Section 18 in Rajasthan District Board Account Rules
18.
(i)At places where the cash business of the treasury is conducted by the Bank, cheques on local banks may be accepted in payment of District Board dues, or in settlement of other transactions with the District Board, if the cheques have been crossed by the drawer or the acceptance of uncrossed cheques in that class of transactions has been permitted by the District Board. Until, however, a cheque has been cleared the District Board cannot admit that payment has been received a1nd consequently final receipt shall not be granted when a cheque is tendered. A receipt for the actual cheque only may be given in the first instance, but if a person making payment in this manner so desires, a formal payment receipt shall be sent to his address after the cheque has been cleared. Collection charges of the Bank, if any, will be recovered by or under instructions of the Bank from the party presenting the cheque.The preliminary acknowledgment of the receipt of the cheque will be given in the form below:-"Received cheque No..........for Rupees......... drawn on .........on account of................in respect of Bill No........."In the event of a cheque dishonoured by the Bank on presentation, the fact shall be reported at once to the tenderer with a demand for payment in cash, but the District Board cannot accept any liability for loss or damage which may possibly occur as a result of delay in intimating that the cheque has been dishonoured.Note. - Where a cheque is dishonoured it will be returned to the presenter and preliminary acknowledgment of the receipt of the cheque or the paper token received back from him.(ii)When District Board dues which are payable by certain fixed dates are paid by cheque, the person desiring to make such payment in this manner without risk must take suitable precautions to ensure that his cheque reaches the treasury or the receiving office at the latest on the working day preceding the date on which the payment is to be made. Cheques received on the last day of payment of District Board dues may be refused at the discretion of the officer to whom they are tendered and those received later will not be accepted.Note. - The term "Local Banks" as used in this rule means banks located in the station in which a Bank treasury is situated.(iii)Demand drafts shall not be distinguished from cheques for the purpose of these rules and, provided that the cheque is honoured on presentation, payment shall be demanded to have been made:(a)If the cheque is handed over to the authorised bankers or to a District Board Officer authorised to receive money on behalf of the District Board, on the date on which it is so handed over: or(b)If it is sent by post in pursuance of an instruction to make payment by post, on the date on which the cover containing it is put into the post:Provided that where a cheque is marked as not payable before a certain date, the payment shall not be deemed to have been made until the date on which it becomes payable.Note. - The provisions of clause (b) above apply mutatis mutandis to payments made to the District Board by postal Money Order or by any other recognised mode of remitting money by post.
