Section 446 in Rajasthan Land Revenue (Land Records) Rules, 1957
446. Alterations to take effect from the Kharif.
- Except where the orders passed at settlement and still in force require the observance of a different practice, increases due to alluvion and decreases due to diluvian should take effect from the Kharif season in which they occurred: but while increases due to alluvion, or to excess of alluvion, over diluvian, in any village will be collected as fluctuating revenue due on account of the Kharif harvest in which the alluvion and diluvian occurred, the decreases on account of losses due to diluvian, or to excess of diluvian over alluvion, in any village will ordinarily be refunded by means of reductions from the collections of the fixed revenue due on account of the following Rabi. In cases, however, in which no such revenue is recoverable from an individual to whom a refund has to be made the usual refund procedure will be adopted. In all other cases a reduction will be made by the Patwari in the demand recoverable for the following Rabi from the individuals to whom refund is due. the reduction being duly incorporated in the Dhal Banchh. The increase or decrease for the district, as the case may be, will appear as an addition or deduction in the rent roll submitted for the ensuing agricultural year in the following October.
