Section 23(3) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
(3)The cost of consolidation shall be collected in two half-yearly instalments along with the land revenue demand for Kharif and Rabi harvests (except when the Government directs otherwise by written order to collect this in more than two half-yearly instalments in hard and deserving cases) After a notification under section 14(1) of the Act the patwaris shall prepare in Form C.H.I., a list of assessees from whom the cost of consolidation is to be recovered. This Fist will be arranged lambardari-wise.
