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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(14) in The National Highways Rules, 1957

(14)
(a)The machinery wherever supplied by the Central Government shall be used in the execution of the work for which it was supplied.
(b)The executing agency shall be responsible for maintenance records, history sheets, plant data sheets and log books for the machinery supplied by the Central Government as well as hire charge account,expenditure account on maintenance and repairs, as specified from time to time by the Central Government.
(c)The executing agency shall maintain accounts of the machinery provided by the Central Government as per PWD Code.
(d)The machinery supplied by the Central Government and the records referred to in clauses (b) and (c)shall be made available for inspection by the officers of the State Government and the Central Government at all reasonable times.
Substituted by Section O. 496(E), dated 10.8.1986, for Rule 3 (w.e.f. 20.8.1986).