Section 14(c) in The Punjab Betterment Charges and Acreage Rates Rules, 1955
(c)No objection to the demand at the time of collection of betterment charges or acreage rates shall be entertained, and their collection shall not be suspended. [-] [The words 'except on the receipt of an intimation from the Divisional Canal Officer that an objection has been admitted by him' omitted by Punjab Government Notification No. 6367/Irr./C. dated 19th June, 1957. ]
