(1)The precise form of tendering, namely, whether it shall be at specified percentage below or above the estimate rates or whether definite rates shall be quoted for each rate provided for in the sanctioned estimate, shall be decided by the Chairman on the merits of each case.(2)Contractors may be permitted to examine the estimate for a work but the data statement showing the actual cost of materials and the distance of the leads on which the estimate is really based shall not be shown to them nor shall it form part of the contract documents.
