Section 14(2) in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961
(2)The payment shall be made to the intermediary, or to his duly authorized agent, through voucher in J.B. Form 10, but in any areas of land revenue are to be deducted from the compensation, a voucher in J. B. Form 11, shall be prepared and adjustment shall be made by transfer credit.
