Section 37 in Rajasthan Tenancy (Government) Rules, 1955
37. Entry of loss in Khasra and Relief Khatauni.
- As soon as the Collector has decided on the nature and extent of the calamity and the measures necessary to deal with it, he shall, on receiving the orders of the Government issue orders for the preparation of the relief statements. The Patwaris of the villages affected by the calamity should be called to the tehsil and, except in very special cases, should remain at the tehsil until their statements are prepared. The first step in the preparation of these statements is to enter in the remarks column of the khasra opposite each field the estimated damage in anna per rupee caused to the crop in that field in accordance with order passed under Rule 33. At the same the area of "equivalent total loss" will also be calculated and entered in the remarks column. This is a measure of the loss on the sown area expressed as an area. Thus if the sown area of two acres has suffered a loss of 10 annas in the rupee this is taken as the equivalent of ¾ acre of undamaged crops and 1¼ acres of total loss. This area of 1¼ acres is the area of equivalent total loss. A sufficient number of these entries must be checked by the Inspector of Land Records to ensure that the Collector's orders are being carried out. The information contained in the khasra will generally enable this to be done, but in cases in which only certain portions of the village have been damaged by hail, flood, etc. a reference to the map will be necessary.
