Section 180(2) in The M.P. Municipal Accounts Rules, 1971
(2)The other receipt pertaining to water works are :-(a)Fees payable under the water supply rules;(b)Size of pipes and fitting;(c)Charges for repairing tap, etc.;(d)Sale of rejected articles;(e)Miscellaneous receipts.They shall be paid direct at the Municipal Office and necessary particulars shall be given in the receipt and its counterfoils to admit the transactions being easily identified. If a demand is not settled, as soon as it occurs, its adjustment shall be watched through the register of miscellaneous demands and collections. The Engineer or Water Works Superintendent or overseer shall receive no application for any kind of work for which any fees or charges arc payable unless accompanied by a receipt from the sum due.
