Section 36 in Rajasthan Land Revenue (Land Records) Rules, 1957
36. Collection of irrigation charges for Tanks, other than those which are under Irrigation Department.
- In all such cases where tanks are not under the Irrigation Department and irrigation charges are realised in addition to the rent payable to the Government, the Patwari shall measure the area irrigated and prepare a Khasra and Jamabandi for such areas and shall also arrange to collect the irrigation charges in the same manner as Land Revenue.
