Section 16 in The Punjab Land Improvement Schemes Act, 1963
16. Preparation of statement
. - (1) The Soil Conservation Officer shall, on completion of the works under a scheme, prepare a statement in the prescribed form giving the following particulars, namely:-(i)name of the landowners, including the Government, and khasra numbers of the land included in the scheme;(ii)the works carried out under the scheme together with a map thereof;(iii)the total cost of such works;(iv)the rate of recovery of cost per acre:(v)the amount to be recovered from the land-owners, the period within which such amount is recoverable and the number of instalments of recovery;(vi)the works which, in the opinion of the Soil Conservation Officer, should be maintained and repaired by land-owners individually or jointly and the names of such land-owners; and(vii)such other matters as may be prescribed.(2)A copy of the statement shall be sent to the Revenue Department for recovery in the manner prescribed.(3)When a statement is prepared under this section, any rights and liabilities shown therein shall be entered in the record of rights or where there is no record of rights in such village record and in such manner as may be prescribed and shall thereupon form part of such record of rights or such village record.
