Section 385 in Rajasthan Land Revenue (Land Records) Rules, 1957
385. Agricultural Statistics.
(a)The basis of all statistics compiled in the office of the Office Qanungo is the village record. The Patwari prepares from the Khasra, the area statement (Milan Khasra) and the three crop returns, viz., Jinswar Kharif, Jinswar Rabi, Jinswar Zaid, and from the Dhal Banchh and Shiyaha, the statements to holdings and rentals. He files them in the Tehsil through the Inspector, who is responsible for their checking correct tot he nearest acre or rupee with explanation of material fluctuations. The Office Qanungo copies them out in the appropriate registers, totals them in necessary details and sends the Tehsil figures to the district headquarters.(b)Figures for the "transfer statements" are collected by him from his mutation files while those for the revenue statements are supplied to him by the Revenue Accountant of the Tehsil. Population figures are received by him from the Collector's Office. These are compiled by him and transcribed in the various statistical registers in the same manner as in other registers.(c)Alterations in land revenue and unions and partitions of estates are recorded in the Register of Halat Mauza by the Office Qanungo and notes on blank papers are written by the Tehsildar himself.(d)The brief agricultural history required to be given on blank pages in the register of Halat Mauza is recorded by the Office Qanungo after it has been approved by the Tehsildar. In this register, however, notes in the remarks column are recorded by him on his own authority in accordance with the instructions laid down in paragraph 222. In these notes he explains briefly all such fluctuations in the statistics of an individual village as do not apply to the Tehsil or circle as a whole and as have not already been explained.(e)The work of this branch though purely mechanical requires close scrutiny, as weightly conclusions are sometimes drawn from these statistics and errors in them may lead to erroneous results. The inspecting officer should examine a sufficient number of entries in each register and see:-(i)Whether the crop and the area statements and statements of holding and rentals are punctually received from the Inspectors: whether these statements are complete and give necessary explanation of fluctuations and whether the conversion of area from bighas into acres, if any, is correct; and(ii)Whether the registers are properly written and correctly totalled and whether they are complete and up-to-date.Compare the latest figures in some of these registers with the Patwaris statements and in the case of the transfer statement with the totals in the mutation register and check some of the pages totals and the progressive totals as well as the carrying over of them. The common sources of errors are:-(i) the entry of figures opposite to a village other than the correct one, (ii) copying the wrong lien of figures, and (iii) clerical mistakes in the figures themselves. The totals are. as far as possible, protected cross totals, e.g., the total area in the area statement must agree with the totals of cultivated, culturable and barren areas. There are, however, a few columns in the register not protected by cross totals and it is in these that totalling mistakes are most common. These columns should, therefore, be chosen for check. They include the number of wells in the area statement, the areas of crop failure in the crop statements, uncultivated land included in holdings, and area and rent of sub-tenants in the statement of holdings and rentals.(iii)Whether the registers of Halat Halqa Patwaris and Inspectors, Registers Halat Mauza and register of villages are up-to-date and neatly written and whether the latest figures including census figures have been correctly entered in them.Trace into each of these registers a sufficient number of figures and compare them with the village record. Mistakes in transcription are common in all these registers and efforts should be made to trace them out.(iv)Whether the crop failures and remissions of rent on a large scale have been noted in the villages as well as in the Tehsil registers and all important variations and abnormal conditions affecting the Tehsil as a whole explained intelligently and fully; whether the notes in the register of Halat Mauza adequately explain the fluctuations confined to individual villages and are not mere repetitions of the notes given in the Tehsil register or mere paraphrases of the same, and whether the Office Qanungo has picked up all the villages requiring explanations of variations.(v)Whether up-to-date alterations in the land revenue and unions and partitions of estates have been shown in the Tehsil books and whether notes required to be recorded have duly been recorded.(vi)Whether figures for the Tehsil show any deterioration which has not been noted upon by the Office Qanungo and whether this omission has been noted upon by the Office Qanungo and whether this omission has been brought to the notice of the Collector.(vii)Whether villages are entered in the same order in all registers as in the register of villages, whether sufficient indices have been provided and whether statistics are sent to Sadar Qanungo punctually.
