Section 17 in West Bengal Land Reforms Rules, 1965.
17. [ Manner, time and place of payment of instalments of revenue under section 27. (1) The revenue payable by a raiyat shall be paid in equal half-yearly instalments each falling due on the last day of each half of the agricultural year in respect of which it is paid.
(2)Each instalment of revenue payable by a raiyat shall be paid within the working hours of the day on which it falls due.(3)The payment of revenue may be made in cash(i)to the Revenue Inspector of the area in which the land for which revenue is payable is situated, or(ii)to the Block Land and Land Reforms Officer of the Block in which the land for which revenue is payable is situated.(4)The payment of revenue may also be made by postal money order to the Block Land and Land Reforms Officer of the Block in which the land for which revenue is payable is situated.(5)The revenue may also be paid by challan in T.R. Form No.7 against proper head of receipt in an authorised bank provided the challan is duly checked and countersigned by a Revenue Officer of the Block in which the land is situated.(6)When a raiyat makes any payment on account of revenue he may declare the year or years or the instalment or instalments in respect of which he wishes the payment to be credited and the payment shall be credited accordingly.(7)If the raiyat does not make any such declaration, the payment may be credited against the year or years for which the payment is due] [Rules 17 and 18 substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.].
