Section 19 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
19. Mode of making deductions under Section 5(3).
(1)The Collector shall ascertain from the Tehsildar and from his own office as-well as from other departments concerned the total amount of arrears of land revenue/cesses and other dues such as agricultural income-tax, District Board cess, etc., as well as the amount of loans advanced by the State Government or the Court of Wards, together with interest outstanding against the intermediary.(2)For the purpose of determining the amount recoverable from the intermediary under sub-section (3) of Section 5 of the Act, a notice shall be issued to be intermediary in Form X (Form X) calling upon him to pay the dues and debts within a period of one month from the date of the receipt of the notice or file objections, if any, within the said period.(3)If the intermediary submits any objection in response to such notice, it shall be decided by the Collector within two months from the date of its receipt.(4)On the receipt of the objection, or if no objection is received on the expiry of the period allowed therefor, the Collector shall issue a certificate in Form XI (Form XI) specifying the dues and debts outstanding on the date of the certificate. Such certificate shall, in no case, enter the amount of dues or the rate of interest at a figure or a rate higher than that mentioned in the notice under sub-rule (2). Where an objection has been filed by an intermediary within the time allowed for it, no decision shall be given unless the intermediary has been given a reasonable opportunity of showing cause against it.(5)On the issue of the certificate in Form XI, the Collector shall effect deduction of the amount as entered in the certificate from the compensation (including rehabilitation grant) as provided in sub-Section (3) of Section 5 of the Act.(6)Where after the issue of a notice under sub-rule (2), a higher amount of dues is found to be recoverable from the intermediary, the Collector concerned shall issue immediately a supplementary notice to the intermediary, which shall also be in Form X. Subsequent procedure with respect to the amount mentioned in the supplementary notice shall be governed by the provisions contained above in respect of the first notice.
