Section 117(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(ii)The Patwari shall then hand over the "Arz-Irsal" as well as money to the cashier in the Tehsil Sub-Treasury who will deposit the amount make the requisite entries on the "Arz-Irsal", get it signed by the Tehsildar and then return one copy of the "Arz- Irsal" to the Revenue Accountant who will make necessary entries in his register, make an endorsement about this on the copy and return it to the Patwari. The Patwari shall paste the copy of Arz-Irsal in his Siyaha, as mentioned in paragraph 111(i).
