Section 105(1) in The Rajasthan Law And Judicial Department Manual, 1952
(1)On receiving the notice, the officer-in-charge shall forthwith make a careful enquiry into the case and within fifteen days of the receipt thereof, submit to the Collector a detailed report containing -(a)a clear chronological statement of facts and circumstances of the case, in narrative form, with references to the documentary evidence on both sides and indications of the oral evidence on either side:(b)a separate statement answering serially all points raised in the notice;(c)copies of all documents relevant to the case.
