Section 34(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(iii)If any Khatedar or Gair Khatedar tenant desires to have his field surveyed & demarcated, or to affix boundary marks along the periphery of his field, he shall apply for the same tot he Tehsildar" in the form prescribed below. Before making such application, he shall deposit fees in the Government treasury for the purpose at the following rates and append a copy of the treasury challan with his application:
