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State of Punjab - Section

Section 12 in The Punjab Utilization of Surplus Area Scheme, 1973

12. Manner of payment of compensation.

- (i) The amount shall be paid into the Government treasury or sub-treasury by the allottee in half yearly instalments of Rs. 500 each, the last instalment being equal to or less than Rs. 500. However, the allottee may deposit the entire amount into the Government treasury in lumpsum.
(ii)The Circle Revenue Officer shall maintain a ledger account in respect of the amount due from and amount paid by each allottee. He shall also maintain a day book regarding payments received from them. At the end of every month a statement regarding payments received from allottees shall be furnished by the Treasury Officer or Sub-Treasury Officer, as the case may be, to the Circle Revenue Officer.