Section 148 in The M.P. Municipal Accounts Rules, 1971
148. Contractor's bill.
- The contractor's bill will be prepared in Form 88 and presented to the officer-in-charge of the work who after taking measurement and after examination and attestation, will forward them through the Municipal Engineer or where there is no engineer, the officer in principal charge of the Municipal Public Works establishment to the Chief Municipal Officer who will send the bill to the Accountant. The Accountant shall then check the bill with Measurement Book, estimate, agreement, previous payment (in case of running bills), balance of allotment available and arithmetical calculations and shall submit the same to the Chief Municipal Officer through the Accounts Officer, if there is no Accounts Officer direct to the Chief Municipal Officer. The Chief Municipal Officer, if he is competent to pass the bill pass orders otherwise submit the bill to the President with his recommendation. Running payment will usually be made up to nine tenths of the value of work done. The balance 10 per cent will be paid when the final bill is submitted and certificate has been signed vide Rule 150. The contractor's acknowledgement will in original be obtained on the reverse of his bill. When this is not possible, reference to the separate receipt should be carefully recorded in the bill. When the account is finally closed the contractor's receipt should distinctly state that the account is finally settled in full. Contractor's bill for major works shall be prepared monthly but in the case of small works the execution of which runs over a few weeks only, it will be more convenient to measure up and pay for the work on its completion, and the agreement with the contractors should provide for (his when practicable. The bills for such petty works shall be in Form No. 89.Note 1. - As far as possible all measurements for final bills shall be taken by the overseer and must be taken in the presence of the contractor and if possible of the officer-in-charge of the work.Note 2. - Bills prepared for contractors in the Municipal office shall be headed "Prepared at contractor's request", and must not be charged for.
