Section 187(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(iii)When a Patwari, who is otherwise efficient, is for any reason, unable to correct his maps neatly and accurately, the Inspector must report the facts by the beginning of November, suggesting some arrangement by which the work can be done. Any expenses incurred in correcting a Patwari map. under this paragraph, must be recovered from him.
