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State of Haryana - Section

Section 71 in The Punjab Land Revenue Rules

71. [ Inspection of records of Patwari and copies or extracts to be taken there form in his presence [Rule 71 Substituted by Haryana Notification No. G.S.R. 68/P.A.17/87/Ss. 155 and 156/96. dated 3.9.1996.]

] [As amended by Financial Commissioner's notification No. 361-42, dated, 12th March, 1921.] :- The Patwari shall give to applicants certified extracts and enter in his diary a note of the inspection allowed and extracts given. The following charges shall be made :-
A-Copies of extracts from  
(1) Jamabandi including extracts called for by Courts orofficers in connection with the preparation of abstracts ofyields. Ten rupees per Khatauni holding upto five holdings and abovethat number five rupees for every additional holding.
(2) Inspection notes attached to Jamabandis  
(3) Fard Badar  
(4) Copy of pending mutation Twenty five rupees per page.
(5) Interrogatories in pending mutations  
(6) Counterfoil of mutation sheets  
(7) Misal Haqiat Ten rupees for Khatauni holding upto five holdings and abovethat number five rupees for every additional holding.
(8) Fard Haqiat consisting names of proprietors (or occupancytenants), total number of field area, land revenue and ratesand ceases. A fixed charge of Rs. 2 per proprietor subject to the minimumof Rs. 10 and maximum of Rs. 200
(9) List of Co-sharers of proprietary or occupancy holding. Twenty-five rupees for each application.
(10) Genealogical trees of land holdings, occupancy tenantsorMuquarridars. Two rupees per word subject to a minimum of Rs. 10 and maximumof Rs. 50.
(11) Statement of wells and other sources of irrigation. Ten rupees per well (chah).
(12) List of pensions and assignments Ten rupees per page per application.
(13) Wajibularz  
(a) Naqsha Haquq Jandratwala Panchaki Ten rupees per application.
(b) Fard Bachh or Dhall Bachh assamiwar, and Ten rupees for each application, provided that eachapplication shall be limited to not more than two harvests. Nofees being charged.
if copies are required for recovery of arrears of land revenue.
(c) Demand statement (Canal) Twenty-five rupees for each application
(14) Tariga Bachh Ten rupees per page.
(15) Orders of Settlement Officers Twenty five rupees.
(16) Khasra Girdawari including extracts from Khasra Girdawaricalled for the courts or Officers in connection with thepreparation of five yearly abstracts of yields. Two rupees for entries in a single volume relating to onefield and one rupee for each entry thereafter subject to aminimum of Rs. 5 and thereafter in multiple of Rs. 5.
(17) Diaries Ten rupees.
(18) Field Books Ten rupees for first ten fields or less and five rupees forevery additional five fields or part thereof.
(19) Statement of Grazing dues Ten rupees for each application.
(20) Extracts from Chaukidars assessment list No fee being charged if copies are required by Lambardars forrecovery of arrears of grazing dues and Chaukidara tax.
(21) Statement contained in village note books. Ten rupees per statement irrespective of years.
(22) Abstract of quinquennial average of mutations Twenty five rupees per statement.
(23) Fard taqsim (list of allottees of colony land) Fifty rupees per rectangle.
(24) Parcha books Cost price of the book plus five rupees per khatauni holdings.
B - Inspections  
(25) Inspection of papers relating to one quadranniumincluding relevant entries of the mutation registers. Fixed charge of twenty rupees for each inspection.
C - Preparation of Plants and Tracings  
(26) Tracing of Field map Two rupees per field, upto 25 fields, subject to a minimumof Rs. 5 and Rs. 1 per field thereafter in multiple of Rs. 5.
(27) Tracing of tantima shajra Two rupees per field upto 25 fields subject to minimum of Rs.5 and Rs. 1 per field thereafter in multiple of Rs. 5.
(28) Preparation of Plans called for by courts, or officersin connection with civil and revenue suits.  
For the purpose of fee for copies of extracts from jamabandis in rent cases, the total number of Khatauni holdings should be taken into account irrespective of the fact whether they are cultivated by the owner himself or by the tenant or sub-tenant and in calculating the fee the number of khewat of which the extract are given may be ignored.Notes :- (1) For extract under serial number 1 or serial number 16 and plans under serial number 28 prepared in connection with the temporary alienation of land in charges shall be subject to a minimum of hundred rupees in a single case irrespective of fact whether the extracts are prepared from Jamabandi or Khasra Girdwari or both and whether or not they involved the preparation of a plan.
(2)The full fee thus realised should be credited into the Government Treasury quarterly under the head "209 - Land Revenue Miscellaneous copying and inspection fees of Patwaries records."
(3)Patwaries are forbidden to prepare and supply copies of extracts of paper not shown in the above table.
(4)List of Co-shares shall not be prepared and supplied without the previous sanction of the Collectors unless required in connection with a Revenue, Civil or Criminal Cases.
(5)In the case of Inspection of the Patwaries record by the Sub-Inspector of Cooperative Societies under serial number 25, the fee charged shall be ten rupees only and the whole amount shall be deposited into the Government Treasury.
(6)In the case of Parcha books, the whole fee so recovered shall be credited into the Government Treasury.