Section 165 in Rules Under the Land and Revenue Regulation
165. Regulation.
- If a settlement-holder tenders payment of an arrear due from him after it has accrued, payment shall be accepted on payment of the following amounts as penalty or fee, as the case may be, [in cash or] [(Inserted vide Government Notification No. R.L.R. 129/64/35. dated 8th January 1968)] in court-fee stamps, to be affixed to the chalan tendering payment:(a)If paid before issue of attachment order 50 paise-Penalty under Section 68 (1)(b)If paid after issue of attachment order Re 1.00 Penalty under Section 68(1)(c)If paid after issue of proclamation of sale Re 1.00 Fee under Section 75, in addition to penalty under Section 68(1):Provided that, if the arrear does not exceed fifty paise the penalty leviable under clause (a) or clause (b) shall in no case exceeds fifty paise.
