Section 33 in The Punjab Town Improvement Trust Rules, 1939
33.
(1)The contractor's bills shall be in form No. 13, and shall furnish full particulars of the work done so as to admit of the items being identified and checked by comparison with the plan and estimate.(2)The bill shall in the first instance be presented to the engineer, who shall check it with the measurement book, and if, in order, shall pass it for payment to the accountant.The final bill shall be distinctly marked as such.
