Section 31(3) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(3)The amount recovered on account of local rate is credited in to the Panchayat Samiti or the Zila Parishad Fund, as the case may be, by die revenue authorities. At the close of the month, the Tehstldar concerned shall prepare a statement in Form FBA- 5 from the revenue register showing the collections of local rate during the month and supply a copy of the same to the respective Panchayat Samiti or the Zila Parishad with a view to reconcile the credits with the daily memorandum received from the Treasury Office.
