Section 16 in The M.P. Hospital Supplies Rules, 1972
16.
While communicating sanction of the contract to the contractor, the annual estimated quantity of the articles to be purchased should also be communicated to him and a copy of the same should be supplied to the Accountant of the office so that he may, while receiving orders for the payment of the bills, bring this fact to the notice of the Superintendent of the Hospital/ Civil Surgeon/Medical Officer whether any article is being purchased in excess or short of the estimated quantity.
