Section 42 in Rajasthan Tenancy (Government) Rules, 1955
42. Receipt Book and Tehsildar's responsibility.
- The Tehsildar shall be responsible for the safe custody and sale to landholders of books of receipt with counterfoils (Form 'D') [as appended to these rules] [Inserted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] supplied by the Government Press and for maintaining accounts of receipts and sales in the prescribed form. He shall also see that the stock of books in hand is at all times sufficient to meet the normal requirements of his Tehsil, that indents for them are punctually submitted and are prepared with due regard to forceable demand, that all receipts from the Press and sales to landholders are promptly recorded in the register maintained for this purpose, and that all entries for receipt and sale are signed by him before the close of the day on which they are recorded.
