Section 6(6) in The M.P. Municipalities (Budget Estimates) Rules, 1962
(6)Under "A-1.-General Administration" and "C.II-Public Works" only such general charges are to be shown as cannot be properly shown under any of the other heads wherever establishment is employed or works are constructed for a particular purpose-only, the charge should be shown under the head to which that purpose belongs and not under these heads.
