Section 94 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
94. Remittance of pound collections treasury. [Section 209.]
(1)At such times as may be fixed by the Panchayati Samiti, but at least once a month the pound-keeper shall remit his collections to the treasury with a challan in Form III. Of the two foils of the challan received back from the treasury duly signed, one shall be pasted in the release pass book as evidence of the remittance having been made, and the other shall be sent to the Executive Officer of the Panchayat Samiti to enable him to enter the amount in his cash book.(2)The challan submitted under sub-rule (1) shall specify, -(i)net sale proceeds of unclaimed cattle; and(ii)other receipts.Explanation. - The amount shown under sub-clause (i) of sub-rule (2) above shall be sums entered in column 18 of Form XXXVII as "surplus credited to account".(3)The Panchayat Samiti shall arrange for the remittance of the collections by money order in cases where this course is necessary in order to avoid interruption in the pound-keeper's duties.Explanation. - Charges for feeding and water appropriated by the pound-keeper, the balance of the purchase money under section 16 of the Cattle-Trespass Act, 1871, and the net sale proceeds under rule 92 are not received on behalf of the Panchayat Samiti.(4)The collections shall be accounted for by the Panchayat Samiti in its quarterly account in Form VII under head "suspense" and credited to the provincial revenues under head "0070 - Other Administrative Receipts" at the end of each month when the account is closed after deducting the amount paid, if any, to the owners of the impounded cattle under section 17 of the Cattle Trespass Act, 1871.
