(i)[ collect by due date all land-revenue and all sums, recoverable as land-revenue from the estate, or sub-division of an estate in which he holds office, and pay the same personally or by revenue money order or by remittance of currency notes through the post [or at places where treasury business is conducted by the [State Bank of India] [Amended by Financial Commissioner's notification No. 721-523-B-13, dated 8th August, 1919.], by cheque on a local Bank] at the place and time appointed in that behalf to the Revenue-officer or assignee empowered by Government to received it ;
