Section 24 in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
24. Issue of receipt for moneys received.
(1)The amounts due to the Council shall be collected in the head office or circle/ward offices. The amounts may also be collected by any outdoor officer authorized for the purpose(2)For any amount received either in cash or in the form of cheque/demand draft/pay order etc., a receipt duly signed and dated shall be issued.(3)The receipt shall be maintained in Form No.8.(4)All cash/cheques/demand drafts/pay orders etc. shall be recorded in a Receipt Register.(5)The Receipt Register shall be maintained in Form No.9.(6)The cheques/demand drafts/pay orders etc. shall also be recorded in a separate register to watch the status of realization.(7)The Register on Status of Cheques shall be maintained in Form No. 10.
