46. Works requiring sanction of the Board or Government.
- No work shall be undertaken or any contract in respect of such work entered into or any expenditure in connection therewith incurred without the plan and estimate of the work being earlier approved by the Board where the estimated cost exceeds two thousand rupees and also by Government where such cost exceeds twenty thousand rupees :Provided that whenever in the opinion of Government it is expedient so to do with a view to facilitate the development of the port or the construction thereof, Government may, from time to time, by notification specify the period during which it shall not be necessary to obtain such prior approval-(a)of the Board, where the estimated cost as aforesaid does not exceed fifty thousand rupees; and(b)of Government where the said cost does not exceed rupees ten lakhs.
