Section 14(ii) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
(ii)The cost of consolidation shall be payable by the persons, whose holdings are affected by the scheme of consolidation except that in case of evacuee land, it shall be payable by an allottee in respect of land, which has been allotted to him on a quasi permanent basis and the Custodian in the case of unallotted lands.
