Section 9 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
9. Revenue how to be paid.
(1)Revenue must be paid either in cash or currency notes at the office at which payment is to be made, or remitted to that office by money order, or to the extent allowed by paragraph 80 of the General Financial and Account Rules by a bank draft.(2)Valuable securities or stamps of any description will not be accepted in payment of Revenue, and currency notes sent through the post will be refused.
