Section 140 in Rajasthan Land Revenue (Land Records) Rules, 1957
140. Interrogatories.
- (i) If a Patwari finds, when entering a case in the mutation register or otherwise, that a person whose statement is essential for the disposal of the case, is residing outside the limits of the Tehsil, he should write up an interrogatory in Form P-22.(ii)The Patwari will fill in column 1 to 4 of this statement and then despatch it to his Inspector, noting the facts in column 15 of the mutation sheet. The Inspector, will add his signature in column 4 of the form and submit it to the Tehsildar. In column 6 the Tehsildar or other officer in whose jurisdiction the person is residing or the Collector, if the interrogatory is to be sent through him, will write his report. The Tehsildar, who is thus addressed, should himself, as far as possible, record the statement of the person concerned but to avoid delay, he may dispute the Naib-Tehsildar or Inspector of the circle to do so. The date of receipt and despatch of the interrogatories should record in the despatch book of every officer through whose hands they pass.(iii)[Omitted].(iv)Replied to interrogatories should generally be awaited for three months if the enquiry has been made within Rajasthan & for four to five months in the case of persons residing outside Rajasthan, but is at the discretion of the attesting officer to wait longer in particular cases for special reasons.(v)An interrogatory may also be issued under the orders of the attesting officer for the examination of the persons residing within the limits of the Tehsil, if the officer thinks that such person cannot attend without an amount of expenditure and inconvenience which would be unreasonable in the circumstances of the case. No interrogatory should, however, be issued for the examination of a person residing within the limits of the Tehsil unless such person resides at a distance of more than 25 miles from the village to which the mutation relates. An interrogatory issued under this clause should be entered in the same form as that prescribed for other interrogatories and should be addressed to the Tehsildar who, after himself recording the statement of the person concerned r getting it recorded by the Naib-Tehsildar or the Inspector concerned, will return it to the Inspector. In the absence of any special reasons replies to interrogatories issued within the limits of the Tehsils should not be waited for more than three months.(vi)In order to see that prompt action is taken interrogatories, inspecting officers shall devote particular attention to ascertain that interrogatories sent from other districts are promptly dealt with. The Tehsildar should, at the close of each month, send a list tot he Collector, through the Sub-Divisional Officer, showing the interrogatories received in his Tehsil which have not been returned tot he Tehsil district concerned as well as the dates of their receipt. The Sub-Divisional Officer should scrutinise these lists and take disciplinary action in cases where he finds that unnecessary delay has been allowed in the disposal of these interrogatories. A separate despatch register should be maintained in each Tehsil for entering interrogatories only. This register will be kept by the Office Qanungo who will enter in it all interrogatories received from, and issued to other Tehsils. He will divide this register into two parts. In one part he will enter the interrogatories received from his Tehsil and in the second part, those received from other Tehsils. He will also enter the date on which the reply to the interrogatories have been received or the date on which the reply has been sent to the Tehsil from which the interrogatories were received.
