Section 97 in The Rajasthan Municipalities Accounts Rules, 1963
97. Refund.
- Before a refund of any kind, otherwise in order is allowed the original demand or realisation as the case may be, must be traced and a reference to the refund should be so recorded against the original entry in the cash book and other documents as to make the entertainment of a double or erroneous claim impossible. Any acknowledgement previously granted should, if possible be taken back and destroyed and a note of the repayment recorded on the original of the receipt.
