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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(2) in The Rajasthan Municipalities Accounts Rules, 1963

(2)The other receipts pertaining to water works are :-
(a)Fees payable, if any.
(b)Sale of pipes and fittings.
(c)Charges for repairing taps, etc.
(d)Sale of cylinders ashes and other rejected articles.
(e)Miscellaneous receipts.
They shall be paid direct at the Municipal office and necessary particulars shall be given in the receipt and its copy to admit of the transaction being easily identified.Miscellaneous