64. Rules to regulate collection, remission and suspension of land-revenue.
- [(1) The Financial Commissioner may make rules consistent with this Act -(a)to regulate the collection, remission and suspension of land- revenue, and may by those rules determine the circumstances and terms in and on which assigned land-revenue may be collected by the assignee;(b)to prescribe the form and manner in which, and the time at which and the authority to whom particulars referred to in clause (ii) of sub- section (1-A) of section 48 shall be furnished.](2)Where land-revenue due to an assignee is collected by a Revenue-officer, there shall be deducted from the sum collected such a percentage on account of the cost of collection as the Financial Commissioner may, by rule in this behalf, prescribe.(3)A suit for an arrear of assigned land-revenue shall not be entertained unless there is annexed to the plaint at the time of the presentation thereof a document under the hand of the Collector specially authorizing the institution of the suit.
