Section 14 in General Rules and Directions for the Guidance of Contractors
14. - Action and compensation payable in case of bed work - If it shall appear to the Engineer-in-Charge or his subordinate incharge of the work that any work has been executed with unsound imperfect or unskillful work manship, or with materials of any inferior description, or that any materials or articles provided by him for the execution of the work are unsound, or of a quality inferior to that contracted for otherwise not in accordance with contract shall, on demand writing from the Engineer-in-Charge specifying the work, materials or articles complained of notwithstanding that the same may have been inadvertently passed, certified and paid for will rectify or remove and reconstruct the work so specified in whole or in part, as the case may be remove the materials or articles so specified and provide other proper & suitable materials or articles at his own cost, and in the event of his failing to do so within a period to be specified by the Engineer-in-Charge in his demand as aforesaid; then the contractor shall be liable to pay compensation at the rate of one percent on the tendered amount of work for every week not exceeding ten percent while his failure to do so, shall continue, and in the case of any such failure the Engineer-in-Charge may rectify or remove, and remove and re-execute the work or remove and replace with others the materials or articles complained of as the case may be, at the risk and expense in all respects of the contractor.
