Section 8 in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988
8. Mode of application of amounts recovered by the Recovery Officer.
(a)Where an amount is received by Recovery Officer, he shall issue to the person a receipt therefor, mentioning the name of the person, father's name, address, recovery case number and amount received (separately indicating sums received against process fee, cost of proceedings, principal and interest) and immediately credit out of the amount received the amount of process fee and cost of proceedings by separate challans in the nearest treasury/sub-treasury under Major Heads 0029 and 0070 respectively, indicating therein all details of the case in which the amount has been recovered.(b)The remaining amount realized by the Recovery Officer shall be deposited within 3 days with the concerned Authority, or, on its behalf, into a separate bank account to be opened, with the prior approval of the Collector, in the name of the "Recovery Officer-bank dues recoveries" in one or more bank branches (hereinafter referred to as the Link Branches). The amount will be deposited together with Authority wise lists in triplicate in Form V The Link Branches, while retaining one copy for their record, shall forward one copy of the list together with the amounts so received to the concerned Authorities within 3 days. The third copy, duly acknowledged, shall be returned to the Recovery Officer for his record.
