[Cites 0, Cited by 0]
[Entire Act]
State of Punjab - Section
Section 6 in The Punjab Commercial Crops Cess Rules, 1974
6. Collection fee. [Section 9)].
- For collecting charges relating to the cess leviable under the Act, in the shape of pachotra, the rules made under the Land Revenue Act, 1887, shall apply matatis mutandis.Form 'A'[Rule 4(1)]Special Register Khasra Girdawari for Commercial Crops| Name of Village | Harbast No. | Assessment Circle | Tehsil | District | |
| Field No. | Khewat No. (Khatauni) | Name of the owner with details | Area with kind of soil whether irrigated/unirrigated | Date of Inspection by Patwari | |
| Kharif | Rabi | ||||
| Name of crop or orchard | Name of crop of orchard | ||||
| 1 | 2 | 3 | 4 | 5 | 6 |
| Condition of crop | Inspection by Field Kanungo | Inspection by Circle Revenue Officer or any other revenueofficer specially deputed by Collector | Inspection by Higher Revenue Officer |
| 7 | 8 | 9 | 10 |