Section 170 in Rajasthan District Board Account Rules
170.
(a)The Board may open an account with the treasury as well as with the Bank.(b)Cess shall be realised through various tehsils which shall deposit it into treasury or the Bank as the case may be. The Tehsils while depositing cess money shall send duplicate copies of challan to the Board.(c)Tehsils under the seal and signatures of the Tehsildar shall send a weekly statement of amounts deposited during the week in Form 33. Form this statement the Board shall complete its records independently.(d)At the close of every month tahsils shall send a consolidated monthly statement in Form No. 34. The Board shall verify its record which they have completed with this statement.(e)At the close of every month a servant of the Board shall attend treasury Office and after ascertaining the date up to which the treasury has carried adjustment in their accounts shall compare his figures of the treasury and thus the reconciliation will be made.(f)In case of tehsils having Bank branches at their Headquarters, the Bank shall afford credit in the Pass Book and shall send a monthly account to the Board. With the help of this statement the board shall prepare its subsidiary records.Notices and Distress Warrants
