Section 35(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
(1)The Accountant shall scrutinize the bills with reference to admissibility, sanction and availability of budget provision. If the bills satisfy all the conditions, he shall submit the bills to the Commissioner with due noting in the note sheet as well as the payment order, for acceptance and payment. Where any deficiencies are noticed in the bills, he shall return such bills to the section concerned indicating the deficiencies.
