Section 8(a) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988
(a)Where an amount is received by Recovery Officer, he shall issue to the person a receipt therefor, mentioning the name of the person, father's name, address, recovery case number and amount received (separately indicating sums received against process fee, cost of proceedings, principal and interest) and immediately credit out of the amount received the amount of process fee and cost of proceedings by separate challans in the nearest treasury/sub-treasury under Major Heads 0029 and 0070 respectively, indicating therein all details of the case in which the amount has been recovered.
