Section 14(viii) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
(viii)[ The allowance to the lambardars collecting the cost of consolidation, shall be two per cent of the amount collected. Unless otherwise expressly ordered by Government a lambardar while depositing the cost of consolidation into the treasury, shall be entitled to retain the allowance due to him and deposit the balance into the treasury. The allowance will be conditional on the demand being paid in full for each estate by the date fixed in sub-rule (vii). The Collector of the district may deduct any sum out of the allowance for delay in payment of the demand into the treasury. In case full amount recovered is deposited in the treasury by the lambardar without retaining the allowance due to him, the Collector of the district may refund such amount to the lambardar as may be due to him. The Collector may also recover, as arrears of land revenue, the amount of allowance withheld in excess, if any, by lambardars entrusted with the collection of cost of consolidation while depositing it into the treasury, without fulfilling conditions set out above ; and] [Substituted vide GSR 11 dated 7.1.1969]
