Section 5 in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974
5. Assessment of surcharge.
(1)The Tehsildar or the Naib-Tehsildar, as the case may be, on receipt of the copies of the particulars of land revenue, shall sent copies of the form to the concerned patwari for verification of the particulars furnished by the land-owner with instructions to return the same within 15 days through the Field Kanungo who shall also satisfy himself about the correctness of the particulars of the land/land revenue. The Tehsildar or the Naib Tehsildar on receipt of the copies from the concerned patwaris shall make assessment of the surcharge payable by the respective land-owners and send the same to the patwari in whose jurisdiction, the land-owner holds the largest area of land.(2)If the land-owner owns land in more than one patwar circle and within the same Kanungo Circle, then Tehsildar or the Naib-Tehsildar shall get the surcharge calculated by the Field Kanungo of the Circle in accordance with the provisions of section 3 of the Act. Thereafter, he shall make the assessment and intimate the same to the patwari in whose jurisdiction, the land-owner owns the largest area.(3)In cases, other than those covered under sub-rules (1) and (2) above, the calculation of the surcharge shall be made by Patwari of the circle in which the land is situated in accordance with the provisions of section 3 of the Act.
