Section 13 in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
13. Time and place of payments of lease money.
- The tenant shall make payments of all instalments of his lease-money, [x x x] [Deleted by Notification dated 21.05.1971-Rajasthan Gazette, dated 20.04.1972.] and water rate on or before the date on which instalments of rent or land revenue in the Colonisation Tehsil in which the land is situated, are payable and such payments shall be paid during working hours at the nearest Government treasury or sub-treasury and to such person or persons and at such times and places as the Government or the Collector may, from time to time, appoint.
