Section 4 in The Rajasthan Municipalities Accounts Rules, 1963
4.
All money transactions to which any member, officer or Municipal servant in his official capacity is a party, shall without any reservation, be brought to account and all the money received shall be lodged in full in the treasury, to be credited the appropriate account by means of challans in form prescribed in these Rules to the appropriate heads of account on the next working day positively.
