Section 103 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
103. Payment to contractor.
(1)The provisions of the Public Works Department Code shall apply in respect of the payment to the contractor subject to the provisions of sub-rule (2).(2)Every payment to a contractor shall be on account of some particular work done or materials delivered and not on general account. Advance or payments shall not be made in anticipation of measurements. Payment for work done or materials delivered shall be made on the basis of a contract certificate showing the quantum and value of work executed duly attested by the officer in-charge of the work and after check-measurement is made. Such payment will be treated as payment on account, subject to adjustment on the final bill. Payment to contractor and suppliers shall be made by means of cheques drawn in their favour and such cheques shall be delivered to them direct.
