Section 69 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
69.
The calculation of interest at the time of payment being left to the staff of Tehsil, the Tehsildar or Naib-Tehsildar shall check at least 10 percent of the calculations during a month and initial the accounts checked in token of verification. Similarly, the inspecting officers of the [Board of Revenue] [Substituted for the words-Revenue Department by item of the Remending Rules vide GSR 105 Notification No. F6(5) Rev./C/65 dated 30-10-1969 Published in Rajasthan Gazette Part IV-C dated 7-1-70 Page 227-228.] shall at the time of inspection satisfy themselves in respect of certain items that the calculations have been correctly made. In the event of discovery of any discrepancy a report shall be made to the Collector for necessary action.
