Section 34 in The Rajasthan Soil and Water Conservation Act, 1964
34. Accounts.
- The Board shall maintain or cause to be maintained in such form and in accordance with such rules, as may be prescribed, an account of all receipts and payments, by the State Government in respect of the land, and the beneficiaries of the land or any other person having an interest therein, may on payment of a fee of fifty naye paise, inspect the account.
