Section 50(2) in The Haryana Canal and Drainage Rules, 1976
(2)The remuneration to Lambardar or other persons collecting from cultivators, shall be one per cent of the amount collected on account of charges for the tubewell irrigation, on the condition that full amount has been paid for each estate by the dates fixed by the Financial Commissioner and that the Lambardar has performed his duty connected with the collection such as distribution of demand slips, realisation of the amount and depositing the same into the treasury.
