Section 15(4) in The M.P. State Warehousing Corporation Rules, 1971
(4)No payment shall be made out of the accounts of the Corporation unless the expenditure is covered by financial estimate referred to in sub-section (1) of Section 26, provided, however, that the Executive Committee may, at its discretion, authorise expenditure being incurred in anticipation of such estimate. The statement of expenditure so incurred shall be submitted to the Board of Directors at its next meeting.
