Section 68(2) in The Rajasthan Municipalities Accounts Rules, 1963
(2)At places where the cash business of the treasury is conducted by the Bank, crossed cheques on local bank may be accepted in payment of Municipal dues, or in settlement of other transactions with the Board, if the cheques have been crossed by the drawer or the acceptance of uncrossed cheques in that class of transactions has been permitted by the Board. Until, however, a cheque has been cleared, the Board cannot admit that payment has been received and consequently final receipt shall not be granted when a cheque is tendered. A receipt for the actual cheque only may be given in the first instance. But if a person making payment in this manner so desired, a formal payment receipt shall be sent to his address after the cheque has been cleared. Collection charges of the bank, if any, will be recovered by or under instructions of the bank from the party presenting the cheque.The preliminary acknowledgement of the receipt of the cheque will be given in the form below :-"Received cheque No.............for Rs.......drawn on..........on account of...........in respect of bill No........."
