Section 7 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
7. Hearing of objections and final determination by Collector.
(1)The Collector shall, upon completion of the enquiry and hearing of objections, determine the amount of rental income under section 4 or section 5, as the case may be. If the landowner has failed to furnish a statement under sub-section (1) of section 5 and clause (c) of rule 3, or where the Collector has reason to believe that in any such statement the landowner has concealed any rental income or deliberately furnished in accurate particulars thereof the Collector shall determine the rental income from the estate after holding such enquiry, as he deems fit.(2)If the estate or any part thereof has been settled after the date of vesting but before the determination of compensation under section 15, the income from agricultural land shall be calculated on the basis of the sanctioned rent rates for the assessment circle or circles in which the estate is situate; and the income from grazing dues shall be calculated at the sanctioned rate of grazing fee in some neighbouring Government forests or pasture land.
