Section 15 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
15. Circumstances in which payment is to credited first to demand outstanding on account of cesses.
- Where arrears of revenue or rent and arrears of authorised cesses of any description are both outstanding and no express intimation is given by a person making a part payment that the payment is to be applied to the discharge of the arrears of revenue or rent or the authorised cesses, the receipts shall be credited first to the demand outstanding on account of such cesses.C-Refunds
