Section 14 in The Rajasthan Lands Special Irrigation Charges Rules, 1954
14. Option of Assessee for mode of payment.
- On publication of the final schedule of betterment charges or acreage rates under the Act, the Divisional Canal Officer shall publish a notice in the villages effected thereby that the landholder or occupancy tenant should intimate to him through an application in writing, within 30 days of the notice, his choice with regard to payment in the area held or occupied by him. The notice will state that the choice is to be exercised between:-(a)one lump sum payment;(b)by half-yearly instalments spread over a number of years as desired by Government; and(c)offering a part of his land in lieu of full or part payment of betterment charges due from him. If no intimation is received by the Divisional Canal Officer from any landholder or occupancy tenant within the prescribed period the recoveries will be made from him on instalment basis.
