Section 22 in The Himachal Pradesh Nautor Land Rules, 1968
22.
In the case of nautor land granted for agricultural or horticultural purposes, the Patwari of the area shall report immediately on the expiry of two years from the grant of the nautor land, whether the land has been brought under cultivation/plantation by the grantee. In the case of nautor land granted for a water mills shall be reported immediately on the expiry of two years whether the mill has been started and if not, yet whether at least construction of the mill has substantially begun. In other case he shall report at the expiry of two years, whether any substantial start has been made for the use of the land for the purpose it was granted giving details thereof. The date on which the above report is due from the Patwari shall be entered in the appropriate column of the misal Band Register.Explanations - The Patwari shall at the time of inspection of bach harvest (girdawari) make specific entries about the use to which each field number granted as nautor land has been put to.
