Section 315(3) in Rajasthan Municipalities Act, 2009
(3)When any work is executed for a Municipality by the State Government or by any other agency under the orders of the State Government the expense incurred on the work together with the charges for supervision and for tools and plant at such rates as may be fixed by the State Government from time to time, unless waived by the State Government, shall be payable to the State Government or such other agency.
