Section 398(j) in Rajasthan Land Revenue (Land Records) Rules, 1957
(j)The Tehsildar shall send to each person a demand slip for the amount due from him in the ordinary form for which no charge shall be made. Further process shall be resorted to only when the person concerned does not comply with the first demand slip. The amount on recovery shall be credited to the head "Land Revenue- Miscellaneous-recovery of cost of erecting boundary pillars." He shall then forward the papers to the Sub-Divisional Officer.
