Section 51 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
51.
If a voucher for payment is not presented within three months from the date on which it was drawn up, encashment of it shall be refused, and a fresh voucher must be obtained (a) upon surrender and cancellation of the original voucher, or (b) if the voucher has been lost, upon receipt by the Tehsildar of a certificate of non-payment thereof from the treasury.
