Section 8(7) in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974
(7)The purchasing officer shall then either reject the supply and ask the supplier to replace it at his own cost by goods supplies or if, due to exigencies of the work and the slight nature of defect, he does not consider it advisable to reject the supply draw the attention of the Board to this matter recording a note to the effect that such acceptance is necessary and submit his recommendation about the amount that should be deducted from the approved rates.
