Section 14 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
14. Objections by assessees to demand and their disposal.
(a)Any landowner or occupancy tenant may present his objections against the demand to the Divisional Canal Officer or the Deputy Collector concerned within thirty days of the date of service of the demand slips or where the demand slips were not duly served when he has knowledge of the demand against him.(b)The orders of Divisional Canal Officer or the Deputy Collector, as the case may be, on such objection will be appealable to the Commissioner of the Division concerned, within 30 days of the date of such orders.(c)No objection to the demand at the time of collection of betterment charges or acreage rates shall be entertained, and their collection shall not be suspended. [-] [The words 'except on the receipt of an intimation from the Divisional Canal Officer that an objection has been admitted by him' omitted by Punjab Government Notification No. 6367/Irr./C. dated 19th June, 1957. ]
