Section 26 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
26.
(1)Income of forest shall be calculated on the basis of the annual records maintained in the Forest Department and by the Intermediary for the period of 20 agriculture years immediately preceding the date of vesting. In case no records of such income are available in the Forest Department or with the Intermediary, the Compensation Officer shall determine the average income from Forests after making such enquiries as he may deem fit.(2)The Compensation Officer may, during the course of the enquiry under sub-rule (1), call upon the Intermediary to furnish within a period to be fixed a written statement showing-(a)the area of the forest,(b)the class of forest (e.g., high forest, coppice, coppice with standards, scrubs etc.),(c)the income received year after year during the 20 years immediately preceding the date of vesting,(d)the principal species of trees in the forest and their approximate, age, class etc.,(e)the condition of the forest at the date of vesting and any other particulars which may be material for determining the average annual forest income of the Intermediary for the period of 20 years.(3)On the filing of the written statement under sub-rule (2), or if no written statement is filed on the expiry of the period allowed therefor, the compensation Officer may, in addition to any enquiry which he may deem proper to hold, call upon an officer of the Forest Department not below the rank of a Chief Forest Officer, to inspect the forest and submit his report about the estimate of forest income.(4)After considering the report of the officer of the Forest Department and hearing the Intermediary and such other persons as he may like to be heard, the Compensation Officer shall make an order determining the average annual forest income recording his reasons therefor.
