Section 140(vi) in Rajasthan Land Revenue (Land Records) Rules, 1957
(vi)In order to see that prompt action is taken interrogatories, inspecting officers shall devote particular attention to ascertain that interrogatories sent from other districts are promptly dealt with. The Tehsildar should, at the close of each month, send a list tot he Collector, through the Sub-Divisional Officer, showing the interrogatories received in his Tehsil which have not been returned tot he Tehsil district concerned as well as the dates of their receipt. The Sub-Divisional Officer should scrutinise these lists and take disciplinary action in cases where he finds that unnecessary delay has been allowed in the disposal of these interrogatories. A separate despatch register should be maintained in each Tehsil for entering interrogatories only. This register will be kept by the Office Qanungo who will enter in it all interrogatories received from, and issued to other Tehsils. He will divide this register into two parts. In one part he will enter the interrogatories received from his Tehsil and in the second part, those received from other Tehsils. He will also enter the date on which the reply to the interrogatories have been received or the date on which the reply has been sent to the Tehsil from which the interrogatories were received.
