Section 121(xi) in Rajasthan Land Revenue (Land Records) Rules, 1957
(xi)The patwari shall maintain a Check Register in form No. P-21 A. The date of receipt of written report, if any. or the date of taking cognizance of the event suomoto under Section 133 of the Act, the date and serial number of entry in the Mutation Register (P-21), the date of putting up papers to the Inspector Land Records, the date of forwarding papers by the Inspector to the Revenue Officer or other Authority empowered to sanction the mutation, the date of report to the SDO, the date of order passed by him for transfer of papers from the Panchayat to the Tehsildar and date of final sanction shall be recorded in this Register.
