Section 27 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
27. Payment of tax in Government Treasury.
(1)Every owner or assessee shall pay the amount of tax or penalty direct into Government Treasury.(2)Every such payment shall be accompanied by Treasury chalan from which shall be obtainable at Government Treasury or office of the Assessing Authority/Realising Authority.(3)Chalan shall be filed up in quadruplicate. One copy of the chalan shall be retained by the treasury, one copy shall be sent by the treasury, one copy shall be sent by the Treasury Officer to the Assessing Authority/Realising Authority concerned and the other two copies shall be returned to the owner or assessee duly signed as proof of payment. On receipt of chalan from the treasury, the payment mentioned therein shall be recorded in the quinquennial register in Form XII maintained by the Assessing Authority/Realising Authority.(4)The Assessing/Realising Authority shall from time to time move the Collector to recover from the owner/assessee the amount due as lax and penalty as provided in sub-section (3) of Section 14. The certificate for moving the Collector shall be in Form XV.
