Section 21B(1) in The Pepsu Tenancy and Agricultural Lands Rules, 1958
(1)Where any person referred to in section 32-B of the Act fails to furnish the return prescribed under that section, the Collector shall cause the return to be filled up by the Patwari, in duplicate, in Form VII-F if such person is a landowner or in Form VII-G if such person is a tenant. The Patwari shall retain one copy of each return filled in by him and forward the other to Circle Kanungo.
