Section 21(5) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(5)If any Jagirdar fails to hand over [charge of Revenue Records of his jagir as required under sub-rule (1) the Collector may get the record prepared and give the Jagirdar a reasonable notice either to pay the amount of costs incurred or to show cause why it should not be recovered from him. If the Jagirdar fails to pay and is unable to show cause to the satisfaction of the Collector, the Collector shall request the Jagir Commissioner to deduct the amount from the compensation payable to the Jagirdar.] [Substituted by Notification No. 23397/F. 4(361) Revenue A/54, dated 2-8-1956, published in Rajasthan Gazette Part IV-C, dated 16-8-56.]
