Section 16(1) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(1)For the purpose of recovery of the cost of consolidation proceeding, Rajasthan shall be divided into five zones, A, B, C, D and E, as shown in the Schedule appended to these rules, and the cost of consolidation proceedings for the difference zones shall be as specified in the said Schedule:Provided that in areas where Battabandi is carried out, in place of the rates specified in the Schedule, the cost shall be assessed at rupees four per acre of occupied land, or portion thereof, if the Battabandi is carried out by the persons whose holdings are affected, and at rupees six and fifty paise per acre of occupied land, if the Battabandi is carried out by them on behalf of the Consolidation Officer, at the option, or default, of the persons whose holdings are affected.
