Section 42(2) in The U.P. Agricultural Credit Rules, 1975
(2)Where a bank claim that it is not liable to pay any fee under clause (a) or clause (b) of sub-rule (1) or that no deductions should be made under clause (c) of the said sub-rule, then it shall produce a certified or attested copy of the Treasury Challan as evidence of payment of such fee in earlier proceedings.] [Instituted by Notification No. IF-3007/10 - 150-75, dated September 15, 1975, published in U.P. Gazette, Extra., dated 15th September, 1975 (w.e.f. 15-9-1975)]Form A[See Rule 11(2)]THE.............................BANK LTD.....................................BRANCH ;...................................(Town/City)Certificate of dischargeCertified that the amount of financial assistance granted under the provisions of the U.P. Agricultural Credit Act, 1973, has been received back and the particulars of the said transaction are noted below :
