Section 116 in Rajasthan Land Revenue (Land Records) Rules, 1957
116. Receipt Book.
- (i) The Receipt Book is bound in two volumes each volume containing 100 or 50 or 25 forms of receipt, in triplicate. [See Rule 42 of the Rajasthan Tenancy Government Rules),] Every form of receipt shall bear the stamp of Tehsil and every receipt book shall bear a separate number. The Patwari shall enter the serial number of the receipts below the Receipt Book number. In case the Patwari finds that there are additional number of forms in the Receipt Book or if some forms are found missing, he shall report the matter to the Office Qanungo and get the total number of forms in such Receipt Book duly attested and signed by him.(ii)On receipt of any amount the Patwari shall complete the entries in the form of receipt in triplicate. The third foil shall be handed over to the depositor and the second foil shall be attached with the "Arz-Irsal" to be despatched to the Tehsil Treasury while the first foil shall remain in the book with the Patwari. At the back of the first copy, the signatures or thumb-impression of the depositor shall also be obtained in token of receiving the third copy.
