Section 10(3) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
(3)If a cheque is dishonoured by the bank, the fact be reported at once to the payer with a demand for payment in cash. The g will not be liable for any loss or damage which may possibly occur as a result of delay in intimating that a cheque has been dishonoured.
