Section 368(d) in Rajasthan Land Revenue (Land Records) Rules, 1957
(d)Each Tehsildar and Naib-Tehsildar will maintain a daily diary in which he will enter the work done by him in connection with the Land Records and will submit its extract at the end of each month to the Sub-Divisional Officer who will transmit it with his remarks to the Collector for scrutiny and orders. Proforma of the daily diary and extract are given below:-