Section 164 in Rajasthan Land Revenue (Land Records) Rules, 1957
164. Arrangement of Holdings.
- The arrangement of holding in the Jamabandi (Khatauni) shall be as under:-(a)Government land:(i)Land available for cultivation:-(a)current fallow or one year fallow:(b)fallow of 2 to 5 years:(c)fallow of 6 years or more(d)groves and orchards:(ii)Lands not available for cultivation:(a)Lands fit only for grazing purposes'(1)scrub forest:(2)ravines:(3)hills and mountains:(4)rivers and nullahs:(5)sub merged under water:(b)Lands not fit for grazing: -(1)dwelling or habitations:(2)cremations grounds:(3)cemetries:(4)parade grounds:(5)country paths and tracks:(b)Khatedar tenants.(i)tenants paving rents on full or non-concessional rates:(ii)tenants paying rents permanently fixed;(iii)tenants who pay rents at concessional rates:(iv)holdings pertaining to deities(c)Gair Khatedar tenants.(d)Shamlat Deh or uncultivated land held by the village community for grazing or other common objects:(e)Lands held by Government Departments or public institutions:-(i)Government forests:(ii)farms under the Agriculture Department:(iii)Government Gardens under the P.W.D.:(iv)Roads;(v)lands held by other Government Departments or public institutions(vi)lands under the Railway Department.Note. The arrangement of holdings under each of the classes mentioned above will be in alphabetical order For filing the columns of the Jamabandi, the following instructions are to be followed;(1)Column No. 1 & 2. - In these columns entries are to be made as per new and old number of Khatauni respectively.(2)Column No. 3. - Entries in this column shall be made in accordance with the instructions regarding entries to be made in column No 5 of Khasra Girdawari.(3)Column No. 4. - The field or Khasra number given to the field in the village map (Shajra Kistwar) should be enter and it should correspond with the entries in the Khasra Girdawari. Instructions regarding entries in the corresponding columns of the Khasra Girdawari may also he borne in mind.(4)Column No. 5. - For entry in this column refer to the instructions regarding column 2 of the Khasra Girdawari.(5)Column No. 6. (i) Reference may be made to the instructions pertaining to the entry of soil class in the Khasra Girdawari.(ii)The soil description in the Jamabandi is intended to show the permanent method of husbandry applied to each field and not the condition applicable to any particular harvest or harvests The soil entry must, therefore, be changed, where, but only where, a permanent change has occurred, for example, by the cultivation of land which was previously current fallow or old fallow or by the conversion of "Barani" land into "Chahi" owing to the sinking of a new well. Ordinarily, changes in soil classification, need be made in the year of quadrennial attestation only, but in the case of changes from uncultivated to cultivated land, the change of classification must be made in the next Jamabandi whether this is done after the quadrennial attestation or not The soil class of settlement should invariably be entered and should be followed by the change in classification.(6)Column No. 7. - In this column the sources of irrigation should be indicated.(7)Column No. 8 & 9. - (i) These columns are meant for the entry of rent and other charges payable by the cultivator. In column 8, the details of the various heads under which rent and other charges approved by Government are paid by a cultivator, are to be shown alongwith the rate if any against each item in Column 8 the amount chargeable should be shown in Column 9.(ii)Where a part of a holding pays at one rate and part at another it should be seem that areas and other relevant data ai given insufficient details: similar care should be taken regarding the entry of rents paid on particular crops viz. "Zabti" or "Bigodhi" rents.(iii)Where no rent is paid by a person in possession (other than the estate-holder), the reason for non-payment of rent is to be briefly explained. If the fact is undisputed as explained above, the entry of no rent, except that of a claim to adverse possession, should not be made. If the fact is that the possession is adverse the entry should be of "Gair Qabiz". If the fact is that he is a tenant, then, if the rent can not be ascertain, it should be recorded as doubtful.(8)Column No. 10 to 15. - In case there is any change in the the rights of the tenant necessary entry in the particular samvat should be made. In case there is no change "Badastoor' word should be written:[Provided that in the areas notified by the State Government under Rule 118-A, as the new/change khatas generate as a regular process automatically on line and same shall be checked and digitally signed by the Inspector Land Record, and the Office Quanungo shall verify the entries of the new/changed khata at the specified place in the computer.] [Added by Notification No. F. 4(1) Rev-6/06/Part 33, dated 27.12.2011-Rajasthan Gazette Extraordinary, Part 4(C)(1), dated 16.3.2012.]
