Section 9 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
9. Procedure for working out Acreage Rates.
- The acreage rate shall be worked out by the Divisional Canal Officer on the basis of the estimated cost of one or more works or measures mentioned in section 6 (1) of the Act after consulting, where necessary, the Revenue or Colonization Officer concerned. The Divisional Canal Officer will then submit his proposals to [-] [The words 'the Government through' in rule 9 omitted by Punjab Government Notification No. 6367/Irr./C, dated 19th June 1957.] the Chief Engineer.
