Section 22(4) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(4)The intermediary shall be required before the payment of interim compensation under Section 16 to execute a bond in Form XII (Form XII) without sureties or if the Collector so directs with one surety, Form XII-A (Form XII-A) promising to repay to Government:-(i)The aggregate of all amounts received by him under that provision in case the amount finally determined as payable to him by way of compensation (including rehabilitation grant) after making all deductions therefrom permissible by the Act is nil; or(ii)The difference between such aggregate and the amount of compensation finally determined.
