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State of Odisha - Section

Section 108 in Orissa Municipal Rules, 1953

108.

The Executive Officer or other holder shall make payments from his permanent advance from time to time as may be required and for each payment he shall obtain and hold a bill receipt by the payee or in the case of petty office expense a written detailed statement of the sums spent.The bills or statements shall be numbered consecutively enfaced or stamped 'paid in cash' and entered in the expenditure columns of the permanent advance account (Form No. XII) the classification of the charges being carefully entered in the columns provided for the purpose.