Section 232 in Rajasthan Land Revenue (Land Records) Rules, 1957
232. Register of deposition of Records F. No. O20.
(a)When any record is deposited by the Patwaris or the Inspectors, it will be the duty of the Office Qanungo to see that it is complete in all respects. Record which is not complete to be admitted will be returned for correction and completion.(b)If any Patwari or Inspector does not produce any record or statement on the date fixed for the purpose, the Office Qanungo will submit a report tot he Tehsildar who will arrange for its deposition as early as possible and take proper action against the defaulter.(c)The Office Qanungo will keep a programme for the preparation of the Quadrennial Jamabandis of the villages of each circle sanctioned by the Collector and will see that the Jamabandis are prepared according to the programme. In this programme all the villages of each Patwar circle will be distributed over four years in such a way that the work in each year is equally and proportionately distributed.(d)The record accepted by the Office Qanungo will be entered forthwith in the register known as the register of deposition of records; thereafter it will be placed in the relevant Basta and will also be entered in the list of papers kept in the Basta, as prescribed in form O-22. This register will commence from the beginning year of the enforcement of settlement or revision of settlement and will continue for five years. The pages contained in each record will be noted against in the register as well as in the list of papers in the Basta. In the village-wise Bastas records will be kept in separate bundles in order of successive years and papers contained in each bundle, bearing the signatures of the Patwari and the Inspector, will be placed, below the cover of another bundle, Jinswars and the Milan Khasras will not be kept in the Basta. These statements for the whole Tehsil kept in a separate Basta for each year and if any paper will be taken out of any Basta a slip bearing the signature of the recipient and the reference of the case or the necessity for which the record is required and the order under which it is allowed to be sent will be kept in its place.(e)Between 1st August and 31st October, the Office Qanungo shall take out from the Bastas all record, which is either to be sent to the Sadar Qanungo or to be destroyed during the current year, it is usually found convenient to carry out the procedure prescribed in this paragraph and paragraph (d) above concurrently.(f)Records to be sent to the Sadar Qanungo will be despatched in the month of April at such time as may be intimated by him. An invoice will be sent with the record in which details of all the despatched papers will be entered. One copy of the invoice will be kept by the Office Qanungo to serve as a memorandum and the other one bearing the signature of the Tehsildar or the Naib-Tehsildar will be sent in a separate envelope to the Sadar Qanungo. The Sadar Qanungo will compare the record received with the invoice and acknowledge the same at the back of the invoice which will be returned to the Office Qanungo. If, on comparison, the Sadar Qanungo finds any difference, he will report the matter to the Collector and ascertain from the Office Qanungo the reason of the difference. On receipt of the invoice back from the Sadar Qanungo, the Office Qanungo will file it with his memorandum and if it is not received back within 15 days from the date of despatch, he will send a report to the Collector through the Tehsildar.
