Section 14(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(1)Immediately after the date of vesting the Collector shall ask every Intermediary to furnish within a month of the receipt of the order, a list in A.I. Form 6 of all leases and contracts granted by him on or after the first day of June, 1950 for any non-agricultural purposes or relating to any forest, fishery, quarry, Bir, Pasture or waste land in his estate for a period of 3 years or more.
