Section 40 in Rules Under the Land and Revenue Regulation
40. Liability to payment of premium.
- In addition to the land-revenue payable under rule 17 and the value of the timber assessed under rule 37, an applicant to whom a lease for special cultivation is granted shall be liable to pay premium [* * *] [Deleted vide Notification No. 3052-R., dated the 24th September 1931]. The rate of premium shall be fixed by the State Government from time to time for each locality. The premium (Added by the Notification No. RSS.329/53/56 Dated 23rd April 1958) shall be payable on or before the date of the issue of the lease unless the State Government otherwise direct.
