Section 18(2) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(2)The Collector of the district concerned shall keep the receipted indent in Form No. 13 to be received by him from the Treasury under rule No. 16 and also the advice of despatch to be received by him in Form No. 13-A under rule 15 in a guard file, and on the basis of these, shall cause necessary entries to be made in a Register in Form No. 14 to be maintained for the purpose by him.
