(a)Refunds or repayments of Government loans including the amount of interest due shall be made in the Treasury or Sub-Treasury of the district within which the Grama Sasan lies, in O.T.C. Form No. 6.(b)Challans shall be presented in quadruplicate. Two parts of the challan shall be returned by the Treasury to the depositor, one part shall be retained by the Treasury and the other part shall be sent by the Treasury to the District Panchayat Officer of the district duly signed as proof of payment.
