Section 72 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
72. Cancellation of cheque.
(1)When a cheque is to be cancelled, it shall be recorded thereon as "Cancelled" by the concerned executive authority and the fact of cancellation shall be recorded under the initials in the counter-foil of the cheque, in the voucher, in the cashbook and in the register of cheques issued. The cancelled cheque shall be destroyed by the auditor after audit.(2)If the cheque is cancelled before the totalling of cash transactions of the month in which it was issued, the entry in the cash book shall be struck out in red ink under the initials of the executive authority concerned with a note that the cheque has been cancelled. If, however, the cash book has been totalled and the correction is required to be made in a year subsequent to that in which the cheque was issued, the amount of cheque shall be credited in the cash book in the treasury column under the head "refunds of expenditure of previous year due to cancellation of cheque". If, however, the correction is made in the year in which the cheque was issued, it should be posted on the payment side of the cash book in the treasury column as "minus due to cancellation of cheque" under the head of the expenditure to which it was originally charged.
