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State of Himachal Pradesh - Section

Section 2 in The Himachal Pradesh Land Revenue (Fees for Inspection & Copies of Extracts from Patwari's records Rules, 1980

2.

(1)The Patwari shall allow any person interested to inspect his records and to take notes therefrom in pencil in his presence He shall give to applicants certified extracts and enter in his diary a note of the, inspections allowed and extracts given The following fee shall be charged in each case:-
A - Copies or Extract From
1. Jamabandi including extracts called for by courts or officersin connection with the preparation of yields.   60 paise per khatauni holding upto 8 holdings and above ofabstracts that number 15 paise for every additional holding.
2. Inspection notes attached to Jamabandis.   (a) For the first 200 words or under Rs 1.15 paise(b) Forevery additional 100 words or fraction thereof 60 paise
3. Fard Bardar.    
4. Copy of Pending mutation.  
5. Interrogatories in pending mutations.  
6. Counterfoil of mutation sheets.  
7. List of phats and Ghasnis (grazing plots) attached to thesettlement records of rights of each estate in the Kulu district.    
8. Misal Haquiat.   As for SI No. 1.
9. Fard Haqiat consisting of names of proprieters (or occupancytenants), total number of fields, area, land revenue, and ratesand cesses.   A fixed charge of 60 paise irrespective of the number ofKhewats.
10. List of co-sharers of proprietory or occupancy holdings.   Rs. 1.15 paise for each application,
11. Geneological trees of land holders, occupancy tenants ormuquarridars. ] AS Sl.No. 2 above Rs
12. Statement of wells and other sources of irrigation.
13. List of pensions and assignments.
14. Wajib-ul-arz:-
  (a) Naqsha Haqua Jandrat wa panchoki.   1.15 paise for each application provided that eachapplication shall be limited to not more than two harvests. (Nofees being charged if copies are required for recovery of arrearsof land revenue).
  (b) Fard Bachh or Dhal Bachh (Asamiwar).  
  (c) Demand statement (Canal).   Rs 1.15 paise for each application.
15. Tariqua bachh and ] As for SI. No. 2.
16. Orders of Settlement Officers.
17. Khasra Girdawari including extracts from Khasra Girdawaricalled for by courts or officers in connection with thepreparation of 5 yearly abstracts of yields.   60 paise for entries in a single volume relating to one fieldand 30 paise for each additional field.
18. Diaries.   60 paise for each entry made on one subject on any one date.
19. Field Books.   60 paise for first ten fields or under and 30 paise for everyadditional 4 fields or part thereof.
20. Statement of grazing dues ] Rs 1.15 paise for each application no fees being charged ifcopies are required by Lambardars for recovery of arrears ofgrazing dues and chaukidara tax.
21. Extracts from chaukidar's assessment list.
22. Statement containing in village note book.   60 paise per statement irrespective of years.
23. Abstract of guinquenial average of mutations.   Rs 2.25 per statement.
24. Parcha Books.   Cost price of the book plus 15 paise per khatauni holding.
B-Inspections
25. Inspection of papers relating to one quinquenial includingrelevant entries of the mutation registers.   Fixed charge of Rs. 1.15 paise for each inspection.
C-Preparation Of Plans & Tracings
26. Tracing of field map.   15 paise for each field upto 32 fields and 30 paise for everyadditional 4 fields subject to a minimum charge of 60 paise.
27. Tracing of Tatima Shajra.   15 paise for each field upto 32 fields and 30 paise for everyadditional 4 fields subject to a minimum charge of 60 paise.
28. Preparation of plans called for by courts or officers inconnection with civil and revenue suits.   15 paise for each field upto 32 fields and 30 paise for everyadditional 4 fields subject to a minimum charge of 60 paise.
(2)For the purpose of fee for copies or extracts from Jamabandi in rent cases, the total number of Khatauni holdings should be token into account irrespective of the fact whether they are cultivated by the owner himself or by tenant or sub-tenant and in calculating the fee the number of khewats of which the extracts are given may be ignored.Provided that the fee in respect of extracts under serial No. 17 and plans under S. No. 28 prepared in connection with the temporary alienation of land in satisfaction of a decree of a civil court shall not exceed Rs 10/- in a single case irrespective of the fact whether the extracts are prepared from a Jamabandi or register of Khasra Girdawari or both and whether or not they involve the preparation of a plan.Provided further that a list of co-sharers shall not be prepared and supplied without the previous sanction of the Collector unless required in connection with a revenue, civil or criminal case.
(3)In the case of inspection of Patwaris record by the Sub-Inspectors or Inspectors of the Co-operative societies under S. No 24 the fee shall be 50 paise only.
(4)Fraction of a rupee less than 50 paise shall be rounded off to fifty paise while fractions in excess of 50 paise shall be rounded off to one rupee.