Section 187(iv) in Rajasthan Land Revenue (Land Records) Rules, 1957
(iv)If in any year, the changes in any circle are so heavy that a competent Patwari cannot correct the maps in time, the Inspector shall report the fact to the Tehsildar. In such cases, sanction to the cost of the survey can be obtained from the Collector of the district but grants will not as a rule, be given when it appears that the heaviness of the work is due merely to the maps having not been corrected in the past years owing to the negligence of the Patwaris and Inspectors. The Inspectors shall render personal help in the survey work to the Patwaris or engage some other Patwari for such help when he finds that the Patwari concerned Cannot alone survey the changes and make necessary corrections in time.
