Section 11A in The Punjab Betterment Charges and Acreage Rates Rules, 1955
11A. [ Procedure for realising advance payment of betterment charges. - (1) When the rate of advance payment of betterment charges is notified by the State Government under sub-section (1) of section 5-A of the Act, the Canal Officer shall prepare a demand statement in respect thereof in the form prescribed for the charging of occupier's rate containing full particulars of the amount of advance payment of betterment charges which every person is liable to pay under the Act and cause a notice to be served upon him.
(2)As soon as the demand statement referred to in sub-rule (1) is completed in respect of a village, the provisions of rules 12, 13, 14 (a), 14 (c), 15, 23, 24, 25, 27, 28, 29, 30, 33 (b) and 34 shall, as far as may be, apply to the realization of the advance payment of betterment charges in the same manner as they apply to the realisation of betterment charges under the Act.(3)Receipts shall invariably be given by the Lambardar or other persons making the collection to each assessee, for making advance payment of betterment charges.(4)An account of each landowner shall be maintained in the Divisional Canal Office, showing the recoveries of advance payment of betterment charges.] [Rule 11-A inserted by Punjab Government Notification No. 254-IW-59/98, dated the January, 1959.]
