Section 27 in The Rajasthan Soil and Water Conservation Act, 1964
27. Preparation of statement.
(1)The Executive Officer or any other officer specially authorised by the State Government in this behalf shall on completion of the work prepare a statement giving for any specified area the following particulars:-(a)(i)the work done;(ii)the cost thereof;(iii)the total amount to be recovered from the beneficiaries;(iv)the general rate per acre or per rupee of assessment per annum at which such amount is to be recovered from the beneficiaries;(v)the period within which such amount is to be recovered; and(vi)the work which in his opinion shall be maintained and repaired individually or jointly and the name of every such person;(b)if in the case of any survey number or sub-division of survey number the beneficiary is not liable to repair or maintain works therein, or if the cost is to be recovered from a beneficiary at a rate other than the general rate,a list of such survey numbers of sub-divisions and the rate at which the cost is to be recovered from the beneficiary or beneficiaries of such survey numbers or sub-divisions;(c)a map showing the work carried out in the village; and(d)such other matters as may be prescribed.(2)The District Soil Conservation Officer or any other Officer specially authorised by the State Government in this behalf shall, within the prescribed time and in the prescribed manner prepare a statement of any work carried out in any area in the district where any soil and water conservation measures have been or are being undertaken on or before the date of commencement of this Act, giving the following particulars:-(a)(i)the work done;(ii)the work which in his opinion shall be maintained and repaired individually or jointly and the name of any such person;(b)a map showing the work carried out in the village; and(c)such other matters as may be prescribed:Provided that no such statement shall be prepared under this subsection unless notice has been given to all persons proposed to be made liable for the maintenance and the repairs of any work specified in such statement.(3)When a statement is prepared under this section, any rights and liabilities shown therein shall be entered in the record of rights or where there is no record of rights, in such village record and in such manner as may be prescribed and shall thereupon form part of such record of rights or such village record.
