Section 35 in Rajasthan Land Revenue (Land Records) Rules, 1957
35. Revenue arid Rent Collection.
- The Patwari shall be responsible for preparing all such records as prescribed for the collection of rent or revenue and shall also make the collections. The patwari shall receive payments and issue receipt of the collections made by him under his own signatures and prepare the form of the arzirsal (form P-34) in triplicate and deposit the amount collected in the tehsil in time. One copy of the arz-irsal after receipt from the tehsil shall be filed with the siyaha form P-32. The Patwari shall also compare the siyaha entries with the registers maintained in the tehsil and take the signature of the Revenue Accountant on his siyaha when he visits the tehsil headquarters.
