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State of Madhya Pradesh - Section
Section 22 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980
22. Payment of bills other than monthly pay bills.
- Every bill other than monthly pay bills shall be presented to the Secretary who shall make it over to the accountant or to the authorised dealing assistant. The accountant or the dealing assistant, as the case may be, shall enter it in a register of bills and then check and examine the bill as regards to its admissibility with reference to sanction or other documents, the propriety of the claim and the arithmetical accuracy. If on such check and examination the bill is found to be correct and in order it shall be placed before the Competent Authority for signing the payment orders in the bill which shall be in the following form :Form| Passed for Rs. | (in words and figures) only. |
| Passed by cheque Rs. | (in words and figures) by debit to (Major, Minor and detailedheads). |
| Adjusted Rs. | (in words and figures) by debit to (Major, Minor and detailedheads) and credit to (major, minor and detailed heads). |