If ownership of land which is liable to payment of betterment charges is transferred at any state, during payment of betterment contribution instalments, the liability in respect of unpaid amount of such charges shall also be deemed to have been transferred to the vendor. The vendor shall, however, continue to be liable for payment of such charges till he intimates the authorised officer alongwith the consent in writing of vendor. Provided that in case of default the amount of unpaid instalment may be recovered from either of the two at the discretion of the authorised officer.
