Section 121(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(ii)The Patwari shall make entries in the column to 7 in a reasonably abbreviated form. In case affecting a number of holdings more specially where there are a large number of co-sharers and only one or two have transferred their share, the names of co-sharers transfer ring their shares should be entered in detail and the names of others may be omitted with a note "Baki Indraj Jamabandi Badastoor." The column No. 8 will be filled up when the new Jamabandi has been prepared. If the transferor as shown in column No. 3 sells or mortgages certain field and gives possession to the transferee, the letters name must be shown in column No. 9, a brief explanation of this tenancy be noted in column No. 17. In column No. 9 a brief explanation of this tenancy be noted in column No. 10 to 13, the Patwari shall enter the particulars of land proposed to be transferred and in column No. 14 he shall indicate the cause of such transfer in brief. After Mutation has been disposed of the mutation fee due should be entered in both the foil and counterfoil by the mutation attesting authority in column No. 15. The Patwari shall make entries of demand in column No. 16.
