Section 25 in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
25. Deposit of amount received in the designated bank.
(1)The amount collected (cash/cheques/demand drafts/pay orders etc) in the circle/ward offices or by the authorized outdoor officer (after issue of receipt and recording it in the Receipt Register) shall be deposited in the head office or designated bank account. The Cashier/Shroff in the head office accounts for these amounts. He enters these details also in the Receipt Register maintained by him.(2)The Cashier /Shroff in the head office shall deposit the amount collected in the head office and the amount received from other collecting agencies in the designated bank. The deposit shall be made on the same day or the next working day.
