Section 89(v) in Rajasthan Land Revenue (Land Records) Rules, 1957
(v)If entry in column No. 3 pertains to trespass over Government land, the Patwari shall enter number and date in column No. 14 of the report by him to the Tehsildar for initiating action under section 91 of the Rajasthan Land Revenue Act. 1956. If the same person is regular trespasser, the Patwari shall enter Samvat from which he is regularly trespassing on land without break in column No. 15.
