13. Payment of betterment charges by instalments under proviso to section 47.
(1)If the owner of land desires to pay the amount of betterment charges by annual instalments as provided in section 47. he shall make an application to that effect in writing to the officer making the under section 42 within one month from the date of the communication of the order made under section 42 or the date of the decision of the Court order under section 44, as the case may be. The owner shall state in the application the number of instalments in which he desires to pay the charges. Such number shall not exceed ten.(2)Interest at the rate of 5 per cent, per annum shall be charged on the amount of betterment charges in respect of any land.(3)The instalments shall be so fixed as secure the full payment of whole amount of betterment charges together with interest as far as possible within the period specified by the owner in his application but in no case shall such period exceed ten years from the date on which such charges become leviable.(4)On receipt of an application under sub-rule (1) the officer authorised shall fix the amount of each annual instalment including the interest charges to be paid by the owner, the number of such instalments and the date on which each instalment shall be paid by the owner.(5)The owner of the land shall thereon execute an agreement as required by the proviso to section 47. Such agreement shall be in Form D in Schedule I.
