(10)The cultivator shall submit to the Collector before the 15th day of September a plan of the quarters to be built or provided by him in or in close proximity of the field for accommodation of the staff for guarding and supervising the operations in the field. He shall provide the said quarters before the 1st day of November strictly according to the plan as approved of by the Collector, and if the quarters are not so provided in time, these may be constructed or otherwise provided by the Collector at the cultivator's cost which will be recoverable from the cost price of Ganja payable to him.
