Section 70(5) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(5)The Compensation Officer, after determining the gross and the net income of the Intermediary on the principles laid down in the Schedule, shall apply the appropriate multiple to the net income of the Intermediary as laid down in part 5 of the Schedule of the Act and work out the compensation payable to the Intermediary. The Compensation Officer shall submit his report to the Compensation Commissioner who shall after making such further enquiries as he may deem necessary and hearing the Intermediary and the Collector or the duly authorised Agents determine the amount of compensation payable to the Intermediary in accordance with the principles laid down in the Schedule and the amount recoverable from the Intermediary under clause (e) of sub-section (1) of Section 6 and also the amount of compensation payable to a Guzaredar under Section 11.After the compensation payable to an Intermediary and to a Guzaredar has been finally determined certificate of compensation in A.I. Form 12 shall be prepared in quadruplicate and signed and sealed by the Compensation Commissioner.
