Section 224 in Rajasthan Panchayati Raj Rules, 1996
224. Refund of Revenue.
- Before admitting any demand for refund of revenue, the original credit must be traced in the cash book and the related receipt be also linked and an entry of refund should be made distinctly in red ink in these documents so as to guard against second claim. Where tax or cash is refunded, cross reference shall also be given in Demand and Collection Register.
