Section 76A in The M.P. Municipal Accounts Rules, 1971
76A.
All cash receipts shall be paid with the least possible delay into the treasury. Where the treasury and the Municipal office are at the same place the collections of each day shall be deposited not later than the first day following on which the treasury is open for business. In other cases the collections shall be remitted at such intervals as may be necessary, the rule being that under no circumstances should the amount be left in the custody of the cashier exceeding the security furnished by him. The Chief Municipal Officer shall satisfy himself daily that this rule is being observed. In any circumstances in which the balance in hand happens to be temporarily in excess of the cashier's security, the Finance Committee or the Standing -Committee, as the case may be, will make special arrangements for the safe custody of the surplus.
