Section 3 in The Maharashtra Land Revenue Circle Officers and Circle Inspectors, (Duties and Functions) Rules, 1970
3. General duties of Circle Officers and Circle Inspectors.
(1)Subject to the orders of the Tahsildar or, as the case may be, Naib-Tahsildar, every Circle Officer and Circle Inspector shall be responsible for the supervision of the revenue administration and the land records of every village in their circles. They shall, from time to time in each year inspect every village in their respective jurisdiction, get themselves acquainted with the qualifications and conduct of the village officers and the state of crops and the condition of the people in such village and report promptly to the Tahsildar or, as the case may be, the Naib-Tahsildar, any matter requiring orders of superior officers and shall see that the orders passed by such officers are properly and expeditiously implemented.(2)In particular, the Circle Officer and the Circle Inspector shall-(a)inspect the works for which loans have been granted to the villagers under the provisions of the Agriculturist Loans Act, 1883, or the Land Improvement Loans Act, 1884, or as the case may be the Bombay Non-Agriculturist Loans Act, 1928 to ascertain-(i)that the tagai advances have been duly recorded in the Record of Rights;(ii)that they have been spent for the purposes for which they were given ; and(iii)that the conditions attached to the grant of such advances are properly observed by the persons concerned;(b)inquire into the collection of Government revenue, ascertain the reason why such revenue is in arrears, examine the Talathi's balance and ascertain that remittances to the treasury are duly made;(c)test a reasonable number of receipts in respect of land revenue paid and other dues by oral examination of the persons concerned and by comparison with the ledger; and, where any corrections are made by them in the receipt books, initial against such corrections and record a note at the end of a village ledger stating by their numbers which accounts have been verified;(d)note down the dates of their visits and inspections in the diary and visit book of the Talathi, as well as in their own diaries;(e)examine the diary of the Talathi, make remarks in the column provided for the purpose and note them briefly in his own diary;(f)assist in the preparation of annual valuation of crops of every village in their circle; and satisfy themselves that due publicity has been given to orders regarding suspension or remission of land revenue;(g)during the period commencing from 1st July and ending on 30th September, compile taluka statistical return and do such office works as the Tahsildar or as the case may be Naib-Tahsildar or the District Inspector of Land Record may direct;(h)verify whether all fragments have been duly entered in the Record of Rights and notices of entries in the register of mutation in the prescribed form given to the parties concerned as required by sub-section (2) of Section 6 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947;(i)check whether any transactions have taken place in contravention of the provisions of the relevant tenancy law and the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947, and whether such transactions have been reported to the Tahsildar for action; and whether, in making the entries in respect of such transaction in the Record of Right's, the procedure laid down by Government in that behalf, if any, has been duly followed;(j)inquire whether a tenant actually cultivation land is the same as entered in the Record of Rights; and whether all cases of discrepancies, if any, are duly reported to the Tahsildar;(k)check whether landlords issue receipts as required by the provisions in the relevant tenancy law, and verify whether any landlord recovers rent in excess, or in the form of labour or service in contravention of the provisions of such law, and whether all such cases are reported to the Tahsildar for action;(l)check whether any tenant has sub-divided or sub-let the land and where in any case the tenant has so sub-divided or sub-let the land, report such cases to the Tahsildar for action;(m)check building operations to see whether any law for the prevention of urban development has been contravened, and if so, see what further steps have been taken;(n)verify, periodically, the non-agricultural plots, the plots in the gaothan leased or granted, the lands given out on special terms and the lands vesting in the village panchayat with a view to detecting encroachments and breaches of such terms;(o)inspect all inam lands and report cases of sales, leases and transfers of land made in contravention of the terms of the grant or of the provisions of the Code or any law for the time being in force;(p)check whether the conditions attached to grants of lands or impartible or inalienable tenure are properly observed by the grantees;(q)perform as may crop cutting experiments as required for the purpose of fixing annewari of crops and assessing the rents under the relevant tenancy law;(r)check whether the register showing cases of discrepancy in maps, village atlas, and the Record of Rights as compared the actual state of things in the holdings, which require regularisation is maintained up-to-date;(s)when no special staff for the purpose has been appointed, verify the food stocks in Government godown's in their circle, by making a percentage check of bags of each kind of grain, and inspect fair price shops;(t)check the list of survey numbers situated on the banks of rivers and nallas, which are subject to alluvial and diluvial changes;(u)ensure that action is taken in time to revise the assessment, the guarantee period of which is about to expire and renew leases before the expiry of their respective terms;(v)report to the Tahsildar or, as the case may be, Naib-Tahsildar, the actionable items like melon beds and eksali leases; and(w)report to the Tahsildar, the Sub-divisional Officer and the Collector the occurrence of natural and other calamities such as flood, fire, frost, hailstorm, locust swarm, epidemic diseases relating to human beings or animals and failure of crops in villages in their circle and send a rough estimate of loss due to such calamities.
