85. Finally, defaulters to be reported to Tehsildar.
- On receipt of the information mentioned in the foregoing rule the Gaon Panchayat shall call upon the defaulters to pay up the dues against them within 15 days. If after the expiry of this period of the dues are not paid, the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] shall make out a list of the defaulters giving-(a)the names and addresses of the defaulters,(b)serial number (column 1 of L.R. Form 19),(c)the list for which the amount is due, and(d)the amount due.The list shall be submitted to the Tehsildar for issue of coercive processes against the defaulters.
