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State of Goa - Section

Section 22 in The Goa, Daman & Diu Land Revenue Inspectors (Duties and Functions) Rules, 1969

22. Inspection of live-stock returns.

(1)The Revenue Inspector shall check the entries in the live-stock return prepared by the Talathi as hereinafter provided, namely:-
(i) In villages having less than five hundred population. All entries.
(ii) In villages having more than five hundred but lessthan onethousand population. Half the total number of entries.
(iii) In villages having more than one thousand population. One-fourth of the total number of entries.
Checking shall be made by house-to-house visitation, supplemented by inquiry from the residents in the villages concerned and by frequent references to the previous returns. Where all the entries are not checked, the entries not checked during any visit to the village shall be selected for checking in the subsequent visits to that village. The Revenue Inspector shall note in his diary, the serial number of the first and the last of the entries checked.
(2)The Revenue Inspector shall show in his diary, the number of entries checked, the number of entries found incorrect and the number and kind or errors detected. Whenever any errors are to be corrected, he shall do so in red ink in the manner laid down in rule 13. Where any gross carelessness is noticed, he shall take the Talathi's explanation and forward it to the Mamlatdar for orders.
(3)The Revenue Inspector shall take note of the increase or decrease in the figures of the census of live-stock of different kinds and shall inquire into the causes thereof and record the explanation given therefor by the Talathi.