Section 16(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(2)The cost of consolidation proceedings shall be payable by the persons whose holdings are affected by the scheme of consolidation:Provided that in the case of evacuee land, it shall be payable by an allottee in respect of land which has been allotted to him on a quasi-permanent basis, and by the Custodian of Evacuee Property, in the case of unallotted evacuee land:Provided further that if no portion of the holding of person is affected by the scheme of consolidation, no portion of the cost of consolidation shall be payable by such person.
