62. Portion of rates and cesses not payable to Government.
- (i) A headman, when paying an instalment of rates and cesses as required by rule 60, shall be entitled to withhold -(a)any portion of the due demand which consists of produce in kind due to village officers holding office in the estate ;(b)the remuneration due to persons other than the patwari ;(c)the proceeds of any cess levied on account of village expenses.(ii)It shall be the duty of the headman to pay sums thus withheld to the persons entitled to the same.Process Fees
