(1)Land revenue, taxes, fees, etc. shall be payable within the time prescribed in rule 31(4) at such places published in the manner of Notice or by public announcement through Tlangau.(2)Payment of land revenue mentioned in sub-rule (1) of this rule should be made at the rates fixed by the Government from time to time.(3)For every payment of land revenue, Taxes, fees, etc. separate receipt as prescribe by the government shall be issued by the collecting authority for each case or category on land holding.(4)Every receipt of payment of land revenue, Taxes, fees, etc. along with receipt number and date of such payment shall be entered in individual ledger of land holder.
