- All rents and other charges shall be collected in cash and shall be payable monthly by the 15th day of the following month :Provided that the [Labour Commissioner] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).] may, subject to such directions as may be issued by the State Government, extend from time to time, the period of payment of the rent and the other charges.
