Section 18 in Rules For Remission Suspension of Land Revenue in Andhra Area
18. Procedure for remission.
(1)Every ryot who wishes to claim remission under Rule 17 must apply to the Tahsildar or Deputy Tahsildar or an officer not less than the rank of a Revenue Inspector of the firka, who has jurisdiction, sufficiently early, to allow time for the inspection of the crop.(2)Every such application must be presented before a date to be specified by notification by the District Collector having regard to the harvest time and the local agricultural practices and seasonal conditions in respect of each crop (first crop and second crop).(3)If two or more applications are made on the same paper, each applicant shall specify the fields for which he prays for the remission and attach his signature or mark on the application.(4)Every endeavour should be made by the Collector to have field inspections completed as promptly as possible, by the appropriate officers.(5)As soon as an application is received, the Revenue Inspector shall, without any delay, inspect the crops in all the fields mentioned in the application and submit his report to the Tahsildar or Deputy Tahsildar concerned. The Tahsildar or the Deputy Tahsildar as the case may be, will inspect a fair portion of the affected fields, which should in no case, be less than 10 per cent of such fields in each village. The Deputy Collector should also inspect some fields in each village by adopting random method. Crop cutting experiments should be arranged to be conducted by the Tahsildar wherever possible and compulsorily in any village where the area in respect of which applications are made for granting remission exceeds 50 acres.(6)Inspection of affected field should invariably be done within 30 days from the date of receipt of application.(7)The Tahsildar of Deputy Tahsildar shall submit his inspection report and recommendation to the Revenue Divisional officer for sanction of remission. When such sanction is received it shall be communicated to the village officers final accounts of such lands shall be settled in the Jamabandi.(8)The orders of the Revenue Divisional Officer should be subject to revision by the jamabandi officer. It shall also be open to the jamabandi officer to consider any cases not previously considered by the Revenue Divisional Officer.
