Section 117 in Rajasthan Land Revenue (Land Records) Rules, 1957
117. Arz-Irsal.
- (i) The Patwari shall prepare the Arz-irsal in Form P-34, in respect of each remittance. The Arz-irsal shall be prepared in triplicate and the Patwari shall take it with the amount of collection to the Revenue Accountant of the Tehsil. The latter shall check the entries in the Arz-Irsal by totalling the entries in the accompanying receipts and by reference to his register. The Accountant shall also compare the number of receipts attached with the Arz-irsal with the number of the last receipt received by him with the preceding Arz-irsal and see that no intervening receipt has been withheld by the Patwari. For this purpose he will have to keep his village files of receipt, arranged in serial order of the receipt book and receipt numbers. He shall then make endorsement over the Arz-Irsal to the effect that the comparison has been made by him "Milan Kiya Gaya" and thereafter shall return the Arz-Irsal to the Patwari.(ii)The Patwari shall then hand over the "Arz-Irsal" as well as money to the cashier in the Tehsil Sub-Treasury who will deposit the amount make the requisite entries on the "Arz-Irsal", get it signed by the Tehsildar and then return one copy of the "Arz- Irsal" to the Revenue Accountant who will make necessary entries in his register, make an endorsement about this on the copy and return it to the Patwari. The Patwari shall paste the copy of Arz-Irsal in his Siyaha, as mentioned in paragraph 111(i).
