Section 64(v) in Rajasthan Land Revenue (Land Records) Rules, 1957
(v)Entries from columns 1 to 8 will be copied from the last Jamabandi and when the preparation of land records is newly introduced in a village, from the settlement record of rights or Khasra. The changes, which will occur during the four years (for which the Khasra is being prepared) will be subsequently entered for each corresponding year in columns 16, 24, 32 & 40. Entries relating to the Kharif crop shall be made during the first tour, vide para 58. Entries pertaining to the Rabi and Zaid crops shall be made during the 2nd and 3rd tours respectively. Entries regarding any changes relating to tenures and liabilities of tenants shall be made before the end of the first tour or in the case of letting for the Rabi season, as soon as possible, thereafter. All other entries, shall be made as early as possible in the year.
