Section 106 in The M.P. Municipal Accounts Rules, 1971
106.
Arrear pay shall be drawn not in ordinary monthly bill, but in a separate bill, with a quotation of the bill from which the charge was omitted or withheld or on which it was refunded by deduction, or of any special order granting a new allowance, such bills may be presented at any time and may include as many items as are necessary, but they shall be supported by a certificate from the Accountant/Accounts Officer and the Chief Municipal Officer that the amount was not paid before.When the bills are paid the number and date of voucher shall be noted on the original bill from which the charge arc withheld or in which it was refunded, against the item concerned in order to prevent a second claim from being entertained.Record of Service
