Section 23(1) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
(1)The cost of consolidation proceedings shall be assessed (village-wise) at Rs. 5 per acre or portion of an acre of land, other than gair mumkin, ban sarkar and banjar qadim land, if the wattbandi is carried out by the persons whose holdings are affected and at Rs 7.50 per acre if the wattbandi is carried out by or on behalf of the Consolidation Officer, at the option or default of the persons whose holdings are affected.
