Section 35 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
35. Power to levy a cess for administration of common village expenses.
(1)If in any estate the majority of the tenants and owners of the estate shall apply for the levy of a cess for village purposes the Collector may order the payment of such a cess from the proprietors, tenants and inhabitants of the village in such way and at such rates as he holds to be suitable.(2)Any cess leviable under this section shall be recoverable by suit under section 77 (3) (j) of the Punjab Tenancy Act, 1887, (XVI of 1887).
