Section 43(3) in Rajasthan State Highways Act, 2014
(3)A copy of the bill referred to in sub-section (2) shall be accompanied with a certificate issued by the officer authorised by the State Government in this behalf and the amount indicated in the bill shall be the conclusive proof that such amount is the expenditure actually incurred for all or any of the purposes referred to in sub-section (1) as indicated in the bill.
