Section 27 in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
27. Collection Register.
(1)The head office or circle/ward office or any outdoor officer authorized to collect amount on behalf of the municipality, on issue of receipt for the amount collected, besides entering in the Receipt Register shall also enter the particulars of each receipt in the Collection Register on daily basis.(2)The Collection Register shall be maintained in Form No. 11.
