Section 8(1) in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974
(1)Where any person liable to pay surcharge under the Act fails to furnish the details of the land revenue payable on the prescribed form provided in rule 4, the Tehsildar or the Naib-Tehsildar shall cause the written information to be prepared in the said form from all the patwaris in whose jurisdiction the land of land-owner is situated with the instructions to send the information within 15 days through the respective Field Kanungo.
