Section 81 in Rajasthan District Board Account Rules
81.
Courts realising fines, which under any act in force are credited to the District Board Fund, or arrears of a District Board Tax, shall submit under the order of competent authority a monthly statement in Form No. 12 to the Board. The entries in the statement shall, on receipt of the Statement in the District Board Office, be checked with the pass book and if found correct, shall be posted in the general cash book. If the entries do not tally with those in the pass book enquiry shall be made and the discrepancy removed before any entry is made in the general cash book.If a refund is ordered to be made, it shall be carefully traced in the original statements (Form No. 12) and an entry shall be made therein against the items concerned that the refund has been made. The payment shall then be made in the ordinary manner.Transfer of charge of Office
