Section 85 in Rajasthan Land Revenue (Land Records) Rules, 1957
85. Groves and Orchards.
- (i) Only those lands will be considered as groves which compromise tree crops, whether shady or not e.g., bamboo clumps, thatch grass, fuel groves, etc., while orchards and gardens whether young or fruit bearing will consist of trees of sufficient height and constituting compact areas. Lands which used to be under groves and orchards but are now cleared and are under cultivation should be entered under the columns 8-13. 18-23. 28-32 and 38-43.(ii)In case any crop has been sown under the trees of the groves or orchards, only the words 'Grove, or Orchards' shall be entered in columns 15, 23, 31 and 39 as the case may be and the area so cropped shall be entered in the relevant area columns 9-12, 17-20, 25-28 mid 33-36.(iii)The area under each of the important fruits in the orchard should be shown separately. The area under Papaya, Mango, Grape and Banana may, however, be recorded separately as if they are separate crops. In the Jinswar there is already one column under "Fruits mid Vegetables" which may be utilised for recording areas separately under each of the important fruits mid vegetables.
