Section 14 in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964
14. Assessment of damage or injury.
- The Revenue Officer shall depute the Assistant Superintendent of Land Records, Revenue Inspector and Patwari to report the damage done to the crops and verify personally, where necessary, by inspection of the spot, their reports in this respect and estimate compensation to be paid by comparing the extent of damage with the future out-turn that the neighbouring fields, which have not been so damaged, may reasonably be expected to give. A similar report shall be submitted in respect of damage done to any person or other property and in respect of interference with rights or privileges arising from such manoeuvres or practice including expenses reasonably incurred in protecting person, property, rights and privileges. A register of damage or injury shall be maintained by the Patwari in Form A, B or C as the case may be, prescribed in Schedule III. The amount of compensation fixed shall be entered by the Revenue Officer in the appropriate column of the register. In fixing the amount of compensation, the Revenue Officer may also take into consideration the points mentioned in Rules 20 and 21. The payee's acquittance shall be taken in the remarks column of the register or on a separate paper, as may be convenient.
