Section 34(5) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
(5)The concerned section shall examine the bill and if the claim is in order and supported by sanction of competent authority, such bill shall be sent to the Accounts section along with necessary entries and signature in the Payment Order. Necessary certificates prescribed shall be recorded in the Payment Order/Bill by the officer in-charge of the section before sending the bill to the Accounts section. Full details of the bill, admissibility, deductions and other details shall also be noted in the note file.
