Section 12 in The Haryana Ceiling on Land Holdings Rules, 1973
12. Amount of voucher
[Section 17]. - The Treasury Officer shall keep an account of vouchers presented and encashed on each day of payment in Form IX. The statement in Form VIII shall be kept in a guard file. Where no payments are made on any day, the Treasury Officer shall prepare a blank statement in Form IX. The Treasury Officer shall prepare a monthly statement in Form X, and send one copy thereof to the Tehsildar who shall intimate the details therein to the Deputy Commissioner. The Deputy Commissioner shall send a consolidated statement in Form IX on 1st January, 1st April, 1st October, to the State Government.
