Section 241 in Rajasthan Land Revenue (Land Records) Rules, 1957
241. Stock register of survey instruments & furniture F. No. O-25.
(a)The Office Qanungo shall maintain a record of all furniture mid survey instruments on Form No. O-25. which are kept at the Tehsil or supplied to the Field Staff. One or more pages shall be assigned to each kind of instrument; every receipt or issue shall be noted in time and the balance struck on each day when any receipt or issue takes place. When an instrument is returned damaged; the facts should be noted in the column of Remarks. The signature of the recipient shall be obtained in the appropriate column, whenever any instrument is issued.(b)A complete list of the survey instruments in stock shall be submitted to the Sadar Qanungo annually by 1st June after the instruments are inspected and checked by the Tehsildar accompanied by a brief report showing the condition of the instruments and the need for repairs and replacement.(c)The Office Qanungo shall compare the certificates submitted by the Inspectors with the stock book, if he finds that any instruments are missing or need repairs, he shall at once report the matter to the Tehsildar for orders. He shall also take the signature of each new Inspector in his register on the occasion of his first visit to the tehsil in token of his having seen the instruments standing in the name of his predecessor and shall make necessary entries in the register to show that the instruments have been received back from the later and re issued to the former.
