Section 23 in The Orissa Betterment Charges Rules, 1958
23. Notice to the parties concerned to exercise option with regard to the manner of payment of levy.
- On publication of the award an betterment charges under Section 6 the Revenue Officer shall issue a notice in Form XIII to the effect that the landlords, occupancy tenants, service tenants and sub-tenants who have been liable to pay the betterment charges according to the award may intimate to him through an application, in writing, within 30 days of the notice, his option with regard to the manner of payment by him. The notice shall state that the option is to be exercised between-(a)one lump sum payment, and(b)by instalments as prescribed in Sub-section (2) of Section 7.If no intimation is received by the Revenue Officer within the said period from any of the persons named above the recoveries shall be made from him in instalments.
