Section 16 in The Maharashtra Land Revenue Circle Officers and Circle Inspectors, (Duties and Functions) Rules, 1970
16. Registration of follow and other lands.
- Every Circle Officer and Circle Inspector shall -(i)verify whether any land is lying uncultivated for two or more consecutive years through the default of the landlord or the tenant and report such cases to the Tahsildar or, as the case may be, the Naib-Tahsildar;(ii)cause to be registered in the crop register, all lands which have been actually sown irrespective of whether there is a yield of crops or not, and all fallow lands and the areas thereof;Provided that no such registration shall be necessary -(a)in the case of dry crop lands, if the area is not more than 0.1012 hectare;(b)in the case of garden land, of the area is not more than 0.0253 hectare;(c)in the case of crops sown in the Potkharab lands:Provided further that whether on account of the failure of any variety of crop sown in any land fresh sowing of another variety of crop has been made in that land, the crop which is sown afresh shall be registered in the crop register.
