Section 111 in Rajasthan Land Revenue (Land Records) Rules, 1957
111.
(i)The Patwari shall take the Arz-irsal to the Tehsil and after getting it checked by the Tehsil Revenue Accountant shall deposit the amount in the Sub-Treasury or Bank and shall give one receipt copy of the Arz-irsal to the Tehsil Revenue Accountant and paste the other copy in the remarks column of the Siyaha where the entry of remittance was made.
