Section 70(3) in The Rajasthan Municipalities Accounts Rules, 1963
(3)If the octroi or the Tax Superintendent remits the collections direct to the Treasury, the remittance shall be made with a triplicate and the other two copies returned duly receipted by the treasury, one shall be pasted in the Superintendent's cash book (form 36) and the other sent to the Municipal office where the amount entered therein shall be brought to account in the General CAsh Book (form 34).
