Section 6 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
6.
The Collector shall send a copy of the register maintained under Rule 5, duly signed by him to the Compensation Commissioner who shall take into account the entries in this register in determining the amount to be deducted from the compensation payable to the Intermediary under Section 9.Where no balance is outstanding in respect of an Intermediary the Collector shall send a blank statement duly signed by him.
