Section 21 in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000
21. Bill.
- Each such person who has a claim from funds of the Board will present his bill to the Board/Divisional office. Claimant will invariably sign the bill and put date and affix stamp whenever necessary. Official authorised by the Managing Director shall be competent to sanction the bill.
