(ii)When delay occurs in the receipt of the reports from other districts in respect of the interests of an outgoing intermediary lying in those districts, the Compensation Officer of the area in which such intermediary resides or, if he is a person residing outside the State, the Compensation Officer of the area in which the major portion of his interest lies shall calculate the approximate amount of compensation payable to such intermediary on the basis of the materials available in respect of the interests lying in that area, subject to adjustments being made later on.
