Section 141 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
141. Preparation of bills for works. [Section 209.]
- Payment for work shall be made by means of, -(a)first and final bill in Form LXVI in all cases when a single payment is to be made on completion of a work or supplies made; or(b)a running bill in Form LXVII where payment is to be made during the progress of a work for the work executed or material supplied; such payment being strictly considered as payment on account and will not in any case mean final acceptance of such work; or(c)a final bill in form LXVIII when final payment is to be made in respect of a work or the supply of material completed, payments in respect of which have previously been made on running bills; or(d)hand receipt in form LXIX which is simple form of voucher intended to be used for all miscellaneous payments for which none of the forms referred to in clauses (a), (b) and (c) is used.
