Public works revenue is assessed and realised in accordance with the following rules:-(a)Divisional Officer of the Public Works Department are responsible that demands are made as revenue falls due, that steps are taken with a view to effect prompt realization of all revenues, regular or occasional and that proper records are kept to show, in respect of all items of revenue, recurring or non-recurring, the assessments made, the progress of recovery and the outstanding debts due to Government.(1)The object of this Rule is that all classes of revenue whether accruing from property of any kind, from leases of rights and concessions (e.g. right from fishing, grazing, etc. and use of water-power, or from any other source are properly watched.(2)A register of miscellaneous properties should be maintained for this purpose in each subdivision in F.R. Form I, in order that no item of revenue is lost sight of. This register should be submitted to the divisional office monthly and also at the time of the audit inspection.If, however, the registers cannot be spared by the sub-divisional officers in any particular month (e.g., in the month in which gross sales have to be conducted) they should be sent to the Divisional office as soon as the sales are over. On the first page of the register there should be clear information available to show :-(1)that the register is signed by the sub-divisional officer every month, whether there are transactions during the month or not;(2)when the register is sent to the Divisional Office; and(3)when it is received back in the sub-divisional office.When there are no transactions in a month, the register need not be submitted by the sub-divisional officer to the Divisional Office. The reason for the non-submission should be recorded in the register against the month under the signature of the sub-divisional officer and the fact intimated to the Divisional Office.(b)The recovery of all debts due to Government should receive the special attention of the Divisional Officer, and no debt should be remitted or written off except under the orders of competent authority.Irrigation Revenue Collected in the Civil Department
