Section 67 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
67.
These demand statements when received in the Collector's office, will be checked in detail with the loan register and files maintained in his office. After discrepancies, if any, have been rectified, the taqavi clerk in the Collector's office shall keep a note of the total demand for the year and return the demand statement to the Tehsil where collections shall be made in accordance with the demand noted therein. Collectors should issue such instructions to the Tehsil before the date on which the earliest instalment becomes due. The demand statement for the preceding half year will, however, be retained in Collector's office and any mistake noted therein will be communicated to the Tehsildar for correction.
