Section 13 in Rajasthan Land Revenue (Land Records) Rules, 1957
13. Disabilities of Patwaris.
- A Patwari is forbidden:-(i)to engage in any trade or money lending:(ii)to borrow money from any tenant of his circle:(iii)to own or cultivate any land on any tenure either personally or through any member of his family, either within his circle or outside it unless he has obtained written permission from the Collector. Such permission will not be given unless the Collector is satisfied that it will not afford him a chance to misuse his influence and authority as a Patwari:(iv)to tour for any legal practitioner:(v)to act directly or indirectly as an agent of land holder, tenant, cultivator or any others person; and(vi)to canvass for any candidate in any election campaign.
