Section 30 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
30. Method of payment.
- Any person in default desiring to deposit the tax or penalty or both shall on request be given a chalan in quadruplicate duly filled in by the official concerned and the depositor shall present the same alongwith the amount to be deposited to the Cashier at the sub-treasury of the Tahsil where recovery as arrears of land revenue is pending. Two parts of this chalan acknowledging the receipt of the money duly sealed and signed by the Tahsildar shall be returned to the depositor as receipt, the third part shall be retained at the sub-treasury and the fourth part shall be forwarded to the Assessing/Realising Authority.
