Section 398(e) in Rajasthan Land Revenue (Land Records) Rules, 1957
(e)If the Inspector reports that an order for repairs has not been carried out, the Tehsildar shall report the matter to the Sub-Divisional Officer for orders. On receipt of the Sub- Divisional Officer's order directing that the repairs shall be carried out by the Government, the Tehsildar shall have the necessary repairs executed after satisfying himself that the work has been properly done, shall report the amount spent to the Sub- Divisional Officer for order of payment.