Section 129(2) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(2)Periodically at an interval of not more than ten days, the employee of the Panchayat Samiti or Zila Parishad, as the case may be, who is authorised to collect such fees, shall pay the amount of his collections at the office of Panchayat Samiti or Zila Parishad, as the case may be, with challan in Form LII on which he shall note in the second column, the book and receipt numbers of the receipts in respect of which the payment is made :Provided that if the Chief Executive Officer or Government as the case may be, so directs in any case, the employee shall make the payment by means of money order and shall send the challan separately by post. The amount of the payment shall be noted on last counterfoil used, on the back of which shall be pasted the challan when it is returned to him by the office of the Panchayat or Samiti Zila Parishad, as the case may be.
