Section 38 in The Rajasthan Municipalities Accounts Rules, 1963
38.
(1)The demand under the preceding rules shall be collected according to rules 21 to 24.Other Receipts(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
