62. Portion of rates and cesses not payable to Government.
- (i) A headman, when paying an instalment of rates and cesses as required by rule 60, shall be entitled to withhold -(a)any portion of the due demand which consists of produce in kind due to village officers holding office in the estate ;(b)the remuneration due to persons other than the patwari ;(c)the proceeds of any cess levied on account of village expenses.(ii)It shall be the duty of the headman to pay sums thus withheld to the persons entitled to the same.Process Fees[63. Charges for service of processes. - For the service of every writ of demand, warrant of arrest and warrant of attachment for the collection of Revenue under Chapters VI and VII of the Punjab Land Revenue Act, 1887 (Punjab Act 17 of 1887), a charge shall be made at the following rates] [Substituted vide Haryana Notification No. GSR 62/P.A.17/1887/S.155 and 156/90 dated 7.8.1990.] :-(1)for writ of demand .................. [ten rupees] [Substituted for 'four rupees' vide Haryana Notification No. GSR 68/P.A.17/1887/S.155 and 156/96 dated 3.9.1996.].(2)for warrant of arrest ................ [fifty rupees] [Substituted for 'fourteen rupees' vide Haryana Notification No. GSR 68/P.A.17/1887/S.155 and 156/96 dated 3.9.1996.].(3)for warrant of attachment ....... [fifty rupees] [Substituted for 'twenty rupees' vide Haryana Notification No. GSR 68/P.A.17/1887/S.155 and 156/96 dated 3.9.1996.].Recovery of Arrears
