Section 822(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)On presentation of the two tender forms and on payment of the money to the officer named in the order to receive payment, the payer shall receive as an acknowledgment one of the forms of tender duly signed and the other forms shall be retained as a voucher by the treasury or the cashier and posted in a file-book.
