Section 10 in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
10.
(1)If a Bhumiswami diverts his holding or part thereof, he shall-(a)calculate and make a self assessment of the premium payable as per rule 7, if any; and(b)calculate and make a self assessment of the land revenue as per rule 3.(2)The Bhumiswami shall deposit the amount of premium and reassessed land revenue for one year in the manner directed by the State Government.
