Section 28(b) in Rajasthan Land Revenue (Land Records) Rules, 1957
(b)[ The Patwari shall give to any applicant certified extract from his record except the settlement records. These certified extracts shall be given on the printed forms prescribed for each kind of record. On every certified extract supplied, the Patwari shall write the word "True Cop)'" and affix his signature with designation. He shall also put on the extract the date of application for the extract, the date of preparation thereof, and the date of handing over to the applicant. The ordinary' copies with the general fees shall be given within 10 days of the application and with the double fees the copies shall be given within 24 hours. The charges payable for the certified extract copies of the Patwari's record shall be as follows:- [Substituted by GSR 79, Dated 27-6-87; published in Rajasthan Gazette Part IV-C, Dated 15-10-87, p. 294.]
