Section 16(5) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(5)After disposing of the objections, if any received by him, and making such amendments as may be considered necessary, the Consolidation Officer shall send the recovery list of the cost of consolidation proceedings, in Form C.H. 1. to the Settlement Officer (Consolidation) concerned, who shall, after the scrutiny and corrections, if any, forward the list to the Revenue Tehsildar for collection.
