Section 313(4) in Bihar Board's Miscellaneous Rules, 1958
(4)On receipt of the money-order acknowledgement duly signed by the payee, it should be attached to the usual receipt in T.C. Form No. 59 or 74 of the Bihar Treasury Code, as the case may be, in which the full amount of the refund and the deduction made therefrom on account of the money-order fee should be clearly shown; the receipt will then be disposed of in the usual way. The Accounts Department will accept such voucher with the money-order acknowledgement as a valid receipt for the full amount of the refund entered therein.
