Section 160(5) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(5)The Collector shall deduct and credit to the State Government a sum equal to seven and a half percent of the amount actually recovered under sub-section (2) by way of costs of collection and the charge of such costs of collection shall fall on the tenant:Provided that where the Collector is of opinion that there was a bonafide dispute between the tenant on the one hand and the landholder or any other person to whom an arrear of rent was due on the other hand as to the rent due, he may apportion the charge of the costs of collection between both parties in such proportion as he may consider fit.
