(1)The demand statement for water-rates due shall be prepared on the basis of the Jamabandi Register. Water-rates due to each beneficiary shall be prepared on the basis of entry in the Jamabandi Register, Parcha shall be served upon each beneficiary through the Lambardar of such other agency as may be decided by Divisional Lift Irrigation officer within a fortnight after the irrigation:Provided that in case of assured irrigable command "area" it shall not be necessary to serve any Parcha.(2)No notice of demand other than the Parcha referred to in sub-rule (1) shall be issued during the currency of the lease. The facts of the Parcha having been issued shall be notified on the notice board of the office of the Lift Irrigation Ziladar.
