6A. Declaration of Bhumidhars and Asamis (Sections 5, 6, 10, 11, 12 and 13).
(1)Immediately after the commencement of the Act, the Revenue Assistant shall call the Patwaris to the Headquarters and under the supervision of the Kanungos and Naib Tehsildar get statements in L.R. Form 4 prepared in duplicate, separately for each village. The entries in this Form for each village shall be in 22 parts, numbered and arranged in the following serial order.Proprietary(To be declared as Bhumidhars under Section 11)Part (1) Khud Kasht (not sublet).Part (2) Sir (not sublet).Part (3) Land held by occupancy tenant under Section 5 of the Punjab Tenancy Act, 1887 (not sublet).Part (4) Land held by tenants holding patta dawami or Istamrari with right of transfer by sale (not sublet).Part (5) Proprietor's groveTenures(To be declared as Bhumidhars under Section 13)Part (6) Land held by rent-free grantee or grantees at favourable rate of rent (not sublet).Part (7) Land held by ex-proprietary tenants (not sublet).Part (8) Land held by occupancy tenants except those under Section 5 of the Punjab Tenancy Act, 1887 (not sublet).Part (9) Land held by non-occupancy tenants of over 12 years or less including non-occupancy tenants paying rent at revenue rates.(not sublet).Part (10) Land held by tenants under Patta Dawami or Istamrari without right to sell (not sublet).Part (11) Land held by Tenant grove holders.Part (12) Tenants of Sir and Khudkasht excluded from parts 1 and 2.Part (13) Sub-tenants of Land excluded from parts 3 and 4.Part (14) Sub tenants of rent-free grantee or grantees at favourable rate of rent or of ex-proprietary tenants (excluded from parts 6 and 7).Part (15) Sub-tenants of occupancy tenants other than those under Section 5 of the Punjab Tenancy Act (excluded from part 8).Part (16) Sub-tenants of non-occupancy tenants (excluded from part 9).Part (17) Sub-tenants of tenants holding under Patta Dawami or Istamrari without right of transfer by sale (excluded from part 10).Sub-Tenures(To be declared as Asamis under Section 6)Part (18) Land held by non-occupancy tenant of proprietors grove (land in part 5).Part (19) Land held by sub-tenants to grove (Land in part 11).Part (20) Land held by non-occupancy tenants of pasture land or land covered by water etc.Part (21) Lessees of Bhumidhars suffering from disability.Part (22) Lessees of pasture land or land covered by water (i.e. lessees of part 20 admitted by Gaon Sabha or others entitled to sublet).The Kanungos and Naib-Tehsildars shall be made responsible to have columns 1 to 9 of these forms filled up accurately within a period to be specified by the Revenue Assistant. The Kanungos and Naib-Tehsildars shall then check the entries and submit both copies of each form, separately complied into registers for each village and bundles for each Kanungo circle, to the Revenue Assistant not later than six weeks from the date the compilation begins at headquarters. The Naib-Tehsildar shall sign and date each form, both the original and the duplicate. The village-wise registers shall be known as the original or the duplicate tenure register, as the case may be.(2)The Revenue Assistant shall, subject to Rule 204, then proceed to pass orders in the original tenure register and fill up columns 10 to 13 in his own hand and put his signature against each set of entry in column 14. Subject to the provisions of Sections 5, 6, 10, 11, 12, and 13 of the Act, the Revenue Assistant shall declare proprietors, occupancy tenants under Section 5 of Punjab Tenancy Act and Pattadar, enumerated in parts 1 to 5 as Bhumidhars under Section 11. The amount of the land revenue and compensation of tenants of parts 3 and 4 shall be filled up in columns 11 and 13 of the Form in accordance with Rule 6-B, and the principles laid down in Section 11. Similarly he shall declare the tenants of parts 6 to 12 as Bhumidhars under Section 13 and the sub-tenants of parts 13 to 17 as Bhumidhars under Section 13 read with Sections 10 and 12. The amounts of the land revenue in column 11 and compensation in column 13 against the Bhumidhars declared as such under Section 13 shall be entered by the Revenue Assistant in accordance with Rule 6-B and the principles laid down in Section 14. Similarly he shall declare the sub-tenure holders in parts 18 to 22 as Asamis under Section 6, their rents being recorded in column 8 and repeated in column 11. Columns 15 to 17 of the tenure register shall be left blank at this stage.(3)The orders passed by the Revenue Assistant in his own hand in columns 10 to 13 of the original tenure, register shall be copied out by his office in the duplicate tenure register, each entry being compared and attested in column 14 by an officer of the rank of not less than a Naib-Tehsildar, according as each volume of the original tenure register is finished by the Revenue Assistant, who shall also sign each volume of the duplicate tenure register at the end.(4)In village where there are entries of mortgages with possession in respect of proprietary or tenancy rights some space should be left at the end of each part, as required by Clause (1) of Rule 11.
