Section 13(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(iii)to own or cultivate any land on any tenure either personally or through any member of his family, either within his circle or outside it unless he has obtained written permission from the Collector. Such permission will not be given unless the Collector is satisfied that it will not afford him a chance to misuse his influence and authority as a Patwari:
