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State of Rajasthan - Section

Section 99 in Rajasthan Land Revenue (Land Records) Rules, 1957

99. Crop statements, Jinswar Kharif, Jinswar Rabi, Jinswar Zaid.

- (i) During each inspection tour, i.e. Shialu, Unhalu and Vishesh Unhalu the patwari shall, as each page of the Khasra is completed, total up the area under each crop on that page and both the irrigated and unirrigated areas shall also be shown separately under each such total.
(ii)At the termination of each inspection tour, the Patwari shall enter the page totals in the relevant Naksha Jinswar (Crop statement) in the prescribed form Jinswar Shialu, Font) P-16. Jinswar Unhalu, form P-17. and Jinswar Vishesh Unhalu form P-18. These forms are given at the end of this chapter.
[Crops statements of long term crops shall be entered in supplementary Jinswar forms P- 16(A) and P- 17(A).] [Inserted by GSR 125, Dated 20-3-86; published in Rajasthan Gazette Extraordinary Part IV-C(I), Dated 22-3-86, p. 507.]
(iii)The page-wise totals for the entire village shall be entered in the Naksha Jinswar in such a way that the totals at the end of each page in the Khasra are carried over and entered in the first line of the following page so that the totals for the preceding page or page might also be included in the totals for that page, and the adding up of all the page-wise totals for arriving at the totals for the entire viliage at the end, might be facilitated.
(iv)At the end of each Jinswar the Patwari should note the figures of the preceding year in another ink and account for the increase or decrease in the cultivation of each crop. Similarly the Inspector and the Tehsildar should write explanatory notes on the consolidated statements.
(v)The Estimates of production should also be given for the crops along with reasons/explanation for variation in comparison to the previous year. The area and production of crops specified under these rales 78 (vii) and 85 be given separately in the respective Jinswar. The production estimate may be given in the manner prescribed under rule 261.