1148. Charges incurred to be drawn at once and not thrown on the grant of another year.
(a)All charges incurred shall be drawn and paid (subject of course, to the preparation of a bill in the proper form in the case of sums paid from the permanent advance) at once. In no circumstances shall they be allowed to stand over to be paid from the grant of another year.(b)If possible, expenditure (i.e., expenditure for which there is no budget provision), shall be postponed till the preparation of a new budget has given the opportunity of making provision and till the sanction of that budget has supplied means; but on no account shall charges actually be incurred and thrown on the grant of another year.
