Section 31A(1) in The Delhi Land Reforms Rules, 1954
(1)The Patwari shall, before 30th April of each year after Rabi Partal submit a report to the Tehsildar in respect of every Bhumidhar or Asami who has not used any land included in the holding for two consecutive agricultural years immediately preceding for a purpose connected with agriculture, horticulture or animal husbandry (which includes pisciculture and poultry farming) unless the land lies within the belt area referred to in Section 23 or requisite sanction under that section has been obtained in respect thereof. The report shall contain the following particulars-(i)the name, parentage and address of the Bhumidhar or the Asami;(ii)the name of the village and circle;(iii)the Khasra numbers and the area of the uncultivated plots.The relevant extract from the Khasra Girdawari shall be attached. The Tehsildar after making enquiry about the reason for not using the land shall submit the report to the Deputy Commissioner through the Revenue Assistant.
