Section 4 in General Specification and Conditions of Contract
4. Reinstatement of Roads, provision of temporary bridges.
- The contractor shall include in his rates for all work required to be done on the diversion of public or a private road, disturbed by the construction of the work to the entire satisfaction of the Engineer-in-Charge, the authorities concerned and the private owners.He shall also defray all charges that may be made by the authorities concerned who may themselves construct a service road, if the one built by the contractor is not found satisfactory. The contractor shall also provide at his own cost all temporary bridges across trenches or excavations at the place considered necessary by the Engineer-in-Charge.
