Section 24 in Rajasthan Land Revenue (Land Records) Rules, 1957
24. Reports to be submitted by the Patwaris.
(a)On the occasion of the attendance of the Patwari at the tehsil, he will be required to report in writing to the Office Qanungo-(i)& (ii) [Deleted](iii)encroachment of nazool land or on any waste land, forest or irrigation work belonging to the Government or on any public way:(iv)encroachment on khalsa land by jagirdars, muafidars, is-tamrardars, zamindars or biswedars and encroachment on lands of Rajasthan territory by Pakistan or by any other State of India, a report in latter case being submitted as soon as the fact comes to the notice of the Patwari:(v)destruction or disappearance of boundary pillars or marks Indo-Pakistan border or any other State of India:(vi)migration or settlement of tenants;(vii)progress of work regarding preparation and maintenance of record and collection of revenue:(viii)all cases in which he is required to submit a report to the Tehsildar after enquiry and site-inspection:(ix)all cases of removal of green trees:(b)The Patwari shall record the work done in the tehsil in his diary and obtain the office Qanungo's signature to the entry.
