(2)The Settlement Officer shall, subject to rules made under this Act, ascertain and record in each such Wajib-ul-arz or Dastoor Ganwani-(a)all cesses which are still payable by tenants of the village concerned on account of the occupation of land in addition to rent under the appellations by which they are known;(b)the customs in the village concerned in regard to -(i)rights of persons resident therein or holding lands comprised therein in the common land thereof and its produce and in the village site, and(ii)rights to irrigation, rights of way and other easements,(c)any rights, customs or other matters connected with the administration of the village which may be required by rules made under this Act or otherwise by the State Government to be ascertained and recorded in the Wajib-ul-arz or Dastoor Ganwai.
