Section 144 in Rajasthan District Board Account Rules
144.
(a)The contractor's bill will be in the prescribed Form No. 21 and 22 and shall furnish full particulars of work done so as to admit the items being identified and checked by comparison with the plan and estimate.(b)In District Board where there is an Engineer the bill shall in first instance be presented to that officer, who shall check it with the measurement book and if in order shall pass it for payment to the District Board Office. In other cases this check shall be exercised by the Secretary.Note. - The final bill (Form No. 21) shall be distinctly marked as such.(c)Pay bill and Acquittance Roll charged to work shall be prepared in Form No. 23.
