Section 107(c) in The Rajasthan Law And Judicial Department Manual, 1952
(c)If the notice-giver is willing to settle his claim amicably on the terms which appear to the Collector to be reasonable, the Collector shall forthwith send all the connected papers along with the opinion of the Public Prosecutor and his recommendation to the Head of the Department concerned (which expression shall, in the case of a department having no separate head of the department shall be construed as referring to the Secretary to Government in that department);
