(1)For the purposes of issuing Kisan Bahi, the Collector shall nominate one or more revenue officers (not below the rank of a Naib Tahsildar) for each Tahsil or Block.(2)The revenue officers nominated under sub-rule (1) shall be responsible:-(a)to prepare and supply the Kisan Bahi to the persons entitled thereto.(b)to perform the duties mentioned in section 41(5).(3)A fee of Rs.10/- shall be charged from every tenure-holder to whom the Kisan Bahi is supplied and a receipt therefor shall be issued to him.(4)If, there are more than one co-sharers, supply of Kisan Bahi to any one of them shall be sufficient.(5)If a Kisan Bahi is lost, damaged or mutilated, the revenue officer referred to in sub-rule (1) may issue a duplicate Kisan Bahi to the tenure-holder on his paying Rs.20/- as fee.(6)Subject to the provisions of the Code and the rules framed thereunder, the provisions of Uttar Pradesh Kisan Bahi (Passbook) Rules, 1998, as amended from time to time shall, mutatis mutandis, apply to the Kisan Bahi to be issued under the Code and the rules framed thereunder.
