Section 53 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
53.
For an advance drawn on bill in form GA-121 of the Rajasthan General Financial and Accounts Rules, the detailed disbursement account should be submitted to the Accountant General in Form GA-122 of the aforesaid rules by the end of the month following that in which the amount is drawn from the treasury. These detailed bills which should be countersigned by the Collector should bear certificates that (i) the disbursement of the loan has been made, (ii) the necessary receipts have been obtained, and (iii) the payments have been entered in the loan registers.
