Section 398(f) in Rajasthan Land Revenue (Land Records) Rules, 1957
(f)If the Inspector reports that an order for renewal has been complied with the Tehsildar shall report the matter to the Sub-Divisional Officer for orders. On receipt of the Sub-Divisional Officer's orders directing the renewal of the marks by the Government, the Tehsildar shall order any contractor to renew the marks within such period as may be fixed by him. He shall at the same time arrange to have the marks inspected by the Inspector on the completion of the period allowed.
