Section 75 in The Rajasthan Municipalities Accounts Rules, 1963
75. Defacement of Vouchers.
- At the end of each month and in every case before the eighth day of the following month, the Executive Officer shall examine all bills except those for establishment charges of the month and satisfy himself that the charges have been properly vouched for and that the vouchers have been so defaced so as to preclude the possibility of their being used in support of any other bill and shall record on the general cash book (form 34) a certificate to this effect.Note. - Stamps affixed to voucher must be cancelled so that they may not be used again.
