Section 28 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
28. Method of dealing with alteration in demand.
- If, after delivery of the demand slips to the assessees, any addition is made to the demand, or any suspension is allowed under the Act or rules thereunder, such addition or suspension shall be communicated to the owner or occupancy tenant, as the case may be, by means of supplementary demand slips. Demands shall be shown in black ink, and suspension in red ink. All such alterations as are made before the despatch of the Demand Statements to the Tehsil concerned under Rule 13 supra shall be included in that document and shall also be written on slips similarly printed and attached to the Demand Statement. Alterations made after the despatch of the Demand Statement shall be intimated to the Tehsil concerned in a supplementary consolidated statement after 60 days. Any addition or suspension allowed thereafter shall be similarly incorporated in the Demand Statement for the succeeding harvest. Due intimation will be given about additions and suspension to assessees concerned by issue of supplementary demand slips in the manner prescribed in Rule 12.
