Section 59(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(iii)When the map for recording changes becomes unserviceable on being used year after year, the Patwari shall submit it to the Office Qanungo through the Inspector, for the preparation of a new map showing the upto-date field boundaries as they exist and omitting those which have disappeared. These corrections will also be incorporated in the copy mentioned in the preceding paragraph and from that copy a fresh trace will be prepared to be supplied to the Patwari, The old map shall be filed after the inspector and the Office Qanungo have signed the new map in token of its being checked and verified. The Patwari should himself prepare a fresh copy of the map and if he is unable to do so, he will submit it to the Office Qanungo who will get a copy of the map prepared by some other Patwari who knows tracing, on wages to be paid by the Patwari concerned.
