Section 56(iii) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
(iii)Where such amount exceed 1,000 rupees, 6 rupees, for the first 1,000 rupees, and at the rate of one rupee for every 500 rupees in excess of [1,000] [Figure '1000' substituted in place of figure '100' vide Corrigendum notification No. F, 6(294) Revenue B/56, dated 16-8-1958 published in Rajasthan Gazettee dated 4-9-58, part IV-C. rupees.] rupees.
