39. [ Manner of calculating approximate amount of compensation for the purpose of payment of 50 per cent of compensation under Section 32-A. [Inserted by Notification No. 1644 L.R., dated 24.2.1960.]
- (i) For the purpose of making payment of an amount not exceeding fifty per cent of the approximate amount of compensation to any outgoing intermediary under Section 32-A, the approximate amount of compensation payable to him shall, so far as maybe, be calculated in the manner provided in Rules 25B to 25-E] [Substituted by Notification No. 339 LR, dated 14.1.1960.]:[Provided that where an outgoing intermediary and/or his heir (s) has/have agreed to forego compensation under Rule 7-P (1) in respect of any Hat/Bazar/Mela for which he/they is/are registered under Rule 7-0, the amount of compensation so foregone by him/them on account of settlement of such Hat/Bazar/Mela having been made with him/them shall be adjusted by deduction from the amount of compensation or the approximate amount of compensation before making payment to him/them under Section 32 or Section 32-A as the case may be] [Substituted by Notification No. 4017 L.R., dated 25.7.1962.]:Provided further that any ad interim payment made to the outgoing intermediary in excess of 2 ½ per centum per annum of the approximate amount of compensation payable under Section 33(2) shall be deducted before calculating the approximate amount.(ii)When delay occurs in the receipt of the reports from other districts in respect of the interests of an outgoing intermediary lying in those districts, the Compensation Officer of the area in which such intermediary resides or, if he is a person residing outside the State, the Compensation Officer of the area in which the major portion of his interest lies shall calculate the approximate amount of compensation payable to such intermediary on the basis of the materials available in respect of the interests lying in that area, subject to adjustments being made later on.
