Section 48 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
48.
The borrower shall produce the slip in form VI at the time of any repayment of the loan and the amount paid shall be endorsed on it. In addition,a receipt on the standard form of receipt (form P 33 of the Land Record Manual) shall be given for all sums received by the Tehsildar on account of Taqavi. The slip in form VI shall, besides other particulars provide columns for the head of account and serial number of the Taqavi Advances.
