Section 26 in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
26. Collections at designated banks directly.
- In respect of direct collections by designated banks, the payer shall submit the amount to the bank along with challan in triplicate. The bank shall accept the remittance and return one copy of acknowledged challan to the party. The bank shall retain one copy with it and send the third copy of the challan to the municipality along with daily bank statement.
