Section 63(1) in The Orissa Development Authorities Rules, 1983
(1)Running bills for payment in connection with the works executed or supply made on contract basis shall be drawn in such form as may be approved by the Authority and the payment shall be treated as payment on account subject to adjustment in the final bill which shall be drawn in the appropriate form to be approved by the Authority. The final bill shall be drawn only after the work or supply is completed or stopped or the contract rescinded.
