Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 27 in The M.P. Municipal Accounts Rules, 1971

27. Collections.

- Each muharrir incharge of octroi or any post shall be responsible for the collection of dues at his post for the prompt remittance of collections to the municipal office and for the maintenance of a proper account of collections in the register in Form No. 6 in which each receipt shall be entered in regular order.