Section 61 in Rajasthan Tenancy (Government) Rules, 1955
61. Arrears collected how disposed of.
- The Tehsildar or the Naib-Tehsildar who has made collections may, if the applicant or his authorised agent is present, hand over to him on his written receipt any sum realised by him under these rules. If the applicant or his authorised agent is not present, or does not agree to take the amount realised or if the collections are made by an officer other than the Tehsildar or Naib-Tehsildar, the amount collected, shall be deposited in the treasury as a revenue court deposit of the Teshildar's court payable to the applicant and the requisite challan shall be attached to the file [before die final payment to the applicant is made, the costs of collection fixed by the Collector in accordance with the provisions of sub-section (5) of Section 160 shall be deducted and one of the duplicate list in Form 'F' under Rule 52 will be given to the applicant with all the columns filled in.] [Substituted 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.]
