Section 68(4) in The Rajasthan Municipalities Accounts Rules, 1963
(4)When Municipal dues which are payable by certain fixed dates are paid by crossed cheque, the person desiring to make such payment in this manner without risk must take suitable precautions to ensure that his cheque reaches the treasury or the receiving office at the latest on the working day preceding the date on which the payment is to be made.Note. - The term Local Banks' as used in this rule, means banks located in the station in which a bank treasury is situated.
