(1)On receipt of a decree for execution under rule 3, the Collector shall having regard to the provisions of clause (c) of section 3, and the first proviso of sub-section (1) of section 17 of the Act, proceed to determine the local rate payable by, or recoverable from the judgement-debtor, or each of the judgement- I debtors where there are more than one.(2)Where the local rate determined under sub-rule (1) in regard to any judgement-debtor does not exceed Rs. 28, the whole of his land shall be determined as protected land.(3)Where the local rate so determined in regard to any judgement-debtor exceeds Rs. 25, the Collector, shall with due regard to the wishes of the judgement-debtor, proceed to determine what portion of the land shall be protected land.(4)The Collector shall see that the area of the land determined under sub-rule (3) is as far as possible compact, and is situated in a village in or near which the judgement-debtor resides.
