Section 57(2) in Rajasthan Registration Rules, 1955 Volume II
(2)A bill must always be drawn immediately before the 31st March of each year for all expenditures up-to-date. Money drawn from the treasury after that date comes out of the allotment of the next year, and it is contrary to the principles of the scheme that expenditure incurred in the current year should, in any way, be held over after being incurred, to be paid out of the allowances of the next year. A separate contingent register will be kept in the form prescribed by the Accountant General.
