Section 16(3) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(3)After the re-partition has been carried out as laid down in rule 8 and the persons whose holding are affected have been put in possession of the areas to which they are entitled, the Consolidation Officer shall cause to be prepared, in Form C.H.I. a list of all such persons from whom the cost of consolidation proceedings is to be recovered, and the demand on account of such cost payable by each such person shall be recorded in the re- partition paper mentioned in clause (vi) of rule 8 and called Pass-Book, Part II which is given to khata holder.
