Section 7(4) in The M.P. Motoryan Karadhan Rules, 1991
(4)In case the amount due is allowed to be deposited in cash in the Office of the Taxation Authority, the person authorised by the Taxation Authority to receive cash shall prepare a money receipt in triplicate :-(a)in Form 'F', if the payment is in respect of life time tax;(b)in Form 'G' in other cases;and the second copy shall be given to the person depositing the amount and the first copy shall be posted with the declaration prescribed under Rule 5 or 6, as the case may be.
