Section 4 in The Rajasthan Land Revenue (Surcharge) Act, 1960
4. Determination of surcharge.
- The Tehsildar shall every year determine the amount of the surcharge payable by every person after making such inquiry, if any, as he consider necessary and such amount shall be paid alongwith and in addition to each installment of land revenue in the same proportion as such installment bears to the total demand of land revenue for the year.
