Section 11(2) in The Rajasthan Land Revenue (Allotment of Land for Digging of Wells and Installing of Pumping Sets for Irrigation Purposes) Rules, 1979
(2)If the allotment is sanctioned, an order on Form 'C' [x x x] [Deleted by G.S.R. 109, Dated 7-1-1983; published in Rajasthan Gazette Extraordinary Part IV-C (II), Dated 15-1-83, p. 386.] shall be issued and the Tehsildar shall be directed to arrange to realise the lease money and enforce fulfillment of the terms and conditions contained in the rules.
