Section 16 in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
16.
(1)The Patwari or the Nagar Sarvekshak shall, at least once in a year, inspect all survey numbers and plot numbers within their jurisdiction and shall submit a report in Form-II to the Sub- Divisional Officer for every case of diversion of land in which the Bhumiswami has failed to give the intimation of diversion or has given incorrect intimation under rule 11.(2)The Sub-Divisional Officer shall, on his own motion or on the report under sub-rule (1), proceed under sub-section (9) of section 59 and after making such enquiry, as he may deem fit, determine the premium, re-assessed land revenue, penalty payable under sub- section (9) of section 59 and interest payable thereto and issue a demand notice to the Bhumiswami for depositing the amount payable and cause to be prepared a diversion sketch.(3)The land records other than record of rights, shall be updated only after the deposit of the amount payable under sub-rule (2).
