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State of Uttar Pradesh - Section

Section 148 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

148. Transmission of money collected [Rule 304, U.P.Z.A. & L.R. Rules].

- The following procedure shall be adopted in regard to transmission to the tahsil of the money collected by the Bhumi Prabandhak Samiti:
(a)Challans shall be printed in triplicate and bound in serially numbered books. The challans shall be filled up by the Chairman and show clearly in words and figures the amount of the remittance.
(b)Two copies of the challans shall accompany the remittance and the third shall be retained in the book. The receipted copy of the challan, when received back from the tahsil shall be pasted to the counterfoil retained in the challan book.
(c)The Chairman shall visit the tahsil at least once in each Fasal to check the counterfoils in the challan books with the entries in the tehsil accounts.
(d)The Chairman and members of the Bhumi Prabandhak Samiti shall be jointly and severally responsible for the safe custody and transmission of the amount from the village to the treasury or sub-treasury.
(e)If any money is lost in transmission or otherwise, the Bhumi Prabandhak Samiti shall be responsible for the same.