The measurement book must be looked upon as most important record, since it is the basis of all accounts of quantities, whether of work done by daily labour, or by the piece or by contract or of materials received, which have to be counted or measured. The description of the work must be lucid, so as to admit of easy identification and check.Detailed measurements may be dispensed with in the case of periodical repairs when the quantities are recorded in efficiently maintained standard measurement books. (Vide Rule 278).Detailed measurements may also be dispensed with in cases in which payments on-account for work actually executed are made on the certificate of a responsible officer (not below the rank of Sub-divisional Officer) to the effect that not less than the quantity of work paid for has actually been done and the officer granting such a certificate will be held personally responsible for any overpayment which may occur on the work in consequence. Final payments may, however, in no case be made without detailed measurements.Similarly detailed measurements may be dispensed with in connection with works done on lump sum contracts :-(i)in the case of an intermediate payment if a certificate is given in the bill, by the Sub divisional Officer when the payment does not exceed Rs. 5,000 and by the Divisional Officer when it exceeds Rs. 5,000 to the effect that by a rough measurement he has satisfied himself that the value of work done is not less than a specified amount in conformity with the contract agreement, and that with the exception of authorised additions and alterations, the work has been done according to the prescribed specifications; and(ii)in the case of final payments if a certificate of completion of the work according to prescribed specification is signed by the Divisional Officer in the bill. Detailed measurements must invariably be taken in respect of additions and alterations.
