Section 44 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
44. Deposit of rent in tehsil.
- A register shall be maintained by the Tehsildar showing in respect of every sum deposited.Receipt(1)The serial number of the deposit;(2)the date of receipt thereof;(3)the name, parentage, caste and residence of the depositor;(4)the name, parentage, caste and residence of the person specified under Section 139 of the Act, to whose credit the deposit has been paid;(5)the amount deposited;(6)the date of payment into the treasury and the challan number.Payment(7)the serial number of the application for payment of refund;(8)the date of application for payment of refund;(9)the date of the order for payment of refund;(10)the name, parentage, caste and residence of the person to whom payment or refund is ordered;(11)the amount ordered to be paid;(12)the date of payment of refund by the treasury;(13)lapses under Article 328 of the Rajasthan General Financial and Accounts Rules.
