Section 21(3) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
(3)Crossed cheques may at the discretion of the Custodian be accepted. In case of outstation cheques, the amount on account of bank Commission should also be added to the amount due to the Custodian. No receipt for any cheque shall be valid discharge of any liability unless the cheque is cashed.
