Section 6 in The Rajasthan Lands Special Irrigation Charges Rules, 1954
6. Preparation of Draft Schedules.
- The Board shall prepare in accordance with rule 5 a draft schedule of betterment charges which will show-(i)The duties adopted by the Board for evaluating lands before and after the commencement of the scheme, and(ii)the rates per acre payable as Betterment Charges for each class of land when converted from existing class to Nehri in an assessment circle-(a)when paid in one instalment, or(b)when paid by instalments as prescribed, and(c)the maximum number of instalments allowed for payment.
