(12)A register of immovable property shall be maintained in the prescribed from (Reg. 82) and the instructions regarding the maintenance of the register of movable property contained in the preceding sub-rule shall as far as possible be observed in the maintenance of this register as well. When houses and shops belonging to an estate are given out on rent, or Zamindari property is leased out, the realization of the demand shall be watched through the Register of Miscellaneous Demands (Reg. 81), a reference being made in the remarks column of the Register of Immovable Property against the entry concerned. When Zamindari property is under direct management, the collecting agent shall be required to keep the following records:-(i)A copy of the Patwaris Khatauni.(ii)A Bahi-khata in the prescribed from (Reg. 33) in which all demands on account of account of current and arrear rents, sayar and manorial dues, etc., shall be recorded.(iii)A receipt book in Form No. 52 which shall bear printed book and serial number.(iv)A statement (Ret. 57) of demand, collection and balances, etc. estate-wise and giving also grand totals, to be prepared from the bahi-khata at the close of the revenue year. The statement shall be put before the court for its information and necessary orders as soon as it is ready.
