Section 23(9) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
(9)A monthly return in such form as may be prescribed by Government from time to time, shall be forwarded by the Collector to the Divisional Commissioner Himachal Pradesh, with a copy of it to the Director, Consolidation of Holdings, by the seventh of the month following that to which it relates. In this return there shall be entered the demand for the harvest, arrears, if any, and payment received during the month.
