Section 15(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(1)If any Intermediary recovers any rent, revenue or cess or other dues in contravention of Section 9 of the Act, the Collector shall call upon the Intermediary to appear before him on the date fixed in the notice and to show cause why the penalty provided in sub-section (2) of Section 9 should not be imposed on him; and after giving him an opportunity of being heard, pass such order as he may deem fit.
