Section 15 in The Grants-in-Aid (Cultural and Sports Institutions) Rules, 1986
15.
(a)After countersignature, the bill shall be sent to the grantee for encashment. It may be made over to the grantee or to the person duly authorised by him to receive the bill.(b)The grantee shall immediately after encashment of bill send intimation to the Director/Collectors of the districts about the date of encashment together with the Treasury/Sub-treasury voucher number and date.
