Section 35(3) in Rajasthan Tenancy (Government) Rules, 1955
(3)The report should not be delayed by the inclusion in it of detailed calculation. It should be dispatched within a fortnight of the occurrence of the calamity, and in no circumstances (except in a case of damage by fire) should it reach the Commissioner later than December 15, in the case of a calamity affected the Kharif and May 15, if the Rabi is affected.
