Section 64 in Rajasthan Land Revenue (Land Records) Rules, 1957
64. Preparation of Khasra.
- (i) Khasra Girdawari is the record, in which are entered the details of the rental and tenancy rights, agricultural statistics and the changes occurring therein within the period for which it is prescribed for each plot which is numbered on the village map.(ii)Such a Khasra shall be prepared a fresh by the Patwari for each village at the end of every 4th year in form P-13. The changes which occur each year in the interim period shall be recorded in the columns provided separately for each year in the prescribed form.(iii)The Khasra shall be written on the spot after field inspection, taking into consideration the actual, facts and possession. All relevant information shall be gathered by the Patwari on the basis of elaborate inqxriries made by him locally.(iv)Separate entry will be made for every plot in the Khasra, whether cultivated or uncultivated, culturable or unculturable.(v)Entries from columns 1 to 8 will be copied from the last Jamabandi and when the preparation of land records is newly introduced in a village, from the settlement record of rights or Khasra. The changes, which will occur during the four years (for which the Khasra is being prepared) will be subsequently entered for each corresponding year in columns 16, 24, 32 & 40. Entries relating to the Kharif crop shall be made during the first tour, vide para 58. Entries pertaining to the Rabi and Zaid crops shall be made during the 2nd and 3rd tours respectively. Entries regarding any changes relating to tenures and liabilities of tenants shall be made before the end of the first tour or in the case of letting for the Rabi season, as soon as possible, thereafter. All other entries, shall be made as early as possible in the year.(vi)Khasra entries for each year shall be completed by the 30th April. Khasra forms will be issued loose. They should be stitched together by the Patwari in volumes containing pages sufficient to meet the requirement of each village. One volume should not ordinarily/comprise more than 100 pages.The old Khasra shall be kept by the Patwari with him for one year after copying the new Khasra at the end of the 4th year, after which it will be filed in the Tehsil on or before the 31st October.(vii)There will be a separate Khasra for each village. When there are two or more Patwaris using one map, a copy shall be supplied to each, and each shall write up a separate Khasra for the alleviated portion has been numbered separately from the rest, a separate Khasra will be prepared for that portion.(viii)Occasionally 'intennixed villages' are met with that is, two or more villages, of which the lands are so intermixed that the whole area is to be included within one Hadbast. The lands however, of each village constitute a separate village and there may be more than one Patwari for such villages. In such cases each Patwari should have a copy of the whole Hadbast area, but he should maintain the Khasra only in respect of the fields belonging to his village. The Khewat, Khatauni, etc. should be confirmed to the lands included in each village.The instructions which are to be followed for making entries in the Khasra are given below.Column 1
