(1)Report of a right or interest acquired in land by a person under sub- section (I) of Section 109 shall be made in -(a)Form I, in case of acquisition of Bhumiswami right or interest;(b)Form II, in case of acquisition of leasehold right or interest;(c)Form III, in case of a minor Bhumiswami or minor lessee attaining majority;(d)Form IV, in case of acquisition of any right or interest other than (a) to (c); and(e)Form V, in case of application for common proceeding for mutation and partition of holding in case of land assessed for the purpose of agriculture.(2)The report under sub-rule (1) may be made by any one of the means specified in the Explanation III under sub-section (1) of section 109 or by an electronic system whenever such system is introduced.(3)Where such right or interest in land is acquired on a part of a survey number or block number or plot number, a pre-mutation sketch shall be prepared in accordance with the directions issued by the state Government from time to time and attached with the report in sub-rule (1).(4)The party acquiring a right or an interest shall pay fees for the mutation in land records as may be notified by the State Government:Provided that no fee shall be payable till such notification is issued:Provided further that any fee or penalty required to be paid under Section 109 or 110 or these rules, if not paid shall be recoverable as an arrear of land revenue.(5)A written acknowledgment of the report made in sub-rule (1) shall be given.
