(ii)In all other cases the demand of each year from an estate on account of rates and cesses shall be paid in two instalments, viz, one at the Kharif harvest, and the other at the Rabi harvest, and each instalment shall bear the same proportion to the total demand of the year as the instalment or instalments of land-revenue due on the same estate for the same harvest bear to the [total land revenue] [See Punjab Legislative Supplement Part III dated 18-7-80 Page 295.] payable by the estate for the same year.
