Section 23(6) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(6)After allotment of land to each individual allottee the Deputy Colonisation Commissioner, shall prepare for each allottee a demand statement of the instalments to be realised from him and shall send it to the Collector and then it shall be the duty of the Collector to realise from the allottee the instalments as and when they fall due and to maintain ledger and accounts registers connected therewith. The amounts realised as well as the instalments falling in arrear with regard to each allottee shall be reported by the Collector after each year to the Colonisation Commissioner and the Deputy Colonisation Commissioner, if any.Sale
