10. [ Duty of Collectors to remit moneys collected in certain cases
.-Where a Collector receives a certificate under this Act from a Collector of another State or a Collector in ][Pakistan or] [ Inserted by the India (Adaptation of Income-tax, Profits Tax and Revenue Recovery Acts) Order, 1947.][Burma, he shall remit any sum recovered by him by virtue of that certificate to that Collector, after deducting his expenses in connection with the matter.] [Inserted by A.O. 1937. ]THE SCHEDULECERTIFICATED[See section 3, sub-section (1).]FromThe Collector of......................ToThe Collector of......................Dated the ................. of ............. 20 ...............The sum of Rs..................... is payable on account of ..............by ..................... son of .............. resident of ...................., who is believed (to be .................. at .................) (to have property consisting district ............ at ..........) in your district.Subject to the provisions of the Revenue Recovery Act, the said sum is recoverable by you as if it were an arrear of land-revenue which had accrued in your own district, and you are hereby desired so to recover it and to remit it to my office at.........................Collector of..............................................
