Section 170(8) in Rules Under the Land and Revenue Regulation
(8)Fees on payment of arrears after defaulters list has been drawn up. - [If the settlement-holder of a temporarily settled estate tenders payment of an arrear due from him after it has accrued payment shall be accepted on payment of the following fees [in cash or] [(Substituted for the old one by the Revenue Department Notification No. RR. 34/50/15, dated 23rd February, 1951)] in court-fee stamps to be affixed to the chalan tendering payment:(a)If paid before issue of process for recovery of the arrear, 50 paise penalty under Section 68(1).(b)If paid after issue of process for recovery of the arrear, Re 1 penalty under Section 68(1).(c)If paid after issue of sale proclamation, Re 1 fee under Section 75, in addition to the penalty under Section 68(1).Provided that, if the arrear does not exceed fifty paise the penalty leviable under clause (a) or clause (b) shall in no case exceed fifty paise.]
