Section 368(a) in Rajasthan Land Revenue (Land Records) Rules, 1957
(a)The responsibility for general reasonableness of the estimates of Patwari's and Qanungo's forms lies on the Tehsildar and Naib-Tehsildar. In order to avoid wastage of forms, it is necessary that these estimates should be carefully scnitinized by the Tehsildar or his assistants before they are submitted to the Collector. In order to satisfy himself that the estimates are not excessive he should check them with the scale of supply of forms prescribed by the Board of Revenue. No check is possible if the data given happen to be wrong. It is, therefore, of the utmost importance that the Tehsildar or Naib-Tehsildar should satisfy himself that statistical data given in the estimates are correct and that no subsequent changes have been made in them within a year.
