Section 127(9) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(9)All the realisation of taxes received directly at the office of the Panchayat Samiti or Zila Parishad, as the case may be, or through the officer so authorised shall be posted in the tax demand and collection register without any avoidable delay. The entries so made in the said register shall be attested by Executive Officer or Chief Executive Officer, as the case may be, with reference to the relevant record.
