Section 12 in The Rajasthan Lands Special Irrigation Charges Rules, 1954
12. Objections by Assessees to demand and their disposal.
(1)Any assessee may, if he desires, present his objections to the demand within 21 days of the date of receipt of demand slip by him or if the demand slip has been proved not to have been delivered to him or his representative to the satisfaction of the Divisional Canal Officer, within 10 days of the date on which he became first acquainted with the claim against him.The orders of the Divisional Canal Officer on such objection will be appealable to the Commissioner within 30 days of the date of such orders.(2)Objection to the demand at the time of collection urged before the Collector shall be referred by him to the Divisional Canal Officer, the collection not being suspended except on the receipt of an intimation from the Divisional Canal Officer that an objection has been admitted by him.
