Section 12A(vi) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(vi)The Collector of the district shall scrutinise the application and the affidavit annexed thereto and shall conduct or get conducted such enquiry as he may consider necessary for finding the true state of facts mentioned in the application. Thereafter, he shall prepare his report in form XVII.
