Section 29 in The Rajasthan Municipalities Accounts Rules, 1963
29.
Recovery of demands not otherwise provided for in these Rules, shall be watched through the demand and collection register in form No. 2 in column 2 of which reference to the sanctioning order of the documents on which they are based shall be quoted and other necessary particulars entered in column 4. As a rule payment for all such miscellaneous shall be made at the Municipal office.Chapter-IVWater supply
