Section 22 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
22. Conditions for payment of interim compensation.
- The following shall be the conditions subject which interim compensation under Section 16 of the Act may be ordered to be paid to an intermediary whose estate is abolished under the Act:-(1)In the case referred to in the proviso to sub-section (1) of Section 16 of the Act, the interim compensation shall not exceed one-tenth of the estimated amount of compensation.(2)The amount of such interim compensation shall be paid in cash in one instalment.(3)Out of each instalment so paid the intermediary shall pay to such co-sharers as are entitled to receive a share of the amount in proportion to the extent of the share as indicated by the Collector.(4)The intermediary shall be required before the payment of interim compensation under Section 16 to execute a bond in Form XII (Form XII) without sureties or if the Collector so directs with one surety, Form XII-A (Form XII-A) promising to repay to Government:-(i)The aggregate of all amounts received by him under that provision in case the amount finally determined as payable to him by way of compensation (including rehabilitation grant) after making all deductions therefrom permissible by the Act is nil; or(ii)The difference between such aggregate and the amount of compensation finally determined.(5)The intermediary will also be entitled to have a like bond taken by the Collector from the persons referred to in sub-rule (3) of this rule.(6)If the amount paid as interim compensation exceeds the amount of compensation finally determined under the Act, such excess shall be refunded by the intermediary:-(a)In a lump sum if it does not exceed one-fourth of the annual instalment of compensation finally determined; and(b)In two equal instalments in other cases.(7)Nothing in sub-rule (1) shall be considered as debarring the Collector from refusing to pay interim compensation where it appears to him that after providing of deductions under sub-Section (3) of Section 5 no amount may be payable to the intermediary on account of compensation and rehabilitation grant.
