Section 7(c) in Haryana Government Electrical Undertakings (Dues Recovery) Rules, 1972
(c)This bill is payable at the local office of the Board to the Cashier at the counter. The Board shall not be responsible for any payment made to an employee other than the Cashier at the counter. Receipt in form R.O. 4 should invariably be taken from the Cashier/Bank.
