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      • 1. Title and commencement.
      • 2.
      • 3. Definitions.
      • 4. Categories of muafis and jagirs.
      • 5. Basic principles for the resumption of muafis and Jagiris.
      • 6. Duties of Collector in connection with assignments.
      • 7. Procedure.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Issue of Kisan Pass Book.
      • 4. Contents of Kisan Pass Book.
      • 5. To make the pass book up-to-date.
      • 6. Cost of Kisan Pass Book.
      • 7. Periodicity of Kisan Pass Book.
      • 8. Account of Pass Book.
      • 1.
      • 2.
      • 3.
      • 4.
      • 5.
      • 6.
      • 7.
      • 8.
      • 9.
      • 10. Repeal and Savings.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Unit of assessment.
      • 4. Classification of Land.
      • 5. The basis of net assets.
      • 6. Adjustment to be made.
      • 7. Conversion of estimates from produce to money value and prices to be adopted in the process.
      • 8. Estimates of net assets based on cash rents.
      • 9. Abnormal rents.
      • 10. Estimates of net assets.
      • 11. Miscellaneous in come.
      • 12. Estimates of true net assets.
      • 13. Forecast report.
      • 14. Publication of proposals.
      • 15. Inspection of estates.
      • 16. Draft assessment report.
      • 17. Abstract of assessment report to be published.
      • 18. Final report.
      • 19. Approval of the State Government.
      • 20. Assessment of particular estates.
      • 21. Progressive assessments.
      • 22. Distribution of assessment over holdings.
      • 23. Exemption of land benefited by improvement from enhancement.
      • 24. Remission of revenue when wells fall out of use.
      • 25. Period of exemption for wells to be fixed at settlement.
      • 26. Grant of exemption certificates at settlement.
      • 27. Grant of certificate at other times.
      • 28. Exemption of reclaimed waste lands.
      • 29. Order of assessment for each estate.
      • 30. Announcement of assessment.
      • 31. Calculation of incidence.
      • 32. Repeal and Savings.
      • 1. Short title.
      • 2. Definitions.
      • 3. Unit of assessment.
      • 4. Division of sites into categories Section 4(12-A).
      • 5. Categories of sites to be grouped into classes Section 4(12-A)
      • 6. Net letting value to be calculated on the basis of selected representative sites Section 4(12-A).
      • 7. Factors to be considered in calculating net letting value Section 4(12 A).
      • 8. Furnishing of information Section 4(12-A)
      • 9. Calculation of net letting value Section 4(12-A)
      • 10. Determination of average market value of sites (Section 50(b) (ii)
      • 11. Scale of special assessment (Section 50).
      • 12. Area to be assessed.
      • 13. Inspection of certain estates.
      • 14. Preparation of special assessment reports Section 64(b).
      • 15. Abstract of assessment report to be published after its preliminary approval by Financial Commissioner.
      • 16. Devisation allows.
      • 17. Distribution of special assessment over holdings.
      • 18. Formal announcement of special assessment.
      • 19. Duration of special assessment.
      • 20. Power of Settlement Officer to incorporate additional necessary information in the prescribed forms.
      • 21. Area to be measured in case of doubt Section 64(b).
      • 22. Scales of special assessment to be applied to new land put to non-agricultural use during the currency of the special assessment Section 64(b).
      • 1. Title, extent and commencement.
      • 2. Repeal.
      • 3. Savings.
      • 4. Definitions.
      • 5. Exclusion of certain land from operation of Act.
      • 6. Power to vary limits and alter number of tehsils, sub-tehsils, districts and divisions.
      • 7. Classes of Revenue Officers.
      • 8. Financial Commissioner.
      • 9. Appointment of Commissioners, Deputy Commissioners, Assistant Commissioners and Extra-Assistant Commissioners.
      • 10. Appointment of Tehsildars and Naib-Tehsildars.
      • 11. Powers of Revenue Officers.
      • 12. Superintendence and control of Revenue Officers.
      • 13. Powers to distribute business and withdraw and transfer cases.
      • 14. Appeals.
      • 15. Limitation for Appeals.
      • 16. Review by Revenue Officers.
      • 17. Power to call for, examine and revise proceedings of Revenue Officers.
      • 18. Power to make rules as to procedure
      • 19. Persons by whom appearances and applications may be made before and to Revenue Officers.
      • 20. Power of Revenue Officer to summon persons.
      • 21. Mode of service of summons.
      • 22. Mode of service of notice, order or proclamation, or copy thereof.
      • 23. Mode of making proclamation.
      • 24. Place of sitting.
      • 25. Holidays.
      • 26. Discharge of duties of Collector dying or being disabled.
      • 27. Retention of powers by Revenue Officers on transfer.
      • 28. Conferment of powers to Revenue Officer.
      • 29. Rules respecting kanungos and village officers.
      • 30. Village officer's cess.
      • 31. Restriction on attachment or assignment of remuneration of kanungos and village officers.
      • 32. Record-of-rights and documents included therein.
      • 33. Making of special revision of record-of-rights.
      • 34. Periodical record.
      • 35. Making of that part of the periodical record which relates to land-owners, etc. assignees of revenue and occupancy tenants.
      • 36. Making of that part of the periodical record which relates to other persons.
      • 37. Determination of disputes.
      • 38. Restrictions on variations of entries in records.
      • 39. Mutation fees.
      • 40. Penalty for neglect to report acquisition of any right referred to in section 35.
      • 41. Obligation to furnish information necessary for the preparation of record.
      • 42. Right of the Government in mines and minerals.
      • 43. Presumption as to ownership of forests, quarries and waste lands.
      • 44. Compensation for infringement of rights of third parties in exercise of right of the Government
      • 45. Presumption in favour of entries in records-of-rights and periodical records.
      • 46. Suit for declaratory decree by persons aggrieved by an entry in a record.
      • 47. Powers to make rules respecting records and other matters connected therewith.
      • 48. Record-of-rights and periodical records for groups of estates.
      • 49. Assessment of land revenue.
      • 50. Basis of assessment.
      • 51. Limit of assessment.
      • 52. Notification of intended re-assessment and instructions as to principles of assessment
      • 53. Mode of determining assessment.
      • 54. Announcement of assessment
      • 55. Application for reconsideration-of assessment
      • 56. Confirmation and duration of assessment.
      • 57. Duration of assessment
      • 58. Assessment to remain till new assessment takes effect.
      • 59. Refusal to be liable for assessment of an estate and consequences thereof.
      • 60. Distribution of the assessment of an estate over the holdings comprised therein.
      • 61. Application for amendment of the distribution of an assessment.
      • 62. Appeals from orders under sections 55 and 61.
      • 63. Special assessment.
      • 64. Power to make rules.
      • 65. Procedure to be followed in making rules.
      • 66. Rules and executive instructions issued before commencement of this Act, to be followed for the purpose of assessment operations begun before issue of rules made under the provisions of section 65.
      • 67. Power to issue instructions.
      • 68. Security for payment of land revenue.
      • 69. Further security for payment of land-revenue.
      • 70. Orders to regulate payment of land-revenue.
      • 71. Rules to regulate collection, remission and suspension of land-revenue.
      • 72. Cost recoverable as part of arrear.
      • 73. Certified account to be evidence as to arrear.
      • 74. Process for recovery of arrears.
      • 75. Writ of demand.
      • 75A. Arrest and detention of defaulters.
      • 76. Distress and sale of movable property and crops.
      • 77. Transfer of holding.
      • 78. Attachment of estate or holding.
      • 79. Annulment of assessment,of estate or holding.
      • 80. Proclamation of attachment or annulment of assessment and consequence of the proclamation.
      • 81. Sale of estate or holding.
      • 82. Effects of sale on encumbrances.
      • 83. Proceedings against other immovable property of defaulter.
      • 84. Remedies open to person denying his liability for an arrear.
      • 85. Proclamation sale.
      • 86. Indemnity to Revenue Officer with respect to contents of proclamation.
      • 87. Publication of proclamation.
      • 88. Time and conduct of the sale.
      • 89. Power to postpone sale.
      • 90. Stay of sale.
      • 91. Payment of deposit by highest bidder.
      • 92. Consequences of failure to pay deposit.
      • 93. Time for payment in full.
      • 94. Procedure in default of payment.
      • 95. Report of sale to Commissioner or Financial Commissioner
      • 96. Application to set aside sale.
      • 97. Order confirming or setting aside sale.
      • 98. Refund of purchase money on setting aside of sale.
      • 99. Proclamation after postponement or on resale.
      • 100. On confirmation of sale, possession and certificate to be granted to purchaser.
      • 101. Proceeds of sale.
      • 102. Recovery of certain arrears through Revenue Officer instead of by suit.
      • 103. Other sums recoverable as arrears of land revenue.
      • 104. Recovery of arrears due from co-sharers paid by Nambardar.
      • 105. Application of Chapter VI to sums recoverable under this Chapter.
      • 106. Power of Financial Commissioner to make rules for demarcation of boundaries and erection of survey marks.
      • 107. Power of Revenue Officers to define boundaries.
      • 108. Power to fix boundary between riverain estates.
      • 109. Effect of fixing a boundary between riverain estates.
      • 110. Application for immediate transfer of rights reserved under the proviso to sub-section (1) of section 109 upon payment of compensation and procedure thereupon. Award of compensation and extinguishment of rights thereby.
      • 111. Order under the proviso to sub-section (1) of section 109 to cease to apply to rights voluntarily transferred to a land-owner of the estate to which the land is transferred by fixing boundary.
      • 112. Rights transferred to be liable to all the incident of tenure of the estate to which the transfer is made.
      • 113. Meaning of the expression "Collector" in sections 108 to 110.
      • 114. Cost of erection and repair of survey-marks.
      • 115. Recovery of cost incurred by the Government.
      • 116. Power of Revenue Officers to enter on land for purpose of survey and demarcation.
      • 117. Surveys for purpose of preparation of records.
      • 118. Provision of flag-holders and chain-men for those surveys.
      • 119. Professional surveys.
      • 120. Penalty for destruction, injury or removal of survey-marks
      • 121. Report of destruction or removal of or injury to survey-marks.
      • 122. Effect of partitions of estates and tenancies on joint liability for revenue and rent.
      • 123. Application for partition.
      • 124. Restrictions and limitations on partition.
      • 125. Notice of application for partition.
      • 126. Addition of parties to application.
      • 127. Absolute disallowance of partition.
      • 128. Procedure on admission of application.
      • 129. Disposal of questions as to title in property to be divided.
      • 130. Disposal of other questions.
      • 131. Administration of property excluded from partition.
      • 132. Distribution of revenue and rent after partition.
      • 133. Instrument of partition.
      • 134. Delivery of possession of property allotted on partition.
      • 135. Affirmation of partition privately affected.
      • 136. Estimates and levy of costs.
      • 137. Re-distribution of land according to customs.
      • 138. Officers who may be empowered to act under this Chapter.
      • 139. Power to refer to arbitration.
      • 140. Order of reference and contents thereof.
      • 141. Nomination of arbitrators.
      • 142. Substitution of arbitrators by parties.
      • 143. Nomination and substitution of arbitrators by Revenue Officers.
      • 144. Process for appearance before arbitrators.
      • 145. Award of arbitrators and presentation thereof.
      • 146. Procedure on presentation of award.
      • 147. Effect of award.
      • 148. Power to invest officers making records-of-rights or general re assessments with powers of Civil Courts.
      • 149. Control over such officers and appeals from and revision of their decree and orders.
      • 150. Power to deposit certain sums other than rent.
      • 151. Procedure in case of deposit on account of a payment due to Government.
      • 152. Procedure in case of other deposits.
      • 153. Orders of Civil and Criminal Courts for execution of processes against land or the produce thereof to be addressed to Revenue Officer.
      • 154. Attachment of assigned land-revenue.
      • 155. Preservation of attached produce.
      • 156. Division of produce.
      • 157. Village cesses.
      • 158. Superior land owners dues.
      • 159. Substitution of service for payment of land revenue.
      • 160. Recovery of cost of assessing assigned land-revenue.
      • 161. Power to cancel the remission or assignment of land-revenue.
      • 162. Penalty for failure to attend within limits of estate in obedience to order of Revenue Officers.
      • 163. Prevention of encroachment on lands.
      • 164. Papers kept by village officers to be deemed public documents.
      • 165. Costs.
      • 166. Computation of periods limited for appeals and application for review.
      • 167. Restriction on Revenue Officer's bidding at auction or trading.
      • 168. Power to make rules.
      • 169. Rules to be made after previous publication.
      • 170. Powers exercisable by the Financial Commissioner from time to time.
      • 171. Exclusion of jurisdiction of Civil Courts in matters within the jurisdiction of Revenue Officers.
      • 1.
      • 2.
      • 3-13.
      • 14.
      • 15.
      • 16.
      • 17.
      • 18.
      • 19.
      • 19A.
      • 19B.
      • 20.
      • 21.
      • 22.
      • 23.
      • 24.
      • 25.
      • 26.
      • 27.
      • 28.
      • 29.
      • 30.
      • 30A.
      • 30B.
      • 30C.
      • 30D.
      • 31.
      • 32.
      • 33.
      • 34.
      • 35.
      • 36.
      • 37.
      • 38.
      • 39.
      • 40.
      • 41.
      • 42.
      • 43.
      • 44.
      • 45.
      • 46.
      • 47.
      • 48.
      • 49.
      • 50.
      • 51.
      • 52.
      • 53.
      • 54.
      • 55.
      • 56.
      • 57.
      • 58.
      • 59.
      • 60.
      • 61.
      • 62.
      • 63.
      • 64.
      • 65.
      • 66.
      • 67.
      • 68.
      • 69.
      • 70.
      • 71 and 71A.
      • 72.
      • 72A.
      • 72B.
      • 73.
      • 74.
      • 75.
      • 76.
      • 77.
      • 1. Notice of Resumption of lease on cessation of inability or disability.
      • 2. Ejectment of Tenants failing to satisfy decrees for arrears of rent.
      • 3.
      • 4. Establishment of right of occupancy.
      • 5. Suits for and to contest ejectment.
      • 6. Summary of the provisions of the H.P. Tenancy and Land Reforms Act, 1972 relating to ejectment of tenants.
      • 7. The question of compensation must be decided in all ejectment and enhancement of rent suits.
      • 8. Decree not to be executed till compensation has been paid.
      • 9. Compensation for disturbance.
      • 10. Scale of compensation for disturbance.
      • 11.
      • 12. Tabular statement to be given in judgment.
      • 13. Responsibility of first Court of Appeal.
      • 1. Revenue Officer.
      • 2. Revenue Court.
      • 3. Revenue Officers and Revenue Court distinguished.
      • 4.
      • 5. Procedure of Revenue Courts.
      • 6. Time & hour of presentation.
      • 7. How filed.
      • 8. Preliminary Examination.
      • 9. Responsibility regarding Court-Fee, Stamps.
      • 10.
      • 11. Examination of plaint.
      • 12. Rules of pleading noticed.
      • 13. Joinder of parties and causes of action.
      • 14. Scrutiny of plaint relating to Agricultural land and when plaintiff is illiterate.
      • 15. Court to determine the form of summons.
      • 16. Summons to the defendant.
      • 17.
      • 18. Service by post to be the general rule.
      • 19. Service in foreign territories where no special arrangements exist.
      • 20. Cases in which Military Officer or Soldiers are concerned.
      • 21. Defendants to present a written statement.
      • 22. Written statement be accompanied by documents relied upon.
      • 23. Plaintiff may also be called upon to file a written statement.
      • 24. Each defendant as a rule file separate written statement.
      • 25. Set Off.
      • 26. General and special rules as to written statements.
      • 27. Necessity of framing correct issues.
      • 29. Main foundations for the issues.
      • 30. Procedure in framing issues.
      • 31.
      • 32.
      • 33. Amendment of pleadings.
      • 34. "Discovery" inspection and "Admission".
      • 35.
      • 36. Burden of proof.
      • 37. Main provisions with regard to the production of documents.
      • 38. List of documents.
      • 39.
      • 40. Documents produced at a later stage.
      • 41. Documents with suspicious appearance or executed on unstamped or insufficiently stamped papers.
      • 42. Distinctions between mere productions admission in evidence.
      • 43. Exhibition of documents.
      • 44. Documents how to be dealt with at the trial.
      • 45. Documents admitted by the opposite party to be endorsed and numbered.
      • 46. Inconvenience caused by neglect of foregoing direction.
      • 47. Objection as to the admissibility of relevancy of the documents.
      • 48. Mode of proof of documents.
      • 49. Examination of witnesses identifying documents.
      • 50. Signature by the pen of another.
      • 51. Proof of registered documents.
      • 52. Certified extracts from settlement records bearing on the case should be placed on record.
      • 53. Revision of Record before judgment.
      • 54. Return of documents.
      • 55. Requisitions of appellate Courts to be sent to Deputy Commissioner.
      • 56. Production of records in appellate Courts.
      • 57. Duty of Court in such matters.
      • 58. Duties of appellate courts in calling for revenue record.
      • 59. Inconveniences resulting from.
      • 60. Deputy Commissioners to bring to the notice of the Financial Commissioner the case of any officer who systematically fails to comply with the orders on the subject.
      • 61. Patwaris not to be unnecessarily summoned.
      • 62. Patwaris not to be summoned during girdawari time.
      • 63. Patwaris to be summoned through the Tehsildar, courts to furnish Patwaris with certificates showing attendance.
      • 64. During Settlement Patwaris to be examined by Commission.
      • 65.
      • 66. Expenses of Commissioners.
      • 67. Issue of Commission to Revenue Officials.
      • 68. Issue of Commissions for local investigation etc.
      • 69. Duties of Commissioners so appointed.
      • 70. Selection of Commissioners.
      • 71. As above.
      • 72. Letters of request to a foreign country.
      • 73.
      • 74. Notice of day of trial and adjournment.
      • 75. Adjournments on payment of costs.
      • 76. Witnesses should be examined on the day on which they attend.
      • 77. Court to note when each party has closed his case.
      • 78. Examination of witnesses how to be conducted.
      • 79. Cross-examination.
      • 80. Question by the court.
      • 81. General instructions as to the judgment.
      • 82. Evidence and final order to be recorded legibly.
      • 83. Judgments must be written and announced within 14 days from the date on which arguments are heard.
      • 84. Decree.
      • 85. Standard forms of decree prescribed in certain cases.
      • 86. Powers of the Court to be disclosed.
      • 87. Preparation of decree.
      • 88. Decree based on compromise.
      • 89. General.
      • 90. Copy of decree to be filed.
      • 91. Vernacular copies of English order not Required.
      • 92. Terms 'Appellant' and 'Respondent' not to be used.
      • 93. Appellate files transmitted in vernacular.
      • 94.
      • 95. Death, marriage or insolvency of parties.
      • 96. Rent suits.
      • 97. Tenure to be accurately described.
      • 98. Surveys and boundaries.
      • 99. References to High Court under section 81.
      • 100. Court hours holidays and cause lists.
      • 101. Petition Paper.
      • 102. Preparation of Records, size and quality of paper.
      • 103.
      • 1. Importance of inspections.
      • 2. Minute book of inspection.
      • 3. No. of inspections.
      • 4. Control of Commissioner over the inspecting officers in his division.
      • 5.
      • 6. Submission of copies of inspection notes to the Commissioner and Financial Commissioner.
      • 7.
      • 8. Destruction of inspection note.
      • 9. Distribution of work in tehsil office.
      • 10. Matters requiring attention at the time of inspection.
      • 11. Cases relating to Lambardars. - Register I (for Lambardars).
      • 12. Partition cases. - Register IX (page 3 Standing Order Mo. 14).
      • 13. Coercive processes (Standing Order No. 8).
      • 14. Registers for miscellaneous revenue work.
      • 15.
      • 16. Maintenance of Reference Books and Circulars.
      • 17.
      • 18. Suspensions and remissions.
      • 19. Land Revenue Accounts.
      • 20.
      • 21.
      • 22. Day Book (Tehsil Register).
      • 23. (a) Temporary excluded from rent roll.
      • 24. Other land revenue.
      • 25. The Khataunis.
      • 26.
      • 27.
      • 28.
      • 29.
      • 30.
      • 31.
      • 1.
      • 1. Quarterly business returns.
      • 2. Explanatory remarks.
      • 3. Procedure in District not under Settlement in regard to statement Nos. I to IV and in Districts under Settlement in regards to Statement Nos. I to III.
      • 4. Procedure in Districts under Settlement as regards statements IV and V.
      • 5.
      • 6.
      • 7. Return of Kanungos and other candidates under training.
      • 8. Revenue work of the District Sub-Divisional Col lectors.
      • 9. Revenue appellate work of Divisional Commissioner.
      • 1. Collection of Land Revenue.
      • 2. No fees on applications for processes by village officers.
      • 3. Recovery of dues of various departments of Government
      • 4. Issue of writs of demand under Section 15 of the H.P. Land Revenue Act.
      • 5. Period within which to be returned.
      • 6. Rate of Talband.
      • 7. Recovery of arrears.
      • 8. Talbana fee when process is issued on application of village headman.
      • 9. Punctual payments Instructions to tehsildars.
      • 10. Processes for collection of land revenue.
      • 11. Defaulters and Lambardars must pay in person.
      • 12. Register for issue of writs and warrants.
      • 13. Maintenance of Stock Register.
      • 14.
      • 15. Receipts how budgetted.
      • 16. Talbana how credited.
      • 17.
      • 18. Committal of defaulter to jail.
      • 19. Maintenance of defaulter arrested and retained.
      • 20.
      • 21.
      • 22. Report of transfer.
      • 23. Account to be kept by the Collector or agent managing land attached U/S 78 or 83 of H.P. Land Revenue Act.
      • 24.
      • 25. Application for leave to manage direct.
      • 26. Application for authority to farm.
      • 27. Security to be demanded from farmer U/S (79) of the H.P. Land Revenue Act.
      • 28. Right of survivorship when farm is held by several persons.
      • 29. Persons disqualified from being farmer or surety.
      • 30. Terms of Farmers engagement.
      • 31. Course to be followed when farm comes to an end before expiration of its term.
      • 32. Application for sale.
      • 33. Proposals for sale.
      • 34.

The Himachal Pradesh Kisan Pass Book Rules, 1982

Published vide Notification R.H.P. Extra ordinary dated 31st July, 1982 (Pages 746 to 749) vide Revenue Department Notification No.11-21/71-111 Revenue dated 16-6-82-

HP017

1. Short title and commencement. - (1) These rules may be called the Himachal Pradesh Kisan Pass Book Rules, 1982.

(2) They shall come into force at once.

2. Definitions. - In these rules, unless the context otherwise requires,-

(a) 'Act' means the Himachal Pradesh Land Revenue Act, 1953 (6 of 1954);

(b) 'form' means a form attached to these rules;

(c) 'Kisan' means a person having any interest in a holding whether as a landowner tenant, mortgagee or a pattadar;

(d) 'Kisan Pass Book', 'Pass Book' or a 'Book', means a book containing certified extracts from record of rights (Jamabandi), maintained under section 32(2)(a) of the Act showing the nature and extent of interest of a Kisan in his holding/holdings in a Patwar Circle and other particulars as prescribed in these rules:

(e) 'section' means a section of the Act;

(f) All other words used in these rules but not defined herein shall have the meaning respectively assigned to them in the Act

3. Issue of Kisan Pass Book. - These shall be issued by a Patwari a Kisan Pass Book to every Kisan in his Patwar Circle in the presence of the Naib-Tehsildar/Tehsildar concerned as soon as may be after the commencement of these rules Provided that in a Patwar Circle where Settlement or Consolidation of Holdings Operations are being conducted, the pass book shall be issued only in respect of the estates where such operations are not being conducted and in respect of the estates where Settlement or Consolidation of holdings operations are being conducted, it shall be issued as soon as such operations are concluded and record-of-right is prepared.

4. Contents of Kisan Pass Book. - (1) The Kisan Pass Book shall contain the following parts in a composite book form duly stitched, bound and numbered:-

(i) Name and address of the Kisan;

(ii) Details of land in the Patwar Circle showing the nature of interest of the Kisan as land-owner, tenant, mortgagee or pattadar in form 'A';

(iii) Details of the changes occurring in the interest in the land holding, of the Kisan due to order of Revenue Officer/official, decree of a Civil Court or otherwise, if any, in form ‘B’;

(iv) Details of transactions affecting the land holding mentioned in part II, in form 'C',

(v) Details of loans, if any, taken by a Kisan from a Government Agency or from a Bank or any other Institution and their effect on the nature and extent of interest in the land mentioned in Part II, in form 'D';

(2) The pass book shall be completed by the persons or agencies in the manner indicated hereinafter:-

(a) Parts I and II by the Patwari concerned at the time of issue of the pass book;

(b) Part III by the Revenue Officer/official, at the time of making the change in the records of rights or annual record;

(c) Part IV by the Registrar or the Sub-Registrar, as the case may be, at the time of registration of the document affecting the land-holdings;

(d) Part V by an authorised representative of the agency/institution advancing the loan at the time of advancement of such loan.

(3) After completing parts I and II of the Book, the Patwari shall record the following certificate duly signed and dated by him at the end of the entries in part II:-

"Certified that the entries in this part are true extracts from the original records of right covering the total holding of the Kisan in Patwar Circle.........",

5. To make the pass book up-to-date. - (1) A Kisan may present his pass book at any time to the Patwari for making the entries up-to-date in Part II by effecting the operative changes therein that may have been recorded in Parts III, IV and V of the pass book or any other changes in the records, and the Patwari shall complete the book on such presentation.

(2) After making the book up-to-date under sub-rule (1), the Patwari shall record the following certificate with-dated signature at the end of the entries so completed: -

"Certified that the entries in this part have been made up-to-date after completing with the original record"

6. Cost of Kisan Pass Book. - (1) The Pass Book shall be issued to a Kisan:-

(a) free of cost, for the first time or if it is exhausted and a Kisan demands a new book;

(b) against a fee of rupees five, if the original is misplaced, lost, defaced or torn in such a way as to make the contents in it illegible.

(2) Where a fresh pass book is issued under sub-rule (1)(b) the Patwari shall record the following certificate in red ink with dated signature on the title page of the book:-

"Certified that his book has been issued in lieu of the original book issued on............which is reported to have been lost/defaced/torn, against payment of a fee of Rs.5/- received vide receipt No.............................dated.........................................."

7. Periodicity of Kisan Pass Book. - A book once issued and made up-to-date from time to time, shall remanin in force until revision of record of rights.

8. Account of Pass Book. - An account of pass books shall be maintained by the Patwari in form 'E'.

Part II

Form 'A'

See Rule 4(1)

Name of Village

Year of Jamabandi

Khata No.

Khatauni No.

Name of owner/mortgagee with parentage etc. according to Jamabandi

Name of cultivator or person in possession

Means of irrigation

1

2

3

4

5

6

7










Khasra No.

Area with classification

Rent

Demand, with land revenue

details of and cesses

Remarks

8

9

10

11

11

12









Part III

Form 'B'

See Rule 4(1)

Name of Village

Harvest in which a change has been effected

Khasra Number With Area

Nature of

Signature with designation of the officer/official effecting the change with date of change

1

2

3

4

5







Part IV

Form 'C'

See Rule 4(1)

Sr. No.

Name of village

Khata No.

Khatauni No.

Nature and date of transaction

Khasra No.with area involved

Remarks

Signature of Registrar/Sub-Registrar

1

2

3

4

5

6

7

8










Part V

Form 'D'

See Rule 4(1)

SI. No.

Name of the agency granting loan

Amount of loan granted with date

Nature of effect on the holding of the Kisan

Area involved with Khata/ Khatauni/ Khasra No.

Remarks

Signature of the authorised authority of the agency granting loan

1

2

3

4

5

6

7








Form 'E'

See Rule 8

SI. No.

Name of village

Name and parentage of the Kisan

SI. No. of Kisan Pass Book

Date of preparation of book

Date of delivery of the book

Signature of Kisan receiving the Pass Book

Remarks

1

2

3

4

5

6

7

8









Sd/-

Secretary.

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