Section 9 in The M.P. Zila Panchayats (Accounts) Rules, 1999
9. Receipt of money.
(1)A receipt in Form No. ZP-1 shall be given for all the money received by the Zila Panchayat. The receipt shall be signed by the Chief Executive Officer or such other officers as may be authorised by him.(2)When money is received by cheque, demand draft or other money instruments, only a letter acknowledging the receipt of cheque, demand draft etc. shall be issued to the person concerned. Final receipt may however be issued, if demanded, on realisation of cheque, draft etc. No receipt need be issued in respect of receipt of funds by the Panchayat through direct bank transfer.
