(1)Where a bhumidhar is found to have committed the acts of omission or commission specified in section 122(1), the Lekhpal shall promptly report the matter to the Collector through the Tahsildar specifying therein the following particulars:-(a)The name, address and parentage of the bhumidhar concerned;(b)The agricultural years for which the bhumidhar has failed to pay the land revenue;(c)The agricultural years during which he has not used his holding;(d)The details of the plot number to which clauses (b) and (c) relate;(e)The last known address of the bhumidhar concerned.
