Section 34 in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
34. Claims against Municipal Funds.
(1)Every person having any claim against the Municipal Fund shall present a bill at the municipal office. Wherever possible, such bills shall be in the Form provided for the purpose and the claimant shall date and sign the same and stamp it when necessary.(2)Where a claimant presents a bill in the Form different from the Form provided for the purpose, a separate bill in the proper Form shall be prepared by the officer incurring the expenditure and the claimant's bill shall be attached thereto as a supporting document.(3)All bills presented for a claim against the Council, except a paid bill pertaining to permanent advance shall be received in the section concerned and entered in a Register of Bills for Payment.(4)The Register of Bills for Payment shall be maintained in Form No. 13.(5)The concerned section shall examine the bill and if the claim is in order and supported by sanction of competent authority, such bill shall be sent to the Accounts section along with necessary entries and signature in the Payment Order. Necessary certificates prescribed shall be recorded in the Payment Order/Bill by the officer in-charge of the section before sending the bill to the Accounts section. Full details of the bill, admissibility, deductions and other details shall also be noted in the note file.(6)The Payment Order shall be maintained in Form No. 14.(7)The officer preparing the Payment Order shall be personally responsible to ensure that the bill is complete and affords sufficient information as to the nature of payments being made.
