(2)The charges mentioned at (i) to (iv) above will be deemed 'other charges' under section 98 (a) of the Punjab Land Revenue Act, 1887, and as such shall be recoverable as arrears of land-revenue when the packet containing copies of revenue records sent by value payable post is refused by an applicant.] [Rule 71-A, added by Punjab Government notification No. 664-R (CH) 54/1350, dated 6th July, 1954.]
