Section 15 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
15.
(1)If any Intermediary recovers any rent, revenue or cess or other dues in contravention of Section 9 of the Act, the Collector shall call upon the Intermediary to appear before him on the date fixed in the notice and to show cause why the penalty provided in sub-section (2) of Section 9 should not be imposed on him; and after giving him an opportunity of being heard, pass such order as he may deem fit.(2)In fixing the amount of penalty the Collector shall take into consideration the following matters:-(a)The date of recovery.(b)The period for which the amount recovered was due.(c)The amount recovered.(d)Circumstances under which the amount was recovered.(3)In addition to the penalty imposed under this rule the Collector shall also order that the amounts recovered by the Intermediary be refunded within a period of 15 days from the date of the order.Chapter - III Assessment of Compensation
