Section 57 in The Punjab Town Improvement Trust Rules, 1939
57.
When money is paid into the Trust office and there is no objection to its acceptance, a receipt in form No. 29 shall be given to the person making the payment and the amount brought to account at once in the general cash book, form No. 30, and in the demand and collection register, if any. The counterfoil of the receipt shall be signed by the cashier in token of having received the money, by the accountant and the clerk in charge of demand and collection register in token of the entries having been made in the general cash book and the demand and collection register, and by the secretary or by the officer appointed under rule 53. The receipt shall be signed by the last mentioned officer.
