Section 19(4) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(4)On the receipt of the objection, or if no objection is received on the expiry of the period allowed therefor, the Collector shall issue a certificate in Form XI (Form XI) specifying the dues and debts outstanding on the date of the certificate. Such certificate shall, in no case, enter the amount of dues or the rate of interest at a figure or a rate higher than that mentioned in the notice under sub-rule (2). Where an objection has been filed by an intermediary within the time allowed for it, no decision shall be given unless the intermediary has been given a reasonable opportunity of showing cause against it.
