Section 14 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
14.
(1)Immediately after the date of vesting the Collector shall ask every Intermediary to furnish within a month of the receipt of the order, a list in A.I. Form 6 of all leases and contracts granted by him on or after the first day of June, 1950 for any non-agricultural purposes or relating to any forest, fishery, quarry, Bir, Pasture or waste land in his estate for a period of 3 years or more.(2)On receipt of this list the Collector shall summon the persons in whose favour the leases or contracts have been granted, with their leases and other documents and after scrutinizing them giving an opportunity to the parties of being heard, shall decide whether the lease or contract should be cancelled under Section 3 of the Act.(3)In determining the question whether a lease or contract was made or entered into in the normal course of management or in anticipation of the legislation for the Abolition of Intermediaries, the Collector shall take into consideration the following facts:-(a)The past practice of granting such leases or contracts in the estate.(b)The date of the lease or the contracts.(c)The amount for which the lease or the contract has been granted.(d)The amount of premium, if any, charged by the Intermediary.(e)Whether the lease or the contract has been made or entered into in accordance with the rules and standing orders, if any, of the Government.(4)After taking such oral or documentary evidence as the parties may produce and hearing the parties concerned, the Collector shall pass an order in writing giving full reasons in support of his order.
