Section 135(6) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(6)The cost of the demarcation shall be realized from the bhumidhar concerned as an arrear of land revenue unless it has been deposited during the course of the proceedings. For the services of the government servants deputed for carrying out the demarcation, the cost shall be calculated according to the time taken in the work at the rates laid down in Paragraph 405 of the Revenue Court Manual.The cost so calculated shall be deposited in the treasury under the head [LII-Miscellaneous 9-Collection of payments of services rendered.] [Substituted by Notification No. 1950/I-A-2006-D-60, dated 21.03.1966.]
