Section 27(3) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
(3)Chalan shall be filed up in quadruplicate. One copy of the chalan shall be retained by the treasury, one copy shall be sent by the treasury, one copy shall be sent by the Treasury Officer to the Assessing Authority/Realising Authority concerned and the other two copies shall be returned to the owner or assessee duly signed as proof of payment. On receipt of chalan from the treasury, the payment mentioned therein shall be recorded in the quinquennial register in Form XII maintained by the Assessing Authority/Realising Authority.
