(1)No ad interim payment shall be calculated in any unit less than a naya paise, and any fraction thereof shall be rounded off to the nearest naya paisa.(2)The Collector shall prepare in Form I, for the half-year ending the 30th September or the 31st March each year, a list of persons to whom ad interim payments have been sanctioned or paid by him from time to time and forward a copy of it to the State Government in the Revenue Department through the Collector of the district and the Commissioner of the Division. The authority sanctioning the ad interim payments should be clearly indicated in column 12 of the Form. At the same time the Collector of the district shall publish a copy of the list in his office as soon as possible, and also send another copy of it to the Accountant General Bihar, for the purposes of audit.(3)The amount sanctioned as ad interim payment will be drawn from the treasury by the outgoing intermediary by a bill in T.C. Form No. 96. The bill will be drawn up in the office of, and countersigned by the Collector sanctioning the ad interim payment. Where, however, the ad interim payment is sanctioned by the Divisional Commissioner, under delegated powers or by the State Government, the bill in T.C. Form No. 96 shall be drawn up in the office of and countersigned by the Collector or Additional Collector of the district. One bill form may be used for each outgoing intermediary, but it may comprise payments relating to a number of estates and tenures belonging to him. After countersignature, the bill will be entered in the register of ad interim payments in Form J(1) and an Advice List will be sent by the Countersigning Officer to the Treasury Officer in From J(2) sufficiently in advance of the bill. The Advice List will bear continuous serial number for each financial year. The bill will be handed over to the payee after obtaining his receipt on the register in Form J(1) as well as on the order-sheet of the case record. The officer concerned will make a note of the payments in column 9 of Form J(1) on receipt of the lower portion of the Advice List from the Treasury Office.(4)[(a) If the person receiving ad interim payment dies, the Collector shall hold enquiry as to the person entitled to receive the ad interim payment and the payment shall be made to the person held entitled thereto.(b)In case the probable amount of compensation exceeds five thousand rupees and if, on enquiry, the claim of the person held entitled thereto is not disputed, the payment shall be made to him on furnishing an indemnity bond.(c)In case the succession is disputed the person claiming to be a successor-in-interest shall be asked to file a certificate of succession under the Indian Succession Act, 1925 (Act XXXIX of 1925), and the payment shall be made in accordance with such certificate.](5)The payee may personally present the bill at the Treasury or endorse it in favour of any other person for collection as provided in Rule 177 of the Bihar Treasury Code.(6)Where an intermediary does not attend either in person or through a duly authorised agent to receive the ad interim payment the Collector may draw the amount from the Treasury, "by transfer credit to postal head". But before the bill is presented to the Treasury, the Collector shall, under his dated signature, record an endorsement thereon to the effect - "Received payment by transfer credit to postal head" and a money order form for the amount, less the money order commission, shall also be drawn up in the name of the payee and attached to the bill.On receipt of the bill with the money order form, the Treasury shall issue a postal transfer order Form, and after attaching the same to the Money Order form, forward it to the Postmaster for remittance of the amount to the payee concerned for payment. The Treasury shall send to the Collector the Money Order receipt granted by the Postmaster together with the lower portion of the Advice List. The money order receipt shall be attached to the case record concerned and an endorsement on the order sheet of the case record shall be made to the effect - "The amount has been sent by Money Order vide Postal Receipt no.... dated ....On receipt of the Money Order acknowledgement from the payee it shall be pasted in the register of ad interim payment in Form J(1).
