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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(3) in Andhra Pradesh Panchayat Raj (Accounts of Private Markets and its maintenance Audit and Inspection) Rules, 2000

(3)The auditors shall bring to the notice of the Executive Authority and Gram Panchayat any material fact relating to dues recoverable and the Gram Panchayat shall be bound to take action as suggested in the audit report in consultation with the Extension Officer (Pts.), When expenditure is shown towards daily maintenance of the markets, it is the duty of the Management to keep the environment neat and clean.AppendixForm - IReceipt Book(See Rule 2)Counter foil...............Outer....foil..................market................ received from Sri..................Rent for room/a hall No........... the........ sum of Rs......................... for.............. 19............. rent for room/stall No............................in ................ Rs ........................................ Ps ....................the market for ................Received on ..............19................19...............Rs..........Ps.
Bill Collector. Received on
  Bill Collector
Form IITicket Book(See Rule 2)
Counter foil     Outer foil
S.No. Ticket Ticket S.No  
Market per day   Market  
(Here enter rate)   (Here enter rate)  
Form - III(See Rule 5)Collection by Tickets
Date Value Stock on hand Issues Amount collected
SI. Nos. From - To Number SI. Nos. From - To Number
(1) (2) (3) (4) (5) (6) (7)
             
Balance Other Receipt
Serial Number Number Rents
From - To   Number of Receipts Amount
(8) (9) (10) (11)
Manner of Publication
Other Receipts Total Collection of each day Remarks
Miscellaneous      
Receipt Number Amount    
(12) (13) (14) (15)