Section 50 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
50. Receipt money by money order. [Section 209.]
- When money is received by money order, entry of the amount so received shall forthwith be made in the cash book and initialled by the Executive Officer or Chief Executive Officer, as the case may be. A separate receipt in the Form XVI shall be issued whenever so required.
