Section 57 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
57.
The account of taqavi loans shall be maintained in each Tehsil in a Register of Taqavi Advances in form VII. In maintaining this register, not more than three cases of loans should be entered on each page, so that sufficient space may be available for entries relating to each case. Abstracts of the loan account shall be prepared in form VIII (Abstract of Loan Account Receipts) and form IX (Abstract of Recoveries; Principal only). The receipts on account of interest and the recoveries of principal should be reconciled with Sub-Treasury figures and ultimately with the books maintained by the Accountant General.
