Section 14(iii) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
(iii)[] [Inserted vide Punjab Government Notification No. 4655-D-53/dated the 6.5.1953.] The cost of consolidation shall be collected in two half-yearly instalments along with the land revenue demand for Kharif and Rabi harvests [except when the Government directs otherwise by written order to collect this in more than two-half yearly instalments in hard and deserving cases.] [Inserted vide Punjab Government Notification No. 4655-D-53/dated the 6.5.1953.] After a notification under section 14(1) of the Act has issued, the patwaris shall prepare in form CH 1 a list of assessees from whom the cost of consolidation is to be recovered. This list will be arranged lambardar- wise.
