Section 67 in The M.P. Municipal Accounts Rules, 1971
67.
(1)A challan in Form No. 56 with the first ten columns filled in by the pound keeper shall be sent with all cattle leaving a. pound to be sold. When the cattle have been sold, the remaining entries in the challan shall be made by the officer conducting the sale and the receipt shall he given to the purchaser in Form No. 57.(2)The amount shown in column 13 of the challan shall be placed under deposit for three months, and if no claim is made within that period, the amount shall after its expiry be credited to "Sale proceeds of unclaimed cattle" but in those Municipal Councils where the surplus of sale proceeds is creditable to State Government shall be credited into the treasury to the head "LII-Miscellaneous" Minor head "Fees, fines and forfeitures", Detailed head "Cattle pound receipts", by presenting a cheque which will be paid by transfer, the endorsement on the cheque being, "Received payment by transfer creditNote. - (1) The amount of total collection which under the rule is creditable to the State Government shall be credited quarterly into the nearest Government Treasury or sub-treasury if a Municipal Council has no account with such treasury the amount be sent by money order. The charges on account of money order commission if any, may be debitted to the Municipal Fund.(2)Claims for refunds of surplus salt proceeds of unclaimed cattle preferred after the expiry of three months, shall not be entertained but this rule shall not bar any claim which is preferred before the expiry of three months, even through final decision on the claim is not passed within that period.
