Section 38 in The M.P. Zila Panchayats (Accounts) Rules, 1999
38. Demand, Collection, Remission and Balances Register.
(1)For rents and taxes collect on annual basis the register of demand, collection, remission and balance shall be kept in Form ZP-10. Similarly, for rent, rates and taxes leviable on the monthly basis, a separate register shall be kept in Form ZP-11.(2)A statement of arrears shall be submitted every quarter to the General Administration Committee explaining the cause of delay against each item after personal verification by the Chief Executive Officer. It shall be the duty of the General Administration Committee to see that no item is unnecessary kept outstanding for long time.(3)An agreement or lease-deed shall be executed in all cases where any Panchayat property, movable or immovable is given on lease, hire or rent.
