Section 9(1) in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967
(1)The cost of the reclamation payable shall be paid at the office of the tehsil in which the land is situated except in the following cases -(a)Where the tehsil treasury at the district head-quarters has been incorporated with the district treasury, the payment shall be made into the district treasury, the statement of the manner in which the sum is to be appropriated being first checked and attested by the Tehsildar.(b)Where a special arrangement has been made with the sanction of the Deputy Commissioner authorising any person under engagement to pay cost of reclamation to pay direct into the district treasury. In this case the payment shall be made as provided in clause (a).
