Section 70(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(2)If an Intermediary claims compensation on account of income from forests in his estate, the Compensation Officer may in addition to any other enquiry which he may deem proper, call upon an Officer of the Forest Department of the Government not below the rank of a Chief Forest Officer to inspect the forests and submit his report about the estimated income from the forests in the estate on the average of the last 20 years. The Chief Forest Officer shall after taking into consideration such information as may be furnished by an Intermediary and after holding such enquiry as he may deem proper make his recommendations to the Compensation Officer. The Compensation Officer on receipt of the recommendation of the Chief Forest Officer shall after giving the Intermediary an opportunity of being heard and after taking such evidence as he may have to produce determine the average annual income from the forest recording his reasons therefor.
