Section 8 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
8. Procedure for altering rates of Betterment Charge when improvement is made in an irrigation scheme already subject to levy of Betterment Charges.
- If lift irrigation arrangements in regard to any land, are converted into gravity flow irrigation, the full betterment charges will be leviable from the assessee who may be required to pay the higher rate of betterment charges from the date the said conversion is effected, the number of instalments for payments remaining the same.
