Section 251(d) in Rajasthan Land Revenue (Land Records) Rules, 1957
(d)Only under very exceptional circumstances should a gauge be exposed on a roof. It is not intended that all the gauges, now on roofs, should be at once removed to ground sites. Opportunities should, however, be taken as they arise for effecting a change, for example, when an office is removed from one building to another, or when a site on a roof becomes unsuitable.
