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State of Bihar - Section

Section 10 in Account Rules for Lodging House Funds

10.

All money paid into the treasury to the credit of the lodging house fund shall be accompanied by a challan in the appended form no. 2. This challan shall be in triplicate. Before depositing the money into the treasury the payer shall present the challan to the office of the Lodging House Fund Committee which will check it and then return it to the payer for presentation to the treasury after initiating all the three parts of the challan in token of the check and their correctness. The first part shall be retained by the treasury office, the second part shall be returned on the same day to the person paying the money.