Section 3 in The Goa, Daman & Diu Land Revenue Inspectors (Duties and Functions) Rules, 1969
3. General duties of Revenue Inspectors.
(1)Subject to the orders of the Mamlatdar, every Revenue Inspector shall be responsible for the supervision of the revenue administration and the land records of every village in his circle. He shall, from time to time in each year, inspect every village in his jurisdiction, get himself acquainted with the qualifications and conduct of the village officers and the state of crops and the conditions of the people in such village and report promptly to the Mamlatdar, any matter requiring orders of superior officers and shall see that the orders passed by such officers are properly and expeditiously implemented.(2)In particular, the Revenue Inspector shall-(a)inspect the works for which loans have been granted to the villagers under the provisions of the Agriculturists' Loans Act, 1884 or the Land Improvement Loans Act, 1883, to ascertain-(i)that the tagai advances have been duly recorded in the Record of Rights;(ii)that they have been spent for the purposes for which they were given; and(iii)that the conditions attached to the grant of such advances are properly observed by the persons concerned;(b)inquire into the collection of Government revenue, ascertain the reason why such revenue is in arrears, examine the Talathi's balance and ascertain that remittances to the treasury are duly made;(c)test a reasonable number of receipts in respect of land revenue paid and other dues by oral examination of the persons concerned and by comparison with the ledger; and, where any corrections are made by them in the receipt books, initial against such corrections, and record a note at the rent of a village ledger stating by their numbers which accounts have been verified;(d)examine the diary of the Talathi, make remarks in the column provided for the purpose and note them briefly in his own diary;(e)assist in the preparation of paise valuation of crops of every village in his circle; and satisfy himself that due publicity has been given to orders regarding suspension or remission of land revenue;(f)during the period commencing from 1st July and ending on 30th September, compile taluka statistical return and do such office works as the Mamlatdar may direct;(g)inquire whether a tenant actually cultivating land is the same as entered in the Record of Rights, and whether all cases of discrepancies, if any, are duly reported to the Mamlatdar;(h)check whether landlords issue receipts as required by the provisions in the Goa, Daman and Diu Agricultural Tenancy Act, 1964 and verify whether any landlord recovers rent in excess, or in the form of labour or service in contravention of the provisions of such law, and whether all such cases are reported to the Mamlatdar for action;(i)check building operations to see whether any law for the prevention of ribbon development has been contravened and if so, see what further step have been taken;(j)verify periodically, the non-agricultural plots, the plots in the Gaothan leased or granted, the lands given out on special terms and the lands vesting in the Village Panchayat with a view to detecting encroachments and breaches of such terms;(k)check whether the conditions attached to grants of lands on impartible or inalienable tenure are properly observed by the grantees;(l)perform as many crop cutting experiments as required for the purpose of fixing paise valuation of crops and assessing the rents under the relevant tenancy law;(m)check whether the register showing cases of discrepancy in maps, village atlas, and the Record of Rights as compared to the actual state of things in the holder, which require regularization is maintained up-to-date;(n)when no special staff for the purpose has appointed, verify the food stocks in Government godowns in his circle, by taking a percentage check of bags of each kind of grain, and inspect fair price shops; and(o)check the list of survey numbers situated on the bank of rivers and nallas, which are subject to alluvial and diluvial changes.
