Section 17(5) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(5)See whether the income from sayar shown by the intermediary is in accordance with the provisions of law and in accordance with the entries in the record-of rights, or the annual registers, and for this purpose the intermediary may be asked to produce any registers or records regularly maintained by him for the past three years and the Collector may make such enquiries as he deems fit;
