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State of Madhya Pradesh - Section

Section 64 in The M.P. Municipal Accounts Rules, 1971

64.

On admission of cattle to a pound the pound keeper shall give a receipt in Form No. 51 to the person impounding the cattle and take his signature or thumb impression on the back of the counterfoil of the receipt. In case of release he shall issue a receipt in Form No. 52. Both these receipts shall be prepared in triplicate by use of carbon paper, one copy being filed in the pound, one sent to the Municipal officer as prescribed in Rule 5 and the third delivered to the impounder or to the person releasing the cattle, as the case may be.Note. - In small municipalities it will suffice if the receipts are duplicate.