Section 202 in Rajasthan Panchayati Raj Rules, 1996
202. Assessment and collection of Revenue.
(1)It shall be duty of the Head of office of a Panchayati Raj Institution to ensure proper maintenance of accounts of revenue as well as expenditure.(2)Head of office shall also be responsible for timely receipt and collection of revenues, he shall ensure that dues are correctly and regularly assessed, collected and promptly credited to the fund, he will accordingly arrange to obtain from all the sources where revenue arises, returns regarding the progress of realisation and cause them to be noted in the demand and Collection Register in Form No. VI.
