Section 129(6) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(6)The payer, on demand by an officer so authorised, by the Panchayat Samiti or Zila Parishad, as the case may be, in this behalf, shall produce for inspection the original and the carbon copy of the receipt granted to him. After verifying the entries made in the original as well as in the carbon copy receipt, the officer concerned shall return the original copy to the payer. The carbon copy which shall be retained by such officer shall, before it is finally filled, be checked with the office copy of the receipt in Form LIII.
