Section 42I(3) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(3)The Collector, or the Assistant Collector Zamindari and Biswedari as the case may be, shall certify to the Jagir Commissioner on the 30th June and 31st December, every year that the Tehsildar has rendered account of all bonds sent to him upto six months prior to the date of receipt, showing the value of bonds delivered or returned to the Treasury.
