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State of Jharkhand - Section

Section 84 in The Jharkhand Agricultural Produce Markets Rules, 2000

84. Receipt.

- (i) All money received on behalf of the Market Committee shall be acknowledged by a receipt in triplicate signed by the Secretary or any other officer, servant or any person duly authorised by the Market Committee, in this behalf, shall be granted to every person in respect of fees collected from him under these rules or bye-laws. One copy of the receipt shall be retained in the office for office record.
(ii)Every person authorised to collect fees shall grant the receipt to the payee, keeping counterfoil of the receipt so granted and shall render account of all receipt ordinarily once a day to the Secretary or any other person duly authorised in this behalf by him.