Section 13 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
13. After the khatauni of a mahal for the year 1366 Fasli has been checked and tested the [patwari] [ Now Lekhpal] shall prepare extracts in duplicate in form Z.A.F. No. 4 No. 5. Each copies shall be prepared in one operation with the help of carbon paper. The original, which shall be written on Form 4 in indelible pencil, shall be delivered to the tenant and the other on Form No. 5 shall be reatined as office copy:
Provided that Forms 4 and 5 shall not be prepared in respect of the Khatas -(1)the entries of which have been reported under rule 8 for correction until the orders of the Assistant Collector in-charge of the sub-division have been received, or(2)the rent of which has not been agreed upon or otherwise fixed or is payable in kind or is based on an estimate or appraisement or the standing crop Or on rate varying with the crops sown or partly in one of such ways and partly in others, until the tenant has obtained orders of a competent court determining or commuting the rent to a fixed cash rent.
