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State of Punjab - Section

Section 46 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

46. Assessment and collection of revenue.

- It is primary responsibility of the Executive Officer or the Chief Executive officer to see that all revenue or other debts due to the Panchayat Samiti or the Zila Parishad, as the case may be, which have to be brought to account are correctly, promptly and regularly assessed, realised and credited to the account of the Fund of the Panchayat Samiti and the Zila Parishad. He should accordingly arrange to obtain from his subordinates or from all the sources, where revenue arises, monthly accounts and turns claiming credit for so much as has been paid into the bank or the Treasury or otherwise accounted for and cause them to be noted in the Demand, Collection and Balance Register in Form FBA-18