Section 23(7) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
(7)The demand on account of cost of consolidation will be due as soon as the list is in the hands of the Lambardars or other persons entrusted with the collection and must be paid into treasury not later than the dates of depositing the land revenue of the estate concerned After this the cost of consolidation if remained un-recovered then it shall be recovered as arrears of land revenue
