Section 30(1) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
(1)Every year at any time, during the period when the crops grown in a village are standing in the fields and during such other period as may be directed by the Collector for different crops, Talathi shall, subject to the orders of the Collector in this behalf, visit the village for the purpose of inspection of the crops and making entries in the register of crops in Form XIII.
