(2)Where ad interim payment has been made to an intermediary and such payment is subsequently found to be in excess of 2 ½ per cent per annum of the amount of compensation payable under Section 32, the excess payment so made shall be deducted from the amount of compensation payable to him in the manner indicated below:(i)before making the preliminary publication of the Compensation Assessment Roll under Section 26, the Compensation Officer shall ascertain from the Collector of the district the total amount of ad interim payment made under Section 33 and deduct, from the amount of compensation, any ad interim payment made in excess of 2 ½ per cent per annum of such compensation, and the draft publication of the said roil shall then be made in respect of the net amount of compensation after such deduction;(ii)similarly, before making the final publication of the Compensation Assessment Roll under Section 28, the Compensation Officer shall proceed in the same manner and deduct from the amount of compensation any ad interim payment made in excess of 2 ½ per cent per annum of such compensation, and the final publication of the said roll shall then be made in respect of the net amount of compensation after such deduction;(iii)any further ad interim payment due from the date of the final publication of the Compensation Assessment Roll up to the date of payment of compensation under Section 32 (2) shall be made subject only to necessary deductions to be made from the amount of compensation paid under Section 33(2);(iv)the Collector shall maintain in Form J a register of all ad interim payments made to outgoing intermediaries. This register will contain personal accounts of each outgoing intermediary with an alphabetical index of such intermediaries for purposes of reference. In order to watch the progress of the payments made, this register should be closed every half-year ending the 30th September and the 31st March with a memo in the following form :-Memo(i)(a)total number (name or register, page, reference may be given) of ad interim payment due during the half year ending 30th September/31st March, 200...............(b)total number of payments already advised to Treasury for payment;(c)total number of payments actually made by Treasury:(d)items due for payment but not authorised or paid during the half year with details, viz, (a) - (b) and (b) - (c);(e)Collector's order on (d).(ii)A separate register containing particulars of ad interim payments to every intermediary shall be maintained by the Collector of every district in Form J(1) and verified once a week with the Register of ad interim payment Orders on ....treasury which shall be maintained in the Treasury in T.C. Form No. 97.
