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State of Rajasthan - Section

Section 106 in Rajasthan District Board Account Rules

106.

(1)When any articles or forms are sold to the public or used on works done for private persons the entry in column 6 of the stock book shall clearly indicate to whom the things have been sold or on what particular work they have been used and necessary references shall be given in the remarks column to admit to the recovery or adjustment to the cost being traced to the appropriate account.Note. - In the case of saleable articles the rates for their sale as sanctioned by the Board shall be noted at the top of the stock book page against the description if the stores or forms these rates shall also be entered in a schedule to be kept in the District Board Office.
(2)In the case of counterfoil receipts, tickets, licence etc., by means of which the District Board dues are collected the entries in columns No. 4 and 8 of the stock book shall clearly indicate the printed book number of the books received and issued in order to keep a complete check on their use. The books shall be issued in serial order and when the books of counterfoils are received back a note to this effect shall be made in the remarks column under the dated initials of the record-keeper.