Section 49(2) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(2)Copies of such documents, statement and registers may be issued under the orders of the Collector or the Sub-Divisional Officer or the Tehsildar, as the case may be, on payment of the same fees as are prescribed for the issue of copies of the revenue records, registers and statements maintained by the Collector under the rules in force for the same being.
