Section 18(i) in Rajasthan District Board Account Rules
(i)At places where the cash business of the treasury is conducted by the Bank, cheques on local banks may be accepted in payment of District Board dues, or in settlement of other transactions with the District Board, if the cheques have been crossed by the drawer or the acceptance of uncrossed cheques in that class of transactions has been permitted by the District Board. Until, however, a cheque has been cleared the District Board cannot admit that payment has been received a1nd consequently final receipt shall not be granted when a cheque is tendered. A receipt for the actual cheque only may be given in the first instance, but if a person making payment in this manner so desires, a formal payment receipt shall be sent to his address after the cheque has been cleared. Collection charges of the Bank, if any, will be recovered by or under instructions of the Bank from the party presenting the cheque.
