Section 304 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
304.
The following procedure shall be adopted in regard to transmission to the tahsil of the money collected by the (Land Management Committee] [Substituted by Notification No. 9203(1)/I-A-463-1953, dated 11.02.1953.] :(a)Challans shall be printed triplicate and bound in serially numbered books. The challans shall be filled up by the [Chairman] [Substituted by Notification No. 9203(1)/I-A-463-1953, dated 11.02.1953.] and show clearly in words and figures the amount of the remittance;(b)Two copies of the challan shall accompany the remittance and the third shall be retained in the book. The receipted copy of the challan, when received back from the tahsil shall be pasted to the counterfoil retained in the challan book;(c)The [Chairman] [Substituted by Notification No. 9203(1)/I-A-463-1953, dated 11.02.1953.] shall visit the tahsil at least once in each fasal to check the counterfoils in the challan book with the entries in the tahsil accounts;(d)The [Chairman] [Substituted by Notification No. 9203(1)/I-A-463-1953, dated 11.02.1953.] and members of the [Land Management Committee] [Substituted by Notification No. 9203(1)/I-A-463-1953, dated 11.02.1953.] [shall be jointly and severally responsible for the safe custody and transmission of the amount from the village to the treasury or sub-treasury; and(e)If any money is lost in transmission or otherwise, the [Land Management Committee] [Substituted by Notification No. 9203(1)/I-A-463-1953, dated 11.02.1953.] shall be responsible for the same.
