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State of Rajasthan - Section

Section 28 in Rajasthan Land Revenue (Land Records) Rules, 1957

28. Inspection and extracts of Records.

(a)The Patwari shall allow anyone interested to inspect his records, and to take notes of the same in pencil in his own presence without any fee.
(b)[ The Patwari shall give to any applicant certified extract from his record except the settlement records. These certified extracts shall be given on the printed forms prescribed for each kind of record. On every certified extract supplied, the Patwari shall write the word "True Cop)'" and affix his signature with designation. He shall also put on the extract the date of application for the extract, the date of preparation thereof, and the date of handing over to the applicant. The ordinary' copies with the general fees shall be given within 10 days of the application and with the double fees the copies shall be given within 24 hours. The charges payable for the certified extract copies of the Patwari's record shall be as follows:- [Substituted by GSR 79, Dated 27-6-87; published in Rajasthan Gazette Part IV-C, Dated 15-10-87, p. 294.]
[S. No. [Substituted by GSR 99, Dated 18-2-98; published in Rajasthan Gazette Part IV-C, Dated 26-2-98; p. 181(3).] Name of Record Quantity Fee
      Ordinary Rs. Urgent Rs.
1. Jamabandi Chausala P-26 Upto 10 Khasra Nos. 2.00 4.00
    For every' additional 10 Khasra Nos. or partthereof 1.00 2.00
2. Khasra Chausala P-13 For every 10 Khasra Nos. or part thereof 2.00 4.00
3. Map trace For field, for every 10 Nos. or part thereof (Theapplicant shall provide the tracing paper) 4.00 8.00
4. Dhal Sanchh P-30 Siyaha P-31 Flactuating khasraP-14, Jamabandi P-25 For every 10 Khasra Nos. or part thereof 2.00 4.00
5. Dailv diary P-03 For every entry made on any one date 4.00 8.00
6. Arz-Orsal P-34,For each Form Receipt P-33Mutation P-21 4.00 8.00]  
Out of the fees realised by the Patwari, the Patwari shall credit half to the Government as cost of the printed forms and keep half as copying charges.
(bb)On application for the copies of settlement record on Land Records or trace kept in the Record Rooms at District and Tehsil Head quarters. The Copying fee shall be charge according to the above if the form of Copying Fee Ticket which shall be pasted on copies and their punched.
(bbb)The fees for the copies of original Settlement Record and trace shall be charged according to the rates fixed by the Commissioner, Settlement Department. Rajasthan, Jaipur from time to time.
Note 1. The copying work shall be done by the Patwari in his spare time and it shall not be an excuse for him to allow his regular" duties to suffer on this account:Provided that no copying fee shall be charged from a tenant for the supply of a certified copy of entries in the Jamabandi (Khewat Khatuarri) if the same is required by him in connection with the formation of a co-operative society.Note 2. To obtain copies of the Record kept at Tehsil and District Head quarters applications shall have to be given. The procedure for application and affixing count fee and copying fee tickets shall be the same as that prescribed in the District Manual and Revenue Courts Manual].
(c)The Patwari shall allow any official of any Government department to inspect his record in his own presence and, if he so desires to take copies of the relevant records therefrom, provided these are required for official purposes.
(d)The Patwari shall enter in his diary a note of such inspections and extracts. The amount of the fee realised by the Patwari will be noted by him on the extracts issued as well as in his diary. The account of fee realised by Patwari should be kept in a register in form P-35.
(e)If the Patwari refuses to give or neglects to give the required extracts, an application may be made to the Tehsildar who will order compliance.
(f)The Patwari shall on request, by a Panchayat or a Panchayat Samiti concerned, prepare and supply to it, free of cost, and duty authenticated in the manner laid down in sub-para (b), certified extract of Khasra Nos and map of pasture lands or abadi lands or other Government lands that have been or are proposed to be, transferred to the Panchayat or to a Panchayat Samiti, as the case may be.