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State of Madhya Pradesh - Section

Section 168 in The M.P. Municipal Accounts Rules, 1971

168.

To enable a proper check upon the oil consumed a scale shall be prepared showing the quantity of oil consumed in a given lime by lamps of different patterns in use in the Municipality. A copy of the sanctioned scale shall be kept in each oil godown. The Superintendent or the Head Clerk shall periodically check the consumption of oil.