Section 144 in Rajasthan Land Revenue (Land Records) Rules, 1957
144. Payment of fee into the treasury.
- Every year in the month of April the Patwari shall include the details of fee levied on mutation decided in the Dhal Banchh paper to be deposited as Government revenue. The Patwari shall enter serial number of the Dhal Banchh in the column No. 16 of Mutation Register. - The Inspector Land Records shall certify that fees charged for attestation of mutations have been correctly entered in the Dhal Banchh and corresponding entry-has been checked with Mutation Register. Any mistake discovered by the Inspector should be corrected immediately. The Patwari will then intimate this corrected demand of each village so fixed in Dhal Banchh to the Tehsil Revenue Accountant.
