Section 64 in The Punjab Town Improvement Trust Rules, 1939
64.
When a payment is made on a duplicate bill or a duplicate receipt is attached to any paid bill, the Chairman or the Chief Officer shall certify thereon that the original bill has not been paid or that the original receipt has not been used in support of any other bill, as the case may be.Note. - (1) Duplicate bills or receipts obtained from any person on firm should be distinctly marked as such.(2)See also rule 45.Comparison and closing of general cash book.
