Section 22 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
22.
For purposes of determining the amount of compensation, dues and other deductions, under sub-section (1) of Section 13, the Compensation Officer or Commissioner may require the Intermediary to produce any registers, records, documents or other evidence that may be in his possession for determining the amount of compensation and the amount recoverable from the Intermediary under clause (e) of sub-section (1) of Section 6. The Intermediary so required shall produce the register, the records, documents or other evidence which he has been asked to produce. If he fails to produce, then the Compensation Officer or Commissioner may make any reasonable presumption against him.
