Section 44(1) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
(1)The Tahasildar shall, on receipt of the remittance chalan in Form No. 10, check up the particulars with reference to the Personal Ledger Account of his office, make necessary postings in the said Ledger and return the duplicate of the chalan to the Revenue Inspector with an endorsement to the effect that the remittance has been received in full. The duplicate of the chalan should be issued under a memo number.
