(1)The amount shall be paid by issuing vouchers in form 'D'. A book containing such vouchers shall be kept in double-lock by the Treasury Officer or Sub-Treasury Officer, as the case may be, and shall, on receipt of a demand in form 'E' be issued to the Collector or to an officer authorised by the State Government, who shall keep the book in his personal custody and shall before commencing the use thereof, send an intimation to the Treasury Officer or Sub-Treasury Officer, as the case may be, in form 'F'. Ordinarily, only one book shall be issued [at a time] [Added vide Notification dated 2.9.1987.] by the Treasury Officer or Sub-Treasury Officer to the Collector or to the officer concerned.(2)A voucher, which is not encashed within a period of three months from the date of its issue, shall cease to be valid unless it is, on an application by the holder thereof, countersigned and revalidated for payment by the Collector or an officer authorised by the State Government. The holder, on failure to obtain payment within three months from the date of issue, shall submit the voucher with an application for its revalidation.(3)In the case of loss, destruction or mutilation of the [-] [Word 'original' omitted vide Notification dated 2.9.1987.] voucher, the holder may apply for the issue of fresh voucher. A new voucher shall not be issued until after the expiry of six months from the date of issue of the said voucher and until a non-payment certificate has been obtained from the Treasury Officer or Sub-Treasury Officer.
