Section 140(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(ii)The Patwari will fill in column 1 to 4 of this statement and then despatch it to his Inspector, noting the facts in column 15 of the mutation sheet. The Inspector, will add his signature in column 4 of the form and submit it to the Tehsildar. In column 6 the Tehsildar or other officer in whose jurisdiction the person is residing or the Collector, if the interrogatory is to be sent through him, will write his report. The Tehsildar, who is thus addressed, should himself, as far as possible, record the statement of the person concerned but to avoid delay, he may dispute the Naib-Tehsildar or Inspector of the circle to do so. The date of receipt and despatch of the interrogatories should record in the despatch book of every officer through whose hands they pass.
