Section 55(5) in Rajasthan Land Revenue (Land Records) Rules, 1957
(5)the following occurrences must be noted in the diary on the day on which they come to the Patwari's notice the manner in which they come to his knowledge being stated:-(a)the visit of any revenue officer to his circle:(b)the facts of attendance in my court or upon any official, the cause of attendance and the name and designation of the court and official (This entry should be supported by a certificate of the competent authority):(c)the receipt of any order or instructions from an official superior other than those entered in the Order Book:(d)all mortgages, sale deeds, transfers and leases alongwith allotments of land by committee or special orders:(e)deaths of Khatedar/Gair Khatedar tenants with dates:(f)the surrender of any holdings:(g)all cases of extinction of tenancies as contemplated by section 63 of the Rajasthan Tenancy Act, 1955:(h)all cases of division of holdings under the Rajasthan Tenancy Act;(i)all cases of disputed successions:(j)all changes done by the Patwari in the recorded entries at the time of or after the Girdawari, in cultivating occupancies and rents:(k)the ejectments, abandonments or setting of cultivators; (1) any change in the character of Government land, particularly conversion of all kinds of land for example agriculture to Industrial area, petrol pumps, etc. or vice versa:(m)infringement of the conditions under which any grant or lease of land is held from the Government and the transfers in respect of such grant or lease:(n)destruction or decay of any survey or boundary marks requiring renewal or repair:(o)execution of orders:(p)the issue of any notice by a revenue court or official:(q)any proceeding regarding attachment of standing crops:(r)any advancement of loan made for agricultural purposes by the Government or Banks:(s)calamities such as hail storms, locusts, floods, frost, cattle disease or epidemics, out break of fire of houses, crops or other properties and epidemic disease among men and cattle including abnormally serious outbreak of seasonal fever:(t)all cases of encroachments of Nazool or other property vested in Government:(u)all cases of alluvion or diluvian with approximate areas and description of soil affected:(v)inspection of records and issue of extracts under paragraph 28:(w)rain fall, with description of the duration of rain, its condition and influence on crops:(x)any alienation or resumption of revenue by Government and suspensions and remissions of revenue and any alteration in the rate of cesses:(y)any fact relating to the land or its revenue or rent reported to the Patwari by a person interested therein with a request that it be entered in his diary or which the Patwari may think of importance:(z)any unusual occurrence.
