Section 51 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
51. Revenue register.
- Separate register, in Form No. XIX, shall be maintained to show the details of each source from which periodical Samiti revenue is derived for which there is a fixed monthly quarterly, half-yearly or annually demand.Note. - Each source of miscellaneous revenue, when not managed Khas, shall ordinarily be leased by auction to the highest bidder after due publication of the auction by Block Development Officer who shall execute the agreement with the lessee for important leases and the agreement shall be registered. For petty leases Block Development Officer should mention on the receipt the terms and conditions of the lease and shall keep a duplicate of it. If the highest bid be not accepted, the reasons for non-acceptance shah be reduce to writing and accepted by the Chairman.
