- The collection Naib-Tehsildar appointed under Rule 76 shall be responsible for the collection work done by [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] and for the maintenance of the prescribed registers and receipt books by the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] in accordance with the foregoing rules in his circle. He shall, during the collection season, move from village to village checking the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] work and helping in making the collection. He shall go to the Tehsil at least twice a month, his visits synchronising with the visiting dates of the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.]. At the Tehsil he shall assist the Tehsildar in the checking of statements submitted by the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.]. He shall also submit fortnightly report to the Tehsildar of the work done by him and of the progress of collection in his circle.E. Collections by Gaon Sabha
