Section 11 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
11. Rules relating to treasuries and sub-treasuries to be observed.
(1)Revenue paid at the office of the Tehsildar must be paid in accordance with the rules relating to sub-treasuries.(2)Revenue paid at a head-quarters treasury must be in accordance with the rules relating to district treasuries.[12. Revenue or rent to be paid through patwaries. - Subject to the provisions of rule 5, payments of revenue or rent shall be made to the Patwari at the headquarter of his circle or such other place in his circle as may be specified by the Collector of the district] [Substituted by Notification No. F. 6(80) Revenue/B/Gr.1/63, Dated 27-11-1963; published in Rajasthan Gazette Part 4-C, Dated 8-11-63].
