Section 12 in The Himachal Pradesh Village Common Lands Vesting and Utilisation Scheme, 1975
12. Manner of payment of amount.
(1)The amount shall be paid into the Government Treasury or sub-Treasury by the allottee.(2)The Tehsil Revenue Officer shall maintain a ledger account in respect of the amount due from and amount paid by each allottee. He shall also maintain a day book regarding payments received from them. At the end of every month, a statement regarding payments received from allottees shall be furnished to the Treasury Officer or Sub-Treasury Officer as the case may be, by the Tehsil Revenue Officer.
