Section 23 in The Rajasthan Lands Special Irrigation Charges Rules, 1954
23. Method of dealing with alteration in demand.
- If after delivery of the demand slips to the assessees any addition is made to the demand, or any remission is allowed on any account admissible under the Act or these rules such addition or remission shall be communicated to the landholder or occupancy tenant, as the case may be, by means of supplementary demand slips. Original demands shall be shown in black ink and additions and remissions in red. All such alterations as are made before the despatch of the demand Statements to the Collector shall be included in that statement and shall also be included in that statement and shall also be written on slips similarly printed and attached to the demand Statement. Alterations made after the despatch of the Demand Statement shall be communicated to the Collector in a supplementary consolidated statement. Any addition or remission allowed thereafter shall be similarly incorporated in the Demand Statement for the succeeding harvest. Due intimation will be given about additions and remission to assessees concerned by issue of supplementary demand slips in the manner prescribed in the Rule 10.
