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State of Rajasthan - Section

Section 169 in Rajasthan Land Revenue (Land Records) Rules, 1957

169. Maintenance of the register of survey equipments and furniture.

- (i) A register of the survey equipment and furniture, supplied to Patwaris at Government expense and remaining in their custody should be maintained in Form P 36 by each Patwari and a consolidated copy of the same, with the omission of columns 4 and 5. should be kept by the Office Qanungo. When the Patwaris come to the Tehsil in September for depositing the quadrennial and annual records, they should bring their registers with them and the Office Qanungo should compare them with his copy, note the result of the comparison in the last column of the latter, and make any corrections that may be necessary.
(ii)Any loss of survey equipment should be Immediately reported by the Inspector tot he Tehsildar, who will, if the loss has been due to the Patwari s negligence, order replacement of the equipment by the Patwari concerned, and in other cases report tot he Collector for its replacement at Government expense.
(iii)On transfer of charge, the Patwari taking over should attest the entries and sign, with date, in column 5 as token that he has done so. A list of the articles transferred in charge shall be submitted to the Office Qanungo through the Inspector by both the Patwaris.
(iv)In April of each year, the stock of each Patwari should be verified and examined by the Inspector and the condition of the articles duly noted by him in column 4. Inspecting officers should enter brief notes or remarks in column No. 7.
Appendix I To Part IStatement showing the Land Measures in Different Units of Rajasthan
Serial No. Name of District Names of former State whose areas are included Length used for mesasurig land Equivalent to an acre Remarks
1 2 3 4 5 6
1. Jaipur Jaipur 165 1 Bigha 12 Biswas  
    Kishangarh 132' 2 ½ Bighas  
2. Tonk Jaipur 165' 1 Bigha 12 Biswas  
    Tonk 165' 1 Bigha 12 Biswas  
    Bundi 132' 2 ½ Bighas  
3. Sawai Madhopur Jaipur 165' 1 Bigha 12 Biswas  
    Karauli 150' 1 Bigha & 18-18/25 Bighas  
4. Bharatpur Bharatpur 132' 2 ½ Bighas  
4-A. Dholpur Dholpur 150' 1 Bigha & 18-18/25 Bighas  
5. Alwar Alwar 165' 1 Bigha 12 Biswas  
    Jaipur 165' 1 Bigha 12 Biswas  
6. Jhunjhunu Jaipur 165' 1 Bigha 12 Biswas  
7. Sikar Jaipur 165' 1 Bigha 12 Biswas  
    Th. Sikar 110' 3 Bighas 12 Biswas  
8. Jodhpur Jodhpur 132' 2 ½ Bighas  
9. Barmer Jodhpur 132' -do-  
10. Jalore Jodhpur 132' -do-  
11.   Pali Jodhpur 132' 2 ½ Bighas  
12. Nagaur Jodhpur 132' -do-  
13. Jaisalmer Jaisalmer 132' -do-  
14. Sirohi Sirohi 132' -do-  
15. Bikaner Bikaner (Lhalsa) 127 l/2' 2 Bighas 13,17½89 Biswas  
    Bikaner (Jagir) 165' 1 Bighas 12 Biswas  
16. Churu Bikaner (Khalsa) 127 ½' 2 Bighas 13,17½89 Biswas  
    Bikaner (Jagir) 165' 1 Bighas 12 Biswas  
17. Ganganagar Bikaner (Khalsa) 165' 1 Bighas 12 Biswas  
    Bikaner (Jagir) 127 ½' 2 Bighas 13,17½89 Biswas  
18. Udaipur Udaipur 132' 2 ½ Bighas  
      152' ½ 1 bigha 17 ½ Biswas  
      165' 1 Bighas 12 Biswas  
19. Dungarpur Dungarpur 132' 2 ½ Bighas  
20. Banswara Banswara 132' 2 ½ Bighas  
21. Chittor Udaipur 152' ¼ 1 bigha 17 ½ Biswas  
    Tonk 165' 1 Bighas 12 Biswas  
    Pratapgarh 150' 1 Bighas & 18, 18/25 Biswas  
22. Bhilwara Udiapur 152' ½ 1 bigha 17 ½ Biswas  
    Shahpura 132' 2 ½ Bighas  
23. Kotah Kotah 132' 2 ½ Bighas  
    Tonk 165' 1Bigha 12 Biswas  
24. Bundi Bundi 132' 2 ½ Bighas  
25. Jhalawar Jhalawar 132' 2 ½ Bighas  
    Tonk 165' 1 Bigha 12 Biswas  
N.B. - One chain x One chain is equal to one Bigha.Appendix II To Part ITable showing the rates of mutation fees
(1) [ Succession to Khatedari rights under Section 40 of theRajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) (hereinafter in this table referred to as "the Act") [Substituted by G.S.R. 22, dated 26-4-97; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 6-5-97, p. 33(5).] 10% of annual rent subject to a minimum of[Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]perholding.
2. (a) Accrual of Khatedari rights under the Act or under anyother law for the time being in force on the resumption of Jagiror of right of Malik on abolition of Zamindari or Bis-wedariestate. 10% of the annual rent, subject to a minimum of[Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]permutation.
(b) Accrual of Khatedari rights under sub-Section (1) ofSection15 of the Act. 10% of the annual rent, subject to a minimum of[Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]permutation.
(c) Accrual of Khatedari rights under Section. 19 of the Act 10% of the annual rent, subject to minimum of[Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]permutation.
3. Declaration of Khatedari rights under sub-Section (5) ofSection 15 or under subSection (2) of Section 15-A or undersub-section (2) of Section 15-AA or under sub-section (1-A) ofSection 19, or under sub-Section (2) of Section 19 or underSection 89 of the Act. [Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]per holding.
4. Acquisition of Khatedari rights through sale or gift by aKhatedar tenant under Section 42 of the Act. or by allotment orpur chase from Government under any rules for the permanentallotment or sale of unoccupied Government agricultural lands. 10/- per mutation.
5. (a) Usufructuary mortgage under sub-Section (1) of Section43 of the Act 10% of the annual rent, subject to a minimum of[Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]permutation
(b) Redemption of mortgage under sub-Section (2) of Section 43of the Act. 10% of the annual rent subject to a minimum of[Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]permutation
(c) Mortgage under sub Section (6) of Section 43 of the Act bya person to whom rights accrued under Section 19 of the Act [Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]permutation.
(d) Simple mortgage under sub-Section (6) of Section 43 of theAct m favour of land mortgage bank or Cooperative Society. [Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]per mutation
6. Exchange under Section 48 or 49 or 49-A of the Act orotherwise. [Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]per holding.
7. Division of holding under Section 53 of the Act. [Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]per holding.
8. Surrender under Section 55 or 57 of the Act. [Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]per mutation.
9. Reversion of land by ejectment under Section 174 or 175 or177 or 180 of the  
Act. [Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]per mutation.
10. Re-instalment under Section 187 or 187-B of the Act. [Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]permutation.
11. Devolution or transfer of interest of grove holder underSection 196 of the Act. 10% of annual rent, subject to a minimum fee of[Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]perholding.
12. Conversion of Agricultural land into non-agricultural landunder Section 90-A of the Rajasthan Land Revenue Act. 1956(Rajasthan Act 15 of 1956) and the rules made thereunder. [Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]per mutation.]
13. Acquisition by sale or allotment of land from Governmentunder the rules made under Section 100 or 101 or 102 of theRajasthan Land Revenue Act, 1956, or under the rules forallotment and sale of Government unoccupied land made under theRajasthan Colonisation Act, 1954 (Rajasthan Act XXVI1 of 1954). Rs. 1 per mutation).
14. [ Mutation on the basis of registered deeds or by order ofCourts. [Substituted by G.S.R. 22, dated 26-4-97; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 6-5-97, p. 33(5).] [Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]per mutation.]
15. Simple correction of mistakes in previous record of rightif no fresh right is acquired. No fee.
16. Mortgage of land in favour of Government or of redemptionof such mortgage. No fee.
17. [ Mutation in respect of land acquired by the Governmenteither under the Land Acquisition Act, 1894 (1 of 1894) orthrough the resumption of Jagir lands or abolition of Zamindarior Biswedari estates. [Substituted by G.S.R. 22, dated 26-4-97; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 6-5-97, p. 33(5).] 10% of annual rent subject to a minimum fee of[Rs. 20/-] [Substituted 'Rs. 10/-' by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).]perholding].
18. Correction of entries in favour of Government. No fee.
19. Mutation of any other class or category that Governmentmay declare to be exempt from the payment of mutation fee. No fee.
Appendix III To Part IYearly Programme of the work of a Patwari
Month “Work to be done” Remarks
1 2 3
October 1. Will post to the Inspector of Land Records monthlyabstract of his daily diary on the first of each month.  
  2. [Deleted].  
  3. Will do Kharif harvest inspection work and make its entryin the Khasra Girdawari.  
  4. Will enter in his daily diary, list of all field numbersin which any change of cultivating possession or rent hasoccurred.  
  5. Will enter in his daily diary all alterations regardingentries made in the Khasra Girdawari.  
  6. At the end of each day's work, he will total the pages ofKhasra Girdawari completed.  
  7. Will complete crop abstracts (Jinswars) before thecommencement of his work in the second village and will sendthem to Office Qanungo through the inspector after havingentered them in his Jinswar registers.  
  8. Will note condition of trigonometrical survey pillars inhis Khasra Girdawari. will send report about all such pillars tothe Tehsildar through his Inspector.  
  9. He will also note the condition of trigonometrical pillarsand other survey and boundary marks in his register of Fard TudaSahadda during harvest inspections and will submit reports aboutthose in need of repairs.  
  10. Will make corrections in the Parat Patwar of thequadrennial Jamabandi in accordance with the copy of Fard Partalsupplied to him by the Inspection in September.  
November 1. Will prepare the Banchh papers (dhal Banchh and demandslips) and will hand over the demand slips to the payees.  
  2. Will write up the mutations discovered in the course ofthe Kharif Girdawari.  
  3. Will undertake amendments of the field maps orre-measurements that may be necessary.  
  4. In the fluctuating assessment villages or chacks he willprepare the Khasra Nautor and Jamabandi for fluctuatingassessment before preparing the Banchh and mutation papers.  
December 1. Will do work mentioned in Nos. 3 & 4 above.  
  2. He will do harvest inspection of extra Kharif crops, ifany. such as Toria. Shal-jams. Singh area, etc.  
  3. Will collect revenue and prepare and issue receipts, etc.  
January 1. Will do work mentioned in Nos. 8 and 4 under November, andprepare files of alluvion and diluvial areas.  
  2. Will visit each holding for which a quad rennial Jamabandiis to be prepared.  
  3. Will enter up the mutations that have come to light as aresult of preliminary attestation.  
  4. Will do the work mentioned in No. 4 above under October.  
February 1. Will do the work of alluvion and diluvian if any.  
  2. Preparation of Shajra Latha.  
March 1. In this month Patwari will do Rabi Girdawari and all otherwork detailed to be done in October during the Kharif Girdawariexcept No. 8.  
  2. Will pay special attention tot he entering up of thevillages under quadrennial attestation.  
  3. Will prepare a list of fees charged in copying andinspections of the Patwari's record and hand it over to theRevenue Accountant through his inspector.  
April 1. Will compare the records with the register in his custodyand will sign in column 6.  
  2. Will compare his khasra Girdawari with that of the canalPatwari.  
  3. Will write up the Mutation Register.  
  4. Will correct the Banchh papers to make them agree with theevents that have occurred since their preparation.  
  5. Will make corrections in soil classification in villagesthe quadrennial attestation whereof is to take place.  
  6. Will commence extra Rabi Girdawari After 15th April.  
  7. Will make amendment in the field maps do the measurementof the fields in which further changes were brought to light inRabi Girdawari.  
May 1. Will finish extra Rabi Girdawari and send its cropabstracts (Jinswars) to the Office Qanungo through theInspector.  
  2. [Deleted].  
  3. Will collect revenue and prepare and issue receipts etc.  
June 1. Will do work mentioned in Nos. 3 above.  
  2. Will prepare statements which are prepared annually forevery village such as Milan Khasra, etc.  
  3. After 15th June will commence writing of Jamabandis ofvillage under quadrennial attestation, and copies thereof.  
July & August 1. Will write quadrennial Jamabandis and copies thereof.  
  2. Will renew the village map (Shajra Latha) if necessary.  
  3. Will prepare lists of attested mutations send them to thetehsil.  
September 1. Will file Jamabandis and corrected statements with theOffice Qanungo.  
  2. Will incorporate Titmma Shajras in their maps and in thosekept in the tehsil under the supervisions of their Inspectors.  
  3. Will bring with him all Khasra Girdawari diaries work bookof fluctuating assessment, Jamabandis. that are to be filed andDhal Banchh, demand slips, receipts Arz-Irsal, which will bedeposited with the Tehsil Office Qanungo. He will get thesignature of Office Qanungo in Column 5 of the register ofrecords.  
  4. Will get the annual supply of forms from the OfficeQanungo.  
  5. Will bring with him the register of survey equipments forcomparison with that of the Office Qanungo.  
  6. Will prepare a list of mutation fees.  
  7. Will prepare new Khasra Girdawari of the villages of whichJamabandis have been filed.  
  8. [Deleted]  
Forms meant for PatwarisForm No. P-I[Deleted].Form No. P-2(See Rule 55)Daily Diary Patwari Circle............Tehsil..........District.Rajasthan for the month of.....................19...................
Day with date Name of village for which work done Name of village where work was actually done Kind of work
1 2 3 4
Details of work done Particulars of the events occurred in the Circle
  Serial numbers of events Details of events in short
5 6 7
Form No. P-3(See rule 56)Monthly Abstract of Daily Diary of work, Patwar Circle Inspector Circle...............Tehsil..............District.............Rajasthan for the month of .........19 .
S. No.1 Kind of work2   Details of Work3  
1. Crop Inspection Number of villages to be inspection Number of villages Inspected Balance Number of days spent Total Khasra Numbers checked Daily average of khasra Numbers Inspected Remarks
2. Survey            
1 2         3      
3. Mutations Pending Balance of last month Instituted during the month Attested during the month Balance
Less than one month less than six month Over six months Total  
Remarks
    Total No. of villages No. of villages furnished No. of villages in hand No. of villages to be taken in hand No. of days spent Amount of work done (khasra Number) Daily Average Remarks
4. Jamabandi                  
5. Dhal Banchh                  
  Demand Slips                  
  Total Demand Due during current season   Recovery        
  Arrears Current Arrears Current Arrears Current Balance    
              Days spent Remarks
          upto last month During current month upto last Month During month Arrears Current
7. Collection of Recovery
8. Other Misc. work King of work Amount of work Days spent Daily average Remarks
1. .......2. .......
9. Total days spent At patwar H.O. Total working days Days spent on leave
  Out of patwar circle In patwar Circle Gazetted Holidays C.L. P.L. Total
Comments of Inspector Land Records   Signature of Patwari
Order of Tehsildar            
Form No. P-4[Deleted]Form No. P-5(See Rule 49)Order BookPatwari.................Circle..............Tehsil..............District
Serial No. No. and date of order Name of Office suing the order Copy of the order Signature of Office Qanungo with date Remarks (Reference to No. and date of order underwhich it is cancelled or amended)
1 2 3 4 5 6
           
Form No. P-6 TO P-12[Deleted]Form No. P-13(See rule 64)Khasra Girdawari (Quadrennial) Village............ Tehsil..................... District...............Rajasthan for the year St. 20 to 20.
No of field with name Area Soil class No. of Jamabandi Entries according to the Jamabandi
Name of khatedar/Gair Khatedar with particulars Name of Subtenant and name of his father caste,residence and terms of cultivation Source of irrigation with method
1 2 3 4 5 6 7
             
Entries according to Girdawari Samvat-20
Details of Crop with area
Kharif (Sayalu) Rabi (Unhalu)
Name of Crop Irrigated Un-irrigated Name of Crop Irrigated Un-irrigated
8 9 10 11 12 13
           
Areas cropped more than once Details of un-cultivated area Remarks & changes of rights, possession,rents and revenue, etc.
Irrigated Un-irrigated
14 15 16 17
       
Entries according to Girdawari Samvat-20
Details of Crop with area
Kharif (Sayalu) Rabi (Unhalu)
Name of Crop Irrigated Un-irrigated Name of Crop Irrigated Un-irrigated
18 19 20 21 22 23
           
Areas cropped more than once Details ofuncultivated area Remarks & changes of rights, possession,rents and revenue, etc.
Irrigated Un-irrigated
24 25 26 27
       
Entries according to Girdawari Samvat-20
Details of Crop with area
Kharif (Sayalu) Rabi (Unhalu)
Name of Crop Irrigated Un-ir rigated Name of Crop Irrigated Un-ir rigated
28 29 30 31 32 33
           
Areas cropped more than once Details ofuncultivated area Remarks & changes of rights, posareasession, rents and revenue, etc.
Irrigated Un-irrigated
34 35 36 37
       
Entries according to Girdawari Samvat-20
Details of Crop with area
Kharif (Sayalu) Rabi (Unhalu)
Name of Crop Irrigated Un-irrigated Name of Crop Irrigated Un-irrigated
38 39 40 41 42 43
           
Areas cropped more than once Details of uncultivated area Remarks & changes of rights, possession,rents and revenue, etc. Remarks
Irrigated Un-irrigated
44 45 46 47 48
         
Form No. P-13A[Deleted]Form No. P-14(See rule 89)Khasra regarding fluctuating assessment and Gair Mustaqil Kasth Samvat Year 20.............. Crop........... Patwar Circle.............Inspector Circle.........................Tehsil....................Distt.............Rajasthan.
        Measurement Revenue or Rent
No. of Khasra out of which the plot is cultivated New Khasra Number Name of tenant with particular Name of crop East West North South Area Class of soil Rate Amount
1 2 3 4 5 6 7 8 9 10 11 12
                       
No. of Jamabandi for fluctuating assessment orGair Mustaqil Kasth Number and date of the report of trespass sentto the Tehsildar along with serial number of event If the same person is regular Trespasser, Samvatyear of trespass Remarks
13 14 15 16
       
Form No. P-15(See rule 91)List of boundary and Survey Marks Village.............Tehsil........... TABLEDistrict...............Rajasthan.
Serial No. Description of marks with No. (if any) and namesof conterminous villages Khasra No. of field in or on the boundary ofwhich the mark is situated
1 2 3
     
Condition of Marks with date of Inspection
Year Year Year Remarks
Date of Inspection Condition of marks Date of Inspection Condition of marks Date Of Inspection Condition of marks
4 5 6 7 8 9 10
             
Form No. P-16(See rule 99)Statement of Jinswar Kharif Village.............Tehsil...................District Rajasthan for the year..............
Page No. & Soil class Cereals and Pulses
Rice Maize Jowar Bajra
Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
1 2 3 4 5 6 7 8 9
                 
Cereals and Pulses
Jowar mixed with Moong Bajra mixed with moth Mandwa, Muri Kani, Barti Moth
Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
10 11 12 13 14 15 16 17
               
Cereals and Pulses
Urd   Moong   Chhola   Arhar   Gwar  
irrigated Un-irrigated irrigated Un-irrigated irrigated Un-irrigated irrigated Un-irrigated irrigated Un-irrigated
18 19 20 21 22 23 24 25 25A 25B
                   
Oil seeds         Condiment and Spices
          Sugarcane            
Til Groundnut Castor seed Chillies Spices
irrigated Un-irrigated irrigated Un-irrigated irrigated Un-irrigated irrigated Un-irrigated irrigated Un-irrigated irrigated Un-irrigated irrigated Un-irrigated
26 27 28 29 30 31 32 33 34 35 36 37 38 39
                           
Dyes Fibres
Indigo     Cotton Hemp    
irrigated Un-irrigated irrigated Un-irrigated irrigated Un-irrigated irrigated Un-irrigated irrigated Un-irrigated
40 41 42 43 44 45 46 47 48 49
                   
Drugs and Naroctics         Fodder  
Tobacco poppy         Fodder    
Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
50 51 52 53 54 55 56 57 58 59 60 61
                       
Fruits and Vegetables           Remarks
Potatoes Total area sown Total area matured
Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
62 63 64 65 66 67 68 69 70
                 
[Form No. P-16(A] [Inserted by G.S.R. 125, dated 20-3-1985; published in Rajasthan Gazette Extraordinary Part IC-C(I), dated 22-3-86. p.507.](See rule 99)Crop statements of supplementary Jinswar Kharif, Village................... Tehsil.............District..........Rajasthan for the year........
Khasra No. Page No. Soil Class Area of land sown or likely to be sown in currentyear
Sugarcane Rizka Banana
      Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
1 2 3 4 5 6 7 8 9
                 
Area of land sown or likely to be sown in currentyear
Papita       Other Crops    
Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
10 11 12 13 14 15 16 17 18 19
                   
Area of land sown last year and matured incurrent year
        Sugar Cane     Rizka
Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
20 21 22 23 24 25 26 27 28 29
                   
Area of land sown last year and matured incurrent year
Banana Papita Other Crops  
Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
30 31 32 33 34 35 36 37 38 39
                   
Form No. P-17(See Para 99)Jinswar Rabi village...........Tehsil........................District................Rajasthan.Cereal and Pulses
Cereal and Pulses
age No. & soil class Wheat Barley Gram Wheat & Barley Wheat & Garm Barley & Garm   Masur  
Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17
                                 
Oil seeds
Linseed Rape seed Mustard    
Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
18 19 20 21 22 23 24 25
               
    Condiments and spices     Drugs and Narcotics
Dhania Zeera         Poppy    
Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
26 27 28 29 30 31 32 33 34 35 36 37
                       
Fruits and Vegetables and root crops   Fodder   Total area sown Total area matured
Potatoes   Carrot Lucerne
Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Remarks
38 39 40 41 42 43 44 45 46 47 48 49 50 51  
                             
[Form No. P-17(A)] [Inserted by G.S.R. 125, dated 20-3-1985; published in Rajasthan Gazette Extraordinary Part IC-C(I), dated 22-3-86, p.507.](See rule 99)Crop statements of supplementary Jinswar Kharif, Village. Tehsil............District..........Rajasthan for the year...
Khasra No. Page No. Soil Class Area of land sown or likely to be Sown incurrent year
Sugarcane Rizka Banana
      Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
1 2 3 4 5 6 7 8 9
                 
Area of land sown or likely to be sown in currentyear
Papita       Other Crops    
Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
10 11 12 13 14 15 16 17 18 19
                   
Area of land sown last year and matured incurrent year
        Sugar Cane     Rizka  
Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
20 21 22 23 24 25 26 27 28 29
                   
Area of land sown last year and matured incurrent year
  Banana     Papita     Other Crops  
Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
30 31 32 33 34 35 36 37 38 39
                   
Form No. P-18(See Para 99)Naksha Jinswar Zaid Rabi village............... Tehsil..................... District............Rajasthan for year......................
Page No. of Khasra and soil Class Melons China etc. Vegetables and Garden crop Pepper and Other spices other Food crop
Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
1 2 3 4 5 6 7 8 9 10 11
                     
Total Food crop Tobacco Fodder Jowar Fodder Maize Fodder Bazra
Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
12 13 14 15 16 17 18 19 20 21
                   
        Total area sown Total area matured Area sown more than Once Remarks
Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated Irrigated Un-irrigated
22 23 24 25 26 27 28 29 30 31 32
                     
Form No. P-19Statement of Milan Khasra Village...............Tehsil................. District......................Rajasthan for the year.....................
Page No. of Khasra Village Tehsil Total Geographical Area     Uncultivated  
  Not available for cultivation  
Forest Hills Barren and Unculturable Land Land put to non-agricultural uses Permanent Pastures and grazing lands Total
1 2 3 4 5 6 7 8
               
Available for cultivation Occupied
Current fallows Two to five Years fallow Culturable waste Banjar Groves and orchards Total of Col. 9 to 12 Current fallows Two to five Years fallow Culturable waste Banjar Groves and orchards Total of Col. 14 to 17
9 10 11 12 13 14 15 16 17 18
                   
Cultivated land
Irrigated area Tube Wells
Canal Of ayacut less than 100 Acres Of ayacut 100 Acres and more Run by Electricity Run by Electricity Total
19 20 21 22 23 24
           
Irrigated area
Wells
With Pump sets operated by Electricity With Pump sets operated by Diesel Others Rahat Maletc Total Other Sources Total Irrigated (1+2+5+9+10)
25 26 27 28 29 30
Un-Irrigated
River Beds Tank Beds Salabier Dehri Barami Total un-irrigated Gross Area sown Total of Columns (30 +35)
31 32 33 34 35 36
           
Area Sown more than once
Irrigated Area Un-irrigated Total Area sown more than once Cols.(42+43)
Canals Tanks Tube-wells Other wells Other sources Total of Cols. (37+38+39+40+41)
37 38 39 40 41 42 43 44
               
Net area sown New Cultivation  
Irrigated Un-irrigated Total Irrigated Un-irrigated Total Remarks
45 46 47 48 49 50 51
             
Form No. P-19A
Page No. of Khasra/ Village Tehsil No. of Tanks   No. of Tube Wells
For irrigation purpose For Bed Cultivation only Total Run by Electricity Run by Oil Engines Total
Of ayacut less than 100 Acres Of ayacut less than 100 Acres & more
1 2 3 4 5 6 7 8
               
No. of Wells for irrigation With Pumping Sets Run No. of Wells
Having independent ayacut Supplementing other sources of irrigation By Electricity By Oil Engine Other (Local) Rahat Mal etc. Government Wells Private Wells For domestic purpose only Total
9 10 11 12 13 14 15 16 17
                 
No. of wells out of use No. of wells in use
Fallen out of use during the years Others out of use Total Old wells Wells brought in use during the current year Total Remarks
Newly But Renoted
18 19 20 21 22 23 24 25
               
Form No. P-20[Deleted]Form No. P-21Register of Mutation Village................ Patwar Circle.......... ILR Circle......... Tehsil........... Distt............Rajasthan.
Entry in present Jamabandi (Khatauni) proposed tobe corrected
Serial No. of entry No. of holdings in jamabandi Khsra Number Area Soil Classification Revenue or rent Name of tenant with particulars New holding number Name of tenant with particulars
1 2 3 4 5 6 7 8 9
                 
New entry proposed to be substituted Jamabandi
Khasra number Area Soil classification Revenue or rent Nature & date of Registration with price incase of sale and amount of mortgage debt in case of sale andamount of mortgage debt in case of mortgage with date ofregistration or date of resumption, Mutation fee levied Samvat era and serial No. of Dhal Banchh at whichdemand has been fixed REMARKS (Report of Patwari regarding spot enquiryabout possession etc. and report of ILR regarding corrections ofentries as per record and presented documents
10 11 12 13 14 15 16
             
Form No. P-21AMutation Check Register Form(See rule 121)
Date of application by the applicant In case application is not received date oftaking cognizance by Patwaris Date and S. No. of Mutation Register Date when sent to Inspector Land Records Date of sending to Revenue Officer or otherAuthority by the Inspector
Revenue Officer Other Authority
1 1(a) 2 3 4  
           
Date of receipt of mutation by Revenue OfficerAuthority Date of sanction of mutation by Revenue Officeror other authority In case Panchayat fails to finalise, date whensent to S.D.O. Date when orders passes by S.D.O. Date when Final sanction made by Tehsildar Time taken in Disposal of cases at various stagesin the matter.
5 6 7 8 9 10
           
Details of the cases pending at the end of themonth.
S.D.O. Tehsildar Gram Panchayat Inspector Land Records Patwari Total No. of cases
Total No. of cases brought forwardfrom last month
Cases received during the months
TOTALDisposed of cases duringthe month
Form No. P-22 to Form No. P-24[Deleted]Form No. P-25(See rule 103)Jamabandi for fluctuating assessment Village................ Tehsil............ Distt.............. Rajasthan for the year 19.................
S. No. Name of tenant with Particulars Khasra Number Crop Area
Old New
1 2 3 4 5 6
           
Soil Classification Land Revenue or rent Number of Dhal Banchh at which demand has beenfixed Remarks
Rate Amount
7 8 9 10 11
         
Form No. P-26(See Rule 153)Jamabandi (Khatauni) Village............ Patwar Circle........ ILR Circle........... Tehsil.......... Distt............ Rajasthan Samvat 20 to 20
Khevat Khatauni number Name of Land Holder Name of tenant with father's name caste andresidential address with nature of tenure
New Old
1 2 3 4
       
Khasra Number Area Soil classification Rent ans other charges paid by cultivation
Sources of irrigation Details with rate Amount
5 6 7 8 9 10
           
For Samvat.... For Samvat.... For Samvat.... Remarks
Number and date of order of mutation attested along with typeof transfer Particulars of transfer in whose favour land has beentransferred with details of land Number and date of order of mutation attested along with typeof transfer Particulars of transfer in whose favour land has beentransferred with details of land Number and date of order of mutation attested along with typeof transfer Particulars of transfer in whose favour land has beentransferred with details of land
11 12 13 14 15 16 17
             
[Form No. P-26(A) [Inserted by Notification No. G.S.R. 34, dated 3.6.2002 (w.e.f. 23.1.1958).]]Jamabandi (Khevat Khatauni)[See Rule 153(A)]Jamabandi (Khatauni) Village:...............................................Patwar Circle ........................................................................ II R Circle.......................................................................Tehsil :.........................District.......................... Rajasthan. Samvat.............. to........................................................ Unit of area measured :...................................Land Holder: Government of Rajasthan/Government of India.
Khevat Khatauni number Name of Tenant with Father's Name, Caste andResidential Address with nature of tenure Khasra Number Area
New Old
1 2 3 4 5
Soil Classification Source of Irrigation Rent paid by cultivator Mutation related note alongwithdate and numbers Remarks
6 7 8 9 10
         
[Form No. P-26(B) [Inserted by Notification No. G.S.R. 34, dated 3.6.2002 (w.e.f. 23.1.1958).]]Jamabandi (Khevat Khatauni)[See Rule 153(A)]Jamabandi (Khatauni) Ratwar Circle:........................................ HR Circle:Village..........................................................Tehsil.........................................................District......................Rajasthan. Samvat :..............................................to ....................Unit of area measured :.......................................... Land Holder : Government of Rajasthan/Government of India.
Khevat Khatauni number Name of Tenant with Father's Name, Caste andResidential Address with nature of tenure
New Old
1 2 3
Khasra Number Area Soil Classification Source of Irrigation Rent paid by cultivator Mutation related note alongwith date and numbers Remarks
4 5 6 7 8 9 10
             
Note. - It is certified that this computerised copy includes all changes upto..................................................True CopyCopying Register Serial No. with date...........................................Date of Preparation............................ SignatureDate of Issue of Copy........................... Tehsildar/NaibTehsildar with sealSignature of a person who prepared this copy..........Name of authorised person to issue the copy................................. and signature.....................Centre Code Number...................................and Seal.....................................................................Form No. P-27(See Para 166)Farad Badar Village............ Tehsil............. District........... Rajasthan.
Serial no. No. of holding in the last Jamabandi No. of holding in the new Jamabandi Patwari's report Inspector's report Order of the attesting officer
1 2 3 4 5 6
           
Form No. P-28(See Para 158)Final Attestation of Jamabandi for the Year......... to... ........ Village............ Tehsil............. District.......... Rajasthan.
Date of attestation Place of attestation Khatas attested Verification of mutation orders incorporated inJamabandi Khatas checked with the previous Jamabandi
1 2 3 4 5
         
Khatas compared with Patwaris current copy ofJamabandi Khasra No. of Titammas checked Mutation entered but not attested before 15thJune Remarks
6 7 8 9
       
I certify that all necessary corrections have been made and that this Jamabandi is correct and complete in all respects, except as regards mutations shown in column 8 and other transfers discovered to have taken place before 15th June last and referred to in the memorandum attached to the Jamabandi.Dated...........19 ...TehsildarForm No. P-29[Deleted]Form No. P-30(See Rule 104)Dhal Banchh Village................ Tehsil........ Distt........R ajasthan for Samvat
S. No. Name of Khatedar/ Gair Khatedar etc. withpercentage, caste and residential address Number of Khatauni ARREARS
Smvt. Head Amount Area
1 2 3 4 5 6 7
             
CURRENT DEMAND
Land Revenue Other Charges Other Department Charges Total current demand (9+11+13) Total demand (6+14)
Installment (Rabi/Kharif) Amount Head Amount Head Amount
8 9 10 11 12 13 14 15
               
Remission COLLECTION
Head Amount ARREAR
S. No. and date of Siyaha Smvt. Head Amount
16 17 18 19 20 21
           
COLLECTIONCURRENT
Land Revenue Installment (Rabi/Kharif) Other Charges Other Department Charges Total
Head Amount Head Amount Head Amount
22 23 24 25 26 27 28
             
BALANCE
ARREAR CURRENT
Smvt. Head Amount Land Revenue
Installment Amount
29 30 31 32 33
         
BALANCE
CURRENT Total Balance Remarks
Other Charges Other Departmental Charges
Head Amount Head Amount    
34 35 36 37 38 39
           
Form No. P-31(See Rule 107)Demand SlipVillage............ Tehsil............ Distt............ Rajasthan.For the year.........................
(Foil){|
|-| No. of Dhal Banchh| Name of tenant with particulars| Particular of demand| Total (4+6)|-| Arrear| Current|-| Year with head| Amount| Head| Amount|-| 1| 2| 3| 4| 5| 6| 7|-||||||||}
Dated: Dated:
Signature of recipient Signature of Patwari
Note: - The amount should be deposited within 15 days of the receipt of demand slip otherwise recovery will be made through the process of warrant of attachment.Form No. P-31(See Rule 107)Demand SlipVillage........... Tehsil.......... Distt..........Rajasthan.For the year.......................(Counter Foil)
No. of Dhal Banchh Name of tenant with particulars Particular of demand Total (4+6)
Arrear Current
Year with head Amount Head Amount
1 2 3 4 5 6 7
             
Dated: Dated:
Signature of recipient Signature of Patwari
Note: - The amount should be deposited within 15 days of the receipt of demand slip otherwise recovery will be made through the process of warrant of attachment.Form No. P-32(See Rule 109)Siyaha of Patwar Circle............... Tehsil......... District.............. Rajasthan for financial year, 19...........
Collections
S. No. and date Book No. and receipt No. Name of tenant No. of Dhal Banchh Samvat Arrears Current
Head Amount Installment (Rabi/Kharif) Amount
1 2 3 4 5 6 7 8 9
                 
Collections
Irrigation Charges Other charges Other departmental charges Total collection (7+9+11+13-15) Signature of Patwari
Installment (Rabi/Kharif) Amount Head Amount Head Amount
10 11 12 13 14 15 16 17
               
Details of Remittance
No. and date of challan Details of Head/Installment Amount Signature of Patwari Signature of TRA Signature of ILR Remarks
18 19 20 21 22 23 24
             
Form No. P-33(See Rule 116)(Counter Foil)Book No.........................Receipt No......................Name of Tenant with particulars....................Depositor's name with details.......................Village.....................Patwar Circle..............Tehsil...............Details of Amount Prescribed
Date Serial No. of Dhal Banchh in relation to whichamount has been deposited Qist & year Details of head Whether paid fully or partly Amount received
Rs. Paisa
1 2 3 4 5 6 7
             
Received amount in words Rs....................Paisa................
Signature of Depositor Signature of Patwari intoken of moneyreceived
  (Duplicate)(Triplicate)
Government of RajasthanForm No. P-34(See para 117) (first copy)Cash Challan (Arz-Irsal)Revenue DepartmentVillage.......... Tehsil.............Distt..............Year........ Crop..........Book No......Major head:-VII Land Revenue Arz-Irsal No.............
Minor and detailed heads AMOUNT
Receipt No. Arrears Current Total
1. Ordinary Revenue        
2. Rates and cesses on lands        
3. Income from Jagir resumed        
4. Miscellaneous        
5 .        
GrandTotal