Section 66 in The Rajasthan Municipalities Accounts Rules, 1963
66. Receipt of money in cash.
- When money is paid into the Municipal office and there is no objection to its acceptance, a receipt in form 4 shall be given to the person making the payment duly signed by the Executive Officer or his subordinate authorised by him and the amount brought to account at once in the General Cash Book in form 34 and in the demand and collection register, if any. The counterfoil of the receipt shall be signed by the cashier in token of having received the money, by the Accountant and the clerk in charge of demand and collection register in token of the entries having been made in the general cash book (form 34) and the demand collection register.
