Section 16 in The Rajasthan Colonisation (General Colony) Conditions, 1955
16. Time and place of payment.
- All payments mentioned hereinbefore shall be paid on the same that as that on which the instalment of rent of land revenue in the Tehsil in which the land is situated is payable and shall be paid during working hours at the nearest Government treasury or sub-treasury [or] [Substituted vide Notification No. F. 4(22) Revenue/Col./77, dated 31.07.1980-Rajasthan Gazette, Extraordinary, Part IV-(C), dated 12.08.1980, page 123.] to such person or persons and at such times and places as the Government or the Collector from time to time, may appoint.
