Section 76(1) in The Rajasthan Municipalities Accounts Rules, 1963
(1)The bills for all fixed recurring charges e.g. rents, grants-in-aid, contributions and other miscellaneous charges for which no forms have been prescribed, shall be drawn on a contingent bill in form 37 unless the claimant (e.g. a vendor, a contractor or a firm) presents his own bill, or statement of account in which payment shall be made on that document.
