Section 228 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
228.
At the close of every-day the [amin] shall with the help of the counterfoils in Z.A. Form 64 and of his register of daily collection fill up in the entries in Columns 12 to 16 of Z.A. Form 62. The entries made in Column 14 shall be totalled daily and shall be compared with the difference between the figures in Column 10 of the counterfoil of Z.A. Form 64 made on that day and those made at the end on the previous days. The aggregate of all the entries in Column 14 of Z.A. Form 62 for all the villages in his halqa shall be compared daily with the column of entries in Column 5 of Z.A. Form 65.[229 [Substituted by Notification No. U.O. 38-RZ(A)/I-A-1474-B-1958, dated 09.03.1960.]If the demand against a tenure-holder is not realised within three weeks of its falling due, the tahsildar may issue coercive process, which he, under the Act or Rules is empowered to issue against the defaulters ]
