No collection of canal revenue may, on any account, be made by panchayat or patel after the date as prescribed in Rule 140. By that date the sarpanch or members of the panchayat or patel, who have made payments into the Treasury will enter in the Kistabandi Khatoni all amount collected by them. The members of the Panchayat and Patel will, however, be allowed seven days from this date within which they must pay into the Treasury any sums collected and not deposited by them and return the Kistabandi Khatoni to the Amin concerned immediately.
