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State of Rajasthan - Section

Section 20 in General Specification and Conditions of Contract

20. Damages by rains or floods.

- The contractor shall so stock the materials to be used in the execution of the work and protect the work in progress and they may not be exposed to any risk of damages by rains or floods. If in any case damages occur, the contractor shall be responsible for them and shall replace the same at his own cost.