Section 50(4) in The Punjab Town Improvement Trust Rules, 1939
(4)In the bills for arrears of pay, etc. a reference shall be given to the monthly bill for which the charge was withheld or on which it was refunded by short deduction, or to any special order granting with retrospective effect any new allowance as the case may be. In the pay bills for temporary establishment the orders sanctioning the same shall be invariably quoted.
