Section 205GG in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205GG. Assessment Report.
(1)The assessment report of the Tahsil shall not, without special sanction, exceed 40 printed pages, inclusive of prescribed statements but exclusive of any other statements or tables which the Settlement Officer deems necessary. Supplementary reports for small areas should be avoided.(2)The report should include a concise description of the tract and its rivers and drainage system, its topographical division, if any and of the communications, trade towns and markets. It shall compare the past and the present conditions of the tract with reference to cultivation and irrigated areas, rainfall, population and crop statistics. The Settlement Officer shall also explain the circumstances and the measures taken since the last settlement to improve the general fertility of the soil, by use of the fertilisers and improved methods of irrigation. He shall also note the position of availability of power tillers, tractors, etc. in the village and shall give his assessment of the improvements in the general economic condition of the village. In the light of these improvements, the general increase in production and the rise in the cost of the farm produce, he shall compare the incidence of the old and proposed revenue, in the cultivated area and the area assessed. The Settlement Officer shall furnish a map showing the divisions of the tracts into assessment circles and describing and justifying the circle formations. He shall explain the soil classifications, state the soil areas and compare them with those of the last settlement. He shall give an account of the methods, by which he obtained the figures of net average surplus produce per hectare for each class of soil and the cost of the produce. He shall state the total area, previous and newly imposed land revenue of the land held by each class of tenure-holder, for which he shall get separate figures prepared.(3)The Settlement Officer shall also report names of the villages, where he has proposed a settlement for a shorter period, and the reason thereof.(4)The report shall be prefaced by a table of contents showing clearly which chapter and paragraph deal with the various matters in the report.(5)An appendix shall give a list of precarious villages or areas showing the kind or kinds of calamities to which they are specially liable.
