Section 20 in West Bengal Land Reforms Rules, 1965.
20. [ Procedure for recovery of arrear of revenue. (1) Any instalment of revenue or part thereof if not paid by the date fixed for the payment of such instalment, shall be deemed to be an arrear. If such arrear remains unpaid at the close of the agricultural year to which it relates, a notice of demand shall be served on the raiyat asking him to make payment of the arrear within the date specified in the notice with interest at the rate of 61/4 per cent per annum from the date or dates on which the revenue became due. If after receipt of the notice of demand, a raiyat does not pay the arrears of revenue with such interest within the specified date, such arrear of revenue shall be realised as a public demand under the Bengal Public Demands Recovery Act, 1913, as amended from time to time.
(2)The Director of Land Records and Surveys, West Bengal shall prepare detailed guideline in the form of general instruction for the purpose of determination of revenue by the Revenue Officer keeping in view of the provisions of Act and rules made in this regard.] [Rule 20 substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.]
