- It shall be the duty of every patel-(a)[ to collect land revenue and other related taxes and cesses payable through him and such other government dues ordered to be collected through him after deducting the collection charges, as may be determined by the State Government time to time, and pay into the Government treasury;] [Substituted by M.P. Act No. 23 of 2018](b)to furnish reports regarding the state of his village at such places and times as the Collector may fix in this behalf;(c)as far as possible to prevent encroachments on waste land, public paths, and roadways in the villages;(d)to preserve such stations and boundary marks erected in his village by surveyors in the service of Government as may be made over to his care and to report any damage caused to such marks;(e)subject to rules made under Section 258, to keep the village in good sanitary condition;(f)to prevent unauthorised cutting of wood or unauthorised removal of any minerals or other properties belonging to the State Government;(g)to control and superintend the kotwar, to report his death or absence from his duty and to take such steps as may be necessary to compel him to perform his duties;(h)to perform such other duties as may be prescribed by rules made under Section 258.
