(1)Every person having any claim against the fund of the Market Committee shall present a bill at the office of the Market Committee. Wherever possible, such bill shall be in the form, if any, provided for the purpose and claimant shall duly date and sign the same and stamp it, where necessary.(2)Wherever possible, printed forms shall be used in preparing bills.(3)Where a claimant presents a bill in a form different from that, if any, provided for the purpose, a separate bill in the proper form shall be prepared by the office incurring the expenditure and the claimant's bill shall be attached thereto as a sub-voucher.
