(1)An application for reference may be made by any person interested.(2)Reference is not to cover more than one award.(3)Form of reference under Section 18 should be drawn up in L.A. Form XIII and that under Section 30 in LA Form XIV.(4)The collector should be careful to record all requisite particulars. He should defend the case exactly as he would in a Government suit. Where the proceedings have been undertaken on behalf of a local authority or company, the collector should immediately send to then a copy of the notice received by him from the court, in order that arrangement may be made by them, if necessary, to supplement the action taken by the Collector to defend the case.
