Section 28 in The Orissa Betterment Charges Rules, 1958
28. Issue of demand notice for collection of charges under Section 6.
- The Revenue Officer, as soon as may be, after the publication of the award under Section 6 of the Act, shall issue the notice of demand in Form XIV specifying the date from which the betterment charges become payable, such date being the 1 5th day of April of the year next after the one following the kharif season in which irrigation facilities were provided or two months after the date of publication of the award under Section 6, whichever is later.
