Section 168 in Rajasthan Land Revenue (Land Records) Rules, 1957
168. Maintenance of the register of records in Patwari's custody.
- (i) A register of the records in the custody of Patwari, supplied to Patwaris at Government expense and reaming in their custody, should be maintained by them in Form P-37, but no consolidated copy of it need be kept at the Tehsil nor need it be checked by the Office Qanungo except under special orders of the higher authority(ii)In column Nos. 1 and 2 the name and the serial number of the entry of the record should be written respectively and in column 3 the year m which the record was prepared should be shown.(iii)In column No. 4 the documents of the standing record should be entered first and afterwards the annual records in the order in which they are prepared during a year. Where any record consists of more than one volume this should be stated.(iv)When any record is filed in the Tehsil, the entries relating to it in columns 2 and 4 should be scored through.(v)Four blank sheets should be allowed for each village and four sheet should be left at the end of the register for the entries of papers which relate to the whole circle such as, Diary of Events. Order book, Diary of Work, Manuals etc.(vi)The Patwari should sign (with date) in column 6 in April of each year as evidence that the records, entered in the register and not scored through are in his possession. The Inspector should check the entries in the same month and sign in column 7 as a proof that he has done so.(vii)On transfer of charge, both the Patwans concerned should sign in column 9 in attestation of the fact that the one has handed over and the other has received, all the records entered in the register mid should date the entry. A list of the records transferred in charge shall be submitted by both the Patwaris through the Inspector to the Office Qanungo.
