The Canal Deputy Collector shall compile, the defaulter's list for each Tehsil and from them will prepare individual defaulter file, in accordance with the procedure laid down in rules made under Section 155 of the Madhya Pradesh Land Revenue Code, 1959 and will then arrange to collect all outstanding amounts as arrears of land revenue. In order to assist the Canal Deputy Collector in issuing warrants, selected Amins under an Irrigation Inspector may be deputed by arrangement with him to attend the Canal Deputy Collector's Office and prepare warrants. Where the defaulter, at any time before the warrant is issued, pays the outstanding amounts to the Canal Deputy Collector, he shall be given a receipt for such payment by any of the canal subordinate authorised in this behalf by the Executive Engineer/Canal Deputy Collector and a statement from the Abstract Kistabandi Khatoni shall be prepared by the Canal Deputy Collector in the prescribed form and shall be sent to the Executive Engineer by the fourth of the following month. The Executive Engineer shall compile the consolidated Tauzi and send it to the Superintending Engineer by the 10th of the following month.
