Section 88(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(ii)The Patwari shall, at the time of each inspection tour and make entries regarding all such unoccupied lands as lie adjacent to the disputed or undemarcated boundaries of another State or any foreign State. He shall enter as to who has collected and realised the produce of such lands, the amounts levied and charged by way of "Mahsool Charai" income from mines or quarries etc. and whose cattle have grazed over such lands. These entries shall be made against each such number in the remarks column of the Khasra. The income which may accrue from such lands should also be included in the Siyaha and Jamabandi and credited to the head for Miscellaneous income.
