Section 105(2) in The Rajasthan Law And Judicial Department Manual, 1952
(2)In a case in which the facts are complicated and of a technical character, the officer-in-charge should ascertain from the claimant whether if Government agree, he himself will agree, to have the dispute referred to arbitration in accordance with Chapter II of the Arbitration Act, 1940 (X of 1940). The provisions of that Chapter and the First Schedule of that Act should be explained and the advantages of its cheapness and speedy decision of arbitration proceedings should be pointed out to the claimant. If he agrees, the proposal in detail should be submitted to the Collector.
