Section 63 in The M.P. Municipal Accounts Rules, 1971
63. Ferry Receipts.
- Under the Northern Indian Ferries Act, 1878, the ferry receipts realised by Municipal Councils shall in the first instance be credited to the suspense head "Deposits", sub-head "Ferry Receipts", and at the end of each month, the total collection under the sub-head shall be credited into the treasury to the Major head "XXVI Public Works", minor head "Ferry receipts". Detailed head "Ferry Receipts" realised by local bodies under the Northern India Ferries Act, 1878, by presenting a cheque which shall be paid by transfer the endorsement being "Received payment by transfer credit to "Note. - The amount of total collections under this rule shall be credited quarterly into the nearest Government treasury or sub-treasury if a Municipal Council has no account with such treasury, the amount shall be sent by money order. The charges on account of money order commission, if any, may be debited to the Municipal Fund.(j)Cattle pounds
