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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(6) in Installation, Safeguarding and Accounting of Hundials Rules, 1975

(6)Every permanent hundial or receptacle shall be opened once in a month where the monthly collection from the hundials and receptacle is Rs. 5,000 (Rupees five thousand only) and more and in other cases as often as may be necessary. The hundials shall be opened and the cash or other valuables in them shall be counted or accounted in the presence of an officer of the department deputed by the appropriate authority.Notice of the proposal to open the hundials shall be given to the appropriate authority at least two weeks before the date of opening. The hundials shall, after the opening of each lock, be locked in the presence of the Chairman, Board of Trustees or other trustees including the hereditary trustee, as the case may be, the Executive Officer and the officer of the department authorised by the appropriate authority and sealed with the departmental seal by the said officer.