(1)The Tehsildar shall maintain two registers for the realization of compensations one in L.R. Form 7 and the other in L.R. Form 8, which shall be compiled circle-wise with separate entries for each village. The former shall be used to keep an account of the realizations of compensations paid by Bhumidhars in a lump sum and their disbursements in a lump sum to the proprietors or land holders concerned. The letter shall be used for similar realizations and disbursements where the Bhumidhars has elected to pay compensation by yearly instalments. The entries in columns 1 to 8 of these registers shall be copied out from the duplicate tenure register, immediately on its receipts by the Tehsildar from the Revenue Assistant.(2)Where necessary, the Tehsildar shall issue notices of demand for the deposit of compensation within the time limit prescribed. The procedure in case of default, shall be the same as for the realization of arrears of land revenue. The Tahsildar shall also take necessary steps for the disbursements of the deposits to the proprietors or landholders concerned.[For this purpose, he shall maintain a register of disbursement of compensation in L.R. Form 8(A) which shall be complied circle-wise with separate entries for each village. The Revenue Assistant may disburse the amount of compensation to such person in one or more of the modes specified herein.(a)by payment in cash.(b)by adjustment against arrears of Land Revenue.(c)by voucher through Sadar Treasury.In case of payment by cash, the total amount payable individual cases will not exceed Rs. 50/-. The Revenue Assistant will draw from the treasury the total amount payable in respect of a village under one voucher alongwith a schedule showing the names and addresses of the persons entitled to the compensation and the name of the ex-proprietors from whom this amount was recovered on the basis of entries of L.R. Forms 7 and 8.The disbursing Officer shall maintain a register in L.R. Form 8-A of all payments made in any of the three modes specified above.] [Inserted by Notification F. 60/LRO/67, dated 6.9.1967.](3)The Tehsildar shall personally check the compensation registers once every fortnight and forward a monthly report of the progress of collections and disbursement to the Revenue Assistant.(4)The compensation registers shall be compared once every six months, with the mutation registers maintained at Tahsil, so that any changes in the names of Bhumidhars consequent upon a transfer or succession be made in the compensation register and initialled by the Tehsildar.(5)Whenever any proprietor to whom the payment of compensation is being made by instalments, dies or otherwise transfers his right, the Tehsildar shall direct his successor-in-interest to produce a succession certificate or a deed of transfer, as the case may be, before his name is substituted in the compensation register.(6)When the total amount of compensation is paid up or when all the instalments due have been paid up the Tehsildar shall close the entry by writing the words "account closed" in the remarks column and sign the same. When all the accounts have been closed, the register shall be deposited and retained as a permanent record in the record room at headquarters.
