Section 30(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
(1)Inspection of all documents statements and registers maintained under the Act or under these rules shall be allowed on application to the Compensation Commissioner, or the Collector, as the case may be during office hours on working days, on payment of the same fees as are prescribed for the inspection of revenue record, statements and registers maintained by the collector under rules in force for the time being:Provided that inspection for official purposes shall be allowed free of charge.
