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State of Bihar - Section

Section 29 in Account Rules for Lodging House Funds

29.

The cash book of the lodging house fund shall be kept in Form No. 3. The receipt entries in this book shall be made from the duplicate challans mentioned in Rule 10. The date of receipt to be shown in the cash book shall be the date on which the challan is received by the treasury. The payment side of the cash book shall be posted from the details of vouchers and of the cheques drawn.The amount of each cheque shall be entered as soon as the cheque is signed.