Section 89 in Rajasthan Land Revenue (Land Records) Rules, 1957
89. Khasra regarding fluctuating assessments and Gair Mustaqil Kasht.
- (i) A khasra for fluctuating assessment (Gair Mushtaqil Mastin form P-14) shall be prepared by the Patwari during each inspection tour alongwith the preparation of Khasra, in the same order in which the entries are made in the Khasra.(ii)If a separate number has been given to the plot covering Nautor cultivation on the village map, such number shall be entered in column No. 2 of the Nautor Khasra and a reference to this effect should be made in columns 17, 27, 37 and 47 respectively of the Khasra, as the case may be.(iii)In case of Gair Mustaqil cultivation, when cultivation is of temporary nature and is shifting and not done within fixed and well demarcated limits, the Patwari shall prepare a Titamma Shajra on the spot after measuring the four sides of the field from north to south end east to west and give a separate number to each plot so formed and attach the Titamma Shajra with the "Khasra Nautor" and "Gair Mustaqil Kasht" as laid down in Rule 61.(iv)The measurement of each plot, as carried out under sub-rule (iii) shall be entered in columns 5 to 8 and the area shall be calculated on their basis and entered in column 9.(v)If entry in column No. 3 pertains to trespass over Government land, the Patwari shall enter number and date in column No. 14 of the report by him to the Tehsildar for initiating action under section 91 of the Rajasthan Land Revenue Act. 1956. If the same person is regular trespasser, the Patwari shall enter Samvat from which he is regularly trespassing on land without break in column No. 15.
