Section 46(2) in The Central Government Account (Receipts and Payments) Rules, 1983
(2)In the event of the non-return of the time-barred cheque to the drawer, the drawer should, on the expiry of the prescribed period of 3 months after the month of issue of the cheque, request the payee either to return the cheque or explain the causes for its non-return and take further action, as may be necessary, in terms of the provisions of rule 47 or 48, as the case may be.
