Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 74 in The Punjab Town Improvement Trust Rules, 1939

74.

(1)When a cheque is cancelled before the general cash book has been closed for the day of issue of the cheque, the entry in the cash book and also in the classified abstract shall be struck out in red ink under the initials of the officer appointed under rule 53. When the cheque is cancelled after the cash book has been closed, the amount of the cheque shall be entered in the cash book of the day of cancellation as a Miscellaneous receipt and carried into the classified abstract. In this case an adjustment shall be made at the end of the month, as laid down in rule 68(2).
(2)If a cheque is lost or destroyed an intimation of the fact shall be at once give to the Treasury Officer and its payment stopped after ascertaining from the pass book and by entry from the Treasury Officer that it has not been cashed. This loss of the cheque shall be noted on the counterfoil. If a fresh cheque is not issued in place of the lost one, the procedure laid down in rule 74(1) shall be followed. If a new cheque is issued its number and date shall be quoted against the original entry in the cash book with the remark that the original cheque has been lost, and the following note shall be made on the counterfoil of this cheque : "Issued in lieu of cheque No. --------------, dated ------------- lost or destroyed."