Section 23(6) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
(6)The excess cost of consolidation recovered from a person, whose holdings are affected by the scheme of consolidation, shall be refunded under orders of the Settlement Officer to whom an application may be made for the purpose through the Patwar of the village who shall forward it through the proper channel after verification and report. The refund however, shall be prepared in the office of the Settlement Officer and sent to the applicant through the Girdawar Kanungo, who shall obtain a receipt for it and return it to the Settlement Officer for record.
