The proceedings of all Tahsildars shall be carefully scrutinised by the Magistrate incharge of the department, with special reference to the proportion of the arrear collected and to the credit of penalties realised.If only a small proportion of the arrear is realised, it may ordinarily be concluded that either the Tahsildar has not shown due activity, or he has collected more than he reports, or there was no real need of his deputation.
