Section 116(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(ii)On receipt of any amount the Patwari shall complete the entries in the form of receipt in triplicate. The third foil shall be handed over to the depositor and the second foil shall be attached with the "Arz-Irsal" to be despatched to the Tehsil Treasury while the first foil shall remain in the book with the Patwari. At the back of the first copy, the signatures or thumb-impression of the depositor shall also be obtained in token of receiving the third copy.
