Section 27(1) in The Rajasthan Soil and Water Conservation Act, 1964
(1)The Executive Officer or any other officer specially authorised by the State Government in this behalf shall on completion of the work prepare a statement giving for any specified area the following particulars:-(a)(i)the work done;(ii)the cost thereof;(iii)the total amount to be recovered from the beneficiaries;(iv)the general rate per acre or per rupee of assessment per annum at which such amount is to be recovered from the beneficiaries;(v)the period within which such amount is to be recovered; and(vi)the work which in his opinion shall be maintained and repaired individually or jointly and the name of every such person;(b)if in the case of any survey number or sub-division of survey number the beneficiary is not liable to repair or maintain works therein, or if the cost is to be recovered from a beneficiary at a rate other than the general rate,a list of such survey numbers of sub-divisions and the rate at which the cost is to be recovered from the beneficiary or beneficiaries of such survey numbers or sub-divisions;(c)a map showing the work carried out in the village; and(d)such other matters as may be prescribed.
