Section 195 in Rajasthan District Board Account Rules
195.
The object of the register of Cheques & Bank Draft is to note the purpose and the amount for which and the person in whose favour each cheque is drawn. The date and the manner in which each cheque or Bank Draft is sent to the payee shall be noted in the column provided for the purpose. When a cheque is drawn or Bank Draft is sent for items which have to be paid by the office the disbursement shall be noted in the proper columns of this register and the amount shall be taken at once to the Petty Cash Book in Form 46 to be maintained by the Cashier in which receipts, disbursements, and balance undisbursed shall be shown clearly and reference shall be given in the register against such entries. No amount for which a Cheque is drawn and cashed shall remain in the office without being brought to Petty Cash Book. The Cheque & Bank Draft Register shall be maintained in the Form 45.
