Section 23(1) in The Punjab Village Common Lands (Regulation) Rules, 1964
(1)The lessee hereby takes the aforesaid land for the term of ...................... year and beginning from kharif-rabi ...................... on the yearly rent of Rs. ........... per bigha/acre. The lessee has paid Rs. ........... in advance and shall pay to the lessor Rs. ........... for the 1st year on ............. and thereafter the yearly rent of Rs......... shall be paid in advance in the month of February every year.
