Section 38 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
38. Inspection of licences.
- All licences issued under these Rules shall be liable to inspection by any Revenue Officer, any Forest Officer or by a Police Officer not below the rank of Sub-Inspector of Police, and any breach of the terms of the licence or irregularity in the issue of the same shall be reported by the Officer detecting it to the authority which has issued the licence.
