Section 8(1) in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975
(1)The Collector shall give a notice to the non-Tribal in Form 'D' calling upon him to file a statement within one month from the date of the notice indicating therein the gross income derived and the expenditure incurred by him on cultivation on the said occupancy during the period from the year following the year in which the occupancy is or is ordered to be restored to the Tribal or is vested in the StateGovernment till possession of occupancy is given (hereinafter referred to in this rule as the 'said period').
