Section 34(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(2)Notwithstanding anything contained in sub-section (1) the Revenue Officer may, if the tenant gives notice to the landowner for payment at the threshing floor of the rent payable in kind and the landowner fails to make arrangements for its collection within a fortnight of the receipt of the notice, appoint an agent to collect the rent at the threshing floor on behalf of the landowner at his expense.
