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State of Bihar - Section

Section 122 in The Bihar Government Estates (Khas-Mahal) Manual, 1953

122. Procedure for payment of commission to tahsildars.

- In order to prevent commission being drawn more than once for the same collection, payment of commission should be made after each kist on bills to be filled in a bill book and the transactions should be recorded in Register 69-A prescribed in the Register and Return Manual. The procedure preliminary to payment will ordinarily be as follows:-The bill should be received by the Khasmahal Officer who will ask the Tauzi Navis to certify on the back of it the amount collected and the period to which the collection refers. The Superintendent will then look into the register prescribed above and satisfy himself from the entries that no commission has already been paid on the same collection. The payment of the bill will then be recommended by that officer in writing and the Collector will pass order on it.In order to afford facility to the audit office to ensure that the collections have been verified and that the commission is not paid twice over the District Officers should furnish the following certificate on bills of payment of commission:-"Certified that collections for which commission has been charged in the bill have been verified and that payment on this account has not already been made."