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State of Rajasthan - Section

Section 398 in Rajasthan Land Revenue (Land Records) Rules, 1957

398. Instructions for Boundary marks.

(a)On receipt of a report for renewal or repair of a boundary mark submitted by the Inspector, the Office Qanungo shall note on it the names and description of the persons and Patwari responsible for the maintenance of the mark and shall enter the report under a separate number in the Misalband register and shall then put up the report before the Tehsildar for orders. The Tehsildar shall forthwith transmit the report to the Sub-Divisional Officer.
(b)The Sub-Divisional Officer on receiving a report shall consider whether the marks should be renewed or repaired and shall issue an order accordingly. It should be remembered that to order repairs to a mark which must in any case soon be renewed, causes needless trouble and expenses to the person concerned.
(c)On receipt of the Sub-Divisional Officer's order, the Tehsildar shall direct the Inspector to report by a date to be fixed in his order, whether the order of the Sub-Divisional Officer has been complied with.
(d)If the Inspector reports that the order has been complied with, the Tehsildars shall transmit the papers to the Sub-Divisional Officer for orders to file the case. The papers shall then be returned to the Tehsildar for consignment to the Record Room.
(e)If the Inspector reports that an order for repairs has not been carried out, the Tehsildar shall report the matter to the Sub-Divisional Officer for orders. On receipt of the Sub- Divisional Officer's order directing that the repairs shall be carried out by the Government, the Tehsildar shall have the necessary repairs executed after satisfying himself that the work has been properly done, shall report the amount spent to the Sub- Divisional Officer for order of payment.
(f)If the Inspector reports that an order for renewal has been complied with the Tehsildar shall report the matter to the Sub-Divisional Officer for orders. On receipt of the Sub-Divisional Officer's orders directing the renewal of the marks by the Government, the Tehsildar shall order any contractor to renew the marks within such period as may be fixed by him. He shall at the same time arrange to have the marks inspected by the Inspector on the completion of the period allowed.
(g)When the Tehsildar is satisfied that the mark has been duly renewed he shall report the fact to the Sub-Divisional Officer and solicit orders of payment to the contractor.
(h)On receipt of a report for payment the Sub-Divisional Officer shall forthwith order payment of the sum which he considers to be due. All payments shall be charged to the head "7-Land Records-Cost of erecting boundary pillars."
(i)when the payment has been made, the Sub-Divisional Officer shall direct the Tehsildar to recover the amount paid from the persons responsible for the maintenance of the marks and when more than one person are responsible, he shall apportion the cost as he deems fit.
(j)The Tehsildar shall send to each person a demand slip for the amount due from him in the ordinary form for which no charge shall be made. Further process shall be resorted to only when the person concerned does not comply with the first demand slip. The amount on recovery shall be credited to the head "Land Revenue- Miscellaneous-recovery of cost of erecting boundary pillars." He shall then forward the papers to the Sub-Divisional Officer.
(k)After the Sub-Divisional Officer has perused the file, it, shall be returned to the Tehsil with order to consign the papers to the Record Room. It should be examined from time to time by the Sub-Divisional Officer that all payments and recoveries are made in time and are not delayed.
Any objections raised by persons concerned regarding any report by an Inspector shall be investigated by the Tehsildar and the result submitted for orders of the Sub-Divisional Officer before further proceedings are taken.Appendix I to Chapter II Part VIYearly programme of the work of Sub-Divisional Officer
Month Work to be done Remarks
1 2 3
October 1. Will check Kharif Girdawari work and will visit speciallythe villages whose circumstances are precarious and in whichsuspensions or remissions are to be made or been made. Aboutsuch villages he will submit a note to the Collector which willbe of great assistance to him in deciding what course to followin the matter of recovering arrears or proposing remission.  
2. Will specially visit the villages in which there isfluctuating assessment.  
November to the end of February 1. Will test the work of Inspector of Land Records in detail.  
2. Will test the land records work of the Tehsildar and theNaib-Tehsildar in detail.  
3. Will attest Jamabandis on spot and note the result on theJamabandis to be filed in the district office.  
4. Will visit Burdi Baramadi villages in which revenue isaffected.  
5. Will ascertain in the cold whether, in a number of cases,by personal inspection at or near the village in which therevenue- free plots are situated that the estate-holders(revenue-free), not included in the lists received from theTehsildars are in existence and that the lists and reportsfurnished by the Tehsildars are correct. The number of cases sotested should be mentioned in the annual revenue report for thedistrict.  
6. Recording of notes in the abstract village note books.  
March 1. Will check Rabi Girdawari and act as detailed underOctober.  
April to the end of September 1. Will make one inspection of the office of the TehsilOffice Qanungo in any a year and should overhaul the mutationwork of Tehsil Officers. The Sub-Divisional Officer of theheadquarters should also inspect the Sadar Qanungo's office, ifhe is in charge of the Land Records section. At theseinspections rain- gauges should invariably be inspected.  
2. Will supervise and check some work of Jamabandis which arebeing prepared and see that they are filed in Tehsil in time.  
3. The Sub-Divisional Officer should also make quarterlyinspection of the Revenue Record Room.  
Note.- 1. The foregoing programme is only meant as a guide and theCollector can alter it to suit local conditions.  
  2. The Sub-Divisional Officers will submit their diaries tothe Collector on the 1st of each month.