Section 41 in The Rajasthan Irrigation and Drainage Act, 1954
41. Lambardars or Patels may be required to collect irrigation dues.
- The Collector may require the Lambardar or Patel, if any, of any local area to collect any sums payable under this Act in respect of any land or water in such local area, and deposit the amount so collected in the State Treasury, as directed by the Collector, and in the event of any person failing to pay any sum so required, it shall be recovered from him as an arrear of land revenue.
