Section 13 in General Rules and Directions for the Guidance of Contractors
13. - No compensation for alteration in or restriction of work to be carried out - If at any time after the commencement of the work the Government shall for any reasons what so ever not require the whole work thereof as specified in the tender to be carried out the Engineer-in-Charge shall give notice in writing of the fact to the contractor who shall have no claim to any payment or compensation what so ever on account of any profit or advantage, which he might have derived from the execution of the work in full but which he did not derive in consequence of the full amount of the work not having been carried out design neither shall he have any claim for compensation by reason of alterations having been made in the original specification, drawing & design & instructions which shall involve any curtailment of the work as originally contemplated. Provided that the contractor shall be paid the charges for the cartage only of materials actually brought to the site of the work by him for bonafide use and rendered surplus as a result of the abandonment or curtailment of the work or any portion thereof and then taken back by the contractor, provided however that the Engineer-in-Charge shall have in all such cases the option of taking over all or any such materials at their purchases price or at local market rates whichever may be less. In the case of such stores having been issued from Government Stores, charges recovered including stores/charges shall be refunded.
