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State of Goa - Section

Section 27 in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998

27. Form of receipt.

- The form of receipt shall be in Form No. 1 appended to this Part.Form No. - V(See rule 27)ReceiptReceipt Book No. .............................. Receipt No. ..............................The Village Panchayat of ........................................Received with thanks from ........................... Rupees .............................................................................. on account of ............................................Date .............................................Reference to cash entryBookPage No.Seal of PanchayatSignature ............................Name and Designationof Issuing Officer ........................Instructions covering the use of Form 1:-
(a)Each receipt book shall have a serial number, and each receipt which shall be in duplicate for use with carbon paper, shall have a serial number within the book. Both book number and receipt number shall be machine numbered on each receipt, whether original or duplicate.
(b)The Seal of the Panchayat shall be affixed to each receipt before it is issued. The carbon copy shall be retained and the original issued.