Section 12 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
12. Distribution of Demand Slips.
- As soon as the Demand statements in respect of Betterment charges or Acreage rates for any village are completed under section 8(1) of the Act, the Divisional Canal Officer shall forward the Demand Slips meant for assessees to the Canal Patwari, who will deliver them to the Lambardar concerned within five days of their receipt by him. The Lambardar will serve them among assessees, or in case of their absence, to their recognized Agents or an adult male member of the family of an assessee, within seven days of receipt of those Demand Slips from Patwari. The acknowledgements of assessees or of their Agents or adult member of the family for Demand Slips shall be submitted by Lambardars to Divisional Canal Officer by registered post or through the Canal Zilladar concerned within 10 days of their receipt from the Canal Patwari.
