Section 26(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(2)The Compensation Officer may, during the course of the enquiry under sub-rule (1), call upon the Intermediary to furnish within a period to be fixed a written statement showing-(a)the area of the forest,(b)the class of forest (e.g., high forest, coppice, coppice with standards, scrubs etc.),(c)the income received year after year during the 20 years immediately preceding the date of vesting,(d)the principal species of trees in the forest and their approximate, age, class etc.,(e)the condition of the forest at the date of vesting and any other particulars which may be material for determining the average annual forest income of the Intermediary for the period of 20 years.
