Section 164(7) in Rajasthan Land Revenue (Land Records) Rules, 1957
(7)Column No. 8 & 9. - (i) These columns are meant for the entry of rent and other charges payable by the cultivator. In column 8, the details of the various heads under which rent and other charges approved by Government are paid by a cultivator, are to be shown alongwith the rate if any against each item in Column 8 the amount chargeable should be shown in Column 9.(ii)Where a part of a holding pays at one rate and part at another it should be seem that areas and other relevant data ai given insufficient details: similar care should be taken regarding the entry of rents paid on particular crops viz. "Zabti" or "Bigodhi" rents.(iii)Where no rent is paid by a person in possession (other than the estate-holder), the reason for non-payment of rent is to be briefly explained. If the fact is undisputed as explained above, the entry of no rent, except that of a claim to adverse possession, should not be made. If the fact is that the possession is adverse the entry should be of "Gair Qabiz". If the fact is that he is a tenant, then, if the rent can not be ascertain, it should be recorded as doubtful.
