Section 20 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
20. Patwari to assist landowner or tenant in filling up Form VII-A or VII-B.
(1)A landowner or tenant may, on payment of a fee of one rupee require the Patwari concerned to fill up From VII-A or From VII-B as the case may be for him:Provided that where the land of landowner or tenant is situated in more than one village, the Patwari of the village in which the largest area of the landowner or tenant is situated shall fill up the Form and it shall be the duty of the landowner or tenant to intimate to the Patwari, the name of the village in which the largest area of his land is situated and to produce to the Patwari attested copies of the entries of Jamabandis of other villages in which his land is situated.(2)Where a Patwari fills up a Form under sub-rule (1) he shall be responsible for the correctness of all entries taken from the revenue record in his possession and he shall also attach attested copies furnished to him by the landowner or tenant with the Form filled up by him.(3)The Patwari shall furnish to the landowner or tenant a regular receipt of the fee charged by him for filling up the Form.(4)After the Form has been filled up in accordance with the provisions of the preceding sub-rule, the Patwari shall hand it over to the landowner or tenant concerned for submission by him to the Collector as required by sub- rule (1) of rule 19.
