Section 23(5) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
(5)Before the second instalment falls due the village Patwari shall immediately after the preparation of preliminary record of the village particularly the Naqsha Haqdar-war draw up the list of second instalment of cost of consolidation incorporating the changes of any, in the first list of the cost of consolidation payable by the persons, whose holdings are affected by the scheme of consolidation. This 1ist shall also be prepared, checked and authenticated and deposed of as laid down in sub-rule (4) above.
