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State of Bihar - Section

Section 61 in Management and Working of the Forests

61. Treasury Challan.

- (i) Every challan or advice list will be examined and initialled by the Divisional Forest Officer who must satisfy himself that it bears the Accountant's and the Treasurer's signatures, and if the sum acknowledged is Rs. 500 or more, the Treasury Officer's signature also. Challans for sums paid by cheques in favour of the Treasury Officer will not be signed by the Treasurer; the second signature on such challan for sums under Rs. 500 will be that of the person who may have been nominated to that duty by the district officer. [See also Article 5, Civil Account Code].
(ii)The following particulars will be given in English on the back of each vernacular challan or advice list:-