Section 218 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
218. [ [Substituted by Notification No. 232/11-(4)-77-UPA-1/51-Rule 1952-AM(11)-78, dated 14.04.1978.]
(1)The lekhpal shall prepare the land revenue demand and collection jamabandi for each village in his halqa in Z.A. Form 62 showing therein the kharif and rabi land revenue payable by such bhumidhar who are not exempted from the liability to pay such revenue under Section 247-A in view of the family holding being more than 1.26 hectares (3.125 acres) in the State.(2)The jamabandi shall be prepared on the basis of entries in Columns 1 to 6 of the current triennial khatauni incorporating the changes noted in Columns 7, 8 or 9 thereof taking into account the entries made in the remarks Column of the khatauni under Rules 214-L and 214-M. Arrears and excess collections shall also be entered in the jamabandi with the help of the statements of arrears and excess collections prepared by the wasil baqi navis in Z.A. Form 62-E.(3)The Collection Amins shall check all the entries in the jamabandis of their respective halqas and shall compare these with the previous jamabandi to see if there is any mistake or omission. The Collection Naib-Tahsildars shall with the assistance of the Supervisor Kanungos, check 5 per cent of the entries in each jamabandi to be selected at random.(4)The following percentages of checking are further prescribed in each jamabandi for the Regular Naib-Tahsildar, the Tahsildar and the Sub-Divisional Officer;(i)Naib-Tahsildar (Regular). - Five percent other than those already checked by the Collection Naib-Tahsildars;(ii)Tahsildar. - Five per cent;(iii)Sub-Divisional Officer. - There will be no specific percentage for the Sub-Divisional Officer but he shall check an adequate number of the entries to ensure the overall correctness of the Jamabandi. All the officers who check any entries shall enter their initials in the space available between Columns 9 and 10 against the entry checked(5)The Lekhpal shall start the preparation of the Jamabandi after July 15, if forms are available. The arrears of land revenue of the previous fasal, which may be due from the tenure-holder, including the suspended revenue to be collected in the fasal shall be entered in the Jamabandi after September 30. The work of preparation of the Jamabandi shall ordinarily be completed within 15 days i.e., by October 15, but in cases where the number of Khatas in the Lekhpal halqa is large, it shall be completed by November 7, at the latest.(6)The Wasil Baqi Navis shall then check the demand and sign the Jamabandi.]
