Section 42 in The Punjab Town Improvement Trust Rules, 1939
42.
(1)No issue shall be made from stores until an indent in form No. 22 is received. When the store-keeper has complied with the indent he will forward the same to the accountant for completion, entry in form Nos. 11 and 12 and record on a guard file.When stores are issued a receipt for the same will be taken in form No. 23.(2)When any articles or forms are sold to the public or used on works done for private persons, the transaction shall be noted in form No. 24, and necessary references shall be given in the remarks column to admit of the recovery or adjustment of the cost being traced to the appropriate account.Note. - In the case of saleable articles the rates for their sale as sanctioned by the Trust shall be noted at the top of the page against the description of the articles or forms. These rates shall also be entered in a schedule to be kept in the Trust Office.
