Section 9 in The M.P. Janpad Panchayats (Accounts) Rules, 1999
9. Receipt of Money.
(1)A receipt in form No. JP 1 shall he given for all the money received by the Janpad Panchayat. The receipt shall he signed by the Chief Executive officer or such other officer as may be authorised by him.(2)When money is received by cheque, demand draft or other money instruments, only a letter acknowledging the receipt of cheque, demand draft, etc. shall be issued to the person concerned. Final receipt may however, he issued, if demanded, on realization of cheque, Demand Draft, etc. No receipt need he issued in respect of money directly transferred to the Janpad Panchayat Account in the bank.
