Section 5 in Andhra Pradesh Panchayat Raj (Accounts of Private Markets and its maintenance Audit and Inspection) Rules, 2000
5. Maintenance of register of collections and disbursements.
- A register of collections and disbursements shall be maintained in Form III respectively given in the Appendix to these rules. The registers, tickets and receipt books shall be checked by the Executive Authority or such other person as may be authorised by him, not less than once in every month and such remarks as are called for, recorded therein. If the accounts have been found to be correct a certificate to that effect shall be recorded in the said registers.
