Section 2(ii) in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue
(ii)The challans accompanying the remittances shall be in triplicate (as required by Subsidiary Rule 10 (e) under Treasury Rule 10 in the Andhra Pradesh Treasury Code, Volume I) and shall be prepared separately for each taluk with full particulars showing the names of the villages, the survey numbers of fields and the numbers of the holdings, the names of the registered holders or of the persons who pay the amounts if they are not the registered holders, the instalment of the kist and the fasli to which it relates.
