Section 18 in The Himachal Pradesh Nautor Land Rules, 1968
18. Procedure after sanction of nautor lands.
(1)After nautor land has been sanctioned by the Sub-Divisional Officer (Civil) or by the Deputy Commissioner where there is no sub-Divisional Officer (Civil) under rule 16 for any of the purposes mentioned in Rule 6(a) and (b) and after the creation of the demand shall communicate the due payable to the Government by the grant as decided by the Sub-Divisional Officer (Civil) or by the Deputy Commissioner where there is no Sub-Divisional Officer (Civil) in quarterly instalment not exceeding four thereof, interest free, with advice to the grantee for depositing the first instalment within one month from the date of receipt of notice by him. In case the grantee chooses to pay the dues in lump sum he will have the option to do so. The Grant of the patta and mutation in such cases where the grantee will avail himself of the concession of making payment in instalments shall stand postponed until full payment has been made. But the possession of the land granted to him shall be delivered on deposit of the first instalment. The failure of the grantee to pay any of the instalment punctually will render the grant liable to resumption and the amount already paid to forefeiture. Patta will be issued forthwith in such cases where full payment may be made in lump-sum after the expiry of the period for filing an appeal.(2)After the expiry of the period prescribed for filing an appeal/revision the patta shall be issued under the seal and signature of the Collector of the District to whom it will be put up by the Tehsil. Revenue Officer after due completion.(3)After the execution of the Patta in Form 'D' for purposes other than Horticulture and in Form 'E' for Horticulture, the mutation memorandum in Form B' shall be completed in the office of the Sub-Divisional Officer (Civil) and issued under his signatures to the Revenue Officer of the area concerned for entry and attestation of mutation. After the needful has been done, the mutation memorandum shall be returned to the Sub-Divisional Officer (Civil) who will have it placed on the original Naulor File.(4)Government dues payable in respect of the grant of nautor lands for water mills, thrashing floor and for building subservient to agriculture or construction of residential houses will have to be paid in lump-sum.(5)The amount realised from the grantee will be credited into the treasury in the following manner: -(i)The Nazarana on land, under head "IX-land Revenue"(ii)The price of trees, as "Forest Income"
