(1)When the Collector has decided under section 202 to make the partition himself, he shall immediately cause the cost thereof to be estimated and shall direct that such cost be levied in the first instance from the applicant for partition or all co-shares in such install-ments and at such times during the progress of the partition as may be prescribed by the State Government.(2)If the amount first estimated is found insufficient supplementary estimates may be made from time to time and the additional amount may be levied as above provided.(3)The State Government shall make rules specifying the items which shall be included in and for determining, the costs of such partitions and the Board shall make rules for determining the mode in which such costs are to be apportioned.
