Section 49(2) in The Central Government Account (Receipts and Payments) Rules, 1983
(2)Wherever payment is arranged by means of a bank draft to a payee located at a station different from that of the authority competent to draw relevant cheque (against which the draft is purchased), the date of payment will be reckoned as -(i)date on which it is handed over to the payee or his authorised agent (presuming that no undue delay is caused by the payee in this regard) or the specific date superscribed in terms of Note 2, if the latter date is later; or(ii)if it is posted to the payee, the date on which the cover containing it is put into the post or the said specific date whichever is later, as the case may be.Note 1. - Payment made by Government by postal money order or by any other recognised mode of remitting money by post shall be reckoned as having been made on the date on which the receipt for the money is issued by the post office.Note 2. - The superscription "payable on or after. .. ." (specific date of payment to be indicated in the blank space) may be recorded on cheques wherever necessary. The superscription should invariably be affixed with a rubber stamp in bold letters just below the date of issue of the cheque. The contemplated due date of payment should preferably be written in red ink. In the case of a bank draft also, similar superscription could be got endorsed by the bank.
