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Bengal Presidency - Section

Section 1200 in Police Regulations, Bengal , 1943

1200. File of acquittance rolls.

- The acquittance rolls on being received back in office shall be brought together each month into one bundle with the abstract acquittance roll. Each monthly bundle shall be covered with a docket signed by the Superintendent or any gazetted officer, showing the date or dates on which the pay was drawn and the date on which the acquittance rolls were received back complete with signatures. The dockets shall be initialled by the accountant and one other clerk chosen for the purpose by the Superintendent. Acquittance rolls showing payments and receipts in support of any supplementary pay bills which may have been drawn shall also be entered in the abstract acquittance roll and put with the monthly bundle to which they belong.Note. - A certificate of payment from the Postmaster in case of non-receipt of the payees' acknowledgement for the amount sent by money order will be accepted in audit. If however, the payee returns to duty before the original acknowledgement or a certificate of payment can be obtained it will be sufficient if an acknowledgement of the receipt of the amount by money order is obtained from him on the acquittance roll and attested by the Superintendent or a gazetted officer.