Section 16(6) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(6)The cost of consolidation proceedings shall be collected in two equal yearly instalments, along with the land revenue demand. In single cropped areas the cost shall be realised when the land revenue falls due, while in double-cropped areas, the instalments of the cost shall be recovered with the Rabi collections, after the closure of the consolidation operations in the tract by a notification under section 43-A of the Act.
