Section 282(xiii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(xiii)No [trainee] [Substituted 'candidate' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] shall communicate with an examiner in connection with his answer-book and if any body does so, his result may be withheld and he may be disallowed to appear at the future examination for such period as the Board of Revenue may deem necessary.
