Section 23(8) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
(8)The allowance to the Lambardars or other persons collecting the cost of consolidation shall be two per cent of the amount collected Unless otherwise expressly ordered by the Government, Lambardar or other person concerned while depositing the cost of consolidation into the treasury, shall be entitled to retain the allowance due to him and deposit the balance into the treasury. The allowance will be conditional on the demand being paid in full for each estate by the date fixed in sub-rule (7) The Collector of the district may deduct any sum out if the allowance for delay in payment of the demand into the treasury. In case full amount recovered is deposited in the treasury by the Lambardar or other person without retaining the allowance due to him the Collector of the district may refund such amount of allowance to the person concerned to which he is entitled. The Collector may also recover, as arrears of land revenue the amount of allowance withheld in excess, if any by Lambardars or other persons entrusted with the collection of cost of consolidation while depositing it into the treasury, without fulfilling conditions set out above.
