Section 4 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
4.
(1)Immediately after the date of vesting the Collector shall ask every Intermediary to furnish within a month a statement in A.I. Form 2 showing the amounts recovered by him before the date of vesting on account of revenue, rent, cess or other dues for the agricultural year in which the date of vesting falls, from every under-proprietor, tenant, sub-tenant or any other person in his estate.'(2)The Collector shall maintain a separate account of the amount recovered by him after the date of vesting on account of revenue, rent, cess or other dues for the agricultural year in which the dale of vesting falls, from every under proprietor, tenant, sub-tenant or any other person in each estate acquired under the Act.(3)The total amount recovered under sub-rules (1) and (2) shall, at the end of the agricultural year in which the date of vesting falls, after deducting ten percent therefrom, be rateably distributed between the Intermediary and the State Government.
