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State of Rajasthan - Section

Section 31 in Rajasthan Tenancy (Government) Rules, 1955

31. Necessity of constant watch over crop condition.

- It is the business of revenue officers and in particular of Collectors and Sub-Divisional Officers closely to watch the state of the crops in the areas committed to their charge. It is only by paying continuous attention to the weather and other conditions which affect the crops from the time of sowing to the time of harvest, that it is possible to take action to give relief with the necessary promptness. Inspections of crops must, therefore, not be confined to harvest time or delayed until it is rumoured that the crops have failed. During their rainy season and cold weather tours, revenue officers must make constant inquires as to the crop prospects and must make a point of visiting those areas in which there is a possibility of crop failure.It is the duty of all subordinate revenue officials to report cases of crop failure promptly to their superiors and it is the duty of the Collector and Sub-Divisional Officers and Tehsildars in cases in which they cannot make sufficiently detailed inquiries themselves to call for detailed reports from their subordinates. Government and Commissioners must be kept in touch with the agricultural situation through Collector's fortnightly demi-official letters. Commissioners themselves should, if there is expectation of an extensive calamity, arrange to visit the area affected.