Section 10(3) in The Rajasthan Land Revenue (Allotment of Land for Digging of Wells and Installing of Pumping Sets for Irrigation Purposes) Rules, 1979
(3)An application for allotment may be presented in person to the Collector or may be sent by registered post. The Collector shall get the particulars given in each application verified with the entries existing in the annual registers/or in Tehsil records and may make such enquiries, as he deems fit with regard to the [application of eligibility] [Substituted by G.S.R. 109, Dated 7-1-1983; published in Rajasthan Gazette Extraordinary Part IV-C (II), Dated 15-1-83, p. 386.] and other concerned matters.
