(c) Detailed instructions for the receipt, preservation and disposalof records, registers etc. are given in para 21 l(b). While inspecting therecord room, the inspecting officer should see:-

(i) whether the record room is commodious enough and whether rack accommodation is sufficient:

(ii) whether Bastas are in good condition and are properly colouredlabelled and numbered and whether they are properly arranged and can be easily traced:

(iii) whether the contents of Bastas agree with the Basta list arid whether all the records that should be in the Bastas are there: whether the record to be preserved permanently or for the period of Settlement or for a longer period are marked as such in red ink:

(iv) whether the records are filed punctually and whether cases of undue delay in filing are reported promptly: whether the records are registered as soon as they are filed and whether they are placed in Bastas without delay:

(v) whether all records required to be sent to the Sadar Qanungo are to be destroyed during the year are taken out of the Bastas in time and whether the former are dispatched to the Sadar Qanungo on the dates fixed and the latter destroyed immediately after they have been inspected and ordered to be destroyed by the Sub-Divisional Officer:

(vi) Whether statistical returns are properly kept circlewise(Inspectors circles) in Bastas and whether registers and other records filed by the Inspectors are retained or destroyed according to the Rules:

(vii) whether closed registers, lists and other papers of the Office Qanungos office are duly filed and whether they are retained, destroyed or sent to the Sadar Qanungo as directed in para 211(b): and

(viii) whether records sent out of the Record Room are duly entered, before they leave the Record Room, in the register maintained for this purpose and whether records not returned for more than three months after the date of issue are taken due notice of for securing their early return.

(a) Each Office Qanungo is suppliedwith one or more copies of the Land Records Rules. Amendment slipsissued from time to time are sent to him by the Sadar Qanungo. It isimportant that his copy of the rules should have all up-to-date amendment slips pasted in it.

(b) While inspecting the Office Qanungos office the inspecting officer should see:-

(i) whether the Office Qanungo’s copy or copies of the Land Records Rules are complete with up-to-date amendment slips and whether amendments to the rules are correctly understood by him and duly complied with: and

(ii) whether circular letters, if any, received since the last inspection have been properly pasted in the file kept for the purpose and whether the object of these circulars is correctly understood and duly carried out.

The Inspecting officer should also see, at thetime of his inspection, whether the Office Qanungo does any work notprovided for inthe rules and whether it is so heavy as to interfere withhis regular duties and whether any unauthorised agents are employedby the Office Qanungo or his assistants to assist them in the disposalof their work. If the staff in the Office Qanungos office is overworked,what relief is possible and howand if it is underworked, whatreduction in the staff is necessary.

It is the dutyof the Sub-Divisional Officer to see that boundary and survey marksare properly maintained in his Sub-Division. The following instructions are laid down for his guidance to secure the proper maintenanceof boundary and survey marks.

I. General Instructions

(i) The term "boundary mark"includes every permanent mark erected on the boundary of a village, estate or field, whether in connection with a survey or to define aboundary. The cost of maintaining boundary marks generally fallsproportionately on the persons on the boundary of whose property is situated.

(ii) Survey marks are those permanent marks erected in connection with a survey which are not situated on the boundary of a village estate or field. The cost of maintaining survey marks is borne by theGovernment.

(iii) Permanent boundary marks-may be of the following classes:-

(i) Trijunction marks of masonry or stone:

(ii) Other boundary marks of masonry or stone: and

(iii) other boundary marks consisting of a mound of earth or loose stone enclosing a permanent mark.

(iv) Trijunction marks which require renewal must be replaced by stone pillars. Marks requiring repairs should be carefully repaired in such a manner as may be required.

(v) Other boundary marks for stone or masonry which require renewal should be replaced by stone pillars. No standard pattern for such marks is being prescribed, but the stone used must be of a height of about four feet.

(vi) The third class of boundary marks should be maintained by keeping the heap of earth or stones to its original size, the mound should not be opened to ascertain whether the enclosed permanent mark is still in existence. When a mark of this class has altogether disappeared no steps should be taken to renew it.

(vii) Survey marks are either stone or masonry pillars or mounds enclosing permanent marks as prescribed above. They should be maintained in the manner prescribed for boundary marks of the same type. Application for funds to meet the cost of maintaining survey marks should be made to the Board of Revenue.

(viii) Every station of the Trigonometrical Survey shall be inspected annually by the Sub-Divisional Officer in person: Provided that, if in any year the Sub-Divisional Officer is unable to visit the station, the inspection shall be made by the Tehsildar, in such cases the station must invariably be inspected by the. Sub-Divisional Officer in the following year.

II. Procedure in cases of Boundary Marks

(a) On receipt of a report for renewal or repair of a boundary mark submitted by the Inspector, the Office Qanungo shall note on it the names and description of the persons and Patwari responsible for the maintenance of the mark and shall enter the report under a separate number in the Misalband register and shall then put up the report before the Tehsildar for orders. The Tehsildar shall forthwith transmit the report to the Sub-Divisional Officer.

(b) The Sub-Divisional Officer on receiving a report shall considerwhether the marks should be renewed or repaired and shall issue anorder accordingly. It should be remembered that to order repairs to amark which must in any case soon be renewed, causes needlesstrouble and expenses to the person concerned.

(c) On receipt of the Sub-Divisional Officers order, the Tehsildarshall direct the Inspector to report by a date to be fixed in his order,whether the order of the Sub-Divisional Officer has been compliedwith.

(d) If the Inspector reports that the order has been complied with,the Tehsildars shall transmit the papers to the Sub- Divisional Officerfor orders to file the case. The papers shall then be returned to the Tehsildar for consignment to the Record Room.

(e) If the Inspector reports that an order for repairs has not beencarried out, the Tehsildar shall report the matter to the Sub-DivisionalOfficer for orders. On receipt of the Sub- Divisional Officers orderdirecting that the repairs shall be carried out by the Government, theTehsildar shall have the necessary repairs executed after satisfyinghimself that the work has been properly done, shall report the amountspent to the Sub- Divisional Officer for order of payment.

(f) If the Inspector reports that an order for renewal has beencomplied with the Tehsildar shall report the matter to the Sub-Divisional Officer for orders. On receipt of the Sub-Divisional Officersorders directing the renewal of the marks by the Government, theTehsildar shall order any contractor to renew the marks within suchperiod as may be fixed by him. He shall at the same time arrange tohave the marks inspected by the Inspector on the completion of theperiod allowed.

(g) When the Tehsildar is satisfied that the mark has been dulyrenewed he shall report the fact to the Sub-Divisional Officer andsolicit orders of payment to the contractor.

(h) On receipt of a report for payment the Sub-Divisional Officer shall forthwith order payment of the sum which he considers to be due. All payments shall be charged to the head "7-Land Records- Cost of erecting boundary pillars."

(i) when the payment has been made, the Sub-Divisional Officer shall direct the Tehsildar to recover the amount paid from the persons responsible for the maintenance of the marks and when more than one person are responsible, he shall apportion the cost as he deems fit.

(j) The Tehsildar shall send to each person a demand slip for the amount due from him in the ordinary form for which no charge shall be made. Further process shall be resorted to only when the person concerned does not comply with the first demand slip. The amount on recovery shall be credited to the head "Land Revenue- Miscellaneous-recovery of cost of erecting boundary pillars." He shall then forward the papers to the Sub-Divisional Officer.

(k) After the Sub-Divisional Officer has perused the file, it, shall be returned to the Tehsil with order to consign the papers to the Record Room. It should be examined from time to time by the Sub-Divisional Officer that all payments and recoveries are made in time and are not delayed.

Any objections raised by persons concerned regarding any report by an Inspector shall be investigated by the Tehsildar and the result submitted for orders of the Sub-Divisional Officer before further proceedings are taken.

Month	Work to be done	Remarks
1	2	3
October	1. Will check KharifGirdawari work and will visit specially the villages whose circumstances are precarious and in which suspensions or remissions are to be made or been made. About such villages he will submit a note to the Collector which will be of great assis-tance to him in deciding what course to follow in the matter of recovering arrears or proposing remission.
	2 Will specially visit the villages in which there is fluctuating assessment.
November to the end of February	1. Will test the work of Inspector of Land Records in detail.
	2. Will test the land records work of the Tehsildar arid the Naib- Tehsildar in detail.
	3. Will attest Jamabandis on spot and note the result on the Jamabandis to be filed in the district office.
	4. Will visit BurdiBaramadi villages in which revenue is affected.
	5. Will ascertain in the cold whether, in a number of cases, by personal inspection at or near the village in which the revenue- free plots are situated that the estate-holders (revenue-free) not included in the lists received from theTehsildars are in existence and that the lists and reports furnished by the Tehsildars are correct. The number of cases so tested should be mentioned in the annual revenue report for the district.
	6. Recording of notes in the abstract village note books.
March	1. Will check Rabi Girdawari and act as detailed under October.
April to the end of Sep- tember	1. Will make one inspection of the office of the Tehsil Office Qanungo in any a year and should overhaul the mutation work of Tehsil Officers. The SubDivisional Officer of the headquarters should also inspect the Sadar Qanungos office, if he is in charge of the Land Records section. At these inspections rain- gauges should invariably be inspected.
	2. Will supervise and check some work ofJamabandis which are being preparedand see that they are filed in Tehsil intime.
	3. The Sub-Divisional Officer should alsomake quarterly inspection of theRevenue Record Room.
	Note.-1. The foregoing programmeis only meant as a guide and the Collector can alter it to suit local conditions.
	2. The Sub-Divisional Officers will submittheir diaries to the Collector on the 1stof each month.

1. Duties of the Collector

CHAPTER 3 CHAPTER III

(a) In laying down the duties of the Collector, it has to be emphasized that he is the Land Records Officer of his district and the statutory obligation of maintaining the record of right and rental as well as agricultural statistics lies on him. In order to discharge this obligation, he has to keep himself in constant touch with the land records of his district and to see that the staff responsible for the preparation and supervision does its duty and makes a united effort to make them as accurate a record of rights and statistical data as possible.

(b) Broadly speaking the main duties of the Collector in connection with land records fall under the following heads:-

(i) General supervision and control:

(ii) Disposal of Inspection notes and other reports:

(iii) Enforcement of obligation of residence of Patwaris;

(iv) Investigation and record of fluctuations in agricultural prosperity:

(v) Alterations in the number and limits* of Patwaris and Inspectors circles: and

(vi) Submission of periodical reports.

The Collector is responsible for the proper supervision and control of the land records staff inthe district and should take steps to ensure that all officers of thedistrict staff, charged with the supervision of village maps and recordsas an integral and essential part of their duties, carry out faithfully and conscientiously the rules laid down for them in these Rules: for example, he should see that in inspecting the work of Inspectors hisSub-Divisional Officers or Tehsildars do not confine their inspectionsto villages near the main line of communications and camping placesbut pay greater attention to remote circles in the interior the supervision of which is generally neglected by the subordinate staff.

Inorder to keep the Collector in close touch with the land records work in the district, theGovernment has created the post of Sadar Qanungo, who, as alreadystated in Part V. is intended to be his executive and advisory officer inall matters pertaining to land records. One of the principal duties oftheSadar Qanungo is to watch the monthly progress of work done bythe Inspectors and Office Qanungos and submit a monthly report tothe Collector as directed in Paragraph 318. Much good will be achievedif the Collector lends the Sadar Qanungo the necessary support andinsists on the proper discharge of his duties.

Inorder to assist himin the effective supervision of the SadarQanungos work, the Collectormay place the Sub-Divisional Officer of the headquarter in charge ofthe land records of the district. In that case his main duties will be:-

(i) to inspect periodically the office of the Sadar Qanungo:

(ii) to dispose of all matters of a routine nature in connection with the land records work, and to forward to the Collector with his own comments, such papers as require the Collectors personal attention:

(iii) to verify the stock of survey instruments:

(iv) to scrutinize before submission to the Collector, the Sadar Qanungos proposals regarding appointment, transfer, promotion etc. of Patwaris, Office Qanungos and the Inspectors of Land Records:

(v) to see to the prompt and proper compliance of the Collectors orders passed on defects in the record and in the work of the land records staff pointed out by the Sadar Qanungo and other inspecting officers:

(vi) to ensure proper compliance with the instructions issued from the Land Records section of Collectors office from time to time for the removal of defects or for effecting improvement in the records.

Serious injury to theland records may result from the employment of the Staff on workwhich is not covered by the rules and attention in this connection isinvited to the provisions of paragraphs 22, 178 and 210. Inspectorsand Patwaris may, however, occasionally be so employed but what isrequired is constant vigilance on the part of the Collector that the landrecords work, which is their primary concern; is not allowed to sufferby their employment on extraneous duties. Hard and fast rules in amatter like this cannot be laid down, but generally it is the duty of theCollector to see that the time necessary for the performance of theduties laid down by the rules is not seriously curtailed; that theInspectors spend as much time as possible in their circle and are notkept in attendance at the Tehsil or officers camps; that the OfficeQanungos and their assistants at the Tehsil and are not taken out incamp or called to headquarters; and that Patwaris are not unnecessarily kept away from their circles by Inspectors or Office Qanungos.

(i) Unnecessary attendance of Inspectors and Patwaris on superior officers and in courtsmust be discouraged. In circles where litigation is frequent, thePatwari spends so much time in going to and from the courts that hisordinary work suffers. The amount of such attendance can bematerially reduced by care in avoiding the issue of unnecessarysummons and in fixing for the same day groups of cases in which the evidence of one Patwari is required.

(ii) Unnecessary attendance on officers should be severely discouraged and whenever an officer calls an Inspector of Land Records to attend on him the object of such attendance should be noted in the Inspectors diary under the officers signature.

(i) Erroneous mutation ordersand mistakes in partition records are a great danger to the accuracyof records. Errors that originate therefrom are perpetuated, as an entrybased on an order that has become final has little or no chance orcorrection. The Collector should, therefore, pay particular attention tomutation work when he inspects the Tehsil and should from time totime call for and inspect partition records prepared by the Subordinate staff.

(ii) Sub-Divisional Officers and the Sadar Qanungo should also be required to make frequent inspections of the mutation work and partition records.

Slipshod or fictitious work onthe part of the most frequent cause of incorrect records. The Collectorshould, therefore, take serious notice whenever it is brought to his notice. Accumulation of arrears is a fruitful cause of such work. There is a large mass of work to get through in the year and unless the programme laid down in die rules is strictly adhered to, it is not possible to finish it in time without sacrifice of efficiency. Great care should therefore, be taken to see that Patwaris and Inspectors start each work punctually, distribute it evenly over the period prescribed for it, and avoid irregularity m its performance. The tendency among them to do little or no work in the beginning and to rush through it towards the end or to work by fits and startsshould be severely discouraged. The practice of neglecting one work and overdoing another, whenever there is more than one work prescribed for the same period, should also be discouraged.

Inspectors, who return unusually large quantities of work as done orwho omit to give in their diaries the number and nature of mistakesdetected or steps taken for their correction or for bringing the defaulters to book, should be picked out for special inspections. Specialinspections are also called for in the case of inspectors hose diariesdo not disclose their land records work, the presumption being thatthey are either wasting their time or are deliberately omitting, for somereason, to show in their diaries the extraneous work done by them.

If inspite of necessary precautions, arrears accumulate in any Inspectors circle, care should be taken to seethat efficiency is not sacrificed in speeding up the clearance of thearrears. It must be remembered that conscientious and accurate workis more important than punctuality in finishing it, and that lack ofthoroughness in finishing the Inspectors test is sometimes moredangerous to the accuracy of records than no test all all. Whenever, therefore, the Collector finds that arrears are much to heavy to becleared of within the prescribed period without sacrificing efficiency,he may either grant an extension of time, provided that such extensiondoes not delay the submission of necessary statements and returns tothe Board of Revenue, or do away with any portion of the Inspectorstest. In the latter case, he should briefly state the reasons in supportof his order and send a copy thereof for the information of theCommissioner. Any records that remain untested under this ordershall be marked as such on the title page.

Inspectors who, inspite ofrepeated instructions issued by the Sadar Qanungo, persist in theneglect of duty or deliberately shield defaulting Patwaris, should benoted by the Collector for suitable action.

The question of disciplinary actionagainst the staff is also important. Indiscriminate punishment is asprejudicial as failure of punish defaulter. It is important to adjust thepunishment not only to the particular offence but also to the pastrecord of the official concerned. When a Patwari has accumulated a long list of minor punishments, it is necessary to consider whether it is no time to reduce, remove or dismiss him. Similarly when a defaulting Inspector has accumulated a number of adverse entries in the list of delinquencies it becomes necessary to see whether his conduct has reached the stage of misconduct or neglect of duty warranting the institution of formal proceedings against him for the infliction of punishment. Experience has shown that constant ineffective punishments have, on the whole, an injurious effect on discipline. For first and petty offences a warning is usually sufficient, while for serious and repeated offences punishments such as reduction, removal or dismissal are likely to produce better results.

Promotions ofInspectors and Patwaris also need the attention of the Collector.Arrangement for promotion should be made expeditiously, and ingiving promotions subordinate officials should be allowed as littlehand as possible. The selection of Patwaris for rewards is also important. The field of selection should usually be confined to those Patwariswhose work is inspected during the year by officials other thanInspectors. The principles to be followed ingranting rewards are thatthey should be given for steady good work, and that they should besufficient in amount to act as a stimulus to the rest of the staff. Before a reward is sanctioned, the Patwaris past record should always beconsidered and preference given to those who have worked diligentlyand accurately for the longest period. The practice of distributing thegrant in trifling sums over a large number of Patwaris produces noresult on the quality of the work: in ordinary circumstances half amonths pay is the lowest reward that should be given.

The Collectors are solely responsible for the appointment, transfer and discipline of Patwaris. Transfer of Patwaris is ordinarily undesirable andshould on no account be made to suit the convenience of individuals.They can only be made under the conditions given in paragraph 9 andthese conditions should be strictly observed. In order to avoid unnecessary transfers, Patwaris picked out for transfer, should, so far as possible be exchanged with one another rather than with other Patwaris. Transfers by way of punishment are not contemplated by law. Moreover, a transfer is hardly a substitute for punishment.

Ingranting leave to Patwaris the provisions of paragraph 10 should be kept in view. Care should betaken to see that Patwaris do not unnecessarily remain on long leaveas work done by their substitutes is generally of inferior quality.

II. Disposal of Inspection Notes and other Reports

(i) Inspection reports of officers requires personal attention of the Collector. Prompt and careful disposal ofthese reports is of considerable importance.

(ii) In addition to the inspections made by the Sub-Divisional Officers Tehsildars. Naib-Tehsildars and the Sadar Qanungo, inspections are also ade from time to time by officers of the Land Records Department designated as Assistant Director of Land Records. Notes recorded by these officers, particularly by Assistant Directors, should be treated as opinions of specialists and given due weight in the districts.

Suggestions made by them for removing the defects brought to light in the course of their inspections, should form the basis of general instructions to be issued for the guidance of the land records staff in the district.

(iii) During the limited time at their disposal, department officers can see only specimens of work done in the district. They are not, therefore, expected to trace out individual errors in the records, which is exclusively the work of the district staff. Moreover, they can hardly afford the burden their inspection notes with what are known as "defects in detail" The main object of their inspections is to find out defects in procedure, non-observance of rules, and general condition of land records in the district and suggest ways and means for effecting an improvement in them. Prompt and adequate action on these notes is therefore, of the utmost importance, and the Collector should see that the officials concerned have in due course fully complied with the orders and instructions issued by him on the basis of these notes.

Indealing with inspectionreports of Sub-Divisional Officers, Tehsildars, Naib-Tehsildars and theSadar Qanungo, it should be seen whether Sub-Divisional Officershave concerned their attention on the work of Tehsildars. Naib-Tehsildars and the Sadar Qanungos rather than on that of Inspectors andPatwaris: whether Tehsildars, Naib-Tehsildars and the SadarQanungo have, in their turn, tested the quality of the Inspectors work ratherthan that of Patwaris and whether each inspecting officer has madegenuine efforts to ascertain the main defects in the records and hasgiven a clear finding, supported by facts and figures, on each pointrequired to be examined by him in the course of his inspection, andhas drawn correct conclusions about the quality of each branch ofwork of the official whose work he has inspected. The note books andmaps, if any, attached to these reports should also be looked into bythe Collector in order to verily the facts given in the reports.

(i) In this inspection report, the Sub-Divisional Officer is require to comment onthe condition of maps and records of his Sub-Division and to makesuggestions for their improvement after consulting, if necessary, theTehsildar arid the Sadar Qanungo. These suggestions should be carefully examined by the Collector who should see that such of them as are approved by him are duly carried out by those concerned.

(ii) Important points in the report should be marked out for being utilised in the annual administration report and for making entries in the character rolls of the officials concerned.

III. Enforcement of Obligation of Residence of Patwari

(i) That non-residence of Patwaris in their circles is a great danger to the correct maintenance of records hardly requires emphasis. It is, therefore, an important duty of the Collector to see that the rules regarding residence are strictly enforced in the district.

(ii) It rests with the Collector to decide whether a Patwari is really resident or non-resident in his circle. A Patwari who has a house in his circle may not reside in it although he may occasionally spend a night or two in it. On the other hand a Patwari may be resident even though his family lives in his fathers house or in the houses of relations.

(i) The Inspector is responsiblefor reporting all instances of non-residence of Patwaris and should betaken to account if he neglects to do so.

(ii) A Patwari who has not, within a reasonable time, become resident in his circle should ordinarily be removed: and a Patwari, who having become resident ceases without permission to reside in it should ordinarily be dismissed. Existing exemptions from the obligation of residence may foe continued to the Patwaris who at present enjoy them so long as their work and conduct remain satisfactory. An exemption should be promptly withdrawn if a Patwari is habitually absent from his circle or if he delays the submission of his papers and returns beyond the dates fixed.

(i) Collectors should arrange to have the case of everyexempted Patwaris examined periodically by the Sub-Divisional Officer,who should satisfy himself by local inquiry, by inspection of his workand by examination of the register of Patwaris, that his work andconduct are satisfactory.

(ii) New exemptions may be granted to Patwaris only on one or more of the following grounds and no others:-

(a) that no site exists within the circle habitable throughout theyear without risk of serious injury to health:

(b) that the circle contains no inhabited site suitable for thePatwaris residence;

(c) that a site outside the circle is as convenient of access to allthe villages of his circle as any site within it: and

(d) that the district officer considers exemption to be justified byparticular circumstances affecting the circle.

(iii) No exemption should, however, be given merely on the ground that the former Patwari of the circle has been exempted. Fresh sanction is necessary.

(iv) Exemptions should be sanctioned only, by the Collector, an only on a report made after a local inquiry by an officer not below the rank of an Assistant Collector.

(a) A progressive decline in the cultivate area

(b) a decrease in the facilities of irrigation such as complete or partial failure of the existing wells;

(d) sudden fluctuations in the area cultivated by the estate- holder or tenants of different classes and in rents paid bythem:

(e) a low proportion of collections to the demand:

(f) difficulty in collecting the revenue or rent:

(g) increasing frequency of sales and mortgages of land: and

(h) a progressive rise in the area surrendered or abandoned by the tenants.

(v) In-some cases adequate explanations of variations in figures will be found in the notes recorded in the registers concerned, while in other cases the registers will show only that some unfavorable tendency is at work, the causes of which have to be ascertained and remedial measures taken where possible.

XXX XXX XXX

XXX XXX XXX

XXX XXX XXX

XXX XXX XXX

(i) The Sub-Divisional Officershould then draw up a memorandum on the Sub-Division, indicatingthe points requiring local investigation, whether they affect the wholeTehsil or circle or appear only in a particular village.

(ii) If on account of presence of work or for any other reason the Sub-Divisional Officer is unable to find sufficient time for study of reports and registers referred to above, the Collector may entrust the work to any officer on the headquarter staff who will draw up the memorandum for the use of the Sub-Divisional Officer.

(iii) The memorandum, whether it is drawn up by the Sub-Divisional Officer himself or by the other officer, will be submitted as early as possible to the Collector f or approval. After it has been approved, it will be returned to the Sub- Divisional Officer concerned who will so arrange his tour as to enquire into all the points noted in the memorandum.

On the conclusion of histour, the Sub-Divisional Officer will submit to the Collector a reportdealing with the points selected for inquiry, giving the causes ascertained for tendencies at work and the remedial measures which he hastaken or which he proposes should be taken.

(i) It will be convenient to arrangethis report in sections according to the causes of the depression. Thearrangement given below should ordinarily be followed, only thoseheadings being noticed where there is anything so say:-

(i) Draught:

(ii) Spread of Katra in cultivated land:

(iii) Floods and water logging:

(iv) Spread of weeds (e.g. Kaiis);

(v) Cutting back of ravines (Erosion):

(vi) Ravages of wild animals:

(vii) Disease and insect pests of crops:

(viii) Serious epidemic cattle disease:

(ix) Want of communications and markets for sale of produce: and

(x) Other causes.

(ii) The names of the Tehsil effected should be given with the number of villages affected in each and the approximate area and population concerned.

After this report isapproved by the Collector necessary notes will be recorded by theSub-Divisional Officer in the Tehsil registers and the books at theheadquarter as may be appropriate.

When a district has come underthe operations of the Famine Code, brief notes will be entered in thedistrict books as possible after the termination of relief operationsshowing for each village the village relief works executed, the gratuitous relief and the Taccavi distributed, together with the objectsfor which it was given.

VI. Alterations in the Number & Limits of Patwaris Circles And Grant to Local Allowances Patwaris

Alterations in the number and limit of Patwari’s circles may be proposed when they appear to benecessary on administrative grounds.

Proposal shall be submitted for theorder of the Board of Revenue and when the district is under settlement it shall be submitted through Settlement Commissioner in theform given below accompanied by map showing the limits of presentand proposed patwar circle and a letter explaining the reasons thatrender the change desirable.Statement showing the present and proposed formation of Patwari circles in the district.................. Tehsil...................

S.No.

Name of Tehsil

Details of present circles

No. of Patwari Circles

No. of Patwari

No. of Inspectors

No. of villages

Total area in acres

Total cultivated area in acres

Land
Revenue

No of khatas

No of Khasras

No of Khewats

No of Patwar circles

No. of
Patwaris

No. of In-spectors

No. of villages

Total area in acres

Total cul- tivated area in acres

Land Revenue

No. of Khatas

No. of Khasras

No. of Khewats

Remarks

When the work of anycircle is considered to be heavy for the Patwari to perform efficiently,the Collector may propose the appointment of one or more AdditionalPatwaris as the case may require.

[Deleted]

ln ordinary cases alterations in the limits or circles should be given effect to form the end of year for which the Patwaris papers are prepared, the new arrangements coining into force as soon as the papers for the year have been filed with the Office Qanungo.

When difficulty is found in appointingPatwaris to any particular circle owing to the intricacy of the work orto the unhealthiness of the situation or to some similar cause, theCollector, may propose the grant of a local allowance, of such sum asin his opinion is required in the circumstances. Local allowance willnot be granted on the ground that the work of the Patwari is too heavyto be performed efficiently. In such cases either the circle should bedivided into two or an Additional Patwari may be appointed. No localallowance should be granted without the previous sanction of theGovernment.

VI. Submission of Periodical Reports

(i) An annual report on theworking of the Land Records Department shall be submitted by theCommissioner, so as to reach the Board of Revenue by the 31stOctober. The report should deal with the subjects noted below. Itwould be copied on half margin so as to provide space for any remarksthe Commissioner may desire to make:-

(a) Punctuality in filing Patwaris records,

(b) Testing of Patwaris records by Inspectors,

(d) Testing of Patwaris records by superior officers.

(e) Education of Patwaris,

(f) Residence of Patwaris,

(g) Promotions of Inspectors and Patwaris,

(h) Boundary marks,

(i) Map correction,

(j) Concealment or inflation of rents,

(k) Unrecorded collection of rents,and

(l) Statistical registers.

(ii) The information required under the first six heads should be given intabular statement. Any explanation of the figures that may be considered desirable should be given in the report but it is not necessary to repeat and discuss the figures when they show no note-worthy features. In connection with heads (c) and (d) the cases in which the officers concerned have been unable to complete the amount of testing prescribed for them should be mentioned and the cause of failure explained. When fresh exemptions from residence have been allowed during the year, the reason should be briefly stated. The information required under the other heads is as follows:-

1. Promotions of Inspectors and Patwaris

Number of Inspectors and Patwaris permanently promoted to higher posts during the year with description of the posts and salaries should be stated.

2. Boundary marks

The general condition of boundary marks and the action taken during the year for their maintenance and restoration should be given.

3. Map correction

The general condition of the village maps and difficulties, if any, experienced in keeping them corrected to date and measures adopted for overcoming such difficulties, should be stated.

4. Concealment and inflation of Rents

Any serious instances of concealment or inflation of rents that have become to light during the year, with a brief account of the methods adopted for concealment or inflation may be stated. Such instances are to be found in the Jagirdari, Biswedari and Zamindari villages.

5. Unrecorded collection of Rents

Percentage of unrecorded rents and the extent to which it is attributable to the negligence on the part of the Patwari and the failure on the part of the Jagirdars or estate-holders to submit their record and measures adopted for securing the record of collection should also be stated.

6. Statistical Registers

Whether the various registers have been accurately written up and examined by officers and notes have been recorded in them

(i) A brief monthly report on the agricultural condition of the district shall be sent by the Collector to the Director of Agriculture not later than the 4th day of each month. The Government has directed that the report should present a complete and accurate picture of the position at the end of the month to enable the Government to form a true opinion of the agricultural situation and prospects of the State.

(ii) The material for drawing up of this report shall be collected from all the Tehsils of the district. The report shall contain a statement of rainfall and another of prices.

Tehsil rates shall be the rates of the principal market towns in the Tehsil and the district prices shall be the average of those reported from the Tehsils and not those prevailing at the headquarters of the district.

(iii) The reports should be divided into paragraphs and should deal with the following subjects:-

(a) Character of rainfall,

(b) The progress of agricultural operations.

(d) The prospects and probable outturn of the harvest,

(e) Serious damage, if any, done to crops by insects, blight, hail,storms, floods and other natural calamities,

(f) The condition of agricultural stock,

(g) Marked fluctuations in prices of food grains or in the courseof trade in agricultural staples.

(h) The failure of pasturageand fodder.

(i) The condition of labour and agricultural population, and

(j) General remarks.

(iv) Thereports for the months given below should also giveadditional information on the points noted against each:-

December-Outturn of the cane crop.

February-A general estimate of the Rabi yield.

April-Outturn of all important Rabi crops.

September-A general estimate of Kharif crop.

October-An estimate of the yield of cotton crop.

November-Outturn of all important Kharif crops.

Alluvion and Diluvian Rules

When estates affected by rivers or torrents have assessments of land revenue whichare fixed for terms of year, it is a condition of the Settlements, indefault of a special agreement to the contrary, that such assessmentsare liable to revision when the lands of the estate are injured orimproved by the action of water or sand. Such revisions are governedby the following rules:-

(i) Where land of an estate paying land revenue is injured or improved by the action of water or sand, the land revenue on the estate under the current action shall be reduced or increased in conformity with the instructions issued from time to time in this behalf by the Government,

(ii) In every such case the distribution of the land revenue over the holding of the estate shall be revised, so as, similarly, to reduce or increase the sum payable in respect of the holding in which the land that has been injured or improved is situated.

When lands arethrown up, that by law or custom, having the force of law, do notbelong to any particular estate, they may be constituted into a newestate and settled, application being made to the Government forpermission to bring such estates upon the district revenue roll, or theymay be reckoned as Government waste lands.

Whenan estate is entirely cut away by the river it shouldbe removed from the district revenue roll but it should be Restored ona subsequent formation of land on the same site, if the original ownersare entitled to recover possession.

The Office Qanungo should be required tomaintain a simple list of villages liable to increase or decrease of areaby the action of river, hill-torrent or swamps to enable him to satisfyhimself that Diluvian files of such villages are prepared in due course.

The Collector shouldsubmit for confirmation of the assessments by the Government, a statement in the form before, showing the net changes caused byalluvion and diluvian. Such statements should be forwarded by the 1stMay. On receipt of such confirmation t henew assessments will takeeffect.Statement of financial results of diluvian and alluvion assessmentsfor the district made in 19 , for the agricultural year (Kharif 19), and Rabi 19 .the proposed remission in the revenue roll and amount to be collected as fluctuating revenue.

District

Tehsiil

River

Gross Increase of assessment due to alluvion etc.
(including Jagir)

Gross decrease of assessment due to diluvion etc.
(including Jagir

Net increase (Khalsa) to be collected as fluctuating revenue

Net decrease (Khalsa) to be remitted

Net amount of increase or decrease to be shown in the revenue roll of the following agricultural year.

Remarks

Note-Columns 6,7 and 8.-The amount shown in column 8 will be the difference between columns 6 & 7 expressed in even rupees, fractions of a rupee not exceeding eight annas being neglected and should be preceded by a plus or minus sign, as the case may be.

Column 9.-In this column the name of the officer by whom the assessments were made and tested, and the method adopted in assessing should be noted. Reference should be made to Settlement reports prescribing such method or to correspondence conveying special sanction.

Dated:

The ...... 19. Collector

Whenspecial rules have been framed, they provide for thepreparation of a statement showing the distribution of the new assessment over holdings. Where no special rules have been framed astatement should always be filed by the Patwari, showing how thereduction or remission has been distributed among the several holdings which have suffered loss.

Whenthe land revenue of the estate has been assigned, theassignee will benefit from any increase of revenue and will suffer fromany loss. If he pays commutation for service in a fixed proportion uponhis revenue, the commutation will fluctuate with the amount of therevenue.

If anestate or plot, of which the revenue was assigned, once swept away,has ceased up exist, the assignee has no claim to the revenue ofalluvial deposits afterwards formed upon the same site, unless whenthe original owners are be entitled to recover possession of the newlyformed land on the ground of their previous ownership.

Enhancement ofrevenue on account or alluvion or reductions on account of diluvianmust be sanctioned by the Government before alteration of the revenueroll. Reductions generally involve the remission of the current demandof land revenue which has to be written off under the authority of the Government as an irrecoverable balance. No difficulty in preparing the revenue roll arises in the case of alluvial sub-divisions, the settlementof which is annual: persons continuing to occupy after expiration ofthe term of settlement hold under the condition of the expiring settlement, until a new settlement, is made. The revenue demand of theprevious year will, therefore, continue to be shown in the revenue rolluntil an alteration is sanctioned.

Except where the orders passed at settlement and still in force require the observance of a different practice, increases due to alluvion and decreasesdue to diluvian should take effect from the Kharif season in which they occurred: but while increases due to alluvion, or to excess of alluvion, over diluvian. in any village will be collected as fluctuating revenue clue on account of the Kharif harvest in which the alluvion and diluvianoccurred, the decreases on account of losses due to diluvian, or to excess of diluvian over alluvion, in any village will ordinarily be refunded by means of reductions from the collections of the fixed revenue due on account of the following Rabi. In cases, however, in which no such revenue is recoverable from an individual to whom a refund has to be made the usual refund procedure will be adopted. In all other cases a reduction will be made by the Patwari in the demand recoverable for the following Rabi from the individuals to whom refund is due, the reduction being duly incorporated in the Dhal Banchh. The increase or decrease for the district, as the case may be, will appeal as an addition or deduction in the rent roll submitted for the ensuing agricultural year in the following October.

Casesinwhich it is apparent that a considerable decrease will be necessary inthe demand of an estate should be specially reported by the Tehsildarto the Collector as soon as they come to his notice in the course ofinspection, and the Collector, may, in such cases, at his discretion,suspend the collection of a suitable portion of the revenue subject tothe necessary adjustment consequent on the final orders of theGovernment on the proposed assessment.

Theamountremitted on account of diluvian will be shown in the balance statementunder the head ‘Irrecoverable, and the authority for remission will bethe orders of the Government upon the annual statement of changesin which the rent roll of the succeeding year is to be altered.

No. of Dhal Banchh

Name of tenant with particulars

Particular of demand

Total (4+6)

Remission for thedestruction of crops should not be dealt with in diluvian work, butshould be separately reported for sanction in the same way as remissions for crop failures of land other than riverain lands are reported.

[1] Re-numbered by No. 70 dt. (26-4-97)

[2] Re-numbered by No. 70 dt. (26-4-97)

[3] Added by No. 70. Dated (26-4-97)

[4] Renumbered by No. 66 dt. (4-4-95)

[5] Added by No. 66. Dated (26-97)

[6] Clauses (b) & (c) subs. bu No. 54 dt (8-7-86).

[7] Ins by No. 60 dt. ( 29-6-89).

[8] Added by No. 60. Dt. (29-6-89).

[9] Added by No. 60. Dt. (29-6-89).

[10] Subs. by No. 66 dt. (4-4-95)

[11] Subs. by No. 74 dt. 27-8-1998

[12] Added by No. 66 dt. (4-4-95)

[13] Subs. by No 55 dated 16-587 (In Hindi)

[14] Deleted by No. 55A. dated 20-5-1987

[15] Subs. by No. 56 dt. (27-6-87)

[16] Added by No. 68. Dt. (19-8-95)

[17] Subs. by No. 69. Dt. (17-5-96)

[18] Deleted by No.55. dated 16-5-1987

[19] Ins. By No. 52. Dt.(20-3-86)

[20] Subs. By No.53 dt.(4-6-1986)

[21] Added by No. 65. Dt. (7-5-94)

[22] Subs. by No. 53 dt. 4-6-1986

[23] Added by No. 65 dt. (7-5-94)

[24] Nos. 1 to 12. subs, by No. 70. dt. 126-4-97J.

[25] Subs, by No. 7O, dt. 126-4-971.

[26] Subs, by No. 7O. dt. [26-4-97J.

[27] Subs. by No.65 dated 16-5-1987(Hindi)

[28] Deleted by No 65 dated 16-5-1987(Hindi)

[29] Appendix to Chapter V. deleted by No 65 dated 16-5-1987(Hindi)

[30] Subs. by No. 54. Dt (8-7-86)

[31] Added by No. 63. Dt (4-5-90)

[32] Deleted by No 55. Dated 16-5-1987(Hindi)

[33] Subs. by No.54 dt (87-7-86)

[34] Subs. by No.54 dt (87-7-86)

[35] Added by No. 63, dt. [4-5-901.

[36] Added by No. 58 & 59, dated 2-9-87 [Eng.l and 20-11-1987 [Hindi].

[37] Subs. By No. 70. Dt. [26-4-97].

[38] Subs. By No. 70. Dt. [26-4-97].

[39] Subs. By No. 70. Dt. [26-4-97].

[40] Subs. By No. 70. Dt. [26-4-97].

[41] Subs. By No. 70. Dt. [26-4-97]

[42] Subs. By No. 54. Dt. [8-7-86].

[43] Subs. By No. 54. Dt. [8-7-86].

[44] Subs. By No. 54. Dt. [8-7-86].

[45] Ins. by No. 66 dated 4-4-1995.

[46] Clause (i) deleted by No.54, dated 8-7-1986.

[47] Subs, by No.54. dated 8-7-1986.

[48] Subs, by No. 67, dated 26-5-1995.

[49] Subs, by No.54. dated 8-7-1986.

[50] Subs, by No.54. dated 8-7-1986.

[51] Added By No. 66, dt. [4-4-95].

[52] Subs. By No. 54, dt. [8-7-86].

[53] Subs. by No. 61 dt. [5-10-89].

[54] Ins. By No. 73, dt. [7-3-98].

[55] Deleted by no. 67. Dt. (26-5-95)

[56] Subs by No. 54. Dt. (8-7-86)

[57] Subs. by No. 64 dt. (3-6-91)

[58] Clauses (b) deleted by No. 54. Dt. (8-7-86)

[59] Last paragraph deleted by No. 54. Dt. (8-7-86).

[60] Subs. by No. 67. Dt.26-5-95

[61] Subs. by No. 70 dt. 26-4-97

[62] Subs. by No. 70 dt. 26-4-97

[63] Subs. by No 66. Dt. (4-4-95)

[64] Subs.by No. 71. Dt.(18-2-98)

[65] Subs.by No. 71. Dt.(18-2-98)

[66] Added by No. 71. Dt.(18-2-98)

[67] Subs.by No. 71. Dt.(18-2-98)

[68] Deleted by No. 71. Dt.(18-2-98)

[69] Subs.by. No. 56 dt. (27-6-87)