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State of Madhya Pradesh - Section

Section 30 in The M.P. Municipal Accounts Rules, 1971

30. Duty paid at Head Office.

- In the case of duly paid in cash at the head office on goods weighed and passed there, that office shall use the same receipt book and daily collection register as are used at out posts. For duty paid on invoices at the head office Form No. 9. shall be used and a register maintained in Form No. 10 when goods covered by an invoice on which duty has been paid arc presented at an out post the consignee, on surrendering the foil of the pass in Form No. 9 shall be granted a fresh pass in Form No. 11. These forms should be printed on coloured paper to distinguish them from cash passes. They will not be entered in the collection register of the out-post, but the book containing counterfoils of Form No. 11 shall be sent to the head office in order that the Revenue Inspector/Sub-Inspector may check the counterfoils with his register in Form No. 10.