Section 211 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
211.
(1)Revenue where it is realised by an [amin] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1960.] must be paid directly to him Revenue may also be deposited at the tahsil or remitted by money order to the Tahsildar.(2)The District Officer may in cases where he considers suitable permit the payment of land revenue at the Tahsil Treasury by a bank draft to the extent allowed by Paragraph 525 of the Financial Handbook, Volume V, Part I.(3)Valuable securities or stamps of any description shall not be accepted in payment of revenue and currency notes sent through the post shall be refused.
