Section 24(1) in The Rajasthan Municipalities Accounts Rules, 1963
(1)Notice of demand and distress warrants issued under secs. 249 & 150 of the Act shall be kept in books in form prescribed in the Act and book and serial numbers shall be printed thereon. When recovery has been effected by distress the amount shall be brought to account in the general cash book (form 34) and in the demand and collection register. When payment is made by the defaulter to the officer authorised to execute the warrant a receipt shall be issued to the defaulter in form 12 with a clear note to the effect that the money has been realised by distress warrant.Note. - Timely return of the warrant and credit of the money recovered should be watched by the officer in charge through the originals of the receipts.
