Section 358 in Rajasthan Land Revenue (Land Records) Rules, 1957
358. Siyaha.
(a)The Siyaha is a record prescribed for facilitating the correct maintenance of rental accounts and in it are entered all collections made by the Patwari and the Lambardars from the tenants on account of rent or other demands. It is kept village-wise.(b)Rules for the preparation of the Siyaha are given in paragraphs 109 to 115 and for its test by the Inspector in paragraph 195.(c)In carrying out the verification of the Siyaha the inspecting officer has to see-(i)whether the Inspector has seen that the Siyaha is written up regularly and correctly;(ii)whether there are any difficulties experienced in getting necessary information regarding collections and if so whether the Inspector has succeeded in removing them to any extent or has reported them to higher authorities and with what results;(iii)whether the Inspector makes genuine efforts to acquaint himself with conditions existing in each village and whether he makes special inquiries in case of entire absence or incomplete record of collections and reports the result to the Tehsildar.
