Section 16 in U.P. Primary Agricultural Co-Operative Credit Societies Centralised Service Rules, 1976
16.
The contribution levied in accordance with rule 14 shall be payable by a Society in two equal instalments on the first day of the months of July and January every year. It shall be a first charge on the assets of the Society concerned. In the event of failure of any Society to pay such contribution by the prescribed dates, it shall be recoverable as arrears of land revenue on the certificate issued by the District Assistant Registrar, Co-operative Societies, to this effect.
