Section 318 in Bihar Board's Miscellaneous Rules, 1958
318. Excess payments of revenue not to be refunded.
- A proprietor or co-proprietor of an estate paying revenue to Government is not entitled to a refund of any such which may have been paid by him on account of the estate of which he is proprietor or co-proprietor, in excess of the amount due from the estate up to the date of such payment, unless such payment shall have been specially made as a deposit under Section 15, Act XI of 1859.
