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State of Rajasthan - Section

Section 24 in Rajasthan Registration Rules, 1955 Volume II

24. Halts for inspection.

- Halts for purposes of inspection shall be confined to the period required exclusively for official work and shall on no account be prolonged unnecessarily. In proceeding from one office to another, journeys must be made with as much expedition as possible. The Deputy Inspector General may, however, avail themselves of Sundays and Gazetted Revenue Holidays.