Section 5 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
5. Revenue or rent, where payable.
- Payments of revenue or rent will ordinarily be made at the office of the Tehsildar of the Tehsil within the limits of which the estate or holding on account of which the payment is made situated, but it will be open to the Collector to sanction the payment of Revenue or rent in the treasury' at the headquarters of the district, or to sanction the payment of revenue or rent which is payable partly at one and partly at another Tehsildar s office in his district, being made wholly at any one such office. Whenever the Collector accords any such sanction, the advice of such credit having been received shall be given by the Collector or the Tehsildar of the Sub-Treasury where the whole amount is paid as the case may be. to the Tehsils in which part payment was due, so that recovery' statements of the latter may be completed.
