Section 16 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
16. Option of assessees for the mode of payment.
- On publication of the final schedules of Betterment Charges, under section 4(5) and the acreage rates, under section 6 (4) of the Act, the Divisional Canal Officer shall publish a notice in the village affected thereby, that the landowner or occupancy tenant should intimate to him through an application in writing, within 30 days of the notice his option with regard to the manner of payment by him. The notice will state that the option is to be exercised between :-(a)one lump sum payment;(b)by half-yearly instalments spread over a number of years as decided by Government, maximum number of instalments, not exceeding 30;(c)offering a part of his land in lieu of full or part payment of betterment charges due from him.If no intimation is received by the Divisional Canal Officer from any landowner or occupancy tenant within the prescribed period, the recoveries will be made from him in instalments.
