(3)Subject to such rules as the State Government may prescribe in this behalf, the share, if any, of such cost payable by a raiyat under this Section together with interest thereon at six per cent per annum may, at the discretion of the Collector, take the form of annual payments, the amount of such payments being fixed with due regard to the prevailing rents.Explanation. - The expression 'communal land' means land recorded as Gochar, Rakshit, or Sarbasadharan, in the record-of-rights or waste land which is either expressly or impliedly set apart for the common use of, or for the supply of fuel to the villagers whether recorded as Such in the record-of-rights or not.
