Section 56 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
56.
In order to enable the Collector to maintain a record of the taqavi loans in his office, the disbursing officer (Tehsildar) shall forward to the Collector an extract of the monthly transactions as entered in the Tehsil's Register of the Taqavi Advances. The Collector shall cause entries to be made in his office regularly in the registers in the same form but maintained Tehsilwise and kept up-to-date.
