Section 18(3) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
(3)In addition to the registers to be prescribed by the competent authority from time to time, all payments made in respect of the tenement or site as the case may be, shall be duly entered in the pass-book together with the date on which such payments are received and all such payments shall be duly acknowledged under signatures of the official authorised to receive the payment.
