Section 24C in The Pepsu Tenancy and Agricultural Lands Rules, 1958
24C. Issue of voucher for cash payment.
(1)Payment of compensation in cash shall be made through vouchers in Form IX-A. The books each containing 100 vouchers and counterfoils shall be kept in double lock and shall, on receipt of demand in Form IX-B, be issued to the Collector or the Officer authorised by the State Government, who shall keep the book in this personal custody and shall before commencing use thereof, send an intimation to the Treasury Officer, in Form IX-C. Only one book shall ordinarily be issued by the Treasury Officer to the Collector or the officer authorised by the State Government at one time.(2)A voucher which is not encashed for more than three months from the date of its issue shall cease to be cashable unless it is, on an application by the holder thereof, countersigned and revalidated for payment by the Collector or the Officer authorised by the State Government. The holder, on failure to obtain payment within three months from the date of issue shall submit the voucher with an application for revalidation of the same. In case of loss, destruction, mutilation of the original voucher, the holder may apply for the issue of a fresh one. In such a case, fresh voucher shall not be issued until after the expiry of six months from the date of issue of the original voucher and after a non-payment certificate has been obtained from the Treasury Officer.
