Section 54 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
54. Levy and Collection of Fees.
(1)A Farmer's Organisation may for achieving its objects and performing its functions, levy such fee as may be specified by the Government from time to time.(2)All fee collected shall be duly accounted for through proper receipts.(3)Where a member has defaulted in payment of fee, the Managing Committee shall prepare a list of such defaulters along with amount due.(4)The President/Chairperson of Farmer's Organisation shall make an application under Rajasthan Land Revenue Act, 1956 for recovery of amount due.(5)The Government may prescribe the rates of fees from time to time for any of the purposes.
