Section 232(d) in Rajasthan Land Revenue (Land Records) Rules, 1957
(d)The record accepted by the Office Qanungo will be entered forthwith in the register known as the register of deposition of records; thereafter it will be placed in the relevant Basta and will also be entered in the list of papers kept in the Basta, as prescribed in form O-22. This register will commence from the beginning year of the enforcement of settlement or revision of settlement and will continue for five years. The pages contained in each record will be noted against in the register as well as in the list of papers in the Basta. In the village-wise Bastas records will be kept in separate bundles in order of successive years and papers contained in each bundle, bearing the signatures of the Patwari and the Inspector, will be placed, below the cover of another bundle, Jinswars and the Milan Khasras will not be kept in the Basta. These statements for the whole Tehsil kept in a separate Basta for each year and if any paper will be taken out of any Basta a slip bearing the signature of the recipient and the reference of the case or the necessity for which the record is required and the order under which it is allowed to be sent will be kept in its place.
