Section 18(4) in The Assam Consolidation of Holdings Act, 1960
(4)The State Government shall have the right to assess and realise not exceeding 50 per cent of the cost of consolidation from the date of publication of draft scheme under Section 8 till the delivery of possession to the allottees from the owners of lands benefited by the consolidation scheme in the manner prescribed. The assessment shall be on a bigha rate basis.
