Section 33 in The Rajasthan Municipalities Accounts Rules, 1963
33.
Particulars of house connections, after they have been made, shall be entered in a house connections register from the applications and other reports, if any. The house connection register shall be kept in form 17 in the Municipal office.Explanation. - The house connection register is intended to be a permanent and accurate record of all connections. Each entry shall be initiated by the Executive Officer or Engineer in the remarks column. When any charge is made in the connection owing to an extension or alteration to pipes and fittings or in the name of owner, the revised entry shall be made neatly below the original one in the appropriate columns of the register, with the reference of the date of sanction and completion. A space of over an inch should be left between each set of entries i.e. each serial number to admit of subsequent transactions being recorded. The register shall be periodically (& always at the end of March in each year) compared with the demand and collection register by Revenue Officer to see that no demand has been left out in the latter, a certificate, shall be recorded at the end of the entries in the Demand and Collection Register to the effect that this comparison has been made. It may be kept in separate volumes for each ward or in one volume for the whole municipality as may be found convenient but the serial number shall be continuous for the whole ward or for the whole municipality, as the case may be.
