Section 24 in U.P. Consolidation of Holdings Rules, 1954
24. [ Sections 8 and 54(2)(d). - (1) The Assistant Consolidation Officer shall check all the mistakes and disputes discovered and the shares recorded in C.H. Form 4 by the Consolidator during his test and verification of the annual register and field-to-field partal and shall in addition check the work of the Consolidator by himself partalling entries in respect of at least 20 percent of the plots in the village. The work done by the Assistant Consolidation Officer shall be checked by the Consolidation Officer and the Settlement Officer, Consolidation to ensure that all the mistakes, disputes and specification of shares in joint holdings have been brought on the List of Mistakes and Disputes.
(2)The Assistant Consolidation Officer shall be supplied with a copy of the soil classification map prepared in the current Settlement or roster operation for the village concerned well before he starts his check of the field-to-field partal of the village.(3)The Assistant Consolidation Officer shall get the details of soil classification determined at the time of current Settlement or roster operations incorporated in the copy of the map of "the village prepared under Rule 18.(4)The Assistant Consolidation Officer shall then take up, with the help of the finalised list of Standard Plots, the work of determination of exchange ratio of each plot in the unit, except plots or parts of plots covered by the Explanation appended to clause (2) of Section 3 of the Act, a list of which shall be prepared in C.H. Form 18. The exchange-ratios of plots shall be determined by the Assistant Consolidation Officer in consultation with the Consolidation Committee after making enquiries from as many tenure-holders of the unit as he may be able to collect. The exchange-ratio of each plot so determined shall be recorded in words in his own hand by the Assistant Consolidation Officer in column 28 of C.H. Form 2-A, against the plot concerned. The exchange ratio of each plot so determined shall also be shown in the copy of the map prepared under sub-rule (3). In determining the exchange ratio of each plot the following acts shall be taken into consideration -(i)the existing soil class of the plot as recorded in the current Settlement or roster operations;(ii)productivity as adjudged by the soil constituents of the plot, the number and kind of crops generally grown and the quantum of labour required to grow them;Note. - Temporary or erratic increase or decrease in productivity shall not be taken into account.(iii)availability of irrigation facilities;Note. - In the case of irrigation by canal, the fact where the plot is irrigated by "flow system (Tor)" or "lift system (Dal)", the nearness of the plot' to the water channel and the volume of water supply shall be taken into consideration.(iv)location having a bearing on the cost or supervision of cultivation, or the marketing of the produce of a plot.(5)The ultimate responsibility for the correct determination of the exchange ratio of each plot shall be that of the Assistant Consolidation Officer himself.(6)The exchange ratio of each plot shall, in accordance with the instructions which may be issued by the Director of Consolidation, be noted in the map of the unit referred to in sub-rule (3).(7)The Assistant Consolidation Officer, at the time of determination of the exchange ratio of each plot, shall also determine, in consultation with the Consolidation Committee, and after making enquiries from as many tenure-holders of the unit as he may collect, the value of each tree, well and other improvement existing in a plot for the purpose of determination of compensation. The value so determined shall be entered in column 12 of the Khasra Chakbandi in C.H. Form 2-A. In determining the value of a tree, the Assistant Consolidation Officer shall take into consideration its age and kind with a view to finding its market value, and in determining the value of a well and other improvement he shall take into consideration, its nature, age, state of repairs and serviceability. If he so decides the Assistant Consolidation Officer may, before coming to a finding himself, request the Settlement Officer, Consolidation, to have the value of a well or other improvement, estimated by an officer of the Public Works Department. If a tree, well or other improvement is owned by more than one person, the amount of compensation which may be determined shall be apportioned among the several co-owners by the Assistant Consolidation Officer after making necessary enquiries with regard to their shares.(8)The Consolidation Officer shall check the exchange ratios to the extent of 10 per cent of the plots in each unit along with the calculation of their valuation, the determination of value of trees, wells and other improvements. The Settlement Officer, Consolidation, shall also check the work aforesaid on the spot in at least 10 per cent of the units in the circle of each Assistant Consolidation Officer.(9)The copy of the map showing exchange ratios of consolidable plots prepared under sub-rule (4) shall be published in the unit along with other records mentioned in clause (b) of sub-section (1) of Section 9] [Substituted, by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].
