Section 112 in Rajasthan Land Revenue (Land Records) Rules, 1957
112. Procedure regarding remittance of amounts returned by the Treasury.
- In the event of non acceptance of any remittance by the Tehsil Treasury, wholly or partly, the fact shall be noted down by the Patwari in the remarks column of the "Siyaha" and the amount so returned by the Treasury shall be remitted to it again after due correction along with a fresh Arz-Irsal" for such an amount, immediately. Such amounts will not be accounted for by the Patwari to the credit and debt columns but only in the remarks column of Siyaha. If the Patwari makes undue delay in depositing such amounts in the Sub-treasury the Inspector Land Record shall report the matter to the Tehsildar.The Inspector, Land Records shall visit even patwari circle in his charge at least twice during the recovery season to ensure that the remittances are made in the Tehsil Sub-Treasury within the prescribed period. The Collector may prescribe more frequent visits of the Inspector, Land Records, where considered necessary.
