Section 303 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
303.
The money collected shall remain in the custody of the [Chairman] [Substituted by Notification No. 9203(1)/I-A-463-1953, dated 11.02.1953.] of the [Land Management Committee] [Substituted by Notification No. 9203(1)/I-A-463-1953, dated 11.02.1953.]. The [Chairman] [Substituted by Notification No. 9203(1)/I-A-463-1953, dated 11.02.1953.] shall not ordinarily have a large sum of money in his hands at any one time than Rs. 500.
