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State of Odisha - Section

Section 105 in Orissa Municipal Rules, 1953

105.

One bill, whether for establishment or other charges, shall ordinarily only contain details of charges to be taken against one of the budget heads. If in any case a bill be presented which contains charges against more than one head, the accountant shall enface in red ink on the bill itself, above the payment order, the details of the apportionment of the charges. These details shall be also shown in the cash book (Form No. XIV) in the column "Head of account in abstract register".