Section 17 in Rajasthan District Board Account Rules
17.
(a)When money is received in the Board by means of money orders, the Secretary shall at the time of signing the money order receipt cause an entry for the amount to be made in the general cash book under his own initials and hand over the coupon with the money to the cashier, who after signing the coupon, shall send it to the Accountant for file as a receipt voucher.Note. - No separate receipt in form 1 need be issued in case of payment by Money Order.(b)When money is received in the District Board office by means of a cheque or bank draft the Secretary shall cause an entry of the cheque of bank draft in column 1 to 6 of register in form 59 under his own initials and shall issue a letter to the person sending the cheque acknowledging the receipt of the same, stating therein that the letter shall not be treated in any way as receipt for the amount in clearance of the Board's dues, the formal receipt for which will follow after encashment of the cheque. When cheque is honoured by the bank, columns 7 to 10 of the register shall be filed in by the Secretary, and a receipt in form 1 shall be issued to the payer giving a reference to his number and date of the cheque. The amount shall be brought to account in the manner laid down in Rule 16.
