Section 14(ix) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
(ix)A monthly return [in such form as may be prescribed by Government from time to time] [Substituted vide Punjab Government Notification No. GSR No. 184/PA 50/48/S.46/Amd. (1)/63, dated the 16.5.1963.] shall be forwarded by the Collector to the Commissioner of the division with a copy of it to the Director, Consolidation of Holdings, by the seventh of the month following that to which it relates. In this return shall be entered the demand for the harvest, arrears (if any) and payment received during the month.
