Section 5 in The U.P. Area Development (Regulation of Water Supply) (Osrabandi) Rules, 1979
5. Collection of information before Osrabandi.
(1)Where the Deputy Revenue Officer passes and order for Osrabandi under Rule 4 on behalf of the Authority the Amin shall prepare A.D. (O) From 2, and make entry with respect to every field within the boundary of the command in that form and in serial order together with the following information:(i)Area of the field.(ii)Lift or flow.(iii)Whether Nahri; Khaki, irrigated from wells or other source according to the settlement khasra.(iv)Whether cultivated, or cultivatable, according to actual conditions at site.(v)In Column 5 of A.D. (O) Form 2, the name of the owner of the land shall be entered. However, if the land is cultivated by an occupancy-tenant, the name of such tenant shall be entered instead of that or the owner of the land.(vi)The whole of the cultivable area included within the chak boundaries shall be brought into the Osrabandi with the exception of those fields which are irrigated exclusively from wells and other sources of irrigation, and which have not been cultivated within the previous five agricultural years.(vii)If any of the cultivable area within the chak boundaries is excluded from Osrabandi, reasons for such exclusion shall be given. Area of such excluded land shall be given in bighas and biswas or in acres and decimals.(viii)The number of the 'Thoks' shall be as few as possible, and each thok shall be made large enough to receive water for at least 6 hours except in cases where:(a)The entire area of an outlet command being so small as to have less than 6 hours lime.(b)There are landholders who can neither form 'thok' of at least 6 hours time nor can get included in other 'Thok'. The members of one family or the landholders of adjoining fields shall as far as possible form one 'Thok' and they shall select their own Thokdar, who shall be a responsible person of high integrity. Consent of each landholder for being included in a particular 'Thok' as well as the consent of the 'thokdar' to include him in the 'thok' should be obtained and recorded in writing as for as possible.(ix)Totals of areas included and excluded.(2)After collecting information under sub-rule (1) in A. D.(O) Form 2 the Amin shall get the same countersigned by the lekhpal in token of its correctness as regards the areas and landholders and submit it to the Ziledar for further action.
