Section 6(1) in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974
(1)After making the assessment of surcharge at his own level or after the receipt of assessment made by the Tehsildar or the Naib-Tehsildar, the Patwari shall prepare a demand statement and hand over the same to the Lambardar in whose jurisdiction, the land-owner holds largest area of land.
