Section 100 in The Rajasthan Municipalities Accounts Rules, 1963

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State of Rajasthan - Section

Section 100 in The Rajasthan Municipalities Accounts Rules, 1963

100.

When the tax is refunded cross reference shall be given in the payment voucher and in the demand and collection register.Form No. 1(Under Rule No. 8)Monthly AccountMonth of........19...

RECEIPTS
Head of accounts	Budget Estimate	Receipts from the 1stof April to theend of the previous month	Receipt during the month	Total receipts from the 1stApril tothe end of the month of account (Total of Cols. 3 and 4)
1	2	3	4	5
	Rs. nP.	Rs. nP.	Rs. nP.	Rs. nP.

EXPENDITURE
Head of accounts	Budget Estimate	Expenditure from the 1stof April to theend of the previous month	Expenditure during the month	Total Expenditure from the 1stApril tothe end of the month of account (Total of Cols. 3 and 4)
1	2	3	4	5
	Rs. nP.	Rs. nP.	Rs. nP.	Rs. nP.

[Form No. 1A] [Added by Notification dated 10-1-1964.][See rule 9(1)]Annual Account.....Municipal Council/Board.......For the year 19....... 19........

S.No.	Major, Mimor and sub-heads of the budgetestimates.	Estimated figures of income/ expenditure for theyearRs. NP	Actual figures of the Income/ expenditure for theyearRs. nP.	Remarks
1	2	3	4	5

Form No. 2[Under rule 19(1) & 20(1) & 21]Demand and Collection Register on Account of Collections for 19

Demand
Serial Number	Connecting references	Name and address of the person from whom thedemand is due	Current demand (detailed in installments whennecessary)	Arrears	Total	Initial of the poster
1	2	3	4	5	6	7

Collection
Date of payment	Number of receipt with book No.	Period of installment	Amount	Remissions	Balance	Initials	Remarks including Reference to orders sanctioningremissions
8	9	10	11	12	13	14	15

Form No. 3[Under rule 21]Duplicate

Bill	No. ..........
	Municipality

ToName................. ..................................Address.....................................................

Name and particulars	Period	Amount of Demand
	Total	Rs.	nP

The amount of this bill must be paid within 15 days of presentation after that a notice of demand shall be issued and if necessary, a distress warrant.

Date..........	(Signature)
	(Officer)

Form No. 4[Under rule 22, 23 & 24(1)]ReceiptMunicipalityNo............Book No.......Rs............Received from..................................Rupees (in words).......................on account of...... For the period...........Full/Part in payment of demand.

Progressive Rs.	(Reference D. & C. register No.)
Date ….......	Bill No.	Date
	Executive Officer.

Form No. 5[Under rule 23(2)]...................MunicipalityCollection Challan of Circle

No.........

Date..........

No. of Receipt	Particulars of head	AmountRs. nP.	Remarks
TOTAL

Signature of the Depositor	Received Rs. ........
	[(Rs. ........(in words)]

Signature of the Executive Officer.Note. - After the close of each month, the tax Collector, shall record on abstract of income under different head on the back of the last challan and also give progressive total.Form No. 5A[Under Rule 24(2)]Register of Distrained Property.......................Municipality.

S.No.	S. No. of demand collection register withconnecting reference.	No. & Date of Distress warrant	Total Amount to be recovered.
No.	Date	Principal	Service charges	Fines & penalties	Others.
1	2	3	4	5	6	7	8

Particulars of distrained property as perinventory given in Form of Inventory and Notice prescribed undersub-section (4) of section 152 and sub-section (1) of section 137of R.M. Act. 1959.	Estimated cost of the property by distrained	Signature of the Storekeeper	Date of property sold	Particulars of the property sold	Amount for which sold
Rs. nP.
9	10	11	12	13	14

Particulars of surplus property or amountreturned to owner	Signature of the owner or person to whom surplusmade over	Signature of the Executive Officer	Remarks.
Property	Amount Rs. nP.
15	16	17	18	19

Form No. 6(Under Rule 25)Counterfoil of LicenceBook No................No. ...................Name of Licensee.................Father's Name.................Address................Caste..................Trade .................Purpose of Licence...............Period of licence................Amount paid......................Signature of Licensing Officer.Progressive total Rs............Licence

...........MunicipalityBook No. ........No. ........

Dt ..........

Whereas...........................has paid to the Municipal Board Rs................ he is permitted to....... at........ within the Municipality of........... from 1st........ to.........Description of Licensee

Name	Father's Name	Caste	Trade	Address	Remarks

Signature of Licensing Officer.Note. - The site and the endorsement should be entered only when the licence is conditional. The endorsement should be cancelled when the licence is of general nature.This Licence is granted subject to the rules and conditions for the regulation and control of the....................a copy of which has been this day furnished to the licensee by me.Licensing OfficerDated................... 19........Licence holderForm No. 7(Under Rule 25)Counterfoil of Licence.............Municipality.Book No.............No............Name of licensee............Address.............Name and Class of Carriage.................Description of Carriage..............Description. Number and height of animals.No. of persons to be carried.........Weight of luggage to be carried.........Date of licence.........Period of licence...........Amount paid.............Signature of licensing OfficerProgressive total Rs. ..Licence

Book No. .................. MunicipalityNo. .........

Dated....... 19...

has paid to the Municipal Board the sum of Rs. ..................... he is hereby licensed to ply the carriage described below within the Municipality of................... for the period of from the 1st of..................to...................Details of carriage

No. and class of carriage	Description of carriage.	Number of persons licensed to be carried	Description, number and height of animal	Weight of luggage to be carried.	Address of licensee	Remarks

................................Signature of Licensing OfficerThis licence is granted subject to the rules and conditions for the regulation and control of hackney carriages, a copy of which has been this day furnished to the licensee by me.

Date....... 19.....

Licensing Officer

A copy of the rules and conditions, subject to which the licence has been furnished to me with the licence.Signature or thumb impression of Licence Holder.Form No. 8[Under Rule 25(3)]Register of taxes and other income collected by means of Licence system

Name and address of licensee or person from whom tax is due.
Serial No.	Name	Address	Particulars of the demand i.e. number anddescription of vehicles, animals etc.	Number of badge, card or plate issued
1	2	3	5	6

Number and date of the licence granted.
Number	Date	Period of Licence	Amount of tax or fee realized.	Signature of the licensing officer
7	8	9	10	11

No. and date of renewal of licence.
Number	Date	Cause of non-renewal	Initials of licensing officer	Remarks.
12	13	14	15	16

Form No. 9[Under Rule 26]Demand and Collection Register-Rent

Current demand
Serial No. in register of immovable property.	Description of property.	Name and address of tenant.	Number and date of sanction for letting.	Date of occupation.
1	2	3	4	5

Current demand
Term for which let.	Installment	Arrears, if any	Total demand	Initials.
6	7	9	10	11

Collection Remitted
Date of payment	Number of receipts	Installments.	Total collection for the year	Number and date	Balance due	Initials	Remarks
1	2	3	4	5	6	7	8

Form No. 10[Under Rule 27(2)]Stock BookDescription of article

Date	Opening balance	No. of quantity received	Total	To whom issued or for what purpose
1	2	3	4	5

No. of quantity issued	Balance	Signature of the issuing officer	Signature of the receiving Officer	Remarks
6	7	8	9	10

Form No. 10(A)[Under Rule 48(2)]Particulars of coal consignments received in the month of 19

Number or wagons	Net quantity of coal as per railway receipt	Quantity received as per weightment at therailway station of destination	Particulars of Railway Receipt
Gross weight	Tare	Net weight
	Weightment of coal at ..... for coalreceivedduring the month of .....19.......
S.No. of Carts	Gross weight of Carts	Tare	Net Quantity	Remarks

Loss in Transactionssay about 2% etc.Form No. 11[Under Rule 28(1)]Pound RegisterFeeding charges. Surplus of sale proceeds.

S. No.	Date and hour of admission	Number of admission pass	Description of animal	Marks of identification	Name and address of impounder
1	2	3	4	5	6

Name and address if he the owner if known	Whether released or sold	Date and hour of release or sale	No. of release pass or receipt of sale proceeds	Period of detention	Fine or rent realised
7	8	9	10	11	12

Feeding charges	Expenses of sale, if any	Surplus of sale proceeds
Rate	Amount	To be credited to Municipal fund	To be returned to owner
13	14	15	16	17

Total amount recovered from reclaimer or by salei.e. total of Col. 12, 14 to 17.	Name and address of persons releasing the cattle	Reclaimer's signature or mark in token of hishaving received the cattle or of the officer supervising the sale	Remarks
18	19	20	21

Form No. 12[Under Rule 28(1)]Receipt for Impounded CattleBook No..........No..............Name of pound........

Date and hour of admission	Name and address of Impounder	Number and description of cattle admitted	Name and ad dress of owner if known
1	2	3	4

Pound keeper's signatureForm No. 13[Under Rule 28(3)]Receipt for release of impounded CattleNo.... Book No....... Name of pound

Date and hour of admission	Date and hour of release	Number and description of cattle	Name and address of person releasing the cattle	Particulars of amount realised
Amount of fines or rent	Amount of feeding charges
1	2	3	4	5	6
				Rs. nP.	Rs. nP

Pound-keeper's signature.Form No. 14[Under Rule 28(3)]Receipt for purchases of impounded cattle soldNo.......Name of pound ........Book No..........

Number as per pound register	No. and description of the cattle	Marks of identification of cattle	Name and address of the purchaser	Amount for which sold
1	2	3	4	5
				Rs. nP.

Dated the ................................

Signature(Office).

Form No. 15[Under Rule 28(4)]...MunicipalityMemorandum showing disposal of the proceeds of cattle sold (vide sec. 16 of the Cattle Trespass ActBook No............No...............Name of pound

Serial No. as per pound register	No. and description of cattle seized	No. and description of cattle sold	Amount for which sold	Deductions	Surplus made over to the owner	Name and description of unsold cattle made overto the owner	Signature of owner or person to whom made over
Name of deduction	Amount
1	2	3	4	5	6	7	8	9
			Rs. nP.	Fines or rent feeding charges expenses of sale	Rs. nP.	Rs. nP.

Dated the ................................

Pound keeper's signature

Serial No. as per pound register.	No. & description of cattle seized	Period of detention in the pound	No. and description of cattle sold	Amount for which sold	Deduction.	Surplus made over to the owner	Number and description of unsold cattle made overto the owner
Nature of deduction	Amount
1	2	3	4	5	6	7	8	9
				Rs. nP.	Fines or rent feeding charges expenses of sale	Rs.nP.

Dated the ................................

Pound keeper's signature

Form No. 16[Under Rule 31]Register of application

Date	Serial No.	Name of applicant	Locality and Name/or No. of premises	Serial No. in the house connection register	Remarks
1	2	3	4	5	6

Note. - If the application is rejected or no connection is made, a note to this effect should be made in column 6.Form No. 17[Under Rule 33]Front page of the register

No. of connections at the beginning of year	Serial No. of connections newly made during theyear
Domestic	Non-domestic	Domestic	Non-domestic
427	73	493 to 502507,509	503-506508
427	73	12	5
(1963-64)

Serial No. of connections permanently cut offduring the year	No. of connections at the end of year
Domestic (1962-63)	Non-Domestic	Domestic	Non-Domestic
337347391	276435451
3	...
(1963-64)

S.No.	Name of street or mohalla and ward	No. of premises	Description of premises	Name of owner
1	2	3	4	5

Name of applicant	S.No. in the application register	Date of completion of connection	Purposes of water supply domestic or non-domestic
6	7	8	9

Is the supply under water tax assessment ferrulerate purely by meter, by measurement composition etc.	Size of ferrule	Size of communication pipe	No. of stop cocks
10	11	12	13

Size of & position of stop cock	No. of taps	Size and position of taps	No. and position of shower baths, cisterns
14	15	16	17

Reduction ferule	Enlargement of fende	Date of fixing meter
Date	Size	Date	Size
18	19	20	21	22

No. of meter	Size of meter	Date of removal of meter	Date of permanently cutting of connection	Remarks
23	24	25	26	27

Note. - The entry in this column should clearly show whether it is residential at building, temple, mosque, school, dharmashala, garden, shop etc.Form No. 18[Under Rule 34]Meter reading bookPage of previous year's register ....Name of registered consumer.............................................Purpose for which water is taken........................................House No....................Mohalla...............Description premisesNumber and description of meter.........................................Date of removal of meter................................................Rent of meter per mensem................................................Rate of charge of water.................................................Number of entry in the demand register..................................SuperintendentSignature of water works,Secretary

Month for which reading is taken	Date of reading	Meter reading	Actual monthly consumption	Initials of water works inspector	Remarks
1	2	3	4	5	6
Last reading b/f
April
May
June
July
Aug
September
October
November
December
January
February
March
Carried over to page			of register for 19

Form No. 19(Under Rule 39)Details of Entries in the House connection Register

Locality & name or number of premises	Particulars of fittings to be seen.	Date of Inspection	Date of inspection	Remarks.
No. & size of taps.
1	2	3	4	5

Date of reading	Reading in gallons	Total gallons consumed	Signature of Meter Reader	FORM NO. 20(Under Rule 40)Municipal Board .......
1	2	3	4	Water Meter Card
				The consumer must produce this card to the watermeter reader every month at the time of meter reading failingwhich the entry will not be made in the card.
				Connection No. ..........................
				Account No. ...............................
				Name .........................................
				Address .....................................
				House No. ..................................
				Date of issue ..............................
				Signature

Date of reading	Reading in gallons	Total gallons consumed	Signature of Meter Reader	Date of reading	Reading in gallons	Total gallons consumed	Signature of Meter Reader
1	2	3	4	1	2	3	4

Form No. 21(Under Rule 45)Estimate for the stores required during the ensuing financial year.

Description of Stores	Balance in hand on (date) ... 19 ....	Number or quantity required for the ensuing year	Number or quantity to be purchased	Estimated cost of the quantity or number to bepurchased	Remarks
1	2	3	4	5	6

Form No. 22[Under Rule 46(a)]Register of movable property including tools and plants

Particulars and descriptions of property	No. of pieces	Date of acquirement	Cost	No. and date of the bill in which charged for
1	2	3	4	5

Where the property is used or other particulars,if necessary.	Initials	Date of disposal of property	Manner of disposal	No. disposed off
6	7	8	9	10

No. and date of order	Cost realised, if old	Balance after each transaction or at the end ofeach year	Signature	Remarks
11	12	13	14	15

Form No. 23[Under Rule 46(b)]Register of immovable property vested in the Board or placed under its management

S. No.	Name of locality, mohalla to which propertybelongs	Description, situation and boundaries of theproperty	Settlement numbers or number in the Land RecordsDepartment Register
1	2	3	4

Area (Length, Breadth & height)	No. and date of Government, order transferring themanagement to the Board	Mode of occupation and purpose for which used	No. and date of order authorising such occupationand the authority by whom ordered
5	6	7	8

Name of tenant or lesee, if any and term of lease	Date of termination of lease	Rent per annum	Signature of Chairman/ Executive Officer
9	10	11	12

If held under direct management approximateannual income and sources from which derived	Method of final disposal of property with No. anddate of Government, order sanctioning sale, etc. name of purchaser, ifany, and amount for which sold	Date of annual verification of entries in thepreceding columns and signatures of verifying officer	Remarks
13	14	15	16

Form No. 24(Under Rule 47)Live Stock Register for the year 19 ... 19 ....Name of the Municipality...........

S. No.	Authority of purchase	Date of purchase	Kind of animal.	Description of animal
1	2	3	4	5

Value	Voucher No. and Date	Initial of officer	Reference to orders for disposal of unserviceableanimal	Sale proceeds of unserviceable animal
6	7	8	9	10

Date of receipt of realisation	Initial of officer	Condition of the animal at the end of the year	Remarks
11	12	13	14

Form No. 25(Under Rule 54)Stamp Register

Stock
Date	Value of stamps in hand at the commencement ofday	Value of stamps received during the day	Total stock
1	2	3	4

Expenditure	Balance
Name and address of officer to whom cover hasbeen sent.	Contents of cover No. of letter etc.	Value of stamps affixed	Total value of stamps expended during the day	Value of stamps in hand at the close of the day	Remarks
5	6	7	8	9	10

Form No. 26(Under Rule 55)Certificate of verification of stores and other movable propertyI certify that I have verified all entries in the Stock Book/Register of...... and have found them correct except as stated below :-Signature

Date of verification	Description of store or property	Book balance on date of verification (No. orquantity)	Verified balance (No. or quantity)
1	2	3	4

Excess (No. or quantity)	Deficit (No. or quantity)	Remarks and initials of verifying	Chairman's orders
5	6	7	8

Form No. 27(Under Rule 56)Permanent Establishment of the.....Temporary

Order of the Board	Name and detail of sections	Actual pay on 1st April 19....	Sanctioned scale of pay
Maximum	Minimum	Rate of increment
1	2	3	4	5	6

Date of next increment	Amount paid for each month
April V.No. Rs. P.	May V.No. Rs. P.	June V.No. Rs. P.	July V.No. Rs.P
7	8	9	10	11

Fly Leaf

Serial No.	Name	Designation	Scale of pay
Maximum	Minimum	Rate of increment
1	2	3	4	5	6

Date of next increment	Actual pay on 1st April	Orders, if any with holding or postponingincrement.	Remarks
7	8	9	10

Municipality for the year 19....-19with quotation of No. and month of voucher.

AugustV.No. Rs.P.	SeptemberV.No. Rs.P.	OctoberV.No. Rs.P.	NovemberV.No. Rs.P.
1	2	3	4

DecemberV.No. Rs.P.	JanuaryV.No. Rs.P.	MarchV.No. Rs.P.	Remarks.
5	6	7	8

Form No. 28(Under Rule 59)Security BondWhereas the Municipal Board/Council of...............has agreed to appoint............No. AB/AB son of........resident of...........as a.........in the............Department.(The preamble should be varied according as the bond is for A, persons security B, personal security with sureties or C, sureties only) on any giving security/our giving security/our becoming sureties/for the faithful and deligent performation of/my duties/his duties/his duties as....(A, B and C are alternative clauses, one of which should be used according to the circumstances).A. Be it know that I (B) as held and firmly bound to the said Municipal Board/Council in the sum rupees ... to be paid to the said Municipal Board/Council for which payment, I bind myself and my heirs, exactors and administrators firmly by these presents and to further secure which payment I hereby mortgage (or assign by way of mortgage) unto the said Municipal Board/Council my property which is free from encumbrances and which is set out in the schedule hereto attached to the intent that the same shall remain and be charged by way of simple mortgage in the manner that for the purposes of recovering the said sum of Rs. ... or any such lesser sum, as may become due by the mortgagor to the mortgage by virtue of these presents, the mortgagee may enforce against the said property or any of the remedies of the holder of a simple mortgage.ORB. Be it known or that we (A.B.C.D and E, F) are held and firmly bound to the said Municipal Board/Council in the sum of Rs to be paid to the said Municipal Board/Council for which payment, we bind ourselves jointly and severally and our heirs, executors and ad ministrators firmly by these presents and to further secure which mortgage in the manner that for the purpose of recovering the said sum of Rs. ... or any such lesser sum, as may become due by the mortgagor to the mortgagee by virtue of these presents, the mortgagee may enforce against the said property or any part thereof all or any of the remedies of the holder of a simple mortgage.ORC. Be it known that we or (C.D. and E.F.) and held and firmly bound to the said Municipal Board/Council for which payment, we bind ourselves jointly and severally and our heirs, executors and administrators firmly by these presents and to further secure which payment we hereby mortgage (or assign by way of mortgage) unto the said Municipal Board/Council our property which is free from encumbrances and which is set out in the schedule hereto attached to the intent that the same shall remain and be charged by way of simple mortgage in the manner that for the purpose of recovering the said sum of Rs or any such lesser sum, as may become due by the mortgagors by virtue of these presents, the mortgagee may enforce against the said property or any part thereof all or any of the remedies of the holder of a simple mortgage.The condition of the above written bond such that I/AB/AB shall faithfully and diligently perform my/his duties as ... and shall from time to time and all time when required to do forthwith account for, render and deliver to the said Municipal Board/Council all moneys, securities for money and property as may be directed by it:Provided always that if the (obliger) shall at any time or from time to time be transferred to any other Municipal Board/Council or Boards within the said District of .............. then and in that case these presents shall be read and construed as if instead of the Municipal Board/Council .... the name of such Municipal Board/Council with the District of under which the said (obliger) may be at any time serving wherein written and the condition of the above written bond shall apply in the case of any such Municipal Board/Council within the District of...(This following clause be not used where there are no sureties.)And so that any forgiveness on the part of the Municipal Board/Council towards A B in respect of the failure to perform his duties or otherwise comply with the condition of the Board shall not in any way exonerate the said ... or either of them or their heirs executors or administrators of the property mortgaged from liability under the above written bond.

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State of Rajasthan - Section

Section 100 in The Rajasthan Municipalities Accounts Rules, 1963

100.