Section 24C(2) in The Pepsu Tenancy and Agricultural Lands Rules, 1958
(2)A voucher which is not encashed for more than three months from the date of its issue shall cease to be cashable unless it is, on an application by the holder thereof, countersigned and revalidated for payment by the Collector or the Officer authorised by the State Government. The holder, on failure to obtain payment within three months from the date of issue shall submit the voucher with an application for revalidation of the same. In case of loss, destruction, mutilation of the original voucher, the holder may apply for the issue of a fresh one. In such a case, fresh voucher shall not be issued until after the expiry of six months from the date of issue of the original voucher and after a non-payment certificate has been obtained from the Treasury Officer.
