Section 24D in Rajasthan Tenancy (Government) Rules, 1955
24D. Enquiry and disposal of application.
(1)On receipt of an application under Rule 24B, the Tehsildar shall either himself inspect the site or get it inspected by a Naib Tehsildar or a Girdawar Quanungo and obtain a report on the following points, namely :-(a)the necessity for the excavation;(b)the advisability or otherwise of granting permission;(c)the area for which permission should be granted;(d)the depth upto which excavation should be permitted; and(e)the conditions, if any, to be imposed on the grant of the permission.(2)On receipt of a report on the foregoing points the Tehsildar may grant or refuse the permission, for reasons to be recorded if the depth upto which excavation is to be made does not exceed six yards.(3)If the depth upto which excavation is to be permitted exceeds six yards the Tehsildar shall forward the case to be Collector with his recommendation, and the Collector may either grant the required permission or refuse it, for reasons to be recorded.[24DD. x x x] [Deleted by Notification Dated 24-8-1995, Published in Rajasthan Gazette, Part 4(C), Dated 6-9-1995, p. 107(3).][24DDD. x x x] [Deleted by Notification Dated 24-8-1995, Published in Rajasthan Gazette, Part 4(C), Dated 6-9-1995, p. 107(3)][Chapter IV-A] [Inserted by No. F. 5(30) Revenue/Gr. 4/79, Dated 24-4-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 24-4-1981, pp. 9-13.]
