Section 14(vi) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
(vi)The excess cost of consolidation recovered from a person whose holdings are affected by the scheme of consolidation shall be refunded under order of the Settlement Officer to whom an application may be made for the purpose through the Patwari 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.
