- When an order directing the refund of any amount has been made, the assessing authority, other than an Assistant Commercial Tax Officer shall, if the dealer desires payment in cash, issue to him a refund payment order in Form 52 for such amount as may remain after deducting any amount in respect of which a notice under sub-section (6) of Section 32 has been issued or which has been authorised to be adjusted under Rule 59. The said officer shall at the same time forward a copy of the refund payment order to the Treasury Officer concerned :Provided that where the amount for which the refund payment order is issued exceeds rupees five thousand, such refund payment order shall be crossed and made "Account Payee". The refund payment order shall be crossed at the top comer and made "Account Payee" in red ink.
