Section 35(1) in Rajasthan Tenancy (Government) Rules, 1955
(1)As soon as the Collector has decided on the nature and extent of the calamity and the steps which he proposes to take to deal with it, he shall send a preliminary report to the Commissioner explaining the situation fully both as regards the area affected and the classification of fields which he proposes to adopt for the purpose of calculating the relief with an estimate of the damage suffered by each class, and in cases in which it is necessary to allow for shortage of area, giving an estimate of the shortage. He should discuss the condition of the cultivators. To enable the Collector to follow the progress of the season and to know how far the rainfall in any season departed from the normal as regards either distribution of amount, a statements of normal rainfall by rain-guage stations will be published separately and supplied to all Collectors. When relief is proposed on account of excessive rainfall or failure of rains, the Collector should refer to the statement in making his proposals and compare the figures of the normal and the actual rainfalls in his report.
