Section 150 in Rajasthan District Board Account Rules
150.
(a)All bills for work done or material supplied by contractors should be paid monthly and no claim for work. Submitted more than a month after execution shall be paid without a full and satisfactory explanation of the delay.Note. - Boards should insert a provision in all contract deeds requiring the contractors to submit monthly bills.(b)The contractors shall not be given any advance but payments shall always be made in running bills for portions of work actually done or material actually supplied.Note. - These rules are supplementary to Rajasthan District Board Public Works Rules which are to be issued separately.
