Section 24D(1) in Rajasthan Tenancy (Government) Rules, 1955
(1)On receipt of an application under Rule 24B, the Tehsildar shall either himself inspect the site or get it inspected by a Naib Tehsildar or a Girdawar Quanungo and obtain a report on the following points, namely :-(a)the necessity for the excavation;(b)the advisability or otherwise of granting permission;(c)the area for which permission should be granted;(d)the depth upto which excavation should be permitted; and(e)the conditions, if any, to be imposed on the grant of the permission.
