Section 46(2) in The Rajasthan Agricultural Produce Markets Rules, 1963
(2)[ No cheque on behalf of the Market Committee shall be drawn except against a bill, which has been examined and passed by the Secretary; and the Secretary shall not pass any bill for payment unless the expenditure detailed therein has received the previous sanction of the Market Committee, except-(i)For payment of salary and allowances of establishment.(ii)For the payment of works and repairs which have been duly sanctioned by competent authority.(iii)For meeting any urgent expenditure for which there is budget provision or which does not exceed [Rs.2000/-].
