(1)On receipt of the information under rule 66, or on facts otherwise coming to his knowledge, the Assistant Collector may make such inquiry as he deems proper and may obtain further information regarding the following points:-(a)full description of damage or misappropriation caused or the wrongful occupation made with details of village, plot number, area, boundary, property damaged or misappropriated and market value thereof;(b)full address along with parentage of the person responsible for such damage, misappropriation or wrongful occupation;(c)period of wrongful occupation, damage or misappropriation and class of soil of the plots involved;(d)value of the property damaged or misappropriated calculated at the circle rate fixed by the Collector and the amount sought to be recovered as damages.
