Section 8(1) in The Himachal Pradesh Land Revenue (Fees for Inspection & Copies of Extracts from Patwari's records Rules, 1980
(1)The Patwari shall enter in his diary (a) the field numbers and Khatas of which an extract applied for relates, (b) the fees charged for the extract, and (c) the name of person from whom charged. Inspecting officers shall verify from time to time by enquiry from the parties concerned whether the sums entered in the diary were actually paid.
