Section 436(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(ii)The material for drawing up of this report shall be collected from all the Tehsils of the district. The report, shall contain a statement of rainfall and another of prices. Tehsil rates shall be the rates of the principal market towns in the Tehsil and the district prices shall be the average of those reported from the Tehsils and not those prevailing at the headquarters of the district.
