Section 434 in Rajasthan Land Revenue (Land Records) Rules, 1957
434. Local allowances.
- When difficulty is found in appointing Patwaris to any particular circle owing to the intricacy of the work or to the unhealthiness of the situation or to some similar cause, the Collector, may propose the grant of a local allowance, of such sum as in his opinion is required in the circumstances. Local allowance will not be granted on the ground that the work of the Patwari is too heavy to be performed efficiently. In such cases either the circle should be divided into two or an Additional Patwari may be appointed. No local allowance should be granted without the previous sanction of the Government.VI. Submission of Periodical Reports
