Section 51(2) in The Rajasthan Irrigation and Drainage Act, 1954
(2)Every requisition so made shall be in writing and shall state-(a)the nature and locality of the work to be done,(b)the number of labourers to be supplied by the person upon whom the requisition is made, and(c)the approximate time for which and the day on which the labourers will be required,and a copy thereof shall be immediately sent to the Superintending Irrigation Officer for the information of the State Government.
