[Cites 0, Cited by 0]
[Entire Act]
State of Punjab - Section
Section 7 in The Punjab Commercial Crops Cess Rules, 1974
7. Under column No. 9, the Circle Revenue Officer shall record his remarks after checking of khasra Nos. under the commercial crop or an orchard and 100 per cent of such Khasra Nos. in which Kharaba has been mentioned by the Patwari.
Form 'B'[ Rule 4(2)]Notice of Demand in respect of Commercial crop cess payable by each land owner| Name of village | Hadbast No. | Tehsil | District | ||
| Sr. No. | Name of landowner with full particulars | Khasra No. | Name of commercial crop | Area in Acres | Kharaba |
| Irrigated/unirrigated | Irrigated/unirrigated | ||||
| District | Name of Harvest | Agricultural year | |
| Net Area on which Cess is to be levied | Irrigated/Unirrigated 7 | Rate of Cess | 8 |
| 7 | 8 | 9 | 10 |