Section 205MM(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(ii)The report shall not ordinarily exceed 30 printed pages, prescribed statements. other illustrative tables, etc. being referred to in an appendix. It shall be prefaced by a table of contents, showing clearly which chapters and paragraphs deal with the matters in the report. Subject to the instructions of the Commissioner and the Board, the report shall proceed from a brief description of general conditions (with reference to trade, population and industry) to a description of agricultural features including cropping, rainfall, irrigation, cultivatory tenures and conditions, changes since the last settlement being noted.. After a brief account of the previous fiscal history and of the record and survey operations, the report shall go more fully into the nature of soil classification and assessment circles, the movement of revenue and the prices, the relation between them, the changes in the produce and its value and the cost of production and maintenance of the cultivator and also explain the procedure by which the net average surplus of produce for each class of soil in an assessment circle has been worked out. Among miscellaneous matters, mention shall be made of the costs attributed to record and survey operations and to settlement separately and an estimate made of the extent to which any increase is attributable to extension of State Irrigation Schemes.
