Section 10 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
10. Conditions for acceptance of cheques.
- At places where the treasury business is conducted by the State Bank of India, or any other Scheduled Bank, cheques on such banks will be accepted in payment of Government dues subject to the following rules-(1)Cheques must be crossed.(2)A receipt will be granted in the form given below in respect of each cheque on its presentation: but in case the payer also wishes to have a final receipt, he should give instructions to that effect at the time of presentation, and the final receipt will be sent by post to his address after the cheque has been cashed.Received cheque No...................for..........rupees...................drawn on ....................bank on account of......................as per challan No.(3)If a cheque is dishonoured by the bank, the fact be reported at once to the payer with a demand for payment in cash. The g will not be liable for any loss or damage which may possibly occur as a result of delay in intimating that a cheque has been dishonoured.(4)Cheques in payment of Government dues which have to be paid into the treasury by a certain date at the latest will not be accepted if presented later than the day previous to such date.(5)Demand drafts will also be accepted for payment of Government dues.
