Section 57 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
57.
The return of market prices current at the harvest time as laid down in Section 147 shall be prepared by the Collector on the basis of the returns submitted to him from each Tehsil in accordance with the provisions contained in para 243 of the Rajasthan Land Records Manual. A copy of the return so prepared shall be sent to the Tehsil concerned for being pasted on the Notice Board of the Tehsil.
