Section 61 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
61. Payment.
(1)Every payment shall be made against a bill or voucher:Provided that in respect of payment from out of the permanent advance and in respect of which any bill or voucher cannot be obtained, the payment shall be against receipt.(2)The bill, voucher or receipts relating to any payment from the permanent advance made by an Officer subordinate to the executive authority concerned shall be sent to the executive authority as early as possible for sanction.
