Section 7 in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988
7. Mode of application of amounts directly received by the Authority.
(a)If after the issue of a recovery certificate by the Authority, any amount is received by it from any person on account of the amounts owed to it thereunder, the Authority will issue to the person a receipt in duplicate therefor, mentioning, inter alia, the name of depositor, father's name, address, Recovery case number and amount received (separately indicating the sums adjusted against process fee, cost of proceedings, principal and interest). The Authority shall, within 10 days from the receipt of the amount, deposit the process lees and cost of proceedings so recovered into the nearest treasury/sub-treasury by separate challans under the Major Heads 0029 and 0070 respectively. The Authority, after retaining copies for its own records, shall forward the original receipted copies of the challans to the Recovery Officer along with a monthly return in Form IV by the 10th of the following month. The Recovery Officer, on receipt of this return shall incorporate the recoveries indicated therein in his Recovery Register (Form VII).(b)A penalty upto Rs. 100 may be levied by the Recovery Officer for failure to submit the return/copies of paid challans within the stipulated period, after issuing due notice to the Authority and providing an opportunity to it to explain reasons for the default. Penalties so collected, if any, will be credited by the Recovery Officer in the nearest treasury/sub-treasury by challan under the Major Head 0029.
