Section 10 in The Rajasthan Land Revenue (Partition) Rules, 1957
10.
(1)The amount of the costs payable in a case shall be estimated when the preliminary or passed by the Collector under section 198 of the Act becomes final and one-half of the costs so estimated shall be levied before on officer is deputed to the work.(2)When the case is complete, the amount shall be adjusted by levy or; if necessary refund of amount by which the costs already paid fall short of or exceed the costs as finally determined.(3)In the case of an application for partition which the parties are allowed to withdraw before partition is completed, the costs incurred in the case up to the withdrawal shall be paid by the parties. These costs shall be estimated and adjusted by levy or refund in the same manner as in a case which is carried to completion.
