(a)If the system of making advance payments to contractors for works has been adopted certificate 2, printed on Running Account Bill A or B (T.C. Form 52 or 53 of Bihar Treasury Code) as the case may be, must be signed by the Sub-divisional Officer, and the lump sum amount paid on account of each item should be specified against it in Part I of the bill. If a secured advance has previously been allowed to a contractor on the security of any materials and such materials have been used in the construction of an item, the amount of the advance payment for that item should not exceed a sum equivalent to the value of work done less the proportionate amount of secured advance ultimately recoverable on account of the materials used.
