Section 90(3) in The Ajmer Tenancy and Land Records Act, 1950
(3)The collector may, after examining the record, order that, after deducting from the amount recovered the collection charges which shall not ordinarily exceed seven per cent.of the amount so recovered, the balance shall be made over to the person entitled :Provided that the total amount deducted as court-fee under section 173 and collection charges shall not, in the aggregate, exceed fourteen and a half per cent.of the amount so recovered.
