Section 66 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
66. Mode of payment of various dues.
- Payment may be made on account of rent, cess, interest on arrears (for which certificates have been issued) and for miscellaneous demands and may be made by a tenant of a khasmahal in one or other of the following ways:-(a)Voluntary payment to the tahsildar by cash or money-order.(b)Voluntary payment direct to the treasury or sub-treasury.(c)Voluntary payment by money order to the Sub-divisional Officer of a Sub-division which has not sub-treasury.(d)Payment after the issue of certificate to the certificate department.(e)Payment after issue of certificate to the process-serving peons.(f)Payment after the issue of a certificate to the tahsildar.
