- The officer-in-charge of the said works shall, until the same shall be finally completed, once in every three months make a detailed report to the Commissioners of the progress of such works and the expenditure thereupon from the day up to which the next preceding report shall have been brought down;and the Examiner of Public Works Accounts to the Government of [Bengal] [This includes the present State of Bihar.], or some other officer authorized in that behalf by the [State] [Substituted by Adaptation of Laws Order.] Government shall from time to time certify the sums advanced in accordance with the provisions of Section 25 and the dates of such advances;and ever such certificate shall be final and conclusive evidence in a Civil Court, or in any proceedings under this Act, of the sums therein stated to have been advanced having been so advanced, and of the dates upon which they were respectively so advanced.
