Section 7A(3) in Rajasthan Tenancy (Government) Rules, 1955
(3)The applicant shall deposit 1/16th of the amount of reserve price in the Government Treasury under the Head "068-Miscellaneous General Service (II) Sale of land and Property (III) Sale of land in Rajasthan Canal Project area" and shall enclose a copy of the Challan alongwith the application.
