(1)Where a bhumidhar is found to have committed the acts of omission or commission specified in section 122(1), the Lekhpal shall promptly report the matter to the Collector through the Tahsildar specifying therein the following particulars:-(a)The name, address and parentage of the bhumidhar concerned;(b)The agricultural years for which the bhumidhar has failed to pay the land revenue;(c)The agricultural years during which he has not used his holding;(d)The details of the plot number to which clauses (b) and (c) relate;(e)The last known address of the bhumidhar concerned.(2)While forwarding the report of the Lekhpal to the Collector under sub-rule (1), the Tahsildar shall make necessary endorsement on such report.(3)On receipt of the report of the Lekhpal under sub-rule (1) or on facts otherwise coming to his knowledge, the Collector shall call for a report from the Tahsildar regarding the acts of omission and commission specified in section 122(1).(4)Before submitting his report under sub-rule (3), the Tahsildar shall:-(a)Issue a notice to the bhumidhar concerned at his last known address to show cause why possession of land specified in such notice should not be taken;(b)Cause an announcement to be made by beat of drum in the village where the land is situate calling upon the creditor, if any, to submit their claim in respect of any charge or other encumbrances against the land;(c)Also ascertain whether any Taquavi and other Government dues are outstanding against the bhumidhar on the security of the land in question; and(d)If any objection or claim is submitted to the Tahsildar, he may examine the objector or the claimant and peruse the documents relied upon by the parties, before submitting his report to the Collector.
