(1)The Collector shall, previous to submitting a report to the Commissioner under Section 11, 19 or 43 of the Act, obtain the written opinion of the Superintending Engineer, which shall form a part of the record of proceedings on the case.(2)No notices regarding new works, the estimated cost of which exceeds Rs. 5000, shall be published under Section 9 of the Act, until the estimates, specifications and plans have received the approval of the Chief Engineer.
