Section 56 in The M.P. Janpad Panchayats (Accounts) Rules, 1999
56. Purchase of Stores.
(1)Purchase of all the items of stores and dead stock, shall be made strictly in accordance with the rules made in this regard.(2)As a general rule, the payment for supplies shall not be made until the stores have been received and verified. The person authorised by the Chief Executive officer shall record a certificate on the invoices or bills that the articles detailed therein have been received in good order and accounted for the stock book. He should also certify that the quantity is correct, the quality is good, the rates paid are not in excess of the accepted or market rates and that suitable notes of payments have been recorded against is the indents and invoices to prevent double payment.
