Section 9 in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967
9. Procedure for depositing the amount. [Section 11 read with section 21(2)(e].
(1)The cost of the reclamation payable shall be paid at the office of the tehsil in which the land is situated except in the following cases -(a)Where the tehsil treasury at the district head-quarters has been incorporated with the district treasury, the payment shall be made into the district treasury, the statement of the manner in which the sum is to be appropriated being first checked and attested by the Tehsildar.(b)Where a special arrangement has been made with the sanction of the Deputy Commissioner authorising any person under engagement to pay cost of reclamation to pay direct into the district treasury. In this case the payment shall be made as provided in clause (a).(2)The notice of demand for cost of reclamation under section 11(4) of the Act shall be in Form 'C' and shall be served under the procedure laid down in rule 5.(3)If the amount is not paid in the manner and within the period specified in the notice, steps shall be taken by the Director to recover the cost of reclamation under Section 12 of the Act.
