Section 17 in The Rajasthan Soil and Water Conservation Rules, 1966
17. Liability of persons whose lands are not included.
- If any default is made in the payment of contributions mentioned in subsection (2) of section 25 of the Act, the Collector or any Officer authorised by him in this behalf shall recover the amount from the persons concerned as arrears of Land Revenue and pay the amount to the persons entitled to it under sub-section (1) of section 25 of the Act.
