Section 11A(2) in The Punjab Betterment Charges and Acreage Rates Rules, 1955
(2)As soon as the demand statement referred to in sub-rule (1) is completed in respect of a village, the provisions of rules 12, 13, 14 (a), 14 (c), 15, 23, 24, 25, 27, 28, 29, 30, 33 (b) and 34 shall, as far as may be, apply to the realization of the advance payment of betterment charges in the same manner as they apply to the realisation of betterment charges under the Act.
