Section 49 in The Central Government Account (Receipts and Payments) Rules, 1983
49. Date of payment.
(1)For the purpose of this rule, payment realised by the payee by encashing a cheque revalidated in terms of sub-rule (1) of rule 46 or a fresh cheque obtained in terms of sub-rule (1) of rule 48 shall be treated as payment realised by encashing the original cheque. Without prejudice to the provisions of rule 190 of the General Financial Rules 1963, the date of payment when payment is made by a cheque of the type referred to in clause (a) of sub-rule (3) of rule 44 will be reckoned as -(i)the cheque is handed over to the payee or to his authorised messenger,(a)the bank's working day next to the date of the cheque if the cheque does not bear superscription in terms of Note 2 or(b)the specific date superscribed in terms of Note 2 on the cheque, as the case may be; or(ii)if it is posted to the payee in pursuance of a request for sending it by post, the date on which the cover containing it is put into the post or the date under sub-clause (b) of clause (i), whichever is later.(2)Wherever payment is arranged by means of a bank draft to a payee located at a station different from that of the authority competent to draw relevant cheque (against which the draft is purchased), the date of payment will be reckoned as -(i)date on which it is handed over to the payee or his authorised agent (presuming that no undue delay is caused by the payee in this regard) or the specific date superscribed in terms of Note 2, if the latter date is later; or(ii)if it is posted to the payee, the date on which the cover containing it is put into the post or the said specific date whichever is later, as the case may be.Note 1. - Payment made by Government by postal money order or by any other recognised mode of remitting money by post shall be reckoned as having been made on the date on which the receipt for the money is issued by the post office.Note 2. - The superscription "payable on or after. .. ." (specific date of payment to be indicated in the blank space) may be recorded on cheques wherever necessary. The superscription should invariably be affixed with a rubber stamp in bold letters just below the date of issue of the cheque. The contemplated due date of payment should preferably be written in red ink. In the case of a bank draft also, similar superscription could be got endorsed by the bank.(3)Cases of payment of Rs. 1 crore and above to a public sector undertaking/ Government aided institution, have to be authorised by the concerned PAO at New Delhi through the Reserve Bank of India, New Delhi, which will afford credit to the bank (current) account of the beneficiary by affording contra-debit to the Ministry's/ Department's account with the Reserve Bank. The date of payment in such cases will be the date indicated against the relevant entry in the payment scroll rendered by the Reserve Bank.
