Section 232(f) in Rajasthan Land Revenue (Land Records) Rules, 1957
(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.
