Section 52(1) in The Punjab Town Improvement Trust Rules, 1939
(1)All miscellaneous charges, other than those for establishment and construction and repair of works for which forms have already been prescribed, shall be drawn on a contingent bill in form No. 28, unless the claimant (e.g. a vendor, contractor or a firm) presents his own bill or statement of account, in which case payment shall be made on that document.
