Section 19(2) in The Rajasthan Municipalities Accounts Rules, 1963
(2)At the end of each month it should be examined to see that the total of collection as shown in the column for the month concerned agrees with the total of the classified abstract under the respective head. A certificate of agreement shall invariably be recorded by a responsible officer. This will also apply to all the demand and collection registers prescribed in these rules. In cases in which the tax is being recovered half year or quarterly space should be left in the column for demand for entering periodical demands.
