Section 230 in Rajasthan Panchayati Raj Rules, 1996
230. Receipt of money.
(1)When money is collected or paid into office, a receipt shall be given to the payer in Form No. XXX.(2)Receipt shall be signed by the Secretary/Cashier.(3)Amount shall be written both in figures and words.(4)Head of Office shall satisfy himself that the amount has been correctly entered in the Cash Book.(5)Blank receipt books shall be kept in safe custody and proper account of receipt books shall be maintained.
