Section 5(ii) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970
(ii)Climate and rainfall - The Settlement Officer shall base the information as regards climate on personal observations made by him and by making local inquiries in the zone. He shall collect statistics of rainfall for thirty years preceding the year in which the settlement enquiry is held, from the Director of Agriculture and compile the same in Form 1. He shall also collect information regarding the seasonal conditions of the zone from the Director of Agriculture and verify it by reference to the Annual Land Revenue Administration reports or reports relating to the Zone issued by the State Government.
