Section 23(2) in The Punjab Village Common Lands (Regulation) Rules, 1964
(2)That the lessee shall pay, when due in respect of the said land or any part thereof:-(a)full assessment, cesses, water rates and other charges imposed by competent authority under any law for the time being in force;(b)lease money in accordance with the Punjab Village Common Lands (Regulation) Rules, 1964
