(1)the Board shall, by notice to be posted up in their office, declare at what hours of each day (not being a Sunday or other recognized holyday) the officer shall be open for the receipt of money and the transaction of business.(2)Receipts to be given- For all sums, paid on amount of any tax fee or other moneys due under this Act a receipt stating the amount and the tax, fee or other charge on account of which it is paid shall be given, signed by the tax collector or by some other officer authorized by the Board to grant such receipts.
