Section 11(2) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
(2)Revenue paid at a head-quarters treasury must be in accordance with the rules relating to district treasuries.[12. Revenue or rent to be paid through patwaries. - Subject to the provisions of rule 5, payments of revenue or rent shall be made to the Patwari at the headquarter of his circle or such other place in his circle as may be specified by the Collector of the district] [Substituted by Notification No. F. 6(80) Revenue/B/Gr.1/63, Dated 27-11-1963; published in Rajasthan Gazette Part 4-C, Dated 8-11-63].
