Section 29 in The Khadi and Village Industries Commission Rules, 2006
29. Notice of proposal for recovery of monies due as arrears of land revenue.
(1)Where any sum is payable to the Commission under any agreement, express or implied, or otherwise howsoever, the Commission may cause a notice to be served on the person liable to pay the sum directing him to pay the sum stated therein.(2)Where the person on whom a notice is served under sub-rule (1) disputes his liability to pay the sum stated in the notice, he may, within thirty days of the receipts of the notice make a representation to that effect to the Commission.(3)If, within the period referred to in sub-rule (2) the person on whom a notice is served under sub-rule (1) neither pays the sum stated in the notice nor makes representation to the Commission under sub-rule (2), the Commission may request the Collector within whose jurisdiction its office is situated to take such action as may be necessary for recovering the sum as arrears of land revenue.(4)If in the course of proceedings taken against a person for recovery of any sum requested to be recovered under sub-rule (3), such person denies his liability to pay the sum or any part thereof, the authority before which such proceedings are pending shall forthwith send a notice of such denial to the Commission.
