Section 5 in The Rajasthan Minor Irrigation Works Rules, 1956
5. Nature of enquiry under section 3.
- The Collector or any other officer directed to make an enquiry under section 3 shall enquire into the following matters before submitting his reports, namely :-(1)Khewat Nos., Khasra Nos., area, soil class, and the rent of lands which the proposed work would benefit;(2)Name, description, and place of residence of the land-holders an the tenants interested in the land and their status, e.g. Zamindar. Biswedar, Jagirdar, Or Khatedar tenant or tenant of Khudkasht or Chair Khatedar tenant:(3)Full details of the work proposed to be done:(4)Estimated total expenditure on the work, with details of dimensions and other particulars as far as possible: and(5)Estimated approximate benefit, i.e. extent of increase in irrigation or bed cultivation that the work in expected to result in.
