Section 68 in The Rajasthan Municipalities Accounts Rules, 1963
68. Receipt by Cheques and Drafts.
(1)When money is received in the Municipal office by means of a cheque, the Executive Officer shall cause an entry of the cheque to be made in columns 1 to 6 of the register to be maintained in form 35 under his own initials and shall issue a letter to the person sending the cheque acknowledging receipt of the same stating therein that the letter shall not be treated in any way as a receipt for the amount in clearance of the Board's dues, the formal receipt for which will follow after the encashment of the cheque. When the cheque is honoured by the bank, columns 7 to 10 of the register shall be filled in under the signature of the Executive Officer and a receipt in form 4 shall be issued to the payer giving a reference to the number and date of the cheque therein and the amount shall be brought to account in the manner laid down in rule above.(2)At places where the cash business of the treasury is conducted by the Bank, crossed cheques on local bank may be accepted in payment of Municipal dues, or in settlement of other transactions with the Board, if the cheques have been crossed by the drawer or the acceptance of uncrossed cheques in that class of transactions has been permitted by the Board. Until, however, a cheque has been cleared, the Board cannot admit that payment has been received and consequently final receipt shall not be granted when a cheque is tendered. A receipt for the actual cheque only may be given in the first instance. But if a person making payment in this manner so desired, a formal payment receipt shall be sent to his address after the cheque has been cleared. Collection charges of the bank, if any, will be recovered by or under instructions of the bank from the party presenting the cheque.The preliminary acknowledgement of the receipt of the cheque will be given in the form below :-"Received cheque No.............for Rs.......drawn on..........on account of...........in respect of bill No........."(3)In the event of the cheque dishonoured by the bank on presentation, the fact shall be reported at once to the tendered with a demand for payment in cash, but the Board cannot accept any liability for loss or damage which may possibly occur as a result of delay in intimating that the cheque has been dishonoured.(4)When Municipal dues which are payable by certain fixed dates are paid by crossed cheque, the person desiring to make such payment in this manner without risk must take suitable precautions to ensure that his cheque reaches the treasury or the receiving office at the latest on the working day preceding the date on which the payment is to be made.Note. - The term Local Banks' as used in this rule, means banks located in the station in which a bank treasury is situated.(5)Demand drafts shall not be distinguished from cheques for the purpose of these rules.
